Supreme Court02 Dec 1993Allowed
State of Gujarat Vs Narayan Engineering Works and Others
Supreme Court Of India · (1995) 2 SCC 730 Supp
Constitution of India, 1950 — Article 14Gujarat Municipalities Act, 1963 — Section 138(2)(c)
COURT ARCHIVE
Supreme Court Of India judgments, 1993
1,046 judgments · page 3 of 53
Supreme Court02 Dec 1993Dismissed
Nonappa Poojari Vs State of Karnataka
Supreme Court Of India · AIR 1994 SC 1581 : (1994) CriLJ 2185
Penal Code, 1860 (IPC) — Section 302Supreme Court (Enlargement of Criminal Appellate Jurisdiction) Act, 1970 — Section 2
Supreme Court02 Dec 1993Dismissed
Vinay Kumar Vs State of Madhya Pradesh
Supreme Court Of India · AIR 1994 SC 830 : (1994) 1 ALT(Cri) 243 : (1994) CriLJ 942 : (1993) 4 SCALE 567 : (1994) 1 SCC 559 Supp
Penal Code, 1860 (IPC) — Section 302
Supreme Court01 Dec 1993Dismissed
Rambhau Vs State of Maharashtra
Supreme Court Of India · (1994) 1 SCALE 61 : (1995) 3 SCC 74 Supp
Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961 — Section 3(3), 4
Supreme Court01 Dec 1993Disposed Of
Nawab Ali Jhinnu and another Vs State of Uttar Pradesh
Supreme Court Of India · AIR 1994 SC 1607 : (1994) CriLJ 2191
Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 304
Supreme Court30 Nov 1993Allowed
Sant Ram Vs State of Haryana and Others
Supreme Court Of India · (1994) 2 SCC 205 Supp
Supreme Court30 Nov 1993Allowed
State of H.P. and Others Vs Mahendra Pal and Another
Supreme Court Of India · (1995) 2 SCC 731 Supp
Constitution of India, 1950 — Article 142
Supreme Court30 Nov 1993Partly Allowed
Kerala Solvent Extractions Ltd. Vs A. Unnikrishnan and Another
Supreme Court Of India · (1994) 1 KLJ 595 : (1994) 1 KLT 651 : (1994) 2 LLJ 888 : (1994) 1 SCALE 631
Constitution of India, 1950 — Article 226
Supreme Court30 Nov 1993Dismissed
Shri Ishwarbhai B. Vhandra Vs Union of India (UOI) and Others
Supreme Court Of India · (1994) 2 LLJ 878
Constitution of India, 1950 — Article 311
Supreme Court30 Nov 1993Partly Allowed
Manipal Academy of Higher Education Vs State of Karnataka
Supreme Court Of India · (1993) 4 SCALE 690 : (1994) 2 SCC 200
Supreme Court30 Nov 1993dismissed
State of Bihar and Others Vs Prem Kumar Singh and Others
Supreme Court Of India · (1998) 2 SCC 573
Land Acquisition Act, 1894 — Section 2
Supreme Court26 Nov 1993Disposed Of
K. Saroja Nakshtri Vs Sadasukh Kabra and Co. and Others
Supreme Court Of India · (1995) 2 SCC 732 Supp
Supreme Court26 Nov 1993Dismissed
Oswal Agro Mills Ltd. and Another Vs Asstt. Collector of Central Excise, Division Ludhiana and Others
Supreme Court Of India · (1994) 73 ELT 521 : (1995) 3 SCC 65 Supp
Supreme Court26 Nov 1993Allowed
Shri Devendra, Management Trainee and Others Vs Punjab National Bank
Supreme Court Of India · (1994) 68 FLR 219 : (1993) 6 JT 537 : (1995) 1 LLJ 1055 : (1994) 1 PLJR 25 : (1993) 4 SCALE 559 : (1994) 1 SCC 624 : (1993) 3 SCR 855 Supp : (1994) 1 UJ 241
Constitution of India, 1950 — Article 14, 16
Supreme Court26 Nov 1993dismissed
Babuhai Ranchodbhai Patel and another Vs State of Gujarat
Supreme Court Of India · AIR 1994 SC 1400 : (1994) CriLJ 2099 : (1993) 6 JT 549 : (1993) 4 SCALE 550 : (1994) 1 SCC 410 : (1994) 1 UJ 180
Bombay Police Act, 1951 — Section 135Penal Code, 1860 (IPC) — Section 143, 147, 148, 149, 300
Supreme Court26 Nov 1993dismissed
Lakhbir Singh and another Vs State of Punjab
Supreme Court Of India · AIR 1994 SC 1029 : (1993) CriLJ 1374 : (1993) 4 SCALE 553 : (1994) 1 SCC 524 Supp : (2010) 2 SLR 647
Arms Act, 1959 — Section 25Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 300, 302, 307, 34
Supreme Court26 Nov 1993Disposed Of
M. Janardhan and Others Vs State of A.P. and Others
Supreme Court Of India · (1994) 68 FLR 425 : (1993) 6 JT 544(1) : (1994) 2 LLJ 547(2) : (1993) 4 SCALE 546(1) : (1994) 3 SCC 298 Supp : (1993) 3 SCR 845 Supp : (1994) 1 UJ 122
Special Rules for Andhra Pradesh Public Health Subordinate Service — Rule 23, 37
Supreme Court26 Nov 1993Allowed
State of Punjab and others Vs Renuka Singla and others
Supreme Court Of India · AIR 1994 SC 595 : (1993) 6 JT 524 : (1994) 1 PLJR 36 : (1993) 4 SCALE 564 : (1994) 1 SCC 175 : (1993) 3 SCR 866 Supp : (1994) 1 UJ 119
Dentists Act, 1948 — Section 10A, 10B
Supreme Court25 Nov 1993Dismissed
Delhi Administration Vs Sat Sarup Sharma
Supreme Court Of India · (1994) 3 SCC 324 Supp
Prevention of Food Adulteration Act, 1954 — Section 2(ia)(f), 7
Supreme Court25 Nov 1993Dismissed
Traders and Traders and Others Vs Ramnarayan Bhattad
Supreme Court Of India · (1995) 2 SCC 661 Supp
Constitution of India, 1950 — Article 136