Supreme Court23 Mar 1995Disposed Of
State of U.P. and Others Vs Dr. R.K. Tandon and Others
Supreme Court Of India · (1995) 71 FLR 961 : (1997) 10 JT 455 : (1995) 2 SCALE 736 : (1995) 3 SCC 616 : (1995) 2 UJ 272 : (1996) 3 UPLBEC 1521
COURT ARCHIVE
Supreme Court Of India judgments
59,837 judgments · page 2,031 of 2,992
Supreme Court23 Mar 1995Allowed
State of Tamil Nadu and Others Vs K. Guruswamy
Supreme Court Of India · (1996) 44 BLJR 7 : (1995) 6 JT 248 : (1995) 2 PLJR 105 : (1995) 5 SCALE 74 : (1995) 6 SCC 31 : (1995) 3 SCR 197 Supp
Prevention of Corruption Act, 1947 — Section 5(1)(d), 5(2)
Supreme Court23 Mar 1995Allowed
Mahboob Sahab Vs Syed Ismail and Others
Supreme Court Of India · AIR 1995 SC 1205 : (1995) 3 JT 168 : (1996) 6 KarLJ 194 : (1995) 2 LW 153 : (1995) 2 SCALE 395 : (1995) 3 SCC 693
Evidence Act, 1872 — Section 40, 41, 42, 43, 44
Supreme Court23 Mar 1995Disposed Of
Mir Fazeelath Hussain and others Vs Special Deputy Collector Land Acquisition, Hyderabad [OVERRULED]
Supreme Court Of India · AIR 1995 SC 1424 : (1995) 43 BLJR 881 : (1995) 1 CTC 438 : (1995) 3 JT 410 : (1995) 4 SCALE 760 : (1995) 2 SCALE 424 : (1995) 3 SCC 208 : (1995) 2 UJ 73
Land Acquisition Act, 1894 — Section 11, 2, 23, 25, 26
Supreme Court23 Mar 1995allowed
Mustakmiya Jabbarmiya Shaikh Vs M.M. Mehta, Commissioner of Police and Others
Supreme Court Of India · (1995) 3 Crimes 18 : (1995) 2 GLR 1268 : (1995) 4 JT 215 : (1995) 2 SCALE 376 : (1995) 3 SCC 237 : (1995) 1 UJ 792
Arms Act, 1959 — Section 3(4)Gujarat Prevention of Anti-social Activities Act, 1985 — Section 3(1)Penal Code, 1860 (IPC) — Section 212, 214
Supreme Court22 Mar 1995Allowed
Metal Extruders (India) Pvt. Ltd. Vs Customs, Excise and Gold (Control) and Another Metal Extruders (India) Pvt. Ltd. Vs Union of India (UOI) and Others
Supreme Court Of India · (1995) 1 MPJR 341
Central Excises and Salt Act, 1944 — section 26-a(1a)
Supreme Court22 Mar 1995allowed
Panchanan Sharma Vs Basudeo Prasad Jaganani and others
Supreme Court Of India · AIR 1995 SC 1743 : (1995) 2 ALT 52 : (1995) 1 BC 470 : (1997) 10 JT 553 : (1995) 2 PLJR 55 : (1998) 1 RLW 148 : (1995) 2 SCALE 641 : (1995) 3 SCALE 593 : (1995) 2 SCC 574 Supp : (1995) 2 UJ 143
Transfer of Property Act, 1882 — Section 58, 76, 79
Supreme Court22 Mar 1995Allowed
Cantonment Board, Secunderabad Vs G. Venketram Reddy and Others
Supreme Court Of India · AIR 1995 SC 1210 : (1995) 2 SCALE 507 : (1995) 2 SCC 576 Supp : (1995) 4 SCC 561
Cantonments Act, 1924 — Section 60Constitution of India, 1950 — Article 243Q
Supreme Court22 Mar 1995dismissed
Cooperative Stores Ltd. Vs K.S. Khurana and Others
Supreme Court Of India · (1996) 2 LLJ 682 : (1996) 7 SCC 441
Delhi Shops and Establishments Act, 1954 — Section 16, 17, 18, 21Industrial Disputes Act, 1947 — Section 33C(2)
Supreme Court22 Mar 1995dismissed
Laxmiraj S. Patil (Smt) and Others Vs Badashah Sultan Mutwali
Supreme Court Of India · (1995) 2 SCALE 480 : (1995) 3 SCC 102 Supp : (1995) 1 UJ 781
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 88B(1)Bombay Tenancy and Agricultural Lands Rules, 1956 — Rule 52(1)
Supreme Court22 Mar 1995Allowed
N. Rathinasabapathy and Others Vs K.S. Palaniappa Kandar and Others
Supreme Court Of India · AIR 1996 SC 580 : AIR 1995 SC 580 : (1995) 71 FLR 855 : (1995) 4 SCALE 834 : (1995) 5 SCC 642 : (1995) 2 SCR 369 Supp : (1996) 1 SLJ 96
CONTEMPT OF COURTS ACT, 1971— Section 12
Supreme Court22 Mar 1995allowed
N. Kunhichekku Haji (Dead) by Lrs. Vs State of Kerala and Others
Supreme Court Of India · (1995) 5 JT 666 : (1995) 2 SCALE 663 : (1995) 2 SCC 382 Supp
Constitution of India, 1950 — Article 226
Supreme Court22 Mar 1995allowed
Paharpur Cooling Towers Pvt. Ltd., Calcutta Vs Collector of Central Excise, Calcutta
Supreme Court Of India · (1995) 77 ELT 18 : (1995) 2 SCALE 505 : (1995) 2 SCC 565 Supp
Supreme Court22 Mar 1995Allowed
State Bank of Hyderabad Vs Joint Family of Mukundas Raja Bhagwan Das and Others
Supreme Court Of India · (1996) 1 BC 171 : (1995) 84 CompCas 104 : (1997) 10 JT 556 : (1995) 2 SCALE 668 : (1995) 2 SCC 544 Supp
Civil Procedure Code, 1908 (CPC) — Section 9Jagirdar Debt Settlement Act, 1952 — Section 11Limitation Act, 1963 — Article 35, 14, 18, 22, 30
Supreme Court21 Mar 1995dismissed
M.W. Mohiuddin Vs State of Maharashtra
Supreme Court Of India · (1995) 2 ALT(Cri) 235 : (1995) 3 SCC 567 : (1995) 2 SCR 864
Prevention of Corruption Act, 1947 — Section 5(1), 5(2)Prevention of Corruption Act, 1988 — Section 13, 13(2), 19, 7
Supreme Court21 Mar 1995Allowed
Virupakshayya Shandarayya Vs Neelakanta Shivacharya Pattadadevaru
Supreme Court Of India · AIR 1995 SC 2187 : (1995) 3 JT 513 : (1995) 2 SCALE 315 : (1995) 2 SCC 531 Supp : (1995) 2 SCR 820 : (1995) 1 UJ 719
Bombay Public Trusts Act, 1950 — Section 2(10), 50, 51, 51(1)Code Of Civil Procedure, 1908 — Section 11Evidence Act, 1872 — Section 42
Supreme Court21 Mar 1995Allowed
Porritts and Spencer (Asia) Ltd. Vs Collector of Central Excise, New Delhi
Supreme Court Of India · AIR 1995 SC 2344 : (1996) 1 CTC 88 : (1999) 106 ELT 18 : (1995) 3 SCC 219 Supp
Central Excises and Salt Act, 1944 — Section 11B
Supreme Court21 Mar 1995allowed
Dr. K.L. Sahu Vs Hari Shankar Bhandari and others
Supreme Court Of India · AIR 1995 SC 2320 : (1997) 9 SCC 375
Contempt of Courts Act, 1971 — Section 12, 20
Supreme Court21 Mar 1995Dismissed
Kartar Singh alias Naranjan Singh and others Vs State of Punjab
Supreme Court Of India · AIR 1995 SC 1726 : (1995) 3 JT 422 : (1995) 4 SCC 101
Civil Procedure Code, 1908 (CPC) — Section 144Land Acquisition Act, 1894 — Section 23, 28, 4, 54
Supreme Court21 Mar 1995Dismissed
Smt. Abhilash Vinodkumar Jain Vs Cox and Kings (India) Ltd. and others
Supreme Court Of India · AIR 1995 SC 1592 : (1995) 2 ALT(Cri) 371 : (1995) 97 BOMLR 178 : (1995) 84 CompCas 28 : (1995) 2 Crimes 239 : (1995) 3 JT 528 : (1996) 3 LLJ 354 : (1995) 2 LW(Cri) 428 : (1995) 2 MhLj 630 : (1995) 2 SCALE 323 : (1995) 3 SCC 732 : (1995) 2 SCR 873 : (1995)
Companies Act, 1956 — Section 630Criminal Procedure Code, 1973 (CrPC) — Section 432