Supreme Court06 May 1996Dismissed

Union of India (UOI) and Another Vs M. Bhaskar and Others

Supreme Court Of India · (1996) 73 FLR 1676 : (1996) 5 JT 500 : (1996) 4 SCALE 670 : (1996) 4 SCC 416 : (1996) 2 SCR 358 Supp : (1996) 2 SLJ 25 : (1996) 3 UPLBEC 2071

Constitution of India, 1950 — Article 14, 309Railway Establishment Code — Rule 1A
Supreme Court02 May 1996Dismissed

State of Karnataka and Others Vs N. Madappa and Others

Supreme Court Of India · (1996) 5 AD 172 : (1996) 5 JT 453 : (1996) 4 SCALE 644 : (1996) 9 SCC 284 : (1996) 2 SCR 291 Supp

Karnataka Motor Vehicles Taxation Act, 1957 — Section 3(4), 8Motor Vehicles Act, 1939 — Section 60Motor Vehicles Act, 1988 — Section 86
Supreme Court02 May 1996Allowed

M/s. Elpro International Ltd. Vs Collector of Central Excise, Pune

Supreme Court Of India · (1996) 5 AD 141 : AIR 1996 SC 3329 : (1996) 56 ECC 66 : (1996) 65 ECR 1 : (1996) 84 ELT 406 : (1996) 5 JT 313 : (1996) 4 SCALE 646 : (1996) 4 SCC 199 : (1996) 2 SCR 246 Supp

Central Excises and Salt Act, 1944 — Section 35DCustoms Act, 1962 — Section 129CCustoms, Excise and Gold (Control) Appellate Tribunal (Procedure) Rules, 1982 — Rule 31A, 31A
Supreme Court02 May 1996Allowed

Smt. Santosh Yadav Vs State of Haryana and others

Supreme Court Of India · (1996) 5 AD 191 : AIR 1996 SC 3328 : (1996) 74 FLR 1931 : (1996) 5 JT 641 : (1996) 4 SCALE 442 : (1996) 9 SCC 320 : (1996) 2 SCR 280 Supp : (1997) 1 UPLBEC 259

Constitution of India, 1950 — Article 14
Supreme Court02 May 1996Allowed

Kiran Bala Vs Surinder Kumar

Supreme Court Of India · (1996) 5 AD 90 : AIR 1996 SC 2094 : (1996) 5 JT 610 : (1997) 116 PLR 542 : (1996) 4 SCALE 440 : (1996) 4 SCC 372 : (1996) 2 SCR 277 Supp

Civil Procedure Code, 1908 (CPC) — Section 60(1)Transfer of Property Act, 1882 — Section 53
Supreme Court02 May 1996Allowed

Ramesh Babulal Doshi Vs State of Gujarat

Supreme Court Of India · (1996) 20 ACR 643 : (1996) 4 AD 205 : AIR 1996 SC 2035 : (1996) 2 ALD(Cri) 131 : (1996) CriLJ 2867 : (1996) 2 Crimes 194 : (1997) 1 GLR 307 : (1996) 6 JT 79 : (1996) 4 SCALE 185 : (1996) 9 SCC 225 : (1996) 2 SCR 265 Supp

Criminal Procedure Code, 1973 (CrPC) — Section 161, 379Penal Code, 1860 (IPC) — Section 201, 212, 302, 364, 365
Supreme Court01 May 1996Allowed

Hal Employees'' Union Vs Presiding Officer and Another

Supreme Court Of India · (1996) 5 AD 12 : (1996) 3 ALT 43 : (1996) 73 FLR 1722 : (1998) 4 JT 488 : (1996) 2 LLJ 930 : (1996) 4 SCALE 475 : (1996) 4 SCC 223 : (1996) 2 SCR 238 Supp : (1996) 2 SLJ 47

Industrial Disputes Act, 1947 — Section 22, 22(3), 24(3)Uttar Pradesh Industrial Disputes Act, 1947 — Section 4
Supreme Court01 May 1996Dismissed

Allahabad Bank Officers Association and another Vs Allahabad Bank and others

Supreme Court Of India · (1996) 4 AD 455 : AIR 1996 SC 2030 : (1996) 73 FLR 1636 : (1996) JLJ 786 : (1996) 5 JT 275 : (1996) LabIC 1730 : (1996) 2 LLJ 519 : (1997) MPLJ 473 : (1997) 1 MPLJ 473 : (1996) 4 SCALE 150 : (1996) 4 SCC 504 : (1996) 2 SCR 172 Supp : (1996) 2 UJ 328 : (19

Allahabad Bank (Officers) Service Regulations, 1979 — Regulation 19Civil Services (Classification, Control and Appeal) Rules — Rule 55BConstitution of India, 1950 — Article 311(2)
Supreme Court01 May 1996Allowed

Mahabir Choudhary Vs State of Bihar

Supreme Court Of India · (1996) 20 ACR 657 : (1996) 4 AD 93 : AIR 1996 SC 1998 : (1996) 2 ALD(Cri) 10 : (1996) 2 ALT(Cri) 444 : (1996) 44 BLJR 934 : (1996) CriLJ 2860 : (1996) 2 Crimes 136 : (1996) 6 JT 120 : (1996) 2 OLR 165 : (1996) 4 SCALE 102 : (1996) 5 SCC 107 : (1996) 2 SCR

Arms Act, 1959 — Section 25(1)Penal Code, 1860 (IPC) — Section 103, 104, 149, 302, 304