Supreme Court02 May 1994Disposed Of
Pratul Kumar Sinha Vs State of Bihar and Another
Supreme Court Of India · (1994) 3 SCC 86 Supp
COURT ARCHIVE
Supreme Court Of India judgments, 1994
1,149 judgments · page 36 of 58
Supreme Court02 May 1994allowed
Municipal Corporation of Greater Bombay and others Vs Central Bank of India and another etc. etc.
Supreme Court Of India · AIR 1994 SC 2385 : (1994) 3 JT 535 : (1994) 2 SCALE 813 : (1994) 4 SCC 690 : (1994) 3 SCR 823 : (1994) 2 UJ 261
Bombay Municipal Corporation Act, 1888 — Section 298, 299, 301(1), 504Bombay Municipal Corporation Act, 1949 — Section 216
Supreme Court02 May 1994Dismissed
Dr Umrao Singh Choudhary Vs State of M.P. and Another
Supreme Court Of India · (1994) JLJ 587 : (1994) 2 SCALE 1008 : (1994) 4 SCC 328 : (1994) 3 SCR 842 : (1994) 2 UJ 337
Constitution of India, 1950 — Article 136, 226Madhya Pradesh Vishwavidyalaya Adhiniyam, 1973 — Section 13, 14, 52, 52(1)(4)
Supreme Court02 May 1994allowed
Municipal Corporation of Greater Bombay and Others Vs Central Bank of India and Another
Supreme Court Of India · AIR 1994 SC 1513
Bombay Municipal Corporation Act, 1888 — Section 298, 299, 301(1)
Supreme Court02 May 1994Allowed
Harnam Singh (dead) through L.R''s etc. Vs Smt. Khema Kumwar (dead) through L.R''s and Others
Supreme Court Of India · AIR 1994 SC 2755 : (1994) 3 JT 486 : (1994) RD 306 : (1994) 2 SCALE 766 : (1994) 4 SCC 589 : (1994) 3 SCR 814
United Provinces Tenancy Act, 1939 — Section 209, 211, 212, 213, 214Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 9Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 157, 20, 21(1)
Supreme Court02 May 1994Disposed Of
Workers of M/s. Rohtas Industries Ltd. Vs M/s. Rohtas Industries Ltd.
Supreme Court Of India · AIR 1994 SC 2211 : (1994) 2 CompCas 385 : (1995) 2 LLJ 98 : (1994) 2 SCALE 762 : (1994) 2 SCC 359 Supp : (1994) 1 UJ 730
Constitution of India, 1950 — Article 32Sick Industrial Companies (Special Provisions) Act, 1985 — Section 18
Supreme Court29 Apr 1994Partly Allowed
State of A.P. Vs P. Narasimha and Another
Supreme Court Of India · (1994) ACR 489 : (1994) 2 Crimes 263 : (1994) 3 JT 576 : (1994) 2 SCALE 760 : (1994) 4 SCC 453 : (1994) 2 UJ 136
Penal Code, 1860 (IPC) — Section 376
Supreme Court29 Apr 1994allowed
National Airport Authority Vs M.A. Wahab
Supreme Court Of India · (1994) 68 FLR 1183 : (1994) 3 JT 514 : (1995) 1 LLJ 34 : (1994) 2 SCALE 756 : (1994) 4 SCC 439 : (1994) 3 SCR 800 : (1995) 1 SLJ 236 : (1994) 2 UJ 343 : (1994) 2 UPLBEC 998 : (1994) 2 UPLBEC 993
Supreme Court29 Apr 1994dismissed
Kaki Ramesh and Others Vs State of A.P.
Supreme Court Of India · (1994) 2 Crimes 268 : (1994) 3 JT 532 : (1994) 2 SCALE 753 : (1994) 4 SCC 397 : (1994) 1 UJ 776
Penal Code, 1860 (IPC) — Section 149, 302
Supreme Court29 Apr 1994Allowed
G. Ramachandra Reddy and Co. Vs Chief Engineer, Madras Zone, Military Engineering Service
Supreme Court Of India · AIR 1994 SC 2381 : (1994) 2 ARBLR 61 : (1994) 4 JT 181 : (1994) 2 SCALE 1057 : (1994) 5 SCC 142 : (1994) 3 SCR 808
Arbitration Act, 1940 — Section 20(4), 8
Supreme Court28 Apr 1994Allowed
Bhagwan Kaur Vs Kartar Kaur and Others
Supreme Court Of India · (1994) 4 SCC 726
Supreme Court28 Apr 1994Disposed Of
M/s. K.B. Handicrafts Emporium and others Vs State of Haryana and others
Supreme Court Of India · AIR 1994 SC 1220
Central Sales Tax Act, 1956 — Section 5(1)Constitution of India, 1950 — Article 32Haryana General Sales Tax Act, 1973 — Section 24, 3(3), 9
Supreme Court28 Apr 1994Dismissed
State of Andhra Pradesh, etc. Vs M/s. Hyderabad Asbestos Cement Production Limited etc. etc.
Supreme Court Of India · AIR 1994 SC 2364 : (1994) 3 JT 456 : (1994) 2 SCALE 726 : (1994) 5 SCC 100 : (1994) 3 SCR 785 : (1994) 94 STC 410
Andhra Pradesh General Sales Tax Act, 1957 — Section 19Central Sales Tax Act, 1956 — Section 8, 9Central Sales Tax Rules, 1957 — Rule 12(7)
Supreme Court28 Apr 1994Allowed
Alapati Venkata Satyanarayana Murthy and Others Vs State of A.P.
Supreme Court Of India · (1994) ACR 460 : (1994) 2 Crimes 254 : (1994) 3 JT 449 : (1994) 2 SCALE 715 : (1994) 2 SCC 278 Supp : (1994) 1 UJ 793
Penal Code, 1860 (IPC) — Section 120B, 148, 149, 302, 326
Supreme Court27 Apr 1994allowed
Mangilal and Others Vs State of M.P.
Supreme Court Of India · (1995) 2 ALT(Cri) 570 : (1994) 2 BLJR 761 : (1994) 2 Crimes 225 : (1994) 3 JT 644 : (1994) 1 LW(Cri) 327 : (1994) 2 SCALE 735 : (1994) 4 SCC 564 : (1994) 3 SCR 774 : (1994) WritLR 481
Criminal Procedure Code, 1973 (CrPC) — Section 386
Supreme Court27 Apr 1994Allowed
Central Bank of India Vs M/s. Elmot Engineering Co. and others
Supreme Court Of India · AIR 1994 SC 2358 : (1994) 81 CompCas 13 : (1994) 7 JT 54 : (1994) 2 SCALE 739 : (1994) 4 SCC 159 : (1994) 3 SCR 766 : (1994) 2 UJ 284
Companies Act, 1956 — Section 171, 228(1), 231, 232(1), 317
Supreme Court27 Apr 1994Dismissed
Grahak Sanstha Manch and others Vs State of Maharashtra
Supreme Court Of India · AIR 1994 SC 2319 : (1994) 96 BOMLR 574 : (1994) 3 JT 474 : (1996) 2 PLJR 201 : (1994) 2 SCALE 705 : (1994) 4 SCC 192 : (1994) 3 SCR 746 : (1994) 2 UJ 244
Bombay Land Requisition Ordinance, 1947 — Section 20Bombay Tenancy and Agricultural Lands Act, 1948 — Section 1, 4(1), 5(1), 6, 8Constitution of India, 1950 — Article 300A, 31
Supreme Court27 Apr 1994Disposed Of
State of Rajasthan and Others Vs Sardar Pushpendra Singh and Others
Supreme Court Of India · (1994) 2 SCALE 918 : (1994) 2 SCC 363 Supp : (1994) 3 SCR 780 : (1994) 2 UJ 100
Rajasthan Land Acquisition Act, 1953 — Section 25, 4Rajasthan Tenancy Act, 1955 — Section 30E
Supreme Court26 Apr 1994Dismissed
R. Thangadurai Nadar (by his Lrs.) Vs Deivayanai Ammal and Others
Supreme Court Of India · (1995) 3 SCC 167 Supp
Supreme Court26 Apr 1994Allowed
P. Rathinam/Nabhusan Patnaik Vs Union of India (UOI) and another
Supreme Court Of India · AIR 1994 SC 1844 : (1994) 2 ALT(Cri) 1 : (1994) 78 CLT 796 : (1994) CriLJ 1605 : (1994) 2 Crimes 228 : (1994) 3 JT 392 : (1994) 2 OLR 5 : (1994) 2 SCALE 674 : (1994) 3 SCC 394 : (1994) 3 SCR 673
Criminal Procedure Code, 1973 (CrPC) — Section 368Penal Code, 1860 (IPC) — Section 309