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Supreme Court Of India judgments, 1996

2,104 judgments · page 68 of 106

Supreme Court18 Apr 1996Allowed

State of Punjab Vs Des Raj

Supreme Court Of India · (1996) 5 AD 61 : (1996) 5 JT 81 : (1997) 1 MLJ 40 : (1996) 4 SCALE 450 : (1996) 4 SCC 557 : (1996) 1 SCR 562 Supp

Land Acquisition Act, 1894 — Section 23(1A), 23(2), 28
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Supreme Court17 Apr 1996Allowed

Kazi Akeel Ahmed Vs Ibrahim and Another

Supreme Court Of India · (1996) 4 AD 417 : (1996) 4 JT 444 : (1996) 2 MLJ 78 : (1996) 3 SCALE 690 : (1996) 8 SCC 372 : (1996) 2 UJ 135

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 97, Order 21 Rule 98, 151
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Supreme Court17 Apr 1996Dismissed

Ram Dutt Vs State of U.P.

Supreme Court Of India · (1996) 4 JT 760

Criminal Procedure Code, 1973 (CrPC) — Section 107, 117, 161Penal Code, 1860 (IPC) — Section 148, 149, 302, 307, 324
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Supreme Court17 Apr 1996dismissed

Raghubir Singh and others Vs State of U.P. and others

Supreme Court Of India · (1996) 4 AD 407 : AIR 1996 SC 2058 : (1996) 5 JT 240 : (1996) 4 SCALE 169 : (1996) 9 SCC 65 : (1996) 1 SCR 503 Supp : (1996) 2 UJ 213

Uttar Pradesh Imposition of Ceiling on Land Holdings Act, 1960 — Section 10(2), 11, 12(A), 17, 5(8)Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 153
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Supreme Court17 Apr 1996Dismissed

State of Haryana Vs Chandvir and others

Supreme Court Of India · (1996) 4 AD 197 : AIR 1996 SC 3344 : (1996) 2 ALD(Cri) 235 : (1996) 2 ALT(Cri) 373 : (1996) CriLJ 3197 : (1996) 2 Crimes 187 : (1996) 5 JT 205 : (1996) 4 SCALE 161 : (1996) 8 SCC 678 : (1996) 1 SCR 499 Supp

Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 148, 149, 302, 32, 324
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Supreme Court17 Apr 1996Disposed Of

Madhu Kishwar and others Vs State of Bihar and others

Supreme Court Of India · (1996) 4 AD 137 : AIR 1996 SC 1864 : (1996) 4 JT 379 : (1996) 3 SCALE 640 : (1996) 5 SCC 125 : (1996) 1 SCR 442 Supp

Constitution Of India, 1950 — Article 13, 13(1), 13(3)(a), 14, 15, 15(1), 15(2), 15(3), 16, 16(1), 16(2), 21, 29, 32, 37, 38, 38(2), 39, 39(a), 39(b), 41, 46, 51A(h), 51A(j), 141, 366(25)Chota Nagpur Tenancy Act, 1908 — Section 3(XXVI), 4, 4(1), 4(2)(a), 4(2)(b), 4(2)(c), 4(4), 5, 6, 7, 8, 76Protection Of Human Rights Act, 1993 — Section 2(b), 12
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Supreme Court17 Apr 1996Allowed

State of Punjab and Others Vs Tara Singh Shahi

Supreme Court Of India · (1996) 3 AD 728 : (1996) 74 FLR 2131 : (1996) 6 JT 26 : (1996) 3 SCALE 716 : (1996) 8 SCC 448 : (1996) 1 SCR 490 Supp : (1996) 2 SLJ 50 : (1996) 4 UPLBEC 2944

Constitution of India, 1950 — Article 14, 16, 309Punjab Educational Service (College Cadre) (Class-I) Rules, 1976 — Rule 10, 19, 9
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Supreme Court16 Apr 1996Dismissed

Comorin Match Industries (P) Ltd. Vs State of T.N.

Supreme Court Of India · AIR 1996 SC 1916 : (1996) 65 ECR 233 : (1996) 5 JT 167 : (1997) 1 MLJ 41 : (1996) 3 SCALE 538 : (1996) 4 SCC 281 : (1996) 1 SCR 349 Supp : (1996) 102 STC 1

Central Sales Tax (Amendment) Act, 1969 — Section 2, 6, 8(2), 8(2A), 8(5)Civil Procedure Code, 1908 (CPC) — Section 11Evidence Act, 1872 — Section 115
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Supreme Court16 Apr 1996Disposed Of

Abhiram Singh Vs C.D. Commachen and Others

Supreme Court Of India · (1996) 4 AD 117 : (1996) 4 JT 194 : (1996) 3 SCALE 486 : (1996) 3 SCC 665 : (1996) 1 SCR 340 Supp

Representation of the People Act, 1951 — Section 123(3), 123(3A), 99
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Supreme Court16 Apr 1996Allowed

Union of India and others Vs Nandlal Raigar

Supreme Court Of India · AIR 1996 SC 2206 : (1996) 2 CTC 168 : (1996) 73 FLR 1681 : (1996) 5 JT 420 : (1996) 2 LLJ 669 : (1996) 4 SCALE 179 : (1996) 4 SCC 459 : (1996) 1 SCR 407 Supp : (1996) 2 UJ 216 : (1996) 3 UPLBEC 2123

Limitation Act, 1963 — Article 113
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