COURT ARCHIVE

Supreme Court Of India judgments, 1995

1,241 judgments · page 44 of 63

Supreme Court24 Mar 1995dismissed

State of T.N. and Another Vs Adhiyaman Educational and Research Institute and Others

Supreme Court Of India · (1995) 3 JT 136 : (1995) 2 LW 498 : (1995) 2 SCALE 401 : (1995) 4 SCC 104 : (1995) 2 UPLBEC 937 : (1995) WritLR 549

All India Council for Technical Education Act, 1987 — Section 10, 11, 13, 14, 2Constitution of India, 1950 — Article 246, 248, 254, 254(2), 372Madras University Act, 1923 — Section 15, 16(11), 16(6), 19, 2

Read judgment

Supreme Court24 Mar 1995Allowed

P.C. Wadhwa Vs S.C. Bhatia

Supreme Court Of India · (1995) 8 JT 686 : (1995) 7 SCALE 92 : (1996) 1 SCC 384 : (1995) 6 SCR 530 Supp

Read judgment

Supreme Court24 Mar 1995dismissed

P. Kasilingam and others Vs P.S.G. College of Technology and others

Supreme Court Of India · AIR 1995 SC 1395 : (1995) 3 JT 193 : (1995) 2 LW 521 : (1995) 2 SCALE 387 : (1995) 2 SCC 348 Supp

Constitution of India, 1950 — Article 356, 357(1)

Read judgment

Supreme Court23 Mar 1995Dismissed

Suresh and Others Vs Imran Khan and Others

Supreme Court Of India · AIR 1996 SC 550 : (1996) 1 BLJR 281 : (1996) 98 BOMLR 343 : (1996) 86 CompCas 806 : (1996) 1 CTC 119 : (1995) 2 GLR 1806 : (1995) 8 JT 119 : (1996) 6 KarLJ 689 : (1996) 1 LW 206 : (1996) 112 PLR 1 : (1995) 6 SCALE 273 : (1995) 6 SCC 651 : (1995) 5 SCR 110

Constitution of India, 1950 — Article 215,136CONTEMPT OF COURTS ACT, 1971— Section 20

Read judgment

Supreme Court23 Mar 1995Disposed Of

Managing Director, Orissa Textile Mills Ltd. and Others Vs Mandardhar Naik

Supreme Court Of India · (1996) 2 LLJ 748 : (1995) 3 SCC 442 Supp

Read judgment

Supreme Court23 Mar 1995allowed

Union of India (UOI) and Others Vs Raj Kumar Gupta and Others

Supreme Court Of India · (1995) 71 FLR 684 : (1995) 6 JT 107 : (1995) 2 LLJ 673 : (1995) 2 SCALE 822 : (1995) 2 SCC 607 Supp : (1995) 2 UJ 266 : (1995) 3 UPLBEC 1428

Read judgment

Supreme Court23 Mar 1995Dismissed

State of Rajasthan and Another Vs Tarsem Singh and Another

Supreme Court Of India · (1995) 3 SCALE 17 : (1995) 2 SCC 709 Supp : (1995) 2 UJ 334

Read judgment

Supreme Court23 Mar 1995Disposed Of

C.A. Avarachan Vs C.V. Sreenivasan and Another

Supreme Court Of India · (1995) 43 BLJR 921 : (1995) CriLJ 2682 : (1995) 2 Crimes 294 : (1995) 5 JT 638 : (1995) 2 PLJR 1 : (1995) 2 SCALE 271 : (1995) 3 SCC 392 : (1995) 2 SCR 692 : (1995) 2 UJ 21

Criminal Procedure Code, 1973 (CrPC) — Section 133, 138

Read judgment

Supreme Court23 Mar 1995Disposed Of

State of U.P. and Others Vs Dr. R.K. Tandon and Others

Supreme Court Of India · (1995) 71 FLR 961 : (1997) 10 JT 455 : (1995) 2 SCALE 736 : (1995) 3 SCC 616 : (1995) 2 UJ 272 : (1996) 3 UPLBEC 1521

Read judgment

Supreme Court23 Mar 1995Allowed

State of Tamil Nadu and Others Vs K. Guruswamy

Supreme Court Of India · (1996) 44 BLJR 7 : (1995) 6 JT 248 : (1995) 2 PLJR 105 : (1995) 5 SCALE 74 : (1995) 6 SCC 31 : (1995) 3 SCR 197 Supp

Prevention of Corruption Act, 1947 — Section 5(1)(d), 5(2)

Read judgment

Supreme Court23 Mar 1995Allowed

Mahboob Sahab Vs Syed Ismail and Others

Supreme Court Of India · AIR 1995 SC 1205 : (1995) 3 JT 168 : (1996) 6 KarLJ 194 : (1995) 2 LW 153 : (1995) 2 SCALE 395 : (1995) 3 SCC 693

Evidence Act, 1872 — Section 40, 41, 42, 43, 44

Read judgment

Supreme Court23 Mar 1995Disposed Of

Mir Fazeelath Hussain and others Vs Special Deputy Collector Land Acquisition, Hyderabad [OVERRULED]

Supreme Court Of India · AIR 1995 SC 1424 : (1995) 43 BLJR 881 : (1995) 1 CTC 438 : (1995) 3 JT 410 : (1995) 4 SCALE 760 : (1995) 2 SCALE 424 : (1995) 3 SCC 208 : (1995) 2 UJ 73

Land Acquisition Act, 1894 — Section 11, 2, 23, 25, 26

Read judgment

Supreme Court23 Mar 1995allowed

Mustakmiya Jabbarmiya Shaikh Vs M.M. Mehta, Commissioner of Police and Others

Supreme Court Of India · (1995) 3 Crimes 18 : (1995) 2 GLR 1268 : (1995) 4 JT 215 : (1995) 2 SCALE 376 : (1995) 3 SCC 237 : (1995) 1 UJ 792

Arms Act, 1959 — Section 3(4)Gujarat Prevention of Anti-social Activities Act, 1985 — Section 3(1)Penal Code, 1860 (IPC) — Section 212, 214

Read judgment

Supreme Court22 Mar 1995Allowed

Metal Extruders (India) Pvt. Ltd. Vs Customs, Excise and Gold (Control) and Another Metal Extruders (India) Pvt. Ltd. Vs Union of India (UOI) and Others

Supreme Court Of India · (1995) 1 MPJR 341

Central Excises and Salt Act, 1944 — section 26-a(1a)

Read judgment

Supreme Court22 Mar 1995allowed

Panchanan Sharma Vs Basudeo Prasad Jaganani and others

Supreme Court Of India · AIR 1995 SC 1743 : (1995) 2 ALT 52 : (1995) 1 BC 470 : (1997) 10 JT 553 : (1995) 2 PLJR 55 : (1998) 1 RLW 148 : (1995) 2 SCALE 641 : (1995) 3 SCALE 593 : (1995) 2 SCC 574 Supp : (1995) 2 UJ 143

Transfer of Property Act, 1882 — Section 58, 76, 79

Read judgment

Supreme Court22 Mar 1995Allowed

Cantonment Board, Secunderabad Vs G. Venketram Reddy and Others

Supreme Court Of India · AIR 1995 SC 1210 : (1995) 2 SCALE 507 : (1995) 2 SCC 576 Supp : (1995) 4 SCC 561

Cantonments Act, 1924 — Section 60Constitution of India, 1950 — Article 243Q

Read judgment

Supreme Court22 Mar 1995dismissed

Cooperative Stores Ltd. Vs K.S. Khurana and Others

Supreme Court Of India · (1996) 2 LLJ 682 : (1996) 7 SCC 441

Delhi Shops and Establishments Act, 1954 — Section 16, 17, 18, 21Industrial Disputes Act, 1947 — Section 33C(2)

Read judgment

Supreme Court22 Mar 1995dismissed

Laxmiraj S. Patil (Smt) and Others Vs Badashah Sultan Mutwali

Supreme Court Of India · (1995) 2 SCALE 480 : (1995) 3 SCC 102 Supp : (1995) 1 UJ 781

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 88B(1)Bombay Tenancy and Agricultural Lands Rules, 1956 — Rule 52(1)

Read judgment

Supreme Court22 Mar 1995Allowed

N. Rathinasabapathy and Others Vs K.S. Palaniappa Kandar and Others

Supreme Court Of India · AIR 1996 SC 580 : AIR 1995 SC 580 : (1995) 71 FLR 855 : (1995) 4 SCALE 834 : (1995) 5 SCC 642 : (1995) 2 SCR 369 Supp : (1996) 1 SLJ 96

CONTEMPT OF COURTS ACT, 1971— Section 12

Read judgment

Supreme Court22 Mar 1995allowed

N. Kunhichekku Haji (Dead) by Lrs. Vs State of Kerala and Others

Supreme Court Of India · (1995) 5 JT 666 : (1995) 2 SCALE 663 : (1995) 2 SCC 382 Supp

Constitution of India, 1950 — Article 226

Read judgment