COURT ARCHIVE

Supreme Court Of India judgments, 1996

2,104 judgments · page 62 of 106

Supreme Court07 May 1996Allowed

Pawan Kumar Vs State of Haryana and another

Supreme Court Of India · (1996) 5 AD 1 : AIR 1996 SC 3300 : (1996) 2 ALD(Cri) 379 : (1998) 2 BLJR 1002 : (1996) 73 FLR 1501 : (1996) 5 JT 155 : (1996) LabIC 1740 : (1996) 2 LLJ 703 : (1996) 4 SCALE 480 : (1996) 4 SCC 17 : (1996) 2 SCR 392 Supp : (1996) 2 SLJ 9 : (1996) 2 UJ 184 :

Criminal Procedure Code, 1973 (CrPC) — Section 260, 375, 376Penal Code, 1860 (IPC) — Section 294

Supreme Court07 May 1996

Central Bank of India Vs Ravindra and Others

Supreme Court Of India · (1996) 5 AD 205 : (1996) 2 BC 342 : (1996) 87 CompCas 289 : (1996) 2 CTC 528 : (1996) 5 JT 589 : (1996) 5 SCALE 13 : (1996) 5 SCC 279 : (1996) 2 SCR 520 Supp

Civil Procedure Code, 1908 (CPC) — Section 34

Supreme Court07 May 1996Allowed

Patna Regional Development Authority and others Vs M/s. Rashtriya Pariyojana Nirman Nigam and others

Supreme Court Of India · (1996) 5 AD 86 : AIR 1996 SC 2074 : (1996) 2 ARBLR 270 : (1996) 44 BLJR 1617 : (1996) 6 JT 113 : (1996) 4 SCALE 488 : (1996) 4 SCC 529 : (1996) 2 SCR 377 Supp

Civil Procedure Code, 1908 (CPC) — Order 8 Rule 5(1)

Supreme Court07 May 1996Allowed

Dhannalal Vs D.P. Vijayvargiya and Others

Supreme Court Of India · (1996) 1 ACC 603 : (1996) ACJ 1013 : (1996) 4 AD 652 : AIR 1996 SC 2155 : (1996) 2 ALT(Cri) 589 : (1996) 87 CompCas 240 : (1996) 2 CTC 143 : (1996) JLJ 2528 : (1996) 5 JT 601 : (1996) 2 KLJ 328 : (1996) 2 KLT 283 : (1997) 1 LW 190 : (1997) 1 MLJ 15 : (199

Motor Vehicles (Amendment) Act, 1994 — Section 158(6), 53Motor Vehicles Act, 1939 — Section 110A(3)Motor Vehicles Act, 1988 — Section 166(3)

Supreme Court07 May 1996Allowed

Himachal Road Transport Corporation Vs Dinesh Kumar Himachal Road Transport Corporation Vs Ms. Praveen Kumari

Supreme Court Of India · (1996) 4 AD 469 : AIR 1996 SC 2226 : (1996) 73 FLR 1600 : (1996) 5 JT 319 : (1996) 2 LLJ 760 : (1996) 4 SCALE 395 : (1996) 4 SCC 560 : (1996) 2 SCR 456 Supp : (1996) 2 UJ 474 : (1996) 3 UPLBEC 2181

Supreme Court07 May 1996Allowed

Income Tax Officer (III), Circle-I, Salem and Another Vs Arunagiri Chettiar

Supreme Court Of India · (1996) 134 CTR 167 : (1996) 5 JT 254 : (1996) 9 SCC 33 : (1996) 86 TAXMAN 330

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 50Income Tax Act, 1922 — Section 46(2)Income Tax Act, 1961 — Section 156, 182, 183, 184, 185

Supreme Court07 May 1996Dismissed

Prem Raj and another Vs State of Maharashtra Munna alias Narendra Vs State of Maharashtra

Supreme Court Of India · (1996) 4 AD 177 : AIR 1996 SC 3294 : (1996) 2 ALD(Cri) 162 : (1996) 2 ALT(Cri) 24 : (1996) CriLJ 2876 : (1996) 2 Crimes 139 : (1996) 6 JT 117 : (1996) 4 SCALE 252

Penal Code, 1860 (IPC) — Section 147, 148, 149, 300, 302

Supreme Court07 May 1996Allowed

Prem Singh and Others Vs Haryana State Electricity Board and Others

Supreme Court Of India · (1996) 4 AD 593 : (1996) 5 JT 219 : (1996) 2 LLJ 786 : (1996) 4 SCALE 354 : (1996) 4 SCC 319 : (1996) 2 SCR 401 Supp : (1996) 2 UJ 239 : (1996) 3 UPLBEC 2188

Constitution of India, 1950 — Article 14, 16

Supreme Court07 May 1996Dismissed

Multipurpose Health Workers Association and others Vs State of Haryana and another

Supreme Court Of India · (1996) 4 AD 624 : AIR 1996 SC 3351 : (1996) 74 FLR 1891 : (1996) 6 JT 111 : (1996) 2 LLJ 928 : (1996) 4 SCALE 457 : (1996) 9 SCC 133 : (1996) 2 SCR 484 Supp : (1996) 2 UJ 314 : (1996) 3 UPLBEC 1926

Supreme Court07 May 1996Allowed

State of M.P. Vs Mohanlal and Others

Supreme Court Of India · (1996) 2 ALT(Cri) 605 : (1996) 4 SCALE 385 : (1996) 9 SCC 18

Criminal Procedure Code, 1973 (CrPC) — Section 107, 116(3)Evidence Act, 1872 — Section 32, 32(1)Penal Code, 1860 (IPC) — Section 148, 149, 302, 449

Supreme Court07 May 1996Allowed

British Indian Corporation Ltd. Vs Rashtraco Freight Carriers

Supreme Court Of India · (1996) 5 AD 204 : (1996) 2 CTC 453 : (1996) 5 JT 662 : (1996) 5 SCALE 11 : (1996) 4 SCC 748 : (1996) 2 SCR 518 Supp

Civil Procedure Code, 1908 (CPC) — Section 10

Supreme Court07 May 1996Dismissed

Modi Rubber Ltd. and Another Vs Union of India (UOI) and Others

Supreme Court Of India · (1996) 5 AD 153 : (1996) 56 ECC 138 : (1996) 64 ECR 513 : (1996) 84 ELT 173 : (1996) 5 JT 307 : (1996) 4 SCALE 516 : (1996) 4 SCC 573

Central Excise Rules, 1944 — Rule 8(1)Central Excises and Salt Act, 1944 — Section 4, 4(4)Finance Act, 1982 — Section 47(2)

Supreme Court07 May 1996Dismissed

Asstt. Collector of Central Excise and Others Vs Bata India Ltd. Modi Rubber Limited and Another Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 1996 SC 3380 : (1996) 56 ECC 130 : (1996) 64 ECR 678 : (1996) 84 ELT 164 : (1996) 5 JT 230 : (1996) 4 SCALE 508 : (1996) 4 SCC 563 : (1996) 2 SCR 424 Supp

Central Excise Rules, 1944 — Rule 8(1)Central Excises and Salt Act, 1944 — Section 4(1), 4(4)

Supreme Court07 May 1996Dismissed

Krishan Gopal Sharma and Another Vs Govt. of N.C.T. of Delhi

Supreme Court Of India · (1996) 20 ACR 717 : (1996) 4 AD 316 : (1996) 1 ALD(Cri) 956 : (1996) 2 ALT(Cri) 307 : (1996) 2 Crimes 218 : (1996) 5 JT 102 : (1996) 4 SCALE 378 : (1996) 4 SCC 513 : (1996) 2 SCR 472 Supp

Constitution of India, 1950 — Article 14, 142Criminal Procedure Code, 1973 (CrPC) — Section 482Prevention of Food Adulteration Act, 1954 — Section 16, 2, 7

Supreme Court06 May 1996Dismissed

Vatsa Industries Ltd., Bombay Vs Shankerlal Saraf and Others

Supreme Court Of India · (1996) 87 CompCas 918 : (1997) 10 SCC 333

Supreme Court06 May 1996Allowed

Union of India and Another Vs Kirloskar Pneumatic Company Limited

Supreme Court Of India · AIR 1996 SC 3285 : (1996) 56 ECC 70 : (1996) 64 ECR 509 : (1996) 84 ELT 401 : (1996) 4 SCALE 317 : (1996) 4 SCC 453 : (1996) 2 SCR 326 Supp

Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 26, 27

Supreme Court06 May 1996Dismissed

Hari Shanker Vs State of U.P. Subhash Chand Vs Shiam Behari and Others

Supreme Court Of India · (1996) 1 ALD(Cri) 283 : (1996) 2 ALT(Cri) 334 : (1997) 1 BLJR 33 : (1996) 4 JT 740 : (1996) 4 SCALE 220 : (1996) 9 SCC 40 : (1996) 2 SCR 348 Supp

Penal Code, 1860 (IPC) — Section 161, 302, 34

Supreme Court06 May 1996Dismissed

Delhi Development Authority Vs Skiper Construction Company (P) Ltd. and another

Supreme Court Of India · (1996) 4 AD 370 : AIR 1996 SC 2005 : (1997) 89 CompCas 362 : (1996) 2 CTC 557 : (1996) 4 JT 679 : (1996) 4 SCALE 202 : (1996) 4 SCC 622 : (1996) 2 SCR 295 Supp

Constitution of India, 1950 — Article 129, 142, 19Smugglers and Foreign Exchange Manipulators (Forfeiture of Property) Act, 1976 — Section 3(1)

Supreme Court06 May 1996Disposed Of

Paschim Banga Khet Mazdoor Samity and others Vs State of West Bengal and another

Supreme Court Of India · (1996) 4 AD 360 : AIR 1996 SC 2426 : (1996) 6 JT 43 : (1996) LabIC 2054 : (1997) 1 MLJ 7 : (1996) 2 OLR 152 : (1996) 4 SCALE 282 : (1996) 4 SCC 37 : (1996) 2 SCR 331 Supp : (1996) 4 UPLBEC 2845

Constitution of India, 1950 — Article 21, 226, 32Consumer Protection Act, 1986 — Section 2(1)

Supreme Court06 May 1996Allowed

State of West Bengal and others Vs Kartick Chandra Das and others

Supreme Court Of India · (1996) 5 AD 395 : AIR 1996 SC 2437 : (1996) 2 ALD(Cri) 349 : (1996) 6 JT 626 : (1996) 114 PLR 763 : (1996) 5 SCALE 140 : (1996) 5 SCC 342 : (1996) 2 SCR 373 Supp

Constitution of India, 1950 — Article 226Contempt of Courts Act, 1971 — Section 19Limitation Act, 1963 — Section 10, 11, 12, 13, 14