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Supreme Court Of India judgments, 1996

2,104 judgments · page 6 of 106

Supreme Court10 Dec 1996Dismissed

Major Singh Vs Rattan Singh (Dead) by LRs. and others

Supreme Court Of India · AIR 1997 SC 1906 : (1997) AIRSCW 1659 : (1997) 1 JT 404 : (1997) 115 PLR 783 : (1997) 2 RLW 207 : (1997) 1 SCALE 216 : (1997) 3 SCC 546 : (1996) 9 SCR 828 Supp : (1997) 1 Supreme 514

Civil Procedure Code, 1908 (CPC) — Section 100
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Supreme Court10 Dec 1996Disposed Of

M.C. Mehta Vs State of Tamil Nadu and others

Supreme Court Of India · (1996) 9 AD 582 : AIR 1997 SC 699 : (1997) AIRSCW 407 : (1997) 3 GLR 2306 : (1996) 11 JT 685 : (1997) 2 LLJ 724 : (1997) 1 SCALE 9 : (1996) 9 SCALE 42 : (1996) 6 SCC 756 : (1996) 9 SCR 726 Supp : (1996) 8 Supreme 450 : (1997) 1 UJ 243

Apprentices Act, 1961 — Section 3Child Labour (Prohibition and Regulation) Act, 1986 — Section 1(3), 14, 17, 2, 3Constitution of India, 1950 — Article 24, 32, 37, 39, 41
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Supreme Court10 Dec 1996Allowed

Paramjit Singh and others Vs State of Punjab

Supreme Court Of India · (1997) 21 ACR 298 : AIR 1997 SC 1614 : (1997) AIRSCW 397 : (1997) 1 ALD(Cri) 273 : (1996) 4 Crimes 266 : (1997) 1 JT 336 : (1996) 9 SCALE 129 : (1997) 4 SCC 156 : (1996) 8 Supreme 662

Penal Code, 1860 (IPC) — Section 300, 302, 307, 34, 382Terrorist and Disruptive Activities (Prevention) Act, 1987 — Section 19, 3, 4, 5, 6
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Supreme Court10 Dec 1996

Balram Prasad Agrawal Vs State of Bihar and others

Supreme Court Of India · AIR 1997 SC 1830 : (1997) AIRSCW 1271 : (1997) 1 ALD(Cri) 418 : (1997) 2 BLJR 1741 : (1997) CriLJ 1640 : (1997) 1 Crimes 10 : (1997) 1 DMC 161 : (1996) 11 JT 60 : (1996) 9 SCALE 118 : (1997) 9 SCC 338 : (1996) 9 SCR 752 Supp : (1997) 1 Supreme 35

Constitution of India, 1950 — Article 136, 142, 320Penal Code, 1860 (IPC) — Section 120B, 302, 304B, 34, 498A
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Supreme Court10 Dec 1996Allowed

Sultana Begum Vs Prem Chand Jain

Supreme Court Of India · (1996) 9 AD 469 : AIR 1997 SC 1006 : (1996) 11 JT 1 : (1997) 2 LW 521 : (1997) 1 RLW 53 : (1996) 9 SCALE 55 : (1997) 1 SCC 373 : (1996) 9 SCR 707 Supp : (1997) 1 UJ 227

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 2(3), 36, 37, 38, 39
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Supreme Court10 Dec 1996Allowed

M/s. Apollo Tyres Ltd. Vs Collector of Customs and another

Supreme Court Of India · (1996) 9 AD 648 : AIR 1997 SC 3637 : (1997) AIRSCW 1042 : (2002) 79 ECC 466 : (1997) 68 ECR 381 : (1997) 89 ELT 7 : (1996) 11 JT 70 : (1996) 9 SCALE 294 : (1997) 2 SCC 607 : (1996) 9 SCR 802 Supp : (1997) 1 Supreme 540

Customs Act, 1962 — Section 14(1)(a), 14(1)(d)
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Supreme Court09 Dec 1996Allowed

Fag Precision Bearings Vs Sales Tax Officer (I) and Another

Supreme Court Of India · (1996) 9 AD 433 : (1996) 9 SCALE 17 : (1997) 3 SCC 486 : (1996) 9 SCR 678 Supp : (1997) 104 STC 143

Central Sales Tax Act, 1956 — Section 9(2)Gujarat Sales Tax Act, 1969 — Section 42(1)Gujarat Sales Tax Rules, 1970 — Rule 37A, 37A(2)
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Supreme Court09 Dec 1996Dismissed

Dr. Baljit Singh Vs State of Haryana

Supreme Court Of India · AIR 1997 SC 2150 : (1997) AIRSCW 2004 : (1996) 11 JT 582 : (1997) 2 LLJ 1070 : (1997) 1 PLJR 138 : (1997) 1 SCALE 36 : (1997) 1 SCC 754 : (1996) 9 SCR 695 Supp : (1997) 1 Supreme 522

Penal Code, 1860 (IPC) — Section 209, 406, 465, 468, 471Punjab Civil Services Rules — Rule 5.32(B)
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Supreme Court09 Dec 1996Allowed

Radhey Shyam Singh and others, etc. Vs Union of India and others

Supreme Court Of India · (1996) 9 AD 459 : AIR 1997 SC 1610 : (1997) AIRSCW 385 : (1996) 11 JT 33 : (1997) 1 LLJ 972 : (1996) 9 SCALE 32 : (1997) 1 SCC 60 : (1997) SCC(L&S) 136 : (1996) 9 SCR 669 Supp : (1996) 8 Supreme 566 : (1997) 1 UJ 165

Constitution of India, 1950 — Article 14, 16, 32
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Supreme Court09 Dec 1996Dismissed

Smt. Sanjukta Pattanaik Vs State of Orissa and others

Supreme Court Of India · AIR 1997 SC 1922 : (1997) AIRSCW 1677 : (1998) 85 CLT 462 : (1997) 1 SCALE 49 : (1997) 9 SCC 624 : (1997) SCC(L&S) 1109 : (1996) 9 SCR 698 Supp : (1997) 1 Supreme 531

Orissa Education (Recruitment and Conditions of Service of Teachers and Members of the Staff of Aided Educational Institutions) Rules, 1974 — Rule 2
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