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Supreme Court Of India judgments

59,837 judgments · page 2,009 of 2,992

Supreme Court05 Sept 1995Disposed Of

C. Ravichandran Iyer Vs Justice A.M. Bhattacharjee and Others

Supreme Court Of India · (1995) 6 JT 339 : (1995) 5 SCALE 142 : (1995) 5 SCC 457 : (1995) 3 SCR 319 Supp : (1995) 3 UPLBEC 1723

Advocates Act, 1961 — Section 35, 36, 36B, 37, 6(1)Constitution of India, 1950 — Article 121, 124, 124(4), 124(5), 19(1)Contempt of Courts Act, 1971 — Section 2
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Supreme Court04 Sept 1995Disposed Of

Giani Pratap Singh Vs State of Rajasthan and another

Supreme Court Of India · AIR 1996 SC 74 : AIR 1995 SC 74 : (1995) CriLJ 4187 : (1997) 10 JT 418 : (1998) 1 RLW 159 : (1995) 5 SCALE 93 : (1995) 5 SCC 591(1) : (1995) 2 UJ 559

Explosives Act, 1884 — Section 9(B)Penal Code, 1860 (IPC) — Section 120B, 286, 34Terrorist and Disruptive Activities (Prevention) Act, 1987 — Section 6
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Supreme Court04 Sept 1995Allowed

P.M. Hari Kumar Vs Union of India and others

Supreme Court Of India · (1995) 19 ACR 717 : AIR 1996 SC 70 : AIR 1996 SC 68 : AIR 1995 SC 70 : (1995) CriLJ 4188 : (1995) 3 Crimes 826 : (1995) 60 ECR 561 : (1995) 6 JT 331 : (1995) 5 SCALE 132 : (1995) 5 SCC 691 : (1995) 3 SCR 301 Supp

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1), 7(1), 9(1)Criminal Procedure Code, 1973 (CrPC) — Section 82(2), 83
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Supreme Court04 Sept 1995Allowed

Ashoka Kumar Thakur Vs State of Bihar and others

Supreme Court Of India · AIR 1996 SC 75 : AIR 1996 SC 73 : AIR 1995 SC 75 : (1995) 6 JT 390 : (1995) LabIC 2475 : (1996) 1 PLJR 55 : (1995) 5 SCALE 115 : (1995) 5 SCC 403 : (1995) 3 SCR 269 Supp : (1996) 1 SLJ 155 : (1995) 2 UJ 727 : (1995) 3 UPLBEC 1563

Bihar Reservation of Vacancies in Posts and Services (for Scheduled Castes, Scheduled Tribes and Other Backward Classes) (Amendment) Oridinance, 1995 — Section 3Constitution of India, 1950 — Article 14, 16(4), 32Uttar Pra
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Supreme Court01 Sept 1995Allowed

Ram Kishan Vs Union of India and others

Supreme Court Of India · AIR 1996 SC 255 : AIR 1995 SC 255 : (1995) 71 FLR 929 : (1995) 7 JT 43 : (1996) 1 LLJ 982 : (1995) 5 SCALE 431 : (1995) 6 SCC 157 : (1995) 3 SCR 251 Supp

Delhi Police (Appointment and Recruitment) Rules, 1980 — Rule 4Delhi Police (Punishment and Appeal) Rules, 1980 — Rule 6Delhi Police Act, 1978 — Section 11
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Supreme Court01 Sept 1995Disposed Of

Housing Board, Haryana Vs Housing Board Colony Welfare Association and others

Supreme Court Of India · AIR 1996 SC 92 : AIR 1995 SC 92 : (1996) 87 CompCas 898 : (1995) 6 JT 293 : (1995) 5 SCALE 89 : (1995) 5 SCC 672 : (1995) 3 SCR 219 Supp

Consumer Protection Act, 1986 — Section 15, 2Haryana Consumer Protection Rules, 1988 — Rule 4(10)Housing Board Haryana (Allotment, Management and Sale of Tenements) Regulations, 1972 — Section 11(4)
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Supreme Court01 Sept 1995Dismissed

K. Kandaswamy Vs Union of India

Supreme Court Of India · AIR 1996 SC 277 : AIR 1995 SC 277 : (1995) 71 FLR 989 : (1995) 7 JT 80 : (1995) LabIC 2709 : (1996) 1 LLJ 979 : (1995) 5 SCALE 439 : (1995) 6 SCC 162 : (1995) 3 SCR 258 Supp

Constitution of India, 1950 — Article 311Fundamental Rules — Rule 16(3), 56
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Supreme Court01 Sept 1995AllowedDisposed Of

U.P. Sales Tax Services Association Vs Taxation Bar Association, Agra and others

Supreme Court Of India · AIR 1996 SC 98 : AIR 1996 SC 90 : AIR 1995 SC 98 : (1995) 71 FLR 836 : (1996) 1 LW 32 : (1995) 2 LW(Cri) 713 : (1996) 1 MLJ 70 : (1995) 5 SCALE 102 : (1995) 5 SCC 716 : (1995) 3 SCR 228 Supp : (1996) 100 STC 108 : (1996) 1 UPLBEC 607

Constitution of India, 1950 — Article 139A(1), 215, 226, 323AContempt of Courts Act, 1971 — Section 15Federal Trade Commission Act — Section 5
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Supreme Court31 Aug 1995Dismissed

Sanjay Kumar and another Vs State of U.P. and others

Supreme Court Of India · AIR 1996 SC 178 : AIR 1995 SC 178 : (1995) 6 JT 364 : (1995) 5 SCALE 128 : (1995) 6 SCC 99 : (1995) 3 SCR 186 Supp : (1995) 2 UJ 713

Uttar Pradesh Imposition of Ceiling on Land Holdings Act, 1960 — Section 10(2), 11, 12, 13, 5(6)(8)
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