COURT ARCHIVE

Supreme Court Of India judgments

59,837 judgments · page 2,017 of 2,992

Supreme Court18 Jul 1995Dismissed

Air India Vs Union of India and others

Supreme Court Of India · AIR 1996 SC 666 : AIR 1995 SC 666 : (1995) 60 ECR 12 : (1995) 71 FLR 441 : (1995) 5 JT 578 : (1996) LabIC 597 : (1996) 2 LLJ 399 : (1995) 4 SCALE 523 : (1995) 4 SCC 734 : (1995) 2 SCR 175 Supp : (1995) 3 SLJ 185 : (1995) 2 UJ 568 : (1995) 3 UPLBEC 1514

Air Corporations Act, 1953 — Section 45Interpretation Act, 1978 — Section 15

Supreme Court14 Jul 1995Dismissed

T.N. Seshan Vs Union Of India & Ors.

Supreme Court Of India · (1995) 07 SC CK 0148

Constitution of India-Article 123, 324, 14, 74, 163, 315, 316, 338, 319, 327, 328, 124(4), 125(2), Part XVThe Chief Election Commissioner and other Commissioners (Condition of Service) Act, 1991-Section 1, 2, 3(1), 3(2), 4, 6(2), 8, 9, 10The Chief Election Commissioner and other Election Commissioners (Condition of Service) Amendment Ordinance, 1993

Supreme Court14 Jul 1995dismissed

Dr. Das Rao Deshmukh Vs Kamal Kishore Nanasaheb Kadam and others

Supreme Court Of India · AIR 1996 SC 391 : AIR 1995 SC 391 : (1995) 5 JT 313 : (1995) 4 SCALE 424 : (1995) 5 SCC 123 : (1995) 2 SCR 148 Supp

Constitution of India, 1950 — Article 19(1)Penal Code, 1860 (IPC) — Section 467, 506, 520Representation of the People Act, 1951 — Section 123(3), 123(3A), 99

Supreme Court14 Jul 1995Disposed Of

Ghaziabad Development Authority and others Vs Sri Vikram Chaudhary and others

Supreme Court Of India · AIR 1995 SC 2325 : (1995) 71 FLR 462 : (1995) 5 JT 636 : (1995) LabIC 2474 : (1995) 2 LLJ 703 : (1995) 4 SCALE 545 : (1995) 5 SCC 210 : (1995) 2 SCR 171 Supp : (1995) 3 SLJ 239 : (1995) 3 UPLBEC 1415

Supreme Court14 Jul 1995Allowed

State of West Bengal and others Vs Gopal Chandra Paul and others etc.,

Supreme Court Of India · AIR 1996 SC 547 : AIR 1995 SC 547 : (1996) 1 CALLT 3 : (1995) 71 FLR 499 : (1995) 5 JT 557 : (1995) 4 SCALE 420 : (1995) 3 SCC 327 Supp : (1995) 2 SCR 141 Supp : (1995) 3 SLJ 190

Constitution of India, 1950 — Article 309West Bengal Services Rules — Rule 75

Supreme Court14 Jul 1995Allowed

State of West Bengal and Others Vs Gapal Chandra Paul and Others

Supreme Court Of India · AIR 1996 SC 547 : AIR 1995 SC 547 : (1996) 1 CALLT 3 : (1995) 71 FLR 499 : (1995) 5 JT 557 : (1995) 4 SCALE 420 : (1995) 3 SCC 327 Supp : (1995) 2 SCR 141 Supp : (1995) 3 SLJ 190

Constitution of India, 1950 — Article 309West Bengal Services Rules — Rule 75

Supreme Court13 Jul 1995Allowed

Inderjit Singh and Others Vs State of Punjab and Others

Supreme Court Of India · (1995) 19 ACR 621 : (1995) 3 Crimes 244 : (1995) 5 JT 260 : (1995) 4 SCALE 409 : (1995) 3 SCC 289 Supp : (1995) 2 SCR 59 Supp

Penal Code, 1860 (IPC) — Section 120B, 466, 468, 471, 477APrevention of Corruption Act, 1988 — Section 5(1)

Supreme Court13 Jul 1995Allowed

A. Jayaram and Another Vs State of Andhra Pradesh, By C.B.I.

Supreme Court Of India · (1995) 19 ACR 630 : AIR 1995 SC 2128 : (1995) CriLJ 3663 : (1995) 3 Crimes 282 : (1995) 5 JT 238 : (1995) 4 SCALE 393 : (1995) 3 SCC 333 Supp : (1995) 2 SCR 75 Supp

Penal Code, 1860 (IPC) — Section 120B, 420, 477APrevention of Corruption Act, 1988 — Section 5(2), 5(1)(d)

Supreme Court12 Jul 1995Dismissed

State of Rajasthan Vs Prithvi Raj

Supreme Court Of India · (1995) 3 Crimes 260 : (1995) 4 SCALE 358 : (1995) 3 SCC 410 Supp

Penal Code, 1860 (IPC) — Section 302

Supreme Court12 Jul 1995allowed

Mukri Gopalan Vs Cheppilat Puthanpurayil Aboobacker

Supreme Court Of India · AIR 1995 SC 2272 : (1995) 5 JT 296 : (1995) 4 SCALE 438 : (1995) 5 SCC 5 : (1995) 2 SCR 1 Supp

Criminal Procedure Code, 1973 (CrPC) — Section 10(2), 193, 195(1), 476, 479AIndustrial Disputes Act, 1947 — Section 33(C)(2)Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(2), 14, 16, 18, 18

Supreme Court12 Jul 1995Dismissed

Ramesh Kumar Gupta Vs State of Madhya Pradesh

Supreme Court Of India · (1995) 19 ACR 745 : AIR 1995 SC 2121 : (1996) 1 ALT(Cri) 113 : (1995) CriLJ 3656 : (1995) 3 Crimes 263 : (1995) JLJ 697 : (1995) 6 JT 88 : (1995) 4 SCALE 389 : (1995) 5 SCC 320 : (1995) 2 UJ 373

Penal Code, 1860 (IPC) — Section 161Prevention of Corruption Act, 1988 — Section 4, 5(1)(d), 5(2)

Supreme Court12 Jul 1995Dismissed

N.P. Thirugnanam (D) by L.Rs., Vs Dr. R. Jagan Mohan Rao and others

Supreme Court Of India · AIR 1996 SC 116 : AIR 1995 SC 116 : (1995) 5 JT 553 : (1996) 1 LW 239 : (1995) 2 MLJ 118 : (1995) 4 SCALE 465 : (1995) 5 SCC 115 : (1995) 2 SCR 53 Supp

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 6Specific Relief Act, 1963 — Section 16, 20

Supreme Court12 Jul 1995Dismissed

G. Sundarasan Vs Union of India and another

Supreme Court Of India · AIR 1996 SC 668 : AIR 1995 SC 668 : (1995) 71 FLR 444 : (1995) 5 JT 568 : (1996) LabIC 598 : (1996) 1 LLJ 451 : (1995) 4 SCALE 464 : (1995) 4 SCC 644 : (1995) 2 SCR 51 Supp : (1995) 3 SLJ 193 : (1995) 2 UJ 655

Supreme Court12 Jul 1995Allowed

State of Karnataka by H.A.L. Airport Police, Bangalore Vs Thangaraj

Supreme Court Of India · AIR 1995 SC 2124 : (1995) CriLJ 3659 : (1995) 3 Crimes 236 : (1995) 7 JT 516 : (1995) 4 SCALE 353

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302

Supreme Court12 Jul 1995Dismissed

Ajit Singh Vs Bansi Singh and Others

Supreme Court Of India · AIR 1995 SC 2417 : (1996) 1 BLJR 28 : (1995) 5 JT 284 : (1995) 4 SCALE 455 : (1995) 4 SCC 758 : (1995) 2 SCR 34 Supp

Conduct of Elections Rules, 1961 — Rule 24, 25, 27, 54A, 55

Supreme Court12 Jul 1995Disposed Of

Rajinder and Others Vs State of Haryana

Supreme Court Of India · (1995) 19 ACR 610 : (1995) 3 Crimes 251 : (1995) 5 JT 272 : (1995) 4 SCALE 379 : (1995) 5 SCC 187 : (1995) 1 SCR 863 Supp

Penal Code, 1860 (IPC) — Section 104, 106, 149, 300, 302

Supreme Court12 Jul 1995Dismissed

Kripa Shankar Chatterji Vs Gurudas Chatterjee and others

Supreme Court Of India · AIR 1995 SC 2152 : (1995) 5 JT 269 : (1995) 4 SCALE 417 : (1995) 4 SCALE 217 : (1995) 5 SCC 1 : (1995) 2 SCC 1 : (1995) 2 SCR 28 Supp

Penal Code, 1860 (IPC) — Section 21

Supreme Court12 Jul 1995Allowed

Gopalan Vs Aboobacker

Supreme Court Of India · AIR 1995 SC 2272 : (1995) 5 JT 296 : (1995) 4 SCALE 438 : (1995) 5 SCC 5 : (1995) 2 SCR 1 Supp

Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Rules, 1961 — Rule 8(2)Bihar and Orissa co-operative Societies Act, 1935 — Section 48Civil Procedure Code, 1908 (CPC) — Section 146

Supreme Court11 Jul 1995Dismissed

Chand Khan and another Vs State of Uttar Pradesh

Supreme Court Of India · AIR 1995 SC 2140 : (1995) CriLJ 3675 : (1995) 3 Crimes 303 : (1995) 5 JT 329 : (1995) 4 SCALE 276 : (1995) 5 SCC 448 : (1995) 1 SCR 848 Supp

Penal Code, 1860 (IPC) — Section 147, 148, 149, 300, 302

Supreme Court11 Jul 1995Dismissed

Madan Gopal Garg Vs State of Punjab and Others

Supreme Court Of India · (1995) 71 FLR 657 : (1995) 6 JT 189 : (1996) LabIC 950 : (1995) 4 SCALE 361 : (1995) 3 SCC 366 Supp : (1995) 1 SCR 815 Supp : (1995) 3 SLJ 152 : (1995) 3 UPLBEC 1638

Punjab Food and Supplies Department (State Service Class II) Rules, 1966 — Rule 10, 6(1), 6(3)