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COURT ARCHIVE

Supreme Court Of India judgments, 1995

1,241 judgments · page 37 of 63

Supreme Court25 Apr 1995Allowed

Union of India (UOI) and Another Vs S.S. Ranade

Supreme Court Of India · (1995) 71 FLR 492 : (1995) 2 JT 582 : (1995) 3 SCALE 65 : (1995) 4 SCC 462 : (1995) 3 SCR 773 : (1995) 3 UPLBEC 1499

Border Security Force (Seniority, Promotion and Superannuation of Officers) Rules, 1978 — Rule 3, 6, 7, 9Border Security Force Act, 1968 — Section 141, 2Border Security Force Rules, 1969 — Rule 14A
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Supreme Court25 Apr 1995Dismissed

Faqir (dead) through Shyam Deo Vs Kishori alias Lalloo and another

Supreme Court Of India · AIR 1995 SC 1569 : (1995) 7 JT 614 : (1996) RD 1 : (1995) 2 SCALE 867 : (1995) 4 SCC 533 : (1995) 3 SCR 745

Consolidation Act, 1948 — Section 4Uttar Pradesh Land Reforms (Amendment) (Second) Ordinance, 1956 — Section 208, 23Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 209, 229B, 331
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Supreme Court25 Apr 1995Allowed

Mathunni Mathai Vs Hindustan Organic Chemicals Limited and another

Supreme Court Of India · AIR 1995 SC 1572 : (1996) 1 BC 134 : (1995) 4 JT 233 : (1995) 2 MLJ 59 : (1995) 111 PLR 596 : (1995) 3 SCALE 159 : (1995) 4 SCC 26 : (1995) 3 SCR 765

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 1(2), Order 21 Rule 4Kerala Land Acquisition Act, 1961 — Section 20Land Acquisition (Amendment) Act, 1984 — Section 23(1A), 28
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Supreme Court24 Apr 1995Dismissed

Balaram Chandra Vs State of U.P.

Supreme Court Of India · AIR 1995 SC 1552(1) : AIR 1995 SC 1552 : (1995) 3 SCC 723 : (1995) 3 SCR 726

Land Acquisition Act, 1894 — Section 11, 18, 19, 20, 21
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Supreme Court21 Apr 1995Allowed

S.B. Shahane and others Vs State of Maharashtra and another

Supreme Court Of India · AIR 1995 SC 1628 : (1996) 1 ALT(Cri) 54 : (1995) 4 JT 245 : (1996) 1 LW(Cri) 69 : (1995) 2 PLJR 59 : (1995) 2 SCALE 809 : (1995) 3 SCC 37 Supp : (1995) 3 SCR 672 : (1995) 3 SLJ 101 : (1995) 2 UJ 376

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 24, 25
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Supreme Court21 Apr 1995Disposed Of

State of Orissa and others Vs Mahanadi Coalfields Ltd. and others

Supreme Court Of India · AIR 1995 SC 1868 : (1995) 3 JT 662 : (1996) 4 SCALE 229 : (1995) 2 SCALE 900 : (1995) 2 SCC 686 Supp : (1995) 3 SCR 639

Coal Bearing Areas (Acquisition and Development) Act, 1957 — Section 10, 11, 9Constitution of India, 1950 — Article 14, 246, 286Mines and Minerals (Development and Regulation) Act, 1957 — Section 9A
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Supreme Court20 Apr 1995Allowed

Ganesh Narayan Hegde Vs S. Bangarappa and Others

Supreme Court Of India · (1995) 19 ACR 485 : (1995) 2 ALT(Cri) 260 : (1995) CriLJ 2935 : (1995) 2 Crimes 306 : (1995) 1 CTC 483 : (1995) 4 JT 124 : (1995) 2 SCALE 748 : (1995) 4 SCC 41 : (1995) 3 SCR 549 : (1995) 2 UJ 560

Criminal Procedure Code, 1973 (CrPC) — Section 245, 245(1), 246(1), 399, 482
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