Supreme Court25 Nov 1993Allowed
Govindappa and Others Vs State of Karnataka
Supreme Court Of India · (1994) 3 SCC 357 Supp
Penal Code, 1860 (IPC) — Section 149, 302
COURT ARCHIVE
Supreme Court Of India judgments, 1993
1,046 judgments · page 4 of 53
Supreme Court25 Nov 1993Allowed
Hanuman and others Vs State of Rajasthan
Supreme Court Of India · AIR 1994 SC 1307 : (1994) CriLJ 2092 : (1994) 2 SCC 39 Supp
Penal Code, 1860 (IPC) — Section 201, 302, 307
Supreme Court25 Nov 1993Allowed
Govind and others Vs State of Madhya Pradesh
Supreme Court Of India · AIR 1994 SC 826 : (1994) CriLJ 938 : (1993) 4 SCALE 525 : (1994) 1 SCC 536 Supp : (1994) 1 UJ 5
Criminal Procedure Code, 1973 (CrPC) — Section 107, 116, 161Penal Code, 1860 (IPC) — Section 149, 300, 436
Supreme Court25 Nov 1993Dismissed
Ram Bhukan and others Vs State of U.P.
Supreme Court Of India · AIR 1994 SC 561 : (1994) 1 ALT(Cri) 506 : (1994) CriLJ 596 : (1993) 4 SCALE 538 : (1994) 1 UJ 9
Criminal Procedure Code, 1973 (CrPC) — Section 161, 379Penal Code, 1860 (IPC) — Section 302, 324, 34Supreme Court (Enlargement of Criminal Appellate Jurisdiction) Act, 1970 — Section 2
Supreme Court25 Nov 1993Dismissed
Pagoti Sreeramulu and Another Vs State of A.P.
Supreme Court Of India · (1993) 4 SCALE 542 : (1994) 1 SCC 555 Supp
Penal Code, 1860 (IPC) — Section 302, 34
Supreme Court25 Nov 1993Dismissed
Gurcharan Singh and Others Vs State of Punjab
Supreme Court Of India · (1993) 4 SCALE 529 : (1994) 1 SCC 515 Supp
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 97
Supreme Court24 Nov 1993Dismissed
Babu Ram and Others Vs Prem Singh and Another
Supreme Court Of India · (1995) 2 SCC 666 Supp
Supreme Court24 Nov 1993Partly Allowed
Shrimant Yankappa Dharamatti and Others Vs State of Karnataka
Supreme Court Of India · (1994) 3 SCC 332 Supp
Supreme Court24 Nov 1993Disposed Of
G.L. Didwania and Another Vs Income Tax Officer and Another
Supreme Court Of India · (1999) 108 ELT 16 : (1997) 224 ITR 687 : (1995) 2 SCC 724 Supp
Criminal Procedure Code, 1973 (CrPC) — Section 482Income Tax Act, 1961 — Section 147, 148, 277
Supreme Court24 Nov 1993dismissed
Sadasivan Mohanachandran and another Vs State of Kerala
Supreme Court Of India · AIR 1994 SC 565 : (1994) CriLJ 920 : (1993) 4 SCALE 515
Penal Code, 1860 (IPC) — Section 114, 119, 143, 149, 201
Supreme Court24 Nov 1993Dismissed
Kotwal Vs State of Madhya Pradesh
Supreme Court Of India · AIR 1994 SC 564 : (1993) CriLJ 255 : (1994) JLJ 308 : (1993) 4 SCALE 517 : (1994) 2 SCC 978 Supp : (1994) 1 UJ 538
Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 304
Supreme Court24 Nov 1993Dismissed
State of Karnataka Vs Mallu Kallappa Patil and others
Supreme Court Of India · AIR 1994 SC 784 : (1994) CriLJ 952 : (1994) 3 SCC 352 Supp
Penal Code, 1860 (IPC) — Section 148, 149, 302, 324, 337
Supreme Court23 Nov 1993Disposed Of
Zahurul Islam Vs Abul Kalam and Others
Supreme Court Of India · (1995) 1 SCC 464 Supp
Supreme Court23 Nov 1993Disposed Of
Cambay Municipality, Cambay Vs Ratilal Ambalal Reshamwala and Others
Supreme Court Of India · (1995) 2 SCC 591 Supp
Bombay Public Trusts Act, 1950 — Section 2(13)
Supreme Court23 Nov 1993Dismissed
Saurashtra Cement and Chemical Industries Ltd. Vs Union of India (UOI) and Another
Supreme Court Of India · (1993) 6 JT 426 : (1993) 4 SCALE 508 : (1994) 1 SCC 226 : (1993) 3 SCR 841 Supp : (1994) 1 UJ 173
Mines and Minerals (Development and Regulation) Act, 1957 — Section 9(3)
Supreme Court23 Nov 1993Dismissed
S.K. Sana Vs Prem Prakash Agarwal and Others
Supreme Court Of India · (1994) 1 MPJR 59
Constitution of India, 1950 — Article 14, 16, 311, 311(1)
Supreme Court23 Nov 1993Disposed Of
Jahurul Islam Vs Abul Kalam and others
Supreme Court Of India · AIR 1994 SC 1403
Supreme Court22 Nov 1993Dismissed
Bhagwanti and Others Vs Subordinate Services Selection Board, Haryana and Another
Supreme Court Of India · (1995) 2 SCC 663 Supp
Supreme Court19 Nov 1993Dismissed
Amir Ahmad and others Vs Ram Niwas Agrawal and others
Supreme Court Of India · AIR 1994 SC 1145 : (1993) 6 JT 447 : (1993) 4 SCALE 498 : (1994) 2 SCC 50 : (1993) 3 SCR 815 Supp : (1994) 2 UPLBEC 1160
Constitution of India, 1950 — Article 80(4)Uttar Pradesh Municipalities Act, 1916 — Section 87A, 9
Supreme Court19 Nov 1993Allowed
Gadakh Yashwantrao Kankarrao Vs E.V. alias Balasaheb Vikhe Patil and Others
Supreme Court Of India · AIR 1994 SC 678 : (1993) 6 JT 345 : (1993) 3 SCALE 243 : (1994) 1 SCC 682 : (1993) 3 SCR 731 Supp
Representation of the People Act, 1951 — Section 101, 116A, 123, 123(4), 123(6)