Supreme Court Of India Judgments

Supreme Court05 Feb 1993Dismissed

State of Punjab Vs Vishkarma and Co. and Others

Supreme Court Of India · (1993) 1 JT 448 : (1993) 1 SCALE 417 : (1993) 3 SCC 62 Supp : (1993) 1 SCR 761

Mines and Minerals (Development and Regulation) Act, 1957 — Section 3, 4Punjab Land Revenue Act, 1887 — Section 31, 41, 42, 42(2)Punjab Minor Minerals Concession Rules, 1964 — Rule 20, 21, 7

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Supreme Court04 Feb 1993Dismissed

Major Genl. B.M. Bhattacharjee (Retd.) and another Vs Russel Estaqte Corporation and another

Supreme Court Of India · AIR 1993 SC 1632 : (1993) 2 BLJR 1389 : (1993) CriLJ 2251 : (1993) 2 JT 109 : (1993) 2 MLJ 1 : (1993) 1 SCALE 444 : (1993) 2 SCC 533 : (1993) 1 SCR 750

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Supreme Court04 Feb 1993Dismissed

Savita Kumari (Ms) Vs Union of India (UOI) and Another

Supreme Court Of India · (1993) CriLJ 1590 : (1993) 3 Crimes 446 : (1993) 2 JT 104 : (1993) 1 SCALE 420 : (1993) 2 SCC 357

Constitution of India, 1950 — Article 14, 21, 32Penal Code, 1860 (IPC) — Section 302, 304, 307, 34

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Supreme Court04 Feb 1993Allowed

Unni Krishnan, J.P. and others Vs State of Andhra Pradesh and others etc. etc.

Supreme Court Of India · AIR 1993 SC 2178 : (1993) 1 JT 474 : (1993) 1 SCALE 290 : (1992) 2 SCALE 703 : (1993) 1 SCC 645 : (1993) 1 SCR 594

Constitution Of India, 1950 — Article 12, 14, 15, 15(1), 16, 16(1), 19, 19(1), 19(1)(c), 19(1)(g), 19(2), 19(6), 20, 21, 22(1), 22(2), 22(4), 22(5), 23(1), 23(2), 25, 25(1), 26, 26(1), 27, 28(1), 29(1), 29(2), 30, 31(1), 31(2), 30(1), 32, 37, 38, 38(1), 39(a), 39(d), 39(e), 39(f), 41, 42, 45, 45A, 46, 49, 64, 226, 256, 358, 371DPartnership Act, 1890 — Section 45Indian Partnership Act, 1932 — Section 2(b), 2(e), 3, 4, 4(2), 4(3), 5

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Supreme Court04 Feb 1993Dismissed

Amrik Singh and Others Vs State of Punjab

Supreme Court Of India · (1993) CriLJ 2857 : (1994) 1 SCC 320 Supp : (1994) 1 SCC 320

Penal Code, 1860 (IPC) — Section 100, 149, 324, 325, 326

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Supreme Court04 Feb 1993Dismissed

Pandurang Dnyandeo Hatkar and Another Vs State of Maharashtra

Supreme Court Of India · (1994) 18 ACR 55 : (1993) 1 JT 445 : (1993) 1 SCALE 410

Penal Code, 1860 (IPC) — Section 302, 307, 34

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Supreme Court04 Feb 1993Allowed

Commissioner of Wealth Tax Vs Dr Karan Singh and Others Commissioner of Wealth Tax Vs P.C. Oswal and Others

Supreme Court Of India · (1993) 110 CTR 221 : (1993) 200 ITR 614 : (1993) 2 JT 321 : (1993) 2 MLJ 57 : (1993) 1 SCALE 270 : (1993) 4 SCC 500 Supp : (1993) 67 TAXMAN 3

Constitution of India, 1950 — Article 133, 134, 136, 141, 226Finance Act, 1969 — Section 24Wealth Tax Act, 1957 — Section 1(2), 3, 4, 5, 6

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Supreme Court04 Feb 1993Dismissed

Raghunathrao Ganpatrao Vs Union of India (UOI) Srikanta Datta, Narasimharaja Wadiyar, Mysore Vs Union of India (UOI)

Supreme Court Of India · (1993) 1 JT 374 : (1993) 1 SCALE 363 : (1994) 1 SCC 191 Supp

Constitution of India, 1950 — Article 14, 143(1), 19(1), 21, 291

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Supreme Court04 Feb 1993Allowed

Rattni (Smt) Vs State of H.P. Sattanjeet Vs State of H.P.

Supreme Court Of India · (1993) 17 ACR 363 : (1993) CriLJ 1811 : (1993) 1 Crimes 639 : (1993) 2 JT 100 : (1993) 1 SCALE 259 : (1993) 4 SCC 669 Supp

Penal Code, 1860 (IPC) — Section 302, 34

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Supreme Court03 Feb 1993Dismissed

Lt. Col. Surinder Kumar Dutt and Others Vs Shakti Cooperative House Building Ltd. and Others

Supreme Court Of India · (1993) 1 SCALE 437 : (1994) 1 SCC 80 Supp : (1993) 1 SCR 427

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Supreme Court03 Feb 1993Dismissed

State of West Bengal and Others Vs Madan Mohan Sen and Others

Supreme Court Of India · (1993) 4 JT 48 : (1993) LabIC 866 : (1993) 2 LLJ 654 : (1993) 1 SCALE 413 : (1993) 3 SCC 243 Supp : (1993) 1 SCR 397

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Supreme Court03 Feb 1993Dismissed

Pulin Behari Lal Vs Mahadeb Dutta and Others

Supreme Court Of India · (1993) 1 JT 341 : (1993) 1 SCALE 255 : (1993) 1 SCC 629 : (1993) 1 SCR 472

Delhi Rent Control Act, 1958 — Section 14, 16Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10

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Supreme Court03 Feb 1993Allowed

P. Murugesan and Others Vs State of Tamil Nadu and Others

Supreme Court Of India · (1993) 2 JT 115 : (1993) 1 LLJ 944 : (1993) 2 MLJ 5 : (1993) 1 SCALE 423 : (1993) 2 SCC 340 : (1993) 1 SCR 405

Constitution of India, 1950 — Article 136, 14, 16, 309Madras City Municipal Corporation Act, 1919 — Section 87

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Supreme Court03 Feb 1993Allowed

R.S.D.V. Finance Co. Pvt. Ltd. Vs Shree Valllabh Glass Works Ltd.

Supreme Court Of India · AIR 1993 SC 2094 : (1993) 1 JT 617 : (1993) 1 SCALE 262 : (1993) 3 SCC 518 Supp : (1993) 2 SCC 130

Bombay Relief Undertakings (Special Provisions) Act, 1958 — Section 3, 4(1)Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10, 21, 92

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Supreme Court03 Feb 1993Allowed

Government of Andhra Pradesh Vs P. Dilip Kumar and Another

Supreme Court Of India · (1993) 2 JT 138 : (1993) 2 MLJ 28 : (1993) 1 SCALE 245 : (1993) 2 SCC 310 : (1993) 1 SCR 435

Constitution Of India, 1950 — Article 14, 16, 309Andhra Pradesh Engineering Service Rules, 1966 — Rule 4, 5Mysore Public Service Commission (Functions) Rules, 1957 — Rule 4(3)

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Supreme Court02 Feb 1993Allowed

Union of India and another Vs V. Ramadass and others

Supreme Court Of India · AIR 1993 SC 2578 : (1993) JT 489 Supp : (1994) 1 SCC 592 Supp

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Supreme Court02 Feb 1993Dismissed

Sahni Silk Mills (P) Ltd. and Others Vs Employees'' State Insurance Corporation and Others Regional Director, Employees'' State Insurance Corporation Vs Shoba Engineers and Others

Supreme Court Of India · (1993) 1 ACC 677 : (1993) 1 JT 439 : (1993) 1 SCALE 441 : (1993) 2 SCC 1

Employees State Insurance Act, 1948 — Section 40, 85B, 94A

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Supreme Court02 Feb 1993Allowed

Ram Phal and others Vs State of Haryana

Supreme Court Of India · AIR 1993 SC 1979 : (1993) CriLJ 2603 : (1993) JT 507 Supp : (1993) 3 SCC 740 Supp

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 100, 148, 302, 304, 323

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Supreme Court02 Feb 1993Allowed

Ravi Raman Prasad and Another Vs State of Bihar and Others

Supreme Court Of India · AIR 1994 SC 109 : (1993) 1 ALT(Cri) 640 : (1994) 42 BLJR 819 : (1993) 4 JT 526 : (1993) 2 PLJR 1 : (1993) 1 SCALE 442 : (1993) 2 SCC 3

Criminal Procedure Code, 1973 (CrPC) — Section 144, 145, 482

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Supreme Court02 Feb 1993Dismissed

Kundan Lal Vs Angan Lal

Supreme Court Of India · AIR 1994 SC 479 : (1994) 3 SCC 679 Supp

Delhi Rent Control Act, 1958 — Section 14(1)(d), 15(1), 15(2), 15(7)

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