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Supreme Court Of India judgments, 1995

1,241 judgments · page 3 of 63

Supreme Court11 Dec 1995Disposed Of

Salauddin Abdulsamad Shaikh Vs State of Maharashtra

Supreme Court Of India · AIR 1996 SC 1042 : AIR 1995 SC 1042 : (1996) 1 ALD(Cri) 72 : (1996) 2 CALLT 12 : (1996) CriLJ 1368 : (1996) 2 GLR 598 : (1995) 9 JT 165 : (1996) 2 LW(Cri) 462 : (1996) 1 PLJR 79 : (1996) 1 SCC 667 : (1995) 6 SCR 556 Supp

Criminal Procedure Code, 1973 (CrPC) — Section 438
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Supreme Court11 Dec 1995Allowed

Manohar Joshi Vs Nitin Bhaurao Patil and Another

Supreme Court Of India · (1996) 1 AD 93 : AIR 1996 SC 796 : AIR 1995 SC 796 : (1995) 8 JT 646 : (1995) 7 SCALE 30 : (1996) 1 SCC 169 : (1995) 6 SCR 421 Supp

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Evidence Act, 1872 — Section 3(1)General Clauses Act, 1897 — Section 10
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Supreme Court11 Dec 1995Disposed Of

Moreshwar Save Vs Dwarkadas Yashwantrao Pathrikar

Supreme Court Of India · (1996) 1 AD 335 : AIR 1996 SC 3335 : (1998) 3 ALLMR 438 : (1995) 9 JT 68 : (1995) 7 SCALE 85 : (1996) 1 SCC 394 : (1995) 6 SCR 515 Supp : (1996) 1 UJ 452

Representation of the People Act, 1951 — Section 100, 116A, 123, 123(3), 123(A)
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Supreme Court11 Dec 1995allowed

Income Tax Officer Vs Atchaiah

Supreme Court Of India · AIR 1996 SC 883 : AIR 1995 SC 883 : (1996) 130 CTR 404 : (1996) 218 ITR 239 : (1995) 9 JT 441 : (1995) 7 SCALE 186 : (1996) 1 SCC 417 : (1995) 6 SCR 543 Supp

Income Tax Act, 1922 — Section 2(27), 2(9), 23(5), 3Income Tax Act, 1961 — Section 147, 2(31), 4Land Acquisition Act, 1894 — Section 18
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Supreme Court11 Dec 1995Allowed

State of M.P. Vs Dr. Yashwant Trimbak

Supreme Court Of India · (1996) 2 MPJR 31

Bihar Land Reforms Act, 1950 — Section 3(1)Constitution of India, 1950 — Article 154, 163(1), 166(2), 166(3), 309Madhya Pradesh Civil Services (Pension) Rules, 1976 — Rule 9(2)
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Supreme Court11 Dec 1995Allowed

Ramakant Mayekar and Others Vs Smt. Celine D''Selva

Supreme Court Of India · AIR 1996 SC 826 : (1995) 9 JT 73 : (1995) 7 SCALE 72 : (1996) 1 SCC 399 : (1995) 6 SCR 492 Supp

General Clauses Act, 1897 — Section 10Representation of the People Act, 1951 — Section 100(1), 123(3), 123(3A), 81(1), 83(1)
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Supreme Court08 Dec 1995Dismissed

S.P. Goel Vs Collector of Stamps, Delhi

Supreme Court Of India · (1996) 1 AD 154 : AIR 1996 SC 839 : AIR 1995 SC 839 : (1996) 1 CTC 551 : (1995) 9 JT 545 : (1995) 7 SCALE 174 : (1996) 1 SCC 573 : (1995) 6 SCR 340 Supp

Consumer Protection Act, 1986 — Section 2Registration Act, 1908 — Section 17, 86Registration of Ships Act, 1841 — Section 38, 40, 45, 56, 60
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Supreme Court08 Dec 1995Dismissed

Dr. V.P. Malik and others Vs Union of India

Supreme Court Of India · (1996) 1 AD 41 : AIR 1996 SC 1048 : AIR 1995 SC 1048 : (1995) 9 JT 182 : (1996) LabIC 931 : (1995) 6 SCALE 774 : (1996) 1 SCC 454 : (1995) 6 SCR 334 Supp : (1996) 1 UJ 143

Constitution of India, 1950 — Article 14
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Supreme Court07 Dec 1995Dismissed

Mary Johny Vs Union of India (UOI) and Others

Supreme Court Of India · (1995) 9 JT 218 : (1995) 7 SCALE 251 : (1996) 1 SCC 484 : (1995) 6 SCR 316 Supp

All India Radio (Group C Posts) Recruitment (Second Amendment) Rules, 1988 — Rule 2Constitution of India, 1950 — Article 309
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