Supreme Court18 Sept 1992Disposed Of
State of Orissa Vs Dhuliram Patnaik and Others
Supreme Court Of India · (1993) 3 SCC 738 Supp
COURT ARCHIVE
Supreme Court Of India judgments
59,837 judgments · page 2,171 of 2,992
Supreme Court18 Sept 1992Dismissed
Sanehalate Paul (Smt) Vs Nirmala Sundari Dey (Smt)
Supreme Court Of India · (1995) 4 SCC 504 Supp
Supreme Court18 Sept 1992Disposed Of
Junior Telecom Officers Forum and others Vs Union of India and others
Supreme Court Of India · AIR 1993 SC 787 : AIR 1992 SC 787 : (1992) 5 JT 525 : (1993) 2 LLJ 856 : (1992) 2 SCALE 605 : (1993) 4 SCC 693 Supp : (1992) 1 SCR 764 Supp : (1993) 1 UPLBEC 333
Constitution of India, 1950 — Article 139A, 141, 309Telegraph Engineering Service (Class II) Recruitment Rules, 1966 — Rule 3
Supreme Court17 Sept 1992Allowed
Bhuwaneshwar Prasad Singh Vs State of Bihar and Others
Supreme Court Of India · (1992) 5 JT 521 : (1993) 2 LLJ 869 : (1992) 2 SCALE 691 : (1993) 2 SCC 723 Supp : (1992) 2 UJ 536
Supreme Court17 Sept 1992Allowed
Himachal Pradesh Road Transport Corporation Vs Balwant Singh
Supreme Court Of India · AIR 1992 SC 2201 : (1992) 5 JT 519 : (1993) 1 LLJ 243 : (1992) 2 SCALE 590 : (1993) 1 SCC 552 Supp : (1993) 2 SLJ 5 : (1992) 2 UJ 537
Constitution of India, 1950 — Article 136
Supreme Court17 Sept 1992dismissed
P.K. Indeevirakshan Vs The Land Board and others
Supreme Court Of India · AIR 1993 SC 1625 : (1992) 5 JT 538 : (1992) 2 SCALE 660 : (1993) 2 SCC 113 Supp : (1992) 2 UJ 499
Kerala Land Reforms Act, 1963 — Section 85(8)
Supreme Court17 Sept 1992dismissed
Navjyoti Coo-Group Housing Society etc. Vs Union of India and Others
Supreme Court Of India · AIR 1993 SC 155 : AIR 1992 SC 155 : (1992) 5 JT 621 : (1992) 2 SCALE 548 : (1992) 4 SCC 477 : (1992) 1 SCR 709(1) Supp
Disposal of developed Nazul Land Rules, 1981 — Rule 6
Supreme Court17 Sept 1992dismissed
Basheer Kadar Mastry Vs Mohamad Hanif Samad Sheikh and another
Supreme Court Of India · AIR 1993 SC 234 : AIR 1992 SC 234 : (1993) 95 BOMLR 96 : (1992) 5 JT 601 : (1992) 2 SCALE 684 : (1993) 2 SCC 38 Supp : (1992) 2 UJ 505
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12
Supreme Court17 Sept 1992Allowed
Jarnail Singh and Others Vs State of Punjab
Supreme Court Of India · AIR 1993 SC 72 : AIR 1992 SC 72 : (1992) CriLJ 3863 : (1992) 3 Crimes 790 : (1993) JT 424 Supp : (1995) 6 SCALE 563 : (1993) 1 SCALE 153 : (1992) 2 SCALE 777 : (1993) 1 SCC 588 Supp
Penal Code, 1860 (IPC) — Section 100, 302, 34
Supreme Court17 Sept 1992Allowed
Prafulla Chandra Mohapatra Vs State of Orissa and others
Supreme Court Of India · AIR 1992 SC 2209 : (1992) 74 CLT 704 : (1992) 5 JT 609 : (1992) LabIC 2478 : (1993) 1 LLJ 171 : (1992) 2 SCALE 649 : (1993) 1 SCC 564 Supp : (1992) 2 UJ 533
Criminal Procedure Code, 1973 (CrPC) — Section 378Penal Code, 1860 (IPC) — Section 409
Supreme Court17 Sept 1992Allowed
Commissioner of Income Tax Vs M/s. Sun Engineering Works (P.) Ltd.
Supreme Court Of India · AIR 1993 SC 43 : AIR 1992 SC 43 : (1992) 107 CTR 209 : (1992) 198 ITR 297 : (1992) 5 JT 543 : (1992) 2 SCALE 591 : (1992) 4 SCC 363 : (1992) 1 SCR 732(1) Supp : (1992) 1 SCR 732 Supp : (1992) 64 TAXMAN 442
Companies (Profits) Surtax Act, 1964 — Section 8Constitution of India, 1950 — Article 141Income Tax Act, 1922 — Section 10, 23(1), 24(2), 42(1), 6
Supreme Court17 Sept 1992Dismissed
Govinda Pillai Ramadas Vs Lakshmikutty Amma Ammukutty Amma and others
Supreme Court Of India · AIR 1993 SC 244 : AIR 1992 SC 244 : (1992) 6 JT 109 : (1992) 2 KLT 886 : (1992) 2 SCALE 687 : (1995) 4 SCC 402 Supp : (1992) 1 SCR 699 Supp
Constitution of India, 1950 — Article 14, 19, 31, 31(A)Kerala Land Reforms Act, 1963 — Section 1, 4A
Supreme Court17 Sept 1992Disposed Of
B.R. Mulani Vs Dr. A.B. Aswathanarayana and others
Supreme Court Of India · AIR 1993 SC 1318 : (1993) 4 SCC 743 Supp
Supreme Court16 Sept 1992Dismissed
Gulab Singh Vs State of U.P.
Supreme Court Of India · (1995) 4 SCC 501 Supp
Penal Code, 1860 (IPC) — Section 120B, 201, 302, 394, 404
Supreme Court16 Sept 1992dismissed
State of U.P. and Others Vs VII Additional District Judge and Others
Supreme Court Of India · AIR 1993 SC 1232 : AIR 1992 SC 1232 : (1993) 1 ALT 1 : (1992) 5 JT 471 : (1992) 2 SCALE 489 : (1992) 4 SCC 429 : (1992) 1 SCR 600 Supp : (1992) 2 UJ 794
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(8), 3
Supreme Court16 Sept 1992dismissed
Simranjit Singh Mann Vs Union of India and another
Supreme Court Of India · AIR 1993 SC 280 : AIR 1992 SC 280 : (1993) 1 ALT(Cri) 156 : (1993) CriLJ 37 : (1992) 5 JT 441 : (1992) 2 SCALE 506 : (1992) 4 SCC 653 : (1992) 1 SCR 592 Supp
Constitution of India, 1950 — Article 32Penal Code, 1860 (IPC) — Section 120B, 212, 302, 307, 324Terrorist and Disruptive Activities (Prevention) Act, 1985 — Section 3, 4
Supreme Court16 Sept 1992Disposed Of
Gopal Krishna Sharma and others Yamuna Shankar Sharma Vs State of Rajasthan and others
Supreme Court Of India · AIR 1993 SC 81 : AIR 1992 SC 81 : (1992) JT 653 : (1992) LabIC 2384 : (1993) 1 LLJ 248 : (1992) 2 SCALE 558 : (1993) 2 SCC 375 Supp : (1992) 1 SCR 605 Supp : (1993) 2 SLJ 99
Constitution of India, 1950 — Article 14, 226, 32, 39Rajasthan Universities Teachers and Officers (Special Conditions of Service) Amendment Act, 1976 — Section 2Udaipur University Act, 1962 — Section 2
Supreme Court16 Sept 1992Allowed
M/s. Pine Chemical Suppliers, and others Vs Collector of Customs (Bombay)
Supreme Court Of India · AIR 1993 SC 1185 : AIR 1992 SC 1185 : (1993) 41 ECC 75 : (1993) 67 ELT 25 : (1992) 5 JT 474 : (1992) 2 SCALE 510 : (1993) 2 SCC 124 Supp : (1992) 1 SCR 584 Supp
Customs Act, 1962 — Section 111, 112, 122, 124, 125
Supreme Court16 Sept 1992Dismissed
Nallamsetty Yanadaiah and others Vs State of Andhra Pradesh
Supreme Court Of India · AIR 1993 SC 1175 : AIR 1992 SC 1175 : (1993) CriLJ 408 : (1993) 3 SCC 177 Supp
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 149, 302
Supreme Court16 Sept 1992Dismissed
Union of India (UOI) Vs Hari Krishan Khosla (Dead) by Lrs.
Supreme Court Of India · (1992) 5 JT 574 : (1992) 2 SCALE 621 : (1993) 2 SCC 149 Supp : (1992) 1 SCR 620 Supp : (1993) 1 UPLBEC 145
Constitution Of India, 1950 — Article 13(2), 14, 19, 31A, 31B, 31C, 368Requisitioning And Acquisition Of Immovable Property Act, 1952 — Section 2(a), 2(b), 4(3), 7, 7(1), 7(3), 8, 8(1), 8(1)(a), 8(1)(b), 8(1)(c), 8(1)(d), 8(1)(e), 8(1)(f), 8(1)(g), 8(2), 8(3), 8(3)(a), 8(3)(b), 28Land Acquisition Act, 1894 — Section 3, 23, 23(2), 25, 25(1), 25(2), 32, 34, 34(1), 34(2)