COURT ARCHIVE

Supreme Court Of India judgments

59,837 judgments · page 1,997 of 2,992

Supreme Court15 Nov 1995Dismissed

Kartik Malhar Vs State of Bihar

Supreme Court Of India · (1996) 1 ALD(Cri) 73 : (1996) 1 ALT(Cri) 212 : (1996) 1 BLJR 655 : (1996) CriLJ 889 : (1995) 4 Crimes 516 : (1995) 8 JT 425 : (1996) 1 PLJR 74 : (1995) 6 SCALE 400 : (1996) 1 SCC 614 : (1995) 5 SCR 239 Supp

Evidence Act, 1872 — Section 134

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Supreme Court15 Nov 1995Dismissed

Munnicipal Council, Waraseoni and Another and Shri Krishan Lal and Others Vs Satish Chandra Jain and Another and Nagarpalika Parishad, Wara-seoni

Supreme Court Of India · AIR 1996 SC 599 : AIR 1995 SC 599 : (1995) 8 JT 176 : (1995) 6 SCALE 421 : (1996) 7 SCC 29 : (1995) 5 SCR 274 Supp

Constitution of India, 1950 — Article 226Madhya Pradesh Municipalities Act, 1961 — Section 164

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Supreme Court15 Nov 1995

Paramjit Kaur (Mrs) Vs State of Punjab and Others

Supreme Court Of India · (1995) 4 Crimes 409 : (1995) 8 JT 418 : (1995) 6 SCALE 376 : (1996) 7 SCC 20 : (1995) 5 SCR 250 Supp

Constitution of India, 1950 — Article 32

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Supreme Court15 Nov 1995Dismissed

Smt. Sneh Prabha etc. Vs State of U.P. and Another

Supreme Court Of India · AIR 1996 SC 540 : AIR 1995 SC 540 : (1995) 8 JT 267 : (1995) 6 SCALE 393 : (1996) 7 SCC 426 : (1995) 5 SCR 264 Supp

Constitution of India, 1950 — Article 136, 14Land Acquisition Act, 1894 — Section 16, 4

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Supreme Court14 Nov 1995Dismissed

S.S. Darshan Vs State of Karnataka and others M/s. Honeyrex Products Pvt. Ltd. Vs State of Karnataka and others

Supreme Court Of India · AIR 1996 SC 671 : AIR 1995 SC 671 : (1995) 8 JT 229 : (1995) 6 SCALE 426 : (1996) 7 SCC 302 : (1995) 5 SCR 221 Supp

Constitution of India, 1950 — Article 14Karnataka Industrial Areas Development Act, 1966 — Section 14, 27Land Acquisition Act, 1894 — Section 17, 4, 5A, 6

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Supreme Court14 Nov 1995Dismissed

Hari Slakharam Dhanavate (Dead) by Lrs. Vs A.N. Patil Tukarane (Dead) by Lrs. and Another

Supreme Court Of India · (1995) 6 SCALE 371 : (1995) 4 SCC 616 Supp : (1995) 5 SCR 232 Supp

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 25(1), 25(2)

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Supreme Court14 Nov 1995dismissed

L. Moolchand and Others Vs Fatima Sultana Begum and Others

Supreme Court Of India · (1995) 6 SCALE 384 : (1995) 6 SCC 742 : (1995) 5 SCR 229 Supp

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 90, 151

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Supreme Court14 Nov 1995Allowed

M/s. Indian Drugs and Pharmaceuticals Ltd. Vs M/s. Indo Swiss Synthetics Gem Manufacturing Co. Ltd. and others

Supreme Court Of India · AIR 1996 SC 543 : AIR 1995 SC 543 : (1996) 1 ARBLR 77 : (1995) 6 SCALE 439 : (1996) 1 SCC 54 : (1995) 5 SCR 189 Supp

Arbitration Act, 1940 — Section 2, 33, 8Civil Procedure Code, 1908 (CPC) — Section 20Constitution of India, 1950 — Article 136

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Supreme Court14 Nov 1995allowed

Union of India (UOI) and Others Vs Binod Bihari Behera

Supreme Court Of India · (1995) 8 JT 223 : (1996) LabIC 626 : (1995) 6 SCALE 454 : (1995) 4 SCC 728 Supp : (1995) 5 SCR 181 Supp : (1996) 2 UPLBEC 750

Central Industrial Security Force Act, 1968 — Section 22, 5Central Industrial Security Force Rules, 1969 — Rule 11, 3A, 58Constitution of India, 1950 — Article 14, 16, 226

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Supreme Court14 Nov 1995Allowed

The Assistant Commissioner of Sales Tax Vs P. Kesavan and Co.

Supreme Court Of India · (1996) 53 ECC 82 : (1996) 81 ELT 7 : (1995) 6 SCALE 473 : (1995) 4 SCC 709 Supp : (1995) 5 SCR 234 Supp : (1996) 100 STC 514

KERALA GENERAL SALES TAX ACT, 1963 — Section 9

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Supreme Court14 Nov 1995Disposed Of

Devinderpal Singh Vs Govt. of National Capital Territory of Delhi

Supreme Court Of India · (1996) 1 ALD(Cri) 81 : (1995) 4 Crimes 336 : (1995) 8 JT 603 : (1995) 6 SCALE 372 : (1996) 1 SCC 44 : (1995) 5 SCR 199 Supp

Passport Act, 1967 — Section 12Terrorist And Disruptive Activities (Prevention) Act, 1987 — Section 3, 4, 5, 20(4)(bb)Explosive Substances Act, 1908 — Section 4, 5

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Supreme Court14 Nov 1995Allowed

Zenobia Bhanot Vs P.K. Vasudeva and another

Supreme Court Of India · AIR 1996 SC 601 : AIR 1995 SC 601 : (1995) 8 JT 97 : (1996) 112 PLR 220 : (1995) 6 SCALE 356 : (1995) 6 SCC 770 : (1995) 5 SCR 207 Supp : (1996) 1 UJ 112

East Punjab Urban Rent Restriction Act, 1949 — Section 13

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Supreme Court13 Nov 1995Disposed Of

Indian Medical Association Vs V.P. Shantha and Others

Supreme Court Of India · AIR 1996 SC 550 : (1996) 1 BLJR 281 : (1996) 98 BOMLR 343 : (1996) 86 CompCas 806 : (1996) 1 CTC 119 : (1995) 2 GLR 1806 : (1995) 8 JT 119 : (1996) 6 KarLJ 689 : (1996) 1 LW 206 : (1996) 112 PLR 1 : (1995) 6 SCALE 273 : (1995) 6 SCC 651 : (1995) 5 SCR 110

Constitution of India, 1950 — Article 265Consumer Protection Act, 1986 — Section 10, 12, 13, 14, 14(1)

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Supreme Court13 Nov 1995Dismissed

Packraft (India) Pvt. Ltd. through its Director V.S. Mann Vs U.P.F.C. through its M.D. R.M. Sethi and Others

Supreme Court Of India · (1997) 89 CompCas 269 : (1995) 8 JT 405 : (1995) 6 SCALE 486 : (1996) 1 SCC 304 : (1995) 5 SCR 179 Supp

Constitution of India, 1950 — Article 141

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Supreme Court13 Nov 1995Disposed Of

Sita Ram Yadava Vs Union of India

Supreme Court Of India · AIR 1996 SC 920 : AIR 1995 SC 920 : (1995) 6 SCALE 335 : (1995) 4 SCC 618 Supp : (1996) 1 UJ 4

Central Civil Services (Pension) Rules, 1972 — Rule 9Opium Act, 1878 — Section 9

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Supreme Court13 Nov 1995Disposed Of

Jose Antonio Cruz Dos R. Rodrigueses and another Vs Land Acquisition Collector and another

Supreme Court Of India · AIR 1996 SC 709 : AIR 1995 SC 709 : (1995) 8 JT 328 : (1995) 6 SCALE 506 : (1996) 1 SCC 88 : (1995) 5 SCR 173 Supp : (1996) 1 UJ 348

Land Acquisition Act, 1894 — Section 18, 23(1), 26, 28, 4(1)

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Supreme Court13 Nov 1995Dismissed

Jagdish Prasad Vs State of Bihar and Another

Supreme Court Of India · (1995) 9 JT 131 : (1996) 1 LLJ 1105 : (1995) 6 SCALE 545 : (1996) 1 SCC 301 : (1995) 5 SCR 177 Supp

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Supreme Court13 Nov 1995Disposed Of

U.P. Jal Nigam and Another Vs Syed Khadim Waris

Supreme Court Of India · (1995) 6 SCALE 548 : (1995) 4 SCC 638 Supp : (1995) 5 SCR 169 Supp

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Supreme Court13 Nov 1995Disposed Of

Nazar Singh and others Vs Jagjit Kaur and others

Supreme Court Of India · AIR 1996 SC 855 : AIR 1995 SC 855 : (1996) 1 ALT 14 : (1995) 8 JT 161 : (1996) 1 OLR 175 : (1995) 6 SCALE 476 : (1996) 1 SCC 35 : (1995) 5 SCR 162 Supp

Hindu Succession Act, 1956 — Section 14

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Supreme Court13 Nov 1995Allowed

Punjab Water Supply and Sewage Board Vs M/s. Udaipur Cement Works and another

Supreme Court Of India · AIR 1996 SC 537 : AIR 1995 SC 537 : (1996) 87 CompCas 256 : (1995) 6 SCALE 327 : (1995) 4 SCC 117 Supp : (1996) 1 UJ 9

Consumer Protection Act, 1986 — Section 2

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