Supreme Court Of India Judgments

Supreme Court21 Mar 1995allowed

Mangamma Avva alias Nese Yesodamma and Others Vs State of A.P.

Supreme Court Of India · (1995) 19 ACR 414 : (1995) 2 ALT(Cri) 1 : (1995) CriLJ 2921 : (1995) 2 Crimes 246 : (1995) 3 JT 447 : (1995) 2 SCALE 600 : (1995) 2 SCC 434 Supp : (1995) 2 UJ 38

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Supreme Court21 Mar 1995Disposed Of

Ranbir Yadav Vs State of Bihar

Supreme Court Of India · AIR 1995 SC 1219 : (1995) 43 BLJR 1053 : (1995) CriLJ 2665 : (1995) 2 Crimes 161 : (1995) 3 JT 228 : (1995) 2 SCALE 331 : (1995) 4 SCC 392 : (1995) 2 SCR 826 : (1995) 2 UJ 212

Constitution of India, 1950 — Article 136, 227Criminal Law (Amendment) Act, 1952 — Section 4, 6(1)Criminal Procedure Code, 1973 (CrPC) — Section 154, 161, 162(1), 194, 216

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Supreme Court21 Mar 1995Dismissed

M.O. Shamsudhin Vs State of Kerala

Supreme Court Of India · (1995) 19 ACR 423 : (1995) 2 ALT(Cri) 114 : (1995) 2 Crimes 282 : (1995) 3 JT 367 : (1995) 2 SCALE 298 : (1995) 3 SCC 351 : (1995) 2 UJ 79

Evidence Act, 1872 — Section 133Penal Code, 1860 (IPC) — Section 120B, 161Prevention of Corruption Act, 1947 — Section 5(1), 5(2)

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Supreme Court21 Mar 1995Allowed

Union of India (UOI) Vs Jagdish and Others

Supreme Court Of India · (1995) 58 DLT 645 : (1995) 3 JT 580 : (1995) 2 SCALE 622 : (1995) 3 SCC 510 Supp : (1995) 2 UJ 125

Land Acquisition Act, 1894 — Section 23(1A)

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Supreme Court20 Mar 1995Allowed

Bhurey Khan Vs Yaseen Khan (Dead) by Lrs. and Others

Supreme Court Of India · (1995) 7 SCALE 351 : (1996) 2 SCC 313 : (1995) 6 SCR 621 Supp

Civil Procedure Code, 1908 (CPC) — order 22 rule 4

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Supreme Court20 Mar 1995dismissed

Union Carbide India Ltd. Vs State of A.P.

Supreme Court Of India · (1995) 76 ELT 489 : (1995) 3 JT 218 : (1996) 40 KarLJ 264 : (1995) 2 SCALE 355 : (1995) 2 SCC 267 Supp : (1995) 2 SCR 785 : (1995) 98 STC 1

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Supreme Court20 Mar 1995Disposed Of

Collector of Central Excise, Shillong Vs Wood Craft Products Ltd.

Supreme Court Of India · (1995) 50 ECC 122 : (1995) ECR 417 : (1995) 77 ELT 23 : (1995) 3 JT 207 : (1995) 2 SCALE 364 : (1995) 3 SCC 454 : (1995) 2 SCR 797

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Supreme Court20 Mar 1995Disposed Of

Bashir Ahmed Vs Mehmood Hussain Shah

Supreme Court Of India · AIR 1995 SC 1857 : (1996) 2 BC 416 : (1996) 1 BLJR 451 : (1996) 1 PLJR 22 : (1995) 110 PLR 58 : (1995) 2 SCALE 566 : (1995) 3 SCC 529 : (1995) 2 SCR 812 : (1995) 2 UJ 59

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Supreme Court20 Mar 1995allowed

Haryana State Electricity Board and another Vs Ram Gopal and another

Supreme Court Of India · AIR 1996 SC 645 : AIR 1995 SC 645 : (1997) 10 JT 524 : (1996) LabIC 587 : (1995) 2 SCALE 575 : (1995) 2 SCC 266 Supp : (1995) 2 SCR 817 : (1995) 2 UJ 276

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Supreme Court20 Mar 1995Allowed

Shankar Balwant Lokhande (dead) by L.Rs. Vs Chandrakant Shankar Lokhande and Another

Supreme Court Of India · AIR 1995 SC 1211 : (1995) 3 JT 186 : (1992) 2 LLJ 18 : (1995) 1 LW 568 : (1995) 2 SCALE 318 : (1995) 3 SCC 413 : (1995) 2 SCR 776 : (1992) 1 SLJ 7 : (1995) 1 UJ 707

Bombay Stamp Act, 1958 — Section 2(9)Civil Procedure Code, 1908 (CPC) — Order 20 Rule 18(2), 48Limitation Act, 1908 — Article 181, 182, 46

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Supreme Court20 Mar 1995Allowed

Pratap Narain and another Vs District Judge, Azamgarh and another

Supreme Court Of India · AIR 1996 SC 111 : AIR 1995 SC 111 : (1995) 3 SCC 459 Supp

Constitution of India, 1950 — Article 226

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Supreme Court19 Mar 1995Dismissed

Betal Singh Vs State of M.P.

Supreme Court Of India · AIR 1996 SC 2770 : (1996) 1 ALD(Cri) 323 : (1996) CriLJ 4006 : (1996) 3 JT 591 : (1996) 3 SCALE 16 : (1996) 8 SCC 205

Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 120B, 201, 225, 302, 332

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Supreme Court10 Mar 1995Allowed

Municipal Corporation for City of Pune and another Vs Bharat Forge Co. Ltd. and others

Supreme Court Of India · AIR 1996 SC 2856 : (1995) 3 JT 312 : (1995) 2 SCALE 245 : (1995) 3 SCC 434(1) : (1995) 2 SCR 716 : (1995) 2 UPLBEC 740

Constitution Of India, 1950 — Article 21, 226, 265, 366(22)Cantonments Act, 1880 — Section 21, 22, 51(2), 81(2)Cantonments Act, 1910 — Section 15(1), 15(2)

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Supreme Court10 Mar 1995Disposed Of

Sarup Singh Vs State of Haryana represented by the Home Secretary Giani Ram Vs State of Haryana and Others

Supreme Court Of India · AIR 1995 SC 2452 : (1995) CriLJ 4168

Penal Code, 1860 (IPC) — Section 302, 304, 307, 34

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Supreme Court10 Mar 1995Disposed Of

In re: Vinay Chandra Mishra (the alleged contemner)

Supreme Court Of India · AIR 1995 SC 2348 : (1995) 1 ALT(Cri) 674 : (1995) CriLJ 3994 : (1995) 2 GLR 992 : (1995) 2 JT 587 : (1995) 6 SCALE 619 : (1995) 2 SCALE 201 : (1995) 2 SCALE 200 : (1995) 3 SCALE 1 : (1995) 2 SCC 584 : (1995) 2 SCR 638 : (1995) 2 UJ 93

Bar Council of India Rules, 1975 — Rule 2Constitution of India, 1950 — Article 129, 136, 141, 142, 161Contempt of Courts Act, 1971 — Section 14, 16, 2

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Supreme Court10 Mar 1995Disposed Of

National Federation of S.B.I. and Others, etc. Vs Union of India and Others

Supreme Court Of India · AIR 1995 SC 1457 : (1995) 3 JT 336 : (1996) 1 LLJ 435 : (1995) 2 SCALE 282 : (1995) 3 SCC 532 : (1995) 2 SCR 748 : (1995) 3 SLJ 107 : (1995) 2 UJ 157 : (1995) 2 UPLBEC 909

Constitution of India, 1950 — Article 16(1)(4)

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Supreme Court10 Mar 1995Disposed Of

A Polytechnic By Name Larsen and Toubro Institute of Technology and another Vs All India Council For Technical Education and others

Supreme Court Of India · AIR 1995 SC 1585 : (1995) 3 JT 203 : (1995) 2 SCALE 267 : (1995) 3 SCC 287 : (1995) 2 SCR 741 : (1995) 2 UJ 52

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Supreme Court10 Mar 1995Allowed

Hollyhock Pharmaceuticals Pvt. Ltd. Vs Murbad Alloy Castings Pvt. Ltd.

Supreme Court Of India · AIR 1996 SC 938 : AIR 1995 SC 938 : (1996) 82 CLT 67 : (1995) 9 JT 288 : (1995) 6 SCALE 848 : (1996) 2 SCC 194 : (1995) 6 SCR 212 Supp

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Supreme Court10 Mar 1995Dismissed

Sheikh Ishaque and Others Vs State of Bihar

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

Penal Code, 1860 (IPC) — Section 302, 34, 436

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Supreme Court10 Mar 1995Dismissed

Union of India and another Vs Pradeep Kumari and others

Supreme Court Of India · AIR 1995 SC 2259 : (1995) 9 JT 644 : (1996) 6 KarLJ 557 : (1996) 1 KLT 93 : (1995) 2 SCALE 260 : (1995) 2 SCC 736 : (1995) 2 SCR 703

Land Acquisition Act, 1894 — Section 11, 18, 26, 28A, 34

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