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Supreme Court Of India judgments

59,837 judgments · page 2,181 of 2,992

Supreme Court15 Jul 1992Disposed Of

State of Maharashtra Vs Sukhdeo Singh and another Vs State of Maharashtra Through C.B.I. Vs Sukhdev Singh alias Sukha and others

Supreme Court Of India · AIR 1992 SC 2100 : (1992) CriLJ 3454 : (1992) 3 Crimes 5 : (1992) 4 JT 73 : (1992) 2 OLR 209 : (1992) 2 SCALE 9 : (1992) 3 SCC 700 : (1992) 3 SCR 480

Constitution of India, 1950 — Article 150, 21, 39, 40Criminal Procedure Code, 1973 (CrPC) — Section 226, 228, 235, 309, 313Evidence Act, 1872 — Section 114, 3, 45, 46, 73
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Supreme Court02 Jul 1992Allowed

Lallan Prasad Chunnilal Yadav Vs B. Ramamurthi and Others

Supreme Court Of India · AIR 1993 SC 396 : AIR 1992 SC 396 : (1993) CriLJ 296 : (1992) 2 Crimes 952 : (1992) 42 ECR 5 : (1992) 4 JT 128 : (1992) 2 SCALE 1 : (1992) 3 SCC 498 : (1992) 2 UJ 588

Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug-offenders and Dangerous Persons Act, 1981 — Section 3(2)
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Supreme Court15 May 1992Allowed

State of Karnataka Vs Mahabaleshwar Gourya Naik

Supreme Court Of India · AIR 1992 SC 2043 : (1992) CriLJ 3786 : (1992) 2 Crimes 654 : (1992) 3 JT 319 : (1992) 1 SCALE 1222 : (1992) 3 SCC 179 Supp : (1992) 2 UJ 583

Penal Code, 1860 (IPC) — Section 323, 376, 511
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Supreme Court15 May 1992dismissed

Abdul Sattar and others Vs Rameshwar and others

Supreme Court Of India · AIR 1992 SC 2065 : (1992) 4 JT 243 : (1992) 1 SCALE 1207 : (1993) 1 SCC 59 Supp : (1992) 1 UJ 694

Central Provinces and Berar Letting of Houses and Rent Control Order, 1949 — Section 13Transfer of Property Act, 1882 — Section 106
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Supreme Court15 May 1992Allowed

Smt. Saraswati Devi and others Vs U.P. Government and another

Supreme Court Of India · AIR 1992 SC 1620 : (1992) 1 SCALE 1311 : (1993) 1 SCC 569 Supp : (1992) 2 UJ 546 : (1993) 1 UPLBEC 29

Land Acquisition Act, 1894 — Section 4, 6Uttar Pradesh Municipalities Act, 1916 — Section 8(1)Uttar Pradesh Town Improvement Act, 1919 — Section 66
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Supreme Court15 May 1992dismissed

Sri Chand Vs Inder and Others

Supreme Court Of India · (1992) 4 JT 445 : (1992) 1 SCALE 1209 : (1993) 2 SCC 560 Supp : (1992) 1 UJ 725

Punjab Tenancy Act, 1887 — Section 4(5), 4(7), 5(2)
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Supreme Court15 May 1992dismissed

Patel Naranbhai Marghabhai and others Vs Deceased Dhulabhai Galbabhai and others

Supreme Court Of India · AIR 1992 SC 2009 : (1993) 1 ALT 27 : (1993) 1 GLR 533 : (1992) 4 JT 381 : (1992) 2 LW 754 : (1992) 1 SCALE 1304 : (1992) 4 SCC 264 : (1992) 3 SCR 384 : (1992) 2 UJ 119

Bombay Agricultural Debtors Relief Act, 1947 — Section 13A, 31, 32(2), 33, 34Civil Procedure Code, 1908 (CPC) — Section 4, 46, 51A, 9Limitation Act, 1963 — Article 136, 226, 227, 10, 11
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Supreme Court15 May 1992Disposed Of

Anant Bhujangrao Kulkarni Vs State of Maharashtra

Supreme Court Of India · AIR 1993 SC 110 : AIR 1992 SC 110 : (1992) CriLJ 4027 : (1992) 2 Crimes 644 : (1992) 4 JT 228 : (1992) 1 SCALE 1299 : (1993) 2 SCC 267 Supp : (1992) 2 UJ 51

Penal Code, 1860 (IPC) — Section 302, 34
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Supreme Court15 May 1992Allowed

M.C. Mehta Vs Union of India (UOI) and Others

Supreme Court Of India · (1992) 47 DLT 421 : (1992) 4 JT 46 : (1993) 1 PLJR 14 : (1992) 1 SCALE 1224 : (1992) 1 SCALE 1124 : (1992) 3 SCC 256 : (1992) 3 SCR 357 : (1992) 2 UJ 10

Air (Prevention and Control of Pollution) Act, 1981 — Section 31AEnvironment (Protection) Act, 1986 — Section 5
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Supreme Court15 May 1992Disposed Of

State of Karnataka Vs Deja K. Shetty

Supreme Court Of India · (1992) 2 Crimes 660 : (1992) 4 JT 259 : (1992) 1 SCALE 1279 : (1993) 1 SCC 14 Supp : (1992) 2 UJ 432

Penal Code, 1860 (IPC) — Section 302, 392
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Supreme Court15 May 1992dismissed

Workmen of Meenakshi Mills Ltd. and Others Vs Meenakshi Mills Ltd. and Another

Supreme Court Of India · AIR 1994 SC 2696 : (1992) 65 FLR 1 : (1992) 3 JT 446 : (1992) 2 LLJ 294 : (1992) 1 SCALE 1248 : (1992) 3 SCC 336 : (1992) 62 TAXMAN 560

Constitution of India, 1950 — Article 136, 14, 19, 19(1), 19(6)Industrial Disputes (Central) Rules, 1957 — Rule 76A(10), 76A(3), 76A(4)Industrial Disputes Act, 1947 — Section 10, 2, 25N, 25N(1), 25N(2)
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