Supreme Court15 Feb 1996Allowed

Union Territory of Chandigarh Vs Charanjit Kaur

Supreme Court Of India · (1996) 20 ACR 462 : (1996) 1 ALD(Cri) 237 : (1996) 1 Crimes 173 : (1996) 3 JT 30 : (1996) 4 KarLJ 708 : (1996) 2 SCALE 380 : (1996) 7 SCC 492 : (1996) 2 SCR 735

Criminal Procedure Code, 1973 (CrPC) — Section 433, 482
Supreme Court14 Feb 1996Allowed

J.R. Jani and others Vs Ahmed Ebrahim of Rangoon

Supreme Court Of India · (1996) 3 AD 239 : AIR 1996 SC 3020 : (1996) 3 JT 156 : (1996) 2 SCALE 585 : (1996) 7 SCC 732 : (1996) 2 SCR 647

Administration of Evacuee Property (Central) Rules, 1950 — Rule 6Administration of Evacuee Property Act, 1950 — Section 27, 7
Supreme Court14 Feb 1996Allowed

K. Nandakumar Vs Managing Director, Thanthal Periyar Transport Corpn.

Supreme Court Of India · (1996) 1 ACC 480 : (1996) ACJ 555 : (1996) 2 AD 128 : AIR 1996 SC 1217 : (1996) 86 CompCas 435 : (1996) 1 CTC 505 : (1996) 4 KarLJ 717 : (1996) 1 LW 719 : (1996) 1 LW 679 : (1996) 113 PLR 654 : (1996) 2 SCALE 308 : (1996) 2 SCC 736 : (1996) 2 SCR 633 : (1

Motor Vehicles Act, 1939 — Section 22A, 92A