Supreme Court30 Dec 1997Disposed Of
South Indian Corporation (Agencies) Ltd. Vs Tamil Nadu Electricity Board and Others Tamil Nadu Electricity Board and Another Vs E.C. Bose and Co. Pvt. Ltd. and Others
Supreme Court Of India · (1997) 12 SC CK 0152
COURT ARCHIVE
Supreme Court Of India judgments, 1997
1,607 judgments · page 1 of 81
Supreme Court19 Dec 1997Disposed Of
Bar Council of India Vs Om Prakash Faizi and Others
Supreme Court Of India · (1997) 7 SCALE 23 : (1998) 8 SCC 592
Supreme Court19 Dec 1997Allowed
I.T.C. Limited Vs Debts Recovery Appellate Tribunal and Others
Supreme Court Of India · AIR 1998 SC 634 : (1998) 92 CompCas 1 : (1997) 3 CTC 746 : (1997) 10 JT 334 : (1998) 2 MLJ 79 : (1997) 7 SCALE 767 : (1998) 2 SCC 70 : (1997) 6 SCR 683 Supp
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11
Supreme Court19 Dec 1997Disposed Of
Orissa Electrical Engineers'' Service Association Vs State of Orissa and Others
Supreme Court Of India · AIR 1998 SC 760 : (1998) AIRSCW 464 : (1997) 10 JT 243 : (2000) 1 LLJ 1093 : (1997) 7 SCALE 757 : (1998) 2 SCC 563 : (1998) SCC(L&S) 666 : (1998) 1 Supreme 1 : (1998) 1 UJ 147
Orissa Electricity Reforms Scheme Rules, 1996 — Rule 9(7)
Supreme Court19 Dec 1997Allowed
A.P.S.R.T.C. and Ors Vs Kaiser Begum
Supreme Court Of India · AIR 1998 SC 3213 : (1998) AIRSCW 3129 : (1999) 81 FLR 711 : (1998) 9 JT 123 : (1998) 1 SCALE 544 : (1998) 9 SCC 398 : (1998) SCC(L&S) 1192
Supreme Court19 Dec 1997Allowed
Union of India (UOI) and Others Vs Assam Timber Treating Works and Another
Supreme Court Of India · (1998) 100 ELT 7 : (1998) 8 SCC 718
Supreme Court19 Dec 1997Disposed Of
Malpe Vishwanath Acharya and Others Vs State of Maharashtra and Another
Supreme Court Of India · AIR 1998 SC 602 : (1998) 1 ALLMR 517 : (1998) 2 GLR 1364 : (1997) 10 JT 311 : (1998) 1 KLT 481 : (1998) 2 MLJ 66 : (1999) 2 RLW 254 : (1997) 7 SCALE 786 : (1998) 2 SCC 1 : (1997) 6 SCR 717 Supp : (1998) 1 UJ 218
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12(3), 5(10B), 7, 9(2)Constitution of India, 1950 — Article 14
Supreme Court19 Dec 1997Allowed
State of Kerala Vs Madras Rubber Factory Ltd.
Supreme Court Of India · AIR 1998 SC 723 : (1998) AIRSCW 421 : (1997) 10 JT 298 : (1998) 1 KLT 201 : (1997) 7 SCALE 804 : (1998) 1 SCC 616 : (1997) 6 SCR 698 Supp : (1998) 108 STC 583 : (1998) 1 Supreme 74
Kerala General Sales Tax Act, 1963 — Section 2, 5Rubber Act, 1947 — Section 12, 12(1)Rubber Rules, 1955 — Rule 33D
Supreme Court18 Dec 1997dismissed
Pohap Singh Vs State of Haryana and Others
Supreme Court Of India · (1998) ACR 389 : AIR 1998 SC 1554 : (1998) AIRSCW 905 : (1998) 1 ALD(Cri) 217 : (1998) 1 ALT(Cri) 206 : (1998) CriLJ 1564 : (1998) 1 Crimes 105 : (1997) 10 JT 745 : (1998) 1 SCALE 1 : (1998) 1 Supreme 154
Penal Code, 1860 (IPC) — Section 148, 149, 302, 324, 325
Supreme Court18 Dec 1997Dismissed
Commissioner of Income Tax Vs K. Satyendrakumar
Supreme Court Of India · AIR 1999 SC 1605 : (1998) 232 ITR 360
Supreme Court18 Dec 1997dismissed
Premier Breweries Vs State of Kerala
Supreme Court Of India · (1997) 10 JT 226 : (1997) 7 SCALE 760 : (1998) 1 SCC 641 : (1997) 6 SCR 671 Supp : (1998) 108 STC 598
Kerala General Sales Tax Act, 1963 — Section 5(5), 5(6)
Supreme Court18 Dec 1997Allowed
State of M.P. Vs Mangilal Sharma
Supreme Court Of India · AIR 1998 SC 743 : (1998) AIRSCW 446 : (1998) 1 ALT 11 : (1998) 1 CTC 271 : (1998) 1 JLJ 403 : (1997) 10 JT 345 : (1998) 1 LLJ 995 : (1998) 2 MLJ 27 : (1997) 7 SCALE 781 : (1998) 2 SCC 510 : (1998) SCC(L&S) 599 : (1997) 6 SCR 662 Supp : (1998) 1 Supreme 69
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2Specific Relief Act, 1963 — Section 34
Supreme Court18 Dec 1997Dismissed
State of M.P. and Others Vs M.P. Ojha and Another
Supreme Court Of India · AIR 1998 SC 659 : (1998) AIRSCW 281 : (1999) 81 FLR 6 : (1998) 2 JLJ 1 : (1997) 10 JT 351 : (1998) LabIC 890 : (1997) 7 SCALE 776 : (1998) 2 SCC 554 : (1998) SCC(L&S) 633 : (1997) 6 SCR 654 Supp : (1998) 1 Supreme 85 : (1998) 1 UJ 150
Madhya Pradesh Civil Services (Medical Attendance) Rules, 1958 — Rule 2
Supreme Court18 Dec 1997Disposed Of
Vineet Narain and Others Vs Union of India (UOI) and Another
Supreme Court Of India · AIR 1998 SC 889 : (1998) AIRSCW 645 : (1996) 1 AWC 465 Supp : (1998) CriLJ 1208 : (1998) 1 GLT 11 : (1997) 10 JT 247 : (1999) 1 SCALE 442 : (1997) 7 SCALE 656 : (1997) 6 SCALE 16 : (1998) 1 SCC 226 : (1997) 6 SCR 595 Supp : (1997) 10 Supreme 476
Constitution of India, 1950 — Article 14, 21, 32, 141, 142, 144, 21Delhi Police Special Establishment Act, 1946 — Section 3, 4, 4(1)Prevention of Corruption Act, 1947 — Section 5, 6
Supreme Court18 Dec 1997Dismissed
S.A. Engineer Vs Union of India (UOI) and Others
Supreme Court Of India · AIR 1998 SC 2901 : (1998) AIRSCW 2228 : (1997) 7 SCALE 713 : (1999) 1 SCC 304 : (1998) 1 Supreme 3 : (1998) 1 UJ 214 : (1998) 1 UPLBEC 268
Administrative Service (Appointment by Promotion) Regulations, 1955 — Regulation 3, 5, 7(4), 9(1), 9(2)
Supreme Court17 Dec 1997dismissed
Commissioner of Income Tax Vs Tata Iron and Steel Co. Ltd.
Supreme Court Of India · (1998) 150 CTR 209 : (1998) 2 SCC 366
Income Tax Act, 1961 — Section 43A
Supreme Court17 Dec 1997dismissed
Ram Beti Vs District Panchayat Raj Adhikari and Others
Supreme Court Of India · AIR 1998 SC 1222 : (1998) AIRSCW 1059 : (1997) 10 JT 235 : (1998) 7 SCALE 704 : (1997) 7 SCALE 704 : (1998) 1 SCC 680 : (1997) 6 SCR 582 Supp : (1997) 10 Supreme 469 : (1998) 1 UJ 265 : (1998) 1 UPLBEC 192
Constitution of India, 1950 — Article 14Uttar Pradesh Panchayat Raj Act, 1947 — Section 11(1), 14
Supreme Court17 Dec 1997Disposed Of
State of U.P. Vs State of Nagaland and Others State of Nagaland and Others Vs State of U.P.
Supreme Court Of India · (1997) 10 JT 213 : (1997) 7 SCALE 757 : (1998) 1 SCC 640 : (1997) 6 SCR 593 Supp
Supreme Court17 Dec 1997Dismissed
Kamlesh Rani Vs State of Haryana
Supreme Court Of India · (1998) ACR 620 : (1998) 1 AD 241 : AIR 1998 SC 1534 : (1998) AIRSCW 580 : (1998) 1 ALD(Cri) 359 : (1998) 1 ALT(Cri) 208 : (1998) CriLJ 1251 : (1998) 1 Crimes 107 : (1998) 1 JT 7 : (1998) 1 SCALE 29 : (1998) 1 Supreme 187 : (1998) 1 UJ 391
Penal Code, 1860 (IPC) — Section 302
Supreme Court17 Dec 1997Dismissed
Pandit/Ram Parkash Sharma Vs Kharaiti Lal
Supreme Court Of India · AIR 1998 SC 2820 : (1998) AIRSCW 761 : (1998) 2 ALD(Cri) 45 : (1998) CriLJ 1410 : (1998) 1 Crimes 119 : (1998) 1 JT 5 : (1998) 1 SCALE 7 : (1998) 1 Supreme 209
Penal Code, 1860 (IPC) — Section 302