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Supreme Court Of India judgments

59,837 judgments · page 2,022 of 2,992

Supreme Court02 May 1995

Dhananjay Sharma Vs State of Haryana and Others

Supreme Court Of India · AIR 1995 SC 1795 : (1995) 2 ALT(Cri) 340 : (1996) 1 BLJR 352 : (1995) 4 JT 483 : (1995) 3 SCALE 138 : (1994) 2 SCALE 745 : (1995) 3 SCC 757 : (1995) 3 SCR 964 : (1996) 1 UPLBEC 203

Constitution of India, 1950 — Article 129, 142, 144, 22(5), 32Contempt of Courts Act, 1971 — Section 2
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Supreme Court02 May 1995Disposed Of

Indore Development Authority Vs Tarak Singh and others etc. etc.

Supreme Court Of India · AIR 1995 SC 1828 : (1995) JLJ 724 : (1995) 2 PLJR 49 : (1995) 3 SCALE 608 : (1995) 3 SCC 25 Supp : (1995) 3 SCR 1100

Court fees Act, 1870 — Article 11, 8Land Acquisition Act, 1894 — Section 18, 19, 20, 54Madhya Pradesh Court Fees Act, 1870 — Section 8
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Supreme Court01 May 1995Allowed

R.N.A. Britto Vs Chief Executive Officer and others

Supreme Court Of India · AIR 1995 SC 1636 : (1995) 4 JT 582 : (1995) 3 SCALE 166 : (1995) 4 SCC 8 : (1995) 3 SCR 932 : (1995) 2 SLJ 222

Administrative Tribunals Act, 1985 — Section 15(1)Constitution of India, 1950 — Article 309, 310, 311Karnataka Panchayats (Secretaries) (Cadre and Recruitment) Rules, 1970 — Rule 2, 4, 5, 6, 8
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Supreme Court01 May 1995

Lachhman Dass Vs Santokh Singh

Supreme Court Of India · (1995) 4 SCC 201

Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 136Haryana Urban (Control of Rent and Eviction) Act, 1973 — Section 13, 13(2), 13(3), 15(2), 15(6)
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Supreme Court01 May 1995Dismissed

Union of India (UOI) Vs Thamisharasi and Others Intelligence Officer, Narcotics Control Bureau Vs Arif U. Patel

Supreme Court Of India · (1995) 2 ALT(Cri) 310 : (1995) 43 BLJR 1073 : (1996) 54 ECC 7 : (1996) 2 GLR 387 : (1995) 4 JT 253 : (1996) 1 LW(Cri) 44 : (1995) 2 OLR 85 : (1995) 3 SCALE 72 : (1995) 4 SCC 190 : (1995) 3 SCR 905 : (1995) 2 UJ 422

Criminal Procedure Code, 1973 (CrPC) — Section 167, 167(2), 437Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 36A, 36C, 37, 51Terrorist and Disruptive Activities (Prevention) Act, 1987 — Secti
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Supreme Court01 May 1995Dismissed

Vidyawati Vs Man Mohan and others

Supreme Court Of India · AIR 1995 SC 1653 : (1995) 2 CTC 35 : (1996) 1 LW 238 : (1996) 112 PLR 97 : (1995) 3 SCALE 680 : (1995) 5 SCC 431 : (1995) 3 SCR 956

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Supreme Court28 Apr 1995Dismissed

S.A. Rasheed Vs Director of Mines and Geology and another

Supreme Court Of India · AIR 1995 SC 1739 : (1995) 4 JT 226 : (1995) 3 SCALE 214 : (1995) 4 SCC 584 : (1995) 3 SCR 883 : (1995) 2 UJ 542

Karnataka High Court Writ Proceedings Rules, 1977 — Rule 21Karnataka Minor Mineral Concession Rules, 1969 — Rule 14(1), 20, 3, 4, 5
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Supreme Court28 Apr 1995allowed

Akhilesh Hajam Vs State of Bihar

Supreme Court Of India · (1995) 4 JT 238 : (1995) 3 SCALE 60 : (1995) 3 SCC 357 Supp : (1995) 3 SCR 864 : (1995) 2 UJ 703

Penal Code, 1860 (IPC) — Section 302
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Supreme Court27 Apr 1995allowed

Lalitha J. Rai Vs Aithappa Rai

Supreme Court Of India · AIR 1995 SC 1984 : (1996) 2 BC 301 : (1995) 111 PLR 273 : (1995) 3 SCALE 698 : (1995) 4 SCC 244 : (1995) 3 SCR 861 : (1995) 2 UJ 409

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Supreme Court27 Apr 1995dismissed

Sunil Kumar Jain Vs Kishan and others

Supreme Court Of India · AIR 1995 SC 1891 : (1995) 3 SCALE 682 : (1995) 4 SCC 147 : (1995) 3 SCR 855 : (1995) 2 UJ 558

Delhi Lands (Restrictions on Transfer) Act, 1972 — Section 4Land Acquisition Act, 1894 — Section 18, 30, 4Transfer of Property Act, 1882 — Section 53A
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