Supreme Court10 Feb 1999Partly Allowed

Dwaraka Das Vs State of Madhya Pradesh and Another

Supreme Court Of India · AIR 1999 SC 1031 : (1999) AIRSCW 663 : (1999) AIRSCW 4827 : (1999) 1 CTC 635 : (1999) 2 JLJ 83 : (1999) 1 JT 375 : (1999) 3 LW 367 : (1999) 1 OLR 388 : (1999) 121 PLR 820 : (1999) 1 SCALE 376 : (1999) 3 SCC 500 : (1999) 1 SCR 524 : (1999) 1 Supreme 429 :

Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, 152, 34Contract Act, 1872 — Section 73
Supreme Court10 Feb 1999Dismissed

Suleman and Another Vs State Of Delhi Thr. Secretary

Supreme Court Of India · (1999) 1 ACR 929 : AIR 1999 SC 1707 : (1999) AIRSCW 1334 : (1999) 1 ALD(Cri) 702 : (1999) CriLJ 2525 : (1999) 2 JT 524 : (1999) 2 SCALE 413 : (1999) 4 SCC 146 : (1999) 3 Supreme 406

Arms Act, 1959 — Section 25Penal Code, 1860 (IPC) — Section 399, 402Terrorist and Disruptive Activities (Prevention) Act, 1987 — Section 5
Supreme Court09 Feb 1999Allowed

Rakesh Kumar Vs Sunil Kumar

Supreme Court Of India · AIR 1999 SC 935 : (1999) AIRSCW 501 : (1999) 1 JT 351 : (1999) 1 SCALE 349 : (1999) 2 SCC 489 : (1999) 1 SCR 470 : (1999) 1 Supreme 415 : (1999) 1 UJ 771

Representation of the People (Amendment) Act, 1996 — Section 30Representation of the People Act, 1951 — Section 116A, 33(1)
Supreme Court09 Feb 1999Allowed

State of Haryana Vs Ram Pal and Another

Supreme Court Of India · (1999) 1 ACR 527 : (1999) AIRSCW 4943 : (1999) 1 ALD(Cri) 400 : (1999) 1 ALT(Cri) 291 : (1999) 1 Crimes 84 : (1999) 1 JT 417 : (1999) 1 SCALE 333 : (1999) 9 SCC 83 : (1999) 2 Supreme 31 : (1999) 1 UJ 403

Penal Code, 1860 (IPC) — Section 302, 34
Supreme Court09 Feb 1999Dismissed

The Executive Officer, Arthanareswarar Temple Vs R. Sathyamoorthy and Others

Supreme Court Of India · AIR 1999 SC 958 : (1999) AIRSCW 575 : (1999) 1 JT 343 : (1999) 3 LW 227 : (1999) 2 MLJ 39 : (1999) 1 SCALE 358 : (1999) 3 SCC 115 : (1999) 1 SCR 485 : (1999) 1 Supreme 406

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, 115Constitution of India, 1950 — Article 227Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959 — Section 23, 34
Supreme Court09 Feb 1999Dismissed

Jai Bhagwan and others Vs State of Haryana

Supreme Court Of India · (1999) 1 ACR 637 : AIR 1999 SC 1083 : (1999) AIRSCW 728 : (1999) 1 ALD(Cri) 484 : (1999) 1 ALT(Cri) 181 : (1999) CriLJ 1634 : (1999) 1 Crimes 98 : (1999) 1 JT 386 : (1999) 2 PLJR 19 : (1999) 1 SCALE 372 : (1999) 3 SCC 102 : (1999) 2 Supreme 145

Penal Code, 1860 (IPC) — Section 103, 104, 307, 326, 441
Supreme Court09 Feb 1999Dismissed

Prem Dass Vs Income Tax Officer

Supreme Court Of India · AIR 1999 SC 1079 : (1999) AIRSCW 4890 : (1999) AIRSCW 4891 : (1999) AIRSCW 723 : (1999) 1 ALD(Cri) 438 : (1999) 1 ALT(Cri) 204 : (1999) 1 Crimes 69 : (1999) 152 CTR 79 : (1999) ECR 1 : (1999) 236 ITR 683 : (1999) 1 JT 360 : (2001) 1 LW(Cri) 471 : (1999) 2

Income Tax Act, 1961 — Section 132(4A), 256(1), 273A, 276C, 277
Supreme Court09 Feb 1999Dismissed

Sree Jain Swetambar Terapanthi Vid.(S) Vs Phundan Singh and Others

Supreme Court Of India · AIR 1999 SC 2322 : (1999) AIRSCW 2397 : (1999) 1 JT 332 : (1999) 3 LW 344 : (1999) 3 MLJ 38 : (1999) 1 SCALE 366 : (1999) 2 SCC 377 : (1999) 1 SCR 498 : (2000) 1 SLJ 260 : (1999) 2 Supreme 5 : (1999) 1 UJ 767

Constitution of India, 1950 — Article 136Land Acquisition Act, 1894 — Section 23, 4(1)
Supreme Court09 Feb 1999Dismissed

Shivgonda Anna Patil and Others Vs State of Maharashtra and Others

Supreme Court Of India · AIR 1999 SC 2281 : (1999) AIRSCW 2340 : (1999) 2 JT 132 : (1999) 1 OLR 660 : (1999) 2 SCALE 1 : (1999) 3 SCC 5 : (1999) 2 Supreme 510 : (1999) 1 UJ 659

Constitution of India, 1950 — Article 31A(1)Urban Land (Ceiling and Regulation) Act, 1976 — Section 10(1), 10(3), 10(5), 6
Supreme Court09 Feb 1999Allowed

State of Gujarat and Others Vs Biharilal (D) By Lrs.

Supreme Court Of India · AIR 1999 SC 1999 : (1999) AIRSCW 4714 : (1999) AIRSCW 1693 : (2000) 2 GLR 1572 : (1999) 2 JT 336 : (1999) 3 MLJ 33 : (1999) 2 SCALE 206 : (1999) 3 SCC 294 : (1999) 7 Supreme 361 : (1999) 3 Supreme 143 : (1999) 1 UJ 657

Supreme Court08 Feb 1999Dismissed

Bachchu Singh Vs State of Haryana

Supreme Court Of India · (1999) 1 ACR 501 : AIR 1999 SC 2285 : (1999) AIRSCW 2348 : (1999) 1 ALD(Cri) 374 : (1999) 1 ALT(Cri) 210 : (1999) CriLJ 3528 : (1999) 1 Crimes 60 : (1999) 1 JT 295 : (1999) 9 PLJR 2 : (1999) 1 SCALE 305 : (1999) 9 SCC 81 : (1999) 1 Supreme 384 : (1999) 1

Penal Code, 1860 (IPC) — Section 409