Supreme Court25 Oct 1996Allowed

State of Punjab Vs National Organic Chemical Industries Ltd.

Supreme Court Of India · (1996) 8 AD 97 : (1997) 1 ALD(Cri) 197 : (1996) 4 Crimes 169 : (1996) 10 JT 480 : (1996) 8 SCALE 224 : (1996) 11 SCC 613 : (1996) 7 SCR 807 Supp

Criminal Procedure Code, 1973 (CrPC) — Section 482Insecticides Act, 1968 — Section 21, 22, 24
Supreme Court25 Oct 1996Disposed Of

Union of India (UOI) and Others Vs Vipinchandra Hiralal Shah

Supreme Court Of India · (1996) 8 AD 114 : (1996) 74 FLR 2752 : (1996) 9 JT 686 : (1996) 7 SCALE 803 : (1996) 6 SCC 721 : (1997) SCC(L&S) 41 : (1996) 7 SCR 750 Supp : (1997) 1 SLJ 69 : (1997) 1 UJ 41

Administrative Service (Appointment by Promotion) Regulations, 1955 — Regulation 3, 5, 5(1), 6, 7Administrative Service (Recruitment) Rules, 1954 — Rule 4(1), 8(1)
Supreme Court25 Oct 1996dismissed

Surjeet Singh Chhabra Vs Union of India and others

Supreme Court Of India · (1996) 8 AD 693 : AIR 1997 SC 2560 : (1997) AIRSCW 2507 : (2001) 78 ECC 671 : (1997) 68 ECR 29 : (1997) 89 ELT 646 : (1996) 10 JT 239 : (1996) 8 SCALE 287 : (1997) 1 SCC 508 : (1996) 7 SCR 818 Supp : (1996) 8 Supreme 374

Supreme Court25 Oct 1996Allowed

State Bank of Bikaner and Jaipur Vs Srinath Gupta and another

Supreme Court Of India · (1996) 8 AD 27 : AIR 1997 SC 243 : (1996) AIRSCW 4416 : (1996) 74 FLR 2739 : (1996) 9 JT 612 : (1997) 1 LLJ 677 : (1997) 1 MLJ 121 : (1996) 7 SCALE 785 : (1996) 6 SCC 486 : (1996) 7 SCR 779 Supp : (1997) 1 SLJ 109 : (1996) 7 Supreme 729 : (1997) 1 UJ 7

Criminal Procedure Code, 1973 (CrPC) — Section 161, 162
Supreme Court25 Oct 1996Allowed

New Shorrock Mills Vs Maheshbhai T. Rao

Supreme Court Of India · (1996) 8 AD 104 : AIR 1997 SC 252 : (1996) AIRSCW 4427 : (1996) 74 FLR 2749 : (1997) 2 GLR 1053 : (1996) 9 JT 635 : (1997) 1 LLJ 1212 : (1996) 7 SCALE 791 : (1996) 6 SCC 590 : (1996) 7 SCR 762 Supp : (1997) 1 SLJ 125 : (1996) 7 Supreme 734

Bombay Industrial Relations Act, 1946 — Section 78, 79
Supreme Court24 Oct 1996dismissed

Divya Dip Singh and others Vs Ram Bachan Mishra and others

Supreme Court Of India · (1996) 8 AD 37 : AIR 1997 SC 1465 : (1997) AIRSCW 165 : (1996) 9 JT 576 : (1996) 7 SCALE 813 : (1997) 1 SCC 504 : (1996) 7 SCR 705 Supp : (1996) 8 Supreme 212

Civil Procedure Code, 1908 (CPC) — Order 32 Rule 3Constitution of India, 1950 — Article 226, 227Hindu Minority and Guardianship Act, 1956 — Section 8(3)
Supreme Court24 Oct 1996Allowed

State of Rajasthan and another Vs Talib Khan and others etc

Supreme Court Of India · (1997) 21 ACR 179 : (1996) 8 AD 340 : AIR 1997 SC 1559 : (1997) AIRSCW 312 : (1997) 1 ALD(Cri) 213 : (1997) 1 BLJR 530 : (1997) CriLJ 408 : (1996) 4 Crimes 189 : (1996) 10 JT 471 : (1997) 2 OLR 220 : (1997) 2 OLR 221 : (1997) 1 RLW 33 : (1996) 8 SCALE 169

Constitution of India, 1950 — Article 22(5)National Security Act, 1980 — Section 3(1), 8(1)
Supreme Court24 Oct 1996dismissed

Parveen Vs State of Haryana

Supreme Court Of India · (1996) 8 AD 202 : AIR 1997 SC 310 : (1997) AIRSCW 60 : (1997) 1 ALD(Cri) 141 : (1997) CriLJ 252 : (1996) 4 Crimes 150 : (1996) 9 JT 511 : (1994) 3 LLJ 256 : (1996) 7 SCALE 753 : (1996) 11 SCC 365 : (1996) 7 Supreme 708

Penal Code, 1860 (IPC) — Section 307, 34Terrorist and Disruptive Activities (Prevention) Act, 1987 — Section 5