Supreme Court14 Aug 1992dismissed
Kashinath Sajan Patil Vs Dr. Deshmukh Hemant Bhaskar and others
Supreme Court Of India · AIR 1993 SC 187 : AIR 1992 SC 187 : (1993) 2 SCC 349 Supp
Representation of the People Act, 1951 — Section 109, 110, 112, 116A
COURT ARCHIVE
Supreme Court Of India judgments
59,837 judgments · page 2,177 of 2,992
Supreme Court14 Aug 1992Allowed
A.R. Rangamannar Naidu Vs Sub Collector of Chidambaram
Supreme Court Of India · AIR 1993 SC 399 : AIR 1992 SC 399 : (1992) 4 JT 508 : (1992) 2 SCALE 208 : (1992) 4 SCC 78 : (1992) 3 SCR 890 : (1992) 2 UJ 554
Land Acquisition Act, 1894 — Section 18
Supreme Court14 Aug 1992Allowed
Mrs. Rajalakshmi Narayanan Vs Mrs. Margret Kathleen Gandhi and others
Supreme Court Of India · AIR 1993 SC 273 : AIR 1992 SC 273 : (1993) 201 ITR 681 : (1992) 2 SCALE 496 : (1993) 3 SCC 296 Supp
Income Tax Act, 1961 — Section 269UD
Supreme Court12 Aug 1992Allowed
State of Haryana and others Vs Piara Singh and others etc. etc.
Supreme Court Of India · AIR 1992 SC 2130 : (1992) 5 JT 179 : (1993) 2 LLJ 937 : (1992) 102 PLR 547 : (1992) 2 SCALE 384 : (1992) 4 SCC 118 : (1992) 3 SCR 826 : (1992) 3 SLJ 34 : (1992) 2 UJ 692 : (1992) 2 UPLBEC 1353
Constitution of India, 1950 — Article 14, 16, 309Kerala State and Subordinate Services Rules, 1958 — Rule 9Rajasthan Universities Teachers (Absorption of Temporary Lecturers) Ordinance, 1978 — Section 4
Supreme Court12 Aug 1992Dismissed
D.K. Sahni Vs Managing Director, Manganese Ore India Ltd. and others
Supreme Court Of India · AIR 1993 SC 258 : AIR 1992 SC 258 : (1992) 65 FLR 592 : (1992) 4 JT 509 : (1992) LabIC 2494 : (1993) 1 LLJ 233 : (1992) 2 SCALE 186 : (1992) 4 SCC 201 : (1992) 3 SCR 800
Constitution of India, 1950 — Article 136, 226Recruitment and Promotion Rules — Rule 5, 6, 7
Supreme Court12 Aug 1992Allowed
Shaikh Nabab Shaikh Babu Musalman and others Vs State of Maharashtra
Supreme Court Of India · AIR 1993 SC 169 : AIR 1992 SC 169 : (1993) CriLJ 43 : (1993) 2 SCC 217 Supp
Penal Code, 1860 (IPC) — Section 147, 148, 302, 34
Supreme Court12 Aug 1992Allowed
Union of India and others Vs Surya Phosphate Ltd. and another
Supreme Court Of India · AIR 1993 SC 1620 : (1992) 2 BLJR 1292 : (1992) 4 JT 481 : (1993) 1 PLJR 1 : (1992) 2 SCALE 159 : (1992) 4 SCC 1 : (1992) 3 SCR 817 : (1992) 2 UJ 620
Supreme Court12 Aug 1992Allowed
Kameshwar Singh and Others Vs State of Bihar
Supreme Court Of India · (1992) 34 ACR 515 : (1992) 6 JT 85 : (1993) 2 SCALE 127 : (1992) 3 SCALE 102
Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 107, 144Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307
Supreme Court11 Aug 1992Dismissed
Babu Poojari Vs State of Karnataka
Supreme Court Of India · (1993) 1 ALT(Cri) 168 : (1992) 5 JT 575 : (1992) 3 SCALE 76 : (1993) 3 SCC 304 Supp
Penal Code, 1860 (IPC) — Section 300, 302
Supreme Court11 Aug 1992Dismissed
M.G. Metal Industries and Others Vs Government of India
Supreme Court Of India · (1993) 4 SCC 82 Supp
Constitution of India, 1950 — Article 136, 226, 227
Supreme Court11 Aug 1992Dismissed
Harinder Singh Vs State of Punjab
Supreme Court Of India · AIR 1993 SC 91 : AIR 1992 SC 91 : AIR 1992 SC 1976 : (1992) CriLJ 3583 : (1993) 2 PLJR 108 : (1993) 1 SCC 467 Supp
Penal Code, 1860 (IPC) — Section 342, 392, 397
Supreme Court11 Aug 1992Allowed
Hardev Bhanji Joshi Vs State of Gujarat
Supreme Court Of India · AIR 1993 SC 297 : AIR 1992 SC 297 : (1993) CriLJ 64 : (1992) 4 JT 479 : (1992) 2 SCALE 145 : (1992) 2 SCC 561 Supp : (1992) 2 UJ 639
Criminal Procedure Code, 1973 (CrPC) — Section 379Penal Code, 1860 (IPC) — Section 300, 302, 304, 325, 34
Supreme Court11 Aug 1992Partly Allowed
Guruputrappa Mallappa Harkuni Vs The Tahsildar and Others State of Karnataka and Another Vs Sri Narayanappa and Another
Supreme Court Of India · AIR 1993 SC 98 : AIR 1992 SC 98 : (1992) 4 JT 476 : (1992) 2 SCALE 153 : (1993) 1 SCC 496 Supp : (1992) 3 SCR 786 : (1992) 2 UJ 604
Karnataka Village Offices Abolition Act, 1961 — Section 5(3)
Supreme Court11 Aug 1992Allowed
R.M. Gurjar and another Vs High Court of Gujarat and others
Supreme Court Of India · AIR 1992 SC 2000 : (1992) 65 FLR 682 : (1992) 2 GLR 1535 : (1992) 4 JT 586 : (1992) LabIC 2042 : (1992) 2 LW 745 : (1992) 2 SCALE 148 : (1992) 4 SCC 10 : (1992) 3 SCR 775 : (1993) 2 SLJ 57 : (1992) 2 UJ 318
Constitution of India, 1950 — Article 226, 235, 236Gujarat Civil Services (Discipline and Appeal) Rules, 1971 — Rule 18, 21, 22, 23, 5
Supreme Court11 Aug 1992Dismissed
B. Lakshmipathi Naidu Vs The Distt. Educational Officer and others
Supreme Court Of India · AIR 1992 SC 2003 : (1992) 65 FLR 556 : (1992) 4 JT 494 : (1992) LabIC 2045 : (1992) 2 LLJ 607 : (1993) 1 LW 44 : (1993) 1 MLJ 1 : (1992) 2 SCALE 182 : (1992) 4 SCC 8 : (1992) 3 SCR 782 : (1993) 1 SLJ 122 : (1992) 2 UJ 459
Supreme Court11 Aug 1992Dismissed
State of Maharashtra Vs Vikas Sahebrao Roundale and others
Supreme Court Of India · AIR 1992 SC 1926 : (1992) 5 JT 175 : (1992) 2 SCALE 163 : (1992) 4 SCC 435 : (1992) 3 SCR 792 : (1992) 2 UJ 680 : (1993) 1 UPLBEC 534
Constitution of India, 1950 — Article 226, 30, 32, 51A
Supreme Court11 Aug 1992Allowed
Makwana Takhat Singh Ratan Singh Vs State of Gujarat
Supreme Court Of India · AIR 1992 SC 1989 : (1992) CriLJ 3596 : (1992) 4 JT 470 : (1992) 2 SCALE 146 : (1992) 2 SCC 564 Supp : (1992) 2 UJ 328
Criminal Procedure Code, 1973 (CrPC) — Section 379Penal Code, 1860 (IPC) — Section 302Supreme Court (Enlargement of Criminal Appellate Jurisdiction) Act, 1970 — Section 2
Supreme Court11 Aug 1992Dismissed
Dr. Indu Kant Vs State of U.P. and others
Supreme Court Of India · AIR 1993 SC 1215 : AIR 1992 SC 1215 : (1992) 4 JT 581 : (1992) 2 SCALE 184 : (1993) 2 SCC 71 Supp : (1992) 2 UJ 631
Constitution of India, 1950 — Article 14, 32
Supreme Court11 Aug 1992Dismissed
D. Srinivasan, etc. Vs Delhi Special Police Est. etc.
Supreme Court Of India · AIR 1993 SC 296 : AIR 1992 SC 296 : (1993) CriLJ 54 : (1993) 2 SCC 747 Supp
Penal Code, 1860 (IPC) — Section 120Prevention of Corruption Act, 1947 — Section 5(2)
Supreme Court07 Aug 1992Allowed
Jaising Waman Patil Vs State of Maharashtra
Supreme Court Of India · AIR 1994 SC 1683
Criminal Procedure Code, 1973 (CrPC) — Section 379Penal Code, 1860 (IPC) — Section 302, 34Supreme Court (Enlargement of Criminal Appellate Jurisdiction) Act, 1970 — Section 2