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Supreme Court Of India judgments

59,837 judgments · page 2,174 of 2,992

Supreme Court03 Sept 1992Disposed Of

Shyam Kishore and others Vs Municipal Corporation of Delhi and another

Supreme Court Of India · AIR 1992 SC 2279 : (1992) 5 JT 335 : (1992) 2 SCALE 403 : (1993) 1 SCC 22 : (1992) 1 SCR 349 Supp

Delhi Municipal Corporation Act, 1957 — Section 124, 124(3), 124(4), 124(5), 124(6), 124(7), 125, 126, 126(1), 126(2), 127, 154, 155, 156, 156(1), 157, 158, 170, 169, 169(1), 170(b), 457Bombay Provincial Municipal Corporations Act, 1949 — Section 406(2)(e)Indian income Tax Act, 1922 — Section 30, 46(1)
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Supreme Court03 Sept 1992

Surendra Kumar Gyani Vs State of Rajasthan and Another

Supreme Court Of India · AIR 1993 SC 115 : AIR 1992 SC 115 : (1993) 1 ALT 9 : (1992) 65 FLR 878 : (1992) 5 JT 293 : (1993) 2 LLJ 903 : (1992) 2 SCALE 432 : (1992) 4 SCC 464 : (1992) 2 UJ 465

Constitution of India, 1950 — Article 14, 16Industrial Disputes Act, 1947 — Section 2
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Supreme Court03 Sept 1992Dismissed

Birendra Kumar Rai alias Virendra Kumar Rai Vs Union of India (UOI) and Others

Supreme Court Of India · (1992) ACR 694 : AIR 1993 SC 962 : AIR 1992 SC 962 : (1993) 41 BLJR 219 : (1993) CriLJ 158 : (1992) 3 Crimes 398 : (1993) 43 ECC 81 : (1992) 5 JT 264 : (1995) 5 SCALE 210 : (1993) 1 SCC 272 : (1992) 1 SCR 391 Supp

Arms Act, 1959 — Section 25Constitution of India, 1950 — Article 136, 22Motor Vehicles Act, 1988 — Section 207
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Supreme Court02 Sept 1992Dismissed

Nelson Motis Vs Union of India and another

Supreme Court Of India · AIR 1992 SC 1981 : (1992) 65 FLR 853 : (1992) 5 JT 511 : (1992) LabIC 2037 : (1992) 2 LLJ 744 : (1993) 2 PLJR 118 : (1992) 2 SCALE 476 : (1992) 4 SCC 711 : (1992) 1 SCR 325 Supp : (1992) 3 SLJ 65 : (1992) 2 UPLBEC 1189

Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 10(4)(3), 27, 29Constitution of India, 1950 — Article 14, 16
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Supreme Court02 Sept 1992Dismissed

Dr Prit Singh Vs S.K. Mangal and Others

Supreme Court Of India · (1992) 65 FLR 778 : (1992) 5 JT 381 : (1992) 2 SCALE 473 : (1993) 1 SCC 714 Supp : (1992) 1 SCR 337 Supp : (1992) 3 SLJ 57 : (1992) 2 UJ 597 : (1992) 2 UPLBEC 1425

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Supreme Court28 Aug 1992Allowed

Babuda Vs State of Rajasthan

Supreme Court Of India · (1992) ACR 729 : AIR 1992 SC 2091 : (1993) 1 ALT(Cri) 70 : (1992) CriLJ 3451 : (1992) 3 Crimes 341 : (1992) 5 JT 307 : (1992) 2 SCALE 712 : (1992) 2 SCC 438 Supp : (1992) 2 UJ 707

Constitution of India, 1950 — Article 1, 2, 3, 4Penal Code, 1860 (IPC) — Section 300, 302, 307, 380, 460
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Supreme Court28 Aug 1992

Janata Dal Vs H.S. Chowdhary and Others

Supreme Court Of India · AIR 1993 SC 892 : AIR 1992 SC 892 : (1993) CriLJ 600 : (1992) 3 Crimes 199 : (1992) 5 JT 213 : (1992) 2 SCALE 338 : (1992) 4 SCC 305 : (1992) 1 SCR 226 Supp

Constitution of India, 1950 — Article 32Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 166A, 397, 401, 482Penal Code, 1860 (IPC) — Section 120B, 161, 162, 163, 164
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Supreme Court27 Aug 1992Partly Allowed

Union of India and others Vs Deep Chand Pandey and another

Supreme Court Of India · AIR 1993 SC 382 : AIR 1992 SC 382 : (1993) 1 ALT 4 : (1992) 65 FLR 798 : (1992) 5 JT 276 : (1993) LabIC 98 : (1993) 1 PLJR 12 : (1992) 2 SCALE 440 : (1992) 4 SCC 432 : (1992) 1 SCR 49 Supp : (1992) 3 SLJ 71 : (1992) 2 UJ 714 : (1992) 2 UPLBEC 1169

Administrative Tribunals Act, 1985 — Section 14, 15, 3Constitution of India, 1950 — Article 323A
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Supreme Court27 Aug 1992Allowed

Mrs. Sarojini Ramaswami Vs Union of India and others

Supreme Court Of India · AIR 1992 SC 2219 : (1992) 5 JT 1 : (1992) 2 SCALE 257 : (1992) 4 SCC 506 : (1992) 1 SCR 108 Supp

Constitution of India, 1950 — Article 14, 21, 32, 118, 119, 121, 122(1), 124, 124(4), 124(5), 136, 141, 218, 226, 365(1)Judges (Inquiry) Act, 1968 — Section 3(1), 3(2), 4(2), 4(3), 6, 6(1), 6(2), 6(3), 7(4)Criminal Procedure Code, 1973 — Section 197
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