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Supreme Court Of India judgments

59,837 judgments · page 2,168 of 2,992

Supreme Court14 Oct 1992Dismissed

Polaki Motors and Others Vs State of Orissa and Others

Supreme Court Of India · (1993) 75 CLT 1 : (1992) 6 JT 51 : (1992) 2 SCALE 780 : (1993) 2 SCC 674 Supp : (1992) 1 SCR 994 Supp

Orissa Additional Sales Tax (Amendment and Validation) Act, 1983 — Section 2Orissa Additional Sales Tax Act, 1975 — Section 3, 3(2), 3(5)Orissa Additional Sales Tax Rules, 1975 — Rule 2, 5, 7
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Supreme Court09 Oct 1992Allowed

Pashora Singh and another Vs State of Punjab

Supreme Court Of India · AIR 1993 SC 1256 : AIR 1992 SC 1256 : (1993) CriLJ 1053 : (1992) 3 Crimes 630 : (1992) 6 JT 1 : (1992) 2 SCALE 766 : (1993) 2 SCC 33 Supp : (1992) 1 SCR 924 Supp

Criminal Procedure Code, 1973 (CrPC) — Section 360Penal Code, 1860 (IPC) — Section 307, 323, 324, 326, 34
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Supreme Court09 Oct 1992Allowed

Union of India and others Vs J.S. Brar

Supreme Court Of India · AIR 1993 SC 773 : AIR 1992 SC 773 : (1992) 6 JT 266 : (1992) 2 SCALE 749 : (1993) 1 SCC 176 : (1992) 1 SCR 916 Supp : (1993) 2 SLJ 77 : (1992) 2 UJ 789

Army Act, 1950 — Section 154, 160, 164(2), 69Army Rules, 1954 — Rule 68, 70
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Supreme Court08 Oct 1992Allowed

N.F. Sali Vs State of Karnataka and others

Supreme Court Of India · AIR 1993 SC 1590 : (1992) 6 JT 5 : (1993) LabIC 1304 : (1993) 2 LLJ 801 : (1992) 2 SCALE 823 : (1993) 2 SCC 399 Supp : (1992) 1 SCR 885 Supp : (1993) 2 SLJ 178

Constitution of India, 1950 — Article 309Karnataka Civil Services (Special Recruitment of Scheduled Castes and Scheduled Tribes candidates to certain Group A and Group B posts) Rules, 1985 — Rule 2, 3, 4(5), 7, 8Karnataka
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Supreme Court08 Oct 1992Allowed

State of Madhya Pradesh and Another Vs Pramod Bhartiya and Others

Supreme Court Of India · AIR 1993 SC 286 : AIR 1992 SC 286 : (1992) 65 FLR 991 : (1992) JLJ 721 : (1992) 5 JT 683 : (1993) 1 LLJ 490 : (1993) 1 OLR 448 : (1992) 2 SCALE 791 : (1993) 1 SCC 539 : (1992) 1 SCR 904 Supp

Constitution of India, 1950 — Article 14, 16(1), 37, 39Equal Remuneration Act, 1976 — Section 2
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Supreme Court08 Oct 1992Allowed

Karamjeet Singh Vs Union of India

Supreme Court Of India · AIR 1993 SC 284 : AIR 1992 SC 284 : (1993) CriLJ 46 : (1992) 5 JT 598 : (1992) 2 SCALE 753 : (1992) 4 SCC 666 : (1992) 1 SCR 898 Supp

Constitution of India, 1950 — Article 32
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