Supreme Court05 May 1994Disposed Of
Lakshmi Shah (Mrs) Vs State of U.P.
Supreme Court Of India · (1995) 3 SCC 425 Supp
COURT ARCHIVE
Supreme Court Of India judgments, 1994
1,149 judgments · page 35 of 58
Supreme Court05 May 1994Dismissed
Karnataka Public Service Commission Vs T. Bissegowda and Others
Supreme Court Of India · (1995) 2 SCC 713 Supp
Supreme Court05 May 1994Disposed Of
Steel Authority of India Ltd. Vs Presiding Officer and Another
Supreme Court Of India · (1996) 2 LLJ 720 : (1995) 4 SCC 109 Supp
Supreme Court05 May 1994Dismissed
G.B. Pant Agricultural and Technology University Vs Kesno Ram
Supreme Court Of India · AIR 1995 SC 718 : (1994) 2 SCALE 1063 : (1994) 4 SCC 437 : (1994) 3 SCR 917 : (1995) 1 SLJ 216 : (1994) 2 UJ 331 : (1994) 2 UPLBEC 1095
Constitution of India, 1950 — Article 311
Supreme Court05 May 1994Allowed
Commissioner, Food and Civil Supplies, Lucknow, U.P. and Another Vs Prakash Chandra Saxena and Another
Supreme Court Of India · (1994) 3 SCALE 12 : (1994) 5 SCC 177 : (1994) 3 SCR 930 : (1995) 1 SLJ 181
Constitution of India, 1950 — Article 136, 311(2)
Supreme Court05 May 1994Allowed
Patna University and Others Vs Awadh Kishore Pd. Yadav and Others
Supreme Court Of India · (1994) 2 BLJR 790 : (1994) 3 JT 553 : (1994) 2 PLJR 11 : (1994) 2 SCALE 848 : (1994) 2 SCC 250 Supp : (1994) 3 SCR 905 : (1994) 3 SLJ 14 : (1995) 1 UJ 773 : (1994) 2 UPLBEC 1240
Supreme Court05 May 1994Allowed
State of M.P. Vs L.P. Tiwari
Supreme Court Of India · AIR 1994 SC 2175 : (1994) JLJ 551 : (1994) 4 JT 40 : (1995) 1 LLJ 1071 : (1994) 2 SCALE 1109 : (1994) 4 SCC 468 : (1994) 3 SCR 921 : (1995) 1 SLJ 211 : (1994) 2 UJ 564 : (1995) 1 UPLBEC 342
Madhya Pradesh Civil Services (Classification, Control and Appeal) Rules, 1966 — Rule 14, 9
Supreme Court04 May 1994Disposed Of
M.M.L. Aurora and Others Vs Union of India (UOI) and Others
Supreme Court Of India · (1995) 1 SCC 304 Supp
Supreme Court04 May 1994allowed
K. Periasami Vs Sub-Tehsildar (Land Acquisition)
Supreme Court Of India · (1994) 2 SCALE 996 : (1994) 4 SCC 180 : (1994) 3 SCR 902 : (1994) 2 UJ 351
Land Acquisition Act, 1894 — Section 4(1)
Supreme Court04 May 1994allowed
Jolly Das (Smt) alias Moulick Vs Tapan Ranjan Das
Supreme Court Of India · (1994) 2 DMC 150 : (1994) 3 JT 529 : (1994) 2 SCALE 832 : (1994) 4 SCC 363 : (1994) 1 UJ 715
Special Marriage Act, 1954 — Section 25
Supreme Court04 May 1994allowed
Jay Laxmi Salt Works (P) Ltd. Vs State of Gujarat
Supreme Court Of India · (1994) ACJ 902 : (1995) 1 GLR 818 : (1994) 3 JT 492 : (1995) 1 LW 41 : (1995) 109 PLR 1 : (1994) 2 SCALE 797 : (1994) 4 SCC 1 : (1994) 3 SCR 866
Constitution of India, 1950 — Article 133(1)Limitation Act, 1908 — Article 120, 121, 36, 39
Supreme Court04 May 1994allowed
Jainulabudeen and Others Vs Government of T.N. and Others
Supreme Court Of India · (1994) 2 SCALE 897 : (1994) 4 SCC 568 : (1994) 3 SCR 899
Supreme Court04 May 1994allowed
Shiv Kumar and Others Vs State of Haryana and Others
Supreme Court Of India · (1994) 4 JT 162 : (1995) 1 LLJ 1162 : (1999) 2 SCALE 839 : (1994) 4 SCC 445 : (1994) 2 SLJ 151 : (1994) 1 UJ 744
Industrial Disputes Act, 1947 — Section 25F, 25N
Supreme Court04 May 1994Allowed
Union of India and Another Vs Sudhir Kumar Jaiswal
Supreme Court Of India · AIR 1994 SC 2750 : (1994) 3 JT 547 : (1995) 1 LLJ 1773 : (1994) 2 SCALE 808 : (1994) 4 SCC 212 : (1994) 3 SCR 886 : (1994) 3 SLJ 1 : (1994) 2 UJ 314 : (1994) 2 UPLBEC 1385 : (1994) 2 UPLBEC 1341
Appointment by Competitive Examination) Regulations, 1955 — Regulation 4(B)Civil Services Examination Rules, 1992 — Rule 6
Supreme Court04 May 1994Dismissed
Balkar Singh and Another Vs State of Punjab Shamsher Singh and others Vs State of Punjab
Supreme Court Of India · AIR 1995 SC 720 : (1994) 2 Crimes 272 : (1994) 3 JT 551 : (1994) 2 SCALE 795 : (1994) 2 UJ 88
Penal Code, 1860 (IPC) — Section 148, 149, 302, 326, 449
Supreme Court04 May 1994Dismissed
Umesh Kumar Nagpal Vs State of Haryana and Others Anil Malik Vs State of Haryana and Others
Supreme Court Of India · (1994) 68 FLR 1191 : (1994) 3 JT 525 : (1995) 1 PLJR 103 : (1994) 2 SCALE 834 : (1994) 4 SCC 138 : (1994) 3 SCR 893 : (1995) 1 SLJ 229 : (1994) 2 UJ 322 : (1994) 2 UPLBEC 1307
Supreme Court03 May 1994Dismissed
Srinivasa Cooperative House Buildings Society Ltd. Vs Madam Gurumurthy Sastry and Others
Supreme Court Of India · (1994) 2 ALT 36 : (1994) 4 JT 197 : (1995) 1 LW 267 : (1995) 109 PLR 331 : (1994) 2 SCALE 785 : (1994) 4 SCC 675 : (1994) 3 SCR 848
Companies Act, 1956 — Section 40(1)Land Acquisition Act, 1894 — Section 3, 4, 4(1), 40, 41
Supreme Court03 May 1994Allowed
Surinder Vs State of Haryana
Supreme Court Of India · (1994) 2 Crimes 953 : (1994) 2 SCALE 1024 : (1994) 4 SCC 365 : (1994) 3 SCR 862 : (1994) 2 UJ 491
Arms Act, 1959 — Section 25Terrorist and Disruptive Activities (Prevention) Act, 1987 — Section 2, 5
Supreme Court03 May 1994
Sarwan Singh Lamba and Others Vs Union of India (UOI) and Others
Supreme Court Of India · (1994) 3 JT 637 : (1994) 2 SCALE 779 : (1994) 4 SCC 152 : (1994) 1 SCR 91 Supp : (1994) 2 UJ 138 : (1994) 2 UPLBEC 1362
Administrative Tribunals Act, 1985 — Section 6(7)Constitution of India, 1950 — Article 323A
Supreme Court03 May 1994Allowed
Village Papers Mazdoor Sangh, Mehatpur Vs State of H.P. and Others
Supreme Court Of India · (1995) 2 LLJ 628 : (1995) 1 SCC 291 Supp
Industrial Disputes Act, 1947 — Section 10(1), 12(5), 2, 22