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Supreme Court Of India judgments

59,837 judgments · page 2,199 of 2,992

Supreme Court20 Jan 1992Allowed

Smt. Victoria Fernandes Vs Lalmal Sawma and others

Supreme Court Of India · AIR 1992 SC 687 : (1992) 94 BOMLR 138 : (1992) CriLJ 702 : (1992) 1 Crimes 497 : (1992) 1 JT 308 : (1992) 1 SCALE 99 : (1992) 2 SCC 97

Constitution of India, 1950 — Article 32National Security Act, 1980 — Section 3(2)Penal Code, 1860 (IPC) — Section 143, 147, 149, 305, 427
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Supreme Court17 Jan 1992Allowed

M.L. Kamra Vs The Chairman-cum-Managing Director, New India Assurance Co. Ltd. and another

Supreme Court Of India · AIR 1992 SC 1072 : (1992) 65 FLR 188 : (1992) 1 JT 188 : (1992) LabIC 834 : (1992) 1 LLJ 630 : (1992) 1 SCALE 40 : (1992) 2 SCC 36 : (1992) 1 SCR 220 : (1992) 1 UJ 758 : (1992) 2 UPLBEC 1059

Constitution of India, 1950 — Article 14General Insurance (Emergency Provisions) Act, 1971 — Section 7Orissa Insurance Co-operative Society Ltd. Service Rules — Rule 5
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Supreme Court16 Jan 1992Allowed

Pine Chemicals Ltd. and Others Vs Assessing Authority and Others

Supreme Court Of India · (1993) 67 ELT 25 : (1992) 1 JT 220 : (1992) 1 SCALE 46 : (1992) 2 SCC 683 : (1992) 1 SCR 179 : (1992) 85 STC 432

Central Sales Tax Act, 1956 — Section 6(1A), 8(2A), 8(B)Constitution of Jammu and Kashmir, 1956 — Section 4(1), 4(5), 45Jammu and Kashmir General Sales Tax Act, 1962 — Section 5
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Supreme Court14 Jan 1992Allowed

State of U.P. Vs Ashok Kumar Srivastava

Supreme Court Of India · AIR 1992 SC 840 : (2006) 2 ALT 5 : (1992) 1 Crimes 576 : (1992) 1 JT 340 : (1992) 1 SCALE 149 : (1992) 2 SCC 86 : (1992) 1 SCR 37

Constitution of India, 1950 — Article 136Penal Code, 1860 (IPC) — Section 300, 302, 34
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