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Supreme Court Of India judgments

59,844 judgments · page 1,897 of 2,993

Supreme Court20 Nov 1996Disposed Of

Chinnamal Vs State of T.N. and Others

Supreme Court Of India · (1996) 8 AD 611 : (1996) 4 Crimes 211 : (1996) 8 SCALE 502 : (1997) 1 SCC 145 : (1996) 8 SCR 927 Supp

Criminal Procedure Code, 1973 (CrPC) — Section 164Evidence Act, 1872 — Section 145
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Supreme Court19 Nov 1996Allowed

State of Andhra Pradesh Vs Gangula Satya Murthy

Supreme Court Of India · (1996) 8 AD 516 : AIR 1997 SC 1588 : (1997) AIRSCW 351 : (1997) 1 ALD(Cri) 225 : (1997) 1 BLJR 406 : (1997) CriLJ 774 : (1996) 4 Crimes 203 : (1996) 10 JT 550 : (1996) 8 SCALE 391 : (1997) 1 SCC 272 : (1996) 8 SCR 808 Supp : (1996) 8 Supreme 328

Penal Code, 1860 (IPC) — Section 302, 376
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Supreme Court19 Nov 1996Allowed

State of Uttar Pradesh and others Vs Vinay Kumar Jain

Supreme Court Of India · (1996) 8 AD 700 : AIR 1997 SC 342 : (1997) AIRSCW 101 : (1996) 10 JT 410 : (1996) 8 SCALE 351 : (1997) 1 SCC 195 : (1996) 8 SCR 777 Supp : (1996) 8 Supreme 550

Uttar Pradesh Cinemas (Regulation) Act, 1955 — Section 12Uttar Pradesh Cinematograph Rules, 1951 — Rule 14, 2Uttar Pradesh Entertainments and Betting Tax Act, 1979 — Section 3, 38, 4A
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Supreme Court19 Nov 1996Dismissed

Daleep Singh Vs State of U.P.

Supreme Court Of India · (1997) 21 ACR 168 : (1996) 8 AD 505 : AIR 1997 SC 2245 : (1997) AIRSCW 2113 : (1997) 1 ALD(Cri) 204 : (1997) CriLJ 2760 : (1996) 4 Crimes 177 : (1996) 10 JT 655 : (1996) 8 SCALE 302 : (1996) 8 Supreme 118

Penal Code, 1860 (IPC) — Section 149, 307
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Supreme Court19 Nov 1996Dismissed

Ashok Yadav and Others Vs State of M.P.

Supreme Court Of India · (1996) 9 AD 446 : (1997) 1 ALD(Cri) 267 : (1996) 4 Crimes 258 : (1996) 8 SCALE 671 : (1996) 11 SCC 618 : (1996) 8 SCR 820 Supp

Penal Code, 1860 (IPC) — Section 302, 363, 364
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Supreme Court18 Nov 1996Disposed Of

Prima Realty Vs Union of India (UOI) and Others

Supreme Court Of India · (1996) 8 AD 694 : (1997) 223 ITR 655 : (1996) 10 JT 383 : (1996) 8 SCALE 309 : (1996) 11 SCC 65 : (1996) 8 SCR 665 Supp : (1996) 89 TAXMAN 484

Income Tax Act, 1961 — Section 269UC(1), 269UC(3), 269UD(1), 269UD(1A), 269UD(2)Income Tax Rules, 1962 — Rule 48L
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Supreme Court18 Nov 1996Allowed

Punjab State Electricity Board, Patiala and Another Vs Surjit Singh Brar

Supreme Court Of India · AIR 1997 SC 2271 : (1997) AIRSCW 2142 : (1996) 8 SCALE 725 : (1997) 9 SCC 86 : (1997) SCC(L&S) 1188 : (1996) 8 SCR 723 Supp : (1997) 1 Supreme 658 : (1997) 1 UJ 387

Constitution of India, 1950 — Article 309, 352Punjab Civil Services Rules — Rule 3.10, 3.11, 3.9Punjab Government National Emergency (Concession) Rules, 1965 — Rule 2, 4
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