COURT ARCHIVE

Supreme Court Of India judgments

59,837 judgments · page 1,929 of 2,992

Supreme Court12 Aug 1996Dismissed

Amalapuram Municipal Council and Another Vs U. Simhadri

Supreme Court Of India · (1996) 6 AD 755 : (1996) 74 FLR 2241 : (1996) 7 JT 468 : (1996) LabIC 2739 : (1996) 6 SCALE 247 : (1996) 10 SCC 657 : (1997) SCC(L&S) 344 : (1996) 4 SCR 563 Supp : (1996) 3 SLJ 99 : (1997) 1 UPLBEC 255

Andhra Pradesh Municipalities Act, 1965 — Section 74

Supreme Court12 Aug 1996Disposed Of

S.K. Mahaboob Bee (Smt.) and Others Vs State Election Commissioner and Others

Supreme Court Of India · (1998) 4 ALT 16 : (2000) 10 SCC 512

Constitution of India, 1950 — Article 226

Supreme Court09 Aug 1996Dismissed

Lourdu Mari David and others Vs Louis Chinnaya Arogiaswamy and others

Supreme Court Of India · (1996) 6 AD 708 : AIR 1996 SC 2814 : (1997) 1 ALT 29 : (1996) 7 JT 499 : (1996) 6 SCALE 184 : (1996) 5 SCC 589 : (1996) 4 SCR 540 Supp

Specific Relief Act, 1963 — Section 20

Supreme Court09 Aug 1996Dismissed

Jayantilal Ratanchand Shah, Devkumar Gopaldas Aggarwal and others Vs Reserve Bank of India and others

Supreme Court Of India · AIR 1997 SC 370 : (1998) 91 CompCas 117 : (1997) 3 GLR 2525 : (1996) 7 JT 681 : (1996) 5 SCALE 741 : (1996) 9 SCC 650 : (1996) 4 SCR 443 Supp : (1996) 2 UJ 621

Constitution of India, 1950 — Article 14, 19(1), 31High Denomination Bank Notes (Demonetisation) Act, 1978 — Section 2, 3, 4, 7, 8Reserve Bank of India Act, 1934 — Section 22, 24, 26, 39

Supreme Court09 Aug 1996Dismissed

Nalanikant Ramadas Gujjar Vs Tulasibai (dead) by LRs. and others

Supreme Court Of India · (1996) 6 AD 297 : AIR 1997 SC 404 : (1996) AIRSCW 3783 : (1996) 7 JT 198 : (1996) 5 SCALE 774 : (1996) 5 SCC 394 : (1996) 4 SCR 430 Supp : (1996) 6 Supreme 134

Bombay Land Revenue Code, 1879 — Section 65

Supreme Court09 Aug 1996Dismissed

K.V. Jai Singh Vs C.R. Govindaswamy Chettiar (died) and others

Supreme Court Of India · (1996) 6 AD 449 : AIR 1996 SC 2655 : (1996) 2 CTC 518 : (1996) 8 JT 266 : (1996) 2 LW 677 : (1996) 5 SCALE 709 : (1996) 5 SCC 761

Tamil Nadu Buildings (Lease and Rent Control) Act, 1961 — Section 30

Supreme Court09 Aug 1996Allowed

Indian Bank Vs M/s. Satyam Fibres (India) Pvt. Ltd.

Supreme Court Of India · (1996) 6 AD 112 : AIR 1996 SC 2592 : (1998) 92 CompCas 149 : (1996) 7 JT 135 : (1996) 5 SCALE 722 : (1996) 5 SCC 550 : (1996) 4 SCR 464 Supp

Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 15, 2, 3Consumer Protection Act, 1986 — Section 13, 2

Supreme Court09 Aug 1996Allowed

Pune Cantonment Board and another Vs M.P.J. Builders and another

Supreme Court Of India · (1996) 6 AD 102 : AIR 1996 SC 2645 : (1990) 3 CompLJ 362 : (1996) 7 JT 123 : (1996) 5 SCALE 713 : (1996) 5 SCC 438 : (1996) 4 SCR 512 Supp

Cantonments Act, 1924 — Section 180, 52(1)Constitution of India, 1950 — Article 226

Supreme Court09 Aug 1996Allowed

State of A.P. and Others Vs Ind. Natali Granite Ltd.

Supreme Court Of India · (1996) 7 AD 161 : (1996) 8 JT 2 : (1996) 6 SCALE 317 : (1996) 10 SCC 269 : (1996) 4 SCR 544 Supp

Cess and Other Taxes on Minerals (Validation) Act, 1992 — Section 2

Supreme Court09 Aug 1996Allowed

Ramesh Chander and Others Vs Delhi Administration and Others

Supreme Court Of India · (1996) 6 AD 316 : (1996) 74 FLR 2235 : (1996) 7 JT 607 : (1996) 5 SCALE 836 : (1996) 10 SCC 409 : (1997) SCC(L&S) 96 : (1996) 4 SCR 530 Supp : (1996) 3 SLJ 124 : (1997) 1 UJ 97

DELHI POLICE ACT, 1978 — Section 21Penal Code, 1860 (IPC) — Section 395

Supreme Court09 Aug 1996Allowed

State of Tamil Nadu Vs Basheer

Supreme Court Of India · (1996) 2 LW(Cri) 727

Criminal Procedure Code, 1973 (CrPC) — Section 173, 227Penal Code, 1860 (IPC) — Section 302

Supreme Court09 Aug 1996Disposed Of

T.M.A. Pai Foundation and others Vs State of Karnataka and others

Supreme Court Of India · AIR 1996 SC 2652 : (2002) 6 ALT 35 : (1997) 2 SCALE 6 : (1996) 5 SCALE 666 : (1996) 5 SCC 8 : (1996) 4 SCR 436 Supp

Constitution of India, 1950 — Article 32

Supreme Court09 Aug 1996Disposed Of

Najamal Hussain Mehadi Vs State of Maharashtra and Others

Supreme Court Of India · (1996) 6 AD 339 : (1996) 74 FLR 2210 : (1996) 7 JT 247 : (1996) 5 SCALE 856 : (1997) 1 SCC 532 : (1997) SCC(L&S) 166 : (1996) 4 SCR 496 Supp : (1997) 1 UPLBEC 578

Supreme Court08 Aug 1996Disposed Of

Jagat Prasad Vs State of U.P.

Supreme Court Of India · (1998) 8 SCC 632

Constitution of India, 1950 — Article 14, 19, 21Criminal Procedure Code, 1973 (CrPC) — Section 438, 9

Supreme Court08 Aug 1996Dismissed

Kallathil Sreedharan and Another Vs Komath Pandyala Prasanna and Another

Supreme Court Of India · (1996) 6 AD 775 : (1996) 8 JT 40 : (1996) 2 KLT 784 : (1997) 1 MLJ 61 : (1996) 6 SCALE 311 : (1996) 6 SCALE 117 : (1996) 6 SCC 218 : (1996) 4 SCR 403 Supp

Hindu Minority and Guardianship Act, 1956 — Section 8(2), 8(3)Specific Relief Act, 1963 — Section 20

Supreme Court08 Aug 1996Dismissed

M. Jafar A. Majid, Varanasi Vs Commissioner of Sales Tax, Lucknow

Supreme Court Of India · (1998) 8 SCC 427

Supreme Court08 Aug 1996Partly Allowed

State of Bihar Vs Madheshwar Prasad

Supreme Court Of India · (1996) 6 AD 703 : (1996) 6 SCALE 287 : (1996) 6 SCC 197 : (1996) 4 SCR 415 Supp

Land Acquisition Act, 1894 — Section 23, 23(1A), 23(2), 28, 51A

Supreme Court08 Aug 1996Dismissed

State of Karnataka Vs Shri Kudli Sringeri Mahasamasthanam and others

Supreme Court Of India · (1996) 6 AD 389 : AIR 1996 SC 3484 : (1996) 7 JT 214 : (1996) 5 SCALE 779

Karnataka (Religious and Charitable) Inams Abolition Act, 1955 — Section 21

Supreme Court08 Aug 1996Allowed

Aircraft Employee''s Housing Co-operative Society Ltd. Vs Secretary, Rural Development and Panchayat Raj, Govt. of Karnataka, Bangalore, and others

Supreme Court Of India · AIR 1996 SC 3501 : (1996) 6 SCALE 217 : (1996) 11 SCC 475 : (1996) 4 SCR 424 Supp

Land Acquisition Act, 1894 — Section 10, 11, 16, 17(4), 4

Supreme Court08 Aug 1996Allowed

State of Bihar Vs Ratan Lal Sahu and Others

Supreme Court Of India · (1996) 6 AD 602 : AIR 1996 SC 3500 : (1996) 6 SCALE 83 : (1996) 10 SCC 635 : (1996) 4 SCR 400 Supp

Land Acquisition Act, 1894 — Section 23, 4(1)