COURT ARCHIVE

Supreme Court Of India judgments

59,837 judgments · page 2,034 of 2,992

Supreme Court07 Mar 1995Dismissed

Major General I.P.S. Dewan Vs Union of India (UOI) and Others

Supreme Court Of India · (1995) 70 FLR 1070 : (1995) 2 JT 654 : (1995) 2 SCALE 182 : (1995) 3 SCC 383 : (1995) 2 SCR 532 : (1995) 3 SLJ 135 : (1995) 2 UJ 151

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Supreme Court07 Mar 1995Dismissed

Heirs and Lrs. Of deceased Somabhai Kanjibhai Baria Vs Patel Parshottamdas Jamdas (D) and Another

Supreme Court Of India · (1995) 97 BOMLR 491 : (1995) 2 GLR 1427 : (1995) 3 JT 384 : (1995) 2 SCALE 639 : (1995) 3 SCC 282 : (1995) 2 SCR 580

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 32G(6), 88Gujarat Patel Watans Abolition Act, 1961 — Section 9

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Supreme Court07 Mar 1995allowed

Chandrabhan and others Vs State of Maharashtra

Supreme Court Of India · AIR 1995 SC 2406

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

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Supreme Court07 Mar 1995Allowed

Azad Singh Vs State of Haryana

Supreme Court Of India · AIR 1995 SC 2283 : (1995) 3 JT 87 : (1995) 3 SCC 333 : (1995) 2 SCR 420 : (1995) 1 UJ 726

Terrorist and Disruptive Activities (Prevention) Act, 1987 — Section 5

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Supreme Court07 Mar 1995Allowed

Gulzara Singh Vs Collector, Ludhiana and Others

Supreme Court Of India · (1995) 3 JT 26 : (1995) 110 PLR 293 : (1995) 2 SCALE 141 : (1995) 2 SCC 253 Supp : (1995) 2 SCR 547

Government Grants Act, 1895 — Section 2, 3Limitation Act, 1963 — Section 30Nazool Lands (Transfer) Rules, 1956 — Rule 3, 3A

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Supreme Court07 Mar 1995Allowed

Secretary, Karnataka Electricity Board Vs Assistant Commissioner, Gadag and Others

Supreme Court Of India · (1995) 3 JT 184 : (1995) 2 SCALE 146 : (1995) 2 SCC 1 Supp : (1995) 1 UJ 728

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Supreme Court07 Mar 1995Allowed

Uma Shankar Sitani Vs Commissioner of Police, Delhi and Others

Supreme Court Of India · (1995) 6 JT 113 : (1995) 3 SCALE 590 : (1995) 3 SCC 724 : (1995) 3 SCR 113

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Supreme Court07 Mar 1995Allowed

Indore Development Authority Vs Sadhana Agarwal (Smt) and Others

Supreme Court Of India · (1995) JLJ 288 : (1995) 3 JT 1 : (1995) 2 PLJR 9 : (1995) 2 SCALE 135 : (1995) 3 SCC 1 : (1995) 2 SCR 555 : (1995) 2 UJ 146

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Supreme Court07 Mar 1995Disposed Of

Shiv Dass and Others Vs Devki (Smt) (Dead) by Lrs. and Others

Supreme Court Of India · (2007) 4 ALT 19 : (1995) 3 JT 577 : (1995) 2 MLJ 27 : (1995) 110 PLR 653 : (1995) 2 SCALE 562 : (1995) 2 SCC 658 Supp : (1995) 2 SCR 589

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 3, Order 22 Rule 4Succession Act, 1925 — Section 25

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Supreme Court07 Mar 1995Allowed

P.P.K. Gopalan Nambiar Vs P.P.K. Balakrishnan Nambiar and others

Supreme Court Of India · AIR 1995 SC 1852 : (1995) 5 JT 163 : (1995) 2 MLJ 87 : (1995) 2 OLR 221 : (1995) 2 SCALE 560 : (1995) 2 SCC 664 Supp : (1995) 2 SCR 585 : (1995) 81 TAXMAN 424 : (1995) 2 UJ 61

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 10

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Supreme Court07 Mar 1995Dismissed

Secretary, Agricultural Produce Marketing Committee, D.K. District Vs Varadaraya Shenoy and Another

Supreme Court Of India · (1995) 2 Crimes 118 : (1995) 3 JT 460 : (1995) 2 SCALE 113 : (1995) 3 SCC 276 : (1995) 2 SCR 524 : (1995) 2 UJ 6

Karnataka Agricultural Produce Marketing (Regulation) Act, 1966 — Section 2(20), 56, 58, 9Karnataka Agricultural Produce Marketing (Regulation) Rules, 1968 — Rule 50

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Supreme Court07 Mar 1995Dismissed

State of Maharashtra and Another and A.W. Dhope and Others Vs Sanjay Thakre and Others

Supreme Court Of India · (1995) 71 FLR 744 : (1995) 2 SCALE 312 : (1995) 2 SCC 407 Supp : (1995) 2 SCR 542 : (1996) 1 SLJ 62

Constitution of India, 1950 — Article 136

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Supreme Court07 Mar 1995Dismissed

Bana Singh and another Vs State of Punjab

Supreme Court Of India · AIR 1995 SC 1999 : (1995) CriLJ 3649

Arms Act, 1959 — Section 27Penal Code, 1860 (IPC) — Section 326, 34, 436, 450Terrorist Affected Areas (Special Courts) Act, 1984 — Section 14

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Supreme Court07 Mar 1995Allowed

B.H. Narasimha Rao Vs Government of Andhra Pradesh

Supreme Court Of India · AIR 1996 SC 64 : AIR 1995 SC 64 : (1995) CriLJ 4181 : (1995) 4 SCC 704 Supp

Penal Code, 1860 (IPC) — Section 120B, 409, 471Prevention of Corruption Act, 1988 — Section 5(2)

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Supreme Court07 Mar 1995Dismissed

Smt. Ram Rati (dead) by L.Rs. Vs Shri Niwas

Supreme Court Of India · AIR 1995 SC 2321 : (1996) 11 SCC 718

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 3, 7C

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Supreme Court06 Mar 1995Dismissed

Canara Bank Vs Nuclear Power Corporation of India Ltd. and Others

Supreme Court Of India · (1995) 84 CompCas 70 : (1995) 3 JT 42 : (1995) 2 SCALE 162 : (1995) 3 SCC 81 Supp : (1995) 2 SCR 482

Companies Act, 1956 — Section 111, 111(10), 111(2), 111(3), 111(4)Constitution of India, 1950 — Article 136, 227Special Court (Trial of Offences Relating to Transactions in Securities) Act, 1992 — Section 13, 9A, 9A

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Supreme Court06 Mar 1995allowed

U.P. Avas Evam Vikas Parishad, Lucknow (U.P.) Vs Pushpa Lata Awasthi (Smt)

Supreme Court Of India · (1995) 2 SCALE 479 : (1995) 3 SCC 573 : (1995) 2 SCR 513

Land Acquisition Act, 1894 — Section 4

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Supreme Court06 Mar 1995Allowed

Food Corporation of India Vs Thaneswar Kalita and others

Supreme Court Of India · AIR 1996 SC 644 : AIR 1995 SC 644 : (1997) 10 JT 447 : (1995) 2 SCALE 559 : (1995) 3 SCC 342 : (1995) 2 SCR 516

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Supreme Court06 Mar 1995Disposed Of

Punjab Small Industries and Export Corporation Ltd. and Others Vs Union of India (UOI) and Others

Supreme Court Of India · (1995) 9 JT 339 : (1995) 7 SCALE 333 : (1996) 8 SCC 614 : (1995) 6 SCR 284 Supp

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Supreme Court06 Mar 1995Allowed

Satish Kumar Vs State of Haryana and Others

Supreme Court Of India · (1999) 80 ECR 7 : (1997) 96 ELT 226 : (1998) 8 JT 196 : (1998) 9 SCC 339

Penal Code, 1860 (IPC) — Section 201, 302

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