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Supreme Court Of India judgments, 1996

2,104 judgments · page 58 of 106

Supreme Court08 Jul 1996Allowed

Usha Subbarao Vs B.E. Vishveswariah and others

Supreme Court Of India · AIR 1996 SC 2260 : (1996) 4 ALT 1 : (1996) 6 JT 607 : (1996) 7 KarLJ 734 : (1996) 5 SCALE 308 : (1996) 5 SCC 201 : (1996) 3 SCR 106 Supp : (1996) 2 UJ 660

Succession Act, 1925 — Section 119, 120Transfer of Property Act, 1882 — Section 19
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Supreme Court08 Jul 1996Disposed Of

M.C. Mehta Vs Union of India and Others

Supreme Court Of India · AIR 1996 SC 2231(1) : AIR 1996 SC 2231 : (1996) 6 JT 129 : (1996) 5 SCALE 21 : (1996) 4 SCC 750 : (1996) 3 SCR 49 Supp

Industrial Disputes Act, 1947 — Section 25BNational Capital Region Planning Board Act, 1985 — Section 11A(2)
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Supreme Court08 Jul 1996Allowed

The State of U.P. Vs Dy. Director of Consolidation and Others

Supreme Court Of India · (1996) 5 AD 362 : AIR 1996 SC 2432 : (1996) 6 JT 306 : (1996) 5 SCALE 145 : (1996) 5 SCC 194 : (1996) 3 SCR 191 Supp

Constitution of India, 1950 — Article 226, 32Forest Act, 1927 — Section 11(1), 20, 3, 4, 5Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 129, 17, 6, 9
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Supreme Court08 Jul 1996Disposed Of

State of Rajasthan and others Vs Raj Singh and another, etc.

Supreme Court Of India · (1996) 6 AD 89 : AIR 1996 SC 2812 : (1996) 7 JT 194 : (1996) 5 SCALE 688 : (1996) 5 SCC 516 : (1996) 3 SCR 210 Supp : (1996) 2 UJ 544

Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, 2(2)Land Acquisition Act, 1894 — Section 26(2), 54Rajasthan Land Acquisition Act, 1953 — Section 4
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Supreme Court08 Jul 1996Disposed Of

Sasa Musa Sugar Works etc. etc. Vs State of Bihar and others etc.

Supreme Court Of India · AIR 1997 SC 188 : (1997) 6 JT 329 : (1997) 5 SCALE 155 : (1996) 9 SCC 681 : (1996) 3 SCR 149 Supp

Bihar Agricultural Produce Markets Act, 1960 — Section 15, 16, 18, 28, 3Bihar Agricultural Produce Markets Rules, 1975 — Rule 68Bihar and Orissa General Clauses Act, 1917 — Section 24
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Supreme Court08 Jul 1996Allowed

Union of India Vs Swaran Singh and others

Supreme Court Of India · AIR 1997 SC 462 : (1996) 7 JT 431 : (1996) 5 SCALE 5 : (1996) 5 SCC 501 : (1996) 3 SCR 205 Supp : (1996) 2 UJ 785

Land Acquisition Act, 1894 — Section 23, 26, 28, 4(1), 54
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Supreme Court08 Jul 1996Dismissed

Central Bureau of Investigation Vs State of Rajasthan and others

Supreme Court Of India · (1996) 5 AD 471 : AIR 1996 SC 2402 : (1996) 2 ALD(Cri) 187 : (1997) 88 CompCas 326 : (1996) CriLJ 3480 : (2001) 1 GLR 907 : (1996) 6 JT 314 : (1996) 5 SCALE 203 : (1996) 9 SCC 735 : (1996) 3 SCR 127 Supp

Criminal Procedure Code, 1973 (CrPC) — Section 154, 155(2), 188, 482, 6Delhi Police Special Establishment Act, 1946 — Section 3, 5Foreign Exchange Regulation Act, 1973 — Section 19A, 25(1), 26, 33(2), 34
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Supreme Court08 Jul 1996Disposed Of

State of Rajasthan Vs Mangilal Pindwal

Supreme Court Of India · AIR 1996 SC 2181 : (1996) 74 FLR 2403 : (1996) 6 JT 162 : (1996) LabIC 1846 : (1997) 2 LLJ 756 : (1996) 5 SCALE 38 : (1996) 5 SCC 60 : (1996) 3 SCR 98 Supp : (1996) 3 SLJ 67 : (1996) 2 UJ 571

Constitution of India, 1950 — Article 309Rajasthan Service Rules, 1951 — Rule 244(2)
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Supreme Court08 Jul 1996Dismissed

Director General, E.S.I. and another Vs T. Abdul Razak, etc.

Supreme Court Of India · (1996) 5 AD 486 : AIR 1996 SC 2292 : (1996) 6 JT 502 : (1996) LabIC 2037 : (1996) 2 LLJ 765 : (1996) 5 SCALE 113 : (1996) 4 SCC 708 : (1996) 3 SCR 80 Supp : (1996) 3 SLJ 71 : (1996) 4 UPLBEC 2820

Employees State Insurance (Central) Rules, 1950 — Rule 16(2)Employees State Insurance Act, 1948 — Section 17, 94Employees State Insurance Corporation (Staff and Conditions of Service) Regulations, 1959 — Regulation
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Supreme Court12 Jun 1996Allowed

Ramanuja Naidu Vs V. Kanniah Naidu and anothers

Supreme Court Of India · AIR 1996 SC 3021 : (1996) 3 JT 164 : (1996) 2 LW 22 : (1996) 2 MLJ 44 : (1996) 2 SCALE 718 : (1996) 3 SCC 392 : (1996) 3 SCR 239 : (1996) 2 UJ 70

Civil Procedure Code, 1908 (CPC) — Section 100
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