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Supreme Court Of India judgments, 1996

2,104 judgments · page 52 of 106

Supreme Court30 Jul 1996Dismissed

Danda Rajeshwari Vs Bodavula Hanumayamma and others

Supreme Court Of India · (1996) 6 AD 300 : AIR 1997 SC 1541 : (1997) AIRSCW 292 : (1996) 7 JT 212 : (1996) 5 SCALE 871 : (1996) 6 SCC 199 : (1996) 4 SCR 169 Supp : (1996) 6 Supreme 148

Andhra Pradesh Panchayat Raj (Election Tribunals in respect of Gram Panchayats, Mandal Praja Parishads and Zilla Praja Parishads) Rules, 1995 — Rule 3Constitution of India, 1950 — Article 226
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Supreme Court30 Jul 1996Allowed

Smt. Bhatori Vs Smt. Ram Piari

Supreme Court Of India · (1996) 6 AD 222 : AIR 1996 SC 2754 : (1996) 7 JT 210 : (1996) 5 SCALE 752 : (1996) 11 SCC 655 : (1996) 4 SCR 180 Supp : (1997) 1 UJ 129

Land Acquisition Act, 1894 — Section 4(1)Penal Code, 1860 (IPC) — Section 406, 407, 420
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Supreme Court26 Jul 1996Disposed Of

State of U.P. and others Vs Dr. R.K. Tondon and others, etc.

Supreme Court Of India · (1996) 6 AD 197 : AIR 1996 SC 3505 : (1996) 74 FLR 2099 : (1996) 7 JT 174 : (1996) LabIC 2514 : (1996) 5 SCALE 625 : (1996) 10 SCC 247 : (1996) 4 SCR 149 Supp : (1997) 1 SLJ 27 : (1996) 3 UPLBEC 1521

Constitution of India, 1950 — Article 309Public Service Commission Rules, 1979 — Rule 4, 5, 7
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Supreme Court26 Jul 1996Allowed

Pralhad Lalchand Chavan Vs Iqbal Hussain Inayat Hussain Badri

Supreme Court Of India · AIR 1996 SC 2547 : (1996) 2 MhLj 604 : (1996) 5 SCALE 618 : (1996) 5 SCC 428 : (1996) 4 SCR 131 Supp

Central Provinces and Berar Regulation of Letting of Accommodation Act, 1946 — Section 2, 7Constitution of India, 1950 — Article 226Transfer of Property Act, 1882 — Section 106
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Supreme Court26 Jul 1996Allowed

State of Madhya Pradesh Vs R.P. Sharma

Supreme Court Of India · AIR 1996 SC 2665 : (1996) 74 FLR 2759 : (1996) 9 JT 6 : (1997) 1 LLJ 1185 : (1996) 5 SCALE 814 : (1996) 10 SCC 516 : (1996) 4 SCR 156 Supp : (1996) 3 SLJ 11 : (1997) 1 UJ 92

Madhya Pradesh Civil Services (Pension) Rules, 1976 — Rule 8, 9
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Supreme Court26 Jul 1996Dismissed

P. Kannadasan etc, etc. Vs State of Tamil Nadu and others [OVERRULED]

Supreme Court Of India · (1996) 6 AD 237 : AIR 1996 SC 2560 : (1996) 7 JT 16 : (1996) 5 SCALE 596 : (1996) 5 SCC 670 : (1996) 4 SCR 92 Supp

Bihar Land Reforms Act, 1950 — Section 10(2)Bihar Minor Mineral Concession Rules, 1964 — Rule 20(2)Cess and Other Taxes on Minerals (Validation) Act, 1992 — Section 2, 3
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Supreme Court25 Jul 1996Allowed

Rajmani Vs Collector, Raipur

Supreme Court Of India · (1996) 6 AD 306 : (1997) 1 JLJ 110 : (1996) 9 JT 1 : (1996) 5 SCALE 700 : (1996) 5 SCC 701 : (1996) 4 SCR 59 Supp

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, Order 9 Rule 9, 151Land Acquisition Act, 1894 — Section 18, 19, 20, 22, 53
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Supreme Court25 Jul 1996dismissed

Ram Singh Vs State of Uttar Pradesh and others

Supreme Court Of India · (1996) 5 AD 740 : AIR 1996 SC 2751 : (1996) 5 SCALE 567(1) : (1996) 5 SCALE 567 : (1996) 5 SCC 473 : (1996) 4 SCR 44 Supp

Uttar Pradesh Imposition of Ceiling on Land Holdings Act, 1960 — Section 23(8)
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Supreme Court25 Jul 1996Allowed

Dhanna, etc. Vs State of Madhya Pradesh

Supreme Court Of India · AIR 1996 SC 2478 : (1996) 2 ALD(Cri) 244 : (1997) 1 JLJ 376 : (1996) 5 SCALE 467 : (1996) 10 SCC 79 : (1996) 4 SCR 28 Supp

Criminal Procedure Code, 1973 (CrPC) — Section 161, 378, 386Penal Code, 1860 (IPC) — Section 144, 148, 149, 300, 302
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Supreme Court25 Jul 1996Dismissed

State of Haryana and others Vs Rajpal Sharma and others

Supreme Court Of India · (1996) 9 AD 190 : AIR 1997 SC 449 : (1996) AIRSCW 3833 : (1996) 74 FLR 2088 : (1996) 6 JT 710 : (1996) 2 LLJ 804 : (1996) 5 SCALE 517 : (1996) 5 SCC 273 : (1996) 4 SCR 23 Supp : (1996) 6 Supreme 76 : (1996) 2 UJ 522 : (1996) 4 UPLBEC 2905

Constitution of India, 1950 — Article 136
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