COURT ARCHIVE

Supreme Court Of India judgments, 1996

2,104 judgments · page 104 of 106

Supreme Court08 Jan 1996Dismissed

Dr. Bipin Shantilal Panchal Vs State of Gujarat

Supreme Court Of India · (1996) 1 AD 426 : AIR 1996 SC 2897 : (1996) 1 ALD(Cri) 149 : (1996) CriLJ 1652 : (1996) 1 Crimes 9 : (1996) 1 CTC 579 : (1996) 1 GLR 417 : (1996) 1 JT 111 : (1996) 2 LW(Cri) 551 : (1996) 1 SCALE 142 : (1996) 1 SCC 718 : (1996) 1 SCR 193

Criminal Procedure Code, 1973 (CrPC) — Section 167(2)Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 37Terrorist and Disruptive Activities (Prevention) Act, 1985 — Section 20(4)

Supreme Court08 Jan 1996Allowed

Secretary to Government of Andhra Pradesh, Finance and Planning Department and Other Vs P. Eswar Reddy and Others

Supreme Court Of India · AIR 1996 SC 1059 : (1996) 1 JT 566 : (1996) 1 SCALE 477 : (1996) 7 SCC 396 : (1996) 1 SCR 207 : (1996) 1 UPLBEC 434

Supreme Court08 Jan 1996Dismissed

Commissioner of Income Tax, Andhra Pradesh Vs M/s. B. Posetty and Co.

Supreme Court Of India · (1996) 1 AD 450 : (1996) 8 AD 225 : AIR 1996 SC 1091 : (1996) 1 BC 466 : (1996) 223 ITR 333 : (1996) 220 ITR 216 : (1996) 1 JT 153 : (1996) 10 JT 100 : (1996) 4 KarLJ 221 : (1996) 1 SCALE 147 : (1996) 1 SCC 767 : (1996) 8 SCR 452 Supp

Andhra Pradesh (Telangana Area) Abkari Act, 1361 — Section 14Contract Act, 1872 — Section 23Partnership Act, 1932 — Section 4

Supreme Court08 Jan 1996Dismissed

A.J. Joseph Vs Union of India and others

Supreme Court Of India · (1996) 1 AD 704 : AIR 1996 SC 1010 : (1996) 1 JT 561 : (1996) LabIC 916 : (1996) 1 SCALE 479(1) : (1996) 1 SCALE 479 : (1996) 7 SCC 392 : (1996) 1 SCR 213 : (1996) 1 UJ 227

Supreme Court08 Jan 1996Disposed Of

Ramesh Chandra Tiwari and another Vs U.P. Avas Evam Vikas Parishad, Lucknow and others

Supreme Court Of India · (1996) 1 AD 594 : AIR 1996 SC 3274 : (1996) 1 JT 475 : (1996) 1 SCALE 370 : (1997) 9 SCC 116 : (1996) 1 SCR 211 : (1996) 3 UPLBEC 1532

Land Acquisition Act, 1894 — Section 6Uttar Pradesh Avas Evam Vikas Parishad Adhiniyam, 1965 — Section 28, 32, 38, 55

Supreme Court08 Jan 1996Disposed Of

Chairman, Governing Council Anjuman Arts, Commerce and Science and Others Vs Sayyed Mohammad Shafi

Supreme Court Of India · (1996) 1 AD 703 : (1996) 1 AWC 555 Supp : (1996) 1 JT 326 : (1996) 1 LLJ 1153 : (1996) 1 SCALE 339 : (1996) 2 SCC 69 : (1996) 1 SCR 205

Supreme Court08 Jan 1996Dismissed

Keshabo and Others Vs State of M.P. and Others

Supreme Court Of India · (1996) 1 AD 747 : (1996) 1 JT 571 : (1996) 1 SCALE 447 : (1996) 7 SCC 765 : (1996) 1 SCR 209

Constitution of India, 1950 — Article 39, 46Madhya Pradesh Land Revenue Code, 1959 — Section 165(6), 170(1)

Supreme Court08 Jan 1996Dismissed

Additional District Magistrate (City) Agra Vs Prabhakar Chaturvedi and Another

Supreme Court Of India · AIR 1996 SC 2359 : (1996) 1 JT 207 : (1996) 1 LLJ 811 : (1996) 1 SCALE 202 : (1996) 2 SCC 12 : (1996) 1 UJ 280 : (1996) 2 UPLBEC 983

Constitution of India, 1950 — Article 226

Supreme Court08 Jan 1996Allowed

Commissioner of Income Tax, Orissa Vs Kalinga Tubes Ltd.

Supreme Court Of India · (1996) 1 AD 430 : (1996) 131 CTR 98 : (1996) 218 ITR 164 : (1996) 1 JT 123 : (1996) 1 SCALE 128 : (1996) 2 SCC 277 : (1996) 1 SCR 197 : (1996) 101 STC 162 : (1996) 84 TAXMAN 435

Income Tax Act, 1961 — Section 37, 256(1)

Supreme Court05 Jan 1996Dismissed

State of Punjab Vs Prakash Chand

Supreme Court Of India · (1997) 11 SCC 601 : (1998) SCC(L&S) 253

Supreme Court05 Jan 1996Allowed

K. Murugesh and Others Vs M. Palappa and Others

Supreme Court Of India · (1999) ACJ 961 : (1998) 8 SCC 418

Supreme Court05 Jan 1996Allowed

Commissioner of Income Tax Vs Manoharlal Gupta and Company

Supreme Court Of India · AIR 1996 SC 3170 : (1996) 220 ITR 145 : (1996) 1 JT 108 : (1996) 1 SCALE 116 : (1996) 7 SCC 160 : (1996) 1 SCR 175 : (1996) 84 TAXMAN 427

Income Tax Act, 1922 — Section 3

Supreme Court05 Jan 1996Dismissed

Ajmer Central Co-operative Bank Ltd, Ajmer Vs Prescribed Authority, Under the Rajasthan Shops and Com. Establishment Act, Ajmer and others

Supreme Court Of India · (1996) 1 AD 437 : AIR 1996 SC 2911 : (1996) 1 JT 52 : (1996) 4 KarLJ 13 : (1996) 1 SCALE 43 : (1996) 2 SCC 1 : (1996) 1 SCR 160

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, 10Rajasthan Shops and Commercial Establishments Act, 1958 — Section 28A

Supreme Court05 Jan 1996Allowed

Bombay Fibre Industries Ltd. Vs Collector of Central Excise, Bombay

Supreme Court Of India · (1999) 81 ECR 16 : (1996) 83 ELT 250 : (1998) 9 JT 6 : (1998) 9 SCC 712

Central Excises and Salt Act, 1944 — Section 2

Supreme Court05 Jan 1996Allowed

Rachakonda Venkat Rao and others Vs Late R. Satya Bhai, by L.R''s. Smt. Rajkumari and others

Supreme Court Of India · (1996) 1 AD 802 : AIR 1996 SC 965 : (1996) 1 JT 105 : (1996) 4 KarLJ 165 : (1996) 1 SCALE 111 : (1996) 1 SCC 671 : (1996) 1 UJ 267

Civil Procedure Code Amendment Act, 1976 — Section 74, 97(2)Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3

Supreme Court05 Jan 1996Allowed

Astekaar Naganaatha Rao and Others etc. Vs The Assistant Commissioner and Land Acquisition Officer and others etc.

Supreme Court Of India · (1996) 1 AD 701 : AIR 1996 SC 1041 : (1996) 1 JT 245 : (1996) 4 KarLJ 38 : (1996) 2 SCC 369 : (1996) 1 SCR 180

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

Supreme Court05 Jan 1996Allowed

Commissioner of Income Tax, Calcutta Vs Park Hotel (P) Ltd., 15 Park Street, Calcutta-16

Supreme Court Of India · (1996) 1 AD 756 : (1996) 131 CTR 82 : (1996) 218 ITR 221 : (1996) 1 JT 144 : (1996) 1 SCALE 144 : (1996) 2 SCC 15 : (1996) 1 SCR 170 : (1996) 84 TAXMAN 430

Income Tax Act, 1961 — Section 22, 256(1), 28

Supreme Court05 Jan 1996Allowed

Central Bureau of Investigation Vs Nazir Ahmed Sheikh

Supreme Court Of India · (1996) 1 AD 478 : AIR 1996 SC 2980 : (1996) CriLJ 1876 : (1996) 1 JT 248 : (1996) 2 LW(Cri) 341 : (1996) 1 SCALE 307 : (1996) 2 SCC 367 : (1996) 1 SCR 178

Criminal Procedure Code, 1973 (CrPC) — Section 167(2)Penal Code, 1860 (IPC) — Section 302Terrorist and Disruptive Activities (Prevention) Act, 1987 — Section 15, 20(4)

Supreme Court04 Jan 1996Allowed

State of H.P. and Others Vs Himachal Institute of Engg. and Technology, Shimla

Supreme Court Of India · (1998) 8 SCC 501

Supreme Court04 Jan 1996Disposed Of

Mrs. Valsamma Paul Vs Cochin University and others Kerala Public Service Commission Vs Dr. Kanjamma Alex and another

Supreme Court Of India · AIR 1996 SC 1011 : (1996) 1 CTC 301 : (1996) 3 GLR 92 : (1996) 1 JT 57 : (1996) 1 KLT 169 : (1996) LabIC 919 : (1996) 1 SCALE 85 : (1996) 3 SCC 545 : (1996) 1 SCR 128 : (1996) 1 UJ 626

Constitution of India, 1950 — Article 14, 15(1), 15(3), 15(4), 16(1)Criminal Procedure Code, 1973 (CrPC) — Section 125Hindu Marriage Act, 1955 — Section 7A