COURT ARCHIVE

Supreme Court Of India judgments

59,837 judgments · page 2,000 of 2,992

Supreme Court03 Nov 1995Disposed Of

Jaipur Development Authority, Jaipur Vs Children''s Academy, Jaipur and Another

Supreme Court Of India · (1995) 8 JT 346 : (1995) 6 SCALE 424 : (1995) 4 SCC 284 Supp : (1995) 4 SCR 770 Supp

Rajasthan Urban Improvement Trust (Disposal of Urban Land) Rules, 1974 — Rule 17

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Supreme Court02 Nov 1995Disposed Of

State of Manipur Vs Nambam Dwijen Singh and Others

Supreme Court Of India · (1995) 8 JT 278 : (1995) 6 SCALE 397 : (1996) 7 SCC 35 : (1995) 4 SCR 731 Supp

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Supreme Court02 Nov 1995Allowed

The Special Land Acquisition Vs Siddappa Ujanappa Madar

Supreme Court Of India · (1995) 8 JT 562

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

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Supreme Court02 Nov 1995Allowed

Inder Singh and Others Vs Union of India (UOI) and Another

Supreme Court Of India · (1995) 8 JT 555 : (1995) 6 SCALE 467 : (1995) 4 SCC 282 Supp : (1995) 4 SCR 737 Supp

Land Acquisition Act, 1894 — Section 4, 48, 6, 9

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Supreme Court02 Nov 1995Allowed

Mandeep Kumar and Others Vs State of Haryana and Another

Supreme Court Of India · (1995) 8 JT 445 : (1995) 6 SCALE 366 : (1996) 1 SCC 292 : (1995) 4 SCR 729 Supp : (1996) 2 UPLBEC 803

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Supreme Court02 Nov 1995Disposed Of

Cantonment Board, Jabalpur and Others Vs S.N. Awasthi and Others

Supreme Court Of India · (1995) 6 SCALE 462 : (1995) 4 SCC 595 Supp : (1995) 4 SCR 739 Supp

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Supreme Court02 Nov 1995Allowed

Jammu and Kashmir Public Service Commission Vs Farhat Rasool and Others

Supreme Court Of India · (1995) 6 SCALE 182 : (1995) 4 SCC 621 Supp : (1995) 4 SCC 621 : (1996) 1 UJ 1

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Supreme Court02 Nov 1995Allowed

Punjab State and Another Vs Darshan Kumar

Supreme Court Of India · (1995) 9 JT 130 : (1995) 6 SCALE 479 : (1995) 4 SCC 220 Supp : (1995) 4 SCR 727 Supp

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Supreme Court02 Nov 1995Disposed Of

Union of India and another Vs G.K. Vaidyanathan and others

Supreme Court Of India · AIR 1996 SC 688 : AIR 1995 SC 688 : (1995) 7 JT 650 : (1996) LabIC 584 : (1995) 6 SCALE 199 : (1995) 4 SCC 271 Supp : (1995) 4 SCR 718 Supp : (1996) 1 UPLBEC 15

Constitution of India, 1950 — Article 311

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Supreme Court02 Nov 1995Dismissed

Bapu Mahadu Mali and Others Vs Vithalrao Bhausaheb Deshmukh and Another

Supreme Court Of India · (1995) 8 JT 446 : (1995) 6 SCALE 466 : (1995) 4 SCC 632 Supp : (1995) 4 SCR 746 Supp

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 31Evidence Act, 1872 — Section 116

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Supreme Court02 Nov 1995Allowed

State of Gujarat Vs Narges K. Panthaky

Supreme Court Of India · AIR 1996 SC 739 : AIR 1995 SC 739 : (1996) 3 GLR 517 : (1995) 6 SCALE 602 : (1996) 1 SCC 298 : (1995) 4 SCR 734 Supp

Gujarat Agricultural Lands Ceiling Act, 1960 — Section 8(1)Registration Act, 1908 — Section 17

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Supreme Court02 Nov 1995allowed

Gauhati University Vs Niharlal Bhattacharjee

Supreme Court Of India · (1995) 8 JT 206 : (1996) 113 PLR 207 : (1995) 6 SCALE 398 : (1995) 6 SCC 731 : (1995) 4 SCR 764 Supp : (1996) 1 UJ 101

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

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Supreme Court01 Nov 1995Dismissed

Jagdish Singh Vs State of Haryana and Others

Supreme Court Of India · (1995) 9 JT 563 : (1995) 6 SCALE 433 : (1995) 4 SCC 628 Supp : (1995) 4 SCR 715 Supp

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Supreme Court01 Nov 1995allowed

Jayamma (Smt) and Another Vs Thimmamma (Dead) by Lrs. and Another

Supreme Court Of India · (1996) 1 AD 907 : (1995) 8 JT 505 : (1995) 6 SCALE 601 : (1996) 1 SCC 506 : (1995) 4 SCR 705 Supp

Hindu Law Womens Rights Act, 1933 — Section 8(1)Hindu Succession Act, 1956 — Section 14, 4

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Supreme Court01 Nov 1995Dismissed

Yadu Nandan Garg Vs State of Rajasthan and Others

Supreme Court Of India · AIR 1996 SC 520 : AIR 1995 SC 520 : (1995) 8 JT 179 : (1995) 6 SCALE 389 : (1996) 1 SCC 334 : (1995) 4 SCR 710 Supp : (1996) 1 UJ 351

Constitution of India, 1950 — Article 14Rajasthan Land Acquisition Act, 1953 — Section 16, 4(1), 6, 9

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Supreme Court01 Nov 1995Dismissed

Bawa Nihal Singh Vs State of Punjab through Land Acquisition Collector, Faridkot

Supreme Court Of India · (1995) 8 JT 94 : (1995) 6 SCALE 220(1) : (1996) 10 SCC 95 : (1995) 4 SCR 690 Supp

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Supreme Court01 Nov 1995Dismissed

Marwari Panchayat, Amritsar Vs State of Punjab and Others

Supreme Court Of India · (1995) 8 JT 557 : (1995) 6 SCALE 367 : (1996) 9 SCC 208 : (1995) 4 SCR 708 Supp

Constitution of India, 1950 — Article 226Punjab Town Improvement Act, 1922 — Section 36

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Supreme Court01 Nov 1995Dismissed

Papanna and Another Vs State of Karnataka and Others

Supreme Court Of India · (1995) 8 JT 107 : (1995) 6 SCALE 220 : (1996) 1 SCC 291 : (1995) 4 SCR 692 Supp

Land Acquisition Act, 1894 — Section 4(1)

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Supreme Court01 Nov 1995Disposed Of

Central Bank of India Vs Madan Lal and Brothers and Others

Supreme Court Of India · (1996) 2 BC 427 : (1995) 9 JT 129 : (1995) 6 SCALE 353 : (1995) 4 SCC 213 Supp : (1995) 4 SCC 213 : (1995) 4 SCR 699 Supp

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Supreme Court01 Nov 1995Allowed

Smt. Indumati Chitaley Vs Government of India and another

Supreme Court Of India · AIR 1996 SC 531 : AIR 1995 SC 531 : (1995) 8 JT 63 : (1995) 6 SCALE 300 : (1995) 4 SCC 219 Supp : (1995) 4 SCR 701 Supp

Land Acquisition Act, 1894 — Section 11, 18, 23(1), 23(2), 4(1)

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