Supreme Court17 Dec 1997Dismissed

Sharad Vasant Kotak and Others Vs Ramniklal Mohanlal Chawda and Another

Supreme Court Of India · AIR 1998 SC 877 : (1998) AIRSCW 631 : (1998) 2 ALLMR 57 : (1997) 10 JT 174 : (1997) 7 SCALE 640 : (1998) 2 SCC 171 : (1997) 6 SCR 543 Supp : (1998) 1 Supreme 35

Maharashtra Partnership (Amendment) Act, 1984 — Section 17, 31, 39, 4, 58Partnership Act, 1932 — Section 17, 31, 32, 69(2A)
Supreme Court17 Dec 1997Dismissed

Collector of Central Excise Vs Wood Polymers Ltd.

Supreme Court Of India · AIR 1998 SC 1493 : (1998) AIRSCW 372 : (1998) 59 ECC 37 : (1998) 97 ELT 193 : (1997) 10 JT 194 : (1997) 7 SCALE 748 : (1998) 1 SCC 665 : (1997) 6 SCR 528 Supp : (1998) 5 Supreme 275 : (1998) 1 Supreme 106

Central Excise Tariff Rules — Rule 1, 3Central Excises and Salt Act, 1944 — Section 5A(1)
Supreme Court17 Dec 1997dismissed

Hindustan Lever Ltd. Vs Colgate Palmolive (I) Ltd. and Another

Supreme Court Of India · AIR 1998 SC 526 : (1998) AIRSCW 114 : (1998) 92 CompCas 72 : (1997) 10 JT 214 : (1997) 7 SCALE 698 : (1998) 1 SCC 720 : (1997) 6 SCR 572 Supp : (1998) 1 Supreme 6 : (1998) 1 UJ 327

Monopolies and Restrictive Trade Practices Act, 1969 — Section 10, 12A, 36A, 36B, 55
Supreme Court16 Dec 1997Allowed

Associated Cement Co. Ltd. Vs Keshvanand

Supreme Court Of India · (1998) ACR 637 : (1998) 1 AD 69 : AIR 1998 SC 596 : (1998) AIRSCW 192 : (1998) 1 ALD(Cri) 374 : (2007) 4 BC 153 : (1998) 91 CompCas 361 : (1998) CriLJ 856 : (1998) 1 Crimes 88 : (1998) 4 JT 268 : (1998) 119 PLR 812 : (1998) 1 RLW 129 : (1997) 7 SCALE 734

Criminal Procedure Code, 1973 (CrPC) — Section 247, 247, 249, 256Penal Code, 1860 (IPC) — Section 11
Supreme Court16 Dec 1997dismissed

Siya Ram Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 1998 SC 1470 : (1998) AIRSCW 272 : (1997) 10 JT 149 : (1997) 7 SCALE 743 : (1998) 2 SCC 566 : (1997) 6 SCR 513 Supp : (1997) 10 Supreme 444 : (1998) 1 UPLBEC 284

Constitution of India, 1950 — Article 14, 16, 309
Supreme Court12 Dec 1997Dismissed

Jinnat Mia alias Jinu Mia and Others Vs State of Assam

Supreme Court Of India · (1998) ACR 585 : (1998) 1 AD 133 : AIR 1998 SC 533 : (1998) AIRSCW 123 : (1998) 2 ALD(Cri) 109 : (1998) 1 ALT(Cri) 160 : (1998) CriLJ 851 : (1997) 7 Crimes 614 : (1998) 1 GLT 42 : (1997) 10 JT 104 : (1997) 7 SCALE 614 : (1998) 9 SCC 319 : (1997) 10 Suprem

Supreme Court12 Dec 1997Allowed

State of M.P. Vs Harsh Gupta

Supreme Court Of India · (1999) CriLJ 5011 : (1998) 8 SCC 630

Criminal Procedure Code, 1973 (CrPC) — Section 482Forest Act, 1927 — Section 26, 41, 42, 69Madhya Pradesh Van Upaj (Vyapar Viniyaman) Adhiniyam, 1969 — Section 12, 12A, 16, 5C