Supreme Court19 Jul 1994Disposed Of
Kirti Malhotra (Smt) Vs M.K. Malhotra
Supreme Court Of India · (1995) 3 SCC 522 Supp
COURT ARCHIVE
Supreme Court Of India judgments
59,837 judgments · page 2,077 of 2,992
Supreme Court19 Jul 1994Disposed Of
Avtar Singh alias Minto Vs State of Delhi
Supreme Court Of India · AIR 1995 SC 70 : (1995) CriLJ 551 : (1994) 4 SCALE 136 : (1995) 1 UJ 34
Terrorist and Disruptive Activities (Prevention) Act, 1987 — Section 5
Supreme Court19 Jul 1994Dismissed
Belpahar Refractories Ltd. Vs Commissioner of Income Tax
Supreme Court Of India · (1994) 209 ITR 471
Supreme Court19 Jul 1994Partly Allowed
Mohmed Skaeem alias Chuho Mohmedshakoor Vs State of Gujarat
Supreme Court Of India · (1994) 2 ALT(Cri) 707 : (1995) 1 GLR 121 : (1994) 3 SCALE 438 : (1994) 5 SCC 369 : (1994) 1 SCR 801 Supp : (1994) 2 UJ 353
Penal Code, 1860 (IPC) — Section 324Terrorist and Disruptive Activities (Prevention) Act, 1987 — Section 19, 3(1)
Supreme Court19 Jul 1994dismissed
Mohd. Noor and others Vs Mohd. Ibrahim and others
Supreme Court Of India · AIR 1995 SC 398 : (1994) 5 JT 429 : (1994) 3 SCALE 350 : (1994) 5 SCC 562 : (1994) 1 SCR 790 Supp : (1994) 2 UJ 356
Rajasthan Pre-emption Act, 1966 — Section 11, 4Rajasthan Tenancy Act, 1955 — Section 14, 41, 42, 43, 59Transfer of Property Act, 1882 — Section 6
Supreme Court19 Jul 1994Allowed
Bakshi Ram and Others Vs Brij Lal
Supreme Court Of India · AIR 1995 SC 395 : (1994) 5 JT 422 : (1994) 3 SCALE 352 : (1994) 3 SCC 198 Supp : (1994) 1 SCR 795 Supp : (1994) 2 UJ 439
Constitution of India, 1950 — Article 133(1), 142
Supreme Court19 Jul 1994Allowed
A. Nagaraju Bros., Visakhapatnam Vs State of A.P.
Supreme Court Of India · (1994) 72 ELT 801 : (1994) 5 JT 371 : (1996) 40 KarLJ 279 : (1994) 3 SCALE 308 : (1994) 3 SCC 122 Supp : (1994) 1 SCR 784 Supp : (1994) 95 STC 1
Supreme Court18 Jul 1994Disposed Of
Badri Vs State of Rajasthan
Supreme Court Of India · (1995) 3 SCC 521 Supp
Supreme Court18 Jul 1994dismissed
State of Orissa Vs Minerals and Metals Trading Corporation of India Limited
Supreme Court Of India · (1994) 4 JT 628 : (1994) 3 SCALE 371 : (1994) 3 SCC 109 Supp : (1994) 1 SCR 762 Supp : (1994) 95 STC 80
Central Sales Tax Act, 1956 — Section 5Constitution of India, 1950 — Article 286(1)Orissa Sales Tax Act, 1947 — Section 2, 5(2)
Supreme Court18 Jul 1994dismissed
Action Committee on Issue of Caste Certificate to scheduled Castes and Scheduled Tribes in the State of Maharashtra and Another Vs Union of India (UOI) and Another
Supreme Court Of India · (1995) 1 GLR 1260 : (1994) 4 JT 423 : (1994) 3 SCALE 358 : (1994) 5 SCC 244 : (1994) 1 SCR 714 Supp
Constitution of India, 1950 — Article 19(1), 341, 342Representation of the People Act, 1950 — Section 20
Supreme Court18 Jul 1994Allowed
Union of India and Others Vs Anand Kumar Pandey and Others
Supreme Court Of India · AIR 1995 SC 388 : (1994) 2 BLJR 1323 : (1994) 4 JT 419 : (1995) 2 LLJ 25 : (1994) 2 PLJR 92 : (1994) 3 SCALE 386 : (1994) 5 SCC 663 : (1994) 1 SCR 750 Supp : (1994) 3 UPLBEC 1659
Supreme Court18 Jul 1994Allowed
State of Orissa Vs Steel Industries of Orissa and Others
Supreme Court Of India · (1994) 4 JT 644 : (1994) 3 SCALE 385 : (1994) 6 SCC 63
Orissa Sales Tax Act, 1947 — Section 5(2)(A)(a)(ii)
Supreme Court18 Jul 1994Dismissed
J.K. Bardolia Mills Vs M.L. Khunger, Dy. Collector and Others
Supreme Court Of India · (1994) 72 ELT 813 : (1995) 1 GLR 395 : (1994) 4 JT 515 : (1994) 3 SCALE 341 : (1994) 5 SCC 332 : (1994) 1 SCR 756 Supp
Customs Act, 1962 — Section 110, 110(1), 110(2), 123, 124(1)
Supreme Court18 Jul 1994Allowed
State of T.N. and Others Vs V.S. Balakrishnan and Others
Supreme Court Of India · (1994) 5 JT 96 : (1995) 1 LLJ 1335 : (1994) 3 SCALE 345 : (1994) 3 SCC 204 Supp : (1994) 1 SCR 739 Supp : (1994) 3 UPLBEC 1871
Supreme Court18 Jul 1994Dismissed
Industrial Minerals and Metals and Another Vs Sales Tax Officer and Another
Supreme Court Of India · (1994) 3 SCALE 383 : (1994) 3 SCC 120 Supp : (1994) 95 STC 99(2)
Constitution of India, 1950 — Article 14, 19(1), 286Orissa Sales Tax Act, 1947 — Section 5(2)(A)
Supreme Court18 Jul 1994Allowed
State of Orissa Vs Johrimal Gajanand
Supreme Court Of India · (1994) 4 JT 635 : (1994) 3 SCALE 377 : (1994) 6 SCC 57 : (1994) 95 STC 93
Central Sales Tax Act, 1956 — Section 3Orissa Sales Tax Act, 1947 — Section 2, 5(2)(A)
Supreme Court18 Jul 1994Dismissed
Industrial Minerals and Metals and Another Vs Sales Tax Officer and Another Minerals and Metals Trading Corporation of India Limited Vs State of Orissa
Supreme Court Of India · (1994) 3 SCALE 383 : (1994) 3 SCC 118 Supp : (1994) 95 STC 99
Orissa Sales Tax Act, 1947 — Section 5(2)(A)
Supreme Court15 Jul 1994Allowed
Union of India (UOI) Vs Indian Railway Sas Staff Association and Others
Supreme Court Of India · (1994) 3 SCC 754 Supp
Supreme Court15 Jul 1994Disposed Of
Yogesh K. Bhatia Vs State of U.P.
Supreme Court Of India · (1995) 1 SCALE 213 : (1995) 3 SCC 741 Supp
Supreme Court15 Jul 1994allowed
Kedar Nath Vs Union of India (UOI) and Another
Supreme Court Of India · (1995) 1 SCALE 521 : (1995) 1 SCC 529 Supp