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Supreme Court Of India judgments, 1996

2,104 judgments · page 86 of 106

Supreme Court20 Feb 1996Allowed

Mansu Vs Shadi Ram

Supreme Court Of India · (1996) 2 AD 328 : AIR 1996 SC 1818 : (1996) 3 JT 31 : (1996) 2 SCALE 413 : (1996) 3 SCC 97 : (1996) 2 SCR 909 : (1996) 1 UJ 801

Punjab Pre-emption Act, 1913 — Section 15(1), 15(2)
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Supreme Court20 Feb 1996Dismissed

Director, A.I.I.M.S. etc. Vs Dr. Nikhil Tandon and Others

Supreme Court Of India · (1996) 2 AD 159 : AIR 1996 SC 3161 : (1996) 73 FLR 1038 : (1996) 2 JT 473 : (1996) LabIC 1275 : (1996) 2 SCALE 362 : (1996) 7 SCC 741 : (1996) 2 SCR 856 : (1996) 2 UJ 496 : (1996) 2 UPLBEC 875

All India Institute of Medical Sciences Act, 1956 — Section 13(3), 23, 28, 29All India Institute of Medical Sciences Recruitment Rules, 1981 — Rule 11, 12
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Supreme Court20 Feb 1996Allowed

Mohd. Alam Khan Vs Narcotics Control Bureau and another

Supreme Court Of India · (1996) 2 AD 81 : AIR 1996 SC 3033 : (1996) 1 ALD(Cri) 844 : (1996) 2 ALT(Cri) 298 : (1996) CriLJ 2001 : (1996) 2 JT 636 : (1996) 2 SCALE 276 : (1996) 9 SCC 462 : (1996) 2 SCR 842

Customs Act, 1962 — Section 108Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 22, 66, 67, 8
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Supreme Court19 Feb 1996dismissed

Anil alias Andya Sadashiv Nandoskar Vs State of Maharashtra

Supreme Court Of India · (1996) 2 AD 104 : AIR 1996 SC 2943 : (1996) 2 ALD(Cri) 152 : (1996) CriLJ 1698 : (1996) 1 Crimes 103 : (1996) 3 GLR 365 : (1996) 3 JT 120 : (1996) 2 SCALE 264 : (1996) 2 SCC 589 : (1996) 2 SCR 807

Criminal Procedure Code, 1973 (CrPC) — Section 313Terrorist and Disruptive Activities (Prevention) Act, 1987 — Section 3, 5
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Supreme Court19 Feb 1996Allowed

Municipal Committee, Bahadurgarh Vs Krishan Behari and others

Supreme Court Of India · (1996) 3 AD 34 : AIR 1996 SC 1249 : (1996) 73 FLR 1429 : (1996) 3 JT 96 : (1996) LabIC 1056 : (1996) 2 MLJ 136 : (1996) 2 SCALE 698 : (1996) 2 SCC 714 : (1996) 2 SCR 827 : (1996) 1 UJ 799 : (1996) 3 UPLBEC 1684

Constitution of India, 1950 — Article 311(2)Penal Code, 1860 (IPC) — Section 409, 468
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Supreme Court19 Feb 1996Allowed

Bank of Baroda Vs Rajender Pal Soni

Supreme Court Of India · (1996) 3 AD 281 : AIR 1996 SC 3077 : (1996) 1 BC 550 : (1997) 88 CompCas 141 : (1996) 3 JT 368 : (1996) 2 LLJ 99 : (1996) 2 SCALE 858 : (1996) 7 SCC 696 : (1996) 2 SCR 837 : (1996) 2 UJ 41 : (1996) 2 UPLBEC 1363

Banking Regulation Act, 1949 — Section 45
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Supreme Court16 Feb 1996Allowed

Babulal Vs Raj Kumar and Others

Supreme Court Of India · (1996) 2 AD 330 : AIR 1996 SC 2050 : (1996) 2 JT 716 : (1996) 2 MLJ 29 : (1996) 2 SCALE 438 : (1996) 3 SCC 154 : (1996) 2 SCR 763 : (1996) 1 UJ 700

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 103, Order 21 Rule 32, Order 21 Rule 35, Order 21 Rule 63, Order 21 Rule 97Specific Relief Act, 1963 — Section 22(1)
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Supreme Court16 Feb 1996Allowed

Dr Ghanshyam Jaiswal Vs Kamal Singh

Supreme Court Of India · (1996) 3 AD 125 : (1996) 5 JT 542 : (1996) RD 407 : (1996) 2 SCALE 596 : (1996) 3 SCC 54 : (1996) 2 SCR 759

Civil Procedure Code, 1908 (CPC) — Section 11
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