COURT ARCHIVE

Supreme Court Of India judgments, 1996

2,104 judgments · page 101 of 106

Supreme Court16 Jan 1996Allowed

Delhi Cloth and General Mills Co. Ltd. and Another Vs State of Rajasthan and Others

Supreme Court Of India · AIR 1996 SC 2930 : (1996) 1 JT 390 : (1996) 1 SCALE 332 : (1996) 1 SCALE 322 : (1996) 2 SCC 449 : (1996) 1 SCR 518

Kota Municipal Limits (Continued Existence) Validating Act, 1975 — Section 3Land Acquisition Act, 1894 — Section 40(1), 41Rajasthan Municipalities Act, 1959 — Section 4, 5, 6, 7

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Supreme Court16 Jan 1996Allowed

Bhagwan Dass Vs State of Haryana

Supreme Court Of India · (1996) 20 ACR 251 : (1996) 1 AD 506 : AIR 1996 SC 2928 : (1996) 1 ALD(Cri) 200 : (1996) CriLJ 1696 : (1996) 1 Crimes 76 : (1996) 1 JT 483 : (1996) 4 KarLJ 375 : (1996) 1 SCALE 327

Criminal Procedure Code, 1973 (CrPC) — Section 125, 313Penal Code, 1860 (IPC) — Section 114, 302, 34

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Supreme Court16 Jan 1996Dismissed

Kochukakkada Aboobacker (Dead) by L.Rs. and others Vs Attah Kasim and others

Supreme Court Of India · (1996) 1 AD 887 : AIR 1996 SC 3111 : (1996) 1 JT 658 : (1996) 4 KarLJ 341 : (1996) 7 SCC 389 : (1996) 1 SCR 570

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Supreme Court16 Jan 1996Partly Allowed

Dr K.R. Tandon (Mrs) Vs Om Prakash and Another

Supreme Court Of India · (1999) ACJ 1299 : (1998) 9 JT 191 : (1998) 8 SCC 421

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Supreme Court16 Jan 1996Allowed

S. Chinnappa Reddy and Others Vs State of A.P. and Others

Supreme Court Of India · (1996) 1 AD 633 : (1996) 1 JT 350 : (1996) 1 SCALE 366 : (1996) 7 SCC 289 : (1996) 1 SCR 557 : (1996) 2 UJ 56 : (1996) 2 UPLBEC 1416

Andhra Pradesh State and Subordinate Service Rules, 1965 — Rule 10(1)(a)(i)

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Supreme Court15 Jan 1996Allowed

State of U.P. Vs Haripal Singh and Another

Supreme Court Of India · (1998) 8 SCC 747

Penal Code, 1860 (IPC) — Section 302, 307, 34

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Supreme Court15 Jan 1996dismissed

M.V.K. Gundarao Vs Revenue Divisional Officer, (L.A.O.), Narasaraopet

Supreme Court Of India · AIR 1996 SC 3241 : (1996) 1 JT 670 : (1996) 4 KarLJ 359 : (1996) 1 SCALE 627 : (1996) 3 SCC 129 : (1996) 1 SCR 481

Land Acquisition Act, 1894 — Section 4(1)

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Supreme Court15 Jan 1996Allowed

Medical Council of India and another Vs State of Rajasthan and another

Supreme Court Of India · (1996) 1 AD 891 : AIR 1996 SC 2073 : (1996) 1 JT 634 : (1996) 1 SCALE 634 : (1996) 7 SCC 731 : (1996) 1 SCR 488 : (1996) 1 UJ 500

Indian Medical Council Act, 1956 — Section 15, 2, 26

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Supreme Court15 Jan 1996Disposed Of

State of Bihar Vs Akhlakh Ahmed and Others

Supreme Court Of India · (1998) 8 SCC 743

Arms Act, 1959 — Section 27Penal Code, 1860 (IPC) — Section 114, 147, 148, 149, 302

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Supreme Court15 Jan 1996Dismissed

Smt. Nutan Arvind Vs Union of India and another

Supreme Court Of India · (1996) 1 AD 981 : AIR 1996 SC 3352 : (1996) 1 JT 699 : (1996) 1 SCALE 656 : (1996) 2 SCC 488 : (1996) 1 SCR 491

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Supreme Court12 Jan 1996Allowed

P. Ambujakshi and Others Vs E.E. Sainudeen

Supreme Court Of India · (1997) 11 SCC 429

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Supreme Court12 Jan 1996Disposed Of

Rajnibai (Smt) alias Mannubai Vs Kamla Devi (Smt) and Others

Supreme Court Of India · (1997) 9 SCC 354

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Supreme Court12 Jan 1996Dismissed

Saral Kumar Vs State of Haryana and Others

Supreme Court Of India · (1996) 1 AD 752 : AIR 1996 SC 1047 : (1996) 1 JT 582 : (1996) 113 PLR 329 : (1996) 1 SCALE 510 : (1996) 2 SCC 291 : (1996) 1 SCR 461 : (2000) 118 STC 17

Haryana General Sales Tax Act, 1973 — Section 37(2)

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Supreme Court12 Jan 1996Dismissed

Narendra Kumar and Another Vs Yarenissa and Others

Supreme Court Of India · (1997) 1 ACC 341 : (1998) ACJ 244 : (1998) 7 JT 445 : (1997) 116 PLR 417 : (1999) 2 RLW 246 : (1998) 9 SCC 202

Motor Vehicles Act, 1939 — Section 110C, 110C(2A), 110D, 95, 96

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Supreme Court12 Jan 1996Allowed

State of Haryana and Others Vs O.P. Gupta, etc.

Supreme Court Of India · (1996) 1 AD 978 : AIR 1996 SC 2936 : (1996) 73 FLR 1290 : (1996) 3 JT 141 : (1996) 1 SCALE 602 : (1996) 7 SCC 533 : (1996) 1 SCR 468 : (1996) 1 UJ 339 : (1996) 2 UPLBEC 1440

Haryana Service of Engineers (Class II) Public Works Department (Irrigation Branch) Rules, 1970 — Rule 9

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Supreme Court12 Jan 1996Allowed

Dr. K. R. Lakshmanan Vs State of Tamil Nadu and another

Supreme Court Of India · AIR 1996 SC 1153 : (1996) 1 ALD(Cri) 798 : (1996) 86 CompCas 66 : (1996) CriLJ 1635 : (1997) 223 ITR 601 : (1996) 1 JT 173 : (1996) 1 SCALE 208 : (1996) 2 SCC 226 : (1996) 1 SCR 395

Companies Act, 1956 — Section 25Constitution of India, 1950 — Article 14, 19(1), 19(6), 226, 301Hyderabad Gambling Act, 1305 — Section 14

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Supreme Court12 Jan 1996Allowed

Ranganath Parmeshwar Panditrao Mali and another Vs Eknath Gajanan Kulkarni and another

Supreme Court Of India · AIR 1996 SC 1290 : (1996) 1 DMC 294 : (1996) 1 JT 293 : (1996) 1 SCALE 285 : (1996) 7 SCC 681 : (1996) 1 SCR 454 : (1996) 1 UJ 548

Constitution of India, 1950 — Article 136

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Supreme Court12 Jan 1996Allowed

Bank of Baroda Vs R.M. Patwa and another

Supreme Court Of India · (1996) 1 AD 1015 : AIR 1996 SC 1662 : (1996) 2 AWC 726 Supp : (1996) 86 CompLJ 180 : (1996) 2 JT 35 : (1996) 4 KarLJ 482 : (1996) 1 MLJ 101 : (1996) 1 SCALE 727 : (1996) 2 SCC 468 : (1996) 1 SCR 472 : (1996) 1 UJ 520

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 1, 115, 151Constitution of India, 1950 — Article 226

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Supreme Court12 Jan 1996Dismissed

Sam Hiring Co. Vs A.R. Bhujbal and others

Supreme Court Of India · (1996) 2 AD 70 : AIR 1996 SC 3008 : (1996) 2 JT 406 : (1996) 1 SCALE 658 : (1996) 8 SCC 18 : (1996) 1 SCR 475

Maharashtra House and Area Development Act, 1976 — Section 2(7), 5A, 76

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Supreme Court12 Jan 1996Allowed

Smt. Rajnibai alias Mannubai Vs Smt. Kamla Devi and others

Supreme Court Of India · (1996) 1 AWC 414 Supp : (1996) 4 KarLJ 479 : (1996) 2 OLR 12 : (1996) 1 SCALE 730 : (1996) 2 SCC 225 : (1996) 1 SCR 478

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 151

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