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Supreme Court Of India judgments, 1995

1,241 judgments · page 57 of 63

Supreme Court20 Jan 1995allowed

M/s. Hind Wire Industries Ltd. Vs Commissioner of Income Tax, West Bengal-V.

Supreme Court Of India · AIR 1995 SC 1133 : (1995) 124 CTR 219 : (1998) 99 ELT 25 : (1995) 212 ITR 639 : (1995) 2 JT 317 : (1995) 1 SCALE 475 : (1995) 3 SCC 136 : (1995) 1 SCR 519

Income tax Act, 1922 — Section 12A, 17, 18, 20, 34Income Tax Act, 1961 — Section 154(7), 155, 186Madhya Pradesh General Sales Tax Act, 1958 — Section 19
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Supreme Court19 Jan 1995Dismissed

Ravi Paul and Others Vs Union of India (UOI) and Others

Supreme Court Of India · (1995) 1 JT 579 : (1995) LabIC 405 : (1995) 1 SCALE 261 : (1995) 3 SCC 300 : (1995) 1 SCR 419 : (1995) 2 SLJ 205 : (1995) 1 UJ 571

Border Security Force (Seniority, Promotion and Superannuation of Officers) Rules, 1978 — Rule 3Border Security Force Act, 1968 — Section 141(1), 141(2), 142, 2, 4Border Security Force Rules, 1969 — Rule 14(2), 9
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Supreme Court19 Jan 1995Partly Allowed

State of Tamil Nadu Vs M.P.P. Kavery Chetty

Supreme Court Of India · AIR 1995 SC 858 : (1995) 1 CTC 61 : (1995) 1 JT 537 : (1995) 1 SCALE 297 : (1995) 2 SCC 402 : (1995) 1 SCR 441

Mines and Minerals (Development and Regulation) Act, 1957 — Section 13, 15, 17A, 18, 2
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Supreme Court19 Jan 1995Partly Allowed

Gem Granites and Another Vs State of T.N. and Others

Supreme Court Of India · (1995) 1 JT 629 : (1995) 1 SCALE 273 : (1995) 2 SCC 413 : (1995) 1 SCR 476 : (1995) 1 UJ 688

Mines and Minerals (Development and Regulation) Act, 1957 — Section 17A(2)Tamil Nadu Minor Mineral Concession Rules, 1959 — Rule 8C
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Supreme Court19 Jan 1995Disposed Of

Pt. Parmanand Katara, Advocate Vs Union of India (UOI) and Another

Supreme Court Of India · (1996) 20 ACR 123 : AIR 1996 SC 309 : (1996) 1 ALD(Cri) 1 : (1995) 2 ALT(Cri) 720 : (1996) 1 AWC 208 Supp : (1996) 1 BLJR 99 : (1996) CriLJ 381 : (1995) 4 Crimes 171 : (1995) 7 JT 299 : (1996) 6 KarLJ 205 : (1995) 2 OLR 597 : (1995) 5 SCALE 670 : (1995) 6

Constitution of India, 1950 — Article 21
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Supreme Court19 Jan 1995dismissed

Rama Narang Vs Ramesh Narang and Others

Supreme Court Of India · (1995) 83 CompCas 194 : (1995) 1 JT 515 : (1995) 1 LW(Cri) 86 : (1995) 1 SCALE 276 : (1995) 2 SCC 513 : (1995) 1 SCR 456

Companies Act, 1956 — Section 235(2), 267, 274, 283Penal Code, 1860 (IPC) — Section 114, 120B, 420
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