Supreme Court12 Jul 1994Dismissed
Arvind Narayan Sorti and Others Vs State of M.P. and Another
Supreme Court Of India · (1995) 1 SCALE 215 : (1995) 2 SCC 150 Supp
COURT ARCHIVE
Supreme Court Of India judgments
59,837 judgments · page 2,079 of 2,992
Supreme Court12 Jul 1994Dismissed
All Kerala Private College Teachers Association Vs Nair Service Society and others
Supreme Court Of India · AIR 1995 SC 2407 : (1996) LabIC 87 : (1994) 3 SCALE 176 : (1994) 5 SCC 479 : (1994) 1 SCR 436 Supp : (1995) 1 SLJ 94 : (1994) 2 UJ 720
Calicut University Act, 1975 — Section 83Mahatma Gandhi University (Amendment) Act, 1988 — Section 59, 62, 68, 99(2)Mahatma Gandhi University Act, 1985 — Section 100, 16, 19, 23, 34
Supreme Court12 Jul 1994Disposed Of
Sardar Singh Vs Deputy Director of Consolidation Agra Camp, Mathura and Others
Supreme Court Of India · (1994) 4 JT 511 : (1994) RD 409 : (1994) 3 SCALE 153 : (1994) 5 SCC 541 : (1994) 1 SCR 460 Supp
Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 48, 5(2)
Supreme Court12 Jul 1994Dismissed
N.M. Engineer and Others Vs Narendra Singh Virdi and Another
Supreme Court Of India · AIR 1995 SC 448 : (1994) 5 JT 454 : (1994) 3 SCALE 246 : (1994) 5 SCC 261 : (1995) 1 UJ 745
Constitution of India, 1950 — Article 227
Supreme Court12 Jul 1994Allowed
A.P. State Financial Corporation Vs C.M. Ashok Raju and others
Supreme Court Of India · AIR 1995 SC 39 : (1994) 5 JT 481 : (1995) 2 LLJ 117 : (1994) 3 SCALE 149 : (1994) 5 SCC 359 : (1994) 1 SCR 474 Supp : (1995) 1 SLJ 37 : (1995) 1 UPLBEC 121
Constitution of India, 1950 — Article 136, 14, 226State Financial Corporations Act, 1951 — Section 48
Supreme Court12 Jul 1994Allowed
Tarsem Singh and Another Vs State of Punjab and Others
Supreme Court Of India · AIR 1995 SC 384 : (1994) 4 JT 303 : (1995) 2 LLJ 104 : (1994) 3 SCALE 145 : (1994) 5 SCC 392 : (1994) 1 SCR 452 Supp : (1995) 1 SLJ 187 : (1994) 2 UJ 575
Punjab Labour Department (State Service Class III) Rules, 1969 — Rule 10, 8
Supreme Court12 Jul 1994Dismissed
Dr. Bhargava and Co. and another Vs Sh. Shyam Sunder Seth by L.Rs.
Supreme Court Of India · AIR 1995 SC 377 : (1994) 3 ALT 43 : (1994) 4 JT 595 : (1995) 110 PLR 1 : (1994) 3 SCALE 156 : (1994) 5 SCC 471 : (1994) 1 SCR 445 Supp : (1994) 2 UJ 603
Constitution of India, 1950 — Article 65
Supreme Court12 Jul 1994Allowed
Gajanan Visheshwar Birjur Vs Union of India (UOI) and Others
Supreme Court Of India · (1994) 72 ELT 788 : (1994) 5 JT 383 : (1994) 3 SCALE 185 : (1994) 5 SCC 550 : (1994) 1 SCR 466 Supp : (1994) 2 UJ 598
Constitution of India, 1950 — Article 19(1), 32Customs Act, 1962 — Section 111Imports and Exports (Control) Act, 1947 — Section 3(1)
Supreme Court12 Jul 1994Dismissed
State of H.P. Vs Amar Nath Sharma and Others
Supreme Court Of India · (1994) 5 JT 342 : (1994) 3 SCALE 141 : (1994) 2 SCC 532 Supp : (1994) 1 SCR 429 Supp : (1995) 1 SLJ 217 : (1994) 2 UJ 795 : (1994) 3 UPLBEC 1838
Constitution of India, 1950 — Article 14, 16
Supreme Court12 Jul 1994Dismissed
Krishna Minor through his Father and Guardian and Others Vs State of Haryana and Others
Supreme Court Of India · AIR 1994 SC 2536 : (1994) 5 JT 477 : (1995) 109 PLR 142 : (1994) 3 SCALE 100 : (1994) 4 SCC 703 : (1994) 1 SCR 354 Supp : (1994) 2 UJ 521
Constitution of India, 1950 — Article 14, 15Hindu Succession Act, 1956 — Section 22Punjab Pre-emption Act, 1913 — Section 16
Supreme Court12 Jul 1994Dismissed
Hitendra Vishnu Thakur and Others Vs State of Maharashtra and Others
Supreme Court Of India · AIR 1994 SC 2623 : (1995) CriLJ 517 : (1994) 2 Crimes 916 : (1994) 4 JT 255 : (1994) 4 SCC 602 : (1994) 1 SCR 360 Supp : (1994) 2 UJ 786
Arms Act, 1959 — Section 25(1), 3Constitution of India, 1950 — Article 22(2)Criminal Procedure Code, 1973 (CrPC) — Section 167(2), 173, 2, 260(1), 262
Supreme Court11 Jul 1994Allowed
State of U.P. and Others Vs Hardan Singh
Supreme Court Of India · (1995) 3 SCC 439 Supp
Supreme Court11 Jul 1994Allowed
PradUman Kumar Jain Vs Union of India (UOI) through Secretary to the Govt. of India, Department of Science and technology, New Delhi and Another
Supreme Court Of India · (1994) 4 JT 507
Central Civil Services (Pension) Rules, 1972 — Rule 13, 49, 49(2)
Supreme Court11 Jul 1994Dismissed
Amar Singh and Others Vs Ajmer Singh and Others
Supreme Court Of India · (1994) 4 JT 307 : (1994) 108 PLR 433 : (1994) 3 SCALE 103 : (1994) 3 SCC 213 Supp : (1994) 1 SCR 312 Supp
Haryana Ceiling on Land Holdings Act, 1972 — Section 12(3), 33
Supreme Court11 Jul 1994Dismissed
UCO Bank Vs Official Liquidator, High Court, Bombay and Another
Supreme Court Of India · (1994) 81 CompCas 780 : (1994) 6 JT 350 : (1994) 3 SCALE 83 : (1994) 5 SCC 1 : (1994) 1 SCR 294 Supp : (1994) 2 UJ 470
Companies Act, 1956 — Section 529(1)
Supreme Court11 Jul 1994Allowed
State of Bihar and others Vs Labendra Chand Bothra, Nirmal Bothra and others
Supreme Court Of India · AIR 1995 SC 390 : (1994) 4 JT 391 : (1995) 2 PLJR 21 : (1994) 3 SCALE 330 : (1994) 3 SCC 146 Supp : (1994) 2 UJ 570
Bihar Land Reforms Act, 1950 — Section 21A, 4Constitution of India, 1950 — Article 226, 227
Supreme Court11 Jul 1994Dismissed
State of Tamil Nadu Vs G.N. Venkataswamy and others etc. etc.
Supreme Court Of India · AIR 1995 SC 21 : (1998) 4 JT 512 : (1995) 1 LW 15 : (1994) 3 SCALE 261 : (1994) 5 SCC 314 : (1994) 1 SCR 322 Supp
Constitution of India, 1950 — Article 136(1), 14
Supreme Court11 Jul 1994Dismissed
Mrs. Kavita Trehan and another Vs Balsara Hygience Products Ltd.
Supreme Court Of India · AIR 1995 SC 441 : (1994) 4 JT 519 : (1995) 109 PLR 315 : (1994) 3 SCALE 168 : (1994) 5 SCC 380 : (1994) 1 SCR 340 Supp
Civil Procedure Code, 1908 (CPC) — Order 10 Rule 2, Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 3, 144Partnership Act, 1932 — Section 19(2), 69
Supreme Court11 Jul 1994Allowed
State of Madhya Pradesh Vs M/s. Hardeo Shrinath and others
Supreme Court Of India · AIR 1994 SC 2538 : (1994) JLJ 526 : (1994) 4 JT 471 : (1994) 2 MPJR 296 : (1994) 3 SCALE 98 : (1994) 4 SCC 707 : (1994) 1 SCR 300 Supp : (1994) 95 STC 565
Madhya Pradesh Krishi Upaj Mandi Adhiniyam, 1972 — Section 2
Supreme Court11 Jul 1994Dismissed
Harish Tara Refractories (P) Ltd. Vs Certificate Officer, Sader Ranchi and Others
Supreme Court Of India · (1994) 2 PLJR 72 : (1994) 3 SCALE 269 : (1994) 5 SCC 324