Supreme Court04 Apr 1994Allowed
Vishal Gupta Vs State of Jammu & Kashmir and Others Sunil Kumar Sharma Vs State of Jammu & Kashmir and Others
Supreme Court Of India · (1995) 2 SCC 754 Supp
COURT ARCHIVE
Supreme Court Of India judgments
59,837 judgments · page 2,089 of 2,992
Supreme Court31 Mar 1994Dismissed
Ravinder Kumar Vs State of Punjab and Another
Supreme Court Of India · (1995) 1 SCC 547 Supp
Supreme Court31 Mar 1994dismissed
Tharumal and Another Vs Masjid Hajum Pharosan Va Madrassa Talimul Islam, Mirza Izsmail Road, Jaipur
Supreme Court Of India · (1994) 4 JT 137 : (1994) 2 SCALE 414 : (1994) 3 SCC 375 : (1994) 3 SCR 263 : (1994) 2 UJ 129
Rajasthan Premises (Control of Rent and Eviction) Act, 1950 — Section 2(3)Transfer of Property Act, 1882 — Section 106, 111Waqf Act, 1954 — Section 5(2), 6(4)
Supreme Court31 Mar 1994Dismissed
Indian Timber and Plywood Corporation Ltd. and others Vs State of Kerala and others
Supreme Court Of India · AIR 1994 SC 2141 : (1994) 3 JT 122 : (1994) 2 SCALE 385 : (1994) 2 SCC 182 Supp : (1994) 3 SCR 240
Kerala Escheats and Forfeitures Act, 1964 — Section 11, 3, 4, 5, 6Kerala Private Forests (Vesting and Assignment) Act, 1971 — Section 2
Supreme Court31 Mar 1994Dismissed
Dalpat Raj Bhandari, Advocate Vs Union of India (UOI) and Others
Supreme Court Of India · (1994) 2 SCALE 390 : (1995) 1 SCC 682 Supp
Supreme Court31 Mar 1994Allowed
Ghaziabad Development Authority and State of U.P. Vs Delhi Auto and General Finance Pvt. Ltd. and Maha Maya General Finance Co. Ltd. and another
Supreme Court Of India · AIR 1994 SC 2263 : (1994) 3 JT 275 : (1994) 2 SCALE 357 : (1994) 4 SCC 42 : (1994) 3 SCR 248 : (1994) 2 UJ 497 : (1994) 2 UPLBEC 1373
Constitution of India, 1950 — Article 14National Capital Region Planning Board Act, 1985 — Section 10, 17, 19, 2, 20Uttar Pradesh Urban Planning and Development Act, 1973 — Section 10, 11, 12, 14, 16
Supreme Court31 Mar 1994Allowed
Subhash Desai Vs Sharad J. Rao and Others
Supreme Court Of India · AIR 1994 SC 2277 : (1994) 3 JT 39 : (1994) 2 SCALE 391 : (1994) 2 SCC 446 Supp : (1994) 3 SCR 271
Constitution of India, 1950 — Article 25Representation of the People Act, 1950 — Section 23(3)Representation of the People Act, 1951 — Section 100(1), 117, 123(3A), 124(5), 34
Supreme Court31 Mar 1994Allowed
U.P. State Electricity Board, Lucknow and another Vs Sri Radhey Mohan Verma
Supreme Court Of India · AIR 1994 SC 2753 : (1994) 2 SCALE 875 : (1994) 2 SCC 356 Supp : (1994) 3 SCR 294 : (1995) 2 SLJ 31 : (1994) 2 UPLBEC 1210
Electricity Act, 1910 — Section 2, 4, 5, 6
Supreme Court30 Mar 1994Dismissed
Land Commissioner and Another Vs Manjiya Pillai
Supreme Court Of India · (1995) 2 SCC 261 Supp
Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961 — Section 50(9)
Supreme Court30 Mar 1994Allowed
Union of India (UOI) and Others Vs Gangeshwar Ltd. and Another
Supreme Court Of India · (1995) 2 SCC 145 Supp
Supreme Court30 Mar 1994Disposed Of
Soorajmull Nagarmull Vs Dalhousie Properties Ltd. and Another
Supreme Court Of India · (1994) 3 JT 437
Supreme Court30 Mar 1994Dismissed
Ex. Capt. Harish Uppal Vs Union of India (UOI) and Others
Supreme Court Of India · (1994) 55 DLT 542 : (1994) 3 JT 126 : (1994) 2 SCALE 404 : (1994) 2 SCC 195 Supp : (1994) 3 SCR 220 : (1994) 2 UJ 366
Army Act, 1950 — Section 164(2)Constitution of India, 1950 — Article 226
Supreme Court30 Mar 1994dismissed
P.K. Vijayan Vs Kamalakshi Amma and Others
Supreme Court Of India · AIR 1994 SC 2145 : (1994) 3 ALT 1 : (1994) 3 JT 92 : (1994) 1 KLT 942 : (1994) 2 SCALE 368 : (1994) 4 SCC 53 : (1994) 3 SCR 213
Civil Procedure Code, 1908 (CPC) — Section 11Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11Kerala Land Reforms Act, 1963 — Section 106, 125(3), 72, 72B
Supreme Court30 Mar 1994Disposed Of
Ram Prasad (dead) by LRs. and others Vs Assistant Director of Consolidation and others
Supreme Court Of India · AIR 1994 SC 2733 : (1994) 3 JT 519 : (1994) RD 299 : (1994) 2 SCALE 771 : (1994) 2 SCC 228 Supp : (1994) 3 SCR 231
Civil Procedure Code, 1908 (CPC) — Section 9Uttar Pradesh Agricultural Tenants (Acquisition of Privileges) Act, 1949 — Section 7(1)Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 5
Supreme Court30 Mar 1994Allowed
Depot Manager, Andhra Pradesh State Road Transport Corporation, Hanumakonda Vs V. Venkateswarulu and Another, etc. etc.
Supreme Court Of India · AIR 1995 SC 258 : (1994) 68 FLR 1252 : (1994) 3 JT 199 : (1994) 2 SCALE 417 : (1994) 2 SCC 191 Supp : (1994) 2 SLJ 180 : (1994) 1 UJ 562 : (1994) 2 UPLBEC 751
Supreme Court30 Mar 1994Disposed Of
District Manager, A.P. State Road Transport Corporation, Bhimavaram, Depot, Bhimavaram, A.P. Vs N. Lakshminarayana and Another
Supreme Court Of India · (1994) 7 JT 52 : (1995) 2 LLJ 725 : (1994) 2 SCALE 426 : (1994) 3 SCC 379 : (1994) 2 SLJ 186 : (1994) 2 UJ 95
Andhra Pradesh State Road Transport Corporation Employees (Classification, Control and Appeal) Regulations, 1967 — Regulation 18, 20
Supreme Court29 Mar 1994Allowed
Jagdish Prasad Gupta Vs State of Rajasthan and Others
Supreme Court Of India · (1995) 3 SCC 386 Supp
Supreme Court29 Mar 1994Disposed Of
Union of India (UOI) Vs Lala Jagannath Prasad
Supreme Court Of India · (1995) 1 SCC 306 Supp
Supreme Court29 Mar 1994Dismissed
Hindustan Feed Manufacturers Vs State of Punjab and Others
Supreme Court Of India · AIR 1995 SC 84 : (1994) 2 JT 295 : (1994) 3 SCR 136
Supreme Court29 Mar 1994Dismissed
Vijayabai and Others Vs State of Maharashtra
Supreme Court Of India · (1995) 2 SCC 717 Supp
Dowry Prohibition Act, 1961 — Section 4