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Supreme Court Of India judgments

59,837 judgments · page 1,928 of 2,992

Supreme Court14 Aug 1996Partly Allowed

Shree Krishna Gyanoday Sugar Ltd. and M/s. Arun Chemical Industries (Pvt.) Ltd. Vs State of Bihar and Others

Supreme Court Of India · (1996) 6 AD 457 : AIR 1996 SC 2610 : (1996) 7 JT 322 : (1997) 1 PLJR 34 : (1996) 6 SCALE 17 : (1996) 10 SCC 11 : (2003) 2 SCR 75 : (1996) 4 SCR 680 Supp

Bihar and Orissa Excise Act, 1915 — Section 13, 15, 22, 38, 49Bihar and Orissa Excise Rules, 1919 — Rule 10, 11, 111, 15, 16Bombay Prohibition Act, 1949 — Section 58
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Supreme Court14 Aug 1996Dismissed

J. Jaishankar Vs Government of India and Another

Supreme Court Of India · (1996) 6 AD 570 : (1996) 74 FLR 2239 : (1996) 7 JT 483 : (1997) 1 LLJ 49 : (1996) 6 SCALE 186 : (1996) 6 SCC 204 : (1996) 4 SCR 703 Supp : (1996) 3 SLJ 131 : (1997) 1 UPLBEC 576

Industrial Disputes Act, 1947 — Section 10Penal Code, 1860 (IPC) — Section 509
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Supreme Court13 Aug 1996Allowed

State of U.P. and Others Vs Gayatri Devi Pandey (Smt)

Supreme Court Of India · (1996) 7 AD 304 : (1996) 74 FLR 2409 : (1996) 7 JT 668 : (1996) 6 SCALE 308 : (1996) 6 SCC 111 : (1996) 4 SCR 642 Supp : (1996) 3 SLJ 108

Uttar Pradesh Regularisation of Ad hoc Appointments (On Posts Within the Purview of the Public Service Commission) Rules, 1979 — Rule 4, 5, 6
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Supreme Court13 Aug 1996Dismissed

Dr. Buddhi Kota Subbarao Vs K.Parasaran and others

Supreme Court Of India · (1996) 6 AD 133 : AIR 1996 SC 2687 : (1997) 1 ALD(Cri) 134 : (1997) 1 ALT(Cri) 271 : (1996) CriLJ 3983 : (1996) 3 Crimes 143 : (1996) 7 JT 265 : (1997) 1 LW(Cri) 164 : (1996) 5 SCALE 797 : (1996) 5 SCC 530 : (1996) 4 SCR 574 Supp

Atomic Energy Act, 1962 — Section 18, 19, 26(2)Penal Code, 1860 (IPC) — Section 120B, 193, 195, 196
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Supreme Court13 Aug 1996Dismissed

V.K. Ramamurthy Vs Union of India

Supreme Court Of India · AIR 1996 SC 2658 : (1996) 74 FLR 2218 : (1996) 7 JT 296 : (1996) LabIC 2275 : (1996) 5 SCALE 829 : (1996) 10 SCC 73 : (1996) 4 SCR 583 Supp : (1997) 1 SLJ 16 : (1996) 2 UJ 536 : (1997) 1 UPLBEC 439

Constitution of India, 1950 — Article 32
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Supreme Court13 Aug 1996Dismissed

State of U.P. Vs Ramesh Prasad Misra and another

Supreme Court Of India · (1996) 6 AD 209 : AIR 1996 SC 2766 : (1996) 2 ALD(Cri) 648 : (1996) CriLJ 4002 : (1996) 3 Crimes 181 : (1996) 2 DMC 368 : (1996) 9 JT 566 : (1996) 6 SCALE 90 : (1996) 10 SCC 360 : (1996) 4 SCR 631 Supp

Penal Code, 1860 (IPC) — Section 201, 300, 302, 498
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Supreme Court13 Aug 1996Dismissed

Golla Pullanna and another Vs State of Andhra Pradesh

Supreme Court Of India · AIR 1996 SC 2727 : (1996) 2 ALD(Cri) 513 : (1997) 1 ALT(Cri) 136 : (1996) CriLJ 3987 : (1996) 3 Crimes 188 : (1996) 7 JT 548 : (1996) 5 SCALE 788 : (1996) 10 SCC 223 : (1996) 4 SCR 603 Supp

Penal Code, 1860 (IPC) — Section 120B, 148, 149, 300, 302
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Supreme Court13 Aug 1996Dismissed

State of T.N. Vs Tvl. Jeevanlal Ltd.

Supreme Court Of India · (1996) 6 AD 260 : AIR 1996 SC 2699 : (1997) 91 ELT 268 : (1996) 7 JT 272 : (1996) 5 SCALE 809 : (1996) 6 SCC 206 : (1996) 4 SCR 619 Supp : (1996) 103 STC 99

Tamil Nadu General Sales Tax Act, 1959 — Section 31(3), 32(3), 34, 34(2), 36
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Supreme Court12 Aug 1996Dismissed

Parwatabai Vs Sonabai and others

Supreme Court Of India · (1996) 6 AD 652 : AIR 1997 SC 381 : (1996) AIRSCW 3751 : (1996) 7 JT 661 : (1997) 115 PLR 712 : (1996) 6 SCALE 375 : (1997) 1 SCC 531 : (1996) 4 SCR 571 Supp : (1996) 6 Supreme 669

Limitation Act, 1963 — Article 64, 65
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Supreme Court12 Aug 1996Disposed Of

Baij Nath Gupta Vs State of Bihar and Others

Supreme Court Of India · (1996) 6 AD 783 : (1997) 10 JT 472 : (1989) LabIC 2089 : (1994) 3 LLJ 268 : (1996) 6 SCALE 295 : (1996) 10 SCC 297 : (1997) SCC(L&S) 71 : (1996) 4 SCR 566 Supp

Central Civil Services (Pension) Rules, 1972 — Rule 14
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