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Supreme Court Of India judgments

59,837 judgments · page 2,099 of 2,992

Supreme Court05 Feb 1994

Ramankutty Guptan Vs Avara

Supreme Court Of India · AIR 1994 SC 1699 : (1994) 2 BLJR 757 : (1994) 1 KLT 453 : (1994) 1 SCALE 390(1) : (1994) 2 SCC 642

Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 37Specific Relief Act, 1963 — Section 28
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Supreme Court04 Feb 1994allowed

P.V. Papanna and others Vs K. Padmanabhaiah

Supreme Court Of India · AIR 1994 SC 1577 : (1994) 1 JT 371 : (1994) 2 LW 28 : (1994) 1 OLR 413 : (1994) 1 SCALE 386 : (1994) 2 SCC 316 : (1994) 1 SCR 642 : (1994) 1 UJ 311

Karnataka Rent Control Act, 1961 — Section 21(1)
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Supreme Court04 Feb 1994Disposed Of

Premium Granites and Another Vs State of Tamil Nadu and Others

Supreme Court Of India · AIR 1994 SC 2233 : (1994) 1 JT 376 : (1994) 2 LW 205 : (1994) 2 LW 204 : (1994) 1 SCALE 393 : (1994) 2 SCC 691 : (1994) 1 SCR 579 : (1994) 2 UJ 145

Constitution Of India, 1950 — Article 14, 16, 19(1), 19(6), 39, 226Tamil Nadu Minor Mineral Concession Rules, 1959 — Rule 8, 8A, 8C, 8D, 38, 39, 39(b)Mysore Civil Services Rules, 1958 — Rule 285
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Supreme Court04 Feb 1994Dismissed

Veeramani Vs State of T.N.

Supreme Court Of India · (1995) CriLJ 2644 : (1994) 1 Crimes 617 : (1994) 1 JT 350 : (1994) 1 SCALE 363 : (1994) 2 SCC 337 : (1994) 1 SCR 616 : (1994) 1 UJ 524

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 11Constitution of India, 1950 — Article 22(5)General Clauses Act, 1897 — Section 21
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Supreme Court04 Feb 1994Dismissed

Bheru Singh Vs State of Rajasthan

Supreme Court Of India · (1994) ACR 491 : (1994) 1 ALT(Cri) 695 : (1994) 1 Crimes 630 : (1994) 1 JT 501 : (1994) 1 SCALE 353 : (1994) 2 SCC 467 : (1994) 1 SCR 559 : (1994) 1 UJ 401

Criminal Procedure Code, 1973 (CrPC) — Section 154, 161, 164Evidence Act, 1872 — Section 157, 21, 24, 25, 27, 28, 29, 30Penal Code, 1860 (IPC) — Section 302
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Supreme Court03 Feb 1994Dismissed

Santosh DeV and Another Vs Archna Guha and Others

Supreme Court Of India · (1994) ACR 474 : (1994) 2 BLJR 1271 : (1995) CriLJ 2640 : (1994) 1 Crimes 548 : (1994) 1 JT 413 : (1994) 1 SCALE 423 : (1994) 2 SCC 420 : (1994) 1 SCR 549 : (1994) 1 UJ 512

Constitution of India, 1950 — Article 136, 21, 226Criminal Procedure Code, 1973 (CrPC) — Section 244, 245, 245(3), 465, 482Penal Code, 1860 (IPC) — Section 325, 330, 331, 34, 509
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Supreme Court03 Feb 1994Dismissed

Ramankutty Vs Avara

Supreme Court Of India · AIR 1994 SC 1699 : (1994) 42 BLJR 757 : (1994) 1 OLR 419 : (1994) 2 SCC 642 : (1994) 1 SCR 542 : (1994) 1 UJ 442

Specific Relief Act, 1963 — Section 28(1)
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Supreme Court02 Feb 1994allowed

Shakuntala Sharma (Mrs) Vs High Court of H.P. at Shimla and Another

Supreme Court Of India · (1994) 68 FLR 652 : (1994) 1 JT 335 : (1994) 1 LLJ 923 : (1994) 1 SCALE 350 : (1994) 2 SCC 411 : (1994) 1 SCR 523 : (1994) 1 UJ 384 : (1994) 1 UPLBEC 385

Constitution of India, 1950 — Article 14Himachal Pradesh Recruitment (Conditions of Service) Rules, 1992 — Rule 10
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