Supreme Court31 Jan 1997Dismissed

Manmohan Singh Vs State of Punjab

Supreme Court Of India · AIR 1997 SC 1773 : (1997) AIRSCW 1003 : (1997) 1 ALD(Cri) 523 : (1997) CriLJ 1632 : (1997) 1 Crimes 114 : (1997) 2 JT 72 : (1997) 1 SCALE 538 : (1997) 1 Supreme 671

Arms Act, 1959 — Section 25Penal Code, 1860 (IPC) — Section 120B, 302, 34, 360, 380
Supreme Court31 Jan 1997Disposed Of

State of Uttar Pradesh Vs Dr. Dina Nath Shukla and another

Supreme Court Of India · AIR 1997 SC 1095 : (1997) AIRSCW 1105 : (1997) 75 FLR 962 : (1997) 2 JT 467 : (1997) 2 SCALE 103 : (1997) 2 SCALE 102 : (1997) 9 SCC 662 : (1997) 1 SCR 750 : (1997) 3 Supreme 386 : (1997) 1 UJ 494 : (1997) 2 UPLBEC 964

Constitution of India, 1950 — Article 14, 15(1), 16, 30, 309Uttar Pradesh Public Services (Reservation for Scheduled Castes, Scheduled Tribes and Other Backward Classes) Act, 1994 — Section 2, 3(5), 4, 57, 77C
Supreme Court29 Jan 1997Disposed Of

In Re: Sher Singh

Supreme Court Of India · AIR 1997 SC 906 : (1997) AIRSCW 796 : (1997) 3 JT 33 : (1997) 1 SCALE 563 : (1997) 3 SCC 216 : (1997) 2 Supreme 96

Constitution of India, 1950 — Article 145(1), 317(1)
Supreme Court29 Jan 1997Dismissed

State of Orissa Vs B.N. Agarwalla, etc.

Supreme Court Of India · AIR 1997 SC 925 : (1997) AIRSCW 824 : (1997) 1 ARBLR 612 : (1997) 2 JT 51 : (1997) 2 LW 798 : (1997) 1 PLJR 140 : (1997) 1 SCALE 599 : (1997) 2 SCC 469 : (1997) 1 SCR 704 : (1997) 2 Supreme 43

Civil Procedure Code, 1908 (CPC) — Section 34Constitution of India, 1950 — Article 136Interest Act, 1978 — Section 3(1)