CourtKutchehry.com

COURT ARCHIVE

Supreme Court Of India judgments

59,837 judgments · page 1,988 of 2,992

Supreme Court15 Dec 1995Disposed Of

Union of India (UOI) Vs Dulal Chandra Ghosh and Others

Supreme Court Of India · (1996) 2 CALLT 10 : (1995) 9 JT 478 : (1996) 1 SCALE 67 : (1996) 7 SCC 331 : (1995) 6 SCR 792 Supp

Requisitioning and Acquisition of Immovable Property Act, 1952 — Section 8(3)Requisitioning and Acquisition of Immovable Property Rules, 1953 — Rule 9
Read judgment
Supreme Court14 Dec 1995Allowed

Karanpura Development Company Ltd. Vs Union of India

Supreme Court Of India · AIR 1996 SC 2879 : (1995) 9 JT 565 : (1996) 1 SCALE 74 : (1996) 7 SCC 393 : (1995) 6 SCR 684 Supp

Bihar Land Reforms Act, 1950 — Section 10ACoal Bearing Areas (Acquisition and Development) Act, 1957 — Section 14(2), 4, 7
Read judgment
Supreme Court14 Dec 1995Allowed

State of Rajasthan and Others Vs Rumeshwar Lal Gahlot

Supreme Court Of India · (1996) 1 AD 428 : AIR 1996 SC 1001 : AIR 1995 SC 1001 : (1996) 2 CALLT 22 : (1995) 9 JT 621 : (1996) LabIC 914 : (1996) 1 LLJ 888 : (1996) 1 SCALE 11 : (1996) 1 SCC 595 : (1995) 6 SCR 673 Supp : (1996) 1 UJ 229

Industrial Disputes Act, 1947 — Section 2(oo), 25F
Read judgment
Supreme Court14 Dec 1995allowed

New Indian Assurance Co. Ltd. Vs Mandar Madhav Tambe and others

Supreme Court Of India · (1996) ACJ 253 : (1996) 1 AD 698 : AIR 1996 SC 1150 : (1996) 86 CompCas 199 : (1996) 2 GLR 614 : (1996) 1 MhLj 935 : (1996) 112 PLR 644 : (1996) 1 SCALE 400 : (1996) 2 SCC 328 : (1995) 6 SCR 687 Supp : (1996) 1 UJ 302

Bombay Motor Vehicles Taxation Rules, 1959 — Rule 16, 96Motor Vehicles Act, 1939 — Section 2(5A), 21(2), 3, 7, 96(2)
Read judgment
Supreme Court14 Dec 1995Dismissed

State of U.P. and Others Vs Madho Kumar Swarup and Others

Supreme Court Of India · (1996) 1 SCALE 1 : (1996) 1 SCC 704 : (1995) 6 SCR 676 Supp

Uttar Pradesh Imposition of Ceiling on Land Holdings (Amendment) Act, 1972 — Section 19Uttar Pradesh Imposition of Ceiling on Land Holdings Act, 1960 — Section 10
Read judgment
Supreme Court14 Dec 1995allowed

Mohan Vs Bhairon Singh Shekhawat

Supreme Court Of India · (1996) 3 AD 478 : (1996) 5 JT 519 : (1996) 7 SCC 679 : (1996) 1 UJ 703

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 16Representation of the People Act, 1951 — Section 116A
Read judgment
Supreme Court13 Dec 1995allowed

Vishwanath (dead) by L.R. Vs Chandra Bhan and others

Supreme Court Of India · AIR 1996 SC 919 : AIR 1995 SC 919 : (1995) 9 JT 438 : (1996) 1 SCALE 2 : (1996) 1 SCC 710 : (1995) 6 SCR 633 Supp

Transfer of Property Act, 1882 — Section 60Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 18, 209, 331, 6
Read judgment