Supreme Court21 Sept 1994Allowed
Bank of Baroda Vs Jagannath Pigment and Chem. and Others
Supreme Court Of India · (1996) 112 PLR 193 : (1996) 5 SCALE 38 : (1996) 5 SCC 280
COURT ARCHIVE
Supreme Court Of India judgments
59,837 judgments · page 2,065 of 2,992
Supreme Court21 Sept 1994Allowed
Pavai Ammal Vaiyapuri Education Trust Vs Government of Tamil Nadu and others
Supreme Court Of India · AIR 1995 SC 63 : (1994) 4 SCALE 268 : (1994) 6 SCC 259 : (1994) 3 SCR 738 Supp
Supreme Court21 Sept 1994Allowed
Shyam Sunder Dutta Vs Baikuntha Nath Banerjee (Dead) By LRs. and Others
Supreme Court Of India · (1994) 7 JT 152 : (1994) 6 SCC 545
Supreme Court21 Sept 1994Allowed
State of M.P. and Others Vs Krishnadas Tikaram
Supreme Court Of India · (1995) JLJ 57 : (1994) 6 JT 576 : (1995) MPLJ 276 : (1994) 4 SCALE 523 : (1995) 1 SCC 587 Supp : (1994) 3 SCR 747 Supp
Forest (Conservation) Act, 1980 — Section 2
Supreme Court20 Sept 1994Dismissed
Mahant Braham Dass Singh Pannu Vs Om Parkash Chaudhary
Supreme Court Of India · (1996) 7 SCC 97
Supreme Court20 Sept 1994Disposed Of
Commissioner of Income Tax, Baroda Vs Shardaben K. Patel (Smt)
Supreme Court Of India · (1995) 3 SCC 624 Supp
Supreme Court20 Sept 1994dismissed
Jogibhai Mangalbhai Tandel and Others Vs Mamlatdar and Agricultural Land Tribunal, Pardi and Another
Supreme Court Of India · (1994) 7 JT 155 : (1994) 4 SCALE 594 : (1995) 1 SCC 748 Supp : (1994) 3 SCR 733 Supp
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 2(2), 2(20), 2(21), 2(5), 2(6)Constitution of India, 1950 — Article 19(1), 39
Supreme Court20 Sept 1994dismissed
Nedurimilli Janardhana Reddy Vs Progressive Democratic Students'' Union and Others
Supreme Court Of India · (1994) 6 JT 170 : (1994) 4 SCALE 240 : (1994) 6 SCC 506 : (1994) 3 SCR 691 Supp
Andhra Pradesh Education Act, 1982 — Section 2(12), 20, 20(1), 21, 24Andhra Pradesh Educational Institutions (Regulation of Admission and Prohibition of Capitation Fee (Amendment) Act, 1992 — Section 3AAndhra Pradesh Unai
Supreme Court20 Sept 1994dismissed
Ex-Emergency Commissioned Officers and Short Commissioned Officers'' Welfare Assn. and Another Vs Union of India (UOI) and Another
Supreme Court Of India · (1994) 6 JT 265 : (1994) 4 SCALE 255 : (1995) 1 SCC 78 Supp : (1995) 1 SCC 78 : (1994) 3 SCR 712 Supp : (1995) 1 SLJ 224 : (1995) 1 UJ 41
Supreme Court20 Sept 1994Disposed Of
M/s. Indian Cable Company Ltd., Calcutta Vs Collector of Central Excise, Calcutta and others
Supreme Court Of India · AIR 1995 SC 64 : (1994) 48 ECC 121 : (1994) ECR 20 : (1994) 74 ELT 22 : (1994) 6 JT 243 : (1994) 4 SCALE 260 : (1994) 6 SCC 610 : (1994) 3 SCR 678 Supp : (1995) 97 STC 307
Central Excise Rules, 1944 — Rule 10
Supreme Court20 Sept 1994Allowed
Jagga Singh Vs State of Punjab
Supreme Court Of India · AIR 1995 SC 135 : (1994) 6 JT 99 : (1994) 4 SCALE 188 : (1994) 3 SCC 463 Supp : (1994) 2 UJ 620
Penal Code, 1860 (IPC) — Section 302
Supreme Court20 Sept 1994Dismissed
Niaz Mohammad and others, etc. etc. Vs State of Haryana and others
Supreme Court Of India · AIR 1995 SC 308 : (1994) 6 JT 260 : (1994) 4 SCALE 292 : (1994) 6 SCC 332 : (1994) 3 SCR 720 Supp : (1995) 1 UJ 124
Constitution of India, 1950 — Article 14, 16, 39Contempt of Courts Act, 1971 — Section 2
Supreme Court20 Sept 1994Dismissed
Union of India and others Vs Sayed Muzaffar Mir
Supreme Court Of India · AIR 1995 SC 176 : (1994) 6 JT 288 : (1995) 1 LLJ 157 : (1994) 4 SCALE 258 : (1995) 1 SCC 76 Supp : (1994) 3 SCR 729 Supp : (1995) 1 UPLBEC 146
Supreme Court20 Sept 1994Allowed
Union of India (UOI) and Others Vs S. Vijayakumar and Others
Supreme Court Of India · (1994) 6 JT 443 : (1996) 2 PLJR 194 : (1994) 4 SCALE 274 : (1994) 3 SCC 649 Supp : (1994) 3 SCR 716 Supp : (1995) 1 SLJ 139
Constitution of India, 1950 — Article 14, 16
Supreme Court20 Sept 1994Allowed
Vee Kayan Industries, Batala Vs Collector of Central Excise, Chandigarh
Supreme Court Of India · (1996) 83 ELT 262 : (1995) 3 SCC 605 Supp
Supreme Court20 Sept 1994Allowed
Kanta Devi Vs Union of India (UOI) and Others
Supreme Court Of India · (1995) 2 LLJ 271 : (1995) 109 PLR 244 : (1994) 4 SCALE 191 : (1994) 6 SCC 300 : (1994) 3 SCR 710 Supp : (1995) 1 UJ 5
Supreme Court19 Sept 1994Allowed
Madhya Pradesh Public Service Commission Vs Navnit Kumar Potdar, Bhanwarlal and Another and Narendra Kumar Chowdhary
Supreme Court Of India · (1995) 1 MPJR 128
Madhya Pradesh Industrial Relations Act, 1960 — Section 8(3)
Supreme Court19 Sept 1994Disposed Of
V. Sujatha and Others Vs State of Kerala and Others
Supreme Court Of India · (1994) 4 SCALE 179 : (1994) 3 SCC 436 Supp : (1994) 3 SCR 646 Supp
Penal Code, 1860 (IPC) — Section 120B, 279, 337, 420, 467
Supreme Court19 Sept 1994Partly Allowed
Sahib Ram Vs State of Haryana and Others
Supreme Court Of India · (1995) 1 JT 24 : (1995) 1 SCC 18 Supp : (1994) 3 SCR 674 Supp : (1995) 1 SLJ 151 : (1995) 1 UPLBEC 341
Supreme Court19 Sept 1994Allowed
Madhya Pradesh Public Service Commission Vs Navnit Kumar Potdar and another
Supreme Court Of India · AIR 1995 SC 77 : (1994) JLJ 735 : (1994) 6 JT 302 : (1995) 1 LLJ 180 : (1994) 4 SCALE 251 : (1994) 6 SCC 293 : (1994) 3 SCR 665 Supp : (1995) 1 SLJ 134 : (1995) 1 UJ 115
Madhya Pradesh Industrial Relations Act, 1960 — Section 8, 8(3)(c)