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COURT ARCHIVE

Supreme Court Of India judgments, 1993

1,046 judgments · page 5 of 53

Supreme Court19 Nov 1993Allowed

Smt. Renu Mullick Vs Union of India and another

Supreme Court Of India · AIR 1994 SC 1152 : (1994) 68 FLR 215 : (1993) 6 JT 527 : (1994) 1 PLJR 30 : (1993) 4 SCALE 556 : (1994) 1 SCC 373 : (1993) 3 SCR 825 Supp : (1994) 1 UJ 154

Central Excise and Land Customs Department Group C Posts Recruitment Rules, 1979 — Rule 4, 4
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Supreme Court19 Nov 1993Allowed

V. Bhagat Vs Mrs. D. Bhagat

Supreme Court Of India · AIR 1994 SC 710 : (1994) 1 ALT 14 : (1994) 1 BLJR 1 : (1994) 96 BOMLR 360 : (1993) 6 JT 428 : (1994) 1 LW 27 : (1994) 106 PLR 603 : (1993) 4 SCALE 488 : (1994) 1 SCC 337 : (1993) 3 SCR 796 Supp : (1994) 1 UJ 70

Hindu Marriage Act, 1955 — Section 13(1)Hindu Marriage Laws (Amendment) Act, 1976 — Section 10
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Supreme Court17 Nov 1993dismissed

Suraj Pal Vs State of U.P.

Supreme Court Of India · AIR 1994 SC 748 : (1994) CriLJ 928 : (1994) 1 Crimes 502 : (1994) 1 PLJR 104 : (1993) 4 SCALE 402 : (1994) 1 SCC 528 Supp

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 324
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Supreme Court17 Nov 1993Dismissed

P.S. Rao Vs State of Andhra Pradesh

Supreme Court Of India · AIR 1994 SC 1407 : (1993) 2 ALT(Cri) 6 : (1994) CriLJ 2102 : (1993) 3 Crimes 1104 : (1993) 4 SCALE 406

Penal Code, 1860 (IPC) — Section 120, 420, 467, 469, 471Prevention of Corruption Act, 1947 — Section 5(1), 5(2)
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Supreme Court16 Nov 1993Dismissed

Union of India Vs Kolluni Ramaiah and others

Supreme Court Of India · AIR 1994 SC 1149 : (1993) 6 JT 465 : (1993) 4 SCALE 463 : (1994) 1 SCC 367 : (1993) 3 SCR 694 Supp : (1994) 1 UJ 97

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22Constitution of India, 1950 — Article 142Requisitioning and Acquisition of Immovable Property Act, 1952 — Section 8(3)
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