Supreme Court Of India Judgments 1995

Supreme Court15 Dec 1995Dismissed

Chameli Singh and others etc. Vs State of U.P. and another

Supreme Court Of India · AIR 1996 SC 1051 : (1995) 9 JT 380 : (1996) 1 SCALE 101 : (1996) 2 SCC 549 : (1995) 6 SCR 827 Supp

Constitution of India, 1950 — Article 19(1), 21, 22, 39Land Acquisition Act, 1894 — Section 17(1A), 23(1A), 4(1), 5A, 6Urban Land (Ceiling and Regulation) Act, 1976 — Section 20, 21

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Supreme Court15 Dec 1995Allowed

Union of India (Railway Board) and others Vs J.V. Subhaiah and others etc. etc.

Supreme Court Of India · AIR 1996 SC 2890 : (1995) 9 JT 488 : (1996) 1 SCALE 193 : (1996) 2 SCC 258 : (1995) 6 SCR 812 Supp

Constitution of India, 1950 — Article 14Co-operative Societies Rules, 1964 — Rule 28, 29Factories Act, 1948 — Section 46

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Supreme Court15 Dec 1995Dismissed

M/s. Khoday Distilleries Ltd. etc. Vs State of Karnataka and others

Supreme Court Of India · (1996) 1 AD 278 : AIR 1996 SC 911 : AIR 1995 SC 911 : (1995) 9 JT 449 : (1995) 7 SCALE 262 : (1996) 10 SCC 304 : (1995) 6 SCR 759 Supp

Andhra Pradesh (Indian Liquor and Foreign Liquor) Rules, 1970 — Rule 2(11), 34(2), 4(2), 66Andhra Pradesh Excise Act, 1968 — Section 72Karnataka Excise (Sale of Indian and Foreign Liquors) Rules, 1968 — Rule 3(11)

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Supreme Court15 Dec 1995Disposed Of

Major D.N. Sood and Another Vs Shanti Devi (Smt)

Supreme Court Of India · AIR 1995 SC 2253 : (1995) 2 SCALE 69 : (1995) 3 SCC 128

Delhi rent control act, 1958— Section14-b, 14-c, 14-d

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Supreme Court15 Dec 1995allowed

Deepa Vs State of Rajasthan and Others

Supreme Court Of India · (1995) 9 JT 173 : (1995) 7 SCALE 253 : (1996) 1 SCC 612 : (1995) 6 SCR 780 Supp : (1996) 1 UJ 191

Marwar Tenancy Act, 1949 — Section 13Rajasthan Land Reforms and Resumption of Jagirs Act, 1952 — Section 10Rajasthan Land Revenue Act, 1956 — Section 82

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Supreme Court15 Dec 1995Disposed Of

Shri Bodhisattwa Gautam Vs Miss Subhra Chakraborty

Supreme Court Of India · AIR 1996 SC 922 : AIR 1995 SC 922 : (1996) 1 ALD(Cri) 128 : (1996) 1 ALT(Cri) 252 : (1996) 2 BLJR 1533 : (1995) 4 Crimes 722 : (1995) 9 JT 509 : (1995) 7 SCALE 228 : (1996) 1 SCC 490 : (1995) 6 SCR 731 Supp

Constitution of India, 1950 — Article 21, 32, 38(1)Evidence Act, 1872 — Section 114APenal Code, 1860 (IPC) — Section 312, 376, 420, 493, 496

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Supreme Court15 Dec 1995Disposed Of

Balaji Raghavan and S.P. Anand Vs Union of Inddia

Supreme Court Of India · AIR 1996 SC 770 : (1995) 9 JT 393 : (1995) 7 SCALE 202 : (1996) 1 SCC 361 : (1995) 6 SCR 694 Supp : (1996) 1 UJ 197

Constitution of India, 1950 — Article 18, 18(1), 226

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Supreme Court15 Dec 1995Disposed Of

State of Orissa and another etc. Vs Sri Damodar Das

Supreme Court Of India · (1996) 1 AD 589 : AIR 1996 SC 942 : AIR 1995 SC 942 : (1996) 1 ARBLR 221 : (1997) 1 CALLT 1 : (1996) 82 CLT 110 : (1995) 9 JT 419 : (1996) 1 SCALE 68 : (1996) 2 SCC 216 : (1995) 6 SCR 800 Supp

Arbitration Act, 1940 — Section 2, 20, 37(1), 8Constitution of India, 1950 — Article 137Limitation Act, 1963 — Section 3

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Supreme Court15 Dec 1995Dismissed

Vijayalaxmi Cashew Company and Others Vs Dy. Commercial Tax Officer and Another

Supreme Court Of India · (1996) 1 AD 268 : (1996) 53 ECC 85 : (1995) 9 JT 4 : (1995) 7 SCALE 239 : (1996) 1 SCC 468 : (1995) 6 SCR 719 Supp : (1996) 100 STC 571

Central Sales Tax Act, 1956 — Section 5(3)Constitution of India, 1950 — Article 141, 286(1)

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Supreme Court15 Dec 1995Disposed Of

Union of India (UOI) Vs Dulal Chandra Ghosh and Others

Supreme Court Of India · (1996) 2 CALLT 10 : (1995) 9 JT 478 : (1996) 1 SCALE 67 : (1996) 7 SCC 331 : (1995) 6 SCR 792 Supp

Requisitioning and Acquisition of Immovable Property Act, 1952 — Section 8(3)Requisitioning and Acquisition of Immovable Property Rules, 1953 — Rule 9

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Supreme Court15 Dec 1995Dismissed

Constable Davinder Singh and Others Vs State of Haryana and Others

Supreme Court Of India · (1996) 1 AD 636 : AIR 1996 SC 1050 : (1995) 9 JT 476 : (1996) LabIC 933 : (1996) 1 SCALE 121 : (1996) 7 SCC 153 : (1995) 6 SCR 786 Supp

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Supreme Court15 Dec 1995allowed

Welfare Association of Absorbed Central Government Employees in Public Enterprises and others Vs Union of India and another

Supreme Court Of India · AIR 1996 SC 1201 : (1996) LabIC 1042 : (1995) 7 SCALE 295 : (1996) 2 SCC 187 : (1995) 6 SCR 748 Supp : (1996) 1 UJ 220

Central Civil Services (Pension) Rules, 1972 — Rule 37, 54, 73AConstitution of India, 1950 — Article 14, 16, 311, 32

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Supreme Court14 Dec 1995Disposed Of

Joint Action Council of Service Doctors'' Organisations and Others Vs Union of India (UOI) and Another

Supreme Court Of India · (1996) 1 AD 239 : (1995) 9 JT 142 : (1995) 7 SCALE 224 : (1996) 7 SCC 256 : (1996) 1 UJ 214

Constitution of India, 1950 — Article 14, 16, 21

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Supreme Court14 Dec 1995Allowed

Karanpura Development Company Ltd. Vs Union of India

Supreme Court Of India · AIR 1996 SC 2879 : (1995) 9 JT 565 : (1996) 1 SCALE 74 : (1996) 7 SCC 393 : (1995) 6 SCR 684 Supp

Bihar Land Reforms Act, 1950 — Section 10ACoal Bearing Areas (Acquisition and Development) Act, 1957 — Section 14(2), 4, 7

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Supreme Court14 Dec 1995dismissed

Raj Kumar and another Vs Official Receiver of the Estate of M/s. Chiranji Lal Ram Chand, Ludhiana and others

Supreme Court Of India · AIR 1996 SC 941 : AIR 1995 SC 941 : (1997) 1 CALLT 9 : (1995) 9 JT 558 : (1996) 1 SCALE 64 : (1996) 2 SCC 288 : (1995) 6 SCR 679 Supp

Limitation Act, 1908 — Article 113, 120Provincial Insolvency Act, 1920 — Section 4

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Supreme Court14 Dec 1995Disposed Of

Balkrishna Pandey Vs State of Bihar and others

Supreme Court Of India · AIR 1996 SC 888 : AIR 1995 SC 888 : (1995) 9 JT 566 : (1997) 3 LLJ 116 : (1996) 1 PLJR 96 : (1996) 1 SCALE 7 : (1996) 2 SCC 282 : (1995) 6 SCR 669 Supp

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Supreme Court14 Dec 1995Allowed

State of Rajasthan and Others Vs Rumeshwar Lal Gahlot

Supreme Court Of India · (1996) 1 AD 428 : AIR 1996 SC 1001 : AIR 1995 SC 1001 : (1996) 2 CALLT 22 : (1995) 9 JT 621 : (1996) LabIC 914 : (1996) 1 LLJ 888 : (1996) 1 SCALE 11 : (1996) 1 SCC 595 : (1995) 6 SCR 673 Supp : (1996) 1 UJ 229

Industrial Disputes Act, 1947 — Section 2(oo), 25F

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Supreme Court14 Dec 1995Allowed

State of Punjab and Others Vs Sharan Pal Singh and Others

Supreme Court Of India · (1995) 7 SCALE 310 : (1996) 11 SCC 683 : (1995) 6 SCR 665 Supp

Land Acquisition Act, 1894 — Section 11, 11A, 18

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Supreme Court14 Dec 1995allowed

New Indian Assurance Co. Ltd. Vs Mandar Madhav Tambe and others

Supreme Court Of India · (1996) ACJ 253 : (1996) 1 AD 698 : AIR 1996 SC 1150 : (1996) 86 CompCas 199 : (1996) 2 GLR 614 : (1996) 1 MhLj 935 : (1996) 112 PLR 644 : (1996) 1 SCALE 400 : (1996) 2 SCC 328 : (1995) 6 SCR 687 Supp : (1996) 1 UJ 302

Bombay Motor Vehicles Taxation Rules, 1959 — Rule 16, 96Motor Vehicles Act, 1939 — Section 2(5A), 21(2), 3, 7, 96(2)

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Supreme Court14 Dec 1995Dismissed

State of U.P. and Others Vs Madho Kumar Swarup and Others

Supreme Court Of India · (1996) 1 SCALE 1 : (1996) 1 SCC 704 : (1995) 6 SCR 676 Supp

Uttar Pradesh Imposition of Ceiling on Land Holdings (Amendment) Act, 1972 — Section 19Uttar Pradesh Imposition of Ceiling on Land Holdings Act, 1960 — Section 10

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Supreme Court Of India judgments, 1995