Supreme Court27 Apr 1994allowed

Mangilal and Others Vs State of M.P.

Supreme Court Of India · (1995) 2 ALT(Cri) 570 : (1994) 2 BLJR 761 : (1994) 2 Crimes 225 : (1994) 3 JT 644 : (1994) 1 LW(Cri) 327 : (1994) 2 SCALE 735 : (1994) 4 SCC 564 : (1994) 3 SCR 774 : (1994) WritLR 481

Criminal Procedure Code, 1973 (CrPC) — Section 386
Supreme Court27 Apr 1994Dismissed

Grahak Sanstha Manch and others Vs State of Maharashtra

Supreme Court Of India · AIR 1994 SC 2319 : (1994) 96 BOMLR 574 : (1994) 3 JT 474 : (1996) 2 PLJR 201 : (1994) 2 SCALE 705 : (1994) 4 SCC 192 : (1994) 3 SCR 746 : (1994) 2 UJ 244

Bombay Land Requisition Ordinance, 1947 — Section 20Bombay Tenancy and Agricultural Lands Act, 1948 — Section 1, 4(1), 5(1), 6, 8Constitution of India, 1950 — Article 300A, 31
Supreme Court26 Apr 1994Allowed

P. Rathinam/Nabhusan Patnaik Vs Union of India (UOI) and another

Supreme Court Of India · AIR 1994 SC 1844 : (1994) 2 ALT(Cri) 1 : (1994) 78 CLT 796 : (1994) CriLJ 1605 : (1994) 2 Crimes 228 : (1994) 3 JT 392 : (1994) 2 OLR 5 : (1994) 2 SCALE 674 : (1994) 3 SCC 394 : (1994) 3 SCR 673

Criminal Procedure Code, 1973 (CrPC) — Section 368Penal Code, 1860 (IPC) — Section 309
Supreme Court26 Apr 1994Allowed

Sardar Singh Vs Smt. Krishna Devi and another

Supreme Court Of India · AIR 1995 SC 491 : (1994) 3 JT 465 : (1995) 109 PLR 393 : (1994) 2 SCALE 719 : (1994) 4 SCC 18 : (1994) 3 SCR 717

Arbitration Act, 1940 — Section 14, 33Registration Act, 1866 — Section 17(1)Registration Act, 1877 — Section 49
Supreme Court25 Apr 1994

Joginder Kumar Vs State of U.P. and others

Supreme Court Of India · (1994) ACR 783 : AIR 1994 SC 1349 : (1994) 2 BLJR 975 : (1994) CriLJ 1981 : (1994) 2 Crimes 106 : (1994) 3 JT 423 : (1996) 6 KarLJ 311 : (1994) 1 KLT 919 : (1994) 1 LW(Cri) 370 : (1994) 2 PLJR 27 : (1994) 2 SCALE 662 : (1994) 4 SCC 260 : (1994) 3 SCR 661

Childrens Act, 1960 — Section 19Constitution of India, 1950 — Article 21, 22(1)Police and Criminal Evidence Act, 1984 — Section 56(1), 58