COURT ARCHIVE

Supreme Court Of India judgments

59,837 judgments · page 2,046 of 2,992

Supreme Court17 Jan 1995Dismissed

Cochin Devaswam Board Vs Captain E. M. George and Others Captain E.M. George (Dead) by Lrs. and Others Vs Cochin Devaswom Board, Trichur

Supreme Court Of India · (1995) 1 JT 663 : (1995) 1 KLT 506 : (1995) 1 SCALE 200 : (1995) 2 SCC 387 : (1995) 1 SCR 328

Kerala Land Reforms Act, 1963 — Section 50A(2), 65(1), 66(9), 72(1), 72F

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Supreme Court17 Jan 1995Disposed Of

Nuclear Power Corporation Vs Gajraj Singh and Another

Supreme Court Of India · AIR 1995 SC 1606(2) : AIR 1995 SC 1606 : (1996) 11 SCC 403

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Supreme Court17 Jan 1995Dismissed

M/s. Ballarpur Industries Ltd. Vs Asstt. Collector of Customs and Central Excise and others

Supreme Court Of India · AIR 1995 SC 1439 : (1996) 53 ECC 1 : (1995) 76 ELT 499 : (1995) 3 SCC 429 Supp

Central Excises and Salt Act, 1944 — Section 11A, 40

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Supreme Court17 Jan 1995Allowed

Ramesh Vithalrao Thakre and another Vs State of Maharashtra

Supreme Court Of India · AIR 1995 SC 1453 : (1995) CriLJ 2907 : (2011) 1 SCC(Cri) 1056

Penal Code, 1860 (IPC) — Section 301, 302, 304, 324, 34

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Supreme Court17 Jan 1995dismissed

Paros Electronics (P) Ltd. Vs Union of India and Another

Supreme Court Of India · (1996) 83 ELT 261 : (1995) 3 SCC 578 Supp

Customs Act, 1962 — Section 27

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Supreme Court17 Jan 1995Allowed

Anil Baipadithaya and others Vs State of Karnataka and others

Supreme Court Of India · AIR 1996 SC 432 : AIR 1995 SC 432 : (1995) 6 SCALE 132 : (1995) 6 SCC 531 : (1995) 2 UJ 837

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Supreme Court17 Jan 1995Allowed

State of Kerala and Another Vs Betty and Another

Supreme Court Of India · (1995) 1 SCALE 353(1) : (1995) 1 SCALE 353 : (1995) 2 SCC 706 Supp : (1995) 1 SCR 357

Land Acquisition Act, 1894 — Section 23, 28, 30, 31, 34

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Supreme Court17 Jan 1995Disposed Of

Union of India (UOI) Vs Shivkumar Bhargava and Others

Supreme Court Of India · AIR 1995 SC 812 : (1995) 6 JT 274 : (1995) 1 SCALE 316 : (1995) 2 SCC 427 : (1995) 1 SCR 354 : (1995) 1 UJ 304

Land Acquisition Act, 1894 — Section 4

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Supreme Court16 Jan 1995Allowed

State of Bihar and Others Vs Sachchidanand Kishore Prasad Sinha and Others

Supreme Court Of India · AIR 1995 SC 885 : (1995) 1 JT 458 : (1995) 1 PLJR 86 : (1995) 3 SCC 86 : (1995) 1 SCR 256

Assessment of Annual Rental Value of Holding Rules, 1993 — Rule 3(1), 5, 6, 7, 8Constitution of India, 1950 — Article 14Municipal Corporation Act — Section 123, 124, 136, 150, 227

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Supreme Court16 Jan 1995allowed

T. Shantharam Vs State of Karnataka and Others

Supreme Court Of India · AIR 1995 SC 1123 : (1995) 70 FLR 1063 : (1995) 2 JT 642 : (1995) LabIC 613 : (1995) 1 SCALE 320 : (1995) 2 SCC 538 : (1995) 1 SCR 274 : (1995) 1 UJ 611

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Supreme Court16 Jan 1995Allowed

R. Subramaniam Vs Chief Personnel Officer, Central Railway, Ministry of Railways

Supreme Court Of India · AIR 1995 SC 983 : (1996) 10 SCC 72

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Supreme Court13 Jan 1995Dismissed

P.L. Kantha Rao and others Vs State of Andhra Pradesh and others

Supreme Court Of India · AIR 1995 SC 807 : (1995) LabIC 1132 : (1995) 2 LLJ 299 : (1995) 1 SCALE 217 : (1995) 2 SCC 471 : (1995) 1 SCR 240

Administrative Tribunals Act, 1985 — Section 29, 29AConstitution of India, 1950 — Article 136

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Supreme Court13 Jan 1995Disposed Of

Romesh Chander Vs Smt. Savitri

Supreme Court Of India · AIR 1995 SC 851 : (1995) 43 BLJR 403 : (1995) 1 DMC 231 : (1995) 1 JT 362 : (1995) 2 LW 42 : (1995) 1 SCALE 177 : (1995) 2 SCC 7 : (1995) 1 SCR 212 : (1995) 1 UJ 434

Constitution of India, 1950 — Article 142Hindu Marriage Act, 1955 — Section 13

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Supreme Court13 Jan 1995allowed

Dinesh Prasad Yadav Vs State of Bihar and Others

Supreme Court Of India · (1995) 82 CompCas 653 : (1995) 2 JT 45 : (1995) 1 SCALE 153 : (1995) 1 SCC 340 Supp : (1995) 1 SCR 220

Bihar Co-operative Societies Act, 1935 — Section 14(10)Bihar Co-operative Societies Rules, 1959 — Rule 22(2)

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Supreme Court13 Jan 1995Allowed

State of Andhra Pradesh Vs Korrapati Subrahmanyam and others

Supreme Court Of India · AIR 1995 SC 961 : (1995) 1 SCALE 238 : (1995) 1 SCC 483 Supp : (1995) 1 SCR 246

Andhra Pradesh Forest Act, 1967 — Section 20, 29, 44

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Supreme Court13 Jan 1995Allowed

Collector of Madras and Another Vs K. Rajamanickam

Supreme Court Of India · (1995) 2 LLJ 677 : (1995) 1 SCALE 237 : (1995) 2 SCC 98 : (1995) 1 SCR 243 : (1995) 1 UJ 542

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Supreme Court13 Jan 1995Dismissed

State of Haryana and another Vs Jagdish Chander

Supreme Court Of India · AIR 1995 SC 984 : (1995) 2 JT 108 : (1996) 2 LLJ 737 : (1995) 1 SCALE 378 : (1995) 2 SCC 567 : (1995) 1 SCR 252 : (1995) 3 SLJ 122 : (1995) 1 UJ 512

Punjab Police Rules, 1934 — Rule 12, 21

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Supreme Court13 Jan 1995Allowed

State of Rajasthan Vs Gopaldas

Supreme Court Of India · AIR 1995 SC 809 : (1995) 1 JT 528 : (1995) 1 SCALE 150 : (1995) 2 SCC 396 : (1995) 1 SCR 214 : (1995) 1 UJ 397

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Supreme Court13 Jan 1995Dismissed

Charipalli Shankararao Vs Public Prosecutor, High Court of Andhra Pradesh, Hyderabad

Supreme Court Of India · (1995) 19 ACR 323 : AIR 1995 SC 777 : (1995) 1 ALT(Cri) 421 : (1995) 1 Crimes 393 : (1995) 1 JT 364 : (1995) 1 SCALE 192 : (1995) 4 SCC 24 Supp : (1995) 4 SCC 24 : (1995) 1 UJ 354

Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 302

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Supreme Court13 Jan 1995Allowed

Central Bank of India Vs M/s. Shivam Udyog and others

Supreme Court Of India · AIR 1995 SC 711 : (1995) 1 JT 361 : (1995) 1 SCALE 142 : (1995) 2 SCC 74 : (1995) 1 UJ 303

Civil Procedure Code, 1908 (CPC) — Order 11 Rule 12

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