Supreme Court27 Sept 1995allowed

Sanjay Gupta and Others Vs State of U.P. and Others

Supreme Court Of India · (1995) 71 FLR 903 : (1995) 7 JT 124 : (1996) LabIC 602 : (1995) 5 SCALE 611 : (1996) 7 SCC 145 : (1995) 4 SCR 108 Supp : (1996) 1 UPLBEC 92 : (1996) 1 UPLBEC 1

Uttar Pradesh Subordinate Offices Ministerial Staff (District Recruitment) Rules, 1985 — Rule 22
Supreme Court27 Sept 1995dismissed

Bonkya Alias Bharat Shivaji Mane and others Vs State of Maharashtra

Supreme Court Of India · AIR 1996 SC 257 : AIR 1995 SC 257 : (1996) 1 ALD(Cri) 715 : (1996) CriLJ 414 : (1995) 4 Crimes 129 : (1995) 7 JT 194 : (1995) 5 SCALE 556 : (1995) 6 SCC 447 : (1995) 4 SCR 89 Supp

Constitution of India, 1950 — Article 12, 136, 142Criminal Procedure Code, 1973 (CrPC) — Section 220, 313Evidence Act, 1872 — Section 27
Supreme Court26 Sept 1995Dismissed

Labhu Ram and Others Vs State of Punjab

Supreme Court Of India · (1996) 1 ALD(Cri) 731 : (1996) CriLJ 399 : (1995) 4 Crimes 139 : (1995) 7 JT 98 : (1995) 5 SCALE 568 : (1995) 4 SCC 17 Supp

Penal Code, 1860 (IPC) — Section 302
Supreme Court26 Sept 1995Dismissed

Bharat Prasad Gupta Vs State of West Bengal

Supreme Court Of India · AIR 1996 SC 1043 : AIR 1995 SC 1043 : (1996) 1 ALD(Cri) 763 : (1995) 43 BLJR 1447 : (1996) CriLJ 1369 : (1995) 4 Crimes 155 : (1995) 7 JT 191 : (1995) 5 SCALE 541 : (1995) 3 SCC 639 Supp

Drugs and Cosmetics Act, 1940 — Section 18, 2, 27
Supreme Court26 Sept 1995Allowed

Savita Dey Vs Nageswar Majumdar and Another

Supreme Court Of India · AIR 1996 SC 272 : AIR 1995 SC 272 : (1995) 7 JT 63 : (1995) 5 SCALE 546 : (1995) 6 SCC 274 : (1995) 4 SCR 80 Supp : (1996) 1 UJ 24

Registration Act, 1908 — Section 1, 31, 36Transfer of Property Act, 1882 — Section 111(f)
Supreme Court25 Sept 1995Allowed

Kashibai and Another Vs Parwatibai and Others

Supreme Court Of India · (1995) 3 ALT 57 : (1995) 97 BOMLR 80 : (1995) 2 CTC 476 : (1996) 2 DMC 266 : (1995) 7 JT 48 : (1996) 1 LW 317 : (1996) 1 MhLj 1 : (1996) 1 MLJ 45 : (1996) MPLJ 1 : (1995) 5 SCALE 615 : (1995) 6 SCC 213 : (1995) 4 SCR 63 Supp

Civil Procedure Code, 1908 (CPC) — Section 100(1)Evidence Act, 1872 — Section 68Hindu Adoptions and Maintenance Act, 1956 — Section 7
Supreme Court22 Sept 1995Dismissed

State of Andhra Pradesh Vs Bodem Sundra Rao

Supreme Court Of India · AIR 1996 SC 530 : AIR 1995 SC 530 : (1996) 1 BLJR 245 : (1995) 4 Crimes 153 : (1995) 7 JT 90 : (1995) 5 SCALE 554 : (1995) 6 SCC 230 : (1995) 4 SCR 48 Supp

Penal Code, 1860 (IPC) — Section 376(1)
Supreme Court21 Sept 1995allowed

Nand Kishore Vs State of Punjab

Supreme Court Of India · (1995) 71 FLR 938 : (1995) 7 JT 69 : (1996) 1 MLJ 48 : (1995) 5 SCALE 582 : (1995) 6 SCC 614 : (1995) 4 SCR 16 Supp : (1996) 1 UPLBEC 259

Civil Procedure Code, 1908 (CPC) — Section 11Constitution of India, 1950 — Article 136, 141, 226, 311(2), 32Punjab Civil Services Rules — Rule 5.32
Supreme Court21 Sept 1995allowed

Dr. Ranbir Singh Vs Asharfi Lal

Supreme Court Of India · (1995) 6 JT 668 : (1995) 5 SCALE 470 : (1995) 6 SCC 580 : (1995) 3 SCR 847 Supp

Civil Procedure Code, 1908 (CPC) — Section 100, 100(4)Rajasthan Premises (Control of Rent and Eviction) Act, 1950 — Section 3
Supreme Court20 Sept 1995Allowed

State of Orissa and others Vs Kalicharan Mohapatra and another

Supreme Court Of India · AIR 1996 SC 684 : AIR 1995 SC 684 : (1996) 81 CLT 64 : (1995) 71 FLR 1000 : (1995) 7 JT 167 : (1996) LabIC 579 : (1996) 1 LLJ 945 : (1995) 5 SCALE 506 : (1995) 6 SCC 105 : (1995) 3 SCR 836 Supp : (1996) 1 SLJ 142 : (1996) 1 UJ 93 : (1996) 1 UPLBEC 407

All India Services (Death-Cum-Retirement Benefits) Rules, 1958 — Rule 6All India Services (Discipline and Appeal) Rules, 1969 — Rule 10