Supreme Court10 May 1995Allowed
State of Haryana Vs Shanti Parshad Jain and Others
Supreme Court Of India · (1995) 3 SCALE 607 : (1995) 4 SCC 532 : (1995) 2 UJ 289
Land Acquisition Act, 1894 — Section 4, 6
COURT ARCHIVE
Supreme Court Of India judgments
59,837 judgments · page 2,020 of 2,992
Supreme Court09 May 1995Allowed
Rabindra Nath Mukherjee and another Vs Panchanan Banerjee (dead) by L.Rs. and others
Supreme Court Of India · AIR 1995 SC 1684 : (1995) 2 ALT 49 : (1995) 7 JT 177 : (1995) 111 PLR 594 : (1995) 3 SCALE 455 : (1995) 4 SCC 459 : (1995) 2 UJ 177
Supreme Court09 May 1995Disposed Of
Sumanlal Chhotelal Kamdar, etc. Vs Miss Asha Trilokbhai Saha etc.
Supreme Court Of India · AIR 1995 SC 1892 : (1996) 1 DMC 36 : (1996) 1 GLR 606 : (1995) 5 JT 165 : (1995) 2 MLJ 71 : (1995) 3 SCALE 553 : (1995) 3 SCC 700 : (1995) 1 SCR 100 Supp
Guardians and Wards Act, 1890 — Section 7
Supreme Court09 May 1995allowed
National Federation of Railways Porters, Vendors and Bearers Vs Union of India and others
Supreme Court Of India · AIR 1995 SC 1617 : (1995) 4 JT 568 : (1995) 2 LLJ 712 : (1995) 3 SCALE 372 : (1995) 3 SCC 152 Supp : (1995) 1 SCR 165 Supp : (1995) 2 UJ 338 : (1995) 3 UPLBEC 1353
Constitution of India, 1950 — Article 32
Supreme Court09 May 1995Dismissed
Maharaja Kumar Kharak Singh (Dead) through Lrs. Vs State of Punjab Maharaja Kumar Gurbax Singh (Dead) through Lrs. Vs State of Punjab and Others
Supreme Court Of India · (1995) 4 JT 551 : (1995) 3 SCALE 375 : (1995) 3 SCC 297 Supp : (1995) 1 SCR 152 Supp
Constitution of India, 1950 — Article 363(1)
Supreme Court09 May 1995Allowed
Karnal Improvement Trust, Karnal Vs Parkash Wanti (Smt) (Dead) and Another
Supreme Court Of India · (1995) 5 JT 151 : (1995) 3 SCALE 487 : (1995) 5 SCC 159 : (1995) 1 SCR 136 Supp
Constitution of India, 1950 — Article 136Punjab Town Improvement Act, 1922 — Section 59, 60
Supreme Court09 May 1995Allowed
Calcutta Metropolitan Development Authority, State of W.B. through its First Land Acquisition Collector Vs Dominion Land and Industries Ltd. and Kalidas Chakraborty
Supreme Court Of India · (1995) 5 JT 141 : (1995) 3 SCALE 479 : (1995) 4 SCC 231 : (1995) 1 SCR 121 Supp
Land Acquisition Act, 1894 — Section 4(1)
Supreme Court09 May 1995Allowed
Asstt. General Manager, Central Bank of India and Others Vs Commissioner, Municipal Corporation for the City of Ahmedabad and Others
Supreme Court Of India · (1995) 2 GLR 1189 : (1995) 4 JT 310 : (1995) 3 SCALE 561 : (1995) 4 SCC 696 : (1995) 1 SCR 63 Supp
Bombay Provincial Municipal Corporations Act, 1949 — Section 139, 140, 2(1A), 406, 407Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 10, 11, 18, 20, 5(10)
Supreme Court09 May 1995Disposed Of
Brig. (Retd.) D.K. Jetley Vs Army Welfare Housing Organisation and Another
Supreme Court Of India · (1995) 5 JT 131 : (1995) 3 SCALE 675 : (1995) 2 SCC 738 Supp : (1995) 1 SCR 103 Supp
Supreme Court09 May 1995Dismissed
Rajasthan Spinning and Weaving Mills Limited, Bhilwara, Rajasthan Vs Collector of Central Excise, Jaipur, Rajasthan
Supreme Court Of India · AIR 1995 SC 1985 : (1995) 50 ECC 167 : (1995) 77 ELT 474 : (1997) 10 JT 419 : (1995) 3 SCALE 381 : (1995) 4 SCC 473 : (1995) 1 SCR 112 Supp : (1996) 102 STC 476
Supreme Court09 May 1995Disposed Of
State of Madhya Pradesh Vs Shyam Sunder Trivedi and Others
Supreme Court Of India · (1995) 1 MPJR 346
Criminal Procedure Code, 1973 (CrPC) — Section 174, 313Penal Code, 1860 (IPC) — Section 147, 149, 201, 218, 302
Supreme Court09 May 1995Allowed
Gujarat Electricity Board, Thermal Power Station, Ukai Vs Hind Mazdoor Sabha and Others
Supreme Court Of India · AIR 1995 SC 1893 : (1995) 71 FLR 102 : (1995) 2 GLR 1550 : (1995) 4 JT 264 : (1995) LabIC 2207 : (1995) 2 LLJ 790 : (1995) 3 SCALE 498 : (1995) 5 SCC 27 : (1995) 1 SCR 173 Supp : (1996) 1 UPLBEC 359
Citizenship Act, 1955 — Section 9(2)Constitution of India, 1950 — Article 136, 14, 19(1), 226, 32Industrial Disputes Act, 1947 — Section 10, 12, 13, 2, 23
Supreme Court09 May 1995Dismissed
Commissioner of Income Tax Vs Patel Bros. Co. Ltd.
Supreme Court Of India · (1995) 81 TAXMAN 156
Finance Act, 1983 — Section 37(2A)Income Tax Act, 1961 — Section 261, 28, 29, 30, 31
Supreme Court09 May 1995allowed
National Sales Corporation Vs Collector of Customs, Madras
Supreme Court Of India · (1997) 57 ECC 226 : (1995) 60 ECR 186 : (1995) 78 ELT 653 : (1995) 5 JT 191 : (1995) 3 SCALE 386 : (1995) 2 SCC 595 Supp : (1995) 2 UJ 236
Supreme Court09 May 1995allowed
Kirloskar Oil Engines Ltd. Vs Union of India (UOI) and Others
Supreme Court Of India · (1995) 77 ELT 479 : (1995) 4 JT 417 : (1995) 3 SCALE 366 : (1995) 3 SCC 559 Supp : (1995) 1 SCR 90 Supp
Supreme Court08 May 1995Dismissed
S. L. Soni Vs State of M.P. and another
Supreme Court Of India · AIR 1996 SC 665 : AIR 1995 SC 665 : (1996) LabIC 594 : (1995) 3 SCALE 603 : (1995) 3 SCC 156 Supp : (1995) 1 SCR 41 Supp : (1995) 3 SLJ 159 : (1995) 2 UJ 391
Supreme Court08 May 1995Allowed
Union of India (UOI) and Others Vs Dr. J.K. Goel
Supreme Court Of India · (1997) 10 JT 526 : (1995) 3 SCALE 550 : (1995) 3 SCC 161 Supp : (1995) 2 UJ 179
Supreme Court08 May 1995Allowed
Dilbag Singh Vs State of U.P. and Others
Supreme Court Of India · (1997) 10 JT 416 : (1996) LabIC 595 : (1995) 3 SCALE 699 : (1995) 4 SCC 495 : (1995) 1 SCR 38 Supp : (1995) 2 UJ 354 : (1996) 2 UPLBEC 1054
Uttar Pradesh Non Technical (Class-II/Group-B) Services (Appointment of Demobilised Officers) Rules, 1980 — Rule 5
Supreme Court08 May 1995Allowed
National Thermal Power Corporation Ltd. Vs M/s. Flowmore Private Ltd. and another
Supreme Court Of India · AIR 1996 SC 445 : AIR 1995 SC 445 : (1995) 2 ARBLR 184 : (1995) 2 BC 221 : (1995) 84 CompCas 97 : (1995) 5 JT 590 : (1995) 3 SCALE 545 : (1995) 4 SCC 515 : (1995) 1 SCR 29 Supp : (1995) 2 UJ 278
Arbitration Act, 1940 — Section 41
Supreme Court05 May 1995Dismissed
Satpal Antil and others Vs Union of India and another
Supreme Court Of India · AIR 1995 SC 1858 : (1995) 3 SCALE 554 : (1995) 4 SCC 419 : (1995) 1 SCR 1 Supp : (1995) 2 SLJ 228