Supreme Court12 Mar 1996Allowed

M. Venkateswarlu and Others Vs Govt. of A.P. and Others

Supreme Court Of India · (1996) 3 AD 313 : (1996) 73 FLR 986 : (1996) 3 JT 439 : (1996) 3 SCALE 44 : (1996) 5 SCC 167 : (1996) 3 SCR 266

Andhra Pradesh Revenue Subordinate Service Rules, 1961 — Rule 6, 8Andhra Pradesh State and Subordinate Service Rules, 1996 — Rule 22, 33, 47Constitution of India, 1950 — Article 16(1), 16(4), 16(4A)
Supreme Court12 Mar 1996Dismissed

Mohan Vs Anandi (Smt) and Others

Supreme Court Of India · (1996) 3 AD 403 : (1996) 3 JT 244 : (1996) RD 260 : (1996) 2 SCALE 762 : (1996) 7 SCC 734 : (1996) 3 SCR 286

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58, Order 21 Rule 63, Order 38 Rule 5Criminal Procedure Code, 1973 (CrPC) — Section 245
Supreme Court11 Mar 1996Dismissed

Durga Prasad Vs Naveen Chandra and Others

Supreme Court Of India · (1996) 3 AD 481 : (1996) 3 JT 564 : (1996) 3 SCALE 40 : (1996) 3 SCC 300 : (1996) 3 SCR 209 : (1996) 2 UJ 44

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13, 104, 115, 96Constitution of India, 1950 — Article 226
Supreme Court11 Mar 1996Allowed

State of Maharashtra and another Vs Prabhakar Bhikaji Ingle

Supreme Court Of India · (1996) 3 AD 296 : AIR 1996 SC 3069 : (1996) 1 CTC 523 : (1996) 73 FLR 1009 : (1996) 3 JT 567 : (1996) 2 LLJ 430 : (1996) 3 SCALE 7 : (1996) 3 SCC 463 : (1996) 3 SCR 211 : (1996) 2 UJ 100 : (1996) 4 UPLBEC 2903

Constitution of India, 1950 — Article 311
Supreme Court11 Mar 1996Allowed

State of U.P. and others Vs Nand Kishore Shukla and another

Supreme Court Of India · (1996) 3 AD 317 : AIR 1996 SC 1561 : (1996) 3 JT 551 : (1996) 2 LLJ 672 : (1996) 3 SCALE 69 : (1996) 3 SCC 750 : (1996) 3 SCR 219 : (1996) 2 UJ 471 : (1996) 2 UPLBEC 1443

Uttar Pradesh Government Servants (Conduct) Rules, 1956 — Rule 24
Supreme Court01 Mar 1996Dismissed

Government of A.P. and Others Vs Kalleti Chengaiah

Supreme Court Of India · (1996) 3 AD 482 : (1996) 6 JT 75 : (1996) 3 SCALE 29 : (1996) 9 SCC 211 : (1996) 3 SCR 176

Andhra Pradesh (Andhra Area) Estates (Abolition and Conversion into Ryotwari) Act, 1948 — Section 11, 5(2)