COURT ARCHIVE

Supreme Court Of India judgments, 1995

1,241 judgments · page 5 of 63

Supreme Court05 Dec 1995Allowed

R. Balakrishna Pillai Vs State of Kerala

Supreme Court Of India · AIR 1996 SC 901 : AIR 1995 SC 901 : (1996) 1 ALD(Cri) 319 : (1996) 1 ALT(Cri) 355 : (1995) 4 Crimes 704 : (1995) 9 JT 580 : (1996) 1 KLT 250 : (1996) 2 LW(Cri) 489 : (1996) 1 OLR 441 : (1995) 7 SCALE 255 : (1996) 1 SCC 478 : (1996) 6 SCR 236 Supp

Criminal Procedure Code, 1973 (CrPC) — Section 197, 197(1)General Clauses Act, 1897 — Section 3(60)Penal Code, 1860 (IPC) — Section 120B, 21

Supreme Court05 Dec 1995Dismissed

Collector of Customs and Others Vs Kumudam Publications (P) Ltd. and Others

Supreme Court Of India · (1999) 80 ECR 7 : (1997) 96 ELT 226 : (1998) 8 JT 196 : (1998) 9 SCC 339

Supreme Court05 Dec 1995Dismissed

Smt. Viroj Kunwar and others Vs II Additional District Judge and others

Supreme Court Of India · AIR 1996 SC 2996 : (1995) 9 JT 297 : (1995) 7 SCALE 317 : (1996) 1 SCC 570 : (1995) 6 SCR 227 Supp

Uttar Pradesh Imposition of Ceiling on Land Holdings (Amendment) Act, 1972 — Section 5Uttar Pradesh Imposition of Ceiling on Land Holdings (Amendment) Act, 1973 — Section 3(17)Uttar Pradesh Imposition of Ceiling on Land H

Supreme Court05 Dec 1995Allowed

State of Orissa Vs Bansidhar Singh

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

Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 155(2), 156(1), 161Penal Code, 1860 (IPC) — Section 302, 309

Supreme Court04 Dec 1995Dismissed

Gyan Chand Vs Union of India (UOI) and Others

Supreme Court Of India · (1995) 9 JT 222 : (1995) 7 SCALE 302 : (1996) 7 SCC 184 : (1995) 6 SCR 161 Supp

Supreme Court04 Dec 1995Allowed

Collector, Land Acquisition Vs Ganaram Dhoba

Supreme Court Of India · (1995) 7 SCALE 365 : (1996) 1 SCC 631 : (1995) 6 SCR 148 Supp : (1996) 1 UJ 196

Land Acquisition Act, 1894 — Section 23, 4(1)

Supreme Court04 Dec 1995allowed

Haryana State Electricity Board Vs Surasti Devi

Supreme Court Of India · (1995) 9 JT 631 : (1996) LabIC 959 : (1995) 7 SCALE 334 : (1996) 1 SCC 713 : (1995) 6 SCR 165 Supp : (1996) 1 UJ 212

Punjab Civil Services Rules — Rule 8.35, 8.35(1)

Supreme Court04 Dec 1995Allowed

State of Kerala Vs M.K. Kunhikannan Nambiar Manjeri Manikoth, Naduvil (dead) and others

Supreme Court Of India · AIR 1996 SC 906 : AIR 1995 SC 906 : (1995) 8 JT 533 : (1995) 6 SCALE 734 : (1996) 1 SCC 435 : (1995) 6 SCR 139 Supp

Kerala Land Reforms Act, 1963 — Section 85, 85(7)

Supreme Court04 Dec 1995Dismissed

New Reviera Coop. Housing Society and Another Vs Special Land Acquisition Officer and Others Harjang Singh Grewal [Retd.] Vs Union of India (UOI) and Another

Supreme Court Of India · (1995) 9 JT 215 : (1995) 7 SCALE 303 : (1996) 1 SCC 731 : (1995) 6 SCR 169 Supp

Constitution of India, 1950 — Article 21, 300ALand Acquisition Act, 1894 — Section 11A, 16, 18, 23, 23(1)

Supreme Court04 Dec 1995Disposed Of

Union of India (UOI) and Another Vs Babu Singh and Others

Supreme Court Of India · (1995) 7 SCALE 347 : (1996) 1 SCC 477 : (1995) 6 SCR 154 Supp

Land Acquisition Act, 1894 — Section 28A

Supreme Court04 Dec 1995Dismissed

Hari Pada Khan Vs Union of India and others

Supreme Court Of India · AIR 1996 SC 1065 : (1995) 9 JT 343 : (1996) LabIC 934 : (1996) 1 LLJ 1044 : (1995) 7 SCALE 315 : (1996) 1 SCC 536 : (1995) 6 SCR 157 Supp

Constitution of India, 1950 — Article 14, 16, 21, 311

Supreme Court04 Dec 1995Allowed

The State of Madhya Pradesh and Others Vs Dr. Yashwant Trimbak

Supreme Court Of India · (1995) 9 JT 430

Bihar Land Reforms Act, 1950 — Section 3(1)Constitution of India, 1950 — Article 166(2), 166(3), 309Madhya Pradesh Civil Services (Pension) Rules, 1976 — Rule 9(2)(b)(i), 9(2)(b)(ii)

Supreme Court04 Dec 1995Allowed

State of Haryana and Another Vs Dhan Singh

Supreme Court Of India · (1996) 1 AD 827 : (1996) 2 LLJ 691 : (1996) 1 SCALE 605 : (1996) 7 SCC 262 : (1995) 6 SCR 175 Supp : (1996) 1 UJ 323

Supreme Court04 Dec 1995Dismissed

P. Veerappa Vs M.A. Mohammed Amanulla

Supreme Court Of India · AIR 1996 SC 2917 : (1995) 7 SCALE 336 : (1996) 1 SCC 415 : (1995) 6 SCR 151 Supp

Karnataka Rent Control Act, 1961 — Section 21

Supreme Court01 Dec 1995Dismissed

Md. Noorul Hoda Vs Bibi Raifunnisa and Others

Supreme Court Of India · (1995) 9 JT 256 : (1995) 7 SCALE 326 : (1996) 7 SCC 767 : (1995) 6 SCR 110 Supp

Limitation Act, 1963 — Article 113, 59Specific Relief Act, 1963 — Section 31Transfer of Property Act, 1882 — Section 3, 55

Supreme Court01 Dec 1995Allowed

M/s. Kabari Pvt. Ltd. Vs Shivnath Shroff and Others

Supreme Court Of India · AIR 1996 SC 742 : AIR 1995 SC 742 : (1995) 8 JT 539 : (1995) 6 SCALE 835 : (1996) 1 SCC 690 : (1997) 1 SCR 538 : (1995) 6 SCR 77 Supp

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 1Constitution of India, 1950 — Article 136

Supreme Court01 Dec 1995Dismissed

Gulabrao Keshavrao Patil and Others Vs State of Gujarat and Others

Supreme Court Of India · (1996) 1 AD 147 : (1996) 2 GLR 304 : (1995) 9 JT 12 : (1995) 7 SCALE 121 : (1996) 2 SCC 26 : (1995) 6 SCR 97 Supp

Constitution of India, 1950 — Article 166, 166(1), 166(2), 166(3)Land Acquisition Act, 1894 — Section 4(1), 5A, 5A(1), 5A(2), 6

Supreme Court01 Dec 1995Disposed Of

Dr. Mahesh Chand Sharma Vs Smt. Raj Kumar Sharma and others

Supreme Court Of India · AIR 1996 SC 869 : AIR 1995 SC 869 : (1995) 8 JT 466 : (1995) 6 SCALE 809 : (1996) 8 SCC 128 : (1995) 6 SCR 41 Supp

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 2Constitution of India, 1950 — Article 133, 136Hindu Succession Act, 1956 — Section 14, 15

Supreme Court01 Dec 1995Dismissed

Rajeev Metal Works and others Vs The Mineral and Metal Trading Corporation of India Ltd.

Supreme Court Of India · (1996) 1 AD 15 : AIR 1996 SC 1083 : AIR 1995 SC 1083 : (1996) 87 CompCas 315 : (1995) 9 JT 250 : (1995) 7 SCALE 342 : (1996) 9 SCC 422 : (1995) 6 SCR 118 Supp

Consumer Protection Act, 1986 — Section 2(1), 21, 23

Supreme Court30 Nov 1995Disposed Of

State of Himachal Pradesh Vs Shri Pirthi Chand and another

Supreme Court Of India · (1996) 1 AD 323 : AIR 1996 SC 977 : AIR 1995 SC 977 : (1996) 1 ALD(Cri) 772 : (1997) 1 CALLT 12 : (1996) CriLJ 1354 : (1996) 53 ECC 115 : (1996) 2 GLR 699 : (1995) 9 JT 411 : (1996) 2 LW(Cri) 428 : (1996) 1 SCALE 48 : (1996) 2 SCC 37 : (1995) 6 SCR 29 Sup

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 100, 101, 102, 103, 165Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 50