Supreme Court13 Feb 1992Dismissed
Raj Kapoor Saini and others Vs State of Haryana and others
Supreme Court Of India · AIR 1994 SC 1529
Constitution of India, 1950 — Article 32
COURT ARCHIVE
Supreme Court Of India judgments
59,837 judgments · page 2,194 of 2,992
Supreme Court13 Feb 1992Allowed
State of Uttar Pradesh and others Vs Dr. Anupam Gupta, etc.
Supreme Court Of India · AIR 1992 SC 932 : (1992) 4 JT 422 : (1992) 1 SCALE 332 : (1993) 1 SCC 594 Supp : (1992) 1 SCR 643 : (1992) 2 UJ 378 : (1992) 2 UPLBEC 1288
Constitution of India, 1950 — Article 133, 14, 16, 162, 226Uttar Pradesh State Universities Act, 1973 — Section 28(5)
Supreme Court13 Feb 1992Dismissed
Mohd. Musa Mia alias Mohd. Musa Vs State of W.B.
Supreme Court Of India · (1992) 2 JT 426 : (1993) 3 SCC 67 Supp
Penal Code, 1860 (IPC) — Section 302, 34
Supreme Court13 Feb 1992Allowed
N.K. Modak and Others Vs Sheo Shankar Pandey and Others Sheo Shankar Pandey and Others Vs Union of India (UOI) and Others
Supreme Court Of India · (1992) 1 JT 574 : (1992) 1 SCALE 327 : (1992) 2 SCC 137 Supp : (1992) 1 SLJ 782 : (1992) 2 UJ 33
Supreme Court13 Feb 1992Dismissed
Madhya Pradesh Housing Board Vs Mohd. Shafi and Others State of Madhya Pradesh and Others Vs Mohd. Shafi and Another
Supreme Court Of India · (1992) JLJ 331 : (1992) 3 JT 523 : (1993) 1 LW 40 : (1992) 1 MPJR 387 : (1992) 1 SCALE 322 : (1992) 2 SCC 168 : (1992) 1 SCR 657 : (1992) 2 UJ 73
Land Acquisition Act, 1894 — Section 17(1), 4, 4(2), 6, 6(1)
Supreme Court12 Feb 1992Disposed Of
Jagjeev Kumar Vs State of Punjab and Another
Supreme Court Of India · (1995) 4 SCC 428 Supp
Land Acquisition Act, 1894 — Section 28A
Supreme Court12 Feb 1992Dismissed
Ananda Dagadu Jadhav and Others Vs Rukminibai Anand Jadav (Smt) and Another
Supreme Court Of India · (1993) 3 SCC 361 Supp
Supreme Court12 Feb 1992Allowed
Mst. Sethani Vs Bhana
Supreme Court Of India · 1994 AIR 771 = 1992 Suppl. JT 527 = 1993 ( 1 ) SCALE 216
Supreme Court12 Feb 1992Partly Allowed
Ram Jattan and others Vs State of U.P.
Supreme Court Of India · AIR 1994 SC 1130 : (1994) CriLJ 58
Penal Code, 1860 (IPC) — Section 147, 148, 149, 300, 302
Supreme Court12 Feb 1992Allowed
Tahir Mohammad, Kamad Girendra Singh and another, Badri Singh and others Vs State of Madhya Pradesh
Supreme Court Of India · AIR 1993 SC 931 : AIR 1992 SC 931 : (1993) CriLJ 193 : (1993) JLJ 416 : (1993) 2 SCC 697 Supp
Penal Code, 1860 (IPC) — Section 395, 396, 397, 412
Supreme Court12 Feb 1992Disposed Of
Sakharam Vs State of Madhya Pradesh
Supreme Court Of India · AIR 1992 SC 758 : (1992) CriLJ 861 : (1992) 1 JT 515 : (1992) 2 MPJR 75 : (1992) 1 SCALE 320 : (1992) 2 SCC 153 : (1992) 1 SCR 638
Supreme Court12 Feb 1992Allowed
Mahesh Chandra Vs Regional Manager, U.P. Financial Corporation and others
Supreme Court Of India · AIR 1993 SC 935 : AIR 1992 SC 935 : (1992) 2 BLJR 1365 : (1993) 78 CompCas 1 : (1992) 2 CompLJ 89 : (1992) 2 JT 326 : (1992) 2 LW 708 : (1993) 1 PLJR 90 : (1992) 1 SCALE 388 : (1993) 2 SCC 279 : (1992) 1 SCR 616 : (1992) 2 UPLBEC 1333
Constitution Of India, 1950 — Article 38, 39, 43, 136State Financial Corporation Act, 1951 — Section 3, 24, 25(1)(g), 29, 29(1), 29(4), 37Transfer Of Property Act, 1882 — Section 52
Supreme Court11 Feb 1992Dismissed
Vishnu Sakhare Vs Kokilabai Patil (Dead) by her Lrs.
Supreme Court Of India · (1995) 4 SCC 554 Supp
Supreme Court11 Feb 1992Dismissed
M/s. Harbans Singh Tuli and Sons Builders Pvt. Ltd. Vs Union of India
Supreme Court Of India · AIR 1992 SC 1124 : (1992) 2 ARBLR 93 : (1993) 1 BC 158 : (1992) 1 JT 517 : (1992) 2 LW 702 : (1992) 1 SCALE 307 : (1992) 2 SCC 225 : (1992) 1 SCR 602 : (1992) 2 UJ 538
Arbitration Act, 1940 — Section 20, 30, 8Civil Procedure Code, 1908 (CPC) — Section 12, 21
Supreme Court11 Feb 1992Dismissed
Meria Venkata Rao Vs State of Andhra Pradesh and others
Supreme Court Of India · AIR 1994 SC 471 : (1992) 1 SCALE 522 : (1995) 1 SCC 245 Supp
Andhra Pradesh Land Reforms (Ceiling on Agricultural Holdings) Act, 1973 — Section 21, 3, 4, 5, 7
Supreme Court11 Feb 1992Dismissed
Jagtar Singh Vs State of Punjab
Supreme Court Of India · AIR 1993 SC 970 : AIR 1992 SC 970 : (1993) CriLJ 306
Penal Code, 1860 (IPC) — Section 302, 304, 34
Supreme Court11 Feb 1992Disposed Of
M/s. Vijay Enterprises and anothers Vs State Tax Officer and others
Supreme Court Of India · AIR 1992 SC 760 : (1992) 62 ELT 681 : (1992) 1 JT 579 : (1992) 1 SCALE 304 : (1992) 2 SCC 55 : (1992) 1 SCR 594 : (1992) 85 STC 239
Uttar Pradesh Sales Tax Act, 1948 — Section 4A
Supreme Court11 Feb 1992Disposed Of
Jagpati Vs State of Madhya Pradesh Ram Krishna Vs State of Madhya Pradesh
Supreme Court Of India · AIR 1993 SC 1360 : (1993) CriLJ 1058 : (1994) 1 SCC 460 Supp
Penal Code, 1860 (IPC) — Section 302, 304, 307, 34
Supreme Court10 Feb 1992Dismissed
Awadh Kishore Tiwari (since deceased) by L.Rs. Vs Damodar Valley Coporation, Calcutta and another
Supreme Court Of India · AIR 1994 SC 482 : (1995) 4 SCC 551 Supp
Supreme Court10 Feb 1992Allowed
Karnataka State Council for Child Welfare and another Vs Society of Sisters of Charity St. Gerosa Convent and others
Supreme Court Of India · AIR 1994 SC 658 : (1995) 4 SCC 529 Supp : (1995) 4 SCC 529
Guardians and Wards Act, 1890 — Section 17, 7