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Supreme Court Of India judgments

59,837 judgments · page 2,023 of 2,992

Supreme Court27 Apr 1995Allowed

State of Bihar Vs Dhirendra Kumar and others

Supreme Court Of India · AIR 1995 SC 1955 : (1995) 3 ALT 9 : (1995) 2 MhLj 340 : (1995) MPLJ 751 : (1995) 2 PLJR 34 : (1995) 3 SCALE 700 : (1995) 4 SCC 229 : (1995) 3 SCR 857 : (1995) 2 UJ 389

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1Land Acquisition Act, 1894 — Section 4, 5A, 6, 9
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Supreme Court26 Apr 1995Dismissed

Parripati Chandrasekharrao and Sons Vs Alapati Jalaiah

Supreme Court Of India · AIR 1995 SC 1781 : (1995) 4 JT 187 : (1995) 3 SCALE 197 : (1995) 3 SCC 709 : (1995) 3 SCR 817

Delhi Rent Control Act, 1958 — Section 25, 3Haryana Urban (Control of Rent and Eviction) Amendment Act, 1978 — Section 1(3)
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Supreme Court26 Apr 1995allowed

Trilochan Lenka and Others and State of Orissa and Another Vs Mandi Mohan Sethi and Another and Dr. Biswa Kalyana Pattnaik and Others

Supreme Court Of India · (1989) 1 CompLJ 797 : (1995) 3 SCALE 21 : (1995) 3 SCC 158 Supp : (1995) 3 SCR 797 : (1995) 3 SLJ 124 : (1995) 2 UJ 301

Constitution of India, 1950 — Article 12Electricity (Supply) Act, 1948 — Section 78AOrissa Reservation of Vacancies in Posts and Services (for Scheduled Castes and Scheduled Tribes) Act, 1975 — Section 1, 2
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Supreme Court26 Apr 1995allowed

Shreedharan Kallat Vs Union of India and others

Supreme Court Of India · AIR 1996 SC 640 : AIR 1995 SC 640 : (1995) 71 FLR 676 : (1995) 6 JT 215 : (1995) 3 SCALE 672 : (1995) 4 SCC 207 : (1995) 3 SCR 828 : (1996) 1 SLJ 70 : (1995) 2 UJ 355 : (1995) 2 UPLBEC 1204

Constitution of India, 1950 — Article 14
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Supreme Court25 Apr 1995Disposed Of

Preeti Singh Vs Sandeep Singh and others

Supreme Court Of India · AIR 1995 SC 1851 : (1997) 1 DMC 104 : (1995) 3 SCALE 165 : (1995) 3 SCR 743 : (1995) 2 UJ 270

Hindu Marriage (Amendment) Act, 1956 — Section 13B(1), 13B(2)
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Supreme Court25 Apr 1995Allowed

Union of India (UOI) and Another Vs S.S. Ranade

Supreme Court Of India · (1995) 71 FLR 492 : (1995) 2 JT 582 : (1995) 3 SCALE 65 : (1995) 4 SCC 462 : (1995) 3 SCR 773 : (1995) 3 UPLBEC 1499

Border Security Force (Seniority, Promotion and Superannuation of Officers) Rules, 1978 — Rule 3, 6, 7, 9Border Security Force Act, 1968 — Section 141, 2Border Security Force Rules, 1969 — Rule 14A
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Supreme Court25 Apr 1995Dismissed

Faqir (dead) through Shyam Deo Vs Kishori alias Lalloo and another

Supreme Court Of India · AIR 1995 SC 1569 : (1995) 7 JT 614 : (1996) RD 1 : (1995) 2 SCALE 867 : (1995) 4 SCC 533 : (1995) 3 SCR 745

Consolidation Act, 1948 — Section 4Uttar Pradesh Land Reforms (Amendment) (Second) Ordinance, 1956 — Section 208, 23Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 209, 229B, 331
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Supreme Court25 Apr 1995Allowed

Mathunni Mathai Vs Hindustan Organic Chemicals Limited and another

Supreme Court Of India · AIR 1995 SC 1572 : (1996) 1 BC 134 : (1995) 4 JT 233 : (1995) 2 MLJ 59 : (1995) 111 PLR 596 : (1995) 3 SCALE 159 : (1995) 4 SCC 26 : (1995) 3 SCR 765

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 1(2), Order 21 Rule 4Kerala Land Acquisition Act, 1961 — Section 20Land Acquisition (Amendment) Act, 1984 — Section 23(1A), 28
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