Supreme Court07 Oct 1994Allowed

State of Mizoram Vs Biakchhawna

Supreme Court Of India · (1994) 7 JT 472 : (1994) 4 SCALE 948 : (1995) 1 SCC 156 : (1994) 4 SCR 421 Supp : (1995) 1 UJ 253

Assam Autonomous Districts (Land Acquisition) Regulations, 1951 — Section 2(3)Civil Procedure Code, 1908 (CPC) — Section 9Land Acquisition Act, 1894 — Section 18, 19, 20, 26(2), 3
Supreme Court07 Oct 1994Dismissed

Ram Kumar Vs State of Haryana

Supreme Court Of India · AIR 1995 SC 280 : (1995) 1 ALT(Cri) 627 : (1994) CriLJ 3836 : (1994) 3 Crimes 633 : (1994) 6 JT 502 : (1994) 4 SCALE 484 : (1995) 1 SCC 248 : (1994) 4 SCR 335 Supp

Arms Act, 1959 — Section 25, 27Criminal Procedure Code, 1973 (CrPC) — Section 107, 151, 157, 302, 307Penal Code, 1860 (IPC) — Section 104, 148, 149, 302, 304