Supreme Court08 Feb 1995Allowed
Narayan Singh Vs State of Madhya Pradesh
Supreme Court Of India · AIR 1995 SC 2177 : (1995) CriLJ 3977 : (1996) JLJ 83 : (1995) 2 MPJR 1
Penal Code, 1860 (IPC) — Section 302
COURT ARCHIVE
Supreme Court Of India judgments
59,837 judgments · page 2,040 of 2,992
Supreme Court08 Feb 1995Dismissed
Mansukhlal Dhanraj Jain and Others Vs Eknath Vithal Ogale Vasdev Prakash Vs Vimla Premchand Hinduja (Mrs) and Others
Supreme Court Of India · AIR 1995 SC 1102 : (1995) 97 BOMLR 218 : (1995) 8 JT 293 : (1995) 1 SCALE 513 : (1995) 2 SCC 665 : (1995) 1 SCR 996 : (1995) 1 UJ 559
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 28Presidency Small Cause Courts Act, 1882 — Section 41(1)Specific Relief Act, 1963 — Section 6
Supreme Court08 Feb 1995Dismissed
J.D. Hingorani Vs Ashok Kharbanda and Another
Supreme Court Of India · (1995) 3 SCC 185 Suppl
Amending act 57 of 1988 —Sections14-B, 14-C ,14-D
Supreme Court08 Feb 1995Disposed Of
Delhi Development Authority Vs Skipper Construction and Another Delhi Development Authority Vs Tejwant Singh and Another
Supreme Court Of India · (1995) CriLJ 2107 : (1995) 2 JT 391 : (1995) 3 SCALE 279 : (1995) 3 SCC 507 : (1995) 1 SCR 1010 : (1995) 1 UJ 583
Constitution of India, 1950 — Article 129, 142Contempt of Courts Act, 1971 — Section 2
Supreme Court08 Feb 1995Dismissed
Pathan Fathima and others Vs State of Andhra Pradesh
Supreme Court Of India · AIR 1995 SC 1958 : (1995) CriLJ 3613
Penal Code, 1860 (IPC) — Section 120B, 202, 34, 449
Supreme Court08 Feb 1995Dismissed
Kavali Bhaskar and others Vs State of Andhra Pradesh
Supreme Court Of India · AIR 1995 SC 1961 : (1995) CriLJ 3616
Penal Code, 1860 (IPC) — Section 148
Supreme Court07 Feb 1995Dismissed
MESSRS NOORULLA GHAZANFARULLA Vs Municipal Board of Aligarh, Aligarh and Others
Supreme Court Of India · AIR 1995 SC 1058 : (1995) 2 JT 249 : (1995) 1 SCALE 643 : (1995) 2 SCC 667 Supp : (1995) 1 SCR 978 : (1995) 1 UPLBEC 581
Constitution of India, 1950 — Article 19(1), 31Land Acquisition Act, 1894 — Section 16, 17Transfer of Property Act, 1882 — Section 54
Supreme Court07 Feb 1995Dismissed
Brig. S. Ramachandran Vs Hyderabad Allwyn Metal Works Ltd., Sanathnagar, Hyderabad and Others
Supreme Court Of India · (1996) 2 LLJ 741 : (1995) 3 SCC 674 Supp
Supreme Court07 Feb 1995Disposed Of
Mahendra Singh Vs State of M.P.
Supreme Court Of India · (1996) 1 MPJR 192
Penal Code, 1860 (IPC) — Section 107, 306, 498A
Supreme Court07 Feb 1995Allowed
M/s. Voltas Ltd. Bombay Vs Union of India and others
Supreme Court Of India · AIR 1995 SC 1881 : (1995) 83 CompCas 228 : (1995) 2 JT 261 : (1995) 1 SCALE 455 : (1995) 2 SCC 498 Supp : (1995) 1 SCR 947
Monopolies and Restrictive Trade Practices Act, 1969 — Section 10, 2(O), 33(1), 35, 37
Supreme Court07 Feb 1995Dismissed
State of W.B. and Others Vs Ajoy Kumar Das and Others
Supreme Court Of India · (1996) 2 MPJR 301
Calcutta Thika Tenancy (Acquisition and Regulation) Act, 1981 — Section 5, 8
Supreme Court07 Feb 1995Dismissed
Election Commission of India Vs State Bank of India, Patna and others
Supreme Court Of India · AIR 1995 SC 1078 : (1995) 2 JT 61 : (1995) 2 PLJR 43 : (1995) 1 SCALE 466 : (1995) 2 SCC 13 Supp : (1995) 1 SCR 935
Constitution of India, 1950 — Article 163(1), 310, 324(6), 327, 328Representation of the People Act, 1950 — Section 13A, 29Representation of the People Act, 1951 — Section 134, 159, 21, 22, 26
Supreme Court07 Feb 1995Dismissed
Anup Singh and others Vs State of Himachal Pradesh
Supreme Court Of India · AIR 1995 SC 1941 : (1995) CriLJ 3223
Penal Code, 1860 (IPC) — Section 217, 330, 34, 348
Supreme Court07 Feb 1995Disposed Of
Mahendra Singh and Another, Gayatribai Vs State of M.P.
Supreme Court Of India · (1996) 1 ALD(Cri) 755 : (1996) CriLJ 894 : (1995) 3 SCC 731 Supp
Penal Code, 1860 (IPC) — Section 107, 306, 498A
Supreme Court07 Feb 1995Dismissed
Shramik Uttarsh Sabha Vs Raymond Woolen Mills Ltd. and others
Supreme Court Of India · AIR 1995 SC 1137 : (1995) 70 FLR 884 : (1995) 2 JT 284 : (1995) LabIC 1591 : (1995) 2 LLJ 301 : (1995) 1 SCALE 533 : (1995) 3 SCC 78 : (1995) 1 SCR 967 : (1995) 1 UJ 522
Bombay Industrial Relations Act, 1946 — Section 20, 22, 26, 27, 28Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 10, 21
Supreme Court06 Feb 1995Allowed
State of M. P. and Another Vs Ram Krishna Balothia and Another
Supreme Court Of India · AIR 1995 SC 1198 : (1995) 1 MhLj 523 : (1995) 1 MPJR 298 : (1995) 3 SCC 221
Constitution of India, 1950 — Article 14, 17, 21, 226Criminal Procedure Code, 1973 (CrPC) — Section 438, 438(1), 9Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 18, 2, 3, 3(
Supreme Court06 Feb 1995Allowed
Surjit Ghosh Vs Chairman and Managing Director, United Commercial Bank, and others
Supreme Court Of India · AIR 1995 SC 1053 : (1995) 70 FLR 817 : (1995) 2 JT 74 : (1995) 2 LLJ 68 : (1995) 1 SCALE 451 : (1995) 2 SCC 474 : (1995) 1 UJ 313 : (1995) 1 UPLBEC 566
Prevention of Corruption Act, 1947 — Section 5(2), 6(1)
Supreme Court06 Feb 1995Disposed Of
Lal Babu Hussein and Others Vs Electoral Registration Officer and Others
Supreme Court Of India · AIR 1997 SC 1897 : (1997) AIRSCW 1897 : (1997) 225 ITR 561 : (1995) 2 JT 229 : (1995) 1 SCALE 483 : (1995) 3 SCC 100 : (1995) 1 SCR 877
Constitution of India, 1950 — Article 5, 6, 7, 324, 325, 326, 327, 328Registration of Electors Rules, 1960 — Rule 5, 10, 11, 17, 18, 19, 20, 21A, 22, 23, 25Citizenship Act, 1955 — Section 9
Supreme Court06 Feb 1995Allowed
State of M.P. and Another Vs Ram Kishna Balothia and Another
Supreme Court Of India · (1996) 1 CALLT 8 : (1995) 5 SCALE 32 : (1995) 5 SCC 446 : (1995) 2 SCR 803 Supp
Constitution of India, 1950 — Article 14, 21
Supreme Court06 Feb 1995Disposed Of
Gudalure M.J. Cherian and Others Vs Union of India (UOI) and Others
Supreme Court Of India · (1996) 1 ACC 109 : (1995) ACJ 1021 : AIR 1995 SC 2499 : (1996) 98 BOMLR 1001 : (1996) 85 CompCas 542 : (1995) 6 JT 155 : (1996) 1 MLJ 9 : (1995) 111 PLR 375 : (1995) 5 SCALE 2 : (1995) 5 SCC 659 : (1995) 3 SCR 1 Supp