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
COURT ARCHIVE
Supreme Court Of India judgments
59,837 judgments · page 2,057 of 2,992
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
Supreme Court10 Nov 1994Dismissed
Dr Ganga Prasad Verma and Others Vs State of Bihar and Others
Supreme Court Of India · (1995) 1 BLJR 395 : (1995) 1 SCC 192 Supp : (1995) 1 SCC 192 : (1994) 5 SCR 455 Supp
Constitution of India, 1950 — Article 309Indian Medical Council Act, 1956 — Section 33
Supreme Court10 Nov 1994Dismissed
Suryakant Govind Oke Vs State of Maharashtra
Supreme Court Of India · (1995) 71 FLR 771 : (1995) 2 SCC 420 Supp
Supreme Court09 Nov 1994Allowed
Charan Singh and Others Vs State of Punjab and Others
Supreme Court Of India · (1995) 3 SCC 107 Supp
Supreme Court09 Nov 1994Allowed
Dy. Commissioner of Sales Tax (Law) Vs Chirakkara Rice and Flour Mills
Supreme Court Of India · (1995) 3 SCC 143 Supp
Supreme Court09 Nov 1994Allowed
State of U.P. and Others Vs Mohd. Waqar Hussain and Others
Supreme Court Of India · (1995) 3 SCC 600 Supp
Supreme Court09 Nov 1994Dismissed
Sulaiman Pillai Vs State of Kerala
Supreme Court Of India · (1996) 7 SCC 106
Penal Code, 1860 (IPC) — Section 302
Supreme Court09 Nov 1994Disposed Of
State of Punjab Vs Bira Singh and Others
Supreme Court Of India · (1996) 7 SCC 137
Penal Code, 1860 (IPC) — Section 302, 304