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Supreme Court Of India judgments

59,844 judgments · page 1,885 of 2,993

Supreme Court19 Dec 1996Allowed

Neki Vs Satnarain and others

Supreme Court Of India · AIR 1997 SC 1334 : (1997) AIRSCW 1436 : (1997) 3 CTC 617 : (1996) 11 JT 620 : (1997) 1 SCALE 143 : (1997) 9 SCC 149 : (1996) 10 SCR 863 Supp : (1997) 1 Supreme 300

Punjab Security of Land Tenures Act, 1953 — Section 9Punjab Tenancy Act, 1887 — Section 70
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Supreme Court19 Dec 1996Allowed

Secretary to Government and Others Vs A.C.J. Britto

Supreme Court Of India · AIR 1997 SC 1393 : (1997) AIRSCW 1517 : (1997) 2 CALLT 86 : (1996) 11 JT 525 : (1997) 2 LLJ 388 : (1997) 1 SCALE 21 : (1997) 3 SCC 387 : (1997) SCC(L&S) 813 : (1996) 10 SCR 441 Supp : (1997) 1 Supreme 467

Tamil Nadu Police Subordinate Service (Discipline and Appeal) Rules, 1955 — Rule 2, 3
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Supreme Court18 Dec 1996Disposed Of

People''s Union of Civil Liberties (PUCL) Vs Union of India (UOI) and Another

Supreme Court Of India · AIR 1997 SC 568 : (1997) AIRSCW 113 : (1997) 1 JT 288 : (1996) 9 SCALE 318 : (1997) 1 SCC 301 : (1996) 10 SCR 321 Supp : (1996) 8 Supreme 673 : (1997) 1 UJ 187

Constitution of India, 1950 — Article 12, 19(1), 21, 32, 51Madhya Pradesh Police Regulations — Regulation 236, 855, 856Telegraph Act, 1885 — Section 5(2), 7
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Supreme Court18 Dec 1996Disposed Of

D.K. Basu Vs State of West Bengal

Supreme Court Of India · (1997) 21 ACR 277 : AIR 1997 SC 610 : (1997) AIRSCW 233 : (1997) 1 ALD(Cri) 248 : (1998) 46 BLJR 161 : (1997) CriLJ 743 : (1996) 4 Crimes 233 : (1997) 2 GLR 1631 : (1997) 1 JT 1 : (1997) 1 RLW 94 : (1996) 9 SCALE 298 : (1997) 1 SCC 416 : (1996) 10 SCR 284

Constitution of India, 1950 — Article 20(3), 21, 22(1), 226, 32Criminal Procedure Code, 1973 (CrPC) — Section 167, 174, 176, 41, 46Penal Code, 1860 (IPC) — Section 201, 218, 220, 330, 342
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Supreme Court18 Dec 1996Allowed

Rashmi Kumar (Smt) Vs Mahesh Kumar Bhada

Supreme Court Of India · (1996) 11 JT 175 : (1996) 9 SCALE 388 : (1997) 2 SCC 397 : (1996) 10 SCR 347 Supp

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 125Penal Code, 1860 (IPC) — Section 405, 406
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Supreme Court17 Dec 1996Allowed

State of U.P. Vs Roop Lal Sharma and Others

Supreme Court Of India · (1997) 1 JT 152 : (1996) 9 SCALE 416 : (1997) 2 SCC 62 : (1996) 10 SCR 205 Supp

Uttar Pradesh Public Premises (Eviction of Unauthorised Occupants) Act, 1972 — Section 2, 4, 5
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Supreme Court17 Dec 1996Disposed Of

Canara Bank Vs Official Assignee, Madras

Supreme Court Of India · AIR 1997 SC 2570 : (1997) AIRSCW 2520 : (1997) 1 BC 616 : (1997) 88 CompCas 690 : (1996) 9 SCALE 440 : (1997) 3 SCC 366 : (1997) 6 Supreme 271

Presidency Towns Insolvency Act, 1909 — Section 17, 52(2)(a)
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Supreme Court17 Dec 1996Allowed

Ram Ganesh Tripathi and others Vs State of U.P. and others

Supreme Court Of India · (1997) 7 AD 260 : AIR 1997 SC 1446 : (1997) AIRSCW 126 : (1997) 87 CompCas 792 : (1997) 75 FLR 554 : (1997) 8 JT 205 : (1996) 9 SCALE 381 : (1997) 1 SCC 621 : (1997) SCC(L&S) 186 : (1996) 10 SCR 250 Supp : (1997) 4 Supreme 293 : (1997) 1 UJ 558 : (1997) 3

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Supreme Court17 Dec 1996dismissed

State of Rajasthan Vs Kunji Raman Kunji Raman Vs State of Rajasthan

Supreme Court Of India · AIR 1997 SC 693 : (1997) AIRSCW 503 : (1997) 1 JT 144 : (1997) 2 LLJ 781 : (1997) 2 RLW 198 : (1996) 9 SCALE 384 : (1997) 2 SCC 517 : (1997) SCC(L&S) 559 : (1996) 10 SCR 255 Supp : (1997) 1 Supreme 8 : (1997) 1 UJ 347

Constitution of India, 1950 — Article 14, 16, 309Rajasthan Service Rules, 1951 — Rule 2Rajasthan Service Rules, 1975 — Rule 4
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Supreme Court17 Dec 1996Allowed

M/s. PSI Data Systems Ltd. Vs Collector of Central Excise

Supreme Court Of India · AIR 1997 SC 785 : (1997) AIRSCW 606 : (1997) 57 ECC 232 : (1997) 68 ECR 377 : (1997) 89 ELT 3 : (1996) 11 JT 458 : (1996) 9 SCALE 443 : (1997) 2 SCC 78 : (1996) 10 SCR 266 Supp

Central Excises and Salt Act, 1944 — Section 5A(1)
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