COURT ARCHIVE

Supreme Court Of India judgments

59,837 judgments · page 2,044 of 2,992

Supreme Court19 Jan 1995Dismissed

Narmadabai and Another Vs Trust Shri Panchvati Balaji Mandir 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

Civil Procedure Code, 1908 (CPC) — Section 9A

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Supreme Court19 Jan 1995Allowed

Bhagwan Singh Vs Chairman, Noida and Others

Supreme Court Of India · (1995) 2 JT 55 : (1995) 1 SCALE 416 : (1995) 2 SCC 420 : (1995) 1 SCR 486 : (1995) 1 UJ 457

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Supreme Court19 Jan 1995Allowed

Mary Joyce Poonacha (Mrs) Vs K.T. Plantations Pvt. Ltd. and Others

Supreme Court Of India · (1995) 2 JT 540 : (1995) 2 SCALE 26 : (1995) 2 SCC 459 Supp : (1995) 1 SCR 491

Registration Act, 1908 — Section 34(3), 49, 72, 73, 77

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Supreme Court19 Jan 1995Allowed

Durga Seed Farm Vs Raj Kumari Chadha

Supreme Court Of India · AIR 1995 SC 2170 : (1996) 112 PLR 565 : (1995) 3 SCC 440 Supp

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Supreme Court19 Jan 1995Partly Allowed

State of Tamil Nadu Vs M.P.P. Kavery Chetty

Supreme Court Of India · AIR 1995 SC 858 : (1995) 1 CTC 61 : (1995) 1 JT 537 : (1995) 1 SCALE 297 : (1995) 2 SCC 402 : (1995) 1 SCR 441

Mines and Minerals (Development and Regulation) Act, 1957 — Section 13, 15, 17A, 18, 2

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Supreme Court19 Jan 1995Allowed

Union of India (UOI) and Others Vs Mohd. Haroon Rashid and Others Shankar Singh Vs Union of India (UOI) and Another

Supreme Court Of India · AIR 1996 SC 941 : AIR 1995 SC 941 : (1997) 1 CALLT 9 : (1995) 9 JT 558 : (1996) 1 SCALE 64 : (1996) 2 SCC 288 : (1995) 6 SCR 679 Supp

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Supreme Court19 Jan 1995Partly Allowed

Gem Granites and Another Vs State of T.N. and Others

Supreme Court Of India · (1995) 1 JT 629 : (1995) 1 SCALE 273 : (1995) 2 SCC 413 : (1995) 1 SCR 476 : (1995) 1 UJ 688

Mines and Minerals (Development and Regulation) Act, 1957 — Section 17A(2)Tamil Nadu Minor Mineral Concession Rules, 1959 — Rule 8C

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Supreme Court19 Jan 1995Allowed

State of Madhya Pradesh, and Another Vs S.S. Kourav and Others

Supreme Court Of India · AIR 1995 SC 1056 : (1995) 70 FLR 1060 : (1995) JLJ 253 : (1995) 2 JT 498 : (1995) LabIC 1574 : (1995) 2 LLJ 849 : (1995) 1 SCALE 511 : (1995) 3 SCC 270 : (1995) 1 SCR 482 : (1995) 2 SLJ 109 : (1995) 1 UJ 617

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Supreme Court19 Jan 1995Disposed Of

Pt. Parmanand Katara, Advocate Vs Union of India (UOI) and Another

Supreme Court Of India · (1996) 20 ACR 123 : AIR 1996 SC 309 : (1996) 1 ALD(Cri) 1 : (1995) 2 ALT(Cri) 720 : (1996) 1 AWC 208 Supp : (1996) 1 BLJR 99 : (1996) CriLJ 381 : (1995) 4 Crimes 171 : (1995) 7 JT 299 : (1996) 6 KarLJ 205 : (1995) 2 OLR 597 : (1995) 5 SCALE 670 : (1995) 6

Constitution of India, 1950 — Article 21

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Supreme Court19 Jan 1995Dismissed

Kayamuddin Shamsuddin Khan Vs State Bank of India

Supreme Court Of India · (1998) 8 SCC 676

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1(3)

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Supreme Court19 Jan 1995dismissed

Rama Narang Vs Ramesh Narang and Others

Supreme Court Of India · (1995) 83 CompCas 194 : (1995) 1 JT 515 : (1995) 1 LW(Cri) 86 : (1995) 1 SCALE 276 : (1995) 2 SCC 513 : (1995) 1 SCR 456

Companies Act, 1956 — Section 235(2), 267, 274, 283Penal Code, 1860 (IPC) — Section 114, 120B, 420

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Supreme Court19 Jan 1995Allowed

State of M. P. and Another Vs S.S. Kourav and Others

Supreme Court Of India · (1995) 1 MPJR 341

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Supreme Court18 Jan 1995Disposed Of

State of Madhya Pradesh Vs Surendra Kumar and another

Supreme Court Of India · AIR 1995 SC 1928 : (1995) JLJ 362 : (1995) 1 SCALE 350 : (1995) 2 SCC 627 : (1995) 1 SCR 396 : (1995) 1 UJ 306

Urban Land (Ceiling and Regulation) Act, 1976 — Section 10(4), 25(2), 27, 3(5), 5

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Supreme Court18 Jan 1995Allowed

Khanna Improvement Trust Vs Land Acquisition Tribunal and Others

Supreme Court Of India · (1995) 2 JT 57 : (1995) 110 PLR 637 : (1995) 1 SCALE 417 : (1995) 2 SCC 557 : (1995) 1 SCR 404 : (1995) 1 UJ 545

Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 23(1A)Punjab Town Improvement Act, 1922 — Section 36, 41

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Supreme Court18 Jan 1995Allowed

Payrelal Vs The State (Delhi Admn.)

Supreme Court Of India · AIR 1995 SC 1159 : (1995) CriLJ 2075 : (1995) 2 SCC 684 Supp

Wild Life (Protection) Act, 1972 — Section 40, 44, 49, 51

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Supreme Court18 Jan 1995Dismissed

Kalyanji Gangadhar Bhagat Vs Virji Bharmal and Another

Supreme Court Of India · (1998) 4 JT 494 : (1998) 3 SCALE 668

Transfer of property act— Madhya Pradesh accommodation control act, 1961—Delhi Rent Control Amendment act (act 18 of 1976)—sub-clause (ii) of section 2(l)

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Supreme Court18 Jan 1995DISMISSED

U.P. State Tourism Development Corporation Ltd. Vs I.B. Misra and Others

Supreme Court Of India · (1995) 70 FLR 783 : (1995) 1 JT 565 : (1995) LabIC 1624 : (1995) 2 LLJ 63 : (1995) 1 SCALE 255 : (1995) 1 SCC 589 Supp : (1995) 1 SCR 368 : (1995) 2 SLJ 118 : (1995) 1 UPLBEC 606

Uttar Pradesh State Tourism Development Corporation Rules, 1981 — Rule 19

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Supreme Court18 Jan 1995allowed