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COURT ARCHIVE

Supreme Court Of India judgments, 1999

1,289 judgments · page 55 of 65

Supreme Court22 Feb 1999Partly Allowed

All India Federation of Central Excise Vs The Union of India and others

Supreme Court Of India · AIR 1999 SC 1204 : (1999) AIRSCW 867 : (1999) AIRSCW 4906 : (1999) ECR 369 : (1999) 107 ELT 3 : (1999) 81 FLR 830 : (1999) 1 JT 632 : (1999) 1 SCALE 612 : (1999) 3 SCC 384 : (1999) SCC(L&S) 690 : (1999) 1 SCR 809 : (2000) 1 SLJ 24 : (1999) 2 Supreme 322

Constitution of India, 1950 — Article 335Customs and Central Excise Service Group A (Amendment) Rules, 1988 — Rule 18
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Supreme Court22 Feb 1999Allowed

Om Prakash Vs State of Haryana

Supreme Court Of India · (1999) 1 ACR 556 : AIR 1999 SC 1332 : (1999) AIRSCW 1029 : (1999) 1 ALD(Cri) 576 : (1999) CriLJ 2044 : (1999) 1 JT 599 : (1999) 2 KLT 21 : (2000) 1 LW(Cri) 180 : (1999) 1 SCALE 570 : (1999) 3 SCC 19 : (1999) 1 SCR 794 : (1999) 2 Supreme 227 : (1999) 1 UJ

Arms Act, 1959 — Section 25, 27(3)Penal Code, 1860 (IPC) — Section 302, 307, 34, 452, 506
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Supreme Court19 Feb 1999Dismissed

Rabindra Kumar Nayak Vs Collector, Mayurbhanj, Orrisa and Others

Supreme Court Of India · AIR 1999 SC 1120 : (1999) AIRSCW 774 : (1999) 88 CLT 95 : (1999) 1 JT 591 : (1999) 1 SCALE 564 : (1999) 2 SCC 627 : (1999) 1 SCR 768 : (1999) 2 Supreme 203 : (1999) 1 UJ 688

Constitution Of India, 1950 — Article 191Orissa Law Officers Rules, 1971 — Rule 5(4)Maharashtra Municipalities Act, 1965 — Section 16(1)(g)
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Supreme Court19 Feb 1999dismissed

M. Krishna Vs State of Karnataka

Supreme Court Of India · AIR 1999 SC 1765 : (1999) AIRSCW 1500 : (1999) 1 ALD(Cri) 468 : (1999) 2 ALT(Cri) 280 : (1999) CriLJ 2583 : (1999) 1 Crimes 109 : (1999) 1 JT 540 : (2000) 1 LW(Cri) 63 : (1999) 1 SCALE 561 : (1999) 3 SCC 247 : (1999) 1 SCR 780 : (2000) 1 SLJ 106 : (1999)

Criminal Procedure Code, 1973 (CrPC) — Section 161, 173(8), 300, 482Prevention of Corruption Act, 1988 — Section 13(1)(e), 13(2)
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Supreme Court19 Feb 1999dismissed

State of U.P. Vs Ranjit Singh

Supreme Court Of India · (1999) 1 ACR 571 : AIR 1999 SC 1201 : (1999) AIRSCW 863 : (1999) 1 ALD(Cri) 476 : (1999) 2 CALLT 33 : (1999) CriLJ 1830 : (1999) 1 Crimes 127 : (1999) 1 JT 626 : (1999) 2 KLT 22 : (2000) 1 LW(Cri) 137 : (1999) 9 PLJR 11 : (1999) 1 SCALE 580 : (1999) 2 SCC

Penal Code, 1860 (IPC) — Section 23, 24, 25, 463, 464Uttar Pradesh First Offenders Probation Act, 1938 — Section 4
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Supreme Court18 Feb 1999Allowed

Bharat Barrel and Drum Manufacturing Company Vs Amin Chand Payrelal

Supreme Court Of India · AIR 1999 SC 1008 : (1999) AIRSCW 636 : (1999) 2 ALLMR 269 : (1999) 2 CALLT 10 : (1999) 97 CompCas 786 : (1999) 1 CTC 497 : (1999) 3 GLR 2305 : (1999) 1 JT 576 : (1999) 2 KLT 23 : (1999) 3 LW 237 : (1999) 1 SCALE 521 : (1999) 3 SCC 35 : (1999) 1 SCR 704 :

Evidence Act, 1872 — Section 101, 102, 103, 104, 106Negotiable Instruments Act, 1881 (NI) — Section 118
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Supreme Court18 Feb 1999Dismissed

Savitri Devi Vs District Judge, Gorakhpur and Others

Supreme Court Of India · AIR 1999 SC 976 : (1999) AIRSCW 597 : (1999) 2 CALLT 38 : (1999) 1 JT 643 : (1999) 3 LW 277 : (1999) 2 MLJ 110 : (1999) 1 SCALE 516 : (1999) 2 SCC 577 : (1999) 1 SCR 725 : (1999) 2 Supreme 172

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, 151Constitution of India, 1950 — Article 136, 226Transfer of Property Act, 1882 — Section 52
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Supreme Court18 Feb 1999Allowed

Ram Bai Vs Commissioner of Income Tax

Supreme Court Of India · (1999) 152 CTR 167 : (1999) 236 ITR 696 : (1999) 1 JT 546 : (1999) 1 SCALE 554 : (1999) 3 SCC 30 : (1999) 1 SCR 760 : (1999) 103 TAXMAN 121

Income Tax Act, 1961 — Section 139(4), 147(1), 148
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