Supreme Court27 Nov 1995Disposed Of
Harvinder Chaudhary Srivastava (Ms) Vs Union of India (UOI) and Others
Supreme Court Of India · (1996) 1 AD 137 : (1995) 9 JT 137 : (1995) 6 SCALE 758 : (1996) 8 SCC 80 : (1995) 5 SCR 698 Supp
COURT ARCHIVE
Supreme Court Of India judgments
59,837 judgments · page 1,994 of 2,992
Supreme Court24 Nov 1995dismissed
Smt. Hans Raji Vs Yosodanand
Supreme Court Of India · (1996) 1 AD 28 : AIR 1996 SC 761 : AIR 1995 SC 761 : (1995) 8 JT 515 : (1996) 1 LW 359 : (1995) 6 SCALE 689 : (1996) 7 SCC 122 : (1995) 5 SCR 666 Supp : (1996) 1 UJ 443
Constitution of India, 1950 — Article 136Evidence Act, 1872 — Section 68
Supreme Court24 Nov 1995Allowed
Beli Ram and another Vs Salig Ram
Supreme Court Of India · AIR 1996 SC 757 : AIR 1995 SC 757 : (1995) 8 JT 338 : (1995) 6 SCALE 584 : (1996) 7 SCC 186
Constitution of India, 1950 — Article 136
Supreme Court24 Nov 1995Dismissed
Kuldeep Singh Vs Ganpat Lal and another
Supreme Court Of India · AIR 1996 SC 729 : AIR 1995 SC 729 : (1995) 9 JT 157 : (1995) 6 SCALE 683 : (1996) 1 SCC 243 : (1995) 5 SCR 655 Supp : (1996) 1 UJ 151
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11East Punjab Urban Rent Restriction Act, 1949 — Section 13(2)Rajasthan Premises (Control of Rent and Eviction) Act, 1950 — Section 13(1), 19A(3)
Supreme Court24 Nov 1995Dismissed
Rashtriya Mill Mazdoor Sangh Vs National Textile Corporation (South Maharashtra) Ltd. and others
Supreme Court Of India · AIR 1996 SC 710 : AIR 1995 SC 710 : (1995) 9 JT 186 : (1996) 1 LLJ 787 : (1995) 6 SCALE 609 : (1996) 1 SCC 313 : (1995) 5 SCR 641 Supp : (1996) 1 UJ 456
Payment of Gratuity Act, 1972 — Section 4Sick Textile Undertakings (Nationalisation) Act, 1974 — Section 21Textile Undertakings (Taking Over of Management) Act, 1983 — Section 3(7), 6
Supreme Court24 Nov 1995Allowed
Municipal Committee, Karnal Vs Nirmala Devi
Supreme Court Of India · (1996) 1 AD 310 : AIR 1996 SC 892 : AIR 1995 SC 892 : (1995) 9 JT 576 : (1996) 113 PLR 651 : (1995) 7 SCALE 183 : (1996) 1 SCC 623 : (1995) 5 SCR 674 Supp
Haryana Municipal Act, 1973 — Section 181(2), 2(23), 2(27), 3(21), 61(1)
Supreme Court24 Nov 1995Dismissed
Satya Narayan Athya Vs High Court of M.P. and another
Supreme Court Of India · (1996) 1 AD 387 : AIR 1996 SC 750 : AIR 1995 SC 750 : (1996) JLJ 269 : (1996) LabIC 757 : (1995) 7 SCALE 138 : (1996) 1 SCC 560 : (1995) 5 SCR 679 Supp
Carriers Act, 1865 — Section 2, 3, 4, 6, 7Consumer Protection Act, 1986 — Section 10, 13, 14, 15, 17
Supreme Court24 Nov 1995Dismissed
Gurbachan Singh Vs Bhag Singh and others
Supreme Court Of India · AIR 1996 SC 1087 : AIR 1995 SC 1087 : (1995) 9 JT 208 : (1996) MPLJ 861 : (1996) 113 PLR 674 : (1995) 7 SCALE 293 : (1996) 1 SCC 770 : (1995) 5 SCR 682 Supp
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 6A
Supreme Court23 Nov 1995dismissed
P. Bhaskaran and Others Vs Union of India and Others
Supreme Court Of India · (1996) 1 AD 258 : AIR 1996 SC 794 : AIR 1995 SC 794 : (1995) 9 JT 285 : (1996) LabIC 769 : (1995) 7 SCALE 139 : (1996) 7 SCC 179 : (1995) 5 SCR 625 Supp
Supreme Court23 Nov 1995dismissed
Shakuntalabai (Smt) and Others Vs State of Maharashtra
Supreme Court Of India · (1995) 8 JT 501 : (1995) 6 SCALE 693 : (1996) 2 SCC 152 : (1995) 5 SCR 618 Supp
Land Acquisition Act, 1894 — Section 23
Supreme Court23 Nov 1995Dismissed
Food Corpn. of India Vs V.K. Sukumaran and Others
Supreme Court Of India · (1996) 1 AD 313 : (1995) 9 JT 231 : (1995) 7 SCALE 367 : (1996) 8 SCC 401 : (1995) 5 SCR 631 Supp
Essential Commodities Act, 1955 — Section 3(1), 3(2), 7
Supreme Court23 Nov 1995Allowed
Vinod Krishna Kaul, Indian Police Service (Retired) Vs Union of India and others
Supreme Court Of India · AIR 1996 SC 753 : AIR 1995 SC 753 : (1995) 9 JT 205 : (1995) 6 SCALE 570 : (1996) 1 SCC 41 : (1995) 5 SCR 602 Supp : (1996) 1 UJ 149
Allotment of Government Residences (General Pool in Delhi) Rules, 1963 — Rule 3(3)Constitution of India, 1950 — Article 32Delhi Rent Control Act, 1958 — Section 21
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
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)
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
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
Supreme Court22 Nov 1995allowed
Executive Engineer, Bihar State Housing Board Vs Ramesh Kumar Singh and others
Supreme Court Of India · AIR 1996 SC 691 : AIR 1995 SC 691 : (1995) 8 JT 331 : (1996) 2 PLJR 69 : (1995) 6 SCALE 625 : (1996) 1 SCC 327 : (1995) 5 SCR 543 Supp
Bihar State Housing Board Act, 1982 — Section 2, 58, 59Constitution of India, 1950 — Article 226
Supreme Court22 Nov 1995Disposed Of
State of Maharashtra Vs Manakchand Pyarmal and Others
Supreme Court Of India · (1995) 9 JT 296 : (1995) 6 SCALE 726 : (1996) 1 SCC 297 : (1995) 5 SCR 579 Supp
Land Acquisition Act, 1894 — Section 28A(1)
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
Supreme Court22 Nov 1995Dismissed
Sheo Nandan Singh Vs Union of India (UOI) and Others
Supreme Court Of India · (1995) 9 JT 119 : (1996) LabIC 758 : (1995) 6 SCALE 761 : (1996) 1 SCC 593 : (1995) 5 SCR 576 Supp