Supreme Court03 Oct 1994
Sheila Barse Vs Union of India and Others
Supreme Court Of India · (1993) 3 Crimes 261 : (1993) 4 JT 558 : (1994) 4 SCALE 493 : (1993) 4 SCC 204 : (1993) 1 SCR 561 Supp
COURT ARCHIVE
Supreme Court Of India judgments
59,837 judgments · page 2,063 of 2,992
Supreme Court30 Sept 1994Partly Allowed
State of Punjab and Others Vs Bawa Singh Harijan
Supreme Court Of India · AIR 1995 SC 400 : (1994) 52 ECR 321 : (1994) 71 ELT 339 : (1994) 3 JT 309 : (1994) 2 SCALE 644 : (1994) 4 SCC 578 : (1994) 3 SCR 625
Supreme Court30 Sept 1994Disposed Of
Municipal Corporation of Delhi Vs Dy. Commissioner of Police (Licensing) and Another
Supreme Court Of India · (1994) 4 SCALE 442 : (1994) 3 SCC 551 Supp : (1994) 4 SCR 110 Supp
Supreme Court30 Sept 1994Allowed
Sulekh Chand and Salek Chand Vs Commissioner of Police and Others
Supreme Court Of India · (1995) 70 FLR 299 : (1995) 1 JT 23 : (1994) 4 SCALE 707 : (1994) 3 SCC 674 Supp : (1994) 4 SCR 119 Supp
Prevention of Corruption Act, 1988 — Section 5(2)
Supreme Court30 Sept 1994Allowed
Life Insurance Corporation of India Vs Vishwanath Verma and others
Supreme Court Of India · AIR 1995 SC 189 : (1995) 82 CompCas 191 : (1994) JLJ 786 : (1994) 6 JT 379 : (1994) 4 SCALE 364 : (1994) 3 SCC 569 Supp : (1994) 4 SCR 87 Supp : (1995) 1 UJ 200
Life Insurance Corporation Act, 1956 — Section 1, 2(11), 20, 30, 37Life Insurance Corporation Act, 1968 — Section 30Madhya Pradesh Municipal Corporation Act, 1956 — Section 421
Supreme Court30 Sept 1994dismissed
Kamaluddin Vs State of Rajasthan and Others
Supreme Court Of India · AIR 1995 SC 223 : (1994) 6 JT 356 : (1994) 4 SCALE 354 : (1994) 3 SCC 511 Supp : (1994) 2 UJ 609 : (1995) 1 UPLBEC 103
Supreme Court30 Sept 1994Dismissed
O. Janardhan Reddy and others Vs Spl. Dy. Collector, L.A. Unit-IV, LMD, Karimnagar, A.P. and others
Supreme Court Of India · AIR 1995 SC 186 : (1995) 1 BLJR 41 : (1994) 2 LW 733 : (1994) 2 LW 732 : (1995) 109 PLR 256 : (1994) 6 SCC 456 : (1994) 4 SCR 103 Supp
Land Acquisition Act, 1894 — Section 11, 4(1)
Supreme Court30 Sept 1994Allowed
K.R. Srinivas Vs R.M. Premchand and Others K.V. Ramana Vs R.M. Premchand and Others
Supreme Court Of India · (1998) 1 CTC 76 : (1997) 10 JT 608 : (1994) 4 SCALE 436 : (1994) 6 SCC 620 : (1994) 4 SCR 114 Supp
Constitution of India, 1950 — Article 226
Supreme Court30 Sept 1994Disposed Of
Shree Synthetics Ltd. Vs Union of India (UOI) and Others
Supreme Court Of India · (1996) 83 ELT 20 : (1995) 3 SCC 151 Supp
Supreme Court30 Sept 1994
Awdesh and Others Vs State of U.P.
Supreme Court Of India · (1994) 18 ACR 725
Penal Code, 1860 (IPC) — Section 107, 147, 149, 302, 323
Supreme Court29 Sept 1994Dismissed
Tribal Education, Agriculture and Medical Society, Suryapara Vs State of M.P. and Others
Supreme Court Of India · (1996) 7 SCC 103
Constitution of India, 1950 — Article 30(1)
Supreme Court29 Sept 1994Disposed Of
State of Gujarat Vs Devika Devi (Smt) and Another
Supreme Court Of India · (1995) 3 SCC 669 Supp
Supreme Court29 Sept 1994Partly Allowed
Rajbir Vs State of Haryana
Supreme Court Of India · (1996) 7 SCC 77
Terrorist and Disruptive Activities (Prevention) Act, 1987 — Section 3
Supreme Court29 Sept 1994allowed
State of Rajasthan Vs Umrao Singh
Supreme Court Of India · (1995) 70 FLR 552 : (1994) 6 JT 372 : (1995) 1 LLJ 908 : (1994) 4 SCALE 372 : (1994) 6 SCC 560 : (1994) 4 SCR 67 Supp : (1995) 1 SLJ 132 : (1995) 1 UJ 15
Supreme Court29 Sept 1994Allowed
Chellappan Mohandas and others Vs State of Kerala
Supreme Court Of India · AIR 1995 SC 90 : (1994) 6 JT 361 : (1994) 4 SCALE 351 : (1995) 1 SCC 259 Supp : (1994) 2 UJ 614
Penal Code, 1860 (IPC) — Section 302, 34
Supreme Court29 Sept 1994Allowed
R. Kapur Vs Director of Inspection (Painting and Publication) Income Tax and Another
Supreme Court Of India · (1994) 6 JT 354 : (1995) 1 LLJ 884 : (1995) 1 PLJR 33 : (1994) 4 SCALE 349 : (1994) 6 SCC 589 : (1995) 1 UPLBEC 89
Administrative Tribunals Act, 1985 — Section 19
Supreme Court29 Sept 1994Dismissed
Commissioner of Income Tax, Gujarat, Ahmedabad Vs Jayantilal Prem Chand Shah
Supreme Court Of India · (1995) 211 ITR 111 : (1995) 3 SCC 208 Supp
Supreme Court29 Sept 1994Dismissed
Uday Pratap Singh and Others Vs State of Bihar and Others D.N. Sinha and Others Vs State of Bihar and Others
Supreme Court Of India · (1995) 1 BLJR 109 : (1994) 6 JT 344 : (1994) 4 SCALE 344 : (1994) 3 SCC 451 Supp : (1994) 4 SCR 72 Supp : (1995) 1 SLJ 123
Bihar Finance Service Rules, 1953 — Rule 3, 5Constitution of India, 1950 — Article 136, 14, 141, 16, 309
Supreme Court29 Sept 1994Allowed
Moorco (India) Ltd., Madras Vs Collector of Customs, Madras
Supreme Court Of India · (1994) 55 ECR 3 : (1994) 74 ELT 5 : (1994) 6 JT 375 : (1994) 4 SCALE 376 : (1994) 3 SCC 562 Supp : (1994) 4 SCR 81 Supp
Supreme Court28 Sept 1994Dismissed
Collector of Central Excise, Madras Vs E.I.D. Parry (India) Ltd., Madras
Supreme Court Of India · (1998) 100 ELT 16 : (1998) 9 SCC 711