CourtKutchehry.com

COURT ARCHIVE

Supreme Court Of India judgments

59,837 judgments · page 2,088 of 2,992

Supreme Court06 Apr 1994Dismissed

Ujagar Singh Vs State of Punjab

Supreme Court Of India · (1994) ACR 714 : (1994) 1 Crimes 1164 : (1994) 3 JT 167 : (1996) 5 SCALE 695 : (1994) 2 SCALE 488 : (1996) 5 SCC 496 : (1994) 2 SCC 214 Supp : (1994) 1 UJ 567

Penal Code, 1860 (IPC) — Section 302
Read judgment
Supreme Court06 Apr 1994allowed

P. Punnaiah and others Vs Jeypore Sugar Co. Ltd. and others

Supreme Court Of India · AIR 1994 SC 2258 : (1994) 78 CLT 943 : (1994) 81 CompCas 1 : (1994) 3 JT 508 : (1994) 2 SCALE 500 : (1994) 4 SCC 341 : (1994) 3 SCR 385

Companies (Court) Rules, 1959 — Rule 2, 6, 88Companies Act, 1913 — Section 153C(3)Companies Act, 1956 — Section 397, 398, 399(3)
Read judgment
Supreme Court05 Apr 1994Allowed

Union of India (UOI) and Another Vs District Judge, Udhampur and Others

Supreme Court Of India · (1994) 2 ALT 45 : (1994) 3 JT 629 : (1994) 2 SCALE 822 : (1994) 4 SCC 737 : (1994) 3 SCR 360 : (1995) 1 UJ 765

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10Jammu and Kashmir Requisitioning and Acquisition of Immovable Property Act, 1968 — Section 16, 2, 21, 7, 8(1)Jammu and Kashmir Requisitioning and Acquisition of Immovable
Read judgment
Supreme Court04 Apr 1994Partly Allowed

Shankar @ Gauri Shankar and Others Vs State of Tamil Nadu

Supreme Court Of India · (1994) CriLJ 3071 : (1994) 2 Crimes 1 : (1994) 3 JT 54 : (1994) 2 SCALE 435 : (1994) 4 SCC 478 : (1994) 3 SCR 298

Criminal Procedure Code, 1973 (CrPC) — Section 129, 235, 313, 354, 37Evidence Act, 1872 — Section 114, 122, 133, 27Penal Code, 1860 (IPC) — Section 120B, 147, 201, 235, 302
Read judgment