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Supreme Court Of India judgments, 1996

2,104 judgments · page 36 of 106

Supreme Court17 Sept 1996Disposed Of

D.K. Chhangani and others Vs Nitya Ranjan Mukherjee and others

Supreme Court Of India · (1996) 8 AD 735 : AIR 1997 SC 3721 : AIR 1997 SC 2686 : (1997) AIRSCW 3739 : (1997) AIRSCW 2653 : (1997) 75 FLR 407 : (1996) 9 JT 456 : (1997) 2 LLJ 737 : (1996) 7 SCALE 628 : (1996) 10 SCC 694 : (1997) SCC(L&S) 352 : (1996) 6 SCR 438 Supp : (1997) 1 SLJ

Constitution of India, 1950 — Article 148, 309
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Supreme Court17 Sept 1996Disposed Of

In Re: Harijai Singh and Another; In Re: Vijay Kumar

Supreme Court Of India · AIR 1997 SC 73 : (1996) AIRSCW 4227 : (1996) 2 ALD(Cri) 906 : (1997) 1 ALT(Cri) 148 : (1997) 1 BLJR 907 : (1997) CriLJ 58 : (1996) 8 JT 332 : (1996) 6 SCALE 728 : (1996) 6 SCC 466 : (1996) 6 SCR 411 Supp : (1996) 7 Supreme 293 : (1996) 4 UPLBEC 2787

Constitution of India, 1950 — Article 19(1), 19(2)
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Supreme Court16 Sept 1996Dismissed

Kuldip Singh Vs State of Punjab and Others

Supreme Court Of India · (1996) 7 AD 764 : AIR 1997 SC 79 : (1996) AIRSCW 4234 : (1997) 1 AWC 90 Supp : (1996) 8 JT 491 : (1997) 1 LLJ 131 : (1996) 7 SCALE 182 : (1996) 10 SCC 659 : (1997) SCC(L&S) 346 : (1996) 6 SCR 339 Supp : (1996) 7 Supreme 405 : (1997) 1 UJ 110 : (1997) 1 UP

Constitution of India, 1950 — Article 311(2)Evidence Act, 1872 — Section 25, 26
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Supreme Court13 Sept 1996dismissed

All India State Bank Officers'' Federation and Others Vs Union of India (UOI) and Others National Federation of State Bank Officers and Another Vs Union of India (UOI) and Others

Supreme Court Of India · (1997) 75 FLR 288 : (1996) 8 JT 550 : (1997) 1 LLJ 419 : (1996) 6 SCALE 634 : (1997) 9 SCC 151 : (1997) SCC(L&S) 1004 : (1996) 6 SCR 255 Supp : (1997) 1 UPLBEC 131

Banking Regulation Act, 1949 — Regulation 17State Bank of India Act, 1955 — Section 17, 18, 43
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Supreme Court13 Sept 1996Allowed

Devinder Vs State of Haryana

Supreme Court Of India · AIR 1997 SC 454 : (1996) AIRSCW 3839 : (1996) 2 ALD(Cri) 902 : (1996) CriLJ 4461 : (1996) 6 SCALE 520(1) : (1996) 6 SCR 249 Supp : (1996) 6 Supreme 771

Arms Act, 1959 — Section 25, 27Penal Code, 1860 (IPC) — Section 302, 307Terrorist and Disruptive Activities (Prevention) Act, 1985 — Section 6
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Supreme Court13 Sept 1996Allowed

Sahib Singh Vs State of Punjab

Supreme Court Of India · (1996) 6 AD 693 : AIR 1997 SC 2417 : (1997) AIRSCW 2330 : (1996) 2 ALD(Cri) 904 : (1997) CriLJ 2978 : (1996) 3 Crimes 284 : (1996) 6 SCALE 518 : (1996) 11 SCC 685 : (1996) 6 SCR 245 Supp : (1996) 6 Supreme 774

Arms Act, 1959 — Section 25
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Supreme Court13 Sept 1996Allowed

Jahar Singh Vs Union of India (UOI) and Others

Supreme Court Of India · (1996) 8 AD 32 : (1996) 74 FLR 2557 : (1996) 8 JT 598 : (1997) 1 LLJ 135 : (1996) 7 SCALE 13 : (1996) 10 SCC 341 : (1997) SCC(L&S) 84 : (1996) 6 SCR 237 Supp : (1996) 2 UJ 672 : (1997) 1 UPLBEC 86

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Supreme Court13 Sept 1996Partly Allowed

Keshub Mahindra Vs State of M.P.

Supreme Court Of India · (1996) 2 ACC 292 : (1996) 6 AD 657 : (1996) 2 ALD(Cri) 662 : (1996) 3 Crimes 288 : (1996) JLJ 702 : (1996) 8 JT 136 : (1996) 6 SCALE 522 : (1996) 6 SCC 129 : (1996) 6 SCR 285 Supp

Constitution of India, 1950 — Article 142Criminal Procedure Code, 1973 (CrPC) — Section 227, 228, 397, 482Penal Code, 1860 (IPC) — Section 299, 304, 304A, 321, 322
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