Supreme Court29 Mar 1994Allowed
State of Karnataka Vs C. Venkatagiriah and Brothers
Supreme Court Of India · (1995) 2 SCC 734 Supp
COURT ARCHIVE
Supreme Court Of India judgments
59,837 judgments · page 2,090 of 2,992
Supreme Court29 Mar 1994Dismissed
Hindustan Development Corpn. Ltd. and Others Vs State of Rajasthan and Others
Supreme Court Of India · (1994) 2 SCC 588 Supp
Supreme Court29 Mar 1994Allowed
S.H. Shool Vs State of Maharashtra
Supreme Court Of India · (1994) 2 SCC 576 Supp
Supreme Court29 Mar 1994allowed
Orissa State Warehousing Corporation Ltd. Vs Orissa State Warehousing Corporation Employees'' Union and Another
Supreme Court Of India · (1995) 1 LLJ 429 : (1994) 2 SCC 488 Supp
Industrial Disputes Act, 1947 — Section 33(1), 9AOrissa State Warehousing Corporation (Staff) Regulations, 1985 — Regulation 3(3)Warehousing Corporations Act, 1962 — Section 42
Supreme Court29 Mar 1994dismissed
V.S. Dempo and Co. Pvt. Ltd. Vs Board of Trustees and Another Chowgule and Co. Pvt. Ltd. and Another Vs Board of Trustees of the Port of Mormugao and Another
Supreme Court Of India · (1994) 3 JT 109 : (1994) 2 SCALE 406 : (1994) 2 SCC 349 Supp
Constitution of India, 1950 — Article 14Major Port Trusts Act, 1963 — Section 48, 58
Supreme Court29 Mar 1994allowed
Kazi Lhendup Dorji Vs Central Bureau of Investigation and Others
Supreme Court Of India · (1994) 3 JT 140 : (1992) 1 LLJ 922 : (1993) 3 SCALE 347 : (1994) 2 SCC 116 Supp : (1994) 3 SCR 201 : (1990) 3 SCR 1 Supp : (1994) 2 UJ 302
Constitution of India, 1950 — Article 32Criminal Procedure Code, 1973 (CrPC) — Section 173Delhi Police Special Establishment Act, 1946 — Section 3(58), 5, 6
Supreme Court29 Mar 1994Disposed Of
Ram Narain Prasad and Another Vs Atul Chander Mitra and Others
Supreme Court Of India · (1994) 3 JT 148 : (1995) 109 PLR 363 : (1994) 2 SCALE 470 : (1994) 4 SCC 349 : (1994) 3 SCR 196
Court Fees Act, 1870 — Section 7
Supreme Court29 Mar 1994dismissed
Mafatlal Group Staff Association and others Vs Regional Commissioner, Provident Fund and others
Supreme Court Of India · AIR 1994 SC 2271 : (1994) 68 FLR 1110 : (1994) 3 JT 133 : (1994) 2 LLJ 382 : (1994) 2 SCALE 420 : (1994) 4 SCC 58 : (1994) 3 SCR 184 : (1994) 2 UPLBEC 859
Constitution of India, 1950 — Article 14Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 17, 6A
Supreme Court29 Mar 1994Allowed
P.P. Muralidharan Vs Zonal Manager, Food Corporation of India and others
Supreme Court Of India · AIR 1995 SC 670 : (1994) 68 FLR 1188 : (1994) 3 JT 129 : (1994) 2 LLJ 521 : (1994) 2 SCALE 366 : (1994) 2 SCC 201 Supp : (1994) 2 SLJ 173 : (1994) 1 UJ 556
Supreme Court29 Mar 1994Allowed
State of Gujarat and Others Vs Meghji Pethraj Shah Charitable Trust and Others
Supreme Court Of India · (1994) 2 GLR 1247 : (1994) 3 JT 96 : (1994) 2 SCALE 374 : (1994) 3 SCC 552 : (1994) 3 SCR 163 : (1994) 2 UPLBEC 1327
Civil Procedure Code, 1908 (CPC) — Section 11Constitution of India, 1950 — Article 14
Supreme Court29 Mar 1994Disposed Of
Ishwari Kumar and others Vs State of Himachal Pradesh and others
Supreme Court Of India · AIR 1994 SC 2173 : (1994) 4 JT 141 : (1995) 1 LLJ 1078 : (1994) 2 SCALE 596 : (1994) 2 SCC 217 Supp : (1994) 1 UJ 559
Supreme Court28 Mar 1994Allowed
Syed Abdul Razack Vs Matadin Agarwal
Supreme Court Of India · (1994) 4 SCC 724
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2A(1)
Supreme Court28 Mar 1994Dismissed
Renu Verma and Another Vs Principal, Govt. Medical College and Another
Supreme Court Of India · (1995) 1 SCC 247 Supp
Supreme Court28 Mar 1994allowed
Bharat Coking Coal Ltd. Vs Presiding Officer and Another
Supreme Court Of India · (1994) 1 LLJ 453 : (1995) 2 SCC 598 Supp
Supreme Court18 Mar 1994Dismissed
Association for the Officers of the W.B. Audit and Accounts Service and Others Vs W.B. Audit and Accounts Service Association and Others
Supreme Court Of India · (1995) 4 SCC 44 Supp
Supreme Court18 Mar 1994Disposed Of
Dr Mamta Vithal Shetty and Another Vs State of Maharashtra and Others
Supreme Court Of India · (1995) 4 SCC 42 Supp
Supreme Court18 Mar 1994Disposed Of
Balwant Singh and Another Vs State of Haryana
Supreme Court Of India · (1994) ACR 643 : (1994) 3 JT 295 : (1994) 2 SCALE 318 : (1994) 2 SCC 471 Supp
Penal Code, 1860 (IPC) — Section 302, 34
Supreme Court18 Mar 1994Dismissed
Union of India (UOI) and Others Vs Scientific Workers Association (Regd.) Kanpur and Others
Supreme Court Of India · (1994) 2 ARBLR 96 : (1994) 3 JT 170 : (1994) 2 SCALE 344 : (1994) 2 SCC 159 Supp : (1994) 3 SCR 124 : (1994) 2 SLJ 161 : (1994) 2 STC 159 : (1994) 2 UPLBEC 959
Supreme Court18 Mar 1994allowed
Mohammad Jafar Vs Union of India (UOI)
Supreme Court Of India · (1994) 1 BLJR 735 : (1990) CriLJ 2473 : (1994) 2 JT 597 : (1994) 2 PLJR 4 : (1994) 2 SCALE 267 : (1994) 2 SCC 1 Supp : (1994) 3 SCR 111 : (1994) 2 UJ 236
Constitution of India, 1950 — Article 19(1), 19(4)Unlawful Activities (Prevention) Act, 1967 — Section 3(1), 3(3), 4(4)
Supreme Court18 Mar 1994Partly Allowed
Ajit Singh and Others Vs State of Punjab and Others
Supreme Court Of India · (1994) 2 JT 700 : (1994) 107 PLR 416 : (1994) 2 SCALE 316 : (1994) 4 SCC 67 : (1994) 1 UJ 566
Land Acquisition Act, 1894 — Section 18