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Supreme Court Of India judgments, 1996

2,104 judgments · page 14 of 106

Supreme Court20 Nov 1996Allowed

Bharat Coking Coal Ltd. Vs Madanlal Agrawal

Supreme Court Of India · (1996) 9 AD 415 : AIR 1997 SC 1599 : (1997) AIRSCW 366 : (1997) 1 BLJR 569 : (1996) 10 JT 584 : (1996) 8 SCALE 472 : (1997) 1 SCC 177 : (1996) 8 SCR 886 Supp

Coal Mines (Nationalisation) Act, 1973 — Section 12, 2, 26, 3
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Supreme Court20 Nov 1996dismissed

M/s. Sant Ram and Company Vs State of Rajasthan and others

Supreme Court Of India · (1996) 9 AD 400 : AIR 1997 SC 2557 : (1997) AIRSCW 2504 : (1997) 1 ALT 1 : (1997) 1 ARBLR 209 : (1997) 1 CTC 375 : (1997) 2 LW 454 : (1997) 1 RLW 70 : (1996) 8 SCALE 722 : (1997) 1 SCC 147 : (1996) 8 SCR 931 Supp : (1996) 8 Supreme 695 : (1997) 1 UJ 184

Arbitration Act, 1940 — Section 41
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Supreme Court20 Nov 1996Disposed Of

Hardev Singh Vs Harbhej Singh and others

Supreme Court Of India · (1996) 8 AD 508 : AIR 1997 SC 1487 : (1997) AIRSCW 203 : (1997) 1 ALD(Cri) 232 : (1997) CriLJ 727 : (1996) 4 Crimes 216 : (1997) 1 JT 29 : (1996) 8 SCALE 384 : (1997) 1 SCC 80 : (1996) 8 SCR 856 Supp : (1996) 8 Supreme 353

Penal Code, 1860 (IPC) — Section 148, 149, 302, 324, 449
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Supreme Court20 Nov 1996Allowed

Ram Das alias Ram Suraj Vs Smt. Gandiabai and others

Supreme Court Of India · (1996) 9 AD 39 : AIR 1997 SC 1563 : (1997) AIRSCW 317 : (1996) 10 JT 771 : (1997) 2 LW 556 : (1996) 8 SCALE 363 : (1997) 1 SCC 74 : (1996) 8 SCR 829 Supp : (1997) 6 Supreme 159

Civil Procedure Code, 1908 (CPC) — Section 103, 110(1)
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Supreme Court20 Nov 1996Disposed Of

Chinnamal Vs State of T.N. and Others

Supreme Court Of India · (1996) 8 AD 611 : (1996) 4 Crimes 211 : (1996) 8 SCALE 502 : (1997) 1 SCC 145 : (1996) 8 SCR 927 Supp

Criminal Procedure Code, 1973 (CrPC) — Section 164Evidence Act, 1872 — Section 145
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Supreme Court19 Nov 1996Allowed

State of Andhra Pradesh Vs Gangula Satya Murthy

Supreme Court Of India · (1996) 8 AD 516 : AIR 1997 SC 1588 : (1997) AIRSCW 351 : (1997) 1 ALD(Cri) 225 : (1997) 1 BLJR 406 : (1997) CriLJ 774 : (1996) 4 Crimes 203 : (1996) 10 JT 550 : (1996) 8 SCALE 391 : (1997) 1 SCC 272 : (1996) 8 SCR 808 Supp : (1996) 8 Supreme 328

Penal Code, 1860 (IPC) — Section 302, 376
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Supreme Court19 Nov 1996Allowed

State of Uttar Pradesh and others Vs Vinay Kumar Jain

Supreme Court Of India · (1996) 8 AD 700 : AIR 1997 SC 342 : (1997) AIRSCW 101 : (1996) 10 JT 410 : (1996) 8 SCALE 351 : (1997) 1 SCC 195 : (1996) 8 SCR 777 Supp : (1996) 8 Supreme 550

Uttar Pradesh Cinemas (Regulation) Act, 1955 — Section 12Uttar Pradesh Cinematograph Rules, 1951 — Rule 14, 2Uttar Pradesh Entertainments and Betting Tax Act, 1979 — Section 3, 38, 4A
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Supreme Court19 Nov 1996Dismissed

Daleep Singh Vs State of U.P.

Supreme Court Of India · (1997) 21 ACR 168 : (1996) 8 AD 505 : AIR 1997 SC 2245 : (1997) AIRSCW 2113 : (1997) 1 ALD(Cri) 204 : (1997) CriLJ 2760 : (1996) 4 Crimes 177 : (1996) 10 JT 655 : (1996) 8 SCALE 302 : (1996) 8 Supreme 118

Penal Code, 1860 (IPC) — Section 149, 307
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