COURT ARCHIVE

Supreme Court Of India judgments

59,837 judgments · page 1,939 of 2,992

Supreme Court09 Jul 1996Dismissed

Secretary, Tamil Nadu Wakf Board and another Vs Syed Fatima Nachi

Supreme Court Of India · AIR 1996 SC 2423 : (1997) 1 ALD(Cri) 50 : (1996) 2 ALT(Cri) 388 : (1996) CriLJ 3488 : (1996) 3 Crimes 4 : (1997) 2 DMC 1 : (1996) 6 JT 258 : (1996) 2 KLT 410 : (1997) 1 LW(Cri) 147 : (1996) 5 SCALE 121 : (1996) 4 SCC 616 : (1996) 3 SCR 271 Supp

Muslim Women (Protection of Rights on Divorce) Act, 1986 — Section 4(1), 4(2)Waqf Act, 1954 — Section 9

Supreme Court09 Jul 1996Dismissed

State of Rajasthan, etc. Vs Rajasthan Agricultural Input Dealers Association, etc.

Supreme Court Of India · (1996) 5 AD 397 : AIR 1996 SC 2179 : (1996) 6 JT 217(1) : (1996) 5 SCALE 57 : (1996) 5 SCALE 51 : (1996) 5 SCC 479 : (1996) 3 SCR 265 Supp : (1996) 2 UJ 633

Rajasthan Agricultural Produce Markets Act, 1961 — Section 2(1), 40

Supreme Court09 Jul 1996Allowed

Bani Singh and ohters Vs State of U.P.

Supreme Court Of India · AIR 1996 SC 2439 : (1996) 2 ALD(Cri) 181 : (1996) 2 BLJR 1481 : (1996) CriLJ 3491 : (1996) 3 Crimes 54 : (1996) 6 JT 287 : (1996) 2 KLT 424 : (1996) 2 OLR 217 : (1996) 2 OLR 216 : (1996) 5 SCALE 126 : (1996) 4 SCC 720 : (1996) 3 SCR 247 Supp

Criminal Procedure Code, 1973 (CrPC) — Section 377, 378, 384, 385, 386

Supreme Court09 Jul 1996Dismissed

Central Bureau of Investigation, SPE, SIU (X), New Delhi Vs Duncans Agro Industries Ltd., Calcutta

Supreme Court Of India · (1996) 5 AD 341 : AIR 1996 SC 2452 : (1996) 2 ALD(Cri) 546 : (1996) 2 ALT(Cri) 515 : (1996) 2 BLJR 1410 : (1996) 87 CompCas 849 : (1996) CriLJ 3501 : (1996) 3 Crimes 60 : (1996) 6 JT 227 : (1996) 5 SCALE 99 : (1996) 5 SCC 591 : (1996) 3 SCR 360 Supp

Companies Act, 1956 — Section 125, 394(2)Constitution of India, 1950 — Article 136Penal Code, 1860 (IPC) — Section 120B, 405, 406, 409, 415

Supreme Court09 Jul 1996Dismissed

Shangrila Food Products Ltd. and another Vs Life Insurance Corporation of India and another

Supreme Court Of India · AIR 1996 SC 2410 : (1997) 1 BLJR 489 : (1996) 6 JT 522 : (1996) 5 SCALE 289 : (1996) 5 SCC 54 : (1996) 3 SCR 279 Supp : (1996) 2 UJ 599

Constitution of India, 1950 — Article 226, 227Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 2, 4, 5, 7

Supreme Court09 Jul 1996Dismissed

Bhaiya Bahadur Singh Vs State of Madhya Pradesh

Supreme Court Of India · (1996) 20 ACR 667 : (1996) 5 AD 245 : AIR 1996 SC 3373 : (1996) 2 ALD(Cri) 176 : (1996) 2 ALT(Cri) 579 : (1996) CriLJ 3231 : (1996) 3 Crimes 25 : (1996) 6 JT 182 : (1996) 5 SCALE 68 : (1996) 5 SCC 174 : (1996) 3 SCR 310 Supp

Arms Act, 1959 — Section 25(1)

Supreme Court09 Jul 1996Allowed

Secretary to Government of Karnataka and another Vs V. Harishbabu

Supreme Court Of India · AIR 1996 SC 3421 : (1996) 2 ARBLR 276 : (1996) 6 JT 489 : (1996) 5 SCALE 345 : (1996) 5 SCC 400 : (1996) 3 SCR 215 Supp

Arbitration Act, 1940 — Section 14(2), 17, 30Limitation Act, 1908 — Article 158

Supreme Court09 Jul 1996Allowed

Hindustan Steel Works Construction Ltd. Vs Tarapore and Co. and another

Supreme Court Of India · (1996) 5 AD 369 : AIR 1996 SC 2268 : (1996) 2 BC 231 : (1996) 87 CompCas 344 : (1996) 6 JT 295 : (1996) 5 SCALE 186 : (1996) 5 SCC 34 : (1996) 3 SCR 396 Supp

Arbitration Act, 1940 — Section 41(b)

Supreme Court09 Jul 1996Disposed Of

State of Haryana and Others Vs Surjeet Singh

Supreme Court Of India · (1996) 74 FLR 2103 : (1996) 7 JT 202 : (1997) 2 LLJ 901 : (1996) 5 SCALE 493 : (1996) 5 SCC 478 : (1996) 3 SCR 421 Supp : (1997) 1 UPLBEC 437 : (1996) 4 UPLBEC 2958

Supreme Court09 Jul 1996Allowed

Vishnudas Trading as Vishnudas Kishandas Vs Vazir Sultan Tobacco Co. Ltd., Hyderabad and another

Supreme Court Of India · AIR 1996 SC 2275 : (1996) 2 ARBLR 222 : (1996) 6 JT 366 : (1996) 5 SCALE 267 : (1997) 4 SCC 201 : (1996) 3 SCR 329 Supp

Trade And Merchandise Marks Act, 1958 — Section 2(1)(c), 2(1)(f), 2(1)(g), 2(1)(i), 2(1)(m), 2(1)(u), 2(1)(v), 2(2)(b), 4B, 6, 6(1), 8, 9, 12, 12(1), 12(3), 16, 17, 18, 18(2), 19, 21, 24, 34, 46, 46(1), 46(1)(a), 47, 56, 69, 109(2), 109(5), 112, 133General Clause Act, 1897 — Section 22Trade Marks Act , 1940 — Section 5, 38

Supreme Court09 Jul 1996Allowed

Pattam Khader Khan Vs Pattam Sardar Khan and Another

Supreme Court Of India · (1996) 5 AD 381 : (1997) 1 ALT 20 : (1996) 2 BC 275 : (1996) 6 JT 201 : (1996) 2 MLJ 142 : (1996) 2 OLR 188 : (1996) 5 SCALE 63(1) : (1996) 5 SCALE 63 : (1996) 5 SCC 48 : (1996) 3 SCR 320 Supp

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 92, Order 21 Rule 92(1), Order 21 Rule 94, Order 21 Rule 95, 65Limitation Act, 1963 — Article 134

Supreme Court09 Jul 1996Allowed

Prakashwati (Smt) Vs Chief Controlling Revenue Authority, Board of Revenue, U.P. at Allahabad and Others

Supreme Court Of India · (1996) 5 AD 401 : (1996) 6 JT 190 : (1996) RD 419 : (1996) 5 SCALE 73 : (1996) 4 SCC 657 : (1996) 2 UJ 653

Supreme Court09 Jul 1996Dismissed

Jai Jai Ram and others Vs U.P. State Road Transport Corporation, Lucknow, and others

Supreme Court Of India · (1996) 5 AD 482 : AIR 1996 SC 2289 : (1996) 74 FLR 2016 : (1996) 6 JT 463 : (1996) LabIC 2034 : (1996) 2 LLJ 729 : (1996) 5 SCALE 131 : (1996) 4 SCC 727 : (1996) 3 SCR 413 Supp : (1996) 3 SLJ 15 : (1996) 2 UJ 540 : (1996) 3 UPLBEC 1803

Constitution of India, 1950 — Article 309, 311Criminal Procedure Code, 1973 (CrPC) — Section 197Penal Code, 1860 (IPC) — Section 21

Supreme Court08 Jul 1996Disposed Of

J.A.S. Inter College, Khurja, Uttar Pradesh and others Vs State of Uttar Pradesh and others

Supreme Court Of India · (1996) 6 AD 48 : AIR 1996 SC 3420 : (1996) 5 SCALE 292 : (1996) 10 SCC 71 : (1996) 3 SCR 96 Supp

Difficulties Order, 1981 — Section 5Uttar Pradesh Secondary Education Services Commission and Selection Boards Act, 1982 — Section 11, 18(3)

Supreme Court08 Jul 1996Allowed

Usha Subbarao Vs B.E. Vishveswariah and others

Supreme Court Of India · AIR 1996 SC 2260 : (1996) 4 ALT 1 : (1996) 6 JT 607 : (1996) 7 KarLJ 734 : (1996) 5 SCALE 308 : (1996) 5 SCC 201 : (1996) 3 SCR 106 Supp : (1996) 2 UJ 660

Succession Act, 1925 — Section 119, 120Transfer of Property Act, 1882 — Section 19

Supreme Court08 Jul 1996Disposed Of

M.C. Mehta Vs Union of India and Others

Supreme Court Of India · AIR 1996 SC 2231(1) : AIR 1996 SC 2231 : (1996) 6 JT 129 : (1996) 5 SCALE 21 : (1996) 4 SCC 750 : (1996) 3 SCR 49 Supp

Industrial Disputes Act, 1947 — Section 25BNational Capital Region Planning Board Act, 1985 — Section 11A(2)

Supreme Court08 Jul 1996Allowed

The State of U.P. Vs Dy. Director of Consolidation and Others

Supreme Court Of India · (1996) 5 AD 362 : AIR 1996 SC 2432 : (1996) 6 JT 306 : (1996) 5 SCALE 145 : (1996) 5 SCC 194 : (1996) 3 SCR 191 Supp

Constitution of India, 1950 — Article 226, 32Forest Act, 1927 — Section 11(1), 20, 3, 4, 5Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 129, 17, 6, 9

Supreme Court08 Jul 1996Disposed Of

State of Rajasthan and others Vs Raj Singh and another, etc.

Supreme Court Of India · (1996) 6 AD 89 : AIR 1996 SC 2812 : (1996) 7 JT 194 : (1996) 5 SCALE 688 : (1996) 5 SCC 516 : (1996) 3 SCR 210 Supp : (1996) 2 UJ 544

Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, 2(2)Land Acquisition Act, 1894 — Section 26(2), 54Rajasthan Land Acquisition Act, 1953 — Section 4

Supreme Court08 Jul 1996Disposed Of

Sasa Musa Sugar Works etc. etc. Vs State of Bihar and others etc.

Supreme Court Of India · AIR 1997 SC 188 : (1997) 6 JT 329 : (1997) 5 SCALE 155 : (1996) 9 SCC 681 : (1996) 3 SCR 149 Supp

Bihar Agricultural Produce Markets Act, 1960 — Section 15, 16, 18, 28, 3Bihar Agricultural Produce Markets Rules, 1975 — Rule 68Bihar and Orissa General Clauses Act, 1917 — Section 24

Supreme Court08 Jul 1996Allowed

Union of India Vs Swaran Singh and others

Supreme Court Of India · AIR 1997 SC 462 : (1996) 7 JT 431 : (1996) 5 SCALE 5 : (1996) 5 SCC 501 : (1996) 3 SCR 205 Supp : (1996) 2 UJ 785

Land Acquisition Act, 1894 — Section 23, 26, 28, 4(1), 54