COURT ARCHIVE

Supreme Court Of India judgments, 1999

1,289 judgments · page 60 of 65

Supreme Court03 Feb 1999Dismissed

Ram Khilari Vs State of Rajasthan

Supreme Court Of India · (1999) 1 ACR 534 : AIR 1999 SC 1002 : (1999) AIRSCW 629 : (1999) 1 ALD(Cri) 397 : (1999) 1 ALT(Cri) 190 : (1999) CriLJ 1450 : (1999) 1 Crimes 81 : (1999) 1 JT 453 : (1999) 9 PLJR 8 : (1999) 1 SCALE 417 : (1999) 9 SCC 89 : (1999) 2 Supreme 28

Penal Code, 1860 (IPC) — Section 302

Supreme Court03 Feb 1999Disposed Of

Shri K.S. Villasa Vs M/s. Ladies Corner and Another

Supreme Court Of India · (1999) 1 ACR 499 : AIR 1999 SC 2140 : (1999) AIRSCW 2147 : (1999) 1 ALD(Cri) 759 : (1999) 1 ALD(Cri) 346 : (1999) 1 ALT(Cri) 212 : (1999) CriLJ 3487 : (1999) 1 JT 294 : (1999) 123 PLR 592 : (1999) 1 SCALE 321 : (1999) 9 SCC 79 : (1999) 1 Supreme 367 : (19

Contempt of Courts Act, 1971 — Section 19

Supreme Court03 Feb 1999Disposed Of

State of Tamil Nadu Vs The Mahalakshmi Textile Mills Limited

Supreme Court Of India · AIR 1999 SC 875 : (1999) AIRSCW 542 : (1999) 1 JT 336 : (1999) 1 SCALE 327 : (1999) 2 SCC 397 : (1999) 1 SCR 371 : (1999) 113 STC 1 : (1999) 1 Supreme 364

Central Sales Tax Act, 1956 — Section 5(2)Tamil Nadu General Sales Tax Act, 1959 — Section 32

Supreme Court03 Feb 1999Allowed

Commissioner of Income Tax, Kerala Vs Associated Fibre and Rubber Industries (P) Ltd.

Supreme Court Of India · AIR 1999 SC 934 : (1999) AIRSCW 500 : (1999) 152 CTR 21 : (1999) 236 ITR 471 : (1999) 1 JT 311 : (1999) 1 SCALE 316 : (1999) 2 SCC 309 : (1999) 1 SCR 375 : (1999) 1 Supreme 340 : (1999) 102 TAXMAN 700

Income Tax Act, 1961 — Section 256

Supreme Court03 Feb 1999Disposed Of

Kammari Brahmaiah and Others Vs Public Prosecutor, High Court of A.P.

Supreme Court Of India · (1999) 1 ACR 494 : AIR 1999 SC 775 : (1999) AIRSCW 4793 : (1999) AIRSCW 390 : (1999) 1 ALD(Cri) 366 : (1999) 1 ALT(Cri) 143 : (1999) CriLJ 1134 : (1999) 1 JT 259 : (2001) 2 LW(Cri) 486 : (1999) 1 SCALE 235 : (1999) 2 SCC 522 : (1999) 1 SCR 361 : (1999) 1

Criminal Procedure Code, 1973 (CrPC) — Section 225, 232, 233, 237, 238Penal Code, 1860 (IPC) — Section 114, 148, 149, 302, 325

Supreme Court03 Feb 1999Dismissed

Karnataka Lokopayogi Ilaka Tantrika Sahayak Noukarara Sangha Vs The State of Karnataka and Another

Supreme Court Of India · AIR 1999 SC 788 : (1999) AIRSCW 406 : (1999) 81 FLR 668 : (1999) 1 JT 209 : (1999) 1 SCALE 241 : (1999) 2 SCC 713 : (1999) SCC(L&S) 587 : (2000) 1 SLJ 109 : (1999) 1 UJ 315

Supreme Court03 Feb 1999Allowed

Bhartiya Homeopathy College, Bharatpur Vs Students Council of Homeopathy Medical College, Jaipur and Others

Supreme Court Of India · (1999) 02 SC CK 0055

Homoeopathy Central Council Act, 1973 — Section 13Rajasthan Homoeopathic Medicine Act, 1969 — Section 3, 40, 40(1)Rajasthan University Act, 1946 — Section 13, 13(1), 13(2), 13(4), 22

Supreme Court03 Feb 1999Allowed

V.S. Palanichamy Chettiar Firm Vs C. Alagappan and Another

Supreme Court Of India · AIR 1999 SC 918 : (1999) AIRSCW 481 : (1999) 1 ALLMR 706 : (1999) 1 CTC 409 : (1999) 1 JT 216 : (1999) 3 LW 107 : (1999) 2 MLJ 33 : (1999) 1 SCALE 219 : (1999) 4 SCC 702 : (1999) 1 SCR 349 : (1999) 1 Supreme 389 : (1999) 1 UJ 486

Constitution of India, 1950 — Article 136Limitation Act, 1963 — Article 54Specific Relief Act, 1963 — Section 16, 28

Supreme Court03 Feb 1999Dismissed

State of Tamil Nadu Vs Senthil Kumar and Anr

Supreme Court Of India · (1999) 1 ACR 473 : AIR 1999 SC 971 : (1999) AIRSCW 591 : (1999) 1 ALD(Cri) 363 : (1999) 1 ALT(Cri) 150 : (1999) CriLJ 1343 : (1999) 1 Crimes 46 : (1999) 1 JT 201 : (1999) 1 SCALE 226 : (1999) 2 SCC 646 : (1999) 1 Supreme 271

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1), 8Constitution of India, 1950 — Article 22

Supreme Court02 Feb 1999Allowed

Union of India (UOI) and Others Vs Triveni Engg. Works Ltd. and Others

Supreme Court Of India · (1999) 9 SCC 38

Supreme Court02 Feb 1999Dismissed

Indian Airport Employees Union Vs Ranjan Chatterjee and another

Supreme Court Of India · AIR 1999 SC 880 : (1999) AIRSCW 548 : (1999) CriLJ 1332 : (1999) 81 FLR 655 : (1999) 1 JT 213 : (1999) 1 LLJ 661 : (1999) 1 SCALE 216 : (1999) 2 SCC 537 : (1999) SCC(L&S) 558 : (1999) 1 SCR 326 : (2000) 1 SLJ 265 : (1999) 1 Supreme 278 : (1999) 1 UJ 589

Contempt of Courts Act, 1971 — Section 2Contract Labour (Regulation and Abolition) Act, 1970 — Section 10

Supreme Court02 Feb 1999Dismissed

The State of Maharashtra and Others Vs Kumari Tanuja

Supreme Court Of India · AIR 1999 SC 791 : (1999) AIRSCW 409 : (1999) 1 JT 234 : (1999) 1 SCALE 203 : (1999) 2 SCC 462 : (1999) 1 SCR 315 : (2000) 1 SLJ 100 : (1999) 1 Supreme 281 : (1999) 2 UJ 814

Supreme Court02 Feb 1999Allowed

Bailochan Karan Vs Basant Kumari Naik and Another

Supreme Court Of India · AIR 1999 SC 876 : (1999) AIRSCW 544 : (1999) 88 CLT 124 : (1999) 1 JT 308 : (1999) 3 LW 235 : (1999) 2 MLJ 30 : (1999) RD 187 : (1999) 1 SCALE 317 : (1999) 2 SCC 310 : (1999) 1 SCR 345 : (1999) 1 Supreme 381 : (1999) 1 UJ 580

Limitation Act, 1963 — Article 27, 60, 6, 7, 8

Supreme Court02 Feb 1999Allowed

Rajendra Rai Vs State of Bihar

Supreme Court Of India · (1999) 1 ACR 487 : AIR 1999 SC 996 : (1999) AIRSCW 622 : (1999) 1 ALD(Cri) 345 : (1999) 1 ALT(Cri) 188 : (1999) 1 BLJR 628 : (1999) CriLJ 1448 : (1999) 1 Crimes 57 : (1999) 1 JT 334 : (1999) 1 SCALE 314 : (1999) 2 SCC 423 : (1999) 1 Supreme 362 : (1999) 1

Supreme Court02 Feb 1999Allowed

Divisional Level Committee and Another Vs Harswarup Drug Udyog

Supreme Court Of India · AIR 1999 SC 878 : (1999) AIRSCW 546 : (1999) 1 JT 276 : (1999) 1 SCALE 284 : (1999) 2 SCC 272 : (1999) 1 SCR 336 : (1999) 112 STC 657 : (1999) 1 Supreme 341

Uttar Pradesh Sales Tax Act, 1948 — Section 4A

Supreme Court02 Feb 1999Dismissed

Akhtar Vs State of U.P.

Supreme Court Of India · (1999) 3 ACR 2891 : (1999) 2 ALT(Cri) 342 : (1999) CriLJ 5007 : (1999) 9 JT 348 : (1999) 6 SCC 60

Penal Code, 1860 (IPC) — Section 302

Supreme Court02 Feb 1999Allowed

M/s. Continental Chemicals Limited Vs Sales Tax Officer and Another

Supreme Court Of India · AIR 1999 SC 974 : (1999) AIRSCW 594 : (1999) 1 JT 339 : (1999) 1 SCALE 281 : (2000) 9 SCC 484 : (1999) 1 SCR 340 : (1999) 112 STC 660 : (1999) 9 Supreme 520

Uttar Pradesh Sales Tax Act, 1948 — Section 4A

Supreme Court02 Feb 1999Allowed

The Commissioner, Hindu Religious and Charitable Endowments Administration Department, Madras Vs Smt. P.S. Sethurathinam

Supreme Court Of India · AIR 1999 SC 833 : (1999) AIRSCW 460 : (1999) 1 JT 231 : (1999) 2 LW 189 : (1999) 2 MLJ 1 : (1999) 1 SCALE 233 : (1999) 2 SCC 327 : (1999) 1 SCR 332 : (1999) 1 Supreme 275 : (1999) 1 UJ 582

Civil Procedure Code, 1908 (CPC) — Section 92Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959 — Section 118, 45(3), 64(5)

Supreme Court01 Feb 1999Allowed

Govindan Vs Subramaniam and Others

Supreme Court Of India · (1999) 3 LW 676 : (2004) 3 SCALE 690 : (2000) 9 SCC 510

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 4Hindu Marriage Act, 1955 — Section 16(3)

Supreme Court29 Jan 1999Allowed

Jagriti Upbhogta Kalyan Parishad and Others Vs U O I and Others

Supreme Court Of India · (2000) AIRSCW 4942 : (1999) 1 BLJR 278 : (2000) 1 SCALE 656 : (2000) 6 SCALE 145 : (1999) 1 SCALE 464 : (1999) 3 SCALE 10