COURT ARCHIVE

Supreme Court Of India judgments

59,837 judgments · page 2,159 of 2,992

Supreme Court18 Dec 1992Allowed

S.A. Khan Vs State of Haryana and others

Supreme Court Of India · AIR 1993 SC 1152 : AIR 1992 SC 1152 : (1993) LabIC 450 : (1993) 2 LLJ 273 : (1992) 3 SCALE 509 : (1993) 2 SCC 327 : (1992) 3 SCR 749 Supp

All India Services (Discipline and Appeal) Rules, 1969 — Rule 16, 3(3), 8Constitution of India, 1950 — Article 14, 21, 226, 311, 32Delhi Police Special Establishment Act, 1946 — Section 6

Supreme Court18 Dec 1992Disposed Of

Smt. Chand Rani (dead) by LRs. Vs Smt. Kamal Rani (dead) by LRs.

Supreme Court Of India · AIR 1993 SC 1742 : (1993) 2 BLJR 842 : (1993) 1 JT 74 : (1992) 3 SCALE 544 : (1993) 1 SCC 519 : (1992) 3 SCR 798 Supp

Contract Act, 1872 — Section 55

Supreme Court18 Dec 1992Dismissed

J. Chandrasekhara Rao Vs V. Jagapathi Rao and Others

Supreme Court Of India · (1992) JT 759 Supp : (1992) 1 JT 759 Supp : (1992) 3 SCALE 559 : (1993) 2 SCC 229 Supp : (1992) 3 SCR 786 Supp

Supreme Court18 Dec 1992Allowed

State of Haryana and others Vs Ch. Bhajan Lal and another Shri S.A. Khan

Supreme Court Of India · AIR 1993 SC 1348 : (1993) CriLJ 1042 : (1992) 3 SCALE 501

Constitution of India, 1950 — Article 226, 227Penal Code, 1860 (IPC) — Section 161, 165

Supreme Court18 Dec 1992Allowed

Ashok Kumar Sharma and Another Vs Chander Shekher and Another State of Jammu and Kashmir Vs Chander Shekher and Others

Supreme Court Of India · (1992) JT 684 Supp : (1994) 1 LLJ 267 : (1992) 3 SCALE 528 : (1993) 2 SCC 611 Supp : (1992) 3 SCR 768 Supp

Supreme Court18 Dec 1992Allowed

Oriental Insurance Co. Ltd. Vs T. Mohammed Raisuli Hassan

Supreme Court Of India · (1991) 1 JT 493 : (1992) 3 SCALE 568 : (1993) 1 SCC 553 : (1993) 1 SLJ 157 : (1993) 1 UPLBEC 265

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22

Supreme Court18 Dec 1992Dismissed

Jai Singh Dalal and Others Vs State of Haryana and Another

Supreme Court Of India · (1992) JT 505 Supp : (1993) LabIC 844 : (1992) 3 SCALE 552 : (1993) 2 SCC 600 Supp : (1992) 3 SCR 816 Supp

Constitution of India, 1950 — Article 14Punjab Civil Services (Executive Branch) Rules, 1930 — Rule 5Punjab General Clauses Act, 1898 — Section 19

Supreme Court18 Dec 1992Allowed

American Express Bank Ltd. Vs Calcutta Steel Co. and Others

Supreme Court Of India · (1993) 76 CompCas 768 : (1992) JT 606 Supp : (1992) 3 SCALE 536 : (1993) 2 SCC 199 : (1992) 3 SCR 833 Supp

Negotiable Instruments Act, 1881 (NI) — Section 32, 7

Supreme Court17 Dec 1992dismissed

British Machinery Supplies Company Vs Union of India (UOI) and Others

Supreme Court Of India · (1993) JT 364 Supp : (1992) 3 SCALE 495 : (1993) 2 SCC 76 Supp : (1992) 3 SCR 690 Supp

Supreme Court17 Dec 1992dismissed

Jagdish Prasad and others Vs M.C.D. through Commissioner and Others

Supreme Court Of India · AIR 1993 SC 1254 : AIR 1992 SC 1254 : (1992) JT 429 Supp : (1992) 3 SCALE 584 : (1993) 2 SCC 221 Supp : (1992) 3 SCR 588 Supp

Delhi Municipal Corporation Act, 1957 — Section 44

Supreme Court17 Dec 1992Disposed Of

Union of India and another Vs W.N. Chadha

Supreme Court Of India · AIR 1993 SC 1082 : AIR 1992 SC 1082 : (1993) CriLJ 859 : (1992) 3 SCALE 396 : (1993) 4 SCC 260 Supp : (1992) 3 SCR 594 Supp

Constitution of India, 1950 — Article 14, 19, 20, 21, 22Penal Code, 1860 (IPC) — Section 120B, 161, 162, 163, 164

Supreme Court17 Dec 1992Allowed

Himachal Pradesh State Electricity Board Vs Somdutt Uppal and another D.R. Mehta Vs Somdutt Uppal and another

Supreme Court Of India · AIR 1993 SC 1234 : AIR 1992 SC 1234 : (1993) JT 369 Supp : (1993) LabIC 961 : (1992) 3 SCALE 499 : (1993) 2 SCC 415 Supp : (1992) 3 SCR 674 Supp : (1993) 1 UPLBEC 284

Electricity (Supply) Act, 1948 — Section 15, 79

Supreme Court17 Dec 1992Dismissed

Atlas Cycle Industries Limited and Milton Cycle Industries Limited Vs State of Haryana and Others

Supreme Court Of India · (1992) JT 388 Supp : (1992) 3 SCALE 477 : (1993) 2 SCC 278 Supp : (1992) 3 SCR 699 Supp

Constitution of India, 1950 — Article 14, 265, 32Punjab Municipal (Haryana Amendment and Validation) Act, 1971 — Section 4, 5(1), 5(3), 60(10), 62(3)Punjab Municipal Act, 1911 — Section 5, 5(4), 62, 70(2), 71

Supreme Court17 Dec 1992Dismissed

St. Joseph Textiles Vs Union of India and another

Supreme Court Of India · (1993) ACJ 990 : AIR 1993 SC 1692 : (1993) 41 BLJR 624 : (1993) JT 437 Supp : (1992) 3 SCALE 491 : (1993) 3 SCC 469 Supp : (1992) 3 SCR 681 Supp

Contract Act, 1872 — Section 151, 152, 161

Supreme Court16 Dec 1992Allowed

Crescent Dyes and Chemicals Ltd. Vs Ram Naresh Tripathi

Supreme Court Of India · (1992) JT 539 Supp : (1993) 1 LLJ 907 : (1992) 3 SCALE 518 : (1993) 2 SCC 115 : (1992) 3 SCR 559 Supp

Constitution Of India, 1950 — Article 227Maharashtra Recognition Of Trade Unions & Prevention Of Unfair Labour Practices Act, 1971 — Section 3(5), 3(13), 3(17), 10, 11, 12, 14, 15, 16, 17, 18, 19, 20, 20(1)(d), 21, 22, 22(ii), 27, 28, 30Industrial Disputes Act, 1947 — Section 2(j), 33A, 36

Supreme Court16 Dec 1992Allowed

Rukmini Amma Saradamma Vs Kallyani Sulochana and others

Supreme Court Of India · AIR 1993 SC 1616 : (1992) 3 SCALE 580 : (1993) 1 SCC 499 : (1992) 3 SCR 579 Supp

Constitution of India, 1950 — Article 136, 227East Punjab Urban Rent Restriction Act, 1949 — Section 15(5)Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(3), 20

Supreme Court15 Dec 1992Dismissed

Romesh Kumar and Another Vs State of Punjab

Supreme Court Of India · (1994) 2 CALLT 47

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

Supreme Court15 Dec 1992Allowed

Smt. Thakamma Mathew Vs M. Azamathulla Khan and others

Supreme Court Of India · AIR 1993 SC 1120 : AIR 1992 SC 1120 : (1993) 41 BLJR 421 : (1993) 1 JT 35 : (1993) 1 LW 424 : (1992) 3 SCALE 454 : (1993) 4 SCC 492 Supp : (1992) 3 SCR 544 Supp

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 7Limitation Act, 1963 — Article 54Specific Relief Act, 1963 — Section 16, 31

Supreme Court15 Dec 1992Allowed

K.A. Paul and Others Vs Taluk Land Board, Alathur and Others

Supreme Court Of India · (1992) 3 SCALE 460 : (1993) 1 SCC 552 : (1992) 3 SCR 556 Supp

Kerala Land Reforms Act, 1963 — Section 84(1A)

Supreme Court14 Dec 1992Allowed

State of Orissa Vs Balakrushma Sathpathy

Supreme Court Of India · AIR 1994 SC 1127 : (1994) LabIC 41 : (1994) 2 LLJ 712 : (1995) 4 SCC 511 Supp : (1995) 4 SCC 511

Orissa Service Code, 1939 — Rule 71