Supreme Court07 Feb 1992Disposed Of
Shantilal M. Bhayani Vs Shanti Bai
Supreme Court Of India · (1995) 4 SCC 577 Supp
Limitation Act, 1963 — Section 5Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 23(1)(b)
COURT ARCHIVE
Supreme Court Of India judgments
59,837 judgments · page 2,195 of 2,992
Supreme Court07 Feb 1992Disposed Of
State of Maharashtra and Others Vs Shri Krishna Trading Co. and Others
Supreme Court Of India · (1995) 4 SCC 569 Supp
Supreme Court07 Feb 1992Disposed Of
Ramesh alias Kalia Vs State of U.P. and Others
Supreme Court Of India · (1995) 4 SCC 567 Supp
National Security Act, 1980 — Section 3(2)
Supreme Court07 Feb 1992Dismissed
Dr. Dattatraya Mahadev Nadkarni (since deceased by his L. Rs.) Vs Municipal Corporation of Greater Bombay
Supreme Court Of India · AIR 1992 SC 786 : (1992) 1 JT 495 : (1994) LabIC 28 : (1993) 2 LLJ 813 : (1992) 1 SCALE 313 : (1992) 2 SCC 547 : (1992) 1 UJ 769
Bombay Municipal Corporation Act, 1888 — Section 83
Supreme Court07 Feb 1992Allowed
M/s. Bansal Commodities and another Vs Union of India and others
Supreme Court Of India · AIR 1994 SC 1642 : (1992) 195 ITR 649 : (1993) 1 SCC 607 Supp
Income Tax Act, 1961 — Section 132(11)
Supreme Court07 Feb 1992Dismissed
Nizamuddin Vs State of Madhya Pradesh
Supreme Court Of India · AIR 1994 SC 1041 : (1994) CriLJ 1386
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 299, 302, 304
Supreme Court06 Feb 1992Dismissed
A.S. Vidyasagar Vs S. Karunanandam
Supreme Court Of India · (1995) 4 SCC 572 Supp
Supreme Court06 Feb 1992Dismissed
Tarlok Singh Vs State of Punjab
Supreme Court Of India · (1995) 4 SCC 574 Supp
Penal Code, 1860 (IPC) — Section 302
Supreme Court06 Feb 1992Allowed
Parameswaran Govindan Vs Krishnan Bhaskaran and others
Supreme Court Of India · AIR 1992 SC 1135 : (1992) 2 JT 130 : (1992) 1 KLT 577 : (1992) 2 LW 747 : (1992) 1 SCALE 316 : (1993) 1 SCC 572 Supp : (1992) 1 SCR 582
Kerala Compensation for Tenants Improvements Act, 1958 — Section 10, 11, 12, 13, 14Kerala Land Reforms Act, 1963 — Section 13, 132(3), 4, 4A, 54(2)
Supreme Court06 Feb 1992Allowed
Shambhu Singh, Vs State of Uttar Pradesh
Supreme Court Of India · AIR 1994 SC 1595 : (1994) CriLJ 1584
Penal Code, 1860 (IPC) — Section 120B, 409, 467, 471
Supreme Court06 Feb 1992Allowed
State of Karnataka and others Vs Subhash Rukmayya Guttedar and others etc.
Supreme Court Of India · AIR 1993 SC 860 : AIR 1992 SC 860 : (1993) 3 SCC 290 Supp
Karnataka Co-operative Societies Act, 1959 — Section 2(c)Mines and Minerals (Development and Regulation) Act, 1957 — Section 3, 9
Supreme Court05 Feb 1992Disposed Of
Vishnu Narayan Gadskari (Dead) by Lrs. Vs Paralal Baladev Uza and Others
Supreme Court Of India · (1995) 4 SCC 425 Supp
Supreme Court05 Feb 1992Dismissed
Joseph Vs State of Kerala
Supreme Court Of India · AIR 1994 SC 34 : (1994) CriLJ 21
Criminal Procedure Code, 1973 (CrPC) — Section 379Penal Code, 1860 (IPC) — Section 300, 302, 304, 326
Supreme Court05 Feb 1992Dismissed
State of Andhra Pradesh Vs Kalva Suryanarayana and others
Supreme Court Of India · AIR 1992 SC 797 : (1992) 1 JT 499 : (1992) 1 SCALE 291 : (1992) 2 SCC 732 : (1992) 1 UJ 431
Hyderabad Land Acquisition Act, 1309 — Section 3
Supreme Court04 Feb 1992Disposed Of
R. Thathadesika Thathachariar and Another Vs K.V. Alagai Manavala and Others
Supreme Court Of India · (1995) 4 SCC 570 Supp
Supreme Court04 Feb 1992Dismissed
Shri Bishan Dass Bagha Vs Government of Punjab and others
Supreme Court Of India · AIR 1993 SC 972 : AIR 1992 SC 972 : (1992) 1 JT 453 : (1993) LabIC 95 : (1992) 1 SCALE 247 : (1992) 2 SCC 193 : (1992) 1 UJ 464
Constitution of India, 1950 — Article 226, 32
Supreme Court04 Feb 1992Dismissed
Delhi Development Horticulture Employees'' Union Vs Delhi Administration, Delhi and others
Supreme Court Of India · AIR 1992 SC 789 : (1992) 1 JT 394 : (1992) LabIC 847 : (1992) 2 LLJ 452 : (1992) 1 SCALE 294 : (1992) 4 SCC 99 : (1992) 1 SCR 565 : (1992) 1 SLJ 201 : (1992) 1 UJ 676 : (1992) 2 UPLBEC 1248
Constitution of India, 1950 — Article 16, 21, 41
Supreme Court04 Feb 1992Allowed
Ramu alias Ram Kumar and others Vs Jagannath
Supreme Court Of India · AIR 1994 SC 26 : (1994) CriLJ 66
Criminal Procedure Code, 1973 (CrPC) — Section 353Penal Code, 1860 (IPC) — Section 326, 34
Supreme Court04 Feb 1992Disposed Of
M/s. Dagi Ram Pindi Lall and another Vs Trilok Chand Jain and others
Supreme Court Of India · AIR 1992 SC 990 : (1992) 102 CTR 170 : (1992) 194 ITR 228 : (1992) 1 JT 526 : (1993) 1 LW 46 : (1992) 1 SCALE 249 : (1992) 2 SCC 13 : (1992) 1 SCR 545 : (1992) 60 TAXMAN 551
Evidence Act, 1872 — Section 123, 124Finance Act, 1964 — Section 32Finance Act, 1967 — Section 28