CourtKutchehry.com

COURT ARCHIVE

Supreme Court Of India judgments

59,837 judgments · page 1,976 of 2,992

Supreme Court31 Jan 1996Allowed

Surjit Singh Vs State of Punjab and Others

Supreme Court Of India · (1996) 1 AD 1003 : AIR 1996 SC 1388 : (1996) 2 JT 28 : (1996) 1 SCALE 648 : (1996) 2 SCC 336 : (1996) 1 SCR 1095 : (1996) 1 UJ 523 : (1996) 4 UPLBEC 2949

Constitution of India, 1950 — Article 21
Read judgment
Supreme Court31 Jan 1996Allowed

Mushtaq Ahmad Vs Mohd. Habibur Rehman Faizi and others

Supreme Court Of India · (1996) 1 AD 895 : AIR 1996 SC 2982 : (1996) 1 ALD(Cri) 203 : (1996) CriLJ 1877 : (1996) 1 Crimes 80 : (1996) 1 JT 656 : (1996) 4 KarLJ 391 : (1996) 1 SCALE 606 : (1996) 7 SCC 440

Criminal Procedure Code, 1973 (CrPC) — Section 200, 482Penal Code, 1860 (IPC) — Section 406, 409, 420, 467
Read judgment
Supreme Court31 Jan 1996Dismissed

U.P. Jal Nigam and Others Vs Narinder Kumar Agarwal

Supreme Court Of India · (1996) 2 JT 422 : (1995) LabIC 1635 : (1995) 2 LLJ 711 : (1996) 2 SCALE 207 : (1996) 8 SCC 43 : (1996) 1 SCR 1120 : (1996) 1 UJ 652 : (1996) 1 UPLBEC 653

Uttar Pradesh Jal Nigam Services of Engineers (Public Health Branch) Regulations, 1978 — Rule 10, 10(3), 18, 5Uttar Pradesh Water Supply and Sewerage Act, 1975 — Section 97
Read judgment
Supreme Court30 Jan 1996Disposed Of

Union of India (UOI) Vs V.K. Bhaskar

Supreme Court Of India · (1998) 9 JT 301 : (1997) 11 SCC 383 : (1998) SCC(L&S) 162

Constitution of India, 1950 — Article 311Criminal Procedure Code, 1973 (CrPC) — Section 389Penal Code, 1860 (IPC) — Section 120B, 409, 477A
Read judgment
Supreme Court30 Jan 1996Allowed

Ram Chandra Verma Vs Shri Jagat Singh Singhi and Others

Supreme Court Of India · (1996) 2 AD 364 : AIR 1996 SC 1809 : (1996) 2 JT 494 : (1996) 4 KarLJ 723 : (1996) 1 MLJ 112 : (1996) 2 SCALE 314 : (1996) 8 SCC 47 : (1996) 1 SCR 1056 : (1996) 1 UJ 762

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 97
Read judgment
Supreme Court30 Jan 1996Allowed

C. Masilamani Mudaliar and Others Vs The Idol of Sri Swaminathaswami Swaminathaswami Thirukoli and Others

Supreme Court Of India · (1996) 3 AD 250 : AIR 1996 SC 1697 : (1996) 3 ALT 18 : (1996) 3 JT 98 : (1996) 2 LW 63 : (1996) 2 SCALE 864 : (1996) 8 SCC 525 : (1996) 1 SCR 1068

Constitution Of India, 1950 — Article 13, 14, 15, 15(1), 15(3), 16, 21, 51A(h), 51A(j)Hindu Succession Act, 1956 — Section 14, 14(1), 14(2), 30, 149(1)Protection Of Human Rights Act, 1993 — Section 2(b), 12
Read judgment
Supreme Court30 Jan 1996Allowed

State of Haryana Vs Chandra Mani and others

Supreme Court Of India · (1996) 3 AD 1 : AIR 1996 SC 1623 : (1996) 3 CALLT 62 : (1996) 2 CTC 109 : (1996) 64 ECR 15 : (2002) 143 ELT 249 : (1996) 3 JT 371 : (1996) 2 LW 18 : (1996) 2 SCALE 820 : (1996) 3 SCC 132 : (1996) 1 SCR 1060 : (1996) 2 UJ 105

Limitation Act, 1963 — Article 136, 5
Read judgment
Supreme Court30 Jan 1996Disposed Of

Vineet Narain and others Vs Union of India and another

Supreme Court Of India · (1996) 20 ACR 216 : (1996) 1 AD 906 : AIR 1996 SC 3386 : (1996) 1 JT 708 : (1996) 4 KarLJ 306 : (1997) 6 SCALE 6 : (1997) 5 SCALE 254 : (1996) 2 SCALE 84 : (1996) 4 SCALE 56 : (1996) 1 SCALE 31 : (1996) 2 SCC 199 : (1996) 1 SCR 1053

Read judgment