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COURT ARCHIVE

Supreme Court Of India judgments, 1993

1,046 judgments · page 2 of 53

Supreme Court08 Dec 1993Allowed

Chuttan and others Vs State of Madhya Pradesh

Supreme Court Of India · AIR 1994 SC 1398 : (1994) 1 ALT(Cri) 370 : (1994) CriLJ 2097 : (1994) JLJ 562 : (1994) 2 MPJR 154 : (1993) 4 SCALE 605 : (1994) 1 SCC 594 Supp

Criminal Procedure Code, 1973 (CrPC) — Section 379Penal Code, 1860 (IPC) — Section 147, 148, 300, 302, 304Supreme Court (Enlargement of Criminal Appellate Jurisdiction) Act, 1970 — Section 2
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Supreme Court08 Dec 1993Dismissed

Saraswati and Others Vs Lachanna (Dead) through Lrs.

Supreme Court Of India · (1993) 6 JT 629 : (1993) 4 SCALE 616 : (1994) 1 SCC 611 : (1993) 3 SCR 927 Supp

Andhra Pradesh (Telangana Area) Tenancy and Agricultural Lands Act, 1950 — Section 103, 99Civil Procedure Code, 1908 (CPC) — Section 9Prevention of Agricultural Land Alienation Act, 1349 — Section 8(2)
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Supreme Court07 Dec 1993Allowed

J and K. Public Service Commission, etc. Vs Dr. Narinder Mohan and others etc. etc.

Supreme Court Of India · AIR 1994 SC 1808 : (1994) 68 FLR 363 : (1993) 6 JT 593 : (1994) 1 LLJ 780 : (1993) 4 SCALE 597 : (1994) 2 SCC 630 : (1993) 3 SCR 900 Supp : (1994) 1 SLJ 218

Constitution Of India, 1950 — Article 14, 16, 32, 141, 142, 162, 309, 320, 320(1), 320(3)(a), 320(3)(b)Jammu And Kashmir Medical Education (Gazetted) Service Recruitment Rules, 1979 — Rule 3, 4, 5, 5(b), 7, 8, 8(1), 9(3), 10, 11, 13Jammu And Kashmir Civil Services Classification, Control And Appeal, Rules, 1956 — Rule 25
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Supreme Court07 Dec 1993Dismissed

Jaenendrakumar Phoolchand Daftari Vs Rajendra Ramsukh Mishra

Supreme Court Of India · AIR 1994 SC 586 : (1993) 6 JT 605 : (1994) MhLj 100 : (1993) 4 SCALE 608 : (1994) 1 SCC 352 : (1993) 3 SCR 891 Supp : (1994) 1 UJ 168

Bombay Village Panchayat (Sarpanch and Upasarpanch) Election Rules, 1964 — Rule 10(2), 13Bombay Village Panchayats (Meetings) Rules, 1959 — Rule 40
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Supreme Court07 Dec 1993Allowed

Indian Oil Corporation Vs Consumer Protection Council, Kerala and Another

Supreme Court Of India · (1994) 79 CompCas 577 : (1994) 1 CompLJ 338 : (1993) 6 JT 645 : (1994) 1 OLR 210 : (1993) 4 SCALE 620 : (1994) 1 SCC 397 : (1993) 3 SCR 884 Supp : (1994) 1 UJ 115

Consumer Protection Act, 1986 — Section 2Liquified Petroleum Gas (Regulation of Supply and Distribution) Order, 1988 — Section 3(2)
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Supreme Court03 Dec 1993Dismissed

Sanganabasappa Bheemappa Kaligonnavar and others Vs State of Karnataka

Supreme Court Of India · AIR 1994 SC 848 : (1994) CriLJ 606 : (1994) 1 Crimes 33 : (1993) 6 JT 615 : (1993) 4 SCALE 576 : (1994) 1 SCC 583 Supp : (1994) 1 UJ 278

Criminal Procedure Code, 1973 (CrPC) — Section 313, 379Penal Code, 1860 (IPC) — Section 147, 148, 302Supreme Court (Enlargement of Criminal Appellate Jurisdiction) Act, 1970 — Section 2
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