Supreme Court Of India Judgments

Supreme Court10 May 1996Dismissed

Khachar Bhikhubhai Unadbhai and Others Vs State of Gujarat and Another

Supreme Court Of India · (1996) 5 AD 83 : AIR 1996 SC 2104 : (1997) 1 GLR 132 : (1996) 6 JT 264 : (1996) 4 SCALE 492 : (1996) 4 SCC 738

Gujarat Agricultural Lands Ceiling Act, 1960 — Section 6(3C)

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Supreme Court10 May 1996Allowed

Shiv Shakti Gold Finger Vs Asstt. Commissioner, Commercial Taxes, Jaipur

Supreme Court Of India · (1997) 1 RLW 127 : (1996) 5 SCALE 198 : (1996) 9 SCC 514 : (1996) 2 SCR 848 Supp : (1997) 1 UJ 122

Rajasthan Sales Tax Act, 1954 — Section 4(2)

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Supreme Court09 May 1996Allowed

Scindia Employees'' Union Vs State of Maharashtra and Others

Supreme Court Of India · (1996) 3 CALLT 78 : (1996) 5 SCALE 75 : (1996) 10 SCC 150 : (1996) 2 SCR 647 Supp : (1996) 3 SLJ 91

Land Acquisition Act, 1894 — Section 3, 4, 4(1), 5A, 5A(3)

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Supreme Court09 May 1996Allowed

P.S. Rajya Vs State of Bihar

Supreme Court Of India · (1996) 4 AD 627 : (1996) 2 ALD(Cri) 351 : (1996) 2 ALT(Cri) 43 : (1996) 2 BLJR 1401 : (1996) 6 JT 480 : (1996) 4 SCALE 344 : (1996) 9 SCC 1 : (1996) 2 SCR 631 Supp

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 340, 482Prevention of Corruption Act, 1947 — Section 5(1), 5(2)

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Supreme Court09 May 1996Allowed

Reliance Petroleum Ltd. Vs Zaver Chand Popatlal Sumaria and Others

Supreme Court Of India · (1996) 5 AD 77 : (1997) 1 GLR 543 : (1996) 5 JT 114 : (1996) 4 SCALE 340 : (1996) 4 SCC 579 : (1996) 2 UJ 148

Constitution of India, 1950 — Article 226Land Acquisition (Companies) Rules, 1963 — Rule 3, 4Land Acquisition Act, 1894 — Section 4(1), 6

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Supreme Court09 May 1996Dismissed

P.T.R. Exports (Madras) Pvt. Ltd. and others Vs Union of India and others

Supreme Court Of India · AIR 1996 SC 3461 : (1997) 57 ECC 42 : (1996) 86 ELT 3 : (1996) 6 JT 435 : (1996) 5 SCALE 386 : (1996) 5 SCALE 362 : (1996) 5 SCC 268 : (1996) 2 SCR 662 Supp

Foreign Trade (Development and Regulation) Act, 1992 — Section 5

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Supreme Court09 May 1996Dismissed

Collector of Central Excise, Baroda Vs M/s. M.M. Khambhatwala

Supreme Court Of India · (1996) 5 AD 144 : AIR 1996 SC 3319 : (1997) 57 ECC 22 : (1996) 84 ELT 161 : (1996) 5 JT 515 : (1996) 4 SCALE 466 : (1996) 5 SCC 100 : (1996) 2 SCR 608 Supp

Central Excises and Salt Act, 1944 — Section 35A

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Supreme Court09 May 1996Dismissed

Vayallakath Muhammodkutty Vs Illikkal Moosakutty

Supreme Court Of India · AIR 1996 SC 3288 : (1996) 6 JT 665 : (1996) 4 SCALE 617 : (1996) 9 SCC 382 : (1996) 2 UJ 308

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Supreme Court09 May 1996Dismissed

Supreme Co-operative Group Housing Society Vs M/s. H.S. Nag and Associates (P) Ltd.

Supreme Court Of India · (1996) 6 AD 432 : AIR 1996 SC 2443 : (1996) 2 ARBLR 273 : (1996) 6 JT 592 : (1996) 5 SCALE 343 : (1996) 9 SCC 492 : (1996) 2 SCR 658 Supp : (1996) 2 UJ 519

Arbitration Act, 1940 — Section 2, 20Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, 80Delhi Co-operative Societies Act, 1972 — Section 60, 90, 93

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Supreme Court09 May 1996Allowed

Housing Urban Development Authority and another Vs Kewal Krishan Goel and others

Supreme Court Of India · (1996) 4 AD 548 : AIR 1996 SC 1981 : (1996) 6 JT 62 : (1996) 4 SCALE 327 : (1996) 4 SCC 249 : (1996) 2 SCR 587 Supp : (1996) 2 UJ 287 : (1996) 3 UPLBEC 2181 : (1996) 3 UPLBEC 1947

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Supreme Court09 May 1996Dismissed

Bharathi Knitting Co. Vs DHL Worldwide Express Courier Division of Airfreight Ltd.

Supreme Court Of India · (1996) 8 AD 312 : AIR 1996 SC 2508 : (1996) 87 CompCas 886 : (1996) 6 JT 254 : (1996) 2 MLJ 146 : (1996) 5 SCALE 142 : (1996) 4 SCC 704 : (1996) 2 SCR 653 Supp

Consumer Protection Act, 1986 — Section 23

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Supreme Court09 May 1996

T. Lakshmi Narasimha Chari Vs High Court of Andhra Pradesh and another

Supreme Court Of India · (1996) 4 AD 601 : AIR 1996 SC 2067 : (1996) 3 ALT 34 : (1996) 73 FLR 1618 : (1996) 5 JT 262 : (1996) 2 MLJ 118 : (1996) 4 SCALE 577 : (1996) 5 SCC 90 : (1996) 2 SCR 595 Supp : (1996) 2 SLJ 40 : (1996) 2 UJ 300 : (1996) 4 UPLBEC 2959 : (1996) 4 UPLBEC 2859

Andhra Pradesh Civil Services (Classification, Control and Appeal) Rules, 1963 — Rule 11(1), 21(2)Andhra Pradesh Liberalised Pension Rules, 1961 — Rule 292, 293Constitution of India, 1950 — Article 235, 32

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Supreme Court09 May 1996Disposed Of

The Secretary, Hailkandi Bar Association Vs State of Assam and Another

Supreme Court Of India · (1996) 4 AD 322 : AIR 1996 SC 1925 : (1996) 1 ALD(Cri) 866 : (1996) CriLJ 2518 : (1996) 5 JT 88 : (1996) 4 SCALE 290 : (1996) 9 SCC 74 : (1996) 2 SCR 573 Supp

Constitution of India, 1950 — Article 129, 32Contempt of Courts Act, 1971 — Section 12Penal Code, 1860 (IPC) — Section 302

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Supreme Court09 May 1996Dismissed

Ch. Rama Rao Vs The Lokayukta and others

Supreme Court Of India · AIR 1996 SC 2450 : (1998) 4 ALT 8 : (1996) 6 JT 392 : (1996) 5 SCALE 215 : (1996) 5 SCC 304 : (1996) 2 SCR 667 Supp : (1996) 3 SLJ 41 : (1997) 1 UJ 126

Andhra Pradesh Lokayukta and Upa-Lokayukta Act, 1983 — Section 3Constitution of India, 1950 — Article 14, 16, 19, 21, 226

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Supreme Court09 May 1996Allowed

Union of India Vs A.B. Shah and Others

Supreme Court Of India · AIR 1996 SC 3281 : (1996) 2 ALD(Cri) 15 : (1996) 2 Crimes 181 : (1996) 5 JT 128 : (1996) 4 SCALE 307 : (1996) 8 SCC 540 : (1996) 2 SCR 620 Supp

Coal Mines Regulations, 1957 — Regulation 100(1)Consumer Protection Act, 1986 — Section 2Mines Act, 1952 — Section 22, 72, 73, 79

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Supreme Court09 May 1996Allowed

State of U.P. and Others Vs Kamla Devi (Smt) and Another

Supreme Court Of India · (1996) 5 AD 194 : (1996) 73 FLR 1701 : (1996) 5 JT 595 : (1996) 5 SCALE 10 : (1996) 4 SCC 548 : (1996) 2 SCR 644 Supp : (1996) 3 SLJ 64 : (1996) 3 UPLBEC 1740

Constitution of India, 1950 — Article 311(2)Uttar Pradesh Temporary Government Servants (Termination of Service) Rules, 1975 — Rule 14

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Supreme Court09 May 1996Disposed Of

Devi Lal and Another Vs Mohan Prasad and Another

Supreme Court Of India · (1996) 5 AD 699 : (1996) 5 SCALE 77 : (1996) 5 SCC 378 : (1996) 2 SCR 651 Supp

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Supreme Court09 May 1996Allowed

Namad Hassan Bhagad and Others Vs State of Gujarat and Others

Supreme Court Of India · (1996) 4 AD 330 : AIR 1996 SC 2057 : (1996) 2 ALD(Cri) 13 : (1996) CriLJ 2874 : (1996) 2 Crimes 179 : (1996) 5 JT 327 : (1996) 4 SCALE 313 : (1996) 8 SCC 574 : (1996) 2 SCR 614 Supp

Terrorist and Disruptive Activities (Prevention) Act, 1987 — Section 7A

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Supreme Court08 May 1996Disposed Of

Gaya Baksh Yadav Vs Union of India (UOI) and Others Kishori Lal Bablani and Others Vs Union of India (UOI) and Others

Supreme Court Of India · (1996) 5 AD 31 : (1996) 74 FLR 1875 : (1996) 5 JT 118 : (1996) 4 SCALE 398 : (1996) 4 SCC 23 : (1996) 2 SCR 540 Supp : (1996) 4 UPLBEC 2778

Customs Appraisers Service, Class II Recruitment Rules, 1961 — Rule 3, 4, 4C

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Supreme Court08 May 1996Dismissed

State of U.P. and another Vs Roadways Ministerial Staff Association, U.P. and another

Supreme Court Of India · AIR 1996 SC 3415 : (1996) 74 FLR 1883 : (1996) 6 JT 208 : (1996) LabIC 2060 : (1996) 5 SCALE 18 : (1996) 9 SCC 479 : (1996) 2 SCR 565 Supp : (1996) 3 SLJ 79 : (1996) 3 UPLBEC 1741

Constitution of India, 1950 — Article 309Uttar Pradesh Roadways Organization (Abolition of Posts and Absorption of the Employees) Rules, 1982 — Rule 4, 5, 6, 8

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