Supreme Court22 Feb 1994Partly Allowed
Nishan Singh and Others Vs State of Punjab
Supreme Court Of India · (1994) 18 ACR 562 : (1994) 2 JT 191
Penal Code, 1860 (IPC) — Section 302, 304, 34
COURT ARCHIVE
Supreme Court Of India judgments, 1994
1,149 judgments · page 46 of 58
Supreme Court22 Feb 1994dismissed
Workmen Vs J.K. Jute Mills Co. Ltd. and Another
Supreme Court Of India · (1996) 2 LLJ 689 : (1995) 4 SCC 58 Supp
Constitution of India, 1950 — Article 14Payment of Bonus Act, 1965 — Section 10, 31A, 34
Supreme Court22 Feb 1994allowed
Assistant Excise Commissioner and Others Vs Issac Peter and Others
Supreme Court Of India · (1994) 2 JT 140 : (1994) 1 KLJ 645 : (1994) 1 KLT 698 : (1994) 1 SCALE 715 : (1994) 4 SCC 104 : (1994) 2 SCR 67
Constitution of India, 1950 — Article 226Contract Act, 1872 — Section 55, 56Kerala Abkari Act, 1902 — Section 15, 18A, 25, 28, 29
Supreme Court22 Feb 1994Partly Allowed
Raja Ram and Others Vs State of M.P.
Supreme Court Of India · (1994) ACR 566 : (1994) 2 ALT(Cri) 76 : (1994) 1 Crimes 734 : (1994) 2 JT 36 : (1994) 1 SCALE 708 : (1994) 2 SCC 568 : (1994) 2 SCR 114 : (1994) 1 UJ 424
Penal Code, 1860 (IPC) — Section 149, 302, 304
Supreme Court22 Feb 1994Partly Allowed
Addl. Special Land Acquisition Officer Vs Yamanappa Basalingappa Chalwadi
Supreme Court Of India · AIR 1994 SC 1836 : (1994) 2 JT 179 : (1995) 1 PLJR 61 : (1994) 108 PLR 567 : (1994) 1 SCALE 864 : (1994) 3 SCC 323 : (1994) 2 SCR 121 : (1994) 1 UJ 555
Supreme Court22 Feb 1994dismissed
Laxman NaYAk Vs State of Orissa
Supreme Court Of India · AIR 1995 SC 1387 : (1995) CriLJ 2692 : (1994) 1 Crimes 806 : (1994) 2 JT 39 : (1994) 1 SCALE 692 : (1994) 3 SCC 381 : (1994) 2 SCR 94 : (1994) 1 UJ 645
Criminal Procedure Code, 1973 (CrPC) — Section 253, 313, 354Penal Code, 1860 (IPC) — Section 302, 376
Supreme Court22 Feb 1994Partly Allowed
Jharmal and Others Vs State of Haryana
Supreme Court Of India · (1994) ACR 561 : (1995) CriLJ 3212 : (1994) 1 Crimes 776 : (1994) 2 JT 102 : (1994) 1 SCALE 706 : (1994) 2 SCC 551 : (1994) 1 UJ 303
Penal Code, 1860 (IPC) — Section 149, 302, 304
Supreme Court22 Feb 1994Dismissed
Collector of Central Excise, Hyderabad Vs Fenoplast (P) Ltd. (I)
Supreme Court Of India · (1994) 70 ELT 161 : (1994) 2 JT 57 : (1994) 2 SCC 671 Supp
Supreme Court22 Feb 1994Allowed
Panjab University and Another Vs T.P. Rahamatullah and Others
Supreme Court Of India · (1998) 4 JT 408 : (1995) 4 SCC 64 Supp
Constitution of India, 1950 — Article 226
Supreme Court21 Feb 1994Allowed
Krishna Chandra Hambrom and Others Vs State of Bihar and Another
Supreme Court Of India · (1994) 3 SCC 98 Supp
Supreme Court21 Feb 1994allowed
State of Orissa Vs Bimal Kumar Mohanty
Supreme Court Of India · AIR 1994 SC 2296 : (1994) 68 FLR 970 : (1994) 2 JT 51 : (1995) 1 LLJ 568 : (1994) 1 SCALE 685 : (1994) 4 SCC 126 : (1994) 2 SCR 51 : (1994) 2 SLJ 72 : (1994) 1 UJ 665
All India Services (Discipline and Appeal) Rules, 1955 — Rule 5(2)Constitution of India, 1950 — Article 136Orissa Civil Services (Classification, Control and Appeal) Rules, 1962 — Rule 12
Supreme Court21 Feb 1994Allowed
Bihar State Electricity Board Vs State of Bihar and Others
Supreme Court Of India · (1994) 2 SCALE 355 : (1994) 3 SCC 743 Supp
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10Land Acquisition Act, 1894 — Section 18, 19, 20, 3, 50
Supreme Court21 Feb 1994Allowed
State of Maharashtra Vs Abdul Hamid Haji Mohammed
Supreme Court Of India · (1994) ACR 311 : (1994) CriLJ 415 : (1994) 1 Crimes 689 : (1994) 2 JT 1 : (1994) 1 SCALE 673 : (1994) 2 SCC 664 : (1994) 2 SCR 42 : (1994) 1 UJ 483
Constitution of India, 1950 — Article 226Terrorist and Disruptive Activities (Prevention) Act, 1987 — Section 3, 5, 6
Supreme Court21 Feb 1994Dismissed
Prabhu Vs State of Rajasthan
Supreme Court Of India · (1994) 18 ACR 471
Prevention of Food Adulteration Act, 1954 — Section 10(7), 13, 13(1), 13(2), 14Prevention of Food Adulteration Rules, 1955 — Rule 7(3), 9A
Supreme Court18 Feb 1994Disposed Of
Harish Chandra Ram Vs Mukh Ram Dubey and Others
Supreme Court Of India · (1995) 2 SCC 657 Supp
Supreme Court18 Feb 1994
Reference by the President
Supreme Court Of India · (1994) 2 JT 63 : (1994) 1 SCALE 736 : (1994) 2 SCC 166 Supp : (1994) 2 SCR 37 : (1994) 1 UJ 465
Constitution of India, 1950 — Article 317(1)
Supreme Court18 Feb 1994Dismissed
Kali Saran Vs Bhagwan Singh and Another
Supreme Court Of India · (1994) 2 ALT 26 : (1994) 1 JT 690 : (1994) 108 PLR 664 : (1994) 1 SCALE 678 : (1994) 2 SCC 487
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 100
Supreme Court18 Feb 1994Disposed Off
K.S. Sundararaju Chettiar Vs M.R. Ramachandra Naidu
Supreme Court Of India · AIR 1994 SC 2129 : (1994) 1 JT 679 : (1994) 1 SCALE 665 : (1994) 5 SCC 14 : (1994) 2 SCR 20 : (1994) 2 UJ 208
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 14(1)(4)
Supreme Court18 Feb 1994Allowed
S.C. Girotra Vs United Commercial Bank (UCO Bank) and Others
Supreme Court Of India · (1996) 1 LLJ 10 : (1995) 3 SCC 212 Supp
Supreme Court18 Feb 1994Partly Allowed
Balwant Singh Vs State of Punjab and Another
Supreme Court Of India · (1994) 18 ACR 551 : (1994) 2 JT 30 : (1994) 2 SCC 67 Supp
Criminal Procedure Code, 1973 (CrPC) — Section 313, 379Penal Code, 1860 (IPC) — Section 299, 300, 302, 304A, 34Supreme Court (Enlargement of Criminal Appellate Jurisdiction) Act, 1970 — Section 2