Supreme Court20 Feb 1996dismissed
Mobina Begum/Indian Assn. for Development of Rural Areas Vs Union of India (UOI) and Others
Supreme Court Of India · (1998) 8 SCC 715
Constitution of India, 1950 — Article 32
COURT ARCHIVE
Supreme Court Of India judgments
59,837 judgments · page 1,967 of 2,992
Supreme Court20 Feb 1996Partly Allowed
Secretary, Irrigation and Power Department, Govt. of Orissa and Another Vs Niranjan Swain
Supreme Court Of India · (1998) 8 SCC 651
Arbitration Act, 1940 — Section 8
Supreme Court20 Feb 1996dismissed
Rajamani and Others Vs Oriental Insurance Co. Ltd., Coimbatore and Others
Supreme Court Of India · (1999) ACJ 943 : (1998) 8 SCC 641
Motor Vehicles Act, 1939 — Section 103AMotor Vehicles Act, 1988 — Section 157
Supreme Court20 Feb 1996dismissed
Bank of India and Another Vs Bank of India Officers'' Association and Others
Supreme Court Of India · (1999) 3 LLJ 310 : (1998) 8 SCC 518
Bank of India Officer Employees (Conduct) Regulations, 1976 — Regulation 7, 7(1), 7(2), 7(3)Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970 — Section 19
Supreme Court20 Feb 1996dismissed
Baddula Lakshmaiah and Others Vs Sri Anjaneya Swami Temple and Others
Supreme Court Of India · (1996) 2 AD 377 : (1996) 3 JT 198 : (1996) 4 KarLJ 737 : (1996) 2 LW 8 : (1996) 2 LW 28 : (1996) 2 MhLj 865 : (1996) MPLJ 1074 : (1996) 2 PLJR 27 : (1996) 2 SCALE 409 : (1996) 3 SCC 52 : (1996) 2 SCR 906
Supreme Court20 Feb 1996dismissed
M/s. Prakash Trading Co. Vs Commissioner of Income Tax, Gujarat
Supreme Court Of India · (1996) 2 AD 341 : AIR 1996 SC 3387 : (1996) 132 CTR 230 : (1996) 220 ITR 1 : (1996) 2 JT 465 : (1996) 2 SCALE 337 : (1996) 7 SCC 685 : (1996) 2 SCR 849
Finance Act, 1966 — Section 2(5)Finance Act, 1967 — Section 2(4), 256
Supreme Court20 Feb 1996Disposed Of
R.M. Tewari Vs State (NCT of Delhi) and Others
Supreme Court Of India · (1996) 2 AD 166 : AIR 1996 SC 2047 : (1996) 1 ALD(Cri) 93 : (1996) CriLJ 2872 : (1996) 1 Crimes 149 : (1996) 2 JT 657 : (1996) 4 KarLJ 453 : (1996) 2 LW(Cri) 402 : (1995) 4 SCALE 111 : (1996) 2 SCC 610 : (1996) 2 SCR 898
Criminal Procedure Code, 1973 (CrPC) — Section 321Terrorist and Disruptive Activities (Prevention) Act, 1987 — Section 20
Supreme Court20 Feb 1996dismissed
Sri-La-Sri Sivaprakasa Pandara Sannadhi Avargal Vs Smt. T. Parvathi Ammal and Ors
Supreme Court Of India · (1998) 1 CTC 585 : (1998) 3 JT 589 : (1998) 2 LW 188 : (1998) 3 SCALE 274 : (1998) 9 SCC 603 : (1996) 2 SCR 917
Supreme Court20 Feb 1996Allowed
Achutrao Haribhau Khodwa and Others Vs State of Maharashtra and Others
Supreme Court Of India · (1996) ACJ 505 : (1996) 2 AD 261 : AIR 1996 SC 2377 : (2006) 4 CPJ 8 : (1996) 2 JT 624 : (1996) 2 MLJ 105 : (1996) 1 OLR 424 : (1996) 2 SCALE 328 : (1996) 2 SCC 634 : (1996) 2 SCR 881
Constitution of India, 1950 — Article 300
Supreme Court20 Feb 1996Disposed Of
Bharat Forge Company Ltd. Vs A.B. Zodge and another
Supreme Court Of India · (1996) 3 AD 58 : AIR 1996 SC 1556 : (1996) 73 FLR 1754 : (1996) 5 JT 628 : (1996) 2 LLJ 643 : (1997) 1 MLJ 24 : (1996) 2 SCALE 731 : (1996) 4 SCC 374 : (1996) 2 SCR 912 : (1997) 1 UPLBEC 570
Industrial Disputes Act, 1947 — Section 11A
Supreme Court20 Feb 1996Allowed
Mansu Vs Shadi Ram
Supreme Court Of India · (1996) 2 AD 328 : AIR 1996 SC 1818 : (1996) 3 JT 31 : (1996) 2 SCALE 413 : (1996) 3 SCC 97 : (1996) 2 SCR 909 : (1996) 1 UJ 801
Punjab Pre-emption Act, 1913 — Section 15(1), 15(2)
Supreme Court20 Feb 1996Dismissed
Director, A.I.I.M.S. etc. Vs Dr. Nikhil Tandon and Others
Supreme Court Of India · (1996) 2 AD 159 : AIR 1996 SC 3161 : (1996) 73 FLR 1038 : (1996) 2 JT 473 : (1996) LabIC 1275 : (1996) 2 SCALE 362 : (1996) 7 SCC 741 : (1996) 2 SCR 856 : (1996) 2 UJ 496 : (1996) 2 UPLBEC 875
All India Institute of Medical Sciences Act, 1956 — Section 13(3), 23, 28, 29All India Institute of Medical Sciences Recruitment Rules, 1981 — Rule 11, 12
Supreme Court20 Feb 1996Allowed
Costao Fernandes Vs State at the instance of D.S.P..C.B.I. Bombay
Supreme Court Of India · AIR 1996 SC 1383 : (1996) 7 SCC 516
Customs Act, 1962 — Section 106, 106(2), 155Gold (Control) Act, 1968 — Section 108Penal Code, 1860 (IPC) — Section 302
Supreme Court20 Feb 1996Allowed
Mohd. Alam Khan Vs Narcotics Control Bureau and another
Supreme Court Of India · (1996) 2 AD 81 : AIR 1996 SC 3033 : (1996) 1 ALD(Cri) 844 : (1996) 2 ALT(Cri) 298 : (1996) CriLJ 2001 : (1996) 2 JT 636 : (1996) 2 SCALE 276 : (1996) 9 SCC 462 : (1996) 2 SCR 842
Customs Act, 1962 — Section 108Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 22, 66, 67, 8
Supreme Court20 Feb 1996Disposed Of
R.M. Tiwari, Advocate Vs State (NCT of Delhi) and Others Government of NCT, Delhi Vs Judge Designated Court II (TADA) Mohd. Mehfooz Vs Chief Secretary and Another
Supreme Court Of India · (1997) 1 MPJR 1
Criminal Procedure Code, 1973 (CrPC) — Section 321, 494Terrorist and Disruptive Activities (Prevention) Act, 1987 — Section 22
Supreme Court19 Feb 1996dismissed
Anil alias Andya Sadashiv Nandoskar Vs State of Maharashtra
Supreme Court Of India · (1996) 2 AD 104 : AIR 1996 SC 2943 : (1996) 2 ALD(Cri) 152 : (1996) CriLJ 1698 : (1996) 1 Crimes 103 : (1996) 3 GLR 365 : (1996) 3 JT 120 : (1996) 2 SCALE 264 : (1996) 2 SCC 589 : (1996) 2 SCR 807
Criminal Procedure Code, 1973 (CrPC) — Section 313Terrorist and Disruptive Activities (Prevention) Act, 1987 — Section 3, 5
Supreme Court19 Feb 1996Allowed
Life Insurance Corporation of India Vs Commissioner of Income Tax
Supreme Court Of India · (1996) 85 TAXMAN 313
Income Tax Act, 1961 — Section 256(1), 30, 31, 32, 33Income Tax Rules, 1962 — Rule 2, 2(1), 3Life Insurance Corporation Act, 1956 — Section 7, 7(1), 7(2), 9, 9(2)
Supreme Court19 Feb 1996Allowed
Municipal Committee, Bahadurgarh Vs Krishan Behari and others
Supreme Court Of India · (1996) 3 AD 34 : AIR 1996 SC 1249 : (1996) 73 FLR 1429 : (1996) 3 JT 96 : (1996) LabIC 1056 : (1996) 2 MLJ 136 : (1996) 2 SCALE 698 : (1996) 2 SCC 714 : (1996) 2 SCR 827 : (1996) 1 UJ 799 : (1996) 3 UPLBEC 1684
Constitution of India, 1950 — Article 311(2)Penal Code, 1860 (IPC) — Section 409, 468
Supreme Court19 Feb 1996Allowed
Dev Raj (dead) through LRs. Vs Harbans Singh (dead) through LRs.
Supreme Court Of India · (1996) 3 AD 262 : AIR 1996 SC 1566 : (1996) 6 JT 225 : (1996) 2 MLJ 145 : (1996) 2 SCALE 862 : (1996) 3 SCC 596 : (1996) 2 SCR 835
Supreme Court19 Feb 1996Dismissed
Delhi Science Forum and others Vs Union of India and another
Supreme Court Of India · (1996) 1 AD 1065 : AIR 1996 SC 1356 : (1996) 2 JT 295 : (1996) 1 MLJ 118 : (1996) 2 SCALE 218 : (1996) 2 SCC 405 : (1996) 2 SCR 767
Constitution of India, 1950 — Article 12, 14Telegraph Act, 1885 — Section 11, 12, 13, 29, 30