Supreme Court Of India Judgments

Supreme Court02 Mar 1994Dismissed

Chase Bright Steel Limited Vs Shantaram Shankar Sawant and another

Supreme Court Of India · AIR 1994 SC 2114 : (1994) 2 JT 192 : (1994) 1 SCALE 832 : (1994) 4 SCC 89 : (1994) 2 SCR 287 : (1994) 1 UJ 544

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 11(3), 12(3)

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Supreme Court02 Mar 1994Allowed

Arjun Marik and Others Vs State of Bihar

Supreme Court Of India · (1994) ACR 198 : (1994) 1 BLJR 688 : (1994) 1 Crimes 777 : (1994) 2 JT 627 : (1994) 1 SCALE 821 : (1994) 2 SCC 372 Supp : (1994) 2 SCR 265 : (1994) 1 UJ 610

Criminal Procedure Code, 1973 (CrPC) — Section 157, 159Penal Code, 1860 (IPC) — Section 302

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Supreme Court02 Mar 1994Dismissed

Amar Nath Sugan Chand and Others Vs Lal Chand Bansal Lal Chand (Dead) by Lrs. Vs Maya Devi (Smt)

Supreme Court Of India · (1994) 2 ALT 28 : (1994) 2 JT 180 : (1994) 1 SCALE 845 : (1994) 2 SCC 369 Supp : (1994) 2 UJ 22

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Supreme Court02 Mar 1994Dismissed

Shantibai (Smt) and Others Vs Dinkar Balkrishna Vaidya and Others

Supreme Court Of India · (1994) 96 BOMLR 187 : (1997) CriLJ 1713 : (1994) 2 JT 187 : (1994) 1 SCALE 836 : (1994) 4 SCC 85 : (1994) 2 SCR 296 : (1994) 1 UJ 656

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 14, 15

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Supreme Court02 Mar 1994Disposed Of

SAIL Contract Workers'' Union Vs SAIL and Others

Supreme Court Of India · (1994) 3 JT 455 : (1993) 1 KarLJ 439 : (1994) 2 LLJ 1125 : (1994) 2 UPLBEC 1290

Industrial Disputes Act, 1947 — Section 10(1)

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Supreme Court01 Mar 1994Disposed Of

Buta Singh (Dead) by Lrs. Vs Union of India (UOI)

Supreme Court Of India · (1995) 3 SCALE 591 : (1994) 5 SCC 560

Civil Procedure Code, 1908 (CPC) — Section 96Land Acquisition Act, 1894 — Section 54

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Supreme Court01 Mar 1994Dismissed

Ramsinh Bavaji Jadeja Vs State of Gujarat

Supreme Court Of India · (1994) ACR 595 : (1994) CriLJ 3067 : (1994) 1 Crimes 729 : (1995) 1 GLR 322 : (1994) 2 JT 135 : (1994) 107 PLR 671 : (1994) 1 SCALE 785 : (1994) 2 SCC 685 : (1994) 2 SCR 239 : (1994) 2 UJ 48

Criminal Procedure Code, 1973 (CrPC) — Section 154, 162, 2

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Supreme Court01 Mar 1994Dismissed

State of Punjab Vs Balbir Singh

Supreme Court Of India · (1994) ACR 169 : AIR 1994 SC 1872 : (1995) 1 BLJR 6 : (1994) CriLJ 3702 : (1994) 1 Crimes 753 : (1994) 70 ELT 481 : (1994) 2 JT 108 : (1994) 1 LW(Cri) 292 : (1994) 1 OLR 327 : (1994) 1 SCALE 793 : (1994) 3 SCC 299 : (1994) 2 SCR 208

Constitution Of India, 1950 — Article 22(1)Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 1, 2, 3, 15(1), 15(2), 41(2), 41, 42, 42(1), 42(2), 43, 44, 49, 50, 50(1), 51, 52, 57Code Of Criminal Procedure, 1973 — Section 4, 100, 100(4), 102, 103, 105(2), 165, 165(1), 165(4)

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Supreme Court01 Mar 1994Dismissed

C.W.S. (India) Limited Vs Commissioner of Income Tax

Supreme Court Of India · (1994) 118 CTR 118 : (1994) 208 ITR 649 : (1994) 3 JT 116 : (1994) 1 SCALE 840 : (1994) 2 SCC 296 Supp : (1994) 2 SCR 247 : (1994) 73 TAXMAN 174

Income Tax Act, 1961 — Section 10, 17, 30, 31, 32

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Supreme Court01 Mar 1994Allowed

S.P. Vaithianathan Vs K. Shanmuganathan

Supreme Court Of India · AIR 1994 SC 1771 : (1994) CriLJ 2265 : (1994) 1 Crimes 725 : (1994) 2 JT 689 : (1994) 1 SCALE 855 : (1994) 4 SCC 569 : (1994) 2 SCR 257 : (1994) 1 UJ 671

Indian Penal Code, 1860 — Section 307, 341, 342, 323, 363, 364, 506Code Of Criminal Procedure, 1973 — Section 468, 482Tamil Nadu District Police Act, 1859 — Section 53

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Supreme Court28 Feb 1994Allowed

Life Insurance Corporation of India Vs Mrs. Asha Ramachandra Ambekar and another

Supreme Court Of India · AIR 1994 SC 2148 : (1994) 68 FLR 791 : (1994) 2 JT 183 : (1994) 2 LLJ 173 : (1994) 2 LW 10 : (1994) 1 SCALE 748 : (1994) 2 SCC 718 : (1994) 2 SCR 163 : (1994) 1 UJ 592 : (1994) WritLR 492

Life Insurance Corporation (Staff) Regulations, 1960 — Regulation 4Life Insurance Corporation Act, 1956 — Section 42, 49

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Supreme Court28 Feb 1994Disposed Of

State of Uttar Pradesh Vs Uttar Pradesh University Colleges Pensioners'' Association

Supreme Court Of India · AIR 1994 SC 2311 : (1994) 2 JT 569 : (1995) 2 LLJ 72 : (1994) 1 SCALE 744 : (1994) 2 SCC 729 : (1994) 2 SCR 171 : (1994) 2 SLJ 52 : (1994) 1 UJ 596 : (1994) 2 UPLBEC 1067

Central Civil Services (Pension) Rules, 1972 — Rule 3Constitution of India, 1950 — Article 14, 311, 366(17), 53

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Supreme Court27 Feb 1994Allowed

Kranti Swaroop Machine Tools Pvt. Ltd. and Another Vs Smt. Kanta Bai Asawa and Others

Supreme Court Of India · AIR 1994 SC 1216 : (1994) 1 JT 277 : (1994) 2 LW 18 : (1994) 107 PLR 333 : (1994) 1 SCALE 242 : (1994) 2 SCC 289 : (1994) 1 SCR 377 : (1994) 2 UJ 231

Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 7(2)

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Supreme Court25 Feb 1994Allowed

Union of India (UOI) and Others Vs Ganesh Dass Singh

Supreme Court Of India · (1995) 3 SCC 223 Supp

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Supreme Court25 Feb 1994dismissed

Ram Chandra Tripathi Vs U.P. Public Services Tribunal IV and Others

Supreme Court Of India · (1994) 68 FLR 931 : (1994) 2 JT 84 : (1994) 1 SCALE 738 : (1994) 5 SCC 180 : (1994) 2 SCR 137 : (1994) 2 SLJ 137

Constitution of India, 1950 — Article 14, 16

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Supreme Court25 Feb 1994Allowed

Krishan Lal Vs State of Jammu & Kashmir

Supreme Court Of India · (1994) 68 FLR 1175 : (1994) 2 JT 619 : (1995) 2 LLJ 718 : (1994) 1 SCALE 848 : (1994) 4 SCC 422 : (1994) 2 SCR 149 : (1994) 2 SLJ 64 : (1994) 1 UJ 573

Civil Procedure Code, 1908 (CPC) — Section 11, 9Constitution of India, 1950 — Article 14Jammu and Kashmir Government Servants Prevention of Corruption (Commission) Act, 1962 — Section 17(5), 20

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Supreme Court25 Feb 1994Disposed Of