Supreme Court04 Oct 1993Allowed
Rajnagar Textile Mills Vs Dahyabhai Mohanbhai Diwan
Supreme Court Of India · (1995) 1 LLJ 957 : (1993) 4 SCALE 227
COURT ARCHIVE
Supreme Court Of India judgments
59,837 judgments · page 2,119 of 2,992
Supreme Court04 Oct 1993Dismissed
Collector, Allahabad and Another Vs Chhote Lal
Supreme Court Of India · (1995) 2 LLJ 757 : (1995) 1 SCC 184 Supp : (1995) 1 SCC 184
Supreme Court01 Oct 1993Allowed
Bhagwanti Mamtani Vs Union of India (UOI) and Others
Supreme Court Of India · (1995) 1 SCC 145 Supp
Supreme Court01 Oct 1993Dismissed
B. Rama Rao Vs Govt. of A.P. and Others
Supreme Court Of India · (1995) 1 SCC 153 Supp
Supreme Court01 Oct 1993Allowed
Murray and Co. Pvt. Ltd. and Others Vs Madanlal Poddar and Others
Supreme Court Of India · (1994) 3 SCC 696 Supp
Supreme Court01 Oct 1993Dismissed
P.K. Ramaiah and Company Vs Chairman and Managing Director, National Thermal Power Corpn.
Supreme Court Of India · (1994) 1 SCALE 1 : (1994) 3 SCC 126 Supp
Arbitration Act, 1940 — Section 11, 12, 8
Supreme Court01 Oct 1993Dismissed
P. Babu and Others Vs State of A.P.
Supreme Court Of India · (1993) 17 ACR 679 : (1993) CriLJ 3547 : (1993) 3 Crimes 567 : (1993) 5 JT 699 : (1993) 3 SCALE 923 : (1994) 1 SCC 388
Penal Code, 1860 (IPC) — Section 148, 149, 302, 34
Supreme Court01 Oct 1993Dismissed
Kalyan Singh and another Vs State of U.P.
Supreme Court Of India · (1993) 17 ACR 674 : AIR 1994 SC 491 : (1993) 5 JT 694 : (1993) 3 SCALE 915
Penal Code, 1860 (IPC) — Section 34
Supreme Court01 Oct 1993Disposed Of
Managing Director, ECIL, Hyderabad, Vs Karunakar, etc. etc.
Supreme Court Of India · AIR 1994 SC 1074 : (1993) 6 JT 1 : (1994) 1 LLJ 162 : (1993) 3 SCALE 952 : (1993) 4 SCC 727 : (1993) 2 SCR 576 Supp : (1993) 3 SLJ 193
Constitution Of India, 1950 — Article 12, 14, 21, 32, 141, 142, 226, 311, 311(2), 368Civil Services Classification Rules, 1920 — Rule 9(3), 14, 199Civil Services (Classification, Control And Appeal) Rules, 1930 — Rule 55
Supreme Court30 Sept 1993Dismissed
Dial Singh Vs Amrish Kumar and Others
Supreme Court Of India · (1994) 3 SCC 697 Supp
Supreme Court30 Sept 1993Dismissed
Baba Kashinath Bhinge Vs Samast Lingayat Gavali and Others
Supreme Court Of India · (1995) 4 SCC 656 Supp
Supreme Court30 Sept 1993Dismissed
Satyarani Chaddha (Mrs) and Others Vs State (Delhi Admn.) and Another
Supreme Court Of India · (1994) 2 SCC 40
Dowry Prohibition Act, 1961 — Section 2
Supreme Court30 Sept 1993Allowed
Union of India (UOI) and Others Vs Dr Gyan Prakash Singh
Supreme Court Of India · (1993) 5 JT 681 : (1994) 1 LLJ 632 : (1993) 3 SCALE 902 : (1994) 1 SCC 306 Supp : (1993) 2 SCR 551 Supp : (1994) 1 UPLBEC 77
Constitution of India, 1950 — Article 32
Supreme Court30 Sept 1993
Ram Chand and Others Vs Union of India (UOI) and Others Ved Prakash and Others Vs Union of India (UOI) and Others
Supreme Court Of India · (1993) 5 JT 466 : (1993) 3 SCALE 906 : (1994) 1 SCC 44 : (1993) 2 SCR 558 Supp : (1994) 1 UJ 21
Constitution of India, 1950 — Article 136, 142, 226, 31A, 32Land Acquisition Act, 1894 — Section 11A, 16, 18, 23, 28
Supreme Court30 Sept 1993Disposed Of
State of U.P. and oters Vs Sheo Nandan and others
Supreme Court Of India · AIR 1994 SC 1183 : (1994) 2 LLJ 676 : (1995) 2 SCC 63 Supp
Supreme Court30 Sept 1993Disposed Of
Dharam Pal and others Vs State of Uttar Pradesh
Supreme Court Of India · AIR 1996 SC 3233 : AIR 1994 SC 127 : (1994) CriLJ 615 : (1994) 3 SCC 668 Supp
Criminal Procedure Code, 1973 (CrPC) — Section 107, 117Penal Code, 1860 (IPC) — Section 147, 148, 149, 304, 307
Supreme Court29 Sept 1993Dismissed
Standing Conference of Public Enterprises Vs New Delhi Mazdoor Union and Another Arjun Sah and Others Vs Union of India (UOI) and Others
Supreme Court Of India · (1995) 1 SCC 196 Supp
Supreme Court29 Sept 1993Dismissed
State of Haryana Vs Randhir Singh and Others
Supreme Court Of India · (1998) 3 LLJ 745 : (1995) 1 SCC 144 Supp
Supreme Court29 Sept 1993Dismissed
Benilal (Dead) by Lrs. Vs State of Maharashtra and Others
Supreme Court Of India · (1995) 1 SCC 235 Supp
Supreme Court29 Sept 1993Dismissed
Teegala Satyanarayana Vs G.S. Bhagwan
Supreme Court Of India · (1995) 4 SCC 602 Supp
Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 10(2)(i)