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Supreme Court11 Oct 1996Allowed

Guru Bipin Singh Vs Chongtham Manihar Singh and Another

Supreme Court Of India · AIR 1997 SC 1448 : (1997) AIRSCW 135 : (1997) 1 ALD(Cri) 127 : (1997) 1 ALT(Cri) 257 : (1997) CriLJ 724 : (1996) 9 JT 516 : (1996) 7 SCALE 694 : (1996) 11 SCC 622 : (1996) 7 SCR 611 Supp : (1996) 7 Supreme 678

Constitution of India, 1950 — Article 136Evidence Act, 1872 — Section 33Penal Code, 1860 (IPC) — Section 420, 463, 464, 465, 468
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Supreme Court11 Oct 1996Dismissed

Keshav Lal Thakur Vs State of Bihar

Supreme Court Of India · (1996) 7 AD 838 : (1997) 1 ALD(Cri) 123 : (1997) 1 ALT(Cri) 439 : (1996) 4 Crimes 121 : (1996) 7 SCALE 598 : (1996) 11 SCC 557 : (1996) 7 SCR 578 Supp

Criminal Procedure Code, 1973 (CrPC) — Section 154, 155(2), 2Representation of the People Act, 1951 — Section 31
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Supreme Court11 Oct 1996Allowed

Mrs. Nalini Navin Bhagwati and others Vs Chandravadan M. Mehta

Supreme Court Of India · (1996) 8 AD 414 : AIR 1997 SC 1055 : (1997) AIRSCW 1053 : (1998) 1 GLR 202 : (1996) 10 JT 258 : (1997) RD 37 : (1996) 8 SCALE 60 : (1997) 9 SCC 689 : (1996) 7 SCR 631 Supp : (1997) 1 Supreme 57

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, Order 9 Rule 9Succession Act, 1925 — Section 263, 295
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Supreme Court11 Oct 1996Allowed

Sk. Sattar Sk. Mohd. Choudhari Vs Gundappa AMabadas Bukate

Supreme Court Of India · AIR 1997 SC 998 : (1997) 1 BLJR 493 : (1997) 2 LW 648 : (1997) 1 MLJ 128 : (1996) 7 SCALE 607 : (1996) 6 SCC 373 : (1996) 7 SCR 450 Supp

Delhi Rent Control Act, 1958 — Section 14(6)Hyderabad Houses (Rent, Eviction and Lease) Control Act, 1954 — Section 15Income Tax Act, 1922 — Section 16(3)
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Supreme Court11 Oct 1996Allowed

State of Uttar Pradesh Vs District Judge and others

Supreme Court Of India · (1996) 8 AD 68 : AIR 1997 SC 53 : (1996) AIRSCW 4205 : (1996) 9 JT 401 : (1996) 7 SCALE 671 : (1997) 1 SCC 496 : (1996) 7 SCR 513 Supp : (1996) 8 Supreme 224

Andhra Pradesh Land Reforms (Ceiling on Agricultural Holdings) Act, 1973 — Section 3Constitution of India, 1950 — Article 136Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 11
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Supreme Court11 Oct 1996Dismissed

Krishnan Kakkanth Vs Government of Kerala and ohters

Supreme Court Of India · (1996) 8 AD 278 : AIR 1997 SC 128 : (1996) AIRSCW 4288 : (1996) 9 JT 489 : (1996) 7 SCALE 647 : (1997) 9 SCC 495 : (1996) 7 SCR 487 Supp

Constitution of India, 1950 — Article 14, 19, 21Railways Act, 1989 — Section 27AUttar Pradesh Police Regulations, 1948 — Regulation 236, 237
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