Supreme Court30 Mar 1994Dismissed
Land Commissioner and Another Vs Manjiya Pillai
Supreme Court Of India · (1995) 2 SCC 261 Supp
Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961 — Section 50(9)
COURT ARCHIVE
Supreme Court Of India judgments, 1994
1,149 judgments · page 41 of 58
Supreme Court30 Mar 1994Allowed
Union of India (UOI) and Others Vs Gangeshwar Ltd. and Another
Supreme Court Of India · (1995) 2 SCC 145 Supp
Supreme Court30 Mar 1994Disposed Of
Soorajmull Nagarmull Vs Dalhousie Properties Ltd. and Another
Supreme Court Of India · (1994) 3 JT 437
Supreme Court30 Mar 1994Dismissed
Ex. Capt. Harish Uppal Vs Union of India (UOI) and Others
Supreme Court Of India · (1994) 55 DLT 542 : (1994) 3 JT 126 : (1994) 2 SCALE 404 : (1994) 2 SCC 195 Supp : (1994) 3 SCR 220 : (1994) 2 UJ 366
Army Act, 1950 — Section 164(2)Constitution of India, 1950 — Article 226
Supreme Court30 Mar 1994dismissed
P.K. Vijayan Vs Kamalakshi Amma and Others
Supreme Court Of India · AIR 1994 SC 2145 : (1994) 3 ALT 1 : (1994) 3 JT 92 : (1994) 1 KLT 942 : (1994) 2 SCALE 368 : (1994) 4 SCC 53 : (1994) 3 SCR 213
Civil Procedure Code, 1908 (CPC) — Section 11Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11Kerala Land Reforms Act, 1963 — Section 106, 125(3), 72, 72B
Supreme Court30 Mar 1994Disposed Of
Ram Prasad (dead) by LRs. and others Vs Assistant Director of Consolidation and others
Supreme Court Of India · AIR 1994 SC 2733 : (1994) 3 JT 519 : (1994) RD 299 : (1994) 2 SCALE 771 : (1994) 2 SCC 228 Supp : (1994) 3 SCR 231
Civil Procedure Code, 1908 (CPC) — Section 9Uttar Pradesh Agricultural Tenants (Acquisition of Privileges) Act, 1949 — Section 7(1)Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 5
Supreme Court30 Mar 1994Allowed
Depot Manager, Andhra Pradesh State Road Transport Corporation, Hanumakonda Vs V. Venkateswarulu and Another, etc. etc.
Supreme Court Of India · AIR 1995 SC 258 : (1994) 68 FLR 1252 : (1994) 3 JT 199 : (1994) 2 SCALE 417 : (1994) 2 SCC 191 Supp : (1994) 2 SLJ 180 : (1994) 1 UJ 562 : (1994) 2 UPLBEC 751
Supreme Court30 Mar 1994Disposed Of
District Manager, A.P. State Road Transport Corporation, Bhimavaram, Depot, Bhimavaram, A.P. Vs N. Lakshminarayana and Another
Supreme Court Of India · (1994) 7 JT 52 : (1995) 2 LLJ 725 : (1994) 2 SCALE 426 : (1994) 3 SCC 379 : (1994) 2 SLJ 186 : (1994) 2 UJ 95
Andhra Pradesh State Road Transport Corporation Employees (Classification, Control and Appeal) Regulations, 1967 — Regulation 18, 20
Supreme Court29 Mar 1994Allowed
Jagdish Prasad Gupta Vs State of Rajasthan and Others
Supreme Court Of India · (1995) 3 SCC 386 Supp
Supreme Court29 Mar 1994Disposed Of
Union of India (UOI) Vs Lala Jagannath Prasad
Supreme Court Of India · (1995) 1 SCC 306 Supp
Supreme Court29 Mar 1994Dismissed
Hindustan Feed Manufacturers Vs State of Punjab and Others
Supreme Court Of India · AIR 1995 SC 84 : (1994) 2 JT 295 : (1994) 3 SCR 136
Supreme Court29 Mar 1994Dismissed
Vijayabai and Others Vs State of Maharashtra
Supreme Court Of India · (1995) 2 SCC 717 Supp
Dowry Prohibition Act, 1961 — Section 4
Supreme Court29 Mar 1994Allowed
State of Karnataka Vs C. Venkatagiriah and Brothers
Supreme Court Of India · (1995) 2 SCC 734 Supp
Supreme Court29 Mar 1994Dismissed
Hindustan Development Corpn. Ltd. and Others Vs State of Rajasthan and Others
Supreme Court Of India · (1994) 2 SCC 588 Supp
Supreme Court29 Mar 1994Allowed
S.H. Shool Vs State of Maharashtra
Supreme Court Of India · (1994) 2 SCC 576 Supp
Supreme Court29 Mar 1994allowed
Orissa State Warehousing Corporation Ltd. Vs Orissa State Warehousing Corporation Employees'' Union and Another
Supreme Court Of India · (1995) 1 LLJ 429 : (1994) 2 SCC 488 Supp
Industrial Disputes Act, 1947 — Section 33(1), 9AOrissa State Warehousing Corporation (Staff) Regulations, 1985 — Regulation 3(3)Warehousing Corporations Act, 1962 — Section 42
Supreme Court29 Mar 1994dismissed
V.S. Dempo and Co. Pvt. Ltd. Vs Board of Trustees and Another Chowgule and Co. Pvt. Ltd. and Another Vs Board of Trustees of the Port of Mormugao and Another
Supreme Court Of India · (1994) 3 JT 109 : (1994) 2 SCALE 406 : (1994) 2 SCC 349 Supp
Constitution of India, 1950 — Article 14Major Port Trusts Act, 1963 — Section 48, 58
Supreme Court29 Mar 1994allowed
Kazi Lhendup Dorji Vs Central Bureau of Investigation and Others
Supreme Court Of India · (1994) 3 JT 140 : (1992) 1 LLJ 922 : (1993) 3 SCALE 347 : (1994) 2 SCC 116 Supp : (1994) 3 SCR 201 : (1990) 3 SCR 1 Supp : (1994) 2 UJ 302
Constitution of India, 1950 — Article 32Criminal Procedure Code, 1973 (CrPC) — Section 173Delhi Police Special Establishment Act, 1946 — Section 3(58), 5, 6
Supreme Court29 Mar 1994Disposed Of
Ram Narain Prasad and Another Vs Atul Chander Mitra and Others
Supreme Court Of India · (1994) 3 JT 148 : (1995) 109 PLR 363 : (1994) 2 SCALE 470 : (1994) 4 SCC 349 : (1994) 3 SCR 196
Court Fees Act, 1870 — Section 7
Supreme Court29 Mar 1994dismissed
Mafatlal Group Staff Association and others Vs Regional Commissioner, Provident Fund and others
Supreme Court Of India · AIR 1994 SC 2271 : (1994) 68 FLR 1110 : (1994) 3 JT 133 : (1994) 2 LLJ 382 : (1994) 2 SCALE 420 : (1994) 4 SCC 58 : (1994) 3 SCR 184 : (1994) 2 UPLBEC 859
Constitution of India, 1950 — Article 14Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 17, 6A