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Supreme Court Of India judgments

59,837 judgments · page 2,189 of 2,992

Supreme Court24 Mar 1992Disposed Of

Pradeep Nikanth Paturkar Vs S. Ramamurthi and others

Supreme Court Of India · AIR 1994 SC 656 : (1994) CriLJ 620 : (1992) 3 JT 261 : (1993) 2 SCC 61 Supp : (1993) 2 SCC 61

Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug-offenders and Dangerous Persons Act, 1981 — Section 3(1)
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Supreme Court24 Mar 1992Dismissed

Board of Muslim Wakfs Vs Smt. Hadi Begum and others

Supreme Court Of India · AIR 1992 SC 1083 : (1992) 2 JT 385 : (1992) 1 SCALE 706 : (1993) 1 SCC 192 Supp : (1992) 1 UJ 627

Constitution of India, 1950 — Article 226Jaipur Land Acquisition Act, 1943 — Section 11, 16, 17, 18, 31(2)Waqf Act, 1954 — Section 4, 5, 9
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Supreme Court13 Mar 1992Allowed

R. Banerjee and Others Vs H.D. Dubey and Others

Supreme Court Of India · (1992) 2 MPJR 27

Criminal Procedure Code, 1973 (CrPC) — Section 482Prevention of Food Adulteration Act, 1954 — Section 16, 17(1), 17(2), 17(4), 2Prevention of Food Adulteration Rules, 1955 — Rule 12B
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Supreme Court13 Mar 1992Dismissed

State of Punjab Vs Sohan Singh

Supreme Court Of India · AIR 1992 SC 1247 : (1992) CriLJ 2514 : (1992) 1 Crimes 1178 : (1992) 2 JT 274 : (1992) 1 SCALE 665 : (1993) 1 SCC 312 Supp

Arms Act, 1959 — Section 27Penal Code, 1860 (IPC) — Section 100, 302
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Supreme Court13 Mar 1992Dismissed

Commissioner of Income Tax, Lucknow Vs M/s. Onkar Saran and Sons

Supreme Court Of India · AIR 1992 SC 1139 : (1992) 103 CTR 293 : (1992) 195 ITR 1 : (1992) 2 JT 567 : (1992) 1 KLT 769 : (1992) 1 SCALE 651 : (1992) 2 SCC 514 : (1992) 2 SCR 187 : (1992) 62 TAXMAN 440

Income Tax (Amendment) Act, 1968 — Section 139(2), 148Income Tax Act, 1961 — Section 271(1)
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Supreme Court13 Mar 1992Allowed

R. Banerjee and others Vs H.D. Dubey and others

Supreme Court Of India · AIR 1992 SC 1168 : (1993) 1 ALT(Cri) 258 : (1992) 2 BLJR 1309 : (1992) 75 CompCas 722 : (1992) 2 CompLJ 195 : (1992) CriLJ 1523 : (1992) 1 Crimes 1215 : (1992) 2 JT 436 : (1992) 2 MPJR 27 : (1992) 102 PLR 433 : (1992) 1 SCALE 690 : (1992) 2 SCC 552 : (199

Criminal Procedure Code, 1973 (CrPC) — Section 482Prevention of Food Adulteration Act, 1954 — Section 16, 17, 7Prevention of Food Adulteration Rules, 1955 — Rule 12
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Supreme Court13 Mar 1992Dismissed

Smt. Paniben Vs State of Gujarat

Supreme Court Of India · (1992) ACR 530 : AIR 1992 SC 1817 : (1992) CriLJ 2919 : (1992) 1 Crimes 1180 : (1993) 2 GLR 985 : (1992) 4 JT 397 : (1992) 1 SCALE 655 : (1992) 2 SCC 474 : (1992) 2 SCR 197

Criminal Procedure Code, 1973 (CrPC) — Section 432Penal Code, 1860 (IPC) — Section 300, 302
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Supreme Court13 Mar 1992Allowed

Darshan Prasad and another Vs Civil Judge II, Gorakhpur and others

Supreme Court Of India · AIR 1992 SC 967 : (1992) 1 DMC 594 : (1992) 2 JT 213 : (1992) RD 245 : (1992) 1 SCALE 660 : (1992) 2 SCC 87 Supp : (1992) 2 SCR 265 : (1992) 1 UJ 653

Hindu Marriage Act, 1955 — Section 10Uttar Pradesh Imposition of Ceiling on Land Holdings Act, 1960 — Section 10(2), 10(2), 13, 3(7), 30(3)
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Supreme Court13 Mar 1992Allowed

Eapen Thomas Vs Syed Mohammed Kunju

Supreme Court Of India · AIR 1992 SC 1553 : (1992) 2 JT 374 : (1992) 1 KLT 780 : (1992) 1 SCALE 740 : (1992) 2 SCC 721 : (1992) 2 SCR 307 : (1992) 1 UJ 581

Kerala Agriculturists Debt Relief Act, 1970 — Section 20
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Supreme Court13 Mar 1992Dismissed

Panduronga Timblo Industries Vs Union of India and others

Supreme Court Of India · AIR 1992 SC 1194 : (1992) 2 JT 277 : (1992) 1 SCALE 674 : (1992) 2 SCC 635 : (1992) 2 SCR 210 : (1992) 1 UJ 670

Constitution of India, 1950 — Article 133General Clauses Act, 1897 — Section 3(55), 3(63)Goa, Daman and Diu Barge Tax Act, 1973 — Section 19, 2(1)
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Supreme Court13 Mar 1992Allowed

Smt. Khatun and another Vs Balakrishna Keshav Deshpande

Supreme Court Of India · AIR 1992 SC 2197 : (1992) 2 JT 272 : (1992) 1 SCALE 640 : (1992) 2 SCC 533 : (1992) 1 UJ 519

Bombay Merged Territories Miscellaneous Alienations Abolition Act, 1955 — Section 28, 7Bombay Tenancy and Agricultural Lands Act, 1948 — Section 14, 32
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Supreme Court13 Mar 1992Allowed

State of Madhya Pradesh Vs Sunder Lal

Supreme Court Of India · AIR 1992 SC 1413 : (1992) CriLJ 2519 : (1992) 1 Crimes 1240 : (1992) 3 JT 14 : (1992) 2 MPJR 68 : (1992) 1 SCALE 698 : (1992) 2 SCC 578

Penal Code, 1860 (IPC) — Section 376
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