Supreme Court25 Aug 1993Dismissed
Madan Lal Vs State of Punjab
Supreme Court Of India · (1995) 3 SCC 241 Supp
Criminal Procedure Code, 1973 (CrPC) — Section 104
COURT ARCHIVE
Supreme Court Of India judgments
59,837 judgments · page 2,128 of 2,992
Supreme Court25 Aug 1993Allowed
Electronics Ltd. Vs Superintendent of Central Excise
Supreme Court Of India · (1995) 75 ELT 724 : (1995) 3 SCC 236 Supp
Central Excises and Salt Act, 1944 — Tariff Item 40
Supreme Court25 Aug 1993dismissed
G.L. Hotels Limited and Others Vs T.C. Sarin and Another
Supreme Court Of India · (1993) 2 JT 119 : (1994) 2 LLJ 883 : (1993) 3 SCALE 641 : (1993) 4 SCC 363 : (1993) 1 SCR 808 Supp : (1994) 1 SLJ 113
Employees State Insurance Act, 1948 — Section 1(4), 2(12), 2(14AA)Factories Act, 1948 — Section 2
Supreme Court25 Aug 1993dismissed
Hoshiar Singh Vs State of Haryana and Others
Supreme Court Of India · AIR 1993 SC 2606 : (1993) 5 JT 63 : (1993) LabIC 2666 : (1994) 1 LLJ 562 : (1993) 3 SCALE 572 : (1993) 4 SCC 377 Supp : (1994) 1 SLJ 180
Constitution of India, 1950 — Article 16, 226, 309Punjab Police Rules, 1934 — Rule 12.6
Supreme Court25 Aug 1993dismissed
Gurbachan Singh and another Vs State of Rajasthan
Supreme Court Of India · AIR 1994 SC 1589
Penal Code, 1860 (IPC) — Section 120
Supreme Court25 Aug 1993Dismissed
State of Rajasthan Vs Bhola Singh and Another
Supreme Court Of India · (1993) 08 SC CK 0001
Penal Code, 1860 (IPC) — Section 302
Supreme Court24 Aug 1993Dismissed
Charan Dass Vs Surinder Kumar and Others
Supreme Court Of India · (1995) 3 SCC 318 Supp
Representation of the People Act, 1951 — Section 100, 80, 80A
Supreme Court24 Aug 1993Allowed
R.S. Tripathi, Supdt., Central Jail, Naini, Allahabad and Surya Mani Chaube Vs State of U.P.
Supreme Court Of India · (1994) CriLJ 2391 : (1994) 2 SCC 504 Supp
Supreme Court24 Aug 1993Allowed
O.T.M.O.M. Meyyappa Chettiar Vs O.T.M.S.M. Kasi Viswanathan Chettiar and Another
Supreme Court Of India · (1993) 3 ALT 63 : (1993) 4 JT 642 : (1994) 1 MLJ 28 : (1993) 3 SCALE 540 : (1993) 4 SCC 1 Supp
Civil Procedure Code, 1908 (CPC) — Section 100
Supreme Court24 Aug 1993dismissed
Gokaraju Venkatanarasa Raju Vs State of A.P.
Supreme Court Of India · (1993) 3 Crimes 235 : (1993) 5 JT 71 : (1993) 3 SCALE 495 : (1993) 4 SCC 191 Supp : (1993) 1 SCR 737 Supp
Penal Code, 1860 (IPC) — Section 302
Supreme Court24 Aug 1993dismissed
All India Judges'' Association and Others Vs Union of India and Others
Supreme Court Of India · AIR 1993 SC 2493 : (1993) 2 CALLT 1 : (1993) 4 JT 618 : (1993) 2 KLT 581 : (1993) LabIC 2321 : (1993) 2 LLJ 776 : (1993) 1 SCALE 26 : (1993) 4 SCC 288 : (1993) 1 SCR 749 Supp : (1994) WritLR 110
Constitution of India, 1950 — Article 124, 137, 14, 217, 233
Supreme Court24 Aug 1993Dismissed
Varkey Chacko Vs Commissioner of Income Tax
Supreme Court Of India · (1993) 203 ITR 885 : (1993) 5 JT 58 : (1993) 2 KLT 843 : (1993) 3 SCALE 537 : (1994) 1 SCC 264 Supp : (1993) 1 SCR 800 Supp
Income Tax Act, 1961 — Section 271(1), 274(2)
Supreme Court24 Aug 1993Dismissed
Chanderkala Trivedi (Smt) Vs Dr. S.P. Trivedi
Supreme Court Of India · (1993) 2 DMC 271 : (1993) 4 JT 644 : (1994) 1 LW 36 : (1993) 3 SCALE 541 : (1993) 4 SCC 232 : (1993) 1 SCR 796 Supp
Hindu Marriage Act, 1955 — Section 13(1)(1a)
Supreme Court24 Aug 1993Dismissed
Lily Thomas (Ms), Advocate Vs Speaker, Lok Sabha and Others
Supreme Court Of India · (1993) 4 JT 646 : (1993) 3 SCALE 543 : (1993) 4 SCC 234 : (1993) 1 SCR 791 Supp
Constitution of India, 1950 — Article 124(4), 32
Supreme Court23 Aug 1993Dismissed
Hon''ble Chief Justice, High Court M.P., Jabalpur and Others Vs Mohan Kumar and Another
Supreme Court Of India · (1993) 4 SCALE 656 : (1994) 2 SCC 602 Supp
Constitution of India, 1950 — Article 139A
Supreme Court23 Aug 1993Allowed
State of Karnataka and Another Vs B.V. Thimmappa and Others State of Karnataka and Another Vs Basvaraj B. Kerishettar State of Karnataka and Another Vs R. Dasegowda and Others @RESP
Supreme Court Of India · (1993) 5 JT 9 : (1993) 3 SCALE 523 : (1994) 1 SCC 124 Supp : (1993) 1 SCR 712 Supp : (1994) 1 SLJ 85
Karnataka Service Examinations Act, 1976 — Section 4
Supreme Court20 Aug 1993Disposed Of
Election Commission of India Vs State of Tamil Nadu and Others
Supreme Court Of India · (1995) 3 SCC 379 Supp
Supreme Court19 Aug 1993Allowed
Tirumala Tirupati Devasthanam Vs Govt. of A.P. and Others
Supreme Court Of India · (1995) 3 SCC 654 Supp
Supreme Court19 Aug 1993dismissed
Tirumala Tirupati Devasthanam Vs Commissioner of Labour and Others
Supreme Court Of India · (1996) 3 LLJ 362 : (1995) 3 SCC 653 Supp
Trade Unions Act, 1926 — Section 10, 2
Supreme Court19 Aug 1993dismissed
Subodh Kumar Gupta Vs Shrikant Gupta and Others
Supreme Court Of India · (1993) 3 ALT 59 : (1993) 2 BC 215 : (1993) 4 JT 601 : (1994) 1 LW 46 : (1994) 1 MLJ 8 : (1993) 104 PLR 729 : (1993) 104 PLR 728 : (1993) 3 SCALE 482 : (1993) 4 SCC 1 : (1993) 1 SCR 660 Supp
Civil Procedure Code, 1908 (CPC) — Section 20