Supreme Court21 Sept 1993Disposed Of
Application for Directions and Office Report
Supreme Court Of India · (1994) 1 SCC 680
COURT ARCHIVE
Supreme Court Of India judgments
59,837 judgments · page 2,122 of 2,992
Supreme Court21 Sept 1993Allowed
Trimbak Vikram Maratha Vs Prahlad Namdeo Hade
Supreme Court Of India · (1994) 2 SCC 558 Supp
Supreme Court21 Sept 1993Allowed
Joginder Singh and Others Vs State of Punjab
Supreme Court Of India · (1993) 09 SC CK 0084
Penal Code, 1860 (IPC) — Section 148, 149, 302
Supreme Court21 Sept 1993Allowed
Commissioner of Wealth Tax (Central), Bombay Vs Kishan Lal Bubna
Supreme Court Of India · (1994) 116 CTR 462 : (1993) 204 ITR 600 : (1993) 6 JT 511 : (1993) 3 SCALE 803 : (1994) 1 SCC 60
Income Tax Act, 1922 — Section 16(3)Wealth Tax Act, 1957 — Section 4(1)
Supreme Court21 Sept 1993Partly Allowed
State of Karnataka Vs Jinappa Payappa Kudachi and Others
Supreme Court Of India · (1993) CriLJ 3915 : (1993) 3 Crimes 541 : (1993) 5 JT 328 : (1993) 3 SCALE 814 : (1994) 1 SCC 178 Supp
Penal Code, 1860 (IPC) — Section 100, 304
Supreme Court21 Sept 1993Dismissed
Haramant Laxmappa Kukkadi and Others Vs State of Karnataka
Supreme Court Of India · AIR 1994 SC 1546 : (1994) CriLJ 1422 : (1993) 3 Crimes 459 : (1993) 5 JT 381 : (1993) 3 SCALE 820 : (1994) 1 SCC 736
Penal Code, 1860 (IPC) — Section 149, 302, 326
Supreme Court21 Sept 1993Partly Allowed
Jamna and others Vs State of Uttar Pradesh
Supreme Court Of India · (1993) 17 ACR 541 : AIR 1994 SC 79 : (1993) 3 Crimes 546 : (1993) 5 JT 334 : (1993) 3 SCALE 824 : (1994) 1 SCC 185 Supp
Criminal Procedure Code, 1973 (CrPC) — Section 107, 161, 379Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 323Supreme Court (Enlargement of Criminal Appellate Jurisdiction) Act, 1970 — Section 2
Supreme Court21 Sept 1993
Commissioner of Income Tax, Madras and Another Vs Dalmia Cement (Bharat) Ltd.
Supreme Court Of India · (1993) 5 JT 419 : (1993) 3 SCALE 806 : (1993) 4 SCC 737 Supp : (1993) 2 SCR 369 Supp : (1993) 70 TAXMAN 535
Income Tax Act, 1922 — Section 23, 24(3), 33Income Tax Act, 1961 — Section 157, 2(4), 252, 255(6)
Supreme Court21 Sept 1993Allowed
Hardip Singh Vs State of Punjab
Supreme Court Of India · (1993) 3 Crimes 513 : (1993) 5 JT 343 : (1993) 3 SCALE 812 : (1994) 1 SCC 183 Supp
Penal Code, 1860 (IPC) — Section 302, 34
Supreme Court21 Sept 1993Allowed
Secretary and Commissioner, Home Department and others Vs R. Kirubakaran
Supreme Court Of India · AIR 1993 SC 2647 : (1993) 5 JT 404 : (1994) 1 LLJ 673 : (1994) 2 PLJR 1 : (1993) 3 SCALE 829 : (1994) 1 SCC 155 Supp : (1993) 2 SCR 376 Supp : (1994) 1 SLJ 141 : (1994) 1 UPLBEC 89
Andhra Pradesh Public Employment (Recording and Alteration of Date of Birth) Rules, 1984 — Rule 4, 49Constitution of India, 1950 — Article 226Orissa General Financial Rules, 1959 — Rule 65
Supreme Court20 Sept 1993Dismissed
Prem Kumari and Another Vs U.T. Admn., Chandigarh and Others
Supreme Court Of India · (1994) 2 SCC 401 Supp
Supreme Court20 Sept 1993Dismissed
Dr Damodar Mishra Vs State of Orissa and Others
Supreme Court Of India · (1994) 2 SCC 51 Supp
Supreme Court20 Sept 1993Allowed
Lily Begum Vs Joy Chandra Nagbanshi
Supreme Court Of India · (1994) 2 SCC 39
Penal Code, 1860 (IPC) — Section 417, 506
Supreme Court20 Sept 1993Allowed
LICA (P.) Ltd. (No. 2) Vs Official Liquidator and Another
Supreme Court Of India · (1996) 85 CompCas 792 : (2000) 6 SCC 82
Supreme Court20 Sept 1993Allowed
Amal Kumar Ghatak Vs United Bank of India and another, etc. etc.
Supreme Court Of India · AIR 1994 SC 2256
Supreme Court17 Sept 1993Allowed
Desh Bandhu Gupta Vs M.L. Anand and Another
Supreme Court Of India · (1993) 95 BOMLR 764
Civil Procedure Code, 1908 (CPC) — Section 151, 47
Supreme Court17 Sept 1993Disposed Of
Union of India (UOI) and Others Vs Badri Nath Vishwakarama
Supreme Court Of India · (1994) 2 SCC 396 Supp
Penal Code, 1860 (IPC) — Section 332
Supreme Court17 Sept 1993Disposed Of
Committee of Management, Jai Sita Ram Kisan Intermediate College and Another Vs Dharamvir Singh Rana and Others
Supreme Court Of India · (1994) 2 SCC 394 Supp
Supreme Court17 Sept 1993Allowed
State of Rajasthan Vs Gopal Singh
Supreme Court Of India · (1994) 2 SCC 404 Supp
Supreme Court17 Sept 1993Allowed
Vijay Narain Singh Vs Supdt. of Police, Bijnore (U.P.) and Others
Supreme Court Of India · (1994) 2 SCC 56 Supp