Supreme Court07 Feb 1995Dismissed

Shramik Uttarsh Sabha Vs Raymond Woolen Mills Ltd. and others

Supreme Court Of India · AIR 1995 SC 1137 : (1995) 70 FLR 884 : (1995) 2 JT 284 : (1995) LabIC 1591 : (1995) 2 LLJ 301 : (1995) 1 SCALE 533 : (1995) 3 SCC 78 : (1995) 1 SCR 967 : (1995) 1 UJ 522

Bombay Industrial Relations Act, 1946 — Section 20, 22, 26, 27, 28Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 10, 21
Supreme Court06 Feb 1995Allowed

State of M. P. and Another Vs Ram Krishna Balothia and Another

Supreme Court Of India · AIR 1995 SC 1198 : (1995) 1 MhLj 523 : (1995) 1 MPJR 298 : (1995) 3 SCC 221

Constitution of India, 1950 — Article 14, 17, 21, 226Criminal Procedure Code, 1973 (CrPC) — Section 438, 438(1), 9Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 18, 2, 3, 3(
Supreme Court06 Feb 1995Disposed Of

Lal Babu Hussein and Others Vs Electoral Registration Officer and Others

Supreme Court Of India · AIR 1997 SC 1897 : (1997) AIRSCW 1897 : (1997) 225 ITR 561 : (1995) 2 JT 229 : (1995) 1 SCALE 483 : (1995) 3 SCC 100 : (1995) 1 SCR 877

Constitution of India, 1950 — Article 5, 6, 7, 324, 325, 326, 327, 328Registration of Electors Rules, 1960 — Rule 5, 10, 11, 17, 18, 19, 20, 21A, 22, 23, 25Citizenship Act, 1955 — Section 9
Supreme Court06 Feb 1995Dismissed

K. Sahadev Vs Suresh Bir

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

Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 4
Supreme Court06 Feb 1995allowed

New India Assurance Co. Ltd. Vs Smt. Shanti Bai and others

Supreme Court Of India · (1995) 1 ACC 667 : (1995) ACJ 470 : AIR 1995 SC 1113 : (1995) 43 BLJR 729 : (1995) 83 CompLJ 71 : (1991) 3 Crimes 418 : (1995) JLJ 331 : (1995) 2 JT 95 : (1995) 110 PLR 102 : (1995) 1 SCALE 472 : (1995) 2 SCC 539 : (1995) 1 SCR 871 : (1995) 1 UJ 482

Motor Vehicles Act, 1939 — Section 95(2)
Supreme Court03 Feb 1995Allowed

Sri Bagawati Tea Estates Ltd. and Another Vs Government of India and Others

Supreme Court Of India · AIR 1996 SC 209 : AIR 1995 SC 209 : (1995) 2 JT 274 : (1995) 1 KLT 612 : (1995) 1 SCALE 429 : (1995) 2 SCC 452 : (1995) 1 SCR 832

Forest (Conservation) Act, 1980 — Section 2Kerala Private Forests (Vesting and Assignment) Act, 1971 — Section 8C(3)Tamil Nadu Preservation of Private Forests Act, 1949 — Section 3
Supreme Court03 Feb 1995Disposed Of

Isha Marbles Vs Bihar State Electricity Board and Another

Supreme Court Of India · (1995) 1 BC 529 : (1995) 2 JT 626 : (1995) 1 SCALE 721 : (1995) 2 SCC 648 : (1995) 1 SCR 847

Electricity (Supply) Act, 1948 — Section 49, 79Electricity Act, 1910 — Section 2, 22, 24, 3(2)State Financial Corporations Act, 1951 — Section 29(1)
Supreme Court02 Feb 1995Dismissed

Habibulla Khan Vs State of Orissa and another

Supreme Court Of India · (1995) 19 ACR 232 : AIR 1995 SC 1124 : (1995) CriLJ 2071 : (1995) 1 Crimes 567 : (1995) 2 JT 1 : (1995) 1 SCALE 419 : (1995) 2 SCC 437 : (1995) 1 SCR 819 : (1995) 1 UJ 536

Constitution of India, 1950 — Article 192Prevention of Corruption Act, 1988 — Section 13, 19, 2