Supreme Court Of India Judgments

Supreme Court15 Jul 1994Disposed Of

State Trading Corporation of India Ltd. Vs Union of India (UOI) and Others

Supreme Court Of India · (1994) 72 ELT 797 : (1994) 4 JT 528 : (1994) 3 SCALE 292 : (1994) 3 SCC 40 Supp : (1994) 2 UJ 493

Contract Act, 1872 — Section 56Imports and Exports (Control) Act, 1947 — Section 3

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Supreme Court15 Jul 1994Disposed Of

Rajinder Kumar Malhotra and Others Vs Company Law Board and Others

Supreme Court Of India · (1996) 85 CompCas 176 : (1995) 1 SCALE 210 : (1995) 1 SCC 530 Supp

Companies Act, 1956 — Section 397, 398

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Supreme Court15 Jul 1994Dismissed

Yogendra Pal and others Vs Municipality, Bhatinda and another

Supreme Court Of India · AIR 1994 SC 2550 : (1994) 4 JT 376 : (1995) 109 PLR 338 : (1994) 3 SCALE 296 : (1994) 5 SCC 709 : (1994) 1 SCR 693 Supp

Bombay Town Planning Act, 1954 — Section 53Constitution of India, 1950 — Article 14, 19(1), 31(2), 366(10), 372Haryana Municipal Act, 1973 — Section 203(1)

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Supreme Court14 Jul 1994Dismissed

Sahni Silk Mills (P) Ltd. and Another Vs Employees'' State Insurance Corporation

Supreme Court Of India · (1994) 55 DLT 556 : (1994) 5 JT 11 : (1994) 2 LLJ 1105 : (1994) 3 SCALE 324 : (1994) 5 SCC 346 : (1994) 1 SCR 626 Supp : (1994) 2 UJ 393 : (1994) 3 UPLBEC 1974

Employees State Insurance Act, 1948 — Section 85B(1), 94A

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Supreme Court14 Jul 1994allowed

Illahi Shamsuddin Nadaf Vs Sou. Jaitunbi Makbul Nadaf

Supreme Court Of India · (1994) 3 ALT 48 : (1995) 97 BOMLR 937 : (1994) 4 JT 371 : (1994) 3 SCALE 254 : (1994) 5 SCC 476 : (1994) 1 SCR 597 Supp

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Supreme Court14 Jul 1994allowed

Chander Bhan Gill Vs Union of India (UOI)

Supreme Court Of India · (1994) 5 JT 432 : (1994) 3 SCALE 285 : (1994) 5 SCC 328 : (1994) 1 SCR 590 Supp

Central Civil Services (Revised Pay) Rules, 1986 — Rule 5, 6(3), 7, 8

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Supreme Court14 Jul 1994Disposed Of

State of U.P. and Others Vs Rajiv Gupta and Another

Supreme Court Of India · (1994) 3 ALT 20 : (1994) 1 JT 194 : (1994) 3 SCALE 552 : (1994) 5 SCC 686 : (1994) 3 SCC 686 : (1994) 1 SCR 686 Supp : (1994) 2 UJ 348

Land Acquisition Act, 1894 — Section 11, 11A, 4(1)

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Supreme Court14 Jul 1994dismissed

M/s. Pankaj Jain Agencies Vs Union of India and others

Supreme Court Of India · AIR 1995 SC 360 : (1994) ECR 28 : (1994) 72 ELT 805 : (1994) 5 JT 64 : (1994) 3 SCALE 316 : (1994) 5 SCC 198 : (1994) 1 SCR 602 Supp

Constitution of India, 1950 — Article 19(1)Customs Act, 1962 — Section 15, 25(1), 32, 46, 9English Statutory Instruments Act, 1946 — Section 3(2)

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Supreme Court14 Jul 1994Dismissed

Devkaran Nenshi Tanna (dead) by LR''s Vs Manharlal Nenshi and another

Supreme Court Of India · AIR 1994 SC 2747 : (1995) 1 JT 405 : (1994) 3 SCALE 459 : (1994) 5 SCC 681 : (1994) 3 SCC 681 : (1994) 1 SCR 679 Supp : (1995) 1 UJ 638

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 11(1)

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Supreme Court14 Jul 1994Disposed Of

Bhubaneshwar Singh and Bimla Devi Poddar and Others Vs Union of India (UOI) and Others

Supreme Court Of India · (1994) 5 JT 83 : (1994) 3 SCALE 334 : (1994) 6 SCC 77 : (1994) 1 SCR 639 Supp

Coal Mines Nationalization Law (Amendment) Act, 1986 — Section 19Coking Coal Mines (Nationalisation) Act, 1972 — Section 10(2)Constitution of India, 1950 — Article 136, 226

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Supreme Court14 Jul 1994Allowed

Guru Nanak Dev University and another Vs Harjinder Singh and another

Supreme Court Of India · AIR 1994 SC 2591 : (1994) 4 JT 405 : (1994) 2 PLJR 69 : (1995) 109 PLR 149 : (1994) 3 SCALE 288 : (1994) 5 SCC 208 : (1994) 1 SCR 671 Supp : (1994) 2 UJ 377 : (1994) 3 UPLBEC 1485

Constitution of India, 1950 — Article 226, 227

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Supreme Court14 Jul 1994Allowed

Commissioner of Sales Tax, U.P., Lucknow Vs General Manager, North Eastern Railway, Gorakhpur

Supreme Court Of India · (1994) 2 SCC 712 Supp : (1994) 1 SCR 584 Supp : (1994) 95 STC 552

Uttar Pradesh Sales Tax Act, 1948 — Section 8A(1)Uttar Pradesh Sales Tax Rules, 1948 — Rule 54(1), 6

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Supreme Court14 Jul 1994Dismissed

Union of India (UOI) and Others Vs Tushar Ranjan Mohanty and Others

Supreme Court Of India · (1994) 4 JT 397 : (1995) LabIC 1768 : (1994) 3 SCALE 273 : (1994) 5 SCC 450 : (1994) 1 SCR 651 Supp : (1995) 1 SLJ 111 : (1994) 3 UPLBEC 1622

Constitution of India, 1950 — Article 14, 16, 309Statistical Service (Amendment) Rules, 1989 — Rule 1(2)Statistical Service Rules, 1961 — Rule 13, 8(1)

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Supreme Court14 Jul 1994Allowed

Commissioner of Sales Tax Vs M/s. Northern Railway Catering Department, U.P.

Supreme Court Of India · AIR 1995 SC 93 : (1994) 5 JT 73 : (1994) 3 SCALE 260 : (1994) 5 SCC 358 : (1994) 95 STC 569

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Supreme Court14 Jul 1994Dismissed

Rollatainers Ltd. and Another Vs Union of India (UOI) and Others

Supreme Court Of India · (1994) 48 ECC 52 : (1994) 72 ELT 793 : (1994) 4 JT 458 : (1994) 3 SCALE 311 : (1994) 3 SCC 293 Supp : (1994) 1 SCR 663 Supp : (1994) 95 STC 556

Central Excise Rules, 1944 — Rule 8

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Supreme Court13 Jul 1994Allowed

Haji Zainullah Khan (Dead) by Lrs. Vs Nagar Mahapalika, Allahabad

Supreme Court Of India · (1994) ACJ 993 : (1995) 82 CompCas 186 : (1994) 4 JT 367 : (1994) 108 PLR 139 : (1994) 3 SCALE 251 : (1994) 5 SCC 667 : (1994) 1 SCR 562 Supp

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Supreme Court13 Jul 1994Dismissed

Shrikant Bhalchandra Karulkar and Others Vs State of Gujarat and Another

Supreme Court Of India · (1994) 5 JT 91(1) : (1994) 3 SCALE 190 : (1994) 5 SCC 459 : (1994) 1 SCR 568 Supp

Constitution of India, 1950 — Article 245(1), 246Gujarat Agricultural Lands Ceiling Act, 1960 — Section 10, 11, 4, 6(3A)

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Supreme Court13 Jul 1994Allowed

Babu Lal, Convenor and another Vs New Delhi Municipal Committee and another

Supreme Court Of India · AIR 1994 SC 2214 : (1994) 4 JT 298 : (1995) 1 LLJ 1119 : (1994) 3 SCALE 163 : (1994) 2 SCC 633 Supp : (1994) 1 SCR 576 Supp

Constitution of India, 1950 — Article 14, 16, 32, 39

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Supreme Court13 Jul 1994Dismissed

Suresh Chandra Bahri Vs State of Bihar with Gurbachan Singh Vs State of Bihar with Raj Pal Sharma v. State of Bihar

Supreme Court Of India · AIR 1994 SC 2420 : (1994) 2 BLJR 1147 : (1994) CriLJ 3271 : (1994) 4 JT 309 : (1994) 3 SCALE 197 : (1995) 1 SCC 80 Supp : (1995) 1 SCC 80 : (1994) 1 SCR 483 Supp : (1994) 2 UJ 782

Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 164, 306, 313, 342, 354Evidence Act, 1872 — Section 114, 133, 27, 27

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Supreme Court12 Jul 1994Dismissed

East India Hotels Ltd., Srinagar and Another Vs State of Jammu & Kashmir and Another

Supreme Court Of India · (1995) 124 CTR 38 : (1995) 211 ITR 435 : (1994) 5 JT 449 : (1994) 3 SCALE 181 : (1994) 2 SCC 580 Supp : (1994) 1 SCR 421 Supp : (1994) 95 STC 547

Constitution of India, 1950 — Article 370(1)Jammu and Kashmir Hotel (Amenities and Services) Tariff Taxation Act, 1980 — Section 13, 2, 3

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