Supreme Court21 Feb 1995Disposed Of
Buta Singh (Dead) by Lrs. Vs Union of India (UOI)
Supreme Court Of India · (1995) 5 SCALE 82 : (1995) 5 SCC 610 : (1995) 2 SCR 699 Supp
Land Acquisition Act, 1894 — Section 4(1),54
COURT ARCHIVE
Supreme Court Of India judgments
59,837 judgments · page 2,038 of 2,992
Supreme Court21 Feb 1995Disposed Of
Bank Officers and Officials House Building Cooperative Society Ltd. Vs Sanjeevappa and Others Bank Officers and Officials House Building Cooperative Society Ltd. Vs N. Jayarama and Others
Supreme Court Of India · (1995) 2 SCALE 73 : (1995) 3 SCC 143
Land Acquisition Act, 1894 — Section 4(1), 6(1)
Supreme Court21 Feb 1995Allowed
Newanness alias Mewajannessa Vs Shaikh Mohamad and others
Supreme Court Of India · AIR 1996 SC 702 : AIR 1995 SC 702 : (1995) 2 JT 652 : (1995) 2 SCALE 243 : (1995) 2 SCC 529 Supp : (1995) 2 SCR 138
Supreme Court21 Feb 1995Allowed
Director General Council Of Scientific and Industrial and Industrial Research Vs DR. K. Narayanaswami and others
Supreme Court Of India · AIR 1995 SC 2318 : (1995) 3 JT 180 : (1995) LabIC 2472 : (1996) 2 LLJ 716 : (1995) 1 SCALE 839 : (1995) 3 SCC 124 : (1995) 2 SCR 142 : (1995) 3 SLJ 127
Supreme Court21 Feb 1995dismissed
H.M.T. House Building Co-operative Society Vs M. Venkataswamappa and others
Supreme Court Of India · AIR 1995 SC 2253 : (1995) 2 SCALE 69 : (1995) 3 SCC 128
Land Acquisition Act, 1894 — Section 3, 39, 4, 40, 6
Supreme Court20 Feb 1995Allowed
S.C. Bose and Another Vs Comptroller and Auditor General of India and Others
Supreme Court Of India · (1995) 1 BC 529 : (1995) 2 JT 626 : (1995) 1 SCALE 721 : (1995) 2 SCC 648 : (1995) 1 SCR 847
Supreme Court20 Feb 1995allowed
Delhi Development Authority Vs Grihsthapana Co-operative Group Housing Society Ltd.
Supreme Court Of India · AIR 1995 SC 1176 : (1995) 58 DLT 381 : (1995) 2 JT 530 : (1995) 1 SCALE 807 : (1995) 1 SCC 751 Supp : (1995) 1 SCC 751 : (1995) 2 SCR 115
Delhi Development Authority (Disposal of Developed Nazul Land) Amendment Rules, 1987 — Rule 24(2)
Supreme Court20 Feb 1995Allowed
K. Ravindranath Pai and another Vs State of Karnataka and another
Supreme Court Of India · AIR 1995 SC 1978 : (1995) 70 FLR 1079 : (1995) 2 JT 520 : (1995) 1 SCALE 800 : (1995) 2 SCC 246 Supp : (1995) 2 SCR 121 : (1995) 3 SLJ 212
Constitution of India, 1950 — Article 14, 16(1), 309Karnataka Public Works Department Service (Recruitment) Rules, 1960 — Rule 1
Supreme Court17 Feb 1995Disposed Of
Food Corporation of India Staff Union Vs Food Corporation of India and others
Supreme Court Of India · AIR 1995 SC 1344 : (1995) 71 FLR 278 : (1995) 9 JT 261 : (1995) LabIC 1606 : (1995) 2 LLJ 272 : (1995) 1 SCALE 789 : (1995) 1 SCC 678 Supp : (1995) 2 SCR 96 : (1995) 3 SLJ 140
Supreme Court17 Feb 1995Disposed Of
State of Bihar Vs Tata Iron and Steel Co. Ltd.
Supreme Court Of India · AIR 1995 SC 1170 : (1995) 3 JT 479 : (1995) 1 SCALE 792 : (1995) 2 SCC 4 Supp : (1995) 2 SCR 102
Essential Commodities Act, 1955 — Section 3, 7
Supreme Court17 Feb 1995Allowed
Chand V. Raheja and Another Vs Union of India (UOI) and Others
Supreme Court Of India · AIR 1996 SC 733 : AIR 1995 SC 733 : (1996) 1 ALD(Cri) 768 : (1996) CriLJ 1134 : (1996) 3 GLR 333 : (1995) 7 SCALE 142 : (1996) 7 SCC 194 : (1995) 6 SCR 21 Supp
Income Tax Act, 1961 — Section 269UG(1)
Supreme Court16 Feb 1995Allowed
CFFP Employees'' Association (ATTUC) and Another Vs Chairman and Managing Director and Others
Supreme Court Of India · (1995) 19 ACR 172 : (1995) 1 Crimes 566 : (1995) 1 CTC 309 : (1995) 3 JT 166 : (1995) 2 LW(Cri) 495 : (1995) 1 SCALE 423 : (1995) 2 SCC 449 : (1995) 1 SCR 712 : (1995) 1 UJ 456
Supreme Court16 Feb 1995Allowed
Bank of Maharashtra Vs Race Shiping and Transport Co. Pvt. Ltd. and another
Supreme Court Of India · AIR 1995 SC 1368 : (1995) 97 BOMLR 188 : (1995) 83 CompCas 478 : (1995) 3 JT 175 : (1995) 1 LW 556 : (1995) 1 SCALE 785 : (1995) 3 SCC 257 : (1995) 1 UJ 459
Constitution of India, 1950 — Article 226
Supreme Court16 Feb 1995Disposed Of
Ballu Ram alias Bal Sarup Vs Mandir Tuhi Ram Harnam Dass
Supreme Court Of India · AIR 1995 SC 1437 : (1996) 11 SCC 248
Haryana Urban (Control of Rent and Eviction) Act, 1973
Supreme Court16 Feb 1995Allowed
State of Punjab and Another Vs Buta Singh
Supreme Court Of India · AIR 1996 SC 187 : AIR 1995 SC 187 : (1995) 6 JT 542 : (1995) 5 SCALE 359 : (1996) 7 SCC 489 : (1995) 6 SCC 152 : (1995) 3 SCR 540 Supp : (1996) 100 STC 138
Supreme Court16 Feb 1995Allowed
State of U.P. and Another Vs Shyam Kumar Anand and Others
Supreme Court Of India · AIR 1996 SC 178 : AIR 1995 SC 178 : (1995) 6 JT 364 : (1995) 5 SCALE 128 : (1995) 6 SCC 99 : (1995) 3 SCR 186 Supp : (1995) 2 UJ 713
Uttar Pradesh Imposition of Ceiling on Land Holdings Act, 1960 — Section 13(3)
Supreme Court16 Feb 1995Allowed
Chairman, State Bank of India and Others Vs Golak Bihari Dehury
Supreme Court Of India · AIR 1995 SC 1122 : (1995) 1 SCALE 332 : (1995) 2 SCC 376 : (1995) 1 SCR 533
Constitution of India, 1950 — Article 16
Supreme Court15 Feb 1995Allowed
K.A. Mathai alias Babu and Another Vs Kora Bibbikutty and Another
Supreme Court Of India · AIR 1996 SC 118 : AIR 1995 SC 118 : (1995) 6 JT 101 : (1995) 4 SCALE 811 : (1995) 5 SCC 512 : (1995) 2 SCR 843 Supp : (1995) 2 UJ 722 : (1995) 3 UPLBEC 1440
Penal Code, 1860 (IPC) — Section 114,379
Supreme Court15 Feb 1995Allowed
P. Unnikrishnan Vs Food Inspector, Palghat Municipally, Palghat, Kerala State
Supreme Court Of India · AIR 1995 SC 1983 : (1995) CriLJ 3638 : (1995) 3 SCC 186 Supp
Prevention of Food Adulteration Act, 1954 — Section 16, 19, 7
Supreme Court15 Feb 1995Dismissed
Mukhtiar Singh and Another Vs Kishan Kaur (Smt) and Others
Supreme Court Of India · AIR 1995 SC 2344 : (1996) 1 CTC 88 : (1999) 106 ELT 18 : (1995) 3 SCC 219 Supp