Supreme Court04 Sept 1996Dismissed
Shyam Bahadur Tripathi Vs U.P. State Public Services Tribunal and Others
Supreme Court Of India · (1997) 2 LLJ 920 : (1997) 2 SCC 251 : (1997) SCC(L&S) 744 : (1996) 5 SCR 536 Supp
COURT ARCHIVE
Supreme Court Of India judgments, 1996
2,104 judgments · page 40 of 106
Supreme Court03 Sept 1996Partly Allowed
Winky Dilawari (Smt) and Another Vs Amritsar Improvement Trust, Amritsar
Supreme Court Of India · (1996) 7 AD 524 : (1996) 11 JT 49 : (1996) 7 SCALE 146 : (1996) 11 SCC 644 : (1996) 5 SCR 502 Supp
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, 9Punjab Town Improvement Act, 1922 — Section 36, 38(1), 40, 59Registration Act, 1908 — Section 17
Supreme Court03 Sept 1996Disposed Of
K. Padmaraju alias Padmanabha Raju and Others Vs Senior Regional Manager, F.C.I., Hyderabad and Others
Supreme Court Of India · (1996) 7 AD 388 : (1996) 8 JT 438 : (1996) 7 SCALE 70 : (1996) 10 SCC 613 : (1996) 5 SCR 494 Supp
Supreme Court03 Sept 1996Dismissed
Hira Vs Kasturibai and Others
Supreme Court Of India · (1996) 7 AD 393 : (1997) 10 JT 486 : (1996) 6 SCALE 699 : (1996) 6 SCC 82 : (1996) 5 SCR 489 Supp
Hindu Succession Act, 1956 — Section 4(2)Madhya Bharat Land Revenue and Tenancy Act, 1950 — Section 54, 63, 64, 65, 66(3)
Supreme Court03 Sept 1996Dismissed
Prem Pal Singh Vs State of Punjab
Supreme Court Of India · (1996) 6 AD 530 : AIR 1997 SC 388 : (1996) AIRSCW 3760 : (1996) 2 ALD(Cri) 693 : (1996) 2 ALT(Cri) 687 : (1996) CriLJ 4449 : (1996) 3 Crimes 234 : (1996) 7 JT 647 : (1996) 6 SCALE 318 : (1996) 10 SCC 301 : (1996) 6 Supreme 453
Penal Code, 1860 (IPC) — Section 148, 149, 307, 323, 427Terrorist and Disruptive Activities (Prevention) Act, 1985 — Section 4(3)
Supreme Court03 Sept 1996Allowed
Rehmat Vs State of Haryana
Supreme Court Of India · (1996) 6 AD 414 : AIR 1997 SC 1526 : (1997) AIRSCW 275 : (1996) 2 ALD(Cri) 700 : (1997) CriLJ 764 : (1996) 3 Crimes 238 : (1996) 7 JT 663 : (1996) 6 SCALE 330 : (1996) 10 SCC 346 : (1996) 6 Supreme 475
Penal Code, 1860 (IPC) — Section 307, 393Terrorist and Disruptive Activities (Prevention) Act, 1985 — Section 6
Supreme Court03 Sept 1996Allowed
State of Orissa and others Vs Narain Prasad and others, etc. etc.
Supreme Court Of India · (1996) 7 AD 65 : AIR 1997 SC 1493 : (1997) AIRSCW 211 : (1998) 85 CLT 625 : (1996) 8 JT 50 : (1996) 6 SCALE 460 : (1996) 5 SCC 740 : (1996) 5 SCR 465 Supp : (1996) 8 Supreme 647
Andhra Pradesh Excise Act, 1968 — Section 17, 23Bihar and Orissa Excise Act, 1915 — Section 13, 22, 27, 28, 89Constitution of India, 1950 — Article 21, 226, 47
Supreme Court03 Sept 1996Dismissed
Rashtriya Mill Mazdoor Sangh Vs State of Maharashtra and Others
Supreme Court Of India · AIR 1996 SC 2797 : (1996) 7 JT 630 : (1997) 2 LLJ 720 : (1996) 6 SCALE 303 : (1996) 5 SCC 542 : (1996) 5 SCR 458 Supp
Constitution of India, 1950 — Article 14, 19, 21, 31(C), 39Swadeshi Cotton Mills Company Limited (Acquisition and Transfer of Undertakings) Act, 1986 — Section 10(2), 12(1), 26, 9(2)
Supreme Court03 Sept 1996Dismissed
Benoy Mazumdar (Dead) by Lrs. Vs Collector of Cachar
Supreme Court Of India · (1996) 7 AD 601 : (1996) 8 JT 434 : (1996) 7 SCALE 10 : (1996) 10 SCC 690 : (1996) 5 SCR 497 Supp
Assam Land (Requisition and Acquisition) (Amendment) Act, 1964 — Section 11Assam Land (Requisition and Acquisition) Act, 1948 — Section 7(1), 7(1A)Constitution of India, 1950 — Article 14
Supreme Court03 Sept 1996Allowed
Hindustan Steel Works Construction Ltd. Vs Commissioner of Labour and Others
Supreme Court Of India · (1996) 6 AD 747 : (1996) 7 JT 592 : (1996) LabIC 2520 : (1997) 1 LLJ 656 : (1996) 6 SCALE 346 : (1996) 10 SCC 599 : (1996) 5 SCR 447 Supp : (1997) 1 SLJ 207 : (1997) 1 UJ 115
Andhra Pradesh Contract Labour (Regulation and Abolition) Rules, 1971 — Rule 21, 25Contract Labour (Regulation and Abolition) Act, 1970 — Section 12, 2(1), 21, 21(1)(4), 35Payment of Wages Act, 1936 — Section 2
Supreme Court03 Sept 1996Partly Allowed
Rama Shankar and Ranbir Singh and others Vs State of Haryana
Supreme Court Of India · AIR 1996 SC 3532 : (1996) 2 ALD(Cri) 696 : (1996) CriLJ 4166 : (1996) 7 JT 651 : (1996) 6 SCALE 326
Constitution of India, 1950 — Article 136Penal Code, 1860 (IPC) — Section 300, 302, 304, 307, 323
Supreme Court02 Sept 1996Dismissed
Sharafat Hussain (Dead) through Lrs. and Others Vs Mohd. Shafiq and Others
Supreme Court Of India · (1996) 7 AD 589 : (1996) 9 JT 262 : (1996) 7 SCALE 93 : (1996) 10 SCC 253 : (1996) 5 SCR 423 Supp : (1997) 1 UJ 157
Supreme Court02 Sept 1996Dismissed
Union of India (UOI) and Another Vs Special Land Acquisition Officer and Others
Supreme Court Of India · (1996) 7 AD 542 : (1996) 8 JT 288 : (1996) 7 SCALE 17 : (1996) 6 SCC 454 : (1996) 5 SCR 441 Supp
Land Acquisition Act, 1894 — Section 18, 23, 23(1)
Supreme Court02 Sept 1996Allowed
Allahabad Development Authority Vs Nasiruzzaman and Others
Supreme Court Of India · (1996) 7 AD 257 : (1996) 8 JT 429 : (1996) 7 SCALE 28 : (1996) 6 SCC 424 : (1996) 5 SCR 435 Supp
Civil Procedure Code, 1908 (CPC) — Section 11Land Acquisition Act, 1894 — Section 11A, 17, 4(1), 6
Supreme Court02 Sept 1996Disposed Of
Union of India Vs Mohan Singh Rathore and another
Supreme Court Of India · (1996) 8 AD 10 : AIR 1997 SC 2328 : (1997) AIRSCW 2214 : (1996) 7 SCALE 177 : (1996) 10 SCC 469 : (1997) SCC(L&S) 113 : (1996) 5 SCR 419 Supp : (1997) 1 SLJ 231
Police Service (Appointment by Promotion) Regulations, 1955 — Regulation 7(3), 9
Supreme Court02 Sept 1996Dismissed
Chandragauda Ramgonda Patil and Another Vs State of Maharashtra and Others
Supreme Court Of India · (1996) 7 AD 681 : (1996) 9 JT 258 : (1996) 7 SCALE 82 : (1996) 6 SCC 405 : (1996) 5 SCR 445 Supp
Supreme Court02 Sept 1996Allowed
Arulmighu Lakshminarasimhaswamy Temple Singirigudi Vs Union of India (UOI) and Others
Supreme Court Of India · (1996) 7 AD 538 : (1996) 8 JT 432 : (1997) 1 MLJ 137 : (1996) 7 SCALE 23 : (1996) 6 SCC 408 : (1996) 5 SCR 443 Supp
Land Acquisition Act, 1894 — Section 23(1), 30, 31
Supreme Court02 Sept 1996Dismissed
Krishnan and another Vs State of Kerala
Supreme Court Of India · (1996) 6 AD 521 : AIR 1997 SC 383 : (1996) AIRSCW 3754 : (1996) CriLJ 4444 : (1996) 7 JT 613 : (1996) 6 SCALE 362 : (1996) 10 SCC 508 : (1996) 5 SCR 405 Supp
Penal Code, 1860 (IPC) — Section 302, 34
Supreme Court02 Sept 1996Dismissed
D. Radhakrishnan Vs Union of India (UOI) and Others
Supreme Court Of India · (1996) 7 AD 438 : (1996) 74 FLR 2652 : (1996) 9 JT 533 : (1996) 6 SCALE 751 : (1996) 10 SCC 740 : (1997) SCC(L&S) 361 : (1996) 5 SCR 431 Supp : (1996) 3 SLJ 136 : (1997) 104 STC 94
Police Service (Recruitment) Rules, 1954 — Rule 9(1)Police Service (Regulation of Seniority) Rules, 1954 — Rule 3(3)
Supreme Court02 Sept 1996Dismissed
Suvaran Rajaram Bandekar and Others Vs Narayan R. Bandekar and Others
Supreme Court Of India · (1996) 7 AD 517 : (1996) 8 JT 290 : (1996) 7 SCALE 20 : (1996) 10 SCC 255 : (1996) 5 SCR 439 Supp