Supreme Court08 Sept 1995Disposed Of
Raimati Sahuani Vs Pankaja Sahu (Dead) by Lrs. and Others
Supreme Court Of India · (1996) 81 CLT 236 : (1995) 9 JT 591 : (1995) 5 SCALE 447 : (1995) 3 SCC 625 Supp : (1995) 3 SCR 446 Supp
COURT ARCHIVE
Supreme Court Of India judgments
59,837 judgments · page 2,008 of 2,992
Supreme Court08 Sept 1995Dismissed
Shri. Sat Pal Vs State of Punjab
Supreme Court Of India · (1995) 19 ACR 790 : AIR 1996 SC 201 : AIR 1995 SC 201 : (1996) CriLJ 406 : (1995) 3 Crimes 735 : (1995) 6 JT 379 : (1995) 5 SCALE 235
Evidence Act, 1872 — Section 114(g)Penal Code, 1860 (IPC) — Section 300, 302
Supreme Court08 Sept 1995Disposed Of
State of Bihar and Others Vs Tata Engineering and Loco. Company Ltd. and Another
Supreme Court Of India · (1995) 9 JT 609
Supreme Court08 Sept 1995Dismissed
J. Vasudevan Vs T.R. Dhananjaya
Supreme Court Of India · AIR 1996 SC 137 : AIR 1995 SC 137 : (1995) CriLJ 4192 : (1995) 7 JT 484 : (1995) 5 SCALE 245 : (1995) 6 SCC 249 : (1995) 3 SCR 438 Supp : (1996) 1 SLJ 185
Contempt of Courts Act, 1971 — Section 12, 2
Supreme Court08 Sept 1995Disposed Of
Dr. Krushna Chandra Sahu and others Vs State of Orissa and others
Supreme Court Of India · AIR 1996 SC 352 : AIR 1995 SC 352 : (1997) 1 ALD 356 : (1997) 1 ALT 333 : (1997) 2 APLJ 204 : (1996) 82 CLT 141 : (1995) 7 JT 137 : (1996) LabIC 53 : (1996) 1 LLJ 919 : (1995) 5 SCALE 329 : (1995) 6 SCC 1 : (1995) 3 SCR 419 Supp : (1996) 1 SLJ 117
Constitution of India, 1950 — Article 162, 309, 73
Supreme Court08 Sept 1995Disposed Of
State of M.P. Vs Suresh Gupta and Another
Supreme Court Of India · (1995) 9 JT 590
Supreme Court08 Sept 1995Allowed
Union of India Vs Ajoy Kumar Patnaik
Supreme Court Of India · AIR 1996 SC 280 : AIR 1995 SC 280 : (1995) 7 JT 30 : (1995) LabIC 2712 : (1995) 5 SCALE 490 : (1995) 6 SCC 442 : (1995) 3 SCR 449 Supp : (1996) 1 SLJ 138
Fundamental Rules — Rule 56
Supreme Court08 Sept 1995Dismissed
R. Chandevarappa and Others Vs State of Karnataka and Others
Supreme Court Of India · (1995) 7 JT 93 : (1995) 5 SCALE 620 : (1995) 6 SCC 309 : (1995) 3 SCR 458 Supp
Constitution of India, 1950 — Article 14, 21, 38, 39, 46Contract Act, 1872 — Section 23
Supreme Court07 Sept 1995Allowed
Mangat Mal (Dead) and Another Vs Smt. Punni Devi (Dead) and Others
Supreme Court Of India · AIR 1996 SC 172 : AIR 1995 SC 172 : (1995) 3 ALT 44 : (1996) 1 AWC 373 Supp : (1996) 1 DMC 1 : (1995) 7 JT 506 : (1996) 1 LW 135 : (1996) 1 MLJ 82 : (1995) 5 SCALE 199 : (1995) 6 SCC 88 : (1995) 3 SCR 369 Supp
Hindu Succession Act, 1956 — Section 14(1)
Supreme Court07 Sept 1995Partly Allowed
Hindustan Vegetable Oils Corporation Limited Vs Progressive Industries and Others
Supreme Court Of India · (1995) 6 JT 458 : (1995) 5 SCALE 291 : (1995) 6 SCC 174 : (1995) 3 SCR 386 Supp : (1996) 100 STC 146
Ganesh Flour Mills Company Limited (Acquisition and Transfer of Undertakings) Act, 1984 — Section 22, 22(3), 6Uttar Pradesh Sales Tax Act, 1948 — Section 4(6), 4B(1), 4B(2), 5Uttar Pradesh Sales Tax Rules, 1948 — Ru
Supreme Court07 Sept 1995allowed
Palghat BPL and PSP Thozhilali Union Vs BPL India Ltd. and Another
Supreme Court Of India · (1995) 3 ALT 54 : (1995) 9 JT 587 : (1996) 2 LLJ 335 : (1995) 5 SCALE 452 : (1995) 6 SCC 237 : (1995) 3 SCR 406 Supp
Industrial Disputes Act, 1947 — Section 11A
Supreme Court07 Sept 1995allowed
J.G. Prasada Rao and Others Vs Secretary to Government and Others
Supreme Court Of India · (1995) 71 FLR 946 : (1995) 6 JT 599 : (1995) 7 JT 34 : (1995) 5 SCALE 459 : (1996) 7 SCC 51 : (1995) 3 SCR 411 Supp
Andhra Pradesh Divisional Accountants Officers Service Rules, 1980 — Rule 6
Supreme Court06 Sept 1995Allowed
Hindustan Petroleum Corpn. Ltd. Vs Union of India
Supreme Court Of India · (1999) 112 ELT 8 : (2001) 10 SCC 157
Central Excises and Salt Act, 1944 — Section 35-A
Supreme Court06 Sept 1995Disposed Of
Appellate Collector of Central Excise, Madras Vs Bhandary Metals and Alloys
Supreme Court Of India · (1998) 101 ELT 243 : (2000) 10 SCC 466
Central Excises and Salt Act, 1944 — Schedule68
Supreme Court06 Sept 1995Allowed
Surjit and others Vs Harbans Singh and others etc. etc.
Supreme Court Of India · AIR 1996 SC 135 : AIR 1995 SC 135 : (1995) 43 BLJR 1428 : (1995) 6 JT 415 : (1996) 1 MLJ 33 : (1995) 5 SCALE 212 : (1995) 6 SCC 50 : (1995) 3 SCR 354 Supp
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 10
Supreme Court06 Sept 1995Allowed
Alamelu Ammal and Others Vs K. Gopal and Others
Supreme Court Of India · (1995) 09 SC CK 0008
Madras City Tenants Protection Act, 1922 — Section 3, 9
Supreme Court06 Sept 1995Dismissed
Yarasani Obulesu and Another Vs State of A.P. State of A.P. Vs Madhava Raju Venkataswamy
Supreme Court Of India · (1995) 3 Crimes 823 : (1995) 7 JT 415 : (1995) 5 SCALE 166 : (1995) 3 SCC 582 Supp
Criminal Procedure Code, 1973 (CrPC) — Section 360Penal Code, 1860 (IPC) — Section 148, 149, 302, 304, 324
Supreme Court06 Sept 1995Dismissed
MAJOR. Ashok Kumar Singh Vs Vith Addl. Sessions Judge, Varanasi and others
Supreme Court Of India · AIR 1996 SC 333 : AIR 1995 SC 333 : (1996) 1 ALD(Cri) 713 : (1996) CriLJ 392 : (1995) 2 CTC 457 : (1996) 1 DMC 115 : (1995) 7 JT 151 : (1996) 1 MLJ 59 : (1995) 2 OLR 590 : (1995) 5 SCALE 422 : (1996) 1 SCC 554 : (1995) 3 SCR 364 Supp
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 125
Supreme Court06 Sept 1995Dismissed
S.K. Kamdar and Another Vs State of Maharashtra
Supreme Court Of India · (1996) 85 CompCas 224 : (1996) 53 ECC 72 : (1997) 10 JT 561 : (1995) 5 SCALE 281 : (1995) 3 SCC 586 Supp : (1995) 3 SCR 360 Supp
Foreign Exchange Regulation Act, 1947 — Section 4(1), 4(2), 5(1)Foreign Exchange Regulation Act, 1973 — Section 8(1), 8(2), 9(1)
Supreme Court05 Sept 1995Dismissed
Meenakshisundaram and Others Vs Arulmigu Sri Mariamman and Others
Supreme Court Of India · (1995) 09 SC CK 0035