Supreme Court25 Nov 1993Dismissed

Ram Bhukan and others Vs State of U.P.

Supreme Court Of India · AIR 1994 SC 561 : (1994) 1 ALT(Cri) 506 : (1994) CriLJ 596 : (1993) 4 SCALE 538 : (1994) 1 UJ 9

Criminal Procedure Code, 1973 (CrPC) — Section 161, 379Penal Code, 1860 (IPC) — Section 302, 324, 34Supreme Court (Enlargement of Criminal Appellate Jurisdiction) Act, 1970 — Section 2
Supreme Court24 Nov 1993Dismissed

Kotwal Vs State of Madhya Pradesh

Supreme Court Of India · AIR 1994 SC 564 : (1993) CriLJ 255 : (1994) JLJ 308 : (1993) 4 SCALE 517 : (1994) 2 SCC 978 Supp : (1994) 1 UJ 538

Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 304
Supreme Court19 Nov 1993Dismissed

Amir Ahmad and others Vs Ram Niwas Agrawal and others

Supreme Court Of India · AIR 1994 SC 1145 : (1993) 6 JT 447 : (1993) 4 SCALE 498 : (1994) 2 SCC 50 : (1993) 3 SCR 815 Supp : (1994) 2 UPLBEC 1160

Constitution of India, 1950 — Article 80(4)Uttar Pradesh Municipalities Act, 1916 — Section 87A, 9
Supreme Court19 Nov 1993Allowed

Smt. Renu Mullick Vs Union of India and another

Supreme Court Of India · AIR 1994 SC 1152 : (1994) 68 FLR 215 : (1993) 6 JT 527 : (1994) 1 PLJR 30 : (1993) 4 SCALE 556 : (1994) 1 SCC 373 : (1993) 3 SCR 825 Supp : (1994) 1 UJ 154

Central Excise and Land Customs Department Group C Posts Recruitment Rules, 1979 — Rule 4, 4