Supreme Court22 Jul 1996Allowed
State of Punjab and others Vs Jit Singh
Supreme Court Of India · AIR 1997 SC 29 : (1996) AIRSCW 4178 : (1996) 5 SCALE 698 : (1996) 10 SCC 162 : (1996) 3 SCR 792 Supp : (1996) 6 Supreme 630
COURT ARCHIVE
Supreme Court Of India judgments, 1996
2,104 judgments · page 54 of 106
Supreme Court22 Jul 1996Allowed
R. Parangusam Vs Chief Electrical Inspector and Another
Supreme Court Of India · (1996) 6 AD 47 : (1997) 2 LLJ 1067 : (1996) 5 SCALE 697 : (1996) 10 SCC 55 : (1996) 3 SCR 801 Supp
Supreme Court19 Jul 1996Disposed Of
R.B. Sewak Ram Maternity Hospital, Jalandhar and Another Vs Presiding Officer, Labour Court, Jalandhar and Others
Supreme Court Of India · (2001) 10 SCC 483
Industrial Disputes Act, 1947 — Section 25F
Supreme Court19 Jul 1996Allowed
Dodsal Private Ltd. Vs Delhi Electric Supply Undertaking of the Municipal Corporation of Delhi
Supreme Court Of India · (2001) 9 SCC 257
Supreme Court19 Jul 1996Disposed Of
Krishan Dass Agarwal Vs Kanhaiyalal
Supreme Court Of India · (1996) 2 MPJR 379
General Clauses Act, 1897 — Section 6Madhya Pradesh General Clauses Act, 1957 — Section 10
Supreme Court19 Jul 1996Allowed
State of Karnataka and Others Vs V.B. Hiregowdar
Supreme Court Of India · (1997) 2 LLJ 921 : (1996) 5 SCALE 673 : (1996) 10 SCC 505
Supreme Court19 Jul 1996Dismissed
Haryana Urban Development Authority and Another Vs Er. Harsh Jain and Others
Supreme Court Of India · (1996) 6 AD 437 : (1996) 2 BC 547 : (1996) 5 SCALE 704 : (1996) 10 SCC 158 : (1996) 3 SCR 783 Supp : (1996) 2 UJ 768
Supreme Court19 Jul 1996dismissed
Krishna Dass Agarwal Vs Kanhaiyalal
Supreme Court Of India · (1996) 6 AD 27 : AIR 1996 SC 3464 : (1996) 5 SCALE 445 : (1996) 9 SCC 488 : (1996) 3 SCR 671 Supp
General Clauses Act, 1897 — Section 6Gwalior Pre-emption Act, 1922 — Section 23Madhya Pradesh General Clauses Act, 1957 — Section 10
Supreme Court19 Jul 1996Allowed
Panchayat Varga Sharmajivi Samudaik Sahakari Khedut Co-op. Society Ltd. and Others Vs Haribhai Mevabhai and Others
Supreme Court Of India · (1996) 6 AD 153 : AIR 1996 SC 2578 : (1996) 5 SCALE 653 : (1996) 10 SCC 320 : (1996) 3 SCR 775 Supp
Bombay Highways Act, 1955 — Section 52Constitution of India, 1950 — Article 21, 39, 46
Supreme Court19 Jul 1996Allowed
State of M.P. and Others Vs Bindal Agro Chemical Ltd. and Another
Supreme Court Of India · (1996) 2 MPJR 423
Supreme Court19 Jul 1996dismissed
Dr. D.C. Saxena, Contemnor Vs Hon''ble the Chief Justice of India
Supreme Court Of India · (1996) 5 AD 404 : AIR 1996 SC 2481 : (1996) CriLJ 3274 : (1996) 6 JT 529 : (1996) 2 SCALE 54 : (1996) 5 SCALE 233 : (1996) 5 SCC 216 : (1996) 3 SCR 677 Supp
Constitution of India, 1950 — Article 121, 124(4), 129, 136, 14
Supreme Court19 Jul 1996Allowed
State of Madhya Pradesh and others Vs M/s. Bindal Agro Chemical Ltd. and another
Supreme Court Of India · (1996) 6 AD 159 : AIR 1997 SC 367 : (1996) AIRSCW 3733 : (1996) JLJ 746 : (1996) 7 JT 1 : (1997) 1 LLJ 389 : (1997) MPLJ 455 : (1997) 1 MPLJ 455 : (1996) 5 SCALE 449 : (1996) 5 SCC 362 : (1996) 3 SCR 754 Supp : (1996) 6 Supreme 3 : (1997) 1 UPLBEC 295
Supreme Court19 Jul 1996Allowed
J.N. Ganatra Vs Morvi Municipality, Morvi
Supreme Court Of India · AIR 1996 SC 2520 : (1996) 74 FLR 2228 : (1996) 3 GLR 819 : (1996) 6 JT 661 : (1996) 5 SCALE 375 : (1996) 9 SCC 495 : (1996) 3 SCR 742 Supp : (1996) 3 SLJ 46
Gujarat Municipalities Act, 1963 — Section 253(1)Indore City Municipal Act, 1909 — Section 135(2)Morvi City Municipal Officers and Servants, Conduct, Discipline, Dismissal, Penalty and Appeal etc., s 1960 — Rule 35
Supreme Court19 Jul 1996Dismissed
State of West Bengal and Others Vs Monirujjaman Mullick and Others
Supreme Court Of India · AIR 1996 SC 3466 : (1997) 2 CALLT 1 : (1996) 74 FLR 2232 : (1996) 7 JT 49 : (1996) 2 LLJ 783 : (1996) 5 SCALE 433 : (1996) 5 SCALE 431 : (1996) 10 SCC 56 : (1996) 3 SCR 749 Supp : (1996) 3 UPLBEC 1527
Constitution of India, 1950 — Article 14, 16, 226
Supreme Court19 Jul 1996Dismissed
State of Punjab Vs Labh Singh
Supreme Court Of India · (1996) 5 AD 595 : (1996) 2 ALD(Cri) 919 : (1996) 2 ALT(Cri) 729 : (1997) 1 BLJR 43 : (1996) CriLJ 3996 : (1996) 3 Crimes 74 : (1997) 57 ECC 67 : (1996) 6 JT 598 : (1997) 1 LW(Cri) 6 : (1997) 1 OLR 94 : (1996) 5 SCALE 366 : (1996) 5 SCC 520 : (1996) 3 SCR
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 50
Supreme Court19 Jul 1996Allowed
Shish Ram and Others Vs State of H.P. and Others
Supreme Court Of India · (1996) 6 AD 330 : (1996) 74 FLR 2346 : (1996) 7 JT 353 : (1996) 5 SCALE 785 : (1996) 10 SCC 166 : (1996) 3 SCR 771 Supp : (1996) 3 SLJ 97 : (1996) 2 UJ 561 : (1997) 1 UPLBEC 379
Constitution of India, 1950 — Article 309
Supreme Court19 Jul 1996Disposed Of
S.R. Bhanrale Vs Union of India and others
Supreme Court Of India · (1996) 6 AD 195 : AIR 1997 SC 27 : (1996) AIRSCW 4176 : (1996) LabIC 2576 : (1996) 5 SCALE 693 : (1996) 10 SCC 172 : (1996) 3 SCR 763 Supp : (1997) 1 SLJ 14 : (1996) 6 Supreme 258
Civil Procedure Code, 1908 (CPC) — Section 80
Supreme Court18 Jul 1996Dismissed
Ranbaxy Laboratories Ltd. Vs Seva Singh and Another
Supreme Court Of India · (2000) 10 SCC 490
Supreme Court18 Jul 1996Disposed Of
State of M.P. Vs Onkar Chand Sharma
Supreme Court Of India · (2001) 9 SCC 177
Supreme Court18 Jul 1996Allowed
Alil Mollah and Another Vs State of West Bengal
Supreme Court Of India · AIR 1996 SC 3471 : (1996) 2 ALD(Cri) 569 : (1997) 2 CALLT 4 : (1996) CriLJ 3842 : (1996) 3 Crimes 105 : (1996) 5 SCALE 477 : (1996) 5 SCALE 471 : (1996) 5 SCC 369 : (1996) 3 SCR 666 Supp
Penal Code, 1860 (IPC) — Section 34