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COURT ARCHIVE

Supreme Court Of India judgments, 1996

2,104 judgments · page 64 of 106

Supreme Court01 May 1996Dismissed

Purna Chandra Nanda Vs State of Orissa and another

Supreme Court Of India · (1996) 5 AD 13 : AIR 1997 SC 7 : (1996) AIRSCW 4153 : (1996) 5 JT 459 : (1996) LabIC 2747 : (1996) 2 LLJ 638 : (1996) 4 SCALE 478 : (1996) 9 SCC 221 : (1996) 2 SCR 235 Supp : (1996) 2 SLJ 55 : (1996) 4 Supreme 601 : (1996) 3 UPLBEC 1943

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Supreme Court01 May 1996Allowed

Bobby Art International, etc. Vs Om Pal Singh Hoon and others

Supreme Court Of India · (1996) 4 AD 281 : AIR 1996 SC 1846 : AIR 1996 SC 1346 : (1996) 2 BLJR 1436 : (1996) 4 JT 533 : (1996) 4 SCALE 75 : (1996) 4 SCC 1 : (1996) 2 SCR 136 Supp

Cinematograph Act, 1952 — Section 5BCinematograph Certification Rules, 1983 — Rule 24(1)Constitution of India, 1950 — Article 226, 32
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Supreme Court01 May 1996Allowed

Raj Kishore Prasad Vs State of Bihar and another

Supreme Court Of India · (1996) 20 ACR 703 : (1996) 4 AD 184 : AIR 1996 SC 1931 : (1996) 2 ALD(Cri) 20 : (1996) 2 ALT(Cri) 92 : (1996) 2 BLJR 793 : (1996) CriLJ 2523 : (1996) 2 Crimes 142 : (1996) 5 JT 437 : (1996) 2 OLR 37 : (1996) 2 PLJR 201 : (1996) 1 PLJR 123 : (1996) 4 SCALE

Criminal Procedure Code, 1973 (CrPC) — Section 170, 173, 2, 207, 208
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Supreme Court01 May 1996Disposed Of

I. Vikheshe Sema Vs Hokishe Sema

Supreme Court Of India · (1996) 4 AD 274 : AIR 1996 SC 1842 : (1996) 6 JT 100 : (1996) 4 SCALE 93 : (1996) 4 SCC 53 : (1996) 2 SCR 157 Supp : (1996) 2 UJ 444

Representation of the People Act, 1951 — Section 100(1), 62(3), 62(4)
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Supreme Court30 Apr 1996Disposed Of

Agricultural and Processed Food Products Vs Oswal Agro Furane Ltd. and others Union of India and another Vs Oswal Agro Furane Ltd. and others

Supreme Court Of India · AIR 1996 SC 1947 : (1997) 57 ECC 102 : (1996) 65 ECR 5 : (1996) 85 ELT 3 : (1996) 5 JT 48 : (1996) 4 SCALE 109 : (1996) 4 SCC 297 : (1996) 2 SCR 73 Supp

Bombay General Clauses Act, 1904 — Section 12, 7Central Excises and Salt Act, 1944 — Section 3, 5AConstitution of India, 1950 — Article 136, 226
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Supreme Court30 Apr 1996Allowed

State of Haryana Vs Smt. Kamla and others

Supreme Court Of India · AIR 1997 SC 313 : (1997) AIRSCW 68 : (1997) AIRSCW 1982 : (1996) 5 JT 450 : (1996) 4 SCALE 592 : (1996) 4 SCC 535 : (1996) 2 SCR 106 Supp : (1997) 1 Supreme 33 : (1996) 4 Supreme 406

Land Acquisition Act, 1894 — Section 11, 23(1A), 28, 4(1)
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Supreme Court30 Apr 1996Dismissed

Heirs of Vrajlal J. Ganatra Vs Heirs of Parshottam S. Shah

Supreme Court Of India · (1996) 4 AD 256 : (1996) 2 CTC 95 : (1997) 137 CTR 103 : (1996) 2 GLR 361 : (1996) 222 ITR 391 : (1996) 4 JT 725 : (1996) 2 MLJ 76 : (1996) 2 OLR 225 : (1996) 113 PLR 334 : (1996) 4 SCALE 53 : (1996) 4 SCC 490 : (1996) 2 SCR 67 Supp : (1996) 86 TAXMAN 247

Benami Transactions (Prohibition) Act, 1988 — Section 2, 4(1)Specific Relief Act, 1963 — Section 34
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Supreme Court26 Apr 1996Allowed

Shankar Lal and Others Vs State of M.P.

Supreme Court Of India · (1996) 20 ACR 752 : (1996) 2 ALD(Cri) 56 : (1996) 3 SCALE 780

Criminal Procedure Code, 1973 (CrPC) — Section 378(1)Penal Code, 1860 (IPC) — Section 148, 149, 302, 323, 324
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