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Supreme Court Of India judgments

59,837 judgments · page 2,187 of 2,992

Supreme Court06 Apr 1992Dismissed

Union of India Vs Khazan Singh

Supreme Court Of India · AIR 1992 SC 1535 : (1992) LabIC 1558 : (1993) 1 SCC 583 Supp

Delhi Police (Punishment and Appeal) Rules, 1980 — Rule 23(1), 25
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Supreme Court06 Apr 1992Dismissed

Ganpatrao Gulabrao Pawar and others Vs State of Maharashtra

Supreme Court Of India · AIR 1992 SC 1183 : (1992) 2 JT 463 : (1992) 1 SCALE 783 : (1993) 1 SCC 87 Supp : (1992) 2 SCR 466

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961 — Section 12, 13, 16, 18, 20
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Supreme Court31 Mar 1992Allowed

Ram Krishna Verma and Others Vs State of U.P. and Others

Supreme Court Of India · (1992) 2 ACC 122 : AIR 1992 SC 1888 : (1992) 2 JT 545 : (1992) 1 SCALE 762 : (1992) 2 SCC 620 : (1992) 2 SCR 378 : (1992) 2 UJ 249

Constitution of India, 1950 — Article 136, 14, 142, 142(1), 19(1)Motor Vehicles Act, 1939 — Section 68C, 68D, 68FMotor Vehicles Act, 1988 — Section 100(4), 217(2), 80, 98
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Supreme Court31 Mar 1992Allowed

Y.P. Chawla and others Vs M.P. Tiwari and another

Supreme Court Of India · AIR 1992 SC 1360 : (1992) 2 CompLJ 36 : (1992) 103 CTR 400 : (1992) 195 ITR 607 : (1992) 2 JT 429 : (1992) 1 SCALE 760 : (1992) 2 SCC 672 : (1992) 2 SCR 440 : (1992) 63 TAXMAN 538

Finance Act, 1991 — Section 119Income Tax Act, 1961 — Section 119, 276
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Supreme Court31 Mar 1992Allowed

State of Orissa Vs Damburu Naiko and another

Supreme Court Of India · AIR 1992 SC 1161 : (1992) 73 CLT 715 : (1992) CriLJ 1537 : (1992) 2 Crimes 77 : (1992) 2 JT 517 : (1992) 1 OLR 512 : (1992) 1 SCALE 752 : (1992) 2 SCC 522 : (1992) 2 SCR 393

Penal Code, 1860 (IPC) — Section 34, 366, 376
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Supreme Court31 Mar 1992Partly Allowed

Basanagouda Vs Dr. S.B. Amarkhed and Others

Supreme Court Of India · (1992) 2 JT 484 : (1992) 1 SCALE 770 : (1992) 2 SCC 612 : (1992) 2 SCR 397

Civil Procedure Code, 1908 (CPC) — Order 11 Rule 14Conduct of Elections Rules, 1961 — Rule 93Representation of the People Act, 1951 — Section 100(1), 135A, 87
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Supreme Court31 Mar 1992Dismissed

Sasanagouda Vs Dr. S.B. Amarkhed and others

Supreme Court Of India · AIR 1992 SC 1163 : (1992) 1 UJ 773

Civil Procedure Code, 1908 (CPC) — Order 11 Rule 14, 87Conduct of Elections Rules, 1961 — Rule 93(1)Representation of the People Act, 1951 — Section 100, 135A, 37
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Supreme Court31 Mar 1992Allowed

State of U.P. Vs Hanif

Supreme Court Of India · (1992) ACR 373 : AIR 1992 SC 1121 : (1992) CriLJ 1429 : (1992) 2 Crimes 14 : (1992) 2 JT 513 : (1992) 1 KLT 760 : (1992) 1 SCALE 753 : (1992) 3 SCC 100 : (1992) 2 SCR 371

Prevention of Food Adulteration Act, 1954 — Section 10, 16, 7, 8
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Supreme Court31 Mar 1992Allowed

State of Tamil Nadu Vs Karuppusamy and Others

Supreme Court Of India · (1992) 2 Crimes 18 : (1992) 2 JT 451 : (1992) 1 SCALE 747 : (1993) 1 SCC 78 Supp : (1992) 2 SCR 415 : (1992) 2 UJ 187

Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302, 354, 376
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Supreme Court31 Mar 1992Allowed

Mool Chand Vs Jagdish Singh Bedi and Others

Supreme Court Of India · (1992) CriLJ 1539 : (1992) 2 Crimes 7 : (1992) 2 JT 376 : (1992) 1 SCALE 741 : (1993) 2 SCC 714 Supp : (1992) 2 SCR 425

Constitution of India, 1950 — Article 136Penal Code, 1860 (IPC) — Section 120B, 147, 148, 149, 302
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Supreme Court27 Mar 1992Allowed

Jasbir Singh Vs State of Punjab

Supreme Court Of India · AIR 1993 SC 968 : (1992) 3 JT 303 : (1993) 2 SCC 760 Supp

Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 304
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