Supreme Court15 Sept 1995Partly Allowed
State of A.P. Vs Korukonda Suryanarayana Chowdary
Supreme Court Of India · (1995) 5 SCALE 462 : (1995) 6 SCC 80 : (1995) 3 SCR 746 Supp
COURT ARCHIVE
Supreme Court Of India judgments, 1995
1,241 judgments · page 20 of 63
Supreme Court15 Sept 1995Allowed
State of Maharashtra and another Vs Pooja Brew-chem Industries (P) Ltd., and another
Supreme Court Of India · AIR 1996 SC 219 : AIR 1995 SC 219 : (1995) 7 JT 39 : (1995) 5 SCALE 537 : (1995) 4 SCC 179 Supp : (1995) 3 SCR 739 Supp
Bombay Denatured Spirit Rules, 1959 — Rule 26Constitution of India, 1950 — Article 226
Supreme Court14 Sept 1995Allowed
Deepti @ Arati Rai Vs Akhil Rai and Others
Supreme Court Of India · (1996) 2 MPJR 301
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 498A
Supreme Court14 Sept 1995Dismissed
Debaraj Padhi and Others Vs Steel Authority of India Ltd. and Others
Supreme Court Of India · (1995) 9 JT 521 : (1996) 1 LLJ 11 : (1995) 5 SCALE 290 : (1995) 6 SCC 41 : (1995) 2 UJ 625
Supreme Court14 Sept 1995Disposed Of
Dipali Katia Chadha (Ms) Vs Union of India (UOI) Manoranjan Tania Chadha (Ms) Vs Union of India (UOI)
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
Citizenship Act, 1955 — Section 4(1), 9(2)
Supreme Court14 Sept 1995Allowed
Deepti alias Arati Rai Vs Akhil Rai and Others
Supreme Court Of India · (1995) 3 Crimes 818 : (1995) 7 JT 175 : (1995) 5 SCALE 328 : (1995) 5 SCC 751
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 498A
Supreme Court14 Sept 1995Dismissed
State of Karnataka represented through Chief Secretary to Government of Karnataka Vs T.R. Dhananjaya and Another
Supreme Court Of India · (1995) 9 JT 599 : (1995) 5 SCALE 358 : (1995) 6 SCC 254 : (1995) 3 SCR 639 Supp : (1996) 1 SLJ 153
Constitution of India, 1950 — Article 142
Supreme Court13 Sept 1995Disposed Of
Pleasant Stay Hotel and Another Vs Palani Hills Conservation Council and Others State of T.N. and Another Vs Palani Hills Conservation Council and Others
Supreme Court Of India · (1995) 6 JT 600 : (1996) 1 PLJR 24 : (1995) 5 SCALE 251 : (1995) 6 SCC 127 : (1995) 3 SCR 588 Supp : (1995) WritLR 769
Constitution of India, 1950 — Article 136Tamil Nadu District Municipalities (Hill Stations) Buildings Rules, 1993 — Rule 26Tamil Nadu District Municipalities Act, 1920 — Section 217B, 217C, 217D, 217Q
Supreme Court13 Sept 1995Allowed
Hindustan Steel Workers Construction Ltd. Vs G.S. Atwal and Co. (Engineers) Pvt. Ltd.
Supreme Court Of India · AIR 1996 SC 131 : AIR 1995 SC 131 : (1996) 85 CompCas 270 : (1995) 7 JT 26 : (1995) 5 SCALE 352 : (1995) 6 SCC 76 : (1995) 2 UJ 691
Arbitration Act, 1940 — Section 41
Supreme Court13 Sept 1995Partly Allowed
Larsen and Toubro Limited Vs Maharashtra State Electricity Board and others
Supreme Court Of India · AIR 1996 SC 334 : AIR 1995 SC 334 : (1995) 2 ARBLR 482 : (1996) 2 BC 255 : (1996) 85 CompCas 214 : (1995) 7 JT 18 : (1995) 5 SCALE 342 : (1995) 6 SCC 68 : (1995) 3 SCR 615 Supp
Arbitration Act, 1940 — Section 41
Supreme Court13 Sept 1995Dismissed
Dilawar Singh (Dead) Vs Addl. District Judge, Ghaziabad
Supreme Court Of India · (1995) 7 JT 85 : (1995) 5 SCALE 467 : (1995) 6 SCC 86 : (1995) 3 SCR 630 Supp : (1996) 1 UJ 38
Uttar Pradesh Imposition of Ceiling on Land Holdings Act, 1960 — Section 10, 5
Supreme Court13 Sept 1995Allowed
Madhukar Bakru Pingal Vs Rajendra D. Gaikwad and Others
Supreme Court Of India · (1995) 9 JT 598 : (1996) 1 PLJR 7 : (1995) 5 SCALE 430 : (1995) 6 SCC 42 : (1995) 3 SCR 627 Supp : (1996) 1 SLJ 192 : (1996) 1 UJ 16
Supreme Court13 Sept 1995dismissed
G. Sridharamurti Vs Hindustan Petroleum Corporation Ltd. and another
Supreme Court Of India · AIR 1996 SC 264 : AIR 1995 SC 264 : (1995) 5 SCALE 612 : (1995) 6 SCC 605 : (1995) 3 SCR 634 Supp
Constitution of India, 1950 — Article 254Delhi Rent Control Act, 1958 — Section 14(1)ESSO (Acquisition of Undertakings in India) Act, 1974 — Section 3, 4, 5
Supreme Court13 Sept 1995Disposed Of
Sawan Ram Malra Vs Union of India and others
Supreme Court Of India · AIR 1996 SC 3348 : (1995) 7 JT 334 : (1995) 5 SCALE 348 : (1995) 3 SCC 620 Supp : (1995) 3 SCR 608 Supp : (1995) 3 UPLBEC 1832
Department of Posts, Postal Superintendent, Postmasters Group B Recruitment Rules, 1987 — Rule 1
Supreme Court12 Sept 1995Dismissed
Jangli and Others Vs Bhagwati (Smt) and Others
Supreme Court Of India · (1995) 6 JT 679 : (1995) 5 SCALE 469 : (1995) 6 SCC 140 : (1995) 3 SCR 578 Supp
Civil Procedure Code, 1908 (CPC) — Section 47
Supreme Court12 Sept 1995Dismissed
Shri Kishan Das and others Vs State of U.P. and others
Supreme Court Of India · AIR 1996 SC 274 : AIR 1995 SC 274 : (1995) 7 JT 158 : (1995) 5 SCALE 567 : (1995) 6 SCC 240 : (1995) 3 SCR 584 Supp : (1996) 1 UJ 434
Land Acquisition Act, 1894 — Section 17(4), 23, 28, 34, 4
Supreme Court12 Sept 1995Dismissed
Dhayanand, Mubarak Masih, B.P. Singhand others and U.T. Chandigarh Vs Union of India and others, Finance Secretary, Union Territory of Chandigarh and others and Natha Singh and others
Supreme Court Of India · AIR 1996 SC 2877 : (1995) 6 JT 599 : (1995) 6 JT 594 : (1996) 112 PLR 85 : (1995) 5 SCALE 286 : (1996) 7 SCC 47 : (1995) 3 SCR 533 Supp : (1996) 1 SLJ 136
Constitution of India, 1950 — Article 309Punjab Reorganisation Act, 1966 — Section 2, 88
Supreme Court12 Sept 1995Dismissed
Delhi Cloth and General Mills Co. Ltd. Vs State of M.P. and others
Supreme Court Of India · AIR 1996 SC 283 : AIR 1995 SC 283 : (1996) 1 ALD(Cri) 724 : (1995) 43 BLJR 1437 : (1996) CriLJ 424 : (1995) 4 Crimes 46 : (1995) 7 JT 154 : (1995) 5 SCALE 435 : (1995) 6 SCC 62 : (1995) 3 SCR 566 Supp
Criminal Procedure Code, 1973 (CrPC) — Section 319(1)Prevention of Food Adulteration Act, 1954 — Section 16, 16(1)
Supreme Court12 Sept 1995Dismissed
Sardar Dilshar Singh Vs Labour Commissioner and Another
Supreme Court Of India · (1995) 9 JT 595 : (1995) 5 SCALE 463 : (1995) 6 SCC 66 : (1995) 3 SCR 574 Supp : (1995) 2 UJ 835
Punjab Land Revenue Act, 1887 — Section 67, 69
Supreme Court12 Sept 1995Dismissed
State of Kerala Vs Malayalam Plantation Limited
Supreme Court Of India · (1995) 09 SC CK 0050
Kerala Land Acquisition Act, 1961 — Section 19