Supreme Court18 Mar 1994Allowed

K.T. Huchegowda Vs Deputy Commissioner and Others

Supreme Court Of India · (1994) 2 JT 694 : (1994) 2 SCALE 349 : (1994) 3 SCC 536 : (1994) 3 SCR 151 : (1994) 2 UJ 325

Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978 — Section 3, 4, 5Limitation Act, 1963 — Article 65
Supreme Court18 Mar 1994Disposed Of

Sudip Mazumdar Vs State of M.P.

Supreme Court Of India · (1994) 2 ALT(Cri) 246 : (1994) 2 Crimes 555 : (1994) JLJ 614 : (1994) 3 JT 21 : (1994) 2 SCALE 328 : (1994) 2 SCC 327 Supp : (1983) 2 SCC 258 : (1994) 1 UJ 549

Supreme Court17 Mar 1994Allowed

Union of India Vs P.N. Menon and others

Supreme Court Of India · AIR 1994 SC 2221 : (1994) 68 FLR 1212 : (1994) 3 JT 26 : (1995) 2 LLJ 307 : (1994) 2 SCALE 276 : (1994) 4 SCC 68 : (1994) 3 SCR 44 : (1994) 2 UJ 25 : (1994) 2 UPLBEC 944

Central Civil Services (Pension) Rules, 1972 — Rule 33Constitution of India, 1950 — Article 12, 14
Supreme Court16 Mar 1994Allowed

State of W.B. and Others Vs Hari Narayan Bhowal and Others

Supreme Court Of India · (1994) 2 BLJR 1069 : (1994) 2 JT 610 : (1995) 2 LLJ 328 : (1994) 2 SCALE 263 : (1994) 4 SCC 78 : (1994) 3 SCR 24 : (1995) 1 SLJ 19 : (1994) 1 UJ 750 : (1994) 2 UPLBEC 1060

Constitution of India, 1950 — Article 14National Volunteer Force Act, 1949 — Section 2
Supreme Court11 Mar 1994Disposed Of

Kartar Singh Vs State of Punjab

Supreme Court Of India · (1994) 2 JT 423 : (1994) 2 LW(Cri) 422 : (1994) 3 SCC 569 : (1994) 2 SCR 375

Anti-Hijacking Act, 1982 — Section 4, 5Bombay Police Act, 1951 — Section 56City of Bombay Police Act, 1902 — Section 27(1)
Supreme Court11 Mar 1994Disposed Of

Asifali alias Montu Badeali Saiyed Vs State of Gujarat

Supreme Court Of India · (1994) ACR 467 : (1994) 1 Crimes 944 : (1994) 2 JT 617 : (1994) 2 SCALE 249 : (1994) 2 SCC 93 Supp : (1994) 1 UJ 605

Constitution of India, 1950 — Article 227Penal Code, 1860 (IPC) — Section 120B, 224, 225Terrorist and Disruptive Activities (Prevention) Act, 1987 — Section 3, 4
Supreme Court11 Mar 1994Disposed Of

S.R. Bommai and others Vs Union of India and others etc. etc.

Supreme Court Of India · AIR 1994 SC 1918 : (1994) 2 JT 215 : (1994) 2 SCALE 37 : (1994) 3 SCC 1 : (1994) 2 SCR 644

Constitution of India, 1950 — Article 4, 40, 48(2), 58(2)(b), 74(1), 74(2), 112(2)(b), 268, 269, 277A, 278, 278A, 352, 353, 354, 355,356, 356(1), 357, 358, 359, 360, Section 4Defence of India Rule, 1971 — Rule 114(2)Government of India Act, 1935 — Section 10(4), 45, 51(4), 93