Supreme Court21 Nov 1994Dismissed
C. Udayakumar Vs Union of India (UOI) and Others
Supreme Court Of India · (1995) 3 SCC 136 Supp
Constitution of India, 1950 — Article 16(4)
COURT ARCHIVE
Supreme Court Of India judgments
59,837 judgments · page 2,056 of 2,992
Supreme Court21 Nov 1994dismissed
Sales Tax Officer, Kanpur and Others Vs Union of India (UOI) and Others
Supreme Court Of India · (1994) 7 JT 483 : (1994) 4 SCALE 1011 : (1995) 1 SCC 410 Supp : (1994) 5 SCR 593 Supp : (1995) 96 STC 602
General Clauses Act, 1897 — Section 8Railways Act, 1890 — Section 3(4)Uttar Pradesh Sales Tax Act, 1948 — Section 13A(6), 28A, 28A(1), 28A(3), 28A(8)
Supreme Court21 Nov 1994Partly Allowed
K. Subramaniam Vs Ponnusami and another
Supreme Court Of India · AIR 1995 SC 2113 : (1995) 3 SCC 402 Supp
Supreme Court21 Nov 1994Allowed
Director of Education and others Vs Gajadhar Prasad Verma
Supreme Court Of India · AIR 1995 SC 1121 : (1994) 5 SCALE 338 : (1995) 1 SCC 465 : (1994) 5 SCR 617 Supp : (1995) 1 UJ 258
Uttar Pradesh High School and Intermediate Colleges (Payment of Salary to Teachers and Other Staff) Act, 1971 — Section 9
Supreme Court21 Nov 1994Disposed Of
Ravindra Singh Vs Phool Singh and Another
Supreme Court Of India · (1995) 75 ELT 24 : (1994) 7 JT 503 : (1994) 4 SCALE 1007 : (1995) 1 SCC 251 : (1995) 1 UJ 21
UTTAR PRADESH AGRICULTURAL CREDIT ACT, 1973 — Section 2
Supreme Court21 Nov 1994Allowed
State of Gujarat Vs C.G. Raiyani
Supreme Court Of India · (1994) 5 SCALE 252 : (1995) 2 SCC 40 : (1994) 5 SCR 614 Supp : (1995) 2 SLJ 20 : (1995) 1 UJ 646
Supreme Court17 Nov 1994Disposed Of
Union of India (UOI) and Others Vs Ex. Major N.R. Ajwani and Others
Supreme Court Of India · (1996) 9 SCC 406
Supreme Court17 Nov 1994Dismissed
N.S. Naga Vs Union of India (UOI) and Another
Supreme Court Of India · (1995) 3 SCC 133 Supp
Supreme Court17 Nov 1994dismissed
Union of India (UOI) and Others Vs Karnail Singh and Others
Supreme Court Of India · (1998) 4 JT 501 : (1995) 110 PLR 661 : (1995) 1 SCALE 21 : (1995) 2 SCC 728 : (1994) 5 SCR 584 Supp : (1995) 1 UJ 633
Constitution of India, 1950 — Article 136, 14Land Acquisition Act, 1894 — Section 23(1A), 28, 28A, 28A(1)
Supreme Court17 Nov 1994Allowed
Dr Santosh Kumari (Mrs) Vs Union of India (UOI) and Others
Supreme Court Of India · (1994) 7 JT 565 : (1994) 4 SCALE 976 : (1995) 1 SCC 269 : (1995) 1 UJ 17
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
Supreme Court17 Nov 1994
Asstt. Collector of Estate Duty, Madras Vs V. Devaki Ammal (Smt), Madras
Supreme Court Of India · (1995) 125 CTR 134 : (1995) 212 ITR 395 : (1994) 7 JT 543 : (1994) 4 SCALE 995 : (1995) 2 SCC 39 Supp : (1994) 5 SCR 573 Supp
Constitution of India, 1950 — Article 14Estate Duty Act, 1953 — Section 34, 34(1), 34(2), 7
Supreme Court16 Nov 1994Allowed
Beant Singh Vs State of Punjab
Supreme Court Of India · (1996) 8 SCC 71
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