Supreme Court23 Jun 1994Dismissed

Dr Rash Lal Yadav Vs State of Bihar and Others

Supreme Court Of India · (1995) 1 BLJR 30 : (1994) 7 JT 62 : (1994) 2 PLJR 76 : (1994) 3 SCALE 18 : (1994) 5 SCC 267 : (1994) 1 SCR 231 Supp : (1994) 3 SLJ 170

Bihar Non-Government Secondary Schools (Taking Over of Management and Control) Act, 1981 — Section 10Constitution of India, 1950 — Article 136
Supreme Court20 Jun 1994Allowed

Corporation Bank Vs D.S. Gowda and Another

Supreme Court Of India · (1994) 2 BC 613 : (1994) 81 CompCas 842 : (1994) 7 JT 87 : (1994) 3 SCALE 46 : (1994) 5 SCC 213 : (1994) 1 SCR 170 Supp

Banking Regulation Act, 1949 — Section 21, 21A, 35Contract Act, 1872 — Section 23Mysore Usurious Loans Act, 1923 — Section 3(1)
Supreme Court17 May 1994allowed

State of Haryana Vs Naresh Kumar Bali

Supreme Court Of India · (1994) 4 JT 184 : (1995) 2 LLJ 108 : (1996) 2 PLJR 207 : (1994) 2 SCALE 1105 : (1994) 4 SCC 448 : (1994) 2 UJ 226

Constitution of India, 1950 — Article 14, 142(1), 16, 226