Supreme Court16 Oct 1995dismissed
Sher Singh and Others Vs Union of India (UOI) and Others
Supreme Court Of India · (1995) 8 JT 323 : (1996) 3 LLJ 365 : (1995) 6 SCALE 4 : (1995) 6 SCC 515 : (1995) 4 SCR 398 Supp : (1996) 1 UJ 105
COURT ARCHIVE
Supreme Court Of India judgments
59,837 judgments · page 2,003 of 2,992
Supreme Court16 Oct 1995Allowed
Sanjay Dutt Vs State of Maharashtra
Supreme Court Of India · (1996) 1 ALD(Cri) 710 : (1995) 2 ALT(Cri) 686 : (1996) CriLJ 378 : (1995) 4 Crimes 197 : (1995) 7 JT 378 : (1996) 1 PLJR 8 : (1995) 5 SCALE 640 : (1995) 6 SCC 189 : (1995) 4 SCR 362 Supp
Terrorist and Disruptive Activities (Prevention) Act, 1987 — Section 20(8)
Supreme Court16 Oct 1995dismissed
B.N. Agarwalla Vs State of Orissa
Supreme Court Of India · AIR 1996 SC 385 : AIR 1995 SC 385 : (1996) 1 ARBLR 1 : (1995) 2 BC 614 : (1995) 7 JT 454 : (1995) 6 SCALE 54 : (1995) 6 SCC 509 : (1995) 4 SCR 390 Supp
Arbitration Act, 1940 — Section 41
Supreme Court13 Oct 1995Allowed
Chinnamma Vs Gopalan and others
Supreme Court Of India · AIR 1996 SC 363 : AIR 1995 SC 363 : (1995) 7 JT 276 : (1996) 1 KLJ 1 : (1995) 5 SCALE 727 : (1995) 6 SCC 491 : (1995) 4 SCR 319 Supp
Delhi Rent Control Act, 1958 — Section 14(1)Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(2), 12Transfer of Property Act, 1882 — Section 106
Supreme Court13 Oct 1995Disposed Of
Baldev Singh and another Vs State of Punjab
Supreme Court Of India · (1996) 20 ACR 61 : AIR 1996 SC 372 : AIR 1995 SC 372 : (1996) 2 ALD(Cri) 559 : (1996) 1 AWC 341 Supp : (1995) 4 Crimes 244 : (1995) 7 JT 286 : (1996) 1 PLJR 35 : (1995) 5 SCALE 703 : (1995) 6 SCC 593 : (1995) 4 SCR 301 Supp
Arms Act, 1959 — Section 25Punjab Land Revenue Act, 1887 — Section 44Terrorist Affected Areas (Special Courts) Act, 1984 — Section 14
Supreme Court13 Oct 1995Allowed
Abani Kanta Ray Vs State of Orissa and Others
Supreme Court Of India · (1995) 71 FLR 1134 : (1995) 7 JT 467 : (1995) 6 SCALE 41 : (1995) 4 SCC 169 Supp : (1995) 4 SCC 169 : (1995) 4 SCR 333 Supp : (1996) 1 UPLBEC 319
Constitution of India, 1950 — Article 146, 229
Supreme Court13 Oct 1995Dismissed
Tej Parkash Vs State of Haryana
Supreme Court Of India · (1996) CriLJ 394 : (1995) 7 JT 561 : (1995) 5 SCALE 734 : (1996) 7 SCC 322
Evidence Act, 1872 — Section 114Penal Code, 1860 (IPC) — Section 302
Supreme Court13 Oct 1995dismissed
A. Wati AO Vs State of Manipur
Supreme Court Of India · AIR 1996 SC 361 : AIR 1995 SC 361 : (1996) 1 ALD(Cri) 743 : (1996) CriLJ 403 : (1995) 7 JT 587 : (1995) 2 OLR 532 : (1995) 5 SCALE 700 : (1995) 6 SCC 488 : (1995) 4 SCR 296 Supp
Constitution of India, 1950 — Article 134Prevention of Corruption Act, 1947 — Section 5(1)
Supreme Court13 Oct 1995Allowed
Narayan Vishnu Hendre and others Vs Baburao Savalaram Kothawale since deceased by his heir Anant Baburao Kothawale
Supreme Court Of India · AIR 1996 SC 368 : AIR 1995 SC 368 : (1995) 2 BC 597 : (1995) 7 JT 393 : (1996) 1 MLJ 55 : (1995) 5 SCALE 763 : (1995) 6 SCC 608
Transfer of Property Act, 1882 — Section 111
Supreme Court13 Oct 1995dismissed
Addl. Commissioner of Income Tax and Another Vs A.L.N. Rao Charitable Trust
Supreme Court Of India · AIR 1996 SC 344 : (1995) 129 CTR 205 : (1995) 216 ITR 697 : (1995) 7 JT 339 : (1995) 5 SCALE 742 : (1995) 6 SCC 625 : (1995) 4 SCR 348 Supp
Income Tax Act, 1961 — Section 11(1), 11(2)
Supreme Court12 Oct 1995Disposed Of
Mrs. Rupan Deol Bajaj and another Vs Kanwar Pal Singh Gill and another B. R. Bajaj Vs State of Punjab and others
Supreme Court Of India · (1996) 20 ACR 123 : AIR 1996 SC 309 : (1996) 1 ALD(Cri) 1 : (1995) 2 ALT(Cri) 720 : (1996) 1 AWC 208 Supp : (1996) 1 BLJR 99 : (1996) CriLJ 381 : (1995) 4 Crimes 171 : (1995) 7 JT 299 : (1996) 6 KarLJ 205 : (1995) 2 OLR 597 : (1995) 5 SCALE 670 : (1995) 6
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 155(2), 156(1), 157, 173, 190Penal Code, 1860 (IPC) — Section 307, 324, 341, 342, 352
Supreme Court12 Oct 1995allowed
Commissioner of Income Tax, Meerut and Others Vs Virmani Industries Pvt. Ltd. and Others
Supreme Court Of India · (1995) 216 ITR 607 : (1995) 7 JT 322 : (1995) 5 SCALE 718 : (1995) 6 SCC 466 : (1995) 6 SCC 465 : (1995) 4 SCR 275 Supp
Income Tax Act, 1961 — Section 14, 28, 32(1), 32(2), 72
Supreme Court12 Oct 1995Allowed
Krishna Mohan Shukla Vs Union of India and Others
Supreme Court Of India · (1997) 2 SCALE 3 : (1996) 4 SCALE 52 : (1995) 6 SCALE 410 : (2000) 10 SCC 507
Supreme Court12 Oct 1995Allowed
Dakaya alias Dakaiah Vs Anjani
Supreme Court Of India · AIR 1996 SC 383 : AIR 1995 SC 383 : (1996) 1 ALT 1 : (1996) 1 LW 25 : (1995) 6 SCALE 73 : (1995) 6 SCC 500 : (1995) 4 SCR 291 Supp
Constitution of India, 1950 — Article 136Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10
Supreme Court12 Oct 1995Allowed
O.S. Singh and Another Vs Union of India (UOI) and Another
Supreme Court Of India · (1995) 7 JT 664 : (1995) 6 SCALE 8 : (1996) 7 SCC 37 : (1995) 4 SCR 261 Supp : (1996) 1 UPLBEC 193
Police Service (Appointment by Promotion) Regulations, 1955 — Regulation 5(2), 7(3), 9Police Service (Recruitment) Rules, 1954 — Rule 4(1), 6(2), 6(3), 9Police Service (Regulation of Seniority) Rules, 1954 — Rule 3(
Supreme Court11 Oct 1995Dismissed
P. Periasami (Dead) by Lrs. Vs P. Periathambi and Others P.A. Periasami Muthiriar and Others Vs P. Periasami Muthiriar and Others
Supreme Court Of India · (1996) 1 CTC 513 : (1996) 1 LW 21 : (1996) 1 PLJR 67 : (1995) 6 SCALE 50 : (1995) 6 SCC 523 : (1995) 4 SCR 230 Supp
Hindu Succession Act, 1956 — Section 19Limitation Act, 1963 — Article 65
Supreme Court11 Oct 1995Allowed
Commissioner of Income Tax Vs Smt. Pelleti Srideramma
Supreme Court Of India · AIR 1996 SC 463 : AIR 1995 SC 463 : (1995) 2 BC 592 : (1995) 129 CTR 184 : (1995) 216 ITR 826 : (1995) 7 JT 225 : (1995) 5 SCALE 690 : (1995) 6 SCC 315 : (1995) 4 SCR 206 Supp
Income Tax Act, 1922 — Section 12Income Tax Act, 1961 — Section 2(24), 256, 27, 64(1)
Supreme Court11 Oct 1995allowed
Sri Varadaraja Perumal Temple Vs K. Ramachandra (Dead) by Lrs. and Others
Supreme Court Of India · (1996) 1 LW 69 : (1995) 6 SCALE 25 : (1995) 4 SCC 87 Supp : (1995) 4 SCR 226 Supp
Limitation Act, 1963 — Section 10, 29, 5Tamil Nadu Minor Inams (Abolition and Conversion into Ryotwari) Act, 1963 — Section 30(1)
Supreme Court11 Oct 1995Allowed
Darshana Devi Vs State of Punjab
Supreme Court Of India · (1995) 4 Crimes 225 : (1995) 7 JT 269 : (1995) 5 SCALE 695 : (1995) 4 SCC 126 Supp : (1995) 4 SCC 126
Penal Code, 1860 (IPC) — Section 302
Supreme Court11 Oct 1995allowed
Principal Appraiser (Exports), Collectorate of Customs and Central Excise and Others Vs Esajee Tayabally Kapasi, Calicut
Supreme Court Of India · (1995) 80 ELT 3 : (1995) 7 JT 260 : (1995) 5 SCALE 683 : (1995) 6 SCC 536 : (1995) 4 SCR 214 Supp
Customs Act, 1962 — Section 16(1), 39, 50, 51