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Supreme Court Of India judgments, 1994

1,149 judgments · page 43 of 58

Supreme Court17 Mar 1994Allowed

Union of India Vs P.N. Menon and others

Supreme Court Of India · AIR 1994 SC 2221 : (1994) 68 FLR 1212 : (1994) 3 JT 26 : (1995) 2 LLJ 307 : (1994) 2 SCALE 276 : (1994) 4 SCC 68 : (1994) 3 SCR 44 : (1994) 2 UJ 25 : (1994) 2 UPLBEC 944

Central Civil Services (Pension) Rules, 1972 — Rule 33Constitution of India, 1950 — Article 12, 14
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Supreme Court16 Mar 1994Allowed

State of W.B. and Others Vs Hari Narayan Bhowal and Others

Supreme Court Of India · (1994) 2 BLJR 1069 : (1994) 2 JT 610 : (1995) 2 LLJ 328 : (1994) 2 SCALE 263 : (1994) 4 SCC 78 : (1994) 3 SCR 24 : (1995) 1 SLJ 19 : (1994) 1 UJ 750 : (1994) 2 UPLBEC 1060

Constitution of India, 1950 — Article 14National Volunteer Force Act, 1949 — Section 2
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Supreme Court11 Mar 1994Disposed Of

Kartar Singh Vs State of Punjab

Supreme Court Of India · (1994) 2 JT 423 : (1994) 2 LW(Cri) 422 : (1994) 3 SCC 569 : (1994) 2 SCR 375

Anti-Hijacking Act, 1982 — Section 4, 5Bombay Police Act, 1951 — Section 56City of Bombay Police Act, 1902 — Section 27(1)
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Supreme Court11 Mar 1994Disposed Of

Asifali alias Montu Badeali Saiyed Vs State of Gujarat

Supreme Court Of India · (1994) ACR 467 : (1994) 1 Crimes 944 : (1994) 2 JT 617 : (1994) 2 SCALE 249 : (1994) 2 SCC 93 Supp : (1994) 1 UJ 605

Constitution of India, 1950 — Article 227Penal Code, 1860 (IPC) — Section 120B, 224, 225Terrorist and Disruptive Activities (Prevention) Act, 1987 — Section 3, 4
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Supreme Court11 Mar 1994Disposed Of

S.R. Bommai and others Vs Union of India and others etc. etc.

Supreme Court Of India · AIR 1994 SC 1918 : (1994) 2 JT 215 : (1994) 2 SCALE 37 : (1994) 3 SCC 1 : (1994) 2 SCR 644

Constitution of India, 1950 — Article 4, 40, 48(2), 58(2)(b), 74(1), 74(2), 112(2)(b), 268, 269, 277A, 278, 278A, 352, 353, 354, 355,356, 356(1), 357, 358, 359, 360, Section 4Defence of India Rule, 1971 — Rule 114(2)Government of India Act, 1935 — Section 10(4), 45, 51(4), 93
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Supreme Court09 Mar 1994allowed

State of U.P. Vs Mata Bhikh and Others

Supreme Court Of India · (1994) 2 ALT(Cri) 300 : (1994) 2 BLJR 764 : (1994) 1 Crimes 945 : (1994) 2 JT 565 : (1994) 2 SCALE 235 : (1994) 4 SCC 95 : (1994) 2 SCR 368 : (1994) 1 UJ 697

Criminal Procedure Code, 1973 (CrPC) — Section 195(1)Penal Code, 1860 (IPC) — Section 172, 173, 174, 175, 176Probation of Offenders Act, 1958 — Section 3
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Supreme Court08 Mar 1994Dismissed

S.K. Maini Vs M/s. Carona Sahu Company Limited and others

Supreme Court Of India · AIR 1994 SC 1824 : (1994) 68 FLR 1101 : (1994) 3 JT 151 : (1994) 2 LLJ 1153 : (1994) 108 PLR 492 : (1994) 1 SCALE 889 : (1994) 3 SCC 510 : (1994) 2 SCR 333 : (1994) 1 UJ 735 : (1994) 2 UPLBEC 851

Industrial Disputes Act, 1947 — Section 2
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Supreme Court08 Mar 1994Dismissed

Bhanabhai Khalpabhai Vs Collector of Customs and Another

Supreme Court Of India · (1994) 1 Crimes 940 : (1997) 57 ECC 155 : (1994) 71 ELT 3 : (1994) 2 JT 591 : (1994) 2 SCALE 238 : (1994) 2 SCC 143 Supp : (1994) 2 SCR 348

Constitution of India, 1950 — Article 20(3)Customs Act, 1962 — Section 108, 11J(2), 135(1), 138AEvidence Act, 1872 — Section 106, 114
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