Supreme Court01 Mar 1995Allowed

Balwant Singh and another Vs State of Punjab

Supreme Court Of India · AIR 1995 SC 1785 : (1995) 2 Crimes 300 : (1995) 2 LW(Cri) 507 : (1995) 2 SCALE 148 : (1995) 3 SCC 214 : (1995) 2 SCR 411 : (1995) 1 UJ 834

Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 124A, 153ATerrorist Affected Areas (Special Courts) Act, 1984 — Section 14
Supreme Court28 Feb 1995allowed

State of T.N. Vs Thiru K.S. Murugesan and Others

Supreme Court Of India · (1995) 71 FLR 319 : (1995) 4 JT 307 : (1995) LabIC 1753 : (1996) 3 LLJ 333 : (1995) 2 SCALE 310 : (1995) 3 SCC 273 : (1995) 2 SCR 386 : (1995) 3 SLJ 237

Constitution of India, 1950 — Article 14, 16, 21Tamil Nadu Statistics Service Rules — Rule 8
Supreme Court24 Feb 1995Allowed

Union of India and another Vs Ashok Kumar Mitra

Supreme Court Of India · AIR 1995 SC 1976 : (1995) 2 CALLT 10 : (1995) CriLJ 3633 : (1995) 1 Crimes 852 : (1995) 1 CTC 388 : (1995) 2 SCALE 47 : (1995) 2 SCC 768 : (1995) 2 SCR 369 : (1995) 1 UJ 784

Companies Act, 1956 — Section 617Penal Code, 1860 (IPC) — Section 120B, 21, 409, 420, 467