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Supreme Court Of India judgments, 1995

1,241 judgments · page 30 of 63

Supreme Court21 Jul 1995dismissed

Abdul Aziz Vs State of West Bengal and another

Supreme Court Of India · AIR 1996 SC 3305 : (1996) CriLJ 2881 : (1995) 3 Crimes 738 : (1997) 10 JT 583 : (1995) 5 SCALE 169 : (1995) 6 SCC 47 : (1995) 2 SCR 299 Supp

Constitution of India, 1950 — Article 14, 21Terrorist and Disruptive Activities (Prevention) Act, 1987 — Section 1(4), 14, 15
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Supreme Court18 Jul 1995Allowed

Assistant Commissioner of Income Tax Vs A.K. Menon and Others

Supreme Court Of India · AIR 1995 SC 2322 : (1995) 127 CTR 263 : (1995) 215 ITR 364 : (1997) 10 JT 541 : (1995) 4 SCALE 525 : (1995) 5 SCC 200 : (1995) 2 SCR 181 Supp

Special Court (Trial of Offences Relating to Transactions in Securities) Act, 1992 — Section 9A, 9B, 11
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Supreme Court18 Jul 1995Dismissed

Air India Vs Union of India and others

Supreme Court Of India · AIR 1996 SC 666 : AIR 1995 SC 666 : (1995) 60 ECR 12 : (1995) 71 FLR 441 : (1995) 5 JT 578 : (1996) LabIC 597 : (1996) 2 LLJ 399 : (1995) 4 SCALE 523 : (1995) 4 SCC 734 : (1995) 2 SCR 175 Supp : (1995) 3 SLJ 185 : (1995) 2 UJ 568 : (1995) 3 UPLBEC 1514

Air Corporations Act, 1953 — Section 45Interpretation Act, 1978 — Section 15
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Supreme Court14 Jul 1995dismissed

Dr. Das Rao Deshmukh Vs Kamal Kishore Nanasaheb Kadam and others

Supreme Court Of India · AIR 1996 SC 391 : AIR 1995 SC 391 : (1995) 5 JT 313 : (1995) 4 SCALE 424 : (1995) 5 SCC 123 : (1995) 2 SCR 148 Supp

Constitution of India, 1950 — Article 19(1)Penal Code, 1860 (IPC) — Section 467, 506, 520Representation of the People Act, 1951 — Section 123(3), 123(3A), 99
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Supreme Court14 Jul 1995Allowed

State of West Bengal and Others Vs Gapal Chandra Paul and Others

Supreme Court Of India · AIR 1996 SC 547 : AIR 1995 SC 547 : (1996) 1 CALLT 3 : (1995) 71 FLR 499 : (1995) 5 JT 557 : (1995) 4 SCALE 420 : (1995) 3 SCC 327 Supp : (1995) 2 SCR 141 Supp : (1995) 3 SLJ 190

Constitution of India, 1950 — Article 309West Bengal Services Rules — Rule 75
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Supreme Court13 Jul 1995Allowed

Inderjit Singh and Others Vs State of Punjab and Others

Supreme Court Of India · (1995) 19 ACR 621 : (1995) 3 Crimes 244 : (1995) 5 JT 260 : (1995) 4 SCALE 409 : (1995) 3 SCC 289 Supp : (1995) 2 SCR 59 Supp

Penal Code, 1860 (IPC) — Section 120B, 466, 468, 471, 477APrevention of Corruption Act, 1988 — Section 5(1)
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Supreme Court13 Jul 1995Allowed

A. Jayaram and Another Vs State of Andhra Pradesh, By C.B.I.

Supreme Court Of India · (1995) 19 ACR 630 : AIR 1995 SC 2128 : (1995) CriLJ 3663 : (1995) 3 Crimes 282 : (1995) 5 JT 238 : (1995) 4 SCALE 393 : (1995) 3 SCC 333 Supp : (1995) 2 SCR 75 Supp

Penal Code, 1860 (IPC) — Section 120B, 420, 477APrevention of Corruption Act, 1988 — Section 5(2), 5(1)(d)
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Supreme Court12 Jul 1995allowed

Mukri Gopalan Vs Cheppilat Puthanpurayil Aboobacker

Supreme Court Of India · AIR 1995 SC 2272 : (1995) 5 JT 296 : (1995) 4 SCALE 438 : (1995) 5 SCC 5 : (1995) 2 SCR 1 Supp

Criminal Procedure Code, 1973 (CrPC) — Section 10(2), 193, 195(1), 476, 479AIndustrial Disputes Act, 1947 — Section 33(C)(2)Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(2), 14, 16, 18, 18
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Supreme Court12 Jul 1995Dismissed

Ramesh Kumar Gupta Vs State of Madhya Pradesh

Supreme Court Of India · (1995) 19 ACR 745 : AIR 1995 SC 2121 : (1996) 1 ALT(Cri) 113 : (1995) CriLJ 3656 : (1995) 3 Crimes 263 : (1995) JLJ 697 : (1995) 6 JT 88 : (1995) 4 SCALE 389 : (1995) 5 SCC 320 : (1995) 2 UJ 373

Penal Code, 1860 (IPC) — Section 161Prevention of Corruption Act, 1988 — Section 4, 5(1)(d), 5(2)
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