Supreme Court Of India Judgments 1999

Supreme Court17 Dec 1999Dismissed

Mohd. Anwar Vs State of Delhi

Supreme Court Of India · (2000) 1 ACR 245 : (2000) CriLJ 591 : (1999) 10 JT 121 : (1999) 7 SCALE 249 : (2000) 1 SCC 615 : (1999) 5 SCR 485 Supp

Penal Code, 1860 (IPC) — Section 307, 34Terrorist and Disruptive Activities (Prevention) Act, 1987 — Section 5

Read judgment

Supreme Court17 Dec 1999Allowed

E.I.D. Parry (I) Ltd. Vs Asstt. Commr. of Commercial Taxes and Another

Supreme Court Of India · AIR 2000 SC 551 : (2000) AIRSCW 86 : (1999) 10 JT 145 : (1999) 7 SCALE 567 : (2000) 2 SCC 321 : (1999) 5 SCR 466 Supp : (1999) 10 Supreme 418

Madras Sugar Factories Control Act, 1949 — Section 10, 11, 12, 8Tamil Nadu General Sales Tax Act, 1959 — Section 2, 3(2)

Read judgment

Supreme Court17 Dec 1999dismissed

Satnam Singh Vs State of Rajasthan

Supreme Court Of India · (2000) 1 ACC 8 : (2000) 1 ACR 241 : AIR 2000 SC 423 : (1999) AIRSCW 4570 : (2000) 1 ALD(Cri) 198 : (2000) CriLJ 584 : (1999) 10 JT 138 : (1999) 7 SCALE 539 : (2000) 1 SCC 662 : (1999) 5 SCR 422 Supp : (1999) 10 Supreme 433 : (2000) 1 UJ 95

Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 302, 304A

Read judgment

Supreme Court17 Dec 1999Allowed

Kishori Vs State (NCT) of Delhi

Supreme Court Of India · (2000) 1 MPJR 298

Criminal Procedure Code, 1973 (CrPC) — Section 161, 319(1), 366Penal Code, 1860 (IPC) — Section 148, 149, 183, 188, 300

Read judgment

Supreme Court17 Dec 1999Dismissed

Shree Digvijay Cement Co. Ltd. and Others Vs State of Rajasthan and Others

Supreme Court Of India · AIR 2000 SC 680 : (2000) AIRSCW 207 : (1999) 10 JT 201 : (1999) 7 SCALE 580 : (2000) 1 SCC 688 : (1999) 5 SCR 428 Supp : (2000) 117 STC 395 : (1999) 10 Supreme 488 : (2000) 1 UJ 558

Central Sales Tax (Amendment) Act, 1957 — Section 2Central Sales Tax (Amendment) Act, 1972 — Section 5Central Sales Tax Act, 1956 — Section 8, 9

Read judgment

Supreme Court17 Dec 1999Dismissed

Delhi Development Authority Vs Skipper Construction Co. (P) Ltd. and Others

Supreme Court Of India · (2000) AIRSCW 113 : (2000) 1 CTC 507 : (1999) 10 JT 223 : (2000) 2 MLJ 64 : (1999) 7 SCALE 559 : (2000) 10 SCC 130 : (1999) 5 SCR 512 Supp : (2000) 1 Supreme 105

Limitation Act, 1908 — Article 132Limitation Act, 1963 — Article 129, 142, 62Transfer of Property Act, 1882 — Section 55(6), 73

Read judgment

Supreme Court17 Dec 1999Dismissed

Manohar Lal Alias Munna and Another Vs The State (N.C.T. of Delhi)

Supreme Court Of India · (2000) 1 ACR 273 : AIR 2000 SC 420 : (1999) AIRSCW 4566 : (2000) 1 ALT(Cri) 125 : (2000) CriLJ 581 : (1999) 10 JT 131 : (1999) 7 SCALE 549 : (2000) 2 SCC 92 : (1999) 5 SCR 506 Supp : (1999) 10 Supreme 361

Penal Code, 1860 (IPC) — Section 149, 302, 396

Read judgment

Supreme Court17 Dec 1999Disposed Of

Commissioner of Income Tax, Bombay Vs E. Mearck Service and Agencies

Supreme Court Of India · (1999) 12 SC CK 0014

Income Tax Act, 1961 — Section 256(2), 32A(2)

Read judgment

Supreme Court17 Dec 1999Allowed

State of U.P. and Another Vs Kamla Palace

Supreme Court Of India · AIR 2000 SC 617 : (2000) AIRSCW 46 : (1999) 10 JT 166 : (1999) 7 SCALE 543 : (2000) 1 SCC 557 : (1999) 5 SCR 452 Supp : (1999) 10 Supreme 365

Constitution of India, 1950 — Article 14Limitation Act, 1963 — Section 5Uttar Pradesh Entertainments and Betting Tax Act, 1979 — Section 3A

Read judgment

Supreme Court16 Dec 1999Dismissed

Municipal Corpn. of Delhi (MCD) Vs Prem Chand Gupta and Another

Supreme Court Of India · (2000) 10 SCC 90 : (2002) 125 TAXMAN 959

AIR 2000 SC 454 : (1999) 5 SCR 403 Suppl : (2000) 10 SCC 115 : (1999) 10 JT 12 : (1999) 7 SCALE 526 : (2000) SCC (L&S) 404

Read judgment

Supreme Court16 Dec 1999Dismissed

B. Basavaraj Vs M. Sadiq Ali and Another

Supreme Court Of India · (1999) 10 JT 404

Read judgment

Supreme Court16 Dec 1999

State of A.P. Vs M. Poshetty

Supreme Court Of India · (1999) 10 JT 396 : (2001) 10 SCC 629

Andhra Pradesh Excise Act, 1968 — Section 34A

Read judgment

Supreme Court16 Dec 1999Allowed

State of Maharashtra Vs Mohd. Shahid N. Qureshi

Supreme Court Of India · (1999) 10 JT 403 : (2001) 10 SCC 462

Read judgment

Supreme Court16 Dec 1999Dismissed

Keshab Narayan Banerjee and Others Vs The State of Bihar

Supreme Court Of India · (2000) 1 ACR 255 : AIR 2000 SC 485 : (1999) AIRSCW 4646 : (2000) 1 ALD(Cri) 208 : (2000) CriLJ 595 : (1999) 10 JT 37 : (2000) 1 RLW 61 : (1999) 7 SCALE 520 : (1999) 7 SCALE 127 : (2000) 1 SCC 607 : (1999) 5 SCR 394 Supp : (1999) 10 Supreme 372 : (2000) 1

Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Rules, 1963 — Rule 15Bihar Land Reforms Act, 1950 — Section 23, 35, 40Civil Procedure Code, 1908 (CPC) — Section 38

Read judgment

Supreme Court16 Dec 1999Allowed

Management Of MCD Vs Prem Chand Gupta and Another

Supreme Court Of India · AIR 2000 SC 454 : (1999) AIRSCW 4610 : (2000) 84 FLR 364 : (1999) 10 JT 12 : (2000) 1 LLJ 533 : (1999) 7 SCALE 526 : (1999) 5 SCR 403 Supp : (1999) 10 Supreme 457 : (2000) 1 UJ 235 : (2000) 1 UPLBEC 280

Central Civil Services (Temporary Service) Rules, 1949 — Rule 5Constitution of India, 1950 — Article 136, 226, 309Delhi Municipal Corporation Act, 1957 — Section 480(1), 98(1)(A), 98(1)(e)

Read judgment

Supreme Court15 Dec 1999Dismissed

Pattakkal Kunhikoya (D) By Lrs. Vs Thoopikal Koya and Another

Supreme Court Of India · (1999) 10 JT 178 : (1999) 7 SCALE 594 : (2000) 2 SCC 185 : (1999) 5 SCR 371 Supp

Constitution of India, 1950 — Article 136

Read judgment

Supreme Court15 Dec 1999Disposed Of

High Court of Judicature at Allahabad Through Registrar Vs Sarnam Singh and Another

Supreme Court Of India · (2000) 84 FLR 444 : (1999) 10 JT 99 : (1999) 7 SCALE 502 : (2000) 2 SCC 339 : (2000) SCC(L&S) 258 : (1999) 5 SCR 344 Supp : (2000) 1 UJ 196 : (2000) 1 UPLBEC 242

Arms Act, 1959 — Section 25Constitution of India, 1950 — Article 235, 309Penal Code, 1860 (IPC) — Section 302, 399, 402

Read judgment

Supreme Court15 Dec 1999Dismissed

H.V. Jayaram Vs The Industrial Credit and Investment Corporation of India Ltd. and others

Supreme Court Of India · (2000) 1 ACR 25 : AIR 2000 SC 579 : (2000) AIRSCW 1 : (2000) 99 CompCas 341 : (2000) CriLJ 736 : (2000) 1 CTC 168 : (2000) 84 FLR 436 : (1999) 10 JT 55 : (2000) 2 MPHT 387 : (1999) 7 SCALE 481 : (2000) 2 SCC 202 : (1999) 5 SCR 336 Supp : (1999) 10 Supreme

Companies Act, 1956 — Section 113(2), 53Criminal Procedure Code, 1973 (CrPC) — Section 201

Read judgment

Supreme Court15 Dec 1999Dismissed

The Commissioner of Income Tax, Madras Vs M/s. Sundaram Spinnings Mills

Supreme Court Of India · AIR 2000 SC 490 : (1999) AIRSCW 4651 : (2000) 241 ITR 350 : (1999) 10 JT 32 : (1999) 7 SCALE 515 : (2000) 1 SCC 466 : (1999) 5 SCR 365 Supp : (1999) 10 Supreme 314 : (2000) 108 TAXMAN 337

Income Tax Act, 1961 — Section 256(1)

Read judgment

Supreme Court15 Dec 1999Disposed Of

Harbhajan Singh Vs State of U.P.

Supreme Court Of India · (1999) 10 JT 421 : (2002) 9 SCC 407

Penal Code, 1860 (IPC) — Section 161Prevention of Corruption Act, 1947 — Section 5(1)

Read judgment

Supreme Court Of India judgments, 1999