CourtKutchehry.com

COURT ARCHIVE

Supreme Court Of India judgments, 1996

2,104 judgments · page 75 of 106

Supreme Court25 Mar 1996Allowed

Tarlok Singh Vs Vijay Kumar Sabharwal

Supreme Court Of India · (1996) 3 AD 725 : (1996) 1 CTC 738 : (1996) 4 JT 245 : (1997) 2 LW 406 : (1996) 113 PLR 649 : (1996) 3 SCALE 558 : (1996) 8 SCC 367 : (1996) 3 SCR 879

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Limitation Act, 1963 — Article 54
Read judgment
Supreme Court25 Mar 1996Allowed

Major Radha Krishan Vs Union of India and Others

Supreme Court Of India · (1996) 3 AD 636 : AIR 1996 SC 3091 : (1996) 73 FLR 1430 : (1996) 3 JT 650 : (1996) 3 SCALE 241 : (1996) 3 SCC 507 : (1996) 3 SCR 836 : (1996) 1 UJ 817 : (1996) 2 UPLBEC 1410

Army Act, 1950 — Section 122, 127, 19, 34, 37Army Rules, 1954 — Rule 14Criminal Procedure Code, 1973 (CrPC) — Section 473
Read judgment
Supreme Court22 Mar 1996Allowed

State of Punjab and others Vs Surjit Singh Conductor

Supreme Court Of India · (1996) 3 AD 692 : AIR 1997 SC 112 : (1996) AIRSCW 4271 : (1996) 73 FLR 1399 : (1996) 4 JT 294 : (1996) 2 LLJ 386 : (1996) 3 SCALE 611 : (1996) 8 SCC 350 : (1996) 3 SCR 817 : (1996) 5 Supreme 356 : (1996) 4 UPLBEC 2908

Read judgment
Supreme Court22 Mar 1996Dismissed

Mohd. Aslam Vs Union of India and others

Supreme Court Of India · AIR 1996 SC 1611 : (1996) 5 JT 566 : (1996) 3 SCALE 241 : (1995) 5 SCALE 211 : (1996) 2 SCC 749 : (1996) 3 SCR 782 : (1996) 2 UJ 1

Constitution of India, 1950 — Article 32Representation of the People Act, 1951 — Section 123(3A)
Read judgment
Supreme Court22 Mar 1996Allowed

Government of Andhra Pradesh Vs H.E.H., The Nizam, Hyderabad

Supreme Court Of India · AIR 1996 SC 3142 : (1996) 3 JT 629 : (1996) 3 SCALE 140 : (1996) 3 SCC 282 : (1996) 3 SCR 772

Constitution of India, 1950 — Article 39(c), 39(b)Land Acquisition Act, 1894 — Section 23, 4(1), 5AUrban Land (Ceiling and Regulation) Act, 1976 — Section 10(1)(3), 11, 23, 3, 6
Read judgment
Supreme Court21 Mar 1996Dismissed

Lokendra Singh Vs State of M.P.

Supreme Court Of India · (1996) 03 SC CK 0169

Constitution of India, 1950 — Article 14, 19, 21Criminal Procedure Code, 1973 (CrPC) — Section 360Penal Code, 1860 (IPC) — Section 107, 306, 309
Read judgment