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Supreme Court Of India judgments, 1995

1,241 judgments · page 2 of 63

Supreme Court14 Dec 1995allowed

Mohan Vs Bhairon Singh Shekhawat

Supreme Court Of India · (1996) 3 AD 478 : (1996) 5 JT 519 : (1996) 7 SCC 679 : (1996) 1 UJ 703

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 16Representation of the People Act, 1951 — Section 116A
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Supreme Court13 Dec 1995allowed

Vishwanath (dead) by L.R. Vs Chandra Bhan and others

Supreme Court Of India · AIR 1996 SC 919 : AIR 1995 SC 919 : (1995) 9 JT 438 : (1996) 1 SCALE 2 : (1996) 1 SCC 710 : (1995) 6 SCR 633 Supp

Transfer of Property Act, 1882 — Section 60Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 18, 209, 331, 6
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Supreme Court12 Dec 1995Allowed

State of Rajasthan Vs Fateh Chand Soni

Supreme Court Of India · (1996) 1 AD 261 : (1995) 9 JT 523 : (1995) 7 SCALE 168 : (1996) 1 SCC 562 : (1995) 6 SCR 559 Supp

Rajasthan Police Service Rules, 1954 — Rule 28A, 28A(5), 28A(6), 28A(7), 32
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Supreme Court12 Dec 1995Dismissed

Santosh Kumar Singh Vs State of U.P. and Others

Supreme Court Of India · (1996) 1 AD 519 : (1995) 9 JT 530 : (1996) LabIC 935 : (1995) 7 SCALE 281 : (1996) 2 SCC 45 : (1995) 6 SCR 568 Supp

Uttar Pradesh Higher Education Services Commission Act, 1980 — Section 31B, 31C, 31C(1), 31C(2)Uttar Pradesh State Universities Act, 1973 — Section 12(2), 16, 16(2), 35(2), 35(3)
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Supreme Court12 Dec 1995Disposed Of

Sultan Singh Vs State of Haryana and another

Supreme Court Of India · AIR 1996 SC 1007 : AIR 1995 SC 1007 : (1996) 1 CTC 169 : (1996) 73 FLR 955 : (1995) 9 JT 556 : (1996) LabIC 915 : (1996) 1 LLJ 879 : (1996) 1 SCALE 9 : (1996) 2 SCC 66 : (1995) 6 SCR 629 Supp

Industrial Disputes Act, 1947 — Section 10, 12(5)
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Supreme Court12 Dec 1995allowed

Union of India (UOI) and Another Vs Murugan Talkies

Supreme Court Of India · (1996) 73 FLR 953 : (1995) 9 JT 633 : (1996) 1 LLJ 1154 : (1995) 7 SCALE 309 : (1996) 1 SCC 504 : (1995) 6 SCR 618 Supp : (1996) 1 UJ 188

Cine-Workers and Cinema Theatre Workers (Regulation of Employment) Act, 1981 — Section 24, 25Constitution of India, 1950 — Article 142Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 5(1),
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Supreme Court12 Dec 1995Dismissed

Dharamdeo Vs Bijarat and Others

Supreme Court Of India · (1995) 7 SCALE 351 : (1996) 2 SCC 313 : (1995) 6 SCR 621 Supp

Constitution of India, 1950 — Article 14, 21, 226, 227Uttar Pradesh High Court (Abolition of Letters Patent Appeals) (Amendment) Act, 1972 — Section 2
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Supreme Court11 Dec 1995Allowed

State of Madhya Pradesh and others Vs Dr. Yashwant Trimbak

Supreme Court Of India · AIR 1996 SC 765 : AIR 1995 SC 765 : (1996) JLJ 322 : (1996) 2 SCC 305 : (1996) 1 UJ 436

Bihar Land Reforms Act, 1950 — Section 3(1)Constitution of India, 1950 — Article 154, 163, 166, 309, 77(3)Madhya Pradesh Civil Services (Pension) Rules, 1976 — Rule 9(2)
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Supreme Court11 Dec 1995allowed

Prof. Ramchandra G. Kapse Vs Haribansh Ramakbal Singh

Supreme Court Of India · AIR 1996 SC 817 : (1995) 7 SCALE 60 : (1996) 1 SCC 206 : (1995) 6 SCR 471 Supp : (1996) 1 UJ 471

Civil Procedure Code, 1908 (CPC) — Order 8 Rule 3, Order 8 Rule 4, Order 8 Rule 5Evidence Act, 1872 — Section 11Representation of the People Act, 1951 — Section 100, 123, 99
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