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Supreme Court Of India judgments

59,837 judgments · page 2,186 of 2,992

Supreme Court21 Apr 1992Allowed

K.M. Singh Vs Secretary Association of India Universities and others

Supreme Court Of India · AIR 1992 SC 1356 : (1992) 4 JT 12 : (1993) 1 LW 33 : (1992) 1 SCALE 839 : (1992) 3 SCC 129 : (1992) 2 SCR 630 : (1992) 3 SLJ 1 : (1992) 2 UJ 411

Civil Procedure Code, 1908 (CPC) — Order 10 Rule 2, 151Evidence Act, 1872 — Section 20Oaths Act, 1873 — Section 10, 11, 12, 9
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Supreme Court20 Apr 1992Dismissed

Punjab National Bank and others Vs Surendra Prasad Sinha

Supreme Court Of India · AIR 1992 SC 1815 : (1993) 1 ALT(Cri) 137 : (1992) 1 BC 579 : (1992) 75 CompCas 699 : (1992) CriLJ 2916 : (1992) 2 Crimes 297 : (1992) JLJ 411 : (1992) 3 JT 46 : (1992) 1 SCALE 926 : (1993) 1 SCC 499 Supp : (1992) 2 SCR 528

Contract Act, 1872 — Section 128Limitation Act, 1963 — Section 3Penal Code, 1860 (IPC) — Section 109, 114, 405, 409
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Supreme Court10 Apr 1992Dismissed

Rakesh Ranjan Verma and others Vs State of Biha and others Nirmal Kumar Sharma and others Vs Bihar State Electricity Board and others

Supreme Court Of India · AIR 1992 SC 1348 : (1992) 65 FLR 411 : (1992) 4 JT 155 : (1992) 1 SCALE 817 : (1992) 2 SCC 343 Supp : (1992) 2 SCR 516 : (1992) 2 SLJ 201 : (1992) 2 UJ 393

Bihar State Electricity Board Junior Electrical Engineers (General) Cadre Rules, 1982 — Rule 7Constitution of India, 1950 — Article 16Electricity (Supply) Act, 1948 — Section 15, 5, 78
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Supreme Court10 Apr 1992Dismissed

Ganeshlal Vs State of Maharashtra

Supreme Court Of India · (1992) 94 BOMLR 841 : (1992) CriLJ 1545 : (1992) 2 Crimes 161 : (1993) 1 DMC 326 : (1992) 2 JT 592 : (1992) 1 SCALE 811 : (1992) 3 SCC 106 : (1992) 2 SCR 502

Criminal Procedure Code, 1973 (CrPC) — Section 154, 161, 313Evidence Act, 1872 — Section 8Penal Code, 1860 (IPC) — Section 302
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Supreme Court10 Apr 1992Dismissed

Mulakh Raj, etc. Vs Satish Kumar and others

Supreme Court Of India · AIR 1992 SC 1175 : (1992) CriLJ 1529 : (1992) 2 Crimes 130 : (1992) 2 JT 554 : (1992) 1 OLR 585 : (1992) 1 SCALE 804 : (1992) 3 SCC 43 : (1992) 2 SCR 484

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 201, 300, 302, 34
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Supreme Court09 Apr 1992Dismissed

Madanlal Phulchand Jain Vs State of Maharashtra and others

Supreme Court Of India · AIR 1992 SC 1254 : (1993) 1 DMC 489 : (1992) 2 JT 530 : (1992) 1 SCALE 799 : (1992) 2 SCC 717 : (1992) 2 SCR 479 : (1992) 1 UJ 664

Constitution of India, 1950 — Article 227Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961 — Section 45(2), 6
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Supreme Court08 Apr 1992Disposed Of

Isher Dass Vs State of Haryana

Supreme Court Of India · AIR 1992 SC 1595 : (1992) CriLJ 2327 : (1994) 3 SCALE 905 : (1993) 1 SCC 644 Supp

Essential Commodities Act, 1955 — Section 3, 7General Clauses Act, 1897 — Section 6
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Supreme Court07 Apr 1992Dismissed

T.M. Joseph Vs State of Kerala

Supreme Court Of India · AIR 1992 SC 1922 : (1992) CriLJ 3166 : (1993) 2 KLT 617 : (1993) 1 SCC 465 Supp

Prevention of Corruption Act, 1947 — Section 5(1)
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Supreme Court07 Apr 1992Allowed

State of Rajasthan Vs Gopi Kishan Sen

Supreme Court Of India · AIR 1992 SC 1754 : (1992) LabIC 1798 : (1993) 1 SCC 522 Supp

Constitution of India, 1950 — Article 16, 226, 39Rajasthan Educational Subordinate Service Rules, 1971 — Rule 1Rajasthan Service Rules, 1951 — Rule 29
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