COURT ARCHIVE

Supreme Court Of India judgments, 1996

2,104 judgments · page 74 of 106

Supreme Court27 Mar 1996Allowed

Commissioner of Income Tax, Madras Vs M/s. Gemini Pictures Circuit Private Limited

Supreme Court Of India · (1996) 3 AD 421 : AIR 1996 SC 1522 : (1996) 132 CTR 256 : (1996) 220 ITR 43 : (1996) 3 JT 665 : (1996) 3 SCALE 197 : (1996) 4 SCC 216 : (1996) 3 SCR 1008 : (1996) 85 TAXMAN 594

Income Tax Act, 1961 — Section 45

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Supreme Court27 Mar 1996Dismissed

Pattu Lal Vs State of Punjab

Supreme Court Of India · (1996) 4 AD 106 : AIR 1996 SC 3197 : (1996) 1 ALD(Cri) 863 : (1996) CriLJ 2446 : (1996) 4 JT 95 : (1996) 3 SCALE 286 : (1996) 8 SCC 228 : (1996) 3 SCR 1016

Criminal Procedure Code, 1973 (CrPC) — Section 161Evidence Act, 1872 — Section 3Terrorist Affected Areas (Special Courts) Act, 1984 — Section 14(1)

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Supreme Court27 Mar 1996Allowed

Ramanand Prasad Singh and Another Vs Union of India (UOI) and Others Union Public Service Commission and Another Vs Surendra Prasad Sinha and Others

Supreme Court Of India · (1996) 3 AD 368 : (1996) 73 FLR 1243 : (1996) 4 JT 39 : (1996) 3 SCALE 231 : (1996) 4 SCC 64 : (1996) 3 SCR 964 : (1996) 4 UPLBEC 2895

Administrative Service (Appointment by Promotion) Regulations, 1955 — Regulation 5(2), 5(3)

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Supreme Court26 Mar 1996dismissed

Ram Partap Chandel Vs Chaudhary Lajja Ram and Others

Supreme Court Of India · (1998) 8 SCC 564

Representation of the People Act, 1951 — Section 123, 79, 82, 86, 99

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Supreme Court26 Mar 1996dismissed

R. Puthunainar Alhithan, etc. Vs P.H. Pandian and others

Supreme Court Of India · (1996) 4 AD 267 : AIR 1996 SC 1599 : (1996) 4 JT 146 : (1996) 3 SCALE 317 : (1996) 3 SCC 624 : (1996) 3 SCR 932

Representation Of People Act, 1951 — Section 77, 123, 123(6)Evidence Act, 1872 — Section 3

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Supreme Court26 Mar 1996dismissed

Chandigarh Administration, Union Territory, Chandigarh and others Vs Ajay Manchanda, etc.

Supreme Court Of India · (1996) 3 AD 628 : AIR 1996 SC 3152 : (1996) 73 FLR 1192 : (1996) 4 JT 113 : (1996) LabIC 1267 : (1996) 2 LLJ 675 : (1996) 3 SCALE 419 : (1996) 3 SCC 753 : (1996) 3 SCR 918 : (1996) 2 UJ 381 : (1996) 4 UPLBEC 2878

Constitution of India, 1950 — Article 226, 311(2), 32, 356

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Supreme Court26 Mar 1996Disposed Of

Prasanna Kumar Roy Karmakar Vs State of West Bengal and others

Supreme Court Of India · (1996) 3 AD 604 : AIR 1996 SC 1517 : (1996) 3 JT 647 : (1996) 2 OLR 105 : (1996) 3 SCALE 239 : (1996) 3 SCC 403 : (1996) 3 SCR 912 : (1996) 2 UJ 468

Criminal Procedure Code, 1973 (CrPC) — Section 144

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Supreme Court26 Mar 1996Allowed

Preetam Vs State of Madhya Pradesh

Supreme Court Of India · (1996) 6 AD 201 : AIR 1997 SC 445 : (1996) AIRSCW 3829 : (1996) CriLJ 4458 : (1996) 5 SCALE 664 : (1996) 10 SCC 432 : (1996) 3 SCR 939 : (1996) 6 Supreme 139

Criminal Procedure Code, 1973 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 302, 404

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Supreme Court26 Mar 1996Allowed

Union of India and another Vs M/s. Jesus Sales Corporation

Supreme Court Of India · (1996) 3 AD 497 : AIR 1996 SC 1509 : (1996) 55 ECC 51 : (1996) 64 ECR 169 : (1996) 83 ELT 486 : (1996) 3 JT 597 : (1996) 3 SCALE 103 : (1996) 4 SCC 69 : (1996) 3 SCR 894 : (1996) 2 UJ 409

Constitution of India, 1950 — Article 14Imports and Exports (Control) Act, 1947 — Section 4M(1)Limitation Act, 1963 — Section 5

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Supreme Court26 Mar 1996Allowed

Executive Officer Vs E. Tirupalu and others, C.R. Siva Reddy and another, T. Venkateswarlu and another, C. Vani

Supreme Court Of India · AIR 1996 SC 1311 : (1996) 2 ALT 16 : (1996) 3 JT 453 : (1996) 3 SCALE 96 : (1996) 8 SCC 253 : (1996) 3 SCR 904

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Supreme Court26 Mar 1996Partly Allowed

State of U.P. Vs Smt. Noorie alias Noor Jahan and others

Supreme Court Of India · (1996) 3 AD 213 : AIR 1996 SC 3073 : (1996) 1 ALD(Cri) 242 : (1996) 1 BLJR 558 : (1996) 1 Crimes 211 : (1996) 3 JT 570 : (1996) 3 SCALE 85 : (1996) 9 SCC 104 : (1996) 3 SCR 886

Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 147, 148, 149, 201, 300

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Supreme Court26 Mar 1996Allowed

Commissioner of Income Tax and Others Vs G. Parthasarthy Naidu and Others

Supreme Court Of India · (1999) 155 CTR 180 : (1999) 236 ITR 350 : (1998) 8 SCC 487 : (1999) 104 TAXMAN 197

Partnership Act, 1932 — Section 4Income tax Act, 1961 — Section 256(1)

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Supreme Court26 Mar 1996Disposed Of

People''s Union for Civil Liberties (PUCL) Vs Union of India (UOI) and Others

Supreme Court Of India · (1998) 8 SCC 485

Constitution of India, 1950 — Article 226, 32

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Supreme Court25 Mar 1996Allowed

United Copiex (India) Pvt. Ltd. Vs Commissioner of Sales Tax

Supreme Court Of India · (1996) 54 ECC 104 : (1996) 64 ECR 175 : (1997) 92 ELT 28 : (1996) 3 JT 658 : (1996) 3 SCALE 181 : (1996) 8 SCC 443 : (1996) 3 SCR 826 : (1996) 101 STC 536

Uttar Pradesh Sales Tax Act, 1948 — Section 3A(1)

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Supreme Court25 Mar 1996Allowed

Union of India Vs Paliwal Electricals (P) Ltd. and another

Supreme Court Of India · (1996) 3 AD 447 : AIR 1996 SC 3106 : (1996) 54 ECC 110 : (1996) 83 ELT 241 : (1996) 3 JT 606 : (1996) 3 SCALE 113 : (1996) 3 SCC 407 : (1996) 3 SCR 845

Central Excise Rules, 1944 — Rule 8Constitution of India, 1950 — Article 14Customs Act, 1962 — Section 25

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Supreme Court25 Mar 1996Allowed

Jagbir Singh Vs State of Haryana and Others

Supreme Court Of India · (1996) 3 AD 671 : (1996) 73 FLR 1448 : (1996) 4 JT 332 : (1996) 3 SCALE 559 : (1996) 11 SCC 752 : (1997) SCC(L&S) 309 : (1996) 3 SCR 877

Punjab Police Rules, 1934 — Rule 13.1(1)

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Supreme Court25 Mar 1996dismissed

Pilla Sitaram Patrudu and others Vs Union of India and others

Supreme Court Of India · (1996) 4 AD 450 : AIR 1997 SC 250 : (1996) AIRSCW 4424 : (1996) 73 FLR 1389 : (1996) 4 JT 731 : (1996) 4 SCALE 192 : (1996) 8 SCC 637 : (1996) 3 SCR 870 : (1996) 4 Supreme 544

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Supreme Court25 Mar 1996Allowed

Bharmappa Nemanna Kawale and another Vs Dhondi Bhima Patil and others

Supreme Court Of India · AIR 1997 SC 122 : (1996) AIRSCW 4270 : (1996) 4 JT 299 : (1996) 113 PLR 320 : (1996) 3 SCALE 507 : (1996) 8 SCC 243 : (1996) 3 SCR 884 : (1996) 5 Supreme 138

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 85A

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Supreme Court25 Mar 1996Allowed

State of Karnataka and Others Vs Krishnoji Reo and Anr

Supreme Court Of India · (1996) 4 AD 423 : (1996) 4 JT 133 : (1996) 3 SCALE 391 : (1996) 8 SCC 244 : (1996) 3 SCR 874

Bombay Pargana and Kulkarni Watans Abolition Act, 1950 — Section 4, 4A

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Supreme Court25 Mar 1996Dismissed

Balbir Singh Negi Vs Union of India (UOI) and Others

Supreme Court Of India · (1996) 4 AD 45 : (1996) 73 FLR 1189 : (1996) 4 JT 126 : (1996) 3 SCALE 338 : (1996) 8 SCC 283 : (1996) 3 SCR 868 : (1996) 4 UPLBEC 2876

Central Civil Services (Pension) Rules, 1972 — Rule 48A

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