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Supreme Court Of India judgments, 1996

2,104 judgments · page 66 of 106

Supreme Court24 Apr 1996Allowed

Smt. Chhanno and others Vs State of Haryana

Supreme Court Of India · (1996) 3 AD 702 : AIR 1996 SC 3258 : (1996) 2 ALD(Cri) 237 : (1996) CriLJ 2514 : (1996) 2 Crimes 149 : (1996) 4 JT 719 : (1996) 4 SCALE 8 : (1996) 1 SCR 759 Supp

Penal Code, 1860 (IPC) — Section 109, 114, 302, 34, 460
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Supreme Court24 Apr 1996Allowed

U.P. State Mineral Development Corpn. and Another Vs K.C.P. Sinha

Supreme Court Of India · (1996) 4 AD 53 : (1996) 74 FLR 1909 : (1996) 6 JT 87 : (1997) 2 LLJ 692 : (1996) 3 SCALE 761 : (1996) 5 SCC 111 : (1996) 1 SCR 689 Supp : (1996) 2 SLJ 33 : (1996) 2 UJ 400 : (1996) 3 UPLBEC 1793

Constitution of India, 1950 — Article 136, 14, 16, 226, 311(2)Uttar Pradesh State Mineral Development Corporation Ltd. Employees Service Rules, 1978 — Rule 27
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Supreme Court23 Apr 1996Disposed Of

Election Commission of India and another Vs Dr. Subramanian Swamy and another

Supreme Court Of India · (1996) 3 AD 750 : AIR 1996 SC 1810 : (1996) 4 JT 463 : (1996) 2 MLJ 65 : (1996) 3 SCALE 734 : (1996) 4 SCC 104 : (1996) 1 SCR 637 Supp

Representation Of The People Act, 1951 — Section 9A, 146Election Commission (Conditions Of Service Of Election Commissioners And Transaction Of Business) Act, 1991 — Section 9, 10Constitution Of India, 1950 — Article 103(3), 124(1), 191(1)(e), 136, 191(1), 192, 192(2), 191(1)(e), 214, 216, 324, 324(1), 324(2), 324(3)
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Supreme Court23 Apr 1996Allowed

Bhogendra Jha Vs Manoj Kumar Jha

Supreme Court Of India · (1996) 5 AD 260 : AIR 1996 SC 2099 : (1996) 5 JT 658 : (1996) 4 SCALE 542 : (1997) 2 SCC 236 : (1996) 1 SCR 676 Supp : (1996) 2 UJ 156

Representation of the People Act, 1951 — Section 31, 33, 36
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Supreme Court23 Apr 1996dismissed

Harcharan Singh Josh Vs Hari Krishan

Supreme Court Of India · (1996) 4 AD 666 : AIR 1996 SC 3350 : (1996) 5 JT 643 : (1996) 4 SCALE 593 : (1997) 10 SCC 294 : (1996) 1 SCR 682 Supp : (1996) 2 UJ 569

Representation of the People Act, 1951 — Section 123, 81(3), 83, 86
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Supreme Court22 Apr 1996Dismissed

State of Bihar and Others Vs Mahanth Balram Das

Supreme Court Of India · (1996) 5 AD 89 : (1996) 4 SCALE 411 : (1996) 9 SCC 135 : (1996) 1 SCR 632 Supp

Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961 — Section 10, 10(3), 32A, 32B
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Supreme Court22 Apr 1996Allowed

Fauja Singh Vs Jaspal Kaur

Supreme Court Of India · (1996) 4 AD 546 : (1996) 4 SCALE 326 : (1996) 4 SCC 461 : (1996) 1 SCR 616 Supp

Civil Procedure Code, 1908 (CPC) — Section 115, 60Constitution of India, 1950 — Article 226
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Supreme Court22 Apr 1996Allowed

Union of India Vs Bant Ram (dead) by L.Rs.

Supreme Court Of India · (1996) 5 AD 60 : AIR 1996 SC 3327 : (1996) 2 CTC 191 : (1996) 5 JT 637 : (1997) 1 MLJ 26 : (1996) 4 SCALE 445 : (1996) 4 SCC 537 : (1996) 1 SCR 618 Supp

Land Acquisition Act, 1894 — Section 11, 18, 26, 28A, 3
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Supreme Court19 Apr 1996Allowed

Kartar Kaur Vs Ajmer Singh

Supreme Court Of India · (1996) 4 AD 421 : (1996) 5 JT 324 : (1996) 3 SCALE 616 : (1996) 8 SCC 397 : (1996) 1 SCR 587 Supp : (1996) 2 UJ 460

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