Supreme Court Of India Judgments 1994 — Page 18

Supreme Court15 Sept 1994dismissed

Managing Director, etc. Vs K. Ramachandra Naidu and Another

Supreme Court Of India · (1995) 1 ACC 106 : AIR 1995 SC 316 : (1994) 2 LW 738 : (1994) 4 SCALE 148 : (1994) 6 SCC 339 : (1994) 3 SCR 583 Supp : (1994) WritLR 819

Motor Vehicles Act, 1939 — Section 68

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Supreme Court15 Sept 1994Allowed

Supreme Court Bar Association and Others Vs State of U.P. and Others

Supreme Court Of India · (1995) 2 SCALE 241 : (1995) 5 SCC 770

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Supreme Court14 Sept 1994allowed

Union Bank of India Vs Chandrakant Gordhandas Shah

Supreme Court Of India · (1994) 6 JT 47 : (1994) 4 SCALE 94 : (1994) 6 SCC 271 : (1994) 3 SCR 542 Supp : (1995) 1 UJ 72

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 15A

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Supreme Court14 Sept 1994Allowed

The State Trading Corporation of India Ltd. Vs Jainsons Clothing Corporation and another

Supreme Court Of India · AIR 1994 SC 2778 : (1995) 1 ARBLR 351 : (1996) 1 BC 27 : (1996) 85 CompCas 470 : (1995) 5 JT 403 : (1995) 2 MLJ 89 : (1995) 109 PLR 287 : (1994) 4 SCALE 332 : (1994) 6 SCC 597 : (1994) 3 SCR 527 Supp

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Contract Act, 1872 — Section 126, 17

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Supreme Court14 Sept 1994Disposed Of

Novopan India Ltd., Hyderabad Vs Collector of Central Excise and Customs, Hyderabad

Supreme Court Of India · (2003) 90 ECC 628 : (1994) 73 ELT 769 : (1994) 6 JT 80 : (1994) 4 SCALE 122 : (1994) 3 SCC 606 Supp : (1994) 3 SCR 549 Supp

Central Excise Rules, 1944 — Rule 173B, 8(1)Constitution of India, 1950 — Article 136

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Supreme Court14 Sept 1994Dismissed

Jayesh Containers Vs Collector of Central Excise, Baroda and Others

Supreme Court Of India · (1996) 84 ELT 7 : (1998) 8 SCC 666

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Supreme Court14 Sept 1994Allowed

Commissioner of Income Tax, Hyderabad Vs M/s. P.J. Chemicals Ltd. Janak Steel Tubes Pvt. Ltd. Vs Commissioner of Income Tax

Supreme Court Of India · AIR 1994 SC 2727 : (1994) 121 CTR 201 : (1994) 210 ITR 830 : (1994) 6 JT 330 : (1995) 1 KLT 144 : (1994) 4 SCALE 337 : (1994) 3 SCC 535 Supp : (1994) 3 SCR 561 Supp

Income Tax Act, 1961 — Section 256(1), 28, 29, 30, 31

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Supreme Court13 Sept 1994dismissed

T.R. Kothandaraman and Others Vs Tamil Nadu Water Supply and Drainage BD and Others

Supreme Court Of India · (1995) 70 FLR 138 : (1994) 6 JT 157 : (1994) 4 SCALE 115 : (1994) 6 SCC 282 : (1994) 3 SCR 513 Supp : (1994) 3 SLJ 109 : (1995) 1 UJ 47

Constitution of India, 1950 — Article 14, 16, 21Tamil Nadu Agricultural Engineering Service Special Rules — Rule 2Tamil Nadu Water Supply and Drainage Board Employees (Discipline and Appeal) Regulations, 1972 — Regu

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Supreme Court13 Sept 1994dismissed

Smt. Rama Dubey (dead) by L.Rs. Vs Deputy Director of Consolidation and others

Supreme Court Of India · AIR 1995 SC 1010 : (1995) 1 BLJR 55 : (1995) 1 JT 59 : (1994) 4 SCALE 666 : (1995) 2 SCC 128 Supp : (1994) 3 SCR 538 Supp

Limitation Act, 1963 — Section 5

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Supreme Court13 Sept 1994Allowed

Syndicate Bank and another Vs K. Umesh Nayak

Supreme Court Of India · AIR 1995 SC 319 : (1994) 6 JT 166 : (1994) 4 SCALE 68 : (1994) 5 SCC 572 : (1994) 3 SCR 491 Supp : (1994) 3 SLJ 213 : (1995) 1 UJ 99

Constitution of India, 1950 — Article 142Industrial Disputes (Central) Rules, 1957 — Rule 41, 58.4Industrial Disputes Act, 1947 — Section 12, 18(1), 2, 22, 23

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Supreme Court12 Sept 1994Disposed Of

Shyama Devi (Smt) and Others Vs Manju Shukla (Mrs) and Another

Supreme Court Of India · (1995) 1 ALT 57 : (1995) 1 BLJR 115 : (1995) 1 DMC 1 : (1994) 5 JT 665 : (1994) 4 SCALE 36 : (1994) 6 SCC 342 : (1994) 3 SCR 362 Supp : (1995) 1 UJ 30

Hindu Succession Act, 1956 — Section 6

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Supreme Court12 Sept 1994Disposed Of

Chairman, Puri Gramya Bank and Another Vs Ananda Chandra Das and Others

Supreme Court Of India · (1995) LabIC 342 : (1994) 4 SCALE 307 : (1994) 6 SCC 301 : (1994) 3 SCR 489 Supp

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Supreme Court12 Sept 1994Dismissed

Chandra Gupta, I.F.S. Vs The Secretary, Govt. of India, Ministry of Environment and Forests and others

Supreme Court Of India · AIR 1995 SC 44 : (1995) 70 FLR 90 : (1994) 6 JT 132 : (1994) 4 SCALE 82 : (1995) 1 SCC 23 : (1994) 3 SCR 370 Supp : (1994) 3 SLJ 69

Indian Forest Service (Recruitment) Rules, 1966 — Rule 4, 4(a)Indian Forest Service (Pay) Rules, 1968 — Rule 3(3)All India Services (Confidential Rolls) Rules, 1970 — Rule 8, 9

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Supreme Court12 Sept 1994Allowed

Union of India Vs K.B. Khare and others

Supreme Court Of India · AIR 1995 SC 771 : (1995) 70 FLR 146 : (1994) 6 JT 124 : (1995) LabIC 1063 : (1995) 2 LLJ 370 : (1994) 4 SCALE 108 : (1994) 3 SCC 502 Supp : (1994) 3 SCR 393 Supp : (1994) 3 SLJ 102

Constitution of India, 1950 — Article 14, 15, 16, 226, 227

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Supreme Court12 Sept 1994Disposed Of

K.S. Paripoornan Vs State of Kerala and Others

Supreme Court Of India · AIR 1995 SC 1012 : (1994) 6 JT 182 : (1996) 7 KarLJ 299 : (1994) 4 SCALE 192 : (1994) 5 SCC 593 : (1994) 3 SCR 405 Supp

Civil Procedure Code, 1908 (CPC) — Section 2, 54Constitution of India, 1950 — Article 31A, 341Defective Premises Act, 1972 — Section 1(1)

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Supreme Court09 Sept 1994Disposed Of

Legal Aid and Advice center Vs State of T.N. and Others

Supreme Court Of India · (1995) 3 SCC 702 Supp

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Supreme Court09 Sept 1994allowed

State of Goa and Others Vs A.H. Jaffar and Sons

Supreme Court Of India · AIR 1995 SC 333 : (1994) 4 SCALE 146 : (1996) 7 SCC 79 : (1994) 3 SCC 651 Supp : (1994) 3 SCR 259 Supp : (1995) 1 UJ 57

Constitution of India, 1950 — Article 226Mineral Concession Rules, 1960 — Rule 54Mines and Minerals (Development and Regulation) Act, 1957 — Section 10(3), 26

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Supreme Court09 Sept 1994allowed

Havildar Clerk Hans Raj Sharma Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 1994 SC 2687 : (1994) 6 JT 251 : (1995) 1 LLJ 1164 : (1994) 4 SCALE 105 : (1994) 3 SCC 498 Supp : (1994) 3 SCR 339 Supp : (1994) 3 SLJ 131

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Supreme Court09 Sept 1994Disposed Of

Bloom Dekor Limited Vs Subhash Himatlal Desai and Others Bloom Dekor Limited and Another Vs Arvind B. Sheth and Others

Supreme Court Of India · (1995) 82 CompCas 591 : (1994) 6 JT 89 : (1994) 4 SCALE 60 : (1994) 6 SCC 322 : (1994) 3 SCR 322 Supp

Companies Act, 1956 — Section 73Constitution of India, 1950 — Article 136

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Supreme Court09 Sept 1994Dismissed

Ashok Kumar and Others Vs Delhi Development Authority

Supreme Court Of India · (1994) 6 JT 268 : (1994) 4 SCALE 59 : (1994) 6 SCC 97 : (1994) 3 SCR 337 Supp

Constitution of India, 1950 — Article 136, 32

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Supreme Court Of India judgments, 1994