Supreme Court16 Nov 1998Disposed Of
Research Foundation for Science, Technology and Ecology and Others Vs Ministry of Agriculture and Others
Supreme Court Of India · (1999) 1 SCC 655
COURT ARCHIVE
Supreme Court Of India judgments, 1998
1,136 judgments · page 6 of 57
Supreme Court16 Nov 1998Allowed
Sector 14 Residents Welfare Association and Others Vs State of Delhi and Others
Supreme Court Of India · (1998) 8 AD 453 : AIR 1999 SC 308 : (1998) AIRSCW 3707 : (1998) 8 JT 129 : (1998) 6 SCALE 209 : (1999) 1 SCC 161 : (1998) 2 SCR 695 Supp : (1998) 8 Supreme 477 : (1999) 1 UJ 123
Environment (Protection) Act, 1986 — Section 3
Supreme Court13 Nov 1998Dismissed
Mahabir Prasad Singh Vs Jacks Aviation Pvt. Ltd.
Supreme Court Of India · (1999) 1 KLJ 530
Civil Procedure Code, 1908 (CPC) — Order 12 Rule 6, 115(1), 151, 24
Supreme Court13 Nov 1998Allowed
F.C.I. represented by Managing Director and Another Vs A.M. Ahmed and Co. through MD and Another
Supreme Court Of India · (2001) 10 SCC 532
Arbitration Act, 1940 — Section 31Civil Procedure Code, 1908 (CPC) — Section 24
Supreme Court13 Nov 1998Allowed
Mahabir Prasad Singh Vs M/s. Jacks Aviation Private Ltd.
Supreme Court Of India · (1998) 8 AD 297 : AIR 1999 SC 287 : (1998) AIRSCW 3806 : (1999) 1 ALT 27 : (1998) 7 JT 579 : (1999) 121 PLR 680 : (1998) 6 SCALE 127 : (1999) 1 SCC 37 : (1998) 2 SCR 675 Supp : (1998) 8 Supreme 378 : (1999) 1 UJ 257
Civil Procedure Code, 1908 (CPC) — Order 12 Rule 6, 115(1), 151, 24
Supreme Court13 Nov 1998
Ram Ujarey Vs Union of India
Supreme Court Of India · AIR 1999 SC 309 : (1998) AIRSCW 3709 : (1999) 81 FLR 10 : (1998) 7 JT 603 : (1999) 1 LLJ 804 : (1998) 6 SCALE 133 : (1999) 1 SCC 685 : (1999) SCC(L&S) 374 : (1998) 2 SCR 684 Supp : (1999) 2 SLJ 43 : (1998) 8 Supreme 405 : (1999) 1 UPLBEC 32
Administrative Tribunals Act, 1985 — Section 19, 21
Supreme Court13 Nov 1998Dismissed
Mahendra Nissan Allwyns Ltd. Vs M.P. Siddappa and Another
Supreme Court Of India · (2000) 1 LLJ 424 : (1999) SCC(L&S) 1067
Supreme Court12 Nov 1998Dismissed
Harnek Singh Vs State of Punjab
Supreme Court Of India · (1998) 8 AD 331 : AIR 1999 SC 316 : (1998) AIRSCW 3716 : (1999) 1 ALD(Cri) 10 : (1999) 1 ALT(Cri) 74 : (1999) CriLJ 452 : (1998) 4 Crimes 110 : (1998) 8 JT 93 : (1998) 6 SCALE 182 : (1999) 1 SCC 132 : (1998) 8 Supreme 440 : (1999) 1 UJ 48
Arms Act, 1959 — Section 25Terrorist and Disruptive Activities (Prevention) Act, 1987 — Section 5
Supreme Court12 Nov 1998Dismissed
Mahantappa and Others Vs State of Karnataka
Supreme Court Of India · AIR 1999 SC 314 : (1998) AIRSCW 3714 : (1999) 1 ALD(Cri) 2 : (1999) 1 ALT(Cri) 48 : (1999) CriLJ 450 : (1998) 7 JT 566 : (1998) 6 SCALE 124 : (1999) 1 SCC 163 : (1998) 8 Supreme 375 : (1999) 1 UJ 65
Criminal Procedure Code, 1973 (CrPC) — Section 379Penal Code, 1860 (IPC) — Section 148, 201, 302, 307, 436
Supreme Court12 Nov 1998Dismissed
D.M. Deshpande and Others Vs Shri Janardhan Kashinath Kadam (Dead) by Lrs. and Others
Supreme Court Of India · (1998) 8 AD 282 : AIR 1999 SC 1464 : (1998) AIRSCW 3986 : (1998) 6 SCALE 194 : (1998) 8 SCC 315 : (1998) 2 SCR 669 Supp : (1998) 8 Supreme 473 : (1999) 1 UJ 500
Bombay Public Trusts Act, 1950 — Section 50A(4)Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958 — Section 125, 129, 37, 49ACivil Procedure Code, 1908 (CPC) — Order 6 Rule 2
Supreme Court12 Nov 1998Dismissed
Daljit Singh Vs State of Punjab
Supreme Court Of India · (1998) 8 AD 305 : AIR 1999 SC 324 : (1998) AIRSCW 3726 : (1999) 1 ALD(Cri) 1 : (1999) 1 ALT(Cri) 33 : (1999) CriLJ 454 : (1998) 7 JT 624 : (1998) 6 SCALE 151 : (1998) 8 Supreme 502
Penal Code, 1860 (IPC) — Section 302, 34Terrorist and Disruptive Activities (Prevention) Act, 1987 — Section 3
Supreme Court12 Nov 1998Allowed
Vasant D. Bhavsar Vs Bar Council of India and Others
Supreme Court Of India · (1999) 5 JT 420 : (1998) 6 SCALE 282 : (1999) 1 SCC 45
Advocates Act, 1961 — Section 35, 36B
Supreme Court12 Nov 1998Dismissed
Jarnail Singh Vs State of Punjab
Supreme Court Of India · AIR 1999 SC 321 : (1998) AIRSCW 3717 : (1999) 1 ALD(Cri) 7 : (1999) 1 ALT(Cri) 70 : (1999) CriLJ 453 : (1998) 4 Crimes 104 : (1998) 8 JT 1 : (1998) 6 SCALE 177 : (1998) 8 SCC 126 : (1998) 8 Supreme 433
Arms Act, 1959 — Section 25Terrorist and Disruptive Activities (Prevention) Act, 1987 — Section 5
Supreme Court11 Nov 1998Disposed Of
Ruchi Fabrics Ltd. Vs State of M.P. and Others
Supreme Court Of India · (2000) 117 STC 273
Madhya Pradesh General Clauses Act, 1957 — Section 21Madhya Pradesh General Sales Tax Act, 1958 — Section 10(2)
Supreme Court11 Nov 1998Disposed Of
State of U.P. Vs Harish Chandra and Others
Supreme Court Of India · (1998) 2 ARBLR 716 : (1998) 8 JT 74 : (1999) 122 PLR 174 : (1998) 6 SCALE 173 : (1999) 1 SCC 63 : (1998) 2 SCR 660 Supp : (1999) 1 UJ 241
Arbitration Act, 1940 — Section 30Uttar Pradesh Civil Laws (Reforms and Amendment) Act, 1976 — Section 24
Supreme Court11 Nov 1998Dismissed
M.R.F. Ltd. Vs Inspector Kerala Govt. and Others
Supreme Court Of India · AIR 1999 SC 188 : (1998) AIRSCW 3550 : (1999) 82 FLR 951 : (1998) 7 JT 532 : (1999) 1 LLJ 289 : (1998) 6 SCALE 107 : (1998) 8 SCC 227 : (1999) SCC(L&S) 1 : (1998) 2 SCR 632 Supp : (1998) 8 Supreme 417 : (1999) 1 UJ 221
Central Provinces and Berar Shops and Establishments Act, 1947 — Section 9(1)Constitution of India, 1950 — Article 14, 19(1)(g), 19(6), 245, 43
Supreme Court11 Nov 1998Allowed
Virendra Kashinath Ravat and Another Vs Vinayak N. Joshi and Others
Supreme Court Of India · AIR 1999 SC 162 : (1998) AIRSCW 3521 : (1998) 7 JT 596 : (1999) 121 PLR 753 : (1998) 6 SCALE 115 : (1999) 1 SCC 47 : (1998) 2 SCR 643 Supp : (1998) 8 Supreme 412 : (1999) 1 UJ 504
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1), 15ACivil Procedure Code, 1908 (CPC) — Order 6 Rule 2(1), Order 6 Rule 5Constitution of India, 1950 — Article 227
Supreme Court11 Nov 1998Dismissed
State of Kerala and Others Vs M/s. Travancore Chemicals and Manufacturing Co. and Another
Supreme Court Of India · (1998) 8 AD 381 : AIR 1999 SC 230 : (1998) AIRSCW 3596 : (1998) 7 JT 558 : (1998) 6 SCALE 119 : (1998) 8 SCC 188 : (1998) 2 SCR 651 Supp : (1999) 112 STC 191 : (1998) 8 Supreme 386
Constitution of India, 1950 — Article 14, 226Delhi Sales Tax Act, 1975 — Section 23, 24, 49Kerala General Sales Tax Act, 1963 — Section 17, 34, 36, 37, 38
Supreme Court11 Nov 1998Dismissed
Collector of Customs, Cochin Vs Trivandrum Rubber Works Ltd.
Supreme Court Of India · (2000) 69 ECC 27 : (1999) ECR 171 : (1999) 106 ELT 9 : (1998) 9 JT 485 : (1999) 2 SCC 553
Contract Act, 1872 — Section 229Customs Act, 1962 — Section 147, 28
Supreme Court11 Nov 1998Allowed
Harbans Lal Vs State of Haryana and Another
Supreme Court Of India · (1998) 8 AD 369 : AIR 1999 SC 326 : (1998) AIRSCW 3728 : (1999) 1 ALD(Cri) 9 : (1999) 1 ALT(Cri) 53 : (1999) CriLJ 455 : (1998) 4 Crimes 107 : (1998) 8 JT 48(1) : (1998) 6 SCALE 181(2) : (1998) 6 SCALE 181 : (1998) 8 SCC 319 : (1998) 8 Supreme 436 : (1999