Supreme Court11 Apr 1996Dismissed
High Court of Judicature at Patna Vs Pandey Madan Mohan Prasad Sinha and Others
Supreme Court Of India · (1997) 10 SCC 424
Constitution of India, 1950 — Article 311(2)
COURT ARCHIVE
Supreme Court Of India judgments
59,837 judgments · page 1,952 of 2,992
Supreme Court11 Apr 1996Disposed Of
Union of India (UOI) and Others Vs V.B. Hajela
Supreme Court Of India · (1997) 11 SCC 310
Supreme Court11 Apr 1996Dismissed
Gram Panchayat of Village Mundhal Khurd Vs Amar Singh (Dead) by Lrs. and Others
Supreme Court Of India · (2000) 10 SCC 652
Supreme Court11 Apr 1996Disposed Of
Raja Ram Yadav and others Vs State of Bihar
Supreme Court Of India · (1996) 3 AD 573 : AIR 1996 SC 1613 : (1996) 1 ALD(Cri) 314 : (1997) 1 BLJR 81 : (1996) CriLJ 2307 : (1996) 2 Crimes 59 : (1996) 4 JT 140 : (1996) 3 SCALE 430 : (1996) 9 SCC 287 : (1996) 1 SCR 174 Supp
Penal Code, 1860 (IPC) — Section 120, 34
Supreme Court11 Apr 1996Allowed
Delhi Administration Vs Tribhuvan Nath and Others
Supreme Court Of India · (1996) 2 ALT(Cri) 237 : (1996) 5 JT 417 : (1996) 3 SCALE 622 : (1996) 8 SCC 250 : (1996) 1 SCR 184 Supp
Penal Code, 1860 (IPC) — Section 149, 302
Supreme Court11 Apr 1996Disposed Of
Dr Neeraj Bala Goswami (Mrs) Vs State of U.P. and Others
Supreme Court Of India · (1996) 3 AD 674 : (1996) 4 JT 138 : (1996) 3 SCALE 427 : (1996) 9 SCC 108 : (1996) 2 UJ 133 : (1996) 3 UPLBEC 1786
Supreme Court11 Apr 1996Dismissed
T. Balakrishnan Vs Union of India (UOI) and Another
Supreme Court Of India · (1996) 5 AD 41 : (1996) 4 JT 348 : (1996) 3 SCALE 676 : (1996) 9 SCC 198 : (1996) 2 UJ 256 : (1996) 3 UPLBEC 1547
Supreme Court10 Apr 1996Dismissed
State of Maharashtra Vs Mahboob S. Allibhoy and another
Supreme Court Of India · (1996) 4 AD 194 : AIR 1996 SC 2131 : (1996) 2 ALD(Cri) 158 : (1996) 2 ALT(Cri) 316 : (1996) CriLJ 2879 : (1996) 2 Crimes 130 : (1996) 85 ELT 22 : (1996) 6 JT 151 : (1996) 4 SCALE 158 : (1996) 4 SCC 411 : (1996) 1 SCR 166 Supp
Constitution of India, 1950 — Article 136, 215Contempt of Courts Act, 1971 — Section 19Penal Code, 1860 (IPC) — Section 191, 192, 209
Supreme Court10 Apr 1996Dismissed
Standard Games etc. Vs State of U.P. and others etc.
Supreme Court Of India · (1996) 4 AD 656 : AIR 1997 SC 285 : (1997) AIRSCW 32 : (1996) 5 JT 624 : (1996) 4 SCALE 463 : (1996) 4 SCC 467 : (1996) 1 SCR 172 Supp : (1996) 4 Supreme 385
Uttar Pradesh Entertainments and Betting Tax Act, 1979 — Section 2(a), 2(g)
Supreme Court10 Apr 1996Allowed
Urban Improvement Trust, Jodhpur Vs Gokul Narain and another
Supreme Court Of India · AIR 1996 SC 1819 : (1996) 4 JT 446 : (1997) 1 LW 26 : (1996) 3 SCALE 721 : (1996) 4 SCC 178 : (1996) 1 SCR 148 Supp
Code Of Civil Procedure, 1908 — Section 47, 144, 151, 152, Order 21 Rule 1, Order 22 Rule 4, Order 22 Rule 10ALand Acquisition Act, 1894 — Section 4(1), 11(2), 13A, 18, 23(1), 23(1A), 23(2), 28, 54Indian Contract Act, 1872 — Section 60
Supreme Court10 Apr 1996Dismissed
M/s. Waterfall Estates Ltd. Madras Vs The Commissioner of Income Tax, Tamil Nadu I, Madras
Supreme Court Of India · (1996) 3 AD 554 : AIR 1996 SC 3183 : (1996) 132 CTR 495 : (1996) 219 ITR 563 : (1996) 4 JT 185 : (1996) 3 SCALE 476 : (1996) 8 SCC 509 : (1996) 1 SCR 141 Supp : (1996) 85 TAXMAN 689
Income Tax Act, 1922 — Section 24(2)Income Tax Act, 1961 — Section 256(1)
Supreme Court10 Apr 1996Dismissed
Ram Nath Mahto Vs State of Bihar
Supreme Court Of India · (1996) 3 AD 563 : AIR 1996 SC 2511 : (1996) 1 ALD(Cri) 928 : (1996) 2 BLJR 1400 : (1996) CriLJ 3585 : (1997) 10 JT 478 : (1996) 3 SCALE 441 : (1996) 8 SCC 630 : (1996) 1 SCR 163 Supp
Criminal Procedure Code, 1973 (CrPC) — Section 162Evidence Act, 1872 — Section 9Penal Code, 1860 (IPC) — Section 396
Supreme Court10 Apr 1996Dismissed
Ramanand Ramnath Vs State of M.P.
Supreme Court Of India · (1996) 20 ACR 612 : (1996) 3 AD 583 : (1996) 2 ALD(Cri) 198 : (1996) 2 Crimes 57 : (1996) 6 JT 3 : (1996) 3 SCALE 429 : (1996) 8 SCC 514
Penal Code, 1860 (IPC) — Section 395
Supreme Court09 Apr 1996Disposed Of
Rakesh Singha Vs State of H.P.
Supreme Court Of India · AIR 1996 SC 3173 : (1996) 1 ALD(Cri) 308 : (1996) CriLJ 2311 : (1996) 4 JT 53 : (1996) 3 SCALE 346 : (1996) 9 SCC 89 : (1996) 1 SCR 101 Supp
Criminal Procedure Code, 1973 (CrPC) — Section 360Penal Code, 1860 (IPC) — Section 148, 302, 304, 325, 427
Supreme Court09 Apr 1996Allowed
Mohammed Essa Moosa Sait and Others Vs Commissioner of Gift Tax
Supreme Court Of India · (1998) 144 CTR 693 : (1997) 227 ITR 468 : (1997) 95 TAXMAN 74
Supreme Court09 Apr 1996Allowed
State of Rajasthan and Another Vs Sarvotam Vegetables Products etc.
Supreme Court Of India · (1996) 3 AD 558 : AIR 1996 SC 3178 : (1996) 4 JT 200 : (1996) 3 SCALE 469 : (1996) 8 SCC 639 : (1996) 1 SCR 129 Supp : (1996) 101 STC 547 : (1996) 89 TAXMAN 63
Central Sales Tax (Registration and Turnover) Rules, 1957 — Rule 12(1)Central Sales Tax Act, 1956 — Section 8Rajasthan Sales Tax Act, 1954 — Section 5C
Supreme Court09 Apr 1996Allowed
Col. Surinder Pal Singh Bhattal (Retd.) Vs Rakesh Kumar Jain
Supreme Court Of India · AIR 1996 SC 1907 : (1996) 4 JT 289 : (1996) 113 PLR 316 : (1996) 3 SCALE 511 : (1996) 4 SCC 275 : (1996) 2 UJ 141
Civil Procedure Code, 1908 (CPC) — Order 37 Rule 3Delhi Rent Control Act, 1958 — Section 14(1), 25B(1), 25B(4)East Punjab Urban Rent Restriction Act, 1949 — Section 13, 2
Supreme Court09 Apr 1996Allowed
Jotindra Nath Roy Vs Surendra Bikram Singh Agarwal and others
Supreme Court Of India · (1996) 3 AD 685 : AIR 1996 SC 1736 : (1996) 73 FLR 1394 : (1996) 4 JT 296 : (1996) LabIC 1545 : (1996) 2 LLJ 246 : (1996) 3 SCALE 499 : (1996) 4 SCC 403 : (1996) 2 UJ 259 : (1996) 4 UPLBEC 2909
Payment of Gratuity Act, 1972 — Section 1(3), 2
Supreme Court09 Apr 1996Dismissed
Dr. H. Mukherjee Vs S.K. Bhargava
Supreme Court Of India · (1996) 4 AD 60 : AIR 1996 SC 1760 : (1996) 73 FLR 1092 : (1996) 4 JT 368 : (1996) LabIC 1558 : (1996) 2 LLJ 540 : (1996) 2 MhLj 643 : (1996) 3 SCALE 706 : (1996) 4 SCC 542 : (1996) 1 SCR 123 Supp : (1996) 3 UPLBEC 1947 : (1996) 3 UPLBEC 1551
Administrative Tribunals Act, 1985 — Section 14
Supreme Court09 Apr 1996Partly Allowed
Hardial Singh and Others Vs State of Punjab
Supreme Court Of India · (1996) 3 AD 522 : (1996) 1 ALD(Cri) 294 : (1996) 2 Crimes 88 : (1996) 4 JT 215 : (1996) 3 SCALE 378 : (1996) 8 SCC 237 : (1996) 1 SCR 114 Supp
Penal Code, 1860 (IPC) — Section 148, 149, 302, 326, 34