Supreme Court19 Jan 1994Allowed

State of Haryana Vs Hari Ram Yadav and others

Supreme Court Of India · AIR 1994 SC 1262 : (1994) 68 FLR 493 : (1994) 1 JT 126 : (1994) 1 LLJ 791 : (1994) 1 SCALE 110 : (1994) 2 SCC 617 : (1994) 1 SCR 168 : (1995) 1 SLJ 78 : (1994) 1 UJ 581 : (1994) 2 UPLBEC 891

All India Services (Discipline and Appeal) Rules, 1969 — Rule 10, 3(1), 8
Supreme Court19 Jan 1994Dismissed

Sampuran Singh Vs The State of Haryana and others

Supreme Court Of India · AIR 1994 SC 2126 : (1994) 3 JT 361 : (1994) 107 PLR 420 : (1994) 1 SCALE 859 : (1994) 2 SCC 206 Supp : (1994) 1 SCR 176 : (1994) 1 UJ 687

Haryana Ceiling on Land Holdings Act, 1972 — Section 12(3), 33(3), 8, 9
Supreme Court18 Jan 1994Dismissed

Krishna Mohan Singh Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 1995 SC 140 : (1994) 117 CTR 43 : (1994) 206 ITR 688 : (1994) 1 JT 339 : (1994) 1 SCALE 348 : (1994) 2 SCC 534 : (1994) 1 SCR 537 : (1994) 72 TAXMAN 435

Mines and Minerals (Development and Regulation) Act, 1957 — Section 8(1)Transfer of Property Act, 1882 — Section 53A
Supreme Court18 Jan 1994Allowed

Union of India and others Vs B.R. Bajaj and others

Supreme Court Of India · (1994) ACR 364 : AIR 1994 SC 1256 : (1994) CriLJ 2086 : (1994) 1 JT 103 : (1994) 1 SCALE 89 : (1994) 2 SCC 277 : (1994) 1 SCR 138 : (1994) 2 UJ 90

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 155(2), 156(1), 482Penal Code, 1860 (IPC) — Section 120B, 418, 468