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Supreme Court Of India judgments, 1994

1,149 judgments · page 25 of 58

Supreme Court10 Aug 1994Dismissed

Amrutlal Someshwar Joshi Vs State of Maharashtra

Supreme Court Of India · AIR 1994 SC 2516 : (1995) CriLJ 400 : (1994) 3 Crimes 197 : (1994) 5 JT 25 : (1994) 3 SCALE 721 : (1994) 6 SCC 186 : (1994) 2 SCR 510 Supp : (1994) 2 UJ 538

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 394
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Supreme Court10 Aug 1994Allowed

Municipal Corporation of Delhi Vs C.L. Batra

Supreme Court Of India · (1994) 5 JT 241 : (1994) 3 SCALE 719 : (1994) 5 SCC 355 : (1994) 2 SCR 504 Supp

Constitution of India, 1950 — Article 226Delhi Municipal Corporation Act, 1957 — Section 170
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Supreme Court10 Aug 1994Allowed

J.R. Kapoor Vs Micronix India

Supreme Court Of India · (1994) 2 ARBLR 274 : (1994) 5 JT 37 : (1994) 3 SCALE 732 : (1994) 3 SCC 215 Supp : (1994) 2 SCR 567 Supp : (1994) 2 UJ 717

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Supreme Court09 Aug 1994Disposed Of

Laxmi Devi (Smt) Vs Satya Narayan and Others

Supreme Court Of India · (1995) 19 ACR 313 : (1995) 1 DMC 298 : (1994) 5 JT 317 : (1995) 1 LW(Cri) 8 : (1995) 1 PLJR 4 : (1994) 3 SCALE 716 : (1994) 5 SCC 545 : (1994) 2 SCR 490 Supp : (1994) 2 UJ 455

Constitution of India, 1950 — Article 142Penal Code, 1860 (IPC) — Section 494
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Supreme Court09 Aug 1994

Surya Prakash Sharma Vs State of U.P. and Others

Supreme Court Of India · (1995) 19 ACR 315 : (1995) CriLJ 2657 : (1994) 3 Crimes 228 : (1994) 5 JT 102 : (1994) 3 SCALE 710 : (1994) 3 SCC 195 Supp : (1994) 2 SCR 486 Supp : (1994) 2 UJ 429

National Security Act, 1980 — Section 3(3)
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Supreme Court08 Aug 1994Dismissed

P. Chinnanna and Others Vs State of A.P. and Others

Supreme Court Of India · (1994) 5 JT 320 : (1994) 3 SCALE 688 : (1994) 5 SCC 486 : (1994) 2 SCR 426 Supp

Constitution of India, 1950 — Article 136, 226Land Acquisition (Amendment) Act, 1984 — Section 4(1), 5ALand Acquisition Act, 1894 — Section 6, 6(1)
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Supreme Court05 Aug 1994allowed

Bhagwan Shukla Vs Union of India and others

Supreme Court Of India · AIR 1994 SC 2480 : (1994) 5 JT 253 : (1994) LabIC 2493 : (1995) 2 LLJ 726 : (1995) 1 PLJR 6 : (1994) 3 SCALE 694 : (1994) 6 SCC 154 : (1994) 2 SCR 419 Supp : (1995) 2 SLJ 30

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Supreme Court05 Aug 1994Disposed Of

Sukalu Ram Gond Vs State of M.P. and Others

Supreme Court Of India · (1994) 3 ALT 28 : (1994) 2 ARBLR 254 : (1994) JLJ 663 : (1994) 5 JT 331 : (1994) 3 SCALE 764 : (1994) 5 SCC 570 : (1994) 3 SCC 570 : (1994) 2 SCR 421 Supp : (1994) 2 UJ 793

Arbitration Act, 1940 — Section 30
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Supreme Court03 Aug 1994Dismissed

S.K. Mukherjee Vs Union of India and another

Supreme Court Of India · AIR 1994 SC 2485 : (1994) 5 JT 19 : (1994) LabIC 2502 : (1994) 3 SCALE 646 : (1994) 5 SCC 498 : (1994) 2 SCR 395 Supp : (1994) 2 UJ 372 : (1994) 3 UPLBEC 1921

Civil Defence Act, 1968 — Section 20, 3, 4(1), 5, 6Civil Defence Regulations, 1968 — Regulation 13, 14, 4, 7, 8Constitution of India, 1950 — Article 14, 16, 21
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