Supreme Court19 Feb 1997Allowed

Jasbir Singh Vs State of Punjab

Supreme Court Of India · AIR 1998 SC 1660 : (1998) AIRSCW 1414 : (1998) 1 ALD(Cri) 532 : (1998) CriLJ 2063 : (1998) 2 JT 292 : (1998) 2 SCALE 176 : (1998) 8 SCC 525 : (1998) 2 Supreme 324

Arms Act, 1959 — Section 25Explosive Substances Act, 1908 — Section 4, 5Terrorist and Disruptive Activities (Prevention) Act, 1987 — Section 5
Supreme Court19 Feb 1997Disposed Of

Dr. Sadhna Devi and others Vs State of U.P. and others

Supreme Court Of India · AIR 1997 SC 1120 : (1997) AIRSCW 1146 : (1997) 3 AWC 1736 Supp : (1997) 3 JT 255 : (1997) 2 SCALE 189 : (1997) 3 SCC 90 : (1997) 2 SCR 186 : (1997) 2 Supreme 351 : (1997) 1 UJ 458 : (1997) 2 UPLBEC 981

Constitution of India, 1950 — Article 14, 15, 162, 21, 226Indian Medical Council Act, 1956 — Section 20, 33
Supreme Court19 Feb 1997Allowed

Bulaki (Smt) Vs Lal Dhar and Others

Supreme Court Of India · AIR 1998 SC 2900 : (1998) AIRSCW 2222 : (1997) 3 JT 168 : (1997) RD 214 : (1997) 2 SCALE 356 : (1997) 9 SCC 274 : (1997) 2 SCR 205 : (1997) 3 Supreme 19

Constitution of India, 1950 — Article 136Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 171, 175, 24
Supreme Court17 Feb 1997Disposed Of

State of Rajasthan Vs R. Dayal and Others

Supreme Court Of India · (1997) 3 JT 198 : (1997) 2 SCALE 341 : (1997) 10 SCC 419 : (1997) SCC(L&S) 1631 : (1997) 2 SCR 108 : (1997) 1 UJ 479

Rajasthan Service of Engineers (Building and Roads Branch) Rules, 1954 — Rule 12(2), 23A, 24A, 9
Supreme Court17 Feb 1997Allowed

State of Tamil Nadu and others Vs A. Gurusamy

Supreme Court Of India · AIR 1997 SC 1199 : (1997) AIRSCW 1230 : (1997) 1 CTC 564 : (1997) 3 JT 346 : (1997) 1 LW 686 : (1997) 2 MLJ 49 : (1997) 2 SCALE 344 : (1997) 3 SCC 542 : (1997) 2 SCR 104 : (1997) 2 Supreme 758 : (1997) 1 UJ 668

Civil Procedure Code, 1908 (CPC) — Section 9Constitution of India, 1950 — Article 341(2), 342, 366(24)