Supreme Court25 Sept 1995
State of U.P. Vs Budh Singh and Others
Supreme Court Of India · (1995) 7 JT 372 : (1995) 5 SCALE 540 : (1995) 6 SCC 146
Uttar Pradesh Imposition of Ceiling on Land Holdings Act, 1960 — Section 38B
COURT ARCHIVE
Supreme Court Of India judgments
59,837 judgments · page 2,005 of 2,992
Supreme Court22 Sept 1995Dismissed
A. T. S. Chinnaswami Chettiar etc. Vs Shri Kari Varadaraja Perumal Temple and another
Supreme Court Of India · AIR 1996 SC 234 : AIR 1995 SC 234 : (1995) 7 JT 538 : (1996) 1 LW 63 : (1996) 1 MLJ 61 : (1995) 5 SCALE 484 : (1995) 3 SCC 724 Supp : (1995) 4 SCR 30 Supp
Civil Procedure Code, 1908 (CPC) — Section 30(3), 47ATamil Nadu Minor Inams (Abolition and Conversion into Ryotwari) Act, 1963 — Section 3(a), 44, 8
Supreme Court22 Sept 1995Dismissed
Andhra Bank Ltd., Hyderabad Vs Commissioner of Income Tax, A.P. III, Hyderabad
Supreme Court Of India · (1995) 128 CTR 351 : (1995) 216 ITR 668 : (1995) 7 JT 373 : (1995) 5 SCALE 477 : (1995) 4 SCC 133 Supp : (1995) 4 SCR 41 Supp : (1995) 83 TAXMAN 149
Banking Regulation Act, 1949 — Section 17, 17(1), 18, 35ACompanies (Profits) Surtax Act, 1964 — Rule 1, 2(5)
Supreme Court22 Sept 1995Dismissed
State of Andhra Pradesh Vs Bodem Sundra Rao
Supreme Court Of India · AIR 1996 SC 530 : AIR 1995 SC 530 : (1996) 1 BLJR 245 : (1995) 4 Crimes 153 : (1995) 7 JT 90 : (1995) 5 SCALE 554 : (1995) 6 SCC 230 : (1995) 4 SCR 48 Supp
Penal Code, 1860 (IPC) — Section 376(1)
Supreme Court21 Sept 1995allowed
Nand Kishore Vs State of Punjab
Supreme Court Of India · (1995) 71 FLR 938 : (1995) 7 JT 69 : (1996) 1 MLJ 48 : (1995) 5 SCALE 582 : (1995) 6 SCC 614 : (1995) 4 SCR 16 Supp : (1996) 1 UPLBEC 259
Civil Procedure Code, 1908 (CPC) — Section 11Constitution of India, 1950 — Article 136, 141, 226, 311(2), 32Punjab Civil Services Rules — Rule 5.32
Supreme Court21 Sept 1995allowed
Dr. Ranbir Singh Vs Asharfi Lal
Supreme Court Of India · (1995) 6 JT 668 : (1995) 5 SCALE 470 : (1995) 6 SCC 580 : (1995) 3 SCR 847 Supp
Civil Procedure Code, 1908 (CPC) — Section 100, 100(4)Rajasthan Premises (Control of Rent and Eviction) Act, 1950 — Section 3
Supreme Court21 Sept 1995dismissed
Dr. J.N. Banavalikar Vs Municipal Corporation of Delhi and another
Supreme Court Of India · AIR 1996 SC 326 : (1995) 71 FLR 918 : (1995) 7 JT 105 : (1995) 5 SCALE 509 : (1995) 4 SCC 89 Supp : (1995) 4 SCR 1 Supp : (1996) 1 SLJ 128 : (1995) 3 UPLBEC 1955
Constitution of India, 1950 — Article 14, 226
Supreme Court20 Sept 1995Dismissed
Commissioner of Income Tax Vs A.R. Adaikappa Chettiar and Others
Supreme Court Of India · (2001) 169 CTR 5 : (2001) 249 ITR 800 : (2001) 10 SCC 500
Income Tax Act, 1922 — Section 2(6C), 66(1)Income Tax Act, 1961 — Section 40
Supreme Court20 Sept 1995Dismissed
Collector of Customs Vs State Trading Corporation of India
Supreme Court Of India · (1998) 100 ELT 11 : (2000) 10 SCC 476
Customs Act, 1962 — Section 14
Supreme Court20 Sept 1995Disposed Off
Narendera Kumar Agrawal Vs Saroj Maloo (Smt) and Others
Supreme Court Of India · (1995) 2 BC 523 : (1996) 85 CompCas 172 : (1995) 7 JT 369 : (1995) 5 SCALE 519 : (1995) 6 SCC 114
Companies Act, 1956 — Section 111, 28, 29
Supreme Court20 Sept 1995Allowed
State of Orissa and others Vs Kalicharan Mohapatra and another
Supreme Court Of India · AIR 1996 SC 684 : AIR 1995 SC 684 : (1996) 81 CLT 64 : (1995) 71 FLR 1000 : (1995) 7 JT 167 : (1996) LabIC 579 : (1996) 1 LLJ 945 : (1995) 5 SCALE 506 : (1995) 6 SCC 105 : (1995) 3 SCR 836 Supp : (1996) 1 SLJ 142 : (1996) 1 UJ 93 : (1996) 1 UPLBEC 407
All India Services (Death-Cum-Retirement Benefits) Rules, 1958 — Rule 6All India Services (Discipline and Appeal) Rules, 1969 — Rule 10
Supreme Court20 Sept 1995Dismissed
Collector of Customs, Bombay Vs Bina Corporation Ltd. Collector of Central Excise, Bombay Vs Precious Enterprises
Supreme Court Of India · (1998) 97 ELT 209 : (1997) 93 ELT 5 : (1998) 8 JT 438 : (1998) 9 SCC 313
Supreme Court20 Sept 1995allowed
State of Madhya Pradesh Vs Mohan Singh
Supreme Court Of India · AIR 1996 SC 2106 : (1996) 1 ALD(Cri) 941 : (1996) 1 BLJR 263 : (1996) CriLJ 2878 : (1995) 4 Crimes 167 : (1995) JLJ 767 : (1995) 7 JT 87 : (1996) 1 MLJ 95 : (1995) 5 SCALE 590 : (1995) 6 SCC 321 : (1995) 3 SCR 842 Supp : (1996) 1 UJ 99
Constitution of India, 1950 — Article 15(4), 341, 342Criminal Procedure Code, 1973 (CrPC) — Section 432(2)
Supreme Court20 Sept 1995Dismissed
Kalyan Singh Vs Ramswaroop and Another
Supreme Court Of India · (1995) 09 SC CK 0088
Constitution of India, 1950 — Article 136
Supreme Court20 Sept 1995allowed
Commissioner of Income Tax Vs United Trading and Construction Co.
Supreme Court Of India · (2001) 247 ITR 819
Finance Act, 1965 — Section 24Income Tax Act, 1961 — Section 256(2), 68
Supreme Court20 Sept 1995Partly Allowed
Union of India and others Vs Ajaib Singh and others
Supreme Court Of India · AIR 1996 SC 270 : (1995) 6 SCC 323 : (1995) 3 SCR 831 Supp
Requisitioning and Acquisition of Immovable Property Act, 1952 — Section 8(1), 9Requisitioning and Acquisition of Immovable Property Rules, 1953 — Rule 9
Supreme Court20 Sept 1995Dismissed
Commissioner of Income Tax Vs Subhulaxmi Mills Ltd.
Supreme Court Of India · (2001) 249 ITR 795
Income Tax Act, 1961 — Section 261, 32, 33, 79
Supreme Court20 Sept 1995allowed
A.P. Srivastava (Dead by Lrs.) Vs Union of India (UOI) and Others
Supreme Court Of India · (1995) 71 FLR 900 : (1995) 6 JT 665 : (1996) 1 LLJ 241 : (1995) 5 SCALE 450 : (1995) 6 SCC 227 : (1995) 3 SCR 826 Supp : (1996) 1 SLJ 168 : (1996) 1 UJ 103 : (1995) 3 UPLBEC 1842
Administrative Tribunals Act, 1985 — Section 26
Supreme Court20 Sept 1995Allowed
State of Orissa and another Vs Gopal Chandra Rath and others
Supreme Court Of India · AIR 1996 SC 3063 : (1995) 7 JT 130 : (1995) 5 SCALE 424 : (1995) 6 SCC 242 : (1995) 3 SCR 816 Supp : (1996) 1 SLJ 180
Constitution of India, 1950 — Article 309Medical Education Service (Recruitment) Rules, 1979 — Rule 4, 8(2)Orissa Medical Education Services (Validation of Gradation List of Jaipur Teachers) Act, 1988 — Section 1, 3
Supreme Court19 Sept 1995Disposed Of
Controller of Examinations, Utkal University Vs Paurnamasi Das (Ms) Utkal University and Another Vs Nihar Ranjan Nayak
Supreme Court Of India · (1996) 81 CLT 18 : (1995) 5 SCALE 497 : (1995) 6 SCC 81 : (1995) 3 SCR 771 Supp