COURT ARCHIVE

Supreme Court Of India judgments, 1996

2,104 judgments · page 81 of 106

Supreme Court11 Mar 1996Allowed

State of Maharashtra and another Vs Prabhakar Bhikaji Ingle

Supreme Court Of India · (1996) 3 AD 296 : AIR 1996 SC 3069 : (1996) 1 CTC 523 : (1996) 73 FLR 1009 : (1996) 3 JT 567 : (1996) 2 LLJ 430 : (1996) 3 SCALE 7 : (1996) 3 SCC 463 : (1996) 3 SCR 211 : (1996) 2 UJ 100 : (1996) 4 UPLBEC 2903

Constitution of India, 1950 — Article 311

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Supreme Court11 Mar 1996Allowed

State of U.P. and others Vs Nand Kishore Shukla and another

Supreme Court Of India · (1996) 3 AD 317 : AIR 1996 SC 1561 : (1996) 3 JT 551 : (1996) 2 LLJ 672 : (1996) 3 SCALE 69 : (1996) 3 SCC 750 : (1996) 3 SCR 219 : (1996) 2 UJ 471 : (1996) 2 UPLBEC 1443

Uttar Pradesh Government Servants (Conduct) Rules, 1956 — Rule 24

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Supreme Court11 Mar 1996Allowed

Commissioner of Income Tax, Calcutta [Central] Vs Paharpur Cooling Towers Pvt. Ltd.

Supreme Court Of India · (1996) 2 AD 629 : (1996) 132 CTR 290 : (1996) 219 ITR 618 : (1996) 3 JT 144 : (1996) 2 SCALE 655 : (1996) 8 SCC 154 : (1996) 3 SCR 187 : (1996) 85 TAXMAN 357

Income Tax Act, 1961 — Section 147, 148, 149, 150, 245A

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Supreme Court11 Mar 1996Disposed Of

B. Shankaranand Vs Common Cause and Others

Supreme Court Of India · (1996) 3 AD 400 : (1996) 3 JT 556 : (1996) 3 SCALE 8 : (1996) 8 SCC 674 : (1996) 3 SCR 214

All India Institute of Medical Sciences Act, 1956 — Section 4, 6, 6(2)

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Supreme Court03 Mar 1996Dismissed

Dr. (Smt.) Shipra, etc. etc. Vs Shanti Lal Khoiwal, etc. etc. Jhammak Lal Vs Laxminarayan Pande and others

Supreme Court Of India · AIR 1996 SC 1691 : (1996) 4 JT 67 : (1996) 3 SCALE 369 : (1996) 5 SCC 181 : (1996) 3 SCR 1175 : (1996) 2 UJ 228

Representation Of the People Act, 1951 — Section 83(1), 81(3), 83(1)(c), 83, 86, 100(1), 101, 117Conduct Of Elections Rules, 1961 — Rule 94A

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Supreme Court01 Mar 1996Dismissed

Government of A.P. and Others Vs Kalleti Chengaiah

Supreme Court Of India · (1996) 3 AD 482 : (1996) 6 JT 75 : (1996) 3 SCALE 29 : (1996) 9 SCC 211 : (1996) 3 SCR 176

Andhra Pradesh (Andhra Area) Estates (Abolition and Conversion into Ryotwari) Act, 1948 — Section 11, 5(2)

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Supreme Court01 Mar 1996Dismissed

State of Assam and Others Vs Radha Kanoo (Smt) and Others

Supreme Court Of India · (1997) 2 GLT 35 : (1996) 8 SCC 692 : (1996) 3 SCR 178

Assam Land and Revenue Regulation, 1886 — Regulation 12

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Supreme Court01 Mar 1996Dismissed

Sahkari Samitiyan Vyavasthapak Union and Others Vs State of Rajasthan and Others

Supreme Court Of India · (1996) 3 AD 277 : (1996) 1 BC 517 : (1996) 3 JT 292 : (1996) 2 SCALE 795 : (1996) 8 SCC 391 : (1996) 3 SCR 104

Rajasthan Co-operative Societies Act, 1965 — Section 4(1)Rajasthan Co-operative Societies Rules, 1966 — Rule 41

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Supreme Court01 Mar 1996Dismissed

State of U.P. and Another Vs Shri Krishna Pandey

Supreme Court Of India · (1996) 3 AD 290 : AIR 1996 SC 1656 : (1996) 3 SCALE 1 : (1996) 9 SCC 395 : (1996) 3 SCR 183 : (1996) 2 UJ 23

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Supreme Court01 Mar 1996Dismissed

M/s. P.R. Deb and Associates Vs Sunanada Roy Sunanda Rao Vs M/s. P.R. Deb and Associates

Supreme Court Of India · (1996) 2 AD 535 : AIR 1996 SC 1504 : (1996) 2 JT 684 : (1996) 4 KarLJ 726 : (1996) 2 MLJ 3 : (1996) 2 SCALE 551 : (1996) 4 SCC 423 : (1996) 3 SCR 163

Income Tax Act, 1961 — Section 230A

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Supreme Court01 Mar 1996Allowed

Ajit Singh Januja and others Vs State of Punjab and others

Supreme Court Of India · (1996) 2 AD 597 : AIR 1996 SC 1189 : (1996) 2 JT 727 : (1996) LabIC 1030 : (1996) 2 LLJ 154 : (1996) 1 PLJR 81 : (1996) 2 SCALE 526 : (1996) 2 SCC 715 : (1996) 3 SCR 125 : (1996) 2 UJ 81 : (1996) 1 UPLBEC 658

Constitution of India, 1950 — Article 14, 15, 16(4), 335

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Supreme Court01 Mar 1996Dismissed

Kerala State Financial Enterprises Ltd. Vs Jacob Alexander and another

Supreme Court Of India · (1996) 3 AD 272 : AIR 1996 SC 3131 : AIR 1996 SC 1552 : (1996) 1 BC 533 : (1996) 87 CompCas 226 : (1996) 3 JT 421 : (1996) 1 KLT 709 : (1996) 2 SCALE 790 : (1996) 3 SCC 427 : (1996) 3 SCR 115

Cochin Kuries Act, 1107 — Section 14, 15, 17, 19, 20

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Supreme Court01 Mar 1996Dismissed

Vitthalbhai Bakorbhai (dead) through LRs. and others Vs Executive engineer, Capital Project and another

Supreme Court Of India · (1996) 3 AD 407 : AIR 1996 SC 3150 : (1996) 3 GLR 88 : (1996) 3 JT 394 : (1996) 2 MLJ 32 : (1996) 2 SCALE 843 : (1996) 3 SCC 592 : (1996) 3 SCR 173

Land Acquisition Act, 1894 — Section 18, 4

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Supreme Court01 Mar 1996Disposed Of

Shri Mhaliamman Temple and Vigneswarar Koil Vs Vlijayammal (dead) by L.Rs.

Supreme Court Of India · AIR 1996 SC 3189 : (1996) 3 JT 127 : (1996) 2 LW 163 : (1996) 2 SCALE 617 : (1996) 8 SCC 7 : (1996) 1 UJ 556

Hindu Succession Act, 1956 — Section 14

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Supreme Court01 Mar 1996Allowed

Ahmedabad Manufacturing and Calico Printing Co. Ltd. and Another Vs A.V. Joshi

Supreme Court Of India · (1996) 2 AD 587 : AIR 1996 SC 2949 : (1996) 132 CTR 269 : (1996) 219 ITR 572 : (1996) 3 JT 81 : (1996) 2 SCALE 610 : (1996) 9 SCC 407 : (1996) 3 SCR 150 : (1996) 85 TAXMAN 586

Income Tax Act, 1961 — Section 15, 197(3), 80K, 84

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Supreme Court01 Mar 1996Disposed Of

Dr. B.L. Wadehra Vs Union of India and others

Supreme Court Of India · (1996) 2 AD 478 : AIR 1996 SC 2969 : (1996) 3 JT 38 : (2001) 5 SCALE 304 : (1997) 5 SCALE 2 : (1996) 2 SCALE 514 : (1996) 2 SCC 594 : (1996) 3 SCR 80 : (1996) 2 UJ 26

Constitution of India, 1950 — Article 21, 32, 48A, 51ADelhi Municipal Corporation Act, 1957 — Section 352New Delhi Municipal Council Act, 1994 — Section 11, 12, 12, 261, 263

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Supreme Court01 Mar 1996Allowed

Manickram Vs Balukhan

Supreme Court Of India · (1998) 8 SCC 698

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Supreme Court01 Mar 1996Dismissed

Commissioner of Income Tax Vs M/s. All India Tea and Trading Co. Ltd.

Supreme Court Of India · (1996) 2 AD 638 : AIR 1996 SC 3055 : (1996) 132 CTR 225 : (1996) 219 ITR 544 : (1996) 3 JT 76 : (1996) 2 SCALE 613 : (1996) 8 SCC 478 : (1996) 3 SCR 156 : (1996) 85 TAXMAN 391

Assam Land (Requisition and Acquisition) Act, 1948 — Section 3, 7Income Tax Act, 1961 — Section 2(1)

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Supreme Court29 Feb 1996Dismissed

COMMISSIONER OF INCOME TAX Vs BOMBAY DYEING and MANUFACTURING CO. LTD.

Supreme Court Of India · (1996) 132 CTR 283 : (1996) 219 ITR 521 : (1996) 85 TAXMAN 396

Companies Act, 1956, Income Tax Act 1922 Section 10(2)(xv), IncomeTax Act, 1961 Section 31(1)

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Supreme Court29 Feb 1996Disposed Of

Ismail Abdul Latif Shaikh Vs State of Maharashtra and Another

Supreme Court Of India · (1996) 3 AD 61 : (1996) 73 FLR 1447 : (1996) 3 JT 158 : (1996) 2 SCALE 593 : (1996) 7 SCC 545 : (1996) 3 SCR 62 : (1996) 2 UPLBEC 1425

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