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Supreme Court Of India judgments

59,837 judgments · page 1,980 of 2,992

Supreme Court19 Jan 1996Allowed

State of Haryana and others Vs D.L. Uppal

Supreme Court Of India · (1996) 1 AD 1035 : AIR 1996 SC 1660 : (1995) 71 FLR 877 : (1996) 2 JT 408 : (1996) 1 SCALE 812 : (1996) 2 SCC 344 : (1996) 1 SCR 818 : (1996) 1 UJ 595 : (1996) 2 UPLBEC 866

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Supreme Court19 Jan 1996Allowed

Mulak Raj and others Vs State of Haryana

Supreme Court Of India · (1996) 20 ACR 287 : (1996) 1 AD 619 : AIR 1996 SC 2868 : (1996) 1 ALD(Cri) 40 : (1996) 1 ALT(Cri) 333 : (1996) 1 AWC 575 Supp : (1996) CriLJ 1358 : (1996) 1 Crimes 24 : (1996) 2 DMC 402 : (1996) 1 JT 401 : (1996) 4 KarLJ 83 : (1996) 1 SCALE 419 : (1996) 7

Penal Code, 1860 (IPC) — Section 201, 302, 34Supreme Court (Enlargement of Criminal Appellate Jurisdiction) Act, 1970 — Section 2
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Supreme Court18 Jan 1996dismissed

M/s. Murlidhar Shyamlal and another Vs State of Assam

Supreme Court Of India · (1996) 20 ACR 214 : (1996) 1 AD 897 : AIR 1996 SC 1429 : (1996) 1 ALD(Cri) 913 : (1996) 1 AWC 462 Supp : (1996) 2 BLJR 1182 : (1996) CriLJ 1741 : (1996) 1 JT 664 : (1996) 4 KarLJ 347 : (1996) 1 LW(Cri) 327 : (1996) 1 SCALE 631 : (1996) 7 SCC 495 : (1996)

Prevention of Food Adulteration Act, 1954 — Section 16, 19(2), 7Prevention of Food Adulteration Rules, 1955 — Rule 12
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Supreme Court18 Jan 1996Allowed

Vasavadatta Cements Vs State of Karnataka and another

Supreme Court Of India · AIR 1996 SC 1035 : (1996) 64 ECR 217 : (1996) 1 JT 508 : (1996) 1 SCALE 483 : (1996) 2 SCC 88 : (1996) 1 SCR 749 : (1996) 101 STC 168

Andhra Pradesh General Sales Tax Act, 1957 — Section 6CIndustries (Development and Regulation) Act, 1951 — Section 18G, 25Karnataka Sales Tax Act, 1957 — Section 5(3D)
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Supreme Court18 Jan 1996Dismissed

Puran Singh and others Vs State of Punjab and others

Supreme Court Of India · (1996) 1 AD 639 : AIR 1996 SC 1092 : (1996) 1 AWC 602 Supp : (1996) 1 JT 362 : (1996) 4 KarLJ 47 : (1996) 113 PLR 700 : (1996) 1 SCALE 380 : (1996) 2 SCC 205 : (1996) 1 SCR 730 : (1996) 1 UJ 241

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 1, Order 22 Rule 4, Order 22 Rule 9, 141Constitution of India, 1950 — Article 225, 226, 227East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948 &m
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Supreme Court18 Jan 1996Dismissed

Radhika Devi Vs Bajrangi Singh and others

Supreme Court Of India · (1996) 1 AD 1017 : AIR 1996 SC 2358 : (1996) 2 BLJR 1270 : (1996) 2 JT 238 : (1996) 4 KarLJ 615 : (1996) 1 SCALE 750 : (1996) 7 SCC 486 : (1996) 1 SCR 768

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17
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