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Supreme Court Of India judgments

59,837 judgments · page 2,001 of 2,992

Supreme Court01 Nov 1995allowed

Election Commission of India Vs Mohd. Abdul Ghani and Others

Supreme Court Of India · (1995) 7 JT 590 : (1995) 6 SCALE 155 : (1995) 6 SCC 721 : (1995) 4 SCR 633 Supp : (1996) 1 UJ 73

Constitution of India, 1950 — Article 81, 82Delimitation Act, 1972 — Section 10, 11(1), 9Representation of the People Act, 1950 — Section 9(1)
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Supreme Court01 Nov 1995Dismissed

State of Maharashtra Vs Babu Govind Gavate etc.

Supreme Court Of India · AIR 1996 SC 904 : AIR 1995 SC 904 : (1995) 6 SCALE 447 : (1996) 1 SCC 305 : (1995) 4 SCR 694 Supp

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 13, 17B, 32, 32FLand Acquisition Act, 1894 — Section 23, 4(1)
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Supreme Court01 Nov 1995Dismissed

B.C. Chaturvedi Vs Union of India and others

Supreme Court Of India · AIR 1996 SC 484 : (1995) 8 JT 65 : (1996) LabIC 462 : (1996) 1 LLJ 1231 : (1995) 6 SCALE 188 : (1995) 6 SCC 749 : (1995) 4 SCR 644 Supp : (1996) 1 UJ 80 : (1996) 1 UPLBEC 680

Constitution of India, 1950 — Article 137, 14, 142, 21, 266Industrial Disputes Act, 1947 — Section 11APEC Employees (Conduct, Descipline and Appeal) Rules, 1975 — Rule 5
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Supreme Court01 Nov 1995Dismissed

Vijay Traders Vs Bajaj Auto Ltd.

Supreme Court Of India · (1996) 1 CALLT 46 : (1995) 7 JT 608 : (1996) 1 LW 298 : (1995) 6 SCALE 150 : (1995) 6 SCC 566 : (1995) 4 SCR 625 Supp

Contract Act, 1872 — Section 162, 206
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Supreme Court01 Nov 1995Dismissed

State of Tamil Nadu and others etc. Vs L. Krishnan and others etc.

Supreme Court Of India · AIR 1996 SC 497 : AIR 1995 SC 497 : (1996) 4 KarLJ 331 : (1996) 1 SCALE 621 : (1995) 6 SCALE 231 : (1996) 1 SCC 250 : (1995) 4 SCR 663 Supp

Land Acquisition Act, 1894 — Section 4, 48A, 55, 5A, 6Tamil Nadu Land Acquisition Rules — Rule 3Tamil Nadu State Housing Board Act, 1961 — Section 12, 13, 14, 15, 16
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Supreme Court31 Oct 1995Allowed

Govt. of T.N. and Others Vs S. Balasubramanian and Others

Supreme Court Of India · (1995) 8 JT 110 : (1996) LabIC 458 : (1995) 6 SCALE 170 : (1995) 6 SCC 642 : (1995) 4 SCR 567 Supp

Administrative Tribunals Act, 1985 — Section 5(6)Constitution of India, 1950 — Article 309Tamil Nadu Revenue Subordinate Service Special Rules — Rule 6
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Supreme Court30 Oct 1995Disposed Of

Deokinandan and Others Vs Surajpal and Others

Supreme Court Of India · (1995) 8 JT 150 : (1996) RD 70 : (1995) 6 SCALE 213 : (1995) 4 SCC 671 Supp : (1995) 4 SCC 671 : (1995) 4 SCR 558 Supp

Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 331
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