Supreme Court10 Feb 1994Disposed Of
Manohar Lal Vs State of Punjab
Supreme Court Of India · (1995) 4 SCC 642 Supp
COURT ARCHIVE
Supreme Court Of India judgments, 1994
1,149 judgments · page 49 of 58
Supreme Court10 Feb 1994Dismissed
Asram Motors Vs Bina Kumari
Supreme Court Of India · (2000) 10 SCC 516
Supreme Court10 Feb 1994Disposed Of
Prem Nath and Others Vs Financial Commissioner and Others Shri Prakash and Others Vs Lt. Governor and Others
Supreme Court Of India · (1994) 1 JT 486 : (1994) 1 SCALE 464 : (1994) 2 SCC 572 : (1994) 1 SCR 827 : (1994) 1 UJ 378
Delhi Land Reforms Act, 1954 — Section 192, 3(12A), 5
Supreme Court10 Feb 1994Dismissed
Shailesh Prabhudas Mehta and Others Vs Calico Dying and Printing Mills Ltd.
Supreme Court Of India · (1994) 02 SC CK 0055
Companies Act, 1956 — Section 108, 109, 110, 111, 111(1)
Supreme Court10 Feb 1994Allowed
Andhra Pradesh State Financial Corporation Vs M/s. GAR Re-Rolling Mills and another Andhra Pradesh State Financial Corporation Vs Kota Subba Reddy and others
Supreme Court Of India · AIR 1994 SC 2151 : (1994) 80 CompCas 140 : (1994) 1 JT 586 : (1994) 2 LW 36 : (1994) 1 OLR 454 : (1994) 1 SCALE 565 : (1994) 2 SCC 647 : (1994) 1 SCR 857 : (1994) 1 UJ 351 : (1994) WritLR 497
Constitution Of India, 1950 — Article 226State Financial Corporation Act, 1951 — Section 3, 29, 29(2), 29(3), 30, 31, 31(1), 32, 32(6), 32(7), 32(8)Transfer Of Property Act, 1882 — Section 69
Supreme Court10 Feb 1994Dismissed
R.M. Investment and trading Co. Pvt. Ltd. Vs Boeing Co. and another
Supreme Court Of India · AIR 1994 SC 1136 : (1994) 1 CALLT 19 : (1994) 80 CompCas 588 : (1994) 1 JT 615 : (1994) 1 SCALE 506 : (1994) 4 SCC 541 : (1994) 1 SCR 837
Constitution of India, 1950 — Article 301Foreign Awards (Recognition and Enforcement) Act, 1961 — Section 2, 3
Supreme Court10 Feb 1994Disposed Of
N. Venkateswara Rao and Others Vs Commissioner and Special Officer, Vijayawada Municipality, Vijayawada and Others
Supreme Court Of India · (1994) 68 FLR 692 : (1994) 1 JT 526 : (1994) 1 LLJ 1013 : (1994) 1 SCALE 548 : (1994) 2 SCC 610 : (1994) 1 SCR 849 : (1994) 1 UJ 781 : (1994) 2 UPLBEC 939
Andhra Pradesh Employees Service Rules — Rule 17, 21Andhra Pradesh Municipalities Act, 1965 — Section 73(3)
Supreme Court09 Feb 1994Disposed Of
Satya Narain Prasad Vs Bhagwan Ramdas alias Bhagwan Sah and Others
Supreme Court Of India · (1995) 4 SCC 629 Supp
Electricity Act, 1910 — Section 39
Supreme Court09 Feb 1994Allowed
Union of India (UOI) Vs Jai Narain Singh
Supreme Court Of India · (1996) 2 LLJ 750 : (1995) 6 SCALE 671 : (1995) 4 SCC 672 Supp
Industrial Disputes Act, 1947 — Section 2, 25
Supreme Court09 Feb 1994allowed
National Textile Corporation Ltd. (Delhi, Punjab and Rajasthan) and another Vs Sayar and others
Supreme Court Of India · AIR 1994 SC 2477 : (1994) 68 FLR 684 : (1994) 1 JT 522 : (1994) 1 LLJ 1074 : (1994) 1 SCALE 555 : (1994) 1 UJ 496 : (1994) 2 UPLBEC 926
Supreme Court09 Feb 1994Disposed Of
Ravi S. Naik and Sanjay Bandekar Vs Union of India and others
Supreme Court Of India · AIR 1994 SC 1558 : (1994) 1 JT 551 : (1993) 2 SCALE 992 : (1994) 2 SCC 641 Supp : (1994) 1 SCR 754
Constitution of India, 1950 — Article 122, 136, 191(2), 212, 226Goa Legislative Assembly (Disqualification on Grounds of Defection) Rules, 1986 — Rule 3, 6, 7(3)
Supreme Court09 Feb 1994Dismissed
Dalmia Industries Ltd. and another Vs State of U.P. and another
Supreme Court Of India · AIR 1994 SC 2117 : (1995) 82 CompCas 810 : (1994) 2 CompLJ 31 : (1994) 1 JT 430 : (1994) 1 SCALE 472 : (1994) 2 SCC 583 : (1994) 1 SCR 798
Constitution of India, 1950 — Article 14, 226, 300AIndustries (Development and Regulation) Act, 1951 — Section 2, 20
Supreme Court09 Feb 1994Allowed
Pradeshiya Industrial and Investment Corporation of U.P. Vs North India Petrochemical Ltd. and Another
Supreme Court Of India · (1994) 79 CompCas 835 : (1994) 2 CompLJ 50 : (1994) 1 JT 579 : (1994) 1 SCALE 526 : (1994) 3 SCC 348 : (1994) 1 SCR 815
Companies Act, 1956 — Section 433, 434, 439
Supreme Court09 Feb 1994Allowed
Board of School Education, Haryana Vs Arun Rathi and others
Supreme Court Of India · AIR 1994 SC 2336 : (1994) 2 JT 128 : (1994) 108 PLR 645 : (1994) 1 SCALE 519 : (1994) 2 SCC 526 : (1994) 1 SCR 741 : (1994) 1 UJ 517
Constitution of India, 1950 — Article 14, 16, 226Haryana Board of School Education Act, 1969 — Section 19(1)Haryana Secondary School Certificate Examination Regulations, 1990 — Regulation 16(1), 26
Supreme Court09 Feb 1994Allowed
Gurjoginder Singh Vs Jaswant Kaur (Smt) and Another
Supreme Court Of India · (1994) 1 JT 524 : (1994) 2 LW 32 : (1994) 108 PLR 337 : (1994) 1 SCALE 557 : (1994) 2 SCC 368 : (1994) 1 SCR 794 : (1994) 1 UJ 349
Civil Procedure Code, 1908 (CPC) — Section 144
Supreme Court08 Feb 1994Dismissed
Sharda Prasad Mishra Vs State of U.P. and Others
Supreme Court Of India · (1999) 4 SCC 72 Supp
Supreme Court08 Feb 1994Allowed
Lakshmi Shanker Mehrotra and Another Vs S.M. Sengupta
Supreme Court Of India · (1995) 4 SCC 40 Supp
Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 3(e)
Supreme Court08 Feb 1994Dismissed
State of Punjab Vs Gurbux Singh and Others
Supreme Court Of India · (1995) 3 SCC 709 Supp
Supreme Court08 Feb 1994allowed
Ram Dular Vs Dy. Director of Consolidation, Jaunpur and Others
Supreme Court Of India · (1994) 3 JT 341 : (1994) RD 290 : (1994) 2 SCALE 338 : (1994) 2 SCC 198 Supp : (1994) 1 SCR 735
Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 48
Supreme Court08 Feb 1994Dismissed
Mata Prasad and Others Vs State of U.P.
Supreme Court Of India · (1994) ACR 119 : (1994) 1 ALT(Cri) 644 : (1994) 1 Crimes 611 : (1994) 1 JT 515 : (1994) 1 SCALE 412 : (1994) 2 SCC 19 Supp : (1994) 1 UJ 338
Penal Code, 1860 (IPC) — Section 147, 148, 149, 302