Supreme Court05 Dec 1997Disposed Of
Rajesh Ahuja Vs Manoj Mittal and Another
Supreme Court Of India · AIR 1998 SC 2931 : (1998) AIRSCW 2350 : (1997) 10 JT 164 : (1997) 7 SCALE 582 : (1997) 10 Supreme 405
COURT ARCHIVE
Supreme Court Of India judgments, 1997
1,607 judgments · page 6 of 81
Supreme Court05 Dec 1997Dismissed
H.U.D.A. and Another Vs Anil Sabharwal and Others
Supreme Court Of India · AIR 1998 SC 472 : (1998) AIRSCW 53 : (1997) 10 JT 23 : (1997) 7 SCALE 576 : (1998) 8 SCC 373 : (1998) 5 Supreme 324
Supreme Court04 Dec 1997Dismissed
Kasam Abdulla Hafiz Vs State of Maharashtra
Supreme Court Of India · AIR 1998 SC 1451 : (1998) AIRSCW 831 : (1998) 1 ALD(Cri) 187 : (1998) CriLJ 1422 : (1997) 4 Crimes 371 : (1997) 9 JT 603 : (1997) 7 SCALE 381 : (1998) 1 SCC 526 : (1997) 6 SCR 168 Supp : (1997) 10 Supreme 212
Penal Code, 1860 (IPC) — Section 100, 304
Supreme Court04 Dec 1997Dismissed
Sumitomo Heavy Industries Ltd. Vs ONGC Ltd. and Others
Supreme Court Of India · AIR 1998 SC 825 : (1998) AIRSCW 556 : (1998) 1 ALLMR 715 : (1998) 1 ARBLR 10 : (1998) 91 CompCas 349 : (1997) 9 JT 666 : (1998) 1 LW 674 : (1997) 7 SCALE 338 : (1998) 1 SCC 305 : (1997) 6 SCR 186 Supp : (1997) 10 Supreme 157 : (1998) 1 UJ 82
Arbitration Act, 1940 — Section 14(2), 47Foreign Awards (Recognition and Enforcement) Act, 1961 — Section 9
Supreme Court04 Dec 1997Allowed
U.P. State Road Transport Corpn. and Others Vs A.K. Parul
Supreme Court Of India · AIR 1999 SC 1552 : (1998) AIRSCW 4029 : (1999) 1 CALLT 77 : (1998) 80 FLR 939 : (1998) 7 JT 203 : (1999) 1 SCALE 138 : (1998) 9 SCC 416 : (1999) 1 UPLBEC 201
Constitution of India, 1950 — Article 226
Supreme Court04 Dec 1997Allowed
Oriental Insurance Co. Ltd. Vs Sunita Rathi and Others
Supreme Court Of India · (1998) 1 ACC 193 : (1998) ACJ 121 : AIR 1997 SC 4228 : (1998) 2 BLJR 818 : (1998) 91 CompCas 496 : (1997) 9 JT 767 : (1998) 1 LW 14 : (1998) 1 MLJ 80 : (1998) 118 PLR 195 : (1997) 7 SCALE 469 : (1998) 1 SCC 365 : (1997) 6 SCR 200 Supp
Supreme Court04 Dec 1997Allowed
Aluminium Industries Ltd. Vs Collector of Central Excise, Bhubaneswar
Supreme Court Of India · AIR 1999 SC 1554 : (1998) 99 ELT 486 : (1998) 9 SCC 404
Central Excises and Salt Act, 1944 — Section 4(1)
Supreme Court04 Dec 1997Allowed
Tarak Nath Singh and Another Vs State of West Bengal
Supreme Court Of India · (1997) 9 JT 568
Arms Act, 1959 — Section 25, 27Penal Code, 1860 (IPC) — Section 307, 34
Supreme Court04 Dec 1997Dismissed
Union of India (UOI) Vs Syad Sarwar Ali and Others
Supreme Court Of India · AIR 1999 SC 1588 : (1998) AIRSCW 4100 : (1998) 8 JT 19 : (1998) 9 SCC 426 : (1998) SCC(L&S) 1196
Constitution of India, 1950 — Article 217, 223High Court Judges (Conditions of Service) Rules, 1956 — Rule 2, 7
Supreme Court04 Dec 1997Dismissed
Collector of Central Excise Vs Malleable Iron and Steel Castings Co. (P) Ltd.
Supreme Court Of India · AIR 1999 SC 1553 : (1998) AIRSCW 4030 : (1998) 77 ECR 434 : (1998) 100 ELT 8 : (1998) 8 JT 433
Central Excise Rules, 1944 — Rule 8(1)
Supreme Court04 Dec 1997Dismissed
Collector of Central Excise, Madras Vs Abex Rubber Co.
Supreme Court Of India · (1998) 99 ELT 489 : (1998) 7 JT 240 : (1999) 1 SCALE 301 : (1998) 9 SCC 400
Supreme Court03 Dec 1997Dismissed
Benjamin Premanand Rawade (Dead) by Lrs. Vs Anil Joseph Rawade
Supreme Court Of India · (1998) 9 JT 4 : (1998) 9 SCC 688
Supreme Court03 Dec 1997Allowed
Banking Service Recruitment Board, Madras Vs V. Ramalingam and Others
Supreme Court Of India · AIR 1999 SC 2861 : (1999) AIRSCW 2395 : (1998) 8 SCC 523 : (1998) SCC(L&S) 1707
Supreme Court03 Dec 1997Allowed
Union of India (UOI) and Others Vs Arjun Singh
Supreme Court Of India · (1999) 81 FLR 874 : (1998) 9 JT 195 : (1998) 8 SCC 390 : (1998) SCC(L&S) 1594
Constitution of India, 1950 — Article 309
Supreme Court03 Dec 1997Dismissed
Samurai Electronics Pvt. Ltd. and Another Vs Municipal Council and Another
Supreme Court Of India · (1998) 2 SCC 707
Supreme Court03 Dec 1997Disposed Of
R.K. Krishna Kumar Vs State of Assam and Others R.K. Krishna Kumar and Another Vs State of Assam and Another Sayeed Kidwai Vs State of Assam and Others K. Sridhar @A
Supreme Court Of India · AIR 1998 SC 530 : (1998) AIRSCW 119 : (1998) 2 ALD(Cri) 113 : (1998) 1 ALT(Cri) 107 : (1998) 92 CompCas 14 : (1998) CriLJ 848 : (1997) 4 Crimes 388 : (1997) 9 JT 709 : (1997) 7 SCALE 442 : (1998) 1 SCC 474 : (1997) 6 SCR 153 Supp : (1997) 10 Supreme 268
Criminal Procedure Code, 1973 (CrPC) — Section 172, 438Penal Code, 1860 (IPC) — Section 120B, 121, 121A, 122Unlawful Activities (Prevention) Act, 1967 — Section 10, 13, 2, 3
Supreme Court03 Dec 1997Disposed Of
Kerala Agricultural University Vs K.R. Anil and Others
Supreme Court Of India · AIR 1998 SC 1460 : (1998) AIRSCW 197 : (1997) 10 JT 141 : (1998) 1 KLT 175 : (1997) 7 SCALE 631 : (1998) 2 SCC 532 : (1998) SCC(L&S) 619 : (1997) 6 SCR 161 Supp : (1997) 10 Supreme 613 : (1998) 1 UJ 271
Kerala State and Subordinate Services Rules, 1958 — Rule 14, 15, 16, 17
Supreme Court03 Dec 1997Allowed
Dalilah Sojah Vs State of Kerala and Others
Supreme Court Of India · AIR 1999 SC 1529 : (1998) AIRSCW 3943 : (1998) 1 KLT 567 : (1998) 9 SCC 641 : (1998) SCC(L&S) 1442
Supreme Court03 Dec 1997Dismissed
Collector of Central Excise, Madras Vs MRF Limited
Supreme Court Of India · (1998) 97 ELT 23 : (1997) 9 JT 764 : (1997) 7 SCALE 470 : (1998) 1 SCC 301
Supreme Court03 Dec 1997Dismissed
Amarnath Ashram Trust Society and Another Vs Governor of U.P. and Others
Supreme Court Of India · AIR 1998 SC 477 : (1998) AIRSCW 59 : (1998) 2 BLJR 777 : (1997) 9 JT 659 : (1998) 2 MLJ 44 : (1997) 7 SCALE 376 : (1998) 1 SCC 591 : (1997) 6 SCR 143 Supp : (1997) 10 Supreme 246 : (1998) 1 UJ 386
Land Acquisition (Companies) Rules, 1963 — Rule 3, 4(4)Land Acquisition Act, 1894 — Section 4, 48, 6