COURT ARCHIVE

Supreme Court Of India judgments, 1995

1,241 judgments · page 50 of 63

Supreme Court24 Feb 1995Partly Allowed

Union of India and others Vs Dinesh Kumar Saxena and others

Supreme Court Of India · AIR 1995 SC 1565 : (1996) 1 LLJ 14 : (1995) 2 SCALE 14 : (1995) 3 SCC 401 : (1995) 2 SCR 341 : (1995) 2 SLJ 104 : (1995) 3 UPLBEC 1756

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Supreme Court24 Feb 1995allowed

Deputy Director of Collegiate Education (Administration), Madras Vs S. Nagoor Meera

Supreme Court Of India · AIR 1995 SC 1364 : (1995) 3 JT 32 : (1995) 2 SCALE 1 : (1995) 3 SCC 377 : (1995) 2 SCR 308

Constitution of India, 1950 — Article 311(2)Penal Code, 1860 (IPC) — Section 420

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Supreme Court24 Feb 1995Disposed Of

V. Gopal Reddiar (Dead) by Lr. and Another Vs State of T.N. and Another

Supreme Court Of India · (1995) 3 JT 74 : (1995) 2 SCALE 29 : (1995) 2 SCC 481 Supp : (1995) 2 SCR 351

Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961 — Section 10, 10(1), 12, 13, 14Tamil Nadu Land Reforms (Reduction of Ceiling on Land) Act, 1970 — Section 2, 22, 3(1), 3(14), 3(2)

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Supreme Court24 Feb 1995dismissed

Chabungbam Ibohal Singh Vs Union of India (UOI) and Others

Supreme Court Of India · (1995) 3 JT 163 : (1995) 1 SCALE 857 : (1995) 2 SCC 83 Supp : (1995) 1 UJ 507 : (1995) 2 UPLBEC 966

Constitution of India, 1950 — Article 16

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Supreme Court24 Feb 1995Allowed

State of U.P. and Others Vs Visheshwar

Supreme Court Of India · (1995) 70 FLR 783 : (1995) 1 JT 565 : (1995) LabIC 1624 : (1995) 2 LLJ 63 : (1995) 1 SCALE 255 : (1995) 1 SCC 589 Supp : (1995) 1 SCR 368 : (1995) 2 SLJ 118 : (1995) 1 UPLBEC 606

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Supreme Court23 Feb 1995dismissed

Baj Singh Vs State of Punjab

Supreme Court Of India · AIR 1995 SC 1953 : (1995) CriLJ 3605 : (1996) 11 SCC 373

Penal Code, 1860 (IPC) — Section 307Terrorist Affected Areas (Special Courts) Act, 1984 — Section 14

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Supreme Court23 Feb 1995Dismissed

T.N. Electricity Board Vs R. Appadurai and Others

Supreme Court Of India · (1995) 5 SCALE 234 : (1995) 6 SCC 544 : (1995) 3 SCR 117 Supp

Constitution of India, 1950 — Article 14, 16Electricity (Supply) Act, 1948 — Section 79

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Supreme Court23 Feb 1995Disposed Of

Nand Kishore Sharma and Others Vs State of Bihar and Others

Supreme Court Of India · (1995) 80 ELT 3 : (1995) 7 JT 260 : (1995) 5 SCALE 683 : (1995) 6 SCC 536 : (1995) 4 SCR 214 Supp

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Supreme Court23 Feb 1995Dismissed

Mahesh Chand Vs U.T. Chandigarh

Supreme Court Of India · AIR 1995 SC 1951 : (1995) CriLJ 3603

Penal Code, 1860 (IPC) — Section 188, 307, 452

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Supreme Court23 Feb 1995Disposed Of

Union of India (UOI) and Others Vs Delhi Judicial Service Assn. and Another

Supreme Court Of India · (1995) 70 FLR 941 : (1995) 2 JT 578 : (1995) 2 SCALE 130 : (1995) 2 SCC 343 Supp : (1995) 2 SCR 295

Constitution of India, 1950 — Article 309

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Supreme Court23 Feb 1995Dismissed

Inder Singh Vs State of Punjab

Supreme Court Of India · (1995) 2 ALT(Cri) 406 : (1995) CriLJ 2627 : (1995) 1 Crimes 854 : (1997) 10 JT 520 : (1995) 3 SCALE 285 : (1995) 3 SCALE 280 : (1995) 2 SCC 124 Supp : (1995) 2 SCR 288 : (1995) 1 UJ 830

Penal Code, 1860 (IPC) — Section 302

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Supreme Court23 Feb 1995allowed

Rameshwar Dass and Others Vs State of Haryana and Others

Supreme Court Of India · (1995) 2 LLJ 716 : (1995) 2 SCALE 79 : (1995) 3 SCC 285

Industrial Disputes Act, 1947 — Section 2

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Supreme Court23 Feb 1995Dismissed

Prabhash Chand Jain Vs State of Haryana and Others

Supreme Court Of India · (1995) 5 JT 603 : (1995) 3 SCALE 24 : (1995) 3 SCC 716 : (1995) 3 SCR 807 : (1995) 2 UJ 416

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Supreme Court23 Feb 1995Disposed Of

State of Rajasthan and Another Vs Gopal Oil Mills and Another

Supreme Court Of India · (1999) 4 SCC 368 : (1999) 115 STC 25

State sales tax act Central sales tax act

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Supreme Court23 Feb 1995Dismissed

Bijoy Mukherjee Vs Hotel Corporation of India Ltd. and Others

Supreme Court Of India · (1996) 2 LLJ 752 : (1995) 3 SCC 720 Supp

Constitution of India, 1950 — Article 136

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Supreme Court23 Feb 1995Allowed

Union of India and others Vs Executive Officers Association Group-C

Supreme Court Of India · AIR 1995 SC 1746 : (1995) 70 FLR 996 : (1995) 2 JT 533 : (1995) 2 LLJ 643 : (1995) 2 SCALE 40 : (1995) 1 SCC 757 Supp : (1995) 2 SCR 276

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Supreme Court23 Feb 1995allowed

State of Haryana and Others Vs Hawa Singh State of Haryana and Others Vs Parbhu Ram

Supreme Court Of India · (1995) 71 FLR 765 : (1997) 10 JT 460 : (1995) 2 LLJ 832 : (1995) 2 SCALE 77 : (1995) 2 SCC 258 Supp : (1995) 2 SCR 282 : (1995) 1 UJ 822

Industrial Disputes Act, 1947 — Section 2

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Supreme Court22 Feb 1995Dismissed

Murlidhar Dayandeo Kesekar Vs Vishwanath Pandu Barde and Another

Supreme Court Of India · (1995) 2 ALT 34 : (1995) 3 JT 563 : (1995) 2 MLJ 21 : (1995) 2 SCALE 672 : (1995) 2 SCC 549 Supp : (1995) 2 SCR 260

Constitution of India, 1950 — Article 14, 15, 16, 21, 38Transfer of Property Act, 1882 — Section 23, 53, 53A

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Supreme Court22 Feb 1995Dismissed

Aries Advertising Bureau Vs C.T. Devaraj (dead) by LRs.

Supreme Court Of India · AIR 1995 SC 2251 : (1995) 2 JT 576 : (1995) 2 SCALE 103 : (1995) 3 SCC 250 : (1995) 2 SCR 251 : (1995) 1 UJ 730

Contract Act, 1872 — Section 70

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Supreme Court22 Feb 1995dismissed

I.D.L. Chemicals Ltd. Vs T. Gattaiah and Others

Supreme Court Of India · (1996) 3 LLJ 346 : (1995) 3 SCC 573 Supp

Constitution of India, 1950 — Article 12Punjab Co-operative Societies Act, 1961 — Section 23, 84A, 84A(1)

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