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COURT ARCHIVE

Supreme Court Of India judgments, 1996

2,104 judgments · page 43 of 106

Supreme Court23 Aug 1996Dismissed

Suresh Lohiya Vs State of Maharashtra and Another

Supreme Court Of India · (1996) 6 AD 202 : (1996) 2 ALD(Cri) 656 : (1996) 2 ALT(Cri) 547 : (1996) 3 Crimes 149 : (1996) 8 JT 12 : (1996) 2 MhLj 672 : (1996) 2 OLR 491 : (1996) 6 SCALE 117 : (1996) 10 SCC 397 : (1996) 5 SCR 130 Supp

Forest Act, 1927 — Section 2(4)
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Supreme Court23 Aug 1996Allowed

Nayudu Srihari Vs State of A.P.

Supreme Court Of India · (1996) 6 AD 205 : (1996) 2 ALD(Cri) 585 : (1996) CriLJ 4441 : (1996) 3 Crimes 154 : (1996) 10 JT 519 : (1996) 6 SCALE 86 : (1996) 10 SCC 393 : (1996) 5 SCR 117 Supp

Constitution of India, 1950 — Article 136Penal Code, 1860 (IPC) — Section 302
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Supreme Court23 Aug 1996Allowed

Smt. Sawarni Vs Smt. Inder Kaur and Others

Supreme Court Of India · (1996) 6 AD 728 : AIR 1996 SC 2823 : (1996) 4 CALLT 21 : (1996) 7 JT 580 : (1996) 6 SCALE 333 : (1996) 6 SCC 223 : (1996) 5 SCR 165 Supp

Constitution of India, 1950 — Article 136
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Supreme Court23 Aug 1996dismissed

Papaiah Vs State of Karnataka and others

Supreme Court Of India · (1996) 7 AD 590 : AIR 1997 SC 2676 : (1997) AIRSCW 2642 : (1996) 9 JT 292 : (1996) 7 KarLJ 853 : (1996) 7 SCALE 100 : (1996) 10 SCC 533 : (1996) 5 SCR 206 Supp : (1996) 7 Supreme 617

Mysore Land Revenue Code, 1888 — Rule 43(8)
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Supreme Court23 Aug 1996dismissed

Sita Devi and others etc. etc. Vs State of Haryana and others

Supreme Court Of India · AIR 1996 SC 2764 : (1996) 74 FLR 2386 : (1996) 7 JT 438 : (1996) 2 LLJ 817 : (1996) 6 SCALE 151 : (1996) 10 SCC 1 : (1996) 5 SCR 173 Supp : (1996) 2 UJ 513 : (1997) 1 UPLBEC 567

Constitution of India, 1950 — Article 14, 32Equal Remuneration Act, 1976 — Section 2
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Supreme Court23 Aug 1996Dismissed

Rai Singh Vs State of Haryana

Supreme Court Of India · (1996) 6 AD 279 : AIR 1997 SC 450 : (1996) AIRSCW 3835 : (1996) 2 ALD(Cri) 658 : (1996) CriLJ 4459 : (1996) 3 Crimes 152 : (1996) 10 JT 663 : (1996) 6 SCALE 119 : (1996) 10 SCC 349 : (1996) 5 SCR 125 Supp : (1996) 6 Supreme 276

Arms Act, 1959 — Section 25Penal Code, 1860 (IPC) — Section 302
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Supreme Court23 Aug 1996Dismissed

R.C. Jain Vs High Court of Patna and Others

Supreme Court Of India · (1996) 6 AD 744 : (1991) 2 CompLJ 43 : (1991) CriLJ 1347 : (1996) 7 JT 442 : (1991) LabIC 1013 : (1995) 3 LLJ 300 : (1996) 6 SCALE 144 : (1996) 10 SCC 5 : (1996) 5 SCR 179 Supp : (1991) 1 SCR 938

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Supreme Court23 Aug 1996Dismissed

Balram Vs Ilam Singh and others

Supreme Court Of India · (1996) 6 AD 540 : AIR 1996 SC 2781 : (1996) 7 JT 423 : (1997) MPLJ 314 : (1997) 1 MPLJ 314 : (1996) 6 SCALE 133 : (1996) 5 SCC 705 : (1996) 5 SCR 104 Supp : (1996) 2 UJ 591

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 19, Order 21 Rule 54, Order 21 Rule 64, Order 21 Rule 66, Order 21 Rule 72, Order 21 Rule 84, Order 21 Rule 85, Order 21 Rule 86, Order 21 Rule 90Constitution of India, 1950 — Article 227
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Supreme Court23 Aug 1996Allowed

State of Kerala and Another Vs Radhamany

Supreme Court Of India · (1996) 7 AD 474 : (1996) 2 BC 399 : (1996) 11 JT 15 : (1996) 7 SCALE 132 : (1996) 6 SCC 287 : (1996) 5 SCR 202 Supp

Kerala Revenue Recovery Act, 1968 — Section 44(2), 44(3)
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Supreme Court23 Aug 1996Dismissed

Mehbub Samsuddin Malek and Others Vs State of Gujarat

Supreme Court Of India · (1996) 6 AD 359 : (1996) 2 ALD(Cri) 532 : (1996) CriLJ 4129 : (1996) 3 Crimes 161 : (1996) 7 JT 404 : (1996) 6 SCALE 102 : (1996) 10 SCC 480 : (1996) 5 SCR 136 Supp

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 120A, 120B
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