COURT ARCHIVE

Supreme Court Of India judgments

59,837 judgments · page 2,027 of 2,992

Supreme Court06 Apr 1995Disposed Of

State of U.P. and Others Vs Committee of Management of S.K.M. Inter College and Another

Supreme Court Of India · (1995) 5 JT 196 : (1995) 2 MLJ 79 : (1995) 3 SCALE 50 : (1995) 2 SCC 535 Supp : (1995) 3 SCR 210 : (1995) 2 UJ 297 : (1995) 3 UPLBEC 1375

Constitution of India, 1950 — Article 226Uttar Pradesh Educational Institutions (Prevention of Dissipation of Assets) Act, 1974 — Section 2Uttar Pradesh Intermediate Education Act, 1921 — Section 16D(3), 16D(4)

Supreme Court06 Apr 1995Disposed Of

State of Rajasthan Vs Padmavati Devi (Smt) (Dead) by Lrs. and Others

Supreme Court Of India · (1995) 5 JT 481 : (1995) 2 SCALE 619 : (1995) 2 SCC 290 Supp : (1995) 2 UJ 69

Rajasthan Land Revenue Act, 1956 — Section 91

Supreme Court06 Apr 1995Allowed

Kewal Pati (Smt) Vs State of U.P. and Others

Supreme Court Of India · (1995) ACJ 859 : (1995) CriLJ 2920 : (1995) 2 Crimes 304 : (1996) 1 LW(Cri) 6 : (1995) 2 SCALE 729 : (1995) 3 SCC 600 : (1995) 3 SCR 207 : (1995) 2 UJ 291

Penal Code, 1860 (IPC) — Section 302

Supreme Court06 Apr 1995Allowed

Punjab State Vs Bachan Singh and Others

Supreme Court Of India · AIR 1996 SC 2877 : (1995) 6 JT 599 : (1995) 6 JT 594 : (1996) 112 PLR 85 : (1995) 5 SCALE 286 : (1996) 7 SCC 47 : (1995) 3 SCR 533 Supp : (1996) 1 SLJ 136

Pepsu Tenancy and Agricultural Lands Act, 1955

Supreme Court05 Apr 1995Disposed Of

Director, Central Bureau of Investigation and Others Vs ''Niyamavedi'' represented by its Member K. Nandini, Advocate and Others

Supreme Court Of India · (1995) CriLJ 2917 : (1995) 2 Crimes 252 : (1995) 5 JT 401 : (1996) 1 LW(Cri) 1 : (1995) 2 SCALE 608 : (1995) 3 SCC 601 : (1995) 3 SCR 196 : (1995) 2 UJ 184

Criminal Procedure Code, 1973 (CrPC) — Section 162, 172

Supreme Court05 Apr 1995Allowed

Shahabuddin Abdul Kahlik Shaikh Vs State of Gujarat

Supreme Court Of India · (1995) 19 ACR 471 : (1995) 3 JT 456 : (1995) 2 SCALE 647 : (1995) 2 SCC 441 Supp : (1995) 3 SCR 200

Penal Code, 1860 (IPC) — Section 302, 34Terrorist and Disruptive Activities (Prevention) Act, 1987 — Section 3

Supreme Court05 Apr 1995Disposed Of

Hindustan Platinum Pvt. Ltd. Vs Collector of Central Excise

Supreme Court Of India · (1995) 77 ELT 276 : (1996) 9 SCC 400

Supreme Court04 Apr 1995Dismissed

Commissioner of Income Tax, Calcutta Vs Bijoy Kumar Almal

Supreme Court Of India · (1995) 215 ITR 22 : (1995) 3 JT 425 : (1995) 2 SCALE 596 : (1995) 3 SCC 525 : (1995) 3 SCR 170

Income Tax Act, 1961 — Section 22, 23(2), 26

Supreme Court04 Apr 1995Allowed

Advaita Nand Vs Judge, Small Cause Court, Meerut and Others

Supreme Court Of India · (1995) 5 JT 573 : (1995) 2 SCALE 610 : (1995) 3 SCC 407 : (1995) 2 UJ 139

Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 20(4)

Supreme Court04 Apr 1995Disposed Of

Collector of Central excise, Bombay Vs M/s. Kohinoor Mills, Bombay Bombay Dyeing and Manufacturing Co. Ltd. Vs Collector of Central Excise, Bombay

Supreme Court Of India · AIR 1995 SC 1417 : (1995) 52 ECC 83 : (1995) 77 ELT 42 : (1997) 10 JT 427 : (1995) 2 SCALE 585 : (1995) 2 SCC 411 Supp : (1995) 3 SCR 159

Additional Duties of Excise (Goods of Special Importance) Act, 1957 — Section 3Central Excise Rules, 1944 — Rule 49, 8, 9(1), 96E

Supreme Court04 Apr 1995Allowed

Salamat Ali and another Vs State of Bihar

Supreme Court Of India · AIR 1995 SC 1863 : (1996) 1 PLJR 72

Penal Code, 1860 (IPC) — Section 302, 304B, 34

Supreme Court04 Apr 1995Dismissed

Laxmi Engineering Works Vs P.S.G. Industrial Institute

Supreme Court Of India · AIR 1995 SC 1428 : (1995) 84 CompCas 121 : (1995) 3 JT 433 : (1995) 2 SCALE 626 : (1995) 3 SCC 583 : (1995) 3 SCR 174 : (1995) 2 UJ 253

Consumer Protection Act, 1986 — Section 13, 2, 20(6), 3, 9

Supreme Court04 Apr 1995Dismissed

Sahney Paris Rhone Ltd. Vs Collector of Central Excise, Hyderabad

Supreme Court Of India · (1997) 57 ECC 227 : (1995) 77 ELT 13 : (1995) 2 SCALE 591 : (1995) 2 SCC 359 Supp : (1995) 3 SCR 150

Central Excises and Salt Act, 1944 — Section 11B

Supreme Court04 Apr 1995Allowed

Lal Mandi Vs State of West Bengal

Supreme Court Of India · AIR 1995 SC 2265 : (1995) 2 CALLT 28 : (1995) CriLJ 2659 : (1995) 2 Crimes 185 : (1997) 10 JT 586 : (1995) 2 SCALE 571 : (1995) 3 SCC 603 : (1995) 3 SCR 134 : (1995) 2 UJ 237

Penal Code, 1860 (IPC) — Section 201, 325, 34

Supreme Court04 Apr 1995Allowed

Bhavana Chemicals Ltd., Baroda Vs Commissioner of Income Tax, Gujarat

Supreme Court Of India · (1995) 83 CompCas 662

Income Tax appellate tribunal rules —Rule11

Supreme Court04 Apr 1995Allowed

Lakhanpal National Ltd. Baroda Vs Collector of Central Excise, Baroda

Supreme Court Of India · (1999) 82 ECR 234 : (1998) 97 ELT 29 : (1998) 9 JT 160 : (1999) 1 SCALE 255 : (1998) 8 SCC 329

Supreme Court03 Apr 1995Allowed

Saiyad Mohd. Saiyad Umar Saiyad and Others Vs State of Gujarat

Supreme Court Of India · (1995) 19 ACR 462 : (1995) 43 BLJR 1049 : (1995) CriLJ 2662 : (1995) 2 Crimes 182 : (1995) 50 ECC 117 : (1995) 78 ELT 649 : (1995) 2 GLR 1315 : (1995) 3 JT 489 : (1995) 2 SCALE 576 : (1995) 3 SCC 610 : (1995) 3 SCR 117 : (1992) 85 STC 1

Bombay Prohibition Act, 1949 — Section 65, 66Evidence Act, 1872 — Section 114Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 50, 54

Supreme Court03 Apr 1995Allowed

G. Rabinathan Vs State of Karnataka and others

Supreme Court Of India · AIR 1995 SC 1474 : (1997) 10 JT 452 : (1995) LabIC 1816 : (1995) 2 SCALE 847 : (1995) 2 SCC 542 Supp : (1995) 3 SCR 129

Karnataka Government Servants (Seniority) Rules, 1957 — Rule 6A

Supreme Court31 Mar 1995Disposed Of

Dr Kashinath Nagayya Ibatte Vs State of Maharashtra and Others

Supreme Court Of India · (1996) LabIC 588 : (1995) 3 SCALE 54 : (1995) 3 SCC 363 Supp : (1995) 3 SCR 115

Supreme Court31 Mar 1995Disposed Of

Kamla Shankar Vs Director of Board of Technical Education, Kanpur and Another

Supreme Court Of India · (1995) 6 JT 112 : (1995) 2 SCALE 808 : (1995) 2 SCC 302 Supp : (1995) 3 SCR 111 : (1995) 3 UPLBEC 1439