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Supreme Court Of India judgments, 1994

1,149 judgments · page 57 of 58

Supreme Court11 Jan 1994Dismissed

Dhananjay Chatterjee alias Dhana Vs State of W.B.

Supreme Court Of India · (1994) ACR 315 : (1994) 1 ALT(Cri) 388 : (1994) 2 BLJR 1231 : (1994) 1 CALLT 28 : (1994) 1 JT 33 : (1994) 1 SCALE 48 : (1994) 2 SCC 220 : (1994) 1 SCR 37 : (1994) 2 UJ 106

Criminal Procedure Code, 1973 (CrPC) — Section 154, 162, 313, 354(3)Evidence Act, 1872 — Section 25, 26, 27Penal Code, 1860 (IPC) — Section 302, 376, 380
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Supreme Court11 Jan 1994Disposed Of

Union of India Vs Justice S.S. Sandhawalia (Retd.) and others

Supreme Court Of India · AIR 1994 SC 1377 : (1994) 1 BLJR 307 : (1994) 68 FLR 595 : (1994) 1 JT 62 : (1994) 2 LLJ 509 : (1994) 2 PLJR 48 : (1994) 1 SCALE 69 : (1994) 2 SCC 240 : (1994) 1 SCR 83 : (1994) 3 SLJ 181 : (1994) 1 UJ 387 : (1994) 1 UPLBEC 192

Constitution of India, 1950 — Article 221, 222(2)High Court Judges (Salaries and Conditions of Service) Act, 1954 — Section 10, 11, 12, 13, 14
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Supreme Court11 Jan 1994Allowed

Union of India Vs V.P. Seth and another

Supreme Court Of India · AIR 1994 SC 1261 : (1994) 2 LLJ 411

Administrative Tribunals Act, 1985 — Section 19All India Services (Death-Cum-Retirement Benefits) Rules, 1958 — Rule 16(3)
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Supreme Court07 Jan 1994allowed

Chander Sain Vs State of Haryana and others

Supreme Court Of India · AIR 1994 SC 972 : (1994) 68 FLR 294 : (1994) 1 JT 15 : (1994) LabIC 801 : (1994) 1 LLJ 926 : (1994) 2 OLR 120 : (1994) 1 SCALE 22 : (1994) 1 SCC 750 : (1994) 1 SLJ 226 : (1994) 1 UJ 269 : (1994) 1 UPLBEC 353

Constitution of India, 1950 — Article 226
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Supreme Court06 Jan 1994Allowed

Workmen of Kettlewell Bullen and Co. Ltd. Vs Kettlewell Bullen and Co. Ltd.

Supreme Court Of India · AIR 1994 SC 1550 : (1995) 1 BLJR 119 : (1994) 2 CALLT 19 : (1994) 68 FLR 302 : (1994) 1 JT 18 : (1995) 1 LLJ 1201 : (1994) 1 SCALE 30 : (1994) 2 SCC 357(1) : (1994) 2 SCC 357 : (1994) 1 SCR 22 : (1994) 3 SLJ 194 : (1994) 2 UJ 184 : (1994) 1 UPLBEC 259

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10Payment of Bonus Act, 1965 — Section 17, 34(3)
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