Supreme Court11 Aug 1995allowed
R. RAMASAMY Vs Government of T.N. and Others
Supreme Court Of India · (1995) 71 FLR 879 : (1995) 5 SCALE 26 : (1995) 3 SCC 597 Supp : (1995) 2 SCR 654 Supp
COURT ARCHIVE
Supreme Court Of India judgments, 1995
1,241 judgments · page 27 of 63
Supreme Court11 Aug 1995Allowed
T.M.A. Pai Foundation and others Vs State of Karnataka and others, etc.
Supreme Court Of India · AIR 1995 SC 2431 : (2004) AIRSCW 86 : (1995) 6 JT 33 : (1997) 2 SCALE 14 : (1995) 4 SCALE 847 : (1995) 5 SCALE 600 : (1995) 6 SCALE 413 : (1995) 5 SCC 220 : (1995) 2 SCR 608 Supp : (2003) 8 Supreme 802
Constitution of India, 1950 — Article 30, 32Dentists Act, 1948 — Section 10A, 12, 20
Supreme Court11 Aug 1995Disposed Of
State of Karnataka and others Vs Narasimhamurthy and others
Supreme Court Of India · AIR 1996 SC 90 : AIR 1995 SC 90 : (1995) 6 JT 375 : (1995) 4 SCALE 852 : (1995) 5 SCC 524 : (1995) 2 SCR 649 Supp
Constitution of India, 1950 — Article 19(1)Karnataka Acquisition of Land for Grant of House Sites Act, 1972 — Section 3(1)
Supreme Court11 Aug 1995Dismissed
Joginder Singh Vs State of Punjab
Supreme Court Of India · (1995) 19 ACR 736 : AIR 1995 SC 2394 : (1995) CriLJ 4158 : (1995) 6 JT 81 : (1995) 4 SCALE 705 : (1995) 2 UJ 697
Penal Code, 1860 (IPC) — Section 302Terrorist Affected Areas (Special Courts) Act, 1984 — Section 14
Supreme Court09 Aug 1995allowed
State of Punjab Vs Surja Ram
Supreme Court Of India · AIR 1995 SC 2413 : (1995) 2 ALT(Cri) 441 : (1995) CriLJ 4161 : (1995) 3 Crimes 503 : (1995) 6 JT 383 : (1995) 4 SCALE 689 : (1995) 3 SCC 419 Supp : (1995) 2 SCR 590 Supp : (1995) 2 UJ 757
Penal Code, 1860 (IPC) — Section 300, 302, 34
Supreme Court09 Aug 1995Disposed Of
Colgate Palmolive India Ltd. Vs Collector of Central Excise, Aurangabad
Supreme Court Of India · (1998) 79 ECR 766 : (1997) 96 ELT 230 : (1998) 8 JT 27 : (1998) 9 SCC 420
Supreme Court09 Aug 1995Disposed Of
Baby Samuel Vs Tukaram Laxman Sable and Others
Supreme Court Of India · (1995) 6 JT 78 : (1996) 1 MhLj 9 : (1995) 4 SCALE 684 : (1995) 4 SCC 215 Supp : (1995) 2 UJ 577
Constitution of India, 1950 — Article 136Maharashtra Municipalities Act, 1965 — Section 44(5)
Supreme Court09 Aug 1995Disposed Of
Union of India and Others Vs R.K.L.D. Azad
Supreme Court Of India · AIR 1996 SC 845 : AIR 1995 SC 845 : (1995) 71 FLR 850 : (1997) 10 JT 529(1) : (1996) 1 LLJ 808 : (1995) 4 SCALE 711 : (1995) 3 SCC 426 Supp : (1995) 2 SCR 602 Supp : (1995) 2 UJ 588
Army Act, 1950 — Section 123, 154, 64, 71, 73
Supreme Court09 Aug 1995Dismissed
Union of India (UOI) and Others Vs Gangadhar Narsingdas Aggarwal and Another
Supreme Court Of India · (1997) 68 ECR 529 : (1997) 89 ELT 19 : (1997) 10 SCC 305
Customs Act, 1962 — Section 25(1)
Supreme Court09 Aug 1995allowed
Vasantham Foundry Vs Union of India and others
Supreme Court Of India · AIR 1995 SC 2400 : (1995) 51 ECC 40 : (1997) 92 ELT 32 : (1995) 6 JT 418 : (1996) 40 KarLJ 299 : (1995) 4 SCALE 676 : (1995) 5 SCC 289 : (1995) 2 SCR 575 Supp : (1995) 99 STC 87
Tamil Nadu General Sales Tax Act, 1959 — Section 3, 4
Supreme Court09 Aug 1995Dismissed
Hari Om Verma Vs State of Punjab and others
Supreme Court Of India · (1996) 6 AD 786 : AIR 1997 SC 406 : (1996) AIRSCW 3786 : (1996) 74 FLR 2538 : (1996) 7 JT 672 : (1996) LabIC 2178 : (1997) 1 LLJ 44 : (1996) 6 SCALE 371 : (1996) 10 SCC 745 : (1997) SCC(L&S) 366 : (1996) 4 SCR 536 Supp : (1996) 6 Supreme 715
Supreme Court08 Aug 1995Dismissed
Painder Singh and Others Vs Union of India (UOI) and Others
Supreme Court Of India · (1995) 4 SCALE 726 : (1995) 5 SCC 310 : (1995) 2 SCR 572 Supp
Land Acquisition Act, 1894 — Section 23
Supreme Court08 Aug 1995Disposed Of
Administrator, Krishi Upaj Mandi Vs Tilakraj Juneja and Others
Supreme Court Of India · (1995) 08 SC CK 0029
Madhya Pradesh Krishi Upaj Mandi Adhiniyam, 1972 — Section 19, 19(1), 19(2)
Supreme Court08 Aug 1995Disposed Of
Notified Area Committee and another Vs Des Raj and others
Supreme Court Of India · AIR 1996 SC 2918 : (1995) 7 JT 161 : (1995) 4 SCALE 686 : (1995) 5 SCC 317 : (1995) 2 SCR 567 Supp
Constitution of India, 1950 — Article 136Punjab General Clauses Act, 1898 — Section 4Punjab Gram Panchayat Act, 1952 — Section 8(2)
Supreme Court08 Aug 1995Allowed
K.S. Thirugnasambandam Chettiar (dead) by L.Rs. Vs The Settlement Thesildar, Coimbatore-18 and Others etc, etc.
Supreme Court Of India · (1995) 08 SC CK 0027
Tamil Nadu Minor Inams (Abolition and Conversion into Ryotwari) Act, 1963 — Section 13, 15, 3, 30
Supreme Court08 Aug 1995Dismissed
K.C.P. Ltd. Vs State Trading Corporation of India and Another
Supreme Court Of India · (1995) 6 JT 83 : (1995) 4 SCALE 697 : (1995) 3 SCC 466 Supp
Constitution of India, 1950 — Article 299
Supreme Court07 Aug 1995Dismissed
Priya Vart and another Vs Union of India
Supreme Court Of India · AIR 1995 SC 2471 : (1995) 7 JT 358 : (1995) 4 SCALE 723 : (1995) 5 SCC 437 : (1995) 2 SCR 563 Supp
Land Acquisition Act, 1894 — Section 23(2), 28
Supreme Court07 Aug 1995Allowed
Chandigarh Housing Board Vs Avtar Singh and another
Supreme Court Of India · AIR 1995 SC 2470 : (1996) 112 PLR 566 : (1995) 4 SCALE 765 : (1995) 5 SCC 313 : (1995) 2 SCR 560 Supp : (1995) 2 UJ 702
Chandigarh Housing Board (Allotment, Management and Sale of Tenements) Regulations, 1979 — Regulation 6
Supreme Court06 Aug 1995Dismissed
Bihar State Housing Board and Others Vs Atma Ram Shah
Supreme Court Of India · (1997) 1 PLJR 130
Stamp Act, 1899 — Section 23, 24
Supreme Court04 Aug 1995Dismissed
Mohanji and Another Vs State of U.P. and Others
Supreme Court Of India · (1995) 8 JT 599
Land Acquisition Act, 1894 — Section 11, 11A, 18, 4(1), 6