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Supreme Court Of India judgments

59,837 judgments · page 2,006 of 2,992

Supreme Court19 Sept 1995Dismissed

Wariyam Singh and others Vs State of U.P.

Supreme Court Of India · AIR 1996 SC 305 : AIR 1995 SC 305 : (1995) 4 Crimes 200 : (1995) 7 JT 117 : (1995) 5 SCALE 604 : (1995) 6 SCC 458 : (1995) 3 SCR 807 Supp

Criminal Procedure Code, 1973 (CrPC) — Section 213, 313Penal Code, 1860 (IPC) — Section 120BTerrorist and Disruptive Activities (Prevention) Act, 1987 — Section 15, 19, 28, 3, 4
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Supreme Court19 Sept 1995dismissed

Gangeshwar Limited Vs State of U.P. and Others

Supreme Court Of India · (1996) 1 AWC 7 Supp : (1995) 7 JT 584 : (1996) RD 5 : (1995) 5 SCALE 448 : (1995) 6 SCC 84 : (1995) 3 SCR 799 Supp

Uttar Pradesh Imposition of Ceiling on Land Holdings Act, 1960 — Section 6(1)Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 143
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Supreme Court18 Sept 1995Allowed

Dy. Collector and Another Vs S. Venkata Ramanaiah and Another

Supreme Court Of India · AIR 1996 SC 224 : (1995) 7 JT 1 : (1995) 5 SCALE 521 : (1995) 6 SCC 545 : (1995) 3 SCR 748 Supp

Andhra Pradesh Scheduled Areas Land Transfer Regulation,1959 — Section 2(a), 3A, 3P, 3(1), 3(1)(a), 3(1)(b), 3(2)(a), 6A, 9, 10, 10(1)Andhra Pradesh Ceiling On Agricultural Holdings Act, 1961 — Section 3(4), 10Constitution Of India, 1950 — Article 20, 226, 244, 309
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Supreme Court18 Sept 1995Allowed

V. Krishna Mudaliar Vs Lakshmi Ammal

Supreme Court Of India · AIR 1996 SC 129 : AIR 1995 SC 129 : (1995) 2 CTC 540 : (1996) 2 LW 467 : (1995) 5 SCALE 398 : (1995) 5 SCC 689 : (1996) 1 UJ 14

Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(2), 14, 15, 16
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Supreme Court15 Sept 1995Dismissed

Hindustan Lever Ltd. Vs Ashok Vishnu Kate and others

Supreme Court Of India · AIR 1996 SC 285 : (1995) 71 FLR 1040 : (1995) 6 JT 625 : (1995) LabIC 2714 : (1996) 1 LLJ 899 : (1995) 5 SCALE 400 : (1995) 6 SCC 326 : (1995) 3 SCR 702 Supp

Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 10, 2, 25, 5Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 20, 23, 27, 28,
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Supreme Court13 Sept 1995Disposed Of

Pleasant Stay Hotel and Another Vs Palani Hills Conservation Council and Others State of T.N. and Another Vs Palani Hills Conservation Council and Others

Supreme Court Of India · (1995) 6 JT 600 : (1996) 1 PLJR 24 : (1995) 5 SCALE 251 : (1995) 6 SCC 127 : (1995) 3 SCR 588 Supp : (1995) WritLR 769

Constitution of India, 1950 — Article 136Tamil Nadu District Municipalities (Hill Stations) Buildings Rules, 1993 — Rule 26Tamil Nadu District Municipalities Act, 1920 — Section 217B, 217C, 217D, 217Q
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