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Supreme Court Of India judgments

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Supreme Court09 Feb 1996Allowed

Tamil Nadu Housing Board Vs A. Viswam (Dead) by Lrs.

Supreme Court Of India · (1996) 2 AD 360 : AIR 1996 SC 3377 : (1996) 2 JT 549 : (1996) 4 KarLJ 700 : (1996) 2 MLJ 24 : (1996) 2 SCALE 418 : (1996) 8 SCC 259 : (1996) 2 SCR 402

Evidence Act, 1872 — Section 114Land Acquisition Act, 1894 — Section 11, 12, 16, 18, 30
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Supreme Court09 Feb 1996Allowed

State of Bihar Vs Shri K.M. Zuberi and others

Supreme Court Of India · (1996) 2 AD 205 : AIR 1996 SC 1496 : (1996) 2 BLJR 1251 : (1996) 2 JT 368 : (1996) 4 KarLJ 594 : (1996) 2 SCALE 182 : (1996) 9 SCC 171 : (1996) 2 SCR 376 : (1996) 1 UJ 768

Bihar Bhoodan Yagna Act, 1954 — Section 10, 11, 15, 6, 7Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961 — Section 2Chotanagpur Tenancy Act, 1908 — Section 3, 4, 5
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Supreme Court09 Feb 1996Allowed

Officer on Special Duty (Land Acquisition) and Another Vs Shah Manilal Chandulal and Others

Supreme Court Of India · (1996) 2 GLR 626 : (1996) 2 JT 278 : (1996) 4 KarLJ 605 : (1996) 1 MhLj 609 : (1996) 1 MLJ 113 : (1996) 2 SCALE 153 : (1996) 9 SCC 414 : (1996) 2 SCR 366

Land Acquisition (Maharashtra Extension and Amendment) Act, 1964 — Section 18(3)Land Acquisition Act, 1894 — Section 11, 18, 18(1), 18(2), 20Limitation Act, 1963 — Section 29(2), 5
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Supreme Court09 Feb 1996Allowed

Sadasivam Vs K. Doraisamy

Supreme Court Of India · (1996) 2 AD 355 : AIR 1996 SC 1724 : (1996) 2 JT 400 : (1996) 2 SCALE 89 : (1996) 8 SCC 624 : (1996) 2 SCR 336

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Supreme Court09 Feb 1996Allowed

U.P. Rajkiya Nirman Nigam Ltd. Vs Indure Pvt. Ltd. and others

Supreme Court Of India · (1996) 2 AD 318 : AIR 1996 SC 1373 : (1996) 1 ARBLR 236 : (1996) 2 JT 322 : (1996) 2 SCALE 247 : (1996) 2 SCC 667 : (1996) 2 SCR 386 : (1996) 2 UJ 48

Arbitration Act, 1940 — Section 2, 33Constitution of India, 1950 — Article 125, 126Contract Act, 1872 — Section 10, 3, 31, 32, 33
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Supreme Court08 Feb 1996Dismissed

Ajit Singh Vs State of Haryana

Supreme Court Of India · (1996) 20 ACR 362 : (1996) 2 AD 42 : (1996) 1 ALD(Cri) 263 : (1996) 1 Crimes 146 : (1996) 1 CTC 321 : (1996) 2 JT 234 : (1996) 4 KarLJ 446 : (1996) 2 OLR 93 : (1996) 2 SCALE 94 : (1996) 3 SCC 335 : (1996) 2 SCR 318

Constitution of India, 1950 — Article 136, 142Penal Code, 1860 (IPC) — Section 392, 394, 397
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Supreme Court08 Feb 1996Allowed

State Bank of India etc., Vs Kashinath Kher and others, etc.,

Supreme Court Of India · (1996) 2 AD 270 : AIR 1996 SC 1328 : (1997) 1 JLJ 59 : (1996) 2 JT 569 : (1996) 2 LLJ 654 : (1996) 2 SCALE 423 : (1996) 8 SCC 762 : (1996) 2 SCR 324 : (1996) 1 UJ 691 : (1996) 1 UPLBEC 638

Constitution of India, 1950 — Article 14, 371DState Bank of India Act, 1955 — Section 43State Bank of India Officers (Determination of Terms and Conditions of Service) Order, 1979 — Rule 17
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Supreme Court08 Feb 1996Dismissed

Kuldeep Singh Vs State of Haryana

Supreme Court Of India · (1996) 2 AD 38 : AIR 1996 SC 2988 : (1996) 1 ALD(Cri) 209 : (1996) CriLJ 1884 : (1996) 1 Crimes 89 : (1996) 2 JT 344 : (1996) 4 KarLJ 502 : (1996) 2 SCALE 6 : (1996) 1 UJ 379

Penal Code, 1860 (IPC) — Section 148, 149, 302, 304, 323
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Supreme Court08 Feb 1996Allowed

Chint Ram Ram Chand and Others Vs State of Punjab and Others

Supreme Court Of India · (1996) 2 AD 210 : AIR 1996 SC 1406 : (1996) 2 JT 243 : (1996) 2 SCALE 159 : (1996) 9 SCC 338 : (1996) 2 SCR 283

Constitution of India, 1950 — Article 19(1)Punjab Agricultural Produce Markets Act, 1961 — Section 10, 6, 7, 8Punjab Agricultural Produce Markets Rules, 1940 — Rule 17(5)
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