CourtKutchehry.com

COURT ARCHIVE

Supreme Court Of India judgments, 1994

1,149 judgments · page 31 of 58

Supreme Court12 Jul 1994Dismissed

Hitendra Vishnu Thakur and Others Vs State of Maharashtra and Others

Supreme Court Of India · AIR 1994 SC 2623 : (1995) CriLJ 517 : (1994) 2 Crimes 916 : (1994) 4 JT 255 : (1994) 4 SCC 602 : (1994) 1 SCR 360 Supp : (1994) 2 UJ 786

Arms Act, 1959 — Section 25(1), 3Constitution of India, 1950 — Article 22(2)Criminal Procedure Code, 1973 (CrPC) — Section 167(2), 173, 2, 260(1), 262
Read judgment
Supreme Court11 Jul 1994Dismissed

Mrs. Kavita Trehan and another Vs Balsara Hygience Products Ltd.

Supreme Court Of India · AIR 1995 SC 441 : (1994) 4 JT 519 : (1995) 109 PLR 315 : (1994) 3 SCALE 168 : (1994) 5 SCC 380 : (1994) 1 SCR 340 Supp

Civil Procedure Code, 1908 (CPC) — Order 10 Rule 2, Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 3, 144Partnership Act, 1932 — Section 19(2), 69
Read judgment
Supreme Court23 Jun 1994Dismissed

Dr Rash Lal Yadav Vs State of Bihar and Others

Supreme Court Of India · (1995) 1 BLJR 30 : (1994) 7 JT 62 : (1994) 2 PLJR 76 : (1994) 3 SCALE 18 : (1994) 5 SCC 267 : (1994) 1 SCR 231 Supp : (1994) 3 SLJ 170

Bihar Non-Government Secondary Schools (Taking Over of Management and Control) Act, 1981 — Section 10Constitution of India, 1950 — Article 136
Read judgment
Supreme Court20 Jun 1994Allowed

Corporation Bank Vs D.S. Gowda and Another

Supreme Court Of India · (1994) 2 BC 613 : (1994) 81 CompCas 842 : (1994) 7 JT 87 : (1994) 3 SCALE 46 : (1994) 5 SCC 213 : (1994) 1 SCR 170 Supp

Banking Regulation Act, 1949 — Section 21, 21A, 35Contract Act, 1872 — Section 23Mysore Usurious Loans Act, 1923 — Section 3(1)
Read judgment