CourtKutchehry.com

COURT ARCHIVE

Supreme Court Of India judgments, 1994

1,149 judgments · page 11 of 58

Supreme Court24 Oct 1994Allowed

Dr. M. Ismail Faruqui etc, Mohd. Aslam, Hargyan Singh, Thakur Vijay Ragho Bhagwan Birajman Mandir and another, Jamiat-Ulama-E-Hind and another. Vs Union of India and others

Supreme Court Of India · AIR 1995 SC 605 : (1994) 5 Suppl. SCR 1 : (1994) 6 SCC 360 : (1994) 6 JT 632 : (1994) 2 Suppl. Scale 100

Constitution of India, 1950 — Article 14, 15, 16, 16(2), 25, 25(1), 26, 26(c), 26(d), 27, 28, 29(2), 31, 143, 143(1), 143(2), 226, 227, 300A, 356, 367Acquisition Of Certain Area At Ayodhya Act, 1993 — Section 1(2), 2, 2(a), 2(b), 3, 4, 4(1), 4(2), 4(3), 5, 6, 6(1), 6(2), 6(3), 7, 7(1), 7(2), 8, 9, 10, 11, 12, 13Indian Penal Code, 1860 — Section 295, 295A, 296, 297, 298
Read judgment
Supreme Court24 Oct 1994Disposed Of

Mohd. Aslam alias Bhure Vs Union of India

Supreme Court Of India · AIR 1995 SC 548 : (1994) 3 ALT 51 : (1994) 7 JT 245 : (1994) 4 SCALE 677 : (1994) 6 SCC 442 : (1994) 5 SCR 104 Supp

Constitution of India, 1950 — Article 32Land Acquisition Act, 1894 — Section 4
Read judgment
Supreme Court24 Oct 1994Allowed

State of Andhra Pradesh Vs S.B.P.V. Chalapathi Rao, etc.

Supreme Court Of India · AIR 1995 SC 557 : (1994) 7 JT 178 : (1994) 4 SCALE 637 : (1995) 1 SCC 725 : (1994) 4 SCR 714 Supp

Constitution of India, 1950 — Article 136Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961 — Section 22Uttar Pradesh Imposition of Ceiling on Land Holdings Act, 1960 — Section 5
Read judgment
Supreme Court20 Oct 1994dismissed

Union of India Vs Prince Muffakam Jah and others

Supreme Court Of India · AIR 1995 SC 227 : (1994) 2 ARBLR 503 : (1994) 4 SCALE 571 : (1995) 1 SCC 702 Supp : (1994) 4 SCR 582 Supp

Constitution of India, 1950 — Article 11(3), 362, 363Wealth Tax Act, 1957 — Section 5(1)(xiv)
Read judgment