Supreme Court01 Feb 1993Disposed Of
Kailash Chandra Rajawat Vs Union of India and another
Supreme Court Of India · AIR 1993 SC 2462 : (1993) JT 470 Supp : (1993) 2 LLJ 1248 : (1994) 1 SCC 71 Supp
COURT ARCHIVE
Supreme Court Of India judgments
59,837 judgments · page 2,155 of 2,992
Supreme Court29 Jan 1993dismissed
Lalji Khimji and Others Vs State of Gujarat
Supreme Court Of India · (1993) 1 GLR 764 : (1993) 2 JT 89 : (1993) 1 SCALE 239 : (1993) 3 SCC 567 Supp : (1993) 1 SCR 366
Bombay Irrigation Act, 1879 — Section 18, 77Constitution of India, 1950 — Article 299, 299(1)
Supreme Court29 Jan 1993Allowed
Official Trustee of Tamil Nadu Vs Udavumkarankal and Others
Supreme Court Of India · AIR 1993 SC 1472 : (1993) 1 JT 592 : (1993) 1 SCALE 566 : (1993) 3 SCC 509 Supp : (1993) 1 SCR 380
Official Trustees Act, 1913 — Section 15, 28Trusts Act, 1882 — Section 2(2)
Supreme Court29 Jan 1993Allowed
Maharashtra Tubes Ltd. Vs State Industrial and Investment Corporation of Maharashtra Ltd. and Another
Supreme Court Of India · (1993) 2 CompLJ 346 : (1993) 1 JT 310 : (1993) 1 LW 301 : (1993) 1 SCALE 223 : (1993) 2 SCC 144 : (1993) 1 SCR 340
Constitution of India, 1950 — Article 286, 39Industries (Development and Regulation) Act, 1951 — Section 12, 14, 15, 3, 4Sick Industrial Companies (Special Provisions) Act, 1985 — Section 15, 16, 17, 18, 19
Supreme Court28 Jan 1993Allowed
Prerna (Smt) and Another Vs M.P. State Road Transport Corporation and Others
Supreme Court Of India · (1993) 1 ACC 345 : (1993) ACJ 254 : (1993) 1 JT 295 : (1993) 1 SCALE 218 : (1993) 1 SCC 621 : (1993) 1 SCR 321
Supreme Court28 Jan 1993Disposed Of
State of Bihar Vs Narasimha Sundram
Supreme Court Of India · AIR 1994 SC 599 : (1994) LabIC 462 : (1994) 2 LLJ 67 : (1994) 1 PLJR 101 : (1994) 3 SCC 705 Supp
Bihar Pension Rules, 1950 — Rule 139, 43
Supreme Court28 Jan 1993Allowed
Union of India (UOI) Vs Sher Singh and Others
Supreme Court Of India · (1993) 3 JT 693 : (1993) 1 LW 485 : (1994) 106 PLR 216 : (1993) 1 SCALE 209 : (1993) 1 SCC 608 : (1993) 1 SCR 326
Land Acquisition Act, 1894 — Section 18, 18(1)
Supreme Court27 Jan 1993Dismissed
Anwari Basavaraj Patil and others Vs Siddaramaiah and others
Supreme Court Of India · AIR 1994 SC 512 : (1993) 1 JT 328 : (1993) 1 SCALE 235 : (1993) 1 SCC 636 : (1993) 1 SCR 313
Supreme Court27 Jan 1993Dismissed
Panna (Smt) Vs A.S. Samra and Others
Supreme Court Of India · (1994) 3 SCC 658 Supp
Supreme Court27 Jan 1993Allowed
In Re: Ram Janma Bhumi-Babri Masjid
Supreme Court Of India · (1993) 1 SCC 642
Supreme Court27 Jan 1993Allowed
Shri Anwari Basavaraj Patil and Others Vs Shri Siddaramaiah and Others
Supreme Court Of India · AIR 1994 SC 512 : (1993) 1 JT 328 : (1993) 1 SCALE 235 : (1993) 1 SCC 636 : (1993) 1 SCR 313
Limitation Act, 1908 — Section 12(2)Limitation Act, 1963 — Section 10, 11, 12, 13, 14Representation of the People Act, 1951 — Section 116(A), 117, 118, 81, 82
Supreme Court27 Jan 1993dismissed
Smt. Panna Waringe Vs A.S. Samra and others
Supreme Court Of India · AIR 1994 SC 1274 : (1994) CriLJ 1111
Constitution of India, 1950 — Article 22(5), 226National Security Act, 1980 — Section 3(2)Penal Code, 1860 (IPC) — Section 302, 34
Supreme Court27 Jan 1993dismissed
Rajasthan Housing Board and Others Vs Shri Kishan and Others
Supreme Court Of India · (1993) 1 JT 298 : (1993) 1 SCALE 183 : (1993) 2 SCC 84 : (1993) 1 SCR 269
Land Acquisition Act, 1894 — Section 48Rajasthan Land Acquisition Act, 1953 — Section 17(1), 17(4), 4(1), 6
Supreme Court27 Jan 1993Allowed
Union of India and Others Vs K.K. Dhawan
Supreme Court Of India · AIR 1993 SC 1478 : (1993) 1 JT 236 : (1993) LabIC 1028 : (1993) 1 LLJ 777 : (1993) 1 SCALE 199 : (1993) 2 SCC 56 : (1993) 1 SCR 296 : (1993) 1 SLJ 102
All India Services (Discipline and Appeal) Rules, 1955 — Rule 4Central Civil Services (Conduct) Rules, 1964 — Rule 3(1)Tamil Nadu Hindu Religious and Charitable Endowments (Amendment) Act, 1951 — Section 29(4), 99
Supreme Court27 Jan 1993Allowed
Ravi Ranjan Pandey Vs The State of Bihar and Others
Supreme Court Of India · (1993) 1 PLJR 52
Supreme Court27 Jan 1993Allowed
Chaya and Others Vs Bapusaheb and Others
Supreme Court Of India · (1993) 1 JT 267 : (1993) 1 LW 524 : (1993) 1 SCALE 195 : (1994) 2 SCC 41 : (1993) 1 SCR 286
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4, 100
Supreme Court25 Jan 1993Disposed Of
All India Trade Union of Food Corporation Employees and Workers Vs J.M. Lyngdoh and Others
Supreme Court Of India · (1993) 1 JT 606 : (1993) 2 LLJ 1148 : (1993) 1 SCALE 206 : (1993) 2 SCC 31 : (1993) 1 SLJ 115 : (1993) 2 UPLBEC 874
Supreme Court22 Jan 1993Disposed Of
Dr. M.V. Nair Vs Union of India (UOI) and Others
Supreme Court Of India · (1993) 1 JT 255 : (1993) LabIC 1111 : (1993) 2 LLJ 347 : (1993) 1 SCALE 180 : (1993) 2 SCC 429 : (1993) 1 SLJ 111 : (1993) 2 UPLBEC 833
Supreme Court22 Jan 1993Dismissed
Smt. Chetana Dilip Motghare Vs Bhide Girls Education Society, Nagput and others
Supreme Court Of India · AIR 1994 SC 1917 : (1993) LabIC 1608 : (1995) 1 PLJR 62 : (1995) 1 SCC 157 Supp : (1995) 1 SCC 157
Constitution of India, 1950 — Article 16(4)
Supreme Court21 Jan 1993Allowed
Assambrook Ltd. Vs Krishen Kumar Kapoor and Others
Supreme Court Of India · (1994) 80 CompCas 123 : (1993) 1 JT 259 : (1993) 1 SCALE 156 : (1993) 4 SCC 353 Supp
Constitution of India, 1950 — Article 136