Supreme Court24 Sept 1993Allowed
Arundhati Mishra (Smt) Vs Sri Ram Charitra Pandey
Supreme Court Of India · (1994) 2 SCC 29
COURT ARCHIVE
Supreme Court Of India judgments
59,837 judgments · page 2,121 of 2,992
Supreme Court24 Sept 1993dismissed
Sulochana Amma Vs Narayanan Nair
Supreme Court Of India · AIR 1994 SC 152 : (1993) 3 ALT 41 : (1993) 51 DLT 611 : (1994) ECR 195 : (1995) 77 ELT 785 : (1993) 5 JT 448 : (1993) 2 KLT 938 : (1994) 1 LW 42 : (1994) 1 OLR 33 : (1993) 3 SCALE 880 : (1994) 2 SCC 14 : (1993) 2 SCR 520 Supp
Civil Procedure Code, 1908 (CPC) — Section 11Transfer of Property Act, 1882 — Section 52
Supreme Court24 Sept 1993Allowed
Suresh T. Kalichand Vs Sampat Shripat Lambate and another
Supreme Court Of India · AIR 1994 SC 583 : (1994) CriLJ 611 : (1993) 3 Crimes 531 : (1993) 3 SCALE 876 : (1994) 1 SCC 543 Supp
Criminal Procedure Code, 1973 (CrPC) — Section 362, 468, 482Maharashtra Co-operative Societies Act, 1960 — Section 147Penal Code, 1860 (IPC) — Section 114, 406, 409
Supreme Court23 Sept 1993Dismissed
Maniram Vs State of M.P.
Supreme Court Of India · AIR 1994 SC 840 : (1993) CriLJ 946 : (1994) 2 SCC 539 Supp
Penal Code, 1860 (IPC) — Section 302
Supreme Court23 Sept 1993Disposed Of
Hindustan Petroleum Corporation Ltd. Vs Okha Gram Panchayat and others
Supreme Court Of India · AIR 1994 SC 916 : (1993) 5 JT 369 : (1993) 3 SCALE 858 : (1994) 1 SCC 296 Supp : (1993) 2 SCR 502 Supp : (1994) 1 UJ 183
Constitution of India, 1950 — Article 19(1)Gujarat Gram and Nagar Panchayats (Taxes and Fees) Rules, 1964 — Rule 25, 27, 32, 34(B)Gujarat Panchayats (Amendment) Act, 1962 — Section 178, 2(20)
Supreme Court23 Sept 1993Disposed Of
Umesh Chand Gandhi Vs Ist Addl. Dist. and Sessions Judge and Another
Supreme Court Of India · (1993) 6 JT 553 : (1993) 4 SCALE 1 : (1994) 1 SCC 747 : (1993) 2 SCR 514 Supp
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 39
Supreme Court23 Sept 1993
Rajasthan State Road Transport Corpn. and Another Vs Shri Krishna Kant and Others
Supreme Court Of India · (1993) 5 JT 454(1) : (1994) 1 LLJ 136 : (1993) 3 SCALE 884 : (1993) 3 SCALE 600 : (1994) 1 SCC 268 Supp
Industrial Disputes Act, 1947 — Section 10
Supreme Court23 Sept 1993Disposed Of
H.M.T. Limited Vs Labour Court, Ernakulam and Others
Supreme Court Of India · (1994) 2 LLJ 344 : (1994) 2 SCC 38
Supreme Court23 Sept 1993Dismissed
Union Territory of Pondicherry and Others Vs P.V. Suresh and Others
Supreme Court Of India · (1994) 1 BC 8 : (1993) 5 JT 410 : (1993) 3 SCALE 869 : (1994) 2 SCC 70 : (1993) 2 SCR 487 Supp
Constitution of India, 1950 — Article 226
Supreme Court23 Sept 1993Disposed Of
Moti Lal Vs State of Madhya Pradesh
Supreme Court Of India · AIR 1994 SC 1544 : (1994) CriLJ 2184 : (1994) JLJ 501
Criminal Procedure Code, 1973 (CrPC) — Section 362, 482Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 304
Supreme Court22 Sept 1993Dismissed
Govind Bapu Salvi and Others Vs Vishwanath Janardhan Joshi and Others
Supreme Court Of India · (1998) 3 LLJ 744 : (1995) 1 SCC 148 Supp
Supreme Court22 Sept 1993Disposed Of
Mari Chettiar Vs S.P. Arumuga Naicker
Supreme Court Of India · (1995) 1 SCC 152 Supp
Supreme Court22 Sept 1993Dismissed
Veena Chawala (Ms) Vs Ram Pyari Matta (Smt)
Supreme Court Of India · (1994) 3 SCC 693 Supp
Delhi Rent Control Act, 1958 — Section 2(1)
Supreme Court22 Sept 1993Dismissed
Indian Iron and Steel Co. Ltd. Vs Chhaganlal Marwari Chhaganlal Marwari Vs State of West Bengal
Supreme Court Of India · (1995) 4 SCC 607 Supp
Supreme Court22 Sept 1993Disposed Of
Shri Malaprabha Co-op. Sugar Factory Ltd. Vs Union of India and Another
Supreme Court Of India · AIR 1994 SC 1311 : (1993) 3 JT 561 : (1993) 3 SCALE 927 : (1994) 1 SCC 648 : (1993) 2 SCR 415 Supp
Constitution of India, 1950 — Article 14, 19(1), 31(2)Essential Commodities Act, 1955 — Section 3(3C)
Supreme Court22 Sept 1993dismissed
Systopic Laboratiries (Pvt.) Ltd. Vs Dr. Prem Gupta and others
Supreme Court Of India · AIR 1994 SC 205 : (1993) 5 JT 391 : (1993) 3 SCALE 834 : (1994) 1 SCC 160 Supp
Constitution of India, 1950 — Article 19(1)Drugs and Cosmetics (Amendment) Act, 1982 — Section 5Drugs and Cosmetics Act, 1940 — Section 26A, 7
Supreme Court22 Sept 1993dismissed
Navganbhai Somabhai and others Vs State of Gujarat
Supreme Court Of India · AIR 1994 SC 1187 : (1993) CriLJ 1103 : (1994) 3 SCC 653 Supp
Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 304
Supreme Court22 Sept 1993Disposed Of
Maniyeri Madhavan Vs Sub-Inspector of Police and others
Supreme Court Of India · AIR 1994 SC 1033 : (1993) CriLJ 3063 : (1993) 3 Crimes 550 : (1993) 5 JT 375 : (1994) 1 LW(Cri) 173 : (1993) 3 SCALE 854 : (1994) 1 SCC 536 : (1993) 2 SCR 406 Supp
Constitution of India, 1950 — Article 142Criminal Procedure Code, 1973 (CrPC) — Section 197(3)Delhi Police Special Establishment Act, 1946 — Section 6
Supreme Court21 Sept 1993Dismissed
Shanti Chander Bairathi Vs Shah Patni and Co. and Another
Supreme Court Of India · (1994) 3 SCC 202 Supp
Supreme Court21 Sept 1993Allowed
K. Sujatha Vs Marathwada University and Others
Supreme Court Of India · (1995) 1 SCC 155 Supp