Supreme Court Of India Judgments 1994 — Page 10

Supreme Court08 Nov 1994Disposed Of

Tarun Bharat Sangh, Alwar Vs Union of India (UOI) and Others

Supreme Court Of India · (1994) 7 JT 722 : (1994) 4 SCALE 836 : (1995) 1 SCC 150 : (1994) 5 SCR 285 Supp : (1995) 1 UJ 247

Criminal Procedure Code, 1973 (CrPC) — Section 107

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Supreme Court08 Nov 1994Dismissed

Ms. Darshan Oil Pvt. Ltd. and Another Vs Union of India and Others

Supreme Court Of India · AIR 1995 SC 370 : (1996) 53 ECC 107 : (1995) 75 ELT 32 : (1995) 1 JT 219 : (1994) 4 SCALE 840 : (1995) 1 SCC 345 : (1994) 5 SCR 278 Supp

Customs Act, 1962 — Section 25Imports and Exports (Control) Act, 1947 — Section 3Constitution of India, 1950 — Article 14, 19

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Supreme Court07 Nov 1994Allowed

Central Hospital Vs Savita S. Bodke and Others

Supreme Court Of India · (1995) 3 SCC 397 Supp

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Supreme Court07 Nov 1994Allowed

Jagjit Singh Vs Dharam Pal Singh and Others

Supreme Court Of India · (1995) 1 JT 120 : (1994) 5 SCALE 130 : (1995) 1 SCC 422 Supp : (1995) 1 SCC 422 : (1995) 1 UJ 288

Representation of the People Act, 1951 — Section 100(1), 83(1)

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Supreme Court28 Oct 1994Dismissed

Juthika Mulick and Another Vs Dr. Mahendra Yashwant Bal and Others

Supreme Court Of India · (1994) 7 JT 291

Constitution of India, 1950 — Article 133Registration Act, 1908 — Section 31, 36Transfer of Property Act, 1882 — Section 105, 106, 107, 108, 111

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Supreme Court28 Oct 1994Disposed Of

Mahabir Biswas and Another Vs State of W.B.

Supreme Court Of India · (1995) 1 ALT(Cri) 106 : (1994) 3 Crimes 809 : (1994) 7 JT 279 : (1994) 4 SCALE 736 : (1995) 2 SCC 25 : (1994) 5 SCR 241 Supp

Evidence Act, 1872 — Section 30

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Supreme Court28 Oct 1994Disposed Of

Committee of Management, Kisan Degree College Vs Shambhu Saran Pandey and Others

Supreme Court Of India · (1995) 70 FLR 352 : (1995) 1 JT 270 : (1995) 2 LLJ 625 : (1994) 4 SCALE 1082 : (1995) 1 SCC 404 : (1994) 5 SCR 269 Supp : (1995) 1 SLJ 156 : (1995) 1 UPLBEC 217

Penal Code, 1860 (IPC) — Section 120B, 302

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Supreme Court28 Oct 1994Allowed

B. Bhadriah and others Vs State of Andhra Pradesh

Supreme Court Of India · AIR 1995 SC 564 : (1994) 3 Crimes 806 : (1994) 7 JT 173 : (1994) 4 SCALE 746 : (1995) 1 SCC 262 Supp : (1995) 1 UJ 36

Penal Code, 1860 (IPC) — Section 148, 149, 300, 302, 323

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Supreme Court27 Oct 1994Dismissed

The Special Land Acquisition Officer and Another etc. Vs Sri Siduppa Omanna Tumari and Others etc.

Supreme Court Of India · AIR 1995 SC 840 : (1995) 1 ALT 1 : (1994) 7 JT 257 : (1994) 4 SCALE 782 : (1995) 2 SCC 168 Supp : (1994) 5 SCR 207 Supp

Karnataka Industrial Areas Development Act, 1966 — Section 28(1), 29(2)Land Acquisition Act, 1894 — Section 10, 11, 11(1), 11(2), 11(3)

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Supreme Court27 Oct 1994allowed

Land Acquisition Officer, Eluru and Others Vs Jasti Rohini (Smt) and Another

Supreme Court Of India · (1995) 1 ALT 37 : (1995) 2 JT 339 : (1994) 5 SCALE 75 : (1995) 1 SCC 717 : (1994) 5 SCR 232 Supp

Land Acquisition Act, 1894 — Section 23, 24, 4(1)Stamp Act, 1899 — Section 47

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Supreme Court27 Oct 1994Allowed

The Special Land Acquisition Officer and another etc. etc. Vs Sri Siddappa Omanna Tumari and others etc. Shri Sadashiv Haribhau Kulkarni and others Vs Special Deputy Commissioner (Land Acquisition Officer) and a

Supreme Court Of India · AIR 1995 SC 840 : (1995) 1 ALT 1 : (1994) 7 JT 257 : (1994) 4 SCALE 782 : (1995) 2 SCC 168 Supp : (1994) 5 SCR 207 Supp

Land Acquisition Act, 1894 — Section 10, 11, 12, 15, 18

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Supreme Court27 Oct 1994Disposed Of

P.K. Narayanan Vs State of Kerala

Supreme Court Of India · (1994) 3 Crimes 850 : (1994) 4 SCALE 740 : (1995) 1 SCC 142

Penal Code, 1860 (IPC) — Section 120B, 302

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Supreme Court27 Oct 1994Allowed

Sarat Kumar Dash and Others Vs Biswajit Patnaik and Others

Supreme Court Of India · (1995) 70 FLR 822 : (1995) 2 JT 69 : (1994) 5 SCALE 81 : (1995) 1 SCC 434 Supp : (1994) 5 SCR 223 Supp : (1995) 2 SLJ 56

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Supreme Court26 Oct 1994dismissed

Punjab Footwear Limited, Jalandhar Vs Collector of Central Excise, Chandigarh

Supreme Court Of India · (1994) 48 ECC 189 : (1995) 56 ECR 13 : (1994) 74 ELT 488 : (1995) 1 JT 129 : (1994) 4 SCALE 734 : (1995) 1 SCC 55 : (1994) 5 SCR 202 Supp

Central Excise Rules, 1944 — Rule 8(1)

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Supreme Court26 Oct 1994Allowed

Calcutta Municipal Corporation and Another Vs Anil Ratan Banerjee and Others

Supreme Court Of India · AIR 1995 SC 659 : (1994) 7 JT 270 : (1994) 4 SCALE 817 : (1995) 2 SCC 56 Supp : (1994) 5 SCR 191 Supp

Bengal Municipal Act, 1932 — Section 319, 325Calcutta Municipal Corporation Act, 1980 — Section 401, 635

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Supreme Court26 Oct 1994dismissed

M/s. Grauer and Weil (India) Ltd. Vs Collector of Central Excise, Baroda

Supreme Court Of India · AIR 1995 SC 543 : (1994) ECR 420 : (1994) 74 ELT 481 : (1994) 7 JT 284 : (1995) 2 LLJ 648 : (1994) 4 SCALE 701 : (1995) 1 SCC 77 : (1994) 5 SCR 168 Supp

Central Excise Rules, 1944 — Rule 173F, 52A, 8(1), 9Central Excises and Salt Act, 1944 — Section 11A(1), 35LFactories Act, 1948 — Section 2

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Supreme Court26 Oct 1994

Pt. Chet Ram Vashist (Dead) by Lrs. Vs Municipal Corporation of Delhi

Supreme Court Of India · AIR 1995 SC 430 : (1994) 7 JT 159 : (1994) 4 SCALE 695 : (1995) 1 SCC 47 : (1994) 5 SCR 180 Supp

Constitution of India, 1950 — Article 31Delhi Municipal Corporation Act, 1957 — Section 313, 313(3)

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Supreme Court25 Oct 1994Disposed Of

Akhil Bharat Goseva Sangh and Others Vs State of A.P. and Others

Supreme Court Of India · (1994) 7 JT 190 : (1994) 4 SCALE 721 : (1995) 1 SCC 370 Supp : (1994) 5 SCR 146 Supp : (1995) 1 UJ 260

Andhra Pradesh Gram Panchayats Act, 1964 — Section 131(3), 232Andhra Pradesh Prohibition of Cow Slaughter and Animal Preservation Act, 1977 — Section 5, 6Water (Prevention and Control of Pollution) Act, 1974 — Secti

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Supreme Court25 Oct 1994Allowed

George Zacharia alias Raju Karuvamplakka Vs T.K. Varghese and Another

Supreme Court Of India · (1995) 1 ALT(Cri) 137 : (1994) 3 Crimes 758 : (1995) 1 JT 225 : (1994) 4 SCALE 694 : (1995) 1 SCC 267 Supp

Penal Code, 1860 (IPC) — Section 419, 420

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Supreme Court24 Oct 1994allowed

Dr M. Ismail Frauqui and Others Vs Union of India (UOI) and Others Mohd. Aslam Vs Union of India (UOI) and Others Hargyan Singh Vs Union of India (UOI) and Others Th

Supreme Court Of India · AIR 1995 SC 605 : (1994) 6 JT 632 : (1994) 6 SCC 360 : (1994) 5 SCR 1 Supp

Acquisition of Certain Area at Ayodhya Act, 1993 — Section 2, 3, 4(3), 6, 7(1)Civil Procedure Code, 1908 (CPC) — Section 9Constitution of India, 1950 — Article 14, 143(1), 15, 16, 226

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Supreme Court Of India judgments, 1994