Supreme Court19 Oct 1995Disposed Of
Gurnam Singh and Another Vs State of Punjab
Supreme Court Of India · (1995) 4 Crimes 260 : (1995) 8 JT 235 : (1995) 6 SCALE 70 : (1995) 3 SCC 743 Supp
Penal Code, 1860 (IPC) — Section 302, 304
COURT ARCHIVE
Supreme Court Of India judgments, 1995
1,241 judgments · page 16 of 63
Supreme Court19 Oct 1995Disposed Of
State of M.P. and Another Vs Chintamani Agarwal (Smt.) and Others
Supreme Court Of India · (1999) 2 JLJ 379 : (1999) 6 SCC 371
Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 3(2)
Supreme Court18 Oct 1995Disposed Of
Workmen of M/s. Rohtas Industries Vs Rohtas Industries and others Workers of Dehri-Rohtas Light Rly. Co. Vs Secretary of the Govt. of India and others
Supreme Court Of India · AIR 1996 SC 467 : (1996) 86 CompCas 1 : (1995) 7 JT 629(1) : (1995) 6 SCALE 58 : (1995) 4 SCC 5 Supp : (1995) 4 SCR 459 Supp
Supreme Court18 Oct 1995Allowed
Krishan Prasad Gupta Vs Controller, Printing and Stationery
Supreme Court Of India · AIR 1996 SC 408 : AIR 1995 SC 408 : (1995) 7 JT 522 : (1996) LabIC 90 : (1996) 1 LLJ 296 : (1995) 6 SCALE 89 : (1996) 1 SCC 69 : (1995) 4 SCR 436 Supp : (1996) 1 UJ 43 : (1996) 1 UPLBEC 174
Constitution Of India, 1950 — Article 226, 323AAdministrative Tribunals Act, 1985 — Section 3(q), 14, 14(1), 14(3), 19, 20, 20A, 21, 28, 29, 29A, 33Payment Of Wages Act, 1936 — Section 2, 2(iv), 2(vi), 15, 15(1), 15(3), 15(5), 17, 17(1)
Supreme Court17 Oct 1995Disposed Of
New Delhi Municipal Committee Vs Allied Motors Pvt. Ltd. and others
Supreme Court Of India · AIR 1996 SC 388 : AIR 1995 SC 388 : (1995) 7 JT 460 : (1995) 6 SCALE 37 : (1995) 4 SCC 150 Supp : (1995) 4 SCR 427 Supp : (1996) 1 UJ 447
Punjab Municipal Act, 1911 — Section 188(v), 199
Supreme Court17 Oct 1995Allowed
Mohan Lal Vs Kartar Singh and Others
Supreme Court Of India · (1995) 7 JT 573 : (1995) 6 SCALE 27 : (1995) 4 SCC 684 Supp : (1995) 4 SCC 684 : (1995) 4 SCR 410 Supp
Pepsu Tenancy and Agricultural Lands Act, 1955 — Section 43, 47, 47(1), 47(2)
Supreme Court16 Oct 1995Partly Allowed
State of U.P. Vs Ramesh Chandra Sharma and others
Supreme Court Of India · AIR 1996 SC 865 : AIR 1996 SC 864 : AIR 1995 SC 864 : (1995) 6 SCALE 1 : (1995) 6 SCC 527 : (1995) 4 SCR 383 Supp : (1996) 1 UJ 40
Constitution of India, 1950 — Article 14Criminal Procedure Code, 1973 (CrPC) — Section 24(3)
Supreme Court16 Oct 1995Disposed Of
Union of India (UOI) and Others Vs Iqbal Singh Cheema I.S. Cheema Vs Union of India (UOI) and Another
Supreme Court Of India · AIR 1996 SC 426 : (1995) 6 SCALE 137 : (1995) 4 SCC 84 Supp : (1995) 4 SCR 406 Supp : (1996) 1 UJ 555
Supreme Court16 Oct 1995Partly Allowed
Deva Ram and Another Vs Ishwar Chand and Another
Supreme Court Of India · AIR 1996 SC 378 : AIR 1995 SC 378 : (1996) 1 AWC 403 Supp : (1995) 7 JT 641 : (1996) 1 MLJ 88 : (1996) RD 73 : (1995) 6 SCALE 18 : (1995) 6 SCC 733 : (1995) 4 SCR 369 Supp
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, 100, 104, 11, 96Himachal Pradesh Tenancy and Land Reforms Act, 1972 — Section 91
Supreme Court16 Oct 1995dismissed
Sher Singh and Others Vs Union of India (UOI) and Others
Supreme Court Of India · (1995) 8 JT 323 : (1996) 3 LLJ 365 : (1995) 6 SCALE 4 : (1995) 6 SCC 515 : (1995) 4 SCR 398 Supp : (1996) 1 UJ 105
Supreme Court16 Oct 1995Allowed
Sanjay Dutt Vs State of Maharashtra
Supreme Court Of India · (1996) 1 ALD(Cri) 710 : (1995) 2 ALT(Cri) 686 : (1996) CriLJ 378 : (1995) 4 Crimes 197 : (1995) 7 JT 378 : (1996) 1 PLJR 8 : (1995) 5 SCALE 640 : (1995) 6 SCC 189 : (1995) 4 SCR 362 Supp
Terrorist and Disruptive Activities (Prevention) Act, 1987 — Section 20(8)
Supreme Court16 Oct 1995dismissed
B.N. Agarwalla Vs State of Orissa
Supreme Court Of India · AIR 1996 SC 385 : AIR 1995 SC 385 : (1996) 1 ARBLR 1 : (1995) 2 BC 614 : (1995) 7 JT 454 : (1995) 6 SCALE 54 : (1995) 6 SCC 509 : (1995) 4 SCR 390 Supp
Arbitration Act, 1940 — Section 41
Supreme Court13 Oct 1995Allowed
Chinnamma Vs Gopalan and others
Supreme Court Of India · AIR 1996 SC 363 : AIR 1995 SC 363 : (1995) 7 JT 276 : (1996) 1 KLJ 1 : (1995) 5 SCALE 727 : (1995) 6 SCC 491 : (1995) 4 SCR 319 Supp
Delhi Rent Control Act, 1958 — Section 14(1)Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(2), 12Transfer of Property Act, 1882 — Section 106
Supreme Court13 Oct 1995Disposed Of
Baldev Singh and another Vs State of Punjab
Supreme Court Of India · (1996) 20 ACR 61 : AIR 1996 SC 372 : AIR 1995 SC 372 : (1996) 2 ALD(Cri) 559 : (1996) 1 AWC 341 Supp : (1995) 4 Crimes 244 : (1995) 7 JT 286 : (1996) 1 PLJR 35 : (1995) 5 SCALE 703 : (1995) 6 SCC 593 : (1995) 4 SCR 301 Supp
Arms Act, 1959 — Section 25Punjab Land Revenue Act, 1887 — Section 44Terrorist Affected Areas (Special Courts) Act, 1984 — Section 14
Supreme Court13 Oct 1995Allowed
Abani Kanta Ray Vs State of Orissa and Others
Supreme Court Of India · (1995) 71 FLR 1134 : (1995) 7 JT 467 : (1995) 6 SCALE 41 : (1995) 4 SCC 169 Supp : (1995) 4 SCC 169 : (1995) 4 SCR 333 Supp : (1996) 1 UPLBEC 319
Constitution of India, 1950 — Article 146, 229
Supreme Court13 Oct 1995Dismissed
Tej Parkash Vs State of Haryana
Supreme Court Of India · (1996) CriLJ 394 : (1995) 7 JT 561 : (1995) 5 SCALE 734 : (1996) 7 SCC 322
Evidence Act, 1872 — Section 114Penal Code, 1860 (IPC) — Section 302
Supreme Court13 Oct 1995dismissed
A. Wati AO Vs State of Manipur
Supreme Court Of India · AIR 1996 SC 361 : AIR 1995 SC 361 : (1996) 1 ALD(Cri) 743 : (1996) CriLJ 403 : (1995) 7 JT 587 : (1995) 2 OLR 532 : (1995) 5 SCALE 700 : (1995) 6 SCC 488 : (1995) 4 SCR 296 Supp
Constitution of India, 1950 — Article 134Prevention of Corruption Act, 1947 — Section 5(1)
Supreme Court13 Oct 1995Allowed
Narayan Vishnu Hendre and others Vs Baburao Savalaram Kothawale since deceased by his heir Anant Baburao Kothawale
Supreme Court Of India · AIR 1996 SC 368 : AIR 1995 SC 368 : (1995) 2 BC 597 : (1995) 7 JT 393 : (1996) 1 MLJ 55 : (1995) 5 SCALE 763 : (1995) 6 SCC 608
Transfer of Property Act, 1882 — Section 111
Supreme Court13 Oct 1995dismissed
Addl. Commissioner of Income Tax and Another Vs A.L.N. Rao Charitable Trust
Supreme Court Of India · AIR 1996 SC 344 : (1995) 129 CTR 205 : (1995) 216 ITR 697 : (1995) 7 JT 339 : (1995) 5 SCALE 742 : (1995) 6 SCC 625 : (1995) 4 SCR 348 Supp
Income Tax Act, 1961 — Section 11(1), 11(2)
Supreme Court12 Oct 1995Disposed Of
Mrs. Rupan Deol Bajaj and another Vs Kanwar Pal Singh Gill and another B. R. Bajaj Vs State of Punjab and others
Supreme Court Of India · (1996) 20 ACR 123 : AIR 1996 SC 309 : (1996) 1 ALD(Cri) 1 : (1995) 2 ALT(Cri) 720 : (1996) 1 AWC 208 Supp : (1996) 1 BLJR 99 : (1996) CriLJ 381 : (1995) 4 Crimes 171 : (1995) 7 JT 299 : (1996) 6 KarLJ 205 : (1995) 2 OLR 597 : (1995) 5 SCALE 670 : (1995) 6
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 155(2), 156(1), 157, 173, 190Penal Code, 1860 (IPC) — Section 307, 324, 341, 342, 352