COURT ARCHIVE

Supreme Court Of India judgments

59,837 judgments · page 1,964 of 2,992

Supreme Court28 Feb 1996Dismissed

Phiroze Dinshaw Lam and Others Vs Union of India (UOI) and Others

Supreme Court Of India · (1996) 3 AD 68 : (1996) 64 ECR 668 : (1996) 84 ELT 10 : (1996) 3 JT 131 : (1996) 1 LW(Cri) 330 : (1996) 2 SCALE 637 : (1996) 8 SCC 209 : (1996) 3 SCR 1

Criminal Procedure Code, 1973 (CrPC) — Section 340Penal Code, 1860 (IPC) — Section 192, 193

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Supreme Court28 Feb 1996Allowed

Commissioner of Income Tax, Lucknow Vs Narang Dairy Products, Lucknow

Supreme Court Of India · (1996) 2 AD 590 : (1996) 133 CTR 65 : (1996) 219 ITR 478 : (1996) 2 JT 679 : (1996) 2 SCALE 509 : (1996) 7 SCC 700 : (1996) 2 SCR 1168 : (1996) 85 TAXMAN 375

Income Tax Act, 1961 — Section 2(47), 256(2), 33(1), 34(3)

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Supreme Court28 Feb 1996dismissed

Ranjit Hazarika Vs State of Assam

Supreme Court Of India · (1998) 8 SCC 635

Criminal Procedure Code, 1973 (CrPC) — Section 164, 313Penal Code, 1860 (IPC) — Section 376

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Supreme Court28 Feb 1996dismissed

Collector of Central Excise, Hyderabad etc. etc. Vs M/s. Vazir Sultan Tobacco Company Limited, Hyderabad Etc. Etc.

Supreme Court Of India · (1996) 2 AD 580 : AIR 1996 SC 3025 : (1996) 54 ECC 94 : (1996) 63 ECR 359 : (1996) 83 ELT 3 : (1996) 3 JT 112 : (1996) 2 SCALE 603 : (1996) 3 SCC 434 : (1996) 2 SCR 1194

Central Excise Rules, 1944 — Rule 56A, 9(A)Central Excises and Salt Act, 1944 — Section 12B, 2, 3Finance Act, 1978 — Section 37(1)

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Supreme Court28 Feb 1996Allowed

Employers in relation to the Management of Reserve Bank of India Vs Their Workmen

Supreme Court Of India · (1996) 3 AD 24 : AIR 1996 SC 1241 : (1996) 3 JT 226 : (1996) LabIC 1048 : (1996) 2 LLJ 42 : (1996) 2 SCALE 708 : (1996) 3 SCC 267 : (1996) 2 SCR 1176

Constitution of India, 1950 — Article 311Factories Act, 1948 — Section 45, 46Industrial Disputes Act, 1947 — Section 10(1), 2

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Supreme Court28 Feb 1996Allowed

Union of India and others Vs Ram Pal

Supreme Court Of India · (1996) 2 AD 387 : AIR 1996 SC 1500 : (1996) 3 JT 276 : (1996) 2 SCALE 503 : (1996) 7 SCC 546 : (1996) 2 SCR 1144 : (1996) 1 UJ 832 : (1996) 3 UPLBEC 1596

Border Security Force Act, 1968 — Section 11(2), 19, 62Border Security Force Rules, 1969 — Rule 177, 20(1), 21, 22

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Supreme Court28 Feb 1996Disposed Of

Lufthansa German Airlines Vs Vij Sales Corporation

Supreme Court Of India · (1998) 8 SCC 623

Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2Limitation Act, 1963 — Section 10, 11

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Supreme Court28 Feb 1996Allowed

Anil Sen Gupta alias Anil Kr. Sen Vs Dhirendra Nath Basak (Deceased) By Lrs. and Others

Supreme Court Of India · (1998) 8 SCC 547

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Supreme Court28 Feb 1996Disposed Of

Sri Chand Kasera and Others Vs State of Bihar and Another

Supreme Court Of India · (1998) 8 SCC 725

Bihar Control of Crimes Ordinance, 1978 — Section 3(1)

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Supreme Court28 Feb 1996dismissed

Umashankar Panda Vs State of Madhya Pradesh

Supreme Court Of India · (1996) 20 ACR 455 : (1996) 2 AD 453 : AIR 1996 SC 3011 : (1996) 1 ALD(Cri) 849 : (1996) CriLJ 1988 : (1997) 1 JLJ 24 : (1996) 2 JT 747 : (1996) 4 KarLJ 752 : (1996) 2 SCALE 563 : (1996) 8 SCC 110 : (1996) 2 SCR 1154

Criminal Procedure Code, 1973 (CrPC) — Section 313, 354(3)Penal Code, 1860 (IPC) — Section 201, 302, 307

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Supreme Court27 Feb 1996Allowed

U.P. State Road Transport Corporation Vs Basudeo Chaudhary and Another

Supreme Court Of India · (1997) 11 SCC 380

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Supreme Court27 Feb 1996dismissed

Pratap and Others Vs State of Rajasthan and Others

Supreme Court Of India · AIR 1996 SC 1296 : (1996) 2 JT 759 : (1996) 4 KarLJ 780 : (1996) 2 SCALE 543 : (1996) 3 SCC 1 : (1996) 2 SCR 1088 : (1996) 1 UJ 822

Land Acquisition Act, 1894 — Section 11A, 17, 17A, 4, 48Rajasthan Urban Improvement Trust Act, 1959 — Section 52, 52(1), 52(2), 52(4), 60A

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Supreme Court27 Feb 1996Allowed

State of Rajasthan Vs Kishore

Supreme Court Of India · (1996) 20 ACR 442 : (1996) 2 AD 283 : AIR 1996 SC 3035 : (1996) 1 ALD(Cri) 821 : (1996) 1 ALD(Cri) 350 : (1996) 1 BLJR 532 : (1996) CriLJ 2003 : (1996) 1 Crimes 156 : (1996) 2 JT 595 : (1996) 4 KarLJ 464 : (1996) 2 LW(Cri) 534 : (1996) 2 SCALE 462 : (1996

Criminal Procedure Code, 1973 (CrPC) — Section 161Evidence Act, 1872 — Section 32(1)Penal Code, 1860 (IPC) — Section 109, 302, 34

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Supreme Court27 Feb 1996

Nain Kaur and another Vs State of Jammu and Kashmir and others

Supreme Court Of India · (1996) 2 AD 296 : AIR 1996 SC 2968 : (1996) 1 ALD(Cri) 820 : (1996) CriLJ 1874 : (1996) 4 JT 12 : (1996) 2 SCALE 79 : (1996) 3 SCC 72

Constitution of India, 1950 — Article 32Criminal Procedure Code, 1973 (CrPC) — Section 174

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Supreme Court27 Feb 1996Allowed

Union of India and others Vs K.V. Vijesh

Supreme Court Of India · (1996) 3 AD 52 : AIR 1996 SC 3031 : (1996) LabIC 1057 : (1996) 2 SCALE 631 : (1996) 3 SCC 139 : (1996) 2 SCR 1077

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Supreme Court27 Feb 1996Disposed Of

Al-Karim Educational Trust and another Vs State of Bihar and others

Supreme Court Of India · (1996) 2 AD 367 : AIR 1996 SC 1469 : (1996) 2 JT 662 : (1996) 2 SCALE 474 : (1996) 8 SCC 330 : (1996) 1 UJ 540 : (1996) 1 UPLBEC 630

Bihar State Universities Act, 1976 — Section 21Constitution of India, 1950 — Article 30(1)

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Supreme Court27 Feb 1996dismissed

V. Subba Rao and others Vs Secretary to Govt. and Panchayat Raj and Rural Development, Government of A.P. and others

Supreme Court Of India · AIR 1996 SC 1489 : (1996) 2 JT 756 : (1996) 2 SCALE 443 : (1996) 7 SCC 626 : (1996) 2 SCR 1081

Andhra Pradesh Ministerial Service Rules, 1966 — Rule 3(17), 4

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Supreme Court27 Feb 1996Allowed

Govt. of Tamil Nadu Vs P.A. Manickam

Supreme Court Of India · (1996) 3 AD 373 : AIR 1996 SC 2250 : (1996) LabIC 1841 : (1996) 2 SCALE 759 : (1996) 8 SCC 519 : (1996) 2 SCR 1137

Fundamental Rules — Rule 56

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Supreme Court27 Feb 1996Disposed Of

Vareli Weaves Pvt. Ltd. and another Vs Union of India and others

Supreme Court Of India · AIR 1996 SC 1543 : (1996) 54 ECC 101 : (1996) 63 ECR 517 : (1996) 83 ELT 255 : (1996) 3 JT 242 : (1996) 2 SCALE 626 : (1996) 3 SCC 318 : (1996) 2 SCR 1134

Central Excise Rules, 1944 — Rule 8(1)Customs Tariff Act, 1975 — Section 3

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Supreme Court27 Feb 1996Disposed Of

Shaheen Welfare Association Vs Union of India and others

Supreme Court Of India · AIR 1996 SC 2957 : (1996) 1 ALD(Cri) 96 : (1996) CriLJ 1866 : (1996) 2 JT 719 : (1996) 2 LW(Cri) 414 : (1996) 2 SCALE 481 : (1995) 6 SCALE 419 : (1996) 2 SCC 616 : (1996) 2 SCR 1123

Constitution of India, 1950 — Article 14, 21Penal Code, 1860 (IPC) — Section 120B, 147Terrorist and Disruptive Activities (Prevention) Act, 1987 — Section 20, 3, 4, 5

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