Supreme Court06 Jan 1994Dismissed
Toofani Vs Addl. Director of Consolidation, Deoria and Others
Supreme Court Of India · (1995) 3 SCC 242 Supp
Uttar Pradesh Tenancy Act, 1939 — Section 36
COURT ARCHIVE
Supreme Court Of India judgments
59,837 judgments · page 2,106 of 2,992
Supreme Court06 Jan 1994Disposed Of
Attorney General of India Vs Mohd. Saleem Zargar etc. etc.
Supreme Court Of India · AIR 1994 SC 952 : (1994) CriLJ 1198
Terrorist and Disruptive Activities (Prevention) Act, 1987 — Section 11(2)
Supreme Court06 Jan 1994Allowed
Workmen of Kettlewell Bullen and Co. Ltd. Vs Kettlewell Bullen and Co. Ltd.
Supreme Court Of India · AIR 1994 SC 1550 : (1995) 1 BLJR 119 : (1994) 2 CALLT 19 : (1994) 68 FLR 302 : (1994) 1 JT 18 : (1995) 1 LLJ 1201 : (1994) 1 SCALE 30 : (1994) 2 SCC 357(1) : (1994) 2 SCC 357 : (1994) 1 SCR 22 : (1994) 3 SLJ 194 : (1994) 2 UJ 184 : (1994) 1 UPLBEC 259
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10Payment of Bonus Act, 1965 — Section 17, 34(3)
Supreme Court05 Jan 1994Disposed Of
State of W.B. Vs Salap Service Station and Others
Supreme Court Of India · (1995) 3 SCC 247 Supp
Supreme Court05 Jan 1994Dismissed
P.M. Gani Vs K. Ramachandran
Supreme Court Of India · (1994) 2 SCC 523 Supp
Supreme Court05 Jan 1994Disposed Of
Major Homi Rustomji Daruwala Vs Pesi Sorabji Doodha and Another
Supreme Court Of India · (1994) 2 SCC 464 Supp
Bombay Rents, Hotel and Lodging House Rates Control (Amendment) Act, 1985 — Section 13AA
Supreme Court05 Jan 1994Allowed
Kapur Singh Mistri Vs Financial Commissioner and Revenue Secretary to Govt. of Punjab and Others
Supreme Court Of India · (1995) 2 SCC 586 Supp
Supreme Court05 Jan 1994Dismissed
Chela Ram (Deceased) through Lrs. Vs Ramcharanlal
Supreme Court Of India · (1995) 2 SCC 745 Supp
Supreme Court05 Jan 1994Dismissed
A.K. Veeraraghava Lyengar Vs N.V. Prasad
Supreme Court Of India · AIR 1994 SC 2357
Supreme Court05 Jan 1994Dismissed
Bhura and Others Vs Kashiram
Supreme Court Of India · AIR 1994 SC 1202 : (1994) JLJ 289 : (1994) 1 JT 11 : (1994) 2 LW 21 : (1994) 2 LW 1 : (1994) 1 SCALE 17 : (1994) 2 SCC 111 : (1994) 1 SCR 16 : (1994) 1 UJ 503
Hindu Succession Act, 1956 — Section 14
Supreme Court05 Jan 1994Allowed
Commissioner of Income Tax Vs Dharampal Ram Kumar
Supreme Court Of India · (1994) 207 ITR 543
Income Tax Act, 1961 — Section 256(2), 64
Supreme Court04 Jan 1994Dismissed
Gangadhar Kar Vs Durgacharan Panda and Others Kali Charan Das Vs State of Orissa and Others
Supreme Court Of India · (1994) 2 SCC 704 Supp
Supreme Court04 Jan 1994Disposed Of
Makar Dhwaaj Pal and Others Vs Neera Yadav (Smt) and Another
Supreme Court Of India · (1994) 68 FLR 312 : (1994) 1 JT 29 : (1994) 2 LLJ 1141 : (1994) 1 SCALE 27 : (1994) 2 SCC 741 : (1994) 1 SCR 9 : (1994) 2 UJ 33 : (1994) 1 UPLBEC 378
Uttar Pradesh Forest Service Rules, 1952 — Rule 5, 6
Supreme Court04 Jan 1994Allowed
R.R. Bhanot Vs Union of India and others
Supreme Court Of India · AIR 1994 SC 1531 : (1994) 68 FLR 298 : (1994) 1 JT 1 : (1995) 1 LLJ 1167 : (1994) 1 SCALE 14 : (1994) 2 SCC 406 : (1994) 1 SCR 1 : (1994) 1 UJ 334 : (1994) 1 UPLBEC 370
Constitution of India, 1950 — Article 226Punjab Reorganisation Act, 1966 — Section 82(2)
Supreme Court03 Jan 1994Disposed Of
Mahanadi Coalfields Ltd. Vs Orient Paper and Industries Ltd. and Others
Supreme Court Of India · (1995) 2 SCC 708 Supp
Supreme Court03 Jan 1994Disposed Of
Deputy Commissioner of Police and Others Vs Akhlaq Ahmad
Supreme Court Of India · (1995) 2 LLJ 669
Supreme Court03 Jan 1994Allowed
State of Orissa and Others Vs Brahamarbar Senapathi
Supreme Court Of India · (1994) 2 LLJ 735 : (1994) 2 SCC 491
General Financial Rules, 2005 — Rule 65
Supreme Court23 Dec 1993Dismissed
Raghbir Singh Vs Surjit Singh
Supreme Court Of India · (1993) 12 SC CK 0014
Penal Code, 1860 (IPC) — Section 149, 326Representation of the People Act, 1951 — Section 116A, 8
Supreme Court18 Dec 1993Allowed
Shiv Lal Vs Sat Parkash and Another
Supreme Court Of India · AIR 1993 SC 275 : AIR 1991 SC 275 : (1994) 1 ARBLR 5 : (1993) 2 SCC 345 Supp
Supreme Court17 Dec 1993Dismissed
Commissioner of Wealth Tax, Bombay Vs Amateur Riders Club, Bombay
Supreme Court Of India · (1994) 2 SCC 603 Supp