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COURT ARCHIVE

Supreme Court Of India judgments, 1995

1,241 judgments · page 25 of 63

Supreme Court24 Aug 1995Allowed

State of Bihar and others etc. Vs B.S. Mathur and others, etc.

Supreme Court Of India · AIR 1996 SC 251 : AIR 1995 SC 251 : (1996) 1 BLJR 617 : (1995) 71 FLR 1093 : (1995) 7 JT 360 : (1995) LabIC 2705 : (1996) 1 PLJR 69 : (1995) 5 SCALE 180 : (1995) 3 SCC 565 Supp : (1995) 3 SCR 48 Supp : (1996) 2 SLJ 30

Bihar Pension Rules, 1950 — Rule 161Constitution of India, 1950 — Article 226Rajendra Agricultural University Act, 1971 — Section 39(19)
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Supreme Court23 Aug 1995Dismissed

Arvind Industries and others Vs State of Gujarat and others

Supreme Court Of India · AIR 1995 SC 2477 : (1995) 51 ECC 98 : (1995) 7 JT 220 : (1996) 1 PLJR 1 : (1995) 4 SCALE 843 : (1995) 6 SCC 53 : (1995) 3 SCR 16 Supp : (1995) 99 STC 333

Gujarat Sales Tax Act, 1969 — Section 49(2), 86Gujarat Sales Tax Rules, 1970 — Rule 42A
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Supreme Court22 Aug 1995Dismissed

State of Maharashtra and Others Vs Kanchanmala Vijaysing Shirke and Others

Supreme Court Of India · (1996) 1 ACC 109 : (1995) ACJ 1021 : AIR 1995 SC 2499 : (1996) 98 BOMLR 1001 : (1996) 85 CompCas 542 : (1995) 6 JT 155 : (1996) 1 MLJ 9 : (1995) 111 PLR 375 : (1995) 5 SCALE 2 : (1995) 5 SCC 659 : (1995) 3 SCR 1 Supp

Motor Vehicles Act, 1939 — Section 110B, 92A, 92B, 94, 94(1)Motor Vehicles Act, 1988 — Section 146
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Supreme Court22 Aug 1995Dismissed

Namdeo Vs Collector, East Neemar, Khandwa and others

Supreme Court Of India · AIR 1996 SC 973 : AIR 1995 SC 973 : (1995) JLJ 641 : (1995) 6 JT 137 : (1995) 4 SCALE 831 : (1995) 5 SCC 598 : (1995) 2 SCR 869 Supp : (1995) 2 UJ 748

Constitution of India, 1950 — Article 226Madhya Pradesh Samaj Ke Kamjor Vargon Ke Krishi Bhumi Dharakon Ka Udhar Dene Walon Ke Bhumi Hadapane Sambandhi Kuchakron Se Paritran Tatha Mukti Adhiniyam, 1976 — Section 2, 4, 6, 7
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Supreme Court21 Aug 1995allowed

State of Punjab Vs Tejinder Singh and another

Supreme Court Of India · AIR 1995 SC 2466 : (1995) CriLJ 4169 : (1995) 3 Crimes 583 : (1996) 1 PLJR 15 : (1995) 4 SCALE 840 : (1995) 3 SCC 515 Supp : (1995) 2 SCR 856 Supp

Penal Code, 1860 (IPC) — Section 300, 302, 304, 34
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Supreme Court21 Aug 1995allowed

Namwar Dubey and Others Vs State of U.P.

Supreme Court Of India · (1995) 19 ACR 785 : (1995) 3 Crimes 694 : (1995) 6 JT 222 : (1995) 4 SCALE 774 : (1995) 3 SCC 658 Supp : (1995) 2 UJ 643

Constitution of India, 1950 — Article 136
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Supreme Court21 Aug 1995

Gurdial Singh Vs State of Punjab

Supreme Court Of India · (1995) 19 ACR 777 : AIR 1995 SC 2468 : (1995) CriLJ 4171 : (1995) 3 Crimes 615 : (1995) 6 JT 140 : (1995) 4 SCALE 837 : (1995) 2 SCALE 236 : (1995) 2 SCALE 235 : (1995) 3 SCC 451 Supp : (1995) 2 SCR 862 Supp

Penal Code, 1860 (IPC) — Section 149, 300, 302, 326, 34
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Supreme Court21 Aug 1995Allowed

M.R. Gupta Vs Union of India and others

Supreme Court Of India · AIR 1996 SC 669 : AIR 1995 SC 669 : (1995) 71 FLR 886 : (1996) LabIC 399 : (1995) 5 SCALE 29 : (1995) 5 SCC 628 : (1995) 2 SCR 852 Supp : (1995) 2 UJ 689

Fundamental Rules — Rule 22C
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Supreme Court17 Aug 1995allowed

Registrar, Cooperative Societies, W.B. Vs Krishna Kumar Singhania and Others

Supreme Court Of India · (1996) 1 ALT 4 : (1995) 2 ARBLR 490 : (1996) 1 CALLT 16 : (1995) 6 JT 408 : (1995) 5 SCALE 240 : (1995) 6 SCC 482 : (1995) 2 SCR 824 Supp

Arbitration Act, 1940 — Section 11, 12, 21, 46West Bengal Co-operative Societies Act, 1983 — Section 95, 96, 96(5), 96(6)West Bengal Co-operative Societies Rules, 1987 — Rule 178
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Supreme Court17 Aug 1995Allowed

Superintendent of Police (C.B.I) Vs Deepak Chowdhary and others

Supreme Court Of India · AIR 1996 SC 186 : AIR 1995 SC 186 : (1996) 1 ALD(Cri) 742 : (1996) 1 CALLT 14 : (1996) CriLJ 405 : (1995) 71 FLR 827 : (1995) 6 JT 532 : (1996) 1 LLJ 731 : (1996) 1 MLJ 37 : (1995) 5 SCALE 226 : (1995) 6 SCC 225 : (1995) 2 SCR 818 Supp : (1995) 2 UJ 720 :

Penal Code, 1860 (IPC) — Section 109, 120B, 201, 420, 467Prevention of Corruption Act, 1947 — Section 6
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