Supreme Court09 Feb 1995Dismissed
Kaka Singh Vs State of Haryana
Supreme Court Of India · AIR 1995 SC 1949 : AIR 1995 SC 1948 : (1995) CriLJ 3234
Arms Act, 1959 — Section 25Terrorist and Disruptive Activities (Prevention) Act, 1987 — Section 16, 6
COURT ARCHIVE
Supreme Court Of India judgments, 1995
1,241 judgments · page 53 of 63
Supreme Court09 Feb 1995Allowed
Satpal Kapoor Vs State of Punjab Union of India and others Vs S.P. Kapoor
Supreme Court Of India · AIR 1996 SC 107 : AIR 1995 SC 107 : (1996) 11 SCC 769
Criminal Procedure Code, 1973 (CrPC) — Section 389(1)Prevention of Corruption Act, 1988 — Section 5(2)Railway Servants (Discipline and Appeal) Rules, 1968 — Rule 14
Supreme Court09 Feb 1995allowed
Manish Gupta and others Vs Gurudas Roy
Supreme Court Of India · AIR 1995 SC 1359 : (1995) LabIC 1611 : (1995) 1 SCALE 664 : (1995) 3 SCC 559 : (1995) 1 UJ 500
West Bengal Service Regulations — Rule 55(4)West Bengal Services (Revision of Pay and Allowances) Rules, 1990 — Rule 5
Supreme Court09 Feb 1995Allowed
Megha Singh Vs State of Haryana
Supreme Court Of India · AIR 1995 SC 2339 : (1995) CriLJ 3988 : (1996) 11 SCC 709
Arms Act, 1959 — Section 25Terrorist and Disruptive Activities (Prevention) Act, 1985 — Section 6(1)
Supreme Court09 Feb 1995Allowed
K. Harikumar Vs Food Inspector, Punaloor Municipality
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
Prevention of food adulteration rules, 1955—Rule 14,17,18
Supreme Court09 Feb 1995Disposed Of
Secretary, Ministry of Information and Broadcasting, Govt. of India and others Vs Cricket Association of Bengal and others Cricket Association of Bengal and another Vs Union of India and others
Supreme Court Of India · AIR 1995 SC 1236 : (1995) 2 JT 110 : (1995) 1 SCALE 539 : (1995) 2 SCC 161 : (1995) 1 SCR 1036
Cinematograph Act, 1952 — Section 5BConstitution of India, 1950 — Article 12, 14, 19(1), 19(2), 21(1)East Punjab Public Safety Act, 1949 — Section 7(1)
Supreme Court09 Feb 1995Dismissed
Puran Singh Vs State of Punjab
Supreme Court Of India · (1995) 81 TAXMAN 156
Penal Code, 1860 (IPC) — Section 302
Supreme Court08 Feb 1995Dismissed
Ranjit Singh Vs State of Punjab
Supreme Court Of India · AIR 1995 SC 1959 : (1995) CriLJ 3615
Penal Code, 1860 (IPC) — Section 120B, 409Prevention of Corruption Act, 1947 — Section 5(1)
Supreme Court08 Feb 1995Allowed
Narayan Singh Vs State of Madhya Pradesh
Supreme Court Of India · AIR 1995 SC 2177 : (1995) CriLJ 3977 : (1996) JLJ 83 : (1995) 2 MPJR 1
Penal Code, 1860 (IPC) — Section 302
Supreme Court08 Feb 1995Dismissed
Mansukhlal Dhanraj Jain and Others Vs Eknath Vithal Ogale Vasdev Prakash Vs Vimla Premchand Hinduja (Mrs) and Others
Supreme Court Of India · AIR 1995 SC 1102 : (1995) 97 BOMLR 218 : (1995) 8 JT 293 : (1995) 1 SCALE 513 : (1995) 2 SCC 665 : (1995) 1 SCR 996 : (1995) 1 UJ 559
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 28Presidency Small Cause Courts Act, 1882 — Section 41(1)Specific Relief Act, 1963 — Section 6
Supreme Court08 Feb 1995Dismissed
J.D. Hingorani Vs Ashok Kharbanda and Another
Supreme Court Of India · (1995) 3 SCC 185 Suppl
Amending act 57 of 1988 —Sections14-B, 14-C ,14-D
Supreme Court08 Feb 1995Disposed Of
Delhi Development Authority Vs Skipper Construction and Another Delhi Development Authority Vs Tejwant Singh and Another
Supreme Court Of India · (1995) CriLJ 2107 : (1995) 2 JT 391 : (1995) 3 SCALE 279 : (1995) 3 SCC 507 : (1995) 1 SCR 1010 : (1995) 1 UJ 583
Constitution of India, 1950 — Article 129, 142Contempt of Courts Act, 1971 — Section 2
Supreme Court08 Feb 1995Dismissed
Pathan Fathima and others Vs State of Andhra Pradesh
Supreme Court Of India · AIR 1995 SC 1958 : (1995) CriLJ 3613
Penal Code, 1860 (IPC) — Section 120B, 202, 34, 449
Supreme Court08 Feb 1995Dismissed
Kavali Bhaskar and others Vs State of Andhra Pradesh
Supreme Court Of India · AIR 1995 SC 1961 : (1995) CriLJ 3616
Penal Code, 1860 (IPC) — Section 148
Supreme Court07 Feb 1995Dismissed
MESSRS NOORULLA GHAZANFARULLA Vs Municipal Board of Aligarh, Aligarh and Others
Supreme Court Of India · AIR 1995 SC 1058 : (1995) 2 JT 249 : (1995) 1 SCALE 643 : (1995) 2 SCC 667 Supp : (1995) 1 SCR 978 : (1995) 1 UPLBEC 581
Constitution of India, 1950 — Article 19(1), 31Land Acquisition Act, 1894 — Section 16, 17Transfer of Property Act, 1882 — Section 54
Supreme Court07 Feb 1995Dismissed
Brig. S. Ramachandran Vs Hyderabad Allwyn Metal Works Ltd., Sanathnagar, Hyderabad and Others
Supreme Court Of India · (1996) 2 LLJ 741 : (1995) 3 SCC 674 Supp
Supreme Court07 Feb 1995Disposed Of
Mahendra Singh Vs State of M.P.
Supreme Court Of India · (1996) 1 MPJR 192
Penal Code, 1860 (IPC) — Section 107, 306, 498A
Supreme Court07 Feb 1995Allowed
M/s. Voltas Ltd. Bombay Vs Union of India and others
Supreme Court Of India · AIR 1995 SC 1881 : (1995) 83 CompCas 228 : (1995) 2 JT 261 : (1995) 1 SCALE 455 : (1995) 2 SCC 498 Supp : (1995) 1 SCR 947
Monopolies and Restrictive Trade Practices Act, 1969 — Section 10, 2(O), 33(1), 35, 37
Supreme Court07 Feb 1995Dismissed
State of W.B. and Others Vs Ajoy Kumar Das and Others
Supreme Court Of India · (1996) 2 MPJR 301
Calcutta Thika Tenancy (Acquisition and Regulation) Act, 1981 — Section 5, 8
Supreme Court07 Feb 1995Dismissed
Election Commission of India Vs State Bank of India, Patna and others
Supreme Court Of India · AIR 1995 SC 1078 : (1995) 2 JT 61 : (1995) 2 PLJR 43 : (1995) 1 SCALE 466 : (1995) 2 SCC 13 Supp : (1995) 1 SCR 935
Constitution of India, 1950 — Article 163(1), 310, 324(6), 327, 328Representation of the People Act, 1950 — Section 13A, 29Representation of the People Act, 1951 — Section 134, 159, 21, 22, 26