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Supreme Court Of India judgments

59,846 judgments · page 1,871 of 2,993

Supreme Court14 Feb 1997Allowed

State of Rajasthan and another Vs Prem Raj

Supreme Court Of India · AIR 1997 SC 1081 : (1997) AIRSCW 1295 : (1997) 2 JT 546 : (1997) 2 RLW 230 : (1997) 2 SCALE 75 : (1997) 10 SCC 317 : (1997) SCC(L&S) 1688 : (1997) 2 SCR 60 : (1997) 3 Supreme 566 : (1997) 1 UJ 466

Constitution of India, 1950 — Article 309Rajasthan Service Rules, 1951 — Rule 250C, 256B, 7(24)
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Supreme Court14 Feb 1997Allowed

State of U.P. and another Vs Girish Bihari and others

Supreme Court Of India · AIR 1997 SC 1354 : (1997) AIRSCW 1462 : (1997) 3 JT 78 : (1997) 1 LLJ 859 : (1997) 2 SCALE 82 : (1997) 4 SCC 362 : (1997) SCC(L&S) 1072 : (1997) 2 SCR 53 : (1997) 2 Supreme 162 : (1997) 1 UJ 504 : (1997) 2 UPLBEC 1032

Constitution Of India, 1950 — Article 14, 16, 156(2), 311(2), 356All India Services (Death-Cum-Retirement benefits) Rules, 1958 — Rule 16Karnataka Slum Areas (Improvement And Clearance) Act, 1973 — Section 3, 11
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Supreme Court14 Feb 1997Allowed

Union Territory, Chandigarh and Others Vs Mohinder Singh

Supreme Court Of India · AIR 1997 SC 1201 : (1997) AIRSCW 1231 : (1997) 2 JT 504 : (1997) 1 LLJ 826 : (1997) 2 SCALE 85 : (1997) 3 SCC 68 : (1997) SCC(L&S) 633 : (1997) 2 SCR 71 : (1997) 2 Supreme 217 : (1997) 1 UJ 590

Constitution of India, 1950 — Article 311(2)
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Supreme Court13 Feb 1997Allowed

State of Tripura and others Vs Sudhir Ranjan Nath

Supreme Court Of India · AIR 1997 SC 1168 : (1997) AIRSCW 1178 : (1997) 2 JT 530 : (1997) 2 SCALE 154 : (1997) 3 SCC 665 : (1997) 2 SCR 29 : (1997) 2 Supreme 444 : (1997) 1 UJ 563

Constitution of India, 1950 — Article 110(2), 119(2), 19, 301, 302Forest Act, 1927 — Section 15, 19, 37, 39(3), 39(4)Mysore Forest Act, 1900 — Section 37
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