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Supreme Court Of India judgments, 1995

1,241 judgments · page 21 of 63

Supreme Court12 Sept 1995Allowed

State of U.P. Vs Roop Singh and others,

Supreme Court Of India · (1995) 19 ACR 851 : AIR 1996 SC 215 : AIR 1995 SC 215 : (1996) 1 ALD(Cri) 737 : (1996) CriLJ 410 : (1995) 3 Crimes 743 : (1995) 6 JT 479 : (1995) 5 SCALE 264

Penal Code, 1860 (IPC) — Section 100, 147, 149, 300, 302
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Supreme Court12 Sept 1995Allowed

S.R. Bhagwat and others, Vs State of Mysore

Supreme Court Of India · AIR 1996 SC 188 : AIR 1995 SC 188 : (1995) 71 FLR 753 : (1995) 6 JT 444 : (1996) 6 KarLJ 56 : (1995) LabIC 2809 : (1995) 5 SCALE 270 : (1995) 6 SCC 16 : (1995) 3 SCR 545 Supp

Constitution of India, 1950 — Article 309, 32Karnataka State Civil Services (Regulation of Promotion, Pay and Pension) Act, 1973 — Section 11(2), 3, 4(2), 8States Reorganisation Act, 1956 — Section 1, 10, 11, 115, 1
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Supreme Court11 Sept 1995Disposed Of

Santosh Jayaswal and another Vs State of M.P. and others

Supreme Court Of India · AIR 1996 SC 207 : AIR 1995 SC 207 : (1996) 1 ALT 26 : (1995) 2 CTC 570 : (1996) JLJ 152 : (1996) 1 LW 321 : (1995) 5 SCALE 535 : (1995) 6 SCC 520 : (1995) 3 SCR 527 Supp

General Clauses Act, 1897 — Section 3Registration Act, 1908 — Section 17(1)Transfer of Property Act, 1882 — Section 3, 54
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Supreme Court11 Sept 1995Dismissed

Bhoop Singh Vs Ram Singh Major and others

Supreme Court Of India · AIR 1996 SC 196 : AIR 1995 SC 196 : (1996) 2 BC 365 : (1995) 6 JT 534 : (1996) 1 LW 323 : (1996) 1 MLJ 38 : (1996) 112 PLR 559 : (1995) 5 SCALE 228 : (1995) 5 SCC 709 : (1995) 3 SCR 466 Supp

Civil Procedure Code, 1908 (CPC) — Order 12 Rule 6Registration Act, 1908 — Section 17(2)Stamp Act, 1899 — Section 2(14)
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Supreme Court08 Sept 1995Dismissed

Shri. Sat Pal Vs State of Punjab

Supreme Court Of India · (1995) 19 ACR 790 : AIR 1996 SC 201 : AIR 1995 SC 201 : (1996) CriLJ 406 : (1995) 3 Crimes 735 : (1995) 6 JT 379 : (1995) 5 SCALE 235

Evidence Act, 1872 — Section 114(g)Penal Code, 1860 (IPC) — Section 300, 302
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Supreme Court08 Sept 1995Dismissed

J. Vasudevan Vs T.R. Dhananjaya

Supreme Court Of India · AIR 1996 SC 137 : AIR 1995 SC 137 : (1995) CriLJ 4192 : (1995) 7 JT 484 : (1995) 5 SCALE 245 : (1995) 6 SCC 249 : (1995) 3 SCR 438 Supp : (1996) 1 SLJ 185

Contempt of Courts Act, 1971 — Section 12, 2
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Supreme Court08 Sept 1995Disposed Of

Dr. Krushna Chandra Sahu and others Vs State of Orissa and others

Supreme Court Of India · AIR 1996 SC 352 : AIR 1995 SC 352 : (1997) 1 ALD 356 : (1997) 1 ALT 333 : (1997) 2 APLJ 204 : (1996) 82 CLT 141 : (1995) 7 JT 137 : (1996) LabIC 53 : (1996) 1 LLJ 919 : (1995) 5 SCALE 329 : (1995) 6 SCC 1 : (1995) 3 SCR 419 Supp : (1996) 1 SLJ 117

Constitution of India, 1950 — Article 162, 309, 73
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Supreme Court08 Sept 1995Allowed

Union of India Vs Ajoy Kumar Patnaik

Supreme Court Of India · AIR 1996 SC 280 : AIR 1995 SC 280 : (1995) 7 JT 30 : (1995) LabIC 2712 : (1995) 5 SCALE 490 : (1995) 6 SCC 442 : (1995) 3 SCR 449 Supp : (1996) 1 SLJ 138

Fundamental Rules — Rule 56
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Supreme Court07 Sept 1995Partly Allowed

Hindustan Vegetable Oils Corporation Limited Vs Progressive Industries and Others

Supreme Court Of India · (1995) 6 JT 458 : (1995) 5 SCALE 291 : (1995) 6 SCC 174 : (1995) 3 SCR 386 Supp : (1996) 100 STC 146

Ganesh Flour Mills Company Limited (Acquisition and Transfer of Undertakings) Act, 1984 — Section 22, 22(3), 6Uttar Pradesh Sales Tax Act, 1948 — Section 4(6), 4B(1), 4B(2), 5Uttar Pradesh Sales Tax Rules, 1948 — Ru
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