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Supreme Court Of India judgments, 1996

2,104 judgments · page 90 of 106

Supreme Court12 Feb 1996Dismissed

Hari Chand and Another Vs State of Delhi

Supreme Court Of India · AIR 1996 SC 1477 : (1996) 1 ALD(Cri) 217 : (1996) 1 ALT(Cri) 576 : (1996) CriLJ 1701 : (1996) 2 JT 140 : (1996) 4 KarLJ 671 : (1996) 2 SCALE 16 : (1996) 9 SCC 112 : (1996) 1 UJ 565

Criminal Procedure Code, 1973 (CrPC) — Section 107, 379Penal Code, 1860 (IPC) — Section 148, 149, 302, 307, 323Supreme Court (Enlargement of Criminal Appellate Jurisdiction) Act, 1970 — Section 2
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Supreme Court12 Feb 1996Allowed

State of Rajasthan Vs Kalyan Sundaram Cement Industries Ltd. and Others

Supreme Court Of India · (1996) 2 AD 305 : (1996) 1 ALD(Cri) 31 : (1996) 2 ALT(Cri) 542 : (1996) 2 BC 189 : (1996) 86 CompCas 433 : (1996) 2 Crimes 92 : (1996) 2 CTC 21 : (1996) 3 JT 162 : (1996) 4 KarLJ 527 : (1996) 2 MLJ 43 : (1996) 1 OLR 411 : (1996) 2 SCALE 403 : (1996) 3 SCC

Civil Procedure Code, 1908 (CPC) — Section 9Negotiable Instruments Act, 1881 (NI) — Section 138
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Supreme Court12 Feb 1996Disposed Of

Savitri Devi Vs State of Haryana and Others

Supreme Court Of India · (1996) 2 AD 309 : (1996) 5 JT 665 : (1996) 4 KarLJ 735 : (1996) 114 PLR 644 : (1996) 2 SCALE 487 : (1996) 7 SCC 729 : (1996) 2 SCR 477

Land Acquisition Act, 1894 — Section 4, 4(1), 11
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Supreme Court09 Feb 1996Allowed

Tamil Nadu Housing Board Vs A. Viswam (Dead) by Lrs.

Supreme Court Of India · (1996) 2 AD 360 : AIR 1996 SC 3377 : (1996) 2 JT 549 : (1996) 4 KarLJ 700 : (1996) 2 MLJ 24 : (1996) 2 SCALE 418 : (1996) 8 SCC 259 : (1996) 2 SCR 402

Evidence Act, 1872 — Section 114Land Acquisition Act, 1894 — Section 11, 12, 16, 18, 30
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Supreme Court09 Feb 1996Allowed

State of Bihar Vs Shri K.M. Zuberi and others

Supreme Court Of India · (1996) 2 AD 205 : AIR 1996 SC 1496 : (1996) 2 BLJR 1251 : (1996) 2 JT 368 : (1996) 4 KarLJ 594 : (1996) 2 SCALE 182 : (1996) 9 SCC 171 : (1996) 2 SCR 376 : (1996) 1 UJ 768

Bihar Bhoodan Yagna Act, 1954 — Section 10, 11, 15, 6, 7Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961 — Section 2Chotanagpur Tenancy Act, 1908 — Section 3, 4, 5
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Supreme Court09 Feb 1996Allowed

Officer on Special Duty (Land Acquisition) and Another Vs Shah Manilal Chandulal and Others

Supreme Court Of India · (1996) 2 GLR 626 : (1996) 2 JT 278 : (1996) 4 KarLJ 605 : (1996) 1 MhLj 609 : (1996) 1 MLJ 113 : (1996) 2 SCALE 153 : (1996) 9 SCC 414 : (1996) 2 SCR 366

Land Acquisition (Maharashtra Extension and Amendment) Act, 1964 — Section 18(3)Land Acquisition Act, 1894 — Section 11, 18, 18(1), 18(2), 20Limitation Act, 1963 — Section 29(2), 5
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Supreme Court09 Feb 1996Allowed

Sadasivam Vs K. Doraisamy

Supreme Court Of India · (1996) 2 AD 355 : AIR 1996 SC 1724 : (1996) 2 JT 400 : (1996) 2 SCALE 89 : (1996) 8 SCC 624 : (1996) 2 SCR 336

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Supreme Court09 Feb 1996Allowed

U.P. Rajkiya Nirman Nigam Ltd. Vs Indure Pvt. Ltd. and others

Supreme Court Of India · (1996) 2 AD 318 : AIR 1996 SC 1373 : (1996) 1 ARBLR 236 : (1996) 2 JT 322 : (1996) 2 SCALE 247 : (1996) 2 SCC 667 : (1996) 2 SCR 386 : (1996) 2 UJ 48

Arbitration Act, 1940 — Section 2, 33Constitution of India, 1950 — Article 125, 126Contract Act, 1872 — Section 10, 3, 31, 32, 33
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