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Supreme Court Of India judgments, 1998

1,136 judgments · page 2 of 57

Supreme Court14 Dec 1998Allowed

Bharat Petroleum Corporation Ltd. Vs Maharashtra General. Kamgar Union and Ors

Supreme Court Of India · AIR 1999 SC 401 : (1999) AIRSCW 64 : (1999) 1 ALLMR 249 : (1999) 81 FLR 358 : (1998) 8 JT 487 : (1999) 1 LLJ 352 : (1998) 6 SCALE 537 : (1999) 1 SCC 626 : (1999) SCC(L&S) 361 : (1998) 3 SCR 517 Supp : (1998) 9 Supreme 402

Industrial Disputes Act, 1947 — Section 36Industrial Employment (Standing Orders) Act, 1946 — Section 12, 13, 15, 2, 3Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Sec
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Supreme Court14 Dec 1998Allowed

Rajammal Vs State of Tamil Nadu and Another

Supreme Court Of India · (1998) 1 ACR 392 : AIR 1999 SC 684 : (1999) AIRSCW 139 : (1999) 1 ALD(Cri) 194 : (1999) 1 ALT(Cri) 167 : (1999) CriLJ 826 : (1998) 8 JT 598 : (1998) 6 SCALE 574 : (1999) 1 SCC 417 : (1998) 3 SCR 551 Supp : (1998) 9 Supreme 398

Constitution of India, 1950 — Article 21, 22Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Drug Offenders, Goondas, Immoral Traffic Offenders and Slum-Grabbers, Act, 1982 — Section 11, 3(1)
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Supreme Court11 Dec 1998Dismissed

M/s. Savita Chemicals (Pvt.) Ltd. Vs Dyes and Chemical Workers Union and Another

Supreme Court Of India · AIR 1999 SC 413 : (1999) AIRSCW 80 : (1999) 1 ALLMR 645 : (1999) 81 FLR 932 : (1998) 8 JT 552 : (1999) 1 LLJ 416 : (1998) 6 SCALE 519 : (1999) 2 SCC 143 : (1999) SCC(L&S) 492 : (1998) 3 SCR 488 Supp : (1998) 9 Supreme 415

Constitution of India, 1950 — Article 136, 227Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 10, 11, 12, 24(1), 25Maharashtra Recognition of Trade Unions and Preventi
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Supreme Court10 Dec 1998Dismissed

Mewa Singh and Others Vs Shiromani Gurdwara Prabandhak Committee

Supreme Court Of India · AIR 1999 SC 688 : (1999) AIRSCW 144 : (1998) 8 JT 503 : (1999) 2 LLJ 459 : (1998) 6 SCALE 504 : (1999) 2 SCC 60 : (1999) SCC(L&S) 453 : (1998) 3 SCR 468 Supp : (1999) 2 SLJ 58 : (1998) 9 Supreme 277

Civil Procedure Code, 1908 (CPC) — Section 92Constitution of India, 1950 — Article 226, 227Sikh Gurdwaras Act, 1925 — Section 132, 137, 142, 40, 42
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Supreme Court10 Dec 1998Allowed

Hardev Singh and Another Vs State of Punjab

Supreme Court Of India · (1998) 1 ACR 391 : (1999) 1 ALD(Cri) 199 : (1999) 1 ALT(Cri) 102 : (1999) 1 CALLT 62 : (1999) 1 Crimes 14 : (1998) 8 JT 539 : (1999) 1 PLJR 54 : (1998) 6 SCALE 561 : (1999) 9 SCC 78 : (1999) 1 UJ 148

Penal Code, 1860 (IPC) — Section 120B, 302
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Supreme Court10 Dec 1998Allowed

State of Haryana Vs Pradeep Kumar and Others

Supreme Court Of India · (1999) 1 ALD(Cri) 75 : (1999) 1 ALT(Cri) 96 : (1999) 1 CALLT 56 : (1998) 8 JT 510 : (1998) 6 SCALE 498 : (1999) 9 SCC 72 : (1999) 1 UJ 209

Arms Act, 1959 — Section 27Penal Code, 1860 (IPC) — Section 120B, 148, 149, 302, 323
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Supreme Court09 Dec 1998Allowed

State of W.B. Vs Monotosh Roy and Another

Supreme Court Of India · (1999) 1 CALLT 82 : (1999) 81 FLR 266 : (1998) 8 JT 462 : (1998) 6 SCALE 484 : (1999) 2 SCC 71 : (1999) SCC(L&S) 460 : (1998) 3 SCR 435 Supp

Constitution of India, 1950 — Article 226West Bengal Services (Death-cum-Retirement Benefit) Rules, 1971 — Rule 91
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Supreme Court09 Dec 1998Dismissed

Raghunathe Jew at Bhapur Vs State of Orissa and Others

Supreme Court Of India · AIR 1999 SC 693 : (1999) AIRSCW 151 : (1999) 1 CALLT 73 : (1999) 88 CLT 1 : (1998) 8 JT 483 : (1998) 6 SCALE 510 : (1999) 1 SCC 488 : (1998) 9 Supreme 284

Constitution of India, 1950 — Article 226Orissa Estates Abolition (Amendment) Act, 1970 — Section 38B, 6, 7, 8Orissa Estates Abolition Act, 1951 — Section 3A(1)
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Supreme Court09 Dec 1998Dismissed

Deputy Commissioner etc. Vs Consumer Cooperative Stores Ltd. Deputy Commissioner, Andaman District, Port Blair and Others Vs Hari Narayan Arora and Another

Supreme Court Of India · AIR 1999 SC 696 : (1999) AIRSCW 154 : (1999) 63 ECC 1 : (1999) 8 JT 467 : (1998) 6 SCALE 473 : (1999) 1 SCC 507 : (1998) 3 SCR 454 Supp : (1998) 9 Supreme 335

Andaman and Nicobar Islands (Amendment) Regulations, 1984 — Section 31A, 6(1), 6(2)Andaman Excise Rules, 1934 — Rule 29
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