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Supreme Court Of India judgments

59,837 judgments · page 2,011 of 2,992

Supreme Court25 Aug 1995Allowed

State of Himachal Pradesh and others Vs Dharam Das

Supreme Court Of India · AIR 1996 SC 127 : AIR 1995 SC 127 : (1995) 6 JT 519 : (1996) 1 MLJ 35 : (1995) 5 SCALE 220 : (1995) 5 SCC 683 : (1995) 3 SCR 74 Supp : (1995) 2 UJ 746

Land Acquisition Act, 1894 — Section 11, 12, 17(4), 23(1), 23(1A)
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Supreme Court25 Aug 1995Allowed

Morinda Co-op. Sugar Mills Ltd. Vs Ram Krishan and others etc.

Supreme Court Of India · AIR 1996 SC 332 : AIR 1995 SC 332 : (1995) 71 FLR 822 : (1995) 6 JT 547 : (1996) 1 LLJ 870 : (1996) 1 MLJ 42 : (1995) 5 SCALE 198 : (1995) 5 SCC 653 : (1995) 3 SCR 85 Supp : (1995) 2 UJ 742 : (1996) 1 UPLBEC 606

Industrial Disputes Act, 1947 — Section 2, 25F
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Supreme Court25 Aug 1995Allowed

State of Gujarat, etc. Vs Daya Shamji Bhai, etc.

Supreme Court Of India · AIR 1996 SC 133 : AIR 1995 SC 133 : (1995) 6 JT 475 : (1995) 5 SCALE 248 : (1995) 5 SCC 746 : (1995) 3 SCR 88 Supp

Land Acquisition Act, 1894 — Section 11(2)(4), 12, 18, 3, 31Registration Act, 1908 — Section 23(1)
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Supreme Court25 Aug 1995Disposed Of

T.R. Dhananjaya Vs J. Vasudevan

Supreme Court Of India · AIR 1996 SC 302 : AIR 1995 SC 302 : (1996) 1 ALD(Cri) 727 : (1995) 3 ALT 25 : (1996) CriLJ 426 : (1995) 71 FLR 665 : (1995) 6 JT 234 : (1995) 5 SCALE 34 : (1995) 5 SCC 619 : (1995) 3 SCR 64 Supp : (1996) 1 SLJ 87 : (1995) 3 UPLBEC 1632

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Supreme Court25 Aug 1995Allowed

V.M. Shah Vs State of Maharashtra and another

Supreme Court Of India · AIR 1996 SC 339 : AIR 1995 SC 339 : (1996) 1 ALT(Cri) 140 : (1996) 85 CompCas 465 : (1995) 71 FLR 747 : (1995) 6 JT 433 : (1995) 5 SCALE 191 : (1995) 5 SCC 767 : (1995) 3 SCR 79 Supp

Companies Act, 1956 — Section 630Constitution of India, 1950 — Article 136Penal Code, 1860 (IPC) — Section 408
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Supreme Court24 Aug 1995dismissed

Anil Saran Vs State of Bihar and another

Supreme Court Of India · (1995) 19 ACR 841 : AIR 1996 SC 204 : AIR 1995 SC 204 : (1995) 43 BLJR 1383 : (1996) CriLJ 408 : (1995) 3 Crimes 740 : (1995) 6 JT 428 : (1996) 1 PLJR 5 : (1995) 5 SCALE 216 : (1995) 6 SCC 142 : (1995) 3 SCR 58 Supp

Criminal Procedure Code, 1973 (CrPC) — Section 190(1), 192(1), 204, 482, 92(1)Penal Code, 1860 (IPC) — Section 406, 420
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Supreme Court24 Aug 1995Allowed

State of Bihar and others etc. Vs B.S. Mathur and others, etc.

Supreme Court Of India · AIR 1996 SC 251 : AIR 1995 SC 251 : (1996) 1 BLJR 617 : (1995) 71 FLR 1093 : (1995) 7 JT 360 : (1995) LabIC 2705 : (1996) 1 PLJR 69 : (1995) 5 SCALE 180 : (1995) 3 SCC 565 Supp : (1995) 3 SCR 48 Supp : (1996) 2 SLJ 30

Bihar Pension Rules, 1950 — Rule 161Constitution of India, 1950 — Article 226Rajendra Agricultural University Act, 1971 — Section 39(19)
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Supreme Court23 Aug 1995Dismissed

Arvind Industries and others Vs State of Gujarat and others

Supreme Court Of India · AIR 1995 SC 2477 : (1995) 51 ECC 98 : (1995) 7 JT 220 : (1996) 1 PLJR 1 : (1995) 4 SCALE 843 : (1995) 6 SCC 53 : (1995) 3 SCR 16 Supp : (1995) 99 STC 333

Gujarat Sales Tax Act, 1969 — Section 49(2), 86Gujarat Sales Tax Rules, 1970 — Rule 42A
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Supreme Court22 Aug 1995Dismissed

State of Maharashtra and Others Vs Kanchanmala Vijaysing Shirke and Others

Supreme Court Of India · (1996) 1 ACC 109 : (1995) ACJ 1021 : AIR 1995 SC 2499 : (1996) 98 BOMLR 1001 : (1996) 85 CompCas 542 : (1995) 6 JT 155 : (1996) 1 MLJ 9 : (1995) 111 PLR 375 : (1995) 5 SCALE 2 : (1995) 5 SCC 659 : (1995) 3 SCR 1 Supp

Motor Vehicles Act, 1939 — Section 110B, 92A, 92B, 94, 94(1)Motor Vehicles Act, 1988 — Section 146
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Supreme Court22 Aug 1995Dismissed

Namdeo Vs Collector, East Neemar, Khandwa and others

Supreme Court Of India · AIR 1996 SC 973 : AIR 1995 SC 973 : (1995) JLJ 641 : (1995) 6 JT 137 : (1995) 4 SCALE 831 : (1995) 5 SCC 598 : (1995) 2 SCR 869 Supp : (1995) 2 UJ 748

Constitution of India, 1950 — Article 226Madhya Pradesh Samaj Ke Kamjor Vargon Ke Krishi Bhumi Dharakon Ka Udhar Dene Walon Ke Bhumi Hadapane Sambandhi Kuchakron Se Paritran Tatha Mukti Adhiniyam, 1976 — Section 2, 4, 6, 7
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Supreme Court21 Aug 1995allowed

State of Punjab Vs Tejinder Singh and another

Supreme Court Of India · AIR 1995 SC 2466 : (1995) CriLJ 4169 : (1995) 3 Crimes 583 : (1996) 1 PLJR 15 : (1995) 4 SCALE 840 : (1995) 3 SCC 515 Supp : (1995) 2 SCR 856 Supp

Penal Code, 1860 (IPC) — Section 300, 302, 304, 34
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Supreme Court21 Aug 1995allowed

Namwar Dubey and Others Vs State of U.P.

Supreme Court Of India · (1995) 19 ACR 785 : (1995) 3 Crimes 694 : (1995) 6 JT 222 : (1995) 4 SCALE 774 : (1995) 3 SCC 658 Supp : (1995) 2 UJ 643

Constitution of India, 1950 — Article 136
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