Supreme Court25 Jan 1995Dismissed
Commissioner of Income Tax, Kerala Vs M/s. Uma Trading Co., Quilion, Kerala
Supreme Court Of India · AIR 1996 SC 2256 : (1996) 11 SCC 372 : (1997) 90 TAXMAN 229
COURT ARCHIVE
Supreme Court Of India judgments
59,837 judgments · page 2,043 of 2,992
Supreme Court25 Jan 1995Dismissed
Delhi Development Authority Vs Skipper Construction and Another
Supreme Court Of India · (1995) 1 JT 571 : (1995) 1 SCALE 734 : (1995) 2 SCC 160 Supp : (1995) 1 SCR 555
Delhi Development Act, 1957 — Section 41
Supreme Court25 Jan 1995Dismissed
Anant Madaan and others Vs State of Haryana and others
Supreme Court Of India · AIR 1995 SC 955 : (1995) 1 JT 612 : (1995) 1 SCALE 396 : (1995) 2 SCC 135 : (1995) 1 UJ 320
Constitution of India, 1950 — Article 14
Supreme Court24 Jan 1995Dismissed
Mahadeo Savlaram Shelke and Others Vs Puna Municipal Corporation and Another
Supreme Court Of India · (1995) 97 BOMLR 273 : (1995) 2 JT 504 : (1995) 1 SCALE 829 : (1995) 3 SCC 33 : (1995) 1 SCR 543
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, 115, 115(1), 115(2)Constitution of India, 1950 — Article 226, 227
Supreme Court24 Jan 1995Dismissed
Commissioner of Income Tax Vs New India Industries Ltd.
Supreme Court Of India · (1995) 126 CTR 156 : (1995) 212 ITR 653
Companies (Profits) Surtax Rules, 1964 — Rule 1
Supreme Court23 Jan 1995Allowed
Surbuddin and another Vs State of Kerala and another
Supreme Court Of India · AIR 1995 SC 1122 : (1995) 1 SCALE 332 : (1995) 2 SCC 376 : (1995) 1 SCR 533
Supreme Court23 Jan 1995allowed
Major Pakhar Singh Atwal and others Vs State of Pujab and others
Supreme Court Of India · AIR 1995 SC 2185 : (1995) 2 JT 379 : (1995) 1 SCALE 826 : (1995) 2 SCC 401 Supp : (1995) 1 SCR 535
Constitution of India, 1950 — Article 136, 226Land Acquisition Act, 1894 — Section 18, 23
Supreme Court23 Jan 1995Dismissed
Jitender Kumar Jain Vs State of Delhi and Others
Supreme Court Of India · (1998) 8 SCC 770
Criminal Procedure Code, 1973 (CrPC) — Section 397, 482
Supreme Court23 Jan 1995Disposed Of
Basanti Kumari Sahu (Smt) Vs State of Orissa and Others
Supreme Court Of India · (1999) 1 OLR 347 : (1998) 8 SCC 722
Orissa Estates Abolition Act, 1951 — Section 38B, 8(1)
Supreme Court20 Jan 1995Allowed
State of A.P. Vs S. Vishwanatha Raju and Others
Supreme Court Of India · (1995) 2 JT 528 : (1995) 1 SCALE 855 : (1995) 3 SCC 327 : (1995) 1 SCR 529
Andhra Pradesh Land Reforms (Ceiling on Agricultural Holdings) Act, 1973 — Section 3Constitution of India, 1950 — Article 142
Supreme Court20 Jan 1995Dismissed
State of Punjab Vs Ajaib Singh
Supreme Court Of India · (1995) 19 ACR 358 : AIR 1995 SC 975 : (1995) CriLJ 1456 : (1995) 2 Crimes 142 : (1995) 71 FLR 150 : (1995) 1 JT 433 : (1995) 1 SCALE 286 : (1995) 2 SCC 486 : (1995) 1 SCR 496 : (1995) 1 UJ 415
Constitution of India, 1950 — Article 136Penal Code, 1860 (IPC) — Section 100, 302, 383
Supreme Court20 Jan 1995Allowed
Mohinder Kumar Vs The State, Panaji, Goa
Supreme Court Of India · AIR 1995 SC 1157 : (1995) CriLJ 2074 : (1998) 8 SCC 655
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 41(2), 42, 42(1), 50
Supreme Court20 Jan 1995Allowed
New India Assurance Co. Ltd. Vs Union of India (UOI) and Others
Supreme Court Of India · (1995) ACJ 490 : (1995) 83 CompCas 490 : (1995) 1 JT 550 : (1995) 1 SCALE 292 : (1995) 2 SCC 417 : (1995) 1 SCR 507 : (1995) 1 UJ 378
Supreme Court20 Jan 1995allowed
M/s. Hind Wire Industries Ltd. Vs Commissioner of Income Tax, West Bengal-V.
Supreme Court Of India · AIR 1995 SC 1133 : (1995) 124 CTR 219 : (1998) 99 ELT 25 : (1995) 212 ITR 639 : (1995) 2 JT 317 : (1995) 1 SCALE 475 : (1995) 3 SCC 136 : (1995) 1 SCR 519
Income tax Act, 1922 — Section 12A, 17, 18, 20, 34Income Tax Act, 1961 — Section 154(7), 155, 186Madhya Pradesh General Sales Tax Act, 1958 — Section 19
Supreme Court20 Jan 1995Allowed
Dasharath Pandey and Others Vs State of Bihar
Supreme Court Of India · (1995) 3 JT 162 : (1995) 2 SCALE 452 : (1995) 2 SCC 134 : (1995) 1 SCR 745 : (1995) 2 UPLBEC 965
Supreme Court20 Jan 1995Allowed
Nair Service Society Vs M.K. Gopalakrishnan Nair and Others
Supreme Court Of India · AIR 1995 SC 1745 : (1995) 71 FLR 963 : (1995) 2 LLJ 852 : (1995) 2 SCALE 864 : (1995) 3 SCC 608 : (1995) 2 UJ 55
Kerala education rules—rule 4 chapter iii
Supreme Court20 Jan 1995Dismissed
Durga Narayan Vs Chairman and Managing Director, Dena Bank
Supreme Court Of India · (1995) 71 FLR 157 : (1995) JLJ 164 : (1995) 1 JT 633 : (1995) 2 LLJ 846 : (1995) 1 SCALE 306 : (1995) 1 SCC 633 Supp : (1995) 1 SCC 346 : (1995) 1 SCR 513 : (1995) 3 SLJ 234 : (1995) 1 UJ 404
Supreme Court19 Jan 1995Dismissed
G. Krishna Murhty and others Vs State of Orissa
Supreme Court Of India · AIR 1995 SC 1436 : (1995) 2 JT 683 : (1995) 1 SCALE 684 : (1995) 2 SCC 733
Land Acquisition Act, 1894 — Section 18, 28A, 4, 54
Supreme Court19 Jan 1995Dismissed
D. Krishna Veni and Another Vs State of Orissa and Others
Supreme Court Of India · (1995) 2 JT 512 : (1995) 1 SCALE 683 : (1995) 2 SCC 734 : (1995) 1 SCR 488 : (1995) 1 UJ 520
Land Acquisition Act, 1894 — Section 28A
Supreme Court19 Jan 1995Dismissed
Ravi Paul and Others Vs Union of India (UOI) and Others
Supreme Court Of India · (1995) 1 JT 579 : (1995) LabIC 405 : (1995) 1 SCALE 261 : (1995) 3 SCC 300 : (1995) 1 SCR 419 : (1995) 2 SLJ 205 : (1995) 1 UJ 571
Border Security Force (Seniority, Promotion and Superannuation of Officers) Rules, 1978 — Rule 3Border Security Force Act, 1968 — Section 141(1), 141(2), 142, 2, 4Border Security Force Rules, 1969 — Rule 14(2), 9