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Supreme Court Of India judgments, 1998

1,136 judgments · page 49 of 57

Supreme Court10 Feb 1998Dismissed

Abbobaker and Another Vs Mahalakshmi Trading Co.

Supreme Court Of India · (1998) 2 AD 225 : AIR 1998 SC 935 : (1998) AIRSCW 695 : (1998) 1 JT 652 : (1998) 3 MLJ 69 : (1998) 1 SCALE 507 : (1998) 2 SCC 753 : (1998) 1 SCR 762 : (1998) 2 Supreme 370 : (1998) 1 UJ 507

Constitution of India, 1950 — Article 142Karnataka Rent Control Act, 1961 — Section 14, 21(1), 26, 27, 28
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Supreme Court09 Feb 1998Allowed

C. Navaneeswara Reddy Vs Government of A.P. and Others

Supreme Court Of India · (1998) 2 AD 334 : AIR 1998 SC 939 : (1998) AIRSCW 700 : (1998) 1 JT 512 : (1999) 1 LLJ 683 : (1998) 1 SCALE 477 : (1998) 3 SCC 240 : (1998) SCC(L&S) 870 : (1998) 1 Supreme 478

Administrative Tribunals Act, 1985 — Section 19(4)
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Supreme Court09 Feb 1998Allowed

State of M.P. Vs J.S. Bansal and Another

Supreme Court Of India · (1998) 2 AD 235 : AIR 1998 SC 1015 : (1998) AIRSCW 787 : (1998) 1 JLJ 243 : (1998) 1 JT 514 : (1998) 3 MLJ 1 : (1998) 1 SCALE 478 : (1998) 3 SCC 714 : (1998) SCC(L&S) 937 : (1998) 1 SCR 734 : (1998) 2 Supreme 148 : (1998) 2 UPLBEC 978

Constitution of India, 1950 — Article 14, 16
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Supreme Court09 Feb 1998Partly Allowed

Pawan Kumar and Others Vs State of Haryana

Supreme Court Of India · (1998) 2 AD 1 : AIR 1998 SC 958 : (1998) AIRSCW 721 : (1998) 1 ALD(Cri) 386 : (1998) 1 ALT(Cri) 245 : (1998) CriLJ 1144 : (1998) 1 Crimes 164 : (1998) 1 DMC 165 : (1998) 1 JT 565 : (1998) 2 LW(Cri) 427 : (1998) 1 RLW 151 : (1998) 1 SCALE 486 : (1998) 3 SC

Dowry Prohibition Act, 1961 — Section 2Evidence Act, 1872 — Section 113Penal Code, 1860 (IPC) — Section 107, 304
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Supreme Court09 Feb 1998Allowed

Kamlesh Kumar Sharma Vs Yogesh Kumar Gupta and others

Supreme Court Of India · (1998) 2 AD 361 : AIR 1998 SC 1021 : (1998) AIRSCW 793 : (1998) 1 JT 642 : (1998) 1 SCALE 513 : (1998) 3 SCC 45 : (1998) SCC(L&S) 720 : (1998) 2 Supreme 389 : (1998) 1 UJ 471 : (1998) 1 UPLBEC 743

Constitution of India, 1950 — Article 14, 16(1)Uttar Pradesh Higher Education Services Commission Act, 1980 — Section 12, 13(4), 14, 16
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Supreme Court06 Feb 1998

Municipal Council Hatta Vs Bhagat Singh and Others

Supreme Court Of India · AIR 1998 SC 1201 : (1998) AIRSCW 1003 : (1998) 79 FLR 338 : (1998) 2 RLW 196 : (1998) 1 SCALE 494 : (1998) 2 SCC 443 : (1998) 1 Supreme 483

Madhya Pradesh Municipalities Act, 1961 — Section 95Minimum Wages (Madhya Pradesh Amendment and Validation) Act, 1961 — Section 14Minimum Wages Act, 1948 — Section 14, 22
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Supreme Court06 Feb 1998Dismissed

Uptron India Limited Vs Shammi Bhan and Another

Supreme Court Of India · AIR 1998 SC 1681 : (1998) AIRSCW 1447 : (1998) 79 FLR 233 : (1999) 2 GLR 1309 : (1998) 3 JT 47 : (1998) 3 MLJ 76 : (1998) 2 SCALE 586 : (1998) 6 SCC 538 : (1998) SCC(L&S) 1601 : (1998) 1 SCR 719 : (1998) 3 Supreme 493 : (1998) 5 Supreme 203 : (1998) 1 UJ

Constitution of India, 1950 — Article 12, 14, 16, 21
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Supreme Court06 Feb 1998Allowed

State of Bihar Vs Anirudh Thakur and others

Supreme Court Of India · (1998) 1 AD 581 : AIR 1998 SC 921 : (1998) AIRSCW 679 : (1998) 1 ALD(Cri) 394 : (1998) 1 ALT(Cri) 260 : (1998) 1 BLJR 527 : (1998) CriLJ 1201 : (1998) 1 Crimes 174 : (1998) 1 JT 505 : (1998) 3 PLJR 36 : (1998) 1 SCALE 419 : (1998) 9 SCC 616 : (1998) 1 Sup

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 396
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