COURT ARCHIVE

Supreme Court Of India judgments

59,837 judgments · page 2,018 of 2,992

Supreme Court11 Jul 1995Allowed

N.A. Munavar Hussain Sahib (dead) by L.R. and another Vs E.R. Narayanan (dead) and others

Supreme Court Of India · AIR 1995 SC 2157 : (1996) 1 CTC 4 : (1995) 6 JT 177 : (1996) 1 LW 96 : (1996) 1 MLJ 1 : (1995) 4 SCALE 368 : (1995) 4 SCC 746 : (1995) 1 SCR 829 Supp

Civil Procedure Code, 1908 (CPC) — Order 40 Rule 4Madras City Tenants Protection Act, 1922 — Section 10(2), 12, 3, 4(4)Presidency Small Cause Courts Act, 1882 — Section 41, 5, 6, 9(1)

Supreme Court10 Jul 1995Disposed Of

Indra Sawhney Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 1995 SC 922 : (1995) 1 JT 636 : (1995) LabIC 1368 : (1995) 2 LLJ 768 : (1995) 1 SCALE 354 : (1995) 3 SCC 42 : (1995) 1 SCR 626 : (1995) 1 UJ 648

J & K Backward Classes Commission Act, 1995

Supreme Court10 Jul 1995Allowed

Vrindavanibai Sambhaji Mane Vs Ramachandra Vithal Ganeshkar and others

Supreme Court Of India · AIR 1995 SC 2086 : (1995) 7 JT 363 : (1995) 4 SCALE 271 : (1995) 5 SCC 215 : (1995) 2 UJ 360

Supreme Court02 Jul 1995Allowed

U.P. Rashtriya Chinni Mills Adhikari Parishad, Lucknow Vs State of U.P. and others

Supreme Court Of India · AIR 1995 SC 2148 : (1995) 5 JT 474 : (1995) 2 MLJ 93 : (1995) 4 SCALE 265 : (1995) 4 SCC 738 : (1995) 1 SCR 733 Supp

Constitution Of India, 1950 — Article 226, 226(2)Code Of Civil Procedure, 1908 — Section 15, 16, 17, 18, 19, 20, 141

Supreme Court02 Jul 1995Dismissed

R. Gopinath Vs State of Karnataka Represented by Secretary to Government, Food and Forest Department, Bangalore Anand B. Morappanavar and Others Vs State of Karnataka by its Secretary, Food and Forest Department, Bangalore and Others

Supreme Court Of India · (1995) 84 CompCas 70 : (1995) 3 JT 42 : (1995) 2 SCALE 162 : (1995) 3 SCC 81 Supp : (1995) 2 SCR 482

Karnataka forest Department Services (recruitment) rules, 1987— Rule 2

Supreme Court02 Jul 1995Dismissed

S. Ramesha and Another Vs State of Karnataka and Another

Supreme Court Of India · AIR 1996 SC 718 : AIR 1996 SC 178 : AIR 1995 SC 718 : (1995) 5 JT 167 : (1996) LabIC 746 : (1995) 4 SCALE 258 : (1995) 3 SCC 260 Supp : (1995) 1 SCR 805 Supp

Constitution of India, 1950 — Article 14, 309Karnataka Forest Department Services (Recruitment) Rules, 1987 — Rule 2

Supreme Court02 Jul 1995Dismissed

Bramchari Sidheswar Shai and others etc. Vs State of West Bengal etc.

Supreme Court Of India · AIR 1995 SC 2089 : (1995) 5 JT 205 : (1996) 7 KarLJ 752 : (1995) 4 SCALE 198 : (1995) 4 SCALE 113 : (1995) 4 SCC 646 : (1995) 1 SCR 745 Supp

Constitution of India, 1950 — Article 25, 26, 30(1), 44(2)

Supreme Court02 Jul 1995Allowed

Nand Kishore Mehra Vs Sushil Mehra

Supreme Court Of India · AIR 1995 SC 2145 : (1995) 2 ALT 59 : (1996) 1 BLJR 3 : (1995) 2 CTC 356 : (1995) 128 CTR 54 : (1995) 215 ITR 218 : (1995) 5 JT 130 : (1996) 6 KarLJ 598 : (1996) 1 LW 107 : (1995) 2 MLJ 84 : (1995) 111 PLR 382 : (1995) 4 SCALE 254 : (1995) 4 SCC 572 : (199

Code Of Civil Procedure, 1908 — Order 7 Rule 11Benami Transactions (Prohibition) Act, 1988 — Section 2(a), 3(1), 3(2), 3(3), 4, 4(1), 4(2), 4(3)(a), 4(3)(b), 5, 5(1), 5(2)

Supreme Court02 Jul 1995Disposed Of

Navkiram Singh and Others Vs State of Punjab through Chief Secretary and Another

Supreme Court Of India · (1995) CriLJ 3653 : (1995) 3 Crimes 241 : (1995) 7 JT 477 : (1996) 1 LW(Cri) 57 : (1995) 4 SCALE 229 : (1995) 4 SCC 591 : (1995) 1 SCR 726 Supp

Constitution of India, 1950 — Article 32

Supreme Court30 Jun 1995dismissed

Pt. Shamboo Nath Tikoo and Others Vs S. Gian Singh and Others

Supreme Court Of India · (1995) 5 JT 107 : (1995) 4 SCALE 232 : (1995) 3 SCC 266 Supp : (1995) 1 SCR 692 Supp

Constitution of India, 1950 — Article 142(1)

Supreme Court20 Jun 1995Disposed Off

Most. Rev. P.M.A. Metropolitan and others, etc. etc. Vs Moran Mar Marthoma and another etc. etc.

Supreme Court Of India · AIR 1995 SC 2001 : (1995) 5 JT 1 : (1995) 4 SCALE 760 : (1995) 4 SCALE 1 : (1995) 4 SCC 286 Supp : (1995) 4 SCC 286 : (1995) 1 SCR 542 Supp

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, 11, 9Constitution of India, 1950 — Article 133, 136, 25, 26Places of Worship (Special Provisions) Act, 1991 — Section 4(3)

Supreme Court12 May 1995allowed

Govt. of Andhra Pradesh Vs P.B. Vijaykumar and another

Supreme Court Of India · AIR 1995 SC 1648 : (1995) 3 ALT 1 : (1995) 7 JT 489 : (1995) LabIC 2236 : (1995) 3 SCALE 613 : (1995) 4 SCC 520 : (1995) 1 SCR 462 Supp : (1995) 3 SLJ 89 : (1995) 2 UJ 480

Constitution of India, 1950 — Article 14, 15(3), 16, 29(2), 309

Supreme Court12 May 1995allowed

State of Maharashtra Vs Digambar

Supreme Court Of India · AIR 1995 SC 1991 : (1995) 3 ALT 11 : (1995) 9 JT 310 : (1995) 4 SCALE 98 : (1995) 4 SCC 683 : (1995) 1 SCR 492 Supp

Constitution of India, 1950 — Article 136, 142, 226

Supreme Court12 May 1995Allowed

Pradeep Narayan Madgonkar etc. etc. Vs State of Maharashtra

Supreme Court Of India · AIR 1995 SC 1930 : (1995) CriLJ 3213 : (1995) 7 JT 350 : (1995) 3 SCALE 408 : (1995) 4 SCC 255 : (1995) 2 UJ 192

Criminal Procedure Code, 1973 (CrPC) — Section 100(4)

Supreme Court12 May 1995Dismissed

Union of India (UOI) Vs Daulat Singh and Others

Supreme Court Of India · (1995) 05 SC CK 0075

Administrative Tribunals Act, 1985 — Section 28, 6, 6(7)Constitution of India, 1950 — Article 166, 226, 227, 323A

Supreme Court12 May 1995Dismissed

Dr. (Mrs.) Vimal Vs Bhaguji and Others

Supreme Court Of India · AIR 1995 SC 1836 : (1995) 6 JT 198 : (1995) 3 SCALE 423 : (1996) 9 SCC 351 : (1995) 1 SCR 392 Supp

Evidence Act, 1872 — Section 78

Supreme Court12 May 1995Allowed

Chairman and Managing Director, SIPCOT, and Madras and others Vs Contromix Pvt. Ltd. by its Director (Finance) Seetharaman, Madras and another

Supreme Court Of India · AIR 1995 SC 1632 : (1995) 84 CompCas 110 : (1995) 6 JT 283 : (1995) 3 SCALE 717 : (1995) 4 SCC 595 : (1995) 1 SCR 415 Supp : (1995) 2 UJ 602

Supreme Court12 May 1995Allowed

Institute of Human Resources Development and others etc. Vs T.R. Rameshkumar and others etc.

Supreme Court Of India · AIR 1995 SC 1587 : (1995) 5 JT 181 : (1996) 1 PLJR 48 : (1995) 3 SCALE 619 : (1995) 4 SCC 211 : (1995) 1 SCR 447 Supp : (1995) 2 UPLBEC 1231

Constitution of India, 1950 — Article 15(4)

Supreme Court12 May 1995allowed

Swapan Kumar Choudhary and others Vs Tapas Chakravorty and others

Supreme Court Of India · AIR 1996 SC 662 : AIR 1995 SC 662 : (1995) 9 JT 654 : (1996) LabIC 591 : (1996) 3 LLJ 336 : (1995) 3 SCALE 723 : (1995) 4 SCC 478 : (1995) 1 SCR 474 Supp : (1995) 3 SLJ 148

Constitution of India, 1950 — Article 309Factories Act, 1948 — Section 8, 9

Supreme Court12 May 1995allowed

Sarwan Singh Lamba and others Vs Union of India and others

Supreme Court Of India · AIR 1995 SC 1729 : (1995) 43 BLJR 1295 : (1995) 5 JT 386 : (1995) 3 SCALE 457 : (1995) 4 SCC 546 : (1995) 1 SCR 427 Supp : (1995) 3 SLJ 72 : (1995) 2 UPLBEC 1215

Administrative Tribunals Act, 1985 — Section 6Constitution of India, 1950 — Article 226, 227, 323A