Supreme Court10 Dec 1999Allowed
Auto Engineering Works Vs Bansal Trading Company and Others
Supreme Court Of India · (1999) 10 JT 361 : (2000) 91 RD 294 : (2001) 10 SCC 630
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10
COURT ARCHIVE
Supreme Court Of India judgments, 1999
1,289 judgments · page 3 of 65
Supreme Court10 Dec 1999Allowed
Gurmail Singh Vs Principal, Govt. College of Education and Others
Supreme Court Of India · (2000) 84 FLR 920 : (1999) 10 JT 367 : (2000) 1 LLJ 1080 : (2000) 9 SCC 496 : (2000) 1 UPLBEC 798
Industrial Disputes Act, 1947 — Section 25F
Supreme Court10 Dec 1999Disposed Of
Kiran Vs Sharad Dutt
Supreme Court Of India · (2000) 2 DMC 503 : (2000) 1 JT 532 : (2000) 10 SCC 243
Constitution of India, 1950 — Article 142Hindu Marriage Act, 1955 — Section 13B
Supreme Court10 Dec 1999Dismissed
Raees Ahmad Vs State of U.P. and Others
Supreme Court Of India · AIR 2000 SC 583 : (2000) AIRSCW 5 : (1999) 9 JT 613 : (2000) 91 RD 76 : (1999) 7 SCALE 440 : (2000) 1 SCC 432 : (1999) 5 SCR 226 Supp : (1999) 10 Supreme 178 : (2000) 1 UJ 103 : (2000) 1 UPLBEC 433
Uttar Pradesh Municipalities Act, 1916 — Section 87
Supreme Court10 Dec 1999Allowed
Samrat Shipping Co. Pvt. Ltd. Vs Dolly George
Supreme Court Of India · (1999) 10 JT 381 : (2002) 9 SCC 455
Negotiable Instruments Act, 1881 (NI) — Section 138
Supreme Court10 Dec 1999Disposed Of
Shri Dilip K. Basu Vs State of West Bengal and Others
Supreme Court Of India · (1998) 1 BLJR 161 : (1999) 10 JT 334 : (2003) 4 SCALE 88 : (2000) 5 SCALE 353 : (1999) 7 SCALE 614
Penal Code, 1860 (IPC) — Section 201, 302
Supreme Court09 Dec 1999Allowed
Kishan Singh Vs State of Mizoram
Supreme Court Of India · (2001) 10 SCC 728
Supreme Court09 Dec 1999Dismissed
Jagtar Singh and Others Vs State of Punjab
Supreme Court Of India · (2001) 130 ELT 19 : (2001) 10 SCC 181
Penal Code, 1860 (IPC) — Section 392Terrorist and Disruptive Activities (Prevention) Act, 1987 — Section 3
Supreme Court09 Dec 1999Allowed
U.P. State Road Transport Corpn. and Others Vs Bhagwati Prasad Pathak
Supreme Court Of India · (2000) 84 FLR 909 : (1999) 10 JT 365 : (2000) 1 LLJ 1081 : (2000) 10 SCC 425 : (2000) 1 UPLBEC 796
Supreme Court09 Dec 1999Allowed
Commissioner of Sales Tax, U.P. Vs Agra Belting Works
Supreme Court Of India · (1999) 10 JT 388 : (2000) 6 SCALE 397 : (2000) 10 SCC 427 : (2001) 121 STC 396
Central Sales Tax Act, 1956 — Section 14, 15Uttar Pradesh Sales Tax Act, 1948 — Section 3AA
Supreme Court09 Dec 1999Allowed
Krishna Coconut Co. and Another Vs Commercial Tax Officer and Another
Supreme Court Of India · (1999) 10 JT 370 : (2000) 6 SCALE 393 : (2001) 121 STC 239(1)
Central Sales Tax Act, 1956 — Section 14, 15
Supreme Court09 Dec 1999Allowed
Madan Mohan Kotal Vs Gobinda Kotal and Another
Supreme Court Of India · (1999) 10 JT 376 : (2002) 9 SCC 457
Supreme Court08 Dec 1999Allowed
Ajit Singh and Others Vs State of Punjab and Others
Supreme Court Of India · (1999) 9 JT 542 : (1999) 7 SCALE 395 : (2000) 1 SCC 430 : (1999) 5 SCR 195 Supp : (2000) 1 UPLBEC 435
Constitution of India, 1950 — Article 16(4)
Supreme Court08 Dec 1999Dismissed
State of U.P. and Others Vs M/s. Chhabra Bricks and Tiles Mfg. Co.
Supreme Court Of India · (1999) 9 JT 535 : (1999) 7 SCALE 396 : (2000) 2 SCC 111 : (1999) 5 SCR 190 Supp
Essential Commodities Act, 1955 — Section 3
Supreme Court08 Dec 1999Allowed
Commissioner of Sales Tax and Another Vs M/s. P.T. Enterprises and Another
Supreme Court Of India · AIR 2000 SC 339 : (1999) AIRSCW 4466 : (1999) 9 JT 539 : (1999) 7 SCALE 384 : (2000) 1 SCC 112 : (1999) 5 SCR 186 Supp : (2000) 117 STC 315 : (1999) 10 Supreme 171
Madhya Pradesh General Sales Tax Act, 1958 — Section 29
Supreme Court08 Dec 1999Dismissed
The Municipal Council, Ahmednagar and Another Vs Shah Hyder Beig and Others
Supreme Court Of India · AIR 2000 SC 671 : (2000) AIRSCW 197 : (2000) 2 ALLMR 438 : (1999) 10 JT 336 : (2000) 1 SCALE 124 : (2000) 2 SCC 48 : (1999) 5 SCR 197 Supp : (2000) 1 Supreme 146
Constitution of India, 1950 — Article 226Land Acquisition Act, 1994 — Section 6Maharashtra Regional and Town Planning Act, 1966 — Section 126(4)
Supreme Court08 Dec 1999Allowed
State of U.P. and Another Vs Rajendra Singh Butola and Another
Supreme Court Of India · (2000) 84 FLR 896 : (1999) 10 JT 452 : (2000) 1 LLJ 1076 : (2000) 9 SCC 501 : (2000) 1 UPLBEC 804
Uttar Pradesh Industrial Disputes Act, 1947 — Section 6N
Supreme Court07 Dec 1999Allowed
M/s. Hyderabad Asbestos Cement Products and Another Vs Union of India and Others
Supreme Court Of India · AIR 2000 SC 314 : (1999) AIRSCW 4435 : (2000) 67 ECC 196 : (2000) ECR 15 : (2000) 115 ELT 20 : (1999) 9 JT 505 : (1999) 7 SCALE 358 : (2000) 1 SCC 426 : (1999) 5 SCR 155 Supp : (1999) 10 Supreme 70
Central Excise Rules, 1944 — Rule 56AConstitution of India, 1950 — Article 226Tariff Act, 1934 — Section 2A
Supreme Court07 Dec 1999Disposed Of
G. Rajendran and Others Vs Spl. Tahsildar, Tamil Nadu
Supreme Court Of India · (1999) 9 JT 524 : (1999) 7 SCALE 399 : (2000) 10 SCC 1
Land Acquisition Act, 1894 — Section 18, 4
Supreme Court07 Dec 1999Allowed
Hyderabad Karnataka Education Society Vs Registrar of Societies and Others
Supreme Court Of India · AIR 2000 SC 301 : (1999) AIRSCW 4420 : (1999) 9 JT 482 : (1999) 7 SCALE 361 : (2000) 1 SCC 566 : (1999) 5 SCR 161 Supp : (1999) 10 Supreme 145
Constitution of India, 1950 — Article 136, 226, 227Karnataka Societies Registration Act, 1960 — Section 10, 11, 18, 19, 2(B)