Supreme Court14 Dec 1994Allowed
Ishwari Devi (Smt) Vs Sarla Devi (Smt) and Others
Supreme Court Of India · (1995) 1 JT 175 : (1994) 5 SCALE 291 : (1995) 2 SCC 86 Supp : (1994) 6 SCR 583 Supp
COURT ARCHIVE
Supreme Court Of India judgments, 1994
1,149 judgments · page 2 of 58
Supreme Court14 Dec 1994Allowed
A.E. Rani Vs V.S.R. Sarma and Others
Supreme Court Of India · (1995) 19 ACR 17 : (1995) 2 DMC 163 : (1995) 1 JT 351 : (1994) 5 SCALE 275 : (1995) 1 SCC 627 : (1994) 6 SCR 596 Supp : (1995) 1 UJ 440
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 380
Supreme Court13 Dec 1994dismissed
R.B. Tunki Sah Baidyanath Pd., Saraiyaganj, Muzaffarpur Vs Commissioner of Income Tax, Bihar-I, Patna
Supreme Court Of India · (1995) 126 CTR 262 : (1995) 212 ITR 632 : (1996) 7 SCC 93 : (1995) 80 TAXMAN 71
Hindu Womens Right to Property Act, 1937 — Section 171(1), 171(3)
Supreme Court13 Dec 1994dismissed
V. Lakshmanan Vs B.R. Mangalagiri and Others
Supreme Court Of India · (1995) 1 BC 315 : (1995) 1 DMC 213 : (1995) 2 JT 105 : (1995) 1 SCALE 51(1) : (1995) 2 SCC 33 Supp : (1994) 6 SCR 561 Supp : (1995) 1 UJ 685
Hindu Minority and Guardianship Act, 1956 — Section 8
Supreme Court13 Dec 1994Disposed Of
Krishi Utpadan Mandi Samiti and Another Vs Makrand Singh and Others
Supreme Court Of India · (1995) 1 JT 487 : (1995) 110 PLR 170 : (1995) 1 SCALE 48 : (1995) 2 SCC 497 : (1994) 6 SCR 255 Supp
Land Acquisition Act, 1894 — Section 6, 6(1), 6(2), 6(4)
Supreme Court13 Dec 1994Disposed Of
Subhash Chandra Verma and others, etc. Vs State of Bihar and others, etc. In the matter of: Intervenors: Binod Kumar and others
Supreme Court Of India · AIR 1995 SC 904 : (1995) 70 FLR 487 : (1995) 1 JT 331 : (1995) 1 PLJR 39 : (1994) 5 SCALE 237 : (1995) 1 SCC 325 Supp : (1994) 6 SCR 507 Supp : (1995) 2 SLJ 41
Constitution of India, 1950 — Article 226
Supreme Court13 Dec 1994Allowed
M/s. Subhash Aggarwal Agencies Vs M/s. Bhilwara Synthetics Ltd. and others
Supreme Court Of India · AIR 1995 SC 947 : (1995) 1 ARBLR 326 : (1995) 1 JT 392 : (1994) 5 SCALE 228 : (1995) 1 SCC 371 : (1994) 6 SCR 530 Supp
Arbitration Act, 1940 — Section 12(2), 5Australian Arbitration Act, 1902 — Section 19Delhi Hindustani Mercantile Association Rules — Rule 10, 37
Supreme Court13 Dec 1994Dismissed
Central Coalfields Ltd. Vs State of M.P. and Others
Supreme Court Of India · (1995) JLJ 93 : (1995) 1 JT 561 : (1995) 1 SCALE 13 : (1995) 2 SCC 11 : (1994) 6 SCR 554 Supp
Mines and Minerals (Development and Regulation) Act, 1957 — Section 25
Supreme Court13 Dec 1994Allowed
Bombay Metropolitan Region Development Authority, Bombay Vs Gokak Patel Volkart Ltd. and Others
Supreme Court Of India · (1995) 1 JT 155 : (1994) 5 SCALE 256 : (1995) 1 SCC 642 : (1994) 6 SCR 485 Supp
Bombay Metropolitan Region Development Authority Act, 1974 — Section 13(3)Bombay Municipal Corporation Act, 1888 — Section 344, 345Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13
Supreme Court13 Dec 1994Dismissed
Gurdev Singh and another Vs State of Punjab
Supreme Court Of India · AIR 1995 SC 2335 : (1996) 3 SCALE 102
Criminal Procedure Code, 1973 (CrPC) — Section 151Penal Code, 1860 (IPC) — Section 302, 34
Supreme Court13 Dec 1994Allowed
State of Orissa Vs Union of India (UOI) and Another
Supreme Court Of India · (1995) 1 JT 325 : (1994) 5 SCALE 219 : (1995) 2 SCC 154 Supp : (1994) 6 SCR 498 Supp : (1995) 1 UJ 701
Constitution of India, 1950 — Article 226Mineral Concession Rules, 1960 — Rule 24, 24(3), 54, 54(1)
Supreme Court13 Dec 1994Dismissed
Liberty Oil Mills (P) Ltd., Bombay Vs Collector of Central Excise, Bombay Liberty Oil Mills (P) Ltd. Vs Collector of Central Excise, Navprabhat Chambers, Dadar (West), Bombay
Supreme Court Of India · (1995) ECR 417 : (1995) 75 ELT 13 : (1994) 5 SCALE 224 : (1995) 1 SCC 451 : (1994) 6 SCR 547 Supp
Supreme Court13 Dec 1994Dismissed
M.R. Gopalakrishnan Vs Thachady Prabhakaran and Others
Supreme Court Of India · (1995) 1 JT 202 : (1994) 5 SCALE 192 : (1995) 2 SCC 101 Supp : (1994) 6 SCR 460 Supp
Conduct of Elections Rules, 1961 — Rule 54A(4), 63Representation of the People Act, 1951 — Section 116A, 94
Supreme Court12 Dec 1994Disposed Of
Unique Construction Corporation Vs City and Industrial Development Corporation of Maharashtra Ltd.
Supreme Court Of India · (1996) 7 SCC 66
Supreme Court12 Dec 1994Dismissed
Hans Raj and Others Vs State of Punjab Hans Raj and Others Vs Gurcharan Singh and Others
Supreme Court Of India · (1994) 5 SCALE 216 : (1995) 1 SCC 405 Supp : (1995) 1 UJ 150
Supreme Court12 Dec 1994Partly Allowed
Balraj Vs State of U.P.
Supreme Court Of India · (1994) ACR 327 : AIR 1995 SC 1935 : (1994) 2 ALT(Cri) 342 : (1995) CriLJ 3217 : (1994) 2 Crimes 87 : (1994) 3 JT 649 : (1994) 2 SCALE 518 : (1994) 4 SCC 29
Penal Code, 1860 (IPC) — Section 302, 307
Supreme Court12 Dec 1994Disposed Of
H.B. Usha (Smt) Vs D.S. Ramachandra
Supreme Court Of India · (1995) 2 JT 89 : (1994) 5 SCALE 342 : (1995) 2 SCC 49 Supp : (1994) 6 SCR 456 Supp
Supreme Court09 Dec 1994Allowed
Quality Steel Tubes (P) Ltd. Vs Collector of Central Excise, U.P.
Supreme Court Of India · (1996) 53 ECC 96 : (1995) ECR 209 : (1995) 75 ELT 17 : (1995) 1 JT 99 : (1994) 5 SCALE 183 : (1995) 2 SCC 372 : (1994) 6 SCR 439 Supp
Central Excises and Salt Act, 1944 — Section 2, 3
Supreme Court09 Dec 1994Allowed
State of Punjab Vs Avtar Singh and Others
Supreme Court Of India · (1994) 5 SCALE 329 : (1995) 1 SCC 383 : (1994) 6 SCR 450 Supp : (1995) 1 UJ 256
Civil Procedure Code, 1908 (CPC) — Section 151, 152Land Acquisition Act, 1894 — Section 18, 23, 28, 4
Supreme Court09 Dec 1994Disposed Of
Karsondas Virji Thakkar and Another Vs Jagannath Sowar Vaity and Others
Supreme Court Of India · (1997) 10 JT 616 : (1994) 5 SCALE 341 : (1995) 2 SCC 47 Supp : (1994) 6 SCR 453 Supp