Supreme Court07 Oct 1992Allowed
State of Rajasthan and Another Vs Roop Chand Shah and Others
Supreme Court Of India · (1995) 4 SCC 461 Supp
COURT ARCHIVE
Supreme Court Of India judgments
59,837 judgments · page 2,169 of 2,992
Supreme Court07 Oct 1992Allowed
State of M.P. and Others Vs Vishnu Dutta (VS) Dubey and Others
Supreme Court Of India · (1995) 4 SCC 462 Supp
Supreme Court28 Sept 1992Allowed
K.P.M. Basheer Vs State of Karnataka and Another
Supreme Court Of India · (1993) LW(Cri) 10
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1), 7, 7(1)Constitution of India, 1950 — Article 22(5), 32
Supreme Court25 Sept 1992Disposed Of
Director of Indian Medicine and Homoeopathy, Orissa and Another Vs Dayanidhi Dwivadi and Others
Supreme Court Of India · (1994) CriLJ 148(1)
Supreme Court25 Sept 1992Allowed
State of Kerala and Others Vs Dr Arvirah Poulose (Dead)
Supreme Court Of India · (1993) JT 417 Supp : (1992) 2 SCALE 665 : (1993) 2 SCC 86 Supp : (1992) 1 SCR 856 Supp
Kerala Land Reforms Act, 1963 — Section 82, 83, 84, 84(1)
Supreme Court25 Sept 1992dismissed
Jangir Singh and Others Vs State of Haryana
Supreme Court Of India · AIR 1993 SC 76 : AIR 1992 SC 76 : (1992) CriLJ 3940 : (1992) 3 Crimes 625 : (1992) JT 363 Supp : (1992) 2 SCALE 742 : (1993) 2 SCC 632 Supp
Penal Code, 1860 (IPC) — Section 148, 149, 302, 307, 323
Supreme Court25 Sept 1992Allowed
Ramdas and another Vs State of M.P.
Supreme Court Of India · AIR 1993 SC 946 : AIR 1992 SC 946 : (1993) CriLJ 164 : (1992) 3 Crimes 617 : (1993) JLJ 421 : (1992) 2 SCALE 747 : (1993) 2 SCC 587 Supp
Penal Code, 1860 (IPC) — Section 300, 302, 34
Supreme Court25 Sept 1992Allowed
Sita Ram and others Vs State of U.P.
Supreme Court Of India · AIR 1993 SC 350 : AIR 1992 SC 350 : (1992) 3 Crimes 620 : (1992) 1 JT 535 Supp : (1992) 2 SCALE 769 : (1993) 2 SCC 42 Supp
Criminal Procedure Code, 1973 (CrPC) — Section 379Penal Code, 1860 (IPC) — Section 147, 148, 149, 300, 302
Supreme Court25 Sept 1992Dismissed
Chamardas Vs State of Madhya Pradesh
Supreme Court Of India · AIR 1993 SC 332 : AIR 1992 SC 332 : (1993) CriLJ 167 : (1992) 3 Crimes 623 : (1992) 6 JT 91 : (1992) 2 SCALE 740 : (1993) 2 SCC 351 Supp
Penal Code, 1860 (IPC) — Section 302
Supreme Court25 Sept 1992Dismissed
Dr. Ravinder Nath Vs State of H.P. and others
Supreme Court Of India · AIR 1993 SC 408 : AIR 1992 SC 408 : (1992) JT 225 Supp : (1992) LabIC 2397 : (1994) 1 LLJ 214 : (1992) 2 SCALE 671 : (1993) 2 SCC 639 Supp : (1992) 1 SCR 876 Supp
Evidence Act, 1872 — Section 45Indian Medicine Central Council Act, 1970 — Section 14, 15, 17(1), 2, 28
Supreme Court25 Sept 1992Allowed
Kamu alias Kamu Ammal and others Vs M. Muthayya and another
Supreme Court Of India · AIR 1993 SC 1689 : (1992) 2 SCALE 667 : (1993) 2 SCC 135 Supp : (1992) 2 UJ 780
Supreme Court25 Sept 1992Allowed
Shyam Singh Vs Collector, District Hamirpur, U.P. and Others
Supreme Court Of India · (1993) 2 BLJR 1171 : (1993) 76 CompCas 525 : (1993) 2 PLJR 36 : (1994) RD 30 : (1992) 2 SCALE 692 : (1993) 1 SCC 693 Supp : (1992) 1 SCR 862 Supp
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 30, 51Uttar Pradesh Agricultural Credit Act, 1973 — Section 10B, 11, 11BUttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 11A, 279
Supreme Court25 Sept 1992Allowed
Additional Commissioner of Income Tax Vs M/s. East Coast Floor Mills Pvt. Ltd
Supreme Court Of India · AIR 1994 SC 1513
Income Tax Act, 1961 — Section 256(1), 84Income Tax Rules, 1962 — Rule 19(5)
Supreme Court24 Sept 1992Disposed Of
T.N. Document Writers'' Association represented by its Secretary Vs State of T.N. and Another
Supreme Court Of India · (1995) 4 SCC 413 Supp
Supreme Court24 Sept 1992Allowed
V.G. Nigam and others Vs Kedar Nath Gupta and another
Supreme Court Of India · AIR 1992 SC 2153 : (1993) 1 ALT 24 : (1992) CriLJ 3576 : (1992) 65 FLR 983 : (1992) 5 JT 569 : (1992) 2 SCALE 655 : (1992) 4 SCC 697 : (1992) 2 UJ 767
Supreme Court24 Sept 1992dismissed
Kanwar Pal Singh Vs State of Haryana
Supreme Court Of India · AIR 1994 SC 1045 : (1994) CriLJ 1392
Arms Act, 1959 — Section 25, 27Criminal Procedure Code, 1973 (CrPC) — Section 164, 379Penal Code, 1860 (IPC) — Section 302
Supreme Court24 Sept 1992dismissed
Annaporna Dutt and others Vs State of U.P.
Supreme Court Of India · AIR 1993 SC 1207 : AIR 1992 SC 1207 : (1993) CriLJ 490 : (1992) 3 Crimes 793 : (1992) 5 JT 614 : (1992) 2 SCALE 715 : (1993) 2 SCC 246 Supp
Penal Code, 1860 (IPC) — Section 147, 148, 302
Supreme Court24 Sept 1992Allowed
S.B. Dogra Vs State of Himachal Pradesh and Others
Supreme Court Of India · (1992) 5 JT 667 : (1993) 2 LLJ 807 : (1992) 2 SCALE 642 : (1992) 4 SCC 455 : (1992) 1 SCR 825 Supp : (1993) 2 SLJ 167
Demobilized Armed Forces Personnel (Reservation of Vacancies in the Himachal State Non-Technical Services) Rules, 1972 — Rule 5(1)Central Administrative Tribunals Act, 1985 — Section 29(2)
Supreme Court24 Sept 1992Allowed
Ram Parkash Makkar Vs State of Haryana and others
Supreme Court Of India · AIR 1993 SC 1974 : (1992) 65 FLR 986 : (1992) 6 JT 13 : (1993) LabIC 1938 : (1993) 2 LLJ 1053 : (1992) 2 SCALE 652 : (1992) 4 SCC 725 : (1992) 1 SCR 817 Supp : (1993) 2 SLJ 184 : (1993) 2 UPLBEC 882
Supreme Court24 Sept 1992Allowed
Commissioner of Income Tax, Shillong Vs Assam Travels Shipping Service, Dibrugarh
Supreme Court Of India · (1993) 199 ITR 1 : (1992) 3 SCALE 29 : (1993) 4 SCC 206 Supp : (1993) 67 TAXMAN 269
Income Tax Act, 1961 — Section 251, 251(1), 251(2), 254, 254(1)