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COURT ARCHIVE

Supreme Court Of India judgments, 1996

2,104 judgments · page 27 of 106

Supreme Court09 Oct 1996Allowed

State of Punjab and another Vs Charanji Lal Goel

Supreme Court Of India · (1996) 8 AD 136 : AIR 1997 SC 3648 : (1999) AIRSCW 4850 : (1997) AIRSCW 1115 : (1997) 75 FLR 539 : (1996) 9 JT 704 : (1996) 7 SCALE 952 : (1996) 11 SCC 558 : (1997) SCC(L&S) 404 : (1996) 7 SCR 365 Supp

Constitution of India, 1950 — Article 309, 352Punjab Civil Services Rules — Rule 3.10, 3.11, 3.9
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Supreme Court09 Oct 1996Dismissed

Naresh Mohanlal Jaiswal Vs State of Maharashtra

Supreme Court Of India · (1996) 7 AD 754 : AIR 1997 SC 1523 : (1997) AIRSCW 271 : (1997) 1 ALD(Cri) 120 : (1996) 98 BOMLR 578 : (1997) CriLJ 761 : (1996) 9 JT 163 : (1996) 7 SCALE 499 : (1996) 11 SCC 547 : (1996) 7 Supreme 523

Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 201, 202, 212, 302, 307
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Supreme Court08 Oct 1996Allowed

K.K. Sidharthan Vs T.P. Praveena Chandran and Another

Supreme Court Of India · (1996) 7 AD 337 : (1997) 1 ALD(Cri) 108 : (1997) 1 ALT 10 : (1997) 1 BLJR 528 : (1996) 87 CompCas 685 : (1996) 4 Crimes 102 : (1997) 1 CTC 54 : (1996) 9 JT 191 : (1997) MPLJ 1 : (1997) 1 MPLJ 1 : (1997) 1 OLR 91 : (1997) 115 PLR 233 : (1996) 7 SCALE 454 :

Negotiable Instruments Act, 1881 (NI) — Section 138
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Supreme Court08 Oct 1996Allowed

State of Himachal Pradesh Vs Keshav Ram and others

Supreme Court Of India · (1996) 7 AD 727 : AIR 1997 SC 2181 : (1997) AIRSCW 2041 : (1996) 9 JT 208 : (1996) 7 SCALE 456 : (1996) 11 SCC 257 : (1996) 7 SCR 263 Supp : (1996) 7 Supreme 450

Constitution of India, 1950 — Article 136Himachal Pradesh Land Revenue Act, 1954 — Section 37
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Supreme Court08 Oct 1996Disposed Of

Smt. Yallawwa Vs Smt. Shantavva

Supreme Court Of India · AIR 1997 SC 35 : (1996) 2 DMC 579 : (1996) 9 JT 218 : (1997) 1 LW 158 : (1997) 2 MLJ 4 : (1996) 7 SCALE 484 : (1997) 11 SCC 159 : (1996) 7 SCR 268 Supp : (1996) 2 UJ 746

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 1, Order 5 Rule 20, Order 9 Rule 13Constitution of India, 1950 — Article 136Hindu Adoptions and Maintenance Act, 1956 — Section 9
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Supreme Court08 Oct 1996Dismissed

Nikka Singh Vs State of Punjab Jit Singh Vs State of Punjab and Another

Supreme Court Of India · (1996) 7 AD 758 : AIR 1997 SC 3676 : (1997) AIRSCW 2030 : (1997) 1 ALD(Cri) 112 : (1997) CriLJ 2500 : (1996) 4 Crimes 108 : (1996) 9 JT 172 : (1996) 7 SCALE 511 : (1996) 11 SCC 283 : (1996) 7 Supreme 472

Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 302
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