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Supreme Court Of India judgments, 1998

1,136 judgments · page 4 of 57

Supreme Court02 Dec 1998Allowed

Municipal Corporation of Brihanmumbai and Another Vs State Bank of India

Supreme Court Of India · AIR 1999 SC 2000 : AIR 1998 SC 381 : (1999) 1 ALLMR 246 : (1998) 8 JT 387 : (1999) 122 PLR 150 : (1998) 6 SCALE 449 : (1999) 1 SCC 123 : (1998) 3 SCR 288 Supp : (1999) 1 UJ 461

Bombay Municipal Corporation Act, 1888 — Section 217, 218Civil Procedure Code, 1908 (CPC) — Section 100Constitution of India, 1950 — Article 136
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Supreme Court01 Dec 1998Dismissed

M.C. Mehta Vs Union of India and Others

Supreme Court Of India · AIR 1999 SC 301 : (1998) AIRSCW 3822 : (1998) 8 JT 341 : (1998) 1 RLW 97 : (1998) 6 SCALE 384 : (1999) 1 SCC 413 : (1998) 3 SCR 264 Supp : (1998) 9 Supreme 142 : (1999) 1 UJ 477

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Supreme Court01 Dec 1998Dismissed

M/s. Upadhyay and Co. Vs State of U.P. and Others

Supreme Court Of India · AIR 1999 SC 509 : (1998) AIRSCW 3678 : (1998) 8 JT 257 : (1999) 1 MLJ 100 : (1998) 6 SCALE 356 : (1999) 1 SCC 81 : (1998) 3 SCR 234 Supp : (1998) 9 Supreme 129

Constitution of India, 1950 — Article 136, 226, 32
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Supreme Court01 Dec 1998Disposed Of

M.S. Zahed Vs K. Raghavan

Supreme Court Of India · AIR 1999 SC 219 : (1998) AIRSCW 3584 : (1998) 8 JT 262 : (1998) 6 SCALE 339 : (1999) 1 SCC 439 : (1998) 3 SCR 217 Supp : (1998) 9 Supreme 109

Civil Procedure Code, 1908 (CPC) — Section 107(2), 115, 96Constitution of India, 1950 — Article 136, 142Karnataka Rent Control Act, 1961 — Section 14, 15, 21(1), 50
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Supreme Court01 Dec 1998Allowed

L.R. Shivaramagowda, Etc. Vs T.M. Chandrashekar Etc.

Supreme Court Of India · (1998) 9 AD 193 : AIR 1999 SC 252 : (1998) AIRSCW 3767 : (1998) 8 JT 278 : (1998) 6 SCALE 361 : (1999) 1 SCC 666 : (1998) 3 SCR 241 Supp : (1998) 9 Supreme 193

Civil Procedure Code, 1908 (CPC) — Order 19 Rule 3, 102Conduct of Elections Rules, 1961 — Rule 86, 89, 90Representation of the People Act, 1951 — Section 10(A), 100(1), 116A, 77, 81
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Supreme Court01 Dec 1998Dismissed

Kishori Vs State of Delhi

Supreme Court Of India · AIR 1999 SC 382 : (1999) AIRSCW 38 : (1999) 1 ALD(Cri) 85 : (1999) 1 ALT(Cri) 88 : (1999) CriLJ 584 : (1999) 1 Crimes 18 : (1998) 8 JT 248 : (1999) 1 PLJR 42 : (1998) 6 SCALE 327 : (1999) 1 SCC 148 : (1998) 9 Supreme 268 : (1999) 1 UJ 201

Criminal Procedure Code, 1973 (CrPC) — Section 173, 313Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 34, 395, 436
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Supreme Court01 Dec 1998Dismissed

M.P. Shikshak Congress and Others Vs R.P.F. Commissioner, Jabalpur and Others

Supreme Court Of India · AIR 1999 SC 443(2) : (1999) 82 FLR 294 : (1999) 1 JLJ 268 : (1998) 8 JT 308 : (1999) 1 SCC 396 : (1998) 3 SCR 198 Supp : (1999) 1 UJ 645

Constitution of India, 1950 — Article 254(2)Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 1(3), 16(1)Madhya Pradesh Ashasakiya Shikshan Sanstha Institutional Fund Rules, 1983 — Rule 10(6)
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Supreme Court30 Nov 1998Allowed

Smt. Marua Dei Alias Maku and Others Vs Muralidhar Nanda and Others

Supreme Court Of India · AIR 1999 SC 329 : (1998) AIRSCW 3731 : (1999) 87 CLT 591 : (1999) 2 LW 433 : (1998) 6 SCALE 313 : (1999) 1 SCC 377 : (1998) 3 SCR 175 Supp : (1998) 9 Supreme 52

Madras Hindu Religious Endowments Act, 1926 — Section 9(12)Orissa Hindu Religious Endowments Act, 1951 — Section 41, 42, 43, 44
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Supreme Court27 Nov 1998Allowed

Jagdish Chandra Nijhawan Vs S.K. Saraf

Supreme Court Of India · (1998) 9 AD 221 : AIR 1999 SC 217 : (1998) AIRSCW 3582 : (1999) 1 ALD(Cri) 63 : (1999) 1 ALT(Cri) 60 : (1999) 1 CALLT 88 : (1999) 95 CompCas 48 : (1999) 1 CompLJ 1 : (1999) CriLJ 268 : (1998) 4 Crimes 123 : (1998) 8 JT 380 : (1999) 1 LLJ 295 : (1998) 6 SC

Companies Act, 1956 — Section 630Penal Code, 1860 (IPC) — Section 406, 408, 409
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Supreme Court27 Nov 1998dismissed

Smt. Mallawwa Etc. Vs The Oriental Insurance Co. Ltd. and Others

Supreme Court Of India · (1999) 1 ACC 112 : (1999) ACJ 1 : AIR 1999 SC 589 : (1999) AIRSCW 255 : (1999) 47 BLJR 1 : (1999) 95 CompCas 629 : (1998) 8 JT 217 : (1999) 2 KLT 9 : (1999) 2 LW 192 : (1999) 1 MLJ 87 : (1999) 121 PLR 1 : (1999) 2 RLW 214 : (1998) 6 SCALE 305 : (1999) 1 S

Motor Vehicles (Passenger Insurance) Act, 1971 — Section 203(4)Motor Vehicles Act, 1939 — Section 95(1), 96Motor Vehicles Act, 1988 — Section 140, 147
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Supreme Court27 Nov 1998Dismissed

Krishna Kumari and Anr Vs State of Haryana and Ors

Supreme Court Of India · (1998) 9 AD 89 : AIR 1999 SC 854 : (1998) AIRSCW 3958 : (1998) 8 JT 183 : (1999) 121 PLR 471 : (1998) 6 SCALE 291 : (1998) 6 SCALE 29 : (1999) 1 SCC 338 : (1998) 3 SCR 133 Supp : (1998) 9 Supreme 85

Constitution of India, 1950 — Article 136Punjab Security of Land Tenures Act, 1953 — Section 10A, 10B, 12, 16, 17Punjab Security of Land Tenures Rules, 1953 — Rule 14
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Supreme Court26 Nov 1998Allowed

Kishore Prabhakar Sawant and Others Vs State of Maharashtra

Supreme Court Of India · AIR 1999 SC 1462 : (1998) AIRSCW 3977 : (1999) 1 ALD(Cri) 200 : (1999) 1 ALT(Cri) 29 : (1999) 1 CALLT 100 : (1999) CriLJ 591 : (1999) 1 Crimes 5 : (1998) 8 JT 391 : (1998) 6 SCALE 452 : (1999) 2 SCC 45 : (1998) 9 Supreme 186 : (1999) 1 UJ 752

Arms Act, 1959 — Section 25(1B), 27, 3, 5Penal Code, 1860 (IPC) — Section 114, 120(B), 307, 34Terrorist and Disruptive Activities (Prevention) Act, 1987 — Section 3(2), 3(3), 3(5), 5, 6
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Supreme Court26 Nov 1998Dismissed

Bhola Singh Vs State of Punjab

Supreme Court Of India · AIR 1999 SC 767 : (1999) 1 ALD(Cri) 61 : (1999) 1 ALT(Cri) 45 : (1999) CriLJ 1132 : (1998) 4 Crimes 120 : (1999) 8 JT 173 : (1998) 6 SCALE 269 : (1999) 9 SCC 50 : (1999) 1 UJ 54

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 34
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