COURT ARCHIVE

Supreme Court Of India judgments, 1996

2,104 judgments · page 103 of 106

Supreme Court10 Jan 1996Dismissed

State of Bihar and others Vs Md. Kalimuddin and others

Supreme Court Of India · (1996) 1 AD 568 : AIR 1996 SC 1145 : (1996) 1 JT 271 : (1996) LabIC 957 : (1996) 1 PLJR 100 : (1996) 1 SCALE 281 : (1996) 2 SCC 7 : (1996) 1 SCR 314 : (1996) 1 UJ 778 : (1996) 2 UPLBEC 1474

Constitution of India, 1950 — Article 309Govt. Basic School, Assistant Teachers Service Encadrement, Appointment and Transfer Rules, 1975 — Rule 1, 5

Supreme Court10 Jan 1996Dismissed

Sir Shadi Lal Distillery and Chemical Works, Mansurpur, U.P. and Another Vs State of U.P. and Others

Supreme Court Of India · (1998) 8 SCC 428

Uttar Pradesh Excise Act, 1910 — Section 17(d), 18, 28(d)

Supreme Court10 Jan 1996Disposed Of

Janpad Panchayat and Zila Panchayat Karamchari Sangh and Others Vs State of M.P. and Others

Supreme Court Of India · (1998) 8 SCC 568 : (1998) SCC(L&S) 1718

Madhya Pradesh Panchayat Act, 1962 — Section 147, 386, 75Madhya Pradesh Panchayat Act, 1981 — Section 125

Supreme Court10 Jan 1996Allowed

State of M.P. and Another Vs Krishi Upaj Mandi Samiti

Supreme Court Of India · (1999) 1 JLJ 189 : (1998) 9 JT 246 : (1999) MPLJ 687 : (1999) 1 MPLJ 687 : (1998) 8 SCC 430

Constitution of India, 1950 — Article 226

Supreme Court09 Jan 1996Allowed

Amarjit Singh Vs State of U.P.

Supreme Court Of India · (1998) 8 SCC 613

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 73Terrorist and Disruptive Activities (Prevention) Act, 1987 — Section 4

Supreme Court09 Jan 1996Dismissed

Behari Prasad etc. etc. Vs State of Bihar

Supreme Court Of India · (1996) 20 ACR 254 : (1996) 1 AD 469 : AIR 1996 SC 2905 : (1996) 1 ALD(Cri) 84 : (1996) 1 BLJR 596 : (1996) CriLJ 1653 : (1996) 1 Crimes 11 : (1996) 3 GLR 726 : (1996) 1 JT 93 : (1996) 4 KarLJ 238 : (1996) 2 PLJR 18 : (1996) 1 SCALE 162 : (1996) 2 SCC 317

Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 161(3), 172Penal Code, 1860 (IPC) — Section 147, 149, 302, 303, 323

Supreme Court09 Jan 1996Allowed

Preetam Singh (Dead) by L.Rs. and others Vs Assistant Director of Consolidation and others

Supreme Court Of India · (1996) 1 AD 877 : AIR 1996 SC 2881 : (1996) 1 AWC 553 Supp : (1996) 1 JT 471 : (1996) 4 KarLJ 293 : (1996) 1 SCALE 496 : (1996) 2 SCC 270 : (1996) 1 SCR 310 : (1996) 1 UJ 539

Civil Procedure Code, 1908 (CPC) — Section 11Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 48

Supreme Court09 Jan 1996Allowed

Director of Enforcement Vs M/s. MCTM. Corporation Pvt. Ltd. and others

Supreme Court Of India · (1996) 1 AD 646 : AIR 1996 SC 1100 : (1996) 1 ALD(Cri) 777 : (1997) 88 CompCas 449 : (1996) CriLJ 1623 : (1996) 54 ECC 41 : (1996) 1 JT 79 : (1996) 2 LW(Cri) 420 : (1996) 1 SCALE 133 : (1996) 2 SCC 471 : (1996) 1 SCR 215

Constitution of India, 1950 — Article 20(2), 226Foreign Exchange Regulation Act, 1947 — Section 10, 12, 17, 18(A), 23(1)Sea Customs Act, 1878 — Section 167(8), 188

Supreme Court09 Jan 1996Dismissed

Shyam Sunder Agarwal and Co. Vs Union of India

Supreme Court Of India · (1996) 1 AD 600 : AIR 1996 SC 1321 : (1996) 1 ARBLR 153 : (1996) 1 JT 222(1) : (1996) 1 SCALE 237 : (1996) 2 SCC 132 : (1996) 1 SCR 245

Administration of Justice and Police in the Garo Hills District Rules, 1937 — Rule 36AAjmer Rent Control Act, 1952 — Section 34, 35(1)Arbitration Act, 1940 — Section 30, 39, 40, 41, 46

Supreme Court09 Jan 1996Allowed

State of Maharashtra and another Vs M/s. National Construction Company, Bombay and another

Supreme Court Of India · (1996) 1 AD 458 : AIR 1996 SC 2367 : (1996) 1 AWC 529 Supp : (1998) 92 CompCas 21 : (1996) 1 JT 156 : (1996) 4 KarLJ 21 : (1996) 1 SCALE 176 : (1996) 1 SCC 735 : (1996) 1 SCR 293

Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, 11

Supreme Court09 Jan 1996Disposed Of

Union of India and others Vs Kamath Holiday Resorts Pvt. Ltd.

Supreme Court Of India · (1996) 1 AD 745 : AIR 1996 SC 1040 : (1996) 1 JT 202 : (1996) 1 SCALE 233 : (1996) 1 SCC 774 : (1996) 1 SCR 302

Forest (Conservation) Act, 1980 — Section 2, 3

Supreme Court09 Jan 1996Allowed

Ghaziabad Development Authority Vs Jan Kaluan Samiti, Sheopuri, Ghaziabad and another

Supreme Court Of India · (1996) 1 AD 750 : AIR 1996 SC 1045 : (1996) 1 AWC 527 Supp : (1996) 1 JT 568 : (1996) 1 SCALE 448 : (1996) 2 SCC 365 : (1996) 1 SCR 307 : (1996) 1 UJ 233

Land Acquisition Act, 1894 — Section 11, 17(4), 4(1), 5A, 6

Supreme Court09 Jan 1996Allowed

Union of India Vs S.S. Uppal and another

Supreme Court Of India · AIR 1996 SC 2340 : (1996) 1 JT 258 : (1996) 1 SCALE 266 : (1996) 2 SCC 168 : (1996) 1 SCR 230 : (1996) 1 UJ 393 : (1996) 2 UPLBEC 991

Constitution Of India, 1950 — Article 14, 16Indian Administrative Service (Recruitment) Rules, 1954 — Rule 8(2)Administrative Service (Recruitment) Amendment Rules, 1989 — Rule 2

Supreme Court09 Jan 1996Allowed

Patel Motibhai Naranbhai and another Vs Dinubhai Motibhai Patel and others

Supreme Court Of India · (1996) 1 AD 709 : AIR 1996 SC 997 : AIR 1995 SC 997 : (1996) 1 ARBLR 389 : (1996) 1 AWC 594 Supp : (1997) 1 GLR 445 : (1996) 1 JT 265 : (1996) 2 LW 327 : (1996) 1 SCALE 294 : (1996) 2 SCC 585 : (1996) 1 SCR 239

Arbitration Act, 1940 — Section 14(2), 17Limitation Act, 1963 — Article 119, 137

Supreme Court09 Jan 1996Disposed Of

National Human Rights Commission Vs State of Arunachal Pradesh and Another

Supreme Court Of India · (1996) 1 AD 442 : AIR 1996 SC 1234 : (1996) 1 JT 163 : (1996) 4 KarLJ 225 : (1996) 1 SCALE 155 : (1996) 1 SCC 742 : (1996) 1 SCR 278 : (1996) 1 UJ 370

Citizenship Act, 1955 — Section 5, 5(1)Citizenship Rules, 2009 — Rule 10, 11, 12, 7, 8Constitution of India, 1950 — Article 11, 21, 32

Supreme Court09 Jan 1996Allowed

Sudesh Vithal Hanamsheth and Another Vs Sadanand Shivrao Koppal and Others

Supreme Court Of India · (1998) 8 SCC 591

Civil Procedure Code, 1908 (CPC) — Order 34 Rule 7Limitation Act, 1963 — Article 137

Supreme Court08 Jan 1996Allowed

Chairman and Managing Director, Andhra Bank and Others Vs Ramoo Ramesh and Another

Supreme Court Of India · (1997) 11 SCC 597 : (1998) SCC(L&S) 250

Supreme Court08 Jan 1996Allowed

State of A.P. Vs K. Bhaskara Rao

Supreme Court Of India · (1998) 8 SCC 700

Andhra Pradesh Land Reforms (Ceiling on Agricultural Holdings) Act, 1973 — Section 10, 10(1), 10(2), 10(4)

Supreme Court08 Jan 1996Dismissed

Mohamed Iqbal Madar Sheikh and Others Vs State of Maharashtra

Supreme Court Of India · (1996) 20 ACR 262 : (1996) 1 ALD(Cri) 65 : (1996) 3 GLR 503 : (1996) 1 JT 114 : (1996) 4 KarLJ 29 : (1996) 1 SCALE 123 : (1996) 1 SCC 722 : (1996) 1 SCR 183

Criminal Procedure Code, 1973 (CrPC) — Section 167(2), 436, 437, 438, 439General Clauses Act, 1897 — Section 6Terrorist and Disruptive Activities (Prevention) Act, 1987 — Section 1(4), 20(4), 20(8)

Supreme Court08 Jan 1996Disposed Of

Sukhpal etc. Vs State of M.P.

Supreme Court Of India · (1997) 1 MPJR 247

Penal Code, 1860 (IPC) — Section 147, 149, 304, 323, 330