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Supreme Court Of India judgments, 1996

2,104 judgments · page 31 of 106

Supreme Court30 Sept 1996dismissed

Avinash Nagra Vs Navodaya Vidyalaya Samiti and Others

Supreme Court Of India · (1996) 8 AD 539 : (1997) 75 FLR 86 : (1996) 10 JT 461 : (1997) 2 LLJ 640 : (1996) 8 SCALE 319 : (1997) 2 SCC 534 : (1997) SCC(L&S) 565 : (1996) 7 SCR 105 Supp

Constitution of India, 1950 — Article 226, 32, 45, 51A
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Supreme Court27 Sept 1996Dismissed

Meharban and Others Vs State of Madhya Pradesh

Supreme Court Of India · (1996) 7 AD 357 : AIR 1997 SC 1528 : (1997) AIRSCW 278 : (1997) 1 ALD(Cri) 67 : (1997) 1 ALT(Cri) 289 : (1997) CriLJ 766 : (1996) 4 Crimes 23 : (1996) 7 SCALE 272 : (1996) 10 SCC 615 : (1996) 7 Supreme 154

Penal Code, 1860 (IPC) — Section 34, 379
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Supreme Court27 Sept 1996Allowed

State of Rajasthan Vs B.K. Meena and others

Supreme Court Of India · (1996) 7 AD 321 : AIR 1997 SC 13 : (1996) AIRSCW 4160 : (1996) 74 FLR 2550 : (1996) 8 JT 684 : (1996) LabIC 2750 : (1997) 1 LLJ 746 : (1997) 1 RLW 1 : (1996) 7 SCALE 363 : (1996) 6 SCC 417 : (1996) 7 SCR 68 Supp : (1997) 1 SLJ 86 : (1996) 7 Supreme 432 :

Constitution of India, 1950 — Article 20
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Supreme Court27 Sept 1996Disposed Of

Municipal Corporation Vs M/s. Chelaram and Sons and another

Supreme Court Of India · (1996) 7 AD 659 : AIR 1997 SC 31 : (1996) AIRSCW 4180 : (1996) 8 JT 583 : (1996) 7 SCALE 311 : (1996) 11 SCC 127 : (1996) 7 Supreme 384

Bombay Town Planning Act, 1954 — Section 54Bombay Town Planning Rules, 1955 — Rule 21, 27(3)Constitution of India, 1950 — Article 136
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Supreme Court27 Sept 1996Dismissed

Rita Markandey Vs Surjit Singh Arora

Supreme Court Of India · (1996) 7 AD 868 : AIR 1997 SC 2174 : (1997) AIRSCW 2034 : (1996) 2 ALT(Cri) 751 : (1997) CriLJ 2503 : (1996) 6 JT 590 : (1996) 7 SCALE 275 : (1996) 6 SCC 14 : (1996) 7 SCR 56 Supp : (1996) 7 Supreme 233 : (1996) 2 UJ 787

Contempt of Courts Act, 1971 — Section 12, 2East Punjab Urban Rent Restriction Act, 1949 — Section 13
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Supreme Court27 Sept 1996Allowed

R. Lakshmi Vs K. Saraswathi Ammal

Supreme Court Of India · (1996) 7 AD 582 : (1997) 1 BLJR 366 : (1997) 1 CTC 112 : (1996) 2 DMC 611 : (1996) 9 JT 257 : (1997) 1 LW 157 : (1997) 1 MLJ 115 : (1997) 1 OLR 97 : (1996) 7 SCALE 377 : (1996) 6 SCC 371 : (1996) 7 SCR 79 Supp

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13
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Supreme Court26 Sept 1996Allowed

Commissioner of Sales Tax, Orissa and Another Vs Halari Store

Supreme Court Of India · AIR 1998 SC 1517 : (1998) AIRSCW 466 : (1997) 8 JT 347 : (1997) 6 SCALE 320 : (1997) 7 SCC 715 : (1997) 4 SCR 311 Supp : (1997) 107 STC 579 : (1997) 8 Supreme 498

Orissa Sales Tax Act, 1947 — Section 23(3)Orissa Sales Tax Rules, 1947 — Rule 80
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Supreme Court26 Sept 1996dismissed

Paramjit and Another Vs State of Haryana

Supreme Court Of India · (1996) 7 AD 110 : (1997) 1 ALD(Cri) 116 : (1996) 4 Crimes 112 : (1996) 8 JT 440 : (1996) 7 SCALE 236 : (1996) 11 SCC 143 : (1996) 7 SCR 10 Supp

Penal Code, 1860 (IPC) — Section 299, 302, 32, 34
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Supreme Court26 Sept 1996Partly Allowed

Balbir Singh Vs State

Supreme Court Of India · (1996) 7 AD 349 : (2000) CriLJ 169 : (1996) 4 Crimes 131 : (1996) 9 JT 158 : (1996) 7 SCALE 450 : (1996) 11 SCC 139 : (1996) 7 SCR 50 Supp

Criminal Procedure Code, 1973 (CrPC) — Section 313Terrorist and Disruptive Activities (Prevention) Act, 1987 — Section 5
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Supreme Court26 Sept 1996dismissed

Ram Avtar and others Vs Ram Dhani and others

Supreme Court Of India · AIR 1997 SC 107 : (1996) 7 SCALE 393 : (1997) 2 SCC 263 : (1996) 7 SCR 45 Supp

Civil Procedure Code, 1908 (CPC) — Section 115Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 10, 11, 15, 16, 17
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