Supreme Court24 Apr 1995Dismissed
Balaram Chandra Vs State of U.P.
Supreme Court Of India · AIR 1995 SC 1552(1) : AIR 1995 SC 1552 : (1995) 3 SCC 723 : (1995) 3 SCR 726
Land Acquisition Act, 1894 — Section 11, 18, 19, 20, 21
COURT ARCHIVE
Supreme Court Of India judgments
59,837 judgments · page 2,024 of 2,992
Supreme Court21 Apr 1995dismissed
Orissa State Electricity Board and another etc. Vs M/s. IPI Steel Ltd., etc.
Supreme Court Of India · AIR 1995 SC 1553 : (1995) 4 JT 102 : (1995) 2 SCALE 919 : (1995) 4 SCC 320 : (1995) 3 SCR 684
Constitution of India, 1950 — Article 12, 14, 226Electricity (Supply) Act, 1948 — Section 48, 49Electricity Act, 1910 — Section 22B
Supreme Court21 Apr 1995Allowed
Burn Standard Co. Ltd. and Others Vs Dinabandhu Majumdar and Another
Supreme Court Of India · AIR 1995 SC 1499 : (1995) 2 CALLT 18 : (1995) 71 FLR 282 : (1995) 4 JT 23 : (1995) LabIC 1825 : (1995) 3 SCALE 37 : (1995) 4 SCC 172 : (1995) 3 SCR 712
Constitution of India, 1950 — Article 226
Supreme Court21 Apr 1995allowed
Trustees of Port of Madras Vs Nagavedu Lungi and Co. and Others
Supreme Court Of India · (1995) 50 ECC 121 : (1995) 80 ELT 241 : (1995) 4 JT 243 : (1995) 2 SCALE 807 : (1995) 3 SCC 730 : (1995) 3 SCR 669
Supreme Court21 Apr 1995Allowed
S.B. Shahane and others Vs State of Maharashtra and another
Supreme Court Of India · AIR 1995 SC 1628 : (1996) 1 ALT(Cri) 54 : (1995) 4 JT 245 : (1996) 1 LW(Cri) 69 : (1995) 2 PLJR 59 : (1995) 2 SCALE 809 : (1995) 3 SCC 37 Supp : (1995) 3 SCR 672 : (1995) 3 SLJ 101 : (1995) 2 UJ 376
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 24, 25
Supreme Court21 Apr 1995Disposed Of
State of Orissa and others Vs Mahanadi Coalfields Ltd. and others
Supreme Court Of India · AIR 1995 SC 1868 : (1995) 3 JT 662 : (1996) 4 SCALE 229 : (1995) 2 SCALE 900 : (1995) 2 SCC 686 Supp : (1995) 3 SCR 639
Coal Bearing Areas (Acquisition and Development) Act, 1957 — Section 10, 11, 9Constitution of India, 1950 — Article 14, 246, 286Mines and Minerals (Development and Regulation) Act, 1957 — Section 9A
Supreme Court21 Apr 1995Dismissed
Bihar State Pollution Control Board Vs Tata Engineering and Locomotive Co. Ltd.
Supreme Court Of India · (1998) 8 SCC 720
Water (Prevention and Control of Pollution) Act, 1974 — Section 5
Supreme Court20 Apr 1995dismissed
State of Rajasthan Vs Mahendra Singh and others
Supreme Court Of India · AIR 1995 SC 2326 : (1995) CriLJ 3640
Criminal Procedure Code, 1973 (CrPC) — Section 164, 281Penal Code, 1860 (IPC) — Section 148, 149, 307, 353
Supreme Court20 Apr 1995Allowed
Ram Chandra Sharma Vs Modern Food Industries (India) Ltd. and Others
Supreme Court Of India · (1998) 8 SCC 719
Constitution of India, 1950 — Article 12, 226
Supreme Court20 Apr 1995dismissed
Scheduled Caste Uplift Union and Another Vs Union of India (UOI) and Others
Supreme Court Of India · (1997) 10 JT 448 : (1995) 3 SCALE 421 : (1995) 3 SCC 526 Supp : (1995) 3 SCR 634 : (1995) 2 UJ 309 : (1995) 2 UPLBEC 1208
Defence Quality Assurance Rules, 1979 — Rule 8
Supreme Court20 Apr 1995Disposed Of
Commissioner of Income Tax, Madras (Central) Madras Vs Thanthi Trust, Madras
Supreme Court Of India · (1995) 128 CTR 145 : (1996) 217 ITR 198 : (1997) 10 SCC 257
Income Tax Act, 1961 — Section 147
Supreme Court20 Apr 1995Allowed
Ganesh Narayan Hegde Vs S. Bangarappa and Others
Supreme Court Of India · (1995) 19 ACR 485 : (1995) 2 ALT(Cri) 260 : (1995) CriLJ 2935 : (1995) 2 Crimes 306 : (1995) 1 CTC 483 : (1995) 4 JT 124 : (1995) 2 SCALE 748 : (1995) 4 SCC 41 : (1995) 3 SCR 549 : (1995) 2 UJ 560
Criminal Procedure Code, 1973 (CrPC) — Section 245, 245(1), 246(1), 399, 482
Supreme Court20 Apr 1995dismissed
Karnail Singh and others Vs State of Punjab
Supreme Court Of India · AIR 1995 SC 1972 : (1995) CriLJ 3625 : (1995) 70 FLR 42 : (1995) 1 UPLBEC 133
Penal Code, 1860 (IPC) — Section 148, 149, 302, 304
Supreme Court20 Apr 1995Dismissed
Dr. Rashmi Srivastava and Dr. B.D. Srivastava Vs Vikram University and others
Supreme Court Of India · AIR 1995 SC 1694 : (1995) JLJ 403 : (1995) 4 JT 5 : (1995) LabIC 2041 : (1995) 2 SCALE 871 : (1995) 3 SCC 653 : (1995) 3 SCR 572 : (1995) 3 SLJ 18
Constitution of India, 1950 — Article 14, 16(1)University Grants Commission Act, 1956 — Section 12, 19, 23, 24, 27Uttar Pradesh State Universities Act, 1973 — Section 31, 50
Supreme Court20 Apr 1995Disposed Of
Miss Radha Bai Vs Union Territory of Pondicherry represented by its chief Secretary and others
Supreme Court Of India · AIR 1995 SC 1476 : (1995) 4 JT 34 : (1995) LabIC 1818 : (1995) 2 SCALE 842 : (1995) 4 SCC 141 : (1995) 3 SCR 561 : (1995) 2 SLJ 235
Central Civil Services (Pension) Rules, 1972 — Rule 48BConstitution of India, 1950 — Article 226, 227
Supreme Court20 Apr 1995Allowed
K.P. Singhal Vs State of Rajasthan and another
Supreme Court Of India · AIR 1996 SC 2218 : (1995) 3 SCC 549 Supp
Rajasthan Administrative Service (Emergency Recruitment) Rules, 1976 — Rule 25Rajasthan Administrative Service Rules, 1954 — Rule 28
Supreme Court20 Apr 1995Allowed
Satguru Singh Vs State of Punjab
Supreme Court Of India · AIR 1995 SC 2449 : (1995) CriLJ 4165
Penal Code, 1860 (IPC) — Section 307, 326
Supreme Court20 Apr 1995Allowed
Smt. Kakko Vs State of Haryana and another
Supreme Court Of India · AIR 1995 SC 1975 : (1995) CriLJ 3632
Supreme Court20 Apr 1995Allowed
B.S. Padmavathamma Vs A.P. State Road Transport Corporation and Others
Supreme Court Of India · (1995) 6 JT 218 : (1995) 4 SCALE 756 : (1995) 5 SCC 433 : (1995) 2 SCR 322 Supp
Motor Vehicles Act, 1939 — Section 3(xxi), 48
Supreme Court20 Apr 1995Allowed
Asharfi Lal Vs Smt. Koili (dead) by L.Rs.
Supreme Court Of India · AIR 1995 SC 1440 : (1995) 5 JT 496 : (1995) 2 MLJ 102 : (1995) 2 SCALE 827 : (1995) 4 SCC 163 : (1995) 2 UJ 282
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8