Supreme Court05 May 1993Dismissed
Panni Lal Vs Rajinder Singh and Another
Supreme Court Of India · (1993) 3 ALT 3 : (1993) 1 DMC 603 : (1993) 3 JT 340 : (1994) 1 LW 40 : (1993) 2 SCALE 806 : (1993) 4 SCC 38 : (1993) 3 SCR 589
COURT ARCHIVE
Supreme Court Of India judgments
59,837 judgments · page 2,138 of 2,992
Supreme Court05 May 1993Partly Allowed
State of West Bengal Vs Falguni Dutta and Another
Supreme Court Of India · (1993) 2 Crimes 321 : (1993) 3 JT 288 : (1993) 2 SCALE 743 : (1993) 3 SCC 288 : (1993) 3 SCR 570
Essential Commodities Act, 1955 — Section 12A, 12AA(1), 12AC, 7(1)
Supreme Court04 May 1993Disposed Of
Srikanta Datta Narasimharaja Wodiyar Vs Enforcement Officer, Mysore
Supreme Court Of India · AIR 1993 SC 1656 : (1994) 1 ALT(Cri) 128 : (1993) CriLJ 2086 : (1993) 3 Crimes 705 : (1993) 3 JT 230 : (1993) 2 LLJ 531 : (1994) 1 LW(Cri) 138 : (1993) 2 SCALE 783 : (1993) 3 SCC 217
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 10, 11, 14, 14A, 17Factories Act, 1948 — Section 2, 6, 7
Supreme Court04 May 1993Allowed
Shiv Kumar Chadha and Others Vs Municipal Corporation of Delhi and Others
Supreme Court Of India · (1993) 3 JT 238 : (1996) 6 KarLJ 107 : (1993) 2 PLJR 50 : (1993) 2 SCALE 772 : (1993) 3 SCC 161 : (1993) 3 SCR 522
Civil Procedure Code, 1908 (CPC) — Section 9Delhi Municipal Corporation Act, 1957 — Section 332, 334, 343, 343(1), 343(4)
Supreme Court04 May 1993Dismissed
The Forest Range Officer and others Vs P. Mohammed Ali and others Khushboo Enterprises Vs Forest Range Officer and others
Supreme Court Of India · AIR 1994 SC 120 : (1993) 2 ALT(Cri) 152 : (1993) 2 Crimes 415 : (1993) 3 JT 222 : (1993) 1 KLT 886 : (1994) 1 LW(Cri) 143 : (1993) 2 SCALE 792 : (1993) 3 SCC 627 Supp : (1993) 3 SCR 497
Criminal Procedure Code, 1973 (CrPC) — Section 482Kerala Forest Act, 1961 — Section 2, 51(1)Penal Code, 1860 (IPC) — Section 21
Supreme Court03 May 1993Allowed
Balwinder Singh Vs State of Punjab
Supreme Court Of India · (1994) 1 SCC 511 Supp
Penal Code, 1860 (IPC) — Section 467
Supreme Court03 May 1993Allowed
State of West Bengal and others Vs Suburban Agriculture Dairy and Fisheries Pvt. Ltd. and another
Supreme Court Of India · AIR 1993 SC 2103 : (1993) 3 JT 433 : (1993) 2 SCALE 749 : (1993) 4 SCC 674 Supp : (1993) 3 SCR 481
Constitution of India, 1950 — Article 136, 226West Bengal Estates Acquisition Act, 1953 — Section 4, 44(1), 5, 6(1), 6(2)West Bengal Land Reforms Act, 1955 — Section 10(2), 39, 49, 52, 57B
Supreme Court30 Apr 1993Disposed Of
Sanjay Kedia Vs State of Bihar and Others
Supreme Court Of India · (1994) 1 SCC 509 Supp
Bihar Children Act, 1982 — Section 1(d)Penal Code, 1860 (IPC) — Section 302
Supreme Court30 Apr 1993Allowed
Manipal Finance Corpn. Ltd. Vs T. Bangarappa and Another
Supreme Court Of India · (1994) 1 SCC 507 Supp
Supreme Court30 Apr 1993
Dr B.K. Khanna Vs State of U.P. and Another
Supreme Court Of India · (1994) 2 LLJ 871 : (1994) 1 SCC 571 Supp
Supreme Court30 Apr 1993Disposed Of
Usha K. Pillai Vs Raj K. Srinivas and others
Supreme Court Of India · AIR 1993 SC 2090 : (1993) CriLJ 2669 : (1993) 2 Crimes 336 : (1993) 3 JT 254 : (1994) 1 LW(Cri) 148 : (1993) 2 PLJR 125 : (1993) 2 SCALE 734 : (1993) 3 SCC 208
Criminal Procedure Code, 1973 (CrPC) — Section 2, 205(1), 313(1), 317Penal Code, 1860 (IPC) — Section 363
Supreme Court30 Apr 1993Dismissed
Central Co-operative Consumers'' Store ltd. Vs Labour Court, Himachal Pradesh at Shimla and another
Supreme Court Of India · AIR 1994 SC 23 : (1993) 3 JT 532 : (1993) LabIC 1943 : (1993) 2 LLJ 563 : (1993) 2 SCALE 842 : (1993) 3 SCC 214 : (1993) 3 SCR 477 : (1993) 2 UPLBEC 1156
Supreme Court30 Apr 1993Disposed Of
Sharwan Kumar and Vs Director General of Health Services and another etc.
Supreme Court Of India · AIR 1994 SC 1448 : (1994) 1 BLJR 37 : (1993) 2 PLJR 100 : (1993) 3 SCC 332
Supreme Court30 Apr 1993Dismissed
Kamlabai (Smt) Vs Commissioner of Police, Nagpur and Others
Supreme Court Of India · (1994) 1 BLJR 162 : (1993) 2 Crimes 307 : (1993) 3 JT 666 : (1993) 2 PLJR 99 : (1993) 2 SCALE 725 : (1993) 3 SCC 384
National Security Act, 1980 — Section 3(2)
Supreme Court30 Apr 1993Allowed
Indian Railway Service of Mechanical Engineers Association and Others Vs Indian Railway Traffic Service Association and Another Union of India (UOI) Vs Indian Railway Traffic Service Association
Supreme Court Of India · (1993) 3 JT 474 : (1993) 2 LLJ 539 : (1993) 2 SCALE 720 : (1993) 4 SCC 473 Supp
Supreme Court30 Apr 1993Dismissed
Upendra Pradhan and others Vs State of Orissa and others
Supreme Court Of India · AIR 1994 SC 1198 : (1993) 3 JT 524 : (1993) 2 SCALE 808 : (1993) 3 SCC 14 Supp : (1994) 1 SLJ 32
Orissa Education Act, 1969 — Section 10A
Supreme Court29 Apr 1993Disposed Of
Vindhyachal Prasad Jaiswal Vs VIIth Additional District Judge, Varanasi, and Others
Supreme Court Of India · (1994) 2 SCC 137 Supp
Supreme Court29 Apr 1993Allowed
Guru Nanak Dev University Vs Parminder Kr. Bansal and another Guru Nanak Dev University Vs Rajesh Bhaskar and another
Supreme Court Of India · AIR 1993 SC 2412 : (1993) JT 449 Supp : (1994) 1 PLJR 20 : (1993) 4 SCC 401
Supreme Court29 Apr 1993Allowed
S.J. Pande Vs P.K. Balakrishnan
Supreme Court Of India · AIR 1993 SC 2132 : (1993) 3 JT 364 : (1993) 2 SCALE 726 : (1993) 3 SCC 297
Easements Act, 1882 — Section 62
Supreme Court28 Apr 1993Dismissed
Dalip Singh and others Vs State of Haryana
Supreme Court Of India · AIR 1993 SC 2302 : AIR 1993 SC 2119 : (1993) CriLJ 2092 : (1993) 3 JT 682 : (1993) 2 SCALE 671 : (1993) 3 SCC 336 Supp
Penal Code, 1860 (IPC) — Section 304, 323, 324, 34, 363