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Supreme Court Of India judgments, 1996

2,104 judgments · page 34 of 106

Supreme Court20 Sept 1996Dismissed

C.K. Lokesh Vs P.E. Panduranga Naidu

Supreme Court Of India · (1996) 8 AD 153 : (1997) 2 LW 645 : (1997) 117 PLR 55 : (1996) 7 SCALE 717 : (1996) 11 SCC 353 : (1996) 6 SCR 627 Supp

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Limitation Act, 1963 — Article 123
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Supreme Court20 Sept 1996Allowed

Ramesh Kumar Choudha and Others Vs State of M.P. and Others

Supreme Court Of India · (1996) 9 AD 286 : (1996) 74 FLR 2654 : (1996) 9 JT 528 : (1996) 7 SCALE 619 : (1996) 11 SCC 242 : (1997) SCC(L&S) 384 : (1996) 6 SCR 614 Supp : (1997) 1 SLJ 114

Madhya Pradesh Irrigation Engineering Services (Gazetted) Recruitment Rules, 1968 — Rule 15, 16
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Supreme Court20 Sept 1996Allowed

State of Karnataka and Another Vs T. Venkataramanappa

Supreme Court Of India · (1996) 8 AD 200 : (1997) 75 FLR 559 : (1996) 9 JT 734 : (1997) 1 LLJ 716 : (1996) 7 SCALE 722 : (1996) 6 SCC 455 : (1996) 6 SCR 607 Supp

Karnataka Civil Services Rules, 1958 — Rule 28Penal Code, 1860 (IPC) — Section 494
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Supreme Court20 Sept 1996Dismissed

Inarco Limited Vs Collector of Central Excise

Supreme Court Of India · (1996) 7 AD 449 : (2003) 89 ECC 478 : (1996) 87 ELT 3 : (1996) 8 JT 720 : (1996) 7 SCALE 78 : (1996) 10 SCC 550

Central Excise Rules, 1944 — Rule 8(1)Central Excises and Salt Act, 1944 — Section 16A
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Supreme Court20 Sept 1996Allowed

P. Siddalingappa Vs State of Karnataka and Others

Supreme Court Of India · (1996) 7 AD 804 : (1997) 75 FLR 427 : (1996) 9 JT 296 : (1997) 4 KarLJ 325 : (1996) 7 SCALE 574 : (1996) 10 SCC 610 : (1997) SCC(L&S) 340 : (1996) 6 SCR 610 Supp

Karnataka Municipal Corporation Act, 1976 — Section 82, 84(1)Karnataka Municipal Corporation Rules, 1977 — Rule 26
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Supreme Court19 Sept 1996dismissed

Meerut Development Authority, etc. Vs Satbir Singh and others, etc.

Supreme Court Of India · (1996) 8 AD 164 : AIR 1997 SC 1467 : (1997) AIRSCW 167 : (1996) 9 JT 382 : (1996) 7 SCALE 470 : (1996) 11 SCC 462 : (1996) 6 SCR 529 Supp : (1996) 7 Supreme 669 : (1997) 1 UJ 29

Constitution of India, 1950 — Article 213, 254(2)Land Acquisition Act, 1894 — Section 17(4), 4, 5APrevention of Food Adulteration Act, 1954 — Section 16(1)
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Supreme Court19 Sept 1996Allowed

Stat of Punjab Vs Gurmit Singh and anothers

Supreme Court Of India · AIR 1997 SC 500 : (1996) AIRSCW 3890 : (1997) 1 ALD(Cri) 75 : (1996) 1 ALT(Cri) 289 : (1996) CriLJ 4466 : (1996) 9 JT 125 : (1996) 4 KarLJ 132 : (1996) 6 SCALE 753 : (1996) 7 Supreme 228

Penal Code, 1860 (IPC) — Section 302, 34Terrorist and Disruptive Activities (Prevention) Act, 1987 — Section 19, 3
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Supreme Court19 Sept 1996Allowed

Kumud Lata Das Vs Indu Prasad

Supreme Court Of India · AIR 1997 SC 34 : (1996) AIRSCW 4184 : (1996) 7 SCALE 410 : (1996) 11 SCC 195 : (1996) 6 SCR 521 Supp : (1996) 7 Supreme 380

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13
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Supreme Court19 Sept 1996Allowed

Scheduled Castes and Scheduled Tribes Officers Welfare Council Vs State of Uttar Pradesh and another

Supreme Court Of India · (1996) 9 AD 249 : AIR 1997 SC 1451 : (1997) AIRSCW 138 : (1996) 8 SCALE 22 : (1997) 1 SCC 701 : (1997) SCC(L&S) 194 : (1996) 6 SCR 544 Supp

Constitution of India, 1950 — Article 15, 15(4), 16, 162, 17Uttar Pradesh Regularisation of Ad hoc Appointments (On Posts Within the Purview of the Public Service Commission) Rules, 1979 — Rule 7
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