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Supreme Court Of India judgments, 1996

2,104 judgments · page 1 of 106

Supreme Court23 Dec 1996

Shiv Sagar Tiwari Vs Union of India and others

Supreme Court Of India · AIR 1997 SC 2725 : (1997) 1 BLJR 110 : (1997) 2 SCALE 2 : (1996) 9 SCALE 680 : (1997) 1 SCC 444 : (1997) 10 SCC 211 : (1996) 10 SCR 925 Supp

Central Civil Services (Conduct) Rules, 1964 — Rule 15AConstitution of India, 1950 — Article 309, 32, 73Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 7
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Supreme Court23 Dec 1996Disposed Of

Rama Murthy Vs State of Karnataka

Supreme Court Of India · AIR 1997 SC 1739 : (1997) AIRSCW 929 : (1997) CriLJ 1508 : (1997) 1 SCALE 95 : (1997) 2 SCC 642 : (1997) 1 Supreme 157

Constitution of India, 1950 — Article 21
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Supreme Court20 Dec 1996Allowed

J.K. Synthetics Ltd. Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 1997 SC 1696 : (1997) AIRSCW 819 : (1997) 89 ELT 447 : (1996) 11 JT 733 : (1996) 9 SCALE 720 : (1997) 11 SCC 194 : (1997) 1 Supreme 297

Central Duties of Excise (Retrospective Exemption) Act, 1986 — Section 2Central Excise Rules, 1944 — Rule 8(1)
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Supreme Court20 Dec 1996Allowed

S.A. Ramachandran Vs S. Neelavathy

Supreme Court Of India · AIR 1997 SC 1735 : (1997) AIRSCW 924 : (1997) 1 CTC 298 : (1997) 1 JT 279 : (1997) 2 MLJ 92 : (1996) 9 SCALE 714 : (1997) 1 SCC 767 : (1996) 10 SCR 870 Supp : (1997) 1 Supreme 347

Civil Procedure Code, 1908 (CPC) — Section 80Presidency Small Cause Courts Act, 1882 — Section 41
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Supreme Court20 Dec 1996Dismissed

Murarilal Jivaram Sharma and another Vs State of Maharashtra

Supreme Court Of India · AIR 1997 SC 1593 : (1997) AIRSCW 360 : (1997) 1 ALD(Cri) 444 : (1997) 1 ALT(Cri) 376 : (1997) CriLJ 782 : (1997) 1 Crimes 46 : (1997) 1 JT 317 : (1996) 9 SCALE 451 : (1997) 1 Supreme 258

Penal Code, 1860 (IPC) — Section 120B, 302, 307, 34
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Supreme Court20 Dec 1996Allowed

Randhir Singh Rana Vs The State Being the Delhi Administration

Supreme Court Of India · AIR 1997 SC 639 : (1997) AIRSCW 356 : (1997) 1 ALD(Cri) 461 : (1997) CriLJ 779 : (1997) 1 Crimes 58 : (1997) 2 GLR 1709 : (1996) 11 JT 638 : (1997) 1 PLJR 49 : (1996) 9 SCALE 447 : (1997) 1 SCC 361 : (1996) 10 SCR 880 Supp : (1997) 1 Supreme 278

Criminal Procedure Code, 1973 (CrPC) — Section 156, 173, 190, 200, 202
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Supreme Court20 Dec 1996Dismissed

Nathuni Yadav and others Vs State of Bihar and another

Supreme Court Of India · AIR 1997 SC 1808 : (1997) 1 ALD(Cri) 528 : (1997) 1 BLJR 547 : (1997) 1 JT 406 : (1997) 1 SCALE 56 : (1998) 9 SCC 238 : (1996) 10 SCR 905 Supp

Criminal Procedure Code, 1973 (CrPC) — Section 379Evidence Act, 1872 — Section 157
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Supreme Court20 Dec 1996Dismissed

N. Mohanan Vs State of Kerala and Others

Supreme Court Of India · AIR 1997 SC 1896 : (1997) AIRSCW 1647 : (1997) 1 JT 475 : (1997) 1 SCALE 278 : (1997) 2 SCC 556 : (1997) SCC(L&S) 745 : (1996) 10 SCR 920 Supp : (1997) 4 Supreme 26

Constitution of India, 1950 — Article 226Kerala Secretariat Subordinate Service Special Rules — Rule 7
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Supreme Court19 Dec 1996Allowed

Mafatlal Industries Ltd. and Others Vs Union of India (UOI) and Others

Supreme Court Of India · (2002) 83 ECC 85 : (1997) 68 ECR 273 : (1997) 89 ELT 247 : (1996) 11 JT 283 : (1996) 9 SCALE 457 : (1997) 5 SCC 536 : (1996) 10 SCR 585 Supp : (1998) 111 STC 467

Central Excises and Salt Act, 1944 — Section 10, 11, 11A, 11B, 12Constitution of India, 1950 — Article 13, 14, 19, 226, 265Contract Act, 1872 — Section 27, 68, 69, 70, 71
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Supreme Court19 Dec 1996Allowed

Net Raj Singh Vs State of M.P.

Supreme Court Of India · (1997) 2 JLJ 162 : (1996) 11 JT 279 : (1996) 9 SCALE 417 : (1997) 3 SCC 525 : (1996) 10 SCR 375 Supp

Evidence Act, 1872 — Section 101, 102, 103, 104, 105Penal Code, 1860 (IPC) — Section 396, 412
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Supreme Court19 Dec 1996Disposed Of

M.C. Mehta Vs Union of India (UOI) and Others

Supreme Court Of India · (1997) 1 JT 221 : (1997) 2 SCALE 8 : (1997) 2 SCALE 6 : (1997) 6 SCALE 17 : (1997) 1 SCALE 10 : (1996) 9 SCALE 397 : (1997) 2 SCC 411 : (1996) 10 SCR 383 Supp

Constitution of India, 1950 — Article 21, 32Water (Prevention and Control of Pollution) Act, 1974 — Section 2, 24, 25, 26, 27
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Supreme Court19 Dec 1996Disposed Of

Lily Kurian Vs University Appellate Tribunal and Others

Supreme Court Of India · (1996) 11 JT 565 : (1997) 1 SCALE 509 : (1997) 1 SCALE 50 : (1997) 2 SCC 240 : (1997) SCC(L&S) 428 : (1996) 10 SCR 431 Supp

Constitution of India, 1950 — Article 133, 136, 226, 30(1), 32Kerala University Act, 1974 — Section 60(7), 61
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