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Supreme Court Of India judgments

59,837 judgments · page 2,183 of 2,992

Supreme Court05 May 1992Allowed

K.A. Anthappai Vs C. Ahammed

Supreme Court Of India · AIR 1992 SC 1696 : (1992) 4 JT 65 : (1992) 2 KLJ 376 : (1992) 2 KLT 284 : (1992) 2 LW 735 : (1992) 1 SCALE 1055 : (1992) 3 SCC 277 : (1992) 3 SCR 70 : (1992) 2 UJ 112

Civil Procedure Code, 1908 (CPC) — Section 115Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(3), 11(4), 20
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Supreme Court04 May 1992Allowed

Kirtikumar Maheshankar Joshi Vs Pradipkumar Karunashanker Joshi

Supreme Court Of India · AIR 1992 SC 1447 : (1992) 1 DMC 581 : (1993) 1 GLR 583 : (1992) 3 JT 195 : (1992) 1 SCALE 1107 : (1992) 3 SCC 573 : (1992) 1 UJ 741

Civil Procedure Code, 1908 (CPC) — Section 10, 14Guardians and Wards Act, 1890 — Section 12Penal Code, 1860 (IPC) — Section 498A
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Supreme Court30 Apr 1992Allowed

State Bank of India Vs Messrs. Indexport Registered and others

Supreme Court Of India · AIR 1992 SC 1740 : (1992) 75 CompCas 1 : (1992) 4 JT 273 : (1993) 1 LW 5 : (1992) 1 SCALE 1109 : (1992) 3 SCC 159 : (1992) 2 SCR 1031 : (1992) 2 UJ 223

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 30, Order 34 Rule 4, Order 34 Rule 5, 151, 47Contract Act, 1872 — Section 128Transfer of Property Act, 1882 — Section 68
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Supreme Court29 Apr 1992Allowed

Madan Gopal Kakkad Vs Naval Dubey and Another

Supreme Court Of India · (1993) 41 BLJR 129 : (1992) 2 Crimes 168 : (1992) JLJ 377 : (1992) 3 JT 270 : (1992) 1 SCALE 957 : (1992) 3 SCC 204 : (1992) 2 SCR 921

Criminal Procedure Code, 1973 (CrPC) — Section 378, 417Penal Code, 1860 (IPC) — Section 354, 375, 376
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Supreme Court29 Apr 1992Allowed

Union of India and another Vs Shri Pratap Narain and others etc. etc.

Supreme Court Of India · AIR 1992 SC 1363 : (1992) 65 FLR 78 : (1992) 3 JT 423 : (1992) LabIC 1405 : (1992) 2 LLJ 446 : (1992) 1 SCALE 979 : (1992) 3 SCC 268 : (1992) 2 SCR 957 : (1992) 2 SLJ 106 : (1992) 2 UJ 216

Constitution of India, 1950 — Article 14, 16, 309, 311Statistical Service Rules, 1961 — Rule 8, 9
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Supreme Court29 Apr 1992dismissed

M/s. Central Coal Fields Ltd. and Others Vs State of Orissa and others

Supreme Court Of India · (1992) 2 ACC 271 : AIR 1992 SC 1371 : (1992) 74 CLT 171 : (1992) 3 JT 77 : (1992) 1 SCALE 984 : (1992) 3 SCC 133 Supp : (1992) 2 SCR 982 : (1992) 2 UJ 230

Bihar and Orissa Motor Vehicles Taxation Act, 1930 — Section 6Motor Vehicles Act, 1939 — Section 2(18)Orissa Motor Vehicles Taxation Act, 1975 — Section 2
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Supreme Court29 Apr 1992dismissed

Shree Chamundi Mopeds Ltd. Vs Church of South India Trust Association CSI Cinod Secretariat, Madras

Supreme Court Of India · AIR 1992 SC 1439 : (1992) 75 CompCas 440 : (1992) 2 CompLJ 121 : (1992) 3 JT 98 : (1992) 2 LW 10 : (1992) 2 LW 1 : (1992) 1 SCALE 947 : (1992) 3 SCC 1 : (1992) 2 SCR 999 : (1992) 2 UJ 257

Companies Act, 1956 — Section 433Karnataka Rent Control Act, 1961 — Section 21(1), 23, 29(1), 3Sick Industrial Companies (Special Provisions) Act, 1985 — Section 15, 16, 22(1), 25
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Supreme Court29 Apr 1992Dismissed

M.R. Pratap Vs V.M. Muthukrishnan, Income Tax Officer, Central Circle-III, Madras

Supreme Court Of India · AIR 1994 SC 674 : (1992) 74 CompCas 400 : (1992) 2 CompLJ 156 : (1994) CriLJ 628 : (1992) 2 Crimes 349 : (1992) 104 CTR 203 : (1992) 196 ITR 1 : (1992) 4 JT 22 : (1992) 1 SCALE 992 : (1992) 3 SCC 384 : (1992) 2 SCR 949 : (1992) 62 TAXMAN 491

Companies Act, 1956 — Section 197A, 2(24)Income Tax Act, 1961 — Section 139, 140, 2(20), 2(31), 2(35)Income Tax Rules, 1962 — Rule 12(1)
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