Supreme Court Of India Judgments

Supreme Court12 Sept 1994Disposed Of

Shyama Devi (Smt) and Others Vs Manju Shukla (Mrs) and Another

Supreme Court Of India · (1995) 1 ALT 57 : (1995) 1 BLJR 115 : (1995) 1 DMC 1 : (1994) 5 JT 665 : (1994) 4 SCALE 36 : (1994) 6 SCC 342 : (1994) 3 SCR 362 Supp : (1995) 1 UJ 30

Hindu Succession Act, 1956 — Section 6

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Supreme Court12 Sept 1994Disposed Of

Chairman, Puri Gramya Bank and Another Vs Ananda Chandra Das and Others

Supreme Court Of India · (1995) LabIC 342 : (1994) 4 SCALE 307 : (1994) 6 SCC 301 : (1994) 3 SCR 489 Supp

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Supreme Court12 Sept 1994Dismissed

Chandra Gupta, I.F.S. Vs The Secretary, Govt. of India, Ministry of Environment and Forests and others

Supreme Court Of India · AIR 1995 SC 44 : (1995) 70 FLR 90 : (1994) 6 JT 132 : (1994) 4 SCALE 82 : (1995) 1 SCC 23 : (1994) 3 SCR 370 Supp : (1994) 3 SLJ 69

Indian Forest Service (Recruitment) Rules, 1966 — Rule 4, 4(a)Indian Forest Service (Pay) Rules, 1968 — Rule 3(3)All India Services (Confidential Rolls) Rules, 1970 — Rule 8, 9

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Supreme Court12 Sept 1994Allowed

Union of India Vs K.B. Khare and others

Supreme Court Of India · AIR 1995 SC 771 : (1995) 70 FLR 146 : (1994) 6 JT 124 : (1995) LabIC 1063 : (1995) 2 LLJ 370 : (1994) 4 SCALE 108 : (1994) 3 SCC 502 Supp : (1994) 3 SCR 393 Supp : (1994) 3 SLJ 102

Constitution of India, 1950 — Article 14, 15, 16, 226, 227

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Supreme Court12 Sept 1994Disposed Of

K.S. Paripoornan Vs State of Kerala and Others

Supreme Court Of India · AIR 1995 SC 1012 : (1994) 6 JT 182 : (1996) 7 KarLJ 299 : (1994) 4 SCALE 192 : (1994) 5 SCC 593 : (1994) 3 SCR 405 Supp

Civil Procedure Code, 1908 (CPC) — Section 2, 54Constitution of India, 1950 — Article 31A, 341Defective Premises Act, 1972 — Section 1(1)

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Supreme Court09 Sept 1994Disposed Of

Legal Aid and Advice center Vs State of T.N. and Others

Supreme Court Of India · (1995) 3 SCC 702 Supp

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Supreme Court09 Sept 1994allowed

State of Goa and Others Vs A.H. Jaffar and Sons

Supreme Court Of India · AIR 1995 SC 333 : (1994) 4 SCALE 146 : (1996) 7 SCC 79 : (1994) 3 SCC 651 Supp : (1994) 3 SCR 259 Supp : (1995) 1 UJ 57

Constitution of India, 1950 — Article 226Mineral Concession Rules, 1960 — Rule 54Mines and Minerals (Development and Regulation) Act, 1957 — Section 10(3), 26

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Supreme Court09 Sept 1994allowed

Havildar Clerk Hans Raj Sharma Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 1994 SC 2687 : (1994) 6 JT 251 : (1995) 1 LLJ 1164 : (1994) 4 SCALE 105 : (1994) 3 SCC 498 Supp : (1994) 3 SCR 339 Supp : (1994) 3 SLJ 131

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Supreme Court09 Sept 1994Disposed Of

Bloom Dekor Limited Vs Subhash Himatlal Desai and Others Bloom Dekor Limited and Another Vs Arvind B. Sheth and Others

Supreme Court Of India · (1995) 82 CompCas 591 : (1994) 6 JT 89 : (1994) 4 SCALE 60 : (1994) 6 SCC 322 : (1994) 3 SCR 322 Supp

Companies Act, 1956 — Section 73Constitution of India, 1950 — Article 136

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Supreme Court09 Sept 1994Dismissed

Ashok Kumar and Others Vs Delhi Development Authority

Supreme Court Of India · (1994) 6 JT 268 : (1994) 4 SCALE 59 : (1994) 6 SCC 97 : (1994) 3 SCR 337 Supp

Constitution of India, 1950 — Article 136, 32

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Supreme Court09 Sept 1994Dismissed

State of Orissa and Others Vs Joy Prakash Panda and Another

Supreme Court Of India · (1995) LabIC 1598 : (1994) 4 SCALE 331 : (1994) 3 SCC 568 Supp : (1994) 3 SCR 354 Supp

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Supreme Court09 Sept 1994Disposed Of

Sanjay Dutt Vs State through C.B.I., Bombay

Supreme Court Of India · (1994) 2 ALT(Cri) 573 : (1995) CriLJ 477 : (1994) 3 Crimes 344 : (1994) 5 JT 540 : (1994) 5 SCC 410 : (1994) 3 SCR 263 Supp

Constitution Of India, 1950 — Article 21Terrorist And Disruptive Activities (Prevention) Act, 1987 — Section 1, 2(1), 2(1)(f), 3, 3(1), 4, 5, 6, 7, 8, 9, 10, 11, 12, 13, 14, 15, 16, 17, 18, 19, 20, 20(4), 20(4)(bb), 20(8), 20(8)(b), 21, 21(1)(a), 21(1)(d), 21(1)(c), 21(1)(d), 22, 23, 24, 25, 26, 27, 28, 29, 30Arms Act, 1959 — Section 2(1)(h), 2(1)(i), 7, 11, 24A, 25

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Supreme Court09 Sept 1994Allowed

Khedat Mazdoor Chetna Sangath Vs State of M.P. and others

Supreme Court Of India · AIR 1995 SC 31 : (1995) CriLJ 508 : (1994) JLJ 693 : (1994) 6 JT 60 : (1994) 4 SCALE 40 : (1994) 6 SCC 260 : (1994) 2 UJ 771

Constitution of India, 1950 — Article 141, 21Criminal Procedure Code, 1973 (CrPC) — Section 406

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Supreme Court09 Sept 1994Allowed

State of U.P. and another Vs Praveen Kumar Sharma and others

Supreme Court Of India · AIR 1995 SC 220 : (1994) 6 JT 113 : (1994) 4 SCALE 173 : (1994) 6 SCC 605 : (1994) 3 SCR 346 Supp : (1995) 1 UPLBEC 135

Dentists Act, 1948 — Section 10AUttar Pradesh State Universities Act, 1973 — Section 28(5)

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Supreme Court09 Sept 1994Dismissed

N. Jayalakshmi Ammal and another Vs R. Gopala Pathar and another

Supreme Court Of India · AIR 1995 SC 995 : (1994) 6 JT 19 : (1995) 1 LW 10 : (1994) 4 SCALE 50 : (1995) 1 SCC 27 : (1994) 3 SCR 310 Supp

Evidence Act, 1872 — Section 107, 108

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Supreme Court09 Sept 1994Dismissed

Nisar Ahmad and Others Vs State of U.P. and Others

Supreme Court Of India · (1994) 4 SCALE 300 : (1994) 3 SCC 460 Supp : (1994) 3 SCR 357 Supp

Motor Vehicles Act, 1939 — Section 68C, 68D, 68FMotor Vehicles Act, 1988 — Section 100(4)

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Supreme Court08 Sept 1994Allowed

K.N. Sreenivasan Vs Flag Officer Commanding-in-Chief, Headquarters, Kochi and Others

Supreme Court Of India · (1996) 7 SCC 73

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Supreme Court08 Sept 1994Dismissed

D.C.M. and Another Vs Union of India (UOI) and Another

Supreme Court Of India · (1994) 3 SCC 316 Supp

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Supreme Court08 Sept 1994Partly Allowed

Nirmal Lal Gupta Vs State of Orissa

Supreme Court Of India · (1995) 2 SCC 707 Supp

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Supreme Court08 Sept 1994Dismissed

State by Special Police Establishment Vs D. Krishnamurthy

Supreme Court Of India · (1996) 7 SCC 109

Prevention of Corruption Act, 1947 — Section 5(1)(d)

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