COURT ARCHIVE

Supreme Court Of India judgments

59,837 judgments · page 1,998 of 2,992

Supreme Court13 Nov 1995Allowed

Union of India and Others Vs Suresh C. Baskey and Others etc. etc.

Supreme Court Of India · AIR 1996 SC 849 : (1995) 6 SCALE 328 : (1996) 11 SCC 701 : (1997) SCC(L&S) 410 : (1995) 5 SCR 152 Supp : (1996) 1 UJ 635

Factories Act, 1948 — Section 59

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Supreme Court10 Nov 1995Partly Allowed

State of U.P. Vs M/s. Ram Nath International Const. Pvt. Ltd.

Supreme Court Of India · AIR 1996 SC 782 : AIR 1995 SC 782 : (1995) 2 ARBLR 577 : (1995) 2 CTC 595 : (1995) 8 JT 396 : (1995) 6 SCALE 321 : (1996) 1 SCC 18 : (1995) 5 SCR 99 Supp

Arbitration Act, 1940 — Section 30, 39

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Supreme Court10 Nov 1995Allowed

P.K. Ghosh, I.A.S. and another Vs J.G. Rajput

Supreme Court Of India · AIR 1996 SC 513 : AIR 1995 SC 513 : (1995) 8 JT 214 : (1995) 6 SCALE 257 : (1995) 6 SCC 744 : (1995) 5 SCR 51 Supp

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Supreme Court10 Nov 1995Allowed

Videsh Sanchar Nigam Ltd. Vs M.V. Kapitan Kud and others

Supreme Court Of India · AIR 1996 SC 516 : AIR 1995 SC 516 : (1995) 8 JT 166 : (1995) 6 SCALE 339 : (1996) 7 SCC 127 : (1995) 5 SCR 76 Supp

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, 140Merchant Shipping Act, 1958 — Section 9(1)

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Supreme Court10 Nov 1995allowed

State of U.P. and others Vs Ashok Kumar Singh and anothers

Supreme Court Of India · AIR 1996 SC 736 : AIR 1995 SC 736 : (1995) 6 SCALE 465 : (1996) 1 SCC 302 : (1996) 1 UJ 6

Constitution of India, 1950 — Article 226

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Supreme Court10 Nov 1995Disposed Of

State Level Committee and another Vs M/s. Morgardshammar India Ltd.

Supreme Court Of India · AIR 1996 SC 524 : AIR 1995 SC 524 : (1996) 8 JT 53 : (1995) 6 SCALE 306 : (1996) 1 SCC 108 : (1995) 5 SCR 63 Supp : (1996) 101 STC 1

Central Excise Rules, 1944 — Rule 8Uttar Pradesh Sales Tax Act, 1948 — Section 4A(2)

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Supreme Court10 Nov 1995Allowed

Dev Kumar (Died) through LRs. Vs Smt. Swaran Lata and others

Supreme Court Of India · AIR 1996 SC 510 : AIR 1995 SC 510 : (1995) 9 JT 331 : (1996) 113 PLR 391 : (1995) 6 SCALE 316 : (1996) 1 SCC 25 : (1995) 5 SCR 89 Supp

Civil Procedure Code, 1908 (CPC) — Section 115East Punjab Urban Rent Restriction Act, 1949 — Section 13(2), 15(5)

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Supreme Court10 Nov 1995

Indian Council For Enviro Legal Action and Others Vs Union of India (UOI) and Others

Supreme Court Of India · (1995) 9 JT 427

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Supreme Court10 Nov 1995allowed

Jinda Ram (Dead) by Lrs. Vs Ram Prakash and Another

Supreme Court Of India · (1996) 1 LW 355 : (1995) 6 SCALE 337 : (1995) 4 SCC 208 Supp : (1995) 5 SCR 59 Supp

Punjab Pre-emption Act, 1913 — Section 15(b)

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Supreme Court09 Nov 1995Allowed

State of Punjab and Another Vs Asha Mehta

Supreme Court Of India · (1996) 1 AD 656 : AIR 1996 SC 1009 : AIR 1995 SC 1009 : (1995) 9 JT 506 : (1996) 1 SCALE 113 : (1996) 2 SCC 85 : (1995) 6 SCR 642 Supp

Constitution of India, 1950 — Article 136

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Supreme Court09 Nov 1995Dismissed

Muni Lal Vs The Oriental Fire and General Insurance Company Ltd. and another

Supreme Court Of India · AIR 1996 SC 642 : (1996) 2 BC 166 : (1996) 86 CompCas 60 : (1995) 8 JT 283 : (1996) 6 KarLJ 616 : (1996) 1 LW 349 : (1996) 113 PLR 209 : (1995) 6 SCALE 501 : (1996) 1 SCC 90 : (1995) 5 SCR 42 Supp

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Contract Act, 1872 — Section 24, 28, 4

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Supreme Court09 Nov 1995Allowed

State of Maharashtra and Another Vs Umashankar Rajabhau and Others

Supreme Court Of India · (1995) 8 JT 508 : (1995) 6 SCALE 391 : (1996) 1 SCC 299 : (1995) 5 SCR 39 Supp

Land Acquisition Act, 1894 — Section 4(1), 48(1), 6, 9

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Supreme Court09 Nov 1995Dismissed

Kalamata Mohan Rao Vs Narayana Rao Dharmana and others

Supreme Court Of India · AIR 1996 SC 535 : AIR 1995 SC 535 : (1995) 8 JT 220 : (1995) 6 SCALE 254 : (1995) 6 SCC 728 : (1995) 5 SCR 5 Supp : (1996) 1 UJ 96

Representation of the People Act, 1951 — Section 116A, 123(3)

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Supreme Court09 Nov 1995Disposed Of

Regional Transport Officer-cum-Taxing Authority, Rourkela and others Vs Steel Authority of India Ltd.

Supreme Court Of India · AIR 1996 SC 536 : AIR 1995 SC 536 : (1996) 81 CLT 91 : (1995) 8 JT 105 : (1995) 6 SCALE 298 : (1995) 4 SCC 165 Supp : (1995) 5 SCR 31 Supp

Constitution of India, 1950 — Article 226Orissa Motor Vehicles Taxation Act, 1975 — Section 10, 15, 3

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Supreme Court09 Nov 1995Allowed

Union of India (UOI) and Others Vs Munsha and Others

Supreme Court Of India · (1996) 2 CALLT 1 : (1995) 8 JT 289 : (1995) 6 SCALE 353(1) : (1995) 4 SCC 660 Supp : (1995) 5 SCR 25 Supp

Requisitioning and Acquisition of Immovable Property Act, 1952 — Section 8

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Supreme Court09 Nov 1995Dismissed

Jage Ram and Others Vs Union of India (UOI) and Others Jodha Ram and Others Vs Union of India (UOI) and Others

Supreme Court Of India · (1995) 9 JT 126 : (1995) 6 SCALE 431 : (1995) 4 SCC 615 Supp : (1995) 4 SCC 615 : (1995) 5 SCR 49 Supp

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Supreme Court09 Nov 1995Allowed

Suresh Chandra Vs State of U.P. and Another

Supreme Court Of India · (1996) ACJ 1 : (1995) 6 SCALE 270 : (1995) 6 SCC 623 : (1996) 1 UJ 13

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Supreme Court09 Nov 1995Dismissed

Ashok Kumar and Others Vs Chairman, Banking Service Recruitment Board and Others

Supreme Court Of India · AIR 1996 SC 976 : AIR 1995 SC 976 : (1995) 8 JT 276 : (1996) LabIC 912 : (1996) 1 LLJ 1103 : (1995) 6 SCALE 364 : (1996) 1 SCC 283 : (1995) 5 SCR 35 Supp : (1996) 1 UJ 422 : (1996) 1 UPLBEC 710

Constitution of India, 1950 — Article 14, 16(1)

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Supreme Court09 Nov 1995Allowed

Balwinder Singh Vs State of Punjab

Supreme Court Of India · AIR 1996 SC 607 : AIR 1995 SC 607 : (1996) 1 ALD(Cri) 748 : (1996) CriLJ 883 : (1995) 8 JT 81 : (1995) 6 SCALE 261 : (1995) 4 SCC 259 Supp : (1995) 5 SCR 10 Supp

Penal Code, 1860 (IPC) — Section 120B, 201, 302Terrorist Affected Areas (Special Courts) Act, 1984 — Section 14

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Supreme Court08 Nov 1995Dismissed

Puri Municipal Council and others Vs Indian Tobacco Co. Ltd.

Supreme Court Of India · AIR 1996 SC 534 : AIR 1995 SC 534 : (1995) 8 JT 95 : (1995) 6 SCALE 297 : (1996) 1 SCC 293 : (1995) 4 SCR 831 Supp : (1996) 103 STC 24

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