COURT ARCHIVE

Supreme Court Of India judgments

59,837 judgments · page 2,166 of 2,992

Supreme Court22 Oct 1992Allowed

Hotel Balaji and others, Vs State of Andhra Pradesh and others, etc. etc.

Supreme Court Of India · AIR 1993 SC 1048 : AIR 1992 SC 1048 : (1992) 6 JT 182 : (1993) 37 KarLJ 204 : (1992) 2 SCALE 924 : (1993) 4 SCC 536 Supp : (1992) 2 SCR 182 Supp : (1993) 88 STC 98

Andhra Pradesh General Sales Tax Act, 1957 — Section 2, 5, 6ABombay Sales Tax Act, 1959 — Section 13AACentral Sales Tax Act, 1956 — Section 17, 5

Supreme Court22 Oct 1992dismissed

Dharam Singh and others Vs State of Punjab

Supreme Court Of India · AIR 1993 SC 319 : AIR 1992 SC 319 : (1993) CriLJ 150 : (1992) 3 Crimes 748 : (1992) 6 JT 98 : (1992) 3 SCALE 35 : (1993) 3 SCC 532 Supp

Criminal Procedure Code, 1973 (CrPC) — Section 313, 379Penal Code, 1860 (IPC) — Section 148, 149, 300, 302, 307

Supreme Court22 Oct 1992Allowed

Escorts Limited and Others Vs Union of India and others

Supreme Court Of India · AIR 1993 SC 1325 : (1992) 108 CTR 275 : (1993) 199 ITR 43 : (1992) JT 619 Supp : (1992) 2 SCALE 867 : (1993) 1 SCC 249 : (1992) 2 SCR 153 Supp

Constitution of India, 1950 — Article 14, 19(1), 300A, 32Income Tax (Amendment) Act, 1946 — Section 148, 154Income Tax Act, 1961 — Section 35(2)

Supreme Court22 Oct 1992Dismissed

Indian Bank Vs K. Nataraja Pillai and Another

Supreme Court Of India · (1994) 79 CompCas 674 : (1992) JT 1 Supp : (1993) 1 LW 209 : (1992) 2 SCALE 846 : (1993) 1 SCC 493 : (1992) 2 SCR 109 Supp

Contract Act, 1872 — Section 62Negotiable Instruments Act, 1881 (NI) — Section 118

Supreme Court22 Oct 1992Dismissed

J.K. Synthetics Ltd. Vs Union of India (UOI)

Supreme Court Of India · (1992) 65 TAXMAN 420

Finance Act, 1980 — Section 35(2)Income tax Act, 1922 — Section 10(2), 32Income Tax Act, 1961 — Section 10, 10(2), 148, 154, 20(2)

Supreme Court22 Oct 1992Dismissed

C.A. Shankar Prasad and others Vs Karnataka State Adult Education Council and others

Supreme Court Of India · AIR 1994 SC 216

Supreme Court21 Oct 1992Disposed Of

Mohinder Singh Vs State of Punjab and Others

Supreme Court Of India · (1995) 4 SCC 432 Supp

Supreme Court21 Oct 1992Partly Allowed

Narayan Raghunath Phadke Vs State of Maharashtra

Supreme Court Of India · AIR 1994 SC 978 : (1994) CriLJ 1234

Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 323

Supreme Court21 Oct 1992Allowed

Shirish Govind Prabhudesai Vs State of Maharashtra and others

Supreme Court Of India · AIR 1993 SC 1736 : (1993) 3 JT 722 : (1992) 2 SCALE 888 : (1993) 1 SCC 211 : (1992) 2 SCR 101 Supp

Constitution of India, 1950 — Article 32

Supreme Court21 Oct 1992Allowed

Shamkant Narayan Deshpande Vs Maharashtra Industrial Development Corporation and another

Supreme Court Of India · AIR 1993 SC 1173 : AIR 1992 SC 1173 : (1994) 68 FLR 1013 : (1993) 2 LLJ 686 : (1992) 2 SCALE 857 : (1993) 2 SCC 194 Supp : (1992) 2 SCR 95 Supp : (1993) 3 SLJ 70

Constitution of India, 1950 — Article 14, 16Maharashtra Industrial Development Act, 1961 — Section 63, 64

Supreme Court21 Oct 1992Allowed

Union of India (UOI) and Others Vs Bigyan Mohapatra and Others

Supreme Court Of India · (1993) 75 CLT 715 : (1992) 6 JT 124 : (1993) 2 LLJ 989 : (1992) 2 SCALE 908 : (1993) 2 SCC 239 Supp : (1993) 2 SLJ 97 : (1992) 2 UJ 786 : (1993) 1 UPLBEC 558

Supreme Court21 Oct 1992Allowed

Kashmira Singh Vs State of Punjab

Supreme Court Of India · AIR 1994 SC 1651 : (1994) CriLJ 1974 : (1995) 4 SCC 558 Supp

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

Supreme Court21 Oct 1992Dismissed

Thakarde Malaji Ramsangji Vs State of Gujarat

Supreme Court Of India · AIR 1993 SC 1678 : (1993) CriLJ 1059

Criminal Procedure Code, 1973 (CrPC) — Section 379Penal Code, 1860 (IPC) — Section 302Supreme Court (Enlargement of Criminal Appellate Jurisdiction) Act, 1970 — Section 2

Supreme Court20 Oct 1992Allowed

Paras Ram Vs State of Haryana

Supreme Court Of India · AIR 1993 SC 1212 : AIR 1992 SC 1212 : (1993) CriLJ 416 : (1992) 2 SCALE 864 : (1992) 4 SCC 662 : (1992) 2 SCR 55 Supp

Arms Act, 1959 — Section 25Terrorist and Disruptive Activities (Prevention) Act, 1985 — Section 6, 9Terrorist and Disruptive Activities (Prevention) Act, 1987 — Section 11, 12, 5

Supreme Court20 Oct 1992Allowed

Maharaj Jagat Singh Vs Lt. Col. Sawai Bhawani Singh and Others

Supreme Court Of India · AIR 1993 SC 1721 : (1992) 3 SCALE 578 : (1993) 2 SCC 313 Supp : (1992) 2 UJ 689

Supreme Court20 Oct 1992Dismissed

Joti Parshad Vs State of Haryana

Supreme Court Of India · AIR 1993 SC 1167 : AIR 1992 SC 1167 : (1993) CriLJ 413 : (1992) 3 Crimes 756 : (1992) 6 JT 94 : (1992) 3 SCALE 42 : (1993) 2 SCC 497 Supp : (1993) 2 SCC 497

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 120, 26

Supreme Court20 Oct 1992Allowed

TVL. Ramco Cement Distribution Co. Pvt. Ltd., Tamil Nadu Vs State of Tamil Nadu

Supreme Court Of India · AIR 1993 SC 123 : AIR 1992 SC 123 : (1994) 38 KarLJ 79 : (1992) 2 SCALE 850 : (1993) 1 SCC 192 : (1992) 2 SCR 78 Supp

Central Sales Tax Act, 1956 — Section 17, 2, 3, 4, 5Madras General Sales Tax (Turnover and Assessment) Rules, 1939 — Rule 5(1), 9Tamil Nadu General Sales Tax Rules, 1959 — Rule 6

Supreme Court20 Oct 1992Allowed

Indian Oil Corporation Vs Municipal Corporation, Jullundhar and others

Supreme Court Of India · AIR 1993 SC 844 : AIR 1992 SC 844 : (1993) 1 ALT 44 : (1992) 6 JT 71 : (1992) 2 SCALE 839 : (1993) 1 SCC 333 : (1992) 2 SCR 62 Supp

Punjab Municipal Corporation Act, 1976 — Section 113

Supreme Court20 Oct 1992Allowed

Union of India Vs Dr. P. Rajaram and others Dr. M. Khalilullah Vs Union of India and others

Supreme Court Of India · AIR 1993 SC 1679 : (1992) 6 JT 131 : (1993) LabIC 951 : (1993) 2 LLJ 666 : (1992) 2 SCALE 879 : (1993) 2 SCC 326 Supp : (1993) 2 SLJ 66

Central Health Service Rules, 1982 — Rule 2, 3, 4, 7, 8Constitution of India, 1950 — Article 14, 16, 309

Supreme Court20 Oct 1992Dismissed

Bachi Singh and Another Vs Union of India and Others

Supreme Court Of India · AIR 1993 SC 1161 : AIR 1992 SC 1161 : (1992) JT 219 Supp : (1992) 1 JT 219 Supp : (1992) LabIC 2442 : (1993) 2 LLJ 643 : (1992) 2 SCALE 910 : (1993) 2 SCC 173 Supp : (1993) 1 SLJ 91

Administrative Tribunals Act, 1985 — Section 19