CourtKutchehry.com

COURT ARCHIVE

Supreme Court Of India judgments

59,837 judgments · page 1,954 of 2,992

Supreme Court03 Apr 1996Allowed

Kanchan Devi (Smt) Vs Promod Kumar Mittal and Another

Supreme Court Of India · (1996) 3 AD 579 : AIR 1996 SC 3192 : (1996) 1 ALD(Cri) 329 : (1996) 2 Crimes 86 : (1997) 1 DMC 257 : (1996) 5 JT 655 : (1996) 3 SCALE 293 : (1996) 8 SCC 90

Constitution of India, 1950 — Article 142Criminal Procedure Code, 1973 (CrPC) — Section 125
Read judgment
Supreme Court03 Apr 1996Dismissed

Ghulam Din Buch etc. etc. Vs State of Jammu and Kashmir

Supreme Court Of India · (1996) 3 AD 526 : AIR 1996 SC 1568 : (1996) 2 ALD(Cri) 137 : (1996) CriLJ 2291 : (1996) 2 Crimes 29 : (1996) 4 JT 515 : (1996) 3 SCALE 271 : (1996) 9 SCC 239 : (1996) 3 SCR 1121

Criminal Procedure Code, 1973 (CrPC) — Section 313Prevention of Corruption Act, 1947 — Section 5(1), 5(2)
Read judgment
Supreme Court03 Apr 1996Dismissed

State Bank of India Staff Association and another Vs State Bank of India and others

Supreme Court Of India · (1996) 5 AD 20 : AIR 1996 SC 1685 : (1996) 74 FLR 2037 : (1996) 4 JT 100 : (1996) 2 LLJ 288 : (1996) 3 SCALE 249 : (1996) 4 SCC 378 : (1996) 3 SCR 1104 : (1996) 2 UJ 426 : (1996) 4 UPLBEC 2885

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 3, 36State Bank of India Staff Association Rules — Rule 14, 38, 42, 5, 6
Read judgment
Supreme Court03 Apr 1996Allowed

State of U.P. Vs Ameer Ali

Supreme Court Of India · (1996) 20 ACR 709 : (1996) 3 AD 577 : (1996) 1 ALD(Cri) 299 : (1996) 3 AWC 1257 Supp : (1996) 2 Crimes 97 : (1996) 4 JT 123 : (1996) 3 SCALE 435 : (1996) 8 SCC 523 : (1996) 3 SCR 1205

Penal Code, 1860 (IPC) — Section 302
Read judgment
Supreme Court03 Apr 1996Allowed

Commissioner of Income Tax, Bangalore Vs Smt. R. Sharadamma

Supreme Court Of India · AIR 1996 SC 3199 : (1996) 133 CTR 136 : (1996) 219 ITR 671 : (1996) 4 JT 90 : (1996) 3 SCALE 343 : (1996) 8 SCC 388 : (1996) 3 SCR 1200 : (1996) 85 TAXMAN 679

Calcutta Thika Tenancy Act, 1949 — Section 29General Clauses Act, 1897 — Section 6Income Tax Act, 1961 — Section 256(1), 271, 274(2)
Read judgment
Supreme Court02 Apr 1996Allowed

Mills Douglas Michael and others Vs Union of India and others

Supreme Court Of India · (1996) 3 AD 613 : AIR 1996 SC 1905 : (1996) 73 FLR 1319 : (1996) 4 JT 189 : (1996) 3 SCALE 393 : (1996) 8 SCC 666 : (1996) 3 SCR 1077 : (1996) 4 UPLBEC 2872

Ex-Servicemen (Re-employment in Central and Civil Services and Posts) Rules, 1979 — Rule 6(4)
Read judgment
Supreme Court02 Apr 1996Allowed

Narasingh Patnaik Vs State of Orissa

Supreme Court Of India · (1996) 4 AD 49 : AIR 1996 SC 3223 : (1996) 73 FLR 1017 : (1996) 3 JT 754 : (1996) 3 SCALE 227 : (1996) 3 SCC 619 : (1996) 3 SCR 1061 : (1996) 4 UPLBEC 2899

Orissa Service Code, 1939 — Rule 71
Read judgment