Supreme Court02 Feb 1996Dismissed

Indian Aluminium Co. etc. etc. Vs State of Kerala and others

Supreme Court Of India · (1996) 2 AD 137 : AIR 1996 SC 1431 : (1996) 2 JT 85 : (1996) 1 SCALE 780 : (1996) 7 SCC 637 : (1996) 2 SCR 23

Bombay Municipal Boroughs Act, 1925 — Section 17Central Provinces and Berar Local Self Government Act, 1920 — Section 51(2)Coal Mines Nationalization Law (Amendment) Act, 1986 — Section 10
Supreme Court02 Feb 1996Dismissed

Nityanand Sharma and another Vs State of Bihar and others

Supreme Court Of India · (1996) 1 AD 986 : AIR 1996 SC 2306 : (1996) 2 JT 117 : (1996) LabIC 975 : (1996) 1 SCALE 743 : (1996) 3 SCC 576 : (1996) 2 SCR 1 : (1996) 1 UJ 604

Constitution of India, 1950 — Article 226, 32, 341, 342, 348Scheduled Castes and Scheduled Tribes Orders (Amendment) Act, 1976 — Section 3, 4
Supreme Court01 Feb 1996Dismissed

Brij Pal Vs State (Delhi Administration)

Supreme Court Of India · (1996) 1 AD 1053 : AIR 1996 SC 2915 : (1996) 1 ALD(Cri) 213 : (1996) CriLJ 1677 : (1996) 1 Crimes 93 : (1997) 10 JT 399 : (1998) 2 RLW 171 : (1996) 1 SCALE 816 : (1996) 2 SCC 676 : (1996) 1 SCR 1143

Terrorist and Disruptive Activities (Prevention) Act, 1987 — Section 19, 5