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Supreme Court Of India judgments, 1998

1,136 judgments · page 3 of 57

Supreme Court09 Dec 1998Dismissed

Ganesh Nagorao Raut Dudhagaonkar Vs Rajani Shankarrao Satav and Others

Supreme Court Of India · AIR 1999 SC 730 : (1999) AIRSCW 4870 : (1999) AIRSCW 336 : (1999) 1 ALLMR 704 : (1999) 1 JT 21 : (1999) 1 SCALE 1 : (1999) 1 SCC 642 : (1998) 3 SCR 463 Supp : (1999) 1 Supreme 27 : (1999) 1 UJ 312

Conduct of Elections Rules, 1961 — Rule 71, 71(1), 71(8), 74, 75(3)Representation of the People Act, 1951 — Section 116A
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Supreme Court08 Dec 1998Dismissed

Bhagat Singh Vs State of U.P. and Others

Supreme Court Of India · AIR 1999 SC 436 : (1999) AIRSCW 101 : (1998) 8 JT 472 : (1999) 122 PLR 140 : (1998) 6 SCALE 475 : (1999) 2 SCC 384 : (1998) SCC(L&S) 581 : (1998) 3 SCR 404 Supp : (1998) 9 Supreme 361 : (1999) 1 UPLBEC 254

Constitution of India, 1950 — Article 136Delhi Development Act, 1957 — Section 12, 15Land Acquisition Act, 1894 — Section 17(4), 4(1), 48, 5A, 6
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Supreme Court08 Dec 1998Dismissed

Union of India and Another Vs Chotelal and Others

Supreme Court Of India · AIR 1999 SC 376 : (1999) AIRSCW 29 : (1999) 1 CALLT 69 : (1998) 8 JT 497 : (1998) 6 SCALE 515 : (1999) 1 SCC 554 : (1999) SCC(L&S) 332 : (1998) 3 SCR 449 Supp : (1999) 2 SLJ 15 : (1998) 9 Supreme 340 : (1999) 1 UJ 761

Administrative Tribunals Act, 1985 — Section 14(1)(a)Constitution of India, 1950 — Article 136
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Supreme Court08 Dec 1998Allowed

T.D. Venkata Rao Vs Union of India

Supreme Court Of India · AIR 1999 SC 2242 : (1999) AIRSCW 2280 : (1999) 98 CompCas 653 : (1999) 153 CTR 203 : (1999) 237 ITR 315 : (1999) 2 JT 596 : (1999) 2 SCALE 466 : (1999) 9 SCC 134 : (1998) 3 SCR 418 Supp : (1999) 3 Supreme 446 : (1999) 103 TAXMAN 621

Companies Act, 1956 — Section 226(2)Constitution of India, 1950 — Article 14, 19Income Tax Act, 1961 — Section 288(2), 44(AB)
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Supreme Court04 Dec 1998Allowed

Bhawarlal Bhandari Vs M/s. Universal Heavy Mechanical Lifting Enterprises

Supreme Court Of India · AIR 1999 SC 246 : (1998) AIRSCW 3761 : (1999) 1 ARBLR 355 : (1999) 1 CALLT 92 : (1998) 8 JT 393 : (1999) 1 LW 247 : (1998) 6 SCALE 417 : (1999) 1 SCC 558 : (1998) 3 SCR 331 Supp : (1998) 9 Supreme 234 : (1999) 1 UJ 215

Arbitration Act, 1940 — Section 14, 30Civil Procedure Code, 1908 (CPC) — Section 47Constitution of India, 1950 — Article 136, 137
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Supreme Court04 Dec 1998Dismissed

Shri Ramendra Kishore Biswas Vs The State of Tripura and Others

Supreme Court Of India · (1998) 9 AD 225 : AIR 1999 SC 294 : (1998) AIRSCW 3815 : (1999) 1 CTC 28 : (1999) 81 FLR 398 : (1998) 4 GLT 29 : (1998) 8 JT 402 : (1999) LabIC 178 : (1999) 2 LLJ 192 : (1999) 1 LW 245 : (1999) 1 MLJ 138 : (1998) 6 SCALE 454 : (1999) 1 SCC 472 : (1999) SC

Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 24Specific Relief Act, 1963 — Section 34
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Supreme Court04 Dec 1998Dismissed

Neeta Kaplish Vs Presiding Officer, Labour Court and Another

Supreme Court Of India · AIR 1999 SC 698 : (1999) AIRSCW 157 : (1999) 81 FLR 188 : (1998) 9 JT 249 : (1999) 1 LLJ 275 : (1998) 6 SCALE 404 : (1999) 1 SCC 517 : (1999) SCC(L&S) 302 : (1998) 3 SCR 379 Supp : (1998) 9 Supreme 249

Industrial Disputes Act, 1947 — Section 11A
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Supreme Court04 Dec 1998Allowed

Lal Mohammad and Others Vs Indian Railway Construction Co. Ltd. and Others

Supreme Court Of India · AIR 1999 SC 355 : (1999) AIRSCW 1 : (1999) 81 FLR 162 : (1998) 9 JT 351 : (1999) 1 LLJ 317 : (1998) 6 SCALE 424 : (1999) 1 SCC 596 : (1999) SCC(L&S) 335 : (1998) 3 SCR 343 Supp : (1998) 9 Supreme 288 : (1999) 1 UPLBEC 336

Constitution of India, 1950 — Article 12, 14, 16, 21, 226Factories Act, 1948 — Section 2Industrial Disputes Act, 1947 — Section 25F, 25L, 25N
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Supreme Court03 Dec 1998Allowed

Union of India and Others Vs Kishorilal Bablani

Supreme Court Of India · AIR 1999 SC 517 : (1999) AIRSCW 117 : (2000) 69 ECC 242 : (1999) 105 ELT 546 : (1999) 81 FLR 283 : (1998) 8 JT 428 : (1998) 6 SCALE 469 : (1999) 1 SCC 729 : (1999) SCC(L&S) 381 : (1998) 3 SCR 311 Supp : (1999) 2 SLJ 66 : (1998) 9 Supreme 263

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Supreme Court03 Dec 1998Disposed Of

Dr. Kumar Bar Das Vs Utkal University and Others

Supreme Court Of India · AIR 1999 SC 669 : (1999) AIRSCW 326 : (1999) 87 CLT 721 : (1999) 81 FLR 614 : (1998) 8 JT 443 : (1998) 6 SCALE 488 : (1999) 1 SCC 453 : (1999) SCC(L&S) 236 : (1998) 3 SCR 315 Supp : (1998) 9 Supreme 350 : (1999) 1 UJ 287 : (1999) 1 UPLBEC 618

Orissa Universities Act, 1989 — Section 5(10)
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Supreme Court03 Dec 1998Allowed

The State of Gujarat and Another Vs Suryakant Chunilal Shah

Supreme Court Of India · (1999) 3 GLR 2060 : (1999) 3 GLR 178 : (1998) 8 JT 326 : (1999) 1 LLJ 265 : (1998) 6 SCALE 393 : (1999) 1 SCC 529 : (1999) SCC(L&S) 313 : (1998) 3 SCR 293 Supp : (1999) 1 UJ 633

All India Services (Death-Cum-Retirement Benefits) Rules, 1958 — Rule 16(3)Bombay Civil Services Rules, 1959 — Rule 161(1), 56Constitution of India, 1950 — Article 136, 310, 311(2)
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