Supreme Court15 Jan 1993Dismissed
Abhimanyudu Dake Vs Vivekananda Karupati and Others
Supreme Court Of India · AIR 1993 SC 1944 : (1993) 1 SCALE 219 : (1993) 4 SCC 93 Supp
Representation of the People Act, 1951 — Section 116
COURT ARCHIVE
Supreme Court Of India judgments, 1993
1,046 judgments · page 51 of 53
Supreme Court15 Jan 1993Partly Allowed
Shamsher Singh and Others Vs State of U.P.
Supreme Court Of India · (1993) CriLJ 3544 : (1994) 1 SCC 512 Supp
Penal Code, 1860 (IPC) — Section 149
Supreme Court14 Jan 1993Allowed
Yeshwant Singh Kothari and Others Vs State Bank of Indore and Others
Supreme Court Of India · (1993) 1 BC 146 : (1993) 1 BLJR 395 : (1993) JLJ 211 : (1993) 1 JT 247 : (1994) 1 LLJ 313 : (1993) 1 SCALE 121 : (1993) 2 SCC 592 Supp : (1993) 1 SCR 208 : (1993) 1 UPLBEC 696
State Bank of India (Subsidiary Banks) Act, 1959 — Section 11(1), 63, 63(1)State Bank of Indore (Officers) Service Regulations, 1979 — Regulation 19, 19(1)
Supreme Court14 Jan 1993Allowed
Raghubir Singh and Chatter Singh Vs Union Territory of Chandigarh and others
Supreme Court Of India · AIR 1993 SC 1943 : (1993) JT 512 Supp : (1993) 3 SCC 675 Supp
Capital of Punjab (Development and Regulation) Act, 1952 — Section 9
Supreme Court14 Jan 1993Allowed
Ratanlal Malviya Vs State of M.P.
Supreme Court Of India · (1993) LabIC 1996 : (1994) 1 LLJ 358 : (1994) 1 SCC 73 Supp
Supreme Court14 Jan 1993Disposed Of
Union of India and others Vs Hindustan Development Corpn. and others Bhillai Engineering Corpn. and others Vs Union of India and others
Supreme Court Of India · AIR 1994 SC 980 : (1993) 1 JT 94 : (1993) 1 SCALE 56 : (1993) 1 SCC 467
Constitution of India, 1950 — Article 14, 226
Supreme Court14 Jan 1993Disposed Of
Chandrakala Menon (Mrs) and Another Vs Vipin Menon (Capt.) and Another
Supreme Court Of India · (1993) 17 ACR 546 : (1993) 41 BLJR 536 : (1993) 1 Crimes 556 : (1993) 1 DMC 135 : (1993) 1 JT 229 : (1993) 1 SCALE 119 : (1993) 2 SCC 6
Criminal Procedure Code, 1973 (CrPC) — Section 482Hindu Marriage Act, 1955 — Section 13B
Supreme Court13 Jan 1993Dismissed
Mrs. Rekha Chaturvedi (Smt) Vs University of Rajasthan and Others
Supreme Court Of India · (1993) 2 BLJR 868 : (1993) 1 JT 220 : (1993) 1 LLJ 617 : (1993) 1 SCALE 93 : (1993) 3 SCC 168 Supp : (1993) 1 SCR 186 : (1993) 1 UPLBEC 745
Supreme Court13 Jan 1993Allowed
Gurdial Singh Vs State of Punjab
Supreme Court Of India · AIR 1994 SC 1072 : (1994) CriLJ 1231
Arms Act, 1959 — Section 27Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 449
Supreme Court13 Jan 1993Disposed Of
State of Punjab and others Vs Constable Subhash Chander and others
Supreme Court Of India · AIR 1993 SC 2321 : (1993) JT 447 Supp : (1993) LabIC 1941 : (1993) 2 LLJ 1074 : (1994) 1 SCC 465 Supp
Constitution of India, 1950 — Article 226
Supreme Court13 Jan 1993Dismissed
State of Andhra Pradesh and Others Vs M. Lakshmi Devi and Others
Supreme Court Of India · (1993) 1 ALT 64 : (1993) 1 JT 274 : (1993) 1 SCALE 69 : (1993) 2 SCC 421 : (1993) 1 SCR 179
Andhra Pradesh Land Reforms (Ceiling on Agricultural Holdings) Act, 1973 — Section 12(4), 12(6)
Supreme Court13 Jan 1993Dismissed
Rameshwar Dayal Vs Banda (Dead) through his Lrs. and Another
Supreme Court Of India · (1993) 2 ALT 23 : (1993) 41 BLJR 588 : (1993) 1 JT 213 : (1993) 1 SCALE 126 : (1993) 1 SCC 531 : (1993) 1 SCR 198
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 1, Order 14 Rule 3, Order 14 Rule 4(1), Order 14 Rule 5, 2(14)
Supreme Court13 Jan 1993Dismissed
Ramaswamy Vs State of T.N.
Supreme Court Of India · (1993) CriLJ 3253 : (1994) 3 SCC 680 Supp
Penal Code, 1860 (IPC) — Section 300, 302, 304
Supreme Court12 Jan 1993Disposed Of
Madan Mohan and Another Vs Krishan Kumar Sood
Supreme Court Of India · (1993) 1 JT 162 : (1993) 1 SCALE 71 : (1994) 1 SCC 437 Supp : (1993) 1 SCR 107
Supreme Court12 Jan 1993Disposed Of
Jai Prakash and Others Vs Satnarain Singh and Others
Supreme Court Of India · (1994) 1 SCC 153 Supp
Limitation Act, 1963 — Section 14
Supreme Court12 Jan 1993Allowed
Manorma Verma (Smt) Vs State of Bihar and Others
Supreme Court Of India · (1994) 3 SCC 671 Supp
Supreme Court12 Jan 1993
V. Kameshwari (Smt) Vs Union of India (UOI) and Others
Supreme Court Of India · (1993) 1 JT 108 : (1993) 2 LLJ 992 : (1993) 1 SCALE 48 : (1993) 2 SCC 407 Supp : (1993) 2 UPLBEC 898
Administrative Tribunals Act, 1985 — Section 19
Supreme Court12 Jan 1993Dismissed
Badri Yadav Vs Sat Narain Das and Others
Supreme Court Of India · (1993) 41 BLJR 308 : (1993) 1 JT 107 : (1995) 1 PLJR 74 : (1993) 1 SCALE 54 : (1993) 2 SCC 347 Supp
Bihar Tenancy Act, 1885 — Section 48E(1), 48E(13), 48E(3), 48E(4), 48E(7)Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 145
Supreme Court12 Jan 1993Disposed Of
The Ahmedabad Manufacturing and Calico Printing Co. Ltd. and Another Vs Union of India (UOI) and Others
Supreme Court Of India · (1993) ECR 538 : (1993) 63 ELT 601 : (1993) 2 GLR 1751 : (1993) 1 JT 85 : (1993) 1 SCALE 63 : (1993) 2 SCC 7 Supp : (1993) 1 SCR 142
Central Excise Rules, 1944 — Rule 9Finance Act, 1982 — Section 51
Supreme Court12 Jan 1993Dismissed
State of Orissa Vs Lal Chand Kapani
Supreme Court Of India · AIR 1993 SC 2464 : (1993) 2 ARBLR 366 : (1993) JT 472 Supp : (1994) 1 SCC 68 Supp
Civil Procedure Code, 1908 (CPC) — Section 34