Supreme Court17 Apr 1996Dismissed

State of Haryana Vs Chandvir and others

Supreme Court Of India · (1996) 4 AD 197 : AIR 1996 SC 3344 : (1996) 2 ALD(Cri) 235 : (1996) 2 ALT(Cri) 373 : (1996) CriLJ 3197 : (1996) 2 Crimes 187 : (1996) 5 JT 205 : (1996) 4 SCALE 161 : (1996) 8 SCC 678 : (1996) 1 SCR 499 Supp

Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 148, 149, 302, 32, 324
Supreme Court17 Apr 1996Disposed Of

Madhu Kishwar and others Vs State of Bihar and others

Supreme Court Of India · (1996) 4 AD 137 : AIR 1996 SC 1864 : (1996) 4 JT 379 : (1996) 3 SCALE 640 : (1996) 5 SCC 125 : (1996) 1 SCR 442 Supp

Constitution Of India, 1950 — Article 13, 13(1), 13(3)(a), 14, 15, 15(1), 15(2), 15(3), 16, 16(1), 16(2), 21, 29, 32, 37, 38, 38(2), 39, 39(a), 39(b), 41, 46, 51A(h), 51A(j), 141, 366(25)Chota Nagpur Tenancy Act, 1908 — Section 3(XXVI), 4, 4(1), 4(2)(a), 4(2)(b), 4(2)(c), 4(4), 5, 6, 7, 8, 76Protection Of Human Rights Act, 1993 — Section 2(b), 12
Supreme Court16 Apr 1996Dismissed

Comorin Match Industries (P) Ltd. Vs State of T.N.

Supreme Court Of India · AIR 1996 SC 1916 : (1996) 65 ECR 233 : (1996) 5 JT 167 : (1997) 1 MLJ 41 : (1996) 3 SCALE 538 : (1996) 4 SCC 281 : (1996) 1 SCR 349 Supp : (1996) 102 STC 1

Central Sales Tax (Amendment) Act, 1969 — Section 2, 6, 8(2), 8(2A), 8(5)Civil Procedure Code, 1908 (CPC) — Section 11Evidence Act, 1872 — Section 115
Supreme Court16 Apr 1996Disposed Of

Abhiram Singh Vs C.D. Commachen and Others

Supreme Court Of India · (1996) 4 AD 117 : (1996) 4 JT 194 : (1996) 3 SCALE 486 : (1996) 3 SCC 665 : (1996) 1 SCR 340 Supp

Representation of the People Act, 1951 — Section 123(3), 123(3A), 99
Supreme Court16 Apr 1996Allowed

Union of India and others Vs Nandlal Raigar

Supreme Court Of India · AIR 1996 SC 2206 : (1996) 2 CTC 168 : (1996) 73 FLR 1681 : (1996) 5 JT 420 : (1996) 2 LLJ 669 : (1996) 4 SCALE 179 : (1996) 4 SCC 459 : (1996) 1 SCR 407 Supp : (1996) 2 UJ 216 : (1996) 3 UPLBEC 2123

Limitation Act, 1963 — Article 113
Supreme Court16 Apr 1996Dismissed

State of Orissa Vs Klockner and Company and Others

Supreme Court Of India · (1996) 3 AD 659 : AIR 1996 SC 2140 : (1996) 1 ARBLR 591 : (1996) 87 CompCas 644 : (1996) 4 JT 254 : (1997) 1 LW 129 : (1996) 3 SCALE 527 : (1996) 8 SCC 377 : (1996) 1 SCR 368 Supp

Arbitration Act, 1940 — Section 34Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Foreign Awards (Recognition and Enforcement) Act, 1961 — Section 3
Supreme Court16 Apr 1996Allowed

Samir Sobhan Sanyal Vs Tracks Trade Pvt. Ltd. and others

Supreme Court Of India · (1996) 4 AD 553 : AIR 1996 SC 2102 : (1996) 5 JT 74 : (1996) 4 SCALE 266 : (1996) 4 SCC 144 : (1996) 1 SCR 397 Supp : (1996) 2 UJ 321

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 98, Order 21 Rule 99Specific Relief Act, 1963 — Section 28
Supreme Court15 Apr 1996Disposed Of

Kanshi Ram Vs Om Prakash Jawal and others

Supreme Court Of India · (1996) 4 AD 402 : AIR 1996 SC 2150 : (1996) 4 JT 733 : (1996) 1 LW 748 : (1996) 2 MLJ 80 : (1996) 113 PLR 337 : (1996) 4 SCALE 194 : (1996) 4 SCC 593 : (1996) 1 SCR 330 Supp : (1996) 2 UJ 316

Supreme Court15 Apr 1996dismissed

Betal Singh Vs State of M.P.

Supreme Court Of India · (1996) 3 AD 565 : (1996) 1 ALD(Cri) 304 : (1997) 2 CALLT 21 : (1996) 2 Crimes 93 : (1996) JLJ 620 : (1996) 4 JT 734 : (1996) 3 SCALE 502 : (1996) 4 SCC 203 : (1996) 1 SCR 307 Supp

Evidence Act, 1872 — Section 32Penal Code, 1860 (IPC) — Section 302