COURT ARCHIVE

Supreme Court Of India judgments

59,837 judgments · page 2,026 of 2,992

Supreme Court17 Apr 1995Disposed Of

S.V.R. Mudaliar (Dead) by Lrs. and Others Vs Rajabu F. Buhari (Mrs) (Dead) by Lrs. and Others

Supreme Court Of India · AIR 1995 SC 1607 : (1995) 3 JT 614 : (1996) 1 LW 55 : (1995) 2 SCALE 720 : (1995) 4 SCC 15 : (1995) 3 SCR 312

Specific Relief Act, 1963 — Section 20(2)

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Supreme Court17 Apr 1995Allowed

State of Rajasthan and Others Vs Noor Bano

Supreme Court Of India · (1997) 10 JT 581 : (1995) 3 SCALE 104 : (1995) 2 SCC 599 Supp : (1995) 3 SCR 309 : (1995) 2 UJ 307

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Supreme Court17 Apr 1995dismissed

M.J. Sivani and Others Vs State of Karnataka and Others

Supreme Court Of India · AIR 1995 SC 1770 : (1995) 4 JT 141 : (1995) 2 MLJ 38 : (1995) 3 SCALE 80 : (1995) 6 SCC 289 : (1995) 3 SCR 329

Constitution of India, 1950 — Article 14, 19(1), 19(6), 21, 226Karnataka Police Act, 1963 — Section 2(7), 31, 39Madras City Police Act, 1888 — Section 3, 34, 34(1), 35, 39

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Supreme Court17 Apr 1995Dismissed

S. V. R. Mudaliar (dead) by LRs and others Vs Mrs. Rajabu F. Buhari (Dead) by LRs. and others

Supreme Court Of India · AIR 1995 SC 1607(1) : AIR 1995 SC 1607 : (1996) 1 LW 55

Constitution of India, 1950 — Article 136Specific Relief Act, 1963 — Section 15, 20

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Supreme Court17 Apr 1995allowed

State of Manipur and Others Vs A. Ongbi Memcha Devi (Smt) and Another

Supreme Court Of India · (1996) 1 LLJ 730(2) : (1995) 3 SCALE 608(1) : (1995) 3 SCALE 608 : (1995) 4 SCC 210 : (1995) 3 SCR 367

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Supreme Court17 Apr 1995dismissed

Wardington Lyngdoh and others Vs The Collector, Mawkyrwat

Supreme Court Of India · AIR 1995 SC 2340 : (1996) 1 CTC 71 : (1995) 3 SCALE 702 : (1995) 4 SCC 428 : (1995) 3 SCR 354

Land Acquisition Act, 1894 — Section 18, 19, 20, 23, 31(1)

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Supreme Court17 Apr 1995Dismissed

J.P. Tobacco Products, etc., etc. Vs Union of India (UOI) and Others

Supreme Court Of India · (1996) 1 LLJ 822

Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 5

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Supreme Court17 Apr 1995Dismissed

Buta Singh (Dead) by L. Rs. Vs Union of India

Supreme Court Of India · AIR 1995 SC 1945 : (1996) 1 LW 29 : (1995) 3 SCALE 591 : (1995) 5 SCC 284 : (1995) 3 SCR 359

Civil Procedure Code, 1908 (CPC) — Section 148, 149Land Acquisition Act, 1894 — Section 18, 4, 54

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Supreme Court10 Apr 1995allowed

Chief General Manager, State Bank of India, Bhubaneswar and others Vs Suresh Chandra Behera

Supreme Court Of India · AIR 1995 SC 1745 : (1995) 71 FLR 963 : (1995) 2 LLJ 852 : (1995) 2 SCALE 864 : (1995) 3 SCC 608 : (1995) 2 UJ 55

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Supreme Court10 Apr 1995Dismissed

Jai Kishan Vs Commissioner of Police and another

Supreme Court Of India · AIR 1996 SC 660 : AIR 1995 SC 660 : (1997) 10 JT 536 : (1996) LabIC 589 : (1995) 3 SCALE 195 : (1995) 3 SCC 364 Supp : (1995) 3 SCR 268 : (1995) 3 SLJ 51 : (1995) 2 UJ 531

Central Services Temporary (Service) Rules, 1966 — Rule 5

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Supreme Court10 Apr 1995Dismissed

Rambhai Lakhabai Bhakt Vs State of Gujarat and others

Supreme Court Of India · AIR 1995 SC 1549 : (1996) 1 GLR 175 : (1995) 5 JT 192 : (1995) 2 MLJ 76 : (1995) 3 SCALE 172 : (1995) 3 SCC 752 : (1995) 3 SCR 272

Land Acquisition Act, 1894 — Section 11, 17, 4, 5, 5A

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Supreme Court10 Apr 1995Allowed

All India Judges'' Association and Others Vs Union of India (UOI) and Others

Supreme Court Of India · (1995) 3 JT 573 : (1995) 1 KLT 156 : (1995) 6 SCALE 581 : (1998) 9 SCC 245

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Supreme Court10 Apr 1995Disposed Of

Mohan Singh etc. Vs State of Punjab and others

Supreme Court Of India · AIR 1996 SC 619 : AIR 1995 SC 619 : (1997) 10 JT 548 : (1996) LabIC 621 : (1995) 3 SCALE 335 : (1995) 4 SCC 151 : (1995) 3 SCR 264 : (1995) 2 SLJ 220

Punjab Civil Secretariat (State Service Class — III) Rules, 1952 — Rule 8

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Supreme Court07 Apr 1995Dismissed

R. Manicka Naicker Ors. Vs E. Elumalai Naicker

Supreme Court Of India · AIR 1995 SC 1613 : (1995) 5 JT 561 : (1995) 1 LW 731 : (1995) 2 MLJ 121 : (1995) 2 SCALE 730 : (1995) 4 SCC 156 : (1995) 3 SCR 217

Tamil Nadu Minor Inams (Abolition and Conversion into Ryotwari) Act, 1963 — Section 10, 11, 12, 13, 3

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Supreme Court07 Apr 1995

Prashant Ramachandra Deshpande Vs Maruti Balaram Haibatti

Supreme Court Of India · (1995) 2 CTC 32 : (1997) 10 JT 425 : (1995) 2 SCALE 804 : (1995) 2 SCC 539 Supp : (1995) 3 SCR 254 : (1995) 2 UJ 305

Constitution of India, 1950 — Article 136Transfer of Property Act, 1882 — Section 35

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Supreme Court07 Apr 1995Allowed

Government of Tamil Nadu and another Vs Vasantha Bai

Supreme Court Of India · AIR 1995 SC 1778 : (1997) 10 JT 511 : (1995) 2 SCALE 849 : (1995) 2 SCALE 401 : (1995) 2 SCC 423 Supp : (1995) 3 SCR 258 : (1995) 2 UJ 438

Land Acquisition Act, 1894 — Section 11A, 4(1), 5A, 6

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Supreme Court07 Apr 1995Allowed

Bakhtawar Singh Vs Gurdev Singh and Another

Supreme Court Of India · (1995) 9 JT 599 : (1995) 5 SCALE 358 : (1995) 6 SCC 254 : (1995) 3 SCR 639 Supp : (1996) 1 SLJ 153

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Supreme Court07 Apr 1995Allowed

Dahiben and others Vs Vasanji Kevalbhai (dead) and others

Supreme Court Of India · AIR 1995 SC 226 : (1995) 97 BOMLR 234 : (1996) 1 GLR 272 : (1995) 5 JT 378 : (1995) 2 SCALE 657 : (1995) 2 SCC 295 Supp : (1995) 3 SCR 234

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Supreme Court07 Apr 1995Dismissed

Indian Oil Corporation Ltd. Vs Municipal Corporation and Another

Supreme Court Of India · AIR 1995 SC 1480 : (1995) 3 JT 626 : (1995) 2 MLJ 35 : (1995) 4 SCC 96 : (1995) 3 SCR 246 : (1995) 2 UJ 384

Constitution of India, 1950 — Article 141Madhya Pradesh Municiapal Corporation Act, 1956 — Section 138Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 7

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Supreme Court07 Apr 1995Allowed

Kajaria Exports Ltd. and Others Vs Union of India (UOI) and Others

Supreme Court Of India · (1995) 3 DLT 61 : (1995) 78 ELT 3 : (1995) 2 SCALE 650 : (1995) 3 SCC 61 Supp : (1995) 3 SCR 227

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