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Supreme Court Of India judgments

59,837 judgments · page 2,185 of 2,992

Supreme Court23 Apr 1992dismissed

State of Madhya Pradesh Vs Gopi and others

Supreme Court Of India · AIR 1992 SC 1878 : (1992) CriLJ 3143 : (1992) 2 Crimes 304 : (1992) 3 JT 90 : (1992) 1 SCALE 906 : (1993) 1 SCC 514 Supp

Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307
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Supreme Court23 Apr 1992Allowed

Commissioner and Secretary to Govt., Commercial Taxes and Religious Endowments Department and others Vs Sree Murugan Financing Corporation, Coimbatore and others

Supreme Court Of India · AIR 1992 SC 1383 : (1992) 74 CompCas 650 : (1992) 3 JT 591 : (1992) 2 LW 692 : (1993) 1 MLJ 3 : (1992) 1 SCALE 900 : (1992) 3 SCC 488 : (1992) 2 SCR 735

Tamil Nadu Chit Funds Act, 1961 — Section 11, 12, 16, 20, 21Tamil Nadu Chit Funds Rules, 1964 — Rule 11, 14, 15, 16, 17
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Supreme Court23 Apr 1992Allowed

Shadi Singh Vs Rakha

Supreme Court Of India · AIR 1994 SC 800 : (1992) 3 JT 152 : (1992) 102 PLR 163 : (1992) 1 SCALE 918 : (1992) 3 SCC 55 : (1992) 2 SCR 726 : (1992) 1 UJ 718

East Punjab Urban Rent Restriction Act, 1949 — Section 12, 13(3), 13(4)Transfer of Property Act, 1882 — Section 108
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Supreme Court22 Apr 1992Allowed

Padmaraje R. Kadambande Vs Commissioner of Income Tax, Pune

Supreme Court Of India · AIR 1992 SC 1495 : (1992) 104 CTR 129 : (1992) 195 ITR 877 : (1992) 3 JT 1 : (1992) 1 SCALE 890 : (1992) 3 SCC 432 : (1992) 62 TAXMAN 456

Bombay Merged Territories Miscellaneous Alienations Abolition Act, 1955 — Section 15(1), 4Income Tax Act, 1961 — Section 10(3), 11, 12, 13, 14
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Supreme Court22 Apr 1992Dismissed

Mst. Kanchaniya and others Vs Shiv Ram and others

Supreme Court Of India · AIR 1992 SC 1239 : (1992) 3 JT 174 : (1992) 2 MPJR 1 : (1992) 1 SCALE 868 : (1992) 2 SCC 250 Supp : (1992) 2 SCR 670 : (1992) 2 UJ 555

Constitution of India, 1950 — Article 226Kawaid Maufidaran — Section 110, 13Madhya Pradesh Land Revenue Code, 1959 — Section 168(4), 185, 189(1), 190, 248(1)
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Supreme Court22 Apr 1992Dismissed

Dr. A.K. Sabhapathy Vs State of Kerala and others

Supreme Court Of India · AIR 1992 SC 1310 : (1992) 3 JT 66 : (1992) 1 KLT 784 : (1992) 1 SCALE 843 : (1992) 3 SCC 147 Supp : (1992) 2 SCR 653 : (1992) 2 UJ 159

Constitution of India, 1950 — Article 14, 226, 245, 254Indian Medicine Central Council Act, 1970 — Section 1, 11Travancore-Cochin Medical Practitioners Act, 1953 — Section 38
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Supreme Court21 Apr 1992Allowed

Munni Singh and Others Vs State of Bihar

Supreme Court Of India · (1992) 2 BLJR 870 : (1992) 2 Crimes 194 : (1992) 2 JT 586 : (1995) 1 PLJR 70 : (1992) 1 SCALE 831 : (1993) 1 SCC 395 Supp : (1992) 2 SCR 605 : (1992) 2 UJ 314

Penal Code, 1860 (IPC) — Section 396
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Supreme Court21 Apr 1992Disposed Of

Rajinder Singh alias Kada Vs State of Punjab

Supreme Court Of India · AIR 1992 SC 1433 : (1993) 1 ALT(Cri) 439 : (1992) CriLJ 2320 : (1992) 2 Crimes 145 : (1992) 2 JT 574 : (1992) 1 SCALE 822 : (1992) 3 SCC 13 Supp : (1992) 2 SCR 574 : (1992) 2 UJ 297

Arms Act, 1959 — Section 25, 27Criminal Procedure Code, 1973 (CrPC) — Section 379Penal Code, 1860 (IPC) — Section 300, 302, 307, 34
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Supreme Court21 Apr 1992Dismissed

Municipal Corporation of Delhi Vs Children Book Trust Safdarjung Enclave Education Society Vs Municipal Corporation of Delhi

Supreme Court Of India · AIR 1992 SC 1456 : (1992) 3 JT 19 : (1992) 1 SCALE 851 : (1992) 3 SCC 390 : (1992) 2 SCR 535 : (1992) 63 TAXMAN 385 : (1992) 2 UJ 345

Delhi Municipal Corporation Act, 1957 — Section 115(4), 115(5), 115(6)Delhi School Education Act, 1973 — Section 17(3), 18(3), 4, 5Delhi School Education Rules, 1973 — Rule 172, 173, 177, 50, 59(2)
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