Supreme Court06 Jan 1997Allowed
Jaishree Banerjee (Smt) Vs Abhirup Banerjee
Supreme Court Of India · (1998) 9 JT 285 : (1997) 11 SCC 107
Hindu Marriage Act, 1955 — Section 13
COURT ARCHIVE
Supreme Court Of India judgments, 1997
1,607 judgments · page 81 of 81
Supreme Court06 Jan 1997Allowed
Director, Elementary Education and Others Vs Pratap Kumar Nayak
Supreme Court Of India · (1997) 75 FLR 662 : (1997) 1 JT 458 : (1997) 1 LLJ 720 : (1997) 1 SCALE 319 : (1997) 9 SCC 107 : (1997) SCC(L&S) 1244 : (1997) 1 SCR 21 : (1997) 1 UPLBEC 461
Supreme Court06 Jan 1997Allowed
Sitaramacharya (dead) through L.Rs. Vs Gururajacharya (dead) through L.Rs.
Supreme Court Of India · AIR 1997 SC 882 : (1997) AIRSCW 769 : (1997) AIRSCW 630 : (1997) 2 CALLT 77 : (1997) 1 JT 535 : (1997) RD 291 : (1997) 2 RLW 269 : (1997) 1 SCALE 325 : (1997) 2 SCC 548 : (1997) 1 SCR 18 : (1997) 1 Supreme 476
Evidence Act, 1872 — Section 18
Supreme Court06 Jan 1997Dismissed
M.L. Mubarak Basha and others Vs Muni Naidu
Supreme Court Of India · AIR 1997 SC 938 : (1997) AIRSCW 839 : (1997) 1 Crimes 258 : (1997) 1 JT 468 : (1997) 3 LW 58 : (1997) 2 MLJ 44 : (1997) 1 SCALE 307 : (1997) 4 SCC 153 : (1997) 1 SCR 7 : (1997) 2 Supreme 13
Civil Procedure Code, 1908 (CPC) — Section 47
Supreme Court06 Jan 1997Allowed
National Organic Chemical Industries Ltd. Vs Collector of Central Excise, Bombay
Supreme Court Of India · AIR 1997 SC 690 : (1997) AIRSCW 499 : (1997) 89 ELT 643 : (1997) 1 JT 637 : (1997) 1 SCALE 123 : (1997) 2 SCC 587 : (1997) 1 SCR 1 : (1997) 106 STC 467 : (1997) 1 Supreme 154
Central Excise Rules, 1944 — Rule 8
Supreme Court06 Jan 1997Dismissed
T.L. Muddukrishanan and another Vs Smt. Lalitha Ramchandra Rao
Supreme Court Of India · AIR 1997 SC 772 : (1997) AIRSCW 593 : (1997) 2 CALLT 56 : (1997) 1 Crimes 160 : (1997) 1 JT 540 : (1997) 2 LW 809 : (1998) 1 MLJ 5 : (1997) 2 RLW 271 : (1997) 1 SCALE 321 : (1997) 2 SCC 611 : (1997) 1 SCR 11 : (1997) 1 Supreme 483
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Contract Act, 1872 — Section 31Limitation Act, 1963 — Article 54
Supreme Court06 Jan 1997Disposed Of
Smt. Usha Kumari and Others Vs State of Bihar and Others
Supreme Court Of India · (1997) 1 PLJR 45