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Supreme Court Of India judgments

59,837 judgments · page 2,180 of 2,992

Supreme Court23 Jul 1992Disposed Of

Lala Ram and others Vs State of Madhya Pradesh

Supreme Court Of India · AIR 1994 SC 1452 : (1994) CriLJ 2123 : (1994) JLJ 544

Criminal Procedure Code, 1973 (CrPC) — Section 379Penal Code, 1860 (IPC) — Section 149, 302, 307, 323Supreme Court (Enlargement of Criminal Appellate Jurisdiction) Act, 1970 — Section 2
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Supreme Court23 Jul 1992dismissed

State of U.P. Vs Vad Narain

Supreme Court Of India · AIR 1993 SC 265 : AIR 1992 SC 265 : (1993) CriLJ 41 : (1993) JT 587 Supp : (1993) 2 SCC 705 Supp

Penal Code, 1860 (IPC) — Section 147, 148, 149, 201, 302
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Supreme Court22 Jul 1992Allowed

Life Insurance Corporation of India and Union of India and another Vs Prof. Manubhai D. Shah and Cinemart Foundation

Supreme Court Of India · AIR 1993 SC 171 : AIR 1992 SC 171 : (1993) 41 BLJR 431 : (1993) 1 GLR 497 : (1992) 4 JT 181 : (1992) 2 SCALE 60 : (1992) 3 SCC 637 : (1992) 3 SCR 595 : (1992) 2 UJ 481 : (1992) 2 UPLBEC 1144

Cinematograph Act, 1952 — Section 5BConstitution of India, 1950 — Article 14, 19(1), 21, 226, 25Life Insurance Corporation Act, 1956 — Section 6(1)
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Supreme Court21 Jul 1992Allowed

Mani Ram and another Vs Hari Singh and others

Supreme Court Of India · AIR 1992 SC 1851 : (1992) 4 JT 177 : (1992) 2 SCALE 44 : (1992) 3 SCC 501 : (1992) 3 SCR 592 : (1992) 2 UJ 273

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 3, Order 22 Rule 9
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Supreme Court21 Jul 1992Allowed

State of Karnataka Vs Lakshmanaiah

Supreme Court Of India · AIR 1993 SC 100 : AIR 1992 SC 100 : (1992) CriLJ 3997 : (1992) 2 Crimes 1130 : (1992) 4 JT 326 : (1993) 2 PLJR 105 : (1992) 2 SCALE 45 : (1992) 2 SCC 420 Supp : (1992) 3 SCR 579 : (1992) 2 UJ 565

Penal Code, 1860 (IPC) — Section 302
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Supreme Court21 Jul 1992Allowed

Arvind Mills Ltd. Vs Commissioner of Income Tax, Gujarat

Supreme Court Of India · AIR 1993 SC 103 : AIR 1992 SC 103 : (1992) 106 CTR 237 : (1992) 197 ITR 422 : (1992) 4 JT 330 : (1992) 2 SCALE 48 : (1992) 3 SCC 535 : (1992) 3 SCR 557 : (1992) 63 TAXMAN 493

Bombay Town Planning Act, 1954 — Section 51, 53, 54, 55, 66Income Tax Act, 1961 — Section 10(2), 261
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Supreme Court21 Jul 1992Disposed Of

Dr. L.P. Agrawal Vs Union of India and others

Supreme Court Of India · AIR 1992 SC 1872 : (1992) 65 FLR 758 : (1992) 4 JT 220 : (1993) 2 LLJ 825 : (1992) 2 SCALE 54 : (1992) 3 SCC 526 : (1992) 3 SCR 567 : (1992) 3 SLJ 137 : (1992) 2 UJ 266 : (1992) 2 UPLBEC 1409

All India Institute of Medical Sciences Rules, 1958 — Regulation 30, 35Constitution of India, 1950 — Article 226
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Supreme Court21 Jul 1992Dismissed

State of Tamil Nadu Vs P.K. Shamsudeen

Supreme Court Of India · AIR 1992 SC 1937 : (1992) CriLJ 3141 : (1992) 2 Crimes 1148 : (1992) 4 JT 179 : (1992) 2 SCALE 52 : (1992) 3 SCC 523 : (1992) 3 SCR 587 : (1992) 2 UJ 674

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Supreme Court17 Jul 1992dismissed

P.A. Oommen Vs Moran Mar Baselius Marthoma

Supreme Court Of India · AIR 1992 SC 1977 : (1992) 42 ECR 1 : (1992) 4 JT 141 : (1984) KLJ 336 : (1992) 2 KLT 293 : (1993) 1 LW 11 : (1992) 2 SCALE 40 : (1992) 3 SCC 503 : (1992) 3 SCR 548 : (1992) 2 UJ 449

Civil Procedure Code Amendment Act, 1976 — Section 87Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1Civil Rules of Practice — Rule 253, 254
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