Supreme Court16 Sept 1994Partly Allowed
Phani Bhushan Das and Another Vs State of West Bengal
Supreme Court Of India · (1995) 1 SCC 279 Supp
COURT ARCHIVE
Supreme Court Of India judgments
59,837 judgments · page 2,066 of 2,992
Supreme Court16 Sept 1994Allowed
Mohinder Pratap Dass Vs Modern Automobiles and Another
Supreme Court Of India · (1995) 1 SCC 759
Supreme Court16 Sept 1994Dismissed
Prakash Wati (Smt) and Others Vs R.L. Kapur
Supreme Court Of India · (1996) 7 SCC 139
Supreme Court16 Sept 1994Disposed Of
Lipton India Ltd. and Others Vs Union of India (UOI) and Others
Supreme Court Of India · (1994) 6 JT 71 : (1994) 4 SCALE 165 : (1994) 6 SCC 524 : (1994) 3 SCR 600 Supp : (1995) 97 STC 84
Constitution of India, 1950 — Article 32Uttar Pradesh Sales Tax Act, 1948 — Section 4B(1), 4B(2)Uttar Pradesh Sales Tax Rules, 1948 — Rule 25B
Supreme Court16 Sept 1994Disposed Of
State of Rajasthan Vs Puri Construction Co. Ltd. and Another
Supreme Court Of India · (1995) 1 ARBLR 1 : (1994) 6 JT 412 : (1994) 4 SCALE 419 : (1994) 6 SCC 485 : (1994) 3 SCR 616 Supp : (1995) 1 UJ 179
Arbitration Act, 1940 — Section 15, 17, 20, 29, 30
Supreme Court16 Sept 1994allowed
Kalimpong Land and Building Ltd. and Another Vs State of W.B. and Others
Supreme Court Of India · (1995) 1 CALLT 37 : (1994) 6 JT 102 : (1994) 4 SCALE 154 : (1994) 6 SCC 720 : (1994) 3 SCR 589 Supp
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Constitution of India, 1950 — Article 136, 142Requisitioning and Acquisition of Immovable Property Act, 1952 — Section 8, 8(1)
Supreme Court16 Sept 1994allowed
Bharat Coking Coal Ltd. Vs Bibhuti Kumar Singh and Others
Supreme Court Of India · (1994) 6 JT 109 : (1995) 2 LLJ 633 : (1994) 4 SCALE 150 : (1994) 3 SCC 628 Supp : (1994) 2 UJ 672
Prevention of Corruption Act, 1947 — Section 5(1), 5(2)
Supreme Court16 Sept 1994Allowed
Director of Inspection and Audit and others Vs C.L. Subramaniam
Supreme Court Of India · AIR 1995 SC 866 : (1995) 1 BLJR 567 : (1994) 6 JT 50 : (1994) 4 SCALE 138 : (1994) 3 SCC 615 Supp : (1994) 2 UJ 666
Central Civil Services (Conduct) Rules, 1964 — Rule 3Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 34, 499, 500
Supreme Court15 Sept 1994Allowed
Nagar Palika, Chandpur and Another Vs State of U.P. and Others
Supreme Court Of India · (1996) 7 SCC 55
Uttar Pradesh Municipalities Act, 1916 — Section 137
Supreme Court15 Sept 1994Disposed Of
Inder Singh Vs State of Punjab and Others
Supreme Court Of India · AIR 1995 SC 312 : (1995) 2 ALT(Cri) 406 : (1994) 6 JT 146 : (1994) 6 SCC 275 : (1994) 3 SCR 573 Supp
Penal Code, 1860 (IPC) — Section 143, 147, 149, 364, 365
Supreme Court15 Sept 1994dismissed
Managing Director, etc. Vs K. Ramachandra Naidu and Another
Supreme Court Of India · (1995) 1 ACC 106 : AIR 1995 SC 316 : (1994) 2 LW 738 : (1994) 4 SCALE 148 : (1994) 6 SCC 339 : (1994) 3 SCR 583 Supp : (1994) WritLR 819
Motor Vehicles Act, 1939 — Section 68
Supreme Court15 Sept 1994Allowed
Supreme Court Bar Association and Others Vs State of U.P. and Others
Supreme Court Of India · (1995) 2 SCALE 241 : (1995) 5 SCC 770
Supreme Court14 Sept 1994allowed
Union Bank of India Vs Chandrakant Gordhandas Shah
Supreme Court Of India · (1994) 6 JT 47 : (1994) 4 SCALE 94 : (1994) 6 SCC 271 : (1994) 3 SCR 542 Supp : (1995) 1 UJ 72
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 15A
Supreme Court14 Sept 1994Allowed
The State Trading Corporation of India Ltd. Vs Jainsons Clothing Corporation and another
Supreme Court Of India · AIR 1994 SC 2778 : (1995) 1 ARBLR 351 : (1996) 1 BC 27 : (1996) 85 CompCas 470 : (1995) 5 JT 403 : (1995) 2 MLJ 89 : (1995) 109 PLR 287 : (1994) 4 SCALE 332 : (1994) 6 SCC 597 : (1994) 3 SCR 527 Supp
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Contract Act, 1872 — Section 126, 17
Supreme Court14 Sept 1994Disposed Of
Novopan India Ltd., Hyderabad Vs Collector of Central Excise and Customs, Hyderabad
Supreme Court Of India · (2003) 90 ECC 628 : (1994) 73 ELT 769 : (1994) 6 JT 80 : (1994) 4 SCALE 122 : (1994) 3 SCC 606 Supp : (1994) 3 SCR 549 Supp
Central Excise Rules, 1944 — Rule 173B, 8(1)Constitution of India, 1950 — Article 136
Supreme Court14 Sept 1994Dismissed
Jayesh Containers Vs Collector of Central Excise, Baroda and Others
Supreme Court Of India · (1996) 84 ELT 7 : (1998) 8 SCC 666
Supreme Court14 Sept 1994Allowed
Commissioner of Income Tax, Hyderabad Vs M/s. P.J. Chemicals Ltd. Janak Steel Tubes Pvt. Ltd. Vs Commissioner of Income Tax
Supreme Court Of India · AIR 1994 SC 2727 : (1994) 121 CTR 201 : (1994) 210 ITR 830 : (1994) 6 JT 330 : (1995) 1 KLT 144 : (1994) 4 SCALE 337 : (1994) 3 SCC 535 Supp : (1994) 3 SCR 561 Supp
Income Tax Act, 1961 — Section 256(1), 28, 29, 30, 31
Supreme Court13 Sept 1994dismissed
T.R. Kothandaraman and Others Vs Tamil Nadu Water Supply and Drainage BD and Others
Supreme Court Of India · (1995) 70 FLR 138 : (1994) 6 JT 157 : (1994) 4 SCALE 115 : (1994) 6 SCC 282 : (1994) 3 SCR 513 Supp : (1994) 3 SLJ 109 : (1995) 1 UJ 47
Constitution of India, 1950 — Article 14, 16, 21Tamil Nadu Agricultural Engineering Service Special Rules — Rule 2Tamil Nadu Water Supply and Drainage Board Employees (Discipline and Appeal) Regulations, 1972 — Regu
Supreme Court13 Sept 1994dismissed
Smt. Rama Dubey (dead) by L.Rs. Vs Deputy Director of Consolidation and others
Supreme Court Of India · AIR 1995 SC 1010 : (1995) 1 BLJR 55 : (1995) 1 JT 59 : (1994) 4 SCALE 666 : (1995) 2 SCC 128 Supp : (1994) 3 SCR 538 Supp
Limitation Act, 1963 — Section 5
Supreme Court13 Sept 1994Allowed
Syndicate Bank and another Vs K. Umesh Nayak
Supreme Court Of India · AIR 1995 SC 319 : (1994) 6 JT 166 : (1994) 4 SCALE 68 : (1994) 5 SCC 572 : (1994) 3 SCR 491 Supp : (1994) 3 SLJ 213 : (1995) 1 UJ 99
Constitution of India, 1950 — Article 142Industrial Disputes (Central) Rules, 1957 — Rule 41, 58.4Industrial Disputes Act, 1947 — Section 12, 18(1), 2, 22, 23