CourtKutchehry.com

COURT ARCHIVE

Supreme Court Of India judgments, 1995

1,241 judgments · page 31 of 63

Supreme Court12 Jul 1995Dismissed

G. Sundarasan Vs Union of India and another

Supreme Court Of India · AIR 1996 SC 668 : AIR 1995 SC 668 : (1995) 71 FLR 444 : (1995) 5 JT 568 : (1996) LabIC 598 : (1996) 1 LLJ 451 : (1995) 4 SCALE 464 : (1995) 4 SCC 644 : (1995) 2 SCR 51 Supp : (1995) 3 SLJ 193 : (1995) 2 UJ 655

Read judgment
Supreme Court12 Jul 1995Dismissed

Ajit Singh Vs Bansi Singh and Others

Supreme Court Of India · AIR 1995 SC 2417 : (1996) 1 BLJR 28 : (1995) 5 JT 284 : (1995) 4 SCALE 455 : (1995) 4 SCC 758 : (1995) 2 SCR 34 Supp

Conduct of Elections Rules, 1961 — Rule 24, 25, 27, 54A, 55
Read judgment
Supreme Court12 Jul 1995Disposed Of

Rajinder and Others Vs State of Haryana

Supreme Court Of India · (1995) 19 ACR 610 : (1995) 3 Crimes 251 : (1995) 5 JT 272 : (1995) 4 SCALE 379 : (1995) 5 SCC 187 : (1995) 1 SCR 863 Supp

Penal Code, 1860 (IPC) — Section 104, 106, 149, 300, 302
Read judgment
Supreme Court12 Jul 1995Allowed

Gopalan Vs 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

Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Rules, 1961 — Rule 8(2)Bihar and Orissa co-operative Societies Act, 1935 — Section 48Civil Procedure Code, 1908 (CPC) — Section 146
Read judgment
Supreme Court11 Jul 1995Dismissed

Chand Khan and another Vs State of Uttar Pradesh

Supreme Court Of India · AIR 1995 SC 2140 : (1995) CriLJ 3675 : (1995) 3 Crimes 303 : (1995) 5 JT 329 : (1995) 4 SCALE 276 : (1995) 5 SCC 448 : (1995) 1 SCR 848 Supp

Penal Code, 1860 (IPC) — Section 147, 148, 149, 300, 302
Read judgment
Supreme Court11 Jul 1995Dismissed

Madan Gopal Garg Vs State of Punjab and Others

Supreme Court Of India · (1995) 71 FLR 657 : (1995) 6 JT 189 : (1996) LabIC 950 : (1995) 4 SCALE 361 : (1995) 3 SCC 366 Supp : (1995) 1 SCR 815 Supp : (1995) 3 SLJ 152 : (1995) 3 UPLBEC 1638

Punjab Food and Supplies Department (State Service Class II) Rules, 1966 — Rule 10, 6(1), 6(3)
Read judgment
Supreme Court10 Jul 1995Disposed Of

Indra Sawhney Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 1995 SC 922 : (1995) 1 JT 636 : (1995) LabIC 1368 : (1995) 2 LLJ 768 : (1995) 1 SCALE 354 : (1995) 3 SCC 42 : (1995) 1 SCR 626 : (1995) 1 UJ 648

J & K Backward Classes Commission Act, 1995
Read judgment
Supreme Court02 Jul 1995Dismissed

S. Ramesha and Another Vs State of Karnataka and Another

Supreme Court Of India · AIR 1996 SC 718 : AIR 1996 SC 178 : AIR 1995 SC 718 : (1995) 5 JT 167 : (1996) LabIC 746 : (1995) 4 SCALE 258 : (1995) 3 SCC 260 Supp : (1995) 1 SCR 805 Supp

Constitution of India, 1950 — Article 14, 309Karnataka Forest Department Services (Recruitment) Rules, 1987 — Rule 2
Read judgment
Supreme Court02 Jul 1995Allowed

Nand Kishore Mehra Vs Sushil Mehra

Supreme Court Of India · AIR 1995 SC 2145 : (1995) 2 ALT 59 : (1996) 1 BLJR 3 : (1995) 2 CTC 356 : (1995) 128 CTR 54 : (1995) 215 ITR 218 : (1995) 5 JT 130 : (1996) 6 KarLJ 598 : (1996) 1 LW 107 : (1995) 2 MLJ 84 : (1995) 111 PLR 382 : (1995) 4 SCALE 254 : (1995) 4 SCC 572 : (199

Code Of Civil Procedure, 1908 — Order 7 Rule 11Benami Transactions (Prohibition) Act, 1988 — Section 2(a), 3(1), 3(2), 3(3), 4, 4(1), 4(2), 4(3)(a), 4(3)(b), 5, 5(1), 5(2)
Read judgment
Supreme Court12 May 1995allowed

Govt. of Andhra Pradesh Vs P.B. Vijaykumar and another

Supreme Court Of India · AIR 1995 SC 1648 : (1995) 3 ALT 1 : (1995) 7 JT 489 : (1995) LabIC 2236 : (1995) 3 SCALE 613 : (1995) 4 SCC 520 : (1995) 1 SCR 462 Supp : (1995) 3 SLJ 89 : (1995) 2 UJ 480

Constitution of India, 1950 — Article 14, 15(3), 16, 29(2), 309
Read judgment