Supreme Court06 Sept 1996Allowed
Union of India (UOI) Vs Hira Lal and Others
Supreme Court Of India · (1996) 7 AD 541 : (1996) 8 JT 350 : (1996) 6 SCALE 675 : (1996) 10 SCC 574 : (1996) 2 UJ 721
COURT ARCHIVE
Supreme Court Of India judgments
59,837 judgments · page 1,921 of 2,992
Supreme Court06 Sept 1996Allowed
Municipal Corporation of Greater Bombay Vs The Industrial Development Investment Co. Pvt Ltd., and others
Supreme Court Of India · (1996) 6 AD 761 : AIR 1997 SC 482 : (1996) AIRSCW 3871 : (1996) 98 BOMLR 609 : (1996) 8 JT 16 : (1997) 1 MLJ 49 : (1996) 6 SCALE 379 : (1996) 11 SCC 501 : (1996) 5 SCR 551 Supp : (1996) 7 Supreme 26
Constitution Of India, 1950 — Article 226Maharashtra Regional and Town Planning Act, 1966 — Section 126(2)Monopolies and Restrictive Trade Practices Act, 1969 — Section 12(1)(c), 21, 22, 23, 24, 25, 26, 27, 28, 28(3), 29, 30, 31, 31(1), 40, 40(1), 40(1c), 40(3), 40(3)(d), 40(3)(e), 40(5), 41, 115, 115(2), 116, 117, 125, 126(1), 126(2), 127, 128(3)
Supreme Court06 Sept 1996Allowed
Navaneethammal Vs Arjuna Chetty
Supreme Court Of India · (1996) 6 AD 721 : AIR 1996 SC 3521 : (1997) 1 CTC 172 : (1996) 7 JT 698 : (1996) 6 SCALE 407 : (1996) 6 SCC 166 : (1996) 5 SCR 582 Supp
Civil Procedure Code, 1908 (CPC) — Section 100Limitation Act, 1908 — Article 139Limitation Act, 1963 — Article 67
Supreme Court06 Sept 1996Dismissed
N. Rajarathinam Vs State of T.N. and Another
Supreme Court Of India · (1996) 7 AD 327 : (1996) 74 FLR 2394 : (1996) 8 JT 447 : (1997) 1 LLJ 224 : (1996) 7 SCALE 21 : (1996) 10 SCC 371 : (1997) SCC(L&S) 90 : (1996) 5 SCR 593 Supp : (1997) 1 SLJ 10 : (1997) 1 UPLBEC 152
Supreme Court06 Sept 1996Dismissed
Choudhary Goutam Kumar Saran Vs Director of Sports and Youth Services, Orissa and Others
Supreme Court Of India · (1996) 7 AD 440 : (1997) 75 FLR 557 : (1996) 9 JT 253 : (1996) 7 SCALE 288 : (1996) 11 SCC 155 : (1997) SCC(L&S) 374 : (1996) 5 SCR 596 Supp
Orissa Auditors Service (Method of Recruitment and Conditions of Service) Rules 1987 — Rule 6
Supreme Court06 Sept 1996Dismissed
Guman Singh Vs State of Rajasthan and Others
Supreme Court Of India · (1996) 7 AD 866 : (1996) 9 JT 255 : (1997) 1 RLW 68 : (1996) 7 SCALE 291 : (1996) 11 SCC 157 : (1996) 5 SCR 608 Supp : (1996) 2 UJ 794
Rajasthan Minor Mineral Concession Rules, 1986 — Rule 18(1), 38
Supreme Court06 Sept 1996Allowed
State of Punjab and Another Vs Kashmir Singh
Supreme Court Of India · (1996) 7 AD 312 : (1996) 74 FLR 2373 : (1996) 8 JT 498 : (1996) 6 SCALE 483 : (1996) 10 SCC 356 : (1997) SCC(L&S) 88 : (1997) 1 UPLBEC 19
Penal Code, 1860 (IPC) — Section 304A
Supreme Court06 Sept 1996Allowed
Mohammed Vs Mohammed Beke
Supreme Court Of India · (1996) 7 AD 699 : (1996) 9 JT 278 : (1997) 2 LW 120 : (1997) 2 MLJ 77 : (1996) 7 SCALE 330 : (1996) 10 SCC 705 : (1996) 5 SCR 602 Supp
Waqf Act, 1954 — Section 2(1)
Supreme Court04 Sept 1996Allowed
Ravappa Gurusiddappa Vs Thakubai Madhavarao Patil and Others
Supreme Court Of India · (1996) 7 AD 865 : (1996) 7 SCALE 151 : (1996) 10 SCC 254 : (1996) 5 SCR 531 Supp
Supreme Court04 Sept 1996Allowed
Municipal Board, Hapur etc. Vs Jassa Singh and others
Supreme Court Of India · (1996) 7 AD 605 : AIR 1997 SC 2689 : (1997) AIRSCW 2656 : (1996) 7 SCALE 24 : (1996) 10 SCC 377 : (1996) 5 SCR 547 Supp : (1996) 7 Supreme 258
Constitution of India, 1950 — Article 243
Supreme Court04 Sept 1996Dismissed
Kamta Tiwari Vs State of M.P.
Supreme Court Of India · AIR 1996 SC 2800 : (1996) 2 ALD(Cri) 703 : (1996) CriLJ 4158 : (1996) 3 Crimes 241 : (1996) JLJ 694 : (1996) 8 JT 198 : (1997) 1 LW(Cri) 153 : (1996) 6 SCALE 337 : (1996) 6 SCC 250 : (1996) 5 SCR 507 Supp
Penal Code, 1860 (IPC) — Section 201, 302, 363, 364, 366
Supreme Court04 Sept 1996Dismissed
E. Ramakrishnan and Others Vs State of Kerala and Others
Supreme Court Of India · (1996) 7 AD 330 : (1996) 9 JT 286 : (1997) 1 LLJ 1215 : (1996) 7 SCALE 76 : (1996) 10 SCC 565 : (1997) SCC(L&S) 331 : (1996) 5 SCR 533 Supp : (1996) 3 SLJ 111
Constitution of India, 1950 — Article 320
Supreme Court04 Sept 1996Dismissed
Shiromani Gurdwara Prabhandak Committee Vs Jaswant Singh
Supreme Court Of India · (1996) 7 AD 587 : (1996) 8 JT 292 : (1997) 116 PLR 648 : (1996) 7 SCALE 19 : (1996) 11 SCC 690 : (1996) 5 SCR 538 Supp : (1997) 1 UJ 142
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
Supreme Court04 Sept 1996Dismissed
Dr. S.K. Kacker Vs All India Institute of Medical Sciences and Others
Supreme Court Of India · (1996) 7 AD 331 : (1996) 74 FLR 2505 : (1996) 8 JT 513 : (1996) LabIC 2736 : (1996) 7 SCALE 1 : (1996) 10 SCC 734 : (1997) SCC(L&S) 356 : (1996) 5 SCR 540 Supp : (1997) 1 SLJ 35 : (1997) 1 UPLBEC 316
Supreme Court04 Sept 1996Allowed
Himachal Pradesh Marketing Board and Others Vs Shankar Trading Co. Pvt. Ltd. and Others
Supreme Court Of India · (1996) 7 AD 637 : (1996) 8 JT 321 : (1996) 6 SCALE 583 : (1997) 2 SCC 496 : (1996) 5 SCR 515 Supp
Himachal Pradesh Agricultural Produce Markets Act, 1969 — Section 2, 21, 4(3)
Supreme Court04 Sept 1996Dismissed
Shyam Bahadur Tripathi Vs U.P. State Public Services Tribunal and Others
Supreme Court Of India · (1997) 2 LLJ 920 : (1997) 2 SCC 251 : (1997) SCC(L&S) 744 : (1996) 5 SCR 536 Supp
Supreme Court03 Sept 1996Partly Allowed
Winky Dilawari (Smt) and Another Vs Amritsar Improvement Trust, Amritsar
Supreme Court Of India · (1996) 7 AD 524 : (1996) 11 JT 49 : (1996) 7 SCALE 146 : (1996) 11 SCC 644 : (1996) 5 SCR 502 Supp
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, 9Punjab Town Improvement Act, 1922 — Section 36, 38(1), 40, 59Registration Act, 1908 — Section 17
Supreme Court03 Sept 1996Disposed Of
K. Padmaraju alias Padmanabha Raju and Others Vs Senior Regional Manager, F.C.I., Hyderabad and Others
Supreme Court Of India · (1996) 7 AD 388 : (1996) 8 JT 438 : (1996) 7 SCALE 70 : (1996) 10 SCC 613 : (1996) 5 SCR 494 Supp
Supreme Court03 Sept 1996Dismissed
Hira Vs Kasturibai and Others
Supreme Court Of India · (1996) 7 AD 393 : (1997) 10 JT 486 : (1996) 6 SCALE 699 : (1996) 6 SCC 82 : (1996) 5 SCR 489 Supp
Hindu Succession Act, 1956 — Section 4(2)Madhya Bharat Land Revenue and Tenancy Act, 1950 — Section 54, 63, 64, 65, 66(3)
Supreme Court03 Sept 1996Dismissed
Prem Pal Singh Vs State of Punjab
Supreme Court Of India · (1996) 6 AD 530 : AIR 1997 SC 388 : (1996) AIRSCW 3760 : (1996) 2 ALD(Cri) 693 : (1996) 2 ALT(Cri) 687 : (1996) CriLJ 4449 : (1996) 3 Crimes 234 : (1996) 7 JT 647 : (1996) 6 SCALE 318 : (1996) 10 SCC 301 : (1996) 6 Supreme 453
Penal Code, 1860 (IPC) — Section 148, 149, 307, 323, 427Terrorist and Disruptive Activities (Prevention) Act, 1985 — Section 4(3)