Supreme Court03 Jan 1996Disposed Of
Lucas India Service Ltd. Vs Presiding Officer, Labour Court, Madras and Another
Supreme Court Of India · (1999) 1 CALLT 81 : (1999) 81 FLR 348 : (1998) 8 JT 422 : (1998) 9 SCC 514 : (1998) SCC(L&S) 1242
COURT ARCHIVE
Supreme Court Of India judgments
59,837 judgments · page 1,987 of 2,992
Supreme Court02 Jan 1996Dismissed
Union of India (UOI) and Another Vs Rajendra Singh Rajput
Supreme Court Of India · (1998) 3 LLJ 933 : (1997) 10 SCC 384
Supreme Court02 Jan 1996Disposed Of
M.L. Jaggi Vs Mahanagar Telephones Nigam Ltd. and Others
Supreme Court Of India · (1996) MPLJ 1052
Army Act, 1950 — Section 164(2), 52, 63Constitution of India, 1950 — Article 226Telegraph Act, 1885 — Section 20, 21, 34, 7B
Supreme Court02 Jan 1996Disposed Of
State of U.P. and Others Vs Raj Bahadur Singh and Another
Supreme Court Of India · (2001) 10 JT 123 : (1998) 8 SCC 685 : (1999) SCC(L&S) 252
Limitation Act, 1963 — Section 5
Supreme Court02 Jan 1996Allowed
Dr. (Capt.) Akhouri Ramesh Chandra Sinha and Others Vs State of Bihar and Others
Supreme Court Of India · (1996) 1 AD 705 : AIR 1996 SC 2867 : (1997) 3 JT 296 : (1997) 1 LLJ 54 : (1996) 1 PLJR 104 : (1996) 1 SCALE 306 : (1996) 2 SCC 20 : (1996) 1 SCR 20 : (1996) 1 UJ 228 : (1996) 3 UPLBEC 1682
Supreme Court02 Jan 1996Dismissed
Meethiyan Sidhiqu Vs Muhammed Kunju Pareeth Kutty and others
Supreme Court Of India · (1996) 1 AD 803 : AIR 1996 SC 1003 : (1996) 1 JT 578 : (1996) 4 KarLJ 288 : (1996) 1 KLT 366 : (1996) 1 SCALE 498 : (1996) 7 SCC 436 : (1996) 1 SCR 11
Supreme Court02 Jan 1996Dismissed
U.P. Kattha Factories Association Vs State of U.P. and others
Supreme Court Of India · (1996) 1 AD 749 : AIR 1996 SC 1997 : (1996) 1 JT 349 : (1996) 1 SCALE 371 : (1996) 2 SCC 97 : (1996) 1 SCR 5 : (1996) 1 UJ 586
Constitution of India, 1950 — Article 14
Supreme Court02 Jan 1996Allowed
Cantonment Board and another Vs Mohanlal and another
Supreme Court Of India · (1996) 1 AD 436 : AIR 1996 SC 1586 : (1996) JLJ 303 : (1996) 1 JT 77 : (1996) 1 SCALE 153 : (1996) 2 SCC 23 : (1996) 1 SCR 1
Cantonments Act, 1924 — Section 184, 185, 85Constitution of India, 1950 — Article 226
Supreme Court02 Jan 1996Allowed
Deputy Director (Minerals), Dalontgunj Circle, etc. Vs Mustak Ali and others
Supreme Court Of India · AIR 1996 SC 1173 : (1996) 1 JT 269 : (1996) 7 SCC 214 : (1996) 1 SCR 8 : (1996) 1 UJ 529 : (1996) 3 UPLBEC 1831 : (1996) 3 UPLBEC 1555
Supreme Court02 Jan 1996Allowed
State of M.P. and Others Vs Keshav
Supreme Court Of India · (1996) 73 FLR 1270 : (1996) 3 JT 188 : (1996) 1 SCALE 289 : (1996) 2 SCC 21 : (1996) 1 SCR 3 : (1996) 3 UPLBEC 1780
Constitution of India, 1950 — Article 162, 163, 166(3)
Supreme Court02 Jan 1996Disposed Of
Sikh Newspaper Ltd. Vs D.M. Jalandhar and Others
Supreme Court Of India · (1996) 01 SC CK 0034
Supreme Court02 Jan 1996Disposed Of
Krishna Kumar Agrawal and Others Vs Jai Kumar Jain and Another
Supreme Court Of India · (1996) 1 AD 462 : AIR 1997 SC 300(1) : (1996) 1 JT 219 : (1996) 9 SCC 484 : (1996) 1 SCR 23
Supreme Court15 Dec 1995Dismissed
Chameli Singh and others etc. Vs State of U.P. and another
Supreme Court Of India · AIR 1996 SC 1051 : (1995) 9 JT 380 : (1996) 1 SCALE 101 : (1996) 2 SCC 549 : (1995) 6 SCR 827 Supp
Constitution of India, 1950 — Article 19(1), 21, 22, 39Land Acquisition Act, 1894 — Section 17(1A), 23(1A), 4(1), 5A, 6Urban Land (Ceiling and Regulation) Act, 1976 — Section 20, 21
Supreme Court15 Dec 1995Allowed
Union of India (Railway Board) and others Vs J.V. Subhaiah and others etc. etc.
Supreme Court Of India · AIR 1996 SC 2890 : (1995) 9 JT 488 : (1996) 1 SCALE 193 : (1996) 2 SCC 258 : (1995) 6 SCR 812 Supp
Constitution of India, 1950 — Article 14Co-operative Societies Rules, 1964 — Rule 28, 29Factories Act, 1948 — Section 46
Supreme Court15 Dec 1995Dismissed
M/s. Khoday Distilleries Ltd. etc. Vs State of Karnataka and others
Supreme Court Of India · (1996) 1 AD 278 : AIR 1996 SC 911 : AIR 1995 SC 911 : (1995) 9 JT 449 : (1995) 7 SCALE 262 : (1996) 10 SCC 304 : (1995) 6 SCR 759 Supp
Andhra Pradesh (Indian Liquor and Foreign Liquor) Rules, 1970 — Rule 2(11), 34(2), 4(2), 66Andhra Pradesh Excise Act, 1968 — Section 72Karnataka Excise (Sale of Indian and Foreign Liquors) Rules, 1968 — Rule 3(11)
Supreme Court15 Dec 1995Disposed Of
Major D.N. Sood and Another Vs Shanti Devi (Smt)
Supreme Court Of India · AIR 1995 SC 2253 : (1995) 2 SCALE 69 : (1995) 3 SCC 128
Delhi rent control act, 1958— Section14-b, 14-c, 14-d
Supreme Court15 Dec 1995allowed
Deepa Vs State of Rajasthan and Others
Supreme Court Of India · (1995) 9 JT 173 : (1995) 7 SCALE 253 : (1996) 1 SCC 612 : (1995) 6 SCR 780 Supp : (1996) 1 UJ 191
Marwar Tenancy Act, 1949 — Section 13Rajasthan Land Reforms and Resumption of Jagirs Act, 1952 — Section 10Rajasthan Land Revenue Act, 1956 — Section 82
Supreme Court15 Dec 1995Disposed Of
Shri Bodhisattwa Gautam Vs Miss Subhra Chakraborty
Supreme Court Of India · AIR 1996 SC 922 : AIR 1995 SC 922 : (1996) 1 ALD(Cri) 128 : (1996) 1 ALT(Cri) 252 : (1996) 2 BLJR 1533 : (1995) 4 Crimes 722 : (1995) 9 JT 509 : (1995) 7 SCALE 228 : (1996) 1 SCC 490 : (1995) 6 SCR 731 Supp
Constitution of India, 1950 — Article 21, 32, 38(1)Evidence Act, 1872 — Section 114APenal Code, 1860 (IPC) — Section 312, 376, 420, 493, 496
Supreme Court15 Dec 1995Disposed Of
Balaji Raghavan and S.P. Anand Vs Union of Inddia
Supreme Court Of India · AIR 1996 SC 770 : (1995) 9 JT 393 : (1995) 7 SCALE 202 : (1996) 1 SCC 361 : (1995) 6 SCR 694 Supp : (1996) 1 UJ 197
Constitution of India, 1950 — Article 18, 18(1), 226
Supreme Court15 Dec 1995Disposed Of
State of Orissa and another etc. Vs Sri Damodar Das
Supreme Court Of India · (1996) 1 AD 589 : AIR 1996 SC 942 : AIR 1995 SC 942 : (1996) 1 ARBLR 221 : (1997) 1 CALLT 1 : (1996) 82 CLT 110 : (1995) 9 JT 419 : (1996) 1 SCALE 68 : (1996) 2 SCC 216 : (1995) 6 SCR 800 Supp
Arbitration Act, 1940 — Section 2, 20, 37(1), 8Constitution of India, 1950 — Article 137Limitation Act, 1963 — Section 3