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Supreme Court Of India judgments, 1999

1,289 judgments · page 5 of 65

Supreme Court01 Dec 1999Allowed

National Engineering Industries Ltd. Vs State of Rajasthan and Others

Supreme Court Of India · AIR 2000 SC 469 : (1999) AIRSCW 4626 : (2000) 84 FLR 162 : (1999) 9 JT 377 : (2000) 1 LLJ 247 : (1999) 7 SCALE 322 : (2000) 1 SCC 371 : (1999) 5 SCR 87 Supp : (2000) 1 SLJ 194 : (1999) 10 Supreme 344 : (2000) 1 UJ 685 : (2000) 1 UPLBEC 436

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10(1), 12(3), 12(5), 17, 18Rajasthan Industrial Disputes (Amendment) Act, 1958 — Section 19(7)
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Supreme Court01 Dec 1999Allowed

Collector of Customs Vs M/s. Modi Rubber Ltd.

Supreme Court Of India · AIR 2000 SC 1844 : (2000) AIRSCW 120 : (2000) 67 ECC 228 : (2000) ECR 29 : (1999) 114 ELT 769 : (1999) 9 JT 438 : (1999) 7 SCALE 309 : (2000) 1 SCC 96 : (1999) 5 SCR 124 Supp : (1999) 10 Supreme 21

Customs Act, 1962 — Section 25
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Supreme Court01 Dec 1999Dismissed

Election Commission of India and Another Vs Dr. Manmohan Singh and Others

Supreme Court Of India · AIR 2000 SC 231 : (1999) AIRSCW 4331 : (2000) 1 GLT 46 : (1999) 9 JT 367 : (1999) 7 SCALE 287 : (2000) 1 SCC 591 : (1999) 5 SCR 70 Supp : (1999) 9 Supreme 527

Constitution of India, 1950 — Article 324, 75(5)Registration of Electors Rules, 1960 — Rule 13(1), 26(1)Representation of the People Act, 1950 — Section 20(4)(5), 22, 31
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Supreme Court01 Dec 1999Dismissed

Punjab Wakf Board Vs Gram Panchayat @ Gram Sabha

Supreme Court Of India · (1999) 9 JT 544 : (2000) 126 PLR 477 : (1999) 7 SCALE 404 : (2000) 2 SCC 121 : (1999) 5 SCR 127 Supp

Panchayat Act — Section 13Punjab Village Common Lands (Regulation) Act, 1961 — Section 13, 2Wakf (Amendment) Act, 1984 — Section 4
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Supreme Court01 Dec 1999Allowed

State of West Bengal Vs Rashmoy Das and Others

Supreme Court Of India · AIR 2000 SC 228 : (1999) AIRSCW 4328 : (2000) 1 ALD(Cri) 9 : (2000) 67 ECC 211 : (1999) 9 JT 337 : (1999) 7 SCALE 293 : (2000) 1 SCC 76 : (1999) 5 SCR 80 Supp : (1999) 9 Supreme 539

Criminal Procedure Code, 1973 (CrPC) — Section 167(5)West Bengal Excise Act, 1909 — Section 92(1)
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Supreme Court30 Nov 1999Allowed

Padam Singh Vs State of U.P.

Supreme Court Of India · (1999) 3 ACR 2893 : AIR 2000 SC 361 : (1999) AIRSCW 4492 : (2000) 1 ALD(Cri) 12 : (2000) CriLJ 489 : (1999) 9 JT 351 : (1999) 7 SCALE 268 : (2000) 1 SCC 621 : (1999) 5 SCR 59 Supp : (1999) 9 Supreme 545

Penal Code, 1860 (IPC) — Section 148, 149, 302, 307, 324
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Supreme Court30 Nov 1999Dismissed

Raman Bhai Naran Bhai Patel and Others Vs State of Gujarat

Supreme Court Of India · (1999) 3 ACR 2680 : (1999) AIRSCW 4770 : (2000) 1 ALD(Cri) 310 : (2000) 1 ALT(Cri) 268 : (1999) CriLJ 5013 : (2000) 2 GLR 1009 : (1999) 9 JT 319 : (1999) 7 SCALE 258 : (2000) 1 SCC 358 : (1999) 5 SCR 41 Supp : (1999) 10 Supreme 76 : (2000) 1 UJ 312

Constitution of India, 1950 — Article 136Penal Code, 1860 (IPC) — Section 149, 302, 307, 326, 324, 323, 342, 452
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Supreme Court30 Nov 1999Dismissed

L.L. Kale Vs State of Maharashtra and Others

Supreme Court Of India · (1999) 3 ACR 2880 : AIR 2000 SC 366 : (1999) AIRSCW 4497 : (2000) 1 ALD(Cri) 78 : (2000) CriLJ 494 : (1999) 9 JT 342 : (1999) 7 SCALE 254 : (2000) 1 SCC 295 : (1999) 10 Supreme 1 : (2000) 1 UJ 410

Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307
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Supreme Court29 Nov 1999dismissed

Ishwar Dass Jain (Dead) Thr. Lrs. Vs Sohan Lal (Dead) By Lrs.

Supreme Court Of India · AIR 2000 SC 426 : (1999) AIRSCW 4573 : (2000) 1 CTC 359 : (1999) 9 JT 305 : (2000) 1 LW 425 : (2000) 125 PLR 56 : (2000) 1 RLW 80 : (1999) 7 SCALE 277 : (2000) 1 SCC 434 : (1999) 5 SCR 24 Supp : (1999) 10 Supreme 27 : (2000) 1 UJ 666

Civil Procedure Code, 1908 (CPC) — Section 100, 105, 115Constitution of India, 1950 — Article 136Evidence Act, 1872 — Section 34, 65, 68, 69, 70
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