Supreme Court09 Jul 1996Dismissed
Smt. Mithlesh Kumari and another Vs Thakur Sheo Saran Singh and others
Supreme Court Of India · (1996) 5 AD 389 : AIR 1996 SC 3417 : (1996) 6 JT 211 : (1996) 5 SCALE 58 : (1996) 9 SCC 457 : (1996) 3 SCR 287 Supp
COURT ARCHIVE
Supreme Court Of India judgments, 1996
2,104 judgments · page 57 of 106
Supreme Court09 Jul 1996Dismissed
M/s. Wilh, Wilhelmsen Vs Commissioner of Income Tax, West Bengal-1
Supreme Court Of India · AIR 1996 SC 3364 : (1996) 134 CTR 266 : (1996) 221 ITR 244 : (1996) 6 JT 167 : (1996) 5 SCALE 43 : (1996) 9 SCC 161 : (1996) 3 SCR 231 Supp
Finance Act, 1955 — Section 24(2)Income Tax Act, 1922 — Section 10(2), 44, 5(8), 66A(2)Income Tax Act, 1961 — Section 10(2)
Supreme Court09 Jul 1996Allowed
Secretary to Government of Tamil Nadu Vs D. Subramanyan Rajadevan
Supreme Court Of India · (1996) 5 AD 496 : AIR 1996 SC 2634 : (1996) 6 JT 456 : (1996) 5 SCALE 180 : (1996) 5 SCC 334 : (1996) 3 SCR 385 Supp : (1996) 3 SLJ 30
Constitution of India, 1950 — Article 309Prevention of Corruption Act, 1988 — Section 5(1)Tamil Nadu Civil Services (Classification, Control and Appeal) Rules, 1953 — Rule 11, 17, 2
Supreme Court09 Jul 1996Dismissed
Samsuddin Rahman and others Vs Bihari Das and others
Supreme Court Of India · AIR 1996 SC 2535 : (1996) 6 JT 517 : (1996) 5 SCALE 299 : (1996) 10 SCC 84 : (1996) 3 SCR 258 Supp
Assam Land and Revenue Regulation, 1886 — Regulation 34(C)Civil Procedure Code, 1908 (CPC) — Section 100Criminal Procedure Code, 1973 (CrPC) — Section 100, 145
Supreme Court09 Jul 1996Allowed
University of Delhi and Another Vs Sh. Anand Vardhan Chandal
Supreme Court Of India · (1998) 5 SCALE 23 : (2000) 10 SCC 648
Constitution of India, 1950 — Article 19(1), 21, 226(1)
Supreme Court09 Jul 1996Disposed Of
Kashmira Singh Vs Duman Singh
Supreme Court Of India · AIR 1996 SC 2176 : (1996) 2 ALD(Cri) 173 : (1996) CriLJ 3235 : (1996) 3 Crimes 51 : (1996) 6 JT 177 : (1996) 5 SCALE 54 : (1996) 4 SCC 693
Criminal Procedure Code, 1973 (CrPC) — Section 145
Supreme Court09 Jul 1996Dismissed
Secretary, Tamil Nadu Wakf Board and another Vs Syed Fatima Nachi
Supreme Court Of India · AIR 1996 SC 2423 : (1997) 1 ALD(Cri) 50 : (1996) 2 ALT(Cri) 388 : (1996) CriLJ 3488 : (1996) 3 Crimes 4 : (1997) 2 DMC 1 : (1996) 6 JT 258 : (1996) 2 KLT 410 : (1997) 1 LW(Cri) 147 : (1996) 5 SCALE 121 : (1996) 4 SCC 616 : (1996) 3 SCR 271 Supp
Muslim Women (Protection of Rights on Divorce) Act, 1986 — Section 4(1), 4(2)Waqf Act, 1954 — Section 9
Supreme Court09 Jul 1996Dismissed
State of Rajasthan, etc. Vs Rajasthan Agricultural Input Dealers Association, etc.
Supreme Court Of India · (1996) 5 AD 397 : AIR 1996 SC 2179 : (1996) 6 JT 217(1) : (1996) 5 SCALE 57 : (1996) 5 SCALE 51 : (1996) 5 SCC 479 : (1996) 3 SCR 265 Supp : (1996) 2 UJ 633
Rajasthan Agricultural Produce Markets Act, 1961 — Section 2(1), 40
Supreme Court09 Jul 1996Allowed
Bani Singh and ohters Vs State of U.P.
Supreme Court Of India · AIR 1996 SC 2439 : (1996) 2 ALD(Cri) 181 : (1996) 2 BLJR 1481 : (1996) CriLJ 3491 : (1996) 3 Crimes 54 : (1996) 6 JT 287 : (1996) 2 KLT 424 : (1996) 2 OLR 217 : (1996) 2 OLR 216 : (1996) 5 SCALE 126 : (1996) 4 SCC 720 : (1996) 3 SCR 247 Supp
Criminal Procedure Code, 1973 (CrPC) — Section 377, 378, 384, 385, 386
Supreme Court09 Jul 1996Dismissed
Central Bureau of Investigation, SPE, SIU (X), New Delhi Vs Duncans Agro Industries Ltd., Calcutta
Supreme Court Of India · (1996) 5 AD 341 : AIR 1996 SC 2452 : (1996) 2 ALD(Cri) 546 : (1996) 2 ALT(Cri) 515 : (1996) 2 BLJR 1410 : (1996) 87 CompCas 849 : (1996) CriLJ 3501 : (1996) 3 Crimes 60 : (1996) 6 JT 227 : (1996) 5 SCALE 99 : (1996) 5 SCC 591 : (1996) 3 SCR 360 Supp
Companies Act, 1956 — Section 125, 394(2)Constitution of India, 1950 — Article 136Penal Code, 1860 (IPC) — Section 120B, 405, 406, 409, 415
Supreme Court09 Jul 1996Dismissed
Shangrila Food Products Ltd. and another Vs Life Insurance Corporation of India and another
Supreme Court Of India · AIR 1996 SC 2410 : (1997) 1 BLJR 489 : (1996) 6 JT 522 : (1996) 5 SCALE 289 : (1996) 5 SCC 54 : (1996) 3 SCR 279 Supp : (1996) 2 UJ 599
Constitution of India, 1950 — Article 226, 227Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 2, 4, 5, 7
Supreme Court09 Jul 1996Dismissed
Bhaiya Bahadur Singh Vs State of Madhya Pradesh
Supreme Court Of India · (1996) 20 ACR 667 : (1996) 5 AD 245 : AIR 1996 SC 3373 : (1996) 2 ALD(Cri) 176 : (1996) 2 ALT(Cri) 579 : (1996) CriLJ 3231 : (1996) 3 Crimes 25 : (1996) 6 JT 182 : (1996) 5 SCALE 68 : (1996) 5 SCC 174 : (1996) 3 SCR 310 Supp
Arms Act, 1959 — Section 25(1)
Supreme Court09 Jul 1996Allowed
Secretary to Government of Karnataka and another Vs V. Harishbabu
Supreme Court Of India · AIR 1996 SC 3421 : (1996) 2 ARBLR 276 : (1996) 6 JT 489 : (1996) 5 SCALE 345 : (1996) 5 SCC 400 : (1996) 3 SCR 215 Supp
Arbitration Act, 1940 — Section 14(2), 17, 30Limitation Act, 1908 — Article 158
Supreme Court09 Jul 1996Allowed
Hindustan Steel Works Construction Ltd. Vs Tarapore and Co. and another
Supreme Court Of India · (1996) 5 AD 369 : AIR 1996 SC 2268 : (1996) 2 BC 231 : (1996) 87 CompCas 344 : (1996) 6 JT 295 : (1996) 5 SCALE 186 : (1996) 5 SCC 34 : (1996) 3 SCR 396 Supp
Arbitration Act, 1940 — Section 41(b)
Supreme Court09 Jul 1996Disposed Of
State of Haryana and Others Vs Surjeet Singh
Supreme Court Of India · (1996) 74 FLR 2103 : (1996) 7 JT 202 : (1997) 2 LLJ 901 : (1996) 5 SCALE 493 : (1996) 5 SCC 478 : (1996) 3 SCR 421 Supp : (1997) 1 UPLBEC 437 : (1996) 4 UPLBEC 2958
Supreme Court09 Jul 1996Allowed
Vishnudas Trading as Vishnudas Kishandas Vs Vazir Sultan Tobacco Co. Ltd., Hyderabad and another
Supreme Court Of India · AIR 1996 SC 2275 : (1996) 2 ARBLR 222 : (1996) 6 JT 366 : (1996) 5 SCALE 267 : (1997) 4 SCC 201 : (1996) 3 SCR 329 Supp
Trade And Merchandise Marks Act, 1958 — Section 2(1)(c), 2(1)(f), 2(1)(g), 2(1)(i), 2(1)(m), 2(1)(u), 2(1)(v), 2(2)(b), 4B, 6, 6(1), 8, 9, 12, 12(1), 12(3), 16, 17, 18, 18(2), 19, 21, 24, 34, 46, 46(1), 46(1)(a), 47, 56, 69, 109(2), 109(5), 112, 133General Clause Act, 1897 — Section 22Trade Marks Act , 1940 — Section 5, 38
Supreme Court09 Jul 1996Allowed
Pattam Khader Khan Vs Pattam Sardar Khan and Another
Supreme Court Of India · (1996) 5 AD 381 : (1997) 1 ALT 20 : (1996) 2 BC 275 : (1996) 6 JT 201 : (1996) 2 MLJ 142 : (1996) 2 OLR 188 : (1996) 5 SCALE 63(1) : (1996) 5 SCALE 63 : (1996) 5 SCC 48 : (1996) 3 SCR 320 Supp
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 92, Order 21 Rule 92(1), Order 21 Rule 94, Order 21 Rule 95, 65Limitation Act, 1963 — Article 134
Supreme Court09 Jul 1996Allowed
Prakashwati (Smt) Vs Chief Controlling Revenue Authority, Board of Revenue, U.P. at Allahabad and Others
Supreme Court Of India · (1996) 5 AD 401 : (1996) 6 JT 190 : (1996) RD 419 : (1996) 5 SCALE 73 : (1996) 4 SCC 657 : (1996) 2 UJ 653
Supreme Court09 Jul 1996Dismissed
Jai Jai Ram and others Vs U.P. State Road Transport Corporation, Lucknow, and others
Supreme Court Of India · (1996) 5 AD 482 : AIR 1996 SC 2289 : (1996) 74 FLR 2016 : (1996) 6 JT 463 : (1996) LabIC 2034 : (1996) 2 LLJ 729 : (1996) 5 SCALE 131 : (1996) 4 SCC 727 : (1996) 3 SCR 413 Supp : (1996) 3 SLJ 15 : (1996) 2 UJ 540 : (1996) 3 UPLBEC 1803
Constitution of India, 1950 — Article 309, 311Criminal Procedure Code, 1973 (CrPC) — Section 197Penal Code, 1860 (IPC) — Section 21
Supreme Court08 Jul 1996Disposed Of
J.A.S. Inter College, Khurja, Uttar Pradesh and others Vs State of Uttar Pradesh and others
Supreme Court Of India · (1996) 6 AD 48 : AIR 1996 SC 3420 : (1996) 5 SCALE 292 : (1996) 10 SCC 71 : (1996) 3 SCR 96 Supp
Difficulties Order, 1981 — Section 5Uttar Pradesh Secondary Education Services Commission and Selection Boards Act, 1982 — Section 11, 18(3)