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Supreme Court Of India judgments

59,837 judgments · page 1,922 of 2,992

Supreme Court03 Sept 1996Allowed

Rehmat Vs State of Haryana

Supreme Court Of India · (1996) 6 AD 414 : AIR 1997 SC 1526 : (1997) AIRSCW 275 : (1996) 2 ALD(Cri) 700 : (1997) CriLJ 764 : (1996) 3 Crimes 238 : (1996) 7 JT 663 : (1996) 6 SCALE 330 : (1996) 10 SCC 346 : (1996) 6 Supreme 475

Penal Code, 1860 (IPC) — Section 307, 393Terrorist and Disruptive Activities (Prevention) Act, 1985 — Section 6
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Supreme Court03 Sept 1996Allowed

State of Orissa and others Vs Narain Prasad and others, etc. etc.

Supreme Court Of India · (1996) 7 AD 65 : AIR 1997 SC 1493 : (1997) AIRSCW 211 : (1998) 85 CLT 625 : (1996) 8 JT 50 : (1996) 6 SCALE 460 : (1996) 5 SCC 740 : (1996) 5 SCR 465 Supp : (1996) 8 Supreme 647

Andhra Pradesh Excise Act, 1968 — Section 17, 23Bihar and Orissa Excise Act, 1915 — Section 13, 22, 27, 28, 89Constitution of India, 1950 — Article 21, 226, 47
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Supreme Court03 Sept 1996Dismissed

Rashtriya Mill Mazdoor Sangh Vs State of Maharashtra and Others

Supreme Court Of India · AIR 1996 SC 2797 : (1996) 7 JT 630 : (1997) 2 LLJ 720 : (1996) 6 SCALE 303 : (1996) 5 SCC 542 : (1996) 5 SCR 458 Supp

Constitution of India, 1950 — Article 14, 19, 21, 31(C), 39Swadeshi Cotton Mills Company Limited (Acquisition and Transfer of Undertakings) Act, 1986 — Section 10(2), 12(1), 26, 9(2)
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Supreme Court03 Sept 1996Dismissed

Benoy Mazumdar (Dead) by Lrs. Vs Collector of Cachar

Supreme Court Of India · (1996) 7 AD 601 : (1996) 8 JT 434 : (1996) 7 SCALE 10 : (1996) 10 SCC 690 : (1996) 5 SCR 497 Supp

Assam Land (Requisition and Acquisition) (Amendment) Act, 1964 — Section 11Assam Land (Requisition and Acquisition) Act, 1948 — Section 7(1), 7(1A)Constitution of India, 1950 — Article 14
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Supreme Court03 Sept 1996Allowed

Hindustan Steel Works Construction Ltd. Vs Commissioner of Labour and Others

Supreme Court Of India · (1996) 6 AD 747 : (1996) 7 JT 592 : (1996) LabIC 2520 : (1997) 1 LLJ 656 : (1996) 6 SCALE 346 : (1996) 10 SCC 599 : (1996) 5 SCR 447 Supp : (1997) 1 SLJ 207 : (1997) 1 UJ 115

Andhra Pradesh Contract Labour (Regulation and Abolition) Rules, 1971 — Rule 21, 25Contract Labour (Regulation and Abolition) Act, 1970 — Section 12, 2(1), 21, 21(1)(4), 35Payment of Wages Act, 1936 — Section 2
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Supreme Court02 Sept 1996Disposed Of

Union of India Vs Mohan Singh Rathore and another

Supreme Court Of India · (1996) 8 AD 10 : AIR 1997 SC 2328 : (1997) AIRSCW 2214 : (1996) 7 SCALE 177 : (1996) 10 SCC 469 : (1997) SCC(L&S) 113 : (1996) 5 SCR 419 Supp : (1997) 1 SLJ 231

Police Service (Appointment by Promotion) Regulations, 1955 — Regulation 7(3), 9
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Supreme Court02 Sept 1996Dismissed

Krishnan and another Vs State of Kerala

Supreme Court Of India · (1996) 6 AD 521 : AIR 1997 SC 383 : (1996) AIRSCW 3754 : (1996) CriLJ 4444 : (1996) 7 JT 613 : (1996) 6 SCALE 362 : (1996) 10 SCC 508 : (1996) 5 SCR 405 Supp

Penal Code, 1860 (IPC) — Section 302, 34
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Supreme Court02 Sept 1996Dismissed

D. Radhakrishnan Vs Union of India (UOI) and Others

Supreme Court Of India · (1996) 7 AD 438 : (1996) 74 FLR 2652 : (1996) 9 JT 533 : (1996) 6 SCALE 751 : (1996) 10 SCC 740 : (1997) SCC(L&S) 361 : (1996) 5 SCR 431 Supp : (1996) 3 SLJ 136 : (1997) 104 STC 94

Police Service (Recruitment) Rules, 1954 — Rule 9(1)Police Service (Regulation of Seniority) Rules, 1954 — Rule 3(3)
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Supreme Court30 Aug 1996Dismissed

Darshan Singh and others Vs State of Haryana

Supreme Court Of India · (1996) 6 AD 410 : AIR 1997 SC 364 : (1996) AIRSCW 3729 : (1996) 2 ALD(Cri) 518 : (1996) 2 ALT(Cri) 677 : (1996) CriLJ 4438 : (1996) 3 Crimes 225 : (1996) 7 JT 568 : (1996) 6 SCALE 263 : (1996) 10 SCC 283 : (1996) 6 Supreme 443

Arms Act, 1959 — Section 25, 27Penal Code, 1860 (IPC) — Section 148, 302Terrorist and Disruptive Activities (Prevention) Act, 1985 — Section 6(1)
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