COURT ARCHIVE

Supreme Court Of India judgments

59,837 judgments · page 1,986 of 2,992

Supreme Court05 Jan 1996Dismissed

Ajmer Central Co-operative Bank Ltd, Ajmer Vs Prescribed Authority, Under the Rajasthan Shops and Com. Establishment Act, Ajmer and others

Supreme Court Of India · (1996) 1 AD 437 : AIR 1996 SC 2911 : (1996) 1 JT 52 : (1996) 4 KarLJ 13 : (1996) 1 SCALE 43 : (1996) 2 SCC 1 : (1996) 1 SCR 160

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, 10Rajasthan Shops and Commercial Establishments Act, 1958 — Section 28A

Supreme Court05 Jan 1996Allowed

Bombay Fibre Industries Ltd. Vs Collector of Central Excise, Bombay

Supreme Court Of India · (1999) 81 ECR 16 : (1996) 83 ELT 250 : (1998) 9 JT 6 : (1998) 9 SCC 712

Central Excises and Salt Act, 1944 — Section 2

Supreme Court05 Jan 1996Allowed

Rachakonda Venkat Rao and others Vs Late R. Satya Bhai, by L.R''s. Smt. Rajkumari and others

Supreme Court Of India · (1996) 1 AD 802 : AIR 1996 SC 965 : (1996) 1 JT 105 : (1996) 4 KarLJ 165 : (1996) 1 SCALE 111 : (1996) 1 SCC 671 : (1996) 1 UJ 267

Civil Procedure Code Amendment Act, 1976 — Section 74, 97(2)Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3

Supreme Court05 Jan 1996Allowed

Astekaar Naganaatha Rao and Others etc. Vs The Assistant Commissioner and Land Acquisition Officer and others etc.

Supreme Court Of India · (1996) 1 AD 701 : AIR 1996 SC 1041 : (1996) 1 JT 245 : (1996) 4 KarLJ 38 : (1996) 2 SCC 369 : (1996) 1 SCR 180

Land Acquisition Act, 1894 — Section 23(1A), 4(1)

Supreme Court05 Jan 1996Allowed

Commissioner of Income Tax, Calcutta Vs Park Hotel (P) Ltd., 15 Park Street, Calcutta-16

Supreme Court Of India · (1996) 1 AD 756 : (1996) 131 CTR 82 : (1996) 218 ITR 221 : (1996) 1 JT 144 : (1996) 1 SCALE 144 : (1996) 2 SCC 15 : (1996) 1 SCR 170 : (1996) 84 TAXMAN 430

Income Tax Act, 1961 — Section 22, 256(1), 28

Supreme Court05 Jan 1996Allowed

Central Bureau of Investigation Vs Nazir Ahmed Sheikh

Supreme Court Of India · (1996) 1 AD 478 : AIR 1996 SC 2980 : (1996) CriLJ 1876 : (1996) 1 JT 248 : (1996) 2 LW(Cri) 341 : (1996) 1 SCALE 307 : (1996) 2 SCC 367 : (1996) 1 SCR 178

Criminal Procedure Code, 1973 (CrPC) — Section 167(2)Penal Code, 1860 (IPC) — Section 302Terrorist and Disruptive Activities (Prevention) Act, 1987 — Section 15, 20(4)

Supreme Court04 Jan 1996Allowed

State of H.P. and Others Vs Himachal Institute of Engg. and Technology, Shimla

Supreme Court Of India · (1998) 8 SCC 501

Supreme Court04 Jan 1996Disposed Of

Mrs. Valsamma Paul Vs Cochin University and others Kerala Public Service Commission Vs Dr. Kanjamma Alex and another

Supreme Court Of India · AIR 1996 SC 1011 : (1996) 1 CTC 301 : (1996) 3 GLR 92 : (1996) 1 JT 57 : (1996) 1 KLT 169 : (1996) LabIC 919 : (1996) 1 SCALE 85 : (1996) 3 SCC 545 : (1996) 1 SCR 128 : (1996) 1 UJ 626

Constitution of India, 1950 — Article 14, 15(1), 15(3), 15(4), 16(1)Criminal Procedure Code, 1973 (CrPC) — Section 125Hindu Marriage Act, 1955 — Section 7A

Supreme Court04 Jan 1996Disposed Of

Vazir Glass Works Ltd. Vs Maharashtra General Kamgar Union and another

Supreme Court Of India · AIR 1996 SC 1282 : (1996) 1 JT 129 : (1996) LabIC 1061 : (1996) 1 LLJ 962 : (1996) 1 SCALE 6 : (1996) 1 SCALE 181 : (1996) 2 SCC 118 : (1996) 1 SCR 110 : (1996) 1 UPLBEC 435

Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1Industrial Disputes Act, 1947 — Section 10(1), 25

Supreme Court04 Jan 1996Allowed

Reserve Bank of India and others Vs Peerless General Finance and Investment Company Ltd. and another

Supreme Court Of India · (1996) 1 AD 774 : AIR 1996 SC 646 : AIR 1995 SC 646 : (1996) 85 CompCas 920 : (1996) 1 JT 8 : (1996) 1 SCALE 13 : (1996) 1 SCC 642 : (1996) 1 SCR 58

Constitution of India, 1950 — Article 14, 19(1), 32, 363Reserve Bank of India Act, 1934 — Section 45

Supreme Court04 Jan 1996Allowed

Omkar Namdeo Jadhao and others Vs Second Additional Sessions Judge, Buldana and another

Supreme Court Of India · (1996) 1 AD 477 : AIR 1997 SC 331 : (1997) AIRSCW 88 : (1996) 1 ALD(Cri) 156 : (1997) CriLJ 369 : (1996) 1 Crimes 20 : (1996) 1 JT 247 : (1996) 4 KarLJ 164 : (1996) 1 LW(Cri) 339 : (1996) 1 SCALE 252 : (1996) 1 SCR 158 : (1996) 1 Supreme 359

Penal Code, 1860 (IPC) — Section 194, 195

Supreme Court04 Jan 1996Disposed Of

Common Cause Vs Union of India and Others

Supreme Court Of India · AIR 1996 SC 929 : (1996) 1 JT 38 : (1996) 1 SCALE 32 : (1995) 1 SCALE 6 : (1996) 1 SCC 753 : (1996) 1 SCR 89 : (1996) 1 UJ 404

Constitution of India, 1950 — Article 32Income Tax Act, 1961 — Section 35

Supreme Court04 Jan 1996Disposed Of

Textile Processors'' Association, through its Jt. Secretary Nitin Thakker Vs Chief Secretary, State of Gujarat and Others

Supreme Court Of India · (1996) 1 AD 464 : (1996) 3 GLR 521 : (1996) 1 JT 210 : (1996) 1 SCC 772 : (1996) 1 SCR 155

Constitution of India, 1950 — Article 136, 21, 226

Supreme Court04 Jan 1996Allowed

State of M.P. and Another Vs I.A. Qureshi

Supreme Court Of India · (1998) 9 SCC 261 : (1998) SCC(L&S) 1121

Supreme Court04 Jan 1996Allowed

Kartar Singh and Others Vs State of Punjab

Supreme Court Of India · (1996) 20 ACR 235 : (1996) 1 AD 479 : (1996) 1 ALD(Cri) 177 : (1996) CriLJ 1722 : (1996) 1 Crimes 36 : (1996) 1 JT 482 : (1996) 1 SCALE 330 : (1996) 7 SCC 300

Penal Code, 1860 (IPC) — Section 149, 302, 324, 326

Supreme Court03 Jan 1996Allowed

State of H.P., through The Secretary (Rural Development) to the Govt. of Himanchal Pradesh, Shimla Vs Ashwani Kumar and Others

Supreme Court Of India · AIR 1997 SC 352(1) : AIR 1997 SC 352 : (1997) AIRSCW 111 : (1996) 1 JT 214 : (1996) 1 LLJ 869 : (1996) 1 SCALE 237(1) : (1996) 1 SCC 773 : (1996) 1 Supreme 358

Supreme Court03 Jan 1996Dismissed

B.G. Kumaravelu and Another Vs K.R. Kanakarathnam Chetty and Others

Supreme Court Of India · AIR 1996 SC 982 : (1996) 1 JT 30 : (1996) 1 SCC 673

Karnataka Rent Control Act, 1961 — Section 21, 3, 31Madhya Bharat Accommodation Control Act, 1955 — Section 3, 3Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 2, 2(1)

Supreme Court03 Jan 1996Dismissed

Amiya Prosad Sanyal and another Vs Bank of Commerce Limited (in liquidation) and others

Supreme Court Of India · AIR 1996 SC 1762 : (1996) 2 BLJR 1174 : (1998) 92 CompCas 80 : (1996) 1 JT 148 : (1996) 4 KarLJ 116 : (1996) 1 SCALE 171 : (1996) 7 SCC 167 : (1996) 1 UJ 275

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 22

Supreme Court03 Jan 1996Allowed

State of Himachal Pradesh, through the Secretary, Agriculture to the Govt. of Himachal Pradesh Vs Nodha Ram and others

Supreme Court Of India · AIR 1997 SC 1445 : (1997) AIRSCW 112 : (1996) 1 JT 220 : (1996) 1 SCALE 253(1) : (1998) SCC(L&S) 478 : (1996) 1 SCR 54 : (1996) 1 Supreme 358 : (1996) 1 UJ 226

Supreme Court03 Jan 1996Allowed

Indian Shaving Products Limited Vs Board of Insdustrial and Financial Reconstruction and another

Supreme Court Of India · (1996) 1 AD 734 : AIR 1996 SC 960 : AIR 1995 SC 960 : (1996) 1 BC 478 : (1996) 87 CompCas 589 : (1996) 218 ITR 140 : (1996) 1 JT 1 : (1996) 1 SCALE 57 : (1996) 1 SCC 683 : (1996) 1 SCR 31 : (1996) 84 TAXMAN 614

Income Tax Act, 1961 — Section 72ASick Industrial Companies (Special Provisions) Act, 1985 — Section 15(1), 16, 17, 18, 3(0)