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Supreme Court Of India judgments, 1997

1,607 judgments · page 8 of 81

Supreme Court28 Nov 1997Allowed

Vinita M. Khanolkar Vs Pragna M. Pai and Others

Supreme Court Of India · AIR 1998 SC 424 : (1998) 1 ALLMR 459 : (1997) 9 JT 490 : (1998) 1 MhLj 131 : (1998) 2 MLJ 48 : (1997) 7 SCALE 356 : (1998) 1 SCC 500 : (1997) 5 SCR 593 Supp

Specific Relief Act, 1963 — Section 6, 6(3)
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Supreme Court28 Nov 1997Allowed

State of U.P. and Another Vs Jogendra Singh and Another

Supreme Court Of India · (1998) AIRSCW 279 : (1997) 9 JT 395 : (1997) 7 SCALE 299 : (1998) 1 SCC 449 : (1998) SCC(L&S) 300 : (1997) 5 SCR 581 Supp : (1997) 10 Supreme 272 : (1998) 1 UPLBEC 8

Uttar Pradesh Fundamental Rules — Rule 56, 56(c), 56(e)
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Supreme Court28 Nov 1997Dismissed

K.S. Yadav Vs State of H.P. and Others

Supreme Court Of India · AIR 1998 SC 1463 : (1998) AIRSCW 262 : (1997) 9 JT 397 : (1998) 1 PLJR 33 : (1997) 7 SCALE 295 : (1998) 9 SCC 499 : (1998) SCC(L&S) 1237 : (1997) 5 SCR 585 Supp : (1998) 5 Supreme 97 : (1998) 5 Supreme 270

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Supreme Court27 Nov 1997Dismissed

State of Punjab Vs Sarup Singh

Supreme Court Of India · AIR 1998 SC 2899 : (1998) AIRSCW 2221 : (1998) 1 ALD(Cri) 85 : (1998) 1 ALT(Cri) 210 : (1998) CriLJ 3292 : (1998) 1 Crimes 83 : (1997) 9 JT 539 : (1997) 7 SCALE 318 : (1997) 10 Supreme 590

Penal Code, 1860 (IPC) — Section 302
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Supreme Court27 Nov 1997Dismissed

Union of India and Others Vs A.S. Amarnath

Supreme Court Of India · (1999) 81 FLR 27 : (1998) 7 JT 206 : (1999) 1 LLJ 1365 : (1999) 1 SCALE 183 : (1998) 9 SCC 724

Constitution of India, 1950 — Article 136Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 16(1), 7A
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Supreme Court27 Nov 1997Dismissed

Suresh Kumar Bhikamchand Jain Vs Pandey Ajay Bhushan and Others

Supreme Court Of India · (1998) ACR 346 : AIR 1998 SC 1524 : (1998) AIRSCW 544 : (1998) 1 ALD(Cri) 74 : (1998) 1 ALT(Cri) 85 : (1998) CriLJ 1242 : (1997) 4 Crimes 314 : (1997) 9 JT 365 : (1998) 1 RLW 87 : (1997) 7 SCALE 282 : (1998) 1 SCC 205 : (1997) 5 SCR 524 Supp : (1997) 10 S

Criminal Procedure Code, 1973 (CrPC) — Section 197, 197(1), 246(4)
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Supreme Court27 Nov 1997Dismissed

TVL K.A.K. Anwar and Co. Vs State of T.N.

Supreme Court Of India · AIR 1998 SC 518 : (1998) AIRSCW 106 : (1997) 9 JT 384 : (1997) 7 SCALE 261 : (1998) 1 SCC 437 : (1997) 5 SCR 551 Supp : (1997) 10 Supreme 458

Central Sales Tax Act, 1956 — Section 14, 15Tamil Nadu General Sales Tax (Tenth Amendment) Act, 1987 — Section 3
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Supreme Court27 Nov 1997Allowed

Jagdish A. Sadarangani Vs Government of India

Supreme Court Of India · (1998) 146 CTR 105 : (1998) 230 ITR 442 : (1998) 9 JT 241 : (1998) 2 PLJR 52 : (1998) 8 SCC 409 Supp : (1998) 8 SCC 409 : (1998) 98 TAXMAN 59

Income Tax Act, 1961 — Section 269UC, 269UC(2), 269UC(4), 269UD, 269UL
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Supreme Court27 Nov 1997Disposed Of

Naga People''s Movement of Human Rights Vs Union of India (UOI)

Supreme Court Of India · AIR 1998 SC 465 : (1998) 1 ALD(Cri) 220 : (1997) 9 JT 431 : (1997) 7 SCALE 741 : (1997) 7 SCALE 210 : (1998) 2 SCC 109 : (1997) 5 SCR 469 Supp

Armed Forces (Special Powers) Act, 1958 — Section 2, 3, 4, 5, 6Armed Forces (Special Provisions) (Amendment) Act, 1972 — Section 3Constitution of India, 1950 — Article 14, 22, 22(1), 22(2), 245
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Supreme Court27 Nov 1997Dismissed

Elkur Jameesu Vs State of Andhra Pradesh

Supreme Court Of India · AIR 1998 SC 1492 : (1998) 1 ALD(Cri) 1 : (1998) 1 ALT(Cri) 165 : (1998) CriLJ 846 : (1997) 9 JT 405 : (1998) 1 RLW 85 : (1997) 7 SCALE 309

Criminal Procedure Code, 1973 (CrPC) — Section 379Evidence Act, 1872 — Section 32
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Supreme Court27 Nov 1997Dismissed

Jag Narain Dusadh and Another Vs State of Bihar

Supreme Court Of India · (1998) ACR 577 : AIR 1998 SC 1533 : (1998) AIRSCW 563 : (1998) 1 ALD(Cri) 208 : (1998) 1 ALT(Cri) 196 : (1998) 1 BLJR 425 : (1998) CriLJ 1110 : (1998) 1 Crimes 84 : (1997) 10 JT 87 : (1997) 7 SCALE 516 : (1997) 10 Supreme 594

Penal Code, 1860 (IPC) — Section 149, 302
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