COURT ARCHIVE

Supreme Court Of India judgments, 1994

1,149 judgments · page 29 of 58

Supreme Court18 Jul 1994dismissed

Action Committee on Issue of Caste Certificate to scheduled Castes and Scheduled Tribes in the State of Maharashtra and Another Vs Union of India (UOI) and Another

Supreme Court Of India · (1995) 1 GLR 1260 : (1994) 4 JT 423 : (1994) 3 SCALE 358 : (1994) 5 SCC 244 : (1994) 1 SCR 714 Supp

Constitution of India, 1950 — Article 19(1), 341, 342Representation of the People Act, 1950 — Section 20

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Supreme Court18 Jul 1994Allowed

Union of India and Others Vs Anand Kumar Pandey and Others

Supreme Court Of India · AIR 1995 SC 388 : (1994) 2 BLJR 1323 : (1994) 4 JT 419 : (1995) 2 LLJ 25 : (1994) 2 PLJR 92 : (1994) 3 SCALE 386 : (1994) 5 SCC 663 : (1994) 1 SCR 750 Supp : (1994) 3 UPLBEC 1659

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Supreme Court18 Jul 1994Allowed

State of Orissa Vs Steel Industries of Orissa and Others

Supreme Court Of India · (1994) 4 JT 644 : (1994) 3 SCALE 385 : (1994) 6 SCC 63

Orissa Sales Tax Act, 1947 — Section 5(2)(A)(a)(ii)

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Supreme Court18 Jul 1994Dismissed

J.K. Bardolia Mills Vs M.L. Khunger, Dy. Collector and Others

Supreme Court Of India · (1994) 72 ELT 813 : (1995) 1 GLR 395 : (1994) 4 JT 515 : (1994) 3 SCALE 341 : (1994) 5 SCC 332 : (1994) 1 SCR 756 Supp

Customs Act, 1962 — Section 110, 110(1), 110(2), 123, 124(1)

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Supreme Court18 Jul 1994Allowed

State of T.N. and Others Vs V.S. Balakrishnan and Others

Supreme Court Of India · (1994) 5 JT 96 : (1995) 1 LLJ 1335 : (1994) 3 SCALE 345 : (1994) 3 SCC 204 Supp : (1994) 1 SCR 739 Supp : (1994) 3 UPLBEC 1871

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Supreme Court18 Jul 1994Dismissed

Industrial Minerals and Metals and Another Vs Sales Tax Officer and Another

Supreme Court Of India · (1994) 3 SCALE 383 : (1994) 3 SCC 120 Supp : (1994) 95 STC 99(2)

Constitution of India, 1950 — Article 14, 19(1), 286Orissa Sales Tax Act, 1947 — Section 5(2)(A)

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Supreme Court18 Jul 1994Allowed

State of Orissa Vs Johrimal Gajanand

Supreme Court Of India · (1994) 4 JT 635 : (1994) 3 SCALE 377 : (1994) 6 SCC 57 : (1994) 95 STC 93

Central Sales Tax Act, 1956 — Section 3Orissa Sales Tax Act, 1947 — Section 2, 5(2)(A)

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Supreme Court18 Jul 1994Dismissed

Industrial Minerals and Metals and Another Vs Sales Tax Officer and Another Minerals and Metals Trading Corporation of India Limited Vs State of Orissa

Supreme Court Of India · (1994) 3 SCALE 383 : (1994) 3 SCC 118 Supp : (1994) 95 STC 99

Orissa Sales Tax Act, 1947 — Section 5(2)(A)

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Supreme Court15 Jul 1994Allowed

Union of India (UOI) Vs Indian Railway Sas Staff Association and Others

Supreme Court Of India · (1994) 3 SCC 754 Supp

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Supreme Court15 Jul 1994Disposed Of

Yogesh K. Bhatia Vs State of U.P.

Supreme Court Of India · (1995) 1 SCALE 213 : (1995) 3 SCC 741 Supp

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Supreme Court15 Jul 1994allowed

Kedar Nath Vs Union of India (UOI) and Another

Supreme Court Of India · (1995) 1 SCALE 521 : (1995) 1 SCC 529 Supp

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Supreme Court15 Jul 1994Disposed Of

State Trading Corporation of India Ltd. Vs Union of India (UOI) and Others

Supreme Court Of India · (1994) 72 ELT 797 : (1994) 4 JT 528 : (1994) 3 SCALE 292 : (1994) 3 SCC 40 Supp : (1994) 2 UJ 493

Contract Act, 1872 — Section 56Imports and Exports (Control) Act, 1947 — Section 3

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Supreme Court15 Jul 1994Disposed Of

Rajinder Kumar Malhotra and Others Vs Company Law Board and Others

Supreme Court Of India · (1996) 85 CompCas 176 : (1995) 1 SCALE 210 : (1995) 1 SCC 530 Supp

Companies Act, 1956 — Section 397, 398

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Supreme Court15 Jul 1994Dismissed

Yogendra Pal and others Vs Municipality, Bhatinda and another

Supreme Court Of India · AIR 1994 SC 2550 : (1994) 4 JT 376 : (1995) 109 PLR 338 : (1994) 3 SCALE 296 : (1994) 5 SCC 709 : (1994) 1 SCR 693 Supp

Bombay Town Planning Act, 1954 — Section 53Constitution of India, 1950 — Article 14, 19(1), 31(2), 366(10), 372Haryana Municipal Act, 1973 — Section 203(1)

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Supreme Court14 Jul 1994Dismissed

Sahni Silk Mills (P) Ltd. and Another Vs Employees'' State Insurance Corporation

Supreme Court Of India · (1994) 55 DLT 556 : (1994) 5 JT 11 : (1994) 2 LLJ 1105 : (1994) 3 SCALE 324 : (1994) 5 SCC 346 : (1994) 1 SCR 626 Supp : (1994) 2 UJ 393 : (1994) 3 UPLBEC 1974

Employees State Insurance Act, 1948 — Section 85B(1), 94A

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Supreme Court14 Jul 1994allowed

Illahi Shamsuddin Nadaf Vs Sou. Jaitunbi Makbul Nadaf

Supreme Court Of India · (1994) 3 ALT 48 : (1995) 97 BOMLR 937 : (1994) 4 JT 371 : (1994) 3 SCALE 254 : (1994) 5 SCC 476 : (1994) 1 SCR 597 Supp

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Supreme Court14 Jul 1994allowed

Chander Bhan Gill Vs Union of India (UOI)

Supreme Court Of India · (1994) 5 JT 432 : (1994) 3 SCALE 285 : (1994) 5 SCC 328 : (1994) 1 SCR 590 Supp

Central Civil Services (Revised Pay) Rules, 1986 — Rule 5, 6(3), 7, 8

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Supreme Court14 Jul 1994Disposed Of

State of U.P. and Others Vs Rajiv Gupta and Another

Supreme Court Of India · (1994) 3 ALT 20 : (1994) 1 JT 194 : (1994) 3 SCALE 552 : (1994) 5 SCC 686 : (1994) 3 SCC 686 : (1994) 1 SCR 686 Supp : (1994) 2 UJ 348

Land Acquisition Act, 1894 — Section 11, 11A, 4(1)

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Supreme Court14 Jul 1994dismissed

M/s. Pankaj Jain Agencies Vs Union of India and others

Supreme Court Of India · AIR 1995 SC 360 : (1994) ECR 28 : (1994) 72 ELT 805 : (1994) 5 JT 64 : (1994) 3 SCALE 316 : (1994) 5 SCC 198 : (1994) 1 SCR 602 Supp

Constitution of India, 1950 — Article 19(1)Customs Act, 1962 — Section 15, 25(1), 32, 46, 9English Statutory Instruments Act, 1946 — Section 3(2)

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Supreme Court14 Jul 1994Dismissed

Devkaran Nenshi Tanna (dead) by LR''s Vs Manharlal Nenshi and another

Supreme Court Of India · AIR 1994 SC 2747 : (1995) 1 JT 405 : (1994) 3 SCALE 459 : (1994) 5 SCC 681 : (1994) 3 SCC 681 : (1994) 1 SCR 679 Supp : (1995) 1 UJ 638

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 11(1)

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