Supreme Court28 Feb 1995allowed
State of W.B. and Others Vs Anal Kumar Ghosh and Others
Supreme Court Of India · (1996) 1 CALLT 11 : (1995) 2 SCALE 700 : (1995) 2 SCC 446 Supp : (1995) 2 SCR 391
West Bengal Services Rules — Rule 50, 75, 76
COURT ARCHIVE
Supreme Court Of India judgments
59,837 judgments · page 2,036 of 2,992
Supreme Court28 Feb 1995Allowed
State of Punjab and Another Vs Babu Singh and Others
Supreme Court Of India · (1995) 3 JT 37 : (1995) 110 PLR 292 : (1995) 2 SCALE 180 : (1995) 2 SCC 406 Supp : (1995) 2 SCR 374
Land Acquisition Act, 1894 — Section 18, 23(1), 23(1A), 23(2), 28
Supreme Court28 Feb 1995Dismissed
State of Punjab Vs Raghbir Singh and Others
Supreme Court Of India · (1995) 8 JT 150 : (1996) RD 70 : (1995) 6 SCALE 213 : (1995) 4 SCC 671 Supp : (1995) 4 SCC 671 : (1995) 4 SCR 558 Supp
Supreme Court28 Feb 1995allowed
State of T.N. Vs Thiru K.S. Murugesan and Others
Supreme Court Of India · (1995) 71 FLR 319 : (1995) 4 JT 307 : (1995) LabIC 1753 : (1996) 3 LLJ 333 : (1995) 2 SCALE 310 : (1995) 3 SCC 273 : (1995) 2 SCR 386 : (1995) 3 SLJ 237
Constitution of India, 1950 — Article 14, 16, 21Tamil Nadu Statistics Service Rules — Rule 8
Supreme Court24 Feb 1995Allowed
P. Udayani Devi Vs V.V. Rajeshwara Prasad Rao and Another
Supreme Court Of India · AIR 1995 SC 1357 : (1995) 3 JT 523 : (1995) 2 SCALE 43 : (1995) 3 SCC 252 : (1995) 2 SCR 332
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 94, 47, 115, 151
Supreme Court24 Feb 1995Allowed
State of Haryana and others Vs K.N. Dutt
Supreme Court Of India · AIR 1996 SC 183 : AIR 1995 SC 183 : (1995) 3 JT 466 : (1996) LabIC 1 : (1995) 2 LLJ 670 : (1995) 2 SCALE 5 : (1995) 3 SCC 144 : (1995) 2 SCR 327
Supreme Court24 Feb 1995Allowed
Integrated Rural Development Agency Vs Ram Pyare Pandey
Supreme Court Of India · (1995) 71 FLR 202 : (1995) 3 JT 119 : (1995) LabIC 1636 : (1995) 2 LLJ 293 : (1995) 2 SCALE 7 : (1995) 2 SCC 495 Supp : (1995) 2 SCR 321 : (1995) 2 SLJ 123 : (1995) 2 UPLBEC 717
Supreme Court24 Feb 1995Allowed
Union of India and another Vs Ashok Kumar Mitra
Supreme Court Of India · AIR 1995 SC 1976 : (1995) 2 CALLT 10 : (1995) CriLJ 3633 : (1995) 1 Crimes 852 : (1995) 1 CTC 388 : (1995) 2 SCALE 47 : (1995) 2 SCC 768 : (1995) 2 SCR 369 : (1995) 1 UJ 784
Companies Act, 1956 — Section 617Penal Code, 1860 (IPC) — Section 120B, 21, 409, 420, 467
Supreme Court24 Feb 1995
S.A. Jain College Trust and Managing Society Vs State of Haryana and Another
Supreme Court Of India · (1995) 3 JT 510 : (1995) 2 SCALE 95 : (1995) 3 SCC 74 : (1995) 2 SCR 316
Land Acquisition Act, 1894 — Section 23, 23(1A), 23(2)
Supreme Court24 Feb 1995Disposed Of
State of Kerala and Another Vs Vidyadhiraja Charitable Society and Others
Supreme Court Of India · (1995) 8 JT 107 : (1995) 6 SCALE 220 : (1996) 1 SCC 291 : (1995) 4 SCR 692 Supp
Kerala university act— Section 56
Supreme Court24 Feb 1995Allowed
Smt. Shashi Gupta Vs Life Insurance Corporation of India and another
Supreme Court Of India · AIR 1995 SC 1367 : (1995) 84 CompCas 436 : (1990) 1 Crimes 165 : (1990) 18 ITR 481 : (1995) 2 SCALE 24 : (1995) 1 SCC 754 Supp : (1995) 1 UJ 779
Supreme Court24 Feb 1995allowed
M. Kamalamma and Others Vs Hon''ble Chief Justice of the High Court of Kerala and Others
Supreme Court Of India · (1995) 1 SCALE 852 : (1995) 3 SCC 189 : (1995) 2 SCR 303 : (1995) 2 SLJ 111 : (1995) 1 UJ 827
Constitution of India, 1950 — Article 14, 16Kerala High Court Service Rules, 1970 — Rule 16
Supreme Court24 Feb 1995Partly Allowed
Union of India and others Vs Dinesh Kumar Saxena and others
Supreme Court Of India · AIR 1995 SC 1565 : (1996) 1 LLJ 14 : (1995) 2 SCALE 14 : (1995) 3 SCC 401 : (1995) 2 SCR 341 : (1995) 2 SLJ 104 : (1995) 3 UPLBEC 1756
Supreme Court24 Feb 1995allowed
Deputy Director of Collegiate Education (Administration), Madras Vs S. Nagoor Meera
Supreme Court Of India · AIR 1995 SC 1364 : (1995) 3 JT 32 : (1995) 2 SCALE 1 : (1995) 3 SCC 377 : (1995) 2 SCR 308
Constitution of India, 1950 — Article 311(2)Penal Code, 1860 (IPC) — Section 420
Supreme Court24 Feb 1995Disposed Of
V. Gopal Reddiar (Dead) by Lr. and Another Vs State of T.N. and Another
Supreme Court Of India · (1995) 3 JT 74 : (1995) 2 SCALE 29 : (1995) 2 SCC 481 Supp : (1995) 2 SCR 351
Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961 — Section 10, 10(1), 12, 13, 14Tamil Nadu Land Reforms (Reduction of Ceiling on Land) Act, 1970 — Section 2, 22, 3(1), 3(14), 3(2)
Supreme Court24 Feb 1995dismissed
Chabungbam Ibohal Singh Vs Union of India (UOI) and Others
Supreme Court Of India · (1995) 3 JT 163 : (1995) 1 SCALE 857 : (1995) 2 SCC 83 Supp : (1995) 1 UJ 507 : (1995) 2 UPLBEC 966
Constitution of India, 1950 — Article 16
Supreme Court24 Feb 1995Allowed
State of U.P. and Others Vs Visheshwar
Supreme Court Of India · (1995) 70 FLR 783 : (1995) 1 JT 565 : (1995) LabIC 1624 : (1995) 2 LLJ 63 : (1995) 1 SCALE 255 : (1995) 1 SCC 589 Supp : (1995) 1 SCR 368 : (1995) 2 SLJ 118 : (1995) 1 UPLBEC 606
Supreme Court23 Feb 1995dismissed
Baj Singh Vs State of Punjab
Supreme Court Of India · AIR 1995 SC 1953 : (1995) CriLJ 3605 : (1996) 11 SCC 373
Penal Code, 1860 (IPC) — Section 307Terrorist Affected Areas (Special Courts) Act, 1984 — Section 14
Supreme Court23 Feb 1995Dismissed
T.N. Electricity Board Vs R. Appadurai and Others
Supreme Court Of India · (1995) 5 SCALE 234 : (1995) 6 SCC 544 : (1995) 3 SCR 117 Supp
Constitution of India, 1950 — Article 14, 16Electricity (Supply) Act, 1948 — Section 79
Supreme Court23 Feb 1995Disposed Of
Nand Kishore Sharma and Others Vs State of Bihar and Others
Supreme Court Of India · (1995) 80 ELT 3 : (1995) 7 JT 260 : (1995) 5 SCALE 683 : (1995) 6 SCC 536 : (1995) 4 SCR 214 Supp