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Supreme Court Of India judgments, 1995

1,241 judgments · page 36 of 63

Supreme Court28 Apr 1995Dismissed

S.A. Rasheed Vs Director of Mines and Geology and another

Supreme Court Of India · AIR 1995 SC 1739 : (1995) 4 JT 226 : (1995) 3 SCALE 214 : (1995) 4 SCC 584 : (1995) 3 SCR 883 : (1995) 2 UJ 542

Karnataka High Court Writ Proceedings Rules, 1977 — Rule 21Karnataka Minor Mineral Concession Rules, 1969 — Rule 14(1), 20, 3, 4, 5
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Supreme Court28 Apr 1995allowed

Akhilesh Hajam Vs State of Bihar

Supreme Court Of India · (1995) 4 JT 238 : (1995) 3 SCALE 60 : (1995) 3 SCC 357 Supp : (1995) 3 SCR 864 : (1995) 2 UJ 703

Penal Code, 1860 (IPC) — Section 302
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Supreme Court27 Apr 1995allowed

Lalitha J. Rai Vs Aithappa Rai

Supreme Court Of India · AIR 1995 SC 1984 : (1996) 2 BC 301 : (1995) 111 PLR 273 : (1995) 3 SCALE 698 : (1995) 4 SCC 244 : (1995) 3 SCR 861 : (1995) 2 UJ 409

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Supreme Court27 Apr 1995dismissed

Sunil Kumar Jain Vs Kishan and others

Supreme Court Of India · AIR 1995 SC 1891 : (1995) 3 SCALE 682 : (1995) 4 SCC 147 : (1995) 3 SCR 855 : (1995) 2 UJ 558

Delhi Lands (Restrictions on Transfer) Act, 1972 — Section 4Land Acquisition Act, 1894 — Section 18, 30, 4Transfer of Property Act, 1882 — Section 53A
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Supreme Court27 Apr 1995Allowed

State of Bihar Vs Dhirendra Kumar and others

Supreme Court Of India · AIR 1995 SC 1955 : (1995) 3 ALT 9 : (1995) 2 MhLj 340 : (1995) MPLJ 751 : (1995) 2 PLJR 34 : (1995) 3 SCALE 700 : (1995) 4 SCC 229 : (1995) 3 SCR 857 : (1995) 2 UJ 389

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1Land Acquisition Act, 1894 — Section 4, 5A, 6, 9
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Supreme Court26 Apr 1995Dismissed

Parripati Chandrasekharrao and Sons Vs Alapati Jalaiah

Supreme Court Of India · AIR 1995 SC 1781 : (1995) 4 JT 187 : (1995) 3 SCALE 197 : (1995) 3 SCC 709 : (1995) 3 SCR 817

Delhi Rent Control Act, 1958 — Section 25, 3Haryana Urban (Control of Rent and Eviction) Amendment Act, 1978 — Section 1(3)
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Supreme Court26 Apr 1995allowed

Trilochan Lenka and Others and State of Orissa and Another Vs Mandi Mohan Sethi and Another and Dr. Biswa Kalyana Pattnaik and Others

Supreme Court Of India · (1989) 1 CompLJ 797 : (1995) 3 SCALE 21 : (1995) 3 SCC 158 Supp : (1995) 3 SCR 797 : (1995) 3 SLJ 124 : (1995) 2 UJ 301

Constitution of India, 1950 — Article 12Electricity (Supply) Act, 1948 — Section 78AOrissa Reservation of Vacancies in Posts and Services (for Scheduled Castes and Scheduled Tribes) Act, 1975 — Section 1, 2
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Supreme Court26 Apr 1995allowed

Shreedharan Kallat Vs Union of India and others

Supreme Court Of India · AIR 1996 SC 640 : AIR 1995 SC 640 : (1995) 71 FLR 676 : (1995) 6 JT 215 : (1995) 3 SCALE 672 : (1995) 4 SCC 207 : (1995) 3 SCR 828 : (1996) 1 SLJ 70 : (1995) 2 UJ 355 : (1995) 2 UPLBEC 1204

Constitution of India, 1950 — Article 14
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Supreme Court25 Apr 1995Disposed Of

Preeti Singh Vs Sandeep Singh and others

Supreme Court Of India · AIR 1995 SC 1851 : (1997) 1 DMC 104 : (1995) 3 SCALE 165 : (1995) 3 SCR 743 : (1995) 2 UJ 270

Hindu Marriage (Amendment) Act, 1956 — Section 13B(1), 13B(2)
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