Supreme Court Of India Judgments 1995 — Page 40

Supreme Court10 Apr 1995Disposed Of

Mohan Singh etc. Vs State of Punjab and others

Supreme Court Of India · AIR 1996 SC 619 : AIR 1995 SC 619 : (1997) 10 JT 548 : (1996) LabIC 621 : (1995) 3 SCALE 335 : (1995) 4 SCC 151 : (1995) 3 SCR 264 : (1995) 2 SLJ 220

Punjab Civil Secretariat (State Service Class — III) Rules, 1952 — Rule 8

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Supreme Court07 Apr 1995Dismissed

R. Manicka Naicker Ors. Vs E. Elumalai Naicker

Supreme Court Of India · AIR 1995 SC 1613 : (1995) 5 JT 561 : (1995) 1 LW 731 : (1995) 2 MLJ 121 : (1995) 2 SCALE 730 : (1995) 4 SCC 156 : (1995) 3 SCR 217

Tamil Nadu Minor Inams (Abolition and Conversion into Ryotwari) Act, 1963 — Section 10, 11, 12, 13, 3

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Supreme Court07 Apr 1995

Prashant Ramachandra Deshpande Vs Maruti Balaram Haibatti

Supreme Court Of India · (1995) 2 CTC 32 : (1997) 10 JT 425 : (1995) 2 SCALE 804 : (1995) 2 SCC 539 Supp : (1995) 3 SCR 254 : (1995) 2 UJ 305

Constitution of India, 1950 — Article 136Transfer of Property Act, 1882 — Section 35

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Supreme Court07 Apr 1995Allowed

Government of Tamil Nadu and another Vs Vasantha Bai

Supreme Court Of India · AIR 1995 SC 1778 : (1997) 10 JT 511 : (1995) 2 SCALE 849 : (1995) 2 SCALE 401 : (1995) 2 SCC 423 Supp : (1995) 3 SCR 258 : (1995) 2 UJ 438

Land Acquisition Act, 1894 — Section 11A, 4(1), 5A, 6

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Supreme Court07 Apr 1995Allowed

Bakhtawar Singh Vs Gurdev Singh and Another

Supreme Court Of India · (1995) 9 JT 599 : (1995) 5 SCALE 358 : (1995) 6 SCC 254 : (1995) 3 SCR 639 Supp : (1996) 1 SLJ 153

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Supreme Court07 Apr 1995Allowed

Dahiben and others Vs Vasanji Kevalbhai (dead) and others

Supreme Court Of India · AIR 1995 SC 226 : (1995) 97 BOMLR 234 : (1996) 1 GLR 272 : (1995) 5 JT 378 : (1995) 2 SCALE 657 : (1995) 2 SCC 295 Supp : (1995) 3 SCR 234

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Supreme Court07 Apr 1995Dismissed

Indian Oil Corporation Ltd. Vs Municipal Corporation and Another

Supreme Court Of India · AIR 1995 SC 1480 : (1995) 3 JT 626 : (1995) 2 MLJ 35 : (1995) 4 SCC 96 : (1995) 3 SCR 246 : (1995) 2 UJ 384

Constitution of India, 1950 — Article 141Madhya Pradesh Municiapal Corporation Act, 1956 — Section 138Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 7

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Supreme Court07 Apr 1995Allowed

Kajaria Exports Ltd. and Others Vs Union of India (UOI) and Others

Supreme Court Of India · (1995) 3 DLT 61 : (1995) 78 ELT 3 : (1995) 2 SCALE 650 : (1995) 3 SCC 61 Supp : (1995) 3 SCR 227

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Supreme Court06 Apr 1995Disposed Of

State of U.P. and Others Vs Committee of Management of S.K.M. Inter College and Another

Supreme Court Of India · (1995) 5 JT 196 : (1995) 2 MLJ 79 : (1995) 3 SCALE 50 : (1995) 2 SCC 535 Supp : (1995) 3 SCR 210 : (1995) 2 UJ 297 : (1995) 3 UPLBEC 1375

Constitution of India, 1950 — Article 226Uttar Pradesh Educational Institutions (Prevention of Dissipation of Assets) Act, 1974 — Section 2Uttar Pradesh Intermediate Education Act, 1921 — Section 16D(3), 16D(4)

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Supreme Court06 Apr 1995Disposed Of

State of Rajasthan Vs Padmavati Devi (Smt) (Dead) by Lrs. and Others

Supreme Court Of India · (1995) 5 JT 481 : (1995) 2 SCALE 619 : (1995) 2 SCC 290 Supp : (1995) 2 UJ 69

Rajasthan Land Revenue Act, 1956 — Section 91

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Supreme Court06 Apr 1995Allowed

Kewal Pati (Smt) Vs State of U.P. and Others

Supreme Court Of India · (1995) ACJ 859 : (1995) CriLJ 2920 : (1995) 2 Crimes 304 : (1996) 1 LW(Cri) 6 : (1995) 2 SCALE 729 : (1995) 3 SCC 600 : (1995) 3 SCR 207 : (1995) 2 UJ 291

Penal Code, 1860 (IPC) — Section 302

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Supreme Court06 Apr 1995Allowed

Punjab State Vs Bachan Singh and Others

Supreme Court Of India · AIR 1996 SC 2877 : (1995) 6 JT 599 : (1995) 6 JT 594 : (1996) 112 PLR 85 : (1995) 5 SCALE 286 : (1996) 7 SCC 47 : (1995) 3 SCR 533 Supp : (1996) 1 SLJ 136

Pepsu Tenancy and Agricultural Lands Act, 1955

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Supreme Court05 Apr 1995Disposed Of

Director, Central Bureau of Investigation and Others Vs ''Niyamavedi'' represented by its Member K. Nandini, Advocate and Others

Supreme Court Of India · (1995) CriLJ 2917 : (1995) 2 Crimes 252 : (1995) 5 JT 401 : (1996) 1 LW(Cri) 1 : (1995) 2 SCALE 608 : (1995) 3 SCC 601 : (1995) 3 SCR 196 : (1995) 2 UJ 184

Criminal Procedure Code, 1973 (CrPC) — Section 162, 172

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Supreme Court05 Apr 1995Allowed

Shahabuddin Abdul Kahlik Shaikh Vs State of Gujarat

Supreme Court Of India · (1995) 19 ACR 471 : (1995) 3 JT 456 : (1995) 2 SCALE 647 : (1995) 2 SCC 441 Supp : (1995) 3 SCR 200

Penal Code, 1860 (IPC) — Section 302, 34Terrorist and Disruptive Activities (Prevention) Act, 1987 — Section 3

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Supreme Court05 Apr 1995Disposed Of

Hindustan Platinum Pvt. Ltd. Vs Collector of Central Excise

Supreme Court Of India · (1995) 77 ELT 276 : (1996) 9 SCC 400

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Supreme Court04 Apr 1995Dismissed

Commissioner of Income Tax, Calcutta Vs Bijoy Kumar Almal

Supreme Court Of India · (1995) 215 ITR 22 : (1995) 3 JT 425 : (1995) 2 SCALE 596 : (1995) 3 SCC 525 : (1995) 3 SCR 170

Income Tax Act, 1961 — Section 22, 23(2), 26

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Supreme Court04 Apr 1995Allowed

Advaita Nand Vs Judge, Small Cause Court, Meerut and Others

Supreme Court Of India · (1995) 5 JT 573 : (1995) 2 SCALE 610 : (1995) 3 SCC 407 : (1995) 2 UJ 139

Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 20(4)

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Supreme Court04 Apr 1995Disposed Of

Collector of Central excise, Bombay Vs M/s. Kohinoor Mills, Bombay Bombay Dyeing and Manufacturing Co. Ltd. Vs Collector of Central Excise, Bombay

Supreme Court Of India · AIR 1995 SC 1417 : (1995) 52 ECC 83 : (1995) 77 ELT 42 : (1997) 10 JT 427 : (1995) 2 SCALE 585 : (1995) 2 SCC 411 Supp : (1995) 3 SCR 159

Additional Duties of Excise (Goods of Special Importance) Act, 1957 — Section 3Central Excise Rules, 1944 — Rule 49, 8, 9(1), 96E

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Supreme Court04 Apr 1995Allowed

Salamat Ali and another Vs State of Bihar

Supreme Court Of India · AIR 1995 SC 1863 : (1996) 1 PLJR 72

Penal Code, 1860 (IPC) — Section 302, 304B, 34

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Supreme Court04 Apr 1995Dismissed

Laxmi Engineering Works Vs P.S.G. Industrial Institute

Supreme Court Of India · AIR 1995 SC 1428 : (1995) 84 CompCas 121 : (1995) 3 JT 433 : (1995) 2 SCALE 626 : (1995) 3 SCC 583 : (1995) 3 SCR 174 : (1995) 2 UJ 253

Consumer Protection Act, 1986 — Section 13, 2, 20(6), 3, 9

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Supreme Court Of India judgments, 1995