Supreme Court Of India Judgments 1995 — Page 17

Supreme Court12 Oct 1995allowed

Commissioner of Income Tax, Meerut and Others Vs Virmani Industries Pvt. Ltd. and Others

Supreme Court Of India · (1995) 216 ITR 607 : (1995) 7 JT 322 : (1995) 5 SCALE 718 : (1995) 6 SCC 466 : (1995) 6 SCC 465 : (1995) 4 SCR 275 Supp

Income Tax Act, 1961 — Section 14, 28, 32(1), 32(2), 72

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Supreme Court12 Oct 1995Allowed

Krishna Mohan Shukla Vs Union of India and Others

Supreme Court Of India · (1997) 2 SCALE 3 : (1996) 4 SCALE 52 : (1995) 6 SCALE 410 : (2000) 10 SCC 507

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Supreme Court12 Oct 1995Allowed

Dakaya alias Dakaiah Vs Anjani

Supreme Court Of India · AIR 1996 SC 383 : AIR 1995 SC 383 : (1996) 1 ALT 1 : (1996) 1 LW 25 : (1995) 6 SCALE 73 : (1995) 6 SCC 500 : (1995) 4 SCR 291 Supp

Constitution of India, 1950 — Article 136Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10

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Supreme Court12 Oct 1995Allowed

O.S. Singh and Another Vs Union of India (UOI) and Another

Supreme Court Of India · (1995) 7 JT 664 : (1995) 6 SCALE 8 : (1996) 7 SCC 37 : (1995) 4 SCR 261 Supp : (1996) 1 UPLBEC 193

Police Service (Appointment by Promotion) Regulations, 1955 — Regulation 5(2), 7(3), 9Police Service (Recruitment) Rules, 1954 — Rule 4(1), 6(2), 6(3), 9Police Service (Regulation of Seniority) Rules, 1954 — Rule 3(

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Supreme Court11 Oct 1995Dismissed

P. Periasami (Dead) by Lrs. Vs P. Periathambi and Others P.A. Periasami Muthiriar and Others Vs P. Periasami Muthiriar and Others

Supreme Court Of India · (1996) 1 CTC 513 : (1996) 1 LW 21 : (1996) 1 PLJR 67 : (1995) 6 SCALE 50 : (1995) 6 SCC 523 : (1995) 4 SCR 230 Supp

Hindu Succession Act, 1956 — Section 19Limitation Act, 1963 — Article 65

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Supreme Court11 Oct 1995Allowed

Commissioner of Income Tax Vs Smt. Pelleti Srideramma

Supreme Court Of India · AIR 1996 SC 463 : AIR 1995 SC 463 : (1995) 2 BC 592 : (1995) 129 CTR 184 : (1995) 216 ITR 826 : (1995) 7 JT 225 : (1995) 5 SCALE 690 : (1995) 6 SCC 315 : (1995) 4 SCR 206 Supp

Income Tax Act, 1922 — Section 12Income Tax Act, 1961 — Section 2(24), 256, 27, 64(1)

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Supreme Court11 Oct 1995allowed

Sri Varadaraja Perumal Temple Vs K. Ramachandra (Dead) by Lrs. and Others

Supreme Court Of India · (1996) 1 LW 69 : (1995) 6 SCALE 25 : (1995) 4 SCC 87 Supp : (1995) 4 SCR 226 Supp

Limitation Act, 1963 — Section 10, 29, 5Tamil Nadu Minor Inams (Abolition and Conversion into Ryotwari) Act, 1963 — Section 30(1)

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Supreme Court11 Oct 1995Allowed

Darshana Devi Vs State of Punjab

Supreme Court Of India · (1995) 4 Crimes 225 : (1995) 7 JT 269 : (1995) 5 SCALE 695 : (1995) 4 SCC 126 Supp : (1995) 4 SCC 126

Penal Code, 1860 (IPC) — Section 302

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Supreme Court11 Oct 1995allowed

Principal Appraiser (Exports), Collectorate of Customs and Central Excise and Others Vs Esajee Tayabally Kapasi, Calicut

Supreme Court Of India · (1995) 80 ELT 3 : (1995) 7 JT 260 : (1995) 5 SCALE 683 : (1995) 6 SCC 536 : (1995) 4 SCR 214 Supp

Customs Act, 1962 — Section 16(1), 39, 50, 51

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Supreme Court10 Oct 1995Dismissed

Union of India and others etc. Vs Virpal Singh Chauhan etc.

Supreme Court Of India · AIR 1996 SC 448 : AIR 1995 SC 448 : (1996) 1 AWC 105 Supp : (1995) 7 JT 231 : (1995) 2 OLR 616 : (1995) 6 SCC 684 : (1995) 4 SCR 158 Supp : (1995) 3 UPLBEC 1983

Air Corporations Act, 1953 — Section 15, 34(1), 44, 45, 7Constitution of India, 1950 — Article 16(4), 335

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Supreme Court10 Oct 1995Disposed Of

Air India and others, etc. Vs B.R. Age and others, etc.

Supreme Court Of India · AIR 1996 SC 276 : AIR 1995 SC 276 : (1995) 71 FLR 1096 : (1995) 7 JT 217 : (1996) 1 LLJ 238 : (1995) 5 SCALE 645 : (1995) 6 SCC 359 : (1995) 4 SCR 196 Supp

Constitution of India, 1950 — Article 12, 16, 32

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Supreme Court10 Oct 1995Disposed Of

The Bihar State Board of Homeopathic Medicine, Patna Vs State of Bihar and others

Supreme Court Of India · AIR 1996 SC 341 : AIR 1995 SC 341 : (1996) 1 BLJR 620 : (1995) 7 JT 657 : (1996) 1 PLJR 44 : (1995) 5 SCALE 712 : (1995) 6 SCC 503 : (1995) 4 SCR 149 Supp

Bihar Development of Homeopathic System of Medicine Act, 1953 — Section 13, 3, 5, 6

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Supreme Court10 Oct 1995Partly Allowed

Union of India (UOI) and Another Vs M.C. Desai and Others

Supreme Court Of India · (1996) 9 AD 290 : (1997) 10 JT 550 : (1996) 2 KLT 611 : (1996) 8 SCALE 165 : (1996) 11 SCC 400 : (1995) 4 SCR 202 Supp : (1997) 1 SLJ 140 : (1997) 1 UJ 337

High Court Judges (Conditions of Service) Rules, 1956 — Rule 2

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Supreme Court09 Oct 1995Dismissed

Hukam Chand Khundia Vs Chandigarh Administration and Another

Supreme Court Of India · (1997) 10 JT 538 : (1995) 6 SCALE 125 : (1995) 6 SCC 534 : (1995) 4 SCR 146 Supp

Administrative Tribunals Act, 1985 — Section 19Constitution of India, 1950 — Article 14, 16, 311

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Supreme Court07 Oct 1995Allowed

State of U.P. and Another Vs Ved Pal Singh and Another

Supreme Court Of India · (1995) 10 SC CK 0007

Constitution of India, 1950 — Article 311Penal Code, 1860 (IPC) — Section 409

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Supreme Court29 Sept 1995Disposed Of

Wazir Singh, JBT Teacher and others Vs State of Haryana and others

Supreme Court Of India · AIR 1996 SC 889 : AIR 1995 SC 889 : (1995) 71 FLR 1129 : (1995) 7 JT 404 : (1995) 5 SCALE 641 : (1995) 3 SCC 697 Supp : (1995) 4 SCR 138 Supp : (1996) 1 UJ 127

Constitution of India, 1950 — Article 226, 227

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Supreme Court29 Sept 1995Partly Allowed

Gurmit Singh and Others Vs State of Punjab

Supreme Court Of India · (1996) CriLJ 390 : (1995) 4 Crimes 185 : (1995) 7 JT 171 : (1995) 5 SCALE 630 : (1995) 4 SCC 146 Supp

Penal Code, 1860 (IPC) — Section 302, 323, 326, 34

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Supreme Court27 Sept 1995Disposed Of

R.S. Pandey Vs State of U.P. and others

Supreme Court Of India · AIR 1996 SC 717 : AIR 1995 SC 717 : (1995) 71 FLR 902 : (1995) 7 JT 129 : (1995) 5 SCALE 609 : (1995) 6 SCC 464 : (1995) 4 SCR 114 Supp : (1995) 3 UPLBEC 1798

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Supreme Court27 Sept 1995allowed

Satyendra Nath Bajpai Vs Inspector General of Registration, Uttar Pradesh and another

Supreme Court Of India · AIR 1996 SC 674 : AIR 1995 SC 674 : (1995) 71 FLR 912 : (1995) 7 JT 128 : (1996) LabIC 603 : (1996) 2 LLJ 398 : (1995) 5 SCALE 624 : (1995) 3 SCC 715 Supp : (1995) 4 SCR 105 Supp : (1995) 3 UPLBEC 1796

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Supreme Court27 Sept 1995Disposed Of

Khagesh Kumar and others Vs Inspector General of Registration and others

Supreme Court Of India · AIR 1996 SC 417 : AIR 1995 SC 417 : (1996) 1 AWC 69 Supp : (1995) 7 JT 545 : (1995) 6 SCALE 102 : (1995) 4 SCC 182 Supp : (1995) 4 SCR 117 Supp : (1996) 1 UPLBEC 23

Constitution of India, 1950 — Article 14, 309Registration Act, 1908 — Section 32A, 69Uttar Pradesh Registration Department (District Establishment) Ministerial Service Rules, 1978 — Rule 15

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Supreme Court Of India judgments, 1995