Supreme Court08 Jan 1993Allowed

Hari Om and Others Vs State of U.P.

Supreme Court Of India · (1993) 17 ACR 529 : (1993) CriLJ 1383 : (1993) 1 Crimes 294 : (1993) 2 JT 657 : (1993) 1 SCALE 32 : (1993) 2 SCC 1 Supp

Penal Code, 1860 (IPC) — Section 302, 323, 324, 34
Supreme Court07 Jan 1993Allowed

Dharampal and others Vs Smt. Ramshri and others

Supreme Court Of India · (1993) 17 ACR 366 : AIR 1993 SC 1361 : (1993) 41 BLJR 361 : (1993) CriLJ 1049 : (1993) 1 Crimes 304 : (1993) 1 JT 61 : (1993) 1 SCALE 12 : (1993) 1 SCC 435 : (1993) 1 SCR 1

Criminal Procedure Code, 1973 (CrPC) — Section 145, 146, 397, 482
Supreme Court07 Jan 1993Dismissed

Jagtar Singh Vs State of Punjab

Supreme Court Of India · AIR 1993 SC 2448 : (1993) CriLJ 2886 : (1993) JT 518 Supp : (1994) 1 SCC 65 Supp

Penal Code, 1860 (IPC) — Section 302, 307, 34
Supreme Court18 Dec 1992Allowed

Moosa Husein Sanghar Vs State of Gujarat and others

Supreme Court Of India · (1992) 17 ACR 357 : AIR 1994 SC 1479 : (1993) 2 BLJR 852 : (1993) 1 Crimes 215 : (1993) 44 ECC 215 : (1993) 1 JT 44 : (1992) 3 SCALE 570 : (1993) 1 SCC 511

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3, 9(1)Constitution of India, 1950 — Article 21, 22(5)
Supreme Court18 Dec 1992Partly Allowed

Hawa Singh and Others Vs State of Haryana

Supreme Court Of India · (1993) 41 BLJR 271 : (1993) 1 Crimes 213 : (1992) JT 439 Supp : (1992) 3 SCALE 474 : (1993) 2 SCC 527 Supp

Penal Code, 1860 (IPC) — Section 148, 149, 302, 307, 323
Supreme Court18 Dec 1992Dismissed

Sampat Singh and Others Vs State of Haryana and Others

Supreme Court Of India · (1993) JT 360 Supp : (1993) 2 PLJR 47 : (1992) 3 SCALE 565 : (1993) 1 SCC 561 : (1992) 3 SCR 728 Supp

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 173Penal Code, 1860 (IPC) — Section 161, 165