Supreme Court31 Jan 1995Disposed Of
N. Sukumaran Nair Vs Food Inspector, Mavelikara
Supreme Court Of India · (1995) CriLJ 3651 : (1997) 9 SCC 101
Criminal Procedure Code, 1973 (CrPC) — Section 433Prevention of Food Adulteration Rules, 1955 — Rule 18
COURT ARCHIVE
Supreme Court Of India judgments
59,837 judgments · page 2,042 of 2,992
Supreme Court31 Jan 1995Dismissed
Commissioner of Gift Tax, Madras Vs C. Muth Kumarswamy Mudaliar
Supreme Court Of India · (1995) 3 SCC 433 Supp
Gift tax act, 1958— section 17(1)(a)
Supreme Court31 Jan 1995allowed
State of Punjab and Others Vs Chaman Lal Goyal
Supreme Court Of India · (1995) 70 FLR 834 : (1995) 2 JT 18 : (1995) 2 LLJ 679 : (1995) 1 SCALE 390 : (1995) 2 SCC 570 : (1995) 1 SCR 695 : (1995) 2 SLJ 126 : (1995) 1 UJ 552
Supreme Court31 Jan 1995dismissed
Consumer Unity and Trust Society, Jaipur Vs Chairman and Managing Director, Bank of Baroda, Calcutta and Another
Supreme Court Of India · (1995) 2 CALLT 6 : (1995) 83 CompCas 187 : (1995) 1 CTC 202 : (1995) 2 JT 151 : (1995) 1 SCALE 387 : (1995) 2 SCC 150 : (1995) 1 SCR 707 : (1995) 1 UJ 471
Consumer Protection Act, 1986 — Section 14(1), 2
Supreme Court31 Jan 1995
R. Rajagopal Reddy (dead) by L.Rs. and others Vs Padmini Chandrasekharan (dead) by L.Rs.
Supreme Court Of India · AIR 1996 SC 238 : AIR 1995 SC 238 : (1996) 1 BLJR 116 : (1995) 124 CTR 311 : (1996) 6 KarLJ 531 : (1995) 1 LW 427 : (1995) MPLJ 402 : (1995) 1 SCR 715 : (1995) 79 TAXMAN 92
Constitution Of India, 1950 — Article 14Benami Transactions (Prohibition) Act, 1988 — Section 3, 3(1), 3(2), 4, 4(1), 4(2), 5, 7, 7(1), 8Indian Trusts Act, 1882 — Section 81, 82, 94
Supreme Court31 Jan 1995Disposed Of
R. Rajagopal Reddy and Others (deceased by legal representatives) Vs Padmini Chandrasekharan (deceased by legal representatives)
Supreme Court Of India · AIR 1996 SC 238(1) : (1995) 2 ALT 1 : (1995) 1 CTC 568 : (1995) 213 ITR 340 : (1995) 2 JT 667 : (1995) 1 SCALE 692 : (1995) 2 SCC 630
Benami Transactions (Prohibition) Act, 1988 — Section 3, 3(1), 3(3), 3(4), 4Civil Procedure Code, 1908 (CPC) — Section 66General Clauses Act, 1897 — Section 6
Supreme Court31 Jan 1995Allowed
State of T.N. Vs Thirukkural Perumal
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
Criminal Procedure Code, 1973 (CrPC) — Section 482
Supreme Court31 Jan 1995Allowed
Syed Azam Hussaini Vs Andhra Bank Ltd.
Supreme Court Of India · AIR 1995 SC 1352 : (1995) 70 FLR 827 : (1995) 2 JT 37 : (1995) 2 LLJ 126 : (1995) 1 SCALE 380 : (1995) 1 SCC 557 Supp : (1995) 1 UJ 361
Central Civil Services (Temporary Service) Rules, 1965 — Rule 5Industrial Disputes Act, 1947 — Section 2, 25F, 32(2)
Supreme Court31 Jan 1995Allowed
Shyam and another Vs State of Maharashtra
Supreme Court Of India · AIR 1995 SC 2169 : (1995) CriLJ 3974
Penal Code, 1860 (IPC) — Section 366
Supreme Court30 Jan 1995Dismissed
State of Maharashtra Vs Gulab Rao
Supreme Court Of India · (1995) 97 BOMLR 505 : (1995) 3 JT 470 : (1995) 1 MhLj 708 : (1995) 1 SCALE 670 : (1995) 2 SCC 21 Supp : (1995) 1 SCR 682
Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961 — Section 10(1), 8Transfer of Property Act, 1882 — Section 53A
Supreme Court30 Jan 1995Dismissed
Director General of Ordnance Services and others Vs P.N. Malhotra
Supreme Court Of India · AIR 1995 SC 1109 : (1995) 2 JT 98 : (1995) LabIC 1359 : (1995) 2 LLJ 754 : (1995) 1 SCALE 402 : (1995) 3 SCC 226 Supp : (1995) 1 SCR 676 : (1995) 2 SLJ 183
Constitution of India, 1950 — Article 309, 310, 311(2)
Supreme Court27 Jan 1995Allowed
Union of India (UOI) and Others Vs Pratap Kaur (Smt) (Dead) through Lrs. and Another
Supreme Court Of India · (1995) 2 JT 569 : (1995) 110 PLR 638 : (1995) 2 SCALE 118 : (1995) 3 SCC 263 : (1995) 1 SCR 670
Civil Procedure Code, 1908 (CPC) — Section 13A, 152Land Acquisition Act, 1894 — Section 13A, 23(1), 26
Supreme Court27 Jan 1995Allowed
Union of India (UOI) and Others Vs B. Rama Murthy
Supreme Court Of India · (1995) 71 FLR 5 : (1995) 2 JT 539 : (1995) 2 LLJ 646 : (1995) 1 SCALE 851 : (1995) 2 SCC 530 : (1995) 1 SCR 665
Constitution of India, 1950 — Article 14
Supreme Court27 Jan 1995Allowed
State of M.P. and Others Vs Hukum Chand Mills Karamchari
Supreme Court Of India · (1995) 8 JT 335 : (1995) 6 SCALE 349 : (1996) 7 SCC 32 : (1995) 4 SCR 840 Supp
Madhya Pradesh Cooperative Societies Act, 1960—Madhya Pradesh Cooperative societies rules, 1962—rule 50-a
Supreme Court27 Jan 1995Disposed Of
State of Orissa and Others Vs Adwait Charan Mohanty and Others
Supreme Court Of India · (1995) 70 FLR 776 : (1995) 2 JT 6 : (1995) 1 SCALE 410 : (1995) 1 SCC 470 Supp : (1995) 1 SCR 614 : (1995) 1 UJ 626
Orissa Service Code, 1939 — Rule 29, 52A, 71
Supreme Court27 Jan 1995Allowed
Consumer Education and Research center and others Vs Union of India and others
Supreme Court Of India · AIR 1995 SC 922 : (1995) 1 JT 636 : (1995) LabIC 1368 : (1995) 2 LLJ 768 : (1995) 1 SCALE 354 : (1995) 3 SCC 42 : (1995) 1 SCR 626 : (1995) 1 UJ 648
Constitution of India, 1950 — Article 142, 15, 16, 17, 18
Supreme Court27 Jan 1995Allowed
P. Ram Reddy and Others Vs Land Acquisition Officer, Hyderabad Urban Development Authority, Hyderabad and Others
Supreme Court Of India · (1995) 2 ALT 15 : (1995) 1 JT 593 : (1995) 1 SCALE 332(1) : (1995) 1 SCALE 332 : (1995) 2 SCC 305 : (1995) 1 SCR 584
Land Acquisition Act, 1894 — Section 23, 23(1), 23(1A), 23(2), 4(1)
Supreme Court27 Jan 1995allowed
Arunaben T. Bhojak Vs Secretary, Ahmedabad Education Society and Others
Supreme Court Of India · (1995) 2 GLR 1512 : (1997) 10 JT 547 : (1996) 3 LLJ 330 : (1995) 2 SCALE 10 : (1995) 3 SCC 120 : (1995) 1 SCR 668 : (1995) 1 UJ 801
Supreme Court25 Jan 1995Disposed Of
V.N. Sunanda Reddy and others Vs State of Andhra Pradesh and others
Supreme Court Of India · AIR 1995 SC 914 : (1995) 1 JT 618 : (1995) 1 LLJ 824 : (1995) 1 SCALE 322 : (1995) 2 SCC 235 Supp : (1995) 1 SCR 568 : (1995) 1 UJ 368
Constitution of India, 1950 — Article 14, 15, 16, 16(1), 309
Supreme Court25 Jan 1995Disposed Of
Shakuntala Devi (Smt) Vs Delhi Electric Supply Undertaking and Others
Supreme Court Of India · (1995) 1 ACC 278 : (1995) 43 BLJR 751 : (1995) 1 JT 547 : (1995) 1 SCALE 318 : (1995) 2 SCC 369 : (1994) 2 SCC 369 : (1995) 1 UJ 317
Constitution of India, 1950 — Article 21, 32