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Supreme Court Of India judgments

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Supreme Court18 Nov 1996dismissed

R. Thiruvirkolam Vs Presiding Officer and another

Supreme Court Of India · (1996) 8 AD 535 : AIR 1997 SC 633 : (1997) AIRSCW 321 : (1997) 75 FLR 136 : (1997) 2 GLR 1563 : (1996) 10 JT 369 : (1997) 1 LLJ 400 : (1996) 8 SCALE 297 : (1997) 1 SCC 9 : (1997) SCC(L&S) 65 : (1996) 8 SCR 687 Supp : (1997) 1 SLJ 218 : (1996) 8 Supreme 89

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Supreme Court18 Nov 1996Allowed

M/s. Bengal Waterproof Limited Vs M/s. Bombay Waterproof Manufacturing Company and Another

Supreme Court Of India · (1996) 9 AD 6 : AIR 1997 SC 1398 : (1997) AIRSCW 1522 : (1997) 1 AWC 324 Supp : (1997) 2 BLJR 1728 : (1996) 10 JT 822 : (1997) 2 LW 636 : (1996) 8 SCALE 369 : (1997) 1 SCC 99 : (1996) 8 SCR 695 Supp : (1997) 6 Supreme 139 : (1997) 1 UJ 267

Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2Constitution of India, 1950 — Article 136Limitation Act, 1963 — Section 22
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Supreme Court18 Nov 1996Disposed Of

M.M.T.C. Limited Vs Sterlite Industries (India) Ltd.

Supreme Court Of India · (1996) 9 AD 25 : (1996) 2 ARBLR 705 : (1996) 98 BOMLR 697 : (1996) 10 JT 390 : (1997) MPLJ 7 : (1997) 1 MPLJ 7 : (1996) 8 SCALE 305 : (1996) 6 SCC 716 : (1996) 8 SCR 676 Supp

Arbitration and Conciliation Act, 1996 — Section 10, 10(1), 10(2), 11, 11(3)
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Supreme Court18 Nov 1996Allowed

Saraswati Devi Vs Smt. Shanti Devi and Others

Supreme Court Of India · (1996) 9 AD 15 : AIR 1997 SC 347 : (1997) AIRSCW 106 : (1996) 11 JT 23 : (1997) 116 PLR 421 : (1996) 8 SCALE 357 : (1997) 1 SCC 122 : (1996) 8 Supreme 512 : (1997) 1 UJ 399

Constitution of India, 1950 — Article 243THaryana Municipal Act, 1973 — Section 10(5), 18, 278Haryana Municipal Election Rules, 1978 — Rule 71(4)
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Supreme Court08 Nov 1996Disposed Of

Shiv Sagar Tiwari Vs Union of India and others

Supreme Court Of India · (1996) 9 AD 337 : AIR 1997 SC 1483 : (1997) AIRSCW 195 : (1997) 45 BLJR 110 : (1997) 1 PLJR 13 : (1996) 8 SCALE 338 : (1996) 6 SCC 599 : (1996) 8 SCR 651 Supp : (1996) 8 Supreme 97

Penal Code, 1860 (IPC) — Section 120B, 420, 468, 471Prevention of Corruption Act, 1988 — Section 13(1), 13(2)
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Supreme Court08 Nov 1996Dismissed

King Pal Singh etc. Vs State of U.P. and others

Supreme Court Of India · (1996) 8 AD 446 : AIR 1997 SC 1758 : (1997) AIRSCW 985 : (1996) 10 JT 402 : (1996) 8 SCALE 272 : (1996) 11 SCC 571 : (1996) 8 SCR 619 Supp : (1997) 1 UJ 376

Mines and Minerals (Development and Regulation) Act, 1957 — Section 13, 15Rajasthan Minor Mineral Concession Rules, 1977 — Rule 3Uttar Pradesh Minor Minerals Concession Rules, 1963 — Rule 22, 8C
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