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Supreme Court Of India judgments

59,837 judgments · page 1,926 of 2,992

Supreme Court21 Aug 1996Allowed

Ramesh Dutt Vs State of Punjab

Supreme Court Of India · (1996) 6 AD 608 : AIR 1996 SC 2831 : (1996) 7 JT 507 : (1996) 6 SCALE 257 : (1996) 10 SCC 160 : (1996) 5 SCR 17 Supp : (1996) 2 UJ 564

Land Acquisition Act, 1894 — Section 23(1), 28, 4(1)
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Supreme Court21 Aug 1996Allowed

Union of India (UOI) and Others Vs Dhanwanti Devi and Others

Supreme Court Of India · (1996) 7 AD 47 : (1996) 8 JT 306 : (1996) 6 SCALE 434 : (1996) 6 SCALE 431 : (1996) 6 SCC 44 : (1996) 5 SCR 32 Supp

Constitution of India, 1950 — Article 14, 141, 31Jammu and Kashmir Requisitioning and Acquisition of Immovable Property Act, 1968 — Section 7, 8Land Acquisition Act, 1894 — Section 23(1A), 23(2), 28, 34
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Supreme Court21 Aug 1996Dismissed

Ram Lal Vs Union of India

Supreme Court Of India · (1996) 6 AD 791 : (1996) AIRSCW 3838 : (1997) 10 JT 482 : (1997) 1 LLJ 329 : (1996) 6 SCALE 271 : (1996) 10 SCC 164 : (1996) 5 SCR 27 Supp : (1996) 3 SLJ 123 : (1996) 6 Supreme 616

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Supreme Court21 Aug 1996Allowed

State of U.P. and Others Vs Malti Kaul (Smt) and Another

Supreme Court Of India · (1996) 7 AD 169 : (1996) 9 JT 601 : (1996) 6 SCALE 308 : (1996) 10 SCC 425 : (1996) 5 SCR 9 Supp : (1997) 1 UPLBEC 99

Constitution of India, 1950 — Article 265Uttar Pradesh (Regulation of Building Operations) Act, 1958 — Section 14Uttar Pradesh Urban Planning and Development Act, 1973 — Section 14, 33, 41, 56(2), 59
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Supreme Court21 Aug 1996dismissed

Talluri Venkaiah Naidu and another Vs Public Prosecutor, High Court of Andhra Pradesh S. Srihari Naidu Vs State of Andhra Pradesh

Supreme Court Of India · (1998) ACR 615 : (1996) 6 AD 371 : AIR 1997 SC 353 : (1996) AIRSCW 3717 : (1996) 2 ALD(Cri) 739 : (1996) 2 ALT(Cri) 693 : (1996) CriLJ 4432 : (1996) 3 Crimes 247 : (1997) 10 JT 409 : (1996) 6 SCALE 163 : (1996) 11 SCC 355 : (1996) 5 SCR 1 Supp : (1996) 6

Penal Code, 1860 (IPC) — Section 120B, 147, 149, 302
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Supreme Court20 Aug 1996Allowed

Abdul Fazal Siddiqui Vs Fatehchand Hirawat and Another

Supreme Court Of India · (1996) 6 AD 407 : (1996) 2 ALD(Cri) 709 : (1996) 2 ALT(Cri) 474 : (1996) 2 BC 586 : (1997) 1 CALLT 119 : (1996) 3 Crimes 209 : (1996) 8 JT 104 : (1996) 6 SCALE 224 : (1996) 6 SCC 32 : (1996) 4 SCR 807 Supp

Penal Code, 1860 (IPC) — Section 24, 25, 34, 415, 420
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Supreme Court20 Aug 1996dismissed

Karam Singh and another Vs State of Punjab

Supreme Court Of India · (1996) 6 AD 275 : AIR 1996 SC 3480 : (1996) 2 ALD(Cri) 563 : (1996) CriLJ 3994 : (1996) 3 Crimes 76 : (1996) 7 JT 349 : (1996) 4 KarLJ 591 : (1996) 6 SCALE 74 : (1996) 2 SCALE 211

Penal Code, 1860 (IPC) — Section 300Terrorist Affected Areas (Special Courts) Act, 1984 — Section 14
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Supreme Court20 Aug 1996dismissed

Ved Prakash Vs State of Haryana

Supreme Court Of India · AIR 1996 SC 2795 : (1996) 2 ALD(Cri) 653 : (1996) CriLJ 4156 : (1996) 3 Crimes 194 : (1997) 10 JT 465 : (1996) 6 SCALE 78

Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 307, 324
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Supreme Court20 Aug 1996Allowed

State of A.P. Vs Nagoti Venkataramana

Supreme Court Of India · (1996) 7 AD 212 : (1997) 1 ALD(Cri) 54 : (1997) 1 ARBLR 303 : (1996) 8 JT 282 : (1996) 6 SCALE 417 : (1996) 6 SCC 409 : (1996) 4 SCR 812 Supp

Cinematograph Act, 1952 — Section 2Copyright Act, 1957 — Section 4, 44, 51, 52A, 63
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