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COURT ARCHIVE

Supreme Court Of India judgments, 1996

2,104 judgments · page 39 of 106

Supreme Court06 Sept 1996Allowed

Municipal Corporation of Greater Bombay Vs The Industrial Development Investment Co. Pvt Ltd., and others

Supreme Court Of India · (1996) 6 AD 761 : AIR 1997 SC 482 : (1996) AIRSCW 3871 : (1996) 98 BOMLR 609 : (1996) 8 JT 16 : (1997) 1 MLJ 49 : (1996) 6 SCALE 379 : (1996) 11 SCC 501 : (1996) 5 SCR 551 Supp : (1996) 7 Supreme 26

Constitution Of India, 1950 — Article 226Maharashtra Regional and Town Planning Act, 1966 — Section 126(2)Monopolies and Restrictive Trade Practices Act, 1969 — Section 12(1)(c), 21, 22, 23, 24, 25, 26, 27, 28, 28(3), 29, 30, 31, 31(1), 40, 40(1), 40(1c), 40(3), 40(3)(d), 40(3)(e), 40(5), 41, 115, 115(2), 116, 117, 125, 126(1), 126(2), 127, 128(3)
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Supreme Court06 Sept 1996Allowed

Navaneethammal Vs Arjuna Chetty

Supreme Court Of India · (1996) 6 AD 721 : AIR 1996 SC 3521 : (1997) 1 CTC 172 : (1996) 7 JT 698 : (1996) 6 SCALE 407 : (1996) 6 SCC 166 : (1996) 5 SCR 582 Supp

Civil Procedure Code, 1908 (CPC) — Section 100Limitation Act, 1908 — Article 139Limitation Act, 1963 — Article 67
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Supreme Court06 Sept 1996Dismissed

N. Rajarathinam Vs State of T.N. and Another

Supreme Court Of India · (1996) 7 AD 327 : (1996) 74 FLR 2394 : (1996) 8 JT 447 : (1997) 1 LLJ 224 : (1996) 7 SCALE 21 : (1996) 10 SCC 371 : (1997) SCC(L&S) 90 : (1996) 5 SCR 593 Supp : (1997) 1 SLJ 10 : (1997) 1 UPLBEC 152

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Supreme Court06 Sept 1996Dismissed

Guman Singh Vs State of Rajasthan and Others

Supreme Court Of India · (1996) 7 AD 866 : (1996) 9 JT 255 : (1997) 1 RLW 68 : (1996) 7 SCALE 291 : (1996) 11 SCC 157 : (1996) 5 SCR 608 Supp : (1996) 2 UJ 794

Rajasthan Minor Mineral Concession Rules, 1986 — Rule 18(1), 38
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Supreme Court06 Sept 1996Allowed

State of Punjab and Another Vs Kashmir Singh

Supreme Court Of India · (1996) 7 AD 312 : (1996) 74 FLR 2373 : (1996) 8 JT 498 : (1996) 6 SCALE 483 : (1996) 10 SCC 356 : (1997) SCC(L&S) 88 : (1997) 1 UPLBEC 19

Penal Code, 1860 (IPC) — Section 304A
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Supreme Court06 Sept 1996Allowed

Mohammed Vs Mohammed Beke

Supreme Court Of India · (1996) 7 AD 699 : (1996) 9 JT 278 : (1997) 2 LW 120 : (1997) 2 MLJ 77 : (1996) 7 SCALE 330 : (1996) 10 SCC 705 : (1996) 5 SCR 602 Supp

Waqf Act, 1954 — Section 2(1)
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Supreme Court04 Sept 1996Dismissed

Kamta Tiwari Vs State of M.P.

Supreme Court Of India · AIR 1996 SC 2800 : (1996) 2 ALD(Cri) 703 : (1996) CriLJ 4158 : (1996) 3 Crimes 241 : (1996) JLJ 694 : (1996) 8 JT 198 : (1997) 1 LW(Cri) 153 : (1996) 6 SCALE 337 : (1996) 6 SCC 250 : (1996) 5 SCR 507 Supp

Penal Code, 1860 (IPC) — Section 201, 302, 363, 364, 366
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