Supreme Court24 Sept 1996Disposed Of
Jashwant Singh Vs Maghar Singh
Supreme Court Of India · (1998) 7 JT 544 : (1999) 3 LLJ 71
Workmens Compensation Act, 1923 — Section 4(1)
COURT ARCHIVE
Supreme Court Of India judgments, 1996
2,104 judgments · page 33 of 106
Supreme Court24 Sept 1996Dismissed
Hafiz Washi Ahmad Vs Kutubuddin and Others
Supreme Court Of India · (1996) 7 AD 729 : (1996) 9 JT 526 : (1996) 7 SCALE 623 : (1996) 11 SCC 390 : (1996) 6 SCR 681 Supp
Administration of Evacuee Property Act, 1950 — Section 28, 46
Supreme Court24 Sept 1996Allowed
Bihar State Electricity Board Vs Hotel Satkar Pvt. Ltd. and Others
Supreme Court Of India · (1996) 8 AD 155 : (1996) 8 JT 539 : (1996) 7 SCALE 72 : (1996) 10 SCC 637 : (1996) 6 SCR 673 Supp
Electricity Act, 1910 — Section 24, 24(2)
Supreme Court24 Sept 1996Allowed
Maghar Singh Vs Jashwant Singh
Supreme Court Of India · (1997) ACJ 517 : (1997) 115 PLR 710 : (1998) 9 SCC 134
Workmens Compensation Act, 1923 — Section 4(1)
Supreme Court24 Sept 1996dismissed
Collector of Customs, Bombay Vs J.K. Synthetics Ltd.
Supreme Court Of India · (1996) 87 ELT 582 : (1997) 10 SCC 224
Supreme Court24 Sept 1996Allowed
State of Madhya Pradesh Vs Swaropchandra
Supreme Court Of India · (1996) 8 AD 306 : AIR 1997 SC 301 : (1997) AIRSCW 49 : (1996) 7 SCALE 616 : (1996) 11 SCC 175 : (1996) 6 SCR 684 Supp : (1997) 5 Supreme 374
Forest Act, 1927 — Section 2, 5, 52, 53, 54
Supreme Court24 Sept 1996Disposed Of
Chattar Singh and others Vs State of Rajasthan and others
Supreme Court Of India · (1996) 8 AD 289 : AIR 1997 SC 303 : (1997) AIRSCW 52 : (1996) 9 JT 466 : (1997) 1 RLW 87 : (1996) 7 SCALE 701 : (1996) 11 SCC 742 : (1997) SCC(L&S) 300 : (1996) 6 SCR 696 Supp : (1997) 1 SLJ 93 : (1996) 8 Supreme 763 : (1997) 1 UJ 48
Rajasthan State and Subordinate Services (Direct Recruitment by Combined Competitive Examinations) Rules, 1962 — Rule 10, 13, 7, 8A
Supreme Court24 Sept 1996Dismissed
PANCHAMAHAL STEEL LTD. Vs U. A. JOSHI, INCOME TAX OFFICER and Another
Supreme Court Of India · (1997) 142 CTR 178
Income Tax Act, 1961 — Section 125, 125A, 139, 143, 144B
Supreme Court24 Sept 1996Allowed
State of Karnataka and Another Vs Uppegouda and Others
Supreme Court Of India · (1996) 8 AD 58 : (1996) 11 JT 618 : (1996) 7 SCALE 713 : (1997) 3 SCC 593 : (1996) 6 SCR 692 Supp : (1997) 1 UJ 26
Karnataka Tenancy Act, 1952 — Section 5
Supreme Court24 Sept 1996Dismissed
Panchamahal Steel Ltd. Vs U.A. Joshi, ITO and Another
Supreme Court Of India · (1997) 225 ITR 458 : (1997) 93 TAXMAN 1
Income Tax Act, 1961 — Section 139(5), 144(B)
Supreme Court24 Sept 1996Dismissed
Jagannath Kashinath Patil Vs Narayan Balugaikar
Supreme Court Of India · (1996) 7 AD 709 : (1996) 9 JT 549 : (1996) 7 SCALE 641 : (1997) 2 SCC 212 : (1996) 6 SCR 689 Supp
Supreme Court23 Sept 1996Dismissed
H.C. Venkataswamy and Others Vs Bangalore Development Authority and Others
Supreme Court Of India · (2001) 9 SCC 228
Supreme Court23 Sept 1996Disposed Of
Agricultural Produce Market Committee by its Secretary and Others Vs Land Acquisition Officer and Asstt. Commissioner and Another Land Acquisition Officer Vs R.R. Hanmantanawar and Another
Supreme Court Of India · (1996) 8 AD 317 : (1996) 9 JT 432 : (1996) 7 SCALE 625 : (1996) 10 SCC 629 : (1996) 6 SCR 662 Supp
Land Acquisition Act, 1894 — Section 23, 23(1A)
Supreme Court23 Sept 1996Allowed
Jaswant Singh and Another Vs State of Punjab
Supreme Court Of India · (1996) 8 AD 15 : (1996) 9 JT 101 : (1996) 7 SCALE 479 : (1996) 10 SCC 570 : (1997) SCC(L&S) 471 : (1996) 6 SCR 657 Supp
Supreme Court23 Sept 1996Allowed
State of Karnataka Vs Diwakara Bhat
Supreme Court Of India · (1996) 7 AD 118 : (1996) 2 ALD(Cri) 714 : (1997) CriLJ 226 : (1996) 8 JT 457 : (1996) 7 SCALE 97 : (1996) 11 SCC 148
Penal Code, 1860 (IPC) — Section 325
Supreme Court23 Sept 1996Disposed Of
Mohinder Singh and Another Vs State of Haryana Harjinder Singh Vs State of Haryana
Supreme Court Of India · (1996) 8 AD 9 : (1996) 2 ALD(Cri) 796 : (1996) 4 Crimes 11 : (1996) 8 JT 519 : (1996) 7 SCALE 95 : (1996) 11 SCC 369
Arms Act, 1959 — Section 25, 27, 39Penal Code, 1860 (IPC) — Section 392, 397Terrorist and Disruptive Activities (Prevention) Act, 1987 — Section 6
Supreme Court23 Sept 1996Dismissed
Girdhari Parmanand Vadhava Vs State of Maharashtra
Supreme Court Of India · (1996) 7 AD 29 : (1996) 2 ALD(Cri) 725 : (1996) 4 Crimes 77 : (1996) 8 JT 473 : (1996) 7 SCALE 103 : (1996) 11 SCC 179 : (1996) 6 SCR 631 Supp
Penal Code, 1860 (IPC) — Section 120B, 140, 302Terrorist and Disruptive Activities (Prevention) Act, 1987 — Section 3(1), 3(2)
Supreme Court23 Sept 1996Disposed Of
Gupta Steel Industries Vs Jolly Steel Industries Pvt. Ltd. and Another
Supreme Court Of India · (1996) 8 AD 60 : (1996) 9 JT 643 : (1997) 1 RLW 31 : (1996) 7 SCALE 709 : (1996) 11 SCC 678 : (1996) 6 SCR 669 Supp
Supreme Court23 Sept 1996Allowed
Madhavkrishna and Another Vs Chandra Bhaga and Others
Supreme Court Of India · (1996) 8 AD 56 : (1997) 1 JLJ 386 : (1996) 9 JT 632 : (1996) 7 SCALE 751 : (1997) 2 SCC 203 : (1996) 6 SCR 665 Supp
Civil Procedure Code, 1908 (CPC) — Section 11Limitation Act, 1963 — Article 65
Supreme Court20 Sept 1996Allowed
Krishi Utpadan Mandi Samiti, Orai District, Jalaun through its Secretary Vs Amar Singh and Another
Supreme Court Of India · (1996) 8 AD 319 : (1996) 7 SCALE 729 : (1996) 11 SCC 541 : (1996) 6 SCR 629 Supp
Land Acquisition Act, 1894 — Section 23(1A), 23(2), 28