Supreme Court22 Jul 1994allowed
Union of India (UOI) and Others Vs Dr Arun Kumar Sharma
Supreme Court Of India · (1994) 3 SCALE 441 : (1994) 3 SCC 154 Supp : (1994) 2 UJ 426
COURT ARCHIVE
Supreme Court Of India judgments
59,837 judgments · page 2,076 of 2,992
Supreme Court22 Jul 1994Dismissed
Organon (India) Ltd. (Now known as INFAR (India) Ltd. and another Vs The Collector of Exise and others
Supreme Court Of India · AIR 1994 SC 2489 : (1994) 4 JT 438 : (1994) 3 SCALE 421 : (1995) 1 SCC 53 Supp : (1995) 1 SCC 53 : (1994) 2 SCR 50 Supp
Central Sales Tax Act, 1956 — Section 5Constitution of India, 1950 — Article 141, 245, 301, 303, 305Dangerous Drugs (Import, Export and Transshipment) Rules, 1957 — Rule 10, 11, 12, 13, 14
Supreme Court22 Jul 1994Dismissed
Premji Ratansey Shah and Others Vs Union of India (UOI) and Others
Supreme Court Of India · (1994) 3 ALT 25 : (1994) 2 LW 735 : (1994) 3 SCALE 562 : (1994) 5 SCC 547 : (1994) 2 SCR 117 Supp : (1991) 2 SCR 745 : (1994) 2 UJ 385
Specific Relief Act, 1963 — Section 38, 39, 41
Supreme Court22 Jul 1994Allowed
Bihar Public Service Commission and Another Vs Dr Shiv Jatan Thakur and Others
Supreme Court Of India · AIR 1994 SC 2466 : (1995) 1 BLJR 688 : (1994) 4 JT 681 : (1994) 2 LW 700 : (1995) 1 PLJR 21 : (1994) 3 SCALE 465 : (1994) 3 SCC 220 Supp : (1994) 2 SCR 94 Supp : (1994) WritLR 881
Bihar Public Service Commission (Conditions of Service) Regulations, 1960 — Regulation 2, 3, 4, 8Constitution of India, 1950 — Article 14, 16, 215, 226, 315
Supreme Court22 Jul 1994Dismissed
Dewan Chand Bhalla Vs Dr Ashok Kumar Bhoil
Supreme Court Of India · AIR 1995 SC 10 : (1994) 4 JT 591 : (1994) 3 SCALE 452 : (1994) 5 SCC 445 : (1994) 2 SCR 86 Supp : (1994) 2 UJ 400
Himachal Pradesh Urban Rent Control Act, 1971 — Section 14(3)Himachal Pradesh Urban Rent Control Act, 1987 — Section 14(3)
Supreme Court22 Jul 1994Allowed
Union of India (UOI) and Others Vs Surendra Mohan Arora and Others
Supreme Court Of India · (1994) 5 JT 405 : (1995) 1 LLJ 66 : (1994) 3 SCALE 444 : (1994) 3 SCC 166 Supp : (1994) 2 SCR 79 Supp : (1995) 1 SLJ 66 : (1994) 2 UJ 446 : (1995) 1 UPLBEC 33
Ordnance Factories (Recruitment and Conditions of Services of Class III Personnel) Rules, 1956 — Rule 11, 12, 7, 8
Supreme Court21 Jul 1994Allowed
Union of India and others Vs Rajiv Yadav, IAS and others, Anil Kumar, Vinay Kumar and others, Sanjay Kumar and others, Savita Vikas Hande (Dharmadhikari) and others, Shankar Jiwal, T. Vanudhar Reddy and others and Ms. Anju Gupta IPS (S) and
Supreme Court Of India · AIR 1995 SC 14 : (1994) 3 SCALE 625 : (1994) 6 SCC 50
Supreme Court21 Jul 1994Allowed
Calcutta Municipal Corporation and others Vs East India Hotels Ltd. and others
Supreme Court Of India · AIR 1995 SC 419 : (1994) 4 JT 463 : (1994) 3 SCALE 456 : (1994) 5 SCC 690 : (1994) 2 SCR 23 Supp : (1994) 2 UJ 388
Calcutta Municipal Act, 1951 — Section 443Constitution of India, 1950 — Article 226
Supreme Court21 Jul 1994Allowed
Karnataka State Road Transport Corporation Vs B.K. Doreswamy and Others
Supreme Court Of India · (1994) 4 JT 505 : (1994) 2 LLJ 1052 : (1994) 3 SCALE 450 : (1994) 5 SCC 367 : (1994) 2 SCR 19 Supp : (1995) 1 SLJ 33 : (1995) 1 UPLBEC 71
Supreme Court21 Jul 1994Allowed
Union of India (UOI) and Others Vs Rajiv Yadav, IAS and Others
Supreme Court Of India · (1994) 5 JT 54 : (1995) 1 PLJR 10 : (1994) 3 SCALE 617 : (1994) 6 SCC 38 : (1994) 2 SCR 30 Supp : (1995) 1 SLJ 13 : (1994) 2 UJ 558 : (1995) 1 UPLBEC 246
Administrative Service (Cadre) Rules, 1954 — Rule 5Constitution of India, 1950 — Article 16(4)
Supreme Court21 Jul 1994Allowed
Union of India (UOI) and Others Vs Anil Kumar
Supreme Court Of India · (1994) 3 SCALE 622 : (1994) 6 SCC 49
Supreme Court21 Jul 1994Disposed Of
Supriya Sahu (Miss) Vs Union of India (UOI) and Others
Supreme Court Of India · (1994) 3 SCALE 625 : (1994) 6 SCC 50
Supreme Court21 Jul 1994Disposed Of
Salimbhai Mukhtar Jafarbhai and Others Vs Amiruddin and Others
Supreme Court Of India · (1994) 5 JT 441 : (1994) 3 SCALE 463 : (1994) 3 SCC 38 Supp
Bombay Public Trusts Act, 1950 — Section 26
Supreme Court21 Jul 1994Allowed
Anand Swaroop Vohra Vs Bhim Sen Bahri and Another
Supreme Court Of India · (1994) 4 JT 412 : (1994) 3 SCALE 414 : (1994) 5 SCC 372 : (1994) 2 SCR 8 Supp : (1994) 2 UJ 405
Delhi Rent Control Act, 1958 — Section 14(1), 14A, 14B, 14C, 14D
Supreme Court21 Jul 1994Allowed
Mata Pher Pandey and Another and Rajinder Singh Vs State of U.P. and Others
Supreme Court Of India · (1994) 3 SCALE 598 : (1994) 3 SCC 273 Supp : (1994) 2 UJ 507 : (1995) 1 UPLBEC 220
Uttar Pradesh High School and Intermediate Colleges (Reserve Pool Teachers) Ordinance, 1978 — Section 4
Supreme Court21 Jul 1994Allowed
P. Chandra Mouly Vs Union of India (UOI) and Another
Supreme Court Of India · (1994) 2 Crimes 1107 : (1994) 3 SCALE 640 : (1994) 3 SCC 104 Supp
Army Act, 1950 — Section 109, 164, 165, 63, 71
Supreme Court20 Jul 1994Allowed
Mohd. Hussain Vs C.G. of Defence Accounts and Others
Supreme Court Of India · (1995) 3 SCC 595 Supp
Supreme Court20 Jul 1994allowed
Jain Engineering Company Vs Collector of Customs, Bombay
Supreme Court Of India · (1994) 72 ELT 785 : (1994) 5 JT 79 : (1994) 3 SCALE 355 : (1994) 3 SCC 130 Supp
Supreme Court20 Jul 1994Dismissed
Jilubhai Nanbhai Khachar, etc. etc. Vs State of Gujarat and another, etc. etc.
Supreme Court Of India · AIR 1995 SC 142 : (1994) 4 JT 473 : (1994) 3 SCALE 389 : (1995) 1 SCC 596 Supp : (1994) 1 SCR 807 Supp
Maharashtra Housing and Area Development Act, 1976 — Section 44(3)Mines and Minerals (Development and Regulation) Act, 1957 — Section 9(3)Saurashtra Barkhali Abolition Act, 1951 — Section 5
Supreme Court20 Jul 1994Dismissed
Anil Kumar Mahsi Vs Union of India (UOI) and Another
Supreme Court Of India · (1994) 3 ALT 17 : (1995) 1 DMC 254 : (1994) 4 JT 409 : (1994) 2 KLT 399 : (1994) 3 SCALE 447 : (1994) 5 SCC 704 : (1994) 3 SCC 704 : (1994) 2 SCR 1 Supp : (1994) 2 UJ 412
Constitution of India, 1950 — Article 14, 19, 21, 44Divorce Act, 1869 — Section 10Penal Code, 1860 (IPC) — Section 375, 377