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Supreme Court Of India judgments, 1995

1,241 judgments · page 32 of 63

Supreme Court12 May 1995allowed

State of Maharashtra Vs Digambar

Supreme Court Of India · AIR 1995 SC 1991 : (1995) 3 ALT 11 : (1995) 9 JT 310 : (1995) 4 SCALE 98 : (1995) 4 SCC 683 : (1995) 1 SCR 492 Supp

Constitution of India, 1950 — Article 136, 142, 226
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Supreme Court12 May 1995allowed

Sarwan Singh Lamba and others Vs Union of India and others

Supreme Court Of India · AIR 1995 SC 1729 : (1995) 43 BLJR 1295 : (1995) 5 JT 386 : (1995) 3 SCALE 457 : (1995) 4 SCC 546 : (1995) 1 SCR 427 Supp : (1995) 3 SLJ 72 : (1995) 2 UPLBEC 1215

Administrative Tribunals Act, 1985 — Section 6Constitution of India, 1950 — Article 226, 227, 323A
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Supreme Court12 May 1995Allowed

GOKUL CHANDRA KANUNGO Vs State of Orissa

Supreme Court Of India · AIR 1995 SC 1655 : (1995) 2 ARBLR 277 : (1995) 4 JT 589 : (1995) 3 SCALE 658 : (1995) 5 SCC 96 : (1995) 1 SCR 510 Supp

Arbitration (Orissa Second Amendment) Act, 1991 — Section 2, 3, 42Arbitration (Orissa Second Amendment) Act, 1992 — Section 1Arbitration Act, 1940 — Section 14, 17, 41, 8
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Supreme Court12 May 1995Dismissed

B. Gangadhar Vs B.G. Rajalingam

Supreme Court Of India · AIR 1996 SC 780 : AIR 1995 SC 780 : (1996) 1 CTC 271 : (1995) 5 JT 630 : (1996) 1 LW 145 : (1995) 2 MLJ 107 : (1995) 4 SCALE 549 : (1995) 5 SCC 238 : (1995) 1 SCR 535 Supp

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 101, Order 21 Rule 35(3), Order 21 Rule 90, Order 21 Rule 97, Order 21 Rule 98
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Supreme Court10 May 1995Disposed Of

Inder Singh Vs State of Punjab and others

Supreme Court Of India · (1995) ACJ 1063 : AIR 1995 SC 1949(1) : AIR 1995 SC 1949 : (1995) CriLJ 3235 : (1995) 9 JT 627 : (1995) 3 SCALE 418 : (1995) 3 SCC 702 : (1995) 1 SCR 309 Supp : (1995) 2 UJ 342

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Supreme Court10 May 1995Dismissed

Tej Kaur and another Vs Kirpalk Singh and another

Supreme Court Of India · AIR 1995 SC 1681 : (1995) 5 JT 201 : (1995) 2 MLJ 81 : (1995) 111 PLR 551 : (1995) 3 SCALE 596 : (1995) 5 SCC 119 : (1995) 1 SCR 383 Supp

Civil Procedure Code, 1908 (CPC) — Section 100, 2, 98Constitution of India, 1950 — Article 136
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Supreme Court10 May 1995Allowed

Smt. Sarla Mudgal, President, Kalyani and others Vs Union of India and others

Supreme Court Of India · AIR 1995 SC 1531 : (1996) 1 ALD(Cri) 929 : (1995) 2 ALT(Cri) 50 : (1995) 43 BLJR 898 : (1995) CriLJ 2926 : (1995) 2 DMC 351 : (1995) 4 JT 331 : (1995) 2 PLJR 79 : (1995) 3 SCALE 286 : (1995) 3 SCC 635 : (1995) 1 SCR 250 Supp : (1995) 2 UJ 764

Constitution of India, 1950 — Article 25, 26, 27, 32, 44Hindu Marriage Act, 1955 — Section 11, 13, 15Indian Penal Code, 1860 Section 494
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