Supreme Court03 Mar 1992Allowed
Pushpa Devi Saraf and another Vs Jai Narain Parasrampuria and others
Supreme Court Of India · AIR 1992 SC 1133 : (1992) 2 JT 188 : (1992) 1 SCALE 598 : (1992) 2 SCC 676 : (1992) 2 UJ 390
COURT ARCHIVE
Supreme Court Of India judgments
59,837 judgments · page 2,192 of 2,992
Supreme Court03 Mar 1992Allowed
Manju Shukla (Smt.) and Another Vs Shyama Devi and Others
Supreme Court Of India · (1995) 1 ALT 62 : (1994) 6 SCC 347
Supreme Court28 Feb 1992Allowed
Prabhat Kumar Bose and Shibdas Dutta Vs Tarun Kanti Bagchi and another
Supreme Court Of India · AIR 1994 SC 960 : (1994) CriLJ 1211
Penal Code, 1860 (IPC) — Section 120B, 415, 420
Supreme Court28 Feb 1992Dismissed
K.P.M. Basheer Vs State of Karnataka and another K.P.M. Basheer Vs Union of India and others
Supreme Court Of India · (1992) ACR 283 : AIR 1992 SC 1353 : (1992) CriLJ 1927 : (1992) 1 Crimes 996 : (1992) 38 ECC 260 : (1992) 3 JT 610 : (1992) 1 SCALE 525 : (1992) 2 SCC 295 : (1992) 1 SCR 1075
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3, 7Constitution of India, 1950 — Article 136, 22(5), 32
Supreme Court27 Feb 1992dismissed
State of Karnataka and another etc. Vs G. Seenappa and another, etc. etc.
Supreme Court Of India · AIR 1992 SC 1531 : (1993) 1 SCC 648 Supp
Karnataka Village Offices Abolition Act, 1961 — Section 5(3)
Supreme Court27 Feb 1992
Shri Krishnaswami Vs Union of India (UOI) and Others
Supreme Court Of India · (1992) 2 JT 63 : (1992) 2 SCALE 311 : (1992) 2 SCC 341 : (1992) 1 UJ 575
Judges (Inquiry) Act, 1968 — Section 3, 4
Supreme Court26 Feb 1992dismissed
M.V. Elisabeth and Others Vs Harwan Investment and Trading Pvt. Ltd., Hanoekar House, Swatontapeth, Vasco-De-Gama, Goa M.V. Elisabeth and Another Vs Harwan Investment and Trading Co. and Another
Supreme Court Of India · AIR 1993 SC 1014 : AIR 1992 SC 1014 : (1992) 2 JT 65 : (1992) 1 SCALE 490 : (1993) 2 SCC 433 Supp : (1992) 1 SCR 1003
Carriage of Goods by Sea Act, 1925 — Section 2Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 1, 215, 225, 226, 372
Supreme Court26 Feb 1992Allowed
R. Tamilmani Vs Union of India and others
Supreme Court Of India · AIR 1992 SC 1120 : (1992) 2 JT 425 : (1992) LabIC 1000 : (1992) 2 LLJ 615 : (1992) 1 SCALE 570 : (1992) 2 SCC 410 : (1992) 1 SCR 1072 : (1992) 1 UJ 516
Administrative Service (Appointment by Promotion) Regulations, 1955 — Regulation 1Administrative Service (Appointment by Selection) Regulations, 1956 — Regulation 1
Supreme Court26 Feb 1992Disposed Of
Anant B. Timbodia Vs Union of India and others
Supreme Court Of India · AIR 1992 SC 1272 : (1992) 38 ECC 175 : (1992) 40 ECR 161 : (1993) 63 ELT 401 : (1992) 2 JT 59 : (1992) 1 SCALE 527 : (1992) 2 SCC 145 Supp : (1992) 1 SCR 997 : (1992) 1 UJ 583
Supreme Court25 Feb 1992Disposed Of
Nirmala R. Bafna (Smt)/Kershi Shivax Cambatta and Others Vs Khandesh Spinning and Weaving Mills Co. Ltd. and Another/Official Liquidator and Others Kershi Shivax Cambatta Vs Official Liquidator and Another @RESP
Supreme Court Of India · AIR 1993 SC 1380 : (1992) 74 CompCas 1 : (1992) 2 CompLJ 9 : (1992) 4 JT 245 : (1992) 1 SCALE 485 : (1992) 2 SCC 322 : (1992) 1 SCR 985(2)
COMPANIES ACT, 1956 — Section 446
Supreme Court21 Feb 1992Disposed Of
State of Haryana Vs Ved Prakash
Supreme Court Of India · AIR 1994 SC 468 : (1994) CriLJ 140 : (1994) 1 PLJR 89
Penal Code, 1860 (IPC) — Section 302
Supreme Court21 Feb 1992Dismissed
Joginder Singh Vs State of Haryana
Supreme Court Of India · AIR 1994 SC 461 : (1994) CriLJ 134 : (1994) 2 PLJR 32
Penal Code, 1860 (IPC) — Section 302, 323, 34
Supreme Court21 Feb 1992Dismissed
Kailash Vs State U.P
Supreme Court Of India · AIR 1994 SC 470 : (1997) 2 ALT(Cri) 545 : (1994) CriLJ 142 : (1994) 3 SCC 146 Supp
Penal Code, 1860 (IPC) — Section 302, 307
Supreme Court20 Feb 1992Dismissed
Municipal Council Ongole Municipality Vs Ongole Tax Payers Union
Supreme Court Of India · (1995) 4 SCC 431 Supp
Supreme Court20 Feb 1992Allowed
Secretary, Finance Department and others Vs West Bengal Registration Service Association and others
Supreme Court Of India · AIR 1992 SC 1203 : (1992) 2 CALLT 1 : (1992) 2 JT 27 : (1992) 1 SCALE 437 : (1993) 1 SCC 153 Supp : (1992) 1 SCR 897 : (1992) 2 UJ 359
Civil Services (Classification, Control and Appeal) Rules — Rule 188Constitution of India, 1950 — Article 14, 16, 226, 309, 311Government of India Act, 1935 — Section 211(2)
Supreme Court20 Feb 1992Allowed
State of Himachal Pradesh and another Vs Kailash Chand Mahajan and others
Supreme Court Of India · AIR 1992 SC 1277 : (1992) 2 JT 144 : (1992) LabIC 1371 : (1992) 1 SCALE 454 : (1992) 2 SCC 351 Supp : (1992) 1 SCR 917
Administrative Tribunals Act, 1985 — Section 8Constitution of India, 1950 — Article 101(3), 102, 136, 14, 16Electricity (Supply) Act, 1948 — Section 10, 3(1), 5, 78, 8
Supreme Court20 Feb 1992Allowed
M. Rajamoni Amma (Smt) and Another Vs Deputy Commissioner of Income Tax (Assessment) Trivandrum and Others
Supreme Court Of India · (1992) 74 CompCas 356 : (1992) 195 ITR 873 : (1993) 1 SCC 604 Supp
Companies Act, 1975 — Section 43AConstitution of India, 1950 — Article 265Income Tax Act, 1961 — Section 179
Supreme Court19 Feb 1992Disposed Of
Patel Rasiklal Becharbhai and others Vs State of Gujarat
Supreme Court Of India · AIR 1992 SC 1150 : (1992) CriLJ 2334 : (1993) 1 SCC 217 Supp
Penal Code, 1860 (IPC) — Section 147, 148, 149, 300(3), 302
Supreme Court19 Feb 1992Allowed
Puttan alias Kamal Prasad Vs State of U.P.
Supreme Court Of India · AIR 1992 SC 1032 : (1992) CriLJ 1122 : (1992) 1 Crimes 876 : (1992) 1 SCALE 412 : (1992) 2 SCC 749 Supp
Penal Code, 1860 (IPC) — Section 394, 397
Supreme Court19 Feb 1992dismissed
Pritam Pal Vs High Court of Madhya Pradesh, Jabalpur through Registrar
Supreme Court Of India · AIR 1992 SC 904 : (1992) CriLJ 1269 : (1992) 1 Crimes 1012 : (1992) JLJ 253 : (1992) 2 JT 41 : (1992) 2 MPJR 162 : (1992) 1 SCALE 416 : (1993) 1 SCC 529 Supp : (1992) 1 SCR 864
Constitution of India, 1950 — Article 129, 215, 226Contempt of Courts Act, 1971 — Section 14, 15, 16, 17, 2General Clauses Act, 1897 — Section 25