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Supreme Court Of India judgments, 1996

2,104 judgments · page 71 of 106

Supreme Court10 Apr 1996Dismissed

Ramanand Ramnath Vs State of M.P.

Supreme Court Of India · (1996) 20 ACR 612 : (1996) 3 AD 583 : (1996) 2 ALD(Cri) 198 : (1996) 2 Crimes 57 : (1996) 6 JT 3 : (1996) 3 SCALE 429 : (1996) 8 SCC 514

Penal Code, 1860 (IPC) — Section 395
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Supreme Court09 Apr 1996Disposed Of

Rakesh Singha Vs State of H.P.

Supreme Court Of India · AIR 1996 SC 3173 : (1996) 1 ALD(Cri) 308 : (1996) CriLJ 2311 : (1996) 4 JT 53 : (1996) 3 SCALE 346 : (1996) 9 SCC 89 : (1996) 1 SCR 101 Supp

Criminal Procedure Code, 1973 (CrPC) — Section 360Penal Code, 1860 (IPC) — Section 148, 302, 304, 325, 427
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Supreme Court09 Apr 1996Allowed

State of Rajasthan and Another Vs Sarvotam Vegetables Products etc.

Supreme Court Of India · (1996) 3 AD 558 : AIR 1996 SC 3178 : (1996) 4 JT 200 : (1996) 3 SCALE 469 : (1996) 8 SCC 639 : (1996) 1 SCR 129 Supp : (1996) 101 STC 547 : (1996) 89 TAXMAN 63

Central Sales Tax (Registration and Turnover) Rules, 1957 — Rule 12(1)Central Sales Tax Act, 1956 — Section 8Rajasthan Sales Tax Act, 1954 — Section 5C
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Supreme Court09 Apr 1996Allowed

Col. Surinder Pal Singh Bhattal (Retd.) Vs Rakesh Kumar Jain

Supreme Court Of India · AIR 1996 SC 1907 : (1996) 4 JT 289 : (1996) 113 PLR 316 : (1996) 3 SCALE 511 : (1996) 4 SCC 275 : (1996) 2 UJ 141

Civil Procedure Code, 1908 (CPC) — Order 37 Rule 3Delhi Rent Control Act, 1958 — Section 14(1), 25B(1), 25B(4)East Punjab Urban Rent Restriction Act, 1949 — Section 13, 2
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Supreme Court09 Apr 1996Dismissed

Dr. H. Mukherjee Vs S.K. Bhargava

Supreme Court Of India · (1996) 4 AD 60 : AIR 1996 SC 1760 : (1996) 73 FLR 1092 : (1996) 4 JT 368 : (1996) LabIC 1558 : (1996) 2 LLJ 540 : (1996) 2 MhLj 643 : (1996) 3 SCALE 706 : (1996) 4 SCC 542 : (1996) 1 SCR 123 Supp : (1996) 3 UPLBEC 1947 : (1996) 3 UPLBEC 1551

Administrative Tribunals Act, 1985 — Section 14
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Supreme Court09 Apr 1996Partly Allowed

Hardial Singh and Others Vs State of Punjab

Supreme Court Of India · (1996) 3 AD 522 : (1996) 1 ALD(Cri) 294 : (1996) 2 Crimes 88 : (1996) 4 JT 215 : (1996) 3 SCALE 378 : (1996) 8 SCC 237 : (1996) 1 SCR 114 Supp

Penal Code, 1860 (IPC) — Section 148, 149, 302, 326, 34
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Supreme Court08 Apr 1996Dismissed

Dr Haniraj L. Chulani Vs Bar Council of Maharashtra and Goa

Supreme Court Of India · (1996) 3 SCALE 354 : (1996) 3 SCC 343 : (1996) 3 SCC 342(1) : (1996) 1 SCR 51 Supp

Advocates Act, 1961 — Section 24, 24(1), 28(2), 49(1)Bar Council of Maharashtra and Goa Election Rules, 1968 — Rule 1(1), 2, 47, 9Constitution of India, 1950 — Article 14, 19(1), 19(6), 21
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Supreme Court08 Apr 1996Dismissed

State of U.P. and Others Vs Dr. Deep Narain Tripathi and Others

Supreme Court Of India · (1996) 4 AD 46 : (1996) 73 FLR 1264 : (1996) 4 JT 320 : (1996) 3 SCALE 696 : (1996) 8 SCC 454 : (1996) 1 SCR 78 Supp : (1996) 2 UJ 122 : (1996) 3 UPLBEC 1537

Uttar Pradesh Higher Education Services Commission Act, 1980 — Section 31CUttar Pradesh State Universities Act, 1973 — Section 50(1B)
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Supreme Court08 Apr 1996Dismissed

L.M. Mahurkar Vs Bar Council of Maharashtra and another

Supreme Court Of India · (1996) 4 AD 411 : AIR 1996 SC 1602 : (1996) 4 JT 224 : (1996) 2 KLT 128 : (1996) 2 LW 483 : (1996) 3 SCALE 399 : (1996) 9 SCC 192 : (1996) 1 SCR 85 Supp : (1996) 101 STC 541 : (1996) 2 UJ 201

Advocates Act, 1961 — Section 24(1), 24(3)Bombay Sales Tax Act, 1959 — Section 71Bombay Sales Tax Rules, 1959 — Rule 66
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