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Supreme Court Of India judgments

59,837 judgments · page 2,100 of 2,992

Supreme Court02 Feb 1994Dismissed

Deep Chand and Others Vs Land Acquisition Officer and Others

Supreme Court Of India · AIR 1994 SC 1901 : (1994) JLJ 635 : (1994) 3 JT 319 : (1994) 108 PLR 197 : (1994) 2 SCALE 325 : (1994) 4 SCC 99 : (1994) 1 SCR 530

Civil Procedure Code, 1908 (CPC) — Section 2(2), 26, 30, 4(1), 54Land Acquisition Act, 1894 — Section 49(1)
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Supreme Court01 Feb 1994Allowed

Union of India (UOI) and Another Vs Rahul Rasgotra and Others Union of India (UOI) and Another Vs Desh Raj Singh and Others

Supreme Court Of India · AIR 1995 SC 2237 : (1994) 68 FLR 711 : (1994) 1 JT 441 : (1995) LabIC 1762 : (1994) 1 LLJ 913 : (1994) 1 SCALE 336 : (1994) 2 SCC 600 : (1994) 1 SCR 508 : (1995) 1 SLJ 82 : (1994) 2 UJ 80 : (1994) 1 UPLBEC 616

Police Service (Appointment by Competitive Examination) Regulations, 1955 — Regulation 7Police Service (Cadre) Rules, 1954 — Rule 5(1)Police Service (Probation) Rules, 1954 — Rule 10, 2, 3, 5
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Supreme Court01 Feb 1994Partly Allowed

Vithal Vs State of Maharashtra

Supreme Court Of India · (1994) 1 Crimes 555 : (1994) 1 JT 275 : (1994) 1 SCALE 276 : (1994) 1 SCC 639 Supp

Penal Code, 1860 (IPC) — Section 302, 323, 326
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Supreme Court01 Feb 1994Dismissed

Kuriakose and Another Vs State of Kerala

Supreme Court Of India · (1994) ACR 452 : (1995) CriLJ 2687 : (1994) 1 Crimes 935 : (1996) 22 ITR 67 : (1994) 1 JT 268 : (1996) 2 KLT 735 : (1994) 1 SCALE 270 : (1994) 1 SCC 602 Supp : (1994) 2 UJ 11

Criminal Procedure Code, 1973 (CrPC) — Section 313
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Supreme Court31 Jan 1994Allowed

Directorate of Enforcement Vs Deepak Mahajan and another

Supreme Court Of India · (1994) ACR 423 : AIR 1994 SC 1775 : (1994) 2 ALT(Cri) 173 : (1994) 2 BLJR 912 : (1995) 82 CompCas 103 : (1994) CriLJ 2269 : (1994) 1 Crimes 892 : (1994) 46 ECC 255 : (1994) 70 ELT 12 : (1994) 1 JT 290 : (1994) 1 SCALE 294 : (1994) 3 SCC 440 : (1994) 1 SCR

Constitution Of India, 1950 — Article 20(3), 22(1), 22(2), 22(3)Foreign Exchange Regulation Act, 1973 — Section 8(1), 34, 35, 35(1), 35(2), 35(3), 36, 37, 38, 40, 45(), 45(2), 46, 56(1), 56(2), 56(3), 56(4), 61(ii)Customs Act of 1962 — Section 2(34), 61(1), 62, 104, 104(1), 104(2), 104(3), 104(4), 135, 135(1), 135(2), 135(3), 137, 151
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Supreme Court31 Jan 1994Dismissed

M. Venugopal Vs The Divisional Manager, Life Insurance Corporation of India, Machilipatnam, Andhra Pradesh and another

Supreme Court Of India · AIR 1994 SC 1343 : (1994) 68 FLR 443 : (1994) 1 JT 281 : (1994) 1 LLJ 597 : (1994) 2 LW 23 : (1994) MPLJ 415 : (1994) 1 PLJR 93 : (1994) 1 SCALE 264 : (1994) 2 SCC 323 : (1994) 1 SCR 433 : (1994) 3 SLJ 206 : (1994) 2 UJ 73 : (1994) 1 UPLBEC 413 : (1994) W

Constitution of India, 1950 — Article 14Industrial Disputes Act, 1947 — Section 2, 25Life Insurance Corporation (Staff) Regulations, 1960 — Regulation 14
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Supreme Court27 Jan 1994Dismissed

Mohd. Yusuf Vs State of U. P.

Supreme Court Of India · (1994) ACR 404 : AIR 1994 SC 1542 : (1994) CriLJ 2181 : (1994) 1 Crimes 642 : (1994) 1 JT 195 : (1994) 1 SCALE 239 : (1994) 2 SCC 32 Supp : (1994) 1 UJ 254

Criminal Procedure Code, 1973 (CrPC) — Section 288Penal Code, 1860 (IPC) — Section 300, 302, 99
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