Supreme Court01 Feb 1995Allowed
State of M.P. Vs Rustam and Others
Supreme Court Of India · (1995) 9 JT 345
Criminal Procedure Code, 1973 (CrPC) — Section 167(2)General clauses act— Section 9,10
COURT ARCHIVE
Supreme Court Of India judgments, 1995
1,241 judgments · page 55 of 63
Supreme Court01 Feb 1995Disposed Of
State of M.P. Vs Mahalaxmi Fabric Mills Limited and others
Supreme Court Of India · AIR 1995 SC 2213 : (1995) JLJ 310 : (1995) 3 JT 93 : (1995) 1 SCALE 758 : (1995) 1 SCC 642 Supp : (1995) 1 SCR 756
Constitution of India, 1950 — Article 14, 19(1), 254, 268, 269Karnataka Excise Act, 1965 — Section 22
Supreme Court01 Feb 1995Disposed Of
State of M.P. and Another Vs Rakesh Menon and Another
Supreme Court Of India · (1995) 3 JT 162 : (1995) 2 SCALE 452 : (1995) 2 SCC 134 : (1995) 1 SCR 745 : (1995) 2 UPLBEC 965
Supreme Court01 Feb 1995Dismissed
Collector of Central Excise, Baroda Vs Ojas Corporation
Supreme Court Of India · (1996) 63 ECR 523 : (1996) 82 ELT 447 : (1995) 3 SCC 399 Supp
Central Excise Rules, 1944 — Rule 8(1)Central Excises and Salt Act, 1944 — Section 5A
Supreme Court01 Feb 1995Disposed Of
Ramdas Laxmidas Vs Commissioner of Sales Tax
Supreme Court Of India · (1995) 6 JT 600 : (1996) 1 PLJR 24 : (1995) 5 SCALE 251 : (1995) 6 SCC 127 : (1995) 3 SCR 588 Supp : (1995) WritLR 769
Bombay sales tax act, 1946—section 23(1)Bombay sales tax rules, 1946—Rule 26(2)
Supreme Court01 Feb 1995Partly Allowed
Union of India (UOI) and Others Vs D. Mohan and Others
Supreme Court Of India · (1995) 70 FLR 900 : (1995) 2 JT 244 : (1995) 1 LLJ 1128 : (1995) 1 SCALE 424 : (1995) 3 SCC 115 : (1995) 1 SCR 747 : (1995) 2 SLJ 195
Supreme Court31 Jan 1995Partly Allowed
Devku Bhikha Vs State of Gujarat
Supreme Court Of India · AIR 1995 SC 2171 : (1995) CriLJ 3975 : (1998) 1 GLR 108 : (1996) 11 SCC 641
Criminal Procedure Code, 1973 (CrPC) — Section 315Penal Code, 1860 (IPC) — Section 302, 304
Supreme Court31 Jan 1995Dismissed
Vesma Moti Khadki Desai Samast Trust and Others Vs Dhirubhai Manibhai Desai
Supreme Court Of India · (1995) 3 SCC 511 Supp : (1995) 2 UJ 294
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 88B
Supreme Court31 Jan 1995Disposed Of
N. Sukumaran Nair Vs Food Inspector, Mavelikara
Supreme Court Of India · (1995) CriLJ 3651 : (1997) 9 SCC 101
Criminal Procedure Code, 1973 (CrPC) — Section 433Prevention of Food Adulteration Rules, 1955 — Rule 18
Supreme Court31 Jan 1995Dismissed
Commissioner of Gift Tax, Madras Vs C. Muth Kumarswamy Mudaliar
Supreme Court Of India · (1995) 3 SCC 433 Supp
Gift tax act, 1958— section 17(1)(a)
Supreme Court31 Jan 1995allowed
State of Punjab and Others Vs Chaman Lal Goyal
Supreme Court Of India · (1995) 70 FLR 834 : (1995) 2 JT 18 : (1995) 2 LLJ 679 : (1995) 1 SCALE 390 : (1995) 2 SCC 570 : (1995) 1 SCR 695 : (1995) 2 SLJ 126 : (1995) 1 UJ 552
Supreme Court31 Jan 1995dismissed
Consumer Unity and Trust Society, Jaipur Vs Chairman and Managing Director, Bank of Baroda, Calcutta and Another
Supreme Court Of India · (1995) 2 CALLT 6 : (1995) 83 CompCas 187 : (1995) 1 CTC 202 : (1995) 2 JT 151 : (1995) 1 SCALE 387 : (1995) 2 SCC 150 : (1995) 1 SCR 707 : (1995) 1 UJ 471
Consumer Protection Act, 1986 — Section 14(1), 2
Supreme Court31 Jan 1995
R. Rajagopal Reddy (dead) by L.Rs. and others Vs Padmini Chandrasekharan (dead) by L.Rs.
Supreme Court Of India · AIR 1996 SC 238 : AIR 1995 SC 238 : (1996) 1 BLJR 116 : (1995) 124 CTR 311 : (1996) 6 KarLJ 531 : (1995) 1 LW 427 : (1995) MPLJ 402 : (1995) 1 SCR 715 : (1995) 79 TAXMAN 92
Constitution Of India, 1950 — Article 14Benami Transactions (Prohibition) Act, 1988 — Section 3, 3(1), 3(2), 4, 4(1), 4(2), 5, 7, 7(1), 8Indian Trusts Act, 1882 — Section 81, 82, 94
Supreme Court31 Jan 1995Disposed Of
R. Rajagopal Reddy and Others (deceased by legal representatives) Vs Padmini Chandrasekharan (deceased by legal representatives)
Supreme Court Of India · AIR 1996 SC 238(1) : (1995) 2 ALT 1 : (1995) 1 CTC 568 : (1995) 213 ITR 340 : (1995) 2 JT 667 : (1995) 1 SCALE 692 : (1995) 2 SCC 630
Benami Transactions (Prohibition) Act, 1988 — Section 3, 3(1), 3(3), 3(4), 4Civil Procedure Code, 1908 (CPC) — Section 66General Clauses Act, 1897 — Section 6
Supreme Court31 Jan 1995Allowed
State of T.N. Vs Thirukkural Perumal
Supreme Court Of India · (1995) 19 ACR 172 : (1995) 1 Crimes 566 : (1995) 1 CTC 309 : (1995) 3 JT 166 : (1995) 2 LW(Cri) 495 : (1995) 1 SCALE 423 : (1995) 2 SCC 449 : (1995) 1 SCR 712 : (1995) 1 UJ 456
Criminal Procedure Code, 1973 (CrPC) — Section 482
Supreme Court31 Jan 1995Allowed
Syed Azam Hussaini Vs Andhra Bank Ltd.
Supreme Court Of India · AIR 1995 SC 1352 : (1995) 70 FLR 827 : (1995) 2 JT 37 : (1995) 2 LLJ 126 : (1995) 1 SCALE 380 : (1995) 1 SCC 557 Supp : (1995) 1 UJ 361
Central Civil Services (Temporary Service) Rules, 1965 — Rule 5Industrial Disputes Act, 1947 — Section 2, 25F, 32(2)
Supreme Court31 Jan 1995Allowed
Shyam and another Vs State of Maharashtra
Supreme Court Of India · AIR 1995 SC 2169 : (1995) CriLJ 3974
Penal Code, 1860 (IPC) — Section 366
Supreme Court30 Jan 1995Dismissed
State of Maharashtra Vs Gulab Rao
Supreme Court Of India · (1995) 97 BOMLR 505 : (1995) 3 JT 470 : (1995) 1 MhLj 708 : (1995) 1 SCALE 670 : (1995) 2 SCC 21 Supp : (1995) 1 SCR 682
Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961 — Section 10(1), 8Transfer of Property Act, 1882 — Section 53A
Supreme Court30 Jan 1995Dismissed
Director General of Ordnance Services and others Vs P.N. Malhotra
Supreme Court Of India · AIR 1995 SC 1109 : (1995) 2 JT 98 : (1995) LabIC 1359 : (1995) 2 LLJ 754 : (1995) 1 SCALE 402 : (1995) 3 SCC 226 Supp : (1995) 1 SCR 676 : (1995) 2 SLJ 183
Constitution of India, 1950 — Article 309, 310, 311(2)
Supreme Court27 Jan 1995Allowed
Union of India (UOI) and Others Vs Pratap Kaur (Smt) (Dead) through Lrs. and Another
Supreme Court Of India · (1995) 2 JT 569 : (1995) 110 PLR 638 : (1995) 2 SCALE 118 : (1995) 3 SCC 263 : (1995) 1 SCR 670
Civil Procedure Code, 1908 (CPC) — Section 13A, 152Land Acquisition Act, 1894 — Section 13A, 23(1), 26