COURT ARCHIVE

Supreme Court Of India judgments

59,837 judgments · page 1,955 of 2,992

Supreme Court29 Mar 1996dismissed

Girish Yadav and Others Vs State of Madhya Pradesh

Supreme Court Of India · (1996) 3 AD 327 : AIR 1996 SC 3098 : (1996) 1 ALD(Cri) 246 : (1996) CriLJ 2159 : (1996) 2 Crimes 1 : (1997) 1 JLJ 157 : (1996) 3 JT 615 : (1996) 3 SCALE 168 : (1996) 8 SCC 186 : (1996) 3 SCR 1021

Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 154, 157, 159, 174, 319Penal Code, 1860 (IPC) — Section 148, 149, 302

Supreme Court29 Mar 1996Allowed

T. Venkata Narayana and Others Vs Smt. Venkata Subbamma (dead) and Others

Supreme Court Of India · (1996) 3 AD 764 : AIR 1996 SC 1807 : (1996) 4 JT 425 : (1997) 1 LW 32 : (1996) 2 MLJ 81 : (1996) 3 SCALE 689 : (1996) 4 SCC 457 : (1996) 3 SCR 1042

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4Evidence Act, 1872 — Section 65Hindu Succession Act, 1956 — Section 14(2)

Supreme Court29 Mar 1996dismissed

D.S. Thimmappa Vs Siddaramakka

Supreme Court Of India · (1996) 4 AD 419 : AIR 1996 SC 1960 : (1996) 4 JT 324 : (1996) 2 LW 465 : (1996) 3 SCALE 704 : (1996) 8 SCC 365 : (1996) 3 SCR 1045

Limitation Act, 1963 — Article 54

Supreme Court29 Mar 1996Allowed

Mohsin Unissa Vs Tamil Nadu Public Service Commission

Supreme Court Of India · (1996) 3 AD 621 : AIR 1997 SC 259 : (1997) AIRSCW 3 : (1996) 73 FLR 1314 : (1996) 4 JT 230 : (1996) 3 SCALE 510 : (1996) 8 SCC 270 : (1996) 3 SCR 1049 : (1996) 5 Supreme 99 : (1996) 4 UPLBEC 2917

Supreme Court29 Mar 1996dismissed

Satya Narain Pareek Vs State of Rajasthan and another

Supreme Court Of India · (1996) 4 AD 70 : AIR 1997 SC 256 : (1996) AIRSCW 4431 : (1996) 73 FLR 1627 : (1996) 4 JT 584 : (1996) 3 SCALE 671 : (1996) 8 SCC 654 : (1996) 3 SCR 1054 : (1996) 3 Supreme 764 : (1996) 2 UJ 200

Supreme Court29 Mar 1996Dismissed

M.P. Chandoria Vs State of M.P. and others

Supreme Court Of India · (1996) 4 AD 453 : AIR 1996 SC 2397 : (1996) 73 FLR 1699 : (1996) 5 JT 378 : (1996) 4 SCALE 163 : (1996) 11 SCC 173 : (1997) SCC(L&S) 376 : (1996) 3 SCR 1051 : (1996) 2 UJ 326

Madhya Pradesh Civil Services (General Conditions of Service) Rules, 1961 — Rule 12, 8(1)

Supreme Court29 Mar 1996Allowed

Rafiq Mohd. Vs State Government of M.P. and Others

Supreme Court Of India · (1996) 5 JT 457 : (1996) 3 SCALE 300 : (1996) 8 SCC 482

Land Acquisition (Amendment) Act, 1894 — Section 23(1A), 23(2), 28

Supreme Court27 Mar 1996Allowed

Nirav International Vs Collector of Customs, Madras

Supreme Court Of India · (1997) 90 ELT 13 : (1997) 10 SCC 722

Customs Valuation (Determination of Price of Imported Goods) Rules, 1988 — Rule 10

Supreme Court27 Mar 1996Allowed

Regional Provident Fund Commissioner, etc. Vs Shillong City Bus Syndicate and another, etc.

Supreme Court Of India · (1996) 3 AD 321 : AIR 1996 SC 1546 : (1996) 73 FLR 1077 : (1996) 3 JT 581 : (1996) 2 LLJ 753 : (1996) 3 SCALE 125 : (1996) 8 SCC 741 : (1996) 3 SCR 942 : (1996) 2 UPLBEC 1401

Assam Re-organisation (Meghalaya) Act, 1969 — Section 7BConstitution of India, 1950 — Article 245Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 1

Supreme Court27 Mar 1996Dismissed

O.K. Udayasankaran and Others Vs Union of India and Others Ex-Servicemen LIC Employees Association and Others Vs Life Insurance Corporation of India and Others

Supreme Court Of India · (1996) 3 AD 623 : AIR 1996 SC 1901 : (1996) 73 FLR 1292 : (1996) 4 JT 420 : (1996) LabIC 1693 : (1996) 2 LLJ 774 : (1996) 3 SCALE 383 : (1996) 8 SCC 271 : (1996) 3 SCR 955 : (1996) 4 UPLBEC 2867

Supreme Court27 Mar 1996Dismissed

State Bank of Patiala and others Vs S.K. Sharma

Supreme Court Of India · (1996) 3 AD 349 : AIR 1996 SC 1669 : (1996) 3 JT 722 : (1996) 2 LLJ 296 : (1996) 3 SCALE 202 : (1996) 3 SCC 364 : (1996) 3 SCR 972 : (1996) 2 UJ 338

Code Of Civil Procedure, 1908 — Section 99Code Of Criminal Procedure, 1973 — Section 465, 465(1)Bengal Money Lenders Act, 1940 — Section 35

Supreme Court27 Mar 1996Allowed

Commissioner of Income Tax, Madras Vs M/s. Gemini Pictures Circuit Private Limited

Supreme Court Of India · (1996) 3 AD 421 : AIR 1996 SC 1522 : (1996) 132 CTR 256 : (1996) 220 ITR 43 : (1996) 3 JT 665 : (1996) 3 SCALE 197 : (1996) 4 SCC 216 : (1996) 3 SCR 1008 : (1996) 85 TAXMAN 594

Income Tax Act, 1961 — Section 45

Supreme Court27 Mar 1996Dismissed

Pattu Lal Vs State of Punjab

Supreme Court Of India · (1996) 4 AD 106 : AIR 1996 SC 3197 : (1996) 1 ALD(Cri) 863 : (1996) CriLJ 2446 : (1996) 4 JT 95 : (1996) 3 SCALE 286 : (1996) 8 SCC 228 : (1996) 3 SCR 1016

Criminal Procedure Code, 1973 (CrPC) — Section 161Evidence Act, 1872 — Section 3Terrorist Affected Areas (Special Courts) Act, 1984 — Section 14(1)

Supreme Court27 Mar 1996Allowed

Ramanand Prasad Singh and Another Vs Union of India (UOI) and Others Union Public Service Commission and Another Vs Surendra Prasad Sinha and Others

Supreme Court Of India · (1996) 3 AD 368 : (1996) 73 FLR 1243 : (1996) 4 JT 39 : (1996) 3 SCALE 231 : (1996) 4 SCC 64 : (1996) 3 SCR 964 : (1996) 4 UPLBEC 2895

Administrative Service (Appointment by Promotion) Regulations, 1955 — Regulation 5(2), 5(3)

Supreme Court26 Mar 1996dismissed

Ram Partap Chandel Vs Chaudhary Lajja Ram and Others

Supreme Court Of India · (1998) 8 SCC 564

Representation of the People Act, 1951 — Section 123, 79, 82, 86, 99

Supreme Court26 Mar 1996dismissed

R. Puthunainar Alhithan, etc. Vs P.H. Pandian and others

Supreme Court Of India · (1996) 4 AD 267 : AIR 1996 SC 1599 : (1996) 4 JT 146 : (1996) 3 SCALE 317 : (1996) 3 SCC 624 : (1996) 3 SCR 932

Representation Of People Act, 1951 — Section 77, 123, 123(6)Evidence Act, 1872 — Section 3

Supreme Court26 Mar 1996dismissed

Chandigarh Administration, Union Territory, Chandigarh and others Vs Ajay Manchanda, etc.

Supreme Court Of India · (1996) 3 AD 628 : AIR 1996 SC 3152 : (1996) 73 FLR 1192 : (1996) 4 JT 113 : (1996) LabIC 1267 : (1996) 2 LLJ 675 : (1996) 3 SCALE 419 : (1996) 3 SCC 753 : (1996) 3 SCR 918 : (1996) 2 UJ 381 : (1996) 4 UPLBEC 2878

Constitution of India, 1950 — Article 226, 311(2), 32, 356

Supreme Court26 Mar 1996Disposed Of

Prasanna Kumar Roy Karmakar Vs State of West Bengal and others

Supreme Court Of India · (1996) 3 AD 604 : AIR 1996 SC 1517 : (1996) 3 JT 647 : (1996) 2 OLR 105 : (1996) 3 SCALE 239 : (1996) 3 SCC 403 : (1996) 3 SCR 912 : (1996) 2 UJ 468

Criminal Procedure Code, 1973 (CrPC) — Section 144

Supreme Court26 Mar 1996Allowed

Preetam Vs State of Madhya Pradesh

Supreme Court Of India · (1996) 6 AD 201 : AIR 1997 SC 445 : (1996) AIRSCW 3829 : (1996) CriLJ 4458 : (1996) 5 SCALE 664 : (1996) 10 SCC 432 : (1996) 3 SCR 939 : (1996) 6 Supreme 139

Criminal Procedure Code, 1973 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 302, 404

Supreme Court26 Mar 1996Allowed

Union of India and another Vs M/s. Jesus Sales Corporation

Supreme Court Of India · (1996) 3 AD 497 : AIR 1996 SC 1509 : (1996) 55 ECC 51 : (1996) 64 ECR 169 : (1996) 83 ELT 486 : (1996) 3 JT 597 : (1996) 3 SCALE 103 : (1996) 4 SCC 69 : (1996) 3 SCR 894 : (1996) 2 UJ 409

Constitution of India, 1950 — Article 14Imports and Exports (Control) Act, 1947 — Section 4M(1)Limitation Act, 1963 — Section 5