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Supreme Court Of India judgments

59,837 judgments · page 2,184 of 2,992

Supreme Court29 Apr 1992Dismissed

Bhoop Singh Vs Union of India and others

Supreme Court Of India · AIR 1992 SC 1414 : (1992) 3 JT 322 : (1992) LabIC 1464 : (1993) 1 LLJ 260 : (1992) 1 SCALE 954 : (1992) 3 SCC 136 : (1992) 2 SCR 969 : (1992) 2 SLJ 103 : (1992) 2 UJ 238

Constitution of India, 1950 — Article 14
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Supreme Court29 Apr 1992Allowed

Union of India and others, Vs Chowgule and Co. Pvt. Ltd., etc. etc.

Supreme Court Of India · AIR 1992 SC 1376 : (1992) 3 JT 169 : (1992) 1 SCALE 989 : (1992) 3 SCC 141 Supp : (1992) 2 SCR 992 : (1992) 2 UJ 370

Bihar and Orissa Motor Vehicles Taxation Act, 1930 — Section 6Constitution of India, 1950 — Article 31(1)Motor Vehicles Act, 1939 — Section 2(18)
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Supreme Court28 Apr 1992Allowed

K.T.M.S. Mohd. and another Vs Union of India Amanullah Quareshi Vs Union of India

Supreme Court Of India · AIR 1992 SC 1831 : (1992) 75 CompCas 321 : (1992) CriLJ 2781 : (1992) 2 Crimes 314 : (1992) 108 CTR 84 : (1992) 40 ECC 352 : (1992) 197 ITR 196 : (1992) 3 JT 129 : (1992) 1 SCALE 1006 : (1992) 3 SCC 178 : (1992) 2 SCR 879 : (1992) 65 TAXMAN 130

Criminal Procedure Code, 1973 (CrPC) — Section 164, 220, 340Customs Act, 1962 — Section 108Evidence Act, 1872 — Section 24
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Supreme Court28 Apr 1992Partly Allowed

Sunder Vs State of Haryana

Supreme Court Of India · AIR 1992 SC 1333 : (1992) CriLJ 1940 : (1992) 2 Crimes 300 : (1992) 3 JT 92 : (1992) 1 SCALE 1045 : (1992) 3 SCC 4 Supp : (1992) 2 UJ 167

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 300, 302, 304, 323, 324
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Supreme Court28 Apr 1992dismissed

Surinder Kumar and another Vs State of Haryana

Supreme Court Of India · AIR 1992 SC 2037 : (1992) CriLJ 3660 : (1992) 2 Crimes 182 : (1993) 1 DMC 290 : (1992) 3 JT 64 : (1992) 1 SCALE 999 : (1992) 2 SCC 559 Supp : (1992) 2 SCR 910

Penal Code, 1860 (IPC) — Section 302, 34, 498
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Supreme Court28 Apr 1992Allowed

Baqar Hussain and others Vs Zilla Parishad, Medak

Supreme Court Of India · AIR 1992 SC 2028 : (1992) 4 JT 34 : (1992) 1 SCALE 1061 : (1992) 2 SCC 400 Supp : (1992) 2 SCR 862

Andhra Pradesh Panchayat Samithis and Zilla Parishads Act, 1959 — Section 69Andhra Pradesh Panchayat Samithis and Zilla Parishads Ministerial Service Rules, 1965 — Rule 1, 3, 4
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Supreme Court28 Apr 1992Disposed Of

State of Gujarat and another Vs P.J. Kampavat and others

Supreme Court Of India · AIR 1992 SC 1685 : (1994) 68 FLR 889 : (1993) 1 GLR 848 : (1992) JT 102 Supp : (1993) 2 LLJ 771 : (1992) 3 SCC 226 : (1992) 2 SCR 845 : (1992) 2 UJ 78

Bombay Civil Services Rules, 1959 — Rule 2, 33, 9(56)Constitution of India, 1950 — Article 14, 16, 310(2)Government of India Act, 1935 — Section 240
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Supreme Court28 Apr 1992Allowed

State U.P. Vs Dr. Ravindra Prakash Mittal

Supreme Court Of India · (1992) ACR 346 : AIR 1992 SC 2045 : (1993) 1 ALT(Cri) 181 : (1992) CriLJ 3693 : (1992) 2 Crimes 664 : (1992) 3 JT 114 : (1992) 1 SCALE 937 : (1992) 3 SCC 300 : (1992) 2 SCR 815

Penal Code, 1860 (IPC) — Section 201, 302
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Supreme Court28 Apr 1992Allowed

State of Madhya Pradesh and others Vs A.K. Rajoriya and another Ram Khilawan Chourasiya and others Vs State of Madhya Pradesh and others

Supreme Court Of India · AIR 1992 SC 2074 : (1992) JLJ 518 : (1992) 3 JT 327 : (1992) LabIC 2135 : (1992) 1 SCALE 1049 : (1992) 2 SCC 413 Supp : (1992) 2 SCR 854 : (1992) 2 UJ 17

Madhya Pradesh State Industries (Gazetted) Service Recruitment Rules, 1985 — Rule 6, 6(2)Income Tax Officers Class I, Grade II Service Recruitment Rules, 1945 — Rule 4Bombay Service of Engineers (Class I And Class II) Recruitment Rules, 1960 — Rule 1
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Supreme Court28 Apr 1992Allowed

Nadodi Jayaraman and Others Vs State of Tamil Nadu

Supreme Court Of India · (1992) ACR 479 : AIR 1993 SC 777 : AIR 1992 SC 777 : (1993) CriLJ 426 : (1992) 2 Crimes 286 : (1992) 3 JT 222 : (1992) 1 SCALE 969 : (1992) 3 SCC 161 Supp : (1992) 2 SCR 794

Penal Code, 1860 (IPC) — Section 302, 304, 34
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Supreme Court28 Apr 1992Allowed

Smt. Chand Dhawan Vs Jawahar Lal and others

Supreme Court Of India · (1992) ACR 274 : AIR 1992 SC 1379 : (1992) CriLJ 1956 : (1992) 2 Crimes 342 : (1992) 3 JT 618 : (1992) 2 PLJR 39 : (1992) 102 PLR 114 : (1992) 1 SCALE 996 : (1992) 3 SCC 317 : (1992) 2 SCR 837 : (1992) 2 UJ 46

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 109, 494
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Supreme Court28 Apr 1992Dismissed

Surjit Singh alias Gurmit Singh Vs State of Punjab

Supreme Court Of India · AIR 1992 SC 1389 : (1992) CriLJ 1952 : (1992) 2 Crimes 282 : (1992) 4 JT 131 : (1992) 1 SCALE 1020 : (1993) 1 SCC 208 Supp : (1992) 2 SCR 786

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 300, 302, 313, 326, 34
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Supreme Court27 Apr 1992Allowed

Y. Srinivasa Rao Vs J. Veeraiah and Others

Supreme Court Of India · AIR 1993 SC 929 : AIR 1992 SC 929 : (1992) 3 JT 84 : (1992) 2 LW 27 : (1992) 1 SCALE 935 : (1992) 3 SCC 63 : (1992) 2 SCR 780 : (1992) 1 UJ 752

Constitution of India, 1950 — Article 14
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