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Supreme Court Of India judgments

59,837 judgments · page 2,062 of 2,992

Supreme Court05 Oct 1994Dismissed

V. Sreenivasa Reddy and others Vs Govt. of Andhara Pradesh and others

Supreme Court Of India · AIR 1995 SC 586 : (1994) 6 JT 461 : (1994) 4 SCALE 469 : (1995) 1 SCC 572 Supp : (1994) 4 SCR 233 Supp : (1995) 1 SLJ 99

Constitution Of India, 1950 — Article 14, 16, 16(1), 162, 309, 320, 320(3), 371DAndhra Pradesh State And Subordinate Service Rules, 1996 — Rule 3, 3(1), 3(2), 3(3), 4, 10(a), 10(iv), 10(c), 10(a)(i)(1), 10(c)(i)(1), 10(2)(iv), 10(3), 16, 19(a)(i)(1), 23(a), 23(a)(ii), 33, 33(a), 35(a), 37(d), 42(d)Andhra Pradesh Panchayat Raj Engineering Service Rules — Rule 1, 2, 4, 5, 5(a)
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Supreme Court05 Oct 1994Dismissed

State of Karnataka Vs K. Vasudeva Mayya and Another

Supreme Court Of India · AIR 1995 SC 126 : (1995) 70 FLR 83 : (1994) 6 JT 433 : (1994) 4 SCALE 409 : (1994) 3 SCC 543 Supp : (1994) 4 SCR 254 Supp : (1995) 1 SLJ 141

Karnataka Civil Services (Revised Pay) Rules, 1987 — Rule 1
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Supreme Court05 Oct 1994Allowed

Ram Chand Vs Randhir Singh and others

Supreme Court Of India · AIR 1995 SC 130 : (1994) 6 JT 404 : (1994) 108 PLR 605 : (1994) 4 SCALE 395 : (1994) 6 SCC 552 : (1994) 4 SCR 222 Supp

Punjab Pre-emption Act, 1913 — Section 15(1)(a)Transfer of Property Act, 1882 — Section 76(a)
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Supreme Court05 Oct 1994Dismissed

Sukhpal Vs State of Haryana

Supreme Court Of India · AIR 1995 SC 578 : (1994) 3 Crimes 682 : (1994) 6 JT 579 : (1994) 4 SCALE 524 : (1995) 1 SCC 10 : (1994) 4 SCR 271 Supp : (1995) 1 UJ 226

Criminal Procedure Code, 1973 (CrPC) — Section 313
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Supreme Court05 Oct 1994Dismissed

M/s. Sitaram and Bros. Vs State of Rajasthan and others

Supreme Court Of India · AIR 1995 SC 356 : (1996) 55 ECC 40 : (1994) 6 JT 629 : (1994) 4 SCALE 602 : (1995) 1 SCC 257 : (1994) 4 SCR 278 Supp : (1995) 1 UJ 142

Constitution of India, 1950 — Article 246Rajasthan Excise Act, 1950 — Section 17A, 41, 41(2)
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Supreme Court05 Oct 1994Dismissed

Selvarajan Vs Meenakshi Ammal

Supreme Court Of India · (1994) 4 SCALE 937 : (1995) 2 SCC 51 Supp : (1994) 4 SCR 283 Supp

Tamil Nadu Agriculturists Relief Act, 1938 — Section 19, 3
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Supreme Court04 Oct 1994Disposed Of

Joseph Kurian Philip Jose Vs State of Kerala

Supreme Court Of India · AIR 1995 SC 4 : (1995) CriLJ 502 : (1994) 6 JT 395 : (1994) 4 SCALE 379 : (1994) 6 SCC 535 : (1994) 4 SCR 122 Supp

Criminal Procedure Code, 1973 (CrPC) — Section 433Kerala Abkari Act, 1077 — Section 55, 57Penal Code, 1860 (IPC) — Section 109, 272, 300, 302, 304
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Supreme Court04 Oct 1994Disposed Of

Babua Ram and Others Vs State of U.P. and Another

Supreme Court Of India · (1994) 7 JT 377 : (1995) 4 KarLJ 61 : (1994) 4 SCALE 843 : (1995) 2 SCC 689 : (1994) 4 SCR 148 Supp

Civil Procedure Code, 1908 (CPC) — Section 11, 96Constitution of India, 1950 — Article 132, 133, 136, 14, 21Land Acquisition Act, 1894 — Section 18, 19, 20, 21, 22
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Supreme Court04 Oct 1994Disposed Of

K.A. Mohammed Ali Vs C.N. Prasannan

Supreme Court Of India · AIR 1995 SC 454 : (1994) 3 Crimes 618 : (1994) 55 ECR 209 : (1994) 6 JT 584 : (1994) 4 SCALE 444 : (1994) 3 SCC 509 Supp : (1994) 4 SCR 191 Supp : (1995) 1 UJ 8 : (1995) 1 UPLBEC 134

Contempt of Courts Act, 1971 — Section 12
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Supreme Court04 Oct 1994Allowed

Bhanwar Lal Vs Satyanarain and another

Supreme Court Of India · AIR 1995 SC 358 : (1995) 1 BLJR 57 : (1994) 6 JT 626 : (1995) 109 PLR 323 : (1994) 4 SCALE 597 : (1995) 1 SCC 6 : (1994) 4 SCR 208 Supp

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 100, Order 21 Rule 101, Order 21 Rule 102, Order 21 Rule 103, Order 21 Rule 35(3)Limitation Act, 1963 — Article 129
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