Supreme Court16 Feb 1994Dismissed
Market Committee Ladwa Vs Ramesh Chand Gupta
Supreme Court Of India · (1995) 1 SCC 418 Supp
COURT ARCHIVE
Supreme Court Of India judgments
59,837 judgments · page 2,096 of 2,992
Supreme Court16 Feb 1994Dismissed
Swarn Singh Vs Madan Singh
Supreme Court Of India · (1995) 1 SCC 318 Supp
Transfer of Property Act, 1882 — Section 105, 52
Supreme Court16 Feb 1994allowed
Dhan Singh Vs Nagina and Another
Supreme Court Of India · (1994) 1 JT 654 : (1994) RD 200 : (1994) 1 SCALE 608 : (1994) 2 SCC 493 : (1991) 3 SCR 159 : (1994) 1 UJ 345
Evidence Act, 1872 — Section 108Limitation Act, 1963 — Article 61Punjab Custom (Limitation) Act, 1920 — Article 2
Supreme Court16 Feb 1994dismissed
Bharat Hari Singhania and others Vs Commissioner of Wealth Tax (Central) and others
Supreme Court Of India · AIR 1994 SC 1355 : (1994) 118 CTR 125 : (1994) 207 ITR 1 : (1994) 2 JT 6 : (1994) 1 SCALE 644 : (1994) 3 SCC 46 Supp : (1994) 1 SCR 1033 : (1994) 73 TAXMAN 3
Income Tax Act, 1922 — Section 4(3), 66(1)Wealth Tax Act, 1957 — Section 16A, 2, 23, 24, 27(3)
Supreme Court16 Feb 1994Allowed
Tarapore and Co. Vs State of M.P.
Supreme Court Of India · (1994) 2 ALT 53 : (1994) 1 ARBLR 341 : (1994) 68 FLR 816 : (1994) JLJ 412 : (1994) 2 JT 162 : (1994) 1 SCALE 612 : (1994) 3 SCC 521 : (1994) 1 SCR 1012 : (1994) 1 UJ 449
Arbitration Act, 1940 — Section 30Minimum Wages Act, 1948 — Section 5
Supreme Court15 Feb 1994Dismissed
State of Kerala and others Vs Mcdowell and Co. Ltd.
Supreme Court Of India · AIR 1995 SC 1445 : (1994) 2 JT 199 : (1994) 1 KLT 802 : (1994) 2 LW 276 : (1994) 1 SCALE 752 : (1994) 2 SCC 605 Supp : (1994) 1 SCR 981
Stamp Act, 1899 — Section 2
Supreme Court15 Feb 1994allowed
Registrar of Cooperative Societies, Madras and Another Vs F.X. Fernando
Supreme Court Of India · (1994) 68 FLR 769 : (1994) 1 JT 666 : (1994) 1 LLJ 819 : (1994) 1 SCALE 601 : (1994) 2 SCC 746 : (1994) 1 SCR 959 : (1994) 1 SLJ 124 : (1994) 1 UJ 460
Tamil Nadu Civil Services (Classification, Control and Appeal) Rules, 1953 — Rule 12, 17
Supreme Court15 Feb 1994allowed
Sethi Roop Lal Vs Malti Thapar (Mrs) and Others
Supreme Court Of India · (1994) 2 ALT 23 : (1994) 2 JT 66 : (1994) 1 SCALE 605 : (1994) 2 SCC 579 : (1994) 1 SCR 1002 : (1994) 2 UJ 257
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Conduct of Elections Rules, 1961 — Rule 93(1)
Supreme Court15 Feb 1994Allowed
The Food Corporation of India Vs The New India Assurance Co. Ltd. and others
Supreme Court Of India · AIR 1994 SC 1889 : (1995) 84 CompCas 214 : (1994) 1 JT 703 : (1994) 2 LW 196 : (1994) 1 SCALE 591 : (1994) 3 SCC 324 : (1994) 1 SCR 939 : (1994) 2 UJ 197
Contract Act, 1872 — Section 23, 28
Supreme Court15 Feb 1994Partly Allowed
State of Punjab and Another Vs Hans Raj (Dead) by Lrs. Sohan Singh and Others
Supreme Court Of India · (1994) 3 JT 345 : (1994) 108 PLR 200 : (1994) 2 SCALE 372 : (1994) 5 SCC 734 : (1994) 3 SCC 734 : (1994) 1 SCR 1008
Supreme Court15 Feb 1994Dismissed
Shailesh Prabhudas Mehta and Others Vs Calico Dying and Printing Mills Ltd.
Supreme Court Of India · (1994) 80 CompCas 64 : (1994) 2 CompLJ 58 : (1994) 1 JT 671 : (1994) 2 LW 181 : (1994) 1 SCALE 624 : (1994) 3 SCC 339 : (1994) 1 SCR 968 : (1994) 1 UJ 427
Companies Act, 1956 — Section 111(1), 111(2), 111(4)
Supreme Court15 Feb 1994Dismissed
Laljit Singh Vs State of Punjab
Supreme Court Of India · (1994) 18 ACR 526
Arms Act, 1959 — Section 27, 29, 30Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 307, 34
Supreme Court14 Feb 1994Disposed Of
Manbodhsa and Others Vs Government of Orissa and Others
Supreme Court Of India · (1995) 4 SCC 53 Supp
Supreme Court14 Feb 1994Disposed Of
Dental Council of India Vs Harpreet Kaur Bal and Others
Supreme Court Of India · (1995) 1 SCC 309 Supp
Supreme Court14 Feb 1994Disposed Of
Chand Kaur and Others Vs Union of India (UOI)
Supreme Court Of India · (1994) 4 SCC 687
Supreme Court14 Feb 1994Disposed Of
Union Carbide Corporation Ltd. Vs Union of India (UOI)
Supreme Court Of India · (1994) 1 SCALE 811 : (1995) 4 SCC 59 Supp
Supreme Court14 Feb 1994Dismissed
Abdul Ise Suleman Vs State of Gujarat
Supreme Court Of India · AIR 1994 SC 1910 : (1994) 1 ALT(Cri) 659 : (1995) CriLJ 464 : (1994) 1 JT 602 : (1994) 1 SCALE 559 : (1994) 2 SCC 9 Supp
Penal Code, 1860 (IPC) — Section 147, 148, 149, 300, 301
Supreme Court14 Feb 1994Allowed
Dr A. Franklin Joseph Vs State of T.N. and Others
Supreme Court Of India · (1994) 2 JT 103 : (1994) 2 LW 178 : (1994) 1 SCALE 544 : (1994) 2 SCC 387 : (1994) 1 SCR 924 : (1994) 1 UJ 316 : (1994) 1 UPLBEC 526
Supreme Court14 Feb 1994Partly Allowed
State Bank of Patiala and Another Vs Harbans Singh
Supreme Court Of India · (1994) 2 BC 262 : (1994) 81 CompCas 486 : (1994) 3 JT 2 : (1994) 107 PLR 758 : (1994) 2 SCALE 582 : (1994) 3 SCC 495 : (1994) 1 SCR 933
Supreme Court11 Feb 1994Dismissed
Ram Murti Singh Vs District Inspector of Schools, Deoria and Others
Supreme Court Of India · (1995) 3 SCC 172 Supp