Supreme Court12 Aug 1994Allowed
Calcutta Port Trust and Another Vs Deba Prosad Bag Calcutta Port Trust and Another Vs Ashoke Kumar Maity
Supreme Court Of India · (1995) 1 LLJ 1181(2) : (1994) 4 SCALE 27 : (1995) 1 SCC 454 Supp
COURT ARCHIVE
Supreme Court Of India judgments
59,837 judgments · page 2,073 of 2,992
Supreme Court11 Aug 1994Dismissed
State of Orissa and Others Vs Prajnaparamita Samanta and Others
Supreme Court Of India · (1995) 3 SCC 606 Supp
Supreme Court11 Aug 1994Allowed
Visakapatnam Municipal Corporation Vs K. Satyanarayana and Co.
Supreme Court Of India · (1994) 4 SCC 656
Supreme Court11 Aug 1994Dismissed
Central Coal Fields Ltd. Vs Commissioner of Sales Tax and Others
Supreme Court Of India · (1995) 3 SCC 243 Supp : (1994) 95 STC 571
Supreme Court11 Aug 1994Disposed Of
K.N. Razdan Vs Commissioner of Income Tax
Supreme Court Of India · (1994) 210 ITR 827
Income Tax Act, 1961 — Section 256, 56
Supreme Court11 Aug 1994Disposed Of
South Eastern Coalfields Ltd. and Others Vs Subhash Kumar Gupta and Another
Supreme Court Of India · (1994) 5 JT 272 : (1994) 3 SCALE 760 : (1994) 3 SCC 334 Supp : (1994) 2 UJ 487
Supreme Court11 Aug 1994Dismissed
H.R. Adyanthaya Vs Sandoz (India) Ltd., etc. etc.
Supreme Court Of India · AIR 1994 SC 2608 : (1994) 5 JT 176 : (1995) 1 LLJ 303 : (1994) 3 SCALE 816 : (1994) 5 SCC 737 : (1994) 2 SCR 573 Supp : (1994) 3 SLJ 145 : (1995) 1 UPLBEC 173
Constitution of India, 1950 — Article 14, 142Dock Workers (Regulation of Employment) Act, 1948 — Section 5Industrial Disputes Act, 1947 — Section 10(1), 2, 33
Supreme Court10 Aug 1994Allowed
Supramanian Vs State of Kerala
Supreme Court Of India · (1996) 7 SCC 61
Supreme Court10 Aug 1994Allowed
State of Bihar and Others Vs Shankar Wire Products Industries and Others
Supreme Court Of India · (1996) 7 SCC 92
Supreme Court10 Aug 1994Dismissed
Commercial Taxes Officer Vs Foreign Import and Export Association
Supreme Court Of India · (1994) 95 STC 101
Central Sales Tax Act, 1956 — Section 8(3)
Supreme Court10 Aug 1994Allowed
Bijendra Nath Srivastava (Dead) through LRs. Vs Mayank Srivastava and others
Supreme Court Of India · AIR 1994 SC 2562 : (1994) 5 JT 195 : (1994) 3 SCALE 739 : (1994) 6 SCC 117 : (1994) 2 SCR 529 Supp
Arbitration Act, 1940 — Section 13, 14, 17, 30Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, Order 6 Rule 2, Order 6 Rule 4, 35Limitation Act, 1963 — Article 119
Supreme Court10 Aug 1994Dismissed
Amrutlal Someshwar Joshi Vs State of Maharashtra
Supreme Court Of India · AIR 1994 SC 2516 : (1995) CriLJ 400 : (1994) 3 Crimes 197 : (1994) 5 JT 25 : (1994) 3 SCALE 721 : (1994) 6 SCC 186 : (1994) 2 SCR 510 Supp : (1994) 2 UJ 538
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 394
Supreme Court10 Aug 1994Allowed
Municipal Corporation of Delhi Vs C.L. Batra
Supreme Court Of India · (1994) 5 JT 241 : (1994) 3 SCALE 719 : (1994) 5 SCC 355 : (1994) 2 SCR 504 Supp
Constitution of India, 1950 — Article 226Delhi Municipal Corporation Act, 1957 — Section 170
Supreme Court10 Aug 1994Allowed
J.R. Kapoor Vs Micronix India
Supreme Court Of India · (1994) 2 ARBLR 274 : (1994) 5 JT 37 : (1994) 3 SCALE 732 : (1994) 3 SCC 215 Supp : (1994) 2 SCR 567 Supp : (1994) 2 UJ 717
Supreme Court09 Aug 1994Disposed Of
Laxmi Devi (Smt) Vs Satya Narayan and Others
Supreme Court Of India · (1995) 19 ACR 313 : (1995) 1 DMC 298 : (1994) 5 JT 317 : (1995) 1 LW(Cri) 8 : (1995) 1 PLJR 4 : (1994) 3 SCALE 716 : (1994) 5 SCC 545 : (1994) 2 SCR 490 Supp : (1994) 2 UJ 455
Constitution of India, 1950 — Article 142Penal Code, 1860 (IPC) — Section 494
Supreme Court09 Aug 1994Allowed
Manphul Singh Sharma Vs Ahmedi Begum (Smt) (Since Deceased) through her Alleged Legal Representative/Successors (A) M.A. Khan (B) Delhi Wakf Board
Supreme Court Of India · (1994) 5 JT 49 : (1994) 3 SCALE 712 : (1994) 5 SCC 465 : (1994) 2 SCR 495 Supp
Delhi and Ajmer Rent Control Act, 1952 — Section 20, 25Delhi Rent Control Act, 1958 — Section 17, 18, 57(2)General Clauses Act, 1897 — Section 6
Supreme Court09 Aug 1994
Surya Prakash Sharma Vs State of U.P. and Others
Supreme Court Of India · (1995) 19 ACR 315 : (1995) CriLJ 2657 : (1994) 3 Crimes 228 : (1994) 5 JT 102 : (1994) 3 SCALE 710 : (1994) 3 SCC 195 Supp : (1994) 2 SCR 486 Supp : (1994) 2 UJ 429
National Security Act, 1980 — Section 3(3)
Supreme Court08 Aug 1994allowed
Mahesh Narsayya Chintal Vs Executive Engineer, Jayakwadi Project, Canal Division, District Aurangabad and Others
Supreme Court Of India · (1994) 5 JT 328 : (1995) 1 LLJ 445 : (1994) 3 SCALE 671 : (1994) 3 SCC 255 Supp : (1995) 1 UJ 715 : (1994) 3 UPLBEC 1967 : (1994) 3 UPLBEC 1966
Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 28, 33(C2)
Supreme Court08 Aug 1994Dismissed
P. Chinnanna and Others Vs State of A.P. and Others
Supreme Court Of India · (1994) 5 JT 320 : (1994) 3 SCALE 688 : (1994) 5 SCC 486 : (1994) 2 SCR 426 Supp
Constitution of India, 1950 — Article 136, 226Land Acquisition (Amendment) Act, 1984 — Section 4(1), 5ALand Acquisition Act, 1894 — Section 6, 6(1)
Supreme Court08 Aug 1994allowed
Shri Swaroop Narain Srivastava Vs IV Addl. District Judge and others
Supreme Court Of India · AIR 1994 SC 2512 : (1994) 3 SCALE 699 : (1994) 2 SCR 438 Supp
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 12, 16(1)Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Rules, 1972 — Rule 10, 13