Supreme Court08 Sept 1994Dismissed
Union of India (UOI) and Another Vs Amardeep Trading Company and Others
Supreme Court Of India · (1995) 4 SCC 680 Supp
COURT ARCHIVE
Supreme Court Of India judgments
59,837 judgments · page 2,068 of 2,992
Supreme Court08 Sept 1994Disposed Of
P.N. Raghava Panicker Vs State of Kerala
Supreme Court Of India · (1995) CriLJ 1463 : AIR 1995 SC 1001
Penal Code, 1860 (IPC) — Section 161
Supreme Court08 Sept 1994
Rakesh Chandra Narayan Vs State of Bihar and others
Supreme Court Of India · AIR 1995 SC 208 : (1995) 1 BLJR 62 : (1994) 6 JT 30 : (1996) 8 SCALE 33 : (1994) 3 SCALE 1034 : (1994) 3 SCC 478 Supp
Ranchi Manasik Arogyashala Rules, 1994 — Rule 4, 5
Supreme Court08 Sept 1994
Aman Hingorani Vs Union of India and Others
Supreme Court Of India · AIR 1995 SC 215 : (1994) 6 JT 388 : (1994) 3 SCALE 1029 : (1994) 3 SCC 601 Supp : (1995) 1 UJ 93
Agra Manasik Arogyashala Rules, 1994 — Rule 4, 5
Supreme Court08 Sept 1994Dismissed
University of Delhi Vs Raj Singh and others
Supreme Court Of India · AIR 1995 SC 336 : (1994) 6 JT 1 : (1994) 4 SCALE 10 : (1994) 3 SCC 516 Supp : (1994) 3 SCR 217 Supp : (1994) 3 SLJ 116 : (1994) 2 UJ 753
Constitution of India, 1950 — Article 14, 16(1), 254(1), 371Delhi University Act, 1922 — Section 2University Grants Commission Act, 1956 — Section 12A(2), 13, 14, 2, 20
Supreme Court08 Sept 1994Dismissed
Gauri Shanker and others Vs Union of India and others
Supreme Court Of India · AIR 1995 SC 55 : (1994) 5 JT 634 : (1994) 4 SCALE 29 : (1994) 6 SCC 349 : (1994) 3 SCR 244 Supp : (1994) 2 UJ 679
Constitution of India, 1950 — Article 14, 21Delhi Rent Control Act, 1958 — Section 2
Supreme Court08 Sept 1994Allowed
Anup Engineering Ltd. Vs Shreenarayan Kanaiyalal
Supreme Court Of India · (1996) 2 LLJ 751
Supreme Court08 Sept 1994Disposed Of
Supreme Court Legal Aid Committee Vs State of M.P. and Others Kamini Devi Vs Union of India (UOI)
Supreme Court Of India · AIR 1995 SC 204 : (1994) 6 JT 40 : (1994) 3 SCALE 1042 : (1994) 3 SCC 489 Supp : (1994) 2 UJ 623
Supreme Court07 Sept 1994Allowed
V. Veeramani Vs Management of Madurai District Cooperative Supply and Marketing Society Ltd. and Another
Supreme Court Of India · (1995) 3 SCC 557 Supp
Supreme Court07 Sept 1994Dismissed
Birma Devi (Smt) and Others Vs Seth Pyare Lal (Dead) by Lrs.
Supreme Court Of India · (1995) 3 SCC 695 Supp
Supreme Court07 Sept 1994Dismissed
Nav Bharat Construction Co. Vs State of Rajasthan and Others
Supreme Court Of India · (1996) 7 SCC 83
Supreme Court07 Sept 1994allowed
Nita Taneja (Smt) Vs Asstt. Controller and Another
Supreme Court Of India · (1995) 123 CTR 592 : (1995) 211 ITR 462 : (1995) 3 SCC 206 Supp
Estate Duty Act, 1953 — Section 61
Supreme Court07 Sept 1994allowed
State of A.P. and Others Vs Anupama Minerals and Others
Supreme Court Of India · (1994) 6 JT 577 : (1994) 4 SCALE 514 : (1995) 2 SCC 117 Supp : (1994) 3 SCR 214 Supp
Forest (Conservation) Act, 1980 — Section 2
Supreme Court07 Sept 1994Dismissed
Sukhpal Singh and Others Vs Punjab State Agrl. Marketing Board and Others
Supreme Court Of India · (1994) 4 SCALE 285 : (1994) 6 SCC 320 : (1994) 3 SCR 204 Supp : (1995) 1 UJ 43
Supreme Court07 Sept 1994allowed
Radhika (Smt) Vs Aghnu Ram Mahto
Supreme Court Of India · (1994) 3 ALT 39 : (1996) 1 DMC 46 : (1998) 232 ITR 898 : (1995) 1 JT 18 : (1995) 1 KLT 403 : (1995) 109 PLR 243 : (1994) 4 SCALE 273 : (1994) 5 SCC 761 : (1994) 3 SCC 761 : (1994) 3 SCR 207 Supp : (1995) 1 UJ 56
Hindu Succession Act, 1956 — Section 15(2)
Supreme Court07 Sept 1994Dismissed
Thakur Kishan Singh (dead) Vs Arvind Kumar
Supreme Court Of India · AIR 1995 SC 73 : (1998) 1 CTC 241 : (1995) JLJ 1 : (1997) 10 JT 611 : (1994) 4 SCALE 176 : (1994) 6 SCC 591 : (1994) 3 SCR 199 Supp : (1995) 1 UJ 401
Constitution of India, 1950 — Article 136Registration Act, 1908 — Section 47Transfer of Property Act, 1882 — Section 107, 117
Supreme Court07 Sept 1994Dismissed
Labanya Bala Devi (Smt) Vs State of Bihar Patna Secretariat, Patna and Another
Supreme Court Of India · (1994) 7 JT 157 : (1994) 4 SCALE 590 : (1994) 3 SCC 725 Supp : (1994) 3 SCR 210 Supp
Bihar Land Reforms Act, 1950 — Section 4, 6(1)
Supreme Court06 Sept 1994Allowed
Devki Nandan Verma Vs State of Haryana and Another
Supreme Court Of India · (1995) 3 SCC 332 Supp
Supreme Court06 Sept 1994Allowed
Rambhai Lallubhai Patel and Others Vs Bai Kamla and Others
Supreme Court Of India · (1995) 3 SCC 615 Supp
Supreme Court06 Sept 1994Allowed
Chandigarh Administration Vs Anita Sood (Smt) and Others
Supreme Court Of India · (1995) 3 SCC 613 Supp