Supreme Court Of India Judgments

Supreme Court25 Apr 1996Dismissed

Dalmia Cement (Bharat) Ltd. and Another Vs Union of India (UOI) and Others Suresh Kumar and Others Vs Union of India (UOI) and Others

Supreme Court Of India · (1996) 4 AD 221 : (1996) 4 JT 555 : (1996) 4 SCALE 14 : (1996) 10 SCC 104 : (1996) 1 SCR 825 Supp

Constitution of India, 1950 — Article 14, 19(1), 19(6), 21, 301Jute Packaging Materials (Compulsory Use in Packing Commodities) Act, 1987 — Section 3, 3(1), 4, 4(1), 5

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Supreme Court25 Apr 1996dismissed

Masammat Bibi Sayeeda and Others etc. Vs State of Bihar and Others

Supreme Court Of India · AIR 1996 SC 1936 : (1996) 2 BLJR 1043 : (1996) 4 SCALE 232 : (1996) 9 SCC 516 : (1996) 1 SCR 799 Supp

Bengal Municipal Act, 1884 — Section 6Bihar Land Reforms (Amendment) Act, 1959 — Section 7CBihar Land Reforms Act, 1950 — Section 3, 4, 5, 6, 7

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Supreme Court25 Apr 1996Allowed

State Through Anti-Corruption Bureau, Government of Maharashtra, bombay Vs Krishanchand Khushalchand Jagtiani

Supreme Court Of India · (1996) 4 AD 87 : AIR 1996 SC 1910 : (1996) 1 ALD(Cri) 874 : (1996) 2 ALD(Cri) 43 : (1996) 2 ALT(Cri) 131 : (1996) 98 BOMLR 842 : (1996) CriLJ 2510 : (1996) 2 Crimes 228 : (1996) 4 JT 495 : (1996) 2 MhLj 650 : (1996) 4 SCALE 57 : (1996) 4 SCC 472 : (1996)

Bombay Municipal Corporation Act, 1888 — Section 55, 56A, 61, 74, 75Constitution of India, 1950 — Article 124, 218Criminal Procedure Code, 1973 (CrPC) — Section 197

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Supreme Court25 Apr 1996Allowed

Kennedy Valley Welfare Association Vs Ceylon Repartriates Labourers Welfare and Service Society and Others

Supreme Court Of India · (2000) 2 SCALE 143

Constitution of India, 1950 — Article 226

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Supreme Court24 Apr 1996Allowed

Intelligence Bureau Employees'' Association and Others Vs Union of India (UOI) and Another

Supreme Court Of India · (1997) 11 SCC 338

Intelligence Organizations (restriction of Rights) Act, 1985 — Section 3

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Supreme Court24 Apr 1996Dismissed

Director, BCG Vaccine Laboratory, Madras Vs S. Pandian and Others

Supreme Court Of India · (1996) 2 CTC 52 : (1996) 2 LLJ 634 : (1996) 2 MLJ 63 : (1997) 11 SCC 346 : (1998) SCC(L&S) 138

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Supreme Court24 Apr 1996Partly Allowed

Fertilizer Corporation of India Ltd., Gorakhpur Vs Nagar Mahapalika, Gorakhpur

Supreme Court Of India · (1996) 4 AD 293 : (1996) 4 JT 488 : (1996) 3 SCALE 809 : (1996) 8 SCC 432 : (1996) 1 SCR 707 Supp : (1996) 2 UJ 368 : (1996) 3 UPLBEC 2119 : (1996) 3 UPLBEC 1831

Uttar Pradesh Local Urban Self-Government Laws (Amendment) Act, 1987 — Section 18Uttar Pradesh Municipalities Act, 1916 — Section 128(1), 337, 338Uttar Pradesh Nagar Mahapalika Act, 1959 — Section 3(2), 3(4), 577

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Supreme Court24 Apr 1996dismissed

Smt. Deokali Vs Nand Kishore and others

Supreme Court Of India · (1996) 4 AD 261 : AIR 1996 SC 3242 : (1996) 5 JT 243 : (1996) 3 SCALE 769 : (1996) 9 SCC 222 : (1996) 1 SCR 684 Supp : (1996) 2 UJ 441

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Supreme Court24 Apr 1996dismissed

State Bank of India Scheduled Caste/Tribe Employees Welfare Association and another Vs State Bank of India and others

Supreme Court Of India · (1996) 4 AD 442 : AIR 1996 SC 1838 : (1996) 4 JT 547 : (1996) LabIC 1612 : (1996) 3 SCALE 799 : (1996) 4 SCC 119 : (1996) 1 SCR 719 Supp : (1996) 2 SLJ 19 : (1996) 4 UPLBEC 2856

Constitution of India, 1950 — Article 16

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Supreme Court24 Apr 1996Allowed

M/s. Dewan Enterprises Vs Commissioner of Sales Tax, U.P.

Supreme Court Of India · (1996) 4 AD 494 : AIR 1996 SC 2029 : (1996) 11 JT 81 : (1996) 3 SCALE 789 : (1996) 8 SCC 351 : (1996) 1 SCR 703 Supp : (1996) 102 STC 67

Central Sales Tax Act, 1956 — Section 14

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Supreme Court24 Apr 1996dismissed

Satvir Singh Vs Baldeva and other

Supreme Court Of India · AIR 1997 SC 169 : (1996) AIRSCW 4331 : (1996) 1 ALD(Cri) 282 : (1997) CriLJ 66 : (1996) 4 SCALE 201 : (1996) 8 SCC 593 : (1996) 1 SCR 770 Supp : (1996) 4 Supreme 166

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Supreme Court24 Apr 1996Allowed

Chief Executive Officer, Zilla Parishad, Beed and others Vs Syed Yasin and others

Supreme Court Of India · (1996) 4 AD 462 : AIR 1996 SC 1994 : (1996) 5 JT 135 : (1996) LabIC 1726 : (1996) 4 SCALE 335 : (1996) 9 SCC 275 : (1996) 1 SCR 729 Supp

Maharashtra Zilla Parishads District Services (Recruitment) Rules, 1967 — Rule 5, 6

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Supreme Court24 Apr 1996Dismissed

Babu Singh Vs State of Punjab

Supreme Court Of India · (1996) 20 ACR 915 : (1996) 3 AD 716 : AIR 1996 SC 3250 : (1996) 1 ALD(Cri) 856 : (1996) 2 ALD(Cri) 38 : (1996) CriLJ 2503 : (1996) 2 Crimes 213 : (1996) 4 JT 753 : (1996) 4 SCALE 1 : (1996) 8 SCC 699 : (1996) 1 SCR 749 Supp

Criminal Procedure Code, 1973 (CrPC) — Section 161, 162Evidence Act, 1872 — Section 154Penal Code, 1860 (IPC) — Section 120B, 302

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Supreme Court24 Apr 1996Allowed

Smt. Chhanno and others Vs State of Haryana

Supreme Court Of India · (1996) 3 AD 702 : AIR 1996 SC 3258 : (1996) 2 ALD(Cri) 237 : (1996) CriLJ 2514 : (1996) 2 Crimes 149 : (1996) 4 JT 719 : (1996) 4 SCALE 8 : (1996) 1 SCR 759 Supp

Penal Code, 1860 (IPC) — Section 109, 114, 302, 34, 460

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Supreme Court24 Apr 1996Allowed

Tamil Nadu Electricity Board and another Vs N. Raju Reddiar and another

Supreme Court Of India · (1996) 4 AD 393 : AIR 1996 SC 2025 : (1996) 2 ARBLR 210 : (1996) 2 BC 1 : (1996) 2 CTC 193 : (1996) 6 JT 14 : (1997) 1 LW 12 : (1996) 4 SCALE 180 : (1996) 4 SCC 551 : (1996) 1 SCR 739 Supp

Evidence Act, 1872 — Section 91, 92

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Supreme Court24 Apr 1996Allowed

U.P. State Mineral Development Corpn. and Another Vs K.C.P. Sinha

Supreme Court Of India · (1996) 4 AD 53 : (1996) 74 FLR 1909 : (1996) 6 JT 87 : (1997) 2 LLJ 692 : (1996) 3 SCALE 761 : (1996) 5 SCC 111 : (1996) 1 SCR 689 Supp : (1996) 2 SLJ 33 : (1996) 2 UJ 400 : (1996) 3 UPLBEC 1793

Constitution of India, 1950 — Article 136, 14, 16, 226, 311(2)Uttar Pradesh State Mineral Development Corporation Ltd. Employees Service Rules, 1978 — Rule 27

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Supreme Court23 Apr 1996dismissed

Nathu Ram and Others Vs Manphool and Others

Supreme Court Of India · (1996) 4 AD 280 : (1996) 5 JT 380 : (1996) 4 SCALE 56 : (1996) 4 SCC 462 : (1996) 1 SCR 670 Supp : (1996) 2 UJ 516

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 1

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Supreme Court23 Apr 1996Allowed

Kumar Jagdish Chandra Sinha (dead) Through LRs. etc. Vs Commissioner of Income Tax, West Bengal

Supreme Court Of India · (1996) 4 AD 496 : AIR 1996 SC 1895 : (1996) 133 CTR 143 : (1996) 220 ITR 67 : (1996) 4 JT 709 : (1996) 9 SCC 257 : (1996) 1 SCR 657 Supp : (1996) 86 TAXMAN 122

Income Tax Act, 1961 — Section 139(4), 143, 144, 153(1), 256(1)

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Supreme Court23 Apr 1996Dismissed

Prabhudev Mallikarjunaiah Vs Ramachandra Veerappa and another

Supreme Court Of India · (1996) 4 AD 544 : AIR 1996 SC 1962 : (1996) 5 JT 71 : (1996) 4 SCALE 280 : (1996) 4 SCC 431 : (1996) 1 SCR 673 Supp : (1996) 2 UJ 254

Constitution of India, 1950 — Article 341Representation of the People Act, 1951 — Section 116

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Supreme Court23 Apr 1996Disposed Of

Election Commission of India and another Vs Dr. Subramanian Swamy and another

Supreme Court Of India · (1996) 3 AD 750 : AIR 1996 SC 1810 : (1996) 4 JT 463 : (1996) 2 MLJ 65 : (1996) 3 SCALE 734 : (1996) 4 SCC 104 : (1996) 1 SCR 637 Supp

Representation Of The People Act, 1951 — Section 9A, 146Election Commission (Conditions Of Service Of Election Commissioners And Transaction Of Business) Act, 1991 — Section 9, 10Constitution Of India, 1950 — Article 103(3), 124(1), 191(1)(e), 136, 191(1), 192, 192(2), 191(1)(e), 214, 216, 324, 324(1), 324(2), 324(3)

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