Supreme Court Of India Judgments 1994 — Page 53

Supreme Court25 Jan 1994dismissed

State of Maharashtra Vs Gurappa Hirojirao and Others Gurappa Hirojirao and Others Vs State of Maharashtra

Supreme Court Of India · (1994) 2 BLJR 753 : (1994) 1 JT 346 : (1994) 1 SCALE 213 : (1994) 2 SCC 331 : (1994) 1 SCR 336

Supreme Court25 Jan 1994Allowed

Bar Council of India and another Vs Aparna Basu Mallick and others Rattan Singh, I.A.S. Vs Bar Council of India and others

Supreme Court Of India · AIR 1994 SC 1334 : (1994) 1 JT 141 : (1994) 1 SCALE 194 : (1994) 2 SCC 102 : (1994) 1 UJ 257

Advocates Act, 1961 — Section 24, 49, 7Bar Council of India Rules, 1975 — Rule 1(1), 2Bar Councils Act, 1926 — Section 17, 4, 6

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Supreme Court25 Jan 1994Dismissed

Union of India and others Vs M/s. Leukoplast Private Limited and others

Supreme Court Of India · AIR 1994 SC 1601 : (1994) 52 ECR 391 : (1994) 70 ELT 9 : (1994) 1 JT 208 : (1994) 1 SCALE 216 : (1994) 2 SCC 124 : (1994) 1 SCR 343

Constitution of India, 1950 — Article 136

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Supreme Court25 Jan 1994Allowed

Bhola Nath Varshney, (since dead) through his LRs. Vs Mulk Raj Madan

Supreme Court Of India · AIR 1994 SC 1664 : (1994) 1 JT 181 : (1994) 1 SCALE 189 : (1994) 2 SCC 127 : (1994) 1 SCR 327 : (1994) 1 UJ 497

Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 12, 2(2), 20(2), 21, 25

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Supreme Court25 Jan 1994Dismissed

Jawajee Nagnatham Vs Revenue Divisional Officer, Adilabad, A.P. and Others

Supreme Court Of India · (1994) 1 BLJR 744 : (1994) 2 JT 604 : (1994) 2 LW 14 : (1994) 2 SCALE 298 : (1994) 4 SCC 595 : (1994) 1 SCR 368 : (1994) 2 UJ 17

Andhra Pradesh Land Acquisition (Amendment) Act, 1953 — Section 2Land Acquisition Act, 1894 — Section 18, 23, 28, 4(1)Stamp Act, 1899 — Section 47A

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Supreme Court25 Jan 1994Allowed

Ram Janam Singh Vs State of Uttar Pradesh and another

Supreme Court Of India · AIR 1994 SC 1722 : (1994) 68 FLR 744 : (1994) 1 JT 187 : (1994) 1 LLJ 901 : (1994) 1 SCALE 200 : (1994) 2 SCC 622 : (1994) 1 SCR 316 : (1994) 2 SLJ 5 : (1994) 1 UJ 701 : (1994) 1 UPLBEC 216

Constitution Of India, 1950 — Article 14, 16, 309Uttar Pradesh Non-Technical (Class-II) Services (Reservation Of Vacancies For The Demobilised Officers) Rules, 1973 — Rule 3, 3(1), 6Uttar Pradesh Non-technical (Class II) Services (Appointment Of Demobilised Officers) Rules, 1980 — Rule 3(b), 4, 5

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Supreme Court25 Jan 1994Allowed

State of U.P. and others Vs U.P. State Law Officers Association and others

Supreme Court Of India · AIR 1994 SC 1654 : (1994) 68 FLR 894 : (1994) 1 JT 225 : (1994) 2 LW 187 : (1994) 1 SCALE 254 : (1994) 2 SCC 204 : (1994) 1 SCR 348 : (1994) 1 SLJ 230 : (1994) 1 UJ 412 : (1994) 1 UPLBEC 595

Bar Council of India Rules, 1975 — Rule 49Constitution of India, 1950 — Article 14

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Supreme Court25 Jan 1994Dismissed

T.V. Usman Vs Food Inspector, Tellicherry Municipality, Tellicherry

Supreme Court Of India · (1994) ACR 391 : AIR 1994 SC 1818 : (1994) 1 BLJR 728 : (1994) 1 JT 260 : (1994) 1 KLT 422 : (1994) 1 OLR 377 : (1994) 1 SCALE 179 : (1994) 1 SCC 754 : (1994) 1 UJ 365

Prevention of Food Adulteration Act, 1954 — Section 13

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Supreme Court24 Jan 1994Allowed

Sheo Raj Singh Vs Deputy Director of Education Meerut Region, Meerut and Others

Supreme Court Of India · (1995) 4 SCC 54 Supp

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Supreme Court24 Jan 1994Disposed Of

Indrol Lubricants and Specialists and Another Vs Union of India (UOI) and Others

Supreme Court Of India · (1995) 4 SCC 70 Supp

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Supreme Court24 Jan 1994Dismissed

Svenska Handelsbanken and Others Vs Indian Charge Chrome Ltd. and Others

Supreme Court Of India · (1994) 1 JT 240

Arbitration Act, 1940 — Section 34Foreign Awards (Recognition and Enforcement) Act, 1961 — Section 3, 9

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Supreme Court24 Jan 1994Disposed Of

U.P. Awas Evam Vikas Parishad and Others Vs Rajendra Bahadur Srivastava and Another

Supreme Court Of India · (1994) 7 JT 304 : (1996) 2 LLJ 679 : (1995) 4 SCC 76 Supp

Constitution of India, 1950 — Article 226

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Supreme Court24 Jan 1994Disposed Of

Secretary, Hailakandi Bar Association Vs State of Assam and Another

Supreme Court Of India · AIR 1996 SC 1925 : (1996) 1 ALD(Cri) 866 : (1994) CriLJ 2197 : (1995) 6 SCALE 618 : (1995) 3 SCC 736 Supp

Constitution of India, 1950 — Article 21, 32

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Supreme Court24 Jan 1994

Jaspal Singh Vs State of U.P.

Supreme Court Of India · (1994) 1 SCALE 326 : (1995) 3 SCC 234 Supp

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Supreme Court24 Jan 1994Disposed Of

Union of India (UOI) Vs Lexus Exports Pvt. Ltd. and Another

Supreme Court Of India · (1997) 57 ECC 154 : (1994) 71 ELT 348 : (1997) 10 SCC 232

Constitution of India, 1950 — Article 226

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Supreme Court24 Jan 1994Allowed

Maharashtra State Cooperative Cotton Growers'' Marketing Federation Ltd. and Another Vs Employees'' Union and Another State of Maharashtra Vs Maharashtra State Cooperative Cotton Growers'' Marketing Federation Empl

Supreme Court Of India · (1994) 1 JT 163 : (1995) 1 LLJ 53 : (1994) 1 SCALE 225 : (1994) 3 SCC 385 Supp : (1994) 1 SCR 289

Industrial Employment (Standing Orders) Act, 1946 — Section 15(1), 15(2), 3(2)Industrial Employment (Standing Orders) Central Rules, 1946 — Rule 2AMaharashtra Raw Cotton (Procurement, Processing and Marketing) Act, 1971 &

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Supreme Court21 Jan 1994Dismissed

Uzma Nasir (Smt) Vs Narender Kaur (Smt) and Others

Supreme Court Of India · (1994) 3 SCC 133 Supp

Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 17

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Supreme Court21 Jan 1994Allowed

Rishal Singh Vs State of Haryana and Others

Supreme Court Of India · (1994) 2 JT 157

Punjab Police Rules, 1934 — Rule 13.0(7), 13.1, 13.1(1), 13.8, 13.8(2)

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Supreme Court21 Jan 1994dismissed

Kartar Singh (Dead) by Lrs. and Others Vs Harbans Kaur (Smt)

Supreme Court Of India · (1994) 2 JT 196 : (1994) 107 PLR 533 : (1994) 2 SCALE 494 : (1994) 4 SCC 730

Transfer of Property Act, 1882 — Section 43

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Supreme Court21 Jan 1994Allowed

Quamarul Islam Vs S.K. Kanta and others

Supreme Court Of India · AIR 1994 SC 1733 : (1994) 1 JT 452 : (1994) 1 SCALE 129 : (1994) 3 SCC 5 Supp : (1994) 1 SCR 210

Civil Procedure Code Amendment Act, 1973 — Order 13 Rule 2Evidence Act, 1872 — Section 78(2)Representation of the People Act, 1951 — Section 100, 116A, 123, 124(7), 81

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Supreme Court Of India judgments, 1994