COURT ARCHIVE

Supreme Court Of India judgments

59,837 judgments · page 2,146 of 2,992

Supreme Court26 Mar 1993Dismissed

Kundula Bala Subrahmanyam and Another Vs State of Andhra Pradesh

Supreme Court Of India · (1993) 17 ACR 404 : (1993) CriLJ 1635 : (1993) 1 Crimes 1169 : (1993) 1 DMC 507 : (1993) 2 JT 559 : (1993) 2 SCALE 214 : (1993) 2 SCC 684 : (1993) 2 SCR 666

Evidence Act, 1872 — Section 106, 32, 32(1)Penal Code, 1860 (IPC) — Section 302, 34Supreme Court (Enlargement of Criminal Appellate Jurisdiction) Act, 1970 — Section 2

Supreme Court24 Mar 1993Dismissed

Zala Chandubha Hematsinh Vs State of Gujarat

Supreme Court Of India · (1995) 4 SCC 242 Supp

Penal Code, 1860 (IPC) — Section 300, 302, 304

Supreme Court24 Mar 1993Allowed

Sau Suman Narayan Niphade and Another Vs Narayan Sitaram Niphade and Another

Supreme Court Of India · (1995) 4 SCC 243 Supp

Supreme Court24 Mar 1993Dismissed

Commissioner of Sales Tax, Bombay Vs Vijaykumar Laxminarayan Bhakkad

Supreme Court Of India · (1995) 4 SCC 246 Supp

Supreme Court24 Mar 1993dismissed

Smt. Nilabati Behera alias Lalita Behera (through the Supreme Court Legal Aid Committee) Vs The State of Orissa and Others

Supreme Court Of India · (1993) ACJ 787 : AIR 1993 SC 1960 : (1993) 76 CLT 98 : (1993) CriLJ 2899 : (1993) 2 JT 503 : (1993) 2 OLR 50 : (1993) 2 SCALE 309 : (1993) 2 SCC 746 : (1993) 2 SCR 581

Constitution Of India, 1950 — Article 21, 22(2), 32, 142, 226Code Of Criminal Procedure, 1973 — Section 176, 375(5)Motor Vehicles Act, 1988 — Section 141(3)

Supreme Court24 Mar 1993Disposed Of

Balram and Others Vs State of U.P.

Supreme Court Of India · (1993) 17 ACR 291

Penal Code, 1860 (IPC) — Section 302, 34

Supreme Court24 Mar 1993dismissed

M. Dayanand Reddy Vs A.P. Industrial Infrastructure Corporation Limited and others

Supreme Court Of India · AIR 1993 SC 2268 : (1993) 2 ARBLR 251 : (1993) 3 JT 566 : (1993) 2 SCALE 270 : (1993) 3 SCC 137 : (1993) 2 SCR 629

Arbitration Act, 1940 — Section 11, 12, 3, 5, 8

Supreme Court24 Mar 1993Dismissed

Kathi Ramku Aligbhai Vs State of Gujarat

Supreme Court Of India · AIR 1993 SC 2472 : (1993) JT 474 Supp

Penal Code, 1860 (IPC) — Section 302Supreme Court (Enlargement of Criminal Appellate Jurisdiction) Act, 1970 — Section 2

Supreme Court24 Mar 1993Dismissed

Vipin Kumar Vs Roshan Lal Anand and Others

Supreme Court Of India · (1993) 3 JT 171 : (1993) 104 PLR 349 : (1993) 2 SCALE 456 : (1993) 2 SCC 614 : (1993) 2 SCR 640

East Punjab Urban Rent Restriction Act, 1949 — Section 13(2), 13(3)

Supreme Court24 Mar 1993Dismissed

M/s. Devidayal Rolling Mills Vs Prakash Chiman Lal Parikh and others

Supreme Court Of India · AIR 1993 SC 1982 : (1993) 2 BLJR 785 : (1993) 2 JT 626 : (1993) 2 MLJ 126 : (1993) 2 SCALE 190 : (1993) 2 SCC 470 : (1993) 2 SCR 611

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 16, Order 21 Rule 22, 47Constitution of India, 1950 — Article 136, 142

Supreme Court24 Mar 1993dismissed

Paresh Kalyandas Bhavsar Vs Sadiq Yakubbhai Jamadar and Others Sabaskhan Nurkhan Pathan and Others Vs State of Gujarat

Supreme Court Of India · AIR 1993 SC 1544 : (1993) CriLJ 1857 : (1994) 1 Crimes 20 : (1994) 1 GLR 186 : (1993) 2 JT 435 : (1993) 2 SCALE 200 : (1993) 3 SCC 95

Terrorist and Disruptive Activities (Prevention) Act, 1987 — Section 19(1)

Supreme Court23 Mar 1993dismissed

V. Bhaskar Rao and others Vs State of Andhra Pradesh and others

Supreme Court Of India · AIR 1993 SC 2260 : (1993) 2 ALT 59 : (1993) 4 JT 506 : (1993) LabIC 1665 : (1993) 2 LLJ 1076 : (1993) 2 SCALE 175 : (1993) 3 SCC 307 : (1993) 2 SCR 547 : (1993) 3 SLJ 28

Andhra Pradesh State and Subordinate Service Rules, 1996 — Rule 10Constitution of India, 1950 — Article 32

Supreme Court23 Mar 1993Dismissed

Pathan Murtazakhan Dadamkhan and others Vs Pathan Pirkhan Amdumiyan (dead) by L.Rs.

Supreme Court Of India · AIR 1993 SC 1750 : (1993) 2 BC 580 : (1993) 3 JT 615 : (1993) 2 SCALE 399 : (1993) 2 SCC 518 Supp : (1993) 2 SCR 578

Bombay Tenancy Act, 1939 — Section 2A, 48

Supreme Court23 Mar 1993dismissed

Sukhwinder Singh alias Jaggi Vs State of Punjab

Supreme Court Of India · AIR 1994 SC 764 : (1994) CriLJ 1117 : (1994) 3 SCC 727 Supp

Arms Act, 1959 — Section 25Penal Code, 1860 (IPC) — Section 307, 34, 397, 511Terrorist and Disruptive Activities (Prevention) Act, 1987 — Section 19, 3

Supreme Court23 Mar 1993Allowed

Surjit Singh and another Vs State of Punjab

Supreme Court Of India · AIR 1994 SC 110 : (1993) CriLJ 3901 : (1996) 4 UPLBEC 2949

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 114Penal Code, 1860 (IPC) — Section 411

Supreme Court23 Mar 1993Allowed

Chhagan Dame Vs The State of Gujarat

Supreme Court Of India · AIR 1994 SC 454 : (1994) CriLJ 56

Criminal Procedure Code, 1973 (CrPC) — Section 379Penal Code, 1860 (IPC) — Section 302, 34

Supreme Court23 Mar 1993Dismissed

Bimla Nand and others Vs State of Bihar and others

Supreme Court Of India · AIR 1994 SC 773 : (1995) 1 LLJ 566 : (1994) 1 PLJR 107 : (1994) 3 SCC 753 Supp

Constitution of India, 1950 — Article 14, 16

Supreme Court23 Mar 1993Dismissed

The Associated Cement Company Ltd. Vs The Commissioner of Income Tax, Bihar, Patna and another

Supreme Court Of India · AIR 1993 SC 2281 : (1993) 111 CTR 165 : (1993) 201 ITR 435 : (1993) 2 JT 411 : (1994) 1 PLJR 48 : (1993) 2 SCALE 161 : (1993) 2 SCC 556 : (1993) 2 SCR 538 : (1993) 67 TAXMAN 346

Constitution of India, 1950 — Article 226, 227Income Tax Act, 1961 — Section 194C(1), 221, 276B(1), 281University Grants Commission Act, 1956 — Section 3

Supreme Court23 Mar 1993Dismissed

Nashik Vs State of Maharashtra

Supreme Court Of India · AIR 1993 SC 1485 : (1993) CriLJ 2619 : (1993) 3 JT 577 : (1993) 2 SCALE 165

Penal Code, 1860 (IPC) — Section 300, 302, 304, 324

Supreme Court23 Mar 1993Partly Allowed

National Federation of Blind Vs Union Public Service Commission and Others

Supreme Court Of India · AIR 1993 SC 1916 : (1993) 2 JT 541 : (1993) 2 LLJ 452 : (1993) 2 MLJ 105 : (1993) 2 SCALE 181 : (1993) 2 SCC 411 : (1993) 2 SCR 556 : (1993) 3 SLJ 16 : (1993) 3 UPLBEC 1653

Constitution of India, 1950 — Article 32