Supreme Court31 Jul 1992dismissed
Tejmohammed Hussainkhan Pathan Vs V.J. Raghuvanshi and another
Supreme Court Of India · AIR 1993 SC 365 : AIR 1992 SC 365 : (1993) 2 SCC 493 Supp
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 88(1)
COURT ARCHIVE
Supreme Court Of India judgments
59,837 judgments · page 2,179 of 2,992
Supreme Court31 Jul 1992dismissed
Bhupendra Nath Prasad Vs State of Bihar
Supreme Court Of India · AIR 1993 SC 300 : AIR 1992 SC 300 : (1993) 41 BLJR 116 : (1993) CriLJ 55 : (1992) 2 Crimes 1165 : (1992) 4 JT 309 : (1992) 2 PLJR 45 : (1992) 2 SCALE 101 : (1992) 3 SCC 547 : (1992) 2 UJ 573
Penal Code, 1860 (IPC) — Section 302, 328
Supreme Court31 Jul 1992Partly Allowed
V.V. Joseph and others Vs Union of India and others
Supreme Court Of India · AIR 1993 SC 299 : AIR 1992 SC 299 : (1992) LabIC 2491 : (1993) 2 SCC 627 Supp
Constitution of India, 1950 — Article 226, 32
Supreme Court31 Jul 1992Disposed Of
Ramsai and others Vs State of Madhya Pradesh
Supreme Court Of India · AIR 1994 SC 464 : (1994) CriLJ 138 : (1994) 1 PLJR 79
Penal Code, 1860 (IPC) — Section 147, 148
Supreme Court31 Jul 1992Allowed
Rajaram and others Vs State of M.P.
Supreme Court Of India · AIR 1994 SC 846 : (1992) 2 Crimes 1163 : (1992) 4 JT 290 : (1994) 1 PLJR 102 : (1992) 2 SCALE 103 : (1992) 3 SCC 634 : (1992) 2 UJ 586
Penal Code, 1860 (IPC) — Section 148, 149, 302Supreme Court (Enlargement of Criminal Appellate Jurisdiction) Act, 1970 — Section 2
Supreme Court31 Jul 1992Partly Allowed
State of Gujarat and another Vs Anand Municipality and others
Supreme Court Of India · AIR 1993 SC 1196 : AIR 1992 SC 1196 : (1993) 3 SCC 366 Supp
Bombay Town Planning Act, 1954 — Section 32Constitution of India, 1950 — Article 226
Supreme Court31 Jul 1992Dismissed
Madan Lal Vs State of Punjab and others
Supreme Court Of India · AIR 1994 SC 647
Supreme Court30 Jul 1992Disposed Of
Dr A.R. Sircar Vs State of U.P. and Others
Supreme Court Of India · (1993) 3 SCC 742 Supp
Supreme Court30 Jul 1992Allowed
State of Rajasthan Vs Shri Narayan
Supreme Court Of India · AIR 1992 SC 2004 : (1992) CriLJ 3655 : (1992) 4 JT 282 : (1992) 2 SCALE 82 : (1992) 3 SCC 615
Evidence Act, 1872 — Section 118, 133Penal Code, 1860 (IPC) — Section 376, 451
Supreme Court30 Jul 1992Allowed
Ombir Singh and Others etc. etc. Vs State of U.P. and another etc. etc.
Supreme Court Of India · AIR 1993 SC 975 : (1993) 2 SCC 64 Supp : (1992) 2 UJ 609 : (1992) 2 UPLBEC 1295
Constitution of India, 1950 — Article 14Indian Medical Council Act, 1956 — Section 33
Supreme Court30 Jul 1992dismissed
Godrej and Boyce Mfg. Co. Pvt. Ltd. and others Vs Commissioner of Sales Tax and others, etc. etc.
Supreme Court Of India · AIR 1992 SC 2078 : (1992) 4 JT 317 : (1992) 2 SCALE 107 : (1992) 3 SCC 624 : (1992) 3 SCR 683 : (1992) 87 STC 186
Bombay Sales Tax Act, 1959 — Section 11, 12, 61(2), 74Bombay Sales Tax Rules, 1959 — Rule 41, 7Central Sales Tax Act, 1956 — Section 8(2A)
Supreme Court30 Jul 1992Allowed
Miss. Mohini Jain Vs State of Karnataka and others
Supreme Court Of India · AIR 1992 SC 1858 : (1992) 4 JT 292 : (1992) 2 SCALE 90 : (1992) 3 SCC 666 : (1992) 3 SCR 658 : (1992) 2 UJ 331 : (1992) 2 UPLBEC 1198
Constitution of India, 1950 — Article 15(1), 19, 21, 38, 39Karnataka Educational Institutions (Prohibition of Capitation Fee) Act, 1984 — Section 2, 3, 4, 5(1), 7
Supreme Court29 Jul 1992dismissed
S. Rajan Vs State of Kerala and another
Supreme Court Of India · AIR 1992 SC 1918 : (1992) 2 ARBLR 281 : (1992) 4 JT 312 : (1992) 2 KLT 435 : (1992) 2 SCALE 86 : (1992) 3 SCC 608 : (1992) 3 SCR 649 : (1992) 2 UJ 436
Arbitration Act, 1940 — Section 20Limitation Act, 1908 — Article 181Limitation Act, 1963 — Article 113, 137
Supreme Court28 Jul 1992Dismissed
Kosanapu Ramreddy Vs State of Andhra Pradesh and Others
Supreme Court Of India · AIR 1994 SC 1447 : (1994) CriLJ 2121
Constitution of India, 1950 — Article 32Criminal Procedure Code, 1973 (CrPC) — Section 167(2)Terrorist and Disruptive Activities (Prevention) Act, 1987 — Section 20
Supreme Court27 Jul 1992Allowed
Union of India (UOI) and Others Vs Om Prakash
Supreme Court Of India · AIR 1994 SC 945 : (1994) CriLJ 1120
Supreme Court24 Jul 1992dismissed
Gangabai Charities Vs Commissioner of Income Tax and another
Supreme Court Of India · AIR 1992 SC 1765 : (1992) 106 CTR 244 : (1992) 197 ITR 416 : (1992) 4 JT 216 : (1992) 2 SCALE 79 : (1992) 3 SCC 690 : (1992) 3 SCR 626 : (1992) 63 TAXMAN 501
Income Tax Act, 1961 — Section 11, 256, 60, 63
Supreme Court24 Jul 1992Allowed
Patel Chela Viram Vs State of Gujarat
Supreme Court Of India · AIR 1994 SC 1250 : (1994) CriLJ 2252
Criminal Procedure Code, 1973 (CrPC) — Section 379Penal Code, 1860 (IPC) — Section 147, 148, 302
Supreme Court24 Jul 1992Allowed
T. Ramegowda Vs R. Krishnamurthy and others
Supreme Court Of India · AIR 1994 SC 85 : (1994) 3 SCC 424 Supp
Karnataka Co-operative Societies Act, 1959 — Section 70
Supreme Court24 Jul 1992Allowed
State of Punjab and Others Vs Ram Singh Ex. Constable
Supreme Court Of India · AIR 1992 SC 2188 : (1992) 4 JT 253 : (1993) 1 LW 248 : (1992) 2 SCALE 76 : (1992) 4 SCC 54 : (1992) 3 SCR 634
Supreme Court24 Jul 1992Allowed
Halke and andother Vs State of M.P.
Supreme Court Of India · AIR 1994 SC 951 : (1994) CriLJ 1220
Penal Code, 1860 (IPC) — Section 304, 325, 34