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Supreme Court Of India judgments, 1996

2,104 judgments · page 37 of 106

Supreme Court12 Sept 1996Dismissed

Cantonment Board, Mathura Vs Krishna Bricks and Lime Factory

Supreme Court Of India · (1996) 7 AD 80 : (1996) 8 JT 180 : (1996) 6 SCALE 510 : (1996) 6 SCC 72 : (1996) 6 SCR 135 Supp : (1997) 1 UPLBEC 53

Cantonments Act, 1924 — Section 60Constitution of India, 1950 — Article 276, 276(2)Uttar Pradesh Municipalities Act, 1916 — Section 128(1)
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Supreme Court12 Sept 1996Allowed

K.C.P. Limited Vs Presiding Officer and Others

Supreme Court Of India · AIR 1997 SC 2334 : (1997) AIRSCW 2221 : (1996) 74 FLR 2540 : (1996) 8 JT 707 : (1997) 1 LLJ 308 : (1997) 1 MLJ 33 : (1996) 7 SCALE 83 : (1996) 10 SCC 446 : (1996) 6 SCR 148 Supp : (1997) 1 Supreme 211

Industrial Disputes Act, 1947 — Section 12(4), 18(1), 18(2), 2A
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Supreme Court12 Sept 1996Allowed

State of Rajasthan and Others Vs D.R. Laxmi and Others

Supreme Court Of India · (1996) 7 AD 562 : (1996) 9 JT 327 : (1997) 1 MLJ 116 : (1996) 7 SCALE 316 : (1996) 6 SCC 445 : (1996) 6 SCR 221 Supp : (1997) 1 UJ 445

Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 16, 17(1), 17(2), 17(4), 26
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Supreme Court12 Sept 1996Disposed Of

Gajraj Singh etc. Vs The State Transport Appellate Tribunal and others etc.

Supreme Court Of India · (1996) 7 AD 490 : AIR 1997 SC 412 : (1996) 8 JT 356 : (1996) 7 SCALE 31 : (1997) 1 SCC 650 : (1996) 6 SCR 172 Supp

Constitution Of India, 1950 — Article 14, 19(1)(g), 142(2)Motor Vehicles Act, 1939 — Section 47(3), 48, 58, 58(2), 66, 67, 68, 68F(1A), 68F(1D), 68F(1E), 68F(IF), 68FF, 68B, 68C, 68D, 69, 71(1), 71(3), 71(3)(a), 102, 103, 103(2), 103(2)(c)General Clauses Act, 1897 — Section 6
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Supreme Court11 Sept 1996Dismissed

Miheer H. Mafatlal Vs Mafatlal Industries Ltd.

Supreme Court Of India · (1996) 7 AD 260 : AIR 1997 SC 506 : (1996) AIRSCW 3897 : (1996) 87 CompCas 792 : (1996) 8 JT 205 : (1996) 6 SCALE 595 : (1997) 1 SCC 579 : (1996) 6 SCR 1 Supp : (1996) 8 Supreme 700

Companies Act, 1913 — Section 153Companies Act, 1956 — Section 235, 236, 237, 238, 239
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Supreme Court11 Sept 1996Allowed

Cooch-Behar Contractors'' Association and Others Vs State of W.B. and Others M. Banerjee and Co. and Another Vs State of W.B. and Others Nepal Chandra Banerjee Vs State of W.B. and O

Supreme Court Of India · (1996) 7 AD 154 : (1997) 1 CALLT 19 : (1996) 8 JT 343 : (1996) 6 SCALE 440 : (1996) 10 SCC 380 : (1996) 6 SCR 57 Supp : (1996) 103 STC 477

Bengal Finance (Sales Tax) (Amendment) Act, 1984 — Section 2, 5Bengal Finance (Sales Tax) Act, 1941 — Section 6DConstitution of India, 1950 — Article 14, 366(29A)
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Supreme Court11 Sept 1996Dismissed

Babu Singh Bains etc. Vs Union of India and others etc.

Supreme Court Of India · (1996) 7 AD 882 : AIR 1997 SC 116 : (1996) AIRSCW 4275 : (1996) 9 JT 371 : (1997) 115 PLR 250 : (1996) 7 SCALE 548 : (1996) 6 SCC 565 : (1996) 6 SCR 120 Supp

Capital of Punjab (Development and Regulation) Act, 1952 — Section 11, 15, 3, 8A, 9Chandigarh (Sale of Sites and Building) (Amendment) Rules, 1979 — Rule 11DConstitution of India, 1950 — Article 136, 14, 19(1), 226,
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Supreme Court11 Sept 1996Dismissed

S.K. Vaish Vs Union of India and others

Supreme Court Of India · (1996) 7 AD 444 : AIR 1997 SC 30 : (1996) AIRSCW 4179 : (1997) 75 FLR 422 : (1996) 9 JT 299 : (1996) LabIC 2758 : (1996) 7 SCALE 338 : (1996) 11 SCC 317 : (1997) SCC(L&S) 227 : (1996) 6 SCR 114 Supp : (1996) 7 Supreme 328

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Supreme Court11 Sept 1996Dismissed

J. Parihar Vs Ganpat Duggar and others

Supreme Court Of India · AIR 1997 SC 113 : (1996) AIRSCW 4272 : (1996) 9 JT 608 : (1996) 7 SCALE 351 : (1996) 6 SCC 291 : (1996) 6 SCR 110 Supp : (1997) 6 Supreme 133

Contempt of Courts Act, 1971 — Section 12, 18, 19, 2
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Supreme Court11 Sept 1996Allowed

Regional Director, E.S.I. Corporation and another Vs Francis De Costa and another

Supreme Court Of India · (1997) 2 ACC 575 : (1996) ACJ 1281 : AIR 1997 SC 432 : (1996) AIRSCW 3814 : (1996) 74 FLR 2326 : (1997) 2 GLR 1336 : (1996) 8 JT 118 : (1996) 2 KLT 799 : (1996) LabIC 2720 : (1997) 1 LLJ 34 : (1997) 2 LW 111 : (1997) 2 MLJ 70 : (1996) MPLJ 1093 : (1996) 6

Employees State Insurance Act, 1948 — Section 2(8)Workmens Compensation Act, 1923 — Section 3(1)
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Supreme Court11 Sept 1996Dismissed

Deputy Collector, Minicoy and Others Vs Navadigothi Mohammed and Others

Supreme Court Of India · AIR 1997 SC 391 : (1996) AIRSCW 3763 : (1996) 8 JT 299 : (1996) 6 SCALE 684 : (1996) 10 SCC 266 : (1996) 6 SCR 100 Supp : (1997) 5 Supreme 251

Constitution of India, 1950 — Article 240Laccadive, Minicoy and Amindivi Islands Land Revenue and Tenancy Regulations, 1965 — Section 121, 83, 84
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Supreme Court11 Sept 1996Dismissed

Mancheri Puthusseri Ahmed and Others Vs Kuthiravattam Estate Receiver Pannikot Madathil Lakshmikutty Amma and Others Vs Kuthiravattam Estate Receiver

Supreme Court Of India · (1996) 7 AD 57 : AIR 1997 SC 208 : (1996) AIRSCW 4377 : (1996) 8 JT 107 : (1997) 1 MLJ 138 : (1996) 6 SCALE 452 : (1996) 6 SCC 185 : (1996) 5 SCR 813 Supp : (1996) 6 Supreme 762

Kerala Land Reforms Act, 1963 — Section 4A, 4A(1)Transfer of Property Act, 1882 — Section 60, 76, 83
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