CourtKutchehry.com

COURT ARCHIVE

Supreme Court Of India judgments

59,837 judgments · page 1,937 of 2,992

Supreme Court15 Jul 1996Disposed Of

State of Tamil Nadu Vs A. Jaganathan

Supreme Court Of India · (1996) 5 AD 593 : AIR 1996 SC 2449 : (1996) 2 ALD(Cri) 358 : (1996) 2 ALT(Cri) 702 : (1996) CriLJ 3495 : (1996) 3 Crimes 257 : (1996) 6 JT 621 : (1997) 1 LLJ 565 : (1997) 1 LW(Cri) 152 : (1996) 5 SCALE 382 : (1996) 5 SCC 329 : (1996) 3 SCR 572 Supp : (199

Criminal Procedure Code, 1973 (CrPC) — Section 374, 389(1), 482Penal Code, 1860 (IPC) — Section 218, 392, 466
Read judgment
Supreme Court15 Jul 1996Dismissed

New India Public School and other etc. Vs HUDA and others etc.

Supreme Court Of India · (1996) 6 AD 76 : AIR 1996 SC 3458 : (1996) 7 JT 103 : (1996) 114 PLR 727 : (1996) 5 SCALE 553 : (1996) 5 SCC 510 : (1996) 3 SCR 597 Supp : (1996) 2 UJ 575

Haryana Urban Development (Disposal of Land and Buildings) Regulations, 1978 — Regulation 3, 5Haryana Urban Development Authority Act, 1977 — Section 15(3)
Read judgment
Supreme Court15 Jul 1996dismissed

Sudip Mazumdar Vs State of M.P.

Supreme Court Of India · (1996) 2 ALD(Cri) 242 : (1997) 1 JLJ 369 : (1996) 6 JT 651 : (1996) 5 SCALE 474 : (1996) 5 SCC 368 : (1996) 3 SCR 575 Supp

Read judgment
Supreme Court12 Jul 1996Allowed

C. Chenga Reddy and Others Vs State of Andhra Pradesh

Supreme Court Of India · (1996) 5 AD 445 : AIR 1996 SC 3390 : (1996) 2 ALD(Cri) 483 : (1996) CriLJ 3461 : (1996) 3 Crimes 119 : (1996) 6 JT 739 : (1996) 5 SCALE 318 : (1996) 10 SCC 193 : (1996) 3 SCR 479 Supp

Constitution of India, 1950 — Article 136, 142Criminal Procedure Code, 1973 (CrPC) — Section 161, 162, 313Evidence Act, 1872 — Section 145, 45
Read judgment