Supreme Court29 Feb 1996Allowed
The Bihar State Board of Religious Trust Vs Ramsubaran Das
Supreme Court Of India · (1996) 3 AD 109 : AIR 1996 SC 3354 : (1997) 45 BLJR 1323 : (1996) 2 SCALE 702 : (1996) 9 SCC 305 : (1996) 3 SCR 56
COURT ARCHIVE
Supreme Court Of India judgments, 1996
2,104 judgments · page 82 of 106
Supreme Court29 Feb 1996Allowed
Smt. Sarla Dixit and another Vs Balwant Yadav and others
Supreme Court Of India · (1996) ACJ 581 : (1996) 3 AD 13 : AIR 1996 SC 1274 : (1996) 1 BLJR 541 : (1996) JLJ 394 : (1996) 3 JT 252 : (1993) 2 LLJ 664 : (1996) 2 LW 9 : (1996) 2 LW 29 : (1996) 2 MLJ 55 : (1996) 113 PLR 656 : (1996) 2 SCALE 802 : (1996) 3 SCC 179 : (1996) 3 SCR 30
Constitution of India, 1950 — Article 136Motor Vehicles Act, 1939 — Section 110B
Supreme Court29 Feb 1996dismissed
Attiq-Ur-Rehman Vs Municipal Corporation of Delhi and another
Supreme Court Of India · AIR 1996 SC 956 : AIR 1996 SC 1267 : (1996) 1 ALD(Cri) 831 : (1996) CriLJ 1997 : (1996) 2 JT 670 : (1996) 4 KarLJ 740 : (1996) 2 SCALE 557 : (1996) 3 SCC 37 : (1996) 3 SCR 19
Criminal Procedure Code, 1973 (CrPC) — Section 11, 12, 14, 16, 4Delhi Municipal Corporation Act, 1957 — Section 313, 332, 333, 334, 343
Supreme Court29 Feb 1996dismissed
Surjit Singh and others Vs Balbir Singh
Supreme Court Of India · (1996) 3 AD 217 : AIR 1996 SC 1592 : (1996) 1 ALD(Cri) 879 : (1996) CriLJ 2304 : (1996) 3 JT 363 : (1996) 2 SCALE 865 : (1996) 3 SCC 533 : (1996) 3 SCR 70
Criminal Procedure Code, 1973 (CrPC) — Section 195(1), 202Penal Code, 1860 (IPC) — Section 120B, 340, 420, 467, 468
Supreme Court29 Feb 1996Dismissed
Calcutta State Transport Corporation Vs Commissioner of Income Tax, West Bengal
Supreme Court Of India · (1996) 3 AD 415 : AIR 1996 SC 1316 : (1997) 2 CALLT 26 : (1996) 219 ITR 515 : (1996) 5 JT 510 : (1996) 2 SCALE 855 : (1996) 8 SCC 758 : (1996) 3 SCR 50 : (1996) 85 TAXMAN 402
Constitution of India, 1950 — Article 12Delhi Development Act, 1957 — Section 37General Clauses Act, 1897 — Section 3(31)
Supreme Court29 Feb 1996Disposed Of
Delhi Water Supply and Sewage Disposal Undertaking and another Vs State of Haryana and others
Supreme Court Of India · (1996) 2 AD 306 : AIR 1996 SC 2992 : (1996) 1 ALD(Cri) 786 : (1996) CriLJ 1887 : (1996) 6 JT 107 : (1996) 2 SCALE 75 : (1996) 2 SCC 572 : (1996) 3 SCR 13
Constitution of India, 1950 — Article 262, 32
Supreme Court29 Feb 1996Dismissed
Commissioner of Income Tax, Bombay Vs Bombay Dyeing and Manufacturing Company Limited
Supreme Court Of India · (1996) 3 AD 418 : AIR 1996 SC 3309 : (1996) 1 CTC 720 : (1996) 132 CTR 217 : (1996) 21 ITR 521 : (1996) 6 JT 68 : (1996) 2 SCALE 812 : (1996) 3 SCC 496 : (1996) 3 SCR 65
Income Tax Act, 1961 — Section 10(2)(xv), 256(2)
Supreme Court29 Feb 1996Allowed
Pavani Sridhara Rao Vs Govt. of A.P. and Others
Supreme Court Of India · (1996) 3 AD 397 : AIR 1996 SC 1334 : (1996) 3 JT 4 : (1996) 2 SCALE 705 : (1996) 8 SCC 298 : (1996) 1 UJ 582
Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1966 — Section 27
Supreme Court29 Feb 1996Allowed
Directorate General, Doordarshan House and Another Vs Lalit Vikram Union of India (UOI) and Others Vs Dilip Chandra Goswami and Others Union of India (UOI) and Others Vs Ranjana Par
Supreme Court Of India · (1998) 8 SCC 760 : (1999) SCC(L&S) 273
Supreme Court29 Feb 1996Dismissed
Raj Kumar Bindlish Vs State of Haryana and Others
Supreme Court Of India · (1996) 3 AD 311 : AIR 1996 SC 3068 : (1996) 3 JT 639 : (1996) 3 SCALE 38 : (1996) 9 SCC 51 : (1996) 3 SCR 77 : (1996) 1 UJ 794 : (1996) 4 UPLBEC 2956
Constitution of India, 1950 — Article 233
Supreme Court28 Feb 1996Dismissed
Phiroze Dinshaw Lam and Others Vs Union of India (UOI) and Others
Supreme Court Of India · (1996) 3 AD 68 : (1996) 64 ECR 668 : (1996) 84 ELT 10 : (1996) 3 JT 131 : (1996) 1 LW(Cri) 330 : (1996) 2 SCALE 637 : (1996) 8 SCC 209 : (1996) 3 SCR 1
Criminal Procedure Code, 1973 (CrPC) — Section 340Penal Code, 1860 (IPC) — Section 192, 193
Supreme Court28 Feb 1996Allowed
Commissioner of Income Tax, Lucknow Vs Narang Dairy Products, Lucknow
Supreme Court Of India · (1996) 2 AD 590 : (1996) 133 CTR 65 : (1996) 219 ITR 478 : (1996) 2 JT 679 : (1996) 2 SCALE 509 : (1996) 7 SCC 700 : (1996) 2 SCR 1168 : (1996) 85 TAXMAN 375
Income Tax Act, 1961 — Section 2(47), 256(2), 33(1), 34(3)
Supreme Court28 Feb 1996dismissed
Ranjit Hazarika Vs State of Assam
Supreme Court Of India · (1998) 8 SCC 635
Criminal Procedure Code, 1973 (CrPC) — Section 164, 313Penal Code, 1860 (IPC) — Section 376
Supreme Court28 Feb 1996dismissed
Collector of Central Excise, Hyderabad etc. etc. Vs M/s. Vazir Sultan Tobacco Company Limited, Hyderabad Etc. Etc.
Supreme Court Of India · (1996) 2 AD 580 : AIR 1996 SC 3025 : (1996) 54 ECC 94 : (1996) 63 ECR 359 : (1996) 83 ELT 3 : (1996) 3 JT 112 : (1996) 2 SCALE 603 : (1996) 3 SCC 434 : (1996) 2 SCR 1194
Central Excise Rules, 1944 — Rule 56A, 9(A)Central Excises and Salt Act, 1944 — Section 12B, 2, 3Finance Act, 1978 — Section 37(1)
Supreme Court28 Feb 1996Allowed
Employers in relation to the Management of Reserve Bank of India Vs Their Workmen
Supreme Court Of India · (1996) 3 AD 24 : AIR 1996 SC 1241 : (1996) 3 JT 226 : (1996) LabIC 1048 : (1996) 2 LLJ 42 : (1996) 2 SCALE 708 : (1996) 3 SCC 267 : (1996) 2 SCR 1176
Constitution of India, 1950 — Article 311Factories Act, 1948 — Section 45, 46Industrial Disputes Act, 1947 — Section 10(1), 2
Supreme Court28 Feb 1996Allowed
Union of India and others Vs Ram Pal
Supreme Court Of India · (1996) 2 AD 387 : AIR 1996 SC 1500 : (1996) 3 JT 276 : (1996) 2 SCALE 503 : (1996) 7 SCC 546 : (1996) 2 SCR 1144 : (1996) 1 UJ 832 : (1996) 3 UPLBEC 1596
Border Security Force Act, 1968 — Section 11(2), 19, 62Border Security Force Rules, 1969 — Rule 177, 20(1), 21, 22
Supreme Court28 Feb 1996Disposed Of
Lufthansa German Airlines Vs Vij Sales Corporation
Supreme Court Of India · (1998) 8 SCC 623
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2Limitation Act, 1963 — Section 10, 11
Supreme Court28 Feb 1996Allowed
Anil Sen Gupta alias Anil Kr. Sen Vs Dhirendra Nath Basak (Deceased) By Lrs. and Others
Supreme Court Of India · (1998) 8 SCC 547
Supreme Court28 Feb 1996Disposed Of
Sri Chand Kasera and Others Vs State of Bihar and Another
Supreme Court Of India · (1998) 8 SCC 725
Bihar Control of Crimes Ordinance, 1978 — Section 3(1)
Supreme Court28 Feb 1996dismissed
Umashankar Panda Vs State of Madhya Pradesh
Supreme Court Of India · (1996) 20 ACR 455 : (1996) 2 AD 453 : AIR 1996 SC 3011 : (1996) 1 ALD(Cri) 849 : (1996) CriLJ 1988 : (1997) 1 JLJ 24 : (1996) 2 JT 747 : (1996) 4 KarLJ 752 : (1996) 2 SCALE 563 : (1996) 8 SCC 110 : (1996) 2 SCR 1154
Criminal Procedure Code, 1973 (CrPC) — Section 313, 354(3)Penal Code, 1860 (IPC) — Section 201, 302, 307