Supreme Court27 Jul 1993Allowed
Karayadathil Kunhimoosa Manjerintha and Another Vs Valiaparambath M.T. Kalliani (Smt) and Others
Supreme Court Of India · (1995) 3 SCC 403 Supp
Transfer of Property Act, 1882 — Section 106
COURT ARCHIVE
Supreme Court Of India judgments
59,837 judgments · page 2,132 of 2,992
Supreme Court27 Jul 1993Dismissed
Director of Mktg., Bihar State Agricultural Produce Marketing Board and Another Vs Hindustan Copper Ltd.
Supreme Court Of India · (1995) 3 SCC 648 Supp
Bihar State Agricultural Market Act, 1960 — Section 2(1)(w)
Supreme Court27 Jul 1993
The State of Karnataka Vs Rama Reddy
Supreme Court Of India · (1993) 4 JT 350
Penal Code, 1860 (IPC) — Section 302
Supreme Court27 Jul 1993Allowed
Sardul Singh and Others Vs State of Punjab
Supreme Court Of India · AIR 1994 SC 672 : (1994) CriLJ 626 : (1993) 2 Crimes 1174 : (1993) JT 569 Supp : (1993) 3 SCALE 227 : (1993) 3 SCC 678 Supp
Criminal Procedure Code, 1973 (CrPC) — Section 379Penal Code, 1860 (IPC) — Section 302, 323, 34Supreme Court (Enlargement of Criminal Appellate Jurisdiction) Act, 1970 — Section 2
Supreme Court27 Jul 1993dismissed
Nagindra Bahadur Singh Vs State of U.P.
Supreme Court Of India · AIR 1994 SC 232 : (1994) CriLJ 254
Penal Code, 1860 (IPC) — Section 109, 120Prevention of Corruption Act, 1947 — Section 5(1)Railway Property (Unlawful Possession) Act, 1966 — Section 3
Supreme Court27 Jul 1993Allowed
Gurucharan Koeri and Others Vs Bibi Shamsunissa
Supreme Court Of India · AIR 1994 SC 663 : (1993) 2 BC 633 : (1993) 2 PLJR 134 : (1993) 3 SCALE 259 : (1993) 4 SCC 68 : (1993) 1 SCR 416 Supp
Supreme Court27 Jul 1993dismissed
Sukumar Mukherjee Ors. Vs State of West Bengal and another
Supreme Court Of India · AIR 1993 SC 2335 : (1993) 4 JT 308 : (1993) LabIC 2035 : (1994) 1 LLJ 94 : (1993) 3 SCALE 260 : (1993) 3 SCC 723 : (1993) 1 SCR 339 Supp
Advocates Act, 1961 — Section 30Constitution of India, 1950 — Article 14, 16, 19(1), 252, 254Indian Medical Council Act, 1956 — Section 18, 27
Supreme Court27 Jul 1993Disposed Of
Makhan Singh and another Vs State of Punjab
Supreme Court Of India · AIR 1994 SC 266 : (1993) CriLJ 3551
Penal Code, 1860 (IPC) — Section 161Prevention of Corruption Act, 1947 — Section 5(1)
Supreme Court27 Jul 1993Disposed Of
Dhondiram Tatoba Kadam Vs Ramchandra Balwantrao Dubal (Since Deceased) by his Lrs. and Another
Supreme Court Of India · (1994) 96 BOMLR 781 : (1995) 1 GLR 344 : (1994) 1 SCALE 329 : (1994) 3 SCC 366 : (1993) 1 SCR 419 Supp : (1994) 1 UJ 371
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 32(1A), 32(1B)
Supreme Court27 Jul 1993Allowed
Deokabai (Smt) Vs Uttam
Supreme Court Of India · (1993) 4 JT 374 : (1994) MhLj 11 : (1993) 3 SCALE 255 : (1993) 4 SCC 181 : (1993) 1 SCR 409 Supp
Supreme Court27 Jul 1993Dismissed
T.V. Eachara Warrier Vs T.O. Kunchiraman Nambiar and Others
Supreme Court Of India · (1993) 2 Crimes 1176 : (1993) 4 JT 384 : (1993) 2 KLT 547 : (1993) 3 SCALE 238 : (1993) 3 SCC 381 Supp
Penal Code, 1860 (IPC) — Section 302
Supreme Court27 Jul 1993Dismissed
Ram Janam Pandey and Others Vs State of Bihar
Supreme Court Of India · (1993) 2 ALT(Cri) 467 : (1993) 4 JT 379 : (1995) 1 PLJR 63 : (1993) 3 SCALE 229 : (1993) 3 SCC 669 Supp
Penal Code, 1860 (IPC) — Section 149
Supreme Court27 Jul 1993Allowed
University Grants Commission Vs Kedarnath Ram and Others
Supreme Court Of India · (1994) 1 LLJ 959 : (1994) 3 SCC 685 Supp
Supreme Court23 Jul 1993Dismissed
State of Karnataka Vs B.N.S. Reddy and Another
Supreme Court Of India · (1995) 3 SCC 657 Supp
Income Tax Act, 1961 — Section 80J, 80K
Supreme Court23 Jul 1993dismissed
Baboo and Another Vs State of Madhya Pradesh
Supreme Court Of India · AIR 1994 SC 1712 : (1994) CriLJ 2249 : (1993) 2 Crimes 1168 : (1993) 4 JT 288 : (1993) 3 SCALE 216 : (1993) 3 SCC 411 Supp
Penal Code, 1860 (IPC) — Section 149, 34
Supreme Court23 Jul 1993dismissed
Miran Bux Vs Liloo alias Shagir Ahmad and others
Supreme Court Of India · AIR 1994 SC 1612 : (1994) CriLJ 2193 : (1993) 2 Crimes 1167 : (1993) 4 JT 290 : (1993) 3 SCALE 215 : (1993) 3 SCC 379 Supp
Constitution of India, 1950 — Article 136Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307
Supreme Court22 Jul 1993Dismissed
R.K. Mahajan Vs Chief Justice of H.P. High Court and Others
Supreme Court Of India · (1995) 3 SCC 655 Supp
Supreme Court21 Jul 1993Allowed
Vishwa Dev Sharma Vs State of Rajasthan
Supreme Court Of India · AIR 1994 SC 949 : (1993) 2 ALT(Cri) 526 : (1994) CriLJ 1223 : (1993) 2 Crimes 1173 : (1993) 4 JT 358 : (1993) 3 SCALE 241 : (1993) 4 SCC 75
Supreme Court21 Jul 1993Allowed
Home Secretary, U.T. of Chandigarh and Another Vs Darshjit Singh Grewal and Others
Supreme Court Of India · (1993) 4 JT 387 : (1993) 3 SCALE 218 : (1993) 4 SCC 25 : (1993) 1 SCR 321 Supp
Punjab University Act, 1947 — Section 20, 31
Supreme Court20 Jul 1993Dismissed
Aitu Bhotra and Others Vs Narsinga Madala (Dead) by Lrs. and Others
Supreme Court Of India · (1995) 3 SCC 664 Supp