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Supreme Court Of India judgments

59,837 judgments · page 1,989 of 2,992

Supreme Court12 Dec 1995Allowed

State of Rajasthan Vs Fateh Chand Soni

Supreme Court Of India · (1996) 1 AD 261 : (1995) 9 JT 523 : (1995) 7 SCALE 168 : (1996) 1 SCC 562 : (1995) 6 SCR 559 Supp

Rajasthan Police Service Rules, 1954 — Rule 28A, 28A(5), 28A(6), 28A(7), 32
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Supreme Court12 Dec 1995Dismissed

Santosh Kumar Singh Vs State of U.P. and Others

Supreme Court Of India · (1996) 1 AD 519 : (1995) 9 JT 530 : (1996) LabIC 935 : (1995) 7 SCALE 281 : (1996) 2 SCC 45 : (1995) 6 SCR 568 Supp

Uttar Pradesh Higher Education Services Commission Act, 1980 — Section 31B, 31C, 31C(1), 31C(2)Uttar Pradesh State Universities Act, 1973 — Section 12(2), 16, 16(2), 35(2), 35(3)
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Supreme Court12 Dec 1995Disposed Of

Sultan Singh Vs State of Haryana and another

Supreme Court Of India · AIR 1996 SC 1007 : AIR 1995 SC 1007 : (1996) 1 CTC 169 : (1996) 73 FLR 955 : (1995) 9 JT 556 : (1996) LabIC 915 : (1996) 1 LLJ 879 : (1996) 1 SCALE 9 : (1996) 2 SCC 66 : (1995) 6 SCR 629 Supp

Industrial Disputes Act, 1947 — Section 10, 12(5)
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Supreme Court12 Dec 1995allowed

Union of India (UOI) and Another Vs Murugan Talkies

Supreme Court Of India · (1996) 73 FLR 953 : (1995) 9 JT 633 : (1996) 1 LLJ 1154 : (1995) 7 SCALE 309 : (1996) 1 SCC 504 : (1995) 6 SCR 618 Supp : (1996) 1 UJ 188

Cine-Workers and Cinema Theatre Workers (Regulation of Employment) Act, 1981 — Section 24, 25Constitution of India, 1950 — Article 142Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 5(1),
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Supreme Court12 Dec 1995Dismissed

Dharamdeo Vs Bijarat and Others

Supreme Court Of India · (1995) 7 SCALE 351 : (1996) 2 SCC 313 : (1995) 6 SCR 621 Supp

Constitution of India, 1950 — Article 14, 21, 226, 227Uttar Pradesh High Court (Abolition of Letters Patent Appeals) (Amendment) Act, 1972 — Section 2
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Supreme Court11 Dec 1995Allowed

State of Madhya Pradesh and others Vs Dr. Yashwant Trimbak

Supreme Court Of India · AIR 1996 SC 765 : AIR 1995 SC 765 : (1996) JLJ 322 : (1996) 2 SCC 305 : (1996) 1 UJ 436

Bihar Land Reforms Act, 1950 — Section 3(1)Constitution of India, 1950 — Article 154, 163, 166, 309, 77(3)Madhya Pradesh Civil Services (Pension) Rules, 1976 — Rule 9(2)
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Supreme Court11 Dec 1995allowed

Prof. Ramchandra G. Kapse Vs Haribansh Ramakbal Singh

Supreme Court Of India · AIR 1996 SC 817 : (1995) 7 SCALE 60 : (1996) 1 SCC 206 : (1995) 6 SCR 471 Supp : (1996) 1 UJ 471

Civil Procedure Code, 1908 (CPC) — Order 8 Rule 3, Order 8 Rule 4, Order 8 Rule 5Evidence Act, 1872 — Section 11Representation of the People Act, 1951 — Section 100, 123, 99
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Supreme Court11 Dec 1995Disposed Of

Salauddin Abdulsamad Shaikh Vs State of Maharashtra

Supreme Court Of India · AIR 1996 SC 1042 : AIR 1995 SC 1042 : (1996) 1 ALD(Cri) 72 : (1996) 2 CALLT 12 : (1996) CriLJ 1368 : (1996) 2 GLR 598 : (1995) 9 JT 165 : (1996) 2 LW(Cri) 462 : (1996) 1 PLJR 79 : (1996) 1 SCC 667 : (1995) 6 SCR 556 Supp

Criminal Procedure Code, 1973 (CrPC) — Section 438
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Supreme Court11 Dec 1995Allowed

Manohar Joshi Vs Nitin Bhaurao Patil and Another

Supreme Court Of India · (1996) 1 AD 93 : AIR 1996 SC 796 : AIR 1995 SC 796 : (1995) 8 JT 646 : (1995) 7 SCALE 30 : (1996) 1 SCC 169 : (1995) 6 SCR 421 Supp

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Evidence Act, 1872 — Section 3(1)General Clauses Act, 1897 — Section 10
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Supreme Court11 Dec 1995Disposed Of

Moreshwar Save Vs Dwarkadas Yashwantrao Pathrikar

Supreme Court Of India · (1996) 1 AD 335 : AIR 1996 SC 3335 : (1998) 3 ALLMR 438 : (1995) 9 JT 68 : (1995) 7 SCALE 85 : (1996) 1 SCC 394 : (1995) 6 SCR 515 Supp : (1996) 1 UJ 452

Representation of the People Act, 1951 — Section 100, 116A, 123, 123(3), 123(A)
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Supreme Court11 Dec 1995allowed

Income Tax Officer Vs Atchaiah

Supreme Court Of India · AIR 1996 SC 883 : AIR 1995 SC 883 : (1996) 130 CTR 404 : (1996) 218 ITR 239 : (1995) 9 JT 441 : (1995) 7 SCALE 186 : (1996) 1 SCC 417 : (1995) 6 SCR 543 Supp

Income Tax Act, 1922 — Section 2(27), 2(9), 23(5), 3Income Tax Act, 1961 — Section 147, 2(31), 4Land Acquisition Act, 1894 — Section 18
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Supreme Court11 Dec 1995Allowed

State of M.P. Vs Dr. Yashwant Trimbak

Supreme Court Of India · (1996) 2 MPJR 31

Bihar Land Reforms Act, 1950 — Section 3(1)Constitution of India, 1950 — Article 154, 163(1), 166(2), 166(3), 309Madhya Pradesh Civil Services (Pension) Rules, 1976 — Rule 9(2)
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Supreme Court11 Dec 1995Allowed

Ramakant Mayekar and Others Vs Smt. Celine D''Selva

Supreme Court Of India · AIR 1996 SC 826 : (1995) 9 JT 73 : (1995) 7 SCALE 72 : (1996) 1 SCC 399 : (1995) 6 SCR 492 Supp

General Clauses Act, 1897 — Section 10Representation of the People Act, 1951 — Section 100(1), 123(3), 123(3A), 81(1), 83(1)
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