Supreme Court25 Aug 1992Allowed

Smt. Kusum Chandrakant Khaushe Vs L. Hmlinglianan and others

Supreme Court Of India · AIR 1993 SC 401 : AIR 1992 SC 401 : (1993) CriLJ 185 : (1993) 1 JT 601 : (1993) 1 SCALE 719 : (1993) 1 SCALE 615 : (1993) 2 SCC 515 Supp : (1993) 2 SCC 515 : (1993) 1 SCR 1037

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3
Supreme Court25 Aug 1992Allowed

Mrs. U. Vijayalakshmi Vs State of Tamil Nadu and another

Supreme Court Of India · AIR 1994 SC 165 : (1993) CriLJ 3913

Constitution of India, 1950 — Article 22(5), 226, 32Tamil Nadu Forest Act, 1882 — Section 5ATamil Nadu Prevention of Dangerous Activities of Bootleggers, Drug Offenders, Goondas, Immoral Traffic Offenders and Slum-Grabber
Supreme Court24 Aug 1992Dismissed

Pioneer Rubber Plantation, Nilambur Vs State of Kerala and another

Supreme Court Of India · AIR 1993 SC 192 : AIR 1992 SC 192 : (1992) 5 JT 144 : (1992) 2 SCALE 231 : (1992) 4 SCC 175 : (1992) 3 SCR 972 : (1992) 2 UJ 724

Constitution Of India, 1950 — Article 133(1)Kerala Private Forests (Vesting And Assignment) Act, 1971 — Section 2(f), 2(f)(1)(i)(B), 2(f)(1)(i)(C), 3, 3(3), 3(4), 4, 7, 8, 8A, 9, 10, 13, 15, 64(3), 72K, 81(1)(a), 81(1)(e), 84(3)Kerala Land Reforms Act, 1963 — Section 2(44)(a), 82
Supreme Court20 Aug 1992Allowed

Prakash and another Vs State of Madhya Pradesh

Supreme Court Of India · AIR 1993 SC 65 : AIR 1992 SC 65 : (1993) 1 ALT(Cri) 1 : (1992) CriLJ 3703 : (1992) 3 Crimes 530 : (1992) JLJ 561 : (1992) 4 JT 594 : (1992) 2 SCALE 246 : (1992) 4 SCC 225

Penal Code, 1860 (IPC) — Section 302, 34, 326
Supreme Court20 Aug 1992Allowed

M/s. P.V. Mohammad Barmay Sons Vs Director of Enforcement

Supreme Court Of India · AIR 1993 SC 1188 : AIR 1992 SC 1188 : (1993) 76 CompCas 27 : (1993) CriLJ 197 : (1992) 42 ECR 625 : (1992) 61 ELT 337 : (1992) 4 JT 565 : (1992) 2 SCALE 227 : (1993) 2 SCC 724 Supp : (1992) 3 SCR 960

Constitution of India, 1950 — Article 136, 20(1)Income Tax Act, 1922 — Section 52Income Tax Act, 1961 — Section 297