COURT ARCHIVE

Supreme Court Of India judgments

59,837 judgments · page 1,985 of 2,992

Supreme Court09 Jan 1996Allowed

Union of India Vs S.S. Uppal and another

Supreme Court Of India · AIR 1996 SC 2340 : (1996) 1 JT 258 : (1996) 1 SCALE 266 : (1996) 2 SCC 168 : (1996) 1 SCR 230 : (1996) 1 UJ 393 : (1996) 2 UPLBEC 991

Constitution Of India, 1950 — Article 14, 16Indian Administrative Service (Recruitment) Rules, 1954 — Rule 8(2)Administrative Service (Recruitment) Amendment Rules, 1989 — Rule 2

Supreme Court09 Jan 1996Allowed

Patel Motibhai Naranbhai and another Vs Dinubhai Motibhai Patel and others

Supreme Court Of India · (1996) 1 AD 709 : AIR 1996 SC 997 : AIR 1995 SC 997 : (1996) 1 ARBLR 389 : (1996) 1 AWC 594 Supp : (1997) 1 GLR 445 : (1996) 1 JT 265 : (1996) 2 LW 327 : (1996) 1 SCALE 294 : (1996) 2 SCC 585 : (1996) 1 SCR 239

Arbitration Act, 1940 — Section 14(2), 17Limitation Act, 1963 — Article 119, 137

Supreme Court09 Jan 1996Disposed Of

National Human Rights Commission Vs State of Arunachal Pradesh and Another

Supreme Court Of India · (1996) 1 AD 442 : AIR 1996 SC 1234 : (1996) 1 JT 163 : (1996) 4 KarLJ 225 : (1996) 1 SCALE 155 : (1996) 1 SCC 742 : (1996) 1 SCR 278 : (1996) 1 UJ 370

Citizenship Act, 1955 — Section 5, 5(1)Citizenship Rules, 2009 — Rule 10, 11, 12, 7, 8Constitution of India, 1950 — Article 11, 21, 32

Supreme Court09 Jan 1996Allowed

Sudesh Vithal Hanamsheth and Another Vs Sadanand Shivrao Koppal and Others

Supreme Court Of India · (1998) 8 SCC 591

Civil Procedure Code, 1908 (CPC) — Order 34 Rule 7Limitation Act, 1963 — Article 137

Supreme Court08 Jan 1996Allowed

Chairman and Managing Director, Andhra Bank and Others Vs Ramoo Ramesh and Another

Supreme Court Of India · (1997) 11 SCC 597 : (1998) SCC(L&S) 250

Supreme Court08 Jan 1996Allowed

State of A.P. Vs K. Bhaskara Rao

Supreme Court Of India · (1998) 8 SCC 700

Andhra Pradesh Land Reforms (Ceiling on Agricultural Holdings) Act, 1973 — Section 10, 10(1), 10(2), 10(4)

Supreme Court08 Jan 1996Dismissed

Mohamed Iqbal Madar Sheikh and Others Vs State of Maharashtra

Supreme Court Of India · (1996) 20 ACR 262 : (1996) 1 ALD(Cri) 65 : (1996) 3 GLR 503 : (1996) 1 JT 114 : (1996) 4 KarLJ 29 : (1996) 1 SCALE 123 : (1996) 1 SCC 722 : (1996) 1 SCR 183

Criminal Procedure Code, 1973 (CrPC) — Section 167(2), 436, 437, 438, 439General Clauses Act, 1897 — Section 6Terrorist and Disruptive Activities (Prevention) Act, 1987 — Section 1(4), 20(4), 20(8)

Supreme Court08 Jan 1996Disposed Of

Sukhpal etc. Vs State of M.P.

Supreme Court Of India · (1997) 1 MPJR 247

Penal Code, 1860 (IPC) — Section 147, 149, 304, 323, 330

Supreme Court08 Jan 1996Dismissed

Dr. Bipin Shantilal Panchal Vs State of Gujarat

Supreme Court Of India · (1996) 1 AD 426 : AIR 1996 SC 2897 : (1996) 1 ALD(Cri) 149 : (1996) CriLJ 1652 : (1996) 1 Crimes 9 : (1996) 1 CTC 579 : (1996) 1 GLR 417 : (1996) 1 JT 111 : (1996) 2 LW(Cri) 551 : (1996) 1 SCALE 142 : (1996) 1 SCC 718 : (1996) 1 SCR 193

Criminal Procedure Code, 1973 (CrPC) — Section 167(2)Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 37Terrorist and Disruptive Activities (Prevention) Act, 1985 — Section 20(4)

Supreme Court08 Jan 1996Allowed

Secretary to Government of Andhra Pradesh, Finance and Planning Department and Other Vs P. Eswar Reddy and Others

Supreme Court Of India · AIR 1996 SC 1059 : (1996) 1 JT 566 : (1996) 1 SCALE 477 : (1996) 7 SCC 396 : (1996) 1 SCR 207 : (1996) 1 UPLBEC 434

Supreme Court08 Jan 1996Dismissed

Commissioner of Income Tax, Andhra Pradesh Vs M/s. B. Posetty and Co.

Supreme Court Of India · (1996) 1 AD 450 : (1996) 8 AD 225 : AIR 1996 SC 1091 : (1996) 1 BC 466 : (1996) 223 ITR 333 : (1996) 220 ITR 216 : (1996) 1 JT 153 : (1996) 10 JT 100 : (1996) 4 KarLJ 221 : (1996) 1 SCALE 147 : (1996) 1 SCC 767 : (1996) 8 SCR 452 Supp

Andhra Pradesh (Telangana Area) Abkari Act, 1361 — Section 14Contract Act, 1872 — Section 23Partnership Act, 1932 — Section 4

Supreme Court08 Jan 1996Dismissed

A.J. Joseph Vs Union of India and others

Supreme Court Of India · (1996) 1 AD 704 : AIR 1996 SC 1010 : (1996) 1 JT 561 : (1996) LabIC 916 : (1996) 1 SCALE 479(1) : (1996) 1 SCALE 479 : (1996) 7 SCC 392 : (1996) 1 SCR 213 : (1996) 1 UJ 227

Supreme Court08 Jan 1996Disposed Of

Ramesh Chandra Tiwari and another Vs U.P. Avas Evam Vikas Parishad, Lucknow and others

Supreme Court Of India · (1996) 1 AD 594 : AIR 1996 SC 3274 : (1996) 1 JT 475 : (1996) 1 SCALE 370 : (1997) 9 SCC 116 : (1996) 1 SCR 211 : (1996) 3 UPLBEC 1532

Land Acquisition Act, 1894 — Section 6Uttar Pradesh Avas Evam Vikas Parishad Adhiniyam, 1965 — Section 28, 32, 38, 55

Supreme Court08 Jan 1996Disposed Of

Chairman, Governing Council Anjuman Arts, Commerce and Science and Others Vs Sayyed Mohammad Shafi

Supreme Court Of India · (1996) 1 AD 703 : (1996) 1 AWC 555 Supp : (1996) 1 JT 326 : (1996) 1 LLJ 1153 : (1996) 1 SCALE 339 : (1996) 2 SCC 69 : (1996) 1 SCR 205

Supreme Court08 Jan 1996Dismissed

Keshabo and Others Vs State of M.P. and Others

Supreme Court Of India · (1996) 1 AD 747 : (1996) 1 JT 571 : (1996) 1 SCALE 447 : (1996) 7 SCC 765 : (1996) 1 SCR 209

Constitution of India, 1950 — Article 39, 46Madhya Pradesh Land Revenue Code, 1959 — Section 165(6), 170(1)

Supreme Court08 Jan 1996Dismissed

Additional District Magistrate (City) Agra Vs Prabhakar Chaturvedi and Another

Supreme Court Of India · AIR 1996 SC 2359 : (1996) 1 JT 207 : (1996) 1 LLJ 811 : (1996) 1 SCALE 202 : (1996) 2 SCC 12 : (1996) 1 UJ 280 : (1996) 2 UPLBEC 983

Constitution of India, 1950 — Article 226

Supreme Court08 Jan 1996Allowed

Commissioner of Income Tax, Orissa Vs Kalinga Tubes Ltd.

Supreme Court Of India · (1996) 1 AD 430 : (1996) 131 CTR 98 : (1996) 218 ITR 164 : (1996) 1 JT 123 : (1996) 1 SCALE 128 : (1996) 2 SCC 277 : (1996) 1 SCR 197 : (1996) 101 STC 162 : (1996) 84 TAXMAN 435

Income Tax Act, 1961 — Section 37, 256(1)

Supreme Court05 Jan 1996Dismissed

State of Punjab Vs Prakash Chand

Supreme Court Of India · (1997) 11 SCC 601 : (1998) SCC(L&S) 253

Supreme Court05 Jan 1996Allowed

K. Murugesh and Others Vs M. Palappa and Others

Supreme Court Of India · (1999) ACJ 961 : (1998) 8 SCC 418

Supreme Court05 Jan 1996Allowed

Commissioner of Income Tax Vs Manoharlal Gupta and Company

Supreme Court Of India · AIR 1996 SC 3170 : (1996) 220 ITR 145 : (1996) 1 JT 108 : (1996) 1 SCALE 116 : (1996) 7 SCC 160 : (1996) 1 SCR 175 : (1996) 84 TAXMAN 427

Income Tax Act, 1922 — Section 3