Supreme Court30 Oct 1995dismissed
Bhattad Leasing and Finance Co. Ltd. Vs Nusli Neville Wadia and Others
Supreme Court Of India · (1995) 8 JT 192 : (1995) 6 SCALE 383 : (1995) 6 SCALE 381 : (1995) 4 SCC 210 Supp : (1995) 4 SCR 524 Supp
COURT ARCHIVE
Supreme Court Of India judgments
59,837 judgments · page 2,002 of 2,992
Supreme Court30 Oct 1995Allowed
State of Karnataka Vs Mallinath and Others
Supreme Court Of India · (1995) 8 JT 154 : (1995) 6 SCALE 257(1) : (1995) 4 SCC 670 Supp : (1995) 4 SCR 556 Supp
Land Acquisition Act, 1894 — Section 23(1A)
Supreme Court30 Oct 1995Disposed Of
Commissioner/Secretary to Government Health and Medical Edu. Deptt. Civil Sectt., Jammu Vs Dr. Ashok Kumar Kohli
Supreme Court Of India · (1995) 10 SC CK 0046
Supreme Court30 Oct 1995allowed
Nandkumar Narayanrao Ghodmare Vs State of Maharashtra and Others
Supreme Court Of India · (1995) 8 JT 156 : (1995) 6 SCALE 198 : (1995) 6 SCC 720 : (1995) 4 SCR 565 Supp
Supreme Court28 Oct 1995Dismissed
Smt. Juthika Muliek and another Vs Dr. Mahendra Yashwant Bal and others
Supreme Court Of India · AIR 1995 SC 1142 : (1994) 4 SCALE 792 : (1995) 1 SCC 560 : (1994) 5 SCR 249 Supp
Constitution of India, 1950 — Article 133Registration Act, 1908 — Section 31, 36
Supreme Court20 Oct 1995dismissed
Lilawati H. Hiranandani Vs Usha Tandon
Supreme Court Of India · AIR 1996 SC 441 : AIR 1995 SC 441 : (1995) 7 JT 386 : (1996) 1 LW 463 : (1995) 6 SCALE 115 : (1995) 4 SCC 158 Supp : (1995) 4 SCR 505 Supp
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13
Supreme Court20 Oct 1995Disposed Of
State of Assam Vs P.C. Mishra
Supreme Court Of India · AIR 1996 SC 430 : (1995) 8 JT 23 : (1995) 6 SCALE 126 : (1995) 4 SCC 139 Supp : (1995) 4 SCR 515 Supp
Supreme Court20 Oct 1995dismissed
Sat Pal and Others Vs State of Punjab
Supreme Court Of India · AIR 1996 SC 201 : (1995) 4 Crimes 301 : (1995) 6 SCALE 86 : (1995) 4 SCC 1 Supp : (1995) 4 SCC 1
Criminal Procedure Code, 1973 (CrPC) — Section 154, 161
Supreme Court19 Oct 1995Allowed
Allahabad Bank Vs Prem Narain Pande and Others
Supreme Court Of India · AIR 1996 SC 492 : AIR 1995 SC 492 : (1995) 2 BC 607 : (1995) 71 FLR 1143 : (1995) 7 JT 419 : (1996) 1 LLJ 271 : (1995) 6 SCALE 76 : (1995) 6 SCC 634 : (1995) 4 SCR 481 Supp : (1996) 1 UJ 58 : (1995) 3 UPLBEC 1912
Allahabad Bank (Discipline and Appeal) Regulations, 1976 — Regulation 21, 3, 4, 5(1), 5(2)Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970 — Section 19
Supreme Court19 Oct 1995Allowed
W.B. State Cooperative Bank Ltd. and Others Vs Paritosh Bagchi and Others
Supreme Court Of India · (1996) 1 CALLT 52 : (1997) 10 JT 435 : (1996) 1 LLJ 723 : (1995) 6 SCALE 83 : (1995) 6 SCC 562 : (1995) 4 SCR 499 Supp
Constitution of India, 1950 — Article 226
Supreme Court19 Oct 1995Allowed
Union of India and others Vs Tara Chand Sharma and others
Supreme Court Of India · AIR 1996 SC 428 : AIR 1995 SC 428 : (1995) 6 SCALE 134 : (1995) 6 SCC 589 : (1995) 4 SCR 493 Supp
Supreme Court19 Oct 1995Disposed Of
Gurnam Singh and Another Vs State of Punjab
Supreme Court Of India · (1995) 4 Crimes 260 : (1995) 8 JT 235 : (1995) 6 SCALE 70 : (1995) 3 SCC 743 Supp
Penal Code, 1860 (IPC) — Section 302, 304
Supreme Court19 Oct 1995Disposed Of
State of M.P. and Another Vs Chintamani Agarwal (Smt.) and Others
Supreme Court Of India · (1999) 2 JLJ 379 : (1999) 6 SCC 371
Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 3(2)
Supreme Court18 Oct 1995Disposed Of
Workmen of M/s. Rohtas Industries Vs Rohtas Industries and others Workers of Dehri-Rohtas Light Rly. Co. Vs Secretary of the Govt. of India and others
Supreme Court Of India · AIR 1996 SC 467 : (1996) 86 CompCas 1 : (1995) 7 JT 629(1) : (1995) 6 SCALE 58 : (1995) 4 SCC 5 Supp : (1995) 4 SCR 459 Supp
Supreme Court18 Oct 1995Allowed
Krishan Prasad Gupta Vs Controller, Printing and Stationery
Supreme Court Of India · AIR 1996 SC 408 : AIR 1995 SC 408 : (1995) 7 JT 522 : (1996) LabIC 90 : (1996) 1 LLJ 296 : (1995) 6 SCALE 89 : (1996) 1 SCC 69 : (1995) 4 SCR 436 Supp : (1996) 1 UJ 43 : (1996) 1 UPLBEC 174
Constitution Of India, 1950 — Article 226, 323AAdministrative Tribunals Act, 1985 — Section 3(q), 14, 14(1), 14(3), 19, 20, 20A, 21, 28, 29, 29A, 33Payment Of Wages Act, 1936 — Section 2, 2(iv), 2(vi), 15, 15(1), 15(3), 15(5), 17, 17(1)
Supreme Court17 Oct 1995Disposed Of
New Delhi Municipal Committee Vs Allied Motors Pvt. Ltd. and others
Supreme Court Of India · AIR 1996 SC 388 : AIR 1995 SC 388 : (1995) 7 JT 460 : (1995) 6 SCALE 37 : (1995) 4 SCC 150 Supp : (1995) 4 SCR 427 Supp : (1996) 1 UJ 447
Punjab Municipal Act, 1911 — Section 188(v), 199
Supreme Court17 Oct 1995Allowed
Mohan Lal Vs Kartar Singh and Others
Supreme Court Of India · (1995) 7 JT 573 : (1995) 6 SCALE 27 : (1995) 4 SCC 684 Supp : (1995) 4 SCC 684 : (1995) 4 SCR 410 Supp
Pepsu Tenancy and Agricultural Lands Act, 1955 — Section 43, 47, 47(1), 47(2)
Supreme Court16 Oct 1995Partly Allowed
State of U.P. Vs Ramesh Chandra Sharma and others
Supreme Court Of India · AIR 1996 SC 865 : AIR 1996 SC 864 : AIR 1995 SC 864 : (1995) 6 SCALE 1 : (1995) 6 SCC 527 : (1995) 4 SCR 383 Supp : (1996) 1 UJ 40
Constitution of India, 1950 — Article 14Criminal Procedure Code, 1973 (CrPC) — Section 24(3)
Supreme Court16 Oct 1995Disposed Of
Union of India (UOI) and Others Vs Iqbal Singh Cheema I.S. Cheema Vs Union of India (UOI) and Another
Supreme Court Of India · AIR 1996 SC 426 : (1995) 6 SCALE 137 : (1995) 4 SCC 84 Supp : (1995) 4 SCR 406 Supp : (1996) 1 UJ 555
Supreme Court16 Oct 1995Partly Allowed
Deva Ram and Another Vs Ishwar Chand and Another
Supreme Court Of India · AIR 1996 SC 378 : AIR 1995 SC 378 : (1996) 1 AWC 403 Supp : (1995) 7 JT 641 : (1996) 1 MLJ 88 : (1996) RD 73 : (1995) 6 SCALE 18 : (1995) 6 SCC 733 : (1995) 4 SCR 369 Supp
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, 100, 104, 11, 96Himachal Pradesh Tenancy and Land Reforms Act, 1972 — Section 91