COURT ARCHIVE

Supreme Court Of India judgments, 1995

1,241 judgments · page 56 of 63

Supreme Court27 Jan 1995Allowed

Union of India (UOI) and Others Vs B. Rama Murthy

Supreme Court Of India · (1995) 71 FLR 5 : (1995) 2 JT 539 : (1995) 2 LLJ 646 : (1995) 1 SCALE 851 : (1995) 2 SCC 530 : (1995) 1 SCR 665

Constitution of India, 1950 — Article 14

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Supreme Court27 Jan 1995Allowed

State of M.P. and Others Vs Hukum Chand Mills Karamchari

Supreme Court Of India · (1995) 8 JT 335 : (1995) 6 SCALE 349 : (1996) 7 SCC 32 : (1995) 4 SCR 840 Supp

Madhya Pradesh Cooperative Societies Act, 1960—Madhya Pradesh Cooperative societies rules, 1962—rule 50-a

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Supreme Court27 Jan 1995Disposed Of

State of Orissa and Others Vs Adwait Charan Mohanty and Others

Supreme Court Of India · (1995) 70 FLR 776 : (1995) 2 JT 6 : (1995) 1 SCALE 410 : (1995) 1 SCC 470 Supp : (1995) 1 SCR 614 : (1995) 1 UJ 626

Orissa Service Code, 1939 — Rule 29, 52A, 71

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Supreme Court27 Jan 1995Allowed

Consumer Education and Research center and others Vs Union of India and others

Supreme Court Of India · AIR 1995 SC 922 : (1995) 1 JT 636 : (1995) LabIC 1368 : (1995) 2 LLJ 768 : (1995) 1 SCALE 354 : (1995) 3 SCC 42 : (1995) 1 SCR 626 : (1995) 1 UJ 648

Constitution of India, 1950 — Article 142, 15, 16, 17, 18

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Supreme Court27 Jan 1995Allowed

P. Ram Reddy and Others Vs Land Acquisition Officer, Hyderabad Urban Development Authority, Hyderabad and Others

Supreme Court Of India · (1995) 2 ALT 15 : (1995) 1 JT 593 : (1995) 1 SCALE 332(1) : (1995) 1 SCALE 332 : (1995) 2 SCC 305 : (1995) 1 SCR 584

Land Acquisition Act, 1894 — Section 23, 23(1), 23(1A), 23(2), 4(1)

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Supreme Court27 Jan 1995allowed

Arunaben T. Bhojak Vs Secretary, Ahmedabad Education Society and Others

Supreme Court Of India · (1995) 2 GLR 1512 : (1997) 10 JT 547 : (1996) 3 LLJ 330 : (1995) 2 SCALE 10 : (1995) 3 SCC 120 : (1995) 1 SCR 668 : (1995) 1 UJ 801

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Supreme Court25 Jan 1995Disposed Of

V.N. Sunanda Reddy and others Vs State of Andhra Pradesh and others

Supreme Court Of India · AIR 1995 SC 914 : (1995) 1 JT 618 : (1995) 1 LLJ 824 : (1995) 1 SCALE 322 : (1995) 2 SCC 235 Supp : (1995) 1 SCR 568 : (1995) 1 UJ 368

Constitution of India, 1950 — Article 14, 15, 16, 16(1), 309

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Supreme Court25 Jan 1995Disposed Of

Shakuntala Devi (Smt) Vs Delhi Electric Supply Undertaking and Others

Supreme Court Of India · (1995) 1 ACC 278 : (1995) 43 BLJR 751 : (1995) 1 JT 547 : (1995) 1 SCALE 318 : (1995) 2 SCC 369 : (1994) 2 SCC 369 : (1995) 1 UJ 317

Constitution of India, 1950 — Article 21, 32

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Supreme Court25 Jan 1995Dismissed

Commissioner of Income Tax, Kerala Vs M/s. Uma Trading Co., Quilion, Kerala

Supreme Court Of India · AIR 1996 SC 2256 : (1996) 11 SCC 372 : (1997) 90 TAXMAN 229

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Supreme Court25 Jan 1995Dismissed

Delhi Development Authority Vs Skipper Construction and Another

Supreme Court Of India · (1995) 1 JT 571 : (1995) 1 SCALE 734 : (1995) 2 SCC 160 Supp : (1995) 1 SCR 555

Delhi Development Act, 1957 — Section 41

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Supreme Court25 Jan 1995Dismissed

Anant Madaan and others Vs State of Haryana and others

Supreme Court Of India · AIR 1995 SC 955 : (1995) 1 JT 612 : (1995) 1 SCALE 396 : (1995) 2 SCC 135 : (1995) 1 UJ 320

Constitution of India, 1950 — Article 14

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Supreme Court24 Jan 1995Dismissed

Mahadeo Savlaram Shelke and Others Vs Puna Municipal Corporation and Another

Supreme Court Of India · (1995) 97 BOMLR 273 : (1995) 2 JT 504 : (1995) 1 SCALE 829 : (1995) 3 SCC 33 : (1995) 1 SCR 543

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, 115, 115(1), 115(2)Constitution of India, 1950 — Article 226, 227

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Supreme Court24 Jan 1995Dismissed

Commissioner of Income Tax Vs New India Industries Ltd.

Supreme Court Of India · (1995) 126 CTR 156 : (1995) 212 ITR 653

Companies (Profits) Surtax Rules, 1964 — Rule 1

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Supreme Court23 Jan 1995Allowed

Surbuddin and another Vs State of Kerala and another

Supreme Court Of India · AIR 1995 SC 1122 : (1995) 1 SCALE 332 : (1995) 2 SCC 376 : (1995) 1 SCR 533

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Supreme Court23 Jan 1995allowed

Major Pakhar Singh Atwal and others Vs State of Pujab and others

Supreme Court Of India · AIR 1995 SC 2185 : (1995) 2 JT 379 : (1995) 1 SCALE 826 : (1995) 2 SCC 401 Supp : (1995) 1 SCR 535

Constitution of India, 1950 — Article 136, 226Land Acquisition Act, 1894 — Section 18, 23

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Supreme Court23 Jan 1995Dismissed

Jitender Kumar Jain Vs State of Delhi and Others

Supreme Court Of India · (1998) 8 SCC 770

Criminal Procedure Code, 1973 (CrPC) — Section 397, 482

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Supreme Court23 Jan 1995Disposed Of

Basanti Kumari Sahu (Smt) Vs State of Orissa and Others

Supreme Court Of India · (1999) 1 OLR 347 : (1998) 8 SCC 722

Orissa Estates Abolition Act, 1951 — Section 38B, 8(1)

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Supreme Court20 Jan 1995Allowed

State of A.P. Vs S. Vishwanatha Raju and Others

Supreme Court Of India · (1995) 2 JT 528 : (1995) 1 SCALE 855 : (1995) 3 SCC 327 : (1995) 1 SCR 529

Andhra Pradesh Land Reforms (Ceiling on Agricultural Holdings) Act, 1973 — Section 3Constitution of India, 1950 — Article 142

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Supreme Court20 Jan 1995Dismissed

State of Punjab Vs Ajaib Singh

Supreme Court Of India · (1995) 19 ACR 358 : AIR 1995 SC 975 : (1995) CriLJ 1456 : (1995) 2 Crimes 142 : (1995) 71 FLR 150 : (1995) 1 JT 433 : (1995) 1 SCALE 286 : (1995) 2 SCC 486 : (1995) 1 SCR 496 : (1995) 1 UJ 415

Constitution of India, 1950 — Article 136Penal Code, 1860 (IPC) — Section 100, 302, 383

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Supreme Court20 Jan 1995Allowed

Mohinder Kumar Vs The State, Panaji, Goa

Supreme Court Of India · AIR 1995 SC 1157 : (1995) CriLJ 2074 : (1998) 8 SCC 655

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 41(2), 42, 42(1), 50

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