Supreme Court22 Mar 1995allowed
Paharpur Cooling Towers Pvt. Ltd., Calcutta Vs Collector of Central Excise, Calcutta
Supreme Court Of India · (1995) 77 ELT 18 : (1995) 2 SCALE 505 : (1995) 2 SCC 565 Supp
COURT ARCHIVE
Supreme Court Of India judgments, 1995
1,241 judgments · page 45 of 63
Supreme Court22 Mar 1995Allowed
State Bank of Hyderabad Vs Joint Family of Mukundas Raja Bhagwan Das and Others
Supreme Court Of India · (1996) 1 BC 171 : (1995) 84 CompCas 104 : (1997) 10 JT 556 : (1995) 2 SCALE 668 : (1995) 2 SCC 544 Supp
Civil Procedure Code, 1908 (CPC) — Section 9Jagirdar Debt Settlement Act, 1952 — Section 11Limitation Act, 1963 — Article 35, 14, 18, 22, 30
Supreme Court21 Mar 1995dismissed
M.W. Mohiuddin Vs State of Maharashtra
Supreme Court Of India · (1995) 2 ALT(Cri) 235 : (1995) 3 SCC 567 : (1995) 2 SCR 864
Prevention of Corruption Act, 1947 — Section 5(1), 5(2)Prevention of Corruption Act, 1988 — Section 13, 13(2), 19, 7
Supreme Court21 Mar 1995Allowed
Virupakshayya Shandarayya Vs Neelakanta Shivacharya Pattadadevaru
Supreme Court Of India · AIR 1995 SC 2187 : (1995) 3 JT 513 : (1995) 2 SCALE 315 : (1995) 2 SCC 531 Supp : (1995) 2 SCR 820 : (1995) 1 UJ 719
Bombay Public Trusts Act, 1950 — Section 2(10), 50, 51, 51(1)Code Of Civil Procedure, 1908 — Section 11Evidence Act, 1872 — Section 42
Supreme Court21 Mar 1995Allowed
Porritts and Spencer (Asia) Ltd. Vs Collector of Central Excise, New Delhi
Supreme Court Of India · AIR 1995 SC 2344 : (1996) 1 CTC 88 : (1999) 106 ELT 18 : (1995) 3 SCC 219 Supp
Central Excises and Salt Act, 1944 — Section 11B
Supreme Court21 Mar 1995allowed
Dr. K.L. Sahu Vs Hari Shankar Bhandari and others
Supreme Court Of India · AIR 1995 SC 2320 : (1997) 9 SCC 375
Contempt of Courts Act, 1971 — Section 12, 20
Supreme Court21 Mar 1995Dismissed
Kartar Singh alias Naranjan Singh and others Vs State of Punjab
Supreme Court Of India · AIR 1995 SC 1726 : (1995) 3 JT 422 : (1995) 4 SCC 101
Civil Procedure Code, 1908 (CPC) — Section 144Land Acquisition Act, 1894 — Section 23, 28, 4, 54
Supreme Court21 Mar 1995Dismissed
Smt. Abhilash Vinodkumar Jain Vs Cox and Kings (India) Ltd. and others
Supreme Court Of India · AIR 1995 SC 1592 : (1995) 2 ALT(Cri) 371 : (1995) 97 BOMLR 178 : (1995) 84 CompCas 28 : (1995) 2 Crimes 239 : (1995) 3 JT 528 : (1996) 3 LLJ 354 : (1995) 2 LW(Cri) 428 : (1995) 2 MhLj 630 : (1995) 2 SCALE 323 : (1995) 3 SCC 732 : (1995) 2 SCR 873 : (1995)
Companies Act, 1956 — Section 630Criminal Procedure Code, 1973 (CrPC) — Section 432
Supreme Court21 Mar 1995allowed
Mangamma Avva alias Nese Yesodamma and Others Vs State of A.P.
Supreme Court Of India · (1995) 19 ACR 414 : (1995) 2 ALT(Cri) 1 : (1995) CriLJ 2921 : (1995) 2 Crimes 246 : (1995) 3 JT 447 : (1995) 2 SCALE 600 : (1995) 2 SCC 434 Supp : (1995) 2 UJ 38
Supreme Court21 Mar 1995Disposed Of
Ranbir Yadav Vs State of Bihar
Supreme Court Of India · AIR 1995 SC 1219 : (1995) 43 BLJR 1053 : (1995) CriLJ 2665 : (1995) 2 Crimes 161 : (1995) 3 JT 228 : (1995) 2 SCALE 331 : (1995) 4 SCC 392 : (1995) 2 SCR 826 : (1995) 2 UJ 212
Constitution of India, 1950 — Article 136, 227Criminal Law (Amendment) Act, 1952 — Section 4, 6(1)Criminal Procedure Code, 1973 (CrPC) — Section 154, 161, 162(1), 194, 216
Supreme Court21 Mar 1995Dismissed
M.O. Shamsudhin Vs State of Kerala
Supreme Court Of India · (1995) 19 ACR 423 : (1995) 2 ALT(Cri) 114 : (1995) 2 Crimes 282 : (1995) 3 JT 367 : (1995) 2 SCALE 298 : (1995) 3 SCC 351 : (1995) 2 UJ 79
Evidence Act, 1872 — Section 133Penal Code, 1860 (IPC) — Section 120B, 161Prevention of Corruption Act, 1947 — Section 5(1), 5(2)
Supreme Court21 Mar 1995Allowed
Union of India (UOI) Vs Jagdish and Others
Supreme Court Of India · (1995) 58 DLT 645 : (1995) 3 JT 580 : (1995) 2 SCALE 622 : (1995) 3 SCC 510 Supp : (1995) 2 UJ 125
Land Acquisition Act, 1894 — Section 23(1A)
Supreme Court20 Mar 1995Allowed
Bhurey Khan Vs Yaseen Khan (Dead) by Lrs. and Others
Supreme Court Of India · (1995) 7 SCALE 351 : (1996) 2 SCC 313 : (1995) 6 SCR 621 Supp
Civil Procedure Code, 1908 (CPC) — order 22 rule 4
Supreme Court20 Mar 1995dismissed
Union Carbide India Ltd. Vs State of A.P.
Supreme Court Of India · (1995) 76 ELT 489 : (1995) 3 JT 218 : (1996) 40 KarLJ 264 : (1995) 2 SCALE 355 : (1995) 2 SCC 267 Supp : (1995) 2 SCR 785 : (1995) 98 STC 1
Supreme Court20 Mar 1995Disposed Of
Collector of Central Excise, Shillong Vs Wood Craft Products Ltd.
Supreme Court Of India · (1995) 50 ECC 122 : (1995) ECR 417 : (1995) 77 ELT 23 : (1995) 3 JT 207 : (1995) 2 SCALE 364 : (1995) 3 SCC 454 : (1995) 2 SCR 797
Supreme Court20 Mar 1995Disposed Of
Bashir Ahmed Vs Mehmood Hussain Shah
Supreme Court Of India · AIR 1995 SC 1857 : (1996) 2 BC 416 : (1996) 1 BLJR 451 : (1996) 1 PLJR 22 : (1995) 110 PLR 58 : (1995) 2 SCALE 566 : (1995) 3 SCC 529 : (1995) 2 SCR 812 : (1995) 2 UJ 59
Supreme Court20 Mar 1995allowed
Haryana State Electricity Board and another Vs Ram Gopal and another
Supreme Court Of India · AIR 1996 SC 645 : AIR 1995 SC 645 : (1997) 10 JT 524 : (1996) LabIC 587 : (1995) 2 SCALE 575 : (1995) 2 SCC 266 Supp : (1995) 2 SCR 817 : (1995) 2 UJ 276
Supreme Court20 Mar 1995Allowed
Shankar Balwant Lokhande (dead) by L.Rs. Vs Chandrakant Shankar Lokhande and Another
Supreme Court Of India · AIR 1995 SC 1211 : (1995) 3 JT 186 : (1992) 2 LLJ 18 : (1995) 1 LW 568 : (1995) 2 SCALE 318 : (1995) 3 SCC 413 : (1995) 2 SCR 776 : (1992) 1 SLJ 7 : (1995) 1 UJ 707
Bombay Stamp Act, 1958 — Section 2(9)Civil Procedure Code, 1908 (CPC) — Order 20 Rule 18(2), 48Limitation Act, 1908 — Article 181, 182, 46
Supreme Court20 Mar 1995Allowed
Pratap Narain and another Vs District Judge, Azamgarh and another
Supreme Court Of India · AIR 1996 SC 111 : AIR 1995 SC 111 : (1995) 3 SCC 459 Supp
Constitution of India, 1950 — Article 226
Supreme Court19 Mar 1995Dismissed
Betal Singh Vs State of M.P.
Supreme Court Of India · AIR 1996 SC 2770 : (1996) 1 ALD(Cri) 323 : (1996) CriLJ 4006 : (1996) 3 JT 591 : (1996) 3 SCALE 16 : (1996) 8 SCC 205
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 120B, 201, 225, 302, 332