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Supreme Court Of India judgments, 1995

1,241 judgments · page 22 of 63

Supreme Court06 Sept 1995Dismissed

MAJOR. Ashok Kumar Singh Vs Vith Addl. Sessions Judge, Varanasi and others

Supreme Court Of India · AIR 1996 SC 333 : AIR 1995 SC 333 : (1996) 1 ALD(Cri) 713 : (1996) CriLJ 392 : (1995) 2 CTC 457 : (1996) 1 DMC 115 : (1995) 7 JT 151 : (1996) 1 MLJ 59 : (1995) 2 OLR 590 : (1995) 5 SCALE 422 : (1996) 1 SCC 554 : (1995) 3 SCR 364 Supp

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 125
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Supreme Court06 Sept 1995Dismissed

S.K. Kamdar and Another Vs State of Maharashtra

Supreme Court Of India · (1996) 85 CompCas 224 : (1996) 53 ECC 72 : (1997) 10 JT 561 : (1995) 5 SCALE 281 : (1995) 3 SCC 586 Supp : (1995) 3 SCR 360 Supp

Foreign Exchange Regulation Act, 1947 — Section 4(1), 4(2), 5(1)Foreign Exchange Regulation Act, 1973 — Section 8(1), 8(2), 9(1)
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Supreme Court05 Sept 1995Disposed Of

C. Ravichandran Iyer Vs Justice A.M. Bhattacharjee and Others

Supreme Court Of India · (1995) 6 JT 339 : (1995) 5 SCALE 142 : (1995) 5 SCC 457 : (1995) 3 SCR 319 Supp : (1995) 3 UPLBEC 1723

Advocates Act, 1961 — Section 35, 36, 36B, 37, 6(1)Constitution of India, 1950 — Article 121, 124, 124(4), 124(5), 19(1)Contempt of Courts Act, 1971 — Section 2
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Supreme Court04 Sept 1995Disposed Of

Giani Pratap Singh Vs State of Rajasthan and another

Supreme Court Of India · AIR 1996 SC 74 : AIR 1995 SC 74 : (1995) CriLJ 4187 : (1997) 10 JT 418 : (1998) 1 RLW 159 : (1995) 5 SCALE 93 : (1995) 5 SCC 591(1) : (1995) 2 UJ 559

Explosives Act, 1884 — Section 9(B)Penal Code, 1860 (IPC) — Section 120B, 286, 34Terrorist and Disruptive Activities (Prevention) Act, 1987 — Section 6
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Supreme Court04 Sept 1995Allowed

P.M. Hari Kumar Vs Union of India and others

Supreme Court Of India · (1995) 19 ACR 717 : AIR 1996 SC 70 : AIR 1996 SC 68 : AIR 1995 SC 70 : (1995) CriLJ 4188 : (1995) 3 Crimes 826 : (1995) 60 ECR 561 : (1995) 6 JT 331 : (1995) 5 SCALE 132 : (1995) 5 SCC 691 : (1995) 3 SCR 301 Supp

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1), 7(1), 9(1)Criminal Procedure Code, 1973 (CrPC) — Section 82(2), 83
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Supreme Court04 Sept 1995Allowed

Ashoka Kumar Thakur Vs State of Bihar and others

Supreme Court Of India · AIR 1996 SC 75 : AIR 1996 SC 73 : AIR 1995 SC 75 : (1995) 6 JT 390 : (1995) LabIC 2475 : (1996) 1 PLJR 55 : (1995) 5 SCALE 115 : (1995) 5 SCC 403 : (1995) 3 SCR 269 Supp : (1996) 1 SLJ 155 : (1995) 2 UJ 727 : (1995) 3 UPLBEC 1563

Bihar Reservation of Vacancies in Posts and Services (for Scheduled Castes, Scheduled Tribes and Other Backward Classes) (Amendment) Oridinance, 1995 — Section 3Constitution of India, 1950 — Article 14, 16(4), 32Uttar Pra
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Supreme Court01 Sept 1995Allowed

Ram Kishan Vs Union of India and others

Supreme Court Of India · AIR 1996 SC 255 : AIR 1995 SC 255 : (1995) 71 FLR 929 : (1995) 7 JT 43 : (1996) 1 LLJ 982 : (1995) 5 SCALE 431 : (1995) 6 SCC 157 : (1995) 3 SCR 251 Supp

Delhi Police (Appointment and Recruitment) Rules, 1980 — Rule 4Delhi Police (Punishment and Appeal) Rules, 1980 — Rule 6Delhi Police Act, 1978 — Section 11
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