Supreme Court06 Sept 1994allowed
Banaras Hindu University and Another Vs Dr N.N. Pandita
Supreme Court Of India · (1994) 5 JT 537 : (1994) 3 SCALE 1001 : (1994) 3 SCC 303 Supp : (1994) 2 UJ 634 : (1994) 3 UPLBEC 1886
COURT ARCHIVE
Supreme Court Of India judgments
59,837 judgments · page 2,069 of 2,992
Supreme Court06 Sept 1994allowed
Dalip Chand and Others Vs Union of India (UOI) and Others
Supreme Court Of India · (1995) 2 JT 448 : (1995) 110 PLR 284 : (1994) 4 SCALE 587 : (1995) 1 SCC 233 Supp : (1994) 3 SCR 192 Supp
Supreme Court06 Sept 1994allowed
N. Nagendra Rao and Co. Vs State of Andhra Pradesh
Supreme Court Of India · AIR 1994 SC 2663 : (1994) 5 JT 572 : (1994) 3 SCALE 977 : (1994) 6 SCC 205 : (1994) 3 SCR 144 Supp
Constitution of India, 1950 — Article 133(1), 300Criminal Procedure Code, 1973 (CrPC) — Section 523, 54(1)Essential Commodities Act, 1955 — Section 2, 3, 6A, 7
Supreme Court06 Sept 1994Allowed
State of Orissa Vs Dr. Sivasankar Lal Bajoria and Another
Supreme Court Of India · AIR 1995 SC 334 : (1994) 4 SCALE 57 : (1994) 3 SCC 434 Supp : (1994) 3 SCR 188 Supp : (1994) 3 SLJ 135
Supreme Court06 Sept 1994Allowed
Bharat Coking Coal Ltd. Vs Steel Abrasers and Allied Products Ltd.
Supreme Court Of India · AIR 1995 SC 247 : (1994) 6 JT 282 : (1995) 2 PLJR 16 : (1994) 4 SCALE 100 : (1994) 3 SCC 361 Supp : (1994) 3 SCR 118 Supp
Companies Act, 1956 — Section 617Constitution of India, 1950 — Article 12Defence of India Rules, 1962 — Rule 31(2), 81(2)
Supreme Court06 Sept 1994Dismissed
P.C. Prema Vs A.P. Sreekumar
Supreme Court Of India · AIR 1995 SC 1000
Madras Marumakkathayam Act, 1932 — Section 4, 7
Supreme Court06 Sept 1994Allowed
High Court of M.P. Vs Mahesh Prakash and others
Supreme Court Of India · AIR 1994 SC 2595 : (1995) JLJ 205 : (1994) 5 JT 620 : (1995) 2 LLJ 48 : (1994) 3 SCALE 968 : (1995) 1 SCC 203 : (1994) 3 SCR 128 Supp : (1994) 3 SLJ 161 : (1994) 2 UJ 742 : (1995) 1 UPLBEC 1
Constitution of India, 1950 — Article 133, 136, 226, 235
Supreme Court06 Sept 1994Allowed
Cosmic Dye Chemical Vs Collector of Central Excise, Bombay
Supreme Court Of India · (1994) 48 ECC 55 : (1995) 75 ELT 721 : (1995) 6 SCC 117 : (1994) 95 STC 604
Central Excises and Salt Act, 1944 — Section 11A, 2
Supreme Court06 Sept 1994Allowed
Karnail Singh Vs State of Punjab and Another
Supreme Court Of India · (1994) 6 JT 583 : (1995) 2 LLJ 296 : (1994) 4 SCALE 558 : (1994) 3 SCC 724 Supp : (1994) 3 SCR 196 Supp : (1995) 1 UPLBEC 133
Supreme Court06 Sept 1994
Asstt. Commissioner (Intelligence) IV, Hyderabad Vs Nandanam Construction Co. and Others
Supreme Court Of India · (1994) 48 ECC 77 : (1995) 1 SCALE 76 : (1995) 2 SCC 370 Supp : (1994) 95 STC 601
Andhra Pradesh General Sales Tax Act, 1957 — Section 6AKerala General Sales Tax Act, 1963 — Section 5A(1)Madhya Pradesh General Sales Tax Act, 1958 — Section 7
Supreme Court05 Sept 1994Dismissed
Government of A.P. and Another Vs Y. Sagareswara Rao
Supreme Court Of India · (1995) 70 FLR 398 : (1995) 1 JT 134 : (1994) 4 SCALE 585 : (1995) 1 SCC 16 Supp : (1994) 3 SCR 112 Supp : (1995) 1 SLJ 161
Andhra Pradesh Panchayati Raj Service (Executive Branch) Ad hoc Rules, 1989 — Rule 2Andhra Pradesh State and Subordinate Service Rules, 1962 — Rule 33Constitution of India, 1950 — Article 309
Supreme Court05 Sept 1994Disposed Of
State of U.P. and Another Vs Bihari Lal
Supreme Court Of India · AIR 1995 SC 1161 : (1995) LabIC 1597 : (1994) 4 SCALE 308 : (1994) 3 SCC 593 Supp : (1994) 3 SCR 108 Supp : (1995) 1 SLJ 110
Fundamental Rules — Rule 56
Supreme Court05 Sept 1994Disposed Of
Punjab State Electricity Board and Another Vs V.N. Sharma
Supreme Court Of India · (1994) 4 SCALE 605 : (1995) 1 SCC 20 Supp : (1994) 3 SCR 116 Supp
Punjab State Electricity Board (Revised Pay) Regulations, 1988 — Regulation 3, 8
Supreme Court05 Sept 1994Disposed Of
Darshan Singh and others Vs Gurdev Singh
Supreme Court Of India · AIR 1995 SC 75 : (1995) 1 BLJR 106 : (1995) 109 PLR 241 : (1994) 4 SCALE 143 : (1994) 6 SCC 585 : (1994) 3 SCR 95 Supp : (1995) 1 UJ 44
Limitation Act, 1963 — Section 10, 11, 12, 13, 14
Supreme Court05 Sept 1994Dismissed
Gabriel Saver Fernandes and Others Vs State of Karnataka and Others
Supreme Court Of India · (1994) 4 SCALE 302 : (1995) 1 SCC 149 Supp : (1994) 3 SCR 105 Supp
Supreme Court05 Sept 1994Disposed Of
Badri Prakash Soni Vs Prahalad Soni and Others
Supreme Court Of India · (1994) 4 SCALE 134 : (1994) 3 SCC 469 Supp : (1994) 3 SCR 100 Supp
Criminal Procedure Code, 1973 (CrPC) — Section 145(2)
Supreme Court02 Sept 1994Dismissed
Prem Nath, Advocate Vs Kapildeo Singh
Supreme Court Of India · (1995) 3 SCC 717 Supp
Advocates Act, 1961 — Section 38
Supreme Court02 Sept 1994Disposed Of
Director, ESI Scheme, Orissa and Another Vs Dr Sabita Mohanty (Smt)
Supreme Court Of India · (1995) 71 FLR 968 : (1995) 2 LLJ 766 : (1995) 2 SCC 369 Supp
Supreme Court02 Sept 1994Dismissed
Vijay alias Gyan Chand Jain Vs State of M.P.
Supreme Court Of India · (1994) 3 Crimes 279 : (1994) 5 JT 528 : (1994) 3 SCALE 949 : (1994) 6 SCC 308 : (1994) 3 SCR 80 Supp : (1995) 1 UJ 80
Penal Code, 1860 (IPC) — Section 300, 302, 309
Supreme Court02 Sept 1994Allowed
State of Uttar Pradesh and others Vs Km. Ramona Perhar
Supreme Court Of India · AIR 1995 SC 241 : (1994) 5 JT 632 : (1994) 3 SCALE 955 : (1994) 6 SCC 1 : (1994) 3 SCR 75 Supp : (1994) 2 UJ 677
Constitution of India, 1950 — Article 226