COURT ARCHIVE

Supreme Court Of India judgments, 1995

1,241 judgments · page 42 of 63

Supreme Court29 Mar 1995allowed

Parimal Chandra and Others Vs Life Insurance Corporation of India and Others

Supreme Court Of India · (1996) 1 CALLT 22 : (1995) 3 JT 288 : (1995) 2 LLJ 339 : (1995) 2 SCALE 518 : (1995) 2 SCC 611 Supp : (1995) 3 SCR 34 : (1995) 2 UJ 505 : (1995) 2 UPLBEC 846

Constitution of India, 1950 — Article 14, 16, 32Factories Act, 1948 — Section 46

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Supreme Court29 Mar 1995Dismissed

Trustees of the Port of Madras through its Chairman Vs M/s. K.P.V. Sheikh of Mohd. Rowther and Co. Pvt. Ltd. and another

Supreme Court Of India · AIR 1995 SC 1922 : (1995) 52 ECC 6 : (1996) 82 ELT 174 : (1997) 10 SCC 285

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Supreme Court29 Mar 1995Dismissed

Commerce International Vs Collector of Customs

Supreme Court Of India · (1995) 50 ECC 1 : (1995) 77 ELT 20 : (1995) 2 SCALE 581 : (1995) 3 SCC 343 : (1995) 3 SCR 69

Customs Act, 1962 — Section 14(1)Customs Valuation Rules, 1963 — Rule 3

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Supreme Court29 Mar 1995Disposed Of

All India General Mazdoor Trade Union (Regd.) Vs Delhi Administration and Others

Supreme Court Of India · (1996) 7 SCC 298

Contract Labour (Regulation and Abolition) Act, 1970 — Section 10

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Supreme Court29 Mar 1995Allowed

Income Tax Officer, Calcutta Vs M/s. Selected Dalurband Coal Co. Pvt. Ltd.

Supreme Court Of India · AIR 1995 SC 1934 : (1997) 10 SCC 68

Income Tax Act, 1961 — Section 147, 148

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Supreme Court29 Mar 1995Disposed Of

Jagdish Singh and Another Vs Union of India (UOI) and Another

Supreme Court Of India · (1995) 2 ALT 57 : (1997) 10 JT 545 : (1995) 2 SCALE 703 : (1995) 2 SCC 445 Supp : (1995) 3 SCR 72

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

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Supreme Court29 Mar 1995Dismissed

Commissioner of Income Tax, Calcutta Vs Indian Oxygen Limited

Supreme Court Of India · AIR 1995 SC 1737 : (1996) 218 ITR 337

Income Tax Act, 1961 — Section 37(1)

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Supreme Court29 Mar 1995Allowed

Commissioner of Wealth-tax, Calcutta Vs U.C. Mehatab

Supreme Court Of India · AIR 1995 SC 1925 : (1997) 10 SCC 252

Wealth Tax Act, 1957 — Section 27(6)

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Supreme Court29 Mar 1995Dismissed

COMMISSIONER OF INCOME TAX Vs INDIAN OXYGEN LTD.

Supreme Court Of India · (1996) 134 CTR 372

Income Tax Act, 1961 — Section 37(1)

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Supreme Court29 Mar 1995Disposed Of

Formica India Division Vs Collector of Central Excise and Others Formica India Vs Union of India (UOI) and Others

Supreme Court Of India · (1995) 77 ELT 511 : (1995) 3 SCC 552 Supp

Central Excise Rules, 1944 — Rule 56A, 8(1)Constitution of India, 1950 — Article 226

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Supreme Court29 Mar 1995Dismissed

Dhian Singh and others Vs State of Punjab

Supreme Court Of India · AIR 1995 SC 2451 : (1995) CriLJ 4167

Penal Code, 1860 (IPC) — Section 148, 149, 302, 324, 34

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Supreme Court28 Mar 1995dismissed

Sumati Dayal Vs Commissioner of Income Tax Bangalore

Supreme Court Of India · AIR 1995 SC 2109 : (1995) 125 CTR 124 : (1995) 214 ITR 801 : (1995) 3 JT 393 : (1995) 2 SCALE 490 : (1995) 2 SCC 453 Supp : (1995) 80 TAXMAN 89

Income Tax Act, 1961 — Section 2(24), 245M(2), 68

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Supreme Court28 Mar 1995Disposed Of

State of Punjab Vs Karnail Singh

Supreme Court Of India · AIR 1995 SC 1970 : (1995) CriLJ 3624

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

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Supreme Court28 Mar 1995dismissed

Union of India (UOI) and Others Vs J.M.A. Industries

Supreme Court Of India · (1995) 58 DLT 640 : (1995) 50 ECC 2 : (1995) 77 ELT 278 : (1995) 2 SCALE 582 : (1995) 3 SCC 389 : (1995) 3 SCR 19

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Supreme Court28 Mar 1995Allowed

Nagar Palika, Jind Vs Jagat Singh, Advocate

Supreme Court Of India · AIR 1995 SC 1377 : (1995) 43 BLJR 886 : (1995) 3 JT 281 : (1995) 2 PLJR 74 : (1995) 111 PLR 225 : (1995) 2 SCALE 512 : (1995) 3 SCC 426 : (1995) 3 SCR 9 : (1995) 2 UJ 241

Specific Relief Act, 1877 — Section 6, 9Specific Relief Act, 1963 — Section 6

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Supreme Court28 Mar 1995Dismissed

Ashoka Talkies, Badagara Vs Badagara Municipality, Badagara and others

Supreme Court Of India · AIR 1995 SC 1835

Kerala Local Authorities Entertainments Tax Act, 1961 — Section 2(7), 3

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Supreme Court28 Mar 1995Allowed

Sukhwant Singh Vs State of Punjab

Supreme Court Of India · (1995) 19 ACR 438 : AIR 1995 SC 1601 : (1995) 2 ALT(Cri) 201 : (1995) 2 Crimes 148 : (1995) 3 JT 495 : (1995) 2 LW(Cri) 536 : (1995) 2 SCALE 482 : (1995) 3 SCC 367 : (1995) 2 UJ 29

Criminal Procedure Code, 1973 (CrPC) — Section 288, 313Penal Code, 1860 (IPC) — Section 302Terrorist Affected Areas (Special Courts) Act, 1984 — Section 14

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Supreme Court28 Mar 1995Allowed

Koti Saroj Anamma and another Vs Jonnalagada Malleswara Rao

Supreme Court Of India · AIR 1995 SC 1401 : (1995) 3 JT 329 : (1995) 2 SCALE 445 : (1995) 3 SCC 347 : (1995) 1 UJ 723

Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 2

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Supreme Court28 Mar 1995Dismissed

Balu Ram Vs State of Rajasthan

Supreme Court Of India · AIR 1995 SC 1943 : (1995) CriLJ 3225

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302

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Supreme Court28 Mar 1995Allowed

Pushpam Pharmaceuticals Company Vs Collector of Central Excise, Bombay

Supreme Court Of India · (2002) 80 ECC 6 : (1995) 78 ELT 401 : (1995) 3 SCC 462 Supp

Central Excises and Salt Act, 1944 — Section 11A

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