Supreme Court08 Mar 1995Dismissed
Antony alias Appachan Vs State of Kerala
Supreme Court Of India · AIR 1995 SC 2450 : (1995) CriLJ 4166
Penal Code, 1860 (IPC) — Section 307, 326
COURT ARCHIVE
Supreme Court Of India judgments, 1995
1,241 judgments · page 47 of 63
Supreme Court08 Mar 1995Dismissed
Union of India (UOI) and Others Vs Mahindra and Mahindra Ltd., Bombay
Supreme Court Of India · (1997) 57 ECC 179 : (1995) ECR 427 : (1995) 76 ELT 481 : (1995) 9 JT 635 : (1995) 2 SCALE 153 : (1995) 2 SCC 372 Supp : (1995) 2 SCR 595
Customs Act, 1962 — Section 14(1)Customs Valuation Rules, 1963 — Rule 8
Supreme Court08 Mar 1995
S. Rangaraju Naidu Vs S. Thiruvarakkarasu
Supreme Court Of India · AIR 1995 SC 1769 : (1995) 1 BC 627 : (1995) 2 SCALE 504 : (1995) 2 SCC 680 Supp : (1995) 2 SCR 617
Constitution of India, 1950 — Article 136
Supreme Court08 Mar 1995allowed
M.K. Harshan Vs State of Kerala
Supreme Court Of India · AIR 1995 SC 2178 : (1995) CriLJ 3978 : (1996) 1 KLT 88 : (1996) 11 SCC 720
Penal Code, 1860 (IPC) — Section 161
Supreme Court08 Mar 1995allowed
Mohan Singh Vs State of Haryana
Supreme Court Of India · (1995) 19 ACR 405 : (1995) 2 Crimes 224 : (1995) 3 JT 7 : (1995) 3 SCALE 335 : (1995) 2 SCALE 126 : (1995) 3 SCC 192 : (1995) 2 SCR 610 : (2009) 1 SLR 697 : (1995) 2 UJ 45
Arms Act, 1959 — Section 25
Supreme Court07 Mar 1995Dismissed
Union of India (UOI) Vs Kalpana Industries Ltd.
Supreme Court Of India · (1997) 92 ELT 25 : (1995) 4 SCC 712 Supp
Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 27
Supreme Court07 Mar 1995Disposed Of
Pradip D. Prabhu and Others Vs State of Maharashtra and Others
Supreme Court Of India · AIR 1995 SC 1587 : (1995) 5 JT 181 : (1996) 1 PLJR 48 : (1995) 3 SCALE 619 : (1995) 4 SCC 211 : (1995) 1 SCR 447 Supp : (1995) 2 UPLBEC 1231
Supreme Court07 Mar 1995allowed
S.R.F. Limited Vs Garware Plastics and Polyesters Ltd. and Others
Supreme Court Of India · AIR 1995 SC 2228 : (1995) 84 CompCas 201 : (1995) 128 CTR 76 : (1995) 214 ITR 678 : (1995) 3 JT 11 : (1995) 2 SCALE 187 : (1995) 3 SCC 465 : (1995) 2 SCR 565 : (1995) 80 TAXMAN 102
Sick Industrial Companies (Special Provisions) Act, 1985 — Section 16, 17, 18
Supreme Court07 Mar 1995Dismissed
Major General I.P.S. Dewan Vs Union of India (UOI) and Others
Supreme Court Of India · (1995) 70 FLR 1070 : (1995) 2 JT 654 : (1995) 2 SCALE 182 : (1995) 3 SCC 383 : (1995) 2 SCR 532 : (1995) 3 SLJ 135 : (1995) 2 UJ 151
Supreme Court07 Mar 1995Dismissed
Heirs and Lrs. Of deceased Somabhai Kanjibhai Baria Vs Patel Parshottamdas Jamdas (D) and Another
Supreme Court Of India · (1995) 97 BOMLR 491 : (1995) 2 GLR 1427 : (1995) 3 JT 384 : (1995) 2 SCALE 639 : (1995) 3 SCC 282 : (1995) 2 SCR 580
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 32G(6), 88Gujarat Patel Watans Abolition Act, 1961 — Section 9
Supreme Court07 Mar 1995allowed
Chandrabhan and others Vs State of Maharashtra
Supreme Court Of India · AIR 1995 SC 2406
Penal Code, 1860 (IPC) — Section 307, 34
Supreme Court07 Mar 1995Allowed
Azad Singh Vs State of Haryana
Supreme Court Of India · AIR 1995 SC 2283 : (1995) 3 JT 87 : (1995) 3 SCC 333 : (1995) 2 SCR 420 : (1995) 1 UJ 726
Terrorist and Disruptive Activities (Prevention) Act, 1987 — Section 5
Supreme Court07 Mar 1995Allowed
Gulzara Singh Vs Collector, Ludhiana and Others
Supreme Court Of India · (1995) 3 JT 26 : (1995) 110 PLR 293 : (1995) 2 SCALE 141 : (1995) 2 SCC 253 Supp : (1995) 2 SCR 547
Government Grants Act, 1895 — Section 2, 3Limitation Act, 1963 — Section 30Nazool Lands (Transfer) Rules, 1956 — Rule 3, 3A
Supreme Court07 Mar 1995Allowed
Secretary, Karnataka Electricity Board Vs Assistant Commissioner, Gadag and Others
Supreme Court Of India · (1995) 3 JT 184 : (1995) 2 SCALE 146 : (1995) 2 SCC 1 Supp : (1995) 1 UJ 728
Supreme Court07 Mar 1995Allowed
Uma Shankar Sitani Vs Commissioner of Police, Delhi and Others
Supreme Court Of India · (1995) 6 JT 113 : (1995) 3 SCALE 590 : (1995) 3 SCC 724 : (1995) 3 SCR 113
Supreme Court07 Mar 1995Allowed
Indore Development Authority Vs Sadhana Agarwal (Smt) and Others
Supreme Court Of India · (1995) JLJ 288 : (1995) 3 JT 1 : (1995) 2 PLJR 9 : (1995) 2 SCALE 135 : (1995) 3 SCC 1 : (1995) 2 SCR 555 : (1995) 2 UJ 146
Supreme Court07 Mar 1995Disposed Of
Shiv Dass and Others Vs Devki (Smt) (Dead) by Lrs. and Others
Supreme Court Of India · (2007) 4 ALT 19 : (1995) 3 JT 577 : (1995) 2 MLJ 27 : (1995) 110 PLR 653 : (1995) 2 SCALE 562 : (1995) 2 SCC 658 Supp : (1995) 2 SCR 589
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 3, Order 22 Rule 4Succession Act, 1925 — Section 25
Supreme Court07 Mar 1995Allowed
P.P.K. Gopalan Nambiar Vs P.P.K. Balakrishnan Nambiar and others
Supreme Court Of India · AIR 1995 SC 1852 : (1995) 5 JT 163 : (1995) 2 MLJ 87 : (1995) 2 OLR 221 : (1995) 2 SCALE 560 : (1995) 2 SCC 664 Supp : (1995) 2 SCR 585 : (1995) 81 TAXMAN 424 : (1995) 2 UJ 61
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 10
Supreme Court07 Mar 1995Dismissed
Secretary, Agricultural Produce Marketing Committee, D.K. District Vs Varadaraya Shenoy and Another
Supreme Court Of India · (1995) 2 Crimes 118 : (1995) 3 JT 460 : (1995) 2 SCALE 113 : (1995) 3 SCC 276 : (1995) 2 SCR 524 : (1995) 2 UJ 6
Karnataka Agricultural Produce Marketing (Regulation) Act, 1966 — Section 2(20), 56, 58, 9Karnataka Agricultural Produce Marketing (Regulation) Rules, 1968 — Rule 50
Supreme Court07 Mar 1995Dismissed
State of Maharashtra and Another and A.W. Dhope and Others Vs Sanjay Thakre and Others
Supreme Court Of India · (1995) 71 FLR 744 : (1995) 2 SCALE 312 : (1995) 2 SCC 407 Supp : (1995) 2 SCR 542 : (1996) 1 SLJ 62
Constitution of India, 1950 — Article 136