Supreme Court18 Jan 1995allowed
Nortan Mal Vs State of Rajasthan
Supreme Court Of India · (1995) CriLJ 2661 : (1995) 2 SCC 581 Supp
Prevention of food adulteration Act, 1954
COURT ARCHIVE
Supreme Court Of India judgments
59,837 judgments · page 2,045 of 2,992
Supreme Court18 Jan 1995Dismissed
Collector of Central Excise Vs H.M.M. Limited
Supreme Court Of India · (1995) 76 ELT 497 : (1995) 2 JT 517 : (1995) 3 SCC 322 Supp
Central Excise Rules, 1944 — Rule 173Q, 9(2)Central Excises and Salt Act, 1944 — Section 11A
Supreme Court18 Jan 1995Allowed
State of Haryana Vs Gurcharan Singh and another etc.
Supreme Court Of India · AIR 1996 SC 106 : AIR 1995 SC 106 : (1995) 2 JT 345 : (1995) 110 PLR 694 : (1995) 1 SCALE 530 : (1995) 2 SCC 637 Supp : (1995) 1 SCR 408 : (1995) 1 UJ 510
Land Acquisition Act, 1894 — Section 25Land Acquisition Act, 1974 — Section 4(1)
Supreme Court18 Jan 1995allowed
State of M.P. Vs Shantabhai (Smt) and Others
Supreme Court Of India · (1995) JLJ 271 : (1995) 2 JT 537 : (1995) 1 SCALE 850 : (1995) 2 SCC 28 Supp : (1995) 1 SCR 416 : (1995) 1 UJ 821
Land Acquisition Act, 1894 — Section 4, 54
Supreme Court18 Jan 1995Dismissed
Naresh Kumar Vs VIth Addl. District Judge, Varanasi and Others
Supreme Court Of India · (1995) 2 SCC 579 Suppl
Eviction of unauthorized Occupants Act, 1971 — Section 2(e)
Supreme Court18 Jan 1995Disposed Of
Chief General Manager (Telecom), N.E. Telecom Circle and another Vs Rajendra Ch. Bhattacharjee and others
Supreme Court Of India · AIR 1995 SC 813 : (1995) 1 JT 440 : (1995) 1 SCALE 250 : (1995) 2 SCC 532 : (1995) 1 SCR 360 : (1995) 1 UJ 435
Supreme Court18 Jan 1995dismissed
Mirza Majid Hussain Vs State of M.P. and another
Supreme Court Of India · AIR 1995 SC 2243 : (1995) 2 JT 93 : (1995) 1 SCALE 409 : (1995) 2 SCC 422 : (1995) 1 SCR 401 : (1995) 1 UJ 547
Civil Procedure Code, 1908 (CPC) — Section 115
Supreme Court17 Jan 1995Dismissed
Juthel and others Vs State of Madhya Pradesh
Supreme Court Of India · AIR 1995 SC 1455 : (1995) CriLJ 2909 : (1996) 11 SCC 282
Penal Code, 1860 (IPC) — Section 147, 149, 302, 34
Supreme Court17 Jan 1995Allowed
Umed Industries and Land Development Co. and Others Vs State of Rajasthan and Others
Supreme Court Of India · (1995) 2 JT 495 : (1995) 1 SCALE 309(1) : (1995) 2 SCC 563 : (1995) 1 SCR 348 : (1995) 1 UJ 326
Land Acquisition Act, 1894 — Section 1A, 23(2)Rajasthan Urban Improvement (Amendment) Act, 1987 — Section 52(2), 53(6)Rajasthan Urban Improvement Trust Act, 1959 — Section 60A
Supreme Court17 Jan 1995Dismissed
Mangoo and another Vs State of Madhya Pradesh
Supreme Court Of India · AIR 1995 SC 959 : (1995) CriLJ 1461 : (1995) JLJ 373
Penal Code, 1860 (IPC) — Section 34
Supreme Court17 Jan 1995Disposed Of
Morarji Goculdas B and W Co. Ltd. and Another Vs Union of India (UOI) and Others
Supreme Court Of India · (1996) 83 ELT 259 : (1995) 3 SCC 588 Supp
Limitation Act, 1963 — Section 11A
Supreme Court17 Jan 1995Dismissed
Nikki Vs Union of India (UOI) and Another
Supreme Court Of India · (1995) 1 SCALE 315 : (1995) 2 SCC 428 : (1995) 1 SCR 341 : (1995) 1 UJ 309
Land Acquisition Act, 1894 — Section 11, 4, 54
Supreme Court17 Jan 1995Allowed
Collector of Central Excise, Baroda Vs Surat Cotton Spinning and Weaving Mills Pvt. Ltd.
Supreme Court Of India · (1997) 92 ELT 313 : (1996) 7 SCC 264
Supreme Court17 Jan 1995
Ram Deo Bhandari, J. William John alias Gandeevan, T.N. Seshan, Gautam Sagar Rana, State of Orissa, Arjun, Manmohan Narisinghdasji, Samata Party, State of West Bengal and others Vs Election Commissioner, Chief Election Commissioner, State of
Supreme Court Of India · AIR 1995 SC 852 : (1995) 1 CTC 273 : (1995) 1 JT 671 : (1995) 1 SCALE 178 : (1995) 2 SCC 153 : (1995) 1 SCR 321
Constitution of India, 1950 — Article 168, 172(1), 32, 324Registration of Electors Rules, 1960 — Rule 28
Supreme Court17 Jan 1995Allowed
Indian Council of Legal Aid and Advice, etc. etc. Vs Bar Council of India and another
Supreme Court Of India · AIR 1995 SC 691 : (1995) 1 ALT 44 : (1995) 97 BOMLR 248 : (1995) 1 GLR 848 : (1995) 1 JT 423 : (1995) 1 KLT 311 : (1995) 1 SCALE 181 : (1995) 1 SCC 732 : (1995) 1 SCR 304 : (1995) 1 UJ 344
Constitution of India, 1950 — Article 14, 19(1), 21Advocates Act, 1961 — Section 15, 16, 17, 18, 19, 24Bar Council of India Rules, 1975 — Rule 9
Supreme Court17 Jan 1995Allowed
Pramila Rani Nag Vs Mohd. Mir Hussain and Others
Supreme Court Of India · AIR 1996 SC 1000 : AIR 1995 SC 1000 : (1997) 3 LLJ 299 : (1996) 1 SCALE 82 : (1996) 2 SCC 81 : (1995) 6 SCR 656 Supp
Assam Non-Agricultural Urban Areas Tenancy Act, 1955 — Section 5
Supreme Court17 Jan 1995Dismissed
Sardarmal Jain Vs Nagar Nigam and Another
Supreme Court Of India · AIR 1995 SC 1383 : (1995) 5 JT 385 : (1995) 2 SCALE 662 : (1995) 2 SCC 387 Supp
Prevention of food adulteration Act, 1954—Section 7,16
Supreme Court17 Jan 1995Dismissed
Sant Saran Goswami alias Deoji Vs State of Bihar and Others
Supreme Court Of India · (1995) 43 BLJR 1084 : (1995) 2 PLJR 14 : (1995) 1 SCALE 312 : (1995) 2 SCC 366 : (1995) 1 SCR 344 : (1995) 1 UJ 673
Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961 — Section 10(1), 2, 32A
Supreme Court17 Jan 1995Disposed Of
S.P. Nanda and Others Vs Pradyumna Kumar Pattnayak and Others
Supreme Court Of India · (1996) 1 AD 28 : AIR 1996 SC 761 : AIR 1995 SC 761 : (1995) 8 JT 515 : (1996) 1 LW 359 : (1995) 6 SCALE 689 : (1996) 7 SCC 122 : (1995) 5 SCR 666 Supp : (1996) 1 UJ 443
Contempt of courts act, 1971— section 12
Supreme Court17 Jan 1995Disposed Of
E.K. Chandrasenan Vs State of Kerala
Supreme Court Of India · AIR 1995 SC 1066 : (1995) 1 ALT(Cri) 460 : (1995) CriLJ 2060 : (1995) 1 Crimes 421 : (1995) 1 JT 496 : (1995) 1 SCALE 159 : (1995) 2 SCC 99 : (1995) 1 SCR 277 : (1995) 1 UJ 381
Constitution of India, 1950 — Article 136, 142, 21Penal Code, 1860 (IPC) — Section 107, 109, 120B, 272, 302