Supreme Court17 Nov 1995Disposed Of
Prakash Marotirao Shere Vs State of Maharashtra and Others
Supreme Court Of India · (1995) 8 JT 558
Maharashtra Specified Co-operative Societies (Elections to Committees) Rules, 1971 — Rule 16
COURT ARCHIVE
Supreme Court Of India judgments
59,837 judgments · page 1,996 of 2,992
Supreme Court16 Nov 1995allowed
State of Tamil Nadu and another Vs Mahalakshmi Ammal and others
Supreme Court Of India · (1996) 1 AD 375 : AIR 1996 SC 867 : (1996) 1 LW 302 : (1996) 7 SCC 269 : (1995) 5 SCR 451 Supp
Constitution of India, 1950 — Article 14, 226Land Acquisition Act, 1894 — Section 10, 11, 16, 23(1A), 28A
Supreme Court16 Nov 1995Disposed Of
Amita Kaushish and Others Vs Sanjay Kaushish and Others
Supreme Court Of India · (1995) 8 JT 507 : (1995) 6 SCALE 617 : (1996) 7 SCC 19 : (1995) 5 SCR 442 Supp
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
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)
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
Supreme Court16 Nov 1995Allowed
Subash Chandra Bohidar Vs Secretary, Burobhadi S.C.S.
Supreme Court Of India · (1995) 4 Crimes 349 : (1995) 6 SCALE 436 : (1996) 7 SCC 16
Penal Code, 1860 (IPC) — Section 408
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
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
Supreme Court16 Nov 1995allowed
Sudhir Brothers Vs Delhi Development Authority and Another
Supreme Court Of India · (1996) 1 ALT 11 : (1996) 1 ARBLR 92 : (1995) 6 SCALE 546 : (1996) 1 SCC 32 : (1995) 5 SCR 424 Supp : (1996) 1 UJ 146
Arbitration Act, 1940 — Section 14, 17
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
Supreme Court16 Nov 1995dismissed
Mettur Chemical and Industrial Corporation Limited Vs Commissioner of Income Tax, Madras-1
Supreme Court Of India · (1996) 132 CTR 389 : (1996) 217 ITR 768 : (1995) 6 SCALE 468 : (1995) 4 SCC 732 Supp : (1995) 4 SCC 732
Income Tax Act, 1922 — Section 10(2), 15, 15C(6)Income Tax Act, 1961 — Section 33, 84(1), 84(7)
Supreme Court16 Nov 1995Disposed Of
Smt. Chandan Bilasini (Dead) by LR. Vs Aftabuddin Khan and others
Supreme Court Of India · AIR 1996 SC 591 : (1996) 1 DMC 579 : (1995) 9 JT 364 : (1996) 1 LW 352 : (1995) 6 SCALE 459 : (1996) 7 SCC 13 : (1995) 5 SCR 361 Supp
Hindu Adoptions and Maintenance Act, 1956 — Section 12, 14(4), 6
Supreme Court16 Nov 1995Allowed
Jai Narain Ram Vs State of U.P. and others
Supreme Court Of India · AIR 1996 SC 703 : AIR 1995 SC 703 : (1995) 9 JT 123 : (1996) LabIC 577 : (1995) 6 SCALE 671 : (1996) 1 SCC 332 : (1995) 5 SCR 444 Supp
Constitution of India, 1950 — Article 14, 16
Supreme Court16 Nov 1995Dismissed
Commissioner of Income Tax Vs Kamala Town Trust
Supreme Court Of India · AIR 1996 SC 620
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8, Order 2 Rule 2, 92Evidence Act, 1872 — Section 11, 40, 41, 42, 43Income Tax Act, 1922 — Section 34, 4(3)
Supreme Court16 Nov 1995Disposed Of
Brisa Munde Vs Chando Kumari alias Most. Dumari and others
Supreme Court Of India · AIR 1996 SC 704 : AIR 1995 SC 704 : (1996) 1 BLJR 1 : (1995) 6 SCALE 567 : (1996) 9 SCC 545 : (1995) 5 SCR 430 Supp
Chotanagpur Tenancy Act, 1908 — Section 46(4), 71(a)
Supreme Court16 Nov 1995Allowed
Prabhavati Devi Vs Union of India and others
Supreme Court Of India · AIR 1996 SC 752 : AIR 1995 SC 752 : (1996) 1 BLJR 15 : (1996) LabIC 762 : (1996) 1 LLJ 890 : (1995) 6 SCALE 553 : (1996) 7 SCC 27 : (1995) 5 SCR 421 Supp : (1996) 1 UPLBEC 40
Supreme Court16 Nov 1995Dismissed
D. Venkamma and Others Vs Special Tehsildar (LA) Unit-IV, Janagareddigudem, W.G. District, Elugu, A.P.
Supreme Court Of India · (1996) 1 AD 21 : (1995) 9 JT 305 : (1995) 6 SCALE 712 : (1996) 1 SCC 85 : (1995) 5 SCR 438 Supp
Land Acquisition Act, 1894 — Section 18, 23(1), 28A, 3
Supreme Court16 Nov 1995Disposed Of
State of M.P. and Others Vs Shyama Pardhi etc. etc.
Supreme Court Of India · (1996) 1 AD 253 : AIR 1996 SC 2219 : (1995) 9 JT 578 : (1995) 7 SCALE 216 : (1996) 7 SCC 118 : (1995) 5 SCR 448 Supp : (1996) 1 UJ 218
Constitution of India, 1950 — Article 309
Supreme Court15 Nov 1995Dismissed
Municipal Council Waraseoni and Another Vs Satish Chandra Jain and Another
Supreme Court Of India · (1996) 1 MPJR 231
Constitution of India, 1950 — Article 226Madhya Pradesh Municipalities Act, 1961 — Section 164, 164(2), 164(3)