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Supreme Court Of India judgments, 1997

1,607 judgments · page 7 of 81

Supreme Court02 Dec 1997Dismissed

Mehrunnisa (Smt) and Others Vs Visham Kumari (Smt) and Another

Supreme Court Of India · (1998) 1 JLJ 132 : (1997) 9 JT 616 : (1998) 2 MLJ 89 : (1997) 7 SCALE 456 : (1998) 2 SCC 295 : (1997) 6 SCR 81 Supp : (1998) 1 UJ 393

Civil Procedure Code, 1908 (CPC) — Section 100Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1)
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Supreme Court02 Dec 1997Allowed

Kanta Udharam Jagasia (Miss) Vs C.K.S. Rao

Supreme Court Of India · AIR 1998 SC 569 : (1998) AIRSCW 162 : (1997) 9 JT 556 : (1997) 7 SCALE 446 : (1998) 1 SCC 403 : (1997) 6 SCR 91 Supp : (1997) 10 Supreme 251 : (1998) 1 UJ 71

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13A, 13A(2), 13A1, 13A1(1), 13A1(1)(A)(ii)
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Supreme Court02 Dec 1997Allowed

State of U.P. Vs Hari Om

Supreme Court Of India · (1997) 1 ACR 296 : (1998) 7 JT 265 : (1998) 9 SCC 63

Penal Code, 1860 (IPC) — Section 302, 304
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Supreme Court02 Dec 1997Dismissed

Smt. Mehrunnisa Vs Vishan Kumari

Supreme Court Of India · (1998) 1 MPJR 1

Civil Procedure Code, 1908 (CPC) — Section 100Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1), 4
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Supreme Court02 Dec 1997Allowed

State of Rajasthan Vs Prakash Chand and Others

Supreme Court Of India · AIR 1998 SC 1344 : (1998) AIRSCW 1219 : (1998) 1 ALD(Cri) 93 : (1998) 1 ALT(Cri) 112 : (1998) CriLJ 2012 : (1998) 2 GLR 1149 : (1997) 9 JT 492 : (1997) 7 SCALE 411 : (1998) 1 SCC 1 : (1997) 6 SCR 1 Supp : (1997) 10 Supreme 122

Constitution of India, 1950 — Article 226Contempt of Courts Act, 1971 — Section 16(1)Rajasthan High Court of Judicature Rules, 1952 — Rule 54, 55, 66, 73, 74
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Supreme Court02 Dec 1997Allowed

Malkiat Singh and Another Vs Joginder Singh and Others

Supreme Court Of India · AIR 1997 SC 4229 : (1998) 46 BLJR 864 : (1997) 3 CTC 619 : (1997) 9 JT 642 : (1998) 1 LW 9 : (1998) 1 LW 19 : (1998) 1 MLJ 76 : (1998) 118 PLR 271 : (1997) 7 SCALE 398 : (1998) 2 SCC 206 : (1997) 6 SCR 139 Supp : (1998) 1 UJ 200

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13
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Supreme Court01 Dec 1997Dismissed

State of Madhya Pradesh Vs Udai Singh

Supreme Court Of India · (1998) ACR 251 : AIR 1998 SC 198 : (1998) CriLJ 365 : (1998) 1 JLJ 44 : (1997) 9 JT 481 : (1997) 7 SCALE 312 : (1997) 5 SCR 596 Supp

Penal Code, 1860 (IPC) — Section 302, 307
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Supreme Court01 Dec 1997Partly Allowed

U.P. Cooperative Federation Ltd. Vs Ram Singh Yadav and Others

Supreme Court Of India · AIR 1998 SC 413 : (1997) 9 JT 622 : (1997) 7 SCALE 349 : (1998) 2 SCC 346 : (1998) SCC(L&S) 548 : (1997) 5 SCR 622 Supp : (1998) 1 UJ 480 : (1998) 1 UPLBEC 46

Uttar Pradesh Co-operative Societies Act, 1965 — Section 122Uttar Pradesh Co-operative Societies Employees Service Regulations, 1975 — Regulation 2, 5
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Supreme Court01 Dec 1997Allowed

Arun Tewari and Others Vs Zila Mansavi Shikshak Sangh and Others

Supreme Court Of India · AIR 1998 SC 331 : (1998) 1 JLJ 114 : (1997) 9 JT 593 : (1997) 7 SCALE 461 : (1998) 2 SCC 332 : (1998) SCC(L&S) 541 : (1997) 5 SCR 604 Supp

Constitution of India, 1950 — Article 14, 16Madhya Pradesh Non-Gazetted Class III Educational Service (Non-Collegiate) Recruitment and Promotion Rules, 1973 — Rule 10(3)
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Supreme Court01 Dec 1997Allowed

Ashwani Kumar Sharma Vs Yaduvansh Singh and Others

Supreme Court Of India · AIR 1998 SC 337 : (1998) 1 ALLMR 461 : (1997) 9 JT 541 : (1998) 1 PLJR 93 : (1997) 7 SCALE 319 : (1998) 1 SCC 416 : (1997) 5 SCR 616 Supp : (1998) 1 UJ 399

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 16Conduct of Elections Rules, 1961 — Rule 56Representation of the People Act, 1951 — Section 100(1), 83(1), 83(1)(b), 83(1)(b)
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