Supreme Court26 Apr 1994allowed
K.A.A. Raja and Others Vs State of Kerala and Another
Supreme Court Of India · (1994) 2 SCALE 1059 : (1994) 5 SCC 138 : (1994) 3 SCR 740
Kerala Land Acquisition Act, 1961 — Section 25, 3(1)
COURT ARCHIVE
Supreme Court Of India judgments, 1994
1,149 judgments · page 37 of 58
Supreme Court26 Apr 1994dismissed
Hindustan Sugar Mills Ltd. Vs State of U.P. and Others
Supreme Court Of India · (1994) 2 SCALE 775 : (1994) 4 SCC 149
Supreme Court26 Apr 1994Allowed
Sardar Singh Vs Smt. Krishna Devi and another
Supreme Court Of India · AIR 1995 SC 491 : (1994) 3 JT 465 : (1995) 109 PLR 393 : (1994) 2 SCALE 719 : (1994) 4 SCC 18 : (1994) 3 SCR 717
Arbitration Act, 1940 — Section 14, 33Registration Act, 1866 — Section 17(1)Registration Act, 1877 — Section 49
Supreme Court26 Apr 1994Allowed
State of A.P. and Others Vs Modern Proteins Ltd.
Supreme Court Of India · (1994) ECR 343 : (1994) 3 JT 431 : (1994) 2 SCALE 699 : (1994) 2 SCC 496 Supp : (1994) 3 SCR 731 : (1994) 95 STC 181
Andhra Pradesh General Sales Tax Act, 1957 — Section 5(1)
Supreme Court25 Apr 1994
Joginder Kumar Vs State of U.P. and others
Supreme Court Of India · (1994) ACR 783 : AIR 1994 SC 1349 : (1994) 2 BLJR 975 : (1994) CriLJ 1981 : (1994) 2 Crimes 106 : (1994) 3 JT 423 : (1996) 6 KarLJ 311 : (1994) 1 KLT 919 : (1994) 1 LW(Cri) 370 : (1994) 2 PLJR 27 : (1994) 2 SCALE 662 : (1994) 4 SCC 260 : (1994) 3 SCR 661
Childrens Act, 1960 — Section 19Constitution of India, 1950 — Article 21, 22(1)Police and Criminal Evidence Act, 1984 — Section 56(1), 58
Supreme Court22 Apr 1994Dismissed
Thiru A. Balakrishnan and Another Vs Govt. of T.N. and Others
Supreme Court Of India · (1995) 4 SCC 108 Supp
Supreme Court22 Apr 1994Allowed
Laxman Bhaskar Pathara and Others Vs State of Maharashtra and Others
Supreme Court Of India · (1995) 2 SCC 744 Supp
Supreme Court22 Apr 1994Dismissed
Convenor, MBBS/BDS Selection Board and Others Vs Chandan Mishra and Others (For Impleadment/Directions)
Supreme Court Of India · (1994) 2 SCC 666 Supp : (1996) 1 UPLBEC 347
Supreme Court22 Apr 1994Dismissed
Hico Products Ltd. Vs Collector of Central Excise
Supreme Court Of India · (2001) 2 SCALE 528 : (1999) 4 SCC 255 Supp
Supreme Court22 Apr 1994Partly Allowed
Anshad and Others Vs State of Karnataka Shashi alias Shashidharan Vs State of Karnataka
Supreme Court Of India · (1994) 3 JT 324 : (1994) 2 SCALE 653 : (1994) 4 SCC 381 : (1994) 3 SCR 642
Criminal Procedure Code, 1973 (CrPC) — Section 235(2), 354(3)Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302, 34, 379, 394, 411
Supreme Court22 Apr 1994allowed
Vishwas Anna Sawant and others Vs Municipal Corporation of Greater Bombay and others
Supreme Court Of India · AIR 1994 SC 2408 : (1994) 3 JT 573 : (1996) 2 PLJR 15 : (1994) 2 SCALE 841 : (1994) 4 SCC 434 : (1994) 3 SCR 656 : (1994) 2 SLJ 153 : (1994) 2 UJ 133 : (1994) 2 UPLBEC 1305
Constitution of India, 1950 — Article 46
Supreme Court22 Apr 1994Disposed Of
Standard Batteries Ltd. Vs Commissioner of Income Tax
Supreme Court Of India · (1994) 119 CTR 353 : (1995) 211 ITR 444
Bombay Sales Tax Act, 1959 — Section 36(3)Income Tax Act, 1961 — Section 256(2), 37(1)
Supreme Court21 Apr 1994allowed
Meharaj Singh (L/Nk.) Vs State of U.P. Kalu Vs State of U.P. and Others
Supreme Court Of India · (1995) 19 ACR 175 : (1995) CriLJ 457 : (1994) 3 JT 440 : (1994) 2 SCALE 632 : (1994) 5 SCC 188 : (1994) 3 SCR 592
Criminal Procedure Code, 1973 (CrPC) — Section 154, 157, 174
Supreme Court21 Apr 1994allowed
State of U.P. and another State of U.P. and another Vs Km. Prem Lata Misra and others
Supreme Court Of India · AIR 1994 SC 2411 : (1995) 1 LLJ 28 : (1994) 2 SCALE 837 : (1994) 4 SCC 189 : (1994) 3 SCR 613 : (1994) 2 SLJ 167 : (1994) 2 UPLBEC 1213
Constitution of India, 1950 — Article 311
Supreme Court21 Apr 1994Disposed Of
State of Haryana Vs Suman Enterprises and Others
Supreme Court Of India · (1994) 2 SCALE 844 : (1994) 4 SCC 217
Constitution of India, 1950 — Article 19
Supreme Court21 Apr 1994Dismissed
Satish Chandra and Another Vs Registrar of Cooperative Societies, Delhi and Others
Supreme Court Of India · (1994) 81 CompCas 482 : (1994) 3 JT 620 : (1994) 2 SCALE 829 : (1994) 4 SCC 332 : (1994) 3 SCR 618 : (1994) 2 UJ 280
Constitution of India, 1950 — Article 136, 32, 226Delhi Co-operative Societies Act, 1972 — Section 32, 34
Supreme Court21 Apr 1994Allowed
Indrani Bai (Smt) Vs Union of India (UOI) and Others
Supreme Court Of India · (1994) 3 JT 580 : (1995) 1 LLJ 431 : (1994) 2 SCALE 777 : (1994) 2 SCC 256 Supp : (1994) 3 SCR 608 : (1994) 2 UJ 431
Constitution of India, 1950 — Article 21, 311(2), 41
Supreme Court19 Apr 1994
Joginder Singh Vs State (Delhi Administration)
Supreme Court Of India · (1994) 4 SCC 734
Terrorist and Disruptive Activities (Prevention) Act, 1987 — Section 5
Supreme Court19 Apr 1994dismissed
Mool Raj Upadhyaya Vs State of H.P. and Others
Supreme Court Of India · (1994) 68 FLR 1257 : (1994) 3 JT 453 : (1994) 2 SCALE 630 : (1994) 2 SCC 316 Supp : (1994) 1 UJ 570 : (1994) 2 UPLBEC 1291
Constitution of India, 1950 — Article 32
Supreme Court19 Apr 1994allowed
Union of India (UOI) Vs Jain Associates and Another
Supreme Court Of India · (1994) 1 ARBLR 494 : (1995) 1 CALLT 44 : (1994) 3 JT 303 : (1996) 2 PLJR 18 : (1994) 107 PLR 369 : (1994) 2 SCALE 604 : (1994) 4 SCC 665 : (1994) 3 SCR 551
Arbitration Act, 1940 — Section 29, 30, 33Civil Procedure Code, 1908 (CPC) — Section 34Contract Act, 1872 — Section 73