COURT ARCHIVE

Supreme Court Of India judgments

59,837 judgments · page 2,010 of 2,992

Supreme Court31 Aug 1995Dismissed

Awadh Bihari and Other Vs State of Bihar and others Sita Ram Gope and others Vs State of Bihar and others

Supreme Court Of India · (1996) 44 BLJR 7 : (1995) 6 JT 248 : (1995) 2 PLJR 105 : (1995) 5 SCALE 74 : (1995) 6 SCC 31 : (1995) 3 SCR 197 Supp

Constitution of India, 1950 — Article 215, 226Land Acquisition Act, 1894 — Section 11A, 12, 16, 17(1), 48

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Supreme Court31 Aug 1995dismissed

Awadh Bihari Yadav and Others Vs State of Bihar and Others Sita Ram Gope and Others Vs State of Bihar and Others

Supreme Court Of India · (1996) 44 BLJR 7 : (1995) 6 JT 248 : (1995) 2 PLJR 105 : (1995) 5 SCALE 74 : (1995) 6 SCC 31 : (1995) 3 SCR 197 Supp

Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 11, 11A, 12, 17, 17(1)

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Supreme Court30 Aug 1995Allowed

Union of India (UOI) and Others Vs Bhagwan Singh

Supreme Court Of India · (1996) 1 LLJ 1127 : (1995) 6 SCC 476 : (1995) 3 SCR 155 Supp : (1996) 1 SLJ 100

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Supreme Court30 Aug 1995Dismissed

State of Punjab Vs Pritam Singh and Others

Supreme Court Of India · (1995) 5 SCALE 194 : (1995) 3 SCC 540 Supp : (1995) 3 SCR 195 Supp

Land Acquisition Act, 1894 — Section 4

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Supreme Court30 Aug 1995Disposed Of

Krishna Veer Singh Bachan Singh Chauhan Vs Wasudeo Motiram Kalmegh and Another

Supreme Court Of India · (1995) 6 JT 324 : (1995) 5 SCALE 49 : (1995) 3 SCC 632 Supp : (1995) 3 SCR 161 Supp

Bombay Public Trusts Act, 1950 — Section 50A

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Supreme Court30 Aug 1995Allowed

State of Himachal Pradesh Vs Nikku Ram and others

Supreme Court Of India · AIR 1996 SC 67 : AIR 1995 SC 67 : (1995) CriLJ 4184 : (1996) 1 DMC 131 : (1995) 5 SCALE 94 : (1995) 6 SCC 219 : (1995) 3 SCR 177 Supp

Dowry Prohibition Act, 1961 — Section 2Penal Code, 1860 (IPC) — Section 107, 304B, 306, 324, 498A

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Supreme Court30 Aug 1995dismissed

Abubakar Abdul Inamdar (dead) by LRs. and others Vs Harun Abdul Inamdar and Others

Supreme Court Of India · AIR 1996 SC 112 : AIR 1995 SC 112 : (1995) 7 JT 179 : (1995) 5 SCALE 87 : (1995) 5 SCC 612 : (1995) 3 SCR 172 Supp

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Supreme Court29 Aug 1995allowed

U.P. State Sugar Corpn. Ltd. Vs State of U.P. and Others

Supreme Court Of India · (1995) 6 JT 545 : (1995) 5 SCALE 182 : (1995) 3 SCC 538 Supp : (1995) 3 SCR 152 Supp

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Supreme Court29 Aug 1995Disposed Of

State of U.P. and Others Vs Modi Distillery and Others State of U.P. and Others Vs Ajudhia Distillery

Supreme Court Of India · (1995) 6 JT 523 : (1995) 5 SCALE 59 : (1995) 5 SCC 753 : (1995) 3 SCR 119 Supp

Uttar Pradesh Excise Act, 1910 — Section 3(11), 3(22), 3(8), 3(9)Uttar Pradesh Excise Rules, 1910 — Rule 775

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Supreme Court29 Aug 1995allowed

Union of India (UOI) and Others Vs N.V. Phaneendran

Supreme Court Of India · (1995) 5 SCALE 355 : (1995) 6 SCC 45 : (1995) 3 SCR 141 Supp

Railway Servants (Discipline and Appeal) Rules, 1968 — Rule 2, 9

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Supreme Court29 Aug 1995dismissed

Special Land Acquisition Officer, Bangalore Vs Dyavappa and Others

Supreme Court Of India · (1995) 5 SCALE 189 : (1995) 5 SCC 584 : (1995) 3 SCR 144 Supp

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Supreme Court29 Aug 1995Allowed

V.M. Mathew Vs V.S. Sharma and others

Supreme Court Of India · AIR 1996 SC 109 : AIR 1995 SC 109 : (1995) 60 ECR 568 : (1995) 6 JT 318 : (1996) 1 KLT 36 : (1996) 1 LW 233 : (1996) 1 MLJ 76 : (1995) 5 SCALE 111 : (1995) 6 SCC 122 : (1995) 3 SCR 131 Supp : (1995) 2 UJ 809

Evidence Act, 1872 — Section 33Succession Act, 1925 — Section 276

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Supreme Court29 Aug 1995Dismissed

Hari Prakash and others Vs V. Lakshmi Narain and others

Supreme Court Of India · AIR 1996 SC 105 : AIR 1995 SC 105 : (1995) 6 JT 240 : (1995) 5 SCALE 54 : (1995) 3 SCC 523 Supp

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8Punjab Village Common Lands (Regulation) Act, 1961 — Section 13B, 2, 4(1)

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Supreme Court29 Aug 1995Dismissed

Hanmanta Daulappa Nimbal since deceased by his Heirs and LRs. Vs Babasaheb Dajisaheb Londhe

Supreme Court Of India · AIR 1996 SC 223 : AIR 1995 SC 223 : (1996) 98 BOMLR 1010 : (1995) 6 JT 654 : (1995) 5 SCALE 196 : (1995) 6 SCC 58 : (1995) 3 SCR 147 Supp

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 4Constitution of India, 1950 — Article 227

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Supreme Court29 Aug 1995Allowed

State of Orissa Vs Dhobei Sethi and Another

Supreme Court Of India · (1996) 81 CLT 161 : (1995) 6 JT 624 : (1995) 2 PLJR 95 : (1995) 5 SCALE 188 : (1995) 5 SCC 583 : (1995) 3 SCR 139 Supp : (1995) 2 UJ 816

Constitution of India, 1950 — Article 136, 226

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Supreme Court28 Aug 1995Allowed

Jawala Ram and Another Vs State of H.P.

Supreme Court Of India · (1995) 3 Crimes 708 : (1995) 5 SCALE 177 : (1995) 3 SCC 599 Supp : (1995) 3 SCR 115 Supp

Penal Code, 1860 (IPC) — Section 34, 426, 451

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Supreme Court28 Aug 1995Allowed

Union of India Vs Rangila Ram (dead) by Lrs.

Supreme Court Of India · AIR 1996 SC 206 : AIR 1995 SC 206 : (1995) 7 JT 655 : (1996) 1 MLJ 94 : (1995) 5 SCALE 178 : (1995) 5 SCC 585 : (1995) 3 SCR 110 Supp : (1995) 2 UJ 718

Civil Procedure Code, 1908 (CPC) — Section 151, 152Land Acquisition Act, 1894 — Section 23(2), 28, 4

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Supreme Court28 Aug 1995dismissed

Chandrashekhar Gajanan Bhogaonkar Vs Yeshwant Dhondi Potdar and Others

Supreme Court Of India · (1995) 5 SCALE 234 : (1995) 6 SCC 544 : (1995) 3 SCR 117 Supp

Constitution of India, 1950 — Article 227

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Supreme Court28 Aug 1995Allowed

State of U.P. Vs Ravinder Nath Chaturvedi and Another

Supreme Court Of India · (1995) 71 FLR 826 : (1995) 6 JT 614 : (1996) 1 LLJ 674 : (1995) 5 SCALE 86 : (1995) 3 SCC 592 Supp : (1995) 3 SCR 108 Supp

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Supreme Court28 Aug 1995Allowed

State of Punjab and others Vs Dev Dutt Kaushal and etc. etc.

Supreme Court Of India · AIR 1996 SC 85 : AIR 1995 SC 85 : (1995) 71 FLR 650 : (1995) 6 JT 225 : (1995) LabIC 2485 : (1995) 5 SCALE 67 : (1995) 4 SCC 748 Supp : (1995) 2 SCR 96 Supp : (1996) 1 SLJ 103 : (1995) 3 UPLBEC 1656

Constitution of India, 1950 — Article 14, 16, 311Punjab Privately Managed Recongnised Schools Employees (Security of Service) Rules, 1981 — Rule 22A

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