COURT ARCHIVE

Supreme Court Of India judgments

59,837 judgments · page 2,157 of 2,992

Supreme Court13 Jan 1993Disposed Of

State of Punjab and others Vs Constable Subhash Chander and others

Supreme Court Of India · AIR 1993 SC 2321 : (1993) JT 447 Supp : (1993) LabIC 1941 : (1993) 2 LLJ 1074 : (1994) 1 SCC 465 Supp

Constitution of India, 1950 — Article 226

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Supreme Court13 Jan 1993Dismissed

State of Andhra Pradesh and Others Vs M. Lakshmi Devi and Others

Supreme Court Of India · (1993) 1 ALT 64 : (1993) 1 JT 274 : (1993) 1 SCALE 69 : (1993) 2 SCC 421 : (1993) 1 SCR 179

Andhra Pradesh Land Reforms (Ceiling on Agricultural Holdings) Act, 1973 — Section 12(4), 12(6)

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Supreme Court13 Jan 1993Dismissed

Rameshwar Dayal Vs Banda (Dead) through his Lrs. and Another

Supreme Court Of India · (1993) 2 ALT 23 : (1993) 41 BLJR 588 : (1993) 1 JT 213 : (1993) 1 SCALE 126 : (1993) 1 SCC 531 : (1993) 1 SCR 198

Civil Procedure Code, 1908 (CPC) — Order 14 Rule 1, Order 14 Rule 3, Order 14 Rule 4(1), Order 14 Rule 5, 2(14)

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Supreme Court13 Jan 1993Dismissed

Ramaswamy Vs State of T.N.

Supreme Court Of India · (1993) CriLJ 3253 : (1994) 3 SCC 680 Supp

Penal Code, 1860 (IPC) — Section 300, 302, 304

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Supreme Court12 Jan 1993Disposed Of

Madan Mohan and Another Vs Krishan Kumar Sood

Supreme Court Of India · (1993) 1 JT 162 : (1993) 1 SCALE 71 : (1994) 1 SCC 437 Supp : (1993) 1 SCR 107

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Supreme Court12 Jan 1993Disposed Of

Jai Prakash and Others Vs Satnarain Singh and Others

Supreme Court Of India · (1994) 1 SCC 153 Supp

Limitation Act, 1963 — Section 14

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Supreme Court12 Jan 1993Allowed

Manorma Verma (Smt) Vs State of Bihar and Others

Supreme Court Of India · (1994) 3 SCC 671 Supp

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Supreme Court12 Jan 1993

V. Kameshwari (Smt) Vs Union of India (UOI) and Others

Supreme Court Of India · (1993) 1 JT 108 : (1993) 2 LLJ 992 : (1993) 1 SCALE 48 : (1993) 2 SCC 407 Supp : (1993) 2 UPLBEC 898

Administrative Tribunals Act, 1985 — Section 19

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Supreme Court12 Jan 1993Dismissed

Badri Yadav Vs Sat Narain Das and Others

Supreme Court Of India · (1993) 41 BLJR 308 : (1993) 1 JT 107 : (1995) 1 PLJR 74 : (1993) 1 SCALE 54 : (1993) 2 SCC 347 Supp

Bihar Tenancy Act, 1885 — Section 48E(1), 48E(13), 48E(3), 48E(4), 48E(7)Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 145

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Supreme Court12 Jan 1993Disposed Of

The Ahmedabad Manufacturing and Calico Printing Co. Ltd. and Another Vs Union of India (UOI) and Others

Supreme Court Of India · (1993) ECR 538 : (1993) 63 ELT 601 : (1993) 2 GLR 1751 : (1993) 1 JT 85 : (1993) 1 SCALE 63 : (1993) 2 SCC 7 Supp : (1993) 1 SCR 142

Central Excise Rules, 1944 — Rule 9Finance Act, 1982 — Section 51

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Supreme Court12 Jan 1993Dismissed

State of Orissa Vs Lal Chand Kapani

Supreme Court Of India · AIR 1993 SC 2464 : (1993) 2 ARBLR 366 : (1993) JT 472 Supp : (1994) 1 SCC 68 Supp

Civil Procedure Code, 1908 (CPC) — Section 34

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Supreme Court12 Jan 1993Dismissed

Gulraj Singh Grewal Vs Dr Harbans Singh and Another

Supreme Court Of India · AIR 1993 SC 1574 : (1993) 1 JT 146 : (1993) 103 PLR 410 : (1993) 1 SCALE 109 : (1993) 2 SCC 68 : (1993) 1 SCR 149

East Punjab Urban Rent Restriction (Amendment) Act, 1985 — Section 12A, 13AEast Punjab Urban Rent Restriction Act, 1949 — Section 10, 11, 13(3), 18, 2Punjab Urban Rent Restriction Act, 1941 — Section 13

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Supreme Court12 Jan 1993Disposed Of

Sterling Computers Limited and Others Vs M and N Publications Limited and Others

Supreme Court Of India · AIR 1996 SC 51 : (1993) 1 JT 187 : (1993) 2 PLJR 12 : (1993) 1 SCALE 36 : (1993) 1 SCC 445

Constitution of India, 1950 — Article 12, 14

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Supreme Court12 Jan 1993Dismissed

Ashok Soap Factory and Another Vs Municipal Corporation of Delhi and Others

Supreme Court Of India · (1993) 49 DLT 630 : (1993) 27 DRJ 95 : (1993) 1 JT 128 : (1993) 1 SCALE 98 : (1993) 2 SCC 37 : (1993) 1 SCR 124

Constitution of India, 1950 — Article 14Delhi Municipal Corporation Act, 1957 — Section 277, 283Electricity Act, 1910 — Section 2, 21, 21(2), 22

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Supreme Court12 Jan 1993Allowed

Mahendra Singh Vs Jagbir Singh

Supreme Court Of India · AIR 1994 SC 762 : (1993) 1 BC 153 : (1993) 1 JT 105 : (1993) 1 SCALE 53 : (1993) 2 SCC 34

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Supreme Court12 Jan 1993Allowed

Bishamber Dass Kohli (Dead) by Lrs. Vs Satya Bhalla (Smt)

Supreme Court Of India · (1993) 1 JT 123 : (1993) 103 PLR 402 : (1993) 1 SCALE 105 : (1993) 1 SCC 566 : (1993) 1 SCR 171

East Punjab Urban Rent Restriction Act, 1949 — Section 13(2), 2, 4

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Supreme Court11 Jan 1993Dismissed

Kishun Singh and Others Vs State of Bihar

Supreme Court Of India · (1993) 17 ACR 420 : (1993) 41 BLJR 309 : (1993) CriLJ 1700 : (1993) 1 Crimes 494 : (1993) 1 JT 173 : (1993) 2 PLJR 2 : (1993) 1 SCALE 79 : (1993) 2 SCC 16 : (1993) 1 SCR 31

Criminal Procedure Code, 1973 (CrPC) — Section 161, 173, 193, 209, 319

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Supreme Court11 Jan 1993Disposed Of

Jagdish Chander Bhatia Vs Lachhman Das Bhatia

Supreme Court Of India · (1993) 17 ACR 549 : (1993) CriLJ 1393 : (1993) 1 Crimes 561 : (1993) 1 JT 232 : (1993) 1 SCALE 66 : (1993) 1 SCC 548 : (1993) 1 SCR 51

Arbitration Act, 1940 — Section 30

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Supreme Court11 Jan 1993Allowed

S.V. Chandra Pandian and Others Vs S.V. Sivalinga Nadar and Others

Supreme Court Of India · (1993) 1 ARBLR 386 : (1993) 41 BLJR 543 : (1995) 212 ITR 592 : (1993) 1 JT 278 : (1993) 1 LW 612 : (1993) 1 MLJ 41 : (1993) 1 SCALE 141 : (1993) 1 SCC 589 : (1993) 1 SCR 58 : (1995) 80 TAXMAN 151

Income Tax Act, 1961 — Section 2(47), 33Partnership Act, 1932 — Section 48

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Supreme Court08 Jan 1993Allowed

Bhagwan Das Jain Vs State of Punjab

Supreme Court Of India · (1993) 3 SCC 736 Supp

Prevention of Food Adulteration Act, 1954 — Section 2(m)

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