COURT ARCHIVE

Supreme Court Of India judgments

59,837 judgments · page 2,030 of 2,992

Supreme Court27 Mar 1995Dismissed

State of Karnataka Vs Kumari Gowri Narayana Ambiga etc.

Supreme Court Of India · AIR 1995 SC 1691 : (1997) 10 JT 568 : (1995) LabIC 2085 : (1995) 2 SCALE 499 : (1995) 2 SCC 560 Supp : (1995) 2 SLJ 152 : (1995) 2 UJ 1

Constitution of India, 1950 — Article 16(1), 16(4), 309, 335Karnataka State Civil Services (General Recruitment) Rules, 1957 — Rule 4

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Supreme Court27 Mar 1995Dismissed

R.S. Mittal Vs Union of India (UOI)

Supreme Court Of India · (1995) 3 JT 417 : (1995) LabIC 1775 : (1995) 2 SCALE 433 : (1995) 2 SCC 230 Supp : (1995) 2 SLJ 177 : (1995) 2 UPLBEC 758

Income Tax Appellate Tribunal Members (Recruitment and Conditions of Service) Rules, 1963 — Rule 4

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Supreme Court27 Mar 1995Disposed Of

Nathani Steels Ltd. Vs Associated Constructions

Supreme Court Of India · (1996) 1 LW 355 : (1995) 6 SCALE 337 : (1995) 4 SCC 208 Supp : (1995) 5 SCR 59 Supp

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Supreme Court27 Mar 1995Disposed Of

Union of India (UOI) and Others Vs T.R. Mohanty and Others

Supreme Court Of India · AIR 1996 SC 403 : AIR 1995 SC 403 : (1995) 7 JT 619 : (1995) 6 SCALE 161 : (1995) 4 SCC 197 Supp : (1995) 4 SCR 595 Supp

Indian statistical service rules, 1961— Rule 13

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Supreme Court27 Mar 1995Disposed Of

State of Punjab and Another Vs Simla Rani (Smt)

Supreme Court Of India · (1997) 10 JT 563 : (1995) 2 SCALE 654(1) : (1995) 2 SCALE 654 : (1995) 2 SCC 357 Supp : (1995) 2 UJ 187

Punjab Urban Estates (Sales of Sites) Rules, 1965 — Rule 13

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Supreme Court27 Mar 1995Dismissed

Akshaya Restaurant Vs P. Anjanappa and Another

Supreme Court Of India · AIR 1995 SC 1498 : (1996) 2 BC 209 : (1995) 6 JT 269 : (1996) 1 MLJ 43 : (1995) 2 SCALE 698 : (1995) 2 SCC 303 Supp

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 115

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Supreme Court27 Mar 1995Disposed Of

Subordinate Services Selection Board Vs Bir Singh and another Subordinate Services Selection Board Vs Ram Niwas and others

Supreme Court Of India · AIR 1995 SC 1472 : (1997) 10 JT 574 : (1995) 2 SCALE 834 : (1995) 2 SCC 651 Supp : (1995) 2 UJ 189

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Supreme Court27 Mar 1995Allowed

State of West Bengal and others Vs Deb Kumar Mukherjee and others

Supreme Court Of India · AIR 1995 SC 1889 : (1995) 2 CALLT 14 : (1995) 3 JT 333 : (1995) 2 LLJ 694 : (1995) 2 SCALE 430 : (1995) 2 SCC 640 Supp : (1995) 2 UPLBEC 1092

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Supreme Court27 Mar 1995Dismissed

Deepti Gupta (Km) Vs Secy., Medical Education, Govt. of U.P. and Others

Supreme Court Of India · (1995) 8 JT 155 : (1995) 6 SCALE 256 : (1995) 4 SCC 107 Supp : (1995) 4 SCR 561 Supp

Migration Rules— clause v(e)

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Supreme Court24 Mar 1995Disposed Of

Rachna Mittal (Ms) Vs Lt. Kuldeepak Mittal

Supreme Court Of India · (1996) 1 AD 87 : (1995) 9 JT 135 : (1995) 6 SCALE 773 : (1996) 1 SCC 434 : (1995) 5 SCR 754 Supp

SPECIAL MARRIAGE ACT, 1954mdash; Section 27,28

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Supreme Court24 Mar 1995Disposed Of

Mahendra Raj Marg Karamchari Union and Others Vs Union of India (UOI) and Others

Supreme Court Of India · (1996) 1 AD 276 : (1996) 1 ALD(Cri) 56 : (1995) 4 Crimes 787 : (1995) 7 SCALE 193 : (1996) 1 SCC 432 : (1995) 6 SCR 300 Supp

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Supreme Court24 Mar 1995Allowed

State of U.P. and others etc. Vs Pradhan Sangh Kshettra Samiti and others etc.

Supreme Court Of India · AIR 1995 SC 1512 : (1995) 3 JT 252 : (1995) 2 SCALE 453 : (1995) 2 SCC 305 Supp : (1995) 2 UPLBEC 874

Constitution of India, 1950 — Article 13(3), 14, 154(1), 163, 166(3)Delimitation Act, 1972 — Section 8, 9General Clauses Act, 1897 — Section 3(29), 3(60)(c)

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Supreme Court24 Mar 1995dismissed

State of T.N. and Another Vs Adhiyaman Educational and Research Institute and Others

Supreme Court Of India · (1995) 3 JT 136 : (1995) 2 LW 498 : (1995) 2 SCALE 401 : (1995) 4 SCC 104 : (1995) 2 UPLBEC 937 : (1995) WritLR 549

All India Council for Technical Education Act, 1987 — Section 10, 11, 13, 14, 2Constitution of India, 1950 — Article 246, 248, 254, 254(2), 372Madras University Act, 1923 — Section 15, 16(11), 16(6), 19, 2

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Supreme Court24 Mar 1995Allowed

P.C. Wadhwa Vs S.C. Bhatia

Supreme Court Of India · (1995) 8 JT 686 : (1995) 7 SCALE 92 : (1996) 1 SCC 384 : (1995) 6 SCR 530 Supp

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Supreme Court24 Mar 1995dismissed

P. Kasilingam and others Vs P.S.G. College of Technology and others

Supreme Court Of India · AIR 1995 SC 1395 : (1995) 3 JT 193 : (1995) 2 LW 521 : (1995) 2 SCALE 387 : (1995) 2 SCC 348 Supp

Constitution of India, 1950 — Article 356, 357(1)

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Supreme Court23 Mar 1995Dismissed

Suresh and Others Vs Imran Khan and Others

Supreme Court Of India · AIR 1996 SC 550 : (1996) 1 BLJR 281 : (1996) 98 BOMLR 343 : (1996) 86 CompCas 806 : (1996) 1 CTC 119 : (1995) 2 GLR 1806 : (1995) 8 JT 119 : (1996) 6 KarLJ 689 : (1996) 1 LW 206 : (1996) 112 PLR 1 : (1995) 6 SCALE 273 : (1995) 6 SCC 651 : (1995) 5 SCR 110

Constitution of India, 1950 — Article 215,136CONTEMPT OF COURTS ACT, 1971— Section 20

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Supreme Court23 Mar 1995Disposed Of

Managing Director, Orissa Textile Mills Ltd. and Others Vs Mandardhar Naik

Supreme Court Of India · (1996) 2 LLJ 748 : (1995) 3 SCC 442 Supp

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Supreme Court23 Mar 1995allowed

Union of India (UOI) and Others Vs Raj Kumar Gupta and Others

Supreme Court Of India · (1995) 71 FLR 684 : (1995) 6 JT 107 : (1995) 2 LLJ 673 : (1995) 2 SCALE 822 : (1995) 2 SCC 607 Supp : (1995) 2 UJ 266 : (1995) 3 UPLBEC 1428

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Supreme Court23 Mar 1995Dismissed

State of Rajasthan and Another Vs Tarsem Singh and Another

Supreme Court Of India · (1995) 3 SCALE 17 : (1995) 2 SCC 709 Supp : (1995) 2 UJ 334

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Supreme Court23 Mar 1995Disposed Of

C.A. Avarachan Vs C.V. Sreenivasan and Another

Supreme Court Of India · (1995) 43 BLJR 921 : (1995) CriLJ 2682 : (1995) 2 Crimes 294 : (1995) 5 JT 638 : (1995) 2 PLJR 1 : (1995) 2 SCALE 271 : (1995) 3 SCC 392 : (1995) 2 SCR 692 : (1995) 2 UJ 21

Criminal Procedure Code, 1973 (CrPC) — Section 133, 138

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