Supreme Court20 Apr 1995dismissed
Karnail Singh and others Vs State of Punjab
Supreme Court Of India · AIR 1995 SC 1972 : (1995) CriLJ 3625 : (1995) 70 FLR 42 : (1995) 1 UPLBEC 133
Penal Code, 1860 (IPC) — Section 148, 149, 302, 304
COURT ARCHIVE
Supreme Court Of India judgments, 1995
1,241 judgments · page 38 of 63
Supreme Court20 Apr 1995Dismissed
Dr. Rashmi Srivastava and Dr. B.D. Srivastava Vs Vikram University and others
Supreme Court Of India · AIR 1995 SC 1694 : (1995) JLJ 403 : (1995) 4 JT 5 : (1995) LabIC 2041 : (1995) 2 SCALE 871 : (1995) 3 SCC 653 : (1995) 3 SCR 572 : (1995) 3 SLJ 18
Constitution of India, 1950 — Article 14, 16(1)University Grants Commission Act, 1956 — Section 12, 19, 23, 24, 27Uttar Pradesh State Universities Act, 1973 — Section 31, 50
Supreme Court20 Apr 1995Disposed Of
Miss Radha Bai Vs Union Territory of Pondicherry represented by its chief Secretary and others
Supreme Court Of India · AIR 1995 SC 1476 : (1995) 4 JT 34 : (1995) LabIC 1818 : (1995) 2 SCALE 842 : (1995) 4 SCC 141 : (1995) 3 SCR 561 : (1995) 2 SLJ 235
Central Civil Services (Pension) Rules, 1972 — Rule 48BConstitution of India, 1950 — Article 226, 227
Supreme Court20 Apr 1995Allowed
K.P. Singhal Vs State of Rajasthan and another
Supreme Court Of India · AIR 1996 SC 2218 : (1995) 3 SCC 549 Supp
Rajasthan Administrative Service (Emergency Recruitment) Rules, 1976 — Rule 25Rajasthan Administrative Service Rules, 1954 — Rule 28
Supreme Court20 Apr 1995Allowed
Satguru Singh Vs State of Punjab
Supreme Court Of India · AIR 1995 SC 2449 : (1995) CriLJ 4165
Penal Code, 1860 (IPC) — Section 307, 326
Supreme Court20 Apr 1995Allowed
Smt. Kakko Vs State of Haryana and another
Supreme Court Of India · AIR 1995 SC 1975 : (1995) CriLJ 3632
Supreme Court20 Apr 1995Allowed
B.S. Padmavathamma Vs A.P. State Road Transport Corporation and Others
Supreme Court Of India · (1995) 6 JT 218 : (1995) 4 SCALE 756 : (1995) 5 SCC 433 : (1995) 2 SCR 322 Supp
Motor Vehicles Act, 1939 — Section 3(xxi), 48
Supreme Court20 Apr 1995Allowed
Asharfi Lal Vs Smt. Koili (dead) by L.Rs.
Supreme Court Of India · AIR 1995 SC 1440 : (1995) 5 JT 496 : (1995) 2 MLJ 102 : (1995) 2 SCALE 827 : (1995) 4 SCC 163 : (1995) 2 UJ 282
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8
Supreme Court20 Apr 1995dismissed
Kanwar Lal and Others Vs IInd Additional Distt. Judg, Nainital and others
Supreme Court Of India · AIR 1995 SC 2078 : (1995) 4 JT 42 : (1995) 2 SCALE 858 : (1995) 2 SCC 394 Supp : (1995) 3 SCR 622 : (1995) 2 UJ 487
Constitution of India, 1950 — Article 13A, 14, 19, 246(3), 31Government Grants Act, 1895 — Section 3, 4Uttar Pradesh Government Estates Thekedari Abolition (Re enactment and Validation) Act, 1970 — Section 6
Supreme Court20 Apr 1995Allowed
Jackaran Singh Vs State of Punjab
Supreme Court Of India · AIR 1995 SC 2345 : (1995) CriLJ 3992
Penal Code, 1860 (IPC) — Section 302, 34Terrorist Affected Areas (Special Courts) Act, 1984 — Section 14
Supreme Court19 Apr 1995Dismissed
Radhakisan Rathi Vs Additional Collector, Durg and others
Supreme Court Of India · AIR 1995 SC 1540 : (1995) 6 JT 166 : (1995) 3 SCALE 184 : (1995) 4 SCC 309 : (1995) 3 SCR 510 : (1995) 2 UJ 346
Assam Land Revenue Re-Assessment Act, 1936 — Section 2(xi)Assam Rural Panchayat Act, 1948 — Section 10, 131(1), 132, 139, 158Constitution of India, 1950 — Article 136
Supreme Court19 Apr 1995Disposed Of
IN RE: 1. SHRI SANJIV DATTA, DEPUTY SECRETARY,MINISTRY OF IN @ APPELLANT @ HAS
Supreme Court Of India · (1995) CriLJ 2910 : (1995) 3 JT 538 : (1995) 2 SCALE 704 : (1995) 3 SCC 619 : (1995) 3 SCR 450 : (1995) 2 UJ 786
Constitution of India, 1950 — Article 129, 136, 142
Supreme Court19 Apr 1995Dismissed
A.K. Kaul and another Vs Union of India and another
Supreme Court Of India · AIR 1995 SC 1403 : (1995) 4 JT 1 : (1995) LabIC 1778 : (1995) 2 SCALE 755 : (1995) 4 SCC 73 : (1995) 3 SCR 469 : (1995) 3 SLJ 1
Constitution of India, 1950 — Article 163(3), 19(2), 311(2), 32, 356Unlawful Activities (Prevention) Act, 1967 — Section 3
Supreme Court19 Apr 1995dismissed
M.T. Puttalingappa, Major and others Vs State of Karnataka and others With State of Karnataka and others
Supreme Court Of India · AIR 1996 SC 2518 : (1997) 3 LLJ 308 : (1995) 3 SCALE 415 : (1995) 3 SCR 544
Constitution of India, 1950 — Article 14, 16
Supreme Court19 Apr 1995dismissed
Shambhu Singh Meena and Others Vs State of Rajasthan and Others
Supreme Court Of India · (1995) 71 FLR 750 : (1997) 10 JT 441 : (1995) LabIC 1774 : (1995) 2 SCALE 741 : (1995) 2 SCC 431 Supp : (1995) 2 UJ 49
Rajasthan Administrative Service Rules, 1954 — Rule 28B(11)
Supreme Court19 Apr 1995Dismissed
Union of India and others Vs Indian Aluminium Co. Ltd. and another
Supreme Court Of India · AIR 1995 SC 1580 : (1995) 77 ELT 268 : (1995) 5 JT 465 : (1995) 3 SCALE 29 : (1995) 2 SCC 465 Supp : (1995) 3 SCR 497
Central Excise Rules, 1944 — Rule 56ACentral Excises and Salt Act, 1944 — Section 2, 3
Supreme Court19 Apr 1995allowed
Rajanna Vs Union of India
Supreme Court Of India · AIR 1995 SC 1966 : (1995) 71 FLR 314 : (1995) 3 JT 632 : (1995) 2 LLJ 824 : (1995) 2 SCALE 852 : (1995) 2 SCC 601 Supp : (1995) 3 SCR 524 : (1995) 3 SLJ 46 : (1995) 2 UJ 637
Supreme Court19 Apr 1995dismissed
Shabi Construction Company Vs City and Industrial Development Corporation and Another
Supreme Court Of India · (1995) 4 JT 618 : (1995) 2 MLJ 62 : (1995) 2 SCALE 836 : (1995) 4 SCC 301 : (1995) 3 SCR 534
Evidence Act, 1872 — Section 115General Development Control Regulations for Navi Mumbai, 1975 — Regulation 16.3.1, 3.11Maharashtra Regional and Town Planning Act, 1966 — Section 159, 22, 31, 35, 37
Supreme Court18 Apr 1995Allowed
Swamy Prahaladdas Vs State of M.P. and Another
Supreme Court Of India · AIR 1995 SC 1972 : (1995) CriLJ 3625 : (1995) 70 FLR 42 : (1995) 1 UPLBEC 133
Penal Code, 1860 (IPC) — Section 306
Supreme Court18 Apr 1995Dismissed
Munni Lal and Another Vs Town Rationing Officer, Gorakhpur and Another Bhagwati Prasad Vs Town Rationing Officer and Another
Supreme Court Of India · AIR 1995 SC 1953 : (1995) CriLJ 3605 : (1996) 11 SCC 373
Constitution of India, 1950 — Article 226