Supreme Court Of India Judgments

Supreme Court08 Dec 1993Dismissed

English Medium Students Parents Association Vs State of Karnataka and others State of Karnataka and others Vs Channagioraoi Taluk Urdu Schools Betterment Committee and others

Supreme Court Of India · AIR 1994 SC 1702 : (1993) 6 JT 634 : (1993) 4 SCALE 627 : (1994) 1 SCC 550 : (1993) 3 SCR 934 Supp : (1994) 1 UJ 291 : (1994) 2 UPLBEC 1183

Constitution of India, 1950 — Article 14, 25, 26, 27, 28

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Supreme Court08 Dec 1993Allowed

Chuttan and others Vs State of Madhya Pradesh

Supreme Court Of India · AIR 1994 SC 1398 : (1994) 1 ALT(Cri) 370 : (1994) CriLJ 2097 : (1994) JLJ 562 : (1994) 2 MPJR 154 : (1993) 4 SCALE 605 : (1994) 1 SCC 594 Supp

Criminal Procedure Code, 1973 (CrPC) — Section 379Penal Code, 1860 (IPC) — Section 147, 148, 300, 302, 304Supreme Court (Enlargement of Criminal Appellate Jurisdiction) Act, 1970 — Section 2

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Supreme Court08 Dec 1993Dismissed

Saraswati and Others Vs Lachanna (Dead) through Lrs.

Supreme Court Of India · (1993) 6 JT 629 : (1993) 4 SCALE 616 : (1994) 1 SCC 611 : (1993) 3 SCR 927 Supp

Andhra Pradesh (Telangana Area) Tenancy and Agricultural Lands Act, 1950 — Section 103, 99Civil Procedure Code, 1908 (CPC) — Section 9Prevention of Agricultural Land Alienation Act, 1349 — Section 8(2)

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Supreme Court07 Dec 1993Dismissed

Jaenendrakumar Phoolchand Daftari Vs Rajendra Ramsukh Mishra and Others

Supreme Court Of India · (1994) 4 BomCR 628 : (1993) 95 BOMLR 618

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Supreme Court07 Dec 1993Partly Allowed

Registrar, High Court of M.P., Jabalpur Vs Kumari Rajabai Gorkar and Another

Supreme Court Of India · (1996) 3 LLJ 331 : (1995) 3 SCC 202 Supp

Madhya Pradesh Civil Services (Pension) Rules, 1976 — Rule 42(1)

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Supreme Court07 Dec 1993Allowed

Pranlal Manilal Parikh Vs State of Gujarat

Supreme Court Of India · (1995) 2 LLJ 690

Constitution of India, 1950 — Article 235Gujarat Civil Services (Discipline and Appeal) Rules, 1971 — Rule 5(4)

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Supreme Court07 Dec 1993Disposed Of

Punjab and Haryana High Court Bar Association, Chandigarh through its Secretary Vs State of Punjab and others

Supreme Court Of India · AIR 1994 SC 1023 : (1994) CriLJ 1368 : (1993) 6 JT 650 : (1993) 4 SCALE 636 : (1994) 1 SCC 616 : (1993) 3 SCR 915 Supp : (1994) 1 UJ 199

Penal Code, 1860 (IPC) — Section 201, 302, 364

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Supreme Court07 Dec 1993Allowed

J and K. Public Service Commission, etc. Vs Dr. Narinder Mohan and others etc. etc.

Supreme Court Of India · AIR 1994 SC 1808 : (1994) 68 FLR 363 : (1993) 6 JT 593 : (1994) 1 LLJ 780 : (1993) 4 SCALE 597 : (1994) 2 SCC 630 : (1993) 3 SCR 900 Supp : (1994) 1 SLJ 218

Constitution Of India, 1950 — Article 14, 16, 32, 141, 142, 162, 309, 320, 320(1), 320(3)(a), 320(3)(b)Jammu And Kashmir Medical Education (Gazetted) Service Recruitment Rules, 1979 — Rule 3, 4, 5, 5(b), 7, 8, 8(1), 9(3), 10, 11, 13Jammu And Kashmir Civil Services Classification, Control And Appeal, Rules, 1956 — Rule 25

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Supreme Court07 Dec 1993Dismissed

Jaenendrakumar Phoolchand Daftari Vs Rajendra Ramsukh Mishra

Supreme Court Of India · AIR 1994 SC 586 : (1993) 6 JT 605 : (1994) MhLj 100 : (1993) 4 SCALE 608 : (1994) 1 SCC 352 : (1993) 3 SCR 891 Supp : (1994) 1 UJ 168

Bombay Village Panchayat (Sarpanch and Upasarpanch) Election Rules, 1964 — Rule 10(2), 13Bombay Village Panchayats (Meetings) Rules, 1959 — Rule 40

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Supreme Court07 Dec 1993Allowed

Indian Oil Corporation Vs Consumer Protection Council, Kerala and Another

Supreme Court Of India · (1994) 79 CompCas 577 : (1994) 1 CompLJ 338 : (1993) 6 JT 645 : (1994) 1 OLR 210 : (1993) 4 SCALE 620 : (1994) 1 SCC 397 : (1993) 3 SCR 884 Supp : (1994) 1 UJ 115

Consumer Protection Act, 1986 — Section 2Liquified Petroleum Gas (Regulation of Supply and Distribution) Order, 1988 — Section 3(2)

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Supreme Court07 Dec 1993Allowed

City and Industrial Development Corporation of Maharashtra Ltd. Vs Motiram Budharmal and Others

Supreme Court Of India · (1993) 6 JT 612 : (1993) 4 SCALE 612 : (1994) 2 SCC 21 : (1994) 1 UJ 100

Arbitration Act, 1940 — Section 11, 12, 8(1)

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Supreme Court03 Dec 1993Allowed

M.C. Mehta Vs Union of India (UOI) and Others

Supreme Court Of India · (1996) 4 SCALE 422 : (1996) 4 SCALE 10 : (1996) 2 SCALE 67 : (1995) 7 SCALE 1 : (1995) 4 SCALE 789 : (1994) 3 SCC 717 Supp

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Supreme Court03 Dec 1993Allowed

Sangappa Gurulingappa Sajjan Vs State of Karnataka and Others

Supreme Court Of India · (1994) 1 SCALE 20 : (1994) 4 SCC 145

Civil Procedure Code, 1908 (CPC) — Section 11Land Acquisition Act, 1894 — Section 4(1), 6, 6(1)

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Supreme Court03 Dec 1993Allowed

Palghat Jilla Thandan Samudhaya Samrakshna Samithi and Another Vs State of Kerala and Another

Supreme Court Of India · (1993) 6 JT 622 : (1994) 1 KLT 118 : (1993) 4 SCALE 584 : (1994) 1 SCC 359 : (1993) 3 SCR 872 Supp : (1994) 1 UJ 476

Constitution of India, 1950 — Article 341, 366(24)

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Supreme Court03 Dec 1993Allowed

Apex Finance and Leasing Ltd. Vs Commissioner of Income Tax, Delhi and Others

Supreme Court Of India · (1994) 207 ITR 781 : (1995) 2 SCC 729 Supp

Income Tax Act, 1961 — Section 273A

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Supreme Court03 Dec 1993Dismissed

Sanganabasappa Bheemappa Kaligonnavar and others Vs State of Karnataka

Supreme Court Of India · AIR 1994 SC 848 : (1994) CriLJ 606 : (1994) 1 Crimes 33 : (1993) 6 JT 615 : (1993) 4 SCALE 576 : (1994) 1 SCC 583 Supp : (1994) 1 UJ 278

Criminal Procedure Code, 1973 (CrPC) — Section 313, 379Penal Code, 1860 (IPC) — Section 147, 148, 302Supreme Court (Enlargement of Criminal Appellate Jurisdiction) Act, 1970 — Section 2

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Supreme Court02 Dec 1993Disposed Of