Supreme Court13 Jun 1994Allowed
V.S. Achuthanandan Vs R. Balakrishna Pillai and Others
Supreme Court Of India · (1994) 06 SC CK 0009
Criminal Procedure Code, 1973 (CrPC) — Section 321Prevention of Corruption Act, 1988 — Section 5
COURT ARCHIVE
Supreme Court Of India judgments, 1994
1,149 judgments · page 32 of 58
Supreme Court23 May 1994Dismissed
Union of India (UOI) Vs M. Gopalakrishnaiah
Supreme Court Of India · (1995) 4 SCC 81 Supp
Constitution of India, 1950 — Article 14
Supreme Court23 May 1994Disposed Of
Dr. N.D. Mitra and another Vs Union of India and others
Supreme Court Of India · AIR 1994 SC 2163 : (1994) 4 JT 206 : (1994) 2 SCALE 1136 : (1994) 4 SCC 474 : (1994) 2 UJ 103
Supreme Court20 May 1994Dismissed
Morgan Stanley Mutual Fund Vs Kartick Das Arvind Gupta Vs Securities and Exchange Board of India and Others
Supreme Court Of India · (1994) 96 BOMLR 933 : (1995) 1 CALLT 18 : (1994) 81 CompCas 318 : (1994) 3 JT 654 : (1994) 2 SCALE 1121 : (1994) 4 SCC 225 : (1994) 1 SCR 136 Supp
Consumer Protection Act, 1986 — Section 14, 2(1)
Supreme Court20 May 1994Dismissed
Morgan Stanley Mutual Fund Vs Kartick Das
Supreme Court Of India · (1995) 1 ShimLC 329
Companies Act, 1956 — Section 55, 63, 68Consumer Protection Act, 1986 — Section 13, 14, 2, 2(1)Sales of Goods Act, 1930 — Section 2, 2(7)
Supreme Court19 May 1994Disposed Of
State of U.P. and Another Vs Vishwanath Prasad (Dr)
Supreme Court Of India · (1994) 2 SCC 444 Supp
Supreme Court18 May 1994
Buffalo Traders Welfare Association and Others Vs Maneka Gandhi and Others
Supreme Court Of India · (1994) 3 SCALE 1 : (1994) 3 SCC 448 Supp
Supreme Court17 May 1994allowed
State of Haryana Vs Naresh Kumar Bali
Supreme Court Of India · (1994) 4 JT 184 : (1995) 2 LLJ 108 : (1996) 2 PLJR 207 : (1994) 2 SCALE 1105 : (1994) 4 SCC 448 : (1994) 2 UJ 226
Constitution of India, 1950 — Article 14, 142(1), 16, 226
Supreme Court17 May 1994Disposed Of
Virendra Swarup and Another Vs Krishna Swarup and Another
Supreme Court Of India · (1994) 2 ARBLR 139 : (1994) 4 JT 146 : (1994) 2 SCALE 1101 : (1994) 2 SCC 337 Supp : (1994) 2 UJ 293
Arbitration Act, 1940 — Section 31, 32, 33, 41
Supreme Court13 May 1994Allowed
Subhash Vs State of Maharashtra and Another
Supreme Court Of India · (1995) 3 SCC 244 Supp
Constitution of India, 1950 — Article 309
Supreme Court13 May 1994Dismissed
Billu Singh and Another Vs State of Punjab
Supreme Court Of India · (1994) 7 JT 13
Penal Code, 1860 (IPC) — Section 148, 149, 302, 307, 34
Supreme Court13 May 1994Allowed
P. Muthayya (dead) by LRs. Vs Chellappan Pillai and Others
Supreme Court Of India · (1994) 4 JT 177
Supreme Court13 May 1994Dismissed
Bhagwan Singh Vs State of Punjab
Supreme Court Of India · (1994) 2 ALT(Cri) 563 : (1994) 2 ALT(Cri) 507 : (1995) CriLJ 2654 : (1994) 2 Crimes 950 : (1994) 7 JT 8 : (1994) 2 SCALE 1015(1) : (1994) 2 SCC 344 Supp : (1994) 2 UJ 193
Penal Code, 1860 (IPC) — Section 149
Supreme Court13 May 1994Dismissed
Jagat Singh Vs State of Punjab
Supreme Court Of India · (1994) 4 JT 59 : (1996) 3 SCALE 612 : (1994) 2 SCALE 963 : (1994) 2 SCC 293 Supp : (1994) 2 UJ 222
Supreme Court13 May 1994allowed
Mani Ram and Others Vs State of U.P.
Supreme Court Of India · (1994) CriLJ 3848 : (1994) 2 Crimes 957 : (1994) 4 JT 62 : (1994) 2 SCALE 970 : (1994) 2 SCC 289 Supp : (1994) 1 SCR 63 Supp
Penal Code, 1860 (IPC) — Section 147, 148, 149, 302
Supreme Court13 May 1994Disposed Of
Telecommunication Engineering Service Association (India) and Another Vs Union of India (UOI) and Another
Supreme Court Of India · (1994) 7 JT 58 : (1995) 2 LLJ 585 : (1994) 2 SCALE 993 : (1994) 2 SCC 222 Supp : (1994) 1 SCR 84 Supp : (1995) 1 SLJ 233 : (1995) 1 UJ 741
Supreme Court13 May 1994
Public Union for Civil Liberties and Others Vs State of T.N. and Others
Supreme Court Of India · (1995) 1 LLJ 259 : (1995) 1 PLJR 111 : (1994) 5 SCC 116
Supreme Court13 May 1994Disposed Of
Sudharshan Trading Co. Ltd. Vs Official Liquidators and Others
Supreme Court Of India · (1994) 2 SCALE 958 : (1996) 9 SCC 481
Supreme Court13 May 1994allowed
State of Tamil Nadu Vs T. Thulasingam and others
Supreme Court Of India · AIR 1995 SC 1314 : (1995) CriLJ 2080 : (1994) 4 JT 73 : (1994) 2 SCALE 1065 : (1994) 2 SCC 405 Supp
Criminal Procedure Code, 1973 (CrPC) — Section 161, 162, 164, 197Identification of Prisoners Act, 1920 — Section 2Penal Code, 1860 (IPC) — Section 109, 120B, 162, 163, 167
Supreme Court13 May 1994Dismissed
Bharat Cooking Coal Limited Vs State of Bihar and Another
Supreme Court Of India · (1994) 2 BLJR 899 : (1994) 4 JT 173 : (1994) 2 SCALE 1011 : (1994) 5 SCC 129 : (1994) 1 SCR 112 Supp
Bihar Land Reforms Act, 1950 — Section 10, 10(1), 11, 2, 9