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COURT ARCHIVE

Supreme Court Of India judgments, 1995

1,241 judgments · page 24 of 63

Supreme Court29 Aug 1995Allowed

V.M. Mathew Vs V.S. Sharma and others

Supreme Court Of India · AIR 1996 SC 109 : AIR 1995 SC 109 : (1995) 60 ECR 568 : (1995) 6 JT 318 : (1996) 1 KLT 36 : (1996) 1 LW 233 : (1996) 1 MLJ 76 : (1995) 5 SCALE 111 : (1995) 6 SCC 122 : (1995) 3 SCR 131 Supp : (1995) 2 UJ 809

Evidence Act, 1872 — Section 33Succession Act, 1925 — Section 276
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Supreme Court29 Aug 1995Dismissed

Hari Prakash and others Vs V. Lakshmi Narain and others

Supreme Court Of India · AIR 1996 SC 105 : AIR 1995 SC 105 : (1995) 6 JT 240 : (1995) 5 SCALE 54 : (1995) 3 SCC 523 Supp

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8Punjab Village Common Lands (Regulation) Act, 1961 — Section 13B, 2, 4(1)
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Supreme Court29 Aug 1995Allowed

State of Orissa Vs Dhobei Sethi and Another

Supreme Court Of India · (1996) 81 CLT 161 : (1995) 6 JT 624 : (1995) 2 PLJR 95 : (1995) 5 SCALE 188 : (1995) 5 SCC 583 : (1995) 3 SCR 139 Supp : (1995) 2 UJ 816

Constitution of India, 1950 — Article 136, 226
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Supreme Court28 Aug 1995Allowed

Union of India Vs Rangila Ram (dead) by Lrs.

Supreme Court Of India · AIR 1996 SC 206 : AIR 1995 SC 206 : (1995) 7 JT 655 : (1996) 1 MLJ 94 : (1995) 5 SCALE 178 : (1995) 5 SCC 585 : (1995) 3 SCR 110 Supp : (1995) 2 UJ 718

Civil Procedure Code, 1908 (CPC) — Section 151, 152Land Acquisition Act, 1894 — Section 23(2), 28, 4
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Supreme Court28 Aug 1995Allowed

State of Punjab and others Vs Dev Dutt Kaushal and etc. etc.

Supreme Court Of India · AIR 1996 SC 85 : AIR 1995 SC 85 : (1995) 71 FLR 650 : (1995) 6 JT 225 : (1995) LabIC 2485 : (1995) 5 SCALE 67 : (1995) 4 SCC 748 Supp : (1995) 2 SCR 96 Supp : (1996) 1 SLJ 103 : (1995) 3 UPLBEC 1656

Constitution of India, 1950 — Article 14, 16, 311Punjab Privately Managed Recongnised Schools Employees (Security of Service) Rules, 1981 — Rule 22A
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Supreme Court25 Aug 1995Allowed

State of Himachal Pradesh and others Vs Dharam Das

Supreme Court Of India · AIR 1996 SC 127 : AIR 1995 SC 127 : (1995) 6 JT 519 : (1996) 1 MLJ 35 : (1995) 5 SCALE 220 : (1995) 5 SCC 683 : (1995) 3 SCR 74 Supp : (1995) 2 UJ 746

Land Acquisition Act, 1894 — Section 11, 12, 17(4), 23(1), 23(1A)
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Supreme Court25 Aug 1995Allowed

Morinda Co-op. Sugar Mills Ltd. Vs Ram Krishan and others etc.

Supreme Court Of India · AIR 1996 SC 332 : AIR 1995 SC 332 : (1995) 71 FLR 822 : (1995) 6 JT 547 : (1996) 1 LLJ 870 : (1996) 1 MLJ 42 : (1995) 5 SCALE 198 : (1995) 5 SCC 653 : (1995) 3 SCR 85 Supp : (1995) 2 UJ 742 : (1996) 1 UPLBEC 606

Industrial Disputes Act, 1947 — Section 2, 25F
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Supreme Court25 Aug 1995Allowed

State of Gujarat, etc. Vs Daya Shamji Bhai, etc.

Supreme Court Of India · AIR 1996 SC 133 : AIR 1995 SC 133 : (1995) 6 JT 475 : (1995) 5 SCALE 248 : (1995) 5 SCC 746 : (1995) 3 SCR 88 Supp

Land Acquisition Act, 1894 — Section 11(2)(4), 12, 18, 3, 31Registration Act, 1908 — Section 23(1)
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Supreme Court25 Aug 1995Disposed Of

T.R. Dhananjaya Vs J. Vasudevan

Supreme Court Of India · AIR 1996 SC 302 : AIR 1995 SC 302 : (1996) 1 ALD(Cri) 727 : (1995) 3 ALT 25 : (1996) CriLJ 426 : (1995) 71 FLR 665 : (1995) 6 JT 234 : (1995) 5 SCALE 34 : (1995) 5 SCC 619 : (1995) 3 SCR 64 Supp : (1996) 1 SLJ 87 : (1995) 3 UPLBEC 1632

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Supreme Court25 Aug 1995Allowed

V.M. Shah Vs State of Maharashtra and another

Supreme Court Of India · AIR 1996 SC 339 : AIR 1995 SC 339 : (1996) 1 ALT(Cri) 140 : (1996) 85 CompCas 465 : (1995) 71 FLR 747 : (1995) 6 JT 433 : (1995) 5 SCALE 191 : (1995) 5 SCC 767 : (1995) 3 SCR 79 Supp

Companies Act, 1956 — Section 630Constitution of India, 1950 — Article 136Penal Code, 1860 (IPC) — Section 408
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Supreme Court24 Aug 1995dismissed

Anil Saran Vs State of Bihar and another

Supreme Court Of India · (1995) 19 ACR 841 : AIR 1996 SC 204 : AIR 1995 SC 204 : (1995) 43 BLJR 1383 : (1996) CriLJ 408 : (1995) 3 Crimes 740 : (1995) 6 JT 428 : (1996) 1 PLJR 5 : (1995) 5 SCALE 216 : (1995) 6 SCC 142 : (1995) 3 SCR 58 Supp

Criminal Procedure Code, 1973 (CrPC) — Section 190(1), 192(1), 204, 482, 92(1)Penal Code, 1860 (IPC) — Section 406, 420
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