COURT ARCHIVE

Supreme Court Of India judgments

59,837 judgments · page 1,999 of 2,992

Supreme Court08 Nov 1995allowed

General Manager, Telecommunication and Another Vs Dr Madan Mohan Pradhan and Others

Supreme Court Of India · (1995) 8 JT 193 : (1995) 6 SCALE 387 : (1995) 4 SCC 268 Supp : (1995) 4 SCC 268 : (1995) 5 SCR 1 Supp : (1996) 1 UJ 110

Land Acquisition Act, 1894 — Section 11, 17(1), 17(4), 4(1), 5A

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Supreme Court08 Nov 1995Allowed

Smt. Sudha Shrivastava Vs Comptroller and Auditor General of India

Supreme Court Of India · AIR 1996 SC 571 : (1997) AIRSCW 2117 : (1996) 1 CALLT 66 : (1995) 9 JT 358 : (1995) 6 SCALE 449 : (1996) 1 SCC 63 : (1995) 4 SCR 797 Supp : (1997) 4 Supreme 571

Industrial Disputes Act, 1947 — Section 2A

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Supreme Court08 Nov 1995Disposed Of

Harkishan Dass and Others Vs State of Haryana and Others

Supreme Court Of India · (1995) 8 JT 335 : (1995) 6 SCALE 349 : (1996) 7 SCC 32 : (1995) 4 SCR 840 Supp

Punjab Co-operative Societies Act, 1961 — Section 55, 56

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Supreme Court08 Nov 1995Disposed Of

Abhijit Tea Company Pvt. Ltd. Vs Terai Tea Co. (P) Ltd. and Others

Supreme Court Of India · (1996) 1 ALD(Cri) 745 : (1996) 1 CALLT 56 : (1996) CriLJ 895 : (1995) 8 JT 90 : (1995) 6 SCALE 250 : (1996) 1 SCC 589 : (1995) 4 SCR 825 Supp

Calcutta High Court (Original Side) Rules, 1914 — Rule 3A, 51AConstitution of India, 1950 — Article 129, 142Contempt of Courts Act, 1971 — Section 2

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Supreme Court08 Nov 1995

Dr Aletta Grace Bell (Ms.) Vs Dr S. Tirkey (Ms.) and Another

Supreme Court Of India · AIR 1996 SC 538 : AIR 1995 SC 538 : (1995) 8 JT 203 : (1995) 6 SCALE 445 : (1996) 1 SCC 285 : (1995) 4 SCR 843 Supp

Drugs and Cosmetics Act, 1940 — Section 18, 33, 33(2)

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Supreme Court08 Nov 1995Allowed

Dr. L.M. Nath Vs Dr. S.K. Kacker and Others

Supreme Court Of India · AIR 1996 SC 848 : AIR 1996 SC 847 : AIR 1995 SC 848 : (1995) 8 JT 199 : (1995) 6 SCALE 346 : (1996) 1 SCC 229 : (1995) 4 SCR 834 Supp : (1996) 1 UJ 556(1)

All India Institute of Medical Sciences Rules, 1958 — Rule 7(3), 7(4)

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Supreme Court08 Nov 1995Disposed Of

Vineet Kumar Mathur Vs Union of India (UOI) and Others

Supreme Court Of India · (1996) 1 CLT 56 : (1995) 8 JT 27 : (1996) 1 SCALE 504 : (1996) 4 SCALE 21 : (1995) 6 SCALE 241 : (1996) 1 SCC 119 : (1995) 4 SCR 806 Supp : (1996) 1 UJ 164

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Supreme Court08 Nov 1995Allowed

North Bengal Sugar Mills Co. Pvt. Ltd. Vs Commissioner of Income Tax, Calcutta

Supreme Court Of India · (1997) 228 ITR 20 : (1998) 9 SCC 597

COMPANIES ACT, 1956 — Section 207

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Supreme Court08 Nov 1995Allowed

Patel Chandulal Trikamlal and others Vs Rabri Prabhat Harji and another

Supreme Court Of India · AIR 1996 SC 532 : AIR 1995 SC 532 : (1996) 1 GLR 724 : (1995) 6 SCALE 239 : (1995) 4 SCC 167 Supp

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12(1), 12(3)

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Supreme Court06 Nov 1995Allowed

State of U.P. and others Vs U.P. Madhyamik Shiksha Parishad Shramik Sangh and another

Supreme Court Of India · AIR 1996 SC 708 : AIR 1995 SC 708 : (1995) 9 JT 132 : (1995) 6 SCALE 434 : (1996) 7 SCC 34 : (1995) 4 SCR 781 Supp

Constitution of India, 1950 — Article 136

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Supreme Court06 Nov 1995Allowed

S. Prabh Singh Dhillon and Others Vs Hoshiarpur Improvement Trust and Others

Supreme Court Of India · (1995) 8 JT 499 : (1995) 6 SCALE 435 : (1996) 1 SCC 309 : (1995) 4 SCR 791 Supp

Land Acquisition Act, 1894 — Section 23(1A), 23(2), 28, 34

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Supreme Court06 Nov 1995Dismissed

Naresh J. Sukhawani Vs Union of India

Supreme Court Of India · AIR 1996 SC 522 : AIR 1995 SC 522 : (1996) 1 ALD(Cri) 115 : (1996) 1 ALT(Cri) 240 : (1995) 4 Crimes 340 : (1996) 64 ECR 346 : (1996) 83 ELT 258 : (1995) 8 JT 160 : (1995) 6 SCALE 386 : (1995) 4 SCC 663 Supp : (1995) 4 SCR 778 Supp

Criminal Procedure Code, 1973 (CrPC) — Section 161Customs Act, 1962 — Section 108Evidence Act, 1872 — Section 30

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Supreme Court06 Nov 1995Disposed Of

Mohd. Qaiser Vs L.K. Sinha and Others

Supreme Court Of India · (1995) 9 JT 133 : (1995) 6 SCALE 461 : (1995) 4 SCC 283 Supp : (1995) 4 SCR 793 Supp

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Supreme Court06 Nov 1995Allowed

Jeypore Suger Company Ltd. Vs Sales Tax Officer and Others

Supreme Court Of India · (1998) 8 JT 11(1) : (1998) 9 SCC 358

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Supreme Court06 Nov 1995Disposed Of

Sakti through its Director, Rampachodavaram, E.G. Distt., A.P. Vs R.K. Ragala and Others

Supreme Court Of India · (1995) 8 JT 507(1) : (1995) 6 SCALE 716 : (1996) 7 SCC 166 : (1995) 4 SCR 795 Supp

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Supreme Court06 Nov 1995Allowed

Market Committee, Hodal Vs Krishan Murari and Others

Supreme Court Of India · (1995) 8 JT 494 : (1995) 6 SCALE 485 : (1996) 1 SCC 311 : (1995) 4 SCR 787 Supp

Land Acquisition Act, 1894 — Section 16, 17(4), 18, 4(1), 5A

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Supreme Court06 Nov 1995Dismissed

Laxmi Chand and others Vs Gram Panchayat, Kararia and others

Supreme Court Of India · AIR 1996 SC 523 : AIR 1995 SC 523 : (1995) 8 JT 195 : (1995) 6 SCALE 351 : (1996) 7 SCC 218 : (1995) 4 SCR 774 Supp

Civil Procedure Code, 1908 (CPC) — Section 9Constitution of India, 1950 — Article 136, 226Land Acquisition Act, 1894 — Section 11, 16, 18, 4(1), 48

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Supreme Court06 Nov 1995allowed

State of Haryana and others Vs Dewan Singh and others

Supreme Court Of India · AIR 1996 SC 675 : AIR 1995 SC 675 : (1995) 8 JT 348 : (1995) 6 SCALE 480 : (1996) 7 SCC 394 : (1995) 4 SCR 784 Supp

Land Acquisition Act, 1894 — Section 4, 4(1), 5

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Supreme Court03 Nov 1995Allowed

Gauhati University Vs Shri Niharlal Bhattacharjee

Supreme Court Of India · (1995) 11 SC CK 0056

Civil Procedure Code, 1908 (CPC) — Order 5 Rule 6, Order 9 Rule 13Limitation Act, 1963 — Article 123

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Supreme Court03 Nov 1995Allowed

Ajit Singh Vs Union of India and others

Supreme Court Of India · AIR 1996 SC 475 : AIR 1995 SC 475 : (1995) 8 JT 182 : (1995) 6 SCALE 203 : (1995) 4 SCC 224 Supp : (1995) 4 SCR 750 Supp

Constitution of India, 1950 — Article 226, 229Rajasthan Minor Mineral Concession Rules, 1977 — Rule 10(2), 19(1), 24(2), 27(4), 56

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