Judgements

G. RABINATHAN Vs STATE OF KARNATAKA .

Case number: C.A. No.-004430-004431 / 1995
Diary number: 11410 / 1994
Advocates: R. AYYAM PERUMAL Vs

S.M.SAIYAD UMAR SAIYED Vs STATE OF GUJARAT

Bench: BHARUCHA S.P. (J)
Case number: Crl.A. No.-000485-000485 / 1995
Diary number: 17792 / 1994
Advocates: KAMINI JAISWAL Vs HEMANTIKA WAHI

THE IMPROVEMENT TRUST,PATIALA Vs THE LAND ACQUISITION TRILBUNAL

Case number: C.A. No.-004695-004695 / 1995
Diary number: 4154 / 1995
Advocates: T. N. SINGH Vs

SHRI KAMLA SHANKAR Vs THE DIRECTOR,BRD.OF TECH. EDN.

Case number: C.A. No.-004597-004597 / 1995
Diary number: 69753 / 1988
Advocates: M. P. SHORAWALA Vs

KASHINATH Vs STATE OF MAHARASHTRA .

Case number: C.A. No.-004724-004724 / 1995
Diary number: 81285 / 1993
Advocates: MANOJ SWARUP Vs

DADAN BAI Vs ARJUNLAS

Case number: C.A. No.-004183-004183 / 1995
Diary number: 71034 / 1989

A.N. SEHGAL AND ORS. Vs RAJE RAM SHEORAN AND ORS.

Case number: Contempt Petition (civil) 39 of 1992

COLLECTOR OF CENTRAL EXCISE, BOMBAY Vs S.D. FINE CHEMICALS (P) LTD.

Case number: C.A. No.-002532-002532 / 1992
Diary number: 83794 / 1992
Advocates: P. PARMESWARAN Vs

REV. FR. M.S. POULOSE Vs VARGHESE .

Case number: C.A. No.-004307-004307 / 1995
Diary number: 75418 / 1990
Advocates: SUDARSH MENON Vs MALINI PODUVAL

JHUMMAN SINGH Vs CENTRAL BOARD OF INVESTIGATION

Bench: JEEVAN REDDY,B.P. (J)
Case number: W.P.(C) No.-000487-000487 / 1994
Diary number: 12324 / 1994
Advocates: R. P. GUPTA Vs P. K. JAIN

DMAI Vs

Bench: SAHAI,R.M. (J)
Case number: W.P.(C) No.-000167-000167 / 1992
Diary number: 85447 / 1992
Advocates: PRASHANT BHUSHAN Vs

COLLECTOR OF CENTRAL EXCISE, BOMBAY Vs S.D. FINE CHEMICALS (P) LTD.

Bench: JEEVAN REDDY,B.P. (J)
Case number: C.A. No.-002532-002532 / 1992
Diary number: 83794 / 1992
Advocates: P. PARMESWARAN Vs

PEOPLE'S UNION FOR CIVIL LIBERTIES (PUCL) Vs UNION OF INDIA AND ANOTHER

JAGDISH SINGH Vs UNION OF INDIA

Case number: C.A. No.-004341-004341 / 1995
Diary number: 69726 / 1988

COMMERCE INTERNATIONAL Vs COLLECTOR OF CUSTOMS

Case number: Appeal (civil) 2198 of 1988