CourtKutchehry.com

COURT ARCHIVE

Supreme Court Of India judgments, 1994

1,149 judgments · page 33 of 58

Supreme Court13 May 1994Dismissed

Mohan Lal Vs Hari Prasad Yadav and Others

Supreme Court Of India · (1994) 2 BLJR 1135 : (1994) 4 JT 116 : (1994) 2 PLJR 34 : (1994) 108 PLR 234 : (1994) 2 SCALE 1021 : (1994) 4 SCC 177 : (1994) 1 SCR 107 Supp : (1994) 2 UJ 458

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 89, Order 21 Rule 90, 148Limitation Act, 1963 — Section 5
Read judgment
Supreme Court13 May 1994Allowed

Anar Devi (Smt) Vs Nathu Ram

Supreme Court Of India · (1994) JLJ 486 : (1994) 4 JT 164 : (1995) 1 LW 178 : (1994) 2 MPJR 89 : (1994) 2 SCALE 1034 : (1994) 4 SCC 250 : (1994) 1 SCR 70 Supp : (1994) 2 UJ 167

Evidence Act, 1872 — Section 116Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1), 23A
Read judgment
Supreme Court12 May 1994Disposed Of

Attorney General for India and Others Vs Amratlal Prajivandas and Others

Supreme Court Of India · AIR 1994 SC 2179 : (1995) 83 CompCas 804 : (1995) CriLJ 426 : (1994) 3 JT 583 : (1994) 2 SCALE 925 : (1994) 5 SCC 54 : (1994) 1 SCR 1 Supp : (1994) 74 TAXMAN 469

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 12A, 3, 5AConstitution (Fortieth Amendment) Act, 1976 — Section 3Constitution of India, 1950 — Article 14, 19, 21, 22, 22(5
Read judgment
Supreme Court12 May 1994allowed

R.K. Panda and Others Vs Steel Authority of India and Others

Supreme Court Of India · (1994) 4 JT 151 : (1994) 2 SCALE 910 : (1994) 5 SCC 304 : (1987) SCC 314 Supp : (1994) 3 SCR 1034 : (1994) 3 SLJ 227

Constitution of India, 1950 — Article 136Contract Labour (Regulation and Abolition) Act, 1970 — Section 10, 12, 2(1), 20, 21Industrial Disputes Act, 1947 — Section 10
Read judgment
Supreme Court12 May 1994Dismissed

Surajmal Kania Lal Soni Vs State of Gujarat

Supreme Court Of India · (1994) ACR 511 : (1994) 2 Crimes 960 : (1994) ECR 491 : (1994) 4 JT 144 : (1994) 2 SCALE 924 : (1994) 2 SCC 276 Supp : (1995) 1 UJ 642

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 42(1), 50, 57
Read judgment
Supreme Court12 May 1994Allowed

Sukhvinder Singh and Others Vs State of Punjab

Supreme Court Of India · (1995) 19 ACR 219 : (1994) 4 JT 1 : (1994) 5 SCC 152 : (1994) 3 SCR 1061 : (1994) 2 UJ 580

Evidence Act, 1872 — Section 27, 45, 73Terrorist and Disruptive Activities (Prevention) Act, 1987 — Section 3
Read judgment
Supreme Court11 May 1994Partly Allowed

Sk. Ayyub and Others Vs State of Maharashtra

Supreme Court Of India · (1994) 2 ALT(Cri) 112 : (1995) 1 BLJR 215 : (1995) CriLJ 420 : (1994) 2 Crimes 312 : (1994) 4 JT 129 : (1994) 2 SCALE 859 : (1994) 2 SCC 269 Supp

Penal Code, 1860 (IPC) — Section 149, 302, 353
Read judgment