Supreme Court09 Dec 1994Allowed
Basant Industries, Agra Vs Collector of Central Excise
Supreme Court Of India · (1995) ECR 422 : (1995) 75 ELT 21 : (1995) 1 JT 152 : (1994) 5 SCALE 181 : (1995) 1 SCC 534 : (1994) 6 SCR 446 Supp
COURT ARCHIVE
Supreme Court Of India judgments, 1994
1,149 judgments · page 3 of 58
Supreme Court09 Dec 1994Allowed
Superintendent and Remembrancer of Legal Affairs, W.B. Vs Mangal Pathak and Others
Supreme Court Of India · (1995) 1 BLJR 430 : (1995) 1 JT 227 : (1994) 5 SCALE 206 : (1995) 1 SCC 239 Supp : (1995) 1 UJ 134
Penal Code, 1860 (IPC) — Section 148, 149, 302, 326, 34
Supreme Court08 Dec 1994Dismissed
Union of India (UOI) and Others Vs E. Merck (India)
Supreme Court Of India · (1998) 97 ELT 218 : (1998) 8 JT 431 : (1998) 9 SCC 412
Constitution of India, 1950 — Article 226
Supreme Court08 Dec 1994Dismissed
Shamsher Singh Bedi Vs High Court of Punjab and Haryana
Supreme Court Of India · AIR 1995 SC 1974 : (1995) CriLJ 3627 : (1996) 7 SCC 99
Contempt of Courts Act, 1971 — Section 19Penal Code, 1860 (IPC) — Section 307, 353, 392, 394
Supreme Court08 Dec 1994allowed
Ashok Kumar Jain and Others Vs State of Bihar and Others
Supreme Court Of India · (1995) 43 BLJR 732 : (1995) 70 FLR 288 : (1995) 1 JT 150 : (1994) 2 LLJ 685 : (1994) 5 SCALE 187 : (1995) 1 SCC 516 : (1994) 6 SCR 389 Supp : (1995) 1 UPLBEC 598
Criminal Procedure Code, 1973 (CrPC) — Section 482Industrial Disputes Act, 1947 — Section 25M, 25Q
Supreme Court08 Dec 1994Dismissed
Bajirao T. Kote (Dead) by Lrs. and Another Vs State of Maharashtra and Others
Supreme Court Of India · (1995) 1 JT 85 : (1994) 5 SCALE 138 : (1995) 2 SCC 442 : (1994) 6 SCR 413 Supp
Land Acquisition Act, 1894 — Section 3, 4(1)
Supreme Court08 Dec 1994Disposed Of
Union of India (UOI) and Another Vs Harish Chander Bhatia and Others
Supreme Court Of India · (1995) 70 FLR 422 : (1995) 1 JT 233 : (1994) 5 SCALE 144 : (1995) 2 SCC 48 : (1994) 6 SCR 394 Supp : (1995) 1 UPLBEC 571
Constitution of India, 1950 — Article 14Delhi and Andaman and Nicobar Island Civil Services Rules, 1971 — Rule 14(3), 14(4), 15(4), 16, 24
Supreme Court08 Dec 1994Disposed Of
Union of India (UOI) and Others Vs G. Vasudevan Pillay and Others
Supreme Court Of India · (1995) 71 FLR 244 : (1995) 1 JT 417 : (1995) 1 KLT 410 : (1994) LabIC 1415 : (1995) 1 SCALE 9 : (1995) 2 SCC 32 : (1994) 6 SCR 405 Supp : (1995) 1 UJ 295
Central Civil Services (Pension) Rules, 1972 — Rule 55AConstitution of India, 1950 — Article 14, 16
Supreme Court08 Dec 1994Allowed
Papnasam Labour Union Vs Madura Coats Ltd. and Another
Supreme Court Of India · AIR 1995 SC 2200 : (1995) 97 BOMLR 319 : (1995) 70 FLR 319 : (1995) 1 JT 71 : (1995) LabIC 735 : (1994) 5 SCALE 153 : (1995) 1 SCC 501 : (1994) 6 SCR 369 Supp : (1995) 1 UPLBEC 479
Constitution of India, 1950 — Article 14, 19, 19(2), 19(6)Industrial Disputes Act, 1947 — Section 25M, 25M(2), 25N, 25O
Supreme Court08 Dec 1994Dismissed
Parmar Kanaksinh Bhagwansinh (Dead) by Lrs. Vs Makwana Shanabhai Bhikhabhai and Makwana Prabatbhai Bhikhabhai
Supreme Court Of India · (1995) 2 GLR 1409 : (1995) 1 JT 103 : (1994) 5 SCALE 169 : (1995) 2 SCC 501 : (1994) 6 SCR 423 Supp
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 2(18), 4, 70, 85, 85ATransfer of Property Act, 1882 — Section 111
Supreme Court07 Dec 1994Dismissed
State of Haryana Vs Kangra Valley Slate Co. Ltd. and Others
Supreme Court Of India · (1995) 1 SCC 756 Supp
Supreme Court07 Dec 1994Allowed
Madhya Pradesh Hasta Shilpa Vikas Nigam Ltd. Vs Devendra Kumar Jain
Supreme Court Of India · (1995) 1 MPJR 343
Companies Act, 1956 — Section 617Constitution of India, 1950 — Article 14, 311
Supreme Court07 Dec 1994Disposed Of
Union of India (UOI) and Others Vs Brig. P.K. Dutta (Retd.)
Supreme Court Of India · (1995) 71 FLR 58 : (1995) 1 JT 413 : (1994) 5 SCALE 178 : (1995) 2 SCC 29 Supp : (1994) 6 SCR 358 Supp : (1995) 1 UJ 209
Army Act, 1950 — Section 71Army Rules, 1954 — Rule 14Pension Regulation, 1961 — Regulation 16
Supreme Court07 Dec 1994allowed
Radhakrishnan Nair and Others Vs State of Kerala
Supreme Court Of India · (1995) 19 ACR 14 : (1995) 1 Crimes 200 : (1995) 1 JT 14 : (1994) 5 SCALE 104 : (1995) 1 SCC 217 Supp : (1995) 1 UJ 175
Penal Code, 1860 (IPC) — Section 149, 302
Supreme Court07 Dec 1994allowed
Gangadhar Madhavrao Bidwai (Dead) by Lrs. Vs Hanmantrao Vyankatrao Mungale
Supreme Court Of India · (1995) 1 BC 158 : (1995) 1 JT 118 : (1996) 112 PLR 99 : (1994) 5 SCALE 149 : (1995) 3 SCC 205 : (1994) 6 SCR 365 Supp
Constitution of India, 1950 — Article 136
Supreme Court07 Dec 1994Disposed Of
Madhya Pradesh Hasta Shilpa Vikas Nigam Ltd. Vs Devendra Kumar Jain and Others
Supreme Court Of India · (1995) 70 FLR 330 : (1995) 1 JT 198 : (1994) 2 MPJR 331 : (1994) 5 SCALE 164 : (1995) 1 SCC 638 : (1994) 6 SCR 344 Supp : (1995) 2 SLJ 70
COMPANIES ACT, 1956 — Section 617Constitution of India, 1950 — Article 14, 311
Supreme Court07 Dec 1994Dismissed
State of U.P. Vs Vijay Kumar Tripathi, and Another
Supreme Court Of India · AIR 1995 SC 1130 : (1995) 70 FLR 1095 : (1995) 1 JT 403 : (1995) LabIC 1589 : (1995) 2 LLJ 22 : (1994) 5 SCALE 167 : (1995) 1 SCC 552 Supp : (1994) 6 SCR 350 Supp : (1995) 2 SLJ 21
Constitution of India, 1950 — Article 311
Supreme Court07 Dec 1994Allowed
Anirudh Pandey Vs Bihar State Road Transport Corporation, and Another
Supreme Court Of India · AIR 1995 SC 1129 : (1995) 70 FLR 1067 : (1995) 1 JT 407 : (1995) 2 LLJ 20 : (1995) 2 PLJR 36 : (1994) 5 SCALE 190 : (1995) 1 SCC 212 Supp : (1995) 1 UJ 172
Supreme Court07 Dec 1994Disposed Of
Jamaat-E-Islami Hind Vs Union of India (UOI) Mohammad Jafar Vs Union of India (UOI)
Supreme Court Of India · (1995) 1 JT 31 : (1994) 5 SCALE 107 : (1995) 1 SCC 428 : (1994) 6 SCR 316 Supp
Constitution of India, 1950 — Article 19(1)(c), 19(4), 19, 19(1)(b)Unlawful Activities (Prevention) Rules, 1968 — Rule 3, 3(2), 5Unlawful Activities (Prevention) Act, 1967 — Section 2(g), 2(f), 3(1), 4, 4(1)
Supreme Court07 Dec 1994Allowed
Common Cause, A. Registered Society Vs Union of India (UOI) and Others
Supreme Court Of India · (1995) 1 LW(Cri) 1
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8