Supreme Court13 Oct 1993Allowed
S.P.S. Balasubramanyam Vs Suruttayan alias Andali Padayachi and others
Supreme Court Of India · AIR 1994 SC 133 : (1994) 1 DMC 484 : (1993) 6 JT 495 : (1993) 4 SCALE 192 : (1994) 1 SCC 460
COURT ARCHIVE
Supreme Court Of India judgments
59,837 judgments · page 2,116 of 2,992
Supreme Court13 Oct 1993Dismissed
Shrikant Hanmantrao Rathi and Another Vs State of Maharashtra
Supreme Court Of India · (1994) 5 JT 91 : (1995) 2 SCC 747 Supp
Supreme Court13 Oct 1993Dismissed
Vijay Kumar Sonkar Vs In Charge District Judge and Others
Supreme Court Of India · (1994) 1 SCC 646
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 16(1)
Supreme Court13 Oct 1993Allowed
State of Maharashtra Vs Abdul Hamid Haji Mohammed
Supreme Court Of India · (1993) 3 Crimes 1058 : (1993) 6 JT 589 : (1993) 4 SCALE 199 : (1994) 1 SCC 579 Supp
Constitution of India, 1950 — Article 226, 227
Supreme Court13 Oct 1993Dismissed
State of West Bengal Vs National Builders
Supreme Court Of India · AIR 1994 SC 200 : (1994) 1 BLJR 205 : (1994) 2 CALLT 39 : (1993) 6 JT 144 : (1993) 4 SCALE 187 : (1994) 1 SCC 235 : (1993) 3 SCR 251 Supp : (1994) 1 UJ 81
Arbitration Act, 1940 — Section 12(2), 8, 8(1)Constitution of India, 1950 — Article 227
Supreme Court13 Oct 1993Disposed Of
State of Bihar and another Vs Madan Mohan Singh and others
Supreme Court Of India · AIR 1994 SC 765 : (1994) LabIC 469 : (1994) 1 PLJR 82 : (1993) 4 SCALE 194 : (1994) 3 SCC 308 Supp : (1993) 3 SCR 242 Supp : (1994) 1 SLJ 153 : (1994) 1 UJ 321
Constitution of India, 1950 — Article 16, 233
Supreme Court12 Oct 1993Dismissed
Fertilizer Corporation of India Ltd., Sindri Vs Jagdish Prasad Kesharwani
Supreme Court Of India · (1994) 2 SCC 531 Supp
Supreme Court12 Oct 1993Disposed Of
Amar Singh and Another Vs State of Punjab
Supreme Court Of India · (1994) 2 SCC 517 Supp
Supreme Court12 Oct 1993Dismissed
Mohd. Sayeed Vs State of U.P. and Others
Supreme Court Of India · (1994) 2 SCC 561 Supp
Supreme Court12 Oct 1993Dismissed
Krishnabai and Others Vs Raghunath Nemichand Nagar and Others
Supreme Court Of India · (1995) 2 LLJ 688 : (1994) 2 SCC 566 Supp
Supreme Court12 Oct 1993Dismissed
State of Maharashtra Vs Additional Commissioner and Others
Supreme Court Of India · (1994) 2 SCC 568 Supp
Supreme Court12 Oct 1993Dismissed
State of Bihar and Others Vs Rajni Ranjan and Others
Supreme Court Of India · (1994) 2 SCC 567 Supp
Bihar Cinemas (Regulation) Act, 1954 — Section 9
Supreme Court12 Oct 1993Allowed
Satish Kumar Vs The State of Punjab
Supreme Court Of India · (1993) 6 JT 556
Criminal Procedure Code, 1973 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 302
Supreme Court12 Oct 1993Allowed
Mar Athanasius College Vs State of Kerala and Another
Supreme Court Of India · (1993) JT 281 Supp : (1993) 4 SCALE 219 : (1993) 4 SCC 347
Supreme Court12 Oct 1993Allowed
Devi Singh and Others Vs Board of Revenue for Rajasthan and Others
Supreme Court Of India · (1993) 6 JT 152 : (1993) 4 SCALE 202 : (1994) 1 SCC 215 : (1993) 3 SCR 221 Supp : (1994) 1 UJ 103
Rajasthan Tenancy Act, 1955 — Section 221, 222, 223, 224, 225Rajasthan Zamindari and Biswedari Abolition Act, 1959 — Section 24, 25, 5(4)
Supreme Court12 Oct 1993Allowed
Laxmi Bai Sadashiv Date Vs Annappa Sidappa Nargude and Others
Supreme Court Of India · (1994) 96 BOMLR 754 : (1993) 6 JT 256 : (1993) 4 SCALE 205 : (1994) 1 SCC 378 : (1993) 3 SCR 215 Supp
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 30, 43B
Supreme Court12 Oct 1993Allowed
Balai Chandra Biswas Vs State of West Bengal
Supreme Court Of India · AIR 1994 SC 914 : (1993) CriLJ 1035 : (1993) 4 SCALE 214 : (1994) 1 SCC 423 : (1994) 1 UJ 540
Penal Code, 1860 (IPC) — Section 201, 511
Supreme Court12 Oct 1993Allowed
Brace Transport Corporation of Monrovia and Bermuda Vs Orient Middle East Lines Ltd., Saudia Arabia and Others
Supreme Court Of India · AIR 1994 SC 1715 : (1993) 4 SCALE 207 : (1995) 2 SCC 280 Supp : (1993) 3 SCR 227 Supp : (1994) 1 UJ 190
Arbitration Act, 1940 — Section 2, 3, 4, 6, 7Civil Procedure Code, 1908 (CPC) — Order 38 Rule 5, Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 3, 151Foreign Awards (Recognition and Enforcement) Act, 1961 — Section
Supreme Court12 Oct 1993Allowed
Raju Vs State of Karnataka Krishna Vs State of Karnataka
Supreme Court Of India · AIR 1994 SC 222 : (1994) 2 BLJR 1059 : (1994) CriLJ 248 : (1993) 6 JT 498 : (1993) 4 SCALE 220 : (1994) 1 SCC 453
Penal Code, 1860 (IPC) — Section 376
Supreme Court11 Oct 1993Allowed
U.P. State Cooperative Land Development Bank Ltd. Vs Taz Mulk Ansari and Others
Supreme Court Of India · (1994) 2 SCC 745 Supp