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Supreme Court Of India judgments, 1999

1,289 judgments · page 59 of 65

Supreme Court05 Feb 1999Allowed

Rajendra and Others Vs State of Rajasthan and Others

Supreme Court Of India · AIR 1999 SC 923 : (1999) AIRSCW 487 : (1999) 3 ALT 53 : (1999) 81 FLR 645 : (1999) 1 JT 278 : (1999) 2 LLJ 187 : (1999) 1 SCALE 256 : (1999) 2 SCC 317 : (1999) 1 SCR 408 : (2000) 1 SLJ 119 : (1999) 1 Supreme 355 : (1999) 1 UJ 304 : (1999) 2 UPLBEC 889

Constitution of India, 1950 — Article 12Industrial Disputes Act, 1947 — Section 2, 25F
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Supreme Court05 Feb 1999Dismissed

R. Dalmia and Another Vs Commissioner of Income Tax

Supreme Court Of India · AIR 1998 SC 868 : (1999) AIRSCW 534 : (1999) 152 CTR 383 : (1999) 236 ITR 480 : (1999) 1 JT 300 : (1999) 1 SCALE 307 : (1999) 2 SCC 758 : (1999) 1 SCR 454 : (1999) 1 Supreme 368

Income Tax Act, 1961 — Section 125, 139, 140, 142, 143
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Supreme Court05 Feb 1999Dismissed

Harsh Pratap Sisodia Vs Union of India and Others

Supreme Court Of India · AIR 1999 SC 911 : (1999) AIRSCW 4905 : (1999) AIRSCW 472 : (1999) AIRSCW 1490 : (1999) 2 ALLMR 244 : (1999) 1 JT 313 : (1999) 2 MLJ 28 : (1999) 1 SCALE 331 : (1999) 2 SCC 575 : (1999) 1 SCR 466 : (1999) 1 Supreme 378 : (1999) 4 Supreme 330 : (1999) 1 UJ 2

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Supreme Court05 Feb 1999Disposed Of

Dnyanoba Bhaurao Shemade Vs Maroti Bhaurao Marnor

Supreme Court Of India · AIR 1999 SC 864 : (1999) AIRSCW 529 : (1999) 1 JT 265 : (1999) RD 180 : (1999) 1 SCALE 262 : (1999) 2 SCC 471 : (1999) 1 Supreme 316 : (1999) 1 UJ 398

Civil Procedure Code, 1908 (CPC) — Section 100Constitution of India, 1950 — Article 136
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Supreme Court05 Feb 1999Disposed Of

M/s. M.K. Shah Engineers and Contractors Vs State of Madhya Pradesh

Supreme Court Of India · AIR 1999 SC 950 : (1999) AIRSCW 519 : (1999) AIRSCW 4883 : (1999) 1 ARBLR 646 : (1999) 2 JLJ 57 : (1999) 1 JT 315 : (2000) 1 LW 28 : (1999) 2 MLJ 19 : (1999) 1 SCALE 272 : (1999) 2 SCC 594 : (1999) 1 SCR 419 : (1999) 1 Supreme 344 : (1999) 3 Supreme 343 :

Arbitration Act, 1940 — Section 16, 20, 30, 33Civil Procedure Code, 1908 (CPC) — Section 34
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Supreme Court04 Feb 1999Disposed Of

Baldev Singh Dhingra and Others Vs Madan Lal Gupta and Others

Supreme Court Of India · AIR 1999 SC 902 : (1999) AIRSCW 462 : (1999) 1 BLJR 591 : (1999) 1 CTC 417 : (1999) 1 JT 247 : (1999) 3 LW 121 : (1999) 3 MLJ 12 : (1999) 3 RLW 425 : (1999) 1 SCALE 245 : (1999) 2 SCC 745 : (1999) 1 SCR 377 : (1999) 1 Supreme 289 : (1999) 1 UJ 410 : (1999

Advocates Act, 1961 — Section 17, 2(1), 24A, 26A, 33Bar Council of India Rules, 1975 — Rule 1, 5, 5(3)Prevention of Corruption Act, 1947 — Section 5(1)
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Supreme Court04 Feb 1999Allowed

Thiru Sudali @ Madasamy Vs State of Tamil Nadu

Supreme Court Of India · (1999) 1 ACR 540 : AIR 1999 SC 1434 : (1999) AIRSCW 1120 : (1999) 1 ALD(Cri) 474 : (1999) 1 Crimes 125 : (1999) 2 JT 35 : (1999) 1 SCALE 622 : (1999) 9 SCC 88 : (1999) 2 Supreme 275 : (1999) 1 UJ 598

Penal Code, 1860 (IPC) — Section 302, 34
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Supreme Court04 Feb 1999Disposed Of

Bapurao Pakhiddey Vs Suman Dondey

Supreme Court Of India · AIR 1999 SC 916 : (1999) AIRSCW 478 : (1999) 1 JT 273 : (1999) 2 MLJ 45 : (1999) 1 SCALE 269 : (1999) 2 SCC 442 : (1999) 1 Supreme 426 : (1999) 1 UJ 395 : (1999) 3 UPLBEC 93

Advocates Act, 1961 — Section 35
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Supreme Court04 Feb 1999Dismissed

Shri R.V. Lyngdoh Vs State (Delhi) Spl. Establishment

Supreme Court Of India · (1999) 1 ACR 535 : (1999) 1 ALD(Cri) 398 : (1999) 2 ALLMR 259 : (1999) 1 Crimes 83 : (1999) 82 FLR 638 : (1999) 1 JT 455 : (1999) 9 PLJR 1 : (1999) 1 SCALE 405 : (1999) 2 SCC 645

Penal Code, 1860 (IPC) — Section 409Prevention of Corruption Act, 1947 — Section 5(1), 5(2)
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Supreme Court04 Feb 1999Dismissed

Miss Sophy Kelly and Another Vs Chandrakant Ganpat and Others

Supreme Court Of India · (1999) 1 ACR 534 : AIR 1999 SC 1042 : (1999) AIRSCW 677 : (1999) 1 ALD(Cri) 395 : (1999) 2 ALLMR 411 : (1999) 1 Crimes 78 : (1999) 1 JT 452 : (1999) 2 LLJ 590 : (1999) 1 OLR 420 : (1999) 1 PLJR 82 : (1999) 1 SCALE 408 : (1999) 2 SCC 427 : (1999) 2 Supreme

Contempt of Courts Act, 1971 — Section 19(1)
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Supreme Court04 Feb 1999Disposed Of

Ramchandra Ohdar Vs The State of Bihar

Supreme Court Of India · AIR 1999 SC 998 : (1999) AIRSCW 623 : (1999) 1 ALD(Cri) 396 : (1999) 1 BLJR 645 : (1999) CriLJ 1449 : (1999) 1 Crimes 79 : (1999) 1 JT 450 : (1999) 2 PLJR 26 : (1999) 1 SCALE 406 : (1999) 9 SCC 97 : (1999) 2 Supreme 26

Penal Code, 1860 (IPC) — Section 302, 326, 34
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Supreme Court04 Feb 1999Allowed

Commissioner of Income Tax, Shillong Vs Tarajan Tea Co. (P) Ltd.

Supreme Court Of India · AIR 1999 SC 1034 : (1999) AIRSCW 667 : (1999) 152 CTR 1 : (1999) 236 ITR 477 : (1999) 1 JT 297 : (1999) 1 SCALE 319 : (1999) 2 SCC 455 : (1999) 1 SCR 396 : (1999) 1 Supreme 332 : (1999) 102 TAXMAN 697

Direct Tax Laws (Amendment) Act, 1987 — Section 148, 149, 150, 151, 152Income Tax Act, 1961 — Section 144B, 147, 148
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