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COURT ARCHIVE

Supreme Court Of India judgments, 1995

1,241 judgments · page 19 of 63

Supreme Court20 Sept 1995allowed

State of Madhya Pradesh Vs Mohan Singh

Supreme Court Of India · AIR 1996 SC 2106 : (1996) 1 ALD(Cri) 941 : (1996) 1 BLJR 263 : (1996) CriLJ 2878 : (1995) 4 Crimes 167 : (1995) JLJ 767 : (1995) 7 JT 87 : (1996) 1 MLJ 95 : (1995) 5 SCALE 590 : (1995) 6 SCC 321 : (1995) 3 SCR 842 Supp : (1996) 1 UJ 99

Constitution of India, 1950 — Article 15(4), 341, 342Criminal Procedure Code, 1973 (CrPC) — Section 432(2)
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Supreme Court20 Sept 1995Partly Allowed

Union of India and others Vs Ajaib Singh and others

Supreme Court Of India · AIR 1996 SC 270 : (1995) 6 SCC 323 : (1995) 3 SCR 831 Supp

Requisitioning and Acquisition of Immovable Property Act, 1952 — Section 8(1), 9Requisitioning and Acquisition of Immovable Property Rules, 1953 — Rule 9
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Supreme Court20 Sept 1995Allowed

State of Orissa and another Vs Gopal Chandra Rath and others

Supreme Court Of India · AIR 1996 SC 3063 : (1995) 7 JT 130 : (1995) 5 SCALE 424 : (1995) 6 SCC 242 : (1995) 3 SCR 816 Supp : (1996) 1 SLJ 180

Constitution of India, 1950 — Article 309Medical Education Service (Recruitment) Rules, 1979 — Rule 4, 8(2)Orissa Medical Education Services (Validation of Gradation List of Jaipur Teachers) Act, 1988 — Section 1, 3
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Supreme Court19 Sept 1995Dismissed

Wariyam Singh and others Vs State of U.P.

Supreme Court Of India · AIR 1996 SC 305 : AIR 1995 SC 305 : (1995) 4 Crimes 200 : (1995) 7 JT 117 : (1995) 5 SCALE 604 : (1995) 6 SCC 458 : (1995) 3 SCR 807 Supp

Criminal Procedure Code, 1973 (CrPC) — Section 213, 313Penal Code, 1860 (IPC) — Section 120BTerrorist and Disruptive Activities (Prevention) Act, 1987 — Section 15, 19, 28, 3, 4
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Supreme Court19 Sept 1995dismissed

Gangeshwar Limited Vs State of U.P. and Others

Supreme Court Of India · (1996) 1 AWC 7 Supp : (1995) 7 JT 584 : (1996) RD 5 : (1995) 5 SCALE 448 : (1995) 6 SCC 84 : (1995) 3 SCR 799 Supp

Uttar Pradesh Imposition of Ceiling on Land Holdings Act, 1960 — Section 6(1)Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 143
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Supreme Court18 Sept 1995Allowed

Dy. Collector and Another Vs S. Venkata Ramanaiah and Another

Supreme Court Of India · AIR 1996 SC 224 : (1995) 7 JT 1 : (1995) 5 SCALE 521 : (1995) 6 SCC 545 : (1995) 3 SCR 748 Supp

Andhra Pradesh Scheduled Areas Land Transfer Regulation,1959 — Section 2(a), 3A, 3P, 3(1), 3(1)(a), 3(1)(b), 3(2)(a), 6A, 9, 10, 10(1)Andhra Pradesh Ceiling On Agricultural Holdings Act, 1961 — Section 3(4), 10Constitution Of India, 1950 — Article 20, 226, 244, 309
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Supreme Court18 Sept 1995Allowed

V. Krishna Mudaliar Vs Lakshmi Ammal

Supreme Court Of India · AIR 1996 SC 129 : AIR 1995 SC 129 : (1995) 2 CTC 540 : (1996) 2 LW 467 : (1995) 5 SCALE 398 : (1995) 5 SCC 689 : (1996) 1 UJ 14

Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(2), 14, 15, 16
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Supreme Court15 Sept 1995Dismissed

Hindustan Lever Ltd. Vs Ashok Vishnu Kate and others

Supreme Court Of India · AIR 1996 SC 285 : (1995) 71 FLR 1040 : (1995) 6 JT 625 : (1995) LabIC 2714 : (1996) 1 LLJ 899 : (1995) 5 SCALE 400 : (1995) 6 SCC 326 : (1995) 3 SCR 702 Supp

Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 10, 2, 25, 5Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 20, 23, 27, 28,
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