Supreme Court Of India Judgments

Supreme Court09 Aug 1995allowed

Vasantham Foundry Vs Union of India and others

Supreme Court Of India · AIR 1995 SC 2400 : (1995) 51 ECC 40 : (1997) 92 ELT 32 : (1995) 6 JT 418 : (1996) 40 KarLJ 299 : (1995) 4 SCALE 676 : (1995) 5 SCC 289 : (1995) 2 SCR 575 Supp : (1995) 99 STC 87

Tamil Nadu General Sales Tax Act, 1959 — Section 3, 4

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Supreme Court09 Aug 1995Dismissed

Hari Om Verma Vs State of Punjab and others

Supreme Court Of India · (1996) 6 AD 786 : AIR 1997 SC 406 : (1996) AIRSCW 3786 : (1996) 74 FLR 2538 : (1996) 7 JT 672 : (1996) LabIC 2178 : (1997) 1 LLJ 44 : (1996) 6 SCALE 371 : (1996) 10 SCC 745 : (1997) SCC(L&S) 366 : (1996) 4 SCR 536 Supp : (1996) 6 Supreme 715

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Supreme Court08 Aug 1995Dismissed

Painder Singh and Others Vs Union of India (UOI) and Others

Supreme Court Of India · (1995) 4 SCALE 726 : (1995) 5 SCC 310 : (1995) 2 SCR 572 Supp

Land Acquisition Act, 1894 — Section 23

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Supreme Court08 Aug 1995Disposed Of

Administrator, Krishi Upaj Mandi Vs Tilakraj Juneja and Others

Supreme Court Of India · (1995) 08 SC CK 0029

Madhya Pradesh Krishi Upaj Mandi Adhiniyam, 1972 — Section 19, 19(1), 19(2)

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Supreme Court08 Aug 1995Disposed Of

Notified Area Committee and another Vs Des Raj and others

Supreme Court Of India · AIR 1996 SC 2918 : (1995) 7 JT 161 : (1995) 4 SCALE 686 : (1995) 5 SCC 317 : (1995) 2 SCR 567 Supp

Constitution of India, 1950 — Article 136Punjab General Clauses Act, 1898 — Section 4Punjab Gram Panchayat Act, 1952 — Section 8(2)

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Supreme Court08 Aug 1995Allowed

K.S. Thirugnasambandam Chettiar (dead) by L.Rs. Vs The Settlement Thesildar, Coimbatore-18 and Others etc, etc.

Supreme Court Of India · (1995) 08 SC CK 0027

Tamil Nadu Minor Inams (Abolition and Conversion into Ryotwari) Act, 1963 — Section 13, 15, 3, 30

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Supreme Court08 Aug 1995Dismissed

K.C.P. Ltd. Vs State Trading Corporation of India and Another

Supreme Court Of India · (1995) 6 JT 83 : (1995) 4 SCALE 697 : (1995) 3 SCC 466 Supp

Constitution of India, 1950 — Article 299

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Supreme Court07 Aug 1995Dismissed

Priya Vart and another Vs Union of India

Supreme Court Of India · AIR 1995 SC 2471 : (1995) 7 JT 358 : (1995) 4 SCALE 723 : (1995) 5 SCC 437 : (1995) 2 SCR 563 Supp

Land Acquisition Act, 1894 — Section 23(2), 28

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Supreme Court07 Aug 1995Allowed

Chandigarh Housing Board Vs Avtar Singh and another

Supreme Court Of India · AIR 1995 SC 2470 : (1996) 112 PLR 566 : (1995) 4 SCALE 765 : (1995) 5 SCC 313 : (1995) 2 SCR 560 Supp : (1995) 2 UJ 702

Chandigarh Housing Board (Allotment, Management and Sale of Tenements) Regulations, 1979 — Regulation 6

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Supreme Court06 Aug 1995Dismissed

Bihar State Housing Board and Others Vs Atma Ram Shah

Supreme Court Of India · (1997) 1 PLJR 130

Stamp Act, 1899 — Section 23, 24

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Supreme Court04 Aug 1995Dismissed

Mohanji and Another Vs State of U.P. and Others

Supreme Court Of India · (1995) 8 JT 599

Land Acquisition Act, 1894 — Section 11, 11A, 18, 4(1), 6

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Supreme Court04 Aug 1995Disposed Of

Hussainara Khatoon and Others Vs Home Secretary, Bihar and Others Rahim Malla and Others Vs Home Secretary, Government of J and K and Others

Supreme Court Of India · (1995) CriLJ 4020 : (1995) 3 Crimes 501 : (1995) 4 SCALE 633 : (1995) 5 SCC 326

Criminal Procedure Code, 1973 (CrPC) — Section 167

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Supreme Court04 Aug 1995Allowed

District Primary Education Officer, Mehsana etc. etc. Vs Vidotejak Mandal and others

Supreme Court Of India · AIR 1995 SC 2397 : (1996) 1 GLR 445 : (1995) 4 SCALE 707 : (1995) 5 SCC 324 : (1995) 2 SCR 556 Supp : (1995) 2 UJ 608

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Supreme Court04 Aug 1995Dismissed

M/s. Gujarat Bottling Co. Ltd. and others Vs Coca Cola Company and others

Supreme Court Of India · AIR 1995 SC 2372 : (1995) 2 ARBLR 249 : (1995) 84 CompCas 618 : (1995) 6 JT 3 : (1996) 1 MLJ 15 : (1995) 4 SCALE 635 : (1995) 5 SCC 545 : (1995) 2 SCR 514 Supp : (1995) 2 UJ 698

Trade And Merchandise Marks Rules, 1959 — Rule 82, 83, 84, 85, 86, 87, 88, 89, 90, 91, 92, 93Bombay High Court (Original Side) Rules, 1980 — Rule 148Code Of Civil Procedure, 1908 — Order 39 Rule 1, Order 39 Rule 2

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Supreme Court03 Aug 1995Allowed

Shri Rajeshwari Prasad Singh Vs Shashi Bhushan Prasad Singh and others

Supreme Court Of India · AIR 1996 SC 181 : AIR 1995 SC 181 : (1996) 1 LW 92

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 10, Order 9 Rule 4Hindu Succession Act, 1956 — Section 14(1)

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Supreme Court03 Aug 1995Dismissed

Special Land Acquisition Officer and Others Vs Mallanagouda Rayanagouda Patil and Others

Supreme Court Of India · (1995) 4 SCALE 855 : (1995) 5 SCC 544 : (1995) 2 SCR 494 Supp

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Supreme Court03 Aug 1995Allowed

State of A.P. Vs Valluri Vanraju

Supreme Court Of India · (1997) 10 JT 535 : (1995) 4 SCALE 823 : (1995) 3 SCC 445 Supp : (1995) 2 SCR 492 Supp

Andhra Pradesh Land Reforms (Ceiling on Agricultural Holdings) Act, 1973 — Section 8(1)

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Supreme Court03 Aug 1995Allowed

Tata Press Ltd. Vs Mahanagar Telephone Nigam Limited and Others

Supreme Court Of India · AIR 1995 SC 2438 : (1995) 5 JT 647 : (1996) 1 MhLj 322 : (1995) 4 SCALE 595 : (1995) 5 SCC 139 : (1995) 2 SCR 467 Supp : (1996) 1 UJ 125

Constitution of India, 1950 — Article 19(2), 91(1)Telegraph Rules, 1951 — Rule 452, 453, 457, 458, 459

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Supreme Court03 Aug 1995Allowed

Harbans Singh Vs State of Punjab and Others

Supreme Court Of India · (1995) 71 FLR 846 : (1995) 4 Scale 820 : (1995) 2 Suppl. SCR 496 : (1995) 3 Suppl. SCC 47: (1996) 1 SLJ 111

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Supreme Court03 Aug 1995Dismissed

Kapur Singh Vs State of Punjab

Supreme Court Of India · (1995) CriLJ 4018 : (1995) 3 Crimes 499 : (1995) 4 SCALE 629 : (1995) 3 SCC 447 Supp : (1995) 2 UJ 696

Penal Code, 1860 (IPC) — Section 302

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