Supreme Court Of India Judgments 1994 — Page 30

Supreme Court14 Jul 1994Disposed Of

Bhubaneshwar Singh and Bimla Devi Poddar and Others Vs Union of India (UOI) and Others

Supreme Court Of India · (1994) 5 JT 83 : (1994) 3 SCALE 334 : (1994) 6 SCC 77 : (1994) 1 SCR 639 Supp

Coal Mines Nationalization Law (Amendment) Act, 1986 — Section 19Coking Coal Mines (Nationalisation) Act, 1972 — Section 10(2)Constitution of India, 1950 — Article 136, 226

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Supreme Court14 Jul 1994Allowed

Guru Nanak Dev University and another Vs Harjinder Singh and another

Supreme Court Of India · AIR 1994 SC 2591 : (1994) 4 JT 405 : (1994) 2 PLJR 69 : (1995) 109 PLR 149 : (1994) 3 SCALE 288 : (1994) 5 SCC 208 : (1994) 1 SCR 671 Supp : (1994) 2 UJ 377 : (1994) 3 UPLBEC 1485

Constitution of India, 1950 — Article 226, 227

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Supreme Court14 Jul 1994Allowed

Commissioner of Sales Tax, U.P., Lucknow Vs General Manager, North Eastern Railway, Gorakhpur

Supreme Court Of India · (1994) 2 SCC 712 Supp : (1994) 1 SCR 584 Supp : (1994) 95 STC 552

Uttar Pradesh Sales Tax Act, 1948 — Section 8A(1)Uttar Pradesh Sales Tax Rules, 1948 — Rule 54(1), 6

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Supreme Court14 Jul 1994Dismissed

Union of India (UOI) and Others Vs Tushar Ranjan Mohanty and Others

Supreme Court Of India · (1994) 4 JT 397 : (1995) LabIC 1768 : (1994) 3 SCALE 273 : (1994) 5 SCC 450 : (1994) 1 SCR 651 Supp : (1995) 1 SLJ 111 : (1994) 3 UPLBEC 1622

Constitution of India, 1950 — Article 14, 16, 309Statistical Service (Amendment) Rules, 1989 — Rule 1(2)Statistical Service Rules, 1961 — Rule 13, 8(1)

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Supreme Court14 Jul 1994Allowed

Commissioner of Sales Tax Vs M/s. Northern Railway Catering Department, U.P.

Supreme Court Of India · AIR 1995 SC 93 : (1994) 5 JT 73 : (1994) 3 SCALE 260 : (1994) 5 SCC 358 : (1994) 95 STC 569

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Supreme Court14 Jul 1994Dismissed

Rollatainers Ltd. and Another Vs Union of India (UOI) and Others

Supreme Court Of India · (1994) 48 ECC 52 : (1994) 72 ELT 793 : (1994) 4 JT 458 : (1994) 3 SCALE 311 : (1994) 3 SCC 293 Supp : (1994) 1 SCR 663 Supp : (1994) 95 STC 556

Central Excise Rules, 1944 — Rule 8

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Supreme Court13 Jul 1994Allowed

Haji Zainullah Khan (Dead) by Lrs. Vs Nagar Mahapalika, Allahabad

Supreme Court Of India · (1994) ACJ 993 : (1995) 82 CompCas 186 : (1994) 4 JT 367 : (1994) 108 PLR 139 : (1994) 3 SCALE 251 : (1994) 5 SCC 667 : (1994) 1 SCR 562 Supp

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Supreme Court13 Jul 1994Dismissed

Shrikant Bhalchandra Karulkar and Others Vs State of Gujarat and Another

Supreme Court Of India · (1994) 5 JT 91(1) : (1994) 3 SCALE 190 : (1994) 5 SCC 459 : (1994) 1 SCR 568 Supp

Constitution of India, 1950 — Article 245(1), 246Gujarat Agricultural Lands Ceiling Act, 1960 — Section 10, 11, 4, 6(3A)

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Supreme Court13 Jul 1994Allowed

Babu Lal, Convenor and another Vs New Delhi Municipal Committee and another

Supreme Court Of India · AIR 1994 SC 2214 : (1994) 4 JT 298 : (1995) 1 LLJ 1119 : (1994) 3 SCALE 163 : (1994) 2 SCC 633 Supp : (1994) 1 SCR 576 Supp

Constitution of India, 1950 — Article 14, 16, 32, 39

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Supreme Court13 Jul 1994Dismissed

Suresh Chandra Bahri Vs State of Bihar with Gurbachan Singh Vs State of Bihar with Raj Pal Sharma v. State of Bihar

Supreme Court Of India · AIR 1994 SC 2420 : (1994) 2 BLJR 1147 : (1994) CriLJ 3271 : (1994) 4 JT 309 : (1994) 3 SCALE 197 : (1995) 1 SCC 80 Supp : (1995) 1 SCC 80 : (1994) 1 SCR 483 Supp : (1994) 2 UJ 782

Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 164, 306, 313, 342, 354Evidence Act, 1872 — Section 114, 133, 27, 27

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Supreme Court12 Jul 1994Dismissed

East India Hotels Ltd., Srinagar and Another Vs State of Jammu & Kashmir and Another

Supreme Court Of India · (1995) 124 CTR 38 : (1995) 211 ITR 435 : (1994) 5 JT 449 : (1994) 3 SCALE 181 : (1994) 2 SCC 580 Supp : (1994) 1 SCR 421 Supp : (1994) 95 STC 547

Constitution of India, 1950 — Article 370(1)Jammu and Kashmir Hotel (Amenities and Services) Tariff Taxation Act, 1980 — Section 13, 2, 3

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Supreme Court12 Jul 1994Dismissed

Arvind Narayan Sorti and Others Vs State of M.P. and Another

Supreme Court Of India · (1995) 1 SCALE 215 : (1995) 2 SCC 150 Supp

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Supreme Court12 Jul 1994Dismissed

All Kerala Private College Teachers Association Vs Nair Service Society and others

Supreme Court Of India · AIR 1995 SC 2407 : (1996) LabIC 87 : (1994) 3 SCALE 176 : (1994) 5 SCC 479 : (1994) 1 SCR 436 Supp : (1995) 1 SLJ 94 : (1994) 2 UJ 720

Calicut University Act, 1975 — Section 83Mahatma Gandhi University (Amendment) Act, 1988 — Section 59, 62, 68, 99(2)Mahatma Gandhi University Act, 1985 — Section 100, 16, 19, 23, 34

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Supreme Court12 Jul 1994Disposed Of

Sardar Singh Vs Deputy Director of Consolidation Agra Camp, Mathura and Others

Supreme Court Of India · (1994) 4 JT 511 : (1994) RD 409 : (1994) 3 SCALE 153 : (1994) 5 SCC 541 : (1994) 1 SCR 460 Supp

Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 48, 5(2)

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Supreme Court12 Jul 1994Dismissed

N.M. Engineer and Others Vs Narendra Singh Virdi and Another

Supreme Court Of India · AIR 1995 SC 448 : (1994) 5 JT 454 : (1994) 3 SCALE 246 : (1994) 5 SCC 261 : (1995) 1 UJ 745

Constitution of India, 1950 — Article 227

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Supreme Court12 Jul 1994Allowed

A.P. State Financial Corporation Vs C.M. Ashok Raju and others

Supreme Court Of India · AIR 1995 SC 39 : (1994) 5 JT 481 : (1995) 2 LLJ 117 : (1994) 3 SCALE 149 : (1994) 5 SCC 359 : (1994) 1 SCR 474 Supp : (1995) 1 SLJ 37 : (1995) 1 UPLBEC 121

Constitution of India, 1950 — Article 136, 14, 226State Financial Corporations Act, 1951 — Section 48

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Supreme Court12 Jul 1994Allowed

Tarsem Singh and Another Vs State of Punjab and Others

Supreme Court Of India · AIR 1995 SC 384 : (1994) 4 JT 303 : (1995) 2 LLJ 104 : (1994) 3 SCALE 145 : (1994) 5 SCC 392 : (1994) 1 SCR 452 Supp : (1995) 1 SLJ 187 : (1994) 2 UJ 575

Punjab Labour Department (State Service Class III) Rules, 1969 — Rule 10, 8

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Supreme Court12 Jul 1994Dismissed

Dr. Bhargava and Co. and another Vs Sh. Shyam Sunder Seth by L.Rs.

Supreme Court Of India · AIR 1995 SC 377 : (1994) 3 ALT 43 : (1994) 4 JT 595 : (1995) 110 PLR 1 : (1994) 3 SCALE 156 : (1994) 5 SCC 471 : (1994) 1 SCR 445 Supp : (1994) 2 UJ 603

Constitution of India, 1950 — Article 65

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Supreme Court12 Jul 1994Allowed

Gajanan Visheshwar Birjur Vs Union of India (UOI) and Others

Supreme Court Of India · (1994) 72 ELT 788 : (1994) 5 JT 383 : (1994) 3 SCALE 185 : (1994) 5 SCC 550 : (1994) 1 SCR 466 Supp : (1994) 2 UJ 598

Constitution of India, 1950 — Article 19(1), 32Customs Act, 1962 — Section 111Imports and Exports (Control) Act, 1947 — Section 3(1)

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Supreme Court12 Jul 1994Dismissed

State of H.P. Vs Amar Nath Sharma and Others

Supreme Court Of India · (1994) 5 JT 342 : (1994) 3 SCALE 141 : (1994) 2 SCC 532 Supp : (1994) 1 SCR 429 Supp : (1995) 1 SLJ 217 : (1994) 2 UJ 795 : (1994) 3 UPLBEC 1838

Constitution of India, 1950 — Article 14, 16

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Supreme Court Of India judgments, 1994