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Supreme Court Of India judgments, 1998

1,136 judgments · page 7 of 57

Supreme Court10 Nov 1998Dismissed

R.C. Sahi and Others Vs Union of India and Others

Supreme Court Of India · (1999) 1 BLJR 250 : (1998) 7 JT 527 : (1998) 6 SCALE 96 : (1999) 1 SCC 482 : (1998) 2 SCR 612 Supp : (1999) 2 SLJ 39 : (1999) 1 UJ 228 : (1999) 1 UPLBEC 314

Constitution of India, 1950 — Article 309, 32
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Supreme Court10 Nov 1998

Rallis India Limited Vs The State of Tamil Nadu

Supreme Court Of India · (1998) 8 AD 354 : AIR 1999 SC 150 : (1998) AIRSCW 3508 : (2000) 68 ECC 543 : (1999) 114 ELT 5 : (1998) 7 JT 585 : (1999) 1 MLJ 105 : (1998) 6 SCALE 68 : (1998) 8 SCC 182 : (1999) 112 STC 203 : (1998) 8 Supreme 335

Tamil Nadu General Sales Tax Act, 1959 — Section 31
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Supreme Court09 Nov 1998Dismissed

Dinkar Anna Patil and Others Vs State of Maharashtra and Others

Supreme Court Of India · AIR 1999 SC 152 : (1998) AIRSCW 3510 : (1998) 7 JT 513 : (1998) 6 SCALE 54 : (1999) 1 SCC 354 : (1999) SCC(L&S) 216 : (1998) 2 SCR 564 Supp : (1999) 2 SLJ 17 : (1998) 8 Supreme 392

Constitution of India, 1950 — Article 309Maharashtra Civil Services (Regulation of Seniority) Rules, 1982 — Rule 3, 4, 7
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Supreme Court09 Nov 1998Dismissed

Ram Badan Rai and Others Vs Union of India and Others

Supreme Court Of India · (1998) 8 AD 165 : AIR 1999 SC 166 : (1998) AIRSCW 3525 : (1999) 1 BLJR 255 : (1998) 7 JT 478 : (1998) 6 SCALE 71 : (1999) 1 SCC 705 : (1998) 2 SCR 583 Supp : (1998) 8 Supreme 342

Bihar and Uttar Pradesh (Alteration of Boundaries) Act, 1968 — Section 2, 26, 3, 4Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8Constitution of India, 1950 — Article 1(2), 136, 3
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Supreme Court06 Nov 1998Allowed

Ion Exchange (India) Ltd. Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 1999 SC 161 : (1998) AIRSCW 3520 : (1999) 95 CompCas 1 : (1998) 7 JT 564 : (1998) 1 MLJ 103 : (1998) 6 SCALE 102 : (1998) 8 SCC 269 : (1998) 2 SCR 560 Supp : (1998) 8 Supreme 333

Monopolies and Restrictive Trade Practices Act, 1969 — Section 36D, 36D(1)
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Supreme Court06 Nov 1998Allowed

Jagtar Singh and Another Vs State of Punjab

Supreme Court Of India · (1998) 8 AD 261 : AIR 1999 SC 75 : (1998) AIRSCW 75 : (1999) CriLJ 20 : (1998) 7 JT 554 : (1998) 6 SCALE 45 : (1999) 2 SCC 174 : (1999) 1 UJ 42

Penal Code, 1860 (IPC) — Section 2, 299, 300, 302, 323
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Supreme Court06 Nov 1998Allowed

Baby Vs Travancore Devaswom Board and Others

Supreme Court Of India · AIR 1999 SC 519 : (1999) AIRSCW 120 : (1998) 7 JT 552 : (1998) 6 SCALE 537 : (1998) 6 SCALE 52 : (1998) 8 SCC 310 : (1998) 2 SCR 552 Supp : (1998) 8 Supreme 327

Constitution of India, 1950 — Article 136, 227Kerala Land Reforms Act, 1963 — Section 103
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Supreme Court05 Nov 1998Dismissed

Narsi Vs State of Haryana

Supreme Court Of India · (1998) 8 AD 280 : AIR 1999 SC 234 : (1998) AIRSCW 3600 : (1999) 1 ALD(Cri) 8 : (1999) 1 ALT(Cri) 51 : (1999) CriLJ 271 : (1998) 4 Crimes 105 : (1998) 8 JT 46 : (1998) 6 SCALE 183 : (1999) 1 SCC 166 : (1998) 8 Supreme 435 : (1999) 1 UJ 34

Arms Act, 1959 — Section 25Terrorist and Disruptive Activities (Prevention) Act, 1985 — Section 5
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Supreme Court05 Nov 1998Disposed Of

Tin Plate Co. of India Ltd. Vs State of Bihar and Others

Supreme Court Of India · AIR 1999 SC 74 : (1998) AIRSCW 3398 : (1999) 1 ALT 8 : (1999) 1 BLJR 276 : (1998) 79 ECR 497 : (1998) 7 JT 442 : (1998) 6 SCALE 36 : (1998) 8 SCC 272 : (1998) 2 SCR 547 Supp : (1999) 112 STC 543 : (1998) 8 Supreme 305

Constitution of India, 1950 — Article 226
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Supreme Court03 Nov 1998Allowed

Vijay Pal and Others Vs State of Haryana and Another

Supreme Court Of India · (1998) 2 ALD(Cri) 863 : (1998) 2 ALT(Cri) 342 : (1999) 1 DMC 1 : (1998) 7 JT 438 : (1999) 2 RLW 250 : (1998) 6 SCALE 11 : (1999) 9 SCC 67 : (1999) 1 UJ 67

Criminal Procedure Code, 1973 (CrPC) — Section 407Penal Code, 1860 (IPC) — Section 304B, 498A
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Supreme Court03 Nov 1998Partly Allowed

Hope Plantations Ltd. Vs Taluk Land Board, Peermade and Another

Supreme Court Of India · (1998) 7 JT 404 : (1999) 1 KLT 331 : (1999) 2 RLW 227 : (1998) 6 SCALE 19 : (1999) 5 SCC 590 : (1998) 2 SCR 514 Supp

Constitution Of India, 1950 — Article 226Kerala Land Reforms (ceiling) Rules, 1970 — Rule 4, 4(a)(i), 6Code Of Civil Procedure, 1908 — Order 47, Section 11
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Supreme Court03 Nov 1998Allowed

Bullu Das Vs State of Bihar

Supreme Court Of India · (1998) 1 ACR 293 : (1998) 7 JT 452 : (1999) 1 PLJR 38 : (1998) 6 SCALE 43 : (1998) 8 SCC 130 : (1999) 1 UJ 51

Penal Code, 1860 (IPC) — Section 120B, 302
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Supreme Court03 Nov 1998Allowed

Ashirwad Ispat Udyog and Others Vs State Level Committee and Others

Supreme Court Of India · (1998) 8 AD 396 : AIR 1999 SC 111 : (1998) AIRSCW 3463 : (1998) 62 ECC 606 : (1998) 7 JT 588 : (1999) MPLJ 1 : (1999) 1 MPLJ 1 : (1998) 6 SCALE 104 : (1998) 8 SCC 85 : (1998) 2 SCR 542 Supp : (1999) 112 STC 207 : (1998) 8 Supreme 338

Madhya Pradesh General Sales Tax Act, 1958 — Section 12, 2
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