Supreme Court29 Oct 1996Allowed
Municipal Corporation of Delhi Vs Sant Lal Malik and Another
Supreme Court Of India · (1998) 7 JT 466 : (1998) 9 SCC 146
Delhi Rent Control Act, 1958 — Section 6
COURT ARCHIVE
Supreme Court Of India judgments, 1996
2,104 judgments · page 22 of 106
Supreme Court29 Oct 1996dismissed
Nahar Singh Vs Harnak Singh and Others
Supreme Court Of India · (1996) 8 AD 175 : (1996) 9 JT 701 : (1996) 8 SCALE 119 : (1996) 6 SCC 699 : (1996) 8 SCR 131 Supp : (1997) 1 UJ 65
Constitution of India, 1950 — Article 136
Supreme Court29 Oct 1996Allowed
State of Bihar Vs Bahadur Singh
Supreme Court Of India · (1996) 2 PLJR 218
Supreme Court29 Oct 1996Disposed Of
Motors and Investments Ltd. Vs New Bank of India and Others
Supreme Court Of India · (1997) 1 ALT 14 : (1997) 2 LW 543 : (1996) 8 SCALE 645 : (1997) 11 SCC 271 : (1996) 8 SCR 141 Supp
Supreme Court29 Oct 1996dismissed
C.P. Agrawal etc. etc. Vs P.O., Labour Court and another
Supreme Court Of India · (1996) 8 AD 110 : AIR 1997 SC 3655 : (1997) AIRSCW 1338 : (1996) 9 JT 729 : (1996) 7 SCALE 961 : (1996) 11 SCC 97 : (1996) 8 SCR 109 Supp : (1997) 1 Supreme 288 : (1997) 1 UJ 284
Constitution of India, 1950 — Article 136, 16
Supreme Court29 Oct 1996Partly Allowed
State of U.P. Vs Bal Kishan Das and another
Supreme Court Of India · (1997) 21 ACR 102 : AIR 1997 SC 225 : (1996) AIRSCW 4396 : (1997) 1 ALD(Cri) 429 : (1997) CriLJ 73 : (1997) 1 Crimes 29 : (1996) 10 JT 292 : (1996) 7 SCALE 845 : (1996) 8 SCR 49 Supp : (1997) 1 Supreme 189
Penal Code, 1860 (IPC) — Section 120B, 201, 302, 34
Supreme Court29 Oct 1996Disposed Of
H.M.T. Ltd. Vs H.M.T. Head Office Employees'' Assocn. and others Workmen of Indian Telephone Industries Ltd. and others Vs Management of Indian Telephone Industries Ltd. and others
Supreme Court Of India · (1996) 9 AD 108 : AIR 1997 SC 585 : (1997) AIRSCW 153 : (1997) 75 FLR 29 : (1996) 10 JT 64 : (1996) 7 SCALE 898 : (1996) 11 SCC 319 : (1996) 8 SCR 69 Supp : (1997) 6 Supreme 16
Industrial Disputes Act, 1947 — Section 10, 18, 19, 22, 23
Supreme Court29 Oct 1996Dismissed
Collector of Central Excise, Baroda Vs Vipul Shipyard
Supreme Court Of India · (2000) 72 ECC 250 : (1996) 88 ELT 640 : (1997) 10 SCC 337
Supreme Court29 Oct 1996Allowed
Reckitt and Colman of India Ltd. Vs Collector of Central Excise
Supreme Court Of India · (1994) 1 AnWR 582 : (2000) 72 ECC 252 : (1997) 68 ECR 770 : (1996) 88 ELT 641 : (1997) 10 SCC 379
Central Excise Rules, 1944 — Rule 8(1)
Supreme Court29 Oct 1996Allowed
Heavy Engineering Corporation Ltd. Vs Presiding Officer, Labour Court and Others
Supreme Court Of India · (1996) 8 AD 101 : (1996) 4 ALT 44 : (1997) 75 FLR 349 : (1996) 9 JT 721 : (1997) 1 LLJ 569 : (1996) 7 SCALE 861 : (1996) 11 SCC 236 : (1996) 8 SCR 92 Supp
Industrial Disputes Act, 1947 — Section 2, 25F
Supreme Court29 Oct 1996Dismissed
All India Institute of Medical Sciences Employees'' Union (Regd.) through its President Vs Union of India (UOI) and Others
Supreme Court Of India · (1996) 9 AD 4 : (1997) 1 ALD(Cri) 206 : (1996) 4 Crimes 180 : (1996) 8 SCALE 383 : (1996) 11 SCC 582 : (1996) 8 SCR 138 Supp : (1997) 1 UJ 68
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 154, 190, 200
Supreme Court29 Oct 1996Dismissed
Collector of Central Excise, Bombay Vs Jayant Dalal Private Ltd.
Supreme Court Of India · (2000) 72 ECC 248 : (1997) 68 ECR 771 : (1996) 88 ELT 638 : (1997) 10 SCC 402
Supreme Court29 Oct 1996Allowed
State of Rajasthan Vs Sriram Verma and Another
Supreme Court Of India · (1996) 8 AD 20 : (1996) 74 FLR 2793 : (1996) 9 JT 558 : (1997) 2 LLJ 352 : (1996) 7 SCALE 823 : (1996) 6 SCC 493 : (1996) 8 SCR 35 Supp : (1997) 1 UJ 205
Rajasthan Administrative Service Rules, 1954 — Rule 28B(11)
Supreme Court28 Oct 1996Allowed
Khalida Sultana Vs Welfare Commissioner, Bhopal Gas Victims
Supreme Court Of India · (2001) 9 SCC 201
Supreme Court28 Oct 1996dismissed
S. Vasundara Vs Canara Bank and Others
Supreme Court Of India · (1997) 1 LLJ 687 : (1996) 8 SCALE 336 : (1997) 9 SCC 523 : (1997) SCC(L&S) 1204 : (1996) 8 SCR 16 Supp
Canara Bank Officer Employees (Discipline and Appeal) Regulations, 1976 — Regulation 11, 4, 6, 7, 8Constitution of India, 1950 — Article 311(2)Penal Code, 1860 (IPC) — Section 420, 477A
Supreme Court28 Oct 1996dismissed
Regional Provident Fund Commissioner Vs S.D. College, Hoshiarpur and others
Supreme Court Of India · (1996) 9 AD 275 : AIR 1997 SC 3645 : (1997) AIRSCW 842 : (1997) 75 FLR 530 : (1997) 10 JT 638 : (1997) 2 LLJ 55 : (1996) 8 SCALE 438 : (1997) 1 SCC 241 : (1997) SCC(L&S) 449 : (1996) 8 SCR 27 Supp : (1997) 1 Supreme 54 : (1997) 1 UJ 304
Sick Industrial Companies (Special Provisions) Act, 1985 — Section 4
Supreme Court28 Oct 1996dismissed
Ramesh Kumar Vs Union of India and others
Supreme Court Of India · (1996) 8 AD 549 : AIR 1997 SC 1692 : (1997) AIRSCW 764 : (1996) 8 SCALE 460 : (1997) 9 SCC 105 : (1997) SCC(L&S) 1190 : (1996) 8 SCR 21 Supp : (1997) 1 Supreme 60 : (1997) 3 UPLBEC 1603
Supreme Court28 Oct 1996Dismissed
A.A. Mulla and others Vs State of Maharashtra and another
Supreme Court Of India · (1996) 7 AD 737 : AIR 1997 SC 1441 : (1997) AIRSCW 63 : (1997) 2 ALD(Cri) 386 : (1997) CriLJ 353 : (1996) 4 Crimes 125 : (1996) 9 JT 551 : (1996) 7 SCALE 840 : (1996) 11 SCC 606 : (1996) 7 Supreme 697
Constitution of India, 1950 — Article 20(1)Gold (Control) Act, 1968 — Section 85Penal Code, 1860 (IPC) — Section 120B, 409, 429
Supreme Court28 Oct 1996Allowed
Ranchhodji Chaturji Thakore Vs Superintendent Engineer, Gujarat Electricity Board, Himmatnagar, (Gujarat) and another
Supreme Court Of India · (1996) 8 AD 547 : AIR 1997 SC 1802 : (1997) AIRSCW 1128 : (1998) 1 CTC 557 : (1997) 2 LLJ 683 : (1996) 8 SCALE 443 : (1996) 11 SCC 603 : (1997) SCC(L&S) 491 : (1996) 8 SCR 14 Supp : (1997) 1 Supreme 152
Penal Code, 1860 (IPC) — Section 302, 34
Supreme Court28 Oct 1996Dismissed
Kunwar Arun Kumar Vs U.P. Hill Electronics Corporation Ltd. and Others
Supreme Court Of India · (1996) 8 AD 546 : (1996) 8 SCALE 426 : (1997) 2 SCC 191 : (1997) SCC(L&S) 558 : (1996) 8 SCR 19 Supp : (1997) 1 SLJ 234
Constitution of India, 1950 — Article 311(2)