Supreme Court23 Jan 1996Allowed

State of Rajasthan Vs Ram Narain and others

Supreme Court Of India · (1996) 20 ACR 390 : (1996) 1 AD 1037 : AIR 1996 SC 2987 : (1996) 1 ALD(Cri) 821 : (1996) 44 BLJR 924 : (1996) CriLJ 1882 : (1996) 2 JT 396 : (1996) 2 SCALE 34 : (1996) 8 SCC 64 : (1996) 1 SCR 874

Penal Code, 1860 (IPC) — Section 342, 361, 364, 366, 376
Supreme Court23 Jan 1996Allowed

Harbans Lal Vs State of Punjab

Supreme Court Of India · (1996) 1 AD 893 : AIR 1996 SC 1186 : (1996) 2 ALD(Cri) 200 : (1996) CriLJ 1871 : (1996) 1 Crimes 81 : (1996) 6 JT 5 : (1996) 2 OLR 145 : (1996) 1 SCALE 629 : (1996) 2 SCC 350 : (1996) 1 SCR 870

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 34
Supreme Court22 Jan 1996Allowed

M/s. Electronics Trade and Technology Development Corpn. Ltd., Secunderabad Vs M/s. Indian Technologists and Engineers (Electronics) Pvt. Ltd. and another

Supreme Court Of India · (1996) 20 ACR 218 : (1996) 1 AD 900 : AIR 1996 SC 2339 : (1996) 1 ALD(Cri) 28 : (1996) 1 BC 271 : (1996) 98 BOMLR 242 : (1996) 86 CompCas 30 : (1996) CriLJ 1692 : (1996) 3 Crimes 82 : (1996) 1 CTC 193 : (1996) 1 JT 643 : (1996) 4 KarLJ 351 : (1996) 1 LW(C

Negotiable Instruments Act, 1881 (NI) — Section 138
Supreme Court22 Jan 1996Dismissed

Manohar Lal Vs State of Rajasthan

Supreme Court Of India · (1996) 1 AD 741 : AIR 1996 SC 2880 : (1996) 1 ALD(Cri) 180 : (1996) CriLJ 1367 : (1996) 1 Crimes 54 : (1996) 1 JT 480 : (1996) 1 SCALE 477(1) : (1996) 1 SCALE 477 : (1996) 11 SCC 391 : (1996) 1 SCR 837

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 50