Supreme Court27 Jul 1995Disposed Of
Union of India (UOI) and Others Vs Pradeep Kumar Srivastava and Others
Supreme Court Of India · (1999) 3 LLJ 449
COURT ARCHIVE
Supreme Court Of India judgments, 1995
1,241 judgments · page 29 of 63
Supreme Court27 Jul 1995dismissed
Amarjit Singh Vs State of Punjab
Supreme Court Of India · (1995) CriLJ 3984 : (1995) 3 Crimes 409 : (1995) 5 JT 529 : (1995) 4 SCALE 555 : (1995) 3 SCC 390 Supp
Penal Code, 1860 (IPC) — Section 302
Supreme Court27 Jul 1995allowed
Union of India (UOI) Vs Budh Singh and Others
Supreme Court Of India · (1995) 4 SCALE 816 : (1995) 6 SCC 233 : (1995) 2 SCR 384 Supp
Land Acquisition Act, 1894 — Section 28, 34
Supreme Court27 Jul 1995allowed
Vanamala (Smt) Vs H.M. Ranganatha Bhatta
Supreme Court Of India · (1995) 43 BLJR 1165 : (1995) 3 Crimes 524 : (1995) 2 CTC 255 : (1995) 2 DMC 372 : (1995) 5 JT 670 : (1996) 1 LW(Cri) 7 : (1995) 2 MhLj 740 : (1995) 2 OLR 358 : (1995) 4 SCALE 660 : (1995) 5 SCC 299 : (1995) 2 SCR 380 Supp : (1995) 2 UJ 623
Criminal Procedure Code, 1973 (CrPC) — Section 125(1), 125(4)Hindu Marriage Act, 1955 — Section 13B
Supreme Court26 Jul 1995allowed
Administrator, Municipal Committee, Charkhi Dadri and another Vs Ramji Lal Bagla and others
Supreme Court Of India · AIR 1995 SC 2329 : (1995) 5 JT 486 : (1995) 2 MLJ 97 : (1995) 111 PLR 281 : (1995) 4 SCALE 559 : (1995) 5 SCC 272 : (1995) 2 SCR 335 Supp
Government of India Act, 1919 — Section 10, 11, 2, 3, 4Land Acquisition Act, 1894 — Section 16, 17A, 48A, 54, 6Punjab Town Improvement Act, 1922 — Section 24, 28(2), 42, 44A, 55C
Supreme Court26 Jul 1995Partly Allowed
Smt. Jaswinder Kaur and another Vs State of Punjab
Supreme Court Of India · AIR 1995 SC 2327 : (1995) CriLJ 3982 : (1995) 3 Crimes 396 : (1995) 5 JT 532 : (1995) 4 SCALE 546 : (1995) 2 UJ 528
Penal Code, 1860 (IPC) — Section 302, 34
Supreme Court26 Jul 1995allowed
Aspinwall and Co., Kulshekar, Mangalore Vs Lalitha Padugady and others etc. etc.
Supreme Court Of India · AIR 1996 SC 580 : AIR 1995 SC 580 : (1995) 71 FLR 855 : (1995) 4 SCALE 834 : (1995) 5 SCC 642 : (1995) 2 SCR 369 Supp : (1996) 1 SLJ 96
Industrial Disputes Act, 1947 — Section 25A(2)Payment of Gratuity Act, 1972 — Section 2(C), 4
Supreme Court26 Jul 1995Dismissed
Hasanali Khanbhai and Sons and Others Vs State of Gujarat
Supreme Court Of India · (1996) 1 GLR 91 : (1995) 6 JT 92 : (1995) 4 SCALE 786 : (1995) 5 SCC 422 : (1995) 2 SCR 363 Supp
Supreme Court26 Jul 1995dismissed
State of Punjab Vs Gurdial Singh and Others
Supreme Court Of India · (1995) 4 SCALE 594 : (1995) 5 SCC 331 : (1995) 2 SCR 351 Supp
Supreme Court26 Jul 1995Allowed
Deputy Collector, Northern Sub-Division, Panaji Vs Comunidade of Bambolim
Supreme Court Of India · AIR 1996 SC 148 : AIR 1995 SC 148 : (1995) 3 ALT 31 : (1995) 4 SCALE 721 : (1995) 5 SCC 333 : (1995) 2 SCR 359 Supp : (1995) 2 UJ 586
Arbitration Act, 1940 — Section 18Civil Procedure Code, 1908 (CPC) — Order 3 Rule 1, 96Land Acquisition Act, 1894 — Section 54
Supreme Court26 Jul 1995Allowed
Union of India and others Vs Harish Chand Anand
Supreme Court Of India · AIR 1996 SC 203 : AIR 1995 SC 203 : (1995) 6 JT 144 : (1995) 4 SCALE 586 : (1995) 4 SCC 113 Supp : (1995) 2 SCR 347 Supp
Government Grants Act, 1895 — Section 3
Supreme Court26 Jul 1995Partly Allowed
State of Orissa Vs Brij Lal Misra etc. etc.
Supreme Court Of India · AIR 1996 SC 221 : AIR 1995 SC 221 : (1996) 81 CLT 288 : (1995) 4 SCALE 592 : (1995) 5 SCC 203 : (1995) 2 SCR 354 Supp : (1995) 2 UJ 571
Land Acquisition Act, 1894 — Section 11, 23, 24, 4
Supreme Court25 Jul 1995Disposed Of
State of Uttar Pradesh and another Vs Keshav Prasad Singh
Supreme Court Of India · AIR 1995 SC 2480 : (1995) 6 JT 96 : (1995) 4 SCALE 783 : (1995) 5 SCC 587 : (1995) 2 SCR 329 Supp : (1995) 2 UJ 709
Land Acquisition Act, 1894 — Section 17, 4, 5A, 6
Supreme Court25 Jul 1995Disposed Of
Yashraj Govindbhai Patel and Others Vs Patel Engineering Co. Ltd. and Others
Supreme Court Of India · (1995) 84 CompCas 427 : (1995) 5 JT 535 : (1995) 4 SCALE 567 : (1995) 3 SCC 307 Supp : (1996) 1 UJ 157
Companies Act, 1956 — Section 397, 398
Supreme Court25 Jul 1995Dismissed
Nawal Singh and Others Vs Union of India (UOI) and Others
Supreme Court Of India · (1995) 6 JT 100 : (1995) 2 MLJ 117 : (1995) 4 SCALE 695 : (1995) 3 SCC 315 Supp : (1995) 2 SCR 307 Supp
Land Acquisition Act, 1894 — Section 23
Supreme Court25 Jul 1995Dismissed
Topandas Kundanmal(since deceased by L.Rs) etc. Vs State through The Land Acquisition Officer, Jamnagar, etc.
Supreme Court Of India · AIR 1995 SC 2396 : (1996) 1 GLR 393 : (1995) 4 SCALE 701 : (1995) 5 SCC 336 : (1995) 2 SCR 318 Supp : (1995) 2 UJ 600
Constitution of India, 1950 — Article 133(1)Land Acquisition Act, 1894 — Section 10, 11, 18, 23, 4(1)
Supreme Court25 Jul 1995Disposed Of
Hindustan Paper Corpn. Ltd. Vs Sakhram Gour and Others
Supreme Court Of India · (1995) 6 JT 2 : (1995) 4 SCALE 664 : (1995) 5 SCC 282 : (1995) 2 SCR 313 Supp
Land Acquisition Act, 1898 — Section 23(1A)
Supreme Court25 Jul 1995Disposed Of
Ram Kali Bhattacharjee Vs State of W.B.
Supreme Court Of India · (1995) 6 JT 1 : (1995) 4 SCALE 663 : (1995) 3 SCC 314 Supp : (1995) 2 SCR 310 Supp : (1996) 1 UPLBEC 404
Land Acquisition Act, 1894 — Section 18(2)
Supreme Court25 Jul 1995Disposed Of
Municipal Committee, Bhatinda and Others Vs Balwant Singh and Others
Supreme Court Of India · (1995) 6 JT 218 : (1995) 4 SCALE 756 : (1995) 5 SCC 433 : (1995) 2 SCR 322 Supp
Land Acquisition Act, 1894 — Section 23(1A)
Supreme Court25 Jul 1995Disposed Of
Union of India (UOI) and Others Vs Sunil Chandra Saha and Another
Supreme Court Of India · (1997) 10 JT 438 : (1995) 4 SCALE 767 : (1995) 5 SCC 311 : (1995) 2 SCR 316 Supp