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Supreme Court Of India judgments, 1994

1,149 judgments · page 7 of 58

Supreme Court22 Nov 1994Dismissed

Smt. Sooraj and others Vs S.D.O., Rchli and others

Supreme Court Of India · AIR 1995 SC 872 : (1995) 1 DMC 75 : (1994) 5 SCALE 151 : (1995) 2 SCC 45 : (1994) 5 SCR 686 Supp

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, 80Hindu Succession Act, 1956 — Section 4(2), 8Madhya Pradesh Land Revenue Code, 1959 — Section 164
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Supreme Court22 Nov 1994Allowed

State of Tamil Nadu and Others Vs Ananthi Ammal and Others

Supreme Court Of India · AIR 1995 SC 2114 : (1995) 1 CTC 465 : (1995) 1 JT 247 : (1995) 2 LW 819 : (1994) 4 SCALE 1106 : (1995) 1 SCC 519 : (1994) 5 SCR 666 Supp : (1995) WritLR 781

Constitution of India, 1950 — Article 14, 19, 300A, 31CLand Acquisition Act, 1894 — Section 2, 4, 4, 5Tamil Nadu Acquisition of Land for Harijan Welfare Schemes Act, 1978 — Section 11, 13, 20, 22, 4
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Supreme Court22 Nov 1994Allowed

R.C. Sood Vs High Court of Rajasthan

Supreme Court Of India · (1994) 7 JT 706 : (1994) 4 SCALE 1031 : (1994) 3 SCC 711 Supp : (1994) 5 SCR 605 Supp : (1995) 1 SLJ 163 : (1995) 1 UJ 154

Constitution of India, 1950 — Article 14, 16, 235Rajasthan Civil Services (Classification, Control and Appeal) Rules, 1958 — Rule 16Rajasthan Higher Judicial Service Rules, 1969 — Rule 14
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Supreme Court17 Nov 1994Dismissed

P.N. Krishna Lal and Others Vs Govt. of Kerala and Another

Supreme Court Of India · (1994) 7 JT 608 : (1995) 1 KLT 172 : (1994) 5 SCALE 1 : (1995) 2 SCC 187 Supp : (1994) 5 SCR 526 Supp

Constitution of India, 1950 — Article 14, 19, 20, 20(3), 21, 245, 246, 246(3),254Criminal Procedure Code, 1973 (CrPC) — Section 315Evidence Act, 1872 — Section 105, 106, 113A, 114A
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