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COURT ARCHIVE

Supreme Court Of India judgments, 1995

1,241 judgments · page 8 of 63

Supreme Court23 Nov 1995Disposed Of

Bhagwan Das and another Vs Sardar Atma Singh

Supreme Court Of India · AIR 1996 SC 999 : AIR 1995 SC 999 : (1995) 6 SCALE 603 : (1996) 7 SCC 273 : (1995) 5 SCR 607 Supp : (1996) 1 UJ 131

Civil Procedure Code, 1908 (CPC) — Section 11Madhya Pradesh Land Revenue Code, 1959 — Section 190, 260, 264
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Supreme Court23 Nov 1995Dismissed

Janata Dal (Samajwadi) Vs Election Commission of India

Supreme Court Of India · AIR 1996 SC 577 : AIR 1995 SC 577 : (1995) 8 JT 238 : (1995) 6 SCALE 558 : (1996) 1 SCC 235 : (1995) 5 SCR 592 Supp : (1996) 1 UJ 175

Constitution of India, 1950 — Article 324General Clauses Act, 1897 — Section 21Representation of the People Act, 1951 — Section 29(A)
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Supreme Court23 Nov 1995Partly Allowed

Jarnail Singh Vs State of Punjab

Supreme Court Of India · AIR 1996 SC 755 : AIR 1995 SC 755 : (1996) 1 ALD(Cri) 52 : (1996) CriLJ 1139 : (1995) 8 JT 279 : (1995) 6 SCALE 563 : (1996) 1 SCC 527 : (1995) 5 SCR 584 Supp

Penal Code, 1860 (IPC) — Section 302, 307, 34
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Supreme Court23 Nov 1995allowed

Durgesh Chandra Saha Vs Bimal Chandra Saha and others

Supreme Court Of India · (1996) 1 AD 12 : AIR 1996 SC 740 : AIR 1995 SC 740 : (1996) 1 ALD(Cri) 766 : (1996) CriLJ 1137 : (1995) 6 SCALE 661 : (1996) 1 SCC 341 : (1995) 5 SCR 612 Supp

Criminal Procedure Code, 1973 (CrPC) — Section 167(5)Penal Code, 1860 (IPC) — Section 148, 149, 302, 307, 326
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Supreme Court22 Nov 1995Disposed Of

Secretary to Government of Madras and another Vs P.R. Sriramulu and another Central Bank of India Vs Secretary to Govt. of Tamil Nadu and others

Supreme Court Of India · AIR 1996 SC 676 : (1996) 1 BC 286 : (1996) 1 CTC 235 : (1995) 8 JT 305 : (1996) 1 LW 11 : (1996) 1 LW 1 : (1995) 6 SCALE 589 : (1996) 1 SCC 345 : (1995) 5 SCR 551 Supp : (1996) 1 UJ 612

Constitution of India, 1950 — Article 14, 32High Court Rules, 1956 — Rule 1(1)Tamil Nadu Court Fees and Suits Valuation Act, 1955 — Article 1
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Supreme Court21 Nov 1995Allowed

Bhupendra Singh Vs State of Maharashtra and others

Supreme Court Of India · AIR 1996 SC 583 : AIR 1995 SC 583 : (1996) 98 BOMLR 766 : (1995) 8 JT 510 : (1996) 1 MhLj 228 : (1995) 6 SCALE 555 : (1996) 1 SCC 277 : (1995) 5 SCR 491 Supp

Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961 — Section 10, 16, 18, 21, 3Maharashtra Restoration of Lands to Scheduled Tribes Act, 1974 — Section 3
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Supreme Court21 Nov 1995dismissed

M/s. Complete Insulations (P) Ltd. Vs New India Assurance Company Ltd.

Supreme Court Of India · (1996) 2 ACC 536 : (1996) ACJ 65 : AIR 1996 SC 586 : AIR 1995 SC 586 : (1996) 1 ALT 18 : (1997) 88 CompCas 366 : (1996) 1 LW 539 : (1996) 112 PLR 202 : (1995) 6 SCALE 629 : (1996) 1 SCC 221 : (1995) 5 SCR 500 Supp

Central Motor Vehicles Rules, 1989 — Rule 141Motor Vehicles Act, 1939 — Section 103, 94, 95Motor Vehicles Act, 1988 — Section 145, 146, 147, 148, 149
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Supreme Court21 Nov 1995Dismissed

Union of India and others Vs Pratibha Bonnerjea and another

Supreme Court Of India · AIR 1996 SC 693 : AIR 1995 SC 693 : (1996) 1 BLJR 401 : (1995) 8 JT 357 : (1995) 6 SCALE 573 : (1995) 6 SCC 765 : (1995) 5 SCR 511 Supp : (1996) 1 UJ 66 : (1996) 1 UPLBEC 122

Central Administrative Tribunal (Salaries and Allowances and Conditions of Service of Chairman, Vice-Chairmen and Members) Rules, 1985 — Rule 15AConstitution of India, 1950 — Article 124(4), 214, 217, 219, 221High Court J
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