Supreme Court12 Jul 1996Disposed Of
State of Punjab and Others Vs Darshan Singh and Others
Supreme Court Of India · (2001) 9 SCC 255
COURT ARCHIVE
Supreme Court Of India judgments, 1996
2,104 judgments · page 56 of 106
Supreme Court12 Jul 1996Disposed Of
Commissioner of Income Tax Vs B.N. AGARWALA and CO.
Supreme Court Of India · (2003) 259 ITR 754
Supreme Court12 Jul 1996Allowed
Dr. Nand Ballabh Pathak Vs State of U.P. and Others
Supreme Court Of India · (1996) 5 SCALE 4 : (1996) 3 SCR 546 Supp : (1997) 1 UPLBEC 458
Supreme Court12 Jul 1996Allowed
C. Chenga Reddy and Others Vs State of Andhra Pradesh
Supreme Court Of India · (1996) 5 AD 445 : AIR 1996 SC 3390 : (1996) 2 ALD(Cri) 483 : (1996) CriLJ 3461 : (1996) 3 Crimes 119 : (1996) 6 JT 739 : (1996) 5 SCALE 318 : (1996) 10 SCC 193 : (1996) 3 SCR 479 Supp
Constitution of India, 1950 — Article 136, 142Criminal Procedure Code, 1973 (CrPC) — Section 161, 162, 313Evidence Act, 1872 — Section 145, 45
Supreme Court12 Jul 1996Allowed
Punjab State Electricity Board, Mahilpur Vs M/s. Guru Nanak Cold Storage and Ice Factory Mahilpur and another
Supreme Court Of India · AIR 1996 SC 2684 : AIR 1996 SC 264 : (1996) 2 ARBLR 285 : (1996) 6 JT 678 : (1996) 5 SCALE 487 : (1996) 5 SCC 411 : (1996) 3 SCR 534 Supp : (1996) 2 UJ 586
Arbitration Act, 1940 — Section 46Electricity (Supply) Act, 1948 — Section 76(2)Electricity Act, 1910 — Section 6(1), 7
Supreme Court12 Jul 1996Dismissed
Ujjain Vikas Pradhikaran Vs Tarachand and another etc.
Supreme Court Of India · (1996) 6 AD 92 : AIR 1996 SC 2777 : (1997) 1 JLJ 1 : (1996) 7 JT 206 : (1996) 5 SCALE 685 : (1996) 5 SCC 574 : (1996) 3 SCR 531 Supp : (1996) 2 UJ 547
Land Acquisition Act, 1894 — Section 10, 11, 22(2), 4(1), 9
Supreme Court12 Jul 1996Allowed
Ujjain Vikas Pradhikaran Vs Tarachand and Another
Supreme Court Of India · (1997) 1 MPJR 19
Land Acquisition Act, 1894 — Section 10, 11, 22(2), 25(2), 4(1)
Supreme Court12 Jul 1996Dismissed
M/s. Aliji Monoji and Co. Vs Lalji Mavji and others
Supreme Court Of India · AIR 1997 SC 64 : (1996) AIRSCW 4217 : (1996) 7 JT 53 : (1996) 5 SCALE 485 : (1996) 5 SCC 379 : (1996) 3 SCR 542 Supp : (1996) 6 Supreme 23
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10
Supreme Court11 Jul 1996Dismissed
Bhagirath and others Vs State of Haryana
Supreme Court Of India · AIR 1996 SC 3431 : (1996) 2 ALD(Cri) 924 : (1996) CriLJ 3499 : (1996) 5 SCALE 136
Arms Act, 1959 — Section 25, 27Penal Code, 1860 (IPC) — Section 307, 34Terrorist and Disruptive Activities (Prevention) Act, 1985 — Section 6(1)
Supreme Court11 Jul 1996Allowed
S. Gopal Reddy Vs State of Andhra Pradesh
Supreme Court Of India · (1996) 5 AD 229 : AIR 1996 SC 2184 : (1996) 2 ALD(Cri) 926 : (1996) 2 ALT(Cri) 418 : (1996) 2 BLJR 1329 : (1996) CriLJ 3237 : (1996) 3 Crimes 35 : (1997) 2 DMC 100 : (1996) 6 JT 268 : (1996) 2 OLR 229 : (1996) 5 SCALE 78 : (1996) 4 SCC 596 : (1996) 3 SCR
Constitution of India, 1950 — Article 136Dowry Prohibition Act, 1961 — Section 2, 4Penal Code, 1860 (IPC) — Section 420
Supreme Court11 Jul 1996Allowed
Mrs. Meenal Eknath Kshirsagar Vs M/s. Traders and Agencies and another
Supreme Court Of India · (1996) 5 AD 606 : AIR 1997 SC 59 : (1996) AIRSCW 4211 : (1996) 6 JT 468 : (1996) 5 SCALE 302 : (1996) 5 SCC 344 : (1996) 3 SCR 466 Supp : (1996) 5 Supreme 635 : (1996) 2 UJ 703
Rent Control Act, 1948 — Section 11(1)
Supreme Court11 Jul 1996Dismissed
Ram Lakhan and others Vs State of U.P.
Supreme Court Of India · (1996) 5 AD 355 : AIR 1996 SC 3429 : (1996) 2 ALD(Cri) 921 : (1996) 2 ALT(Cri) 560 : (1996) CriLJ 3496 : (1996) 3 Crimes 1 : (1996) 6 JT 629 : (1996) 5 SCALE 150 : (1996) 9 SCC 204
Penal Code, 1860 (IPC) — Section 147, 148, 149, 302
Supreme Court10 Jul 1996Disposed Of
Life Insurance Corporation of India Vs Dr Ashok Kumar Ladha
Supreme Court Of India · (1997) 11 SCC 698 : (1998) SCC(L&S) 416
Supreme Court10 Jul 1996Allowed
State of Karnataka and Others Vs S. Narayana Bhatta
Supreme Court Of India · (2001) 9 SCC 171
Supreme Court10 Jul 1996Allowed
Govind Parameswar Nair and Others Vs Municipal Corporation of Greater Bombay and Others
Supreme Court Of India · (2001) 9 SCC 174
Supreme Court10 Jul 1996Allowed
Nabendu Sekhar Naskar and Others Vs State of W.B. and Others
Supreme Court Of India · (2000) 10 SCC 649
West Bengal Fisheries (Requisition and Acquisition) Act, 1965 — Section 8(4)
Supreme Court10 Jul 1996Dismissed
Maqbool Fatma (Smt) and Others Vs Deputy Custodian General, Evacuee Property and Another
Supreme Court Of India · (1996) 5 SCALE 508 : (1996) 5 SCC 493 : (1996) 3 SCR 436 Supp
Administration of Evacuee Property Act, 1950 — Section 27
Supreme Court10 Jul 1996Dismissed
Prabhat Kumar Sharma and others Vs State of U.P. and others
Supreme Court Of India · AIR 1996 SC 2638 : (1996) 6 JT 579 : (1996) LabIC 2268 : (1996) 5 SCALE 404 : (1996) 10 SCC 62 : (1996) 3 SCR 424 Supp : (1996) 3 SLJ 21 : (1996) 2 UJ 643 : (1996) 3 UPLBEC 1959
Uttar Pradesh Intermediate Education Act, 1921 — Section 33Uttar Pradesh Secondary Education Services Commission and Selection Boards Act, 1982 — Section 16, 18, 33
Supreme Court09 Jul 1996Allowed
State of U.P. Vs Banaras Electricity Light and Power Co. and Others
Supreme Court Of India · (2001) 9 SCC 180
Supreme Court09 Jul 1996Allowed
Harish Kumar and another Vs State of M.P.
Supreme Court Of India · (1996) 20 ACR 681 : AIR 1996 SC 3433 : (1996) CriLJ 3511 : (1996) 3 Crimes 17 : (1996) JLJ 683 : (1996) 6 JT 193 : (1996) 5 SCALE 92 : (1996) 9 SCC 667 : (1996) 3 SCR 296 Supp
Criminal Procedure Code, 1973 (CrPC) — Section 349Penal Code, 1860 (IPC) — Section 100, 300, 302, 307, 34