COURT ARCHIVE

Supreme Court Of India judgments, 1995

1,241 judgments · page 10 of 63

Supreme Court16 Nov 1995dismissed

Mettur Chemical and Industrial Corporation Limited Vs Commissioner of Income Tax, Madras-1

Supreme Court Of India · (1996) 132 CTR 389 : (1996) 217 ITR 768 : (1995) 6 SCALE 468 : (1995) 4 SCC 732 Supp : (1995) 4 SCC 732

Income Tax Act, 1922 — Section 10(2), 15, 15C(6)Income Tax Act, 1961 — Section 33, 84(1), 84(7)

Read judgment

Supreme Court16 Nov 1995Disposed Of

Smt. Chandan Bilasini (Dead) by LR. Vs Aftabuddin Khan and others

Supreme Court Of India · AIR 1996 SC 591 : (1996) 1 DMC 579 : (1995) 9 JT 364 : (1996) 1 LW 352 : (1995) 6 SCALE 459 : (1996) 7 SCC 13 : (1995) 5 SCR 361 Supp

Hindu Adoptions and Maintenance Act, 1956 — Section 12, 14(4), 6

Read judgment

Supreme Court16 Nov 1995Allowed

Jai Narain Ram Vs State of U.P. and others

Supreme Court Of India · AIR 1996 SC 703 : AIR 1995 SC 703 : (1995) 9 JT 123 : (1996) LabIC 577 : (1995) 6 SCALE 671 : (1996) 1 SCC 332 : (1995) 5 SCR 444 Supp

Constitution of India, 1950 — Article 14, 16

Read judgment

Supreme Court16 Nov 1995Dismissed

Commissioner of Income Tax Vs Kamala Town Trust

Supreme Court Of India · AIR 1996 SC 620

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8, Order 2 Rule 2, 92Evidence Act, 1872 — Section 11, 40, 41, 42, 43Income Tax Act, 1922 — Section 34, 4(3)

Read judgment

Supreme Court16 Nov 1995Disposed Of

Brisa Munde Vs Chando Kumari alias Most. Dumari and others

Supreme Court Of India · AIR 1996 SC 704 : AIR 1995 SC 704 : (1996) 1 BLJR 1 : (1995) 6 SCALE 567 : (1996) 9 SCC 545 : (1995) 5 SCR 430 Supp

Chotanagpur Tenancy Act, 1908 — Section 46(4), 71(a)

Read judgment

Supreme Court16 Nov 1995Allowed

Prabhavati Devi Vs Union of India and others

Supreme Court Of India · AIR 1996 SC 752 : AIR 1995 SC 752 : (1996) 1 BLJR 15 : (1996) LabIC 762 : (1996) 1 LLJ 890 : (1995) 6 SCALE 553 : (1996) 7 SCC 27 : (1995) 5 SCR 421 Supp : (1996) 1 UPLBEC 40

Read judgment

Supreme Court16 Nov 1995Dismissed

D. Venkamma and Others Vs Special Tehsildar (LA) Unit-IV, Janagareddigudem, W.G. District, Elugu, A.P.

Supreme Court Of India · (1996) 1 AD 21 : (1995) 9 JT 305 : (1995) 6 SCALE 712 : (1996) 1 SCC 85 : (1995) 5 SCR 438 Supp

Land Acquisition Act, 1894 — Section 18, 23(1), 28A, 3

Read judgment

Supreme Court16 Nov 1995Disposed Of

State of M.P. and Others Vs Shyama Pardhi etc. etc.

Supreme Court Of India · (1996) 1 AD 253 : AIR 1996 SC 2219 : (1995) 9 JT 578 : (1995) 7 SCALE 216 : (1996) 7 SCC 118 : (1995) 5 SCR 448 Supp : (1996) 1 UJ 218

Constitution of India, 1950 — Article 309

Read judgment

Supreme Court15 Nov 1995Dismissed

Municipal Council Waraseoni and Another Vs Satish Chandra Jain and Another

Supreme Court Of India · (1996) 1 MPJR 231

Constitution of India, 1950 — Article 226Madhya Pradesh Municipalities Act, 1961 — Section 164, 164(2), 164(3)

Read judgment

Supreme Court15 Nov 1995Dismissed

Kartik Malhar Vs State of Bihar

Supreme Court Of India · (1996) 1 ALD(Cri) 73 : (1996) 1 ALT(Cri) 212 : (1996) 1 BLJR 655 : (1996) CriLJ 889 : (1995) 4 Crimes 516 : (1995) 8 JT 425 : (1996) 1 PLJR 74 : (1995) 6 SCALE 400 : (1996) 1 SCC 614 : (1995) 5 SCR 239 Supp

Evidence Act, 1872 — Section 134

Read judgment

Supreme Court15 Nov 1995Dismissed

Munnicipal Council, Waraseoni and Another and Shri Krishan Lal and Others Vs Satish Chandra Jain and Another and Nagarpalika Parishad, Wara-seoni

Supreme Court Of India · AIR 1996 SC 599 : AIR 1995 SC 599 : (1995) 8 JT 176 : (1995) 6 SCALE 421 : (1996) 7 SCC 29 : (1995) 5 SCR 274 Supp

Constitution of India, 1950 — Article 226Madhya Pradesh Municipalities Act, 1961 — Section 164

Read judgment

Supreme Court15 Nov 1995

Paramjit Kaur (Mrs) Vs State of Punjab and Others

Supreme Court Of India · (1995) 4 Crimes 409 : (1995) 8 JT 418 : (1995) 6 SCALE 376 : (1996) 7 SCC 20 : (1995) 5 SCR 250 Supp

Constitution of India, 1950 — Article 32

Read judgment

Supreme Court15 Nov 1995Dismissed

Smt. Sneh Prabha etc. Vs State of U.P. and Another

Supreme Court Of India · AIR 1996 SC 540 : AIR 1995 SC 540 : (1995) 8 JT 267 : (1995) 6 SCALE 393 : (1996) 7 SCC 426 : (1995) 5 SCR 264 Supp

Constitution of India, 1950 — Article 136, 14Land Acquisition Act, 1894 — Section 16, 4

Read judgment

Supreme Court14 Nov 1995Dismissed

S.S. Darshan Vs State of Karnataka and others M/s. Honeyrex Products Pvt. Ltd. Vs State of Karnataka and others

Supreme Court Of India · AIR 1996 SC 671 : AIR 1995 SC 671 : (1995) 8 JT 229 : (1995) 6 SCALE 426 : (1996) 7 SCC 302 : (1995) 5 SCR 221 Supp

Constitution of India, 1950 — Article 14Karnataka Industrial Areas Development Act, 1966 — Section 14, 27Land Acquisition Act, 1894 — Section 17, 4, 5A, 6

Read judgment

Supreme Court14 Nov 1995Dismissed

Hari Slakharam Dhanavate (Dead) by Lrs. Vs A.N. Patil Tukarane (Dead) by Lrs. and Another

Supreme Court Of India · (1995) 6 SCALE 371 : (1995) 4 SCC 616 Supp : (1995) 5 SCR 232 Supp

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 25(1), 25(2)

Read judgment

Supreme Court14 Nov 1995dismissed

L. Moolchand and Others Vs Fatima Sultana Begum and Others

Supreme Court Of India · (1995) 6 SCALE 384 : (1995) 6 SCC 742 : (1995) 5 SCR 229 Supp

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 90, 151

Read judgment

Supreme Court14 Nov 1995Allowed

M/s. Indian Drugs and Pharmaceuticals Ltd. Vs M/s. Indo Swiss Synthetics Gem Manufacturing Co. Ltd. and others

Supreme Court Of India · AIR 1996 SC 543 : AIR 1995 SC 543 : (1996) 1 ARBLR 77 : (1995) 6 SCALE 439 : (1996) 1 SCC 54 : (1995) 5 SCR 189 Supp

Arbitration Act, 1940 — Section 2, 33, 8Civil Procedure Code, 1908 (CPC) — Section 20Constitution of India, 1950 — Article 136

Read judgment

Supreme Court14 Nov 1995allowed

Union of India (UOI) and Others Vs Binod Bihari Behera

Supreme Court Of India · (1995) 8 JT 223 : (1996) LabIC 626 : (1995) 6 SCALE 454 : (1995) 4 SCC 728 Supp : (1995) 5 SCR 181 Supp : (1996) 2 UPLBEC 750

Central Industrial Security Force Act, 1968 — Section 22, 5Central Industrial Security Force Rules, 1969 — Rule 11, 3A, 58Constitution of India, 1950 — Article 14, 16, 226

Read judgment

Supreme Court14 Nov 1995Allowed

The Assistant Commissioner of Sales Tax Vs P. Kesavan and Co.

Supreme Court Of India · (1996) 53 ECC 82 : (1996) 81 ELT 7 : (1995) 6 SCALE 473 : (1995) 4 SCC 709 Supp : (1995) 5 SCR 234 Supp : (1996) 100 STC 514

KERALA GENERAL SALES TAX ACT, 1963 — Section 9

Read judgment

Supreme Court14 Nov 1995Disposed Of

Devinderpal Singh Vs Govt. of National Capital Territory of Delhi

Supreme Court Of India · (1996) 1 ALD(Cri) 81 : (1995) 4 Crimes 336 : (1995) 8 JT 603 : (1995) 6 SCALE 372 : (1996) 1 SCC 44 : (1995) 5 SCR 199 Supp

Passport Act, 1967 — Section 12Terrorist And Disruptive Activities (Prevention) Act, 1987 — Section 3, 4, 5, 20(4)(bb)Explosive Substances Act, 1908 — Section 4, 5

Read judgment