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Supreme Court31 Oct 1996Partly Allowed

State of T.N. Vs Sivarasan alias Raghu alias Sivarasa and Others

Supreme Court Of India · (1996) 8 AD 345 : (1997) 1 ALD(Cri) 631 : (1997) 1 Crimes 170 : (1996) 10 JT 141 : (1996) 7 SCALE 920 : (1997) 1 SCC 682 : (1996) 8 SCR 243 Supp

Explosive Substances Act, 1908 — Section 4, 5, 7Penal Code, 1860 (IPC) — Section 120B, 309Terrorist and Disruptive Activities (Prevention) Act, 1987 — Section 15, 3(3), 5
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Supreme Court30 Oct 1996Allowed

Hindustan Paper Corporation Vs Purnendu Chakrobarty and Others

Supreme Court Of India · (1996) 8 AD 122 : (1997) 75 FLR 22 : (1996) 10 JT 1 : (1997) 2 LLJ 704 : (1996) 8 SCALE 96 : (1996) 11 SCC 404 : (1997) SCC(L&S) 244 : (1996) 8 SCR 159 Supp : (1997) 1 UJ 369

Constitution of India, 1950 — Article 14, 16Hindustan Paper Corporation Conduct, Discipline and Appeal Rules — Rule 23(E), 25
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Supreme Court30 Oct 1996Allowed

Mithilesh Kumar Vs Manohar Lal

Supreme Court Of India · (1996) 8 SCALE 444 : (1997) 9 SCC 54 : (1996) 8 SCR 173 Supp : (1997) 1 UJ 317

Registration Act, 1908 — Section 17(1), 49, 50Stamp Act, 1899 — Section 2(10), 2(14)
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