COURT ARCHIVE

Supreme Court Of India judgments, 1996

2,104 judgments · page 16 of 106

Supreme Court18 Nov 1996Allowed

Saraswati Devi Vs Smt. Shanti Devi and Others

Supreme Court Of India · (1996) 9 AD 15 : AIR 1997 SC 347 : (1997) AIRSCW 106 : (1996) 11 JT 23 : (1997) 116 PLR 421 : (1996) 8 SCALE 357 : (1997) 1 SCC 122 : (1996) 8 Supreme 512 : (1997) 1 UJ 399

Constitution of India, 1950 — Article 243THaryana Municipal Act, 1973 — Section 10(5), 18, 278Haryana Municipal Election Rules, 1978 — Rule 71(4)

Supreme Court12 Nov 1996Allowed

M/s. National Insurance Co. Ltd. Vs Smt. Jijubhai Nathuji Dabhi and others

Supreme Court Of India · (1996) 2 ACC 694 : (1997) ACJ 351 : (1996) 9 AD 403 : AIR 1997 SC 2147 : (1997) AIRSCW 2001 : (1997) 2 LW 457 : (1997) 116 PLR 703 : (1996) 8 SCALE 695 : (1997) 1 SCC 66

Supreme Court08 Nov 1996Disposed Of

State of Orissa and Others Vs Kshetrabasi Mohanti and Others

Supreme Court Of India · (1997) 11 SCC 638 : (1998) SCC(L&S) 327

Supreme Court08 Nov 1996Dismissed

Director General of Posts and Others Vs B. Ravindran and Another

Supreme Court Of India · (1996) 8 AD 686 : (1997) 75 FLR 105 : (1996) 10 JT 228 : (1996) 8 SCALE 279 : (1997) 1 SCC 641 : (1997) SCC(L&S) 455 : (1996) 8 SCR 638 Supp

Constitution of India, 1950 — Article 313Government of India Act, 1919 — Section 96B(4)

Supreme Court08 Nov 1996Allowed

East India Hotels Limited, Calcutta Vs Commissioner of Income Tax, Calcutta

Supreme Court Of India · (1996) 8 AD 718 : (1997) 223 ITR 1 : (1996) 10 JT 644 : (1996) 8 SCALE 63 : (1996) 11 SCC 85 : (1996) 8 SCR 632 Supp : (1996) 89 TAXMAN 395

Income Tax Rules, 1962 — Rule 5

Supreme Court08 Nov 1996Allowed

The Commissioner, Corporation of Madras Vs Madras Corporation Teachers'' Mandram and others

Supreme Court Of India · (1996) 9 AD 269 : AIR 1997 SC 2131 : (1997) AIRSCW 1983 : (1997) 1 ALT 13 : (1997) 1 LLJ 708 : (1996) 8 SCALE 685 : (1997) 1 SCC 253 : (1996) 8 SCR 660 Supp : (1996) 8 Supreme 561

Supreme Court08 Nov 1996Disposed Of

Shiv Sagar Tiwari Vs Union of India and others

Supreme Court Of India · (1996) 9 AD 337 : AIR 1997 SC 1483 : (1997) AIRSCW 195 : (1997) 45 BLJR 110 : (1997) 1 PLJR 13 : (1996) 8 SCALE 338 : (1996) 6 SCC 599 : (1996) 8 SCR 651 Supp : (1996) 8 Supreme 97

Penal Code, 1860 (IPC) — Section 120B, 420, 468, 471Prevention of Corruption Act, 1988 — Section 13(1), 13(2)

Supreme Court08 Nov 1996Dismissed

King Pal Singh etc. Vs State of U.P. and others

Supreme Court Of India · (1996) 8 AD 446 : AIR 1997 SC 1758 : (1997) AIRSCW 985 : (1996) 10 JT 402 : (1996) 8 SCALE 272 : (1996) 11 SCC 571 : (1996) 8 SCR 619 Supp : (1997) 1 UJ 376

Mines and Minerals (Development and Regulation) Act, 1957 — Section 13, 15Rajasthan Minor Mineral Concession Rules, 1977 — Rule 3Uttar Pradesh Minor Minerals Concession Rules, 1963 — Rule 22, 8C

Supreme Court08 Nov 1996Disposed Of

Mrs. Anil Katiyar Vs Union of India and others

Supreme Court Of India · (1996) 8 AD 684 : AIR 1997 SC 2656 : (1997) AIRSCW 2620 : (1996) 10 JT 768 : (1996) 8 SCALE 57 : (1997) 1 SCC 280 : (1997) SCC(L&S) 728 : (1996) 8 Supreme 627 : (1996) 4 UPLBEC 2281

Supreme Court08 Nov 1996Allowed

EAST INDIA HOTELS LTD. Vs COMMISSIONER OF INCOME TAX.

Supreme Court Of India · (1996) 136 CTR 246

Income Tax Act, 1961 — Section 256, 263, 33

Supreme Court08 Nov 1996Disposed Of

M.P. Triathlon Association through its Secretary and Another Vs Indian Triathlon Federation and Others

Supreme Court Of India · (1997) ACJ 2398 : (1996) 9 AD 398 : (1997) 1 Crimes 187 : (1996) 8 SCALE 693 : (1996) 11 SCC 593

Olympic Association Rules — Rule 19

Supreme Court08 Nov 1996Dismissed

State of Maharashtra and Others Vs Sheela Ramesh Kini and Others

Supreme Court Of India · (1998) 8 JT 434 : (1998) 9 SCC 346

Constitution of India, 1950 — Article 136

Supreme Court07 Nov 1996Disposed Of

Raj Kishore Vishwakarma and Others Vs Union of India (UOI) and Others

Supreme Court Of India · (1997) 11 SCC 605

Supreme Court07 Nov 1996Disposed Of

State of H.P. and Others Vs Surinder Kumar Mohindra and Others

Supreme Court Of India · (1996) 8 AD 525 : AIR 1997 SC 2449 : (1997) AIRSCW 2365 : (1996) 10 JT 342 : (1996) 8 SCALE 267 : (1996) 11 SCC 650 : (1997) SCC(L&S) 495 : (1996) 8 SCR 564 Supp : (1997) 1 SLJ 137 : (1997) 1 UJ 409

Constitution of India, 1950 — Article 16

Supreme Court07 Nov 1996Dismissed

Mamanchand Ramjidas Vs Union of India (UOI)

Supreme Court Of India · (1997) 94 ELT 23 : (1997) 11 SCC 340

Central Excises and Salt Act, 1944 — Section 35A

Supreme Court07 Nov 1996Dismissed

Ceakay Rubber Industries Vs Collector of Central Excise, Cochin

Supreme Court Of India · (1997) 68 ECR 766 : (1996) 88 ELT 634 : (1997) 10 SCC 545

Supreme Court07 Nov 1996Allowed

Central Coalfields Ltd. Vs Union of India (UOI) and Others

Supreme Court Of India · (1999) 81 FLR 29 : (1998) 8 JT 81 : (1998) 3 LLJ 715 : (1998) 9 SCC 192

Coking Coal Mines (Nationalisation) Act, 1972 — Section 17, 9

Supreme Court07 Nov 1996Disposed Of

Executive Director TTD and another Vs D. Nagulu Naidu

Supreme Court Of India · (1996) 8 AD 615 : AIR 1997 SC 1050 : (1997) AIRSCW 1048 : (1996) 10 JT 346 : (1996) 8 SCALE 285 : (1996) 11 SCC 93 : (1997) SCC(L&S) 368 : (1996) 8 SCR 560 Supp : (1997) 1 SLJ 127 : (1997) 1 Supreme 339 : (1997) 1 UJ 442

Constitution of India, 1950 — Article 215

Supreme Court07 Nov 1996Allowed

Azad and Others Vs Dharampal and Others

Supreme Court Of India · (1998) 7 JT 211 : (1999) 1 SCALE 196 : (1998) 9 SCC 161

Haryana Ceiling on Land Holdings Act, 1972 — Section 26(1)

Supreme Court07 Nov 1996Dismissed

Sewa Kaur Vs State of Punjab

Supreme Court Of India · (1996) 8 AD 337 : AIR 1997 SC 1843 : (1997) AIRSCW 1458 : (1997) 1 ALD(Cri) 222 : (1997) CriLJ 1833 : (1996) 4 Crimes 200 : (1996) 8 SCALE 348 : (1996) 8 SCR 601 Supp : (1991) 2 SCR 711 : (1996) 8 Supreme 340

Penal Code, 1860 (IPC) — Section 201, 302, 34