COURT ARCHIVE

Supreme Court Of India judgments, 1995

1,241 judgments · page 26 of 63

Supreme Court17 Aug 1995Dismissed

Assistant Commissioner, Gadag SUb-Division, Gadag Vs Mathapathi Basavannewwa and others

Supreme Court Of India · AIR 1995 SC 2492 : (1995) 6 JT 242 : (1996) 6 KarLJ 554 : (1995) 5 SCALE 39 : (1995) 6 SCC 355 : (1995) 2 SCR 807 Supp

Land Acquisition Act, 1894 — Section 17, 23, 4

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Supreme Court16 Aug 1995Allowed

Commissioner of Income Tax, Madras and another Vs M/s. Dalmia Cement (Bharat) Ltd.

Supreme Court Of India · AIR 1995 SC 2453 : (1995) 128 CTR 120 : (1995) 216 ITR 79 : (1995) 6 JT 60 : (1995) 4 SCALE 727 : (1995) 6 SCC 256 : (1995) 2 SCR 708 Supp

Income tax Act, 1922 — Section 12B(1), 22(1), 23(2), 24(3), 27Income Tax Act, 1961 — Section 143(3), 144, 157, 246

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Supreme Court16 Aug 1995Allowed

Special Land Acquisition Officer Vs Puttaiah and others

Supreme Court Of India · AIR 1996 SC 136 : AIR 1995 SC 136 : (1995) 6 JT 657 : (1995) 5 SCALE 176 : (1995) 5 SCC 577 : (1995) 2 SCR 782 Supp

Land Acquisition Act, 1894 — Section 18, 30, 31

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Supreme Court16 Aug 1995Disposed Of

State of Maharashtra Vs Manubhai Pragaji Vashi and others

Supreme Court Of India · AIR 1996 SC 1 : (1995) 6 JT 119 : (1995) 4 SCALE 797 : (1995) 5 SCC 730 : (1995) 2 SCR 733 Supp : (1996) 1 SLJ 1 : (1995) 3 UPLBEC 1519

Constitution of India, 1950 — Article 14, 21, 226, 39A, 41

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Supreme Court16 Aug 1995Dismissed

State of Kerala and Others Vs T.K. Udaya Sankaran and Others

Supreme Court Of India · AIR 1994 SC 1488(1) : (1995) 5 SCALE 33 : (1995) 3 SCC 518 Supp : (1995) 2 SCR 758 Supp

Land Acquisition Act, 1894 — Section 23(1A), 23(2), 28

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Supreme Court16 Aug 1995Allowed

Balbir Singh Vs State of Punjab

Supreme Court Of India · (1996) 2 ALD(Cri) 559 : (1995) 1 BLJR 343 : (1995) 3 Crimes 516 : (1995) 3 SCC 472 Supp : (1995) 2 UJ 696(1)

Penal Code, 1860 (IPC) — Section 302, 304

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Supreme Court16 Aug 1995allowed

Special Land Acquisition Officer, Malaprabha Dam Project, Saundatti and Others Vs Madivalappa Basalingappa Melavanki and Others

Supreme Court Of India · (1995) 6 JT 373 : (1995) 5 SCALE 161 : (1995) 5 SCC 670 : (1995) 2 SCR 785 Supp

Land Acquisition Act, 1894 — Section 23(1A), 23(2), 28

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Supreme Court16 Aug 1995dismissed

Mool Chand and others Vs Dy. Director, Consolidation and others

Supreme Court Of India · AIR 1995 SC 2493 : (1995) 6 JT 683 : (1995) 5 SCALE 10 : (1995) 5 SCC 631 : (1995) 2 SCR 763 Supp : (1995) 2 UJ 799

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 18, 144, 2(2), 54, 9Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 176, 180, 181, 182BUttar Pradesh Zamindari Abolition and Land Reforms Rules, 1952

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Supreme Court14 Aug 1995Disposed Of

State of Punjab and Others Vs Raman Rai and Others

Supreme Court Of India · (1995) 5 SCALE 82 : (1995) 5 SCC 610 : (1995) 2 SCR 699 Supp

Land Acquisition Act, 1894 — Section 10, 18, 22, 23, 28

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Supreme Court14 Aug 1995Allowed

Kailash Potlia Vs State of Andhra Pradesh

Supreme Court Of India · AIR 1996 SC 66 : AIR 1995 SC 66 : (1995) CriLJ 4183 : (1995) 3 Crimes 514 : (1997) 10 JT 519 : (1995) 4 SCALE 724 : (1995) 2 SCR 689 Supp

Penal Code, 1860 (IPC) — Section 300, 302, 380

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Supreme Court14 Aug 1995Allowed

Induben Ashokrao Nalvade (Dead) by L.Rs., Vs Dhirajlal Shivlal Surati and another

Supreme Court Of India · AIR 1995 SC 2486 : (1995) 2 BC 379 : (1995) 6 JT 299 : (1996) 1 MLJ 65 : (1995) 4 SCALE 824 : (1995) 3 SCC 541 Supp : (1995) 2 UJ 628

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Supreme Court14 Aug 1995Allowed

Union of India Vs S.B. Mishra

Supreme Court Of India · AIR 1996 SC 613 : AIR 1995 SC 613 : (1995) 5 SCALE 84 : (1995) 5 SCC 657 : (1995) 2 SCR 704 Supp : (1996) 1 UJ 10

Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 10Constitution of India, 1950 — Article 309, 310, 311(2)

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Supreme Court14 Aug 1995dismissed

Sharadchandra Ganesh Muley Vs State of Maharashtra and others

Supreme Court Of India · AIR 1996 SC 61 : AIR 1995 SC 61 : (1995) 7 JT 317 : (1995) 5 SCALE 25 : (1995) 4 SCC 702 Supp : (1995) 2 SCR 693 Supp

Land Acquisition Act, 1894 — Section 11A, 12(1), 4(1)

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Supreme Court14 Aug 1995Allowed

rustees of The Port of Madras Vs Engineering Constructions Corporation Limited

Supreme Court Of India · AIR 1995 SC 2423 : (1995) 2 ARBLR 331 : (1995) 2 CTC 299 : (1995) 6 JT 48 : (1995) 2 MLJ 110 : (1995) 4 SCALE 742 : (1995) 5 SCC 531 : (1995) 2 SCR 672 Supp

Arbitration Act, 1940 — Section 16, 16(1)(c), 30, 30(c), 33

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Supreme Court14 Aug 1995Allowed

Shri Janki Devi Bhagat Trust, Agra Vs Ram Swarup Jain (dead) by LRs.

Supreme Court Of India · AIR 1995 SC 2482 : (1995) 3 ALT 22 : (1995) 2 CTC 249 : (1995) 7 JT 185 : (1995) 4 SCALE 709 : (1995) 5 SCC 314 : (1995) 2 UJ 617

Transfer of Property Act, 1882 — Section 106, 107

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Supreme Court13 Aug 1995Disposed Of

V. Kanakarajan Vs General Manager, South Eastern Railway and others

Supreme Court Of India · AIR 1996 SC 2758 : (1996) CriLJ 3997 : (1996) 7 JT 517 : (1996) 5 SCALE 822 : (1996) 10 SCC 102

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Supreme Court11 Aug 1995Dismissed

R.V. Bhupal Prasad Vs State of Andhra Pradesh and others

Supreme Court Of India · AIR 1996 SC 140 : AIR 1995 SC 140 : (1995) 2 CTC 342 : (1995) 6 JT 258 : (1995) 5 SCALE 41 : (1995) 5 SCC 698 : (1995) 2 SCR 658 Supp

Andhra Pradesh Cinemas (Regulation) Rules, 1970 — Rule 11(B), 12(B), 9(B)Specific Relief Act, 1963 — Section 6Transfer of Property Act, 1882 — Section 107, 111, 116

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Supreme Court11 Aug 1995Dismissed

Karnel Singh Vs State of M.P.

Supreme Court Of India · (1995) 19 ACR 831 : AIR 1995 SC 2472 : (1995) 2 ALT(Cri) 483 : (1996) 1 BLJR 454 : (1995) CriLJ 4173 : (1995) 3 Crimes 527 : (1995) JLJ 689 : (1995) 6 JT 437 : (1996) 1 LW(Cri) 60 : (1996) 1 PLJR 11 : (1995) 4 SCALE 752 : (1995) 5 SCC 518 : (1995) 2 SCR 6

Evidence Act, 1872 — Section 114, 118Penal Code, 1860 (IPC) — Section 376

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Supreme Court11 Aug 1995Dismissed

Teja Singh Vs Mukhtiar Singh and others Malkiat Singh and others Vs State of Punjab

Supreme Court Of India · AIR 1995 SC 2411 : (1996) 1 AWC 251 Supp : (1995) CriLJ 4159 : (1995) 7 JT 319 : (1995) 4 SCALE 703 : (1995) 2 UJ 695

Terrorist Affected Areas (Special Courts) Act, 1984 — Section 14

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Supreme Court11 Aug 1995allowed

Anirudhsinhji Jadeja and another Vs State of Gujarat

Supreme Court Of India · (1995) 19 ACR 756 : AIR 1995 SC 2390 : (1995) CriLJ 4154 : (1995) 3 Crimes 518 : (1995) 2 GLR 1726 : (1995) 6 JT 146 : (1996) 1 LW(Cri) 63 : (1995) 4 SCALE 715 : (1995) 5 SCC 302 : (1995) 2 SCR 637 Supp : (1995) 2 UJ 610

Penal Code, 1860 (IPC) — Section 120B, 302

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