Supreme Court Of India Judgments

Supreme Court10 May 1996Allowed

Ashok V. David Vs Union of India and others

Supreme Court Of India · (1996) 4 AD 615 : AIR 1996 SC 2165 : (1996) 6 JT 157 : (1996) 4 SCALE 588 : (1996) 9 SCC 67 : (1996) 2 SCR 723 Supp : (1996) 2 SLJ 1

Mysore Government Servants (Probation) Rules, 1957 — Rule 5, 9

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Supreme Court10 May 1996Allowed

Ghaziabad Development Authority Vs Sanchar Vihar Sahkari Avas Samiti Ltd., Ghaziabad

Supreme Court Of India · (1996) 5 AD 68 : AIR 1996 SC 2021 : (1996) 4 SCALE 497 : (1996) 9 SCC 314 : (1996) 2 UJ 180

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Supreme Court10 May 1996Dismissed

A. Trehan Vs M/s. Associated Electrical Agencies and another

Supreme Court Of India · (1996) 2 ACC 53 : (1996) ACJ 853 : (1996) 5 AD 6 : AIR 1996 SC 1990 : (1996) 74 FLR 1886 : (1996) 5 JT 648 : (1996) LabIC 1723 : (1996) 2 LLJ 721 : (1996) 2 MhLj 555 : (1997) 1 MLJ 27 : (1996) 114 PLR 633 : (1996) 4 SCALE 469 : (1996) 4 SCC 255 : (1996) 2

Constitution of India, 1950 — Article 14Employees State Insurance (Central) Rules, 1950 — Rule 57, 58, 60, 61Employees State Insurance Act, 1948 — Section 2(9), 22(2), 46, 53

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Supreme Court10 May 1996Allowed

Poonam Verma Vs Ashwin Patel and others

Supreme Court Of India · (1996) 2 AD 634 : AIR 1996 SC 2111 : (1996) 4 ALT 18 : (1996) 2 BLJR 1064 : (1996) 3 GLR 342 : (1996) 5 JT 1 : (1996) 4 SCALE 364 : (1996) 4 SCC 332 : (1996) 2 SCR 671 Supp

Bombay Homoeopathic Practitioners Act, 1959 — Section 20, 23, 25, 28Evidence Act, 1872 — Section 45Indian Medical Council Act, 1956 — Section 15(3)

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Supreme Court10 May 1996Allowed

State of Orissa and Others Vs Sibaram Baral (Simaram Barai)

Supreme Court Of India · (1996) 2 BC 211 : (1996) 2 CTC 241 : (1996) 6 JT 395 : (1996) 5 SCALE 287 : (1996) 10 SCC 93 : (1996) 2 SCR 842 Supp

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13

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Supreme Court10 May 1996Dismissed

Kimti Lal Sethi Vs Lt. Governor of National Capital Territory of Delhi and others

Supreme Court Of India · (1996) 20 ACR 693 : AIR 1996 SC 3341 : (1996) 1 ALD(Cri) 962 : (1996) 2 ALT(Cri) 323 : (1996) CriLJ 3195 : (1996) 2 Crimes 225 : (1997) 57 ECC 52 : (1996) 5 JT 98 : (1996) 4 SCALE 352 : (1996) 4 SCC 464

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3Constitution of India, 1950 — Article 32Customs Act, 1962 — Section 108

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Supreme Court10 May 1996Dismissed

Sukhbir Singh and others Vs Brij Pal Singh and others

Supreme Court Of India · (1996) 6 AD 72 : AIR 1996 SC 2510 : (1998) 4 ALT 22 : (1996) 2 CTC 295 : (1996) 6 JT 389 : (1996) 5 SCALE 342 : (1997) 2 SCC 200 : (1996) 2 SCR 863 Supp

Specific Relief Act, 1963 — Section 16(C)

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Supreme Court10 May 1996Allowed

M/s. Attabira Regulated Market Committee Vs M/s. Ganesh Rice Mills

Supreme Court Of India · AIR 1997 SC 1540 : (1997) AIRSCW 291 : (1998) 85 CLT 696 : (1996) 6 JT 360 : (1996) 5 SCALE 288 : (1996) 9 SCC 471 : (1996) 2 SCR 846 Supp : (1996) 5 Supreme 667

Orissa Agricultural Produce Markets Act, 1956 — Section 4

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Supreme Court10 May 1996Disposed Of

P.K. Dave Vs Peoples Union of Civil Liberties (Delhi) and others

Supreme Court Of India · (1996) 5 AD 211 : AIR 1996 SC 2166 : (1996) 5 JT 381 : (1996) 2 MLJ 97 : (1996) 4 SCALE 652 : (1996) 4 SCC 262 : (1996) 2 SCR 770 Supp : (1996) 2 SLJ 63 : (1996) 2 UJ 450 : (1996) 3 UPLBEC 1748

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Supreme Court10 May 1996Allowed

State of Jammu and Kashmir Vs Sham Lal and others

Supreme Court Of India · AIR 1996 SC 2208 : (1996) 4 SCALE 665 : (1996) 2 SCR 835 Supp

Prevention of Corruption Act, 1988 — Section 5

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Supreme Court10 May 1996Dismissed

Gangadharan Vs Janardhana Mallan and others

Supreme Court Of India · (1996) 5 AD 109 : AIR 1996 SC 2127 : (1996) 5 JT 82 : (1996) 2 KLT 84 : (1996) 4 SCALE 537 : (1996) 9 SCC 53 : (1996) 2 SCR 713 Supp

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Supreme Court10 May 1996Dismissed

P. Ratnakar Rao and others Vs Government of Andhra Pradesh and others,

Supreme Court Of India · (1996) 2 ACC 512 : (1996) 5 AD 626 : AIR 1996 SC 2523 : (1996) 2 ALD(Cri) 360 : (1996) 6 JT 624 : (1996) 5 SCALE 386 : (1996) 5 SCC 359 : (1996) 2 SCR 866 Supp

Constitution of India, 1950 — Article 14Motor Vehicles Act, 1988 — Section 113, 114, 115, 194, 200

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Supreme Court10 May 1996Dismissed

K.V. Krishnamani Vs Lalit Kala Academy

Supreme Court Of India · AIR 1996 SC 2444 : (1996) 74 FLR 1936 : (1996) 6 JT 312 : (1996) LabIC 2063 : (1996) 2 LLJ 661 : (1996) 5 SCALE 139 : (1996) 5 SCC 89 : (1996) 2 SCR 844 Supp : (1996) 3 SLJ 29 : (1996) 4 UPLBEC 2844

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Supreme Court10 May 1996Dismissed

State of Manipur Vs Thingujam Brojen Meetei State of Manipur and Others Vs L. Ongbi Sanyaima Devi

Supreme Court Of India · (1996) 4 AD 607 : AIR 1996 SC 2124 : (1996) 2 CTC 742 : (1996) LabIC 1819 : (1997) 1 LLJ 415 : (1997) 1 MLJ 105 : (1996) 4 SCALE 553 : (1996) 9 SCC 29 : (1996) 2 SCR 738 Supp

Constitution of India, 1950 — Article 141Terminal Benefits for Work Charged Staff of P.W.D./IPC PHE/M.1./Electricity, Manipur Rules, 1978 — Rule 6

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Supreme Court10 May 1996Allowed

Hasmattullah Vs State of Madhya Pradesh and others

Supreme Court Of India · AIR 1996 SC 2076 : (1996) JLJ 406 : (1996) 5 JT 295 : (1996) 4 SCC 391 : (1996) 2 SCR 755 Supp : (1996) 2 UJ 478

Constitution of India, 1950 — Article 14, 15(A), 19(1), 226, 25Madhya Pradesh Agricultural Cattle Preservation Act, 1959 — Section 4(1)Madhya Pradesh Municipal Corporation Act, 1956 — Section 257(3)

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Supreme Court10 May 1996Allowed

Tagin Litin Vs State of Arunachal Pradesh and another

Supreme Court Of India · (1996) 5 AD 180 : AIR 1996 SC 2121 : (1996) 5 JT 673 : (1996) LabIC 1812 : (1996) 4 SCALE 548 : (1996) 5 SCC 83 : (1996) 2 SCR 745 Supp : (1996) 3 SLJ 57

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Supreme Court10 May 1996Allowed

Has mattullah Vs State of Madhya Pradesh and Others

Supreme Court Of India · (1996) 2 MPJR 339

Madhya Pradesh Agricultural Cattle Preservation Act, 1959 — Section 4(1), 4(2)Madhya Pradesh Municipal Corporation Act, 1956 — Section 257(3)Constitution Of India, 1950 — Article 14, 19(6), 19(1)(g), 25, 48

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Supreme Court10 May 1996Disposed Of

Union of India (UOI) and Others Vs Sharma Coal Co.

Supreme Court Of India · (1996) 5 SCALE 199 : (1996) 10 SCC 94 : (1996) 2 SCR 850 Supp

Constitution of India, 1950 — Article 19(1)

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Supreme Court10 May 1996Dismissed

Daulat Ram Vs Saroop Ram and another

Supreme Court Of India · AIR 1996 SC 2421 : (1996) 6 JT 527 : (1996) 5 SCALE 201 : (1996) 9 SCC 428 : (1996) 2 SCR 852 Supp

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Supreme Court10 May 1996Disposed Of

Punjab and Haryana High Court Bar Association Vs State of Punjab and Others

Supreme Court Of India · (1996) 5 AD 45 : (1997) 10 JT 502 : (1996) 4 SCALE 416 : (1996) 4 SCC 742 : (1996) 2 SCR 787 Supp : (1996) 2 UJ 194

Constitution of India, 1950 — Article 142Criminal Procedure Code, 1973 (CrPC) — Section 197

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