CourtKutchehry.com

COURT ARCHIVE

Supreme Court Of India judgments

59,837 judgments · page 2,117 of 2,992

Supreme Court11 Oct 1993Allowed

Anil Kumar Sawhney Vs Gulshan Rai

Supreme Court Of India · (1994) 1 ALT(Cri) 56 : (1994) 1 BLJR 300 : (1994) 79 CompCas 150 : (1993) 3 Crimes 1064 : (1993) 6 JT 280 : (1994) 1 KLT 111 : (1993) 4 SCALE 114 : (1993) 4 SCC 424 : (1993) 3 SCR 204 Supp : (1994) 1 UJ 60

Read judgment
Supreme Court11 Oct 1993Dismissed

Rosiline George Vs Union of India (UOI) and Others

Supreme Court Of India · (1993) 3 Crimes 583 : (1993) 6 JT 51 : (1993) 4 SCALE 230 : (1994) 2 SCC 80 : (1993) 3 SCR 141 Supp : (1994) 1 UJ 628

Constitution of India, 1950 — Article 32, 372(1)Criminal Procedure Code, 1973 (CrPC) — Section 177, 188, 190Extradition Act, 1962 — Section 10, 2, 3, 5
Read judgment
Supreme Court08 Oct 1993Allowed

Nasru Vs State of U.P.

Supreme Court Of India · (1993) 4 SCALE 29 : (1994) 2 SCC 493 Supp

Penal Code, 1860 (IPC) — Section 148, 149, 307, 399, 402
Read judgment
Supreme Court08 Oct 1993Disposed Of

Pirthi Vs State of Haryana

Supreme Court Of India · AIR 1994 SC 1582 : (1994) CriLJ 2187 : (1993) 4 SCALE 35 : (1994) 1 SCC 498 Supp

Penal Code, 1860 (IPC) — Section 302, 304, 323
Read judgment
Supreme Court08 Oct 1993Disposed Of

Sudam Hari Patil Vs State of Maharashtra

Supreme Court Of India · AIR 1994 SC 1807 : (1994) CriLJ 2299 : (1993) 6 JT 510 : (1993) 4 SCALE 31

Penal Code, 1860 (IPC) — Section 161Prevention of Corruption Act, 1947 — Section 5
Read judgment
Supreme Court07 Oct 1993Allowed

D. Devaji Vs K. Sudarashana Rao

Supreme Court Of India · (1993) 6 JT 421 : (1993) 4 SCALE 41 : (1994) 1 SCC 729 Supp : (1993) 3 SCR 14 Supp : (1994) 1 UJ 49

Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 10(3)
Read judgment