Supreme Court11 Jul 1996Dismissed

Bhagirath and others Vs State of Haryana

Supreme Court Of India · AIR 1996 SC 3431 : (1996) 2 ALD(Cri) 924 : (1996) CriLJ 3499 : (1996) 5 SCALE 136

Arms Act, 1959 — Section 25, 27Penal Code, 1860 (IPC) — Section 307, 34Terrorist and Disruptive Activities (Prevention) Act, 1985 — Section 6(1)
Supreme Court11 Jul 1996Allowed

S. Gopal Reddy Vs State of Andhra Pradesh

Supreme Court Of India · (1996) 5 AD 229 : AIR 1996 SC 2184 : (1996) 2 ALD(Cri) 926 : (1996) 2 ALT(Cri) 418 : (1996) 2 BLJR 1329 : (1996) CriLJ 3237 : (1996) 3 Crimes 35 : (1997) 2 DMC 100 : (1996) 6 JT 268 : (1996) 2 OLR 229 : (1996) 5 SCALE 78 : (1996) 4 SCC 596 : (1996) 3 SCR

Constitution of India, 1950 — Article 136Dowry Prohibition Act, 1961 — Section 2, 4Penal Code, 1860 (IPC) — Section 420
Supreme Court11 Jul 1996Dismissed

Ram Lakhan and others Vs State of U.P.

Supreme Court Of India · (1996) 5 AD 355 : AIR 1996 SC 3429 : (1996) 2 ALD(Cri) 921 : (1996) 2 ALT(Cri) 560 : (1996) CriLJ 3496 : (1996) 3 Crimes 1 : (1996) 6 JT 629 : (1996) 5 SCALE 150 : (1996) 9 SCC 204

Penal Code, 1860 (IPC) — Section 147, 148, 149, 302
Supreme Court10 Jul 1996Dismissed

Prabhat Kumar Sharma and others Vs State of U.P. and others

Supreme Court Of India · AIR 1996 SC 2638 : (1996) 6 JT 579 : (1996) LabIC 2268 : (1996) 5 SCALE 404 : (1996) 10 SCC 62 : (1996) 3 SCR 424 Supp : (1996) 3 SLJ 21 : (1996) 2 UJ 643 : (1996) 3 UPLBEC 1959

Uttar Pradesh Intermediate Education Act, 1921 — Section 33Uttar Pradesh Secondary Education Services Commission and Selection Boards Act, 1982 — Section 16, 18, 33
Supreme Court09 Jul 1996Allowed

Harish Kumar and another Vs State of M.P.

Supreme Court Of India · (1996) 20 ACR 681 : AIR 1996 SC 3433 : (1996) CriLJ 3511 : (1996) 3 Crimes 17 : (1996) JLJ 683 : (1996) 6 JT 193 : (1996) 5 SCALE 92 : (1996) 9 SCC 667 : (1996) 3 SCR 296 Supp

Criminal Procedure Code, 1973 (CrPC) — Section 349Penal Code, 1860 (IPC) — Section 100, 300, 302, 307, 34
Supreme Court09 Jul 1996Dismissed

M/s. Wilh, Wilhelmsen Vs Commissioner of Income Tax, West Bengal-1

Supreme Court Of India · AIR 1996 SC 3364 : (1996) 134 CTR 266 : (1996) 221 ITR 244 : (1996) 6 JT 167 : (1996) 5 SCALE 43 : (1996) 9 SCC 161 : (1996) 3 SCR 231 Supp

Finance Act, 1955 — Section 24(2)Income Tax Act, 1922 — Section 10(2), 44, 5(8), 66A(2)Income Tax Act, 1961 — Section 10(2)
Supreme Court09 Jul 1996Allowed

Secretary to Government of Tamil Nadu Vs D. Subramanyan Rajadevan

Supreme Court Of India · (1996) 5 AD 496 : AIR 1996 SC 2634 : (1996) 6 JT 456 : (1996) 5 SCALE 180 : (1996) 5 SCC 334 : (1996) 3 SCR 385 Supp : (1996) 3 SLJ 30

Constitution of India, 1950 — Article 309Prevention of Corruption Act, 1988 — Section 5(1)Tamil Nadu Civil Services (Classification, Control and Appeal) Rules, 1953 — Rule 11, 17, 2
Supreme Court09 Jul 1996Dismissed

Samsuddin Rahman and others Vs Bihari Das and others

Supreme Court Of India · AIR 1996 SC 2535 : (1996) 6 JT 517 : (1996) 5 SCALE 299 : (1996) 10 SCC 84 : (1996) 3 SCR 258 Supp

Assam Land and Revenue Regulation, 1886 — Regulation 34(C)Civil Procedure Code, 1908 (CPC) — Section 100Criminal Procedure Code, 1973 (CrPC) — Section 100, 145
Supreme Court09 Jul 1996Disposed Of

Kashmira Singh Vs Duman Singh

Supreme Court Of India · AIR 1996 SC 2176 : (1996) 2 ALD(Cri) 173 : (1996) CriLJ 3235 : (1996) 3 Crimes 51 : (1996) 6 JT 177 : (1996) 5 SCALE 54 : (1996) 4 SCC 693

Criminal Procedure Code, 1973 (CrPC) — Section 145