Supreme Court18 Oct 1994Allowed
State of U.P. Vs U.P. Govt. Counsel (Crl.) Welfare Assocn.
Supreme Court Of India · AIR 1995 SC 575 : (1995) 70 FLR 1049 : (1995) 2 JT 490 : (1994) 4 SCALE 607 : (1995) 1 SCC 15 Supp : (1994) 4 SCR 446 Supp
COURT ARCHIVE
Supreme Court Of India judgments
59,837 judgments · page 2,061 of 2,992
Supreme Court18 Oct 1994Dismissed
Kasinka Trading and another, etc. etc. Vs Union of India and another
Supreme Court Of India · AIR 1995 SC 874 : (1995) 50 ECC 31 : (1994) ECR 637 : (1994) 74 ELT 782 : (1994) 7 JT 362 : (1994) 4 SCALE 806 : (1995) 1 SCC 274 : (1994) 4 SCR 448 Supp
Customs Act, 1962 — Section 12, 156, 25, 57Customs Tariff Act, 1975 — Section 2
Supreme Court17 Oct 1994dismissed
New Kenilworth Hotels (P) Ltd. Vs Ashoka Industries Ltd. and Others
Supreme Court Of India · (1996) 81 CLT 375 : (1994) 4 SCALE 893 : (1995) 1 SCC 161 : (1994) 4 SCR 427 Supp
State Financial Corporations Act, 1951 — Section 29, 31Transfer of Property Act, 1882 — Section 60
Supreme Court17 Oct 1994Disposed Of
Smt. Ravinder Sharma and Another Vs State of Punjab and Others
Supreme Court Of India · AIR 1995 SC 277 : (1995) 70 FLR 43 : (1994) 6 JT 531 : (1995) 2 LLJ 589 : (1994) 4 SCALE 511 : (1995) 1 SCC 138 : (1995) 1 UJ 1
Supreme Court07 Oct 1994allowed
Tata Engineering and Locomotive Company Limited Vs State of Bihar and Another
Supreme Court Of India · (1995) 1 BLJR 397 : (1994) ECR 210 : (1994) 74 ELT 193 : (1994) 6 JT 491 : (1994) 4 SCALE 508 : (1994) 6 SCC 479 : (1994) 4 SCR 410 Supp : (1995) 96 STC 211
Bihar Finance Act, 1981 — Section 13(1)
Supreme Court07 Oct 1994allowed
Budha Satya Venkata S. Rao and Others Vs State of A.P.
Supreme Court Of India · (1994) 3 Crimes 611 : (1994) 6 JT 438 : (1994) 4 SCALE 480 : (1994) 3 SCC 639 Supp
Penal Code, 1860 (IPC) — Section 201, 302, 34, 379
Supreme Court07 Oct 1994Partly Allowed
State of Maharashtra Vs Sharadchandra Vinayak Dongre and Others
Supreme Court Of India · AIR 1995 SC 231 : (1994) 6 JT 562 : (1995) 1 MhLj 432 : (1994) 4 SCALE 438 : (1995) 1 SCC 42 : (1994) 4 SCR 378 Supp
Criminal Procedure Code, 1973 (CrPC) — Section 173(2), 190(1)
Supreme Court07 Oct 1994Allowed
State of Mizoram Vs Biakchhawna
Supreme Court Of India · (1994) 7 JT 472 : (1994) 4 SCALE 948 : (1995) 1 SCC 156 : (1994) 4 SCR 421 Supp : (1995) 1 UJ 253
Assam Autonomous Districts (Land Acquisition) Regulations, 1951 — Section 2(3)Civil Procedure Code, 1908 (CPC) — Section 9Land Acquisition Act, 1894 — Section 18, 19, 20, 26(2), 3
Supreme Court07 Oct 1994Allowed
Board of Trustees for the Port of Calcutta and another Vs Bombay Flour Mills Pvt. Ltd. and another
Supreme Court Of India · AIR 1995 SC 577 : (1995) 50 ECC 43 : (1995) 1 JT 30 : (1994) 4 SCALE 896 : (1995) 2 SCC 559 : (1994) 4 SCR 418 Supp
Civil Procedure Code, 1908 (CPC) — Section 20
Supreme Court07 Oct 1994Dismissed
Ram Kumar Vs State of Haryana
Supreme Court Of India · AIR 1995 SC 280 : (1995) 1 ALT(Cri) 627 : (1994) CriLJ 3836 : (1994) 3 Crimes 633 : (1994) 6 JT 502 : (1994) 4 SCALE 484 : (1995) 1 SCC 248 : (1994) 4 SCR 335 Supp
Arms Act, 1959 — Section 25, 27Criminal Procedure Code, 1973 (CrPC) — Section 107, 151, 157, 302, 307Penal Code, 1860 (IPC) — Section 104, 148, 149, 302, 304
Supreme Court07 Oct 1994Allowed
R. Rajagopal alias R.R. Gopal and Another Vs State of Tamil Nadu and Others
Supreme Court Of India · AIR 1995 SC 264 : (1994) 6 JT 514 : (1995) 1 LW 184 : (1994) 4 SCALE 494 : (1994) 6 SCC 632 : (1994) 4 SCR 353 Supp
Constitution of India, 1950 — Article 104, 105, 19(1), 21, 32Penal Code, 1860 (IPC) — Section 499, 500
Supreme Court07 Oct 1994Allowed
Raj Kumar Khaitan and others Vs Bibi Zubaida Khatun and another
Supreme Court Of India · AIR 1995 SC 576 : (1995) 1 PLJR 107 : (1997) 11 SCC 411
Supreme Court07 Oct 1994Disposed Of
Supreme Court Legal Aid Committee Representing Undertrial Prisoners Vs Union of India (UOI) and Others
Supreme Court Of India · (1994) 3 Crimes 644 : (1994) 6 JT 544 : (1994) 4 SCALE 452 : (1994) 6 SCC 731 : (1994) 4 SCR 386 Supp
Constitution Of India, 1950 — Article 14, 19, 21, 32Narcotics Drugs And Psychotropic Substances Act, 1985 — Section 2, 2(XXIX), 31, 31A, 36, 36(1), 36(2), 36(3), 36A, 36A(1), 36A(1)(a), 36A(1)(d), 36B, 36B(1), 36C, 36D, 36D(1), 36D(2), 37Indian Penal Code, 1860 — Section 209
Supreme Court06 Oct 1994Disposed Of
Neeraja Saraph (Smt) Vs Jayant V. Saraph and Another
Supreme Court Of India · (1995) 1 DMC 478 : (1994) 6 JT 488 : (1994) 2 LW 729 : (1994) 4 SCALE 445 : (1994) 6 SCC 461 : (1994) 4 SCR 289 Supp
Supreme Court06 Oct 1994allowed
Noorduddin Vs Dr K.L. Anand
Supreme Court Of India · (1995) 1 ALT 13 : (1994) 7 JT 652 : (1994) 4 SCALE 960 : (1995) 1 SCC 242 : (1994) 4 SCR 322 Supp
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 100, Order 21 Rule 101, Order 21 Rule 103, Order 21 Rule 97(1), Order 21 Rule 98
Supreme Court06 Oct 1994Allowed
U.P. Jal Nigam and Another Vs Nareshwar Sahai Mathur and Another
Supreme Court Of India · (1994) 4 SCALE 589 : (1995) 1 SCC 21 : (1994) 4 SCR 315 Supp : (1995) 1 SLJ 192
Constitution of India, 1950 — Article 136, 226
Supreme Court06 Oct 1994Allowed
State of Bihar and Others Vs Bageshwari Prasad and Another
Supreme Court Of India · (1995) 1 BLJR 401 : (1995) 1 SCC 432 Supp : (1994) 4 SCR 318 Supp : (1995) 1 SLJ 178
Constitution of India, 1950 — Article 16
Supreme Court06 Oct 1994Allowed
Director, General Rice Research Institution, Cuttack and Another Vs Khetra Mohan Das
Supreme Court Of India · AIR 1995 SC 122 : (1994) 6 JT 482 : (1995) 1 LLJ 989 : (1994) 4 SCALE 404 : (1994) 3 SCC 595 Supp : (1994) 4 SCR 301 Supp : (1995) 1 SLJ 127 : (1995) 1 UPLBEC 114
Supreme Court06 Oct 1994Disposed Of
Arvinder Singh Bagga Vs State of U.P. and Others
Supreme Court Of India · (1995) ACJ 320 : AIR 1995 SC 117 : (1994) 3 Crimes 694 : (1994) 6 JT 478 : (1995) 110 PLR 641 : (1994) 4 SCALE 466 : (1994) 6 SCC 565 : (1994) 4 SCR 310 Supp : (1995) 1 UJ 144
Criminal Procedure Code, 1973 (CrPC) — Section 161, 55Hindu Marriage Act, 1955 — Section 8
Supreme Court06 Oct 1994Dismissed
Hem Chand Vs State of Haryana
Supreme Court Of India · AIR 1995 SC 120 : (1995) 1 DMC 86 : (1994) 6 JT 475(1) : (1994) 4 SCALE 401(1) : (1994) 6 SCC 727 : (1994) 4 SCR 295 Supp
Penal Code, 1860 (IPC) — Section 201, 302, 304B