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Supreme Court Of India judgments

59,837 judgments · page 2,094 of 2,992

Supreme Court24 Feb 1994dismissed

Srinivasa Rao and others Vs State of Karnataka and others

Supreme Court Of India · AIR 1995 SC 722 : (1996) 9 SCC 616

Constitution of India, 1950 — Article 226Karnataka General Services (Revenue Subordinate Branch) Village Accountants (Cadre and Recruitment) (Amendment) Rules, 1970 — Rule 1Karnataka General Services (Revenue Subordinate
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Supreme Court23 Feb 1994Disposed Of

Indian Tobacco Co. Ltd., Nagpur Vs Industrial Court, Nagpur and Another

Supreme Court Of India · (1990) 60 FLR 403 : (1995) 1 LLJ 582 : (1994) 2 SCC 484 Supp

Bombay Shops and Establishments Act, 1948 — Section 2(8), 38BIndustrial Employment (Standing Orders) Act, 1946 — Section 1(3)Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 &mda
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Supreme Court23 Feb 1994Dismissed

State of Rajasthan and Another Vs Purkha Ram and Another

Supreme Court Of India · (1994) 4 JT 219 : (1994) 2 SCALE 341 : (1994) 2 SCC 169 Supp : (1994) 2 SCR 130 : (1994) 2 UJ 218

Rajasthan Colonisation (Allotment and Sale of Government Land in Indira Gandhi Canal Colony Area) Rules, 1975 — Rule 4Rajasthan Colonisation (Rajasthan Central Project Government Land Allotment and Sale) Rules, 1967 — Rule 23, 8(1
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Supreme Court22 Feb 1994Partly Allowed

Raja Ram and Others Vs State of M.P.

Supreme Court Of India · (1994) ACR 566 : (1994) 2 ALT(Cri) 76 : (1994) 1 Crimes 734 : (1994) 2 JT 36 : (1994) 1 SCALE 708 : (1994) 2 SCC 568 : (1994) 2 SCR 114 : (1994) 1 UJ 424

Penal Code, 1860 (IPC) — Section 149, 302, 304
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Supreme Court22 Feb 1994dismissed

Laxman NaYAk Vs State of Orissa

Supreme Court Of India · AIR 1995 SC 1387 : (1995) CriLJ 2692 : (1994) 1 Crimes 806 : (1994) 2 JT 39 : (1994) 1 SCALE 692 : (1994) 3 SCC 381 : (1994) 2 SCR 94 : (1994) 1 UJ 645

Criminal Procedure Code, 1973 (CrPC) — Section 253, 313, 354Penal Code, 1860 (IPC) — Section 302, 376
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Supreme Court22 Feb 1994Partly Allowed

Jharmal and Others Vs State of Haryana

Supreme Court Of India · (1994) ACR 561 : (1995) CriLJ 3212 : (1994) 1 Crimes 776 : (1994) 2 JT 102 : (1994) 1 SCALE 706 : (1994) 2 SCC 551 : (1994) 1 UJ 303

Penal Code, 1860 (IPC) — Section 149, 302, 304
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Supreme Court21 Feb 1994allowed

State of Orissa Vs Bimal Kumar Mohanty

Supreme Court Of India · AIR 1994 SC 2296 : (1994) 68 FLR 970 : (1994) 2 JT 51 : (1995) 1 LLJ 568 : (1994) 1 SCALE 685 : (1994) 4 SCC 126 : (1994) 2 SCR 51 : (1994) 2 SLJ 72 : (1994) 1 UJ 665

All India Services (Discipline and Appeal) Rules, 1955 — Rule 5(2)Constitution of India, 1950 — Article 136Orissa Civil Services (Classification, Control and Appeal) Rules, 1962 — Rule 12
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