Supreme Court Of India Judgments 1995 — Page 41

Supreme Court04 Apr 1995Dismissed

Sahney Paris Rhone Ltd. Vs Collector of Central Excise, Hyderabad

Supreme Court Of India · (1997) 57 ECC 227 : (1995) 77 ELT 13 : (1995) 2 SCALE 591 : (1995) 2 SCC 359 Supp : (1995) 3 SCR 150

Central Excises and Salt Act, 1944 — Section 11B

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Supreme Court04 Apr 1995Allowed

Lal Mandi Vs State of West Bengal

Supreme Court Of India · AIR 1995 SC 2265 : (1995) 2 CALLT 28 : (1995) CriLJ 2659 : (1995) 2 Crimes 185 : (1997) 10 JT 586 : (1995) 2 SCALE 571 : (1995) 3 SCC 603 : (1995) 3 SCR 134 : (1995) 2 UJ 237

Penal Code, 1860 (IPC) — Section 201, 325, 34

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Supreme Court04 Apr 1995Allowed

Bhavana Chemicals Ltd., Baroda Vs Commissioner of Income Tax, Gujarat

Supreme Court Of India · (1995) 83 CompCas 662

Income Tax appellate tribunal rules —Rule11

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Supreme Court04 Apr 1995Allowed

Lakhanpal National Ltd. Baroda Vs Collector of Central Excise, Baroda

Supreme Court Of India · (1999) 82 ECR 234 : (1998) 97 ELT 29 : (1998) 9 JT 160 : (1999) 1 SCALE 255 : (1998) 8 SCC 329

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Supreme Court03 Apr 1995Allowed

Saiyad Mohd. Saiyad Umar Saiyad and Others Vs State of Gujarat

Supreme Court Of India · (1995) 19 ACR 462 : (1995) 43 BLJR 1049 : (1995) CriLJ 2662 : (1995) 2 Crimes 182 : (1995) 50 ECC 117 : (1995) 78 ELT 649 : (1995) 2 GLR 1315 : (1995) 3 JT 489 : (1995) 2 SCALE 576 : (1995) 3 SCC 610 : (1995) 3 SCR 117 : (1992) 85 STC 1

Bombay Prohibition Act, 1949 — Section 65, 66Evidence Act, 1872 — Section 114Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 50, 54

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Supreme Court03 Apr 1995Allowed

G. Rabinathan Vs State of Karnataka and others

Supreme Court Of India · AIR 1995 SC 1474 : (1997) 10 JT 452 : (1995) LabIC 1816 : (1995) 2 SCALE 847 : (1995) 2 SCC 542 Supp : (1995) 3 SCR 129

Karnataka Government Servants (Seniority) Rules, 1957 — Rule 6A

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Supreme Court31 Mar 1995Disposed Of

Dr Kashinath Nagayya Ibatte Vs State of Maharashtra and Others

Supreme Court Of India · (1996) LabIC 588 : (1995) 3 SCALE 54 : (1995) 3 SCC 363 Supp : (1995) 3 SCR 115

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Supreme Court31 Mar 1995Disposed Of

Kamla Shankar Vs Director of Board of Technical Education, Kanpur and Another

Supreme Court Of India · (1995) 6 JT 112 : (1995) 2 SCALE 808 : (1995) 2 SCC 302 Supp : (1995) 3 SCR 111 : (1995) 3 UPLBEC 1439

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Supreme Court31 Mar 1995Allowed

Improvement Trust, Patiala Vs Land Acquisition Tribunal and Others

Supreme Court Of India · (1995) 6 JT 113 : (1995) 3 SCALE 590 : (1995) 3 SCC 724 : (1995) 3 SCR 113

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

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Supreme Court31 Mar 1995Allowed

Janardan Dubey Vs State of Bihar and Others

Supreme Court Of India · (1995) 3 SCC 721 Supp

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Supreme Court31 Mar 1995Disposed Of

Center for Public Interest Litigation Vs Union of India (UOI) and Others

Supreme Court Of India · (1996) 7 SCC 116

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Supreme Court31 Mar 1995Allowed

D.G., Employees'' State Insurance Corporation and Another Vs B. Raghava Shetty and Others

Supreme Court Of India · (1997) 10 JT 507 : (1995) LabIC 1806 : (1996) 3 LLJ 350 : (1995) 2 SCALE 644 : (1995) 2 SCC 681 Supp

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Supreme Court30 Mar 1995Allowed

Amrutanjan Ltd. Vs Collector of Central Excise

Supreme Court Of India · (1995) 77 ELT 500 : (1996) 9 SCC 413

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Supreme Court30 Mar 1995

People''s Union for Civil Liberties (PUCL) Vs Union of India (UOI) and Another

Supreme Court Of India · (1995) 3 JT 365 : (1995) 2 SCALE 102 : (1995) 2 SCC 572 Supp : (1995) 1 UJ 734

Constitution of India, 1950 — Article 32

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Supreme Court30 Mar 1995Disposed Of

Shree Baidyanath Ayurved Bhavan Ltd. Vs Collector of Central Excise, Nagpur

Supreme Court Of India · (2002) 82 ECC 460 : (1996) 83 ELT 492 : (1996) 9 SCC 402

Central Excise Rules, 1944 — Rule 8(1)

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Supreme Court30 Mar 1995Allowed

Jhumman Singh and others Vs Central Board of Investigation and others

Supreme Court Of India · AIR 1995 SC 2083 : (1995) 3 JT 360 : (1995) 2 SCALE 546 : (1995) 3 SCC 420 : (1995) 3 SCR 95 : (1995) 2 UJ 134

Constitution of India, 1950 — Article 136, 142, 32

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Supreme Court30 Mar 1995Disposed Of

Collector, Central Excise, Bombay Vs S.D. Fine Chemicals Pvt. Ltd.

Supreme Court Of India · (1995) 51 ECC 74 : (1995) 77 ELT 49 : (1995) 3 JT 353 : (1995) 2 SCALE 550 : (1995) 2 SCC 336 Supp : (1995) 3 SCR 84 : (1995) 99 STC 313

Central Excises and Salt Act, 1944 — Section 2, 3, 35

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Supreme Court30 Mar 1995Disposed Of