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Supreme Court Of India judgments

59,837 judgments · page 2,173 of 2,992

Supreme Court09 Sept 1992Allowed

DDA Graduate Engineers'' Association and others Vs The Lieutenant Governor of Delhi and others

Supreme Court Of India · AIR 1993 SC 132 : AIR 1992 SC 132 : (1992) 65 FLR 772 : (1992) 5 JT 396 : (1992) LabIC 2424 : (1993) 2 LLJ 932 : (1992) 2 SCALE 502 : (1993) 1 SCC 674 Supp : (1992) 1 SCR 474 Supp : (1993) 1 SLJ 129 : (1993) 1 UPLBEC 53

Central Engineering Service, Class I, Recruitment Rules, 1954 — Rule 13, 23, 3, 4Central Public Works Department — Section 7
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Supreme Court09 Sept 1992Allowed

Venkatesh Vs State of Tamil Nadu

Supreme Court Of India · AIR 1993 SC 1230 : AIR 1992 SC 1230 : (1993) CriLJ 61 : (1992) 2 SCALE 698 : (1993) 3 SCC 301 Supp

Penal Code, 1860 (IPC) — Section 302, 304, 309, 323, 34
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Supreme Court08 Sept 1992Disposed Of

Ranjit Singh and others Vs Union Territory of Chandigarh

Supreme Court Of India · AIR 1993 SC 227 : AIR 1992 SC 227 : (1992) 2 BLJR 929 : (1992) 5 JT 414 : (1995) 4 SCALE 848 : (1992) 2 SCALE 521 : (1992) 4 SCC 659 : (1992) 2 UJ 521 : (1993) 1 UPLBEC 81

Land Acquisition Act, 1894 — Section 11, 4(1)
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Supreme Court08 Sept 1992Dismissed

Pal Singh and others Vs Union Territory of Chandigarh

Supreme Court Of India · AIR 1993 SC 225 : AIR 1992 SC 225 : (1993) 1 ALT 6 : (1992) 5 JT 371 : (1993) 1 PLJR 5 : (1992) 2 SCALE 517 : (1992) 4 SCC 400 : (1992) 1 SCR 452 Supp : (1993) 1 UPLBEC 137

Land Acquisition Act, 1894 — Section 18, 23
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Supreme Court08 Sept 1992Allowed

State of Tamil Nadu and another Vs C. Subramani and Others

Supreme Court Of India · AIR 1992 SC 2161 : (1992) CriLJ 3578 : (1992) 3 Crimes 286 : (1992) 5 JT 318 : (1992) 2 SCALE 485 : (1992) 4 SCC 495 : (1992) 1 SCR 442 Supp

Constitution of India, 1950 — Article 21, 22(5)Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Drug Offenders, Forest Offenders, Goondas, Immoral Traffic Offenders and Slum-grabbers Act, 1982 — Section 3(1), 3(2)
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Supreme Court04 Sept 1992Dismissed

Krishna Ram and others Vs State of Rajasthan

Supreme Court Of India · (1993) 17 ACR 37 : AIR 1993 SC 1386 : (1993) CriLJ 1056 : (1992) 5 JT 332 : (1992) 2 SCALE 709 : (1993) 2 SCC 575 Supp : (1992) 2 UJ 705

Penal Code, 1860 (IPC) — Section 147, 148, 149, 300, 302
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Supreme Court04 Sept 1992Allowed

Satrucharla Chandrasekhar Raju Vs Vyricherla Pradeep Kumar Dev and another

Supreme Court Of India · AIR 1992 SC 1959 : (1993) 41 BLJR 649 : (1992) 5 JT 417 : (1991) 2 SCALE 1171 : (1992) 4 SCC 404 : (1992) 1 SCR 408 Supp

Andhra Pradesh Education Act, 1982 — Section 7Constitution of India, 1950 — Article 102(1), 12, 191(1), 45, 58(2)Representation of the People Act, 1951 — Section 10, 116
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Supreme Court04 Sept 1992Dismissed

Ajit Kumar Vasantlal Zaveri Vs State of Gujarat

Supreme Court Of India · AIR 1992 SC 2064 : (1992) CriLJ 3593 : (1992) 3 Crimes 304 : (1992) 5 JT 304 : (1992) 2 SCALE 711 : (1993) 1 SCC 482 Supp

Penal Code, 1860 (IPC) — Section 161Prevention of Corruption Act, 1947 — Section 5(1)(d), 5(2)
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Supreme Court04 Sept 1992Dismissed

Bir Singh Vs State of Haryana

Supreme Court Of India · AIR 1992 SC 2211 : (1992) CriLJ 3845 : (1992) 3 Crimes 279 : (1992) 5 JT 605 : (1992) 2 SCALE 706 : (1993) 1 SCC 334 Supp

Penal Code, 1860 (IPC) — Section 302, 394, 397, 449
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Supreme Court03 Sept 1992Allowed

Union of India and others Vs Munim Singh and others

Supreme Court Of India · AIR 1993 SC 75 : AIR 1992 SC 75 : (1992) 65 FLR 828 : (1992) 5 JT 470 : (1992) LabIC 2396 : (1993) 2 LLJ 763 : (1992) 2 SCALE 513 : (1993) 1 SCC 724 Supp : (1992) 1 SCR 405 Supp : (1993) 2 SLJ 1 : (1993) 1 UPLBEC 32

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