Supreme Court26 Jul 1994Allowed
Singh Ram alias Singha Vs State of Haryana
Supreme Court Of India · (1995) 4 SCC 646 Supp
COURT ARCHIVE
Supreme Court Of India judgments, 1994
1,149 judgments · page 27 of 58
Supreme Court26 Jul 1994Allowed
Parinbanu Pestonji Mehta Vs Meganbhai Dahyabhai Patel and Others
Supreme Court Of India · (1994) 2 SCC 689 Supp
Bombay Rents, Hotel and Lodging House Rates Control (Amendment) Ordinance, 1959 — Section 12
Supreme Court26 Jul 1994Dismissed
Iqbal Singh Vs Avtar Singh and Others
Supreme Court Of India · (1994) 5 JT 350 : (1994) 3 SCALE 558 : (1994) 2 SCC 746 Supp : (1994) 2 SCR 258 Supp : (1994) 2 UJ 461
Representation of the People Act, 1951 — Section 100, 100(1), 123, 123(1), 83
Supreme Court26 Jul 1994Dismissed
Principal, Industrial Training Institute, Ghazipur and Others Vs Abhay Kumar Srivastava
Supreme Court Of India · (1996) 2 LLJ 684 : (1995) 4 SCC 617 Supp
Constitution of India, 1950 — Article 226
Supreme Court26 Jul 1994dismissed
Hindustan Lever Limited Vs B.N. Dongre and Others
Supreme Court Of India · AIR 1995 SC 817 : (1994) 4 JT 599 : (1994) 3 SCALE 529 : (1994) 6 SCC 157 : (1994) 2 SCR 217 Supp
Constitution of India, 1950 — Article 136, 226Industrial Disputes Act, 1947 — Section 10(2), 15, 9A
Supreme Court26 Jul 1994Allowed
Director, Central Plantation Crops Research Institute, Kesaragod and Others Vs M. Purushothaman and Others
Supreme Court Of India · AIR 1994 SC 2541 : (1994) 3 SCALE 604 : (1995) 4 SCC 633 Supp : (1994) 2 SCR 267 Supp : (1994) 3 SLJ 237
Supreme Court26 Jul 1994Dismissed
Maj. (Retd.) Hari Chand Pahwa Vs Union of India (UOI) and Another
Supreme Court Of India · (1995) 4 SCALE 552 : (1995) 1 SCC 221 Supp
Army Act, 1950 — Section 123
Supreme Court26 Jul 1994Dismissed
Tata Cellular Vs Union of India
Supreme Court Of India · AIR 1996 SC 11 : (1994) 4 JT 532 : (1994) 6 SCC 651 : (1994) 2 SCR 122 Supp
U.K. Telecommunications Act, 1984 — Section 7Code Of Criminal Procedure, 1973 — Section 482Indian Telegraphs Act, 1885 — Section 3(6)
Supreme Court26 Jul 1994Allowed
Carmel Book Stall Vs Dy. Commissioner of Sales Tax
Supreme Court Of India · AIR 1995 SC 366 : (1994) 5 JT 283 : (1994) 2 KLT 610 : (1994) 3 SCALE 664 : (1994) 3 SCC 241 Supp : (1994) 2 SCR 274 Supp : (1994) 95 STC 306
Kerala General Sales Tax Act, 1963 — Section 10
Supreme Court25 Jul 1994Dismissed
Ramesh Motiram Ramchandani Vs Union of India (UOI) and Others
Supreme Court Of India · (1995) 2 SCC 54 Supp
Supreme Court25 Jul 1994Disposed Of
State of Rajasthan and Others Vs Mohan Singh
Supreme Court Of India · (1995) 2 SCC 69 Supp
Supreme Court22 Jul 1994allowed
Union of India (UOI) and Others Vs Dr Arun Kumar Sharma
Supreme Court Of India · (1994) 3 SCALE 441 : (1994) 3 SCC 154 Supp : (1994) 2 UJ 426
Supreme Court22 Jul 1994Dismissed
Organon (India) Ltd. (Now known as INFAR (India) Ltd. and another Vs The Collector of Exise and others
Supreme Court Of India · AIR 1994 SC 2489 : (1994) 4 JT 438 : (1994) 3 SCALE 421 : (1995) 1 SCC 53 Supp : (1995) 1 SCC 53 : (1994) 2 SCR 50 Supp
Central Sales Tax Act, 1956 — Section 5Constitution of India, 1950 — Article 141, 245, 301, 303, 305Dangerous Drugs (Import, Export and Transshipment) Rules, 1957 — Rule 10, 11, 12, 13, 14
Supreme Court22 Jul 1994Dismissed
Premji Ratansey Shah and Others Vs Union of India (UOI) and Others
Supreme Court Of India · (1994) 3 ALT 25 : (1994) 2 LW 735 : (1994) 3 SCALE 562 : (1994) 5 SCC 547 : (1994) 2 SCR 117 Supp : (1991) 2 SCR 745 : (1994) 2 UJ 385
Specific Relief Act, 1963 — Section 38, 39, 41
Supreme Court22 Jul 1994Allowed
Bihar Public Service Commission and Another Vs Dr Shiv Jatan Thakur and Others
Supreme Court Of India · AIR 1994 SC 2466 : (1995) 1 BLJR 688 : (1994) 4 JT 681 : (1994) 2 LW 700 : (1995) 1 PLJR 21 : (1994) 3 SCALE 465 : (1994) 3 SCC 220 Supp : (1994) 2 SCR 94 Supp : (1994) WritLR 881
Bihar Public Service Commission (Conditions of Service) Regulations, 1960 — Regulation 2, 3, 4, 8Constitution of India, 1950 — Article 14, 16, 215, 226, 315
Supreme Court22 Jul 1994Dismissed
Dewan Chand Bhalla Vs Dr Ashok Kumar Bhoil
Supreme Court Of India · AIR 1995 SC 10 : (1994) 4 JT 591 : (1994) 3 SCALE 452 : (1994) 5 SCC 445 : (1994) 2 SCR 86 Supp : (1994) 2 UJ 400
Himachal Pradesh Urban Rent Control Act, 1971 — Section 14(3)Himachal Pradesh Urban Rent Control Act, 1987 — Section 14(3)
Supreme Court22 Jul 1994Allowed
Union of India (UOI) and Others Vs Surendra Mohan Arora and Others
Supreme Court Of India · (1994) 5 JT 405 : (1995) 1 LLJ 66 : (1994) 3 SCALE 444 : (1994) 3 SCC 166 Supp : (1994) 2 SCR 79 Supp : (1995) 1 SLJ 66 : (1994) 2 UJ 446 : (1995) 1 UPLBEC 33
Ordnance Factories (Recruitment and Conditions of Services of Class III Personnel) Rules, 1956 — Rule 11, 12, 7, 8
Supreme Court21 Jul 1994Allowed
Union of India and others Vs Rajiv Yadav, IAS and others, Anil Kumar, Vinay Kumar and others, Sanjay Kumar and others, Savita Vikas Hande (Dharmadhikari) and others, Shankar Jiwal, T. Vanudhar Reddy and others and Ms. Anju Gupta IPS (S) and
Supreme Court Of India · AIR 1995 SC 14 : (1994) 3 SCALE 625 : (1994) 6 SCC 50
Supreme Court21 Jul 1994Allowed
Calcutta Municipal Corporation and others Vs East India Hotels Ltd. and others
Supreme Court Of India · AIR 1995 SC 419 : (1994) 4 JT 463 : (1994) 3 SCALE 456 : (1994) 5 SCC 690 : (1994) 2 SCR 23 Supp : (1994) 2 UJ 388
Calcutta Municipal Act, 1951 — Section 443Constitution of India, 1950 — Article 226
Supreme Court21 Jul 1994Allowed
Karnataka State Road Transport Corporation Vs B.K. Doreswamy and Others
Supreme Court Of India · (1994) 4 JT 505 : (1994) 2 LLJ 1052 : (1994) 3 SCALE 450 : (1994) 5 SCC 367 : (1994) 2 SCR 19 Supp : (1995) 1 SLJ 33 : (1995) 1 UPLBEC 71