Supreme Court04 May 1994Allowed

Union of India and Another Vs Sudhir Kumar Jaiswal

Supreme Court Of India · AIR 1994 SC 2750 : (1994) 3 JT 547 : (1995) 1 LLJ 1773 : (1994) 2 SCALE 808 : (1994) 4 SCC 212 : (1994) 3 SCR 886 : (1994) 3 SLJ 1 : (1994) 2 UJ 314 : (1994) 2 UPLBEC 1385 : (1994) 2 UPLBEC 1341

Appointment by Competitive Examination) Regulations, 1955 — Regulation 4(B)Civil Services Examination Rules, 1992 — Rule 6
Supreme Court03 May 1994Allowed

Surinder Vs State of Haryana

Supreme Court Of India · (1994) 2 Crimes 953 : (1994) 2 SCALE 1024 : (1994) 4 SCC 365 : (1994) 3 SCR 862 : (1994) 2 UJ 491

Arms Act, 1959 — Section 25Terrorist and Disruptive Activities (Prevention) Act, 1987 — Section 2, 5
Supreme Court02 May 1994Dismissed

Dr Umrao Singh Choudhary Vs State of M.P. and Another

Supreme Court Of India · (1994) JLJ 587 : (1994) 2 SCALE 1008 : (1994) 4 SCC 328 : (1994) 3 SCR 842 : (1994) 2 UJ 337

Constitution of India, 1950 — Article 136, 226Madhya Pradesh Vishwavidyalaya Adhiniyam, 1973 — Section 13, 14, 52, 52(1)(4)
Supreme Court29 Apr 1994allowed

National Airport Authority Vs M.A. Wahab

Supreme Court Of India · (1994) 68 FLR 1183 : (1994) 3 JT 514 : (1995) 1 LLJ 34 : (1994) 2 SCALE 756 : (1994) 4 SCC 439 : (1994) 3 SCR 800 : (1995) 1 SLJ 236 : (1994) 2 UJ 343 : (1994) 2 UPLBEC 998 : (1994) 2 UPLBEC 993