COURT ARCHIVE

Supreme Court Of India judgments, 1999

1,289 judgments · page 57 of 65

Supreme Court12 Feb 1999Allowed

Azizuddin Vs The Board of Revenue and Others

Supreme Court Of India · AIR 1999 SC 1003 : (1999) AIRSCW 630 : (1999) 1 JT 474 : (1999) 1 SCALE 434 : (1999) 2 SCC 563 : (1999) 1 SCR 618 : (1999) 1 Supreme 436

Bhopal Reclamation and Development of Lands (Eradication of Kans) Act, 1954 — Section 17, 4Bhopal State Land Revenue Act, 1932 — Section 137(C), 51, 7, 8Constitution of India, 1950 — Article 133(1), 19(1), 31(2)

Supreme Court12 Feb 1999Allowed

Madan Mohan Choudhary Vs The State of Bihar

Supreme Court Of India · AIR 1999 SC 1018 : (1999) AIRSCW 648 : (1999) 1 BLJR 630 : (1999) 81 FLR 712 : (1999) 1 JT 459 : (1999) 2 LLJ 229 : (1999) 1 SCALE 444 : (1999) 3 SCC 396 : (1999) SCC(L&S) 700 : (1999) 1 SCR 596 : (2000) 1 SLJ 87 : (1999) 1 Supreme 448

Constitution of India, 1950 — Article 223, 224, 225, 226, 227Penal Code, 1860 (IPC) — Section 307

Supreme Court12 Feb 1999Allowed

Punjab State Electricity Board and Others Vs Shri Jasbir Singh

Supreme Court Of India · AIR 1999 SC 979 : (1999) AIRSCW 601 : (1999) 82 FLR 691 : (1999) 1 JT 491 : (1999) 3 LW 225 : (1999) 1 SCALE 461 : (1999) 2 SCC 551 : (1999) SCC(L&S) 564 : (1999) 1 SCR 631 : (2000) 1 SLJ 267 : (1999) 2 Supreme 101 : (1999) 1 UJ 653 : (1999) 3 UPLBEC 101

Supreme Court12 Feb 1999Disposed Of

Income Tax Officer Vs Saradbhai M. Lakhani and Another

Supreme Court Of India · (2000) 161 CTR 298 : (2000) 243 ITR 1(2) : (2000) 10 SCC 371

Income Tax Act, 1961 — Section 147(b), 148

Supreme Court11 Feb 1999Dismissed

Municipal Board, Kishangarh Vs Chand Mal and Co.

Supreme Court Of India · (1999) 9 SCC 173 : (1999) SCC(L&S) 1440

Supreme Court11 Feb 1999Dismissed

Neelu Narayani (Dead) Through Lrs. and Others Vs Lakshmanan (D) Through Lrs. and Others

Supreme Court Of India · AIR 2000 SC 3611 : (2004) 6 SCALE 108 : (1999) 9 SCC 198

Supreme Court11 Feb 1999Disposed Of

Commissioner of Income Tax, Agra Vs Purwar General Mills

Supreme Court Of India · AIR 2000 SC 3417 : (2000) AIRSCW 1884 : (2000) 163 CTR 298 : (2000) 243 ITR 877 : (1999) 9 SCC 256 : (2000) 112 TAXMAN 79

Income Tax Act, 1961 — Section 171, 185, 256

Supreme Court11 Feb 1999Allowed

Sharif Mian and Others Vs State of Bihar and Others

Supreme Court Of India · (1999) 9 JT 633 : (1999) 6 SCC 37

Bihar Land Reforms Act, 1950 — Section 6, 8Bihar Land Reforms Rules, 1951 — Rule 8

Supreme Court11 Feb 1999Allowed

Ishar Singh Vs District and Sessions Judge

Supreme Court Of India · AIR 1999 SC 1425 : (1999) AIRSCW 1109 : (1999) 1 JT 447 : (1999) 122 PLR 330 : (1999) 1 SCALE 414 : (1999) 2 SCC 458 : (1999) 2 Supreme 54

Chandigarh Lease Hold of Sites and Buildings Rules, 1973 — Rule 22Constitution of India, 1950 — Article 136, 226, 227Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 4, 5, 9

Supreme Court11 Feb 1999Disposed Of

State of Himachal Pradesh Vs Shri. P.D. Attri and Others

Supreme Court Of India · (1999) AIRSCW 4897 : (1999) 1 JT 441 : (1999) 1 SCALE 409 : (1999) 3 SCC 217 : (1999) SCC(L&S) 671 : (1999) 1 SCR 587 : (2000) 1 SLJ 125 : (1999) 2 Supreme 57 : (1999) 3 UPLBEC 100

Supreme Court11 Feb 1999Disposed Of

Mithulal Balaprasad Tiwari (Dead) by Lrs. Vs Shankar Bhimaji Shinde

Supreme Court Of India · AIR 1999 SC 1043 : (1999) AIRSCW 678 : (1999) 2 ALLMR 402 : (1999) 1 JT 522 : (1999) 1 SCALE 509 : (1999) 2 SCC 425 : (1999) 2 Supreme 225 : (1999) 1 UJ 643

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 32G, 65, 88(1)Constitution of India, 1950 — Article 227

Supreme Court11 Feb 1999Dismissed

Rajendra Kumar Sitaram Pande and Etc. Vs Uttam and Another

Supreme Court Of India · (1999) 1 ACR 530 : AIR 1999 SC 1028 : (1999) AIRSCW 660 : (1999) 1 ALD(Cri) 589 : (1999) 3 ALLMR 232 : (1999) 1 ALT(Cri) 162 : (1999) CriLJ 1620 : (1999) 1 Crimes 88 : (1999) 1 JT 426 : (2001) 1 LW(Cri) 466 : (1999) MPLJ 544 : (1999) 1 MPLJ 544 : (1999) 1

Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 201, 202, 205, 397, 482Penal Code, 1860 (IPC) — Section 34, 400, 499, 500

Supreme Court11 Feb 1999Dismissed

State of U.P. Vs Kapildeo Singh and Others

Supreme Court Of India · (1999) 1 ACR 918 : AIR 1999 SC 1783 : (1999) AIRSCW 1522 : (1999) 1 ALD(Cri) 682 : (1999) 1 ALT(Cri) 224 : (1999) CriLJ 2594 : (1999) 2 JT 372 : (1999) 2 SCALE 274 : (1999) 9 SCC 141 : (1999) 3 Supreme 341 : (1999) 1 UJ 681

Penal Code, 1860 (IPC) — Section 149, 302, 307, 395

Supreme Court11 Feb 1999Allowed

Kanai Lal Garari and Others Vs Murari Ganguly and Others

Supreme Court Of India · (1999) 10 JT 45 : (1999) 2 OLR 552 : (1999) 6 SCC 35

Civil Procedure Code, 1908 (CPC) — Section 100

Supreme Court11 Feb 1999Dismissed

Director General (Works), C.P.W.D. Vs Ashok Kumar and Others

Supreme Court Of India · (2000) 1 LLJ 582 : (1999) 9 SCC 167 : (1999) SCC(L&S) 939

Industrial Disputes Act, 1947 — Section 33C(2)

Supreme Court11 Feb 1999Allowed

Union of India (UOI) and Another Vs Ajudhya Nath

Supreme Court Of India · AIR 2000 SC 3412(1) : (1999) 9 SCC 253

Supreme Court11 Feb 1999Allowed

Rajbir Vs State of Haryana

Supreme Court Of India · AIR 2000 SC 3472 : (2000) AIRSCW 2224 : (2000) CriLJ 3185 : (1999) 9 SCC 200

Criminal Procedure Code, 1973 (CrPC) — Section 360Prevention of Food Adulteration Act, 1954 — Section 16(1)(9), 20AA, 7

Supreme Court11 Feb 1999Dismissed

State of Kerala Vs Putthumana Illath Jathavedan Namboodiri

Supreme Court Of India · (1999) 1 ACR 536 : AIR 1999 SC 981 : (1999) AIRSCW 603 : (1999) 1 ALD(Cri) 372 : (1999) CriLJ 1443 : (1999) 1 Crimes 62 : (1999) 1 JT 456 : (1999) 1 KLT 735 : (1999) 9 PLJR 3 : (1999) 1 SCALE 418 : (1999) 2 SCC 452 : (1999) 1 SCR 575 : (1999) 1 Supreme 46

Penal Code, 1860 (IPC) — Section 408, 468, 477A

Supreme Court11 Feb 1999Disposed Of

K.S. Shankrappa (Dead) by Lrs. and Others Vs State of Karnataka and Others

Supreme Court Of India · AIR 2000 SC 3635 : (1999) 9 SCC 223

Karnataka (Religious and Charitable) Inams Abolition Act, 1955 — Section 27A, 6Karnataka Land Reforms Act, 1961 — Section 126Mysore (Religious and Charitable) Inams Abolition Rules, 1956 — Rule 14A

Supreme Court10 Feb 1999Allowed

M/s. Industrial Credit and Development Syndicate Now Called I.C.D.S. Ltd. Vs Smt. Smithaben H. Patel and Others

Supreme Court Of India · AIR 1999 SC 1036 : (1999) AIRSCW 669 : (1999) 2 ALLMR 434 : (1999) 96 CompCas 1 : (1999) 1 JT 430 : (1999) 3 LW 194 : (1999) 2 MLJ 114 : (1999) 1 SCALE 393 : (1999) 3 SCC 80 : (1999) 1 SCR 555 : (1999) 2 Supreme 66

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 1, Order 21 Rule 2, 28, 34, 37Contract Act, 1872 — Section 59, 60, 61