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Supreme Court Of India judgments

59,837 judgments · page 2,115 of 2,992

Supreme Court15 Oct 1993Allowed

Svenska Handelsbanken Vs M/s. Indian Charge Chrome and others

Supreme Court Of India · AIR 1994 SC 626 : (1994) 1 ALT 37 : (1994) 1 BC 215 : (1994) 78 CLT 1 : (1994) 79 CompCas 589 : (1994) 1 CompLJ 145 : (1993) 6 JT 189 : (1993) 4 SCALE 124 : (1994) 1 SCC 502 : (1993) 3 SCR 323 Supp

Arbitration Act, 1940 — Section 41Evidence Act, 1872 — Section 92Sales of Goods Act, 1930 — Section 12(3), 13, 59
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Supreme Court15 Oct 1993Allowed

Mala Singh Vs Financial Commissioner and others

Supreme Court Of India · AIR 1994 SC 856 : (1993) 6 JT 303 : (1993) 4 SCALE 246 : (1994) 1 SCC 195 : (1993) 3 SCR 407 Supp

Constitution of India, 1950 — Article 226Haryana Ceiling on Land Holdings Act, 1972 — Section 12, 18, 33Punjab Security of Land Tenures Act, 1953 — Section 10(A), 10(B)
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Supreme Court15 Oct 1993Dismissed

Chetan Anand Vs State of Punjab

Supreme Court Of India · (1994) 1 BC 450 : (1993) 3 Crimes 1103 : (1993) 6 JT 114 : (1990) LabIC 1643 : (1991) 2 LLJ 582 : (1993) 4 SCALE 261 : (1994) 1 SCC 463 : (1991) 3 SCR 595 : (1990) 1 SCR 5 Supp : (1991) 2 SLJ 110

Criminal Procedure Code, 1973 (CrPC) — Section 397, 482Penal Code, 1860 (IPC) — Section 406, 420
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Supreme Court14 Oct 1993Allowed

Modi Industries Ltd. Vs State of Uttar Pradesh and others

Supreme Court Of India · AIR 1994 SC 536 : (1993) 6 JT 103 : (1993) 1 LLJ 383 : (1993) 4 SCALE 155 : (1994) 1 SCC 159 : (1993) 3 SCR 281 Supp

Payment of Wages Act, 1936 — Section 2, 5, 6Uttar Pradesh Industrial Disputes Act, 1947 — Section 3, 4Uttar Pradesh Industrial Peace (Timely Payment of Wages) Act, 1978 — Section 3
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Supreme Court14 Oct 1993Allowed

Union of India and another Vs Amrik Singh and others

Supreme Court Of India · AIR 1994 SC 2316 : (1993) 4 SCALE 162 : (1994) 1 SCC 269 : (1994) 1 SLJ 137 : (1994) 1 UJ 136

Audit and Accounts Department (Administrative Officers, Accounts, Officers and Audit Officers) Recruitment Rules, 1964 — Rule 2Constitution of India, 1950 — Article 148(5), 309
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Supreme Court14 Oct 1993Allowed

State of Orissa Vs Md. Fakiruddin and Dr (Mrs) Girishbala Mohanty

Supreme Court Of India · (1994) 68 FLR 15 : (1993) 6 JT 240 : (1994) LabIC 455 : (1994) 1 LLJ 932 : (1993) 4 SCALE 166 : (1994) 1 SCC 479 Supp : (1993) 3 SCR 269 Supp : (1994) 1 SLJ 131

Orissa Education Service (Senior Administrative Grade) Recruitment Rules, 1990 — Rule 10, 11, 12, 13, 9
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