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Supreme Court Of India judgments

59,837 judgments · page 2,013 of 2,992

Supreme Court14 Aug 1995Allowed

Kailash Potlia Vs State of Andhra Pradesh

Supreme Court Of India · AIR 1996 SC 66 : AIR 1995 SC 66 : (1995) CriLJ 4183 : (1995) 3 Crimes 514 : (1997) 10 JT 519 : (1995) 4 SCALE 724 : (1995) 2 SCR 689 Supp

Penal Code, 1860 (IPC) — Section 300, 302, 380
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Supreme Court14 Aug 1995Allowed

Union of India Vs S.B. Mishra

Supreme Court Of India · AIR 1996 SC 613 : AIR 1995 SC 613 : (1995) 5 SCALE 84 : (1995) 5 SCC 657 : (1995) 2 SCR 704 Supp : (1996) 1 UJ 10

Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 10Constitution of India, 1950 — Article 309, 310, 311(2)
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Supreme Court11 Aug 1995Dismissed

R.V. Bhupal Prasad Vs State of Andhra Pradesh and others

Supreme Court Of India · AIR 1996 SC 140 : AIR 1995 SC 140 : (1995) 2 CTC 342 : (1995) 6 JT 258 : (1995) 5 SCALE 41 : (1995) 5 SCC 698 : (1995) 2 SCR 658 Supp

Andhra Pradesh Cinemas (Regulation) Rules, 1970 — Rule 11(B), 12(B), 9(B)Specific Relief Act, 1963 — Section 6Transfer of Property Act, 1882 — Section 107, 111, 116
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Supreme Court11 Aug 1995Dismissed

Karnel Singh Vs State of M.P.

Supreme Court Of India · (1995) 19 ACR 831 : AIR 1995 SC 2472 : (1995) 2 ALT(Cri) 483 : (1996) 1 BLJR 454 : (1995) CriLJ 4173 : (1995) 3 Crimes 527 : (1995) JLJ 689 : (1995) 6 JT 437 : (1996) 1 LW(Cri) 60 : (1996) 1 PLJR 11 : (1995) 4 SCALE 752 : (1995) 5 SCC 518 : (1995) 2 SCR 6

Evidence Act, 1872 — Section 114, 118Penal Code, 1860 (IPC) — Section 376
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Supreme Court11 Aug 1995allowed

Anirudhsinhji Jadeja and another Vs State of Gujarat

Supreme Court Of India · (1995) 19 ACR 756 : AIR 1995 SC 2390 : (1995) CriLJ 4154 : (1995) 3 Crimes 518 : (1995) 2 GLR 1726 : (1995) 6 JT 146 : (1996) 1 LW(Cri) 63 : (1995) 4 SCALE 715 : (1995) 5 SCC 302 : (1995) 2 SCR 637 Supp : (1995) 2 UJ 610

Penal Code, 1860 (IPC) — Section 120B, 302
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Supreme Court11 Aug 1995Allowed

T.M.A. Pai Foundation and others Vs State of Karnataka and others, etc.

Supreme Court Of India · AIR 1995 SC 2431 : (2004) AIRSCW 86 : (1995) 6 JT 33 : (1997) 2 SCALE 14 : (1995) 4 SCALE 847 : (1995) 5 SCALE 600 : (1995) 6 SCALE 413 : (1995) 5 SCC 220 : (1995) 2 SCR 608 Supp : (2003) 8 Supreme 802

Constitution of India, 1950 — Article 30, 32Dentists Act, 1948 — Section 10A, 12, 20
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Supreme Court11 Aug 1995Disposed Of

State of Karnataka and others Vs Narasimhamurthy and others

Supreme Court Of India · AIR 1996 SC 90 : AIR 1995 SC 90 : (1995) 6 JT 375 : (1995) 4 SCALE 852 : (1995) 5 SCC 524 : (1995) 2 SCR 649 Supp

Constitution of India, 1950 — Article 19(1)Karnataka Acquisition of Land for Grant of House Sites Act, 1972 — Section 3(1)
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Supreme Court11 Aug 1995Dismissed

Joginder Singh Vs State of Punjab

Supreme Court Of India · (1995) 19 ACR 736 : AIR 1995 SC 2394 : (1995) CriLJ 4158 : (1995) 6 JT 81 : (1995) 4 SCALE 705 : (1995) 2 UJ 697

Penal Code, 1860 (IPC) — Section 302Terrorist Affected Areas (Special Courts) Act, 1984 — Section 14
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Supreme Court09 Aug 1995allowed

State of Punjab Vs Surja Ram

Supreme Court Of India · AIR 1995 SC 2413 : (1995) 2 ALT(Cri) 441 : (1995) CriLJ 4161 : (1995) 3 Crimes 503 : (1995) 6 JT 383 : (1995) 4 SCALE 689 : (1995) 3 SCC 419 Supp : (1995) 2 SCR 590 Supp : (1995) 2 UJ 757

Penal Code, 1860 (IPC) — Section 300, 302, 34
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Supreme Court09 Aug 1995Disposed Of

Baby Samuel Vs Tukaram Laxman Sable and Others

Supreme Court Of India · (1995) 6 JT 78 : (1996) 1 MhLj 9 : (1995) 4 SCALE 684 : (1995) 4 SCC 215 Supp : (1995) 2 UJ 577

Constitution of India, 1950 — Article 136Maharashtra Municipalities Act, 1965 — Section 44(5)
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Supreme Court09 Aug 1995Disposed Of

Union of India and Others Vs R.K.L.D. Azad

Supreme Court Of India · AIR 1996 SC 845 : AIR 1995 SC 845 : (1995) 71 FLR 850 : (1997) 10 JT 529(1) : (1996) 1 LLJ 808 : (1995) 4 SCALE 711 : (1995) 3 SCC 426 Supp : (1995) 2 SCR 602 Supp : (1995) 2 UJ 588

Army Act, 1950 — Section 123, 154, 64, 71, 73
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