Supreme Court16 Nov 1994Allowed
Beant Singh Vs State of Punjab
Supreme Court Of India · (1996) 8 SCC 71
COURT ARCHIVE
Supreme Court Of India judgments, 1994
1,149 judgments · page 8 of 58
Supreme Court16 Nov 1994dismissed
Ashok Kumar Vs Union Territory, Chandigarh and another Ram Kishan Nanda Vs Chandigarh Administration and another
Supreme Court Of India · AIR 1995 SC 461 : (1994) 7 JT 531 : (1995) 109 PLR 685 : (1994) 4 SCALE 991 : (1995) 1 SCC 631 : (1995) 1 UJ 26
Telegraph Act, 1885 — Section 4
Supreme Court16 Nov 1994Dismissed
State of West Bengal, etc. Vs Ashutosh Lahiri and others
Supreme Court Of India · AIR 1995 SC 464 : (1995) 7 JT 443 : (1994) 4 SCALE 979 : (1995) 1 SCC 189 : (1994) 5 SCR 515 Supp
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8Constitution of India, 1950 — Article 133, 25(1), 26Income Tax Act, 1961 — Section 11
Supreme Court16 Nov 1994Allowed
Meera Bhanja Vs Nirmala Kumari Choudhury
Supreme Court Of India · (1995) 1 MhLj 825
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, 103Constitution of India, 1950 — Article 126, 226
Supreme Court15 Nov 1994dismissed
Maroti Vs Tulsiram and Another
Supreme Court Of India · (1995) 2 JT 371 : (1994) 4 SCALE 1046 : (1994) 3 SCC 746 Supp : (1994) 5 SCR 499 Supp
Evidence Act, 1872 — Section 116
Supreme Court15 Nov 1994dismissed
K.S. Mahalingegowda and Others Vs Secretary of Government, Department of Vocational Education, Karnataka and Others
Supreme Court Of India · (1994) 7 JT 738 : (1995) LabIC 1754 : (1995) 2 LLJ 699 : (1994) 4 SCALE 1094 : (1995) 2 SCC 95 Supp : (1994) 5 SCR 476 Supp
Constitution of India, 1950 — Article 14, 16
Supreme Court15 Nov 1994ALLOWED
State of W.B. Vs Terra Firma Investment and Trading Pvt. Ltd. Calcutta Municipal Corporation and Others Vs Terra Firma Investment and Trading Pvt. Ltd. and Others
Supreme Court Of India · (1994) 7 JT 524 : (1994) 4 SCALE 1002 : (1995) 1 SCC 125 : (1994) 5 SCR 485 Supp
Calcutta Municipal Corporation Act, 1980 — Section 398A, 398A(2), 398A(3)Constitution of India, 1950 — Article 14
Supreme Court15 Nov 1994Dismissed
Rajeshwar and Another Vs Board of Revenue and Others
Supreme Court Of India · (1994) 7 JT 440 : (1994) 4 SCALE 956 : (1995) 1 SCC 339
Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 4, 49
Supreme Court15 Nov 1994Dismissed
Bibijan and Others Vs Murlidhar and Others
Supreme Court Of India · (1995) 1 JT 141 : (1994) 4 SCALE 1043 : (1995) 1 SCC 187 : (1994) 5 SCR 496 Supp : (1995) 1 UJ 170
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 11, Order 22 Rule 4Limitation Act, 1963 — Article 120, 121
Supreme Court14 Nov 1994Allowed
Faqir Chand Vs State of M.P. and Another
Supreme Court Of India · (1995) 3 SCC 618 Supp
Supreme Court14 Nov 1994allowed
Government of A.P. and Another Vs A.V. Venugopala Rao
Supreme Court Of India · (1997) 10 JT 451 : (1994) 4 SCALE 1118 : (1995) 1 SCC 179 : (1994) 5 SCR 473 Supp : (1995) 2 SLJ 76
Supreme Court14 Nov 1994Allowed
State of T.N. and Another Vs P. Bala Krishnan and Others
Supreme Court Of India · (1994) 2 LLJ 709 : (1995) 3 SCC 432 Supp
Supreme Court14 Nov 1994Disposed Of
Chandra Shashi Vs Anil Kumar Verma
Supreme Court Of India · (1994) ECR 636 : (1995) 78 ELT 7 : (1994) 7 JT 459 : (1994) 4 SCALE 944 : (1995) 1 SCC 421 : (1994) 5 SCR 465 Supp : (1995) 1 UJ 242
Contempt of Courts Act, 1971 — Section 2
Supreme Court11 Nov 1994Disposed Of
Saswad Mali Sahakari Sakhar Karkhana Limited Vs Union of India (UOI) and Another
Supreme Court Of India · AIR 1995 SC 372 : (1994) 48 ECC 200 : (1995) 56 ECR 1 : (1995) 75 ELT 28 : (1994) 4 SCALE 935 : (1995) 1 SCC 200 : (1994) 5 SCR 460 Supp
Central Excise Rules, 1944 — Rule 8(1)
Supreme Court10 Nov 1994Allowed
Bakshish Singh Vs Prithi Pal Singh and Others
Supreme Court Of India · (1995) 3 SCC 577 Supp
Supreme Court10 Nov 1994Disposed Of
Jogendra Sethi Vs Rabindranath Behura and Others
Supreme Court Of India · (1995) 3 SCC 693 Supp
Supreme Court10 Nov 1994Disposed Of
T.C. Pathak Vs State of U.P. and Others
Supreme Court Of India · (1995) 1 SCC 273 Supp
Constitution of India, 1950 — Article 21
Supreme Court10 Nov 1994Disposed Of
State of Haryana and Another Vs Raghubir Dayal
Supreme Court Of India · (1998) 4 JT 507 : (1999) 1 RLW 27 : (1994) 4 SCALE 1084 : (1995) 1 SCC 133 : (1994) 5 SCR 448 Supp : (1995) 1 UJ 120
Land Acquisition Act, 1894 — Section 10, 30, 4, 5A, 6
Supreme Court10 Nov 1994Dismissed
Balbir Singh and Another Vs State of Punjab
Supreme Court Of India · (1995) 43 BLJR 343 : (1995) 4 SCALE 764 : (1994) 4 SCALE 904 : (1995) 1 SCC 90 : (1994) 5 SCR 422 Supp : (1995) 1 UJ 275
Air Force Act, 1950 — Section 124, 125, 4, 72, 9Criminal Courts and Court Martial (Adjustment of Jurisdiction) Rules, 1952 — Rule 3, 4, 5, 6Penal Code, 1860 (IPC) — Section 302, 325, 34
Supreme Court10 Nov 1994Dismissed
Kumar Jagdish Chandra Sinha and others Vs Mrs. Eileen K. Patricia D''Rozarie
Supreme Court Of India · AIR 1995 SC 515 : (1994) 7 JT 512 : (1994) 4 SCALE 940 : (1995) 1 SCC 164 : (1994) 5 SCR 440 Supp
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 14