Supreme Court24 Jan 1996Disposed Of
State of Punjab and Others Vs Kulbir Singh
Supreme Court Of India · (1997) 11 SCC 374 : (1998) SCC(L&S) 159
COURT ARCHIVE
Supreme Court Of India judgments
59,837 judgments · page 1,978 of 2,992
Supreme Court24 Jan 1996Dismissed
Chaman Singh Vs Delhi Administration and Others
Supreme Court Of India · (1998) 9 JT 408 : (1997) 11 SCC 245
Supreme Court24 Jan 1996Allowed
State of Orissa and Others Vs Arnab Kumar Dutta
Supreme Court Of India · (1996) 1 AD 829 : (1996) 2 JT 516 : (1996) 2 LLJ 87 : (1996) 1 SCALE 539 : (1996) 7 SCC 203 : (1996) 1 SCR 892
Orissa Service Code, 1939 — Rule 71
Supreme Court24 Jan 1996Disposed Of
Yadavrao P. Pathade (Dead) by Lrs. and Others Vs State of Maharashtra
Supreme Court Of India · (1996) 2 JT 240 : (1996) 4 KarLJ 666 : (1996) 1 KLT 452 : (1996) 2 SCALE 96 : (1996) 2 SCC 570 : (1996) 1 SCR 965
Land Acquisition Act, 1894 — Section 23(1), 23(2), 26, 28, 54
Supreme Court24 Jan 1996dismissed
Kirloskar Brothers Ltd. Vs Employees'' State Insurance Corpn.
Supreme Court Of India · AIR 1996 SC 3261 : (1996) 2 JT 159 : (1996) LabIC 1718 : (1996) 1 LLJ 1156 : (1996) 2 SCALE 1 : (1996) 2 SCC 682 : (1996) 1 SCR 884 : (1996) 4 UPLBEC 2796 : (1996) 2 UPLBEC 1031
Constitution of India, 1950 — Article 136, 14, 21Employees State Insurance Act, 1948 — Section 1(5), 2, 2(17), 2(9), 3
Supreme Court24 Jan 1996Allowed
Ramjilal and others Vs Ghisa Ram etc.
Supreme Court Of India · (1996) 3 AD 45 : AIR 1996 SC 3338 : (1996) 2 JT 649(1) : (1996) 2 SCALE 401 : (1996) 7 SCC 507 : (1996) 1 SCR 974 : (1996) 1 UJ 725
Evidence Act, 1872 — Section 57Hindu Succession Act, 1956 — Section 14(1)Punjab Pre-emption Act, 1913 — Section 15(1)(b)
Supreme Court24 Jan 1996dismissed
Sri Sri Sri Lakshamana Yatendrulu and Others etc. etc. Vs State of Andhra Pradesh and Another
Supreme Court Of India · AIR 1996 SC 1414 : (1996) 1 JT 535 : (1996) 4 KarLJ 394 : (1996) 1 SCALE 543 : (1996) 8 SCC 705 : (1996) 1 SCR 929
Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987 — Section 16, 18, 19, 2(29), 20Constitution of India, 1950 — Article 25, 26
Supreme Court24 Jan 1996Allowed
State of Himachal Pradesh Vs Suresh Kumar Verma and another
Supreme Court Of India · (1996) 2 AD 239 : AIR 1996 SC 1565 : (1996) 2 JT 455 : (1996) LabIC 1265 : (1996) 2 SCALE 307 : (1996) 7 SCC 562 : (1996) 1 SCR 972
Supreme Court24 Jan 1996dismissed
G. Viswanathan Vs The Hon''ble Speaker, Tamil Nadu Legislative Assembly, Madras and another
Supreme Court Of India · (1996) 1 AD 920 : AIR 1996 SC 1060 : (1996) 1 CTC 207 : (1996) 1 JT 607 : (1996) 1 SCALE 531 : (1996) 2 SCC 353 : (1996) 1 SCR 895 : (1996) 1 UJ 325
Constitution of India, 1950 — Article 191(2), 99
Supreme Court24 Jan 1996Dismissed
S.B. International Ltd. and Others Vs Asstt. Director General of Foreign Trade and Others
Supreme Court Of India · AIR 1996 SC 2921 : (1996) 54 ECC 34 : (1996) 82 ELT 164 : (1996) 1 JT 588 : (1996) 1 SCALE 576 : (1996) 2 SCC 439 : (1996) 1 SCR 910
Constitution of India, 1950 — Article 14Customs Act, 1962 — Section 25
Supreme Court24 Jan 1996Allowed
Karan Singh and others, etc., Vs Bhagwan Singh (Dead) by LRs. and others, etc.,
Supreme Court Of India · (1996) 1 AD 917 : AIR 1996 SC 2249 : (1996) 1 JT 618 : (1996) 113 PLR 321 : (1996) 1 SCALE 594 : (1996) 7 SCC 559 : (1996) 1 SCR 924 : (1996) 1 UJ 419
Evidence Act, 1872 — Section 115Punjab Pre-emption Act, 1913 — Section 15
Supreme Court24 Jan 1996Allowed
State of Tamil Nadu and another Vs S. Subramaniam
Supreme Court Of India · (1996) 1 AD 1024 : AIR 1996 SC 1232 : (1996) 2 JT 144 : (1996) LabIC 1046 : (1996) 1 MLJ 97 : (1996) 1 SCALE 810 : (1997) 7 SCC 509 : (1996) 7 SCC 509 : (1996) 1 SCR 968
Tamil Nadu Civil Services (Classification, Control and Appeal) Rules, 1953 — Rule 23
Supreme Court23 Jan 1996dismissed
Husna and Others Vs State of Punjab
Supreme Court Of India · (1996) 1 AD 742 : (1996) 1 ALD(Cri) 178 : (1996) 2 JT 40 : (1996) 4 KarLJ 159 : (1996) 1 SCALE 493 : (1996) 7 SCC 382 : (1996) 1 SCR 856 : (1996) 1 UJ 342
Criminal Procedure Code, 1973 (CrPC) — Section 162Penal Code, 1860 (IPC) — Section 302, 34, 449
Supreme Court23 Jan 1996Disposed Of
Her Highness Mehr Tej., Nawab Sajeela Sultan Vs State of M.P. and Others
Supreme Court Of India · (1998) 8 SCC 674
Constitution of India, 1950 — Article 31, 366
Supreme Court23 Jan 1996Disposed Of
Brij Mohan Suri (Dead) by Lrs. Vs District Judge, Kanpur and Others
Supreme Court Of India · (1996) 2 AD 221 : (1996) 2 JT 289 : (1996) 4 KarLJ 630 : (1996) 2 SCALE 254 : (1996) 2 SCC 579 : (1996) 1 SCR 878 : (1996) 1 UJ 648
Urban Land (Ceiling and Regulation) Act, 1976 — Section 2, 4(1)
Supreme Court23 Jan 1996Allowed
Uma Shanker (dead) and others Vs Sarabjeet (dead) by L.Rs. and others
Supreme Court Of India · (1996) 1 AD 806 : AIR 1996 SC 1005 : (1996) 1 JT 476 : (1996) 4 KarLJ 155 : (1996) 1 SCALE 479 : (1996) 2 SCC 371 : (1996) 1 UJ 289
Banaras State Tenancy Act, 1949 — Section 159Civil Procedure Code, 1908 (CPC) — Section 47Criminal Procedure Code, 1973 (CrPC) — Section 145
Supreme Court23 Jan 1996Dismissed
Joginder Singh and Another Vs Smt. Jogindero and Others
Supreme Court Of India · AIR 1996 SC 1654 : (1996) 7 SCC 555
Constitution of India, 1950 — Article 136Evidence Act, 1872 — Section 116
Supreme Court23 Jan 1996Dismissed
Joginder Singh and another Vs Smt. Jogindero and others
Supreme Court Of India · AIR 1996 SC 1654 : (1996) 7 SCC 555
Constitution of India, 1950 — Article 136Evidence Act, 1872 — Section 116
Supreme Court23 Jan 1996Disposed Of
Puneet Sardana Vs State of Haryana and others
Supreme Court Of India · (1996) 2 AD 69 : AIR 1996 SC 1587 : (1996) 1 JT 667 : (1996) 1 SCALE 597 : (1996) 2 SCC 565 : (1996) 1 UJ 301
Supreme Court23 Jan 1996Disposed Of
Miss Anamika Bishnoi Vs Ms. Manju Chaudhry and others
Supreme Court Of India · (1996) 1 AD 919 : AIR 1996 SC 3151 : (1996) 1 JT 668 : (1996) 1 SCALE 593 : (1996) 2 SCC 144 : (1996) 1 UJ 283