Supreme Court Of India Judgments

Supreme Court Of India · (1993) 1 ALT(Cri) 596 : (1993) CriLJ 1648 : (1992) 3 Crimes 859 : (1992) 1 JT 433 Supp : (1992) 3 SCALE 70 : (1993) 4 SCC 632 Supp : (1992) 2 SCR 25 Supp

Penal Code, 1860 (IPC) — Section 201, 302, 306, 34

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Supreme Court16 Oct 1992Allowed

State of Madhya Pradesh and Others Vs Dr. (Mrs.) Sumedha Gajendragadkar and Another

Supreme Court Of India · AIR 1993 SC 1183 : AIR 1992 SC 1183 : (1993) JLJ 685 : (1992) 1 JT 223 Supp : (1992) 2 SCALE 891 : (1993) 2 SCC 185 Supp : (1993) 1 SLJ 90 : (1992) 2 UJ 784

Constitution of India, 1950 — Article 226, 32

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Supreme Court15 Oct 1992Allowed

Mullagiri Vajram and others Vs State of Andhra Pradesh

Supreme Court Of India · AIR 1993 SC 1243 : AIR 1992 SC 1243 : (1993) 2 ALT(Cri) 242 : (1993) CriLJ 169 : (1992) 3 Crimes 671 : (1992) 3 SCALE 63 : (1993) 2 SCC 198 Supp : (1992) 2 SCR 19 Supp

Criminal Procedure Code, 1973 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 147, 148, 149, 302

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Supreme Court15 Oct 1992dismissed

Balwant Singh and others Vs Gurbachan Singh and others

Supreme Court Of India · AIR 1993 SC 136 : AIR 1992 SC 136 : (1992) 6 JT 174 : (1993) 1 LW 245 : (1993) 103 PLR 720 : (1992) 2 SCALE 807 : (1993) 1 SCC 442 : (1992) 2 SCR 13 Supp

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12, 151, 152, 47Limitation Act, 1963 — Article 137, 181

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Supreme Court15 Oct 1992Allowed

Harbans Lal and another Vs State of Haryana

Supreme Court Of India · AIR 1993 SC 819 : AIR 1992 SC 819 : (1993) CriLJ 75 : (1992) 3 Crimes 758 : (1992) 2 DMC 506 : (1992) JT 7 Supp : (1992) 3 SCALE 21 : (1993) 4 SCC 641 Supp

Criminal Procedure Code, 1973 (CrPC) — Section 379Penal Code, 1860 (IPC) — Section 300, 302, 309, 34

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Supreme Court15 Oct 1992Allowed

Ganpat Mahadeo Mane Vs State of Maharashtra

Supreme Court Of India · AIR 1993 SC 1180 : (1993) 1 ALT(Cri) 233 : (1993) 2 SCC 242 Supp

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 300, 302, 307

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Supreme Court15 Oct 1992Partly Allowed

Ranjit Singh Vs State of Maharashtra

Supreme Court Of India · AIR 1993 SC 1375 : (1993) CriLJ 1804 : (1992) 3 Crimes 853 : (1992) 3 SCALE 59 : (1993) 2 SCC 544 Supp

Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 304Supreme Court (Enlargement of Criminal Appellate Jurisdiction) Act, 1970 — Section 2

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Supreme Court15 Oct 1992Dismissed

Gujarat Water Resources Development Corporation Ltd. Vs Pravin Kumar and N. Makwana and another

Supreme Court Of India · AIR 1993 SC 1611 : (1992) JT 778 Supp : (1993) LabIC 1303 : (1993) 1 LLJ 169 : (1992) 2 SCALE 809 : (1993) 2 SCC 182 Supp : (1993) 2 SLJ 191 : (1992) 2 UJ 778

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Supreme Court15 Oct 1992Dismissed

State of Himachal Pradesh Vs Maharani Kam Sundri

Supreme Court Of India · AIR 1993 SC 1162 : AIR 1992 SC 1162 : (1993) 3 SCC 299 Supp

Civil Procedure Code, 1908 (CPC) — Section 100Himachal Pradesh Abolition of Big Landed Estates and Land Reforms Act, 1953 — Section 11(1), 2(5)

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Supreme Court15 Oct 1992Allowed

M.B. Joshi and Others Vs Satish Kumar Pandey and Others Ram Sharan Gupta and Others Vs State of M.P. and Others N.N. Asthana and Another Vs Harish Kumar Ahuja and Others

Supreme Court Of India · AIR 1993 SC 267 : AIR 1992 SC 267 : (1993) JLJ 217 : (1994) 1 LLJ 414 : (1992) 2 SCALE 919 : (1993) 2 SCC 419 Supp : (1992) 2 SCR 1 Supp

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Supreme Court15 Oct 1992Allowed

Kanbi Manji Abji and others Vs Kanbi Vaghji Mavji and others

Supreme Court Of India · AIR 1993 SC 1163 : AIR 1992 SC 1163 : (1994) 1 GLR 479 : (1993) 4 SCC 351 Supp

Civil Procedure Code, 1908 (CPC) — Section 9

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Supreme Court14 Oct 1992dismissed

Brijendra Kumar Chaudhari and Another Vs State of U.P. and Others

Supreme Court Of India · (1992) 2 SCALE 819 : (1992) 4 SCC 703 : (1992) 1 SCR 984 Supp

Motor Vehicles Act, 1939 — Section 2(15), 2(18A), 2(29), 2(3), 63(6)Motor Vehicles Act, 1988 — Section 2(22), 2(25), 2(26), 2(29), 2(47)Uttar Pradesh Motor Vehicles (Special Provisions) Act, 1976 — Section 2

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Supreme Court14 Oct 1992Dismissed

Manicklal Mukherjee (Kali Durga Estate), Calcutta Vs Commissioner of Sanchaita investments, Calcutta

Supreme Court Of India · AIR 1993 SC 1571 : (1992) 2 SCALE 812 : (1993) 1 SCC 505 : (1992) 1 SCR 967 Supp

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Supreme Court14 Oct 1992dismissed

Smt. Hawabi Sayed Arif Sayed Hanif Vs L. Hmingliana and others

Supreme Court Of India · AIR 1993 SC 810 : AIR 1992 SC 810 : (1993) 1 ALT(Cri) 521 : (1993) 41 BLJR 248 : (1993) CriLJ 172 : (1992) 3 Crimes 635 : (1993) 42 ECC 12 : (1992) 6 JT 162 : (1992) 2 SCALE 796 : (1993) 1 SCC 163

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 2, 3, 8, 9Customs Act, 1962 — Section 108Prevention of Illicit Traffic in Narcotic Drugs and Psychotropic Substances Act, 1988 &m

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Supreme Court14 Oct 1992Dismissed

Umesh Chandra Misra Vs Union of India (UOI) and Others

Supreme Court Of India · (1993) 1 LLJ 187 : (1992) 2 SCALE 916 : (1993) 2 SCC 210 Supp : (1992) 2 UJ 770

Payment of Wages Act, 1936 — Section 15

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