Supreme Court23 Dec 1993Dismissed
Raghbir Singh Vs Surjit Singh
Supreme Court Of India · (1993) 12 SC CK 0014
Penal Code, 1860 (IPC) — Section 149, 326Representation of the People Act, 1951 — Section 116A, 8
COURT ARCHIVE
Supreme Court Of India judgments, 1993
1,046 judgments · page 1 of 53
Supreme Court18 Dec 1993Allowed
Shiv Lal Vs Sat Parkash and Another
Supreme Court Of India · AIR 1993 SC 275 : AIR 1991 SC 275 : (1994) 1 ARBLR 5 : (1993) 2 SCC 345 Supp
Supreme Court17 Dec 1993Dismissed
Commissioner of Wealth Tax, Bombay Vs Amateur Riders Club, Bombay
Supreme Court Of India · (1994) 2 SCC 603 Supp
Supreme Court17 Dec 1993dismissed
P. Munian and others Vs State of Tamil Nadu and another
Supreme Court Of India · AIR 1994 SC 1062 : (1993) 4 SCALE 699 : (1994) 1 SCC 643
Tamil Nadu Minor Inams (Abolition and Conversion into Ryotwari) Act, 1963 — Section 2(11), 2(9), 2(9), 3(2), 5
Supreme Court17 Dec 1993dismissed
John D''Souza Vs Edward Ani
Supreme Court Of India · AIR 1994 SC 975 : (1993) 4 SCALE 702 : (1994) 2 SCC 64 : (1993) 3 SCR 1016 Supp : (1994) 1 UJ 160
Advocates Act, 1961 — Section 35
Supreme Court17 Dec 1993Dismissed
Amrik Singh, Satnam Singh and Another Vs State of Rajasthan
Supreme Court Of India · (1984) 1 Crimes 297 : (1993) 4 SCALE 673 : (1994) 1 SCC 563 : (1993) 3 SCR 996 Supp
Penal Code, 1860 (IPC) — Section 148, 149, 302, 307, 34
Supreme Court16 Dec 1993Disposed Of
Hindalco Industries Ltd. Vs Union of India (UOI) and Others
Supreme Court Of India · (1993) 4 SCALE 666 : (1994) 2 SCC 594 : (1993) 3 SCR 964 Supp
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, 9Constitution of India, 1950 — Article 136Railways Act, 1989 — Section 36, 38, 38(2)
Supreme Court16 Dec 1993Allowed
Bhalinder Singh alias Raju Vs State of Punjab
Supreme Court Of India · (1994) 1 ALT(Cri) 263 : (1994) 1 Crimes 294 : (1993) 4 SCALE 696 : (1994) 1 SCC 726 : (1993) 3 SCR 989 Supp
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 27
Supreme Court16 Dec 1993Allowed
State of Karnataka Vs Krishnaji Srinivas Kulkarni and Others
Supreme Court Of India · (1993) 4 SCALE 683 : (1994) 2 SCC 558 : (1993) 3 SCR 971 Supp
Karnataka Land Reforms Act, 1961 — Section 19, 2(11), 2(21), 2(31), 20Karnataka Land Revenue Act, 1964 — Section 2(11)
Supreme Court16 Dec 1993Allowed
Brij Mohan and others Vs State of Rajasthan
Supreme Court Of India · AIR 1994 SC 739 : (1994) CriLJ 922 : (1994) 1 Crimes 288 : (1993) 4 SCALE 661 : (1994) 1 SCC 413 : (1993) 3 SCR 979 Supp : (1994) 1 UJ 87
Penal Code, 1860 (IPC) — Section 149, 396, 397, 397, 450
Supreme Court15 Dec 1993Disposed Of
Bharatbhushan Sonaji Kshirsagar (Dr) Vs Abdul Khalik Mohd. Musa and Others
Supreme Court Of India · (1995) 2 SCC 593 Supp
Maharashtra Municipalities Act, 1965 — Section 55A
Supreme Court14 Dec 1993Allowed
Yallappa and Others Vs State of Karnataka
Supreme Court Of India · (1994) 1 Crimes 304 : (1994) 1 JT 5 : (1994) 1 SCALE 9 : (1994) 1 SCC 730
Penal Code, 1860 (IPC) — Section 324, 34
Supreme Court14 Dec 1993Allowed
Prakash Chand Sachdeva Vs The State and another
Supreme Court Of India · AIR 1994 SC 1436 : (1994) 2 BLJR 1422 : (1994) CriLJ 2117 : (1993) 6 JT 657 : (1996) 2 PLJR 5 : (1993) 4 SCALE 657 : (1994) 1 SCC 471 : (1993) 3 SCR 952 Supp : (1994) 1 UJ 158
Criminal Procedure Code, 1973 (CrPC) — Section 107, 145
Supreme Court14 Dec 1993Dismissed
T.V. Nataraj and Others Vs State of Karnataka and Others
Supreme Court Of India · (1994) 2 ACC 334 : (1993) 4 SCALE 670 : (1994) 2 SCC 32 : (1993) 3 SCR 957 Supp : (1994) 1 UJ 93
Motor Vehicles Act, 1939 — Section 2(28A), 68C, 68D(3), 68FF
Supreme Court14 Dec 1993Allowed
Bank of India Vs Apurba Kumar Saha
Supreme Court Of India · (1995) 3 BC 13 : (1995) 2 LLJ 18 : (1993) 4 SCALE 659 : (1994) 2 SCC 615 : (1993) 3 SLJ 32 : (1994) 1 UJ 106
Supreme Court11 Dec 1993Dismissed
Sardar Narender Singh Vs IVth Addl. District Judge and others
Supreme Court Of India · AIR 1994 SC 1245
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 20(4)
Supreme Court10 Dec 1993Allowed
COMMISSIONER OF WEALTH TAX Vs TRUSTEES OF SAHEBZADAS OF SARAF-E-KHAS TRUST ETC.
Supreme Court Of India · (1997) 139 CTR 493
Wealth Tax Act, 1957 — Section 18(1)(a), 27(1)
Supreme Court10 Dec 1993Dismissed
Union Carbide Corporation Ltd. Vs Union of India (UOI) and Others
Supreme Court Of India · (1994) 1 SCALE 4 : (1994) 3 SCC 328 Supp
Supreme Court09 Dec 1993Dismissed
Rajendra Rajmutyam Mali Vs State of Maharashtra
Supreme Court Of India · (1994) 3 SCC 339 Supp
Supreme Court09 Dec 1993Dismissed
Employees'' State Insurance Corporation and Others Vs Gunvantri Umedrai Bhat and Others
Supreme Court Of India · (1996) 1 LLJ 484
Central Civil Services (Revised Pay) Rules, 1973 — Rule 3(2)Constitution of India, 1950 — Article 136