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COURT ARCHIVE

Supreme Court Of India judgments, 1996

2,104 judgments · page 70 of 106

Supreme Court12 Apr 1996Dismissed

Ram Kumar Vs State of Haryana

Supreme Court Of India · AIR 1996 SC 3185 : (1996) 1 ALD(Cri) 922 : (1995) 1 ALT(Cri) 627 : (1996) CriLJ 2441 : (1996) 5 JT 341 : (1996) 3 SCALE 443

Penal Code, 1860 (IPC) — Section 148, 302, 307
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Supreme Court12 Apr 1996Allowed

Haryana Unrecognised Schools Association Vs State of Haryana

Supreme Court Of India · (1996) 3 AD 693 : AIR 1996 SC 2108 : (1996) 73 FLR 1086 : (1996) 4 JT 363 : (1996) LabIC 1809 : (1996) 2 LLJ 639 : (1996) 3 SCALE 685 : (1996) 4 SCC 225 : (1996) 1 SCR 253 Supp : (1996) 2 UJ 209

Constitution of India, 1950 — Article 226Minimum Wages Act, 1948 — Section 2, 27, 5(2)
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Supreme Court12 Apr 1996Allowed

State of Goa and Another Vs Yvette Pereira A.E. Costa (Smt)

Supreme Court Of India · (1996) 4 AD 478 : (1996) 5 JT 413 : (1996) 4 SCALE 231 : (1996) 9 SCC 212 : (1996) 1 SCR 298 Supp

Goa, Daman and Diu (Administration) Act, 1962 — Section 5Goa, Daman Diu (Absorbed Employees Conditions of Service) Rules, 1965 — Rule 2, 3, 4, 7
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Supreme Court12 Apr 1996Dismissed

Surajdeo Yadav Vs State of Bihar

Supreme Court Of India · (1996) 3 AD 581 : AIR 1996 SC 3157 : (1996) 2 ALD(Cri) 201 : (1996) CriLJ 2302 : (1996) 2 Crimes 53 : (1996) 6 JT 54 : (1996) 3 SCALE 438

Arms Act, 1959 — Section 27Penal Code, 1860 (IPC) — Section 149, 302
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Supreme Court11 Apr 1996Disposed Of

Raja Ram Yadav and others Vs State of Bihar

Supreme Court Of India · (1996) 3 AD 573 : AIR 1996 SC 1613 : (1996) 1 ALD(Cri) 314 : (1997) 1 BLJR 81 : (1996) CriLJ 2307 : (1996) 2 Crimes 59 : (1996) 4 JT 140 : (1996) 3 SCALE 430 : (1996) 9 SCC 287 : (1996) 1 SCR 174 Supp

Penal Code, 1860 (IPC) — Section 120, 34
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Supreme Court10 Apr 1996Dismissed

State of Maharashtra Vs Mahboob S. Allibhoy and another

Supreme Court Of India · (1996) 4 AD 194 : AIR 1996 SC 2131 : (1996) 2 ALD(Cri) 158 : (1996) 2 ALT(Cri) 316 : (1996) CriLJ 2879 : (1996) 2 Crimes 130 : (1996) 85 ELT 22 : (1996) 6 JT 151 : (1996) 4 SCALE 158 : (1996) 4 SCC 411 : (1996) 1 SCR 166 Supp

Constitution of India, 1950 — Article 136, 215Contempt of Courts Act, 1971 — Section 19Penal Code, 1860 (IPC) — Section 191, 192, 209
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Supreme Court10 Apr 1996Dismissed

Standard Games etc. Vs State of U.P. and others etc.

Supreme Court Of India · (1996) 4 AD 656 : AIR 1997 SC 285 : (1997) AIRSCW 32 : (1996) 5 JT 624 : (1996) 4 SCALE 463 : (1996) 4 SCC 467 : (1996) 1 SCR 172 Supp : (1996) 4 Supreme 385

Uttar Pradesh Entertainments and Betting Tax Act, 1979 — Section 2(a), 2(g)
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Supreme Court10 Apr 1996Allowed

Urban Improvement Trust, Jodhpur Vs Gokul Narain and another

Supreme Court Of India · AIR 1996 SC 1819 : (1996) 4 JT 446 : (1997) 1 LW 26 : (1996) 3 SCALE 721 : (1996) 4 SCC 178 : (1996) 1 SCR 148 Supp

Code Of Civil Procedure, 1908 — Section 47, 144, 151, 152, Order 21 Rule 1, Order 22 Rule 4, Order 22 Rule 10ALand Acquisition Act, 1894 — Section 4(1), 11(2), 13A, 18, 23(1), 23(1A), 23(2), 28, 54Indian Contract Act, 1872 — Section 60
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Supreme Court10 Apr 1996Dismissed

Ram Nath Mahto Vs State of Bihar

Supreme Court Of India · (1996) 3 AD 563 : AIR 1996 SC 2511 : (1996) 1 ALD(Cri) 928 : (1996) 2 BLJR 1400 : (1996) CriLJ 3585 : (1997) 10 JT 478 : (1996) 3 SCALE 441 : (1996) 8 SCC 630 : (1996) 1 SCR 163 Supp

Criminal Procedure Code, 1973 (CrPC) — Section 162Evidence Act, 1872 — Section 9Penal Code, 1860 (IPC) — Section 396
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