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Supreme Court26 Oct 1994dismissed

M/s. Grauer and Weil (India) Ltd. Vs Collector of Central Excise, Baroda

Supreme Court Of India · AIR 1995 SC 543 : (1994) ECR 420 : (1994) 74 ELT 481 : (1994) 7 JT 284 : (1995) 2 LLJ 648 : (1994) 4 SCALE 701 : (1995) 1 SCC 77 : (1994) 5 SCR 168 Supp

Central Excise Rules, 1944 — Rule 173F, 52A, 8(1), 9Central Excises and Salt Act, 1944 — Section 11A(1), 35LFactories Act, 1948 — Section 2
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Supreme Court25 Oct 1994Disposed Of

Akhil Bharat Goseva Sangh and Others Vs State of A.P. and Others

Supreme Court Of India · (1994) 7 JT 190 : (1994) 4 SCALE 721 : (1995) 1 SCC 370 Supp : (1994) 5 SCR 146 Supp : (1995) 1 UJ 260

Andhra Pradesh Gram Panchayats Act, 1964 — Section 131(3), 232Andhra Pradesh Prohibition of Cow Slaughter and Animal Preservation Act, 1977 — Section 5, 6Water (Prevention and Control of Pollution) Act, 1974 — Secti
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Supreme Court24 Oct 1994Disposed Of

Mohd. Aslam alias Bhure Vs Union of India

Supreme Court Of India · AIR 1995 SC 548 : (1994) 3 ALT 51 : (1994) 7 JT 245 : (1994) 4 SCALE 677 : (1994) 6 SCC 442 : (1994) 5 SCR 104 Supp

Constitution of India, 1950 — Article 32Land Acquisition Act, 1894 — Section 4
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Supreme Court24 Oct 1994Allowed

State of Andhra Pradesh Vs S.B.P.V. Chalapathi Rao, etc.

Supreme Court Of India · AIR 1995 SC 557 : (1994) 7 JT 178 : (1994) 4 SCALE 637 : (1995) 1 SCC 725 : (1994) 4 SCR 714 Supp

Constitution of India, 1950 — Article 136Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961 — Section 22Uttar Pradesh Imposition of Ceiling on Land Holdings Act, 1960 — Section 5
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