Supreme Court29 Nov 1994Dismissed
Porcelain Electrical Mfg. Co. Vs Collector of Central Excise, New Delhi
Supreme Court Of India · (1998) 98 ELT 583 : (1998) 9 SCC 637
COURT ARCHIVE
Supreme Court Of India judgments
59,837 judgments · page 2,054 of 2,992
Supreme Court29 Nov 1994Dismissed
Tarlochan Singh and Another Vs The State of Punjab and Others
Supreme Court Of India · (1995) 2 SCC 424 : (1994) 6 SCR 200 Supp : (1995) 1 UJ 239
Land Acquisition Act, 1894 — Section 24
Supreme Court29 Nov 1994dismissed
Tmt. T.P.K. Thilagavathy Vs Regional Transport Authority, Periyar District, Erode and Others
Supreme Court Of India · (1994) 7 JT 643 : (1994) 5 SCALE 32 : (1995) 1 SCC 456 : (1994) 6 SCR 180 Supp
Constitution of India, 1950 — Article 14
Supreme Court29 Nov 1994Allowed
Shivappa Vs State of Karnataka
Supreme Court Of India · AIR 1995 SC 980 : (1995) 1 Crimes 138 : (1994) 7 JT 712 : (1996) 7 KarLJ 141 : (1994) 5 SCALE 52 : (1995) 2 SCC 76 : (1994) 6 SCR 171 Supp
Criminal Procedure Code, 1973 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 279, 302, 304
Supreme Court29 Nov 1994Dismissed
Bakhtawar Singh and Another Vs Union of India (UOI) and Another
Supreme Court Of India · (1995) 1 SCALE 32 : (1995) 2 SCC 495 : (1994) 6 SCR 196 Supp
Land Acquisition Act, 1894 — Section 4(1)
Supreme Court29 Nov 1994Allowed
State of Haryana Vs Gurcharan Singh and Another
Supreme Court Of India · (1994) 11 SC CK 0005
Land Acquisition Act, 1894 — Section 25, 3, 4(1)
Supreme Court29 Nov 1994Dismissed
Shyam Sunder Prasad and Others Vs Raj Pal Singh and Another
Supreme Court Of India · (1995) 1 SCC 311 : (1994) 6 SCR 193 Supp
Limitation Act, 1908 — Article 142, 64
Supreme Court28 Nov 1994Dismissed
Jugraj Singh and another Vs Labh Singh and others
Supreme Court Of India · AIR 1995 SC 945 : (1995) 3 ALT 42 : (1995) 111 PLR 706 : (1994) 5 SCALE 286 : (1995) 2 SCC 31 : (1994) 6 SCR 168 Supp : (1995) 1 UJ 221
Specific Relief Act, 1963 — Section 16(3)
Supreme Court26 Nov 1994allowed
State of Maharashtra, Bombay and Others Vs Britannia Biscuits Co. Ltd. and Others
Supreme Court Of India · (1994) 5 SCALE 44 : (1995) 2 SCC 72 Supp : (1994) 5 SCR 719 Supp : (1995) 96 STC 642
Bombay Sales Tax Act, 1959 — Section 2Contract Act, 1872 — Section 148Sales of Goods Act, 1930 — Section 19(3), 24
Supreme Court25 Nov 1994dismissed
D.K. Jain and Others Vs State of Haryana and Others C.P. Taneja and Others Vs State of Haryana and Others State of Haryana Vs R.L. Talwar and Others R.K. Jain and An
Supreme Court Of India · (1995) 70 FLR 871 : (1994) 7 JT 751 : (1994) 4 SCALE 1121 : (1995) 1 SCC 349 Supp : (1994) 6 SCR 104 Supp
Constitution of India, 1950 — Article 14, 16Punjab Government National Emergency (Concession) Rules, 1965 — Rule 2, 3, 4Punjab Reorganisation Act, 1966 — Section 82(6)
Supreme Court25 Nov 1994dismissed
Shaktikumar M. Sancheti and Another Vs State of Maharashtra and Others
Supreme Court Of India · (1995) 1 ACC 657 : (1994) 7 JT 718 : (1994) 4 SCALE 1099 : (1995) 1 SCC 351 : (1994) 6 SCR 98 Supp : (1995) 96 STC 659
Constitution of India, 1950 — Article 12, 245(1), 246, 265, 277Local Areas Act, 1987 — Section 3
Supreme Court25 Nov 1994Dismissed
Bhagatram Rajeev Kumar Vs Commissioner of Sales Tax, M.P. and Others
Supreme Court Of India · (1994) 7 JT 573 : (1994) 4 SCALE 1103 : (1995) 1 SCC 673 Supp : (1995) 1 SCC 673 : (1994) 6 SCR 91 Supp : (1995) 96 STC 654
Constitution of India, 1950 — Article 301Madhya Pradesh Sthaniya Kshetra Me Mal Ke Pravesh Par Kar Adhiniyam, 1976 — Section 3
Supreme Court25 Nov 1994Dismissed
Goodricke Group Ltd. and Others Vs State of W.B. and Others
Supreme Court Of India · (1995) 50 ECC 138 : (1994) 7 JT 577 : (1994) 4 SCALE 1138 : (1995) 1 SCC 707 Supp : (1994) 6 SCR 120 Supp : (1995) 98 STC 32
Constitution of India, 1950 — Article 14Tea Act, 1953 — Section 16B(1), 16C, 16D, 25(1)West Bengal Primary Education Act, 1973 — Section 78(2A)
Supreme Court25 Nov 1994Allowed
Narinder Pal Sharma and Another Vs State of Punjab and Others
Supreme Court Of India · (1994) 5 SCALE 136 : (1995) 1 SCC 532 : (1994) 6 SCR 164 Supp
Constitution of India, 1950 — Article 14, 16
Supreme Court24 Nov 1994dismissed
R.R. Kulasekharan Vs A.P.P.S. Commission and Others
Supreme Court Of India · (1994) 5 SCALE 282 : (1995) 1 SCC 308 Supp : (1994) 6 SCR 88 Supp
Supreme Court24 Nov 1994Allowed
State of West Bengal and another Vs Mohammed Khalid and others
Supreme Court Of India · AIR 1995 SC 785 : (1995) 2 ALT(Cri) 621 : (1995) 1 Crimes 397 : (1994) 7 JT 660 : (1994) 4 SCALE 1048 : (1995) 1 SCC 684 : (1994) 6 SCR 16 Supp : (1995) 1 UJ 469
Constitution of India, 1950 — Article 226, 227Penal Code, 1860 (IPC) — Section 120B, 302, 307, 326, 436Police Service (Appointment by Promotion) Regulations, 1955 — Regulation 5(5)
Supreme Court24 Nov 1994Allowed
Ishvarbhai Fuljibhai Patni Vs State of Gujarat
Supreme Court Of India · (1994) 3 Crimes 1014 : (1994) 4 SCALE 1102 : (1995) 1 SCC 178 : (1994) 6 SCR 65 Supp : (1995) 1 UJ 645
Bombay Police Act, 1951 — Section 135Penal Code, 1860 (IPC) — Section 302
Supreme Court24 Nov 1994Allowed
Dolat Ram and Others Vs State of Haryana
Supreme Court Of India · (1995) 19 ACR 133 : (1995) 1 ALT(Cri) 379 : (1994) 3 Crimes 1013 : (1995) 1 JT 127 : (1994) 4 SCALE 1119 : (1995) 1 SCC 349 : (1994) 6 SCR 69 Supp
Supreme Court24 Nov 1994Dismissed
Ratna alias Ratnavati (Smt) Vs Syndicate Bank and Others
Supreme Court Of India · (1996) 1 BC 143 : (1994) 5 SCALE 283 : (1995) 1 SCC 407 : (1994) 6 SCR 73 Supp : (1995) 1 UJ 712
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 1, Order 1 Rule 10, Order 1 Rule 2, Order 1 Rule 3, Order 1 Rule 4Limitation Act, 1963 — Article 120, 121
Supreme Court24 Nov 1994Dismissed
Sanjay Ahlawat Vs M.D. University and Others
Supreme Court Of India · (1995) 1 JT 26 : (1995) 2 SCC 762
Constitution of India, 1950 — Article 14