COURT ARCHIVE

Supreme Court Of India judgments, 1995

1,241 judgments · page 60 of 63

Supreme Court13 Jan 1995Disposed Of

Romesh Chander Vs Smt. Savitri

Supreme Court Of India · AIR 1995 SC 851 : (1995) 43 BLJR 403 : (1995) 1 DMC 231 : (1995) 1 JT 362 : (1995) 2 LW 42 : (1995) 1 SCALE 177 : (1995) 2 SCC 7 : (1995) 1 SCR 212 : (1995) 1 UJ 434

Constitution of India, 1950 — Article 142Hindu Marriage Act, 1955 — Section 13

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Supreme Court13 Jan 1995allowed

Dinesh Prasad Yadav Vs State of Bihar and Others

Supreme Court Of India · (1995) 82 CompCas 653 : (1995) 2 JT 45 : (1995) 1 SCALE 153 : (1995) 1 SCC 340 Supp : (1995) 1 SCR 220

Bihar Co-operative Societies Act, 1935 — Section 14(10)Bihar Co-operative Societies Rules, 1959 — Rule 22(2)

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Supreme Court13 Jan 1995Allowed

State of Andhra Pradesh Vs Korrapati Subrahmanyam and others

Supreme Court Of India · AIR 1995 SC 961 : (1995) 1 SCALE 238 : (1995) 1 SCC 483 Supp : (1995) 1 SCR 246

Andhra Pradesh Forest Act, 1967 — Section 20, 29, 44

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Supreme Court13 Jan 1995Allowed

Collector of Madras and Another Vs K. Rajamanickam

Supreme Court Of India · (1995) 2 LLJ 677 : (1995) 1 SCALE 237 : (1995) 2 SCC 98 : (1995) 1 SCR 243 : (1995) 1 UJ 542

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Supreme Court13 Jan 1995Dismissed

State of Haryana and another Vs Jagdish Chander

Supreme Court Of India · AIR 1995 SC 984 : (1995) 2 JT 108 : (1996) 2 LLJ 737 : (1995) 1 SCALE 378 : (1995) 2 SCC 567 : (1995) 1 SCR 252 : (1995) 3 SLJ 122 : (1995) 1 UJ 512

Punjab Police Rules, 1934 — Rule 12, 21

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Supreme Court13 Jan 1995Allowed

State of Rajasthan Vs Gopaldas

Supreme Court Of India · AIR 1995 SC 809 : (1995) 1 JT 528 : (1995) 1 SCALE 150 : (1995) 2 SCC 396 : (1995) 1 SCR 214 : (1995) 1 UJ 397

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Supreme Court13 Jan 1995Dismissed

Charipalli Shankararao Vs Public Prosecutor, High Court of Andhra Pradesh, Hyderabad

Supreme Court Of India · (1995) 19 ACR 323 : AIR 1995 SC 777 : (1995) 1 ALT(Cri) 421 : (1995) 1 Crimes 393 : (1995) 1 JT 364 : (1995) 1 SCALE 192 : (1995) 4 SCC 24 Supp : (1995) 4 SCC 24 : (1995) 1 UJ 354

Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 302

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Supreme Court13 Jan 1995Allowed

Central Bank of India Vs M/s. Shivam Udyog and others

Supreme Court Of India · AIR 1995 SC 711 : (1995) 1 JT 361 : (1995) 1 SCALE 142 : (1995) 2 SCC 74 : (1995) 1 UJ 303

Civil Procedure Code, 1908 (CPC) — Order 11 Rule 12

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Supreme Court13 Jan 1995Allowed

Commissioner of Income Tax, Hyderabad Vs Chittor Electric Supply Corporation and another

Supreme Court Of India · AIR 1995 SC 700 : (1995) 123 CTR 583 : (1995) 212 ITR 404 : (1995) 1 JT 355 : (1995) 1 SCALE 136 : (1995) 2 SCC 430 : (1995) 1 SCR 231

Income Tax Act, 1922 — Section 10(2), 12BIncome Tax Act, 1961 — Section 220(2), 237, 240, 244, 264

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Supreme Court12 Jan 1995Allowed

R.M. Vellaiyan Vs State of Tamil Nadu and Another

Supreme Court Of India · (1995) 2 LW(Cri) 426

Penal Code, 1860 (IPC) — Section 34, 420Prevention of Corruption Act, 1947 — Section 5(1)(d), 5(2)

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Supreme Court12 Jan 1995Disposed Of

Uttar Pradesh State Road Transport Corporation and another Vs Uttar Pradesh Parivahan Nigam Shishukhs Berozgar Sangh and others

Supreme Court Of India · AIR 1995 SC 1115 : (1995) 70 FLR 890 : (1995) 2 JT 26 : (1995) LabIC 1361 : (1995) 2 LLJ 854 : (1995) 1 SCALE 127 : (1995) 2 SCC 1 : (1995) 1 SCR 204 : (1995) 1 UPLBEC 320

Apprentices Act, 1961 — Section 22Apprenticeship Rules, 1991 — Rule 11, 3, 4, 5, 6(2)

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Supreme Court12 Jan 1995Partly Allowed

Jagannath and others Vs State of Uttar Pradesh

Supreme Court Of India · (1995) 19 ACR 311 : AIR 1995 SC 712 : (1995) 1 JT 553 : (1995) 1 SCALE 173 : (1995) 1 SCC 564 Supp : (1995) 1 SCR 198 : (1995) 2 UJ 181

Penal Code, 1860 (IPC) — Section 302, 323, 324, 34

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Supreme Court12 Jan 1995Disposed Of

Dhura and another Vs State of Rajasthan

Supreme Court Of India · AIR 1995 SC 1963 : (1995) CriLJ 3619 : (1995) 3 SCC 713 Supp

Penal Code, 1860 (IPC) — Section 201, 302, 304

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Supreme Court12 Jan 1995Disposed Of

Madhusudan Singh and another Vs State of Bihar

Supreme Court Of India · AIR 1995 SC 1437 : (1996) 11 SCC 248

Penal Code, 1860 (IPC) — Section 120B, 409, 477Prevention of Corruption Act, 1947 — Section 5(1)

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Supreme Court11 Jan 1995Dismissed

S.I.(Jem) Pramodh Singh Vs State of Jammu and Kashmir

Supreme Court Of India · AIR 1995 SC 1964 : (1995) CriLJ 3620 : (1996) 1 PLJR 21

Penal Code, 1860 (IPC) — Section 354

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Supreme Court11 Jan 1995Dismissed

Raj Kumar and Another Vs State of Punjab and Another

Supreme Court Of India · (1995) 1 SCALE 224 : (1995) 3 SCC 121 : (1995) 1 SCR 184 : (1995) 1 UJ 454

Land Acquisition Act, 1894 — Section 24

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Supreme Court11 Jan 1995Partly Allowed

Chinnadurai Vs State of Tamil Nadu

Supreme Court Of India · AIR 1996 SC 546 : AIR 1995 SC 546 : (1995) 3 SCC 686 Supp

Penal Code, 1860 (IPC) — Section 307, 398

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Supreme Court11 Jan 1995Dismissed

V.M. Salgoacar and Brother Ltd. Vs Union of India (UOI)

Supreme Court Of India · (1995) 97 BOMLR 520 : (1995) 1 SCALE 220 : (1995) 2 SCC 302 : (1995) 1 SCR 188

Land Acquisition Act, 1894 — Section 4(1)

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Supreme Court11 Jan 1995Dismissed

Ajit Singh Vs State of Haryana

Supreme Court Of India · AIR 1995 SC 1864 : (1995) 1 SCALE 208 : (1996) 11 SCC 346

Terrorist and Disruptive Activities (Prevention) Act, 1987 — Section 5

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Supreme Court11 Jan 1995Allowed

Lokraj and Others Vs Kishan Lal and Others

Supreme Court Of India · (1995) 2 JT 500 : (1995) 1 SCALE 295 : (1995) 3 SCC 291 : (1995) 1 SCR 193

Andhra Pradesh (Telangana Area) Abolition of Inams Act, 1955 — Section 3(1)

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