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Supreme Court Of India judgments

59,837 judgments · page 1,949 of 2,992

Supreme Court19 Apr 1996Disposed Of

Jagtar Singh Vs State of Punjab

Supreme Court Of India · (1996) 3 AD 588 : (1996) 1 ALD(Cri) 300 : (1996) 2 ALT(Cri) 370 : (1996) 2 Crimes 105 : (1996) 3 SCALE 612 : (1996) 8 SCC 364

Arms Act, 1959 — Section 25Terrorist and Disruptive Activities (Prevention) Act, 1987 — Section 5
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Supreme Court18 Apr 1996Allowed

Merambhai Punjabhai Khachar and others Vs State of Gujarat

Supreme Court Of India · AIR 1996 SC 3236 : (1996) 2 ALD(Cri) 27 : (1996) CriLJ 2465 : (1996) 5 JT 472 : (1996) 3 SCALE 574 : (1996) 2 UJ 375

Arms Act, 1959 — Section 25, 27Penal Code, 1860 (IPC) — Section 149, 302Terrorist and Disruptive Activities (Prevention) Act, 1987 — Section 3
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Supreme Court18 Apr 1996Allowed

M.P. Electricity Board, Jabalpur and others Vs Harsh Wood Products and another

Supreme Court Of India · AIR 1996 SC 2258 : (1996) 2 BLJR 1487 : (1996) JLJ 797 : (1996) 5 JT 434 : (1996) 4 KarLJ 802 : (1996) 2 MLJ 113 : (1996) 4 SCALE 485 : (1996) 4 SCC 522 : (1996) 1 SCR 574 Supp : (1996) 2 UJ 176

Constitution of India, 1950 — Article 14, 20(1), 21Electricity (Supply) Act, 1948 — Section 49, 79Electricity Act, 1910 — Section 24, 31
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Supreme Court18 Apr 1996Allowed

Kashi Nath Roy Vs State of Bihar

Supreme Court Of India · (1996) 4 AD 85 : AIR 1996 SC 3240 : (1996) 1 ALD(Cri) 861 : (1997) 1 BLJR 45 : (1996) CriLJ 2469 : (1996) 4 JT 605 : (1997) 1 LLJ 51 : (1996) 1 OLR 581 : (1996) 3 SCALE 771 : (1996) 4 SCC 539 : (1996) 1 SCR 558 Supp

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Supreme Court18 Apr 1996Allowed

State of Punjab Vs Des Raj

Supreme Court Of India · (1996) 5 AD 61 : (1996) 5 JT 81 : (1997) 1 MLJ 40 : (1996) 4 SCALE 450 : (1996) 4 SCC 557 : (1996) 1 SCR 562 Supp

Land Acquisition Act, 1894 — Section 23(1A), 23(2), 28
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Supreme Court17 Apr 1996Allowed

Kazi Akeel Ahmed Vs Ibrahim and Another

Supreme Court Of India · (1996) 4 AD 417 : (1996) 4 JT 444 : (1996) 2 MLJ 78 : (1996) 3 SCALE 690 : (1996) 8 SCC 372 : (1996) 2 UJ 135

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 97, Order 21 Rule 98, 151
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Supreme Court17 Apr 1996Dismissed

Ram Dutt Vs State of U.P.

Supreme Court Of India · (1996) 4 JT 760

Criminal Procedure Code, 1973 (CrPC) — Section 107, 117, 161Penal Code, 1860 (IPC) — Section 148, 149, 302, 307, 324
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Supreme Court17 Apr 1996dismissed

Raghubir Singh and others Vs State of U.P. and others

Supreme Court Of India · (1996) 4 AD 407 : AIR 1996 SC 2058 : (1996) 5 JT 240 : (1996) 4 SCALE 169 : (1996) 9 SCC 65 : (1996) 1 SCR 503 Supp : (1996) 2 UJ 213

Uttar Pradesh Imposition of Ceiling on Land Holdings Act, 1960 — Section 10(2), 11, 12(A), 17, 5(8)Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 153
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