Supreme Court08 Aug 1996Dismissed
M. Jafar A. Majid, Varanasi Vs Commissioner of Sales Tax, Lucknow
Supreme Court Of India · (1998) 8 SCC 427
COURT ARCHIVE
Supreme Court Of India judgments, 1996
2,104 judgments · page 48 of 106
Supreme Court08 Aug 1996Partly Allowed
State of Bihar Vs Madheshwar Prasad
Supreme Court Of India · (1996) 6 AD 703 : (1996) 6 SCALE 287 : (1996) 6 SCC 197 : (1996) 4 SCR 415 Supp
Land Acquisition Act, 1894 — Section 23, 23(1A), 23(2), 28, 51A
Supreme Court08 Aug 1996Dismissed
State of Karnataka Vs Shri Kudli Sringeri Mahasamasthanam and others
Supreme Court Of India · (1996) 6 AD 389 : AIR 1996 SC 3484 : (1996) 7 JT 214 : (1996) 5 SCALE 779
Karnataka (Religious and Charitable) Inams Abolition Act, 1955 — Section 21
Supreme Court08 Aug 1996Allowed
Aircraft Employee''s Housing Co-operative Society Ltd. Vs Secretary, Rural Development and Panchayat Raj, Govt. of Karnataka, Bangalore, and others
Supreme Court Of India · AIR 1996 SC 3501 : (1996) 6 SCALE 217 : (1996) 11 SCC 475 : (1996) 4 SCR 424 Supp
Land Acquisition Act, 1894 — Section 10, 11, 16, 17(4), 4
Supreme Court08 Aug 1996Allowed
State of Bihar Vs Ratan Lal Sahu and Others
Supreme Court Of India · (1996) 6 AD 602 : AIR 1996 SC 3500 : (1996) 6 SCALE 83 : (1996) 10 SCC 635 : (1996) 4 SCR 400 Supp
Land Acquisition Act, 1894 — Section 23, 4(1)
Supreme Court08 Aug 1996Dismissed
Devchand Kalyan Tandel Vs State of Gujarat and another Jayantilal Govindji Ghotda Vs Superintendent of Customs (Legal) and another
Supreme Court Of India · AIR 1996 SC 2787 : (1996) 2 ALD(Cri) 526 : (1996) CriLJ 4147 : (1997) 89 ELT 433 : (1997) 1 GLR 420 : (1996) 7 JT 256 : (1997) 1 LW(Cri) 159 : (1996) 5 SCALE 658 : (1996) 6 SCC 255 : (1996) 4 SCR 382 Supp
Criminal Procedure Code, 1973 (CrPC) — Section 313Customs Act, 1962 — Section 11
Supreme Court08 Aug 1996Allowed
M/s. Avijit Tea Co. Pvt. Ltd. Vs M/s. Terai Tea Co. and others
Supreme Court Of India · (1996) 6 AD 598 : AIR 1997 SC 11 : (1997) 1 CALLT 103 : (1996) 6 SCALE 237 : (1996) 10 SCC 174 : (1996) 4 SCR 411 Supp
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 47 Rule 1
Supreme Court08 Aug 1996Dismissed
Rajendra Singh Vs State of Madhya Pradesh and others
Supreme Court Of India · (1996) 6 AD 185 : AIR 1996 SC 2736 : (1996) JLJ 758 : (1996) 7 JT 216 : (1996) 5 SCALE 793 : (1996) 5 SCC 460 : (1996) 4 SCR 393 Supp : 1996 (3) RCR 565
Constitution of India, 1950 — Article 226Madhya Pradesh Excise Act, 1915 — Section 31(1A)(4)
Supreme Court08 Aug 1996Disposed Of
Union of India and others Vs Jain Shudh Vanaspati Ltd. and another
Supreme Court Of India · AIR 1996 SC 2696 : AIR 1996 SC 2695 : (1996) 86 ELT 460 : (1996) 5 SCALE 873 : (1996) 10 SCC 520 : (1996) 4 SCR 418 Supp
Customs Act, 1962 — Section 124, 130, 18, 28, 47
Supreme Court08 Aug 1996Allowed
Chief Engineer and another Vs K. Raman
Supreme Court Of India · (1996) 6 AD 193 : AIR 1996 SC 2757 : (1996) 7 JT 435 : (1996) LabIC 2441 : (1996) 2 LLJ 815 : (1996) 5 SCALE 754 : (1996) 10 SCC 571 : (1997) SCC(L&S) 335 : (1997) 1 SLJ 12 : (1997) 1 UPLBEC 377
Supreme Court08 Aug 1996Allowed
State of Gujarat and Another Vs Devrajbhai Chhaganbhai and Others State of Gujarat and Another Vs Bachu Makod and Others
Supreme Court Of India · (1996) 6 AD 439 : (1996) 7 JT 459 : (1996) 6 SCALE 140 : (1996) 10 SCC 273 : (1996) 4 SCR 409 Supp
Land Acquisition Act, 1894 — Section 11(2), 28
Supreme Court08 Aug 1996Dismissed
Jiwas Das (Dead) Through Lrs. Vs Financial Commissioner, Revenue, Haryana and Others
Supreme Court Of India · (1998) 8 SCC 740
Haryana Ceiling on Land Holdings Act, 1972 — Section 33(2)(i)
Supreme Court08 Aug 1996Dismissed
Rajendra Singh Vs State of M.P. and Others
Supreme Court Of India · (1996) 2 MPJR 369
Constitution of India, 1950 — Article 226Madhya Pradesh Excise Act, 1915 — Section 31(1), 31(1A), 31(4)
Supreme Court07 Aug 1996Allowed
New Datar Transport Co. (Pvt.) Ltd. Vs Radhabai (Smt) and Others
Supreme Court Of India · (1997) 2 ACC 73 : (1997) ACJ 85 : (1996) 6 AD 518 : (1996) 7 JT 457 : (1996) 114 PLR 732 : (1996) 6 SCALE 121 : (1996) 10 SCC 442 : (1996) 4 SCR 379 Supp : (1996) 2 UJ 651
Supreme Court07 Aug 1996Disposed Of
Surjit Singh Vs State of Haryana
Supreme Court Of India · (1996) 6 AD 1 : (1996) 2 ALD(Cri) 689 : (1996) CriLJ 4161 : (1996) 7 JT 635 : (1996) 5 SCALE 683 : (1996) 10 SCC 281
Evidence Act, 1872 — Section 27Explosive Substances Act, 1908 — Section 5
Supreme Court07 Aug 1996Dismissed
K. Dayanandalal and Others Vs State of Kerala and Others
Supreme Court Of India · (1996) 6 AD 40 : (1996) 7 JT 532 : (1996) 5 SCALE 630 : (1996) 9 SCC 728 : (1996) 4 SCR 329 Supp : (1996) 3 SLJ 139
Kerala Police Act, 1960 — Section 69, 69(1)Kerala State and Subordinate Services Rules, 1958 — Rule 1, 28, 28(10)
Supreme Court07 Aug 1996Allowed
Tulsi Singh Vs State of Punjab
Supreme Court Of India · (1996) 6 AD 14 : AIR 1996 SC 3477 : (1996) 3 Crimes 319 : (1996) 5 SCALE 681 : (1996) 6 SCC 63 : (1996) 4 SCR 340 Supp
Criminal Procedure Code, 1973 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 302
Supreme Court07 Aug 1996Dismissed
Baldev Singh and others Vs State of Pujnab through Collector
Supreme Court Of India · (1996) 6 AD 387 : AIR 1996 SC 3498 : (1996) 8 JT 280 : (1996) 6 SCALE 42 : (1996) 10 SCC 37 : (1996) 4 SCR 359 Supp
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Land Acquisition Act, 1894 — Section 23, 4(1)
Supreme Court07 Aug 1996Allowed
Divakar Neekantha Hegde and others and Narayana Gopal Krishna Hegde and others Vs State of Karnataka
Supreme Court Of India · AIR 1996 SC 3490 : (1996) 2 ALD(Cri) 371 : (1996) 3 Crimes 264 : (1996) 7 JT 63 : (1996) 5 SCALE 636 : (1996) 10 SCC 236
Karnataka Forest Act, 1963 — Section 104, 62(2)Penal Code, 1860 (IPC) — Section 114, 143, 147, 149, 302
Supreme Court07 Aug 1996Dismissed
Karan Singh and Others Vs Union of India (UOI)
Supreme Court Of India · (1996) 6 AD 392 : (1996) 6 SCALE 100 : (1996) 11 SCC 170 : (1996) 4 SCR 375 Supp
Civil Procedure Code, 1908 (CPC) — Section 11Constitution of India, 1950 — Article 136Land Acquisition Act, 1894 — Section 54