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Supreme Court Of India judgments, 1999

1,289 judgments · page 4 of 65

Supreme Court07 Dec 1999Dismissed

Collector of Customs Vs Reliance Industries Ltd.

Supreme Court Of India · AIR 2000 SC 352 : (1999) AIRSCW 4481 : (2000) 67 ECC 218 : (2000) ECR 9 : (2000) 115 ELT 15 : (1999) 9 JT 473 : (1999) 7 SCALE 354 : (2000) 2 SCC 114 : (1999) 7 SCR 354 : (1999) 10 Supreme 174

Customs Act, 1962 — Section 111, 112, 124, 130
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Supreme Court03 Dec 1999Allowed

Shivajirao B. Patil Kawekar Vs Vilasrao D. Deshmukh

Supreme Court Of India · AIR 2000 SC 341 : (1999) AIRSCW 4468 : (1999) 9 JT 448 : (1999) 7 SCALE 310 : (2000) 1 SCC 398 : (1999) 10 Supreme 129 : (2000) 1 UJ 147

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 16Conduct of Elections Rules, 1961 — Rule 25, 94APenal Code, 1860 (IPC) — Section 153A
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Supreme Court03 Dec 1999Disposed Of

Duncans Industries Ltd. Vs State of U.P. and Others

Supreme Court Of India · AIR 2000 SC 355 : (1999) AIRSCW 4902 : (1999) AIRSCW 4485 : (2000) 1 CTC 374 : (2000) ECR 19 : (1999) 9 JT 421 : (2000) 1 MLJ 118 : (2000) 91 RD 55 : (1999) 7 SCALE 344 : (2000) 1 SCC 633 : (1999) 10 Supreme 91 : (2000) 1 UJ 659

Income Tax Act, 1961 — Section 269UL(3)Stamp Act, 1899 — Section 27, 47A(II), 56
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Supreme Court02 Dec 1999Allowed

New India Assurance Company Vs Shri Satpal Singh and Others

Supreme Court Of India · (2000) 1 ACC 1 : (2000) ACJ 1 : AIR 2000 SC 235 : (1999) AIRSCW 4337 : (2000) 1 ALLMR 346 : (2000) 1 BLJR 1 : (2000) 99 CompCas 258 : (2000) 1 CTC 370 : (1999) 9 JT 416 : (2000) 2 LW 78 : (2000) 1 MLJ 115 : (2000) 2 MPHT 340 : (2000) MPLJ 339 : (2000) 124

Motor Vehicles Act, 1939 — Section 108, 95Motor Vehicles Act, 1988 — Section 147(1)
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Supreme Court02 Dec 1999Dismissed

C. K. Raveendran Vs State Of Kerala

Supreme Court Of India · (1999) 3 ACR 2675 : AIR 2000 SC 369 : (1999) AIRSCW 4505 : (2000) 1 ALD(Cri) 156 : (2000) CriLJ 497 : (1999) 9 JT 408 : (2000) 2 LW(Cri) 497 : (2000) 1 PLJR 132 : (1999) 7 SCALE 304 : (2000) 1 SCC 225 : (1999) 5 SCR 140 Supp : (1999) 10 Supreme 65

Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 201, 302, 34
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Supreme Court02 Dec 1999Allowed

Geetha Vs State of Karnataka

Supreme Court Of India · AIR 2000 SC 3475 : (2000) AIRSCW 4496 : (2000) AIRSCW 3959 : (2000) AIRSCW 2252 : (2000) 1 ALD(Cri) 522 : (2000) 1 ALT(Cri) 190 : (2000) CriLJ 3187 : (2000) 1 SCALE 336 : (2000) 10 SCC 72 : (2000) 7 Supreme 588 : (2000) 8 Supreme 473 : (2000) 1 Supreme 39

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 201, 302, 392
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Supreme Court02 Dec 1999Allowed

Ashok Kumar Vs State of Haryana

Supreme Court Of India · (2000) 1 ACR 345 : AIR 2000 SC 3474 : (2001) AIRSCW 2303 : (2000) AIRSCW 2244 : (2000) 1 ALD(Cri) 331 : (2000) 1 ALT(Cri) 165 : (2000) CriLJ 3186 : (2000) 67 ECC 432 : (1999) 10 JT 325 : (2000) 1 SCALE 173 : (2000) 2 SCC 592 : (2000) 1 Supreme 161

Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 55
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