Supreme Court27 Nov 1992Disposed Of
C. B. Gautam Vs Union of India and others
Supreme Court Of India · AIR 1994 SC 1513
COURT ARCHIVE
Supreme Court Of India judgments
59,837 judgments · page 2,162 of 2,992
Supreme Court27 Nov 1992Disposed Of
C.B. Gautam Vs Union of India (UOI) and Others
Supreme Court Of India · AIR 1994 SC 771 : (1992) 3 SCR 12 Supp
Supreme Court26 Nov 1992Dismissed
State of Kerala and Another Vs Sri Mambarambil Gregory and Others
Supreme Court Of India · (1995) 9 JT 594 : (1995) 4 SCC 414 Supp
Kerala Land Acquisition Act, 1961 — Section 19
Supreme Court25 Nov 1992dismissed
Sengunthar Trust Vs Bangalore Development Authority and Others
Supreme Court Of India · (1992) 1 JT 428 Supp : (1992) 3 SCALE 232 : (1993) 1 SCC 672 Supp
Bangalore Development Authority Act, 1976 — Section 2, 38A
Supreme Court25 Nov 1992dismissed
Jeet Singh and Others Vs State of U.P. and Others
Supreme Court Of India · (1992) 3 SCALE 233 : (1993) 1 SCC 325 : (1992) 3 SCR 246 Supp
Divorce Act, 1869 — Section 23
Supreme Court25 Nov 1992Disposed Of
Achhan Rizvi Vs State of U.P. and Others
Supreme Court Of India · (1992) 6 JT 721 : (1993) 1 SCALE 28 : (1992) 3 SCALE 246 : (1994) 6 SCC 752
Supreme Court25 Nov 1992Disposed Of
Batliboi Employees'' Union Vs Batliboi and Co. and Another
Supreme Court Of India · (1994) 2 LLJ 1175 : (1993) 3 SCC 523 Supp
Maharashtra Workmens Minimum House Rent Allowance Act, 1983 — Section 13(1)
Supreme Court24 Nov 1992dismissed
N.T.C. (South Maharashtra) Limited Vs Rashtriya Mill Mazdoor Sangh and Others
Supreme Court Of India · (1993) 1 LLJ 954 : (1992) 3 SCALE 276 : (1993) 1 SCC 217 : (1992) 3 SCR 229 Supp
Industrial Disputes Act, 1947 — Section 2, 25FF
Supreme Court24 Nov 1992Allowed
State of Orissa Vs B.N. Agarwala
Supreme Court Of India · AIR 1993 SC 2521 : (1992) 1 JT 552 Supp : (1993) 105 PLR 37 : (1992) 3 SCALE 229 : (1993) 1 SCC 140 : (1992) 3 SCR 221 Supp
Supreme Court24 Nov 1992Allowed
Babu Lal Bajpai Vs State of U.P.
Supreme Court Of India · AIR 1994 SC 1538 : (1994) CriLJ 1383
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 161Prevention of Corruption Act, 1947 — Section 5(1)
Supreme Court24 Nov 1992Allowed
Vishnu Kondaji Jadhav Vs State of Maharashtra
Supreme Court Of India · AIR 1994 SC 1670 : (1994) CriLJ 1579 : (1995) 4 SCC 408 Supp : (1995) 4 SCC 408
Penal Code, 1860 (IPC) — Section 161, 165
Supreme Court20 Nov 1992Dismissed
Payal Jindal (Mrs) Vs A.K. Jindal
Supreme Court Of India · (1995) 4 SCC 398 Supp
Supreme Court20 Nov 1992Allowed
Commissioner of Income Tax, Bombay Vs Forbes Forbes Campbell and Co. Ltd., Bombay
Supreme Court Of India · (1993) 2 SCC 734 Supp : (1992) 2 UPLBEC 1393
Supreme Court20 Nov 1992dismissed
Syed Khalid Rizvi and Others and Ramesh Prasad Singh and Others Vs Union of India (UOI) and Others Krishna Behari Srivastava Vs State of U.P. and Another
Supreme Court Of India · (1992) JT 169 Supp : (1993) 1 LLJ 887 : (1992) 3 SCALE 287 : (1993) 3 SCC 575 Supp : (1993) 3 SCC 575 : (1992) 3 SCR 180 Supp
Police Service (Appointment by Promotion) Regulations, 1955 — Regulation 5, 8, 9Police Service (Regulation of Seniority) Rules, 1954 — Rule 3(3)
Supreme Court19 Nov 1992Partly Allowed
Executive Engineer, Orissa Vs Ganga Ram Chhapolia
Supreme Court Of India · (1995) 4 SCC 497 Supp
Supreme Court18 Nov 1992Dismissed
Commissioner, Quilon Municipality and Another Vs Canara Bank, Quilon and Others
Supreme Court Of India · (1995) 4 SCC 502 Supp
Supreme Court18 Nov 1992Allowed
Commissioner of Income Tax, Orissa Vs Dhadi Sahu
Supreme Court Of India · (1992) 108 CTR 444 : (1993) 199 ITR 610 : (1992) 6 JT 714 : (1992) 3 SCALE 255 : (1994) 1 SCC 257 Supp : (1992) 3 SCR 168 Supp
General Clauses Act, 1897 — Section 6Income Tax Act, 1961 — Section 271(1), 274(2)
Supreme Court18 Nov 1992Dismissed
Smt. Kamla Vs State of Punjab
Supreme Court Of India · AIR 1993 SC 374 : AIR 1992 SC 374 : (1993) 1 ALT(Cri) 484 : (1993) CriLJ 68 : (1992) 3 Crimes 1088 : (1993) 1 DMC 4 : (1992) 6 JT 707 : (1992) 3 SCALE 205 : (1993) 1 SCC 1
Penal Code, 1860 (IPC) — Section 302, 34
Supreme Court17 Nov 1992Allowed
Thirumathi Jayam and Another Vs Thiru A.M. Mohammed Sabair
Supreme Court Of India · (1995) 4 SCC 420 Supp
Tamil Nadu Cultivating Tenants Protection Act, 1955 — Section 3(2)(b)
Supreme Court17 Nov 1992Allowed
Satyanarain Dudhani Vs Uday Kumar Singh and Others
Supreme Court Of India · AIR 1993 SC 367 : AIR 1992 SC 367 : (1993) 41 BLJR 278 : (1993) 1 PLJR 72 : (1992) 3 SCALE 221 : (1993) 2 SCC 82 Supp
Representation of the People Act, 1951 — Section 116A