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Supreme Court Of India judgments

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

Supreme Court04 Dec 1995Dismissed

Hari Pada Khan Vs Union of India and others

Supreme Court Of India · AIR 1996 SC 1065 : (1995) 9 JT 343 : (1996) LabIC 934 : (1996) 1 LLJ 1044 : (1995) 7 SCALE 315 : (1996) 1 SCC 536 : (1995) 6 SCR 157 Supp

Constitution of India, 1950 — Article 14, 16, 21, 311
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Supreme Court01 Dec 1995Dismissed

Md. Noorul Hoda Vs Bibi Raifunnisa and Others

Supreme Court Of India · (1995) 9 JT 256 : (1995) 7 SCALE 326 : (1996) 7 SCC 767 : (1995) 6 SCR 110 Supp

Limitation Act, 1963 — Article 113, 59Specific Relief Act, 1963 — Section 31Transfer of Property Act, 1882 — Section 3, 55
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Supreme Court01 Dec 1995Allowed

M/s. Kabari Pvt. Ltd. Vs Shivnath Shroff and Others

Supreme Court Of India · AIR 1996 SC 742 : AIR 1995 SC 742 : (1995) 8 JT 539 : (1995) 6 SCALE 835 : (1996) 1 SCC 690 : (1997) 1 SCR 538 : (1995) 6 SCR 77 Supp

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 1Constitution of India, 1950 — Article 136
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Supreme Court01 Dec 1995Disposed Of

Dr. Mahesh Chand Sharma Vs Smt. Raj Kumar Sharma and others

Supreme Court Of India · AIR 1996 SC 869 : AIR 1995 SC 869 : (1995) 8 JT 466 : (1995) 6 SCALE 809 : (1996) 8 SCC 128 : (1995) 6 SCR 41 Supp

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 2Constitution of India, 1950 — Article 133, 136Hindu Succession Act, 1956 — Section 14, 15
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Supreme Court30 Nov 1995Disposed Of

State of Himachal Pradesh Vs Shri Pirthi Chand and another

Supreme Court Of India · (1996) 1 AD 323 : AIR 1996 SC 977 : AIR 1995 SC 977 : (1996) 1 ALD(Cri) 772 : (1997) 1 CALLT 12 : (1996) CriLJ 1354 : (1996) 53 ECC 115 : (1996) 2 GLR 699 : (1995) 9 JT 411 : (1996) 2 LW(Cri) 428 : (1996) 1 SCALE 48 : (1996) 2 SCC 37 : (1995) 6 SCR 29 Sup

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 100, 101, 102, 103, 165Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 50
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Supreme Court30 Nov 1995allowed

State of Maharashtra and others Vs Ishwar Piraji Kalpatri and others

Supreme Court Of India · AIR 1996 SC 722 : AIR 1995 SC 722 : (1996) 1 ALD(Cri) 139 : (1996) CriLJ 1127 : (1995) 9 JT 345 : (1996) 2 MhLj 263 : (1995) 6 SCALE 674 : (1996) 1 SCC 542 : (1995) 5 SCR 812 Supp

Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 197, 482Evidence Act, 1872 — Section 114
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Supreme Court30 Nov 1995dismissed

Dr. Krishna Pal and another Vs State of U.P.

Supreme Court Of India · AIR 1996 SC 733 : AIR 1995 SC 733 : (1996) 1 ALD(Cri) 768 : (1996) CriLJ 1134 : (1996) 3 GLR 333 : (1995) 7 SCALE 142 : (1996) 7 SCC 194 : (1995) 6 SCR 21 Supp

Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 148, 149, 302
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Supreme Court30 Nov 1995allowed

Mukhtiar Singh and Others Vs State of Punjab

Supreme Court Of India · AIR 1996 SC 836 : AIR 1995 SC 836 : (1996) 1 ALD(Cri) 152 : (1995) 6 SCALE 727 : (1996) 7 SCC 155 : (1995) 5 SCR 827 Supp

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 201, 302Terrorist Affected Areas (Special Courts) Act, 1984 — Section 14
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