Supreme Court13 Jan 1997Disposed Of
Shiv Kumari Devendra Ojha Vs Ramajor Shitla Prasad Ojha and others
Supreme Court Of India · AIR 1997 SC 1036 : (1997) AIRSCW 1029 : (1997) 3 JT 295 : (1997) 1 SCALE 410 : (1997) 2 SCC 452 : (1997) 1 SCR 214
COURT ARCHIVE
Supreme Court Of India judgments
59,844 judgments · page 1,882 of 2,993
Supreme Court13 Jan 1997Disposed Of
Indian Triathlon Federation and another Vs Pondy Triathlon Association and others
Supreme Court Of India · AIR 1997 SC 1039 : (1997) AIRSCW 1033 : (1997) 1 JT 696 : (1997) 1 SCALE 457 : (1997) 9 SCC 626 : (1997) 1 SCR 229 : (1997) 1 Supreme 645
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, 9Olympics Association Rules — Rule 19, 19
Supreme Court13 Jan 1997
State of Rajasthan Vs Ani alias Hanif and others
Supreme Court Of India · AIR 1997 SC 1023 : (1997) 1 ALD(Cri) 542 : (1997) 1 ALT(Cri) 801 : (1997) CriLJ 1529 : (1997) 1 Crimes 146 : (1997) 1 JT 460 : (1997) 2 RLW 210 : (1997) 1 SCALE 287 : (1997) 6 SCC 162 : (1997) 1 SCR 199
Evidence Act, 1872 — Section 165Penal Code, 1860 (IPC) — Section 149, 302, 307, 326
Supreme Court13 Jan 1997Disposed Of
A.P. Sareen and others Vs State of U.P. and others
Supreme Court Of India · AIR 1997 SC 1284 : (1997) AIRSCW 1341 : (1997) 1 SCALE 357 : (1997) 9 SCC 359 : (1997) 1 SCR 210 : (1997) 1 Supreme 488
Land Acquisition Act, 1894 — Section 4(1), 5
Supreme Court13 Jan 1997Dismissed
Dharam Pal Goel (dead) by L.Rs. Vs State of Haryana and others
Supreme Court Of India · AIR 1997 SC 1800 : (1997) AIRSCW 1125 : (1997) 2 JT 622 : (1997) 1 SCALE 483 : (1997) 4 SCC 186 : (1997) 1 SCR 231 : (1997) 2 Supreme 120
Land Acquisition Act, 1894 — Section 4(1), 6
Supreme Court13 Jan 1997Dismissed
A. Nadamuni and others Vs Prohibition and Excise Commissioner, Nampally, Hyderabad and others
Supreme Court Of India · AIR 1997 SC 1021 : (1997) AIRSCW 971 : (1997) 1 JT 698 : (1997) 1 SCALE 417 : (1997) 2 SCC 695 : (1997) 1 SCR 226 : (1997) 2 Supreme 114
Andhra Pradesh Co-operative Societies Act, 1964 — Section 19
Supreme Court13 Jan 1997Allowed
State of Orissa Vs Duti Sahu and others
Supreme Court Of India · AIR 1997 SC 1040 : (1997) AIRSCW 1034 : (1997) 84 CLT 219 : (1997) 2 JT 631 : (1997) 1 SCALE 471 : (1997) 3 SCC 501 : (1997) 1 SCR 234 : (1997) 2 Supreme 11
Forest (Conservation) Act, 1980 — Section 2
Supreme Court10 Jan 1997Dismissed
Union of India and others Vs Lt. Col. P.S. Bhargava
Supreme Court Of India · AIR 1997 SC 565 : (1997) 1 JT 427 : (1997) 1 SCALE 164 : (1997) 2 SCC 28 : (1997) SCC(L&S) 290 : (1997) 1 SCR 130 : (1997) 2 UPLBEC 941 : (1997) AIRSCW 493 : (1997) 1 Supreme 274
Supreme Court10 Jan 1997Dismissed
Ballimal Naval Kishore and Another Vs Commissioner of Income Tax
Supreme Court Of India · AIR 1997 SC 851(1) : AIR 1997 SC 851 : (1997) AIRSCW 679 : (1997) 138 CTR 284 : (1997) 224 ITR 414 : (1997) 1 JT 488 : (1997) 1 SCALE 227 : (1997) 2 SCC 449 : (1997) 1 SCR 179 : (1997) 2 Supreme 61 : (1997) 90 TAXMAN 402
Income Tax Act, 1922 — Section 10(2)
Supreme Court10 Jan 1997Allowed
State of Rajasthan and anothers etc. Vs Amrit Lal Gandhi and others etc.
Supreme Court Of India · AIR 1997 SC 782 : (1997) AIRSCW 603 : (1997) 1 JT 421 : (1997) 1 SCALE 168 : (1997) 2 SCC 342 : (1997) 1 SCR 121 : (1997) 1 Supreme 270 : (1999) 2 UPLBEC 73
Constitution of India, 1950 — Article 12, 16
Supreme Court10 Jan 1997Disposed Of
Bhuri Nath and Others Vs State of Jammu & Kashmir and Others Sewa Committee Baridaran and Others, (Baridaran Association) and Others Vs State of Jammu & Kashmir and Others
Supreme Court Of India · AIR 1997 SC 1711 : (1997) AIRSCW 869 : (1997) 1 JT 546 : (1997) 1 SCALE 250 : (1997) 2 SCC 745 : (1997) 1 SCR 138 : (1997) 1 Supreme 358
Constitution of India, 1950 — Article 12, 152, 153, 154, 162General Clauses Act, 1897 — Section 3(23), 3(61)Jammu and Kashmir Shri Mata Vaishno Devi Shrine Act, 1988 — Section 10, 11, 12, 13, 14
Supreme Court10 Jan 1997Disposed Of
C.S. Venkatasubramanian Vs State Bank of India
Supreme Court Of India · (1997) 01 SC CK 0029
Civil Procedure Code, 1908 (CPC) — Order 3 Rule 4(2)Tamil Nadu Legal Practitioners Fees Rules, 1973 — Rule 20A
Supreme Court09 Jan 1997Dismissed
L.C. Goyal Vs Nawal Kishore
Supreme Court Of India · (1997) 11 SCC 426
Supreme Court09 Jan 1997Dismissed
Gorie Gouri Naidu (Minor) and another Vs Thandrothu Bodemma and others
Supreme Court Of India · AIR 1997 SC 808 : (1997) AIRSCW 632 : (1997) 1 Crimes 180 : (1997) 1 JT 538 : (1997) RD 188 : (1997) 2 RLW 294 : (1997) 1 SCALE 292 : (1997) 2 SCC 552 : (1997) 1 Supreme 510
Supreme Court09 Jan 1997Partly Allowed
Mavila Thamban Nambiar Vs State of Kerala
Supreme Court Of India · (1997) 21 ACR 305 : AIR 1997 SC 687 : (1997) AIRSCW 497 : (1997) 1 ALD(Cri) 535 : (1997) CriLJ 831 : (1997) 1 Crimes 72 : (1997) 1 JT 367 : (1997) 1 SCALE 145 : (1997) 1 Supreme 452
Penal Code, 1860 (IPC) — Section 302, 304
Supreme Court09 Jan 1997Dismissed
Harishankar and Another Vs State of Maharashtra
Supreme Court Of India · (1999) 3 ACR 2563 : (1998) 9 JT 289 : (1997) 11 SCC 191
Penal Code, 1860 (IPC) — Section 34, 366, 376
Supreme Court08 Jan 1997Disposed Of
Sukhpal and others Vs State of Madhya Pradesh
Supreme Court Of India · AIR 1997 SC 541 : AIR 1997 SC 468 : (1997) AIRSCW 381 : (1997) 1 ALD(Cri) 493 : (1997) 1 ALT(Cri) 329 : (1997) 1 JLJ 147 : (1997) 1 JT 387 : (1997) 1 SCALE 139 : (1997) 9 SCC 773
Penal Code, 1860 (IPC) — Section 147, 149, 304, 330, 34
Supreme Court08 Jan 1997Dismissed
C.K. Damodaran Nair Vs Govt of India
Supreme Court Of India · (1997) 21 ACR 319 : AIR 1997 SC 551 : (1997) AIRSCW 477 : (1997) 1 ALD(Cri) 508 : (1997) 1 ALT(Cri) 613 : (1997) CriLJ 739 : (1997) 1 Crimes 75 : (1997) 2 JT 495 : (1997) 1 RLW 148 : (1997) 1 SCALE 126 : (1997) 9 SCC 477 : (1997) 1 SCR 107 : (1997) 1 Supr
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 161, 165Prevention of Corruption Act, 1947 — Section 4, 5(2)
Supreme Court08 Jan 1997Dismissed
N.K. Jagannivasa Rao Vs N. Shivananda Rao
Supreme Court Of India · (1998) 9 JT 286 : (1997) 11 SCC 100
Advocates Act, 1961 — Section 35, 38
Supreme Court08 Jan 1997Allowed
Gulab Chand (Dead) by Lrs. Vs Babulal (Dead) by Lrs. and Others
Supreme Court Of India · (1998) 1 JLJ 1 : (1997) 10 JT 358 : (1998) 9 SCC 211
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 9