Supreme Court12 May 1994Allowed

Sukhvinder Singh and Others Vs State of Punjab

Supreme Court Of India · (1995) 19 ACR 219 : (1994) 4 JT 1 : (1994) 5 SCC 152 : (1994) 3 SCR 1061 : (1994) 2 UJ 580

Evidence Act, 1872 — Section 27, 45, 73Terrorist and Disruptive Activities (Prevention) Act, 1987 — Section 3
Supreme Court11 May 1994Partly Allowed

Sk. Ayyub and Others Vs State of Maharashtra

Supreme Court Of India · (1994) 2 ALT(Cri) 112 : (1995) 1 BLJR 215 : (1995) CriLJ 420 : (1994) 2 Crimes 312 : (1994) 4 JT 129 : (1994) 2 SCALE 859 : (1994) 2 SCC 269 Supp

Penal Code, 1860 (IPC) — Section 149, 302, 353
Supreme Court10 May 1994Disposed Of

Tej Singh Vs State of Rajasthan and Others

Supreme Court Of India · (1994) 3 SCALE 74 : (1994) 4 SCC 575 : (1994) 3 SCR 1013 : (1994) 2 UJ 424

Constitution of India, 1950 — Article 136Rajasthan Colonisation (Medium and Minor Irrigation Projects Government Lands Allotment) Rules, 1968 — Rule 17A, 3Rajasthan General Clauses Act, 1955 — Section 23
Supreme Court10 May 1994Disposed Of

Minakshi Bala Vs Sudhir Kumar and Others

Supreme Court Of India · (1994) ACR 508 : (1994) 2 Crimes 970 : (1994) 4 JT 158 : (1994) 2 SCALE 973 : (1994) 4 SCC 142 : (1994) 3 SCR 1008 : (1994) 2 UJ 97

Criminal Procedure Code, 1973 (CrPC) — Section 173, 239, 401, 482
Supreme Court10 May 1994Allowed

Urmilla Pandey and others Vs Khalil Ahmad and ohters

Supreme Court Of India · (1994) 2 ACC 431 : (1994) ACJ 805 : AIR 1994 SC 2405 : (1994) 2 BLJR 821 : (1994) 81 CompCas 555 : (1994) 4 JT 55 : (1995) 1 LW 70 : (1995) 109 PLR 145 : (1994) 2 SCALE 989 : (1994) 4 SCC 207 : (1994) 3 SCR 1001 : (1994) 2 UJ 333

Supreme Court10 May 1994Dismissed

Mohd. Quaramuddin (Dead) by Lrs. Vs State of A.P.

Supreme Court Of India · (1994) 3 SCALE 4 : (1994) 5 SCC 118

Andhra Pradesh Civil Services (Classification, Control and Appeal) Rules, 1963 — Rule 21Civil Procedure Code, 1908 (CPC) — Section 80Limitation Act, 1963 — Article 58