Supreme Court04 Mar 1994Disposed Of
Gainda Ram and Others Vs M.C.D. and Others
Supreme Court Of India · (1994) 4 SCC 723
COURT ARCHIVE
Supreme Court Of India judgments, 1994
1,149 judgments · page 44 of 58
Supreme Court04 Mar 1994Disposed Of
State of Bihar and Others Vs Anil Kumar Gupta
Supreme Court Of India · (1994) 2 SCC 518 Supp
Land Acquisition Act, 1894 — Section 35, 36
Supreme Court04 Mar 1994Dismissed
Ashgbarati and Another Vs Saifuddin and Another
Supreme Court Of India · (1995) 3 SCC 732 Supp
Supreme Court04 Mar 1994Allowed
Altos India Ltd. Vs Suresh Goyal and Others
Supreme Court Of India · (1995) 3 SCC 734 Supp
Supreme Court04 Mar 1994allowed
Telangana Steel Industries and others Vs State of Andhra Pradesh and others
Supreme Court Of India · AIR 1994 SC 1831 : (1994) 73 ELT 513 : (1994) 7 JT 27 : (1994) 1 SCALE 884 : (1994) 2 SCC 259 Supp : (1994) 2 SCR 324 : (1994) 93 STC 187
Central Sales Tax Act, 1956 — Section 14, 15
Supreme Court04 Mar 1994Allowed
Mithlesh Rani and others Vs Regional Transport Authority, Dehradun and others
Supreme Court Of India · AIR 1994 SC 2229 : (1994) 1 BLJR 723 : (1994) 3 JT 34 : (1994) 1 SCALE 879 : (1994) 2 SCC 186 Supp : (1994) 2 SCR 316 : (1994) 1 UJ 762
Constitution of India, 1950 — Article 32
Supreme Court03 Mar 1994Dismissed
Jewellers Narandas and Sons Vs Oriental Insurance Co. Ltd.
Supreme Court Of India · (1995) 3 SCC 446 Supp
Supreme Court03 Mar 1994Dismissed
Vithaldas and Others Vs Ramchandra and Others
Supreme Court Of India · (1994) 3 SCC 566 Supp
Supreme Court03 Mar 1994Disposed Of
Sonapur Tea Company Private Limited and Another Vs State of Assam and Another
Supreme Court Of India · (1994) 5 SCC 339
Constitution of India, 1950 — Article 136
Supreme Court03 Mar 1994Allowed
Hindustan Petroleum Corporation Vs Raja D.V. Appa Rao Bahadur
Supreme Court Of India · (1995) 3 SCC 249 Supp
Madras City Tenants Protection Act, 1922 — Section 9
Supreme Court03 Mar 1994Dismissed
Shri Lakshmi Venkateshwara Enterprises Pvt. Ltd. Vs Syeda Vajhiunnissa Begum (Smt) and Others
Supreme Court Of India · (1994) 2 ALT 32 : (1994) 2 JT 175 : (1994) 1 SCALE 789 : (1994) 2 SCC 671 : (1994) 2 UJ 289
Karnataka Rent Control Act, 1961 — Section 21(1), 29(1), 29(4)
Supreme Court03 Mar 1994Dismissed
Pupinder Pal Singh Vs State of Punjab
Supreme Court Of India · (1994) 3 JT 14
Arms Act, 1959 — Section 27Civil Procedure Code, 1908 (CPC) — Section 107, 112, 150Penal Code, 1860 (IPC) — Section 302, 34
Supreme Court02 Mar 1994Dismissed
Chase Bright Steel Limited Vs Shantaram Shankar Sawant and another
Supreme Court Of India · AIR 1994 SC 2114 : (1994) 2 JT 192 : (1994) 1 SCALE 832 : (1994) 4 SCC 89 : (1994) 2 SCR 287 : (1994) 1 UJ 544
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 11(3), 12(3)
Supreme Court02 Mar 1994Allowed
Arjun Marik and Others Vs State of Bihar
Supreme Court Of India · (1994) ACR 198 : (1994) 1 BLJR 688 : (1994) 1 Crimes 777 : (1994) 2 JT 627 : (1994) 1 SCALE 821 : (1994) 2 SCC 372 Supp : (1994) 2 SCR 265 : (1994) 1 UJ 610
Criminal Procedure Code, 1973 (CrPC) — Section 157, 159Penal Code, 1860 (IPC) — Section 302
Supreme Court02 Mar 1994Dismissed
Amar Nath Sugan Chand and Others Vs Lal Chand Bansal Lal Chand (Dead) by Lrs. Vs Maya Devi (Smt)
Supreme Court Of India · (1994) 2 ALT 28 : (1994) 2 JT 180 : (1994) 1 SCALE 845 : (1994) 2 SCC 369 Supp : (1994) 2 UJ 22
Supreme Court02 Mar 1994Dismissed
Shantibai (Smt) and Others Vs Dinkar Balkrishna Vaidya and Others
Supreme Court Of India · (1994) 96 BOMLR 187 : (1997) CriLJ 1713 : (1994) 2 JT 187 : (1994) 1 SCALE 836 : (1994) 4 SCC 85 : (1994) 2 SCR 296 : (1994) 1 UJ 656
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 14, 15
Supreme Court02 Mar 1994Disposed Of
SAIL Contract Workers'' Union Vs SAIL and Others
Supreme Court Of India · (1994) 3 JT 455 : (1993) 1 KarLJ 439 : (1994) 2 LLJ 1125 : (1994) 2 UPLBEC 1290
Industrial Disputes Act, 1947 — Section 10(1)
Supreme Court01 Mar 1994Disposed Of
Buta Singh (Dead) by Lrs. Vs Union of India (UOI)
Supreme Court Of India · (1995) 3 SCALE 591 : (1994) 5 SCC 560
Civil Procedure Code, 1908 (CPC) — Section 96Land Acquisition Act, 1894 — Section 54
Supreme Court01 Mar 1994Dismissed
Ramsinh Bavaji Jadeja Vs State of Gujarat
Supreme Court Of India · (1994) ACR 595 : (1994) CriLJ 3067 : (1994) 1 Crimes 729 : (1995) 1 GLR 322 : (1994) 2 JT 135 : (1994) 107 PLR 671 : (1994) 1 SCALE 785 : (1994) 2 SCC 685 : (1994) 2 SCR 239 : (1994) 2 UJ 48
Criminal Procedure Code, 1973 (CrPC) — Section 154, 162, 2
Supreme Court01 Mar 1994Dismissed
State of Punjab Vs Balbir Singh
Supreme Court Of India · (1994) ACR 169 : AIR 1994 SC 1872 : (1995) 1 BLJR 6 : (1994) CriLJ 3702 : (1994) 1 Crimes 753 : (1994) 70 ELT 481 : (1994) 2 JT 108 : (1994) 1 LW(Cri) 292 : (1994) 1 OLR 327 : (1994) 1 SCALE 793 : (1994) 3 SCC 299 : (1994) 2 SCR 208
Constitution Of India, 1950 — Article 22(1)Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 1, 2, 3, 15(1), 15(2), 41(2), 41, 42, 42(1), 42(2), 43, 44, 49, 50, 50(1), 51, 52, 57Code Of Criminal Procedure, 1973 — Section 4, 100, 100(4), 102, 103, 105(2), 165, 165(1), 165(4)