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Supreme Court Of India judgments

59,837 judgments · page 2,182 of 2,992

Supreme Court14 May 1992Allowed

Poolpandi Vs Superintendent, Central Excise and others etc. etc.

Supreme Court Of India · AIR 1992 SC 1795 : (1993) 41 BLJR 711 : (1992) 75 CompCas 504 : (1992) CriLJ 2761 : (1992) 2 Crimes 648 : (1994) 46 ECC 249 : (1992) 42 ECR 7 : (1992) 60 ELT 24 : (1992) 4 JT 119 : (1992) 1 SCALE 1114 : (1992) 3 SCC 259 : (1992) 3 SCR 247 : (1992) 62 TAXM

Constitution of India, 1950 — Article 20(3), 21Criminal Procedure Code, 1973 (CrPC) — Section 161(2)Customs Act, 1962 — Section 108, 110
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Supreme Court14 May 1992dismissed

Union of India and others Vs Lt. Col. Komal Charan and others

Supreme Court Of India · AIR 1992 SC 1479 : (1992) 65 FLR 397 : (1992) 4 JT 136 : (1992) LabIC 1549 : (1993) 1 LW 430 : (1992) 1 SCALE 1308 : (1992) 3 SCC 186 Supp : (1992) 2 UJ 147

Fundamental Rules — Rule 2, 56National Cadets Corps Act, 1948 — Section 13, 3, 9National Cadets Corps Rules, 1948 — Rule 16
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Supreme Court14 May 1992Dismissed

N.K. Bapna Vs Union of India (UOI) and Others

Supreme Court Of India · (1992) 75 CompCas 745 : (1992) 42 ECR 630 : (1992) 60 ELT 13 : (1992) 4 JT 49 : (1992) 1 SCALE 1135 : (1992) 3 SCC 512 : (1992) 3 SCR 267 : (1992) 2 UJ 417

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 2, 3(1)Customs Act, 1962 — Section 111, 125(2), 2(23), 2(39), 2(43)
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Supreme Court13 May 1992Disposed Of

Kanwarjeet Singh Vs State of Punjab

Supreme Court Of India · AIR 1992 SC 2199 : (1992) CriLJ 3781 : (1992) 2 Crimes 657 : (1992) 3 JT 295 : (1992) 1 SCALE 1272 : (1993) 1 SCC 331 Supp : (1992) 2 UJ 38

Penal Code, 1860 (IPC) — Section 300, 302, 304
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Supreme Court13 May 1992Dismissed

Virender Singh Vs State (Delhi Administration)

Supreme Court Of India · (1992) 2 Crimes 656 : (1992) 3 JT 294 : (1992) 1 SCALE 1278 : (1992) 2 SCC 262 Supp : (1992) 2 UJ 581

Criminal Procedure Code, 1973 (CrPC) — Section 342Penal Code, 1860 (IPC) — Section 201, 302
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Supreme Court12 May 1992Allowed

Ashok Singh Vs Assistant Controller of Estate Duty, Calcutta and others

Supreme Court Of India · AIR 1992 SC 1756 : (1993) 1 CALLT 1 : (1992) 104 CTR 330 : (1992) 196 ITR 160 : (1992) 4 JT 147 : (1992) 1 SCALE 1126 : (1992) 3 SCC 169 : (1992) 3 SCR 190 : (1992) 62 TAXMAN 501 : (1992) 2 UJ 474

Court Fees Act, 1870 — Section 19IEstate Duty Act, 1953 — Section 53, 56, 57, 58(2), 59
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Supreme Court08 May 1992Dismissed

R.L. Bansal and others Vs Union of India and others

Supreme Court Of India · AIR 1993 SC 978 : AIR 1992 SC 978 : (1992) 3 JT 243 : (1993) 2 LLJ 750 : (1992) 1 SCALE 1179 : (1992) 2 SCC 318 Supp : (1992) 3 SCR 133 : (1992) 2 UJ 645

Central Engineering Service, Class II, Recruitment (Amendments) Rules 1976 — Rule 2, 24Central Engineering Service, Class-II Recruitment Rules, 1954 — Rule 3(a)Central Public Works Department Assistant Engineers (Central
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Supreme Court06 May 1992Allowed

Mrs. Payal Ashok Kumar Jindal Vs Captain Ashok Kumar Jindal

Supreme Court Of India · (1992) 1 DMC 598 : (1997) 68 ECR 561 : (1992) 60 ELT 19 : (1992) 4 JT 28 : (1992) 2 LW 740 : (1993) 1 MLJ 18 : (1993) 1 PLJR 7 : (1992) 1 SCALE 1079 : (1992) 3 SCC 116 : (1992) 3 SCR 81 : (1992) 2 UJ 83

Hindu Marriage Act, 1955 — Section 13
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