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Supreme Court Of India judgments, 1997

1,607 judgments · page 3 of 81

Supreme Court12 Dec 1997Allowed

Mahendra Singh Chotelal Bhargad Vs State of Maharashtra and Others

Supreme Court Of India · (1998) ACR 584 : AIR 1998 SC 601 : (1998) AIRSCW 200 : (1998) 1 ALD(Cri) 215 : (1997) 4 Crimes 408 : (1997) 10 JT 101 : (1998) 1 LW(Cri) 70 : (1998) 1 RLW 127 : (1997) 7 SCALE 618 : (1998) 2 SCC 357 : (1997) 6 SCR 465 Supp : (1997) 10 Supreme 406

Penal Code, 1860 (IPC) — Section 163
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Supreme Court12 Dec 1997Allowed

State of U.P. Vs Zakaullah

Supreme Court Of India · (1998) ACR 390 : AIR 1998 SC 1474 : (1998) AIRSCW 276 : (1998) 1 ALD(Cri) 184 : (1998) 1 ALT(Cri) 179 : (1998) CriLJ 863 : (1998) 1 Crimes 58 : (1997) 10 JT 54 : (1998) 1 LW(Cri) 311 : (1998) 1 RLW 124 : (1997) 7 SCALE 620 : (1998) 1 SCC 557 : (1997) 6 SC

Penal Code, 1860 (IPC) — Section 161Prevention of Corruption Act, 1947 — Section 5(2)
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Supreme Court12 Dec 1997Partly Allowed

General Court Martial and Others Vs Col. Aniltej Singh Dhaliwal

Supreme Court Of India · AIR 1998 SC 983 : (1998) AIRSCW 749 : (1998) 1 ALD(Cri) 470 : (1998) 1 ALT(Cri) 185 : (1998) CriLJ 1402 : (1998) 1 Crimes 62 : (1998) 4 JT 228 : (1997) 7 SCALE 717 : (1998) 1 SCC 756 : (1997) 6 SCR 470 Supp : (1997) 10 Supreme 529 : (1998) 1 UPLBEC 242

Army Act, 1950 — Section 133, 134Army Rules, 1954 — Rule 182Evidence Act, 1872 — Section 94
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Supreme Court12 Dec 1997Dismissed

Jagdish Vs State of Haryana

Supreme Court Of India · AIR 1998 SC 732 : (1998) AIRSCW 431 : (1998) 1 ALD(Cri) 180 : (1998) 1 ALT(Cri) 145 : (1998) CriLJ 1099 : (1998) 1 Crimes 6 : (1997) 10 JT 28 : (1997) 7 SCALE 625 : (1997) 10 Supreme 454

Penal Code, 1860 (IPC) — Section 302
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Supreme Court11 Dec 1997Dismissed

Martin and Harris Ltd. Vs VIth Additional District Judge and Others

Supreme Court Of India · AIR 1998 SC 492 : (1998) AIRSCW 77 : (1997) 10 JT 34 : (1997) 7 SCALE 597 : (1998) 1 SCC 732 : (1997) 6 SCR 380 Supp : (1997) 10 Supreme 596

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1(3), Order 7 Rule 11, 115, 21, 21(1A)Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1)
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Supreme Court11 Dec 1997Allowed

S.J. Ebenezer Vs Velayudhan and Others

Supreme Court Of India · AIR 1998 SC 746 : (1998) AIRSCW 449 : (1997) 10 JT 135 : (1998) 2 MLJ 50 : (1997) 7 SCALE 635 : (1998) 1 SCC 633 : (1997) 6 SCR 441 Supp : (1997) 10 Supreme 539 : (1998) 1 UJ 249

Constitution of India, 1950 — Article 227Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(3)
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Supreme Court11 Dec 1997Disposed Of

Kotta Prakashan and Others Vs State of Kerala

Supreme Court Of India · (1998) ACR 375 : AIR 1998 SC 1521 : (1998) AIRSCW 479 : (1998) 1 ALD(Cri) 177 : (1998) CriLJ 1239 : (1997) 4 Crimes 410 : (1997) 10 JT 18 : (1997) 7 SCALE 577 : (1998) 1 SCC 609 : (1997) 6 SCR 408 Supp : (1997) 10 Supreme 408

Penal Code, 1860 (IPC) — Section 149, 302, 307
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Supreme Court11 Dec 1997Dismissed

State Bank of India Vs C.B. Dhall

Supreme Court Of India · AIR 1998 SC 1500 : (1998) AIRSCW 379 : (1997) 10 JT 59 : (1998) LabIC 496 : (1999) 1 LLJ 1367 : (1997) 7 SCALE 585 : (1998) 2 SCC 544 : (1998) SCC(L&S) 624 : (1997) 6 SCR 416 Supp : (1997) 10 Supreme 358 : (1998) 1 UJ 336 : (1998) 1 UPLBEC 170

Imperial Bank of India Employees Provident Fund Rules — Rule 18, 20State Bank of India (Supervisory Staff) Service Rules, 1975 — Rule 2(1), 20A, 20B, 3State Bank of India Act, 1955 — Section 43, 50
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Supreme Court11 Dec 1997Allowed

B.S. Bajwa and Another Vs State of Punjab and Others

Supreme Court Of India · (1998) 1 AD 261 : AIR 1999 SC 1510 : (1998) 1 ALT 17 : (1998) 1 JT 57 : (1999) LabIC 229 : (1998) 1 SCALE 78 : (1998) 2 SCC 523 : (1998) SCC(L&S) 611 : (1997) 6 SCR 451 Supp

Constitution of India, 1950 — Article 226
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