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Supreme Court Of India judgments

59,837 judgments · page 2,102 of 2,992

Supreme Court24 Jan 1994Allowed

Maharashtra State Cooperative Cotton Growers'' Marketing Federation Ltd. and Another Vs Employees'' Union and Another State of Maharashtra Vs Maharashtra State Cooperative Cotton Growers'' Marketing Federation Empl

Supreme Court Of India · (1994) 1 JT 163 : (1995) 1 LLJ 53 : (1994) 1 SCALE 225 : (1994) 3 SCC 385 Supp : (1994) 1 SCR 289

Industrial Employment (Standing Orders) Act, 1946 — Section 15(1), 15(2), 3(2)Industrial Employment (Standing Orders) Central Rules, 1946 — Rule 2AMaharashtra Raw Cotton (Procurement, Processing and Marketing) Act, 1971 &
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Supreme Court21 Jan 1994Allowed

Quamarul Islam Vs S.K. Kanta and others

Supreme Court Of India · AIR 1994 SC 1733 : (1994) 1 JT 452 : (1994) 1 SCALE 129 : (1994) 3 SCC 5 Supp : (1994) 1 SCR 210

Civil Procedure Code Amendment Act, 1973 — Order 13 Rule 2Evidence Act, 1872 — Section 78(2)Representation of the People Act, 1951 — Section 100, 116A, 123, 124(7), 81
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Supreme Court21 Jan 1994Disposed Of

Smt. Charanjit Kaur Vs Union of India and others

Supreme Court Of India · (1994) 1 ACC 485 : (1994) ACJ 499 : AIR 1994 SC 1491 : (1994) 68 FLR 498 : (1994) 1 JT 131 : (1994) 1 LLJ 987 : (1994) 107 PLR 663 : (1994) 1 SCALE 124 : (1994) 2 SCC 1 : (1994) 1 SCR 200 : (1994) 1 SLJ 250 : (1994) 1 UJ 506 : (1994) 2 UPLBEC 907

Constitution of India, 1950 — Article 32
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Supreme Court21 Jan 1994Allowed

State of U.P. Vs Jamshed and Another

Supreme Court Of India · (1994) ACR 385 : (1994) CriLJ 635 : (1994) 1 Crimes 571 : (1994) 1 JT 122 : (1994) 1 PLJR 52 : (1994) 1 SCALE 114 : (1994) 1 SCC 610 Supp : (1994) 1 UJ 273

Penal Code, 1860 (IPC) — Section 302, 324, 34
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