Supreme Court Of India Judgments

Supreme Court01 May 1996Dismissed

VIKAS SALES CORPORATION and Another Vs COMMISSIONER OF COMMERCIAL TAXES and Another ETC. ETC.

Supreme Court Of India · AIR 1996 SC 2082 : (1996) 2 Suppl. SCR 204 : (1996) 4 SCC 433 : (1996) 5 JT 482 : (1996) 4 Scale 622

Constitution Of India, 1950 — Article 366(12), 366(29A)Imports And Exports (Control) Act, 1947 — Section 2, 3, 4(a)Karnataka Sales Tax Act, 1957 — Section 2(m), 5(1)

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Supreme Court01 May 1996Allowed

Smt. Swarnalate Sarkar Vs The State of West Bengal and Others

Supreme Court Of India · (1996) 05 SC CK 0032

Criminal Procedure Code, 1973 (CrPC) — Section 200, 204, 240, 244, 245(3)Penal Code, 1860 (IPC) — Section 109, 193, 494

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Supreme Court01 May 1996Disposed Of

I. Vikheshe Sema Vs Hokishe Sema

Supreme Court Of India · (1996) 4 AD 274 : AIR 1996 SC 1842 : (1996) 6 JT 100 : (1996) 4 SCALE 93 : (1996) 4 SCC 53 : (1996) 2 SCR 157 Supp : (1996) 2 UJ 444

Representation of the People Act, 1951 — Section 100(1), 62(3), 62(4)

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Supreme Court01 May 1996Disposed Of

Property Owners'' Association and Others Vs State of Maharashtra and Others

Supreme Court Of India · (1996) 4 AD 584 : (1996) 6 JT 23 : (1996) 4 SCALE 225 : (1996) 4 SCC 49 : (1996) 2 SCR 230 Supp

Constitution (Forty-Second Amendment) Act, 1976 — Section 4Constitution of India, 1950 — Article 31C

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Supreme Court30 Apr 1996Disposed Of

Assam Madhyamik Sikshak Aru Karmachari Santha, Nagaon Vs State of Assam and others

Supreme Court Of India · (1996) 5 AD 185 : AIR 1996 SC 2257 : (1996) 73 FLR 1793 : (1996) 5 JT 613 : (1996) 4 SCALE 650 : (1996) 9 SCC 186 : (1996) 2 SCR 116 Supp : (1996) 2 SLJ 61

Assam Secondary Education (Provincialisation) Act, 1977 — Section 4(3)

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Supreme Court30 Apr 1996Disposed Of

Agricultural and Processed Food Products Vs Oswal Agro Furane Ltd. and others Union of India and another Vs Oswal Agro Furane Ltd. and others

Supreme Court Of India · AIR 1996 SC 1947 : (1997) 57 ECC 102 : (1996) 65 ECR 5 : (1996) 85 ELT 3 : (1996) 5 JT 48 : (1996) 4 SCALE 109 : (1996) 4 SCC 297 : (1996) 2 SCR 73 Supp

Bombay General Clauses Act, 1904 — Section 12, 7Central Excises and Salt Act, 1944 — Section 3, 5AConstitution of India, 1950 — Article 136, 226

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Supreme Court30 Apr 1996Allowed

State of Haryana Vs Smt. Kamla and others

Supreme Court Of India · AIR 1997 SC 313 : (1997) AIRSCW 68 : (1997) AIRSCW 1982 : (1996) 5 JT 450 : (1996) 4 SCALE 592 : (1996) 4 SCC 535 : (1996) 2 SCR 106 Supp : (1997) 1 Supreme 33 : (1996) 4 Supreme 406

Land Acquisition Act, 1894 — Section 11, 23(1A), 28, 4(1)

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Supreme Court30 Apr 1996Dismissed

His Holiness Acharya Swami Ganesh Dassji Vs Shri Sita Ram Thapar

Supreme Court Of India · (1996) 5 AD 67 : AIR 1996 SC 2095 : (1996) 2 CTC 158 : (1996) 5 JT 460 : (1996) 4 SCALE 476 : (1996) 4 SCC 526 : (1996) 2 SCR 111 Supp

Specific Relief Act, 1963 — Section 16(C)

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Supreme Court30 Apr 1996Dismissed

Heirs of Vrajlal J. Ganatra Vs Heirs of Parshottam S. Shah

Supreme Court Of India · (1996) 4 AD 256 : (1996) 2 CTC 95 : (1997) 137 CTR 103 : (1996) 2 GLR 361 : (1996) 222 ITR 391 : (1996) 4 JT 725 : (1996) 2 MLJ 76 : (1996) 2 OLR 225 : (1996) 113 PLR 334 : (1996) 4 SCALE 53 : (1996) 4 SCC 490 : (1996) 2 SCR 67 Supp : (1996) 86 TAXMAN 247

Benami Transactions (Prohibition) Act, 1988 — Section 2, 4(1)Specific Relief Act, 1963 — Section 34

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Supreme Court30 Apr 1996Dismissed

C.V. Raja Rao and Another Vs Mirza Basheer Baig and Others

Supreme Court Of India · (1996) 4 AD 626 : (1996) 5 JT 632 : (1996) RD 444 : (1996) 4 SCALE 547 : (1996) 8 SCC 740 : (1996) 2 SCR 114 Supp

Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 145, 146

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Supreme Court30 Apr 1996Allowed

Managing Director, Orissa Industrial Infrastructure Development Corporation, Bhubaneswar Vs Sarat Chandra Patnaik and Another

Supreme Court Of India · (1996) 5 AD 125 : (1996) 5 JT 451 : (1996) 2 OLR 46 : (1996) 4 SCALE 663 : (1996) 4 SCC 590 : (1996) 2 SCR 108 Supp

Orissa Industrial Infrastructure Development Corporation Act, 1980 — Section 18, 33, 4, 49

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Supreme Court26 Apr 1996Disposed Of

D.S. Chohan and Another Vs State Bank of Patiala

Supreme Court Of India · (1997) 11 SCC 319 : (1998) SCC(L&S) 79

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 72A

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Supreme Court26 Apr 1996Allowed

Shankar Lal and Others Vs State of M.P.

Supreme Court Of India · (1996) 20 ACR 752 : (1996) 2 ALD(Cri) 56 : (1996) 3 SCALE 780

Criminal Procedure Code, 1973 (CrPC) — Section 378(1)Penal Code, 1860 (IPC) — Section 148, 149, 302, 323, 324

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Supreme Court26 Apr 1996Dismissed

Ram Sanjiwan Singh and Others Vs State of Bihar

Supreme Court Of India · (1996) 4 AD 96 : AIR 1996 SC 3265 : (1996) 1 ALD(Cri) 338 : (1996) CriLJ 2528 : (1996) 2 Crimes 162 : (1996) 4 JT 502 : (1996) 4 SCALE 63 : (1996) 8 SCC 552

Penal Code, 1860 (IPC) — Section 302, 304, 34

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Supreme Court26 Apr 1996Allowed

M/s. Veecumsees, Madras Vs Commissioner of Income Tax, Madras

Supreme Court Of India · AIR 1996 SC 3292 : (1996) 133 CTR 500 : (1996) 220 ITR 185 : (1997) 10 JT 394 : (1996) 4 SCALE 323 : (1996) 9 SCC 25 : (1996) 2 SCR 60 Supp : (1996) 86 TAXMAN 243

Income Tax Act, 1961 — Section 36(1)

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Supreme Court26 Apr 1996Allowed

Smt. Parayankandiyal Eravath Kanapravan Kalliani Amma and others Vs K. Devi and others

Supreme Court Of India · (1996) 4 AD 333 : AIR 1996 SC 1963 : (1996) 2 BLJR 971 : (1996) 2 DMC 82 : (1996) 4 JT 656 : (1996) 2 MLJ 82 : (1996) 1 OLR 598 : (1996) 4 SCALE 131 : (1996) 4 SCC 76 : (1996) 2 SCR 1 Supp

Constitution of India, 1950 — Article 14, 15, 25Hindu Marriage Act, 1955 — Section 11, 12, 16, 17, 5(1)Kerala Joint Hindu Family System (Abolition) Act, 1975 — Section 7(2)

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Supreme Court26 Apr 1996Partly Allowed

Niranjan Singh Vs State of Punjab

Supreme Court Of India · (1996) 20 ACR 743 : (1996) 3 AD 697 : AIR 1996 SC 3254 : (1996) 2 ALD(Cri) 51 : (1996) 2 ALT(Cri) 351 : (1996) CriLJ 2506 : (1996) 2 Crimes 251 : (1996) 5 JT 582 : (1996) 3 SCALE 774 : (1996) 9 SCC 98

Penal Code, 1860 (IPC) — Section 34, 114, 120B, 133, 148, 149, 201, 302

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Supreme Court26 Apr 1996Allowed

Kirtikant D. Vadodaria Vs State of Gujarat and Another

Supreme Court Of India · (1996) 4 AD 109 : (1996) 2 ALD(Cri) 4 : (1996) 1 ALT(Cri) 729 : (1996) 2 BLJR 1015 : (1996) 98 BOMLR 13 : (1996) 2 Crimes 119 : (1997) 2 DMC 164 : (1996) 3 GLR 746 : (1996) 6 JT 244 : (1996) 2 KLT 415 : (1996) 2 OLR 200 : (1996) 4 SCALE 44 : (1996) 4 SCC

Criminal Procedure Code, 1973 (CrPC) — Section 125, 125(1), 488General Clauses Act, 1897 — Section 3(20)Hindu Adoptions and Maintenance Act, 1956 — Section 20

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Supreme Court26 Apr 1996Partly Allowed

Harijan Dhana Badha and Others Vs State of Gujarat

Supreme Court Of India · (1996) 4 AD 299 : (1996) 2 ALD(Cri) 164 : (1996) 2 ALT(Cri) 460 : (1996) 2 Crimes 109 : (1996) 6 JT 124 : (1996) 4 SCALE 39 : (1996) 8 SCC 547 : (1996) 2 SCR 36 Supp

Penal Code, 1860 (IPC) — Section 148, 149, 302

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Supreme Court25 Apr 1996Allowed

Golla Jalla Reddy and others Vs State of Andhra Pradesh

Supreme Court Of India · (1996) 3 AD 709 : AIR 1996 SC 3244 : (1996) 2 ALD(Cri) 31 : (1996) CriLJ 2470 : (1996) 2 Crimes 242 : (1996) 4 JT 587 : (1996) 3 SCALE 791 : (1996) 8 SCC 565 : (1996) 1 SCR 772 Supp

Criminal Procedure Code, 1973 (CrPC) — Section 154, 161, 207, 313, 379Penal Code, 1860 (IPC) — Section 302, 34Supreme Court (Enlargement of Criminal Appellate Jurisdiction) Act, 1970 — Section 2

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