Supreme Court Of India Judgments 1996 — Page 105

Supreme Court04 Jan 1996Disposed Of

Vazir Glass Works Ltd. Vs Maharashtra General Kamgar Union and another

Supreme Court Of India · AIR 1996 SC 1282 : (1996) 1 JT 129 : (1996) LabIC 1061 : (1996) 1 LLJ 962 : (1996) 1 SCALE 6 : (1996) 1 SCALE 181 : (1996) 2 SCC 118 : (1996) 1 SCR 110 : (1996) 1 UPLBEC 435

Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1Industrial Disputes Act, 1947 — Section 10(1), 25

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Supreme Court04 Jan 1996Allowed

Reserve Bank of India and others Vs Peerless General Finance and Investment Company Ltd. and another

Supreme Court Of India · (1996) 1 AD 774 : AIR 1996 SC 646 : AIR 1995 SC 646 : (1996) 85 CompCas 920 : (1996) 1 JT 8 : (1996) 1 SCALE 13 : (1996) 1 SCC 642 : (1996) 1 SCR 58

Constitution of India, 1950 — Article 14, 19(1), 32, 363Reserve Bank of India Act, 1934 — Section 45

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Supreme Court04 Jan 1996Allowed

Omkar Namdeo Jadhao and others Vs Second Additional Sessions Judge, Buldana and another

Supreme Court Of India · (1996) 1 AD 477 : AIR 1997 SC 331 : (1997) AIRSCW 88 : (1996) 1 ALD(Cri) 156 : (1997) CriLJ 369 : (1996) 1 Crimes 20 : (1996) 1 JT 247 : (1996) 4 KarLJ 164 : (1996) 1 LW(Cri) 339 : (1996) 1 SCALE 252 : (1996) 1 SCR 158 : (1996) 1 Supreme 359

Penal Code, 1860 (IPC) — Section 194, 195

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Supreme Court04 Jan 1996Disposed Of

Common Cause Vs Union of India and Others

Supreme Court Of India · AIR 1996 SC 929 : (1996) 1 JT 38 : (1996) 1 SCALE 32 : (1995) 1 SCALE 6 : (1996) 1 SCC 753 : (1996) 1 SCR 89 : (1996) 1 UJ 404

Constitution of India, 1950 — Article 32Income Tax Act, 1961 — Section 35

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Supreme Court04 Jan 1996Disposed Of

Textile Processors'' Association, through its Jt. Secretary Nitin Thakker Vs Chief Secretary, State of Gujarat and Others

Supreme Court Of India · (1996) 1 AD 464 : (1996) 3 GLR 521 : (1996) 1 JT 210 : (1996) 1 SCC 772 : (1996) 1 SCR 155

Constitution of India, 1950 — Article 136, 21, 226

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Supreme Court04 Jan 1996Allowed

State of M.P. and Another Vs I.A. Qureshi

Supreme Court Of India · (1998) 9 SCC 261 : (1998) SCC(L&S) 1121

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Supreme Court04 Jan 1996Allowed

Kartar Singh and Others Vs State of Punjab

Supreme Court Of India · (1996) 20 ACR 235 : (1996) 1 AD 479 : (1996) 1 ALD(Cri) 177 : (1996) CriLJ 1722 : (1996) 1 Crimes 36 : (1996) 1 JT 482 : (1996) 1 SCALE 330 : (1996) 7 SCC 300

Penal Code, 1860 (IPC) — Section 149, 302, 324, 326

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Supreme Court03 Jan 1996Allowed

State of H.P., through The Secretary (Rural Development) to the Govt. of Himanchal Pradesh, Shimla Vs Ashwani Kumar and Others

Supreme Court Of India · AIR 1997 SC 352(1) : AIR 1997 SC 352 : (1997) AIRSCW 111 : (1996) 1 JT 214 : (1996) 1 LLJ 869 : (1996) 1 SCALE 237(1) : (1996) 1 SCC 773 : (1996) 1 Supreme 358

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Supreme Court03 Jan 1996Dismissed

B.G. Kumaravelu and Another Vs K.R. Kanakarathnam Chetty and Others

Supreme Court Of India · AIR 1996 SC 982 : (1996) 1 JT 30 : (1996) 1 SCC 673

Karnataka Rent Control Act, 1961 — Section 21, 3, 31Madhya Bharat Accommodation Control Act, 1955 — Section 3, 3Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 2, 2(1)

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Supreme Court03 Jan 1996Dismissed

Amiya Prosad Sanyal and another Vs Bank of Commerce Limited (in liquidation) and others

Supreme Court Of India · AIR 1996 SC 1762 : (1996) 2 BLJR 1174 : (1998) 92 CompCas 80 : (1996) 1 JT 148 : (1996) 4 KarLJ 116 : (1996) 1 SCALE 171 : (1996) 7 SCC 167 : (1996) 1 UJ 275

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 22

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Supreme Court03 Jan 1996Allowed

State of Himachal Pradesh, through the Secretary, Agriculture to the Govt. of Himachal Pradesh Vs Nodha Ram and others

Supreme Court Of India · AIR 1997 SC 1445 : (1997) AIRSCW 112 : (1996) 1 JT 220 : (1996) 1 SCALE 253(1) : (1998) SCC(L&S) 478 : (1996) 1 SCR 54 : (1996) 1 Supreme 358 : (1996) 1 UJ 226

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Supreme Court03 Jan 1996Allowed

Indian Shaving Products Limited Vs Board of Insdustrial and Financial Reconstruction and another

Supreme Court Of India · (1996) 1 AD 734 : AIR 1996 SC 960 : AIR 1995 SC 960 : (1996) 1 BC 478 : (1996) 87 CompCas 589 : (1996) 218 ITR 140 : (1996) 1 JT 1 : (1996) 1 SCALE 57 : (1996) 1 SCC 683 : (1996) 1 SCR 31 : (1996) 84 TAXMAN 614

Income Tax Act, 1961 — Section 72ASick Industrial Companies (Special Provisions) Act, 1985 — Section 15(1), 16, 17, 18, 3(0)

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Supreme Court03 Jan 1996Disposed Of

Lucas India Service Ltd. Vs Presiding Officer, Labour Court, Madras and Another

Supreme Court Of India · (1999) 1 CALLT 81 : (1999) 81 FLR 348 : (1998) 8 JT 422 : (1998) 9 SCC 514 : (1998) SCC(L&S) 1242

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Supreme Court02 Jan 1996Dismissed

Union of India (UOI) and Another Vs Rajendra Singh Rajput

Supreme Court Of India · (1998) 3 LLJ 933 : (1997) 10 SCC 384

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Supreme Court02 Jan 1996Disposed Of

M.L. Jaggi Vs Mahanagar Telephones Nigam Ltd. and Others

Supreme Court Of India · (1996) MPLJ 1052

Army Act, 1950 — Section 164(2), 52, 63Constitution of India, 1950 — Article 226Telegraph Act, 1885 — Section 20, 21, 34, 7B

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Supreme Court02 Jan 1996Disposed Of

State of U.P. and Others Vs Raj Bahadur Singh and Another

Supreme Court Of India · (2001) 10 JT 123 : (1998) 8 SCC 685 : (1999) SCC(L&S) 252

Limitation Act, 1963 — Section 5

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Supreme Court02 Jan 1996Allowed

Dr. (Capt.) Akhouri Ramesh Chandra Sinha and Others Vs State of Bihar and Others

Supreme Court Of India · (1996) 1 AD 705 : AIR 1996 SC 2867 : (1997) 3 JT 296 : (1997) 1 LLJ 54 : (1996) 1 PLJR 104 : (1996) 1 SCALE 306 : (1996) 2 SCC 20 : (1996) 1 SCR 20 : (1996) 1 UJ 228 : (1996) 3 UPLBEC 1682

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Supreme Court02 Jan 1996Dismissed

Meethiyan Sidhiqu Vs Muhammed Kunju Pareeth Kutty and others

Supreme Court Of India · (1996) 1 AD 803 : AIR 1996 SC 1003 : (1996) 1 JT 578 : (1996) 4 KarLJ 288 : (1996) 1 KLT 366 : (1996) 1 SCALE 498 : (1996) 7 SCC 436 : (1996) 1 SCR 11

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Supreme Court02 Jan 1996Dismissed

U.P. Kattha Factories Association Vs State of U.P. and others

Supreme Court Of India · (1996) 1 AD 749 : AIR 1996 SC 1997 : (1996) 1 JT 349 : (1996) 1 SCALE 371 : (1996) 2 SCC 97 : (1996) 1 SCR 5 : (1996) 1 UJ 586

Constitution of India, 1950 — Article 14

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Supreme Court02 Jan 1996Allowed

Cantonment Board and another Vs Mohanlal and another

Supreme Court Of India · (1996) 1 AD 436 : AIR 1996 SC 1586 : (1996) JLJ 303 : (1996) 1 JT 77 : (1996) 1 SCALE 153 : (1996) 2 SCC 23 : (1996) 1 SCR 1

Cantonments Act, 1924 — Section 184, 185, 85Constitution of India, 1950 — Article 226

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Supreme Court Of India judgments, 1996