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Supreme Court Of India judgments

59,837 judgments · page 1,984 of 2,992

Supreme Court11 Jan 1996Allowed

State of Uttar Pradesh and Others Vs Dr. Ramesh Prasad

Supreme Court Of India · (1996) 1 AD 984 : AIR 1996 SC 3113 : (1996) 2 JT 393(1) : (1996) 1 SCALE 654 : (1996) 7 SCC 385 : (1996) 1 SCR 391 : (1996) 1 UJ 507 : (1996) 2 UPLBEC 851

Uttar Pradesh Civil Services Regulations — Regulation 459, 520Uttar Pradesh State Universities Act, 1973 — Section 2(18), 49
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Supreme Court11 Jan 1996Dismissed

Ms. Vijay Kumari Magee Vs Smt. S.M. Rao and others

Supreme Court Of India · AIR 1996 SC 1058 : (1996) 1 ALD(Cri) 147 : (1996) 98 BOMLR 458 : (1996) CriLJ 1371 : (1996) 1 Crimes 1 : (1996) 1 JT 375 : (1996) 4 KarLJ 217 : (1996) 1 OLR 189 : (1996) 1 SCALE 204 : (1996) 7 SCC 148

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Criminal Procedure Code, 1973 (CrPC) — Section 145, 339Penal Code, 1860 (IPC) — Section 341
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Supreme Court11 Jan 1996Dismissed

State of Karnataka and Others Vs B.S. Nanjundaiah

Supreme Court Of India · (1996) 1 AD 889 : (1996) 1 CALLT 334 : (1996) 1 JT 631 : (1996) 4 KarLJ 356 : (1996) 1 SCALE 625 : (1996) 8 SCC 49 : (1996) 1 SCR 379 : (1996) 1 UJ 345

Land Acquisition Act, 1894 — Section 11A, 4(1), 5A, 6, 6(1)
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Supreme Court11 Jan 1996Disposed Of

M.P. Dwivedi and others

Supreme Court Of India · AIR 1996 SC 2299 : (1996) 1 ALD(Cri) 789 : (1997) 1 GLR 39 : (1996) JLJ 574 : (1996) 2 LW(Cri) 406 : (1996) 4 SCC 152 : (1996) 1 SCR 347

Madhya Pradesh Police Regulations — Regulation 465Penal Code, 1860 (IPC) — Section 148, 231, 232, 233, 234
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Supreme Court10 Jan 1996Allowed

Church of South India Trust Association Vs Telugu Church Council

Supreme Court Of India · AIR 1996 SC 987 : (1996) 1 JT 277 : (1996) 4 KarLJ 168 : (1996) 1 SCALE 253 : (1996) 2 SCC 520 : (1996) 1 SCR 322

Civil Procedure Code Amendment Act, 1877 — Section 13Civil Procedure Code Amendment Act, 1976 — Section 23ACivil Procedure Code, 1908 (CPC) — Section 11, 21, 24
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Supreme Court10 Jan 1996Dismissed

State of Bihar and others Vs Md. Kalimuddin and others

Supreme Court Of India · (1996) 1 AD 568 : AIR 1996 SC 1145 : (1996) 1 JT 271 : (1996) LabIC 957 : (1996) 1 PLJR 100 : (1996) 1 SCALE 281 : (1996) 2 SCC 7 : (1996) 1 SCR 314 : (1996) 1 UJ 778 : (1996) 2 UPLBEC 1474

Constitution of India, 1950 — Article 309Govt. Basic School, Assistant Teachers Service Encadrement, Appointment and Transfer Rules, 1975 — Rule 1, 5
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Supreme Court09 Jan 1996Allowed

Amarjit Singh Vs State of U.P.

Supreme Court Of India · (1998) 8 SCC 613

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 73Terrorist and Disruptive Activities (Prevention) Act, 1987 — Section 4
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Supreme Court09 Jan 1996Dismissed

Behari Prasad etc. etc. Vs State of Bihar

Supreme Court Of India · (1996) 20 ACR 254 : (1996) 1 AD 469 : AIR 1996 SC 2905 : (1996) 1 ALD(Cri) 84 : (1996) 1 BLJR 596 : (1996) CriLJ 1653 : (1996) 1 Crimes 11 : (1996) 3 GLR 726 : (1996) 1 JT 93 : (1996) 4 KarLJ 238 : (1996) 2 PLJR 18 : (1996) 1 SCALE 162 : (1996) 2 SCC 317

Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 161(3), 172Penal Code, 1860 (IPC) — Section 147, 149, 302, 303, 323
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Supreme Court09 Jan 1996Allowed

Director of Enforcement Vs M/s. MCTM. Corporation Pvt. Ltd. and others

Supreme Court Of India · (1996) 1 AD 646 : AIR 1996 SC 1100 : (1996) 1 ALD(Cri) 777 : (1997) 88 CompCas 449 : (1996) CriLJ 1623 : (1996) 54 ECC 41 : (1996) 1 JT 79 : (1996) 2 LW(Cri) 420 : (1996) 1 SCALE 133 : (1996) 2 SCC 471 : (1996) 1 SCR 215

Constitution of India, 1950 — Article 20(2), 226Foreign Exchange Regulation Act, 1947 — Section 10, 12, 17, 18(A), 23(1)Sea Customs Act, 1878 — Section 167(8), 188
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Supreme Court09 Jan 1996Dismissed

Shyam Sunder Agarwal and Co. Vs Union of India

Supreme Court Of India · (1996) 1 AD 600 : AIR 1996 SC 1321 : (1996) 1 ARBLR 153 : (1996) 1 JT 222(1) : (1996) 1 SCALE 237 : (1996) 2 SCC 132 : (1996) 1 SCR 245

Administration of Justice and Police in the Garo Hills District Rules, 1937 — Rule 36AAjmer Rent Control Act, 1952 — Section 34, 35(1)Arbitration Act, 1940 — Section 30, 39, 40, 41, 46
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