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Supreme Court Of India judgments

59,837 judgments · page 1,951 of 2,992

Supreme Court15 Apr 1996Dismissed

State of Madhya Pradesh Vs Surbhan

Supreme Court Of India · (1996) 2 AD 192 : AIR 1996 SC 3345 : (1996) 2 ALD(Cri) 96 : (1996) CriLJ 3199 : (1996) 5 JT 415 : (1996) 4 SCALE 177 : (1996) 9 SCC 46 : (1996) 1 SCR 333 Supp

Penal Code, 1860 (IPC) — Section 302
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Supreme Court15 Apr 1996Allowed

State of Maharashtra Vs Maruti Laxman

Supreme Court Of India · (1996) 4 AD 574 : (1996) 5 JT 73 : (1996) 4 SCALE 298 : (1996) 4 SCC 595 : (1996) 1 SCR 324 Supp

Land Acquisition Act, 1894 — Section 23(1A), 23(2), 28
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Supreme Court12 Apr 1996Dismissed

Joyce Primrose Prestor Vs Vera Marie Vas and Others

Supreme Court Of India · (1996) 3 AD 737 : (1996) 2 CTC 315 : (1996) 4 JT 333 : (1996) 2 LW 353 : (1996) 3 SCALE 596 : (1996) 9 SCC 324 : (1996) 1 SCR 268 Supp

Evidence Act, 1872 — Section 68Succession Act, 1925 — Section 58, 63
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Supreme Court12 Apr 1996Allowed

State of U. P. and others Vs Harish Chandra and others

Supreme Court Of India · (1996) 4 AD 37 : AIR 1996 SC 2173 : (1996) 85 ELT 209 : (1996) 4 JT 414 : (1996) LabIC 1843 : (1996) 2 LLJ 627 : (1996) 3 SCALE 730 : (1996) 9 SCC 309 : (1996) 1 SCR 260 Supp : (1996) 3 UPLBEC 1808

Constitution of India, 1950 — Article 136, 226Subordinate Officers Clerical staff (Direct Recruitment) Rules, 1985 — Rule 26
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Supreme Court12 Apr 1996Dismissed

State of Maharashtra, Etc. Etc. Vs Som Nath Thapa, Etc. Etc.

Supreme Court Of India · (1996) 3 AD 502 : AIR 1996 SC 1744 : (1996) 2 ALD(Cri) 207 : (1996) 98 BOMLR 513 : (1996) CriLJ 2448 : (1996) 2 Crimes 64 : (1996) 4 JT 615 : (1996) 3 SCALE 449 : (1996) 4 SCC 659 : (1996) 1 SCR 189 Supp

Explosive Substances Act, 1908 — Section 3, 4, 5, 6Explosives Act, 1884 — Section 9BPenal Code, 1860 (IPC) — Section 109, 120
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Supreme Court12 Apr 1996Disposed Of

Union of India Vs Ratan Singh and others etc.

Supreme Court Of India · (1996) 4 AD 552 : AIR 1997 SC 147 : (1996) AIRSCW 4309 : (1996) 5 JT 423 : (1999) 3 LLJ 447 : (1996) 4 SCALE 299 : (1996) 1 SCR 296 Supp : (1996) 4 Supreme 495

Land Acquisition Act, 1894 — Section 26
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Supreme Court12 Apr 1996Allowed

Union of India Vs P.S. Dhillon

Supreme Court Of India · (1996) 3 AD 675 : AIR 1996 SC 1738 : (1996) 84 ELT 181 : (1996) 73 FLR 1522 : (1996) 5 JT 193 : (1996) LabIC 1547 : (1996) 3 SCALE 519 : (1996) 3 SCC 672 : (1996) 1 SCR 234 Supp : (1996) 2 UJ 220 : (1996) 4 UPLBEC 2769

Constitution of India, 1950 — Article 311(2)Income Tax Appellate Tribunal Members (Recruitment and Conditions of Service) Rules, 1963 — Rule 11, 13
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Supreme Court12 Apr 1996Dismissed

Ram Kumar Vs State of Haryana

Supreme Court Of India · AIR 1996 SC 3185 : (1996) 1 ALD(Cri) 922 : (1995) 1 ALT(Cri) 627 : (1996) CriLJ 2441 : (1996) 5 JT 341 : (1996) 3 SCALE 443

Penal Code, 1860 (IPC) — Section 148, 302, 307
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Supreme Court12 Apr 1996Allowed

Haryana Unrecognised Schools Association Vs State of Haryana

Supreme Court Of India · (1996) 3 AD 693 : AIR 1996 SC 2108 : (1996) 73 FLR 1086 : (1996) 4 JT 363 : (1996) LabIC 1809 : (1996) 2 LLJ 639 : (1996) 3 SCALE 685 : (1996) 4 SCC 225 : (1996) 1 SCR 253 Supp : (1996) 2 UJ 209

Constitution of India, 1950 — Article 226Minimum Wages Act, 1948 — Section 2, 27, 5(2)
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Supreme Court12 Apr 1996Allowed

State of Goa and Another Vs Yvette Pereira A.E. Costa (Smt)

Supreme Court Of India · (1996) 4 AD 478 : (1996) 5 JT 413 : (1996) 4 SCALE 231 : (1996) 9 SCC 212 : (1996) 1 SCR 298 Supp

Goa, Daman and Diu (Administration) Act, 1962 — Section 5Goa, Daman Diu (Absorbed Employees Conditions of Service) Rules, 1965 — Rule 2, 3, 4, 7
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Supreme Court12 Apr 1996Dismissed

Surajdeo Yadav Vs State of Bihar

Supreme Court Of India · (1996) 3 AD 581 : AIR 1996 SC 3157 : (1996) 2 ALD(Cri) 201 : (1996) CriLJ 2302 : (1996) 2 Crimes 53 : (1996) 6 JT 54 : (1996) 3 SCALE 438

Arms Act, 1959 — Section 27Penal Code, 1860 (IPC) — Section 149, 302
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