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Supreme Court Of India judgments, 1995

1,241 judgments · page 9 of 63

Supreme Court20 Nov 1995Dismissed

Resham Singh Pyara Singh Vs Abdul Sattar

Supreme Court Of India · (1996) 1 CTC 185 : (1995) 8 JT 559 : (1996) 1 LW 357 : (1995) 6 SCALE 672 : (1996) 1 SCC 49 : (1995) 5 SCR 483 Supp

Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1, 104, 104(2)
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Supreme Court16 Nov 1995Dismissed

Sama Alana Abdulla Vs State of Gujarat

Supreme Court Of India · AIR 1996 SC 569 : AIR 1995 SC 569 : (1996) 1 ALD(Cri) 919 : (1997) 1 GLR 57 : (1995) 6 SCALE 407 : (1996) 1 SCC 427 : (1995) 5 SCR 279 Supp

Official Secrets Act, 1923 — Section 10, 11(2), 3, 9
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Supreme Court16 Nov 1995Allowed

Taibai (Dead) by Lrs. Vs Annasaheb Goudappa Patil

Supreme Court Of India · AIR 1995 SC 1219 : (1995) 43 BLJR 1053 : (1995) CriLJ 2665 : (1995) 2 Crimes 161 : (1995) 3 JT 228 : (1995) 2 SCALE 331 : (1995) 4 SCC 392 : (1995) 2 SCR 826 : (1995) 2 UJ 212

Transfer of Property Act, 1882 — Section 5(6)
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Supreme Court16 Nov 1995allowed

Ashwani Kumar and others Vs State of Bihar and others, etc. etc.

Supreme Court Of India · AIR 1996 SC 2833 : (1995) 8 JT 563 : (1997) 2 LLJ 856 : (1995) 6 SCALE 779 : (1996) 7 SCC 577 : (1995) 5 SCR 367 Supp : (1998) 2 UPLBEC 1550

Administrative Tribunals Act, 1985 — Section 14(1)Constitution of India, 1950 — Article 14, 141, 16, 162, 21Evidence Act, 1872 — Section 114
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Supreme Court16 Nov 1995Disposed Of

Commissioner of Income Tax, Ludhiana, etc.etc. Vs Shri Om Prakash, etc.etc.

Supreme Court Of India · (1996) 1 AD 205 : AIR 1996 SC 593 : AIR 1995 SC 593 : (1996) 130 CTR 82 : (1996) 217 ITR 785 : (1995) 8 JT 245 : (1995) 6 SCALE 487 : (1995) 4 SCC 737 Supp : (1995) 5 SCR 346 Supp : (1996) 84 TAXMAN 156

Constitution of India, 1950 — Article 14, 19(1), 226Finance Act, 1979 — Section 64Income Tax Act, 1922 — Section 16(3), 35
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Supreme Court16 Nov 1995Allowed

Smt. Meera Bhanja Vs Smt. Nirmala Kumari Choudhury

Supreme Court Of India · AIR 1995 SC 455 : (1995) 43 BLJR 892 : (1994) 7 JT 536 : (1995) MPLJ 494 : (1994) 4 SCALE 985 : (1995) 1 SCC 170 : (1994) 5 SCR 503 Supp

Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, 103Constitution of India, 1950 — Article 226
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Supreme Court16 Nov 1995Allowed

Bihari Lal Jaiswal and Others Vs Commissioner of Income Tax and Others

Supreme Court Of India · (1996) 130 CTR 143 : (1996) 217 ITR 746 : (1995) 8 JT 257 : (1995) 6 SCALE 508 : (1996) 1 SCC 443 : (1995) 5 SCR 285 Supp : (1996) 84 TAXMAN 236

Contract Act, 1872 — Section 23Income Tax Act, 1961 — Section 184, 184(1), 185, 185(1)Madhya Pradesh Excise Act, 1915 — Section 62
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