Supreme Court09 Sept 1994Dismissed
State of Orissa and Others Vs Joy Prakash Panda and Another
Supreme Court Of India · (1995) LabIC 1598 : (1994) 4 SCALE 331 : (1994) 3 SCC 568 Supp : (1994) 3 SCR 354 Supp
COURT ARCHIVE
Supreme Court Of India judgments, 1994
1,149 judgments · page 19 of 58
Supreme Court09 Sept 1994Disposed Of
Sanjay Dutt Vs State through C.B.I., Bombay
Supreme Court Of India · (1994) 2 ALT(Cri) 573 : (1995) CriLJ 477 : (1994) 3 Crimes 344 : (1994) 5 JT 540 : (1994) 5 SCC 410 : (1994) 3 SCR 263 Supp
Constitution Of India, 1950 — Article 21Terrorist And Disruptive Activities (Prevention) Act, 1987 — Section 1, 2(1), 2(1)(f), 3, 3(1), 4, 5, 6, 7, 8, 9, 10, 11, 12, 13, 14, 15, 16, 17, 18, 19, 20, 20(4), 20(4)(bb), 20(8), 20(8)(b), 21, 21(1)(a), 21(1)(d), 21(1)(c), 21(1)(d), 22, 23, 24, 25, 26, 27, 28, 29, 30Arms Act, 1959 — Section 2(1)(h), 2(1)(i), 7, 11, 24A, 25
Supreme Court09 Sept 1994Allowed
Khedat Mazdoor Chetna Sangath Vs State of M.P. and others
Supreme Court Of India · AIR 1995 SC 31 : (1995) CriLJ 508 : (1994) JLJ 693 : (1994) 6 JT 60 : (1994) 4 SCALE 40 : (1994) 6 SCC 260 : (1994) 2 UJ 771
Constitution of India, 1950 — Article 141, 21Criminal Procedure Code, 1973 (CrPC) — Section 406
Supreme Court09 Sept 1994Allowed
State of U.P. and another Vs Praveen Kumar Sharma and others
Supreme Court Of India · AIR 1995 SC 220 : (1994) 6 JT 113 : (1994) 4 SCALE 173 : (1994) 6 SCC 605 : (1994) 3 SCR 346 Supp : (1995) 1 UPLBEC 135
Dentists Act, 1948 — Section 10AUttar Pradesh State Universities Act, 1973 — Section 28(5)
Supreme Court09 Sept 1994Dismissed
N. Jayalakshmi Ammal and another Vs R. Gopala Pathar and another
Supreme Court Of India · AIR 1995 SC 995 : (1994) 6 JT 19 : (1995) 1 LW 10 : (1994) 4 SCALE 50 : (1995) 1 SCC 27 : (1994) 3 SCR 310 Supp
Evidence Act, 1872 — Section 107, 108
Supreme Court09 Sept 1994Dismissed
Nisar Ahmad and Others Vs State of U.P. and Others
Supreme Court Of India · (1994) 4 SCALE 300 : (1994) 3 SCC 460 Supp : (1994) 3 SCR 357 Supp
Motor Vehicles Act, 1939 — Section 68C, 68D, 68FMotor Vehicles Act, 1988 — Section 100(4)
Supreme Court08 Sept 1994Allowed
K.N. Sreenivasan Vs Flag Officer Commanding-in-Chief, Headquarters, Kochi and Others
Supreme Court Of India · (1996) 7 SCC 73
Supreme Court08 Sept 1994Dismissed
D.C.M. and Another Vs Union of India (UOI) and Another
Supreme Court Of India · (1994) 3 SCC 316 Supp
Supreme Court08 Sept 1994Partly Allowed
Nirmal Lal Gupta Vs State of Orissa
Supreme Court Of India · (1995) 2 SCC 707 Supp
Supreme Court08 Sept 1994Dismissed
State by Special Police Establishment Vs D. Krishnamurthy
Supreme Court Of India · (1996) 7 SCC 109
Prevention of Corruption Act, 1947 — Section 5(1)(d)
Supreme Court08 Sept 1994Dismissed
Union of India (UOI) and Another Vs Amardeep Trading Company and Others
Supreme Court Of India · (1995) 4 SCC 680 Supp
Supreme Court08 Sept 1994Disposed Of
P.N. Raghava Panicker Vs State of Kerala
Supreme Court Of India · (1995) CriLJ 1463 : AIR 1995 SC 1001
Penal Code, 1860 (IPC) — Section 161
Supreme Court08 Sept 1994
Rakesh Chandra Narayan Vs State of Bihar and others
Supreme Court Of India · AIR 1995 SC 208 : (1995) 1 BLJR 62 : (1994) 6 JT 30 : (1996) 8 SCALE 33 : (1994) 3 SCALE 1034 : (1994) 3 SCC 478 Supp
Ranchi Manasik Arogyashala Rules, 1994 — Rule 4, 5
Supreme Court08 Sept 1994
Aman Hingorani Vs Union of India and Others
Supreme Court Of India · AIR 1995 SC 215 : (1994) 6 JT 388 : (1994) 3 SCALE 1029 : (1994) 3 SCC 601 Supp : (1995) 1 UJ 93
Agra Manasik Arogyashala Rules, 1994 — Rule 4, 5
Supreme Court08 Sept 1994Dismissed
University of Delhi Vs Raj Singh and others
Supreme Court Of India · AIR 1995 SC 336 : (1994) 6 JT 1 : (1994) 4 SCALE 10 : (1994) 3 SCC 516 Supp : (1994) 3 SCR 217 Supp : (1994) 3 SLJ 116 : (1994) 2 UJ 753
Constitution of India, 1950 — Article 14, 16(1), 254(1), 371Delhi University Act, 1922 — Section 2University Grants Commission Act, 1956 — Section 12A(2), 13, 14, 2, 20
Supreme Court08 Sept 1994Dismissed
Gauri Shanker and others Vs Union of India and others
Supreme Court Of India · AIR 1995 SC 55 : (1994) 5 JT 634 : (1994) 4 SCALE 29 : (1994) 6 SCC 349 : (1994) 3 SCR 244 Supp : (1994) 2 UJ 679
Constitution of India, 1950 — Article 14, 21Delhi Rent Control Act, 1958 — Section 2
Supreme Court08 Sept 1994Allowed
Anup Engineering Ltd. Vs Shreenarayan Kanaiyalal
Supreme Court Of India · (1996) 2 LLJ 751
Supreme Court08 Sept 1994Disposed Of
Supreme Court Legal Aid Committee Vs State of M.P. and Others Kamini Devi Vs Union of India (UOI)
Supreme Court Of India · AIR 1995 SC 204 : (1994) 6 JT 40 : (1994) 3 SCALE 1042 : (1994) 3 SCC 489 Supp : (1994) 2 UJ 623
Supreme Court07 Sept 1994Allowed
V. Veeramani Vs Management of Madurai District Cooperative Supply and Marketing Society Ltd. and Another
Supreme Court Of India · (1995) 3 SCC 557 Supp
Supreme Court07 Sept 1994Dismissed
Birma Devi (Smt) and Others Vs Seth Pyare Lal (Dead) by Lrs.
Supreme Court Of India · (1995) 3 SCC 695 Supp