Supreme Court Of India Judgments 1995 — Page 46

Supreme Court10 Mar 1995Allowed

Municipal Corporation for City of Pune and another Vs Bharat Forge Co. Ltd. and others

Supreme Court Of India · AIR 1996 SC 2856 : (1995) 3 JT 312 : (1995) 2 SCALE 245 : (1995) 3 SCC 434(1) : (1995) 2 SCR 716 : (1995) 2 UPLBEC 740

Constitution Of India, 1950 — Article 21, 226, 265, 366(22)Cantonments Act, 1880 — Section 21, 22, 51(2), 81(2)Cantonments Act, 1910 — Section 15(1), 15(2)

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Supreme Court10 Mar 1995Disposed Of

Sarup Singh Vs State of Haryana represented by the Home Secretary Giani Ram Vs State of Haryana and Others

Supreme Court Of India · AIR 1995 SC 2452 : (1995) CriLJ 4168

Penal Code, 1860 (IPC) — Section 302, 304, 307, 34

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Supreme Court10 Mar 1995Disposed Of

In re: Vinay Chandra Mishra (the alleged contemner)

Supreme Court Of India · AIR 1995 SC 2348 : (1995) 1 ALT(Cri) 674 : (1995) CriLJ 3994 : (1995) 2 GLR 992 : (1995) 2 JT 587 : (1995) 6 SCALE 619 : (1995) 2 SCALE 201 : (1995) 2 SCALE 200 : (1995) 3 SCALE 1 : (1995) 2 SCC 584 : (1995) 2 SCR 638 : (1995) 2 UJ 93

Bar Council of India Rules, 1975 — Rule 2Constitution of India, 1950 — Article 129, 136, 141, 142, 161Contempt of Courts Act, 1971 — Section 14, 16, 2

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Supreme Court10 Mar 1995Disposed Of

National Federation of S.B.I. and Others, etc. Vs Union of India and Others

Supreme Court Of India · AIR 1995 SC 1457 : (1995) 3 JT 336 : (1996) 1 LLJ 435 : (1995) 2 SCALE 282 : (1995) 3 SCC 532 : (1995) 2 SCR 748 : (1995) 3 SLJ 107 : (1995) 2 UJ 157 : (1995) 2 UPLBEC 909

Constitution of India, 1950 — Article 16(1)(4)

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Supreme Court10 Mar 1995Disposed Of

A Polytechnic By Name Larsen and Toubro Institute of Technology and another Vs All India Council For Technical Education and others

Supreme Court Of India · AIR 1995 SC 1585 : (1995) 3 JT 203 : (1995) 2 SCALE 267 : (1995) 3 SCC 287 : (1995) 2 SCR 741 : (1995) 2 UJ 52

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Supreme Court10 Mar 1995Allowed

Hollyhock Pharmaceuticals Pvt. Ltd. Vs Murbad Alloy Castings Pvt. Ltd.

Supreme Court Of India · AIR 1996 SC 938 : AIR 1995 SC 938 : (1996) 82 CLT 67 : (1995) 9 JT 288 : (1995) 6 SCALE 848 : (1996) 2 SCC 194 : (1995) 6 SCR 212 Supp

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Supreme Court10 Mar 1995Dismissed

Sheikh Ishaque and Others Vs State of Bihar

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

Penal Code, 1860 (IPC) — Section 302, 34, 436

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Supreme Court10 Mar 1995Dismissed

Union of India and another Vs Pradeep Kumari and others

Supreme Court Of India · AIR 1995 SC 2259 : (1995) 9 JT 644 : (1996) 6 KarLJ 557 : (1996) 1 KLT 93 : (1995) 2 SCALE 260 : (1995) 2 SCC 736 : (1995) 2 SCR 703

Land Acquisition Act, 1894 — Section 11, 18, 26, 28A, 34

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Supreme Court09 Mar 1995Disposed Of

Dr. Ajay Singh Rawat Vs Union of India (UOI) and Others

Supreme Court Of India · (1995) 3 JT 39 : (1995) 2 SCALE 239 : (1995) 2 SCALE 236 : (1995) 3 SCC 266 : (1995) 2 SCR 632 : (1995) 1 UJ 817

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Supreme Court09 Mar 1995Partly Allowed

State of Karnataka Vs Siddegowda and Another

Supreme Court Of India · AIR 1996 SC 480 : AIR 1995 SC 480 : (1996) 1 CALLT 60 : (1996) 85 CompCas 479 : (1995) 7 JT 602 : (1995) 6 SCALE 177 : (1995) 6 SCC 714 : (1995) 4 SCR 579 Supp : (1996) 1 UJ 120

Penal Code, 1860 (IPC) — Section 324,326,34

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Supreme Court09 Mar 1995allowed

P. Sheshadri Vs Union of India (UOI) and Another

Supreme Court Of India · (1995) 70 FLR 1089 : (1995) 2 JT 661 : (1995) 2 SCALE 195 : (1995) 3 SCC 552 : (1995) 2 SCR 621 : (1995) 3 SLJ 222 : (1995) 2 UJ 11

Administrative Tribunals Act, 1985 — Section 19Constitution of India, 1950 — Article 136

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Supreme Court09 Mar 1995

Indian Council and Enviro-Legal Action Vs Union of India and others

Supreme Court Of India · AIR 1995 SC 2252 : (1997) 10 JT 444 : (1995) 6 SCALE 578 : (1995) 3 SCC 77 : (1995) 1 UJ 732

Environment (Protection) Act, 1986 — Section 3(3)Environment (Protection) Rules, 1986 — Rule 5(3)

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Supreme Court09 Mar 1995allowed

ESPI Industries and Chemicals Pvt. Ltd. Vs Collector of Central Excise, Hyderabad

Supreme Court Of India · (1996) 64 ECR 26 : (1996) 82 ELT 444 : (1995) 3 SCC 210 Supp

Central Excise Rules, 1944 — Rule 8(1)

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Supreme Court09 Mar 1995Disposed Of

Jagannivasan Vs State of Kerala

Supreme Court Of India · (1995) CriLJ 3229 : (1995) 3 SCC 204 Supp

Penal Code, 1860 (IPC) — Section 376

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Supreme Court09 Mar 1995Dismissed

Wiltech India Ltd. Vs Collector of Central Excise

Supreme Court Of India · (1996) 84 ELT 5 : (1997) 10 SCC 349

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Supreme Court09 Mar 1995Partly Allowed

Scaria alias Thankan Vs State of Kerala

Supreme Court Of India · AIR 1995 SC 2342 : (1995) CriLJ 3990

Criminal Procedure Code, 1973 (CrPC) — Section 313, 379Penal Code, 1860 (IPC) — Section 100, 300, 302, 304, 324Supreme Court (Enlargement of Criminal Appellate Jurisdiction) Act, 1970 — Section 2

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Supreme Court09 Mar 1995Dismissed

Dunlop India Limited Vs Collector of Central Excise, Calcutta

Supreme Court Of India · (1996) 53 ECC 82 : (1996) 81 ELT 7 : (1995) 6 SCALE 473 : (1995) 4 SCC 709 Supp : (1995) 5 SCR 234 Supp : (1996) 100 STC 514

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Supreme Court08 Mar 1995Dismissed

Gurmit Singh Vs State of Punjab

Supreme Court Of India · AIR 1995 SC 2450 : (1995) CriLJ 4166

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Supreme Court08 Mar 1995Dismissed

Gurdev Singh Vs State of Punjab

Supreme Court Of India · AIR 1995 SC 2505 : (1995) CriLJ 4176 : (1995) 3 Crimes 627 : (1995) 6 JT 275 : (1995) 4 SCALE 791 : (1995) 5 SCC 602 : (1995) 3 SCR 23 Supp

Terrorist and Disruptive Activities (Prevention) Act, 1987 — Section 5

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Supreme Court08 Mar 1995Allowed

Kulwant Singh alias Kanta Vs State of Punjab

Supreme Court Of India · (1995) 2 JT 512 : (1995) 1 SCALE 683 : (1995) 2 SCC 734 : (1995) 1 SCR 488 : (1995) 1 UJ 520

Terrorist and Disruptive Activities (Prevention) Act, 1987 — Section 5

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Supreme Court Of India judgments, 1995