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Supreme Court Of India judgments

59,837 judgments · page 2,007 of 2,992

Supreme Court13 Sept 1995Disposed Of

Sawan Ram Malra Vs Union of India and others

Supreme Court Of India · AIR 1996 SC 3348 : (1995) 7 JT 334 : (1995) 5 SCALE 348 : (1995) 3 SCC 620 Supp : (1995) 3 SCR 608 Supp : (1995) 3 UPLBEC 1832

Department of Posts, Postal Superintendent, Postmasters Group B Recruitment Rules, 1987 — Rule 1
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Supreme Court12 Sept 1995Dismissed

Dhayanand, Mubarak Masih, B.P. Singhand others and U.T. Chandigarh Vs Union of India and others, Finance Secretary, Union Territory of Chandigarh and others and Natha Singh and others

Supreme Court Of India · AIR 1996 SC 2877 : (1995) 6 JT 599 : (1995) 6 JT 594 : (1996) 112 PLR 85 : (1995) 5 SCALE 286 : (1996) 7 SCC 47 : (1995) 3 SCR 533 Supp : (1996) 1 SLJ 136

Constitution of India, 1950 — Article 309Punjab Reorganisation Act, 1966 — Section 2, 88
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Supreme Court12 Sept 1995Dismissed

Delhi Cloth and General Mills Co. Ltd. Vs State of M.P. and others

Supreme Court Of India · AIR 1996 SC 283 : AIR 1995 SC 283 : (1996) 1 ALD(Cri) 724 : (1995) 43 BLJR 1437 : (1996) CriLJ 424 : (1995) 4 Crimes 46 : (1995) 7 JT 154 : (1995) 5 SCALE 435 : (1995) 6 SCC 62 : (1995) 3 SCR 566 Supp

Criminal Procedure Code, 1973 (CrPC) — Section 319(1)Prevention of Food Adulteration Act, 1954 — Section 16, 16(1)
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Supreme Court12 Sept 1995Allowed

State of U.P. Vs Roop Singh and others,

Supreme Court Of India · (1995) 19 ACR 851 : AIR 1996 SC 215 : AIR 1995 SC 215 : (1996) 1 ALD(Cri) 737 : (1996) CriLJ 410 : (1995) 3 Crimes 743 : (1995) 6 JT 479 : (1995) 5 SCALE 264

Penal Code, 1860 (IPC) — Section 100, 147, 149, 300, 302
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Supreme Court12 Sept 1995Allowed

S.R. Bhagwat and others, Vs State of Mysore

Supreme Court Of India · AIR 1996 SC 188 : AIR 1995 SC 188 : (1995) 71 FLR 753 : (1995) 6 JT 444 : (1996) 6 KarLJ 56 : (1995) LabIC 2809 : (1995) 5 SCALE 270 : (1995) 6 SCC 16 : (1995) 3 SCR 545 Supp

Constitution of India, 1950 — Article 309, 32Karnataka State Civil Services (Regulation of Promotion, Pay and Pension) Act, 1973 — Section 11(2), 3, 4(2), 8States Reorganisation Act, 1956 — Section 1, 10, 11, 115, 1
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Supreme Court11 Sept 1995Disposed Of

Santosh Jayaswal and another Vs State of M.P. and others

Supreme Court Of India · AIR 1996 SC 207 : AIR 1995 SC 207 : (1996) 1 ALT 26 : (1995) 2 CTC 570 : (1996) JLJ 152 : (1996) 1 LW 321 : (1995) 5 SCALE 535 : (1995) 6 SCC 520 : (1995) 3 SCR 527 Supp

General Clauses Act, 1897 — Section 3Registration Act, 1908 — Section 17(1)Transfer of Property Act, 1882 — Section 3, 54
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Supreme Court11 Sept 1995Dismissed

Bhoop Singh Vs Ram Singh Major and others

Supreme Court Of India · AIR 1996 SC 196 : AIR 1995 SC 196 : (1996) 2 BC 365 : (1995) 6 JT 534 : (1996) 1 LW 323 : (1996) 1 MLJ 38 : (1996) 112 PLR 559 : (1995) 5 SCALE 228 : (1995) 5 SCC 709 : (1995) 3 SCR 466 Supp

Civil Procedure Code, 1908 (CPC) — Order 12 Rule 6Registration Act, 1908 — Section 17(2)Stamp Act, 1899 — Section 2(14)
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