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Supreme Court Of India judgments, 1998

1,136 judgments · page 55 of 57

Supreme Court15 Jan 1998Disposed Of

Sonelal Tiwari Vs State of Madhya Pradesh

Supreme Court Of India · (1998) 1 ALD(Cri) 321 : (1998) 1 JLJ 165 : (1998) 1 JT 95 : (1998) 1 SCALE 105 : (1998) 2 SCC 431 : (1998) 1 SCR 197

Criminal Procedure Code, 1973 (CrPC) — Section 394(2)Prevention of Corruption Act, 1947 — Section 5(2)
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Supreme Court15 Jan 1998dismissed

Minoo Mehta Vs Shavak D. Mehta

Supreme Court Of India · (1998) 1 AD 385 : AIR 1998 SC 831 : (1998) AIRSCW 564 : (1998) 1 ALD(Cri) 323 : (1998) 1 ALLMR 705 : (1998) 91 CompCas 895 : (1998) 2 CompLJ 217 : (1998) CriLJ 1111 : (1998) 1 JT 111 : (1998) 1 SCALE 95 : (1998) 2 SCC 418 : (1998) 1 SCR 182 : (1998) 1 Sup

Penal Code, 1860 (IPC) — Section 406, 409Special Court (Trial of Offences Relating to Transactions in Securities) Act, 1992 — Section 11, 13, 2, 3, 4
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Supreme Court15 Jan 1998dismissed

Union of India and Others Vs Shri Ram Gopal Agarwal and Others

Supreme Court Of India · AIR 1998 SC 783 : (1998) AIRSCW 499 : (1998) 3 GLT 1 : (1998) 1 JT 126 : (1998) 1 SCALE 108 : (1998) 2 SCC 589 : (1998) SCC(L&S) 706 : (1998) 1 SCR 202 : (1998) 3 Supreme 567 : (1998) 1 UPLBEC 493

Constitution of India, 1950 — Article 14, 16, 309
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Supreme Court14 Jan 1998dismissed

Dr. Ashok Kumar Maheshwari Vs State of U.P. and Another

Supreme Court Of India · (1998) 2 AD 186 : AIR 1998 SC 966 : (1998) AIRSCW 729 : (1998) 46 BLJR 1145 : (1998) 1 JT 523 : (1998) 2 MLJ 94 : (1998) 1 SCALE 424 : (1998) 2 SCC 502 : (1998) SCC(L&S) 592 : (1998) 1 SCR 147 : (1998) 2 Supreme 100 : (1998) 1 UJ 492 : (1998) 2 UPLBEC 801

Evidence Act, 1872 — Section 115
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Supreme Court14 Jan 1998dismissed

Harichand Vs The Director of School Education

Supreme Court Of India · (1998) 1 AD 344 : AIR 1998 SC 788 : (1998) AIRSCW 504 : (1998) CriLJ 1106 : (1999) 82 FLR 593 : (1998) 1 JT 124 : (1999) 2 LLJ 694 : (1998) 1 SCALE 136 : (1998) 2 SCC 383 : (1998) SCC(L&S) 137 : (1998) 1 SCR 143 : (1998) 1 Supreme 274 : (1998) 1 UJ 406

Penal Code, 1860 (IPC) — Section 304A, 408Probation of Offenders Act, 1958 — Section 12, 3, 4(1)
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Supreme Court14 Jan 1998dismissed

Ashok Kumar Uppal and Others Vs State of Jammu & Kashmir and Others

Supreme Court Of India · (1998) 3 AD 10 : AIR 1998 SC 2812 : (1998) AIRSCW 1417 : (1998) 2 JT 309 : (1998) 2 SCALE 232 : (1998) 4 SCC 179 : (1998) SCC(L&S) 1055 : (1998) 1 SCR 164 : (1998) 3 Supreme 103

Constitution of Jammu and Kashmir, 1956 — Article 309, 124Jammu and Kashmir Civil Services (Decentralization of Recruitment to Non-Gazetted Cadres) Rules, 1969 — Rule 1(2)Jammu and Kashmir Secretariat (Subordinate) Servic
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Supreme Court14 Jan 1998Dismissed

Shri A.B. Krishna and Others Vs The State of Karnataka and Others

Supreme Court Of India · (1998) 2 AD 45 : AIR 1998 SC 1050 : (1998) AIRSCW 827 : (1998) 1 JT 613 : (1998) 3 MLJ 73 : (1998) 1 SCALE 496 : (1998) 3 SCC 495 : (1998) SCC(L&S) 906 : (1998) 1 SCR 157 : (1998) 2 Supreme 365

Constitution of India, 1950 — Article 14, 16, 309, 310, 311Fire Force Act, 1964 — Section 39
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Supreme Court14 Jan 1998Disposed Of

B.N. Sinha Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 1998 SC 2600 : (1998) AIRSCW 2634 : (1998) 79 FLR 747 : (1998) 4 JT 281 : (1998) LabIC 3100 : (1998) 3 SCC 157 : (1998) SCC(L&S) 767 : (1998) 9 Supreme 214

Constitution of India, 1950 — Article 309
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