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Supreme Court Of India judgments, 1994

1,149 judgments · page 40 of 58

Supreme Court05 Apr 1994Allowed

Union of India (UOI) and Another Vs District Judge, Udhampur and Others

Supreme Court Of India · (1994) 2 ALT 45 : (1994) 3 JT 629 : (1994) 2 SCALE 822 : (1994) 4 SCC 737 : (1994) 3 SCR 360 : (1995) 1 UJ 765

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10Jammu and Kashmir Requisitioning and Acquisition of Immovable Property Act, 1968 — Section 16, 2, 21, 7, 8(1)Jammu and Kashmir Requisitioning and Acquisition of Immovable
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Supreme Court04 Apr 1994Partly Allowed

Shankar @ Gauri Shankar and Others Vs State of Tamil Nadu

Supreme Court Of India · (1994) CriLJ 3071 : (1994) 2 Crimes 1 : (1994) 3 JT 54 : (1994) 2 SCALE 435 : (1994) 4 SCC 478 : (1994) 3 SCR 298

Criminal Procedure Code, 1973 (CrPC) — Section 129, 235, 313, 354, 37Evidence Act, 1872 — Section 114, 122, 133, 27Penal Code, 1860 (IPC) — Section 120B, 147, 201, 235, 302
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Supreme Court31 Mar 1994Allowed

Ghaziabad Development Authority and State of U.P. Vs Delhi Auto and General Finance Pvt. Ltd. and Maha Maya General Finance Co. Ltd. and another

Supreme Court Of India · AIR 1994 SC 2263 : (1994) 3 JT 275 : (1994) 2 SCALE 357 : (1994) 4 SCC 42 : (1994) 3 SCR 248 : (1994) 2 UJ 497 : (1994) 2 UPLBEC 1373

Constitution of India, 1950 — Article 14National Capital Region Planning Board Act, 1985 — Section 10, 17, 19, 2, 20Uttar Pradesh Urban Planning and Development Act, 1973 — Section 10, 11, 12, 14, 16
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Supreme Court31 Mar 1994Allowed

Subhash Desai Vs Sharad J. Rao and Others

Supreme Court Of India · AIR 1994 SC 2277 : (1994) 3 JT 39 : (1994) 2 SCALE 391 : (1994) 2 SCC 446 Supp : (1994) 3 SCR 271

Constitution of India, 1950 — Article 25Representation of the People Act, 1950 — Section 23(3)Representation of the People Act, 1951 — Section 100(1), 117, 123(3A), 124(5), 34
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