CourtKutchehry.com

COURT ARCHIVE

Supreme Court Of India judgments, 1996

2,104 judgments · page 102 of 106

Supreme Court12 Jan 1996Allowed

Peddinti Venkata Murali Ranganatha Desika Iyengar and others Vs Government of Andhra Pradesh and another

Supreme Court Of India · (1996) 1 AD 576 : AIR 1996 SC 966 : (1996) 1 ALT 33 : (1996) 1 JT 234 : (1996) 4 KarLJ 103 : (1996) 1 SCALE 298 : (1996) 3 SCC 75 : (1996) 1 SCR 439

Andhra Pradesh (Andhra Area) Inams (Abolition and Conversion into Ryotwari) Act, 1956 — Section 10, 12, 13, 14, 15Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987 — Section 2(22), 76, 84, 85
Read judgment
Supreme Court12 Jan 1996Allowed

Union of India (UOI) and Others Vs Satyawati (Smt) and Others

Supreme Court Of India · (1996) 1 ARBLR 388 : (1996) 1 JT 674 : (1996) 4 KarLJ 345 : (1996) 7 SCC 740 : (1996) 1 SCR 464

Requisitioning and Acquisition of Immovable Property Act, 1952 — Section 8(1)Requisitioning and Acquisition of Immovable Property Rules, 1953 — Rule 9(1)
Read judgment
Supreme Court11 Jan 1996Disposed Of

Mulk Raj Vs Sunder Das and Others

Supreme Court Of India · (1996) 1 AD 717 : (1996) 1 ALT 43 : (1996) 1 JT 360 : (1996) 4 KarLJ 70 : (1996) 1 OLR 188 : (1996) 1 SCALE 388 : (1996) 2 SCC 84 : (1996) 1 SCR 377 : (1996) 1 UJ 249

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 32, Order 21 Rule 32(2), 33
Read judgment
Supreme Court11 Jan 1996Allowed

State of Uttar Pradesh and Others Vs Dr. Ramesh Prasad

Supreme Court Of India · (1996) 1 AD 984 : AIR 1996 SC 3113 : (1996) 2 JT 393(1) : (1996) 1 SCALE 654 : (1996) 7 SCC 385 : (1996) 1 SCR 391 : (1996) 1 UJ 507 : (1996) 2 UPLBEC 851

Uttar Pradesh Civil Services Regulations — Regulation 459, 520Uttar Pradesh State Universities Act, 1973 — Section 2(18), 49
Read judgment
Supreme Court11 Jan 1996Dismissed

Ms. Vijay Kumari Magee Vs Smt. S.M. Rao and others

Supreme Court Of India · AIR 1996 SC 1058 : (1996) 1 ALD(Cri) 147 : (1996) 98 BOMLR 458 : (1996) CriLJ 1371 : (1996) 1 Crimes 1 : (1996) 1 JT 375 : (1996) 4 KarLJ 217 : (1996) 1 OLR 189 : (1996) 1 SCALE 204 : (1996) 7 SCC 148

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Criminal Procedure Code, 1973 (CrPC) — Section 145, 339Penal Code, 1860 (IPC) — Section 341
Read judgment
Supreme Court11 Jan 1996Dismissed

State of Karnataka and Others Vs B.S. Nanjundaiah

Supreme Court Of India · (1996) 1 AD 889 : (1996) 1 CALLT 334 : (1996) 1 JT 631 : (1996) 4 KarLJ 356 : (1996) 1 SCALE 625 : (1996) 8 SCC 49 : (1996) 1 SCR 379 : (1996) 1 UJ 345

Land Acquisition Act, 1894 — Section 11A, 4(1), 5A, 6, 6(1)
Read judgment
Supreme Court11 Jan 1996Disposed Of

M.P. Dwivedi and others

Supreme Court Of India · AIR 1996 SC 2299 : (1996) 1 ALD(Cri) 789 : (1997) 1 GLR 39 : (1996) JLJ 574 : (1996) 2 LW(Cri) 406 : (1996) 4 SCC 152 : (1996) 1 SCR 347

Madhya Pradesh Police Regulations — Regulation 465Penal Code, 1860 (IPC) — Section 148, 231, 232, 233, 234
Read judgment
Supreme Court10 Jan 1996Allowed

Church of South India Trust Association Vs Telugu Church Council

Supreme Court Of India · AIR 1996 SC 987 : (1996) 1 JT 277 : (1996) 4 KarLJ 168 : (1996) 1 SCALE 253 : (1996) 2 SCC 520 : (1996) 1 SCR 322

Civil Procedure Code Amendment Act, 1877 — Section 13Civil Procedure Code Amendment Act, 1976 — Section 23ACivil Procedure Code, 1908 (CPC) — Section 11, 21, 24
Read judgment