Supreme Court13 Apr 1994Disposed Of
Gurmej Singh Vs State of Punjab
Supreme Court Of India · (1995) 2 SCC 153 Supp
Penal Code, 1860 (IPC) — Section 393, 452Terrorist and Disruptive Activities (Prevention) Act, 1987 — Section 3
COURT ARCHIVE
Supreme Court Of India judgments
59,837 judgments · page 2,087 of 2,992
Supreme Court13 Apr 1994Dismissed
Hind Plastics and Another Vs Collector of Customs, Bombay and Another
Supreme Court Of India · (1994) ECR 336 : (1994) 71 ELT 325 : (1994) 3 JT 258 : (1994) 2 SCALE 575 : (1994) 5 SCC 167 : (1994) 3 SCR 508
Central Excise Rules, 1944 — Rule 8Constitution of India, 1950 — Article 32Customs Act, 1962 — Section 12, 14, 14(1), 25
Supreme Court13 Apr 1994Disposed Of
Jashubha Bharatsinh Gohil and Others Vs State of Gujarat
Supreme Court Of India · (1994) 2 Crimes 92 : (1994) 2 GLR 1392 : (1994) 3 JT 250 : (1995) 1 LW(Cri) 10 : (1994) 2 SCALE 534 : (1994) 4 SCC 353 : (1994) 3 SCR 471
Criminal Procedure Code, 1973 (CrPC) — Section 354(3)
Supreme Court13 Apr 1994Allowed
State of Andhra Pradesh Vs M/s. T.G. Lakshmaiah Setty and Sons
Supreme Court Of India · AIR 1994 SC 2377 : (1994) 3 JT 367 : (1996) 2 PLJR 161 : (1994) 2 SCALE 668 : (1994) 2 SCC 386 Supp : (1994) 3 SCR 523 : (1994) 94 STC 190
Andhra Pradesh General Sales Tax Act, 1957 — Section 14, 19, 20(2), 21, 22Income Tax Act, 1922 — Section 33
Supreme Court13 Apr 1994Disposed Of
Dr Jacob George Vs State of Kerala
Supreme Court Of India · (1995) 19 ACR 156 : (1994) 2 ALT(Cri) 134 : (1994) 43 BLJR 410 : (1994) CriLJ 3851 : (1994) 2 Crimes 100 : (1994) 3 JT 225 : (1994) 1 KLT 872 : (1995) 1 LW(Cri) 17 : (1994) 2 SCALE 563 : (1994) 3 SCC 430 : (1994) 3 SCR 486 : (1995) 1 UJ 620
Constitution of India, 1950 — Article 136, 21Criminal Procedure Code, 1973 (CrPC) — Section 357Medical Termination of Pregnancy Act, 1971 — Section 3
Supreme Court13 Apr 1994Allowed
Dilip Murlidhar Lohiya Vs Mohd. Azizul Haq and Another
Supreme Court Of India · (1994) 2 MhLj 1334
Supreme Court13 Apr 1994Dismissed
Meesala Ramakrishan Vs State of A.P.
Supreme Court Of India · (1994) 2 BLJR 768 : (1994) 2 Crimes 114 : (1994) 3 JT 232 : (1995) 1 LW(Cri) 3 : (1996) 2 PLJR 92 : (1994) 2 SCALE 569 : (1994) 4 SCC 182 : (1994) 3 SCR 497
Evidence Act, 1872 — Section 119, 3, 32Penal Code, 1860 (IPC) — Section 302
Supreme Court12 Apr 1994Disposed Of
State of U.P. Vs Manvir Singh and Others
Supreme Court Of India · (1995) 4 SCC 51 Supp
Supreme Court12 Apr 1994allowed
Om Prakash Vs Assistant Engineer, Haryana Agro Industries Corporation Limited and Another
Supreme Court Of India · (1994) 81 CompCas 371 : (1994) 2 CompLJ 43 : (1994) 3 JT 623 : (1994) 2 SCALE 530 : (1994) 3 SCC 504 : (1994) 3 SCR 463 : (1994) 2 UJ 176
Consumer Protection Act, 1986 — Section 2, 2(1)Monopolies and Restrictive Trade Practices Act, 1969 — Section 36A, 36A(1), 36A(2), 36A(3), 36A(4)
Supreme Court12 Apr 1994allowed
Swaran Singh and others Vs State of Punjab and others
Supreme Court Of India · AIR 1994 SC 2301 : (1994) 3 JT 203 : (1994) 108 PLR 206 : (1994) 2 SCALE 557 : (1994) 3 SCC 544 : (1994) 1 UJ 678
East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948 — Section 14, 16, 22, 42
Supreme Court12 Apr 1994Dismissed
Tarun Bharat Sangh, Alwar Vs Union of India (UOI) and Others
Supreme Court Of India · (1994) 3 JT 248 : (1994) 2 SCALE 516 : (1994) 2 SCC 342 Supp
Rajasthan Forest Act, 1953 — Section 29
Supreme Court12 Apr 1994Allowed
Balraj Vs State of U.P.
Supreme Court Of India · (1994) 04 SC CK 0015
Criminal Procedure Code, 1973 (CrPC) — Section 357(3), 431Penal Code, 1860 (IPC) — Section 302, 307
Supreme Court12 Apr 1994Dismissed
Vasant Pratap Pandit Vs Dr Anant Trimbak Sabnis Banoo Pirojsha Jungawalla (Mrs) Vs Ardeshir K. Irani alias Ardeshir K. Bastani and Another
Supreme Court Of India · (1994) 96 BOMLR 963 : (1994) 3 JT 267 : (1994) 2 SCALE 541 : (1994) 3 SCC 481 : (1994) 3 SCR 451 : (1994) 2 UJ 273
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 15(1), 5(11)
Supreme Court11 Apr 1994Allowed
Darshan Kumari (Smt) Vs Surinder Kumar
Supreme Court Of India · (1995) 4 SCC 137 Supp
Supreme Court11 Apr 1994Dismissed
A. Neelalohithadasan Nadar Vs George Mascrene and Others
Supreme Court Of India · (1994) 3 JT 181 : (1994) 1 KLT 887 : (1994) 2 SCALE 522 : (1994) 2 SCC 619 Supp : (1994) 3 SCR 437 : (1995) 1 UJ 756
Conduct of Elections Rules, 1961 — Rule 93Evidence Act, 1872 — Section 73Representation of the People Act, 1951 — Section 17, 18, 62(4), 94
Supreme Court08 Apr 1994Disposed Of
Jai Bhagwan Vs Laxman Singh and Others
Supreme Court Of India · (1994) ACJ 983 : (1994) 5 SCC 5
Supreme Court08 Apr 1994Allowed
M/s. Devi Dass Gopal Krishan Pvt. Ltd., etc. etc., Vs State of Punjab and another etc. etc.
Supreme Court Of India · AIR 1994 SC 2291 : (1994) 3 JT 239 : (1994) 2 SCALE 547 : (1994) 2 SCC 59 Supp : (1994) 3 SCR 417 : (1994) 95 STC 170
Haryana General Sales Tax Act, 1973 — Section 9(1)(b)Central Sales Tax Act, 1956 — Section 5(1)Bombay Sales Tax Act, 1959 — Section 13AA
Supreme Court08 Apr 1994Allowed
New Delhi Municipal Committee Vs Gymkhana Club Ltd. and Others
Supreme Court Of India · (1994) 3 JT 352 : (1994) 2 SCALE 589 : (1994) 3 SCC 498 : (1994) 3 SCR 429
Punjab Municipal Act, 1911 — Section 3(1)
Supreme Court07 Apr 1994Allowed
G. Giriyappa and others Vs Anantharai L. Parekh and others
Supreme Court Of India · AIR 1994 SC 2307 : (1994) 2 BLJR 1344 : (1994) 3 JT 241 : (1994) 2 PLJR 23 : (1994) 2 SCALE 640 : (1994) 3 SCC 489 : (1994) 3 SCR 403 : (1994) 2 UJ 317
Karnataka Rent Control Act, 1961 — Section 21(1), 22, 23, 3, 30
Supreme Court07 Apr 1994Dismissed
Rajinder Saini Vs State of Punjab
Supreme Court Of India · (1994) 1 Crimes 1166 : (1994) 3 JT 647 : (1994) 2 SCALE 506(1) : (1994) 4 SCC 134