Supreme Court24 Nov 1994Allowed

Virender Gaur and Others Vs State of Haryana and Others

Supreme Court Of India · (1998) 1 CTC 143 : (1997) 10 JT 600 : (1995) 109 PLR 591 : (1994) 5 SCALE 211 : (1995) 2 SCC 577 : (1994) 6 SCR 78 Supp : (1995) 1 UJ 529

Constitution of India, 1950 — Article 21, 47, 48A, 51AHaryana Municipal Act, 1973 — Section 203, 205, 250, 61, 66
Supreme Court23 Nov 1994Allowed

State of Karnataka Vs Vedanayagam

Supreme Court Of India · (1995) 1 ALT(Cri) 311 : (1994) 3 Crimes 1017 : (1994) 7 JT 559 : (1994) 4 SCALE 1038 : (1995) 1 SCC 326

Penal Code, 1860 (IPC) — Section 300, 302, 304
Supreme Court22 Nov 1994Allowed

Regional Provident Fund Commissioner Vs M/s. K.T. Rolling Mills Pvt. Ltd.

Supreme Court Of India · AIR 1995 SC 943 : (1995) 70 FLR 286 : (1995) 1 JT 138 : (1995) LabIC 1069 : (1995) 1 LLJ 882 : (1994) 4 SCALE 1023 : (1995) 1 SCC 181 : (1994) 5 SCR 643 Supp : (1995) 1 SLJ 145

Constitution of India, 1950 — Article 136, 14Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14B
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
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
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