Supreme Court27 Jan 1994Dismissed
Bhilwara Spinners Ltd. Vs Collector of Central Excise
Supreme Court Of India · (1996) 82 ELT 442 : (1995) 4 SCC 644 Supp
Central Excises and Salt Act, 1944 — Section 35L
COURT ARCHIVE
Supreme Court Of India judgments
59,837 judgments · page 2,101 of 2,992
Supreme Court27 Jan 1994Allowed
Satyabrata Biswas and others Vs Kalyan Kumar Kisku and others
Supreme Court Of India · AIR 1994 SC 1837 : (1994) 2 CALLT 1 : (1994) 1 JT 325 : (1994) 1 SCALE 286 : (1994) 2 SCC 266 : (1994) 1 SCR 413 : (1994) 2 UJ 1
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 8, 151Constitution of India, 1950 — Article 136, 215Contempt of Courts Act, 1971 — Section 10, 14, 2
Supreme Court27 Jan 1994Dismissed
Krantiswaroop Machine Tools Pvt. Ltd. and Another Vs Smt. Kanta Bai Asawa and Others
Supreme Court Of India · (1994) 4 JT 31 : (1994) 2 SCALE 1030 : (1994) 2 SCC 245 Supp : (1994) 1 SCR 126 Supp : (1995) 1 SLJ 89
Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 7(2)Bihar Buildings (Lease, Rent and Eviction) Control Act, 1947 — Section 3
Supreme Court25 Jan 1994Dismissed
Karnataka Pawn Brokers'' Association and Others Vs State of Karnataka and Others
Supreme Court Of India · (1995) 3 SCC 259 Supp
Karnataka Money Lenders Act, 1961 — Section 7A, 7BKarnataka Pawnbrokers Act, 1961 — Section 4A, 4B
Supreme Court25 Jan 1994Allowed
Islam and Others Vs Gopal Dubey and Others
Supreme Court Of India · (1994) 4 SCC 663
United Provinces (Temporary Control of Rent and Eviction) Act, 1947 — Section 3
Supreme Court25 Jan 1994Dismissed
National Spiritual Assembly of Bahais of India and Others Vs Maharashtra State Khadi and Village Industries Board and Another
Supreme Court Of India · (1995) 3 SCC 73 Supp
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1)(g)
Supreme Court25 Jan 1994allowed
Sri Ranga Match Industries and Others Vs Union of India (UOI) and Others
Supreme Court Of India · (1994) 1 JT 621 : (1994) 1 SCALE 427 : (1994) 2 SCC 726 Supp
Finance Act, 1982 — Section 52
Supreme Court25 Jan 1994Disposed Of
Udai Bhan Rai Vs State of U.P. and Others
Supreme Court Of India · AIR 1994 SC 1603 : (1994) 68 FLR 450 : (1994) 1 JT 157 : (1994) 1 SCALE 184 : (1994) 3 SCC 401 Supp : (1994) 2 SLJ 1 : (1994) 1 UJ 471 : (1994) 1 UPLBEC 210
Uttar Pradesh Intermediate Education Act, 1921 — Section 16E
Supreme Court25 Jan 1994dismissed
State of Maharashtra Vs Gurappa Hirojirao and Others Gurappa Hirojirao and Others Vs State of Maharashtra
Supreme Court Of India · (1994) 2 BLJR 753 : (1994) 1 JT 346 : (1994) 1 SCALE 213 : (1994) 2 SCC 331 : (1994) 1 SCR 336
Supreme Court25 Jan 1994Allowed
Bar Council of India and another Vs Aparna Basu Mallick and others Rattan Singh, I.A.S. Vs Bar Council of India and others
Supreme Court Of India · AIR 1994 SC 1334 : (1994) 1 JT 141 : (1994) 1 SCALE 194 : (1994) 2 SCC 102 : (1994) 1 UJ 257
Advocates Act, 1961 — Section 24, 49, 7Bar Council of India Rules, 1975 — Rule 1(1), 2Bar Councils Act, 1926 — Section 17, 4, 6
Supreme Court25 Jan 1994Dismissed
Union of India and others Vs M/s. Leukoplast Private Limited and others
Supreme Court Of India · AIR 1994 SC 1601 : (1994) 52 ECR 391 : (1994) 70 ELT 9 : (1994) 1 JT 208 : (1994) 1 SCALE 216 : (1994) 2 SCC 124 : (1994) 1 SCR 343
Constitution of India, 1950 — Article 136
Supreme Court25 Jan 1994Allowed
Bhola Nath Varshney, (since dead) through his LRs. Vs Mulk Raj Madan
Supreme Court Of India · AIR 1994 SC 1664 : (1994) 1 JT 181 : (1994) 1 SCALE 189 : (1994) 2 SCC 127 : (1994) 1 SCR 327 : (1994) 1 UJ 497
Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 12, 2(2), 20(2), 21, 25
Supreme Court25 Jan 1994Dismissed
Jawajee Nagnatham Vs Revenue Divisional Officer, Adilabad, A.P. and Others
Supreme Court Of India · (1994) 1 BLJR 744 : (1994) 2 JT 604 : (1994) 2 LW 14 : (1994) 2 SCALE 298 : (1994) 4 SCC 595 : (1994) 1 SCR 368 : (1994) 2 UJ 17
Andhra Pradesh Land Acquisition (Amendment) Act, 1953 — Section 2Land Acquisition Act, 1894 — Section 18, 23, 28, 4(1)Stamp Act, 1899 — Section 47A
Supreme Court25 Jan 1994Allowed
Ram Janam Singh Vs State of Uttar Pradesh and another
Supreme Court Of India · AIR 1994 SC 1722 : (1994) 68 FLR 744 : (1994) 1 JT 187 : (1994) 1 LLJ 901 : (1994) 1 SCALE 200 : (1994) 2 SCC 622 : (1994) 1 SCR 316 : (1994) 2 SLJ 5 : (1994) 1 UJ 701 : (1994) 1 UPLBEC 216
Constitution Of India, 1950 — Article 14, 16, 309Uttar Pradesh Non-Technical (Class-II) Services (Reservation Of Vacancies For The Demobilised Officers) Rules, 1973 — Rule 3, 3(1), 6Uttar Pradesh Non-technical (Class II) Services (Appointment Of Demobilised Officers) Rules, 1980 — Rule 3(b), 4, 5
Supreme Court25 Jan 1994Allowed
State of U.P. and others Vs U.P. State Law Officers Association and others
Supreme Court Of India · AIR 1994 SC 1654 : (1994) 68 FLR 894 : (1994) 1 JT 225 : (1994) 2 LW 187 : (1994) 1 SCALE 254 : (1994) 2 SCC 204 : (1994) 1 SCR 348 : (1994) 1 SLJ 230 : (1994) 1 UJ 412 : (1994) 1 UPLBEC 595
Bar Council of India Rules, 1975 — Rule 49Constitution of India, 1950 — Article 14
Supreme Court25 Jan 1994Dismissed
T.V. Usman Vs Food Inspector, Tellicherry Municipality, Tellicherry
Supreme Court Of India · (1994) ACR 391 : AIR 1994 SC 1818 : (1994) 1 BLJR 728 : (1994) 1 JT 260 : (1994) 1 KLT 422 : (1994) 1 OLR 377 : (1994) 1 SCALE 179 : (1994) 1 SCC 754 : (1994) 1 UJ 365
Prevention of Food Adulteration Act, 1954 — Section 13
Supreme Court24 Jan 1994Allowed
Sheo Raj Singh Vs Deputy Director of Education Meerut Region, Meerut and Others
Supreme Court Of India · (1995) 4 SCC 54 Supp
Supreme Court24 Jan 1994Disposed Of
Indrol Lubricants and Specialists and Another Vs Union of India (UOI) and Others
Supreme Court Of India · (1995) 4 SCC 70 Supp
Supreme Court24 Jan 1994Dismissed
Svenska Handelsbanken and Others Vs Indian Charge Chrome Ltd. and Others
Supreme Court Of India · (1994) 1 JT 240
Arbitration Act, 1940 — Section 34Foreign Awards (Recognition and Enforcement) Act, 1961 — Section 3, 9
Supreme Court24 Jan 1994Disposed Of
U.P. Awas Evam Vikas Parishad and Others Vs Rajendra Bahadur Srivastava and Another
Supreme Court Of India · (1994) 7 JT 304 : (1996) 2 LLJ 679 : (1995) 4 SCC 76 Supp
Constitution of India, 1950 — Article 226