Supreme Court17 Feb 1994Dismissed
Mohd. Yunus Vs Gurubux Singh
Supreme Court Of India · (1995) 1 SCC 765 Supp
COURT ARCHIVE
Supreme Court Of India judgments, 1994
1,149 judgments · page 47 of 58
Supreme Court17 Feb 1994Allowed
Rajinder Singh (Dead) and Another Vs Dalip Chand and Others
Supreme Court Of India · (1994) 4 SCC 459
Supreme Court17 Feb 1994Allowed
Rangarao Vs Kamlakant
Supreme Court Of India · (1994) 5 SCC 557 : (1994) 3 SCC 557
Supreme Court17 Feb 1994Dismissed
Sir Shadilal Sugar and General Mills Ltd. Vs Commissioner of Income Tax
Supreme Court Of India · (1995) 1 SCC 271 Supp : (1996) 3 SLJ 88
Income Tax Act, 1961 — Rule 5
Supreme Court17 Feb 1994Dismissed
Nepal Krishna Roy and Another Vs Baidya Nath Poddar Nepal Krishna Roy and Another Vs Joydeb Das
Supreme Court Of India · (1995) 1 SCC 277 Supp
Supreme Court17 Feb 1994Dismissed
Escorts Limited Vs Union of India (UOI) and Others
Supreme Court Of India · (1995) 3 SCC 150 Supp
Customs Act, 1962 — Section 27
Supreme Court17 Feb 1994Disposed Of
Collector of Central Excise, Patna and Others Vs I.T.C. Limited and Another
Supreme Court Of India · (1994) 71 ELT 324 : (1998) 4 JT 452 : (1995) 2 SCC 38
Central Excise Rules, 1944 — Rule 9B(5)
Supreme Court17 Feb 1994Allowed
Union of India (UOI) and Others Vs Upendra Singh
Supreme Court Of India · (1994) 2 AWC 919 Supp : (1994) 2 BLJR 1349 : (1994) 68 FLR 762 : (1994) 207 ITR 782 : (1994) 1 JT 658 : (1994) 1 LLJ 808 : (1994) 2 PLJR 17 : (1994) 1 SCALE 637 : (1994) 3 SCC 357 : (1994) 1 SCR 1070 : (1994) 2 SLJ 77 : (1994) 1 UJ 434 : (1994) 2 UPLBEC 9
Constitution of India, 1950 — Article 226
Supreme Court17 Feb 1994Allowed
State of Maharashtra Vs Kamla Mills Limited and Others
Supreme Court Of India · (1994) 3 JT 350 : (1995) 1 SCC 419 Supp : (1994) 94 STC 220
Limitation Act, 1963 — Section 14
Supreme Court17 Feb 1994Allowed
Jaipur Development Authority Vs Radhey Shyam and Others
Supreme Court Of India · (1998) 4 JT 416 : (1994) 2 SCALE 243 : (1994) 4 SCC 370 : (1994) 2 SCR 1 : (1994) 1 UJ 746
Civil Procedure Code, 1908 (CPC) — Section 47Rajasthan Land Acquisition Act, 1953 — Section 10, 11, 17, 18, 26(2)
Supreme Court16 Feb 1994Dismissed
Ram Gopal Vs Jai Narain and Others
Supreme Court Of India · (1995) 4 SCC 648 Supp
Haryana Urban (Control of Rent and Eviction) Act, 1973 — Section 13(2)(d)
Supreme Court16 Feb 1994Disposed Of
A.P. Raju Vs State of Orissa
Supreme Court Of India · (1994) 2 SCC 445 Supp
Criminal Procedure Code, 1973 (CrPC) — Section 360
Supreme Court16 Feb 1994Dismissed
Market Committee Ladwa Vs Ramesh Chand Gupta
Supreme Court Of India · (1995) 1 SCC 418 Supp
Supreme Court16 Feb 1994Dismissed
Swarn Singh Vs Madan Singh
Supreme Court Of India · (1995) 1 SCC 318 Supp
Transfer of Property Act, 1882 — Section 105, 52
Supreme Court16 Feb 1994allowed
Dhan Singh Vs Nagina and Another
Supreme Court Of India · (1994) 1 JT 654 : (1994) RD 200 : (1994) 1 SCALE 608 : (1994) 2 SCC 493 : (1991) 3 SCR 159 : (1994) 1 UJ 345
Evidence Act, 1872 — Section 108Limitation Act, 1963 — Article 61Punjab Custom (Limitation) Act, 1920 — Article 2
Supreme Court16 Feb 1994dismissed
Bharat Hari Singhania and others Vs Commissioner of Wealth Tax (Central) and others
Supreme Court Of India · AIR 1994 SC 1355 : (1994) 118 CTR 125 : (1994) 207 ITR 1 : (1994) 2 JT 6 : (1994) 1 SCALE 644 : (1994) 3 SCC 46 Supp : (1994) 1 SCR 1033 : (1994) 73 TAXMAN 3
Income Tax Act, 1922 — Section 4(3), 66(1)Wealth Tax Act, 1957 — Section 16A, 2, 23, 24, 27(3)
Supreme Court16 Feb 1994Allowed
Tarapore and Co. Vs State of M.P.
Supreme Court Of India · (1994) 2 ALT 53 : (1994) 1 ARBLR 341 : (1994) 68 FLR 816 : (1994) JLJ 412 : (1994) 2 JT 162 : (1994) 1 SCALE 612 : (1994) 3 SCC 521 : (1994) 1 SCR 1012 : (1994) 1 UJ 449
Arbitration Act, 1940 — Section 30Minimum Wages Act, 1948 — Section 5
Supreme Court15 Feb 1994Dismissed
State of Kerala and others Vs Mcdowell and Co. Ltd.
Supreme Court Of India · AIR 1995 SC 1445 : (1994) 2 JT 199 : (1994) 1 KLT 802 : (1994) 2 LW 276 : (1994) 1 SCALE 752 : (1994) 2 SCC 605 Supp : (1994) 1 SCR 981
Stamp Act, 1899 — Section 2
Supreme Court15 Feb 1994allowed
Registrar of Cooperative Societies, Madras and Another Vs F.X. Fernando
Supreme Court Of India · (1994) 68 FLR 769 : (1994) 1 JT 666 : (1994) 1 LLJ 819 : (1994) 1 SCALE 601 : (1994) 2 SCC 746 : (1994) 1 SCR 959 : (1994) 1 SLJ 124 : (1994) 1 UJ 460
Tamil Nadu Civil Services (Classification, Control and Appeal) Rules, 1953 — Rule 12, 17
Supreme Court15 Feb 1994allowed
Sethi Roop Lal Vs Malti Thapar (Mrs) and Others
Supreme Court Of India · (1994) 2 ALT 23 : (1994) 2 JT 66 : (1994) 1 SCALE 605 : (1994) 2 SCC 579 : (1994) 1 SCR 1002 : (1994) 2 UJ 257
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Conduct of Elections Rules, 1961 — Rule 93(1)