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Supreme Court Of India judgments, 1998

1,136 judgments · page 50 of 57

Supreme Court05 Feb 1998Allowed

Smt. Tarannum Vs Union of India and Others

Supreme Court Of India · (1998) ACR 736 : (1998) 1 AD 516 : AIR 1998 SC 1013 : (1998) AIRSCW 785 : (1998) 2 ALD(Cri) 860 : (1998) 1 ALT(Cri) 242 : (1998) CriLJ 1414 : (1998) 1 Crimes 158 : (1998) 1 JT 486 : (1998) 1 SCALE 372 : (1998) 9 SCC 364 : (1998) 1 Supreme 436 : (1998) 8 S

Constitution of India, 1950 — Article 32National Security Act, 1980 — Section 3(2)
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Supreme Court05 Feb 1998Dismissed

Colour-Chem Limited Vs A.L. Alaspurkar and Others

Supreme Court Of India · (1998) 1 AD 741 : AIR 1998 SC 948 : (1998) AIRSCW 709 : (1998) 2 ALLMR 73 : (1998) 1 JT 455 : (1998) 1 SCALE 432 : (1998) 3 SCC 192 : (1998) 1 SCR 663 : (1998) 2 Supreme 127

Bombay Industrial Relations Act, 1946 — Section 3Constitution of India, 1950 — Article 136Industrial Disputes Act, 1947 — Section 11
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Supreme Court05 Feb 1998Allowed

V. Srinivasa Reddy Vs State of Andhra Pradesh

Supreme Court Of India · AIR 1998 SC 2079 : (1998) AIRSCW 1946 : (1998) 2 ALD(Cri) 849 : (1998) 1 ALD(Cri) 356 : (1998) 1 ALT(Cri) 255 : (1998) CriLJ 2918 : (1998) 1 Crimes 161 : (1998) 1 JT 432 : (1998) 1 SCALE 400 : (1998) 9 SCC 331 : (1998) 1 Supreme 442 : (1998) 8 Supreme 261

Criminal Procedure Code, 1973 (CrPC) — Section 391Penal Code, 1860 (IPC) — Section 420, 77APrevention of Corruption Act, 1988 — Section 5(1)(2)
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Supreme Court05 Feb 1998Allowed

Shri Lakhi Ram (Dead) Through Lrs. Vs Shri Trikha Ram and Others

Supreme Court Of India · (1998) 1 AD 660 : AIR 1998 SC 1230 : (1998) AIRSCW 1069 : (1998) 3 ALLMR 145 : (1998) 1 CTC 725 : (1998) 1 JT 665 : (1998) 2 LW 34 : (1998) 3 MLJ 19 : (1998) 118 PLR 801 : (1998) 2 RLW 202 : (1998) 1 SCALE 551 : (1998) 2 SCC 720 : (1998) 1 SCR 705 : (1998

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Specific Relief Act, 1963 — Section 16(C), 34
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Supreme Court05 Feb 1998Dismissed

M/s. Bharat Sales Ltd. Vs Life Insurance Corporation of India

Supreme Court Of India · (1998) 2 AD 220 : AIR 1998 SC 1240 : (1998) AIRSCW 1080 : (1998) 1 CTC 657 : (1998) 1 JT 753 : (1998) 1 LW 690 : (1998) 2 MLJ 118 : (1998) 1 SCALE 613 : (1998) 3 SCC 1 : (1998) 1 SCR 711 : (1998) 2 Supreme 91

Delhi Rent Control Act, 1958 — Section 14(1)Rajasthan Premises (Control of Rent and Eviction) Act, 1950 — Section 13(1)(e)Transfer of Property Act, 1882 — Section 105
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Supreme Court05 Feb 1998Dismissed

All India Radio Vs Shri Santosh Kumar and Another

Supreme Court Of India · (1998) 1 AD 657 : AIR 1998 SC 941 : (1998) AIRSCW 701 : (1998) 1 JLJ 401 : (1998) 1 JT 662 : (1998) 2 MLJ 18 : (1998) 118 PLR 799 : (1998) 2 RLW 200 : (1998) 1 SCALE 538 : (1998) 3 SCC 237 : (1998) 1 SCR 702 : (1998) 1 Supreme 503 : (1998) 1 UJ 431

Industrial Disputes Act, 1947 — Section 2, 25
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Supreme Court04 Feb 1998Allowed

Mirah Exports Pvt. Ltd. Vs Collector of Customs

Supreme Court Of India · (1998) 1 AD 609 : AIR 1998 SC 928 : (1998) AIRSCW 687 : (1998) 59 ECC 219 : (1998) ECR 1 : (1998) 98 ELT 3 : (1998) 1 JT 489 : (1998) 1 SCALE 391 : (1998) 3 SCC 292 : (1998) 1 SCR 580 : (1998) 1 Supreme 465

Customs Act, 1962 — Section 14Imports and Exports (Control) Act, 1947 — Section 3(2)
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Supreme Court04 Feb 1998

K.K. Modi Vs K.N. Modi and Others

Supreme Court Of India · (1998) 1 AD 697 : AIR 1998 SC 1297 : (1998) AIRSCW 1166 : (1998) 2 ALLMR 667 : (1998) 1 ARBLR 296 : (1998) 92 CompCas 30 : (1998) 1 JT 407 : (1998) 1 SCALE 403 : (1998) 3 SCC 573 : (1998) 1 SCR 601 : (1998) 1 Supreme 484 : (1998) 1 UJ 623

Arbitration Act, 1940 — Section 2, 32, 33Arbitration and Conciliation Act, 1996 — Section 7Civil Procedure Code, 1908 (CPC) — Order 6 Rule 16, 151
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Supreme Court04 Feb 1998Allowed

Sheikh Abdul Hamid and Another Vs State of Madhya Pradesh

Supreme Court Of India · (1998) ACR 729 : (1998) 1 AD 548 : AIR 1998 SC 942 : (1998) AIRSCW 703 : (1998) 2 ALD(Cri) 853 : (1998) 1 ALD(Cri) 347 : (1998) 1 ALT(Cri) 231 : (1998) 1 Crimes 148 : (1998) 1 JLJ 298 : (1998) 1 JT 377 : (1998) 1 SCALE 368 : (1998) 3 SCC 188 : (1998) 1 SC

Penal Code, 1860 (IPC) — Section 302, 34
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Supreme Court04 Feb 1998Dismissed

S.RM.M.CT.M. Tiruppani Trust Vs The Commissioner of Income Tax

Supreme Court Of India · (1998) AIRSCW 912 : (1998) 145 CTR 176 : (1998) 230 ITR 636 : (1998) 1 JT 599 : (1998) 1 SCALE 501 : (1998) 2 SCC 584 : (1998) 1 SCR 653 : (1998) 3 Supreme 233

Income Tax Act, 1961 — Section 11, 256(1), 60, 61, 62Income Tax Rules, 1962 — Rule 17Public Debt Act, 1944 — Section 2
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Supreme Court04 Feb 1998Disposed Of

R. Rudraiah and Another Vs State of Karnataka and Others

Supreme Court Of India · (1998) 1 AD 772 : AIR 1998 SC 1070 : (1998) AIRSCW 857 : (1998) 1 JT 435 : (1998) 1 SCALE 375 : (1998) 3 SCC 23 : (1998) 1 SCR 553 : (1998) 3 Supreme 244

Karnataka Land Reforms (Amendment) Act, 1978 — Section 1Karnataka Land Reforms Act, 1961 — Section 107, 108, 110, 121A, 126Karnataka Village Offices Abolition Act, 1961 — Section 4(1), 5, 6, 7
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Supreme Court04 Feb 1998Disposed Of

Sodan Singh Vs N.D.M.C. and Others

Supreme Court Of India · AIR 1998 SC 1174 : (1999) AIRSCW 35 : (1998) AIRSCW 991 : (1998) 1 JT 532 : (1998) 1 SCALE 449 : (1998) 2 SCC 743 : (1998) 2 SCC 727 : (1998) 1 SCR 629 : (1998) 9 Supreme 189 : (1998) 2 Supreme 111 : (1998) 1 UJ 424

Constitution of India, 1950 — Article 19(1), 21
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Supreme Court04 Feb 1998Dismissed

Union of India Vs Shri Rati Pal Saroj and Another

Supreme Court Of India · AIR 1998 SC 1117 : (1998) AIRSCW 928 : (1998) AIRSCW 3983 : (1998) 1 JT 449 : (1998) 1 SCALE 444 : (1998) 2 SCC 574 : (1998) SCC(L&S) 674 : (1998) 1 SCR 593 : (1998) 7 Supreme 574 : (1998) 2 Supreme 465 : (1998) 1 UJ 515

Administrative Service (Appointment by Competitive Examinations) Regulations, 1955 — Regulation 11, 13
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