Supreme Court19 Feb 1992dismissed
Kishan Chand and another Vs State of Punjab Gian Chand and another Vs State of Punjab
Supreme Court Of India · AIR 1994 SC 32 : (1994) CriLJ 19
Penal Code, 1860 (IPC) — Section 302, 307, 326, 34
COURT ARCHIVE
Supreme Court Of India judgments
59,837 judgments · page 2,193 of 2,992
Supreme Court19 Feb 1992Dismissed
Banwasi Seva Ashram Vs State of U.P. and Others
Supreme Court Of India · AIR 1992 SC 920 : (1992) 1 Crimes 993 : (1992) 2 JT 421 : (1992) 1 SCALE 407 : (1992) 2 SCC 202 : (1992) 1 SCR 857
Constitution of India, 1950 — Article 32
Supreme Court19 Feb 1992Allowed
Baikuntha Nath Das and another Vs Chief District Medical Officer, Baripada and another
Supreme Court Of India · AIR 1992 SC 1029 : (1992) 73 CLT 665 : (1992) 2 JT 1 : (1992) 1 LLJ 784 : (1992) 1 SCALE 428 : (1992) 2 SCC 299 : (1992) 1 SCR 836 : (1992) 1 SLJ 177 : (1992) 2 UPLBEC 816
All India Services (Death-Cum-Retirement Benefits) Rules, 1958 — Rule 16(3)Constitution of India, 1950 — Article 14, 226, 309, 310, 311Fundamental Rules — Rule 56
Supreme Court19 Feb 1992Dismissed
Pefco Foundry Chemicals Ltd. Vs Collector of Central Excise, Pune
Supreme Court Of India · (1992) 38 ECC 178 : (1992) 58 ELT 565 : (1992) 2 JT 17 : (1992) 1 SCALE 405 : (1993) 1 SCC 74 Supp : (1992) 1 SCR 891
Supreme Court18 Feb 1992Disposed Of
Kihoto Hollohan Vs Zachillhu and Others
Supreme Court Of India · (1992) 2 SCC 651 Supp
Bribery Amendment Act, 1958 — Section 41Ceylon (Constitution) Order, 1946 — Section 29, 29(4), 41, 55, 7A(6)Colonial Laws Validity Act, 1865 — Section 5
Supreme Court18 Feb 1992Disposed Of
Union of India and Others Vs Basant Lal and Others
Supreme Court Of India · AIR 1993 SC 188 : AIR 1992 SC 188 : (1992) 2 JT 459 : (1993) LabIC 1 : (1992) 2 LLJ 609 : (1992) 1 SCALE 413 : (1992) 2 SCC 679 : (1992) 1 SCR 823 : (1992) 1 SLJ 190 : (1992) 2 UJ 13
Supreme Court18 Feb 1992Allowed
Union of India (UOI) Vs Maheshwari Woollen Mills
Supreme Court Of India · (2003) 89 ECC 740
Central Excises and Salt Act, 1944 — Section 11A
Supreme Court18 Feb 1992Allowed
Nirmal Kumar Vs State of U.P.
Supreme Court Of India · AIR 1992 SC 1131 : (1992) CriLJ 1426 : (1993) 1 SCC 510 Supp
Penal Code, 1860 (IPC) — Section 120B, 148, 149, 201, 300
Supreme Court18 Feb 1992dismissed
A.P. State Road Transport Corporation Vs P.V. Ramamohan Chowdhary and others
Supreme Court Of India · (1993) 1 ACC 642 : AIR 1992 SC 888 : (1992) 4 JT 377 : (1993) 1 LW 22 : (1992) 1 SCALE 410 : (1992) 2 SCC 235 : (1992) 1 SCR 830 : (1992) 2 UJ 245
Constitution of India, 1950 — Article 14Motor Vehicles Act, 1939 — Section 68C, 68D, 68E
Supreme Court18 Feb 1992dismissed
Commissioner of Sales Tax, Bombay Vs Bharat Petroleum Corporation Ltd. State of Maharashtra Vs M/s. Pulgaon Cotton Mills Ltd.
Supreme Court Of India · AIR 1992 SC 959 : (1992) 41 ECR 1 : (1995) 77 ELT 790 : (1992) 2 JT 601 : (1992) 1 SCALE 398 : (1992) 2 SCC 579 : (1992) 1 SCR 807 : (1992) 85 STC 220
Bombay Sales Tax Act, 1959 — Section 11, 12, 2(17), 25, 42Bombay Sales Tax Rules, 1959 — Rule 41
Supreme Court18 Feb 1992Disposed Of
Shri Kihota Hollohon Vs Mr. Zachilhu and others
Supreme Court Of India · AIR 1993 SC 412 : AIR 1992 SC 412 : (1992) 1 JT 600 : (1992) 1 SCALE 338 : (1991) 2 SCALE 966 : (1992) 2 SCC 651 Supp : (1992) 1 SCR 686
Bribery Amendment Act, 1958 — Section 41, 55Colonial Laws Validity Act, 1865 — Section 5, 7A(6)
Supreme Court18 Feb 1992Dismissed
Union of India and others Vs M/s. Maheswari Woollen Mills
Supreme Court Of India · AIR 1993 SC 1251 : AIR 1992 SC 1251
Central Excises and Salt Act, 1944 — Section 11A
Supreme Court17 Feb 1992dismissed
M/s. Gujchem Distillers India Ltd. Vs State of Gujarat and another
Supreme Court Of India · AIR 1992 SC 1256 : (1992) 1 GLR 718 : (1992) 2 JT 20 : (1992) 1 SCALE 447 : (1992) 2 SCC 399 : (1992) 1 SCR 675 : (1992) 1 UJ 704
Bombay Prohibition (Manufacture of Spirit) (Gujarat) Rules, 1963 — Rule 2Bombay Prohibition Act, 1949 — Section 1, 143, 58(A)Central Excise Rules, 1944 — Rule 45
Supreme Court17 Feb 1992dismissed
Shakuntala Ganpatsa Shirbhate Vs Industrial Weaving Co-operative Society and others
Supreme Court Of India · AIR 1994 SC 36 : (1994) MhLj 218
Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 — Section 5(5), 9
Supreme Court17 Feb 1992dismissed
M. Krishna Reddy Vs State Deupty Superintendent of Police, Hyderabad
Supreme Court Of India · AIR 1993 SC 313 : AIR 1992 SC 313 : (1993) CriLJ 308 : (1992) 2 Crimes 1197 : (1992) 4 JT 436 : (1992) 2 SCALE 120 : (1992) 4 SCC 45 : (1992) 2 UJ 613
Prevention of Corruption Act, 1947 — Section 5(1)Prevention of Corruption Act, 1988 — Section 13(1)
Supreme Court15 Feb 1992Dismissed
Sham Kant Vs State of Maharashtra
Supreme Court Of India · AIR 1992 SC 1879 : (1992) CriLJ 3243 : (1992) 2 Crimes 943 : (1992) 3 JT 497 : (1992) 1 SCALE 1282 : (1992) 2 SCC 521 Supp
Penal Code, 1860 (IPC) — Section 147, 148, 304, 307, 330
Supreme Court14 Feb 1992Partly Allowed
Pradeep Kumar Vs State of U.P.
Supreme Court Of India · (1995) 4 SCC 424 Supp
Supreme Court14 Feb 1992Disposed Of
Karnataka Public Service Commission and others Vs B.M. Vijaya Shankar and others Y.C. Shivakumar and others Vs B.M. Vijaya Shankar and others
Supreme Court Of India · AIR 1992 SC 952 : (1992) 58 ELT 558 : (1992) 4 JT 348 : (1993) 1 LW 521 : (1992) 1 SCALE 451 : (1992) 2 SCC 206 : (1992) 1 SCR 668 : (1992) 2 UJ 242
Supreme Court14 Feb 1992dismissed
Parmod Kumar Shahi and others Vs State of Bihar and others
Supreme Court Of India · AIR 1994 SC 42 : (1995) 1 PLJR 108
Supreme Court14 Feb 1992Partly Allowed
Pradeep Kumar, Krishan Kant and Jagdish Vs State of U.P.
Supreme Court Of India · AIR 1994 SC 104 : (1994) CriLJ 148 : (1995) 4 SCC 419 Supp
Penal Code, 1860 (IPC) — Section 302, 34Uttar Pradesh Children Act, 1951 — Section 2(4)