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Supreme Court Of India judgments

59,846 judgments · page 1,873 of 2,993

Supreme Court07 Feb 1997Allowed

State of Andhra Pradesh and another Vs Dr. Rahimuddin Kamal

Supreme Court Of India · AIR 1997 SC 947 : (1997) AIRSCW 861 : (1997) 2 JT 385 : (1997) 1 LLJ 889 : (1997) 2 SCALE 1 : (1997) 3 SCC 505 : (1997) SCC(L&S) 827 : (1997) 2 Supreme 85

Andhra Pradesh Civil Services (Classification, Control and Appeal) Rules, 1963 — Rule 19(2)Andhra Pradesh Civil Services (Classification, Control and Appeal) Rules, 1991 — Rule 2, 3, 4(2)Andhra Pradesh Civil Services (Con
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Supreme Court07 Feb 1997Disposed Of

P. Sriramamurthy Vs Mrs. Vasantha Raman

Supreme Court Of India · AIR 1997 SC 1388 : (1997) AIRSCW 1505 : (1997) 2 LW 64 : (1997) 2 MLJ 46 : (1997) 2 SCALE 171 : (1997) 9 SCC 654 : (1997) 2 Supreme 495 : (1997) 1 UJ 491

Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(2)
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Supreme Court07 Feb 1997Allowed

State of M.P. Vs Suresh Kumar

Supreme Court Of India · AIR 1997 SC 1017 : (1997) AIRSCW 966 : (1997) 1 ALT(Cri) 574 : (1997) 1 Crimes 277 : (1997) 1 JLJ 315 : (1997) 2 JT 451 : (1997) 2 SCALE 5 : (1997) 9 SCC 647 : (1997) 2 Supreme 64 : (1997) 1 UJ 578

Constitution of India, 1950 — Article 227, 39
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Supreme Court07 Feb 1997Allowed

Union of India and another Vs Sher Singh and others

Supreme Court Of India · AIR 1997 SC 1796 : (1997) AIRSCW 1120 : (1997) 2 JT 659 : (1997) 2 SCALE 165 : (1997) 3 SCC 555 : (1997) 2 Supreme 550 : (1997) 1 UJ 473

Land Acquisition Act, 1864 — Section 4(1)Delhi Land Reforms Act, 1954 — Section 3(11), 3(11A), 3(12A), 3(13), 3(17), 3(143), 5, 6, 6(a)(iii), 7, 10, 11, 13, 22, 23, 24, 30, 154Punjab Tenancy Act, 1887 — Section 5
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Supreme Court06 Feb 1997Allowed

K.S. Vidyanadam and Others Vs Vairavan

Supreme Court Of India · AIR 1997 SC 1751 : (1997) AIRSCW 956 : (1997) 1 CTC 628 : (1997) 2 JT 375 : (1997) 2 MhLj 642 : (1997) MPLJ 84 : (1997) 2 MPLJ 84 : (1997) RD 613 : (1997) 1 SCALE 739 : (1997) 3 SCC 1 : (1997) 2 Supreme 597

Contract Act, 1872 — Section 55Limitation Act, 1963 — Article 54Specific Relief Act, 1963 — Section 10, 20, 21, 22, 23
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Supreme Court06 Feb 1997Dismissed

Chittaranjan Singh Chima and another Vs State of Punjab and others

Supreme Court Of India · AIR 1997 SC 1309 : (1997) AIRSCW 1405 : (1997) 2 JT 570 : (1997) 2 SCALE 183 : (1997) 11 SCC 447 : (1997) 2 Supreme 577 : (1997) 1 UJ 636

Constitution of India, 1950 — Article 352Punjab Demobilized Armed Force Personnel (Reservation of vacancies in Punjab State Non-Technical Service) Rules, 1977 — Rule 2(c)
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