Supreme Court30 Oct 1998Allowed
Dilip K. Singh Vs State of Bihar and Others
Supreme Court Of India · (2001) 9 SCC 373
COURT ARCHIVE
Supreme Court Of India judgments, 1998
1,136 judgments · page 8 of 57
Supreme Court30 Oct 1998Dismissed
Kanwar Singh and Others Vs Union of India
Supreme Court Of India · (1998) 8 AD 93 : AIR 1999 SC 317 : (1998) AIRSCW 3718 : (1998) 6 ALT 27 : (1998) 7 JT 397 : (1999) 121 PLR 656 : (1999) 2 RLW 241 : (1998) 6 SCALE 2 : (1998) 8 SCC 136 : (1998) 2 SCR 505 Supp : (1998) 8 Supreme 253 : (1999) 1 UJ 13
Land Acquisition Act, 1894 — Section 4
Supreme Court30 Oct 1998Disposed Of
Bharat K. Gupta Vs Arun Kumar and Another
Supreme Court Of India · (2000) 10 SCC 658 : (2001) 2 UC 192
Criminal Procedure Code, 1973 (CrPC) — Section 251Negotiable Instruments Act, 1881 (NI) — Section 138, 141
Supreme Court29 Oct 1998Allowed
Karnataka Pawn Brokers Assn. and Others, Etc. Vs State of Karnataka and Others, Etc.
Supreme Court Of India · (1998) 8 AD 148 : AIR 1999 SC 201 : (1998) AIRSCW 3564 : (1999) 80 ECR 290 : (1998) 7 JT 370 : (1998) 5 SCALE 718 : (1998) 7 SCC 707 : (1998) 2 SCR 461 Supp : (1998) 111 STC 752 : (1998) 8 Supreme 236
Contract Act, 1872 — Section 172, 173, 174, 175, 176Karnataka Pawnbrokers Act, 1961 — Section 11, 12, 2(7), 3, 7Karnataka Sales Tax Act, 1957 — Section 2
Supreme Court29 Oct 1998Dismissed
The Daily Partap Vs The Regional Provident Fund Commissioner, Punjab, Haryana, Himachal Pradesh and Union Territory, Chandigarh
Supreme Court Of India · AIR 1999 SC 2015 : (1999) AIRSCW 1721 : (1998) 80 FLR 894 : (1998) 7 JT 353 : (1999) 1 LLJ 1 : (1998) 5 SCALE 704 : (1998) 8 SCC 90 : (1999) SCC(L&S) 113 : (1998) 2 SCR 482 Supp : (1999) 2 SLJ 1 : (1998) 8 Supreme 209
Constitution of India, 1950 — Article 136Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 2, 6
Supreme Court29 Oct 1998Allowed
The Director of School Education and Another Vs A.N. Kandaswamy and Another
Supreme Court Of India · (1998) 80 FLR 931 : (1998) 7 JT 342 : (1999) 1 LLJ 442 : (1999) 1 MLJ 84 : (1998) 5 SCALE 699 : (1998) 5 SCALE 690 : (1998) 8 SCC 26 : (1999) SCC(L&S) 75 : (1999) 1 UJ 4
Supreme Court28 Oct 1998dismissed
Rajendra Pratap Singh Vs Rameshwar Prasad
Supreme Court Of India · AIR 1999 SC 37 : (1998) AIRSCW 3341 : (1999) 1 BLJR 67 : (1999) 1 CTC 87 : (1998) 7 JT 347 : (1999) 1 LW 694 : (1999) 1 MLJ 51 : (1998) 5 SCALE 690 : (1998) 7 SCC 602 : (1998) 2 SCR 444 Supp : (1998) 8 Supreme 170 : (1999) 1 UJ 76
Bihar Buildings (Lease, Rent and Eviction) Control Act, 1982 — Section 11(1)Registration Act, 1908 — Section 17Transfer of Property Act, 1882 — Section 107
Supreme Court28 Oct 1998dismissed
Employees State Insurance Corporation Vs M/s. M.M. Suri and Associates (P) Ltd.
Supreme Court Of India · (1998) 2 ACC 644 : AIR 1999 SC 803 : (1999) AIRSCW 424 : (1999) 1 ALT 1 : (1998) 80 FLR 839 : (1998) 7 JT 336 : (1999) 1 LLJ 13 : (1999) 1 LW 762 : (1999) 1 MLJ 80 : (1998) 5 SCALE 694 : (1998) 8 SCC 111 : (1998) 2 SCR 451 Supp : (1998) 8 Supreme 226 : (1
Employees State Insurance Act, 1948 — Section 1(5), 2(12), 2(22), 2(9)
Supreme Court28 Oct 1998Dismissed
Living Media India Ltd. and Another Vs Union of India and Others
Supreme Court Of India · AIR 1999 SC 3461 : (1999) AIRSCW 3447 : (1998) 62 ECC 601 : (1998) 104 ELT 3 : (1998) 7 JT 292 : (1998) 5 SCALE 685 : (1998) 7 SCC 668 : (1998) 2 SCR 436 Supp : (1998) 8 Supreme 249
Constitution of India, 1950 — Article 19(1), 32Customs Act, 1962 — Section 25(1)Provisions of the Interest Act, 1978 — Section 27A
Supreme Court28 Oct 1998Disposed Of
Secretary, Devasthan Management Committee, Western Maharashtra, Kolhapur Vs Bhimanna Mallappa Mali and Others
Supreme Court Of India · (1998) 8 AD 84 : AIR 1999 SC 78 : (1998) AIRSCW 3427 : (1998) 7 JT 288 : (1998) 5 SCALE 679 : (1998) 8 SCC 77 : (1998) 8 Supreme 200 : (1999) 1 UJ 80
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 29(1), 84, 88(1)Constitution of India, 1950 — Article 227
Supreme Court28 Oct 1998
In Re: Appointment and Transfer of Judges
Supreme Court Of India · AIR 1999 SC 1 : (1998) AIRSCW 3400 : (1998) 4 GLT 3 : (1999) 1 RLW 168 : (1998) 5 SCALE 629 : (1998) 5 SCALE 36 : (1998) 7 SCC 739 : (1998) 2 SCR 400 Supp : (1998) 8 Supreme 140
Constitution of India, 1950 — Article 124, 124(2), 143, 217, 217(1)
Supreme Court28 Oct 1998Allowed
Wamanrao Keshavrao Deshmukh and Others Vs Dinkarrao Bhausaheb Deshmukh and Others
Supreme Court Of India · AIR 1999 SC 322 : (1998) AIRSCW 3723 : (1998) 7 JT 333 : (1999) 1 MLJ 77 : (1998) 5 SCALE 683 : (1998) 7 SCC 447 : (1998) 8 Supreme 204 : (1999) 1 UJ 407
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 29, 84
Supreme Court27 Oct 1998Allowed
Satish Chand Makhan and Others Vs Govardhan Das Byas and Others
Supreme Court Of India · AIR 1984 SC 143 : (1998) 6 SCALE 49 : (1984) 1 SCC 369
Civil Procedure Code, 1908 (CPC) — Order 8 Rule 7Registration Act, 1908 — Section 17(1), 49Transfer of Property Act, 1882 — Section 106, 111, 116
Supreme Court27 Oct 1998
Sarla Ahuja Vs United India Insurance Company Limited
Supreme Court Of India · (1998) 8 AD 63 : AIR 1999 SC 100 : (1998) AIRSCW 3451 : (1998) 3 CTC 679 : (1998) 7 JT 297 : (1999) 1 LW 698 : (1999) 121 PLR 805 : (1998) 5 SCALE 674 : (1998) 8 SCC 119 : (1998) 2 SCR 390 Supp : (1998) 8 Supreme 133 : (1999) 1 UJ 95
Delhi and Ajmer Rent Control Act, 1952 — Section 32Delhi Rent Control Act, 1958 — Section 14(1), 25BProvincial Insolvency Act, 1920 — Section 75(1)
Supreme Court26 Oct 1998Allowed
State of Punjab and Others Vs Mohan Lal Jindal
Supreme Court Of India · (2001) 9 SCC 217
Supreme Court26 Oct 1998Dismissed
Uma Sharma Vs Shiv Kumar Gupta and Others
Supreme Court Of India · (2000) 10 SCC 653
Delhi Rent Control Act, 1958 — Section 14
Supreme Court26 Oct 1998Allowed
Whirlpool Corporation Vs Registrar of Trade Marks, Mumbai and Others
Supreme Court Of India · AIR 1999 SC 22 : (1998) AIRSCW 3345 : (1998) 7 JT 243 : (1999) 2 LW 200 : (1998) 5 SCALE 655 : (1998) 8 SCC 1 : (1998) 2 SCR 359 Supp : (1998) 8 Supreme 176
Constitution Of India, 1950 — Article 226Code Of Civil Procedure, 1908 — Order 39 Rule 1, Order 39 Rule 2, Order 6 Rule 17Trade And Merchandise Marks Act, 1958 — Section 2(1)(x), 2(h), 3, 4, 5, 7, 9, 9(5), 10(1), 12, 17, 18, 19, 20, 21, 23, 25, 25(3), 26, 30(1)(d), 45, 46, 47, 47(4), 56, 56(1), 56(2), 56(4), 105, 106, 107, 107(1), 107(2), 109, 109(6), 111
Supreme Court26 Oct 1998
Secretary, Deosthan Management Committee, Western Maharashtra, Kolhapur Vs Bhimanna Mallappa Mali and Others
Supreme Court Of India · (1999) 1 MhLj 231
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 29, 29(1), 84, 88, 88(1)Constitution of India, 1950 — Article 227
Supreme Court16 Oct 1998dismissed
Keshav Deo and Another Vs State of U.P. and Others
Supreme Court Of India · (1998) 6 AD 478 : AIR 1999 SC 44 : (1998) AIRSCW 3365 : (1998) 7 JT 216 : (1998) LabIC 3554 : (1998) 5 SCALE 621 : (1999) 1 SCC 280 : (1999) SCC(L&S) 198 : (1998) 2 SCR 343 Supp : (1998) 8 Supreme 119 : (1999) 1 UPLBEC 12
Uttar Pradesh Service of Engineers (Building and Roads Branch) Class-II Rules, 1936 — Rule 5
Supreme Court16 Oct 1998Dismissed
Kashiram Vs State of M.P.
Supreme Court Of India · (1998) 1 ACR 257 : (1998) 2 ALD(Cri) 801 : (1998) 2 ALT(Cri) 349 : (1998) 2 JLJ 324 : (1998) 7 JT 208 : (1999) 2 RLW 193 : (1998) 5 SCALE 612 : (1998) 7 SCC 450 : (1998) 2 SCR 337 Supp : (1999) 1 UJ 39
Penal Code, 1860 (IPC) — Section 302, 324