Supreme Court Of India Judgments

Supreme Court22 Nov 1996Allowed

Bansilal Farms Vs Umarani Bose and Others

Supreme Court Of India · (1996) 8 SCALE 513 : (1997) 9 SCC 191 : (1996) 9 SCR 131 Supp

West Bengal Land (Requisition and Acquisition) Act, 1948 — Section 3(1)West Bengal Land Reforms Act, 1955 — Section 14, 2(7), 3(1), 3A

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Supreme Court22 Nov 1996Allowed

Bihar Public Service Commission and another Vs State of Bihar and others

Supreme Court Of India · (1996) 9 AD 186 : AIR 1997 SC 2280 : (1997) AIRSCW 2154 : (1997) 75 FLR 200 : (1996) 10 JT 579 : (1997) 2 PLJR 10 : (1996) 8 SCALE 581 : (1997) 3 SCC 198 : (1996) 9 SCR 144 Supp : (1996) 8 Supreme 809 : (1997) 1 UJ 211

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Supreme Court22 Nov 1996Disposed Of

All India Federation of Central Excise Vs Union of India (UOI) and Others

Supreme Court Of India · (1996) 9 AD 179 : (1997) 10 JT 630 : (1996) 8 SCALE 546 : (1997) 1 SCC 520 : (1997) SCC(L&S) 159 : (1996) 9 SCR 90 Supp

Customs and Central Excise Service (Group A) Rules, 1987 — Rule 18(1)

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Supreme Court22 Nov 1996dismissed

Luga Bay Shipping Corporation and another Vs Board of Trustees of the Port of Cochin and another South India Corporation (Agencies) Ltd. Vs Board of Trustees of the Port of Cochin and another

Supreme Court Of India · (1996) 9 AD 74 : AIR 1997 SC 544 : (1997) AIRSCW 390 : (1996) 10 JT 687 : (1996) 8 SCALE 505 : (1997) 1 SCC 631 : (1996) 9 SCR 103 Supp : (1996) 8 Supreme 618

Harbours, Docks and Piers Clauses Act, 1847 — Section 74Major Port Trusts Act, 1963 — Section 116, 123, 131, 42, 48Petroleum Act, 1934 — Section 29(1)

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Supreme Court22 Nov 1996Dismissed

Shimla Development Authority and others Vs Smt. Santosh Sharma and another

Supreme Court Of India · AIR 1997 SC 1791 : (1997) AIRSCW 1060 : (1996) 11 JT 254 : (1995) 3 LLJ 290 : (1996) 9 SCALE 280(1) : (1996) 9 SCALE 280 : (1997) 2 SCC 637 : (1996) 9 SCR 171 Supp : (1997) 1 Supreme 206

Land Acquisition Act, 1894 — Section 4(1)

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Supreme Court22 Nov 1996Disposed Of

Balarpur Industries Ltd. Vs State of Gujarat and others

Supreme Court Of India · AIR 1997 SC 2149 : (1997) AIRSCW 2003 : (1997) 1 JT 220 : (1996) 9 SCALE 241 : (1997) 2 SCC 483 : (1996) 9 SCR 156 Supp

Land Acquisition Act, 1894 — Section 4

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Supreme Court22 Nov 1996Allowed

Union of India (UOI) and Others Vs Vinod Shanker Tripathi and Others

Supreme Court Of India · (1998) 8 SCC 583 : (1998) SCC(L&S) 1732

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Supreme Court22 Nov 1996Dismissed

C. Padma and Others Vs Dy. Secretary to the Govt. of T.N. and Others

Supreme Court Of India · (1996) 9 SCALE 278 : (1997) 2 SCC 627 : (1996) 9 SCR 158 Supp

Land Acquisition Act, 1894 — Section 4

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Supreme Court22 Nov 1996Allowed

R.R. Gabhane Vs State of M.P. and Others

Supreme Court Of India · (1999) 3 LLJ 324 : (1998) 8 SCC 549 : (1998) SCC(L&S) 1712

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Supreme Court22 Nov 1996Dismissed

Bhola Nath Mukherjee and Others Vs Govt. of W.B. and Others W.B. State Electricity Board and Others Vs Bhola Nath Mukherjee and Others

Supreme Court Of India · (1996) 9 AD 191 : (1997) 2 CALLT 34 : (1997) 75 FLR 95 : (1996) 10 JT 627 : (1997) 2 LLJ 59 : (1996) 8 SCALE 577 : (1997) 1 SCC 562 : (1997) SCC(L&S) 734 : (1996) 9 SCR 116 Supp

Electricity Act, 1910 — Section 3, 4(1), 5(1), 7, 7AIndustrial Disputes Act, 1947 — Section 25FF

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Supreme Court22 Nov 1996Allowed

Mahadeo Vithoba Nikam Vs Gajanan Pandurang Kulkarni

Supreme Court Of India · (1998) 9 SCC 716

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 32G

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Supreme Court22 Nov 1996Dismissed

Union of India (UOI) and Others Vs D.R.R. Sastri

Supreme Court Of India · (1997) 75 FLR 76 : (1997) 2 LLJ 678 : (1996) 8 SCALE 574 : (1997) 1 SCC 514 : (1997) SCC(L&S) 555 : (1996) 9 SCR 151 Supp

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Supreme Court22 Nov 1996Allowed

Subhash Chandra Choubey and Others Vs State of Bihar and Others

Supreme Court Of India · (1998) 8 SCC 714 : (1999) SCC(L&S) 255

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Supreme Court22 Nov 1996Allowed

State of T.N. Vs His Holiness Srilla Sri Ambalavana Pandara Sannadhi Adheenakartha and Others

Supreme Court Of India · (1996) 11 JT 499 : (1997) 2 LW 531 : (1996) 9 SCALE 284 : (1997) 9 SCC 313 : (1996) 9 SCR 161 Supp

Constitution of India, 1950 — Article 136, 39Madras Estates Land Act, 1908 — Section 3(1), 3(13)Tamil Nadu Minor Inams (Abolition and Conversion into Ryotwari) Act, 1963 — Section 2(13), 2(17), 9

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Supreme Court22 Nov 1996Allowed

Board of Secondary Education and Teachers Training Vs Jt. Director of Public Instructions, Sagar and Others

Supreme Court Of India · (1998) 8 SCC 555

Constitution of India, 1950 — Article 30

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Supreme Court21 Nov 1996Disposed Of

Sri Niwas and Another Vs Dy. Director of Consolidation, Gyanpur and Others

Supreme Court Of India · (1997) 10 SCC 565

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Supreme Court21 Nov 1996Disposed Of

V. Bhaskaran Nambiar Vs Union of India (UOI) and Others

Supreme Court Of India · (1997) 10 SCC 426 : (1997) SCC(L&S) 1711

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Supreme Court21 Nov 1996Dismissed

R.S. Hardas Vs Friends Central Govt. Employees House Building Society Ltd. and Others

Supreme Court Of India · (1996) 9 AD 22 : (1996) 10 JT 675 : (1996) 8 SCALE 656 : (1996) 11 SCC 674 : (1996) 9 SCR 47 Supp

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Supreme Court21 Nov 1996Allowed

Committee of Management, Vasanta College for Women Vs Tribhuwan Nath Tripathi and Others

Supreme Court Of India · (1996) 9 AD 206 : (1997) 75 FLR 214 : (1996) 10 JT 610 : (1997) 1 LLJ 928 : (1996) 8 SCALE 622 : (1997) 2 SCC 560 : (1997) SCC(L&S) 678 : (1996) 9 SCR 56 Supp : (1997) 1 UJ 353

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Supreme Court21 Nov 1996dismissed

N. Venkateswara Rao and Others Vs S.T.A. and Others

Supreme Court Of India · (1997) 1 SCALE 176 : (1997) 2 SCC 320 : (1996) 9 SCR 73 Supp

Central Motor Vehicles Rules, 1989 — Rule 115, 126, 126A, 127, 92Motor Vehicles Act, 1988 — Section 109, 110(1), 2(15), 2(36), 58(1)

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