COURT ARCHIVE

Supreme Court Of India judgments, 1995

1,241 judgments · page 12 of 63

Supreme Court09 Nov 1995Allowed

State of Maharashtra and Another Vs Umashankar Rajabhau and Others

Supreme Court Of India · (1995) 8 JT 508 : (1995) 6 SCALE 391 : (1996) 1 SCC 299 : (1995) 5 SCR 39 Supp

Land Acquisition Act, 1894 — Section 4(1), 48(1), 6, 9

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Supreme Court09 Nov 1995Dismissed

Kalamata Mohan Rao Vs Narayana Rao Dharmana and others

Supreme Court Of India · AIR 1996 SC 535 : AIR 1995 SC 535 : (1995) 8 JT 220 : (1995) 6 SCALE 254 : (1995) 6 SCC 728 : (1995) 5 SCR 5 Supp : (1996) 1 UJ 96

Representation of the People Act, 1951 — Section 116A, 123(3)

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Supreme Court09 Nov 1995Disposed Of

Regional Transport Officer-cum-Taxing Authority, Rourkela and others Vs Steel Authority of India Ltd.

Supreme Court Of India · AIR 1996 SC 536 : AIR 1995 SC 536 : (1996) 81 CLT 91 : (1995) 8 JT 105 : (1995) 6 SCALE 298 : (1995) 4 SCC 165 Supp : (1995) 5 SCR 31 Supp

Constitution of India, 1950 — Article 226Orissa Motor Vehicles Taxation Act, 1975 — Section 10, 15, 3

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Supreme Court09 Nov 1995Allowed

Union of India (UOI) and Others Vs Munsha and Others

Supreme Court Of India · (1996) 2 CALLT 1 : (1995) 8 JT 289 : (1995) 6 SCALE 353(1) : (1995) 4 SCC 660 Supp : (1995) 5 SCR 25 Supp

Requisitioning and Acquisition of Immovable Property Act, 1952 — Section 8

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Supreme Court09 Nov 1995Dismissed

Jage Ram and Others Vs Union of India (UOI) and Others Jodha Ram and Others Vs Union of India (UOI) and Others

Supreme Court Of India · (1995) 9 JT 126 : (1995) 6 SCALE 431 : (1995) 4 SCC 615 Supp : (1995) 4 SCC 615 : (1995) 5 SCR 49 Supp

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Supreme Court09 Nov 1995Allowed

Suresh Chandra Vs State of U.P. and Another

Supreme Court Of India · (1996) ACJ 1 : (1995) 6 SCALE 270 : (1995) 6 SCC 623 : (1996) 1 UJ 13

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Supreme Court09 Nov 1995Dismissed

Ashok Kumar and Others Vs Chairman, Banking Service Recruitment Board and Others

Supreme Court Of India · AIR 1996 SC 976 : AIR 1995 SC 976 : (1995) 8 JT 276 : (1996) LabIC 912 : (1996) 1 LLJ 1103 : (1995) 6 SCALE 364 : (1996) 1 SCC 283 : (1995) 5 SCR 35 Supp : (1996) 1 UJ 422 : (1996) 1 UPLBEC 710

Constitution of India, 1950 — Article 14, 16(1)

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Supreme Court09 Nov 1995Allowed

Balwinder Singh Vs State of Punjab

Supreme Court Of India · AIR 1996 SC 607 : AIR 1995 SC 607 : (1996) 1 ALD(Cri) 748 : (1996) CriLJ 883 : (1995) 8 JT 81 : (1995) 6 SCALE 261 : (1995) 4 SCC 259 Supp : (1995) 5 SCR 10 Supp

Penal Code, 1860 (IPC) — Section 120B, 201, 302Terrorist Affected Areas (Special Courts) Act, 1984 — Section 14

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Supreme Court08 Nov 1995Dismissed

Puri Municipal Council and others Vs Indian Tobacco Co. Ltd.

Supreme Court Of India · AIR 1996 SC 534 : AIR 1995 SC 534 : (1995) 8 JT 95 : (1995) 6 SCALE 297 : (1996) 1 SCC 293 : (1995) 4 SCR 831 Supp : (1996) 103 STC 24

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Supreme Court08 Nov 1995allowed

General Manager, Telecommunication and Another Vs Dr Madan Mohan Pradhan and Others

Supreme Court Of India · (1995) 8 JT 193 : (1995) 6 SCALE 387 : (1995) 4 SCC 268 Supp : (1995) 4 SCC 268 : (1995) 5 SCR 1 Supp : (1996) 1 UJ 110

Land Acquisition Act, 1894 — Section 11, 17(1), 17(4), 4(1), 5A

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Supreme Court08 Nov 1995Allowed

Smt. Sudha Shrivastava Vs Comptroller and Auditor General of India

Supreme Court Of India · AIR 1996 SC 571 : (1997) AIRSCW 2117 : (1996) 1 CALLT 66 : (1995) 9 JT 358 : (1995) 6 SCALE 449 : (1996) 1 SCC 63 : (1995) 4 SCR 797 Supp : (1997) 4 Supreme 571

Industrial Disputes Act, 1947 — Section 2A

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Supreme Court08 Nov 1995Disposed Of

Harkishan Dass and Others Vs State of Haryana and Others

Supreme Court Of India · (1995) 8 JT 335 : (1995) 6 SCALE 349 : (1996) 7 SCC 32 : (1995) 4 SCR 840 Supp

Punjab Co-operative Societies Act, 1961 — Section 55, 56

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Supreme Court08 Nov 1995Disposed Of

Abhijit Tea Company Pvt. Ltd. Vs Terai Tea Co. (P) Ltd. and Others

Supreme Court Of India · (1996) 1 ALD(Cri) 745 : (1996) 1 CALLT 56 : (1996) CriLJ 895 : (1995) 8 JT 90 : (1995) 6 SCALE 250 : (1996) 1 SCC 589 : (1995) 4 SCR 825 Supp

Calcutta High Court (Original Side) Rules, 1914 — Rule 3A, 51AConstitution of India, 1950 — Article 129, 142Contempt of Courts Act, 1971 — Section 2

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Supreme Court08 Nov 1995

Dr Aletta Grace Bell (Ms.) Vs Dr S. Tirkey (Ms.) and Another

Supreme Court Of India · AIR 1996 SC 538 : AIR 1995 SC 538 : (1995) 8 JT 203 : (1995) 6 SCALE 445 : (1996) 1 SCC 285 : (1995) 4 SCR 843 Supp

Drugs and Cosmetics Act, 1940 — Section 18, 33, 33(2)

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Supreme Court08 Nov 1995Allowed

Dr. L.M. Nath Vs Dr. S.K. Kacker and Others

Supreme Court Of India · AIR 1996 SC 848 : AIR 1996 SC 847 : AIR 1995 SC 848 : (1995) 8 JT 199 : (1995) 6 SCALE 346 : (1996) 1 SCC 229 : (1995) 4 SCR 834 Supp : (1996) 1 UJ 556(1)

All India Institute of Medical Sciences Rules, 1958 — Rule 7(3), 7(4)

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Supreme Court08 Nov 1995Disposed Of

Vineet Kumar Mathur Vs Union of India (UOI) and Others

Supreme Court Of India · (1996) 1 CLT 56 : (1995) 8 JT 27 : (1996) 1 SCALE 504 : (1996) 4 SCALE 21 : (1995) 6 SCALE 241 : (1996) 1 SCC 119 : (1995) 4 SCR 806 Supp : (1996) 1 UJ 164

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Supreme Court08 Nov 1995Allowed