CourtKutchehry.com

COURT ARCHIVE

Supreme Court Of India judgments, 1996

2,104 judgments · page 76 of 106

Supreme Court21 Mar 1996dismissed

Tahir Vs State (Delhi)

Supreme Court Of India · (1996) 3 AD 206 : AIR 1996 SC 3079 : (1996) 1 ALD(Cri) 301 : (1996) 1 Crimes 222 : (1996) 3 SCALE 41 : (1996) 7 SCC 498 : (1996) 3 SCC 338 : (1996) 3 SCR 757

Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 313Terrorist and Disruptive Activities (Prevention) Act, 1987 — Section 5
Read judgment
Supreme Court21 Mar 1996Disposed Of

Smt. Gian Kaur Vs State of Punjab

Supreme Court Of India · AIR 1996 SC 946 : AIR 1996 SC 1257 : (1996) 1 ALD(Cri) 102 : (1996) 1 ALT(Cri) 535 : (1996) 2 BLJR 809 : (1996) CriLJ 1660 : (1996) 1 CTC 454 : (1996) 2 GLR 563 : (1996) 3 JT 339 : (1996) 2 LW(Cri) 392 : (1996) 2 SCALE 881 : (1996) 2 SCC 648 : (1996) 3 SC

Constitution of India, 1950 — Article 14, 21Criminal Procedure Code, 1973 (CrPC) — Section 360Penal Code, 1860 (IPC) — Section 107, 306, 309
Read judgment
Supreme Court20 Mar 1996dismissed

Rakesh Kumar Singh Vs Committee of Management, Raibarali

Supreme Court Of India · (1996) 3 AD 298 : AIR 1996 SC 3070 : (1996) 5 JT 532 : (1996) 2 LLJ 779 : (1996) 3 SCALE 34 : (1996) 8 SCC 595 : (1996) 3 SCR 671 : (1996) 1 UJ 809 : (1996) 3 UPLBEC 1928

Central Services (Temporary) Services Rules, 1965 — Rule 1, 5(1)Uttar Pradesh Intermediate Education Act, 1921 — Section 16C
Read judgment
Supreme Court19 Mar 1996dismissed

Imperial Chit Funds (P) Ltd. Vs Income Tax Officer, Ernakulam

Supreme Court Of India · (1996) 3 AD 488 : AIR 1996 SC 1887 : (1996) 1 BC 659 : (1996) 86 CompCas 555 : (1996) 133 CTR 505 : (1996) 219 ITR 498 : (1996) 3 JT 410 : (1996) 1 KLT 699 : (1996) 3 SCALE 20 : (1996) 8 SCC 303 : (1996) 3 SCR 640

Central Sales Tax Act, 1956 — Section 17Companies (Amendment) Act, 1960 — Section 529Companies Act, 1956 — Section 446, 447, 448A, 449, 451
Read judgment
Supreme Court19 Mar 1996Disposed Of

State of Bihar and another Vs Ranchi Zila Samta Party and another

Supreme Court Of India · AIR 1996 SC 1515 : (1996) 1 ALD(Cri) 847 : (1996) 2 BLJR 992 : (1996) CriLJ 2168 : (1996) 3 JT 751 : (1997) 1 MLJ 31 : (1996) 1 PLJR 97 : (1996) 3 SCALE 236 : (2003) 12 SCC 235 : (1996) 3 SCR 663 : (1996) 2 UJ 138

Constitution of India, 1950 — Article 136, 226Delhi Police Special Establishment Act, 1946 — Section 6
Read judgment
Supreme Court19 Mar 1996

A.S. Narayana Deekshitulu Vs State of Andhra Pradesh and Others

Supreme Court Of India · (1996) 3 AD 135 : AIR 1996 SC 1765 : (1996) 3 JT 482 : (1996) 2 SCALE 911 : (1996) 9 SCC 548 : (1996) 3 SCR 543

Constitution Of India, 1950 — Article 14, 15, 15(1), 15(2), 16(1), 16(2), 17, 25, 25(1), 25(1)(b), 25(2), 26, 26(b)Andhra Pradesh Charitable And Hindu Religious Institutions And Endowments Act, 1987 — Section 2(3), 2(4), 2(5), 2(15), 2(23), 2(27), 2(28), 13, 16, 23, 23(1), 34, 34(1)(b), 35, 36, 37, 38, 39, 40, 50(1), 142, 144, 155, 155(2)
Read judgment
Supreme Court19 Mar 1996Allowed

Laxmikant and others Vs Satyawan and others

Supreme Court Of India · (1996) 4 AD 132 : AIR 1996 SC 2052 : (1996) 3 JT 746 : (1996) 3 SCALE 30 : (1996) 4 SCC 208 : (1996) 3 SCR 532 : (1996) 2 UJ 463

Constitution of India, 1950 — Article 12Nagpur Improvement Trust Lands Disposal Rules, 1955 — Rule 4(3)
Read judgment