CourtKutchehry.com

COURT ARCHIVE

Supreme Court Of India judgments

59,837 judgments · page 2,127 of 2,992

Supreme Court01 Sept 1993Dismissed

Bhuwneshwar Singh Vs Union of India (UOI) and Others

Supreme Court Of India · (1993) 2 CALLT 31 : (1993) CriLJ 3454 : (1993) 5 JT 154 : (1993) 3 SCALE 589 : (1993) 4 SCC 327 : (1993) 2 SCR 56 Supp

Army Act, 1950 — Section 101, 102, 103, 169AArmy Rules, 1954 — Rule 27Constitution of India, 1950 — Article 136, 21, 226, 32
Read judgment
Supreme Court26 Aug 1993Dismissed

Prem Chand and another Vs State of Uttar Pradesh

Supreme Court Of India · (1993) 17 ACR 665 : AIR 1994 SC 1534 : (1994) CriLJ 1379 : (1993) 5 JT 230 : (1993) 3 SCALE 546 : (1993) 4 SCC 214 Supp

Criminal Procedure Code, 1973 (CrPC) — Section 379Penal Code, 1860 (IPC) — Section 300, 302, 34Supreme Court (Enlargement of Criminal Appellate Jurisdiction) Act, 1970 — Section 2
Read judgment
Supreme Court26 Aug 1993Disposed Of

S. Nagaraj and Others Vs State of Karnataka and Another Chikka Channaiah and Others Vs State of Karnataka and Others S. Ramaiah and Others Vs State of Karnataka and Others @RESPONDE

Supreme Court Of India · (1993) 4 JT 27 : (1994) 1 LLJ 851 : (1993) 3 SCALE 548 : (1993) 4 SCC 595 Supp : (1993) 2 SCR 1 Supp : (1994) 1 SLJ 61

Constitution of India, 1950 — Article 136, 137, 14, 16, 32Karnataka Civil Services (Special Recruitment) Rules, 1982 — Rule 2, 3(4)Karnataka Civil Services Rules, 1958 — Rule 3, 8, 8(27A)
Read judgment
Supreme Court26 Aug 1993Dismissed

Santosh De Vs Archna Guha and others

Supreme Court Of India · AIR 1994 SC 1229 : (1994) 1 ALT(Cri) 595 : (1994) 42 BLJR 1271 : (1994) CriLJ 1975 : (1994) 2 PLJR 45 : (1994) 3 SCC 735 Supp

Arms Act, 1959 — Section 27Penal Code, 1860 (IPC) — Section 147, 148, 149, 307, 324Prevention of Corruption Act, 1988 — Section 5
Read judgment
Supreme Court26 Aug 1993Dismissed

Ballam Singh Vs State of Haryana

Supreme Court Of India · AIR 1994 SC 955 : (1994) CriLJ 1204 : (1993) 5 JT 251 : (1993) 3 SCALE 579 : (1994) 1 SCC 92 Supp

Criminal Procedure Code, 1973 (CrPC) — Section 313, 379Penal Code, 1860 (IPC) — Section 302Supreme Court (Enlargement of Criminal Appellate Jurisdiction) Act, 1970 — Section 2
Read judgment