Supreme Court07 Feb 1996Allowed
Amar Singh and Others Vs Lal Singh and Others
Supreme Court Of India · (1997) 11 SCC 471 : (1998) SCC(L&S) 233
COURT ARCHIVE
Supreme Court Of India judgments
59,837 judgments · page 1,973 of 2,992
Supreme Court07 Feb 1996Disposed Of
Bihar State Electricity Board and Another Vs Bihar 440 Volt Vidyut Upbhokta Sangh and Others
Supreme Court Of India · (1997) 11 SCC 396 : (1998) SCC(L&S) 170
Constitution of India, 1950 — Article 226
Supreme Court07 Feb 1996Disposed Of
State of Maharashtra Through The Secretary Vs Suresh Trading Company
Supreme Court Of India · (1996) 3 SCALE 536 : (1997) 11 SCC 378 : (1998) 109 STC 439
Supreme Court07 Feb 1996Disposed Of
Koodalmanickam in Devaswom Managing Committee Vs Thachudaya Kaimal alias Manickan Keralan (Dead) by Lrs.
Supreme Court Of India · (1996) 2 JT 336(1) : (1996) 2 SCALE 217 : (1996) 2 SCC 680 : (1996) 2 SCR 251
Supreme Court07 Feb 1996Allowed
Commissioner of Income Tax Vs Dr. Anand Sarabhai Trust and Executors and Trustees of Estate of Dr. Vikram Sarabhai
Supreme Court Of India · (1998) 149 CTR 349 : (1998) 231 ITR 524 : (1998) 9 JT 150 : (1998) 9 SCC 646
Income Tax Act, 1961 — Section 164
Supreme Court07 Feb 1996Dismissed
M.B. Gopal Krishna and others Vs The Special Deputy Collector, Land Acquisition
Supreme Court Of India · (1996) 3 AD 479 : AIR 1996 SC 3149 : (1996) 3 JT 595 : (1996) 3 SCALE 132 : (1996) 3 SCC 594 : (1996) 2 SCR 248
Land Acquisition Act, 1894 — Section 4(1)
Supreme Court07 Feb 1996Allowed
P.S. Sawhney Vs Union of India and others
Supreme Court Of India · (1996) 2 AD 345 : AIR 1996 SC 1540 : (1996) 73 FLR 1298 : (1996) 3 JT 125 : (1996) 2 SCALE 378 : (1996) 8 SCC 231 : (1996) 2 SCR 258 : (1996) 2 UPLBEC 1447
Supreme Court07 Feb 1996Dismissed
S. Noordeen Vs S. Thiru Venkita Reddiar and others
Supreme Court Of India · (1996) 2 AD 301 : AIR 1996 SC 1293 : (1996) 2 JT 447 : (1996) 4 KarLJ 710 : (1996) 1 KLT 761 : (1996) 2 MLJ 7 : (1996) 2 SCALE 323 : (1996) 3 SCC 289 : (1996) 2 SCR 261
Civil Procedure Code, 1908 (CPC) — Order 38 Rule 1, Order 38 Rule 6, Order 38 Rule 7, Order 38 Rule 8, 141Constitution of India, 1950 — Article 226Registration Act, 1908 — Section 17(2)
Supreme Court07 Feb 1996Allowed
Jay Engineering Works Ltd. Vs Government of India and Others
Supreme Court Of India · (1997) 90 ELT 19 : (1997) 10 SCC 597
Supreme Court07 Feb 1996Disposed Of
Bombay Environmental Action Group and Another Vs Municipal Corpn. of Pune and Others
Supreme Court Of India · (1996) 2 JT 470 : (1996) 2 SCALE 312 : (1996) 8 SCC 57 : (1996) 2 SCR 252
Supreme Court07 Feb 1996Dismissed
Collector of Customs and Central Excise and others Vs M/s. Lekhraj Jessumal and Sons and another
Supreme Court Of India · (1996) 1 AD 1119 : AIR 1997 SC 145 : (1996) AIRSCW 4307 : (1996) 54 ECC 85 : (1996) 82 ELT 162 : (1996) 3 JT 20 : (1996) 2 SCALE 33 : (1996) 7 SCC 489 : (1996) 2 SCR 245 : (1996) 101 STC 480 : (1996) 2 Supreme 126
Supreme Court06 Feb 1996Allowed
Haryana State Cooperative Supply and Marketing Federation Ltd. Vs N.K. Sharma and Another
Supreme Court Of India · (1999) 3 LLJ 55
Haryana State Supply and Marketing Cooperative Services (Common Cadre) Rules, 1969 — Rule 19(3)
Supreme Court06 Feb 1996Dismissed
K. Krishanajuna Rao and Others Vs Commissioner of Survey and Others
Supreme Court Of India · (1998) 8 SCC 639
Supreme Court06 Feb 1996Allowed
Commissioner of Income Tax, Bombay Vs Allied Chemicals Corporation
Supreme Court Of India · (1999) 155 CTR 153 : (1999) 236 ITR 304 : (1998) 8 SCC 517
Income Tax Act, 1961 — Section 256, 57
Supreme Court06 Feb 1996Dismissed
Glaxo Laboratories (India) Ltd. Vs L.K. Shatye and Others
Supreme Court Of India · (1998) 8 SCC 506
Bombay Sales Tax Act, 1953 — Section 18B
Supreme Court06 Feb 1996Disposed Of
Marikar Motors Ltd. Vs Sales Tax Officer and Another
Supreme Court Of India · (1996) 2 AD 392 : (1996) 2 JT 169 : (1996) 2 SCALE 120 : (1996) 3 SCC 263 : (1996) 2 SCR 217 : (1996) 101 STC 377
Kerala General Sales Tax Act, 1963 — Section 2, 5
Supreme Court06 Feb 1996Dismissed
Lt. Col. Sawai Bhawani Singh and Others Vs State of Rajasthan and Others
Supreme Court Of India · (1996) 2 AD 62 : (1996) 2 JT 132 : (1996) 4 KarLJ 512 : (1996) 1 SCALE 733 : (1996) 3 SCC 105 : (1996) 2 SCR 145 : (1996) 1 UJ 746
Constitution of India, 1950 — Article 245, 246Rajasthan Urban Land Tax (Amendment) Act, 1973 — Section 3, 3(1), 3(1A), 4
Supreme Court06 Feb 1996Dismissed
K.P.O. Moideenkutty Hajee Vs Pappu Manjooran and Another
Supreme Court Of India · (1996) 3 AD 6 : AIR 1996 SC 3356 : (1997) 1 BC 357 : (1996) 3 JT 329 : (1996) 1 KLT 651 : (1996) 2 SCALE 784 : (1996) 8 SCC 586 : (1996) 2 SCR 227
Constitution of India, 1950 — Article 39AEvidence Act, 1872 — Section 114Negotiable Instruments Act, 1881 (NI) — Section 118, 4, 9
Supreme Court06 Feb 1996Dismissed
Indermani Kirtipal Vs Union of India and others
Supreme Court Of India · (1996) 3 AD 63 : AIR 1996 SC 1567 : (1996) 73 FLR 1034 : (1996) 2 JT 646 : (1996) LabIC 1266 : (1996) 2 LLJ 633 : (1996) 2 MLJ 112 : (1996) 2 SCALE 274 : (1996) 2 SCC 437 : (1996) 2 SCR 222 : (1996) 1 UJ 723 : (1996) 2 UPLBEC 847
Administrative Tribunals Act, 1985 — Section 5Civil Procedure Code, 1908 (CPC) — Section 21
Supreme Court06 Feb 1996Allowed
O. Bharatan Vs K. Sudhakaran and another
Supreme Court Of India · AIR 1996 SC 1140 : (1996) 2 JT 384 : (1996) 1 KLT 466 : (1996) 1 OLR 290 : (1996) 1 SCALE 688 : (1996) 2 SCC 704 : (1996) 1 UJ 307
Evidence Act, 1872 — Section 45, 73, 78Representation of the People Act, 1951 — Section 100, 62