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Supreme Court Of India judgments

59,838 judgments · page 1,902 of 2,992

Supreme Court01 Nov 1996Allowed

Ranvir Singh Vs State of M.P.

Supreme Court Of India · (1997) 21 ACR 27 : (1996) 8 AD 197 : (1997) 1 ALD(Cri) 191 : (1997) 1 ALT(Cri) 112 : (1997) 1 BLJR 202 : (1996) 4 Crimes 163 : (1996) 10 JT 19 : (1997) 1 RLW 19 : (1996) 8 SCALE 19 : (1996) 11 SCC 595

Penal Code, 1860 (IPC) — Section 366, 376
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Supreme Court01 Nov 1996Disposed Of

Murari and Others Vs Union of India (UOI) and Others

Supreme Court Of India · (1996) 8 AD 577 : (1996) 9 JT 742 : (1996) 8 SCALE 105 : (1997) 1 SCC 15 : (1996) 8 SCR 313 Supp

Constitution of India, 1950 — Article 31(2), 31ADelhi Development Act, 1957 — Section 15, 55, 55(1), 55(2)Land Acquisition Act, 1894 — Section 11, 11(1), 11A, 16, 18
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Supreme Court01 Nov 1996Allowed

Cheema Engineering Services Vs Rajan Singh

Supreme Court Of India · (1996) 9 AD 567 : (1997) 88 CompCas 400 : (1997) 1 CTC 170 : (1997) 2 LW 546 : (1996) 8 SCALE 643 : (1997) 1 SCC 131 : (1996) 8 SCR 340 Supp

Consumer Protection Act, 1986 — Section 2(1)
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Supreme Court01 Nov 1996Allowed

Anokhe Lal Vs Radhamohan Bansal and others

Supreme Court Of India · (1996) 8 AD 469 : AIR 1997 SC 257 : (1997) AIRSCW 1 : (1997) 1 JLJ 252 : (1996) 10 JT 266 : (1997) 1 MLJ 125 : (1996) 8 SCALE 121 : (1996) 6 SCC 730 : (1996) 8 SCR 308 Supp : (1996) 8 Supreme 75 : (1997) 1 UJ 57

Constitution of India, 1950 — Article 227Contract Act, 1872 — Section 45
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Supreme Court31 Oct 1996Allowed

Union Territory, Chandigarh Vs Krishan Bhandari

Supreme Court Of India · (1996) 10 JT 396 : (1997) 2 LLJ 809 : (1996) 8 SCALE 52 : (1996) 11 SCC 348 : (1997) SCC(L&S) 391 : (1996) 8 SCR 270 Supp

Constitution of India, 1950 — Article 12, 14, 16Union Territory of Chandigarh Employees Rules, 1992 — Rule 2
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Supreme Court31 Oct 1996Dismissed

State of Kerala Vs Sasi

Supreme Court Of India · (1996) 8 AD 81 : (1997) 1 ALD(Cri) 194 : (1996) 4 Crimes 167 : (1996) 8 SCALE 241 : (1996) 11 SCC 251 : (1996) 8 SCR 304 Supp

Penal Code, 1860 (IPC) — Section 300, 302, 326
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Supreme Court31 Oct 1996Dismissed

Dr Mahak Singh Vs Chancellor, Ch. Charan Singh University, Meerut and Others Dr Rajvir Singh Vs Chancellor, Ch. Charan Singh University and Others

Supreme Court Of India · (1996) 8 AD 721 : (1997) 75 FLR 651 : (1996) 10 JT 207 : (1996) 8 SCALE 217 : (1996) 11 SCC 760 : (1997) SCC(L&S) 419 : (1996) 8 SCR 180 Supp : (1997) 1 SLJ 61 : (1997) 1 UJ 359 : (1997) 1 UPLBEC 557

Constitution of India, 1950 — Article 136Penal Code, 1860 (IPC) — Section 302Uttar Pradesh State Universities Act, 1973 — Section 49
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Supreme Court31 Oct 1996Allowed

State of Tamil Nadu Vs M/s. Arooran Sugars Ltd.

Supreme Court Of India · (1996) 8 AD 473 : AIR 1997 SC 1815 : (1997) AIRSCW 1188 : (1996) 10 JT 116 : (1997) 2 LW 302 : (1997) 2 MLJ 111 : (1996) 8 SCALE 71 : (1997) 1 SCC 326 : (1996) 8 SCR 193 Supp

Constitution of India, 1950 — Article 13, 14, 31Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961 — Section 12, 14, 16, 17, 18Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Amendment Act, 1978 —
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Supreme Court31 Oct 1996Dismissed

Binay Kumar Singh and others Vs State of Bihar

Supreme Court Of India · AIR 1997 SC 322 : (1997) AIRSCW 78 : (1997) 1 BLJR 894 : (1997) CriLJ 362 : (1996) 10 JT 79 : (1997) 1 PLJR 159 : (1996) 7 SCALE 910 : (1997) 1 SCC 283 : (1996) 8 SCR 225 Supp

Penal Code, 1860 (IPC) — Section 149, 302, 379, 429
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Supreme Court31 Oct 1996Allowed

Bihar Public Service Commission and others Vs Manoj Kumar Pandey and others

Supreme Court Of India · (1996) 8 AD 653 : AIR 1997 SC 293 : (1997) AIRSCW 41 : (1997) 75 FLR 116 : (1996) 10 JT 246 : (1996) 8 SCALE 200 : (1996) 11 SCC 664 : (1997) SCC(L&S) 257 : (1996) 8 SCR 280 Supp

Madhya Pradesh Prathamik, Middle School Tatha Madhyamik Shiksha (Pathya Pustakon Sambandhi Vyavastha) Adhiniyam, 1973 — Section 4(1)
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