Supreme Court07 Sept 1994Dismissed
Nav Bharat Construction Co. Vs State of Rajasthan and Others
Supreme Court Of India · (1996) 7 SCC 83
COURT ARCHIVE
Supreme Court Of India judgments, 1994
1,149 judgments · page 20 of 58
Supreme Court07 Sept 1994allowed
Nita Taneja (Smt) Vs Asstt. Controller and Another
Supreme Court Of India · (1995) 123 CTR 592 : (1995) 211 ITR 462 : (1995) 3 SCC 206 Supp
Estate Duty Act, 1953 — Section 61
Supreme Court07 Sept 1994allowed
State of A.P. and Others Vs Anupama Minerals and Others
Supreme Court Of India · (1994) 6 JT 577 : (1994) 4 SCALE 514 : (1995) 2 SCC 117 Supp : (1994) 3 SCR 214 Supp
Forest (Conservation) Act, 1980 — Section 2
Supreme Court07 Sept 1994Dismissed
Sukhpal Singh and Others Vs Punjab State Agrl. Marketing Board and Others
Supreme Court Of India · (1994) 4 SCALE 285 : (1994) 6 SCC 320 : (1994) 3 SCR 204 Supp : (1995) 1 UJ 43
Supreme Court07 Sept 1994allowed
Radhika (Smt) Vs Aghnu Ram Mahto
Supreme Court Of India · (1994) 3 ALT 39 : (1996) 1 DMC 46 : (1998) 232 ITR 898 : (1995) 1 JT 18 : (1995) 1 KLT 403 : (1995) 109 PLR 243 : (1994) 4 SCALE 273 : (1994) 5 SCC 761 : (1994) 3 SCC 761 : (1994) 3 SCR 207 Supp : (1995) 1 UJ 56
Hindu Succession Act, 1956 — Section 15(2)
Supreme Court07 Sept 1994Dismissed
Thakur Kishan Singh (dead) Vs Arvind Kumar
Supreme Court Of India · AIR 1995 SC 73 : (1998) 1 CTC 241 : (1995) JLJ 1 : (1997) 10 JT 611 : (1994) 4 SCALE 176 : (1994) 6 SCC 591 : (1994) 3 SCR 199 Supp : (1995) 1 UJ 401
Constitution of India, 1950 — Article 136Registration Act, 1908 — Section 47Transfer of Property Act, 1882 — Section 107, 117
Supreme Court07 Sept 1994Dismissed
Labanya Bala Devi (Smt) Vs State of Bihar Patna Secretariat, Patna and Another
Supreme Court Of India · (1994) 7 JT 157 : (1994) 4 SCALE 590 : (1994) 3 SCC 725 Supp : (1994) 3 SCR 210 Supp
Bihar Land Reforms Act, 1950 — Section 4, 6(1)
Supreme Court06 Sept 1994Allowed
Devki Nandan Verma Vs State of Haryana and Another
Supreme Court Of India · (1995) 3 SCC 332 Supp
Supreme Court06 Sept 1994Allowed
Rambhai Lallubhai Patel and Others Vs Bai Kamla and Others
Supreme Court Of India · (1995) 3 SCC 615 Supp
Supreme Court06 Sept 1994Allowed
Chandigarh Administration Vs Anita Sood (Smt) and Others
Supreme Court Of India · (1995) 3 SCC 613 Supp
Supreme Court06 Sept 1994allowed
Banaras Hindu University and Another Vs Dr N.N. Pandita
Supreme Court Of India · (1994) 5 JT 537 : (1994) 3 SCALE 1001 : (1994) 3 SCC 303 Supp : (1994) 2 UJ 634 : (1994) 3 UPLBEC 1886
Supreme Court06 Sept 1994allowed
Dalip Chand and Others Vs Union of India (UOI) and Others
Supreme Court Of India · (1995) 2 JT 448 : (1995) 110 PLR 284 : (1994) 4 SCALE 587 : (1995) 1 SCC 233 Supp : (1994) 3 SCR 192 Supp
Supreme Court06 Sept 1994allowed
N. Nagendra Rao and Co. Vs State of Andhra Pradesh
Supreme Court Of India · AIR 1994 SC 2663 : (1994) 5 JT 572 : (1994) 3 SCALE 977 : (1994) 6 SCC 205 : (1994) 3 SCR 144 Supp
Constitution of India, 1950 — Article 133(1), 300Criminal Procedure Code, 1973 (CrPC) — Section 523, 54(1)Essential Commodities Act, 1955 — Section 2, 3, 6A, 7
Supreme Court06 Sept 1994Allowed
State of Orissa Vs Dr. Sivasankar Lal Bajoria and Another
Supreme Court Of India · AIR 1995 SC 334 : (1994) 4 SCALE 57 : (1994) 3 SCC 434 Supp : (1994) 3 SCR 188 Supp : (1994) 3 SLJ 135
Supreme Court06 Sept 1994Allowed
Bharat Coking Coal Ltd. Vs Steel Abrasers and Allied Products Ltd.
Supreme Court Of India · AIR 1995 SC 247 : (1994) 6 JT 282 : (1995) 2 PLJR 16 : (1994) 4 SCALE 100 : (1994) 3 SCC 361 Supp : (1994) 3 SCR 118 Supp
Companies Act, 1956 — Section 617Constitution of India, 1950 — Article 12Defence of India Rules, 1962 — Rule 31(2), 81(2)
Supreme Court06 Sept 1994Dismissed
P.C. Prema Vs A.P. Sreekumar
Supreme Court Of India · AIR 1995 SC 1000
Madras Marumakkathayam Act, 1932 — Section 4, 7
Supreme Court06 Sept 1994Allowed
High Court of M.P. Vs Mahesh Prakash and others
Supreme Court Of India · AIR 1994 SC 2595 : (1995) JLJ 205 : (1994) 5 JT 620 : (1995) 2 LLJ 48 : (1994) 3 SCALE 968 : (1995) 1 SCC 203 : (1994) 3 SCR 128 Supp : (1994) 3 SLJ 161 : (1994) 2 UJ 742 : (1995) 1 UPLBEC 1
Constitution of India, 1950 — Article 133, 136, 226, 235
Supreme Court06 Sept 1994Allowed
Cosmic Dye Chemical Vs Collector of Central Excise, Bombay
Supreme Court Of India · (1994) 48 ECC 55 : (1995) 75 ELT 721 : (1995) 6 SCC 117 : (1994) 95 STC 604
Central Excises and Salt Act, 1944 — Section 11A, 2
Supreme Court06 Sept 1994Allowed
Karnail Singh Vs State of Punjab and Another
Supreme Court Of India · (1994) 6 JT 583 : (1995) 2 LLJ 296 : (1994) 4 SCALE 558 : (1994) 3 SCC 724 Supp : (1994) 3 SCR 196 Supp : (1995) 1 UPLBEC 133
Supreme Court06 Sept 1994
Asstt. Commissioner (Intelligence) IV, Hyderabad Vs Nandanam Construction Co. and Others
Supreme Court Of India · (1994) 48 ECC 77 : (1995) 1 SCALE 76 : (1995) 2 SCC 370 Supp : (1994) 95 STC 601
Andhra Pradesh General Sales Tax Act, 1957 — Section 6AKerala General Sales Tax Act, 1963 — Section 5A(1)Madhya Pradesh General Sales Tax Act, 1958 — Section 7