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COURT ARCHIVE

Supreme Court Of India judgments, 1996

2,104 judgments · page 41 of 106

Supreme Court30 Aug 1996Dismissed

Darshan Singh and others Vs State of Haryana

Supreme Court Of India · (1996) 6 AD 410 : AIR 1997 SC 364 : (1996) AIRSCW 3729 : (1996) 2 ALD(Cri) 518 : (1996) 2 ALT(Cri) 677 : (1996) CriLJ 4438 : (1996) 3 Crimes 225 : (1996) 7 JT 568 : (1996) 6 SCALE 263 : (1996) 10 SCC 283 : (1996) 6 Supreme 443

Arms Act, 1959 — Section 25, 27Penal Code, 1860 (IPC) — Section 148, 302Terrorist and Disruptive Activities (Prevention) Act, 1985 — Section 6(1)
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Supreme Court30 Aug 1996Dismissed

N.R. Dongre and Others Vs Whirlpool Corpn. and Another

Supreme Court Of India · (1996) 6 AD 710 : (1996) 2 ARBLR 488 : (1996) 7 JT 555 : (1996) 16 PTC 583 : (1996) 6 SCALE 276 : (1996) 5 SCC 714 : (1996) 5 SCR 369 Supp

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 4Trade and Merchandise Marks Act, 1958 — Section 27(2), 46, 56
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Supreme Court29 Aug 1996Disposed Of

Kashmiri Lal and Others Vs State of Punjab

Supreme Court Of India · (1996) 6 AD 396 : AIR 1997 SC 393 : (1996) AIRSCW 3772 : (1996) 2 ALD(Cri) 641 : (1996) 2 ALT(Cri) 645 : (1996) 7 JT 448 : (1996) 6 SCALE 240 : (1996) 10 SCC 471 : (1996) 5 SCR 335 Supp : (1996) 6 Supreme 424

Penal Code, 1860 (IPC) — Section 149, 300, 302, 304, 307
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Supreme Court29 Aug 1996Allowed

State of Maharashtra Vs Maruti Shripati Dubal

Supreme Court Of India · (1996) 6 AD 533 : AIR 1997 SC 411 : (1996) AIRSCW 3791 : (1996) 2 ALD(Cri) 897 : (1996) CriLJ 4457 : (1996) 3 Crimes 262 : (1997) 1 LW(Cri) 13 : (1996) 6 SCALE 343 : (1996) 6 SCC 42 : (1996) 5 SCR 358 Supp : (1996) 6 Supreme 643

Constitution of India, 1950 — Article 14, 19, 21Penal Code, 1860 (IPC) — Section 309
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Supreme Court28 Aug 1996Allowed

J. K. SYNTHETICS LTD. Vs COLLECTOR OF CENTRAL EXCISE.

Supreme Court Of India · (1997) 142 CTR 521

Central Excised Act 1944 Sec2(AA), 35C, Custom Act 1962 Sec 129, 129B , Custom Excise and Gold Control Appellete Tribunal Procedure Rule 1982 R20, R21, R41, Gold Control Act 1968 Sec 2(AAA), 81A
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Supreme Court28 Aug 1996Allowed

Shera Singh Vs State of Punjab

Supreme Court Of India · (1996) 6 AD 561 : (1996) 2 ALD(Cri) 896 : (1996) 3 Crimes 261 : (1997) 1 LW(Cri) 8 : (1996) 6 SCALE 345 : (1996) 10 SCC 330 : (1996) 5 SCR 304 Supp

Evidence Act, 1872 — Section 114
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Supreme Court28 Aug 1996dismissed

P.G. Eshwarappa Vs M. Rudrappa and Others

Supreme Court Of India · (1996) 7 AD 244 : (1996) 8 JT 171 : (1996) 6 SCALE 498 : (1996) 6 SCC 96 : (1996) 5 SCR 322 Supp

Civil Procedure Code, 1908 (CPC) — Section 11Evidence Act, 1872 — Section 115Karnataka Land Reforms Act, 1961 — Section 22(1)
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Supreme Court28 Aug 1996dismissed

Yamuna Singh and others etc. Vs State of Bihar

Supreme Court Of India · AIR 1996 SC 2826 : (1996) 2 ALD(Cri) 581 : (1996) 2 ALT(Cri) 663 : (1997) 1 BLJR 87 : (1996) CriLJ 4144 : (1996) 3 Crimes 220 : (1996) 6 JT 485 : (1996) 6 SCALE 248

Penal Code, 1860 (IPC) — Section 120, 300, 302, 34
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