Supreme Court Of India Judgments 1995 — Page 33

Supreme Court10 May 1995Allowed

State of Jammu and Kashmir Vs Sudershan Chakkar and another

Supreme Court Of India · AIR 1995 SC 1954 : (1995) 2 ALT(Cri) 285 : (1995) CriLJ 3606 : (1995) 3 SCALE 407 : (1995) 4 SCC 181 : (1995) 1 SCR 294 Supp : (1995) 2 UJ 292

Criminal Procedure Code, 1973 (CrPC) — Section 173Penal Code, 1860 (IPC) — Section 120B, 409, 467Prevention of Corruption Act, 1988 — Section 5

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Supreme Court10 May 1995Disposed Of

Ishwar Chand Vs State of Madhya Pradesh and Another

Supreme Court Of India · (1995) 71 FLR 290 : (1995) JLJ 564 : (1996) 1 LLJ 819 : (1995) 3 SCALE 396

Madhya Pradesh Municipal Services (Scale of Pay and Allowances) Rules, 1967 — Rule 10, 7, 8

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Supreme Court10 May 1995allowed

Vidya Devi @ Vidya Vati (Dead by L.R''s) Vs Prem Prakash and others

Supreme Court Of India · AIR 1995 SC 1789 : (1995) 4 JT 607 : (1995) 3 SCALE 580 : (1995) 4 SCC 496 : (1995) 1 SCR 316 Supp

Delhi Land Reforms Act, 1954 — Section 13, 185, 186, 55, 67Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 332

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Supreme Court10 May 1995Disposed Of

Fakruddin Vs Principal, Consolidation Training Institute and Others

Supreme Court Of India · (1995) 2 ALT 63 : (1995) 2 CTC 162 : (1995) 7 JT 183 : (1996) 1 LW 27 : (1995) 3 SCALE 739 : (1995) 3 SCALE 738 : (1995) 4 SCC 538 : (1995) 1 SCR 389 Supp : (1995) 2 UJ 533

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Supreme Court10 May 1995Dismissed

State of M.P. and Others Vs Birla Jute Manufacturing Co. Ltd. and Another Birla Jute Manufacturing Co. Ltd. and Another Vs State of Madhya Pradesh and Others

Supreme Court Of India · (1996) 2 MPJR 350

Constitution of India, 1950 — Article 136, 32Madhya Pradesh Electricity Duty Act, 1949 — Section 3

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Supreme Court10 May 1995Dismissed

K. Posayya and Others Vs Special Tahsildar

Supreme Court Of India · AIR 1995 SC 1641 : (1995) 2 ALT 44 : (1995) 2 CTC 47 : (1995) 5 JT 174 : (1995) 2 MLJ 72 : (1995) 3 SCALE 683 : (1995) 5 SCC 233 : (1995) 1 SCR 342 Supp

Land Acquisition Act, 1894 — Section 23, 23(1), 23(1A), 23(2), 28

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Supreme Court10 May 1995Dismissed

Charan Singh and Another Vs State of Punjab and Others

Supreme Court Of India · (1997) 2 ALD(Cri) 869 : (1998) 9 SCC 283

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Supreme Court10 May 1995Dismissed

State of H.P. Vs H.P. State Recognised and Aided Schools Managing Committees and Others

Supreme Court Of India · (1995) 8 JT 406 : (1995) 3 SCALE 400 : (1995) 4 SCC 507 : (1995) 1 SCR 297 Supp : (1995) 3 SLJ 95 : (1995) 2 UJ 311

Constitution of India, 1950 — Article 21, 41, 45

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Supreme Court10 May 1995Allowed

State of Haryana Vs Shanti Parshad Jain and Others

Supreme Court Of India · (1995) 3 SCALE 607 : (1995) 4 SCC 532 : (1995) 2 UJ 289

Land Acquisition Act, 1894 — Section 4, 6

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Supreme Court09 May 1995Allowed

Rabindra Nath Mukherjee and another Vs Panchanan Banerjee (dead) by L.Rs. and others

Supreme Court Of India · AIR 1995 SC 1684 : (1995) 2 ALT 49 : (1995) 7 JT 177 : (1995) 111 PLR 594 : (1995) 3 SCALE 455 : (1995) 4 SCC 459 : (1995) 2 UJ 177

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Supreme Court09 May 1995Disposed Of

Sumanlal Chhotelal Kamdar, etc. Vs Miss Asha Trilokbhai Saha etc.

Supreme Court Of India · AIR 1995 SC 1892 : (1996) 1 DMC 36 : (1996) 1 GLR 606 : (1995) 5 JT 165 : (1995) 2 MLJ 71 : (1995) 3 SCALE 553 : (1995) 3 SCC 700 : (1995) 1 SCR 100 Supp

Guardians and Wards Act, 1890 — Section 7

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Supreme Court09 May 1995allowed

National Federation of Railways Porters, Vendors and Bearers Vs Union of India and others

Supreme Court Of India · AIR 1995 SC 1617 : (1995) 4 JT 568 : (1995) 2 LLJ 712 : (1995) 3 SCALE 372 : (1995) 3 SCC 152 Supp : (1995) 1 SCR 165 Supp : (1995) 2 UJ 338 : (1995) 3 UPLBEC 1353

Constitution of India, 1950 — Article 32

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Supreme Court09 May 1995Dismissed

Maharaja Kumar Kharak Singh (Dead) through Lrs. Vs State of Punjab Maharaja Kumar Gurbax Singh (Dead) through Lrs. Vs State of Punjab and Others

Supreme Court Of India · (1995) 4 JT 551 : (1995) 3 SCALE 375 : (1995) 3 SCC 297 Supp : (1995) 1 SCR 152 Supp

Constitution of India, 1950 — Article 363(1)

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Supreme Court09 May 1995Allowed

Karnal Improvement Trust, Karnal Vs Parkash Wanti (Smt) (Dead) and Another

Supreme Court Of India · (1995) 5 JT 151 : (1995) 3 SCALE 487 : (1995) 5 SCC 159 : (1995) 1 SCR 136 Supp

Constitution of India, 1950 — Article 136Punjab Town Improvement Act, 1922 — Section 59, 60

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Supreme Court09 May 1995Allowed

Calcutta Metropolitan Development Authority, State of W.B. through its First Land Acquisition Collector Vs Dominion Land and Industries Ltd. and Kalidas Chakraborty

Supreme Court Of India · (1995) 5 JT 141 : (1995) 3 SCALE 479 : (1995) 4 SCC 231 : (1995) 1 SCR 121 Supp

Land Acquisition Act, 1894 — Section 4(1)

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Supreme Court09 May 1995Allowed

Asstt. General Manager, Central Bank of India and Others Vs Commissioner, Municipal Corporation for the City of Ahmedabad and Others

Supreme Court Of India · (1995) 2 GLR 1189 : (1995) 4 JT 310 : (1995) 3 SCALE 561 : (1995) 4 SCC 696 : (1995) 1 SCR 63 Supp

Bombay Provincial Municipal Corporations Act, 1949 — Section 139, 140, 2(1A), 406, 407Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 10, 11, 18, 20, 5(10)

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Supreme Court09 May 1995Disposed Of

Brig. (Retd.) D.K. Jetley Vs Army Welfare Housing Organisation and Another

Supreme Court Of India · (1995) 5 JT 131 : (1995) 3 SCALE 675 : (1995) 2 SCC 738 Supp : (1995) 1 SCR 103 Supp

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Supreme Court09 May 1995Dismissed

Rajasthan Spinning and Weaving Mills Limited, Bhilwara, Rajasthan Vs Collector of Central Excise, Jaipur, Rajasthan

Supreme Court Of India · AIR 1995 SC 1985 : (1995) 50 ECC 167 : (1995) 77 ELT 474 : (1997) 10 JT 419 : (1995) 3 SCALE 381 : (1995) 4 SCC 473 : (1995) 1 SCR 112 Supp : (1996) 102 STC 476

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Supreme Court09 May 1995Disposed Of

State of Madhya Pradesh Vs Shyam Sunder Trivedi and Others

Supreme Court Of India · (1995) 1 MPJR 346

Criminal Procedure Code, 1973 (CrPC) — Section 174, 313Penal Code, 1860 (IPC) — Section 147, 149, 201, 218, 302

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Supreme Court09 May 1995Allowed

Gujarat Electricity Board, Thermal Power Station, Ukai Vs Hind Mazdoor Sabha and Others

Supreme Court Of India · AIR 1995 SC 1893 : (1995) 71 FLR 102 : (1995) 2 GLR 1550 : (1995) 4 JT 264 : (1995) LabIC 2207 : (1995) 2 LLJ 790 : (1995) 3 SCALE 498 : (1995) 5 SCC 27 : (1995) 1 SCR 173 Supp : (1996) 1 UPLBEC 359

Citizenship Act, 1955 — Section 9(2)Constitution of India, 1950 — Article 136, 14, 19(1), 226, 32Industrial Disputes Act, 1947 — Section 10, 12, 13, 2, 23

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Supreme Court Of India judgments, 1995