Supreme Court29 Sept 1994Disposed Of
State of Gujarat Vs Devika Devi (Smt) and Another
Supreme Court Of India · (1995) 3 SCC 669 Supp
COURT ARCHIVE
Supreme Court Of India judgments, 1994
1,149 judgments · page 15 of 58
Supreme Court29 Sept 1994Partly Allowed
Rajbir Vs State of Haryana
Supreme Court Of India · (1996) 7 SCC 77
Terrorist and Disruptive Activities (Prevention) Act, 1987 — Section 3
Supreme Court29 Sept 1994allowed
State of Rajasthan Vs Umrao Singh
Supreme Court Of India · (1995) 70 FLR 552 : (1994) 6 JT 372 : (1995) 1 LLJ 908 : (1994) 4 SCALE 372 : (1994) 6 SCC 560 : (1994) 4 SCR 67 Supp : (1995) 1 SLJ 132 : (1995) 1 UJ 15
Supreme Court29 Sept 1994Allowed
Chellappan Mohandas and others Vs State of Kerala
Supreme Court Of India · AIR 1995 SC 90 : (1994) 6 JT 361 : (1994) 4 SCALE 351 : (1995) 1 SCC 259 Supp : (1994) 2 UJ 614
Penal Code, 1860 (IPC) — Section 302, 34
Supreme Court29 Sept 1994Allowed
R. Kapur Vs Director of Inspection (Painting and Publication) Income Tax and Another
Supreme Court Of India · (1994) 6 JT 354 : (1995) 1 LLJ 884 : (1995) 1 PLJR 33 : (1994) 4 SCALE 349 : (1994) 6 SCC 589 : (1995) 1 UPLBEC 89
Administrative Tribunals Act, 1985 — Section 19
Supreme Court29 Sept 1994Dismissed
Commissioner of Income Tax, Gujarat, Ahmedabad Vs Jayantilal Prem Chand Shah
Supreme Court Of India · (1995) 211 ITR 111 : (1995) 3 SCC 208 Supp
Supreme Court29 Sept 1994Dismissed
Uday Pratap Singh and Others Vs State of Bihar and Others D.N. Sinha and Others Vs State of Bihar and Others
Supreme Court Of India · (1995) 1 BLJR 109 : (1994) 6 JT 344 : (1994) 4 SCALE 344 : (1994) 3 SCC 451 Supp : (1994) 4 SCR 72 Supp : (1995) 1 SLJ 123
Bihar Finance Service Rules, 1953 — Rule 3, 5Constitution of India, 1950 — Article 136, 14, 141, 16, 309
Supreme Court29 Sept 1994Allowed
Moorco (India) Ltd., Madras Vs Collector of Customs, Madras
Supreme Court Of India · (1994) 55 ECR 3 : (1994) 74 ELT 5 : (1994) 6 JT 375 : (1994) 4 SCALE 376 : (1994) 3 SCC 562 Supp : (1994) 4 SCR 81 Supp
Supreme Court28 Sept 1994Dismissed
Collector of Central Excise, Madras Vs E.I.D. Parry (India) Ltd., Madras
Supreme Court Of India · (1998) 100 ELT 16 : (1998) 9 SCC 711
Supreme Court28 Sept 1994dismissed
Union of India (UOI) Vs Ghamandiram Kewalji Gowani
Supreme Court Of India · (1994) 3 Crimes 558 : (1994) 55 ECR 214 : (1994) 6 JT 370 : (1994) 4 SCALE 374 : (1995) 1 SCC 40 : (1994) 4 SCR 58 Supp
Smugglers and Foreign Exchange Manipulators (Forfeiture of Property) Act, 1976 — Section 6
Supreme Court28 Sept 1994Allowed
Ali Mustaffa Abdul Rahman Moosa Vs State of Kerala
Supreme Court Of India · AIR 1995 SC 244 : (1995) 1 BLJR 27 : (1994) 3 Crimes 456 : (1994) 6 JT 326 : (1994) 4 SCALE 328 : (1994) 6 SCC 569 : (1994) 4 SCR 52 Supp : (1995) 1 UJ 85
Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 50
Supreme Court28 Sept 1994Partly Allowed
Rajasthan State Electricity Board, Jaipur Vs Narmada Industries
Supreme Court Of India · (1994) 4 SCALE 358 : (1994) 3 SCC 458 Supp : (1994) 2 UJ 618
Constitution of India, 1950 — Article 142
Supreme Court28 Sept 1994Allowed
Tamil Nadu Housing Board Vs Collector of Central Excise, Madras and Another
Supreme Court Of India · (2002) 82 ECC 462 : (1994) ECR 7 : (1994) 74 ELT 9 : (1994) 4 SCALE 388 : (1995) 1 SCC 50 Supp : (1994) 4 SCR 62 Supp
Central Excise Rules, 1944 — Rule 173Factories Act, 1948 — Section 6
Supreme Court27 Sept 1994Dismissed
Union of India (UOI) Vs A.K. Chakraborty
Supreme Court Of India · (1995) 2 SCC 139 Supp
Supreme Court27 Sept 1994Allowed
Union of India (UOI) and Others Vs O.P. Jain and Another
Supreme Court Of India · (1995) 3 SCC 692 Supp
Supreme Court27 Sept 1994dismissed
Commissioner of Income Tax, Gujarat Vs M.R. Doshi (Dead) by Lrs.
Supreme Court Of India · (1995) 211 ITR 1 : (1995) 3 SCC 464 Supp
Income Tax Act, 1961 — Section 64
Supreme Court27 Sept 1994dismissed
Chandigarh Administration Vs K.K. Jerath
Supreme Court Of India · AIR 1995 SC 299 : (1994) 6 JT 315 : (1994) 4 SCALE 319 : (1994) 3 SCC 582 Supp : (1994) 4 SCR 35 Supp : (1995) 1 UPLBEC 526
Supreme Court27 Sept 1994Disposed Of
T.K. Ponnuswamy and others Vs Government of Tamil Nadu and others
Supreme Court Of India · AIR 1994 SC 2775 : (1994) 6 JT 255 : (1994) 4 SCALE 303 : (1994) 3 SCC 376 Supp : (1995) 1 UJ 63
Constitution of India, 1950 — Article 14, 309Tamil Nadu Civil Services Rules — Rule 2, 4
Supreme Court23 Sept 1994Dismissed
Sahakari Khand Udyog Mandali Ltd. Vs State of Gujarat
Supreme Court Of India · (1994) 6 JT 295 : (1994) 4 SCALE 286 : (1995) 1 SCC 8 Supp : (1994) 3 SCR 776 Supp : (1994) 95 STC 572
Bombay Sales Tax Act, 1959 — Section 14B, 2(11), 3(2)Gujarat Sales Tax Act, 1969 — Section 2(10), 3
Supreme Court23 Sept 1994Disposed Of
Indian Express Newspapers (P) Ltd. etc. etc. Vs Union of India and others etc. etc.
Supreme Court Of India · AIR 1995 SC 965 : (1995) 70 FLR 341 : (1995) 1 LLJ 1132 : (1994) 4 SCALE 310 : (1995) 4 SCC 758 Supp : (1995) 4 SCC 758 : (1994) 4 SCR 18 Supp
Constitution of India, 1950 — Article 14, 19(1), 32Working Journalists and Other Newspaper Employees (Conditions of Service) and Miscellaneous Provisions (Amendment) Act, 1989 — Section 2, 3Working Journalists and Other N