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Supreme Court Of India judgments

59,837 judgments · page 1,919 of 2,992

Supreme Court12 Sept 1996Disposed Of

Gajraj Singh etc. Vs The State Transport Appellate Tribunal and others etc.

Supreme Court Of India · (1996) 7 AD 490 : AIR 1997 SC 412 : (1996) 8 JT 356 : (1996) 7 SCALE 31 : (1997) 1 SCC 650 : (1996) 6 SCR 172 Supp

Constitution Of India, 1950 — Article 14, 19(1)(g), 142(2)Motor Vehicles Act, 1939 — Section 47(3), 48, 58, 58(2), 66, 67, 68, 68F(1A), 68F(1D), 68F(1E), 68F(IF), 68FF, 68B, 68C, 68D, 69, 71(1), 71(3), 71(3)(a), 102, 103, 103(2), 103(2)(c)General Clauses Act, 1897 — Section 6
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Supreme Court11 Sept 1996Dismissed

Miheer H. Mafatlal Vs Mafatlal Industries Ltd.

Supreme Court Of India · (1996) 7 AD 260 : AIR 1997 SC 506 : (1996) AIRSCW 3897 : (1996) 87 CompCas 792 : (1996) 8 JT 205 : (1996) 6 SCALE 595 : (1997) 1 SCC 579 : (1996) 6 SCR 1 Supp : (1996) 8 Supreme 700

Companies Act, 1913 — Section 153Companies Act, 1956 — Section 235, 236, 237, 238, 239
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Supreme Court11 Sept 1996Allowed

Cooch-Behar Contractors'' Association and Others Vs State of W.B. and Others M. Banerjee and Co. and Another Vs State of W.B. and Others Nepal Chandra Banerjee Vs State of W.B. and O

Supreme Court Of India · (1996) 7 AD 154 : (1997) 1 CALLT 19 : (1996) 8 JT 343 : (1996) 6 SCALE 440 : (1996) 10 SCC 380 : (1996) 6 SCR 57 Supp : (1996) 103 STC 477

Bengal Finance (Sales Tax) (Amendment) Act, 1984 — Section 2, 5Bengal Finance (Sales Tax) Act, 1941 — Section 6DConstitution of India, 1950 — Article 14, 366(29A)
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Supreme Court11 Sept 1996Dismissed

Babu Singh Bains etc. Vs Union of India and others etc.

Supreme Court Of India · (1996) 7 AD 882 : AIR 1997 SC 116 : (1996) AIRSCW 4275 : (1996) 9 JT 371 : (1997) 115 PLR 250 : (1996) 7 SCALE 548 : (1996) 6 SCC 565 : (1996) 6 SCR 120 Supp

Capital of Punjab (Development and Regulation) Act, 1952 — Section 11, 15, 3, 8A, 9Chandigarh (Sale of Sites and Building) (Amendment) Rules, 1979 — Rule 11DConstitution of India, 1950 — Article 136, 14, 19(1), 226,
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Supreme Court11 Sept 1996Dismissed

S.K. Vaish Vs Union of India and others

Supreme Court Of India · (1996) 7 AD 444 : AIR 1997 SC 30 : (1996) AIRSCW 4179 : (1997) 75 FLR 422 : (1996) 9 JT 299 : (1996) LabIC 2758 : (1996) 7 SCALE 338 : (1996) 11 SCC 317 : (1997) SCC(L&S) 227 : (1996) 6 SCR 114 Supp : (1996) 7 Supreme 328

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Supreme Court11 Sept 1996Dismissed

J. Parihar Vs Ganpat Duggar and others

Supreme Court Of India · AIR 1997 SC 113 : (1996) AIRSCW 4272 : (1996) 9 JT 608 : (1996) 7 SCALE 351 : (1996) 6 SCC 291 : (1996) 6 SCR 110 Supp : (1997) 6 Supreme 133

Contempt of Courts Act, 1971 — Section 12, 18, 19, 2
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Supreme Court11 Sept 1996Allowed

Regional Director, E.S.I. Corporation and another Vs Francis De Costa and another

Supreme Court Of India · (1997) 2 ACC 575 : (1996) ACJ 1281 : AIR 1997 SC 432 : (1996) AIRSCW 3814 : (1996) 74 FLR 2326 : (1997) 2 GLR 1336 : (1996) 8 JT 118 : (1996) 2 KLT 799 : (1996) LabIC 2720 : (1997) 1 LLJ 34 : (1997) 2 LW 111 : (1997) 2 MLJ 70 : (1996) MPLJ 1093 : (1996) 6

Employees State Insurance Act, 1948 — Section 2(8)Workmens Compensation Act, 1923 — Section 3(1)
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Supreme Court11 Sept 1996Dismissed

Deputy Collector, Minicoy and Others Vs Navadigothi Mohammed and Others

Supreme Court Of India · AIR 1997 SC 391 : (1996) AIRSCW 3763 : (1996) 8 JT 299 : (1996) 6 SCALE 684 : (1996) 10 SCC 266 : (1996) 6 SCR 100 Supp : (1997) 5 Supreme 251

Constitution of India, 1950 — Article 240Laccadive, Minicoy and Amindivi Islands Land Revenue and Tenancy Regulations, 1965 — Section 121, 83, 84
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Supreme Court11 Sept 1996Dismissed

Mancheri Puthusseri Ahmed and Others Vs Kuthiravattam Estate Receiver Pannikot Madathil Lakshmikutty Amma and Others Vs Kuthiravattam Estate Receiver

Supreme Court Of India · (1996) 7 AD 57 : AIR 1997 SC 208 : (1996) AIRSCW 4377 : (1996) 8 JT 107 : (1997) 1 MLJ 138 : (1996) 6 SCALE 452 : (1996) 6 SCC 185 : (1996) 5 SCR 813 Supp : (1996) 6 Supreme 762

Kerala Land Reforms Act, 1963 — Section 4A, 4A(1)Transfer of Property Act, 1882 — Section 60, 76, 83
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Supreme Court10 Sept 1996Partly Allowed

Shatrughna Prasad Sinha Vs Rajbhau Surajmal Rathi and Others

Supreme Court Of India · (1996) 7 AD 25 : (1997) 1 ALD(Cri) 70 : (1997) CriLJ 212 : (1996) 4 Crimes 27 : (1997) 10 JT 469 : (1996) 6 SCALE 769 : (1996) 6 SCC 263 : (1996) 5 SCR 771 Supp

Criminal Procedure Code, 1973 (CrPC) — Section 190(1), 200Penal Code, 1860 (IPC) — Section 295A, 499, 500
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