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COURT ARCHIVE

Supreme Court Of India judgments, 1996

2,104 judgments · page 61 of 106

Supreme Court09 May 1996Dismissed

Ch. Rama Rao Vs The Lokayukta and others

Supreme Court Of India · AIR 1996 SC 2450 : (1998) 4 ALT 8 : (1996) 6 JT 392 : (1996) 5 SCALE 215 : (1996) 5 SCC 304 : (1996) 2 SCR 667 Supp : (1996) 3 SLJ 41 : (1997) 1 UJ 126

Andhra Pradesh Lokayukta and Upa-Lokayukta Act, 1983 — Section 3Constitution of India, 1950 — Article 14, 16, 19, 21, 226
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Supreme Court09 May 1996Allowed

Union of India Vs A.B. Shah and Others

Supreme Court Of India · AIR 1996 SC 3281 : (1996) 2 ALD(Cri) 15 : (1996) 2 Crimes 181 : (1996) 5 JT 128 : (1996) 4 SCALE 307 : (1996) 8 SCC 540 : (1996) 2 SCR 620 Supp

Coal Mines Regulations, 1957 — Regulation 100(1)Consumer Protection Act, 1986 — Section 2Mines Act, 1952 — Section 22, 72, 73, 79
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Supreme Court09 May 1996Allowed

State of U.P. and Others Vs Kamla Devi (Smt) and Another

Supreme Court Of India · (1996) 5 AD 194 : (1996) 73 FLR 1701 : (1996) 5 JT 595 : (1996) 5 SCALE 10 : (1996) 4 SCC 548 : (1996) 2 SCR 644 Supp : (1996) 3 SLJ 64 : (1996) 3 UPLBEC 1740

Constitution of India, 1950 — Article 311(2)Uttar Pradesh Temporary Government Servants (Termination of Service) Rules, 1975 — Rule 14
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Supreme Court09 May 1996Allowed

Namad Hassan Bhagad and Others Vs State of Gujarat and Others

Supreme Court Of India · (1996) 4 AD 330 : AIR 1996 SC 2057 : (1996) 2 ALD(Cri) 13 : (1996) CriLJ 2874 : (1996) 2 Crimes 179 : (1996) 5 JT 327 : (1996) 4 SCALE 313 : (1996) 8 SCC 574 : (1996) 2 SCR 614 Supp

Terrorist and Disruptive Activities (Prevention) Act, 1987 — Section 7A
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Supreme Court08 May 1996Dismissed

State of U.P. and another Vs Roadways Ministerial Staff Association, U.P. and another

Supreme Court Of India · AIR 1996 SC 3415 : (1996) 74 FLR 1883 : (1996) 6 JT 208 : (1996) LabIC 2060 : (1996) 5 SCALE 18 : (1996) 9 SCC 479 : (1996) 2 SCR 565 Supp : (1996) 3 SLJ 79 : (1996) 3 UPLBEC 1741

Constitution of India, 1950 — Article 309Uttar Pradesh Roadways Organization (Abolition of Posts and Absorption of the Employees) Rules, 1982 — Rule 4, 5, 6, 8
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Supreme Court08 May 1996Allowed

Major R.S. Budhwar Vs Union of India and others

Supreme Court Of India · (1996) 4 AD 213 : AIR 1996 SC 2000 : (1996) 2 ALD(Cri) 226 : (1996) CriLJ 2862 : (1996) 2 Crimes 154 : (1996) 5 JT 39 : (1996) 4 SCALE 269 : (1996) 9 SCC 502 : (1996) 2 SCR 528 Supp

Army Act, 1950 — Section 164, 69Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 109, 302, 34
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Supreme Court08 May 1996Allowed

State of Orissa and others Vs Ram Chandra Das

Supreme Court Of India · (1996) 5 AD 195 : AIR 1996 SC 2436 : (1996) LabIC 2062 : (1997) 1 LLJ 238 : (1996) 5 SCALE 14 : (1996) 5 SCC 331 : (1996) 2 SCR 559 Supp : (1996) 3 SLJ 65

Orissa Service Code, 1939 — Rule 71
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Supreme Court08 May 1996Dismissed

Smt. Swati and others Vs Damodar Anant Karandikar and others

Supreme Court Of India · (1996) 5 AD 17 : AIR 1996 SC 2097 : (1996) 5 JT 666 : (1996) 2 LLJ 828 : (1996) 4 SCALE 495 : (1996) 9 SCC 271 : (1996) 2 SCR 553 Supp : (1996) 2 SLJ 6 : (1996) 2 UJ 170

Bombay Port Trust Employees (Recruitment, Seniority and Promotion) Regulations, 1977 — Regulation 18Major Port Trusts Act, 1963 — Section 126, 28
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Supreme Court07 May 1996Allowed

U.P. State Road Transport Corporation and Others Vs Trilok Chandra and Others

Supreme Court Of India · (1996) ACJ 831 : (1996) 4 AD 587 : (1996) 2 BLJR 1456 : (1996) 3 GLR 136 : (1996) 6 JT 356 : (1996) 2 KLT 218 : (1996) 2 LW 266 : (1996) 113 PLR 537 : (1996) 4 SCALE 522 : (1996) 4 SCC 362 : (1996) 2 SCR 443 Supp : (1996) 2 UJ 292

Motor Vehicles Act, 1939 — Section 110BMotor Vehicles Act, 1988 — Section 163A, 163B, 165A, 168
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Supreme Court07 May 1996Allowed

State of U.P. Vs Zalim and others

Supreme Court Of India · (1996) 20 ACR 597 : (1996) 4 AD 179 : AIR 1996 SC 3278 : (1996) 2 ALD(Cri) 127 : (1996) 2 ALT(Cri) 214 : (1997) 1 BLJR 38 : (1996) CriLJ 2537 : (1996) 2 Crimes 174 : (1996) 6 JT 9 : (1996) 4 SCALE 255 : (1996) 4 SCALE 225

Penal Code, 1860 (IPC) — Section 100, 102, 304, 34
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Supreme Court07 May 1996Dismissed

State of Maharashtra Vs Purshottam and Others

Supreme Court Of India · (1996) 4 AD 610 : AIR 1996 SC 2228 : (1996) 74 FLR 2093 : (1996) 6 JT 672 : (1996) LabIC 1822 : (1996) 2 LLJ 649 : (1996) 4 SCALE 600 : (1996) 9 SCC 266 : (1996) 2 SCR 501 Supp : (1996) 2 SLJ 14

Maharashtra Service of Engineers, Class I and Class II Cadre Rules — Rule 13, 15, 16
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Supreme Court07 May 1996Allowed

Third Income Tax Officer, Circle-I, Salem and Another Vs Arunagiri Chettiar

Supreme Court Of India · AIR 1996 SC 2160 : (1996) 220 ITR 232 : (1996) 4 SCALE 501 : (1996) 9 SCC 33 : (1996) 2 SCR 461 Supp

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 50(1), Order 30 Rule 10, Order 30 Rule 6, Order 30 Rule 7Direct Tax Laws (Amendment) Act, 1989 — Section 143, 144, 156, 182, 183Income tax Act, 1922 — Section 22, 46<
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Supreme Court07 May 1996Dismissed

Pushpagiri Math Vs Kopparaju Veerabhadra Rao

Supreme Court Of India · (1996) 5 AD 201 : AIR 1996 SC 2225 : (1996) 5 JT 590 : (1996) 5 SCALE 8 : (1996) 9 SCC 202 : (1996) 2 SCR 515 Supp

Andhra Pradesh (Andhra Area) Inams (Abolition and Conversion into Ryotwari) Act, 1956 — Section 3, 7Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987 — Section 76
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