Supreme Court Of India Judgments 1996 — Page 100

Supreme Court17 Jan 1996Disposed Of

State of T.N. and Others Vs L. Krishnan and Others

Supreme Court Of India · (1996) 2 AD 45 : (1996) 1 JT 660 : (1996) 1 SCALE 621 : (1996) 7 SCC 450 : (1996) 1 SCR 708 : (1996) 1 UJ 561

Land Acquisition Act, 1894 — Section 11, 4(1), 48(1), 6

Read judgment

Supreme Court17 Jan 1996Dismissed

N. Narasimhaiah and Others Vs State of Karnataka and Others and Union of India (UOI) and Others

Supreme Court Of India · (1996) 2 AD 177 : (1996) 2 JT 269 : (1996) 4 KarLJ 528 : (1996) 1 MLJ 107 : (1996) 2 SCALE 170 : (1996) 3 SCC 88 : (1996) 1 SCR 698

Land Acquisition Act, 1894 — Section 17(4), 23(1), 4(1), 5A, 6(1)

Read judgment

Supreme Court17 Jan 1996dismissed

Kesavanchari Gopalakrishnan Achari Vs Velu Achari Pappukutty Achari and others

Supreme Court Of India · (1996) 1 AD 909 : AIR 1996 SC 1075 : (1996) 1 JT 431 : (1996) 4 KarLJ 363 : (1996) 1 KLT 259 : (1996) 2 LLJ 432 : (1996) 1 SCALE 450 : (1996) 7 SCC 720

Kerala Land Reforms (Amendment) Act, 1969 — Section 2(57), 4A(1)Transfer of Property Act, 1882 — Section 91, 92

Read judgment

Supreme Court17 Jan 1996Allowed

Income Tax Appellate Tribunal Vs Dy. Commissioner of Income Tax (Assts.) III, Hyderabad

Supreme Court Of India · AIR 1996 SC 1066 : (1996) 131 CTR 59 : (1996) 82 ELT 4 : (1996) 85 TAXMAN 60

Companies Act, 1956 — Section 205Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 115J, 143(1), 255(5)

Read judgment

Supreme Court17 Jan 1996Allowed

Haryana Warehousing Corporation Vs Ram Avtar and another

Supreme Court Of India · (1996) 1 AD 834 : AIR 1996 SC 1081 : (1996) 1 JT 702 : (1996) LabIC 947 : (1996) 2 LLJ 699 : (1996) 1 SCALE 489 : (1996) 2 SCC 98 : (1996) 1 SCR 663 : (1996) 1 UJ 250

Punjab Civil Services Rules — Rule 4.8

Read judgment

Supreme Court17 Jan 1996Allowed

U.P. Jal Nigam, Lucknow through its Chairman and another Vs M/s. Kalra Properties (P) Ltd. Lucknow and others

Supreme Court Of India · AIR 1996 SC 1170 : (1996) 2 CTC 60 : (1996) 1 JT 354 : (1996) 1 SCALE 389 : (1996) 3 SCC 124 : (1996) 1 SCR 683 : (1996) 1 UJ 549

Land Acquisition (Amendment) Act, 1984 — Section 11ALand Acquisition Act, 1894 — Section 17(2), 17(4), 23, 24, 4(1)Stamp Act, 1899 — Section 47A

Read judgment

Supreme Court17 Jan 1996Disposed Of

Pannalal Bansilal Patil and others etc. Vs State of Andhra Pradesh and another

Supreme Court Of India · (1996) 1 AD 684 : AIR 1996 SC 1023 : (1996) 3 ALT 1 : (1996) 1 JT 516 : (1996) 4 KarLJ 252 : (1996) 1 SCALE 405 : (1996) 2 SCC 498 : (1996) 1 SCR 603 : (1996) 1 UJ 265

Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987 — Section 15, 16, 17, 29(5)Constitution of India, 1950 — Article 13, 14, 15(1), 25(1), 25(2)Waqf Act, 1954 — Section 2(16), 24, 25,

Read judgment

Supreme Court17 Jan 1996Allowed

Commissioner of Commercial Taxes, A.P. Hyderabad and another Vs G. Sethumadhava Rao and others

Supreme Court Of India · (1996) 1 AD 1032 : AIR 1996 SC 1915 : (1996) 2 JT 44 : (1996) LabIC 1616 : (1996) 1 SCALE 721 : (1996) 7 SCC 512 : (1996) 1 SCR 693

Andhra Pradesh Commercial Taxes Subordinate Services Rules, 1990 — Rule 22Constitution of India, 1950 — Article 16(4), 16(4A), 309

Read judgment

Supreme Court17 Jan 1996Allowed

Padanathil Rugmini Amma Vs P.K. Abdulla

Supreme Court Of India · (1996) 1 AD 658 : AIR 1996 SC 1204 : (1996) 1 JT 381 : (1996) 4 KarLJ 72 : (1996) 1 KLT 218 : (1996) 1 SCALE 359 : (1996) 7 SCC 668 : (1996) 1 SCR 651 : (1996) 1 UJ 257

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 144Transfer of Property Act, 1882 — Section 52

Read judgment

Supreme Court17 Jan 1996Disposed Of

Afzal and another Vs State of Haryana and others

Supreme Court Of India · AIR 1996 SC 2326 : (1996) 1 ALD(Cri) 183 : (1995) 1 ALT(Cri) 199 : (1996) CriLJ 1679 : (1996) 1 JT 328 : (1996) 4 KarLJ 189 : (1996) 1 SCALE 340 : (1996) 7 SCC 397 : (1996) 1 SCR 573

Constitution of India, 1950 — Article 129, 32Penal Code, 1860 (IPC) — Section 193

Read judgment

Supreme Court17 Jan 1996Dismissed

Income Tax Appellate Tribunal, Hyderabad Special Bench, Hyderabad Vs Dy. Commissioner of Income Tax (Assts) III, Hyderabad, A.P. and Others

Supreme Court Of India · (1996) 63 ECR 1 : (1996) 218 ITR 275 : (1996) 1 JT 416 : (1996) 1 SCALE 432 : (1996) 7 SCC 454 : (1996) 1 SCR 630

Constitution of India, 1950 — Article 226Income Tax Act, 1961 — Section 115J, 255, 255(1), 255(3)

Read judgment

Supreme Court17 Jan 1996Dismissed

The Employees State Insurance Corporation Vs Balaji Weaving Mills and Others

Supreme Court Of India · (2000) 87 FLR 112 : (1998) 9 JT 446 : (1997) 11 SCC 96 : (1998) SCC(L&S) 87

Employees State Insurance Act, 1948 — Section 1, 2, 38, 39

Read judgment

Supreme Court16 Jan 1996Allowed

Ram Surat Singh Yadav and Another Vs State of Bihar

Supreme Court Of India · (1996) 2 PLJR 12

Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 34

Read judgment

Supreme Court16 Jan 1996Allowed

Dr. Ranjana Agrawal Vs Union of India (UOI) and Others Union of India (UOI) and Others Vs Dr. Ranjana Agrawal

Supreme Court Of India · (1996) 1 AD 830 : (1996) 1 JT 462 : (1996) 1 SCALE 473 : (1996) 7 SCC 206 : (1996) 1 UJ 297 : (1996) 1 UPLBEC 449

Read judgment

Supreme Court16 Jan 1996dismissed

Special Land Acquisition Officer, Bangalore Vs V.T. Velu and Others

Supreme Court Of India · (1996) 1 AD 934 : (1996) 2 JT 37 : (1996) 4 KarLJ 485 : (1996) 1 MLJ 103 : (1996) 1 SCALE 724 : (1996) 2 SCC 538 : (1996) 1 SCR 566

Land Acquisition Act, 1894 — Section 23, 23(1A), 23(2), 28Requisitioning and Acquisition of Immovable Property Act, 1952 — Section 8

Read judgment

Supreme Court16 Jan 1996Allowed

Indrani Raja Durai and Others Vs Madras Motor and General Insurance Company and Others

Supreme Court Of India · (1996) 1 ACC 335 : (1996) ACJ 366 : (1996) 1 AD 864 : (1996) 1 ALT 47 : (1996) 86 CompCas 118 : (1996) 1 JT 586 : (1996) 113 PLR 331 : (1996) 1 SCALE 563 : (1996) 2 SCC 157 : (1996) 1 SCR 564 : (1996) 1 UJ 337

Motor Vehicles Act, 1939 — Section 110B, 110CC

Read judgment

Supreme Court16 Jan 1996

State of Punjab Vs Gurmit Singh and Others

Supreme Court Of India · (1996) 20 ACR 220 : (1996) 1 AD 492 : AIR 1996 SC 1393 : (1996) 1 ALD(Cri) 14 : (1996) 2 ALT(Cri) 743 : (1996) CriLJ 1728 : (1996) 1 Crimes 37 : (1996) 1 JT 298 : (1996) 1 SCALE 309 : (1996) 2 SCC 384 : (1996) 1 SCR 532

Criminal Procedure Code, 1973 (CrPC) — Section 154, 156, 313, 327(2)Evidence Act, 1872 — Section 114, 118Penal Code, 1860 (IPC) — Section 363, 366, 368, 376

Read judgment

Supreme Court16 Jan 1996Allowed

Cholamandalam Investments and Finance Co. Pvt. Ltd. Vs Radhika Synthetics and another

Supreme Court Of India · AIR 1996 SC 1098 : (1996) 1 ALT 44 : (1996) 1 BC 472 : (1996) 1 JT 372 : (1996) 1 SCALE 324 : (1996) 2 SCC 109 : (1996) 1 SCR 495

Civil Procedure Code, 1908 (CPC) — Order 38 Rule 5Constitution of India, 1950 — Article 139A

Read judgment

Supreme Court16 Jan 1996Allowed

Ram Saran Vs Pyare Lal and another

Supreme Court Of India · (1996) 1 AD 815 : AIR 1996 SC 2361 : (1996) 1 JT 441 : (1996) 4 KarLJ 309 : (1996) 1 SCALE 458 : (1996) 11 SCC 728 : (1996) 1 SCR 501 : (1996) 1 UJ 782

Himachal Pradesh Urban Rent Control Act, 1971 — Section 14, 21(5)Rajasthan Premises (Control of Rent and Eviction) Act, 1950 — Section 13(1)

Read judgment

Supreme Court16 Jan 1996Allowed

Ramesh Singh (died) By LRs and Others Vs State of Haryana and Others

Supreme Court Of India · (1996) 3 AD 131 : AIR 1996 SC 3066 : (1996) 5 JT 467 : (1996) 2 SCALE 839 : (1996) 4 SCC 469 : (1996) 1 SCR 484

Industrial Disputes Act, 1947 — Section 10, 11A

Read judgment

Supreme Court Of India judgments, 1996