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COURT ARCHIVE

Supreme Court Of India judgments, 1994

1,149 judgments · page 54 of 58

Supreme Court21 Jan 1994Disposed Of

Smt. Charanjit Kaur Vs Union of India and others

Supreme Court Of India · (1994) 1 ACC 485 : (1994) ACJ 499 : AIR 1994 SC 1491 : (1994) 68 FLR 498 : (1994) 1 JT 131 : (1994) 1 LLJ 987 : (1994) 107 PLR 663 : (1994) 1 SCALE 124 : (1994) 2 SCC 1 : (1994) 1 SCR 200 : (1994) 1 SLJ 250 : (1994) 1 UJ 506 : (1994) 2 UPLBEC 907

Constitution of India, 1950 — Article 32
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Supreme Court21 Jan 1994Allowed

State of U.P. Vs Jamshed and Another

Supreme Court Of India · (1994) ACR 385 : (1994) CriLJ 635 : (1994) 1 Crimes 571 : (1994) 1 JT 122 : (1994) 1 PLJR 52 : (1994) 1 SCALE 114 : (1994) 1 SCC 610 Supp : (1994) 1 UJ 273

Penal Code, 1860 (IPC) — Section 302, 324, 34
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Supreme Court19 Jan 1994Allowed

State of Haryana Vs Hari Ram Yadav and others

Supreme Court Of India · AIR 1994 SC 1262 : (1994) 68 FLR 493 : (1994) 1 JT 126 : (1994) 1 LLJ 791 : (1994) 1 SCALE 110 : (1994) 2 SCC 617 : (1994) 1 SCR 168 : (1995) 1 SLJ 78 : (1994) 1 UJ 581 : (1994) 2 UPLBEC 891

All India Services (Discipline and Appeal) Rules, 1969 — Rule 10, 3(1), 8
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Supreme Court19 Jan 1994Dismissed

Sampuran Singh Vs The State of Haryana and others

Supreme Court Of India · AIR 1994 SC 2126 : (1994) 3 JT 361 : (1994) 107 PLR 420 : (1994) 1 SCALE 859 : (1994) 2 SCC 206 Supp : (1994) 1 SCR 176 : (1994) 1 UJ 687

Haryana Ceiling on Land Holdings Act, 1972 — Section 12(3), 33(3), 8, 9
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