COURT ARCHIVE

Supreme Court Of India judgments, 1996

2,104 judgments · page 60 of 106

Supreme Court10 May 1996Dismissed

State of Manipur Vs Thingujam Brojen Meetei State of Manipur and Others Vs L. Ongbi Sanyaima Devi

Supreme Court Of India · (1996) 4 AD 607 : AIR 1996 SC 2124 : (1996) 2 CTC 742 : (1996) LabIC 1819 : (1997) 1 LLJ 415 : (1997) 1 MLJ 105 : (1996) 4 SCALE 553 : (1996) 9 SCC 29 : (1996) 2 SCR 738 Supp

Constitution of India, 1950 — Article 141Terminal Benefits for Work Charged Staff of P.W.D./IPC PHE/M.1./Electricity, Manipur Rules, 1978 — Rule 6

Supreme Court10 May 1996Allowed

Hasmattullah Vs State of Madhya Pradesh and others

Supreme Court Of India · AIR 1996 SC 2076 : (1996) JLJ 406 : (1996) 5 JT 295 : (1996) 4 SCC 391 : (1996) 2 SCR 755 Supp : (1996) 2 UJ 478

Constitution of India, 1950 — Article 14, 15(A), 19(1), 226, 25Madhya Pradesh Agricultural Cattle Preservation Act, 1959 — Section 4(1)Madhya Pradesh Municipal Corporation Act, 1956 — Section 257(3)

Supreme Court10 May 1996Allowed

Tagin Litin Vs State of Arunachal Pradesh and another

Supreme Court Of India · (1996) 5 AD 180 : AIR 1996 SC 2121 : (1996) 5 JT 673 : (1996) LabIC 1812 : (1996) 4 SCALE 548 : (1996) 5 SCC 83 : (1996) 2 SCR 745 Supp : (1996) 3 SLJ 57

Supreme Court10 May 1996Allowed

Has mattullah Vs State of Madhya Pradesh and Others

Supreme Court Of India · (1996) 2 MPJR 339

Madhya Pradesh Agricultural Cattle Preservation Act, 1959 — Section 4(1), 4(2)Madhya Pradesh Municipal Corporation Act, 1956 — Section 257(3)Constitution Of India, 1950 — Article 14, 19(6), 19(1)(g), 25, 48

Supreme Court10 May 1996Disposed Of

Union of India (UOI) and Others Vs Sharma Coal Co.

Supreme Court Of India · (1996) 5 SCALE 199 : (1996) 10 SCC 94 : (1996) 2 SCR 850 Supp

Constitution of India, 1950 — Article 19(1)

Supreme Court10 May 1996Dismissed

Daulat Ram Vs Saroop Ram and another

Supreme Court Of India · AIR 1996 SC 2421 : (1996) 6 JT 527 : (1996) 5 SCALE 201 : (1996) 9 SCC 428 : (1996) 2 SCR 852 Supp

Supreme Court10 May 1996Disposed Of

Punjab and Haryana High Court Bar Association Vs State of Punjab and Others

Supreme Court Of India · (1996) 5 AD 45 : (1997) 10 JT 502 : (1996) 4 SCALE 416 : (1996) 4 SCC 742 : (1996) 2 SCR 787 Supp : (1996) 2 UJ 194

Constitution of India, 1950 — Article 142Criminal Procedure Code, 1973 (CrPC) — Section 197

Supreme Court10 May 1996Dismissed

Khachar Bhikhubhai Unadbhai and Others Vs State of Gujarat and Another

Supreme Court Of India · (1996) 5 AD 83 : AIR 1996 SC 2104 : (1997) 1 GLR 132 : (1996) 6 JT 264 : (1996) 4 SCALE 492 : (1996) 4 SCC 738

Gujarat Agricultural Lands Ceiling Act, 1960 — Section 6(3C)

Supreme Court10 May 1996Allowed

Shiv Shakti Gold Finger Vs Asstt. Commissioner, Commercial Taxes, Jaipur

Supreme Court Of India · (1997) 1 RLW 127 : (1996) 5 SCALE 198 : (1996) 9 SCC 514 : (1996) 2 SCR 848 Supp : (1997) 1 UJ 122

Rajasthan Sales Tax Act, 1954 — Section 4(2)

Supreme Court09 May 1996Allowed

Scindia Employees'' Union Vs State of Maharashtra and Others

Supreme Court Of India · (1996) 3 CALLT 78 : (1996) 5 SCALE 75 : (1996) 10 SCC 150 : (1996) 2 SCR 647 Supp : (1996) 3 SLJ 91

Land Acquisition Act, 1894 — Section 3, 4, 4(1), 5A, 5A(3)

Supreme Court09 May 1996Allowed

P.S. Rajya Vs State of Bihar

Supreme Court Of India · (1996) 4 AD 627 : (1996) 2 ALD(Cri) 351 : (1996) 2 ALT(Cri) 43 : (1996) 2 BLJR 1401 : (1996) 6 JT 480 : (1996) 4 SCALE 344 : (1996) 9 SCC 1 : (1996) 2 SCR 631 Supp

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 340, 482Prevention of Corruption Act, 1947 — Section 5(1), 5(2)

Supreme Court09 May 1996Allowed

Reliance Petroleum Ltd. Vs Zaver Chand Popatlal Sumaria and Others

Supreme Court Of India · (1996) 5 AD 77 : (1997) 1 GLR 543 : (1996) 5 JT 114 : (1996) 4 SCALE 340 : (1996) 4 SCC 579 : (1996) 2 UJ 148

Constitution of India, 1950 — Article 226Land Acquisition (Companies) Rules, 1963 — Rule 3, 4Land Acquisition Act, 1894 — Section 4(1), 6

Supreme Court09 May 1996Dismissed

P.T.R. Exports (Madras) Pvt. Ltd. and others Vs Union of India and others

Supreme Court Of India · AIR 1996 SC 3461 : (1997) 57 ECC 42 : (1996) 86 ELT 3 : (1996) 6 JT 435 : (1996) 5 SCALE 386 : (1996) 5 SCALE 362 : (1996) 5 SCC 268 : (1996) 2 SCR 662 Supp

Foreign Trade (Development and Regulation) Act, 1992 — Section 5

Supreme Court09 May 1996Dismissed

Collector of Central Excise, Baroda Vs M/s. M.M. Khambhatwala

Supreme Court Of India · (1996) 5 AD 144 : AIR 1996 SC 3319 : (1997) 57 ECC 22 : (1996) 84 ELT 161 : (1996) 5 JT 515 : (1996) 4 SCALE 466 : (1996) 5 SCC 100 : (1996) 2 SCR 608 Supp

Central Excises and Salt Act, 1944 — Section 35A

Supreme Court09 May 1996Dismissed

Vayallakath Muhammodkutty Vs Illikkal Moosakutty

Supreme Court Of India · AIR 1996 SC 3288 : (1996) 6 JT 665 : (1996) 4 SCALE 617 : (1996) 9 SCC 382 : (1996) 2 UJ 308

Supreme Court09 May 1996Dismissed

Supreme Co-operative Group Housing Society Vs M/s. H.S. Nag and Associates (P) Ltd.

Supreme Court Of India · (1996) 6 AD 432 : AIR 1996 SC 2443 : (1996) 2 ARBLR 273 : (1996) 6 JT 592 : (1996) 5 SCALE 343 : (1996) 9 SCC 492 : (1996) 2 SCR 658 Supp : (1996) 2 UJ 519

Arbitration Act, 1940 — Section 2, 20Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, 80Delhi Co-operative Societies Act, 1972 — Section 60, 90, 93

Supreme Court09 May 1996Allowed

Housing Urban Development Authority and another Vs Kewal Krishan Goel and others

Supreme Court Of India · (1996) 4 AD 548 : AIR 1996 SC 1981 : (1996) 6 JT 62 : (1996) 4 SCALE 327 : (1996) 4 SCC 249 : (1996) 2 SCR 587 Supp : (1996) 2 UJ 287 : (1996) 3 UPLBEC 2181 : (1996) 3 UPLBEC 1947

Supreme Court09 May 1996Dismissed

Bharathi Knitting Co. Vs DHL Worldwide Express Courier Division of Airfreight Ltd.

Supreme Court Of India · (1996) 8 AD 312 : AIR 1996 SC 2508 : (1996) 87 CompCas 886 : (1996) 6 JT 254 : (1996) 2 MLJ 146 : (1996) 5 SCALE 142 : (1996) 4 SCC 704 : (1996) 2 SCR 653 Supp

Consumer Protection Act, 1986 — Section 23

Supreme Court09 May 1996

T. Lakshmi Narasimha Chari Vs High Court of Andhra Pradesh and another

Supreme Court Of India · (1996) 4 AD 601 : AIR 1996 SC 2067 : (1996) 3 ALT 34 : (1996) 73 FLR 1618 : (1996) 5 JT 262 : (1996) 2 MLJ 118 : (1996) 4 SCALE 577 : (1996) 5 SCC 90 : (1996) 2 SCR 595 Supp : (1996) 2 SLJ 40 : (1996) 2 UJ 300 : (1996) 4 UPLBEC 2959 : (1996) 4 UPLBEC 2859

Andhra Pradesh Civil Services (Classification, Control and Appeal) Rules, 1963 — Rule 11(1), 21(2)Andhra Pradesh Liberalised Pension Rules, 1961 — Rule 292, 293Constitution of India, 1950 — Article 235, 32

Supreme Court09 May 1996Disposed Of

The Secretary, Hailkandi Bar Association Vs State of Assam and Another

Supreme Court Of India · (1996) 4 AD 322 : AIR 1996 SC 1925 : (1996) 1 ALD(Cri) 866 : (1996) CriLJ 2518 : (1996) 5 JT 88 : (1996) 4 SCALE 290 : (1996) 9 SCC 74 : (1996) 2 SCR 573 Supp

Constitution of India, 1950 — Article 129, 32Contempt of Courts Act, 1971 — Section 12Penal Code, 1860 (IPC) — Section 302