Supreme Court Of India Judgments 1996 — Page 65

Supreme Court26 Apr 1996Dismissed

Ram Sanjiwan Singh and Others Vs State of Bihar

Supreme Court Of India · (1996) 4 AD 96 : AIR 1996 SC 3265 : (1996) 1 ALD(Cri) 338 : (1996) CriLJ 2528 : (1996) 2 Crimes 162 : (1996) 4 JT 502 : (1996) 4 SCALE 63 : (1996) 8 SCC 552

Penal Code, 1860 (IPC) — Section 302, 304, 34

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Supreme Court26 Apr 1996Allowed

M/s. Veecumsees, Madras Vs Commissioner of Income Tax, Madras

Supreme Court Of India · AIR 1996 SC 3292 : (1996) 133 CTR 500 : (1996) 220 ITR 185 : (1997) 10 JT 394 : (1996) 4 SCALE 323 : (1996) 9 SCC 25 : (1996) 2 SCR 60 Supp : (1996) 86 TAXMAN 243

Income Tax Act, 1961 — Section 36(1)

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Supreme Court26 Apr 1996Allowed

Smt. Parayankandiyal Eravath Kanapravan Kalliani Amma and others Vs K. Devi and others

Supreme Court Of India · (1996) 4 AD 333 : AIR 1996 SC 1963 : (1996) 2 BLJR 971 : (1996) 2 DMC 82 : (1996) 4 JT 656 : (1996) 2 MLJ 82 : (1996) 1 OLR 598 : (1996) 4 SCALE 131 : (1996) 4 SCC 76 : (1996) 2 SCR 1 Supp

Constitution of India, 1950 — Article 14, 15, 25Hindu Marriage Act, 1955 — Section 11, 12, 16, 17, 5(1)Kerala Joint Hindu Family System (Abolition) Act, 1975 — Section 7(2)

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Supreme Court26 Apr 1996Partly Allowed

Niranjan Singh Vs State of Punjab

Supreme Court Of India · (1996) 20 ACR 743 : (1996) 3 AD 697 : AIR 1996 SC 3254 : (1996) 2 ALD(Cri) 51 : (1996) 2 ALT(Cri) 351 : (1996) CriLJ 2506 : (1996) 2 Crimes 251 : (1996) 5 JT 582 : (1996) 3 SCALE 774 : (1996) 9 SCC 98

Penal Code, 1860 (IPC) — Section 34, 114, 120B, 133, 148, 149, 201, 302

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Supreme Court26 Apr 1996Allowed

Kirtikant D. Vadodaria Vs State of Gujarat and Another

Supreme Court Of India · (1996) 4 AD 109 : (1996) 2 ALD(Cri) 4 : (1996) 1 ALT(Cri) 729 : (1996) 2 BLJR 1015 : (1996) 98 BOMLR 13 : (1996) 2 Crimes 119 : (1997) 2 DMC 164 : (1996) 3 GLR 746 : (1996) 6 JT 244 : (1996) 2 KLT 415 : (1996) 2 OLR 200 : (1996) 4 SCALE 44 : (1996) 4 SCC

Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(1), 488General Clauses Act, 1897 — Section 3(20)Hindu Adoptions and Maintenance Act, 1956 — Section 20

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Supreme Court26 Apr 1996Partly Allowed

Harijan Dhana Badha and Others Vs State of Gujarat

Supreme Court Of India · (1996) 4 AD 299 : (1996) 2 ALD(Cri) 164 : (1996) 2 ALT(Cri) 460 : (1996) 2 Crimes 109 : (1996) 6 JT 124 : (1996) 4 SCALE 39 : (1996) 8 SCC 547 : (1996) 2 SCR 36 Supp

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

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Supreme Court25 Apr 1996Allowed

Golla Jalla Reddy and others Vs State of Andhra Pradesh

Supreme Court Of India · (1996) 3 AD 709 : AIR 1996 SC 3244 : (1996) 2 ALD(Cri) 31 : (1996) CriLJ 2470 : (1996) 2 Crimes 242 : (1996) 4 JT 587 : (1996) 3 SCALE 791 : (1996) 8 SCC 565 : (1996) 1 SCR 772 Supp

Criminal Procedure Code, 1973 (CrPC) — Section 154, 161, 207, 313, 379Penal Code, 1860 (IPC) — Section 302, 34Supreme Court (Enlargement of Criminal Appellate Jurisdiction) Act, 1970 — Section 2

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Supreme Court25 Apr 1996Dismissed

Dalmia Cement (Bharat) Ltd. and Another Vs Union of India (UOI) and Others Suresh Kumar and Others Vs Union of India (UOI) and Others

Supreme Court Of India · (1996) 4 AD 221 : (1996) 4 JT 555 : (1996) 4 SCALE 14 : (1996) 10 SCC 104 : (1996) 1 SCR 825 Supp

Constitution of India, 1950 — Article 14, 19(1), 19(6), 21, 301Jute Packaging Materials (Compulsory Use in Packing Commodities) Act, 1987 — Section 3, 3(1), 4, 4(1), 5

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Supreme Court25 Apr 1996dismissed

Masammat Bibi Sayeeda and Others etc. Vs State of Bihar and Others

Supreme Court Of India · AIR 1996 SC 1936 : (1996) 2 BLJR 1043 : (1996) 4 SCALE 232 : (1996) 9 SCC 516 : (1996) 1 SCR 799 Supp

Bengal Municipal Act, 1884 — Section 6Bihar Land Reforms (Amendment) Act, 1959 — Section 7CBihar Land Reforms Act, 1950 — Section 3, 4, 5, 6, 7

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Supreme Court25 Apr 1996Allowed

State Through Anti-Corruption Bureau, Government of Maharashtra, bombay Vs Krishanchand Khushalchand Jagtiani

Supreme Court Of India · (1996) 4 AD 87 : AIR 1996 SC 1910 : (1996) 1 ALD(Cri) 874 : (1996) 2 ALD(Cri) 43 : (1996) 2 ALT(Cri) 131 : (1996) 98 BOMLR 842 : (1996) CriLJ 2510 : (1996) 2 Crimes 228 : (1996) 4 JT 495 : (1996) 2 MhLj 650 : (1996) 4 SCALE 57 : (1996) 4 SCC 472 : (1996)

Bombay Municipal Corporation Act, 1888 — Section 55, 56A, 61, 74, 75Constitution of India, 1950 — Article 124, 218Criminal Procedure Code, 1973 (CrPC) — Section 197

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Supreme Court25 Apr 1996Allowed

Kennedy Valley Welfare Association Vs Ceylon Repartriates Labourers Welfare and Service Society and Others

Supreme Court Of India · (2000) 2 SCALE 143

Constitution of India, 1950 — Article 226

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Supreme Court24 Apr 1996Allowed

Intelligence Bureau Employees'' Association and Others Vs Union of India (UOI) and Another

Supreme Court Of India · (1997) 11 SCC 338

Intelligence Organizations (restriction of Rights) Act, 1985 — Section 3

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Supreme Court24 Apr 1996Dismissed

Director, BCG Vaccine Laboratory, Madras Vs S. Pandian and Others

Supreme Court Of India · (1996) 2 CTC 52 : (1996) 2 LLJ 634 : (1996) 2 MLJ 63 : (1997) 11 SCC 346 : (1998) SCC(L&S) 138

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Supreme Court24 Apr 1996Partly Allowed

Fertilizer Corporation of India Ltd., Gorakhpur Vs Nagar Mahapalika, Gorakhpur

Supreme Court Of India · (1996) 4 AD 293 : (1996) 4 JT 488 : (1996) 3 SCALE 809 : (1996) 8 SCC 432 : (1996) 1 SCR 707 Supp : (1996) 2 UJ 368 : (1996) 3 UPLBEC 2119 : (1996) 3 UPLBEC 1831

Uttar Pradesh Local Urban Self-Government Laws (Amendment) Act, 1987 — Section 18Uttar Pradesh Municipalities Act, 1916 — Section 128(1), 337, 338Uttar Pradesh Nagar Mahapalika Act, 1959 — Section 3(2), 3(4), 577

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Supreme Court24 Apr 1996dismissed

Smt. Deokali Vs Nand Kishore and others

Supreme Court Of India · (1996) 4 AD 261 : AIR 1996 SC 3242 : (1996) 5 JT 243 : (1996) 3 SCALE 769 : (1996) 9 SCC 222 : (1996) 1 SCR 684 Supp : (1996) 2 UJ 441

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Supreme Court24 Apr 1996dismissed

State Bank of India Scheduled Caste/Tribe Employees Welfare Association and another Vs State Bank of India and others

Supreme Court Of India · (1996) 4 AD 442 : AIR 1996 SC 1838 : (1996) 4 JT 547 : (1996) LabIC 1612 : (1996) 3 SCALE 799 : (1996) 4 SCC 119 : (1996) 1 SCR 719 Supp : (1996) 2 SLJ 19 : (1996) 4 UPLBEC 2856

Constitution of India, 1950 — Article 16

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Supreme Court24 Apr 1996Allowed

M/s. Dewan Enterprises Vs Commissioner of Sales Tax, U.P.

Supreme Court Of India · (1996) 4 AD 494 : AIR 1996 SC 2029 : (1996) 11 JT 81 : (1996) 3 SCALE 789 : (1996) 8 SCC 351 : (1996) 1 SCR 703 Supp : (1996) 102 STC 67

Central Sales Tax Act, 1956 — Section 14

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Supreme Court24 Apr 1996dismissed

Satvir Singh Vs Baldeva and other

Supreme Court Of India · AIR 1997 SC 169 : (1996) AIRSCW 4331 : (1996) 1 ALD(Cri) 282 : (1997) CriLJ 66 : (1996) 4 SCALE 201 : (1996) 8 SCC 593 : (1996) 1 SCR 770 Supp : (1996) 4 Supreme 166

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Supreme Court24 Apr 1996Allowed

Chief Executive Officer, Zilla Parishad, Beed and others Vs Syed Yasin and others

Supreme Court Of India · (1996) 4 AD 462 : AIR 1996 SC 1994 : (1996) 5 JT 135 : (1996) LabIC 1726 : (1996) 4 SCALE 335 : (1996) 9 SCC 275 : (1996) 1 SCR 729 Supp

Maharashtra Zilla Parishads District Services (Recruitment) Rules, 1967 — Rule 5, 6

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Supreme Court24 Apr 1996Dismissed

Babu Singh Vs State of Punjab

Supreme Court Of India · (1996) 20 ACR 915 : (1996) 3 AD 716 : AIR 1996 SC 3250 : (1996) 1 ALD(Cri) 856 : (1996) 2 ALD(Cri) 38 : (1996) CriLJ 2503 : (1996) 2 Crimes 213 : (1996) 4 JT 753 : (1996) 4 SCALE 1 : (1996) 8 SCC 699 : (1996) 1 SCR 749 Supp

Criminal Procedure Code, 1973 (CrPC) — Section 161, 162Evidence Act, 1872 — Section 154Penal Code, 1860 (IPC) — Section 120B, 302

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Supreme Court Of India judgments, 1996