COURT ARCHIVE

Supreme Court Of India judgments, 1994

1,149 judgments · page 45 of 58

Supreme Court01 Mar 1994Dismissed

C.W.S. (India) Limited Vs Commissioner of Income Tax

Supreme Court Of India · (1994) 118 CTR 118 : (1994) 208 ITR 649 : (1994) 3 JT 116 : (1994) 1 SCALE 840 : (1994) 2 SCC 296 Supp : (1994) 2 SCR 247 : (1994) 73 TAXMAN 174

Income Tax Act, 1961 — Section 10, 17, 30, 31, 32

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Supreme Court01 Mar 1994Allowed

S.P. Vaithianathan Vs K. Shanmuganathan

Supreme Court Of India · AIR 1994 SC 1771 : (1994) CriLJ 2265 : (1994) 1 Crimes 725 : (1994) 2 JT 689 : (1994) 1 SCALE 855 : (1994) 4 SCC 569 : (1994) 2 SCR 257 : (1994) 1 UJ 671

Indian Penal Code, 1860 — Section 307, 341, 342, 323, 363, 364, 506Code Of Criminal Procedure, 1973 — Section 468, 482Tamil Nadu District Police Act, 1859 — Section 53

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Supreme Court28 Feb 1994Allowed

Life Insurance Corporation of India Vs Mrs. Asha Ramachandra Ambekar and another

Supreme Court Of India · AIR 1994 SC 2148 : (1994) 68 FLR 791 : (1994) 2 JT 183 : (1994) 2 LLJ 173 : (1994) 2 LW 10 : (1994) 1 SCALE 748 : (1994) 2 SCC 718 : (1994) 2 SCR 163 : (1994) 1 UJ 592 : (1994) WritLR 492

Life Insurance Corporation (Staff) Regulations, 1960 — Regulation 4Life Insurance Corporation Act, 1956 — Section 42, 49

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Supreme Court28 Feb 1994Disposed Of

State of Uttar Pradesh Vs Uttar Pradesh University Colleges Pensioners'' Association

Supreme Court Of India · AIR 1994 SC 2311 : (1994) 2 JT 569 : (1995) 2 LLJ 72 : (1994) 1 SCALE 744 : (1994) 2 SCC 729 : (1994) 2 SCR 171 : (1994) 2 SLJ 52 : (1994) 1 UJ 596 : (1994) 2 UPLBEC 1067

Central Civil Services (Pension) Rules, 1972 — Rule 3Constitution of India, 1950 — Article 14, 311, 366(17), 53

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Supreme Court27 Feb 1994Allowed

Kranti Swaroop Machine Tools Pvt. Ltd. and Another Vs Smt. Kanta Bai Asawa and Others

Supreme Court Of India · AIR 1994 SC 1216 : (1994) 1 JT 277 : (1994) 2 LW 18 : (1994) 107 PLR 333 : (1994) 1 SCALE 242 : (1994) 2 SCC 289 : (1994) 1 SCR 377 : (1994) 2 UJ 231

Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 7(2)

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Supreme Court25 Feb 1994Allowed

Union of India (UOI) and Others Vs Ganesh Dass Singh

Supreme Court Of India · (1995) 3 SCC 223 Supp

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Supreme Court25 Feb 1994dismissed

Ram Chandra Tripathi Vs U.P. Public Services Tribunal IV and Others

Supreme Court Of India · (1994) 68 FLR 931 : (1994) 2 JT 84 : (1994) 1 SCALE 738 : (1994) 5 SCC 180 : (1994) 2 SCR 137 : (1994) 2 SLJ 137

Constitution of India, 1950 — Article 14, 16

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Supreme Court25 Feb 1994Allowed

Krishan Lal Vs State of Jammu & Kashmir

Supreme Court Of India · (1994) 68 FLR 1175 : (1994) 2 JT 619 : (1995) 2 LLJ 718 : (1994) 1 SCALE 848 : (1994) 4 SCC 422 : (1994) 2 SCR 149 : (1994) 2 SLJ 64 : (1994) 1 UJ 573

Civil Procedure Code, 1908 (CPC) — Section 11, 9Constitution of India, 1950 — Article 14Jammu and Kashmir Government Servants Prevention of Corruption (Commission) Act, 1962 — Section 17(5), 20

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Supreme Court25 Feb 1994Disposed Of

Dresser Rand, S.A. Vs K.G. Khosla Compressors Ltd. and Others

Supreme Court Of India · (1994) 1 ARBLR 507 : (1995) 3 SCC 181 Supp

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Supreme Court24 Feb 1994Dismissed

State Bank of India Vs Special Secretary Land and Land Revenue and Reforms and Land and Land Utilisation Deptt. of W.B. and Others

Supreme Court Of India · (1995) 4 SCC 30 Supp

Urban Land (Ceiling and Regulation) Act, 1976 — Section 19

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Supreme Court24 Feb 1994Allowed

Basavan Jaggu Dhobi Vs Sukhnandan Ramdas Chaudhary (Dead) through Lrs. and Others

Supreme Court Of India · (1994) 3 SCC 100 Supp

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Supreme Court24 Feb 1994Disposed Of

Kanchy Komuramma Vs State of A.P. Kanchy Ramchander Vs State of A.P.

Supreme Court Of India · (1995) 4 SCC 110 Supp

Penal Code, 1860 (IPC) — Section 302, 498

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Supreme Court24 Feb 1994dismissed

Srinivasa Rao and others Vs State of Karnataka and others

Supreme Court Of India · AIR 1995 SC 722 : (1996) 9 SCC 616

Constitution of India, 1950 — Article 226Karnataka General Services (Revenue Subordinate Branch) Village Accountants (Cadre and Recruitment) (Amendment) Rules, 1970 — Rule 1Karnataka General Services (Revenue Subordinate

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Supreme Court24 Feb 1994Disposed Of

Smita Prabhakar Dalvi (Smt) and Another Vs Fashion Production Mazdoor Sabha and Others

Supreme Court Of India · (1994) 1 SCALE 767 : (1995) 4 SCC 48 Supp

Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 13

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Supreme Court23 Feb 1994Dismissed

Ram Dev and Another Vs State of U.P.

Supreme Court Of India · (1995) 1 SCC 320 Supp

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Supreme Court23 Feb 1994Disposed Of

Indian Tobacco Co. Ltd., Nagpur Vs Industrial Court, Nagpur and Another

Supreme Court Of India · (1990) 60 FLR 403 : (1995) 1 LLJ 582 : (1994) 2 SCC 484 Supp

Bombay Shops and Establishments Act, 1948 — Section 2(8), 38BIndustrial Employment (Standing Orders) Act, 1946 — Section 1(3)Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 &mda

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Supreme Court23 Feb 1994

O.M. Bhargava (Dead) by Lrs. Vs Satyavati Bhargava (Mrs) and Others

Supreme Court Of India · (1995) 1 LLJ 415 : (1994) 4 SCC 662

Industrial Disputes Act, 1947 — Section 2

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Supreme Court23 Feb 1994Dismissed

State of Rajasthan and Another Vs Purkha Ram and Another

Supreme Court Of India · (1994) 4 JT 219 : (1994) 2 SCALE 341 : (1994) 2 SCC 169 Supp : (1994) 2 SCR 130 : (1994) 2 UJ 218

Rajasthan Colonisation (Allotment and Sale of Government Land in Indira Gandhi Canal Colony Area) Rules, 1975 — Rule 4Rajasthan Colonisation (Rajasthan Central Project Government Land Allotment and Sale) Rules, 1967 — Rule 23, 8(1

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Supreme Court23 Feb 1994Allowed

Krishna Chander Dutta (Spice) Private Limited Vs Commercial Tax Officer and Others

Supreme Court Of India · (1994) 70 ELT 507 : (1994) 2 JT 97 : (1994) 1 SCALE 711 : (1994) 2 SCC 265 Supp : (1994) 2 SCR 123 : (1994) 93 STC 180

West Bengal Sales Tax Act, 1954 — Section 25, 4

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Supreme Court22 Feb 1994Dismissed

Ramappa Vasappa Badiger and Others Vs State of Karnataka

Supreme Court Of India · (1994) 18 ACR 568 : (1994) 2 JT 91

Penal Code, 1860 (IPC) — Section 201, 302Supreme Court (Enlargement of Criminal Appellate Jurisdiction) Act, 1970 — Section 2A

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