Supreme Court09 Mar 1995Disposed Of
Dr. Ajay Singh Rawat Vs Union of India (UOI) and Others
Supreme Court Of India · (1995) 3 JT 39 : (1995) 2 SCALE 239 : (1995) 2 SCALE 236 : (1995) 3 SCC 266 : (1995) 2 SCR 632 : (1995) 1 UJ 817
COURT ARCHIVE
Supreme Court Of India judgments
59,837 judgments · page 2,033 of 2,992
Supreme Court09 Mar 1995Partly Allowed
State of Karnataka Vs Siddegowda and Another
Supreme Court Of India · AIR 1996 SC 480 : AIR 1995 SC 480 : (1996) 1 CALLT 60 : (1996) 85 CompCas 479 : (1995) 7 JT 602 : (1995) 6 SCALE 177 : (1995) 6 SCC 714 : (1995) 4 SCR 579 Supp : (1996) 1 UJ 120
Penal Code, 1860 (IPC) — Section 324,326,34
Supreme Court09 Mar 1995allowed
P. Sheshadri Vs Union of India (UOI) and Another
Supreme Court Of India · (1995) 70 FLR 1089 : (1995) 2 JT 661 : (1995) 2 SCALE 195 : (1995) 3 SCC 552 : (1995) 2 SCR 621 : (1995) 3 SLJ 222 : (1995) 2 UJ 11
Administrative Tribunals Act, 1985 — Section 19Constitution of India, 1950 — Article 136
Supreme Court09 Mar 1995
Indian Council and Enviro-Legal Action Vs Union of India and others
Supreme Court Of India · AIR 1995 SC 2252 : (1997) 10 JT 444 : (1995) 6 SCALE 578 : (1995) 3 SCC 77 : (1995) 1 UJ 732
Environment (Protection) Act, 1986 — Section 3(3)Environment (Protection) Rules, 1986 — Rule 5(3)
Supreme Court09 Mar 1995allowed
ESPI Industries and Chemicals Pvt. Ltd. Vs Collector of Central Excise, Hyderabad
Supreme Court Of India · (1996) 64 ECR 26 : (1996) 82 ELT 444 : (1995) 3 SCC 210 Supp
Central Excise Rules, 1944 — Rule 8(1)
Supreme Court09 Mar 1995Disposed Of
Jagannivasan Vs State of Kerala
Supreme Court Of India · (1995) CriLJ 3229 : (1995) 3 SCC 204 Supp
Penal Code, 1860 (IPC) — Section 376
Supreme Court09 Mar 1995Dismissed
Wiltech India Ltd. Vs Collector of Central Excise
Supreme Court Of India · (1996) 84 ELT 5 : (1997) 10 SCC 349
Supreme Court09 Mar 1995Partly Allowed
Scaria alias Thankan Vs State of Kerala
Supreme Court Of India · AIR 1995 SC 2342 : (1995) CriLJ 3990
Criminal Procedure Code, 1973 (CrPC) — Section 313, 379Penal Code, 1860 (IPC) — Section 100, 300, 302, 304, 324Supreme Court (Enlargement of Criminal Appellate Jurisdiction) Act, 1970 — Section 2
Supreme Court09 Mar 1995Dismissed
Dunlop India Limited Vs Collector of Central Excise, Calcutta
Supreme Court Of India · (1996) 53 ECC 82 : (1996) 81 ELT 7 : (1995) 6 SCALE 473 : (1995) 4 SCC 709 Supp : (1995) 5 SCR 234 Supp : (1996) 100 STC 514
Supreme Court08 Mar 1995Dismissed
Gurmit Singh Vs State of Punjab
Supreme Court Of India · AIR 1995 SC 2450 : (1995) CriLJ 4166
Supreme Court08 Mar 1995Dismissed
Gurdev Singh Vs State of Punjab
Supreme Court Of India · AIR 1995 SC 2505 : (1995) CriLJ 4176 : (1995) 3 Crimes 627 : (1995) 6 JT 275 : (1995) 4 SCALE 791 : (1995) 5 SCC 602 : (1995) 3 SCR 23 Supp
Terrorist and Disruptive Activities (Prevention) Act, 1987 — Section 5
Supreme Court08 Mar 1995Allowed
Kulwant Singh alias Kanta Vs State of Punjab
Supreme Court Of India · (1995) 2 JT 512 : (1995) 1 SCALE 683 : (1995) 2 SCC 734 : (1995) 1 SCR 488 : (1995) 1 UJ 520
Terrorist and Disruptive Activities (Prevention) Act, 1987 — Section 5
Supreme Court08 Mar 1995Dismissed
Antony alias Appachan Vs State of Kerala
Supreme Court Of India · AIR 1995 SC 2450 : (1995) CriLJ 4166
Penal Code, 1860 (IPC) — Section 307, 326
Supreme Court08 Mar 1995Dismissed
Union of India (UOI) and Others Vs Mahindra and Mahindra Ltd., Bombay
Supreme Court Of India · (1997) 57 ECC 179 : (1995) ECR 427 : (1995) 76 ELT 481 : (1995) 9 JT 635 : (1995) 2 SCALE 153 : (1995) 2 SCC 372 Supp : (1995) 2 SCR 595
Customs Act, 1962 — Section 14(1)Customs Valuation Rules, 1963 — Rule 8
Supreme Court08 Mar 1995
S. Rangaraju Naidu Vs S. Thiruvarakkarasu
Supreme Court Of India · AIR 1995 SC 1769 : (1995) 1 BC 627 : (1995) 2 SCALE 504 : (1995) 2 SCC 680 Supp : (1995) 2 SCR 617
Constitution of India, 1950 — Article 136
Supreme Court08 Mar 1995allowed
M.K. Harshan Vs State of Kerala
Supreme Court Of India · AIR 1995 SC 2178 : (1995) CriLJ 3978 : (1996) 1 KLT 88 : (1996) 11 SCC 720
Penal Code, 1860 (IPC) — Section 161
Supreme Court08 Mar 1995allowed
Mohan Singh Vs State of Haryana
Supreme Court Of India · (1995) 19 ACR 405 : (1995) 2 Crimes 224 : (1995) 3 JT 7 : (1995) 3 SCALE 335 : (1995) 2 SCALE 126 : (1995) 3 SCC 192 : (1995) 2 SCR 610 : (2009) 1 SLR 697 : (1995) 2 UJ 45
Arms Act, 1959 — Section 25
Supreme Court07 Mar 1995Dismissed
Union of India (UOI) Vs Kalpana Industries Ltd.
Supreme Court Of India · (1997) 92 ELT 25 : (1995) 4 SCC 712 Supp
Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 27
Supreme Court07 Mar 1995Disposed Of
Pradip D. Prabhu and Others Vs State of Maharashtra and Others
Supreme Court Of India · AIR 1995 SC 1587 : (1995) 5 JT 181 : (1996) 1 PLJR 48 : (1995) 3 SCALE 619 : (1995) 4 SCC 211 : (1995) 1 SCR 447 Supp : (1995) 2 UPLBEC 1231
Supreme Court07 Mar 1995allowed
S.R.F. Limited Vs Garware Plastics and Polyesters Ltd. and Others
Supreme Court Of India · AIR 1995 SC 2228 : (1995) 84 CompCas 201 : (1995) 128 CTR 76 : (1995) 214 ITR 678 : (1995) 3 JT 11 : (1995) 2 SCALE 187 : (1995) 3 SCC 465 : (1995) 2 SCR 565 : (1995) 80 TAXMAN 102
Sick Industrial Companies (Special Provisions) Act, 1985 — Section 16, 17, 18