Supreme Court04 Aug 1993Allowed
Urmila Rani (Smt) Vs Raj Kishan Gupta
Supreme Court Of India · (1995) 4 SCC 602 Supp
Hindu Marriage Act, 1955 — Section 27
COURT ARCHIVE
Supreme Court Of India judgments
59,837 judgments · page 2,131 of 2,992
Supreme Court04 Aug 1993Dismissed
District Magistrate and Another Vs G. Jothisankar
Supreme Court Of India · (1993) 08 SC CK 0061
Supreme Court04 Aug 1993Dismissed
Neelathupara Kummi Seethi Koya Phangal (dead) by L.Rs. Vs Montharapalla Padippua Attakoya and others
Supreme Court Of India · AIR 1994 SC 1591 : (1994) 3 SCC 760 Supp
Civil Procedure Code, 1908 (CPC) — Section 144(1)
Supreme Court04 Aug 1993Dismissed
State of Karnataka Vs Mangmant Fakirappa Sarajad and others
Supreme Court Of India · AIR 1994 SC 843 : (1994) CriLJ 949
Penal Code, 1860 (IPC) — Section 148, 149, 302, 323, 325
Supreme Court04 Aug 1993Allowed
District Magistrate and Another Vs R. Kumara Vel District Magistrate and Another Vs R. Kumara Vel
Supreme Court Of India · AIR 1993 SC 2633 : (1993) CriLJ 3677 : (1993) 4 JT 431 : (1993) 3 SCALE 322 : (1994) 1 SCC 59 Supp : (1993) 1 SCR 478 Supp
Supreme Court04 Aug 1993Partly Allowed
Ramesh Kumar Vs State of Bihar and others
Supreme Court Of India · AIR 1993 SC 2317 : (1993) CriLJ 3137 : (1993) 2 Crimes 1191 : (1993) 4 JT 463 : (1995) 1 PLJR 105 : (1993) 3 SCALE 309 : (1994) 1 SCC 116 Supp : (1993) 1 SCR 472 Supp
Penal Code, 1860 (IPC) — Section 299, 300, 302, 304, 34
Supreme Court03 Aug 1993Dismissed
State of U.P. and Another Vs Shailesh Agarwal and Others
Supreme Court Of India · (1995) 3 SCC 710 Supp
Supreme Court03 Aug 1993Disposed Of
Raj Rajeshwari Prasad Singh Vs Shashi Bhushan Prasad Singh and Others
Supreme Court Of India · (1996) 1 DMC 587 : (1997) 10 JT 457 : (1996) 1 LW 92 : (1995) 5 SCALE 19 : (1995) 5 SCC 579 : (1995) 2 SCR 500 Supp
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 10, Order 22 Rule 4, Order 9 Rule 13Hindu Succession Act, 1956 — Section 14(1)
Supreme Court30 Jul 1993Disposed Of
M/s. Chahal Engineering and Construction Co. Vs Irrigation Department, Punjab, Sirsa
Supreme Court Of India · AIR 1993 SC 2541 : (1993) 2 ARBLR 436 : (1993) 4 JT 434 : (1993) 3 SCALE 331 : (1993) 4 SCC 186 : (1993) 1 SCR 449 Supp
Arbitration Act, 1940 — Section 16, 30
Supreme Court30 Jul 1993Allowed
M.V. Venkataramana Bhat Vs Returning OFficer and Tahsildar and others
Supreme Court Of India · AIR 1994 SC 1431 : (1993) 4 SCC 317
Karnataka Zilla Parishads, Taluk Panchayat Samithis, Mandal Panchayats and Nyaya Panchayats Act, 1983 — Section 5
Supreme Court30 Jul 1993Allowed
Sri Vidya Mandir Education Society (Regd.) Vs Malleswaram Sangetha Sabha and others
Supreme Court Of India · AIR 1994 SC 775 : (1995) 1 SCC 26 Supp
Constitution of India, 1950 — Article 226
Supreme Court30 Jul 1993Allowed
Dr. P.N. Varman Vs Punjab Agricultural University, Ludhiana and others
Supreme Court Of India · AIR 1994 SC 83
Supreme Court29 Jul 1993Allowed
Kishan Lal Lakhmi Chand and Others Vs State of Haryana and Others
Supreme Court Of India · (1993) 4 JT 426 : (1993) 105 PLR 148 : (1993) 3 SCALE 296 : (1993) 4 SCC 461 Supp : (1993) 1 SCR 433 Supp
Constitution of India, 1950 — Article 286(2)Haryana Rural Development Act, 1983 — Section 3Haryana Rural Development Act, 1986 — Section 11, 5, 5(1), 5(3), 6
Supreme Court29 Jul 1993Dismissed
Capt. Virendra Kumar, Advocate Vs Shiv Raj Patil, Speaker Lok Sabha
Supreme Court Of India · (1993) 2 ALT(Cri) 442 : (1993) 41 BLJR 1276 : (1993) 2 Crimes 1186 : (1993) 4 JT 466 : (1993) 3 SCALE 303 : (1993) 4 SCC 97 : (1993) 1 SCR 443 Supp
Constitution of India, 1950 — Article 105, 124(4), 32
Supreme Court28 Jul 1993Dismissed
M. Loganathan and Others Vs T.N. Electricity Board and Others
Supreme Court Of India · (1995) 3 SCC 395 Supp
Supreme Court28 Jul 1993Disposed Of
Abdul Rehiman Vs State of Maharashtra and Others
Supreme Court Of India · (1995) 4 SCC 600 Supp
Supreme Court28 Jul 1993Allowed
Mafatlal Industries Ltd. Vs Union of India (UOI)
Supreme Court Of India · (1995) 5 SCALE 601 : (1995) 3 SCC 316 Supp
Contract Act, 1872 — Section 72
Supreme Court28 Jul 1993Allowed
State of Haryana Through G.P. Duggal and others Vs Sukhdev and others
Supreme Court Of India · AIR 1994 SC 1255 : (1995) 1 SCC 34 Supp
Land Acquisition Act, 1894 — Section 4(1), 6
Supreme Court28 Jul 1993Disposed Of
A.S. Balasubramaniam (Dead) by Lrs. and Others Vs Asstt. Commissioner of Prohibition and Others
Supreme Court Of India · (1993) 5 JT 98 : (1993) 4 SCALE 521 : (1995) 1 SCC 176 Supp
Constitution of India, 1950 — Article 136Tamil Nadu Arrack (Retail Shops) Rules, 1981 — Rule 14(1), 14(2), 14(3)
Supreme Court27 Jul 1993Allowed
Zeinab Bai Husseinbhai (Smt) and Others Vs Navyug Chitrapat Co. Ltd. and Another
Supreme Court Of India · (1993) 4 SCC 202
Transfer of Property Act, 1882 — Section 114