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Supreme Court Of India judgments

59,837 judgments · page 1,923 of 2,992

Supreme Court30 Aug 1996Dismissed

N.R. Dongre and Others Vs Whirlpool Corpn. and Another

Supreme Court Of India · (1996) 6 AD 710 : (1996) 2 ARBLR 488 : (1996) 7 JT 555 : (1996) 16 PTC 583 : (1996) 6 SCALE 276 : (1996) 5 SCC 714 : (1996) 5 SCR 369 Supp

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 4Trade and Merchandise Marks Act, 1958 — Section 27(2), 46, 56
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Supreme Court29 Aug 1996Disposed Of

Kashmiri Lal and Others Vs State of Punjab

Supreme Court Of India · (1996) 6 AD 396 : AIR 1997 SC 393 : (1996) AIRSCW 3772 : (1996) 2 ALD(Cri) 641 : (1996) 2 ALT(Cri) 645 : (1996) 7 JT 448 : (1996) 6 SCALE 240 : (1996) 10 SCC 471 : (1996) 5 SCR 335 Supp : (1996) 6 Supreme 424

Penal Code, 1860 (IPC) — Section 149, 300, 302, 304, 307
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Supreme Court29 Aug 1996Allowed

State of Maharashtra Vs Maruti Shripati Dubal

Supreme Court Of India · (1996) 6 AD 533 : AIR 1997 SC 411 : (1996) AIRSCW 3791 : (1996) 2 ALD(Cri) 897 : (1996) CriLJ 4457 : (1996) 3 Crimes 262 : (1997) 1 LW(Cri) 13 : (1996) 6 SCALE 343 : (1996) 6 SCC 42 : (1996) 5 SCR 358 Supp : (1996) 6 Supreme 643

Constitution of India, 1950 — Article 14, 19, 21Penal Code, 1860 (IPC) — Section 309
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Supreme Court28 Aug 1996Allowed

J. K. SYNTHETICS LTD. Vs COLLECTOR OF CENTRAL EXCISE.

Supreme Court Of India · (1997) 142 CTR 521

Central Excised Act 1944 Sec2(AA), 35C, Custom Act 1962 Sec 129, 129B , Custom Excise and Gold Control Appellete Tribunal Procedure Rule 1982 R20, R21, R41, Gold Control Act 1968 Sec 2(AAA), 81A
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Supreme Court28 Aug 1996Allowed

Shera Singh Vs State of Punjab

Supreme Court Of India · (1996) 6 AD 561 : (1996) 2 ALD(Cri) 896 : (1996) 3 Crimes 261 : (1997) 1 LW(Cri) 8 : (1996) 6 SCALE 345 : (1996) 10 SCC 330 : (1996) 5 SCR 304 Supp

Evidence Act, 1872 — Section 114
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Supreme Court28 Aug 1996dismissed

P.G. Eshwarappa Vs M. Rudrappa and Others

Supreme Court Of India · (1996) 7 AD 244 : (1996) 8 JT 171 : (1996) 6 SCALE 498 : (1996) 6 SCC 96 : (1996) 5 SCR 322 Supp

Civil Procedure Code, 1908 (CPC) — Section 11Evidence Act, 1872 — Section 115Karnataka Land Reforms Act, 1961 — Section 22(1)
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Supreme Court28 Aug 1996dismissed

Yamuna Singh and others etc. Vs State of Bihar

Supreme Court Of India · AIR 1996 SC 2826 : (1996) 2 ALD(Cri) 581 : (1996) 2 ALT(Cri) 663 : (1997) 1 BLJR 87 : (1996) CriLJ 4144 : (1996) 3 Crimes 220 : (1996) 6 JT 485 : (1996) 6 SCALE 248

Penal Code, 1860 (IPC) — Section 120, 300, 302, 34
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Supreme Court28 Aug 1996Allowed

M/s. Fair Air Engineers Pvt. Ltd. and another Vs N.K. Modi

Supreme Court Of India · AIR 1997 SC 533 : (1996) AIRSCW 3852 : (1997) 1 ARBLR 23 : (1997) 1 AWC 120 Supp : (1997) 2 BLJR 1316 : (1997) 88 CompCas 663 : (1996) 2 CTC 664 : (1996) 8 JT 253 : (1996) 2 OLR 502 : (1996) 6 SCALE 488 : (1996) 6 SCC 385 : (1996) 4 SCR 820 Supp : (1996)

Arbitration Act, 1940 — Section 12, 13, 14, 2, 21Arbitration and Conciliation Ordinance, 1996 — Section 8Constitution of India, 1950 — Article 226, 32
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Supreme Court28 Aug 1996Disposed Of

Union of India and others Vs Andnd Singh Bisht

Supreme Court Of India · (1996) 6 AD 557 : AIR 1997 SC 361 : (1996) AIRSCW 3726 : (1997) 1 CALLT 41 : (1996) CriLJ 4435 : (1996) 6 SCALE 357 : (1996) 10 SCC 153 : (1996) 5 SCR 306 Supp

Border Security Force Act, 1968 — Section 106Constitution of India, 1950 — Article 142Criminal Procedure Code, 1973 (CrPC) — Section 475, 5
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Supreme Court28 Aug 1996

Vellore Citizens Welfare Forum Vs Union of India and others

Supreme Court Of India · AIR 1996 SC 2715 : (1996) 7 JT 375 : (1997) 2 SCALE 3 : (1996) 4 SCALE 44 : (1995) 5 SCALE 592 : (1996) 5 SCC 647 : (1996) 5 SCR 241 Supp

Constitution of India, 1950 — Article 21, 226, 32, 47, 48AEnvironment (Protection) Act, 1986 — Section 3(3), 4, 5, 7, 8Environment (Protection) Rules, 1986 — Rule 3(1), 3(2), 5(1)
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