CourtKutchehry.com

COURT ARCHIVE

Supreme Court Of India judgments

59,837 judgments · page 2,178 of 2,992

Supreme Court07 Aug 1992Allowed

Chetar Sen Jain Vs The Addl. Dist. Judge-III, and others

Supreme Court Of India · AIR 1992 SC 1991 : (1992) 4 JT 450 : (1992) 2 SCALE 151 : (1992) 3 SCC 760 : (1992) 3 SCR 769 : (1992) 2 UJ 510

Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 12(3), 14Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Amendment Act, 1976 — Section 2A
Read judgment
Supreme Court06 Aug 1992Disposed Of

Mohan Rawale Vs Damodar Tatyaba alias Dadasaheb and Others

Supreme Court Of India · (1994) 1 SCALE 481 : (1994) 2 SCC 392 : (1992) 3 SCR 850 Supp

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 1, Order 6 Rule 11, Order 6 Rule 16, Order 6 Rule 2, Order 6 Rule 4Representation of the People Act, 1951 — Section 123, 79, 83, 83(1), 86
Read judgment
Supreme Court06 Aug 1992Allowed

M/s. Jayant Vitamins Ltd. Vs Chaitanyakumar and another

Supreme Court Of India · (1992) ACR 589 : AIR 1992 SC 1930 : (1992) CriLJ 3450 : (1993) 3 Crimes 990 : (1992) JLJ 569 : (1992) 4 JT 487 : (1992) 2 SCALE 166 : (1992) 4 SCC 15 : (1992) 2 UJ 595

Criminal Procedure Code, 1973 (CrPC) — Section 173(8), 415, 482Penal Code, 1860 (IPC) — Section 34, 408, 420
Read judgment
Supreme Court06 Aug 1992Dismissed

Ramesh Chander Vs State (Delhi Administration)

Supreme Court Of India · AIR 1992 SC 1987 : (1992) CriLJ 3584 : (1992) 4 JT 405 : (1992) 2 SCALE 117 : (1992) 2 SCC 477 Supp : (1992) 2 UJ 601

Criminal Procedure Code, 1973 (CrPC) — Section 379Penal Code, 1860 (IPC) — Section 302Supreme Court (Enlargement of Criminal Appellate Jurisdiction) Act, 1970 — Section 2
Read judgment
Supreme Court06 Aug 1992Allowed

Hardial Singh Vs State of Punjab

Supreme Court Of India · AIR 1992 SC 1871 : (1992) CriLJ 3140 : (1992) 2 Crimes 1168 : (1992) 4 JT 353 : (1992) 2 SCALE 116 : (1992) 2 SCC 455 Supp : (1992) 2 UJ 607

Penal Code, 1860 (IPC) — Section 149, 302, 447
Read judgment
Supreme Court06 Aug 1992Dismissed

Indra Kumar Chopra Vs Pradeshik Co-operative Dairy Federation Ltd. and others Ashwani Kumar Jha Vs Pradeshik Co-operative Dairy Federation Ltd. and others

Supreme Court Of India · AIR 1992 SC 2093 : (1992) 65 FLR 603 : (1992) 4 JT 459 : (1992) LabIC 2162 : (1993) 1 LLJ 226 : (1992) 2 SCALE 125 : (1992) 4 SCC 17 : (1992) 3 SCR 755 : (1993) 1 SLJ 143 : (1992) 2 UJ 424 : (1992) 2 UPLBEC 1171

Uttar Pradesh Cooperative Societies Employees Service Regulations, 1975 — Regulation 17, 17(1), 18, 19, 19(a)Uttar Pradesh Co-operative Societies Act, 1965 — Section 122, 122-AUttar Pradesh Co-operative Dairy Federation And Milk Union Centralised Service Rules, 1984 — Rule 2(k), 3, 9, 9(1), 17, 17(1), 17(3), 19, 25
Read judgment
Supreme Court06 Aug 1992Dismissed

State of Rajasthan and others Vs Kishan Singh

Supreme Court Of India · AIR 1992 SC 1946 : (1992) 4 JT 413 : (1992) 2 LW 752 : (1992) 2 SCALE 132 : (1992) 3 SCC 696 : (1992) 3 SCR 748 : (1992) 2 UJ 375

Constitution of India, 1950 — Article 226, 227Rajasthan Colonisation Act, 1954 — Section 2, 22
Read judgment
Supreme Court05 Aug 1992Allowed

State of Rajasthan Vs Praful Ranwah

Supreme Court Of India · AIR 1992 SC 1975 : (1993) 1 SCC 556 Supp

Constitution of India, 1950 — Article 14Rajasthan Co-operative Societies Act, 1965 — Section 36(IB)
Read judgment
Supreme Court05 Aug 1992Allowed

Kathi Odhabhai Bhimabhai and others Vs State of Gujarat

Supreme Court Of India · AIR 1993 SC 1193 : AIR 1992 SC 1193 : (1993) CriLJ 187 : (1993) 2 PLJR 131 : (1993) 3 SCC 421 Supp

Penal Code, 1860 (IPC) — Section 302, 307, 326, 34Supreme Court (Enlargement of Criminal Appellate Jurisdiction) Act, 1970 — Section 2
Read judgment
Supreme Court04 Aug 1992Dismissed

Darshan Lal Mehra and others Vs Union of India and others

Supreme Court Of India · AIR 1992 SC 1848 : (1992) 4 JT 417 : (1992) 2 SCALE 113 : (1992) 4 SCC 28 : (1992) 3 SCR 704 : (1992) 87 STC 377 : (1992) 2 UJ 461 : (1992) 2 UPLBEC 1162

Constitution of India, 1950 — Article 14, 226, 285Uttar Pradesh Nagar Mahapalika Act, 1959 — Section 172(2), 199, 2(77), 200, 201
Read judgment