Supreme Court14 May 1993dismissed

Prabhudayal and others Vs State of Maharashtra

Supreme Court Of India · AIR 1993 SC 2164 : (1993) 2 BLJR 1403 : (1993) CriLJ 2239 : (1993) 2 Crimes 473 : (1993) 1 DMC 550 : (1993) 4 JT 475 : (1994) 1 LW(Cri) 192 : (1993) 2 SCALE 941 : (1993) 3 SCC 573 : (1993) 3 SCR 878

Penal Code, 1860 (IPC) — Section 302, 306, 34, 498
Supreme Court13 May 1993Dismissed

Surendra Pal Singh Vs Board of Revenue for Rajasthan and others

Supreme Court Of India · AIR 1994 SC 1439 : (1997) 3 Crimes 6 : (1993) 3 JT 465 : (1993) 2 SCALE 889 : (1993) 3 SCC 229 Supp : (1993) 3 SCR 722

Government of India Act, 1915 — Section 107Government of India Act, 1935 — Section 224Rajasthan Tenancy Act, 1955 — Section 221, 225, 230
Supreme Court13 May 1993Disposed Of

Prithvichand Ramchand Sablok Vs S.Y. Shinde

Supreme Court Of India · AIR 1993 SC 1929 : (1993) 3 JT 348 : (1993) 2 SCALE 948 : (1993) 3 SCC 271 : (1993) 3 SCR 729

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 35Transfer of Property Act, 1882 — Section 114
Supreme Court13 May 1993Allowed

Shyam Vinyals Ltd. Vs T. Prasad and others

Supreme Court Of India · AIR 1993 SC 2170 : (1993) 3 JT 662 : (1993) LabIC 1536 : (1993) 2 LLJ 650 : (1993) 2 SCALE 838 : (1993) 3 SCC 552 Supp : (1993) 3 SLJ 53

Constitution of India, 1950 — Article 12Factories Act, 1948 — Section 49
Supreme Court13 May 1993Dismissed

State of Karnataka Vs Bheemappa and Others

Supreme Court Of India · (1993) CriLJ 2609 : (1993) 2 Crimes 459 : (1993) 3 JT 498 : (1993) 2 SCALE 976 : (1994) 1 SCC 103 Supp

Constitution of India, 1950 — Article 136Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 324
Supreme Court12 May 1993Allowed

Navalshankar Ishwarlal Dave and another Vs State of Gujarat and others

Supreme Court Of India · AIR 1994 SC 1496 : (1994) CriLJ 2170 : (1993) 2 Crimes 449 : (1993) 3 JT 421 : (1994) 1 LW(Cri) 176 : (1993) 2 SCALE 813 : (1993) 3 SCC 754 Supp : (1993) 3 SCR 676

Constitution of India, 1950 — Article 21, 22(5)General Clauses Act, 1897 — Section 21Gujarat Prevention of Anti-social Activities Act, 1985 — Section 3(1)
Supreme Court12 May 1993Dismissed

Kikar Singh Vs State of Rajasthan

Supreme Court Of India · AIR 1993 SC 2426 : (1993) CriLJ 3255 : (1993) 2 Crimes 487 : (1993) 3 JT 508 : (1993) 2 SCALE 917 : (1993) 4 SCC 238 : (1993) 3 SCR 696

Penal Code, 1860 (IPC) — Section 299, 300, 304