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Supreme Court Of India judgments, 1995

1,241 judgments · page 7 of 63

Supreme Court28 Nov 1995Dismissed

State of Punjab Vs Jasbir Singh and Others

Supreme Court Of India · (1996) 1 ALD(Cri) 126 : (1995) 4 Crimes 765 : (1996) 54 ECC 79 : (1995) 9 JT 308 : (1996) 1 OLR 469 : (1995) 6 SCALE 740 : (1996) 1 SCC 288 : (1995) 5 SCR 742 Supp

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 50
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Supreme Court28 Nov 1995

Ranjit Kumar Majumdar Vs Union of India (UOI) and Others

Supreme Court Of India · (1995) 8 JT 350 : (1995) 6 SCALE 646 : (1996) 1 SCC 51 : (1995) 5 SCR 717 Supp : (1996) 2 UPLBEC 748

Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 10(1), 10(3)Constitution of India, 1950 — Article 311(2)
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Supreme Court24 Nov 1995dismissed

Smt. Hans Raji Vs Yosodanand

Supreme Court Of India · (1996) 1 AD 28 : AIR 1996 SC 761 : AIR 1995 SC 761 : (1995) 8 JT 515 : (1996) 1 LW 359 : (1995) 6 SCALE 689 : (1996) 7 SCC 122 : (1995) 5 SCR 666 Supp : (1996) 1 UJ 443

Constitution of India, 1950 — Article 136Evidence Act, 1872 — Section 68
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Supreme Court24 Nov 1995Allowed

Beli Ram and another Vs Salig Ram

Supreme Court Of India · AIR 1996 SC 757 : AIR 1995 SC 757 : (1995) 8 JT 338 : (1995) 6 SCALE 584 : (1996) 7 SCC 186

Constitution of India, 1950 — Article 136
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Supreme Court24 Nov 1995Dismissed

Kuldeep Singh Vs Ganpat Lal and another

Supreme Court Of India · AIR 1996 SC 729 : AIR 1995 SC 729 : (1995) 9 JT 157 : (1995) 6 SCALE 683 : (1996) 1 SCC 243 : (1995) 5 SCR 655 Supp : (1996) 1 UJ 151

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11East Punjab Urban Rent Restriction Act, 1949 — Section 13(2)Rajasthan Premises (Control of Rent and Eviction) Act, 1950 — Section 13(1), 19A(3)
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Supreme Court24 Nov 1995Dismissed

Rashtriya Mill Mazdoor Sangh Vs National Textile Corporation (South Maharashtra) Ltd. and others

Supreme Court Of India · AIR 1996 SC 710 : AIR 1995 SC 710 : (1995) 9 JT 186 : (1996) 1 LLJ 787 : (1995) 6 SCALE 609 : (1996) 1 SCC 313 : (1995) 5 SCR 641 Supp : (1996) 1 UJ 456

Payment of Gratuity Act, 1972 — Section 4Sick Textile Undertakings (Nationalisation) Act, 1974 — Section 21Textile Undertakings (Taking Over of Management) Act, 1983 — Section 3(7), 6
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Supreme Court24 Nov 1995Allowed

Municipal Committee, Karnal Vs Nirmala Devi

Supreme Court Of India · (1996) 1 AD 310 : AIR 1996 SC 892 : AIR 1995 SC 892 : (1995) 9 JT 576 : (1996) 113 PLR 651 : (1995) 7 SCALE 183 : (1996) 1 SCC 623 : (1995) 5 SCR 674 Supp

Haryana Municipal Act, 1973 — Section 181(2), 2(23), 2(27), 3(21), 61(1)
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Supreme Court24 Nov 1995Dismissed

Satya Narayan Athya Vs High Court of M.P. and another

Supreme Court Of India · (1996) 1 AD 387 : AIR 1996 SC 750 : AIR 1995 SC 750 : (1996) JLJ 269 : (1996) LabIC 757 : (1995) 7 SCALE 138 : (1996) 1 SCC 560 : (1995) 5 SCR 679 Supp

Carriers Act, 1865 — Section 2, 3, 4, 6, 7Consumer Protection Act, 1986 — Section 10, 13, 14, 15, 17
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Supreme Court24 Nov 1995Dismissed

Gurbachan Singh Vs Bhag Singh and others

Supreme Court Of India · AIR 1996 SC 1087 : AIR 1995 SC 1087 : (1995) 9 JT 208 : (1996) MPLJ 861 : (1996) 113 PLR 674 : (1995) 7 SCALE 293 : (1996) 1 SCC 770 : (1995) 5 SCR 682 Supp

Civil Procedure Code, 1908 (CPC) — Order 8 Rule 6A
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