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Supreme Court Of India judgments, 1995

1,241 judgments · page 6 of 63

Supreme Court30 Nov 1995allowed

State of Maharashtra and others Vs Ishwar Piraji Kalpatri and others

Supreme Court Of India · AIR 1996 SC 722 : AIR 1995 SC 722 : (1996) 1 ALD(Cri) 139 : (1996) CriLJ 1127 : (1995) 9 JT 345 : (1996) 2 MhLj 263 : (1995) 6 SCALE 674 : (1996) 1 SCC 542 : (1995) 5 SCR 812 Supp

Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 197, 482Evidence Act, 1872 — Section 114
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Supreme Court30 Nov 1995dismissed

Dr. Krishna Pal and another Vs State of U.P.

Supreme Court Of India · AIR 1996 SC 733 : AIR 1995 SC 733 : (1996) 1 ALD(Cri) 768 : (1996) CriLJ 1134 : (1996) 3 GLR 333 : (1995) 7 SCALE 142 : (1996) 7 SCC 194 : (1995) 6 SCR 21 Supp

Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 148, 149, 302
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Supreme Court30 Nov 1995allowed

Mukhtiar Singh and Others Vs State of Punjab

Supreme Court Of India · AIR 1996 SC 836 : AIR 1995 SC 836 : (1996) 1 ALD(Cri) 152 : (1995) 6 SCALE 727 : (1996) 7 SCC 155 : (1995) 5 SCR 827 Supp

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 201, 302Terrorist Affected Areas (Special Courts) Act, 1984 — Section 14
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Supreme Court29 Nov 1995dismissed

Jai Narain and Others Vs Union of India and Others

Supreme Court Of India · AIR 1996 SC 697 : AIR 1995 SC 697 : (1995) 9 JT 323 : (1995) 6 SCALE 664 : (1996) 1 SCC 9 : (1995) 5 SCR 769 Supp

Constitution of India, 1950 — Article 226, 32Land Acquisition Act, 1894 — Section 17, 4, 5, 6
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Supreme Court28 Nov 1995Disposed Of

Suresh H. Rajput etc. Vs Bhartiben Pravinbhai Soni and others etc.

Supreme Court Of India · (1996) 1 AD 74 : AIR 1996 SC 2883 : (1996) 1 ALD(Cri) 828 : (1996) CriLJ 1621 : (1995) 9 JT 210 : (1996) 2 LW(Cri) 502 : (1995) 7 SCALE 217 : (1996) 7 SCC 199 : (1995) 5 SCR 747 Supp

Constitution of India, 1950 — Article 142Criminal Procedure Code, 1973 (CrPC) — Section 197Prevention of Food Adulteration Act, 1954 — Section 12, 14A, 16, 20, 7
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Supreme Court28 Nov 1995Allowed

Wassan Singh Vs State of Punjab

Supreme Court Of India · (1996) 1 ALD(Cri) 756 : (1996) 1 ALT(Cri) 171 : (1996) CriLJ 878 : (1995) 4 Crimes 587 : (1995) 8 JT 434 : (1995) 6 SCALE 653 : (1996) 1 SCC 458 : (1995) 5 SCR 703 Supp : (1996) 1 UJ 134

Penal Code, 1860 (IPC) — Section 100, 301, 99
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Supreme Court28 Nov 1995

Associated Power Co. Ltd. Vs Commissioner of Income Tax

Supreme Court Of India · AIR 1996 SC 894 : AIR 1995 SC 894 : (1996) 130 CTR 393 : (1996) 218 ITR 195 : (1995) 9 JT 146 : (1995) 6 SCALE 702 : (1996) 7 SCC 221 : (1995) 5 SCR 721 Supp : (1996) 84 TAXMAN 355

Electricity (Supply) Act, 1948 — Section 57Income Tax Act, 1961 — Section 10(1), 257
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Supreme Court28 Nov 1995Disposed Of

State of U.P. Vs Shakeel Ahmed

Supreme Court Of India · (1996) 1 ALD(Cri) 151 : (1995) 4 Crimes 782 : (1996) 54 ECC 77 : (1995) 8 JT 561 : (1996) 2 LW(Cri) 567 : (1995) 6 SCALE 732 : (1996) 1 SCC 337 : (1995) 5 SCR 737 Supp

Constitution of India, 1950 — Article 22(5)
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Supreme Court28 Nov 1995Allowed

Gurmit Kaur Vs Surjit Singh alias Jeet Singh

Supreme Court Of India · (1996) 1 ALD(Cri) 70 : (1995) 4 Crimes 766 : (1996) 1 DMC 354 : (1995) 9 JT 138 : (1996) 1 KLJ 192 : (1996) 2 LW(Cri) 510 : (1995) 6 SCALE 739 : (1996) 1 SCC 39 : (1995) 5 SCR 739 Supp

Criminal Procedure Code, 1973 (CrPC) — Section 125(4)
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