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Supreme Court Of India judgments

59,837 judgments · page 2,074 of 2,992

Supreme Court05 Aug 1994allowed

Bhagwan Shukla Vs Union of India and others

Supreme Court Of India · AIR 1994 SC 2480 : (1994) 5 JT 253 : (1994) LabIC 2493 : (1995) 2 LLJ 726 : (1995) 1 PLJR 6 : (1994) 3 SCALE 694 : (1994) 6 SCC 154 : (1994) 2 SCR 419 Supp : (1995) 2 SLJ 30

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Supreme Court05 Aug 1994Disposed Of

Sukalu Ram Gond Vs State of M.P. and Others

Supreme Court Of India · (1994) 3 ALT 28 : (1994) 2 ARBLR 254 : (1994) JLJ 663 : (1994) 5 JT 331 : (1994) 3 SCALE 764 : (1994) 5 SCC 570 : (1994) 3 SCC 570 : (1994) 2 SCR 421 Supp : (1994) 2 UJ 793

Arbitration Act, 1940 — Section 30
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Supreme Court03 Aug 1994Dismissed

S.K. Mukherjee Vs Union of India and another

Supreme Court Of India · AIR 1994 SC 2485 : (1994) 5 JT 19 : (1994) LabIC 2502 : (1994) 3 SCALE 646 : (1994) 5 SCC 498 : (1994) 2 SCR 395 Supp : (1994) 2 UJ 372 : (1994) 3 UPLBEC 1921

Civil Defence Act, 1968 — Section 20, 3, 4(1), 5, 6Civil Defence Regulations, 1968 — Regulation 13, 14, 4, 7, 8Constitution of India, 1950 — Article 14, 16, 21
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Supreme Court03 Aug 1994Allowed

State of T.N. Vs T.V. Venugopalan

Supreme Court Of India · (1994) 5 JT 337 : (1994) LabIC 2498 : (1994) 3 SCALE 667 : (1994) 6 SCC 302 : (1994) 2 SCR 411 Supp : (1994) 3 SLJ 233 : (1994) WritLR 831

Tamil Nadu State and Subordinate Services Rules, 1961 — Rule 49
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Supreme Court01 Aug 1994Dismissed

Builders Associations of India Vs Union of India and others

Supreme Court Of India · AIR 1994 SC 2740 : (1994) 122 CTR 543 : (1994) 209 ITR 877 : (1994) 5 JT 40 : (1994) 3 SCALE 632 : (1995) 1 SCC 41 Supp : (1994) 2 SCR 376 Supp : (1994) 75 TAXMAN 658

Constitution of India, 1950 — Article 32Income Tax Act, 1961 — Section 256, 32A(2)
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Supreme Court01 Aug 1994Disposed Of

Satish Chandra Vs Union of India

Supreme Court Of India · AIR 1995 SC 138 : (1994) 81 CompCas 482 : (1994) 5 JT 110 : (1994) 3 SCALE 644 : (1994) 5 SCC 495 : (1994) 2 SCR 390 Supp : (1994) 2 UJ 415

Constitution of India, 1950 — Article 226, 227, 245, 32, 323A
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Supreme Court29 Jul 1994allowed

T. Sham Bhat Vs Union of India (UOI) and Another

Supreme Court Of India · (1994) 5 JT 165 : (1994) 3 SCALE 607 : (1994) 3 SCC 340 Supp : (1994) 2 SCR 358 Supp : (1995) 1 SLJ 68 : (1995) 2 UPLBEC 1047

Administrative Service (Appointment by Selection) Amendment Regulations, 1989 — Regulation 2Administrative Service (Appointment by Selection) Regulations, 1956 — Regulation 3(1)Administrative Service (Recruitment) Rules,
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Supreme Court28 Jul 1994dismissed

Kerala State Housing Board and Others Vs Ramapriya Hotels (P) Ltd. and Others

Supreme Court Of India · (1994) 3 ALT 30 : (1994) 2 BC 561 : (1996) 85 CompCas 36 : (1994) 5 JT 113 : (1994) 3 SCALE 565 : (1994) 5 SCC 672 : (1994) 3 SCC 672 : (1994) 2 SCR 338 Supp

Constitution of India, 1950 — Article 14, 21Kerala Land Acquisition Act, 1961 — Section 16, 16(1), 17, 3(1), 6Transfer of Property Act, 1882 — Section 73(2)
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