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Supreme Court Of India judgments

59,837 judgments · page 1,991 of 2,992

Supreme Court06 Dec 1995Disposed Of

Sector-6, Bahadurgarh Plot Holders'' Association (Regd.) and Others Vs State of Haryana and Another

Supreme Court Of India · (1996) 1 AD 23 : (1995) 9 JT 167 : (1996) 114 PLR 323 : (1995) 6 SCALE 765 : (1996) 1 SCC 485 : (1995) 6 SCR 276 Supp

Haryana Urban Development (Disposal of Land and Buildings) Regulations, 1978 — Regulation 5(7)Punjab Urban Estates (Development and Regulation) Act, 1964 — Section 10, 12, 23Punjab Urban Estates (Sales of Sites) Rules, 19
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Supreme Court05 Dec 1995Dismissed

Abdul Mannan and others Vs State of West Bengal

Supreme Court Of India · AIR 1996 SC 905 : AIR 1995 SC 905 : (1996) 1 ALD(Cri) 126 : (1995) 4 Crimes 721 : (1996) 2 LW(Cri) 561 : (1996) 1 PLJR 73 : (1995) 7 SCALE 259 : (1996) 1 SCC 665 : (1995) 6 SCR 224 Supp

Criminal Procedure Code, 1973 (CrPC) — Section 9(3)Penal Code, 1860 (IPC) — Section 302
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Supreme Court05 Dec 1995Dismissed

Ravji alias Ram Chandra Vs State of Rajasthan

Supreme Court Of India · (1996) 1 AD 165 : AIR 1996 SC 787 : AIR 1995 SC 787 : (1996) 1 ALD(Cri) 116 : (1995) 4 Crimes 695 : (1996) 3 GLR 229 : (1995) 8 JT 520 : (1996) 2 LW(Cri) 553 : (1995) 6 SCALE 745 : (1996) 2 SCC 175 : (1995) 6 SCR 195 Supp

Penal Code, 1860 (IPC) — Section 299, 302
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Supreme Court05 Dec 1995allowed

Harbilas Rai Bansal Vs State of Punjab and another

Supreme Court Of India · AIR 1996 SC 858 : AIR 1996 SC 857 : AIR 1995 SC 857 : (1995) 8 JT 458 : (1996) 1 LW 362 : (1996) 112 PLR 227 : (1995) 6 SCALE 717 : (1996) 1 SCC 1 : (1995) 6 SCR 178 Supp : (1996) 1 UJ 464

Constitution of India, 1950 — Article 14, 226, 6East Punjab Urban Rent Restriction Act, 1949 — Section 13, 2, 3, 4, 5Government of India Act, 1935 — Section 93
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Supreme Court05 Dec 1995Allowed

R. Balakrishna Pillai Vs State of Kerala

Supreme Court Of India · AIR 1996 SC 901 : AIR 1995 SC 901 : (1996) 1 ALD(Cri) 319 : (1996) 1 ALT(Cri) 355 : (1995) 4 Crimes 704 : (1995) 9 JT 580 : (1996) 1 KLT 250 : (1996) 2 LW(Cri) 489 : (1996) 1 OLR 441 : (1995) 7 SCALE 255 : (1996) 1 SCC 478 : (1996) 6 SCR 236 Supp

Criminal Procedure Code, 1973 (CrPC) — Section 197, 197(1)General Clauses Act, 1897 — Section 3(60)Penal Code, 1860 (IPC) — Section 120B, 21
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Supreme Court05 Dec 1995Dismissed

Smt. Viroj Kunwar and others Vs II Additional District Judge and others

Supreme Court Of India · AIR 1996 SC 2996 : (1995) 9 JT 297 : (1995) 7 SCALE 317 : (1996) 1 SCC 570 : (1995) 6 SCR 227 Supp

Uttar Pradesh Imposition of Ceiling on Land Holdings (Amendment) Act, 1972 — Section 5Uttar Pradesh Imposition of Ceiling on Land Holdings (Amendment) Act, 1973 — Section 3(17)Uttar Pradesh Imposition of Ceiling on Land H
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Supreme Court05 Dec 1995Allowed

State of Orissa Vs Bansidhar Singh

Supreme Court Of India · AIR 1996 SC 938 : AIR 1995 SC 938 : (1996) 82 CLT 67 : (1995) 9 JT 288 : (1995) 6 SCALE 848 : (1996) 2 SCC 194 : (1995) 6 SCR 212 Supp

Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 155(2), 156(1), 161Penal Code, 1860 (IPC) — Section 302, 309
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