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Supreme Court Of India judgments

59,837 judgments · page 1,983 of 2,992

Supreme Court12 Jan 1996Dismissed

Saral Kumar Vs State of Haryana and Others

Supreme Court Of India · (1996) 1 AD 752 : AIR 1996 SC 1047 : (1996) 1 JT 582 : (1996) 113 PLR 329 : (1996) 1 SCALE 510 : (1996) 2 SCC 291 : (1996) 1 SCR 461 : (2000) 118 STC 17

Haryana General Sales Tax Act, 1973 — Section 37(2)
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Supreme Court12 Jan 1996Allowed

State of Haryana and Others Vs O.P. Gupta, etc.

Supreme Court Of India · (1996) 1 AD 978 : AIR 1996 SC 2936 : (1996) 73 FLR 1290 : (1996) 3 JT 141 : (1996) 1 SCALE 602 : (1996) 7 SCC 533 : (1996) 1 SCR 468 : (1996) 1 UJ 339 : (1996) 2 UPLBEC 1440

Haryana Service of Engineers (Class II) Public Works Department (Irrigation Branch) Rules, 1970 — Rule 9
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Supreme Court12 Jan 1996Allowed

Dr. K. R. Lakshmanan Vs State of Tamil Nadu and another

Supreme Court Of India · AIR 1996 SC 1153 : (1996) 1 ALD(Cri) 798 : (1996) 86 CompCas 66 : (1996) CriLJ 1635 : (1997) 223 ITR 601 : (1996) 1 JT 173 : (1996) 1 SCALE 208 : (1996) 2 SCC 226 : (1996) 1 SCR 395

Companies Act, 1956 — Section 25Constitution of India, 1950 — Article 14, 19(1), 19(6), 226, 301Hyderabad Gambling Act, 1305 — Section 14
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Supreme Court12 Jan 1996Allowed

Bank of Baroda Vs R.M. Patwa and another

Supreme Court Of India · (1996) 1 AD 1015 : AIR 1996 SC 1662 : (1996) 2 AWC 726 Supp : (1996) 86 CompLJ 180 : (1996) 2 JT 35 : (1996) 4 KarLJ 482 : (1996) 1 MLJ 101 : (1996) 1 SCALE 727 : (1996) 2 SCC 468 : (1996) 1 SCR 472 : (1996) 1 UJ 520

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 1, 115, 151Constitution of India, 1950 — Article 226
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Supreme Court12 Jan 1996Dismissed

Sam Hiring Co. Vs A.R. Bhujbal and others

Supreme Court Of India · (1996) 2 AD 70 : AIR 1996 SC 3008 : (1996) 2 JT 406 : (1996) 1 SCALE 658 : (1996) 8 SCC 18 : (1996) 1 SCR 475

Maharashtra House and Area Development Act, 1976 — Section 2(7), 5A, 76
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Supreme Court12 Jan 1996Allowed

Peddinti Venkata Murali Ranganatha Desika Iyengar and others Vs Government of Andhra Pradesh and another

Supreme Court Of India · (1996) 1 AD 576 : AIR 1996 SC 966 : (1996) 1 ALT 33 : (1996) 1 JT 234 : (1996) 4 KarLJ 103 : (1996) 1 SCALE 298 : (1996) 3 SCC 75 : (1996) 1 SCR 439

Andhra Pradesh (Andhra Area) Inams (Abolition and Conversion into Ryotwari) Act, 1956 — Section 10, 12, 13, 14, 15Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987 — Section 2(22), 76, 84, 85
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Supreme Court12 Jan 1996Allowed

Union of India (UOI) and Others Vs Satyawati (Smt) and Others

Supreme Court Of India · (1996) 1 ARBLR 388 : (1996) 1 JT 674 : (1996) 4 KarLJ 345 : (1996) 7 SCC 740 : (1996) 1 SCR 464

Requisitioning and Acquisition of Immovable Property Act, 1952 — Section 8(1)Requisitioning and Acquisition of Immovable Property Rules, 1953 — Rule 9(1)
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Supreme Court11 Jan 1996Disposed Of

Mulk Raj Vs Sunder Das and Others

Supreme Court Of India · (1996) 1 AD 717 : (1996) 1 ALT 43 : (1996) 1 JT 360 : (1996) 4 KarLJ 70 : (1996) 1 OLR 188 : (1996) 1 SCALE 388 : (1996) 2 SCC 84 : (1996) 1 SCR 377 : (1996) 1 UJ 249

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 32, Order 21 Rule 32(2), 33
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