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Supreme Court Of India judgments, 1998

1,136 judgments · page 56 of 57

Supreme Court13 Jan 1998Allowed

Shri Anand Chandra Dash Vs State of Orissa and Ors

Supreme Court Of India · (1998) 1 AD 247 : AIR 1998 SC 713 : (1998) AIRSCW 400 : (1998) 1 JT 98 : (1998) LabIC 494 : (1998) 1 SCALE 72 : (1998) 2 SCC 560 : (1998) SCC(L&S) 638 : (1998) 1 SCR 81 : (1998) 1 Supreme 224 : (1998) 1 UPLBEC 499

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Supreme Court13 Jan 1998Dismissed

M.C. Mehta Vs Union of India and Others

Supreme Court Of India · (1998) AIRSCW 488 : (1998) 1 JT 39 : (1998) 1 SCALE 75 : (1998) 2 SCC 438 : (1998) 1 SCR 91 : (1998) 1 Supreme 216

Environment (Protection) Act, 1986 — Section 3(3)
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Supreme Court13 Jan 1998Allowed

S.K. Mathur and Others Vs Union of India and Ors

Supreme Court Of India · (1998) 3 AD 160 : AIR 1999 SC 129 : (1998) AIRSCW 3484 : (1998) 79 FLR 356 : (1998) 2 JLJ 143 : (1998) 2 JT 403 : (1998) LabIC 3596 : (1998) 2 LLJ 17 : (1998) 2 SCALE 333 : (1998) 4 SCC 134 : (1998) SCC(L&S) 1034 : (1998) 1 SCR 115 : (1998) 3 Supreme 90

Constitution of India, 1950 — Article 14, 16, 26(51), 309
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Supreme Court13 Jan 1998Disposed Of

State of Orissa Vs Mrutunjaya Panda

Supreme Court Of India · (1998) ACR 614 : AIR 1998 SC 715 : (1998) AIRSCW 403 : (1998) 1 ALD(Cri) 360 : (1998) 2 BLJR 1459 : (1998) 86 CLT 132 : (1998) CriLJ 782 : (1998) 1 Crimes 109 : (1998) 1 JT 77 : (1998) 2 PLJR 11 : (1998) 1 SCALE 68 : (1998) 2 SCC 414 : (1998) 1 Supreme 19

Criminal Procedure Code, 1973 (CrPC) — Section 465Penal Code, 1860 (IPC) — Section 161Prevention of Corruption Act, 1947 — Section 5(1)(2)
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Supreme Court13 Jan 1998Dismissed

Bharat Petroleum Corpn. Ltd. Vs Mumbai Shramik Sangha and Others

Supreme Court Of India · (1998) 1 AD 321 : AIR 1998 SC 720 : (1998) AIRSCW 419 : (1998) 4 ALLMR 91 : (1998) 1 JT 73 : (1998) 1 LLJ 550 : (1998) 1 SCALE 69 : (1998) 1 SCC 752 : (1998) SCC(L&S) 355 : (1998) 1 Supreme 204 : (1998) 1 UPLBEC 484

Contract Labour (Regulation and Abolition) Act, 1970 — Section 10, 2Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 2Employees State Insurance Act, 1948 — Section 2(9)
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Supreme Court13 Jan 1998Disposed Of

The South Central Railway Employees Co-operative Credit Society Employees Union, Secundrabad Vs The Registrar of Co-operative Societies and Others

Supreme Court Of India · (1998) 1 AD 334 : AIR 1998 SC 703 : (1998) AIRSCW 390 : (1998) 1 ALT 20 : (1988) 1 JT 60 : (1998) LabIC 491 : (1998) 1 SCALE 81 : (1998) 2 SCC 580 : (1998) 1 SCR 85 : (1998) 1 Supreme 221 : (1998) 1 UJ 346

Andhra Pradesh Co-operative Societies Act, 1964 — Section 116B, 16Constitution of India, 1950 — Article 16(4)
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Supreme Court12 Jan 1998Allowed

Savitri Vs Hari Chand

Supreme Court Of India · (1998) 6 AD 23 : AIR 1999 SC 55 : (1998) AIRSCW 3377 : (1999) 1 ALT(Cri) 44 : (1998) 4 Crimes 126 : (1998) 4 JT 311 : (1999) 1 RLW 2 : (1998) 3 SCC 71 : (1998) 9 Supreme 29

Criminal Procedure Code, 1973 (CrPC) — Section 125Hindu Marriage Act, 1955 — Section 13
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Supreme Court09 Jan 1998Dismissed

Collector of Central Excise Vs New Tobacco Co. Etc. Etc.

Supreme Court Of India · (1998) 1 AD 301 : AIR 1998 SC 668 : (1998) AIRSCW 319 : (1998) 97 ELT 388 : (1998) 1 JT 66 : (1998) 2 MLJ 2 : (1998) 1 SCALE 58 : (1998) 8 SCC 250 : (1998) 1 SCR 63 : (1998) 109 STC 376 : (1998) 1 Supreme 189

Central Excise Rules, 1944 — Rule 8Central Excises and Salt Act, 1944 — Section 11B, 35L, 38Defence of Indian Rules — Rule 119
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Supreme Court08 Jan 1998Dismissed

VST Industries Ltd. Vs Collector of Central Excise, Hyderabad

Supreme Court Of India · AIR 1998 SC 1441 : (1998) AIRSCW 308 : (1998) 59 ECC 235 : (1998) 97 ELT 395 : (1998) 1 JT 10 : (1998) 1 SCALE 23 : (1998) 2 SCC 24 : (1998) 1 SCR 31 : (1998) 1 Supreme 157

Central Excise (Valuation) Rules, 1975 — Rule 5Central Excises and Salt Act, 1944 — Section 4(1)
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Supreme Court08 Jan 1998Disposed Of

Mahipal @ Mahaveer Singh Vs The State of Rajasthan

Supreme Court Of India · (1998) 1 AD 314 : AIR 1998 SC 864 : (1998) AIRSCW 616 : (1998) 1 ALD(Cri) 333 : (1998) CriLJ 1257 : (1998) 1 Crimes 124 : (1998) 2 JT 661 : (1998) 1 SCALE 126 : (1998) 1 Supreme 271

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302
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Supreme Court08 Jan 1998Disposed Of

Meka Ramaswamy Vs Dasari Mohan and Others

Supreme Court Of India · (1998) 1 AD 352 : AIR 1998 SC 774 : (1998) AIRSCW 489 : (1998) 1 ALD(Cri) 339 : (1998) 1 ALT(Cri) 211 : (1998) CriLJ 1105 : (1998) 1 Crimes 138 : (1998) 1 DMC 550 : (1998) 1 JT 161 : (1998) 1 SCALE 138 : (1998) 1 Supreme 334

Penal Code, 1860 (IPC) — Section 304B, 306, 498A
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Supreme Court08 Jan 1998Allowed

Sans Pal Singh Vs State of Delhi

Supreme Court Of India · AIR 1999 SC 49 : (1998) AIRSCW 3371 : (1999) CriLJ 19 : (1998) 2 SCC 371

Arms Act, 1959 — Section 25Terrorist and Disruptive Activities (Prevention) Act, 1987 — Section 5
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