Supreme Court Of India Judgments

Supreme Court14 Feb 1995Allowed

Dr. (Mrs.) Pushpa Vishnu Kumar Gurtu Vs State of Maharashtra and others

Supreme Court Of India · AIR 1995 SC 1346 : (1995) 71 FLR 35 : (1995) 3 JT 518 : (1995) LabIC 1608 : (1995) 1 SCALE 781 : (1995) 2 SCC 276 Supp : (1995) 2 SCR 57 : (1996) 1 SLJ 19

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Supreme Court14 Feb 1995Dismissed

Block Development Officers'' Assn. and Others Vs State of M.P. and Others

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

Madhya pradesh panchayat and rural development (gazetted) service recruitment rules, 1988

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Supreme Court14 Feb 1995Disposed Of

Nrushingha Charan Padhi Vs Basudeb Padhi and Others

Supreme Court Of India · AIR 1995 SC 1436 : (1995) 2 JT 683 : (1995) 1 SCALE 684 : (1995) 2 SCC 733

Orissa consolidation of holdings act, 1972 —section 3,3(1),4(4),9(3),14

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Supreme Court14 Feb 1995allowed

Union of India and others Vs Kantilal Hematram Pandya

Supreme Court Of India · AIR 1995 SC 1349 : (1995) 70 FLR 1023 : (1995) 2 GLR 1650 : (1995) 2 JT 365 : (1995) 2 LLJ 659 : (1995) 1 SCALE 708 : (1995) 3 SCC 17 : (1995) 2 SCR 71 : (1995) 3 SLJ 130 : (1995) 1 UJ 787

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Supreme Court14 Feb 1995Disposed Of

Bharat Coking Coal Ltd. Vs C.K. Ahuja and Another

Supreme Court Of India · (1995) 2 ARBLR 66 : (1995) 3 JT 132 : (1995) 1 SCALE 705 : (1995) 1 SCC 744 Supp : (1995) 1 SCC 744 : (1995) 2 SCR 65

Arbitration Act, 1940 — Section 14(2), 17, 29

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Supreme Court14 Feb 1995Allowed

Daulat Ram Vs State of Haryana

Supreme Court Of India · AIR 1995 SC 1998 : (1995) CriLJ 3648 : (1996) 1 PLJR 17 : (1995) 2 SCALE 75 : (1996) 11 SCC 711

Arms Act, 1959 — Section 25

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Supreme Court14 Feb 1995allowed

Moti Laminates Pvt. Ltd. and Others Vs Collector of Central Excise, Ahmedabad

Supreme Court Of India · (1995) 50 ECC 57 : (1995) ECR 1 : (1995) 76 ELT 241 : (1995) 2 GLR 1337 : (1995) 2 JT 324 : (1995) 1 SCALE 713 : (1995) 3 SCC 23 : (1995) 2 SCR 81

Central Excise Rules, 1944 — Rule 173(1), 49, 9Central Excises and Salt Act, 1944 — Section 2, 3

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Supreme Court13 Feb 1995Disposed Of

State of Maharashtra Vs Pandurang K. Pangare and others

Supreme Court Of India · AIR 1995 SC 1202 : (1995) 2 JT 334 : (1997) 6 SCALE 300 : (1995) 1 SCALE 679 : (1995) 2 SCC 119 Supp : (1995) 2 SCR 49 : (1995) 2 UJ 16

Maharashtra Housing and Area Development Act, 1976 — Section 41, 44

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Supreme Court10 Feb 1995Dismissed

Amrit Banaspati Co. Ltd. Vs Union of India and others

Supreme Court Of India · AIR 1995 SC 1340 : (1995) 2 JT 359 : (1995) 1 SCALE 809 : (1995) 3 SCC 335 : (1995) 2 SCR 25 : (1995) 1 UJ 750

Constitution of India, 1950 — Article 14, 301, 302, 303, 304Delhi Municipal Corporation Act, 1957 — Section 178

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Supreme Court10 Feb 1995Disposed Of

R.K. Sabharwal and others Vs State of Punjab and others

Supreme Court Of India · AIR 1995 SC 1371 : (1995) 70 FLR 985 : (1995) 2 JT 351 : (1995) LabIC 1618 : (1995) 1 SCALE 685 : (1995) 2 SCC 745 : (1995) 2 SCR 35 : (1995) 3 SLJ 227

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

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Supreme Court10 Feb 1995Dismissed

Hindustan Steel Works Construction Ltd., etc. etc. Vs Hindustan Steel Works Construction Ltd. Employees'' Union, Hyderabad and another etc. etc.

Supreme Court Of India · AIR 1995 SC 1163 : (1995) 70 FLR 946 : (1995) 2 JT 410 : (1995) LabIC 1590 : (1995) 1 SCALE 814 : (1995) 3 SCC 474 : (1995) 2 SCR 10 : (1995) 2 SLJ 93 : (1996) 3 UPLBEC 1908

Constitution of India, 1950 — Article 136Industrial Disputes Act, 1947 — Section 10

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Supreme Court09 Feb 1995Disposed Of

Chairman, thiruvalluvar Transport Corporation Vs Consumer Protection Councel

Supreme Court Of India · AIR 1995 SC 1384 : (1995) 83 CompCas 82 : (1995) 1 CTC 393 : (1995) 2 JT 441 : (1995) 1 SCALE 525 : (1995) 2 SCC 479 : (1995) 2 SCR 1 : (1995) 1 UJ 463

Consumer Protection Act, 1986 — Section 12, 2, 21, 3Motor Vehicles Act, 1988 — Section 165, 166, 168, 175

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Supreme Court09 Feb 1995Dismissed

Kaka Singh Vs State of Haryana

Supreme Court Of India · AIR 1995 SC 1949 : AIR 1995 SC 1948 : (1995) CriLJ 3234

Arms Act, 1959 — Section 25Terrorist and Disruptive Activities (Prevention) Act, 1987 — Section 16, 6

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Supreme Court09 Feb 1995Allowed

Satpal Kapoor Vs State of Punjab Union of India and others Vs S.P. Kapoor

Supreme Court Of India · AIR 1996 SC 107 : AIR 1995 SC 107 : (1996) 11 SCC 769

Criminal Procedure Code, 1973 (CrPC) — Section 389(1)Prevention of Corruption Act, 1988 — Section 5(2)Railway Servants (Discipline and Appeal) Rules, 1968 — Rule 14

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Supreme Court09 Feb 1995allowed

Manish Gupta and others Vs Gurudas Roy

Supreme Court Of India · AIR 1995 SC 1359 : (1995) LabIC 1611 : (1995) 1 SCALE 664 : (1995) 3 SCC 559 : (1995) 1 UJ 500

West Bengal Service Regulations — Rule 55(4)West Bengal Services (Revision of Pay and Allowances) Rules, 1990 — Rule 5

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Supreme Court09 Feb 1995Allowed

Megha Singh Vs State of Haryana

Supreme Court Of India · AIR 1995 SC 2339 : (1995) CriLJ 3988 : (1996) 11 SCC 709

Arms Act, 1959 — Section 25Terrorist and Disruptive Activities (Prevention) Act, 1985 — Section 6(1)

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Supreme Court09 Feb 1995Allowed

K. Harikumar Vs Food Inspector, Punaloor Municipality

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

Prevention of food adulteration rules, 1955—Rule 14,17,18

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Supreme Court09 Feb 1995Disposed Of

Secretary, Ministry of Information and Broadcasting, Govt. of India and others Vs Cricket Association of Bengal and others Cricket Association of Bengal and another Vs Union of India and others

Supreme Court Of India · AIR 1995 SC 1236 : (1995) 2 JT 110 : (1995) 1 SCALE 539 : (1995) 2 SCC 161 : (1995) 1 SCR 1036

Cinematograph Act, 1952 — Section 5BConstitution of India, 1950 — Article 12, 14, 19(1), 19(2), 21(1)East Punjab Public Safety Act, 1949 — Section 7(1)

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Supreme Court09 Feb 1995Dismissed

Puran Singh Vs State of Punjab

Supreme Court Of India · (1995) 81 TAXMAN 156

Penal Code, 1860 (IPC) — Section 302

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Supreme Court08 Feb 1995Dismissed

Ranjit Singh Vs State of Punjab

Supreme Court Of India · AIR 1995 SC 1959 : (1995) CriLJ 3615

Penal Code, 1860 (IPC) — Section 120B, 409Prevention of Corruption Act, 1947 — Section 5(1)

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