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Supreme Court Of India judgments, 1999

1,289 judgments · page 61 of 65

Supreme Court28 Jan 1999Disposed Of

Purshottam Eknath Nemade Vs D.N. Mahajan and Another

Supreme Court Of India · AIR 1999 SC 2142 : (1999) AIRSCW 2149 : (1999) 1 BLJR 589 : (1999) 1 JT 200 : (1999) 1 OLR 436 : (1999) 1 SCALE 202 : (1999) 2 SCC 215 : (1999) 1 Supreme 258 : (1999) 1 UJ 388

Criminal Procedure Code, 1973 (CrPC) — Section 125
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Supreme Court28 Jan 1999Allowed

Veena Hasmukh Jain and Another Vs State of Maharashtra and Others

Supreme Court Of India · AIR 1999 SC 807 : (1999) AIRSCW 429 : (1999) 1 ALLMR 698 : (1999) 1 JT 186 : (1999) 1 SCALE 185 : (1999) 5 SCC 725 : (1999) 1 SCR 302 : (1999) 1 Supreme 229 : (1999) 1 UJ 348

Bombay Stamp (Determination of True Market Value of Property) Rules, 1981 — Rule 3(1)Bombay Stamp Act, 1958 — Section 2, 32AMaharashtra Ownership Flats (Regulation of the Promotion of Construction, Sale, Management and Tr
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Supreme Court28 Jan 1999Allowed

Mohan Singh and Another Vs State of M.P.

Supreme Court Of India · (1999) 1 ACR 455 : AIR 1999 SC 883 : (1999) AIRSCW 553 : (1999) 1 ALD(Cri) 329 : (1999) CriLJ 1334 : (1999) 1 Crimes 27 : (1999) 2 JLJ 171 : (1999) 1 JT 149 : (1999) 2 KLT 26 : (1999) 1 SCALE 163 : (1999) 2 SCC 428 : (1999) 1 SCR 276 : (1999) 1 Supreme 20

Arms Act, 1959 — Section 25, 27Penal Code, 1860 (IPC) — Section 302, 34
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Supreme Court27 Jan 1999dismissed

Saij Gram Panchayat Vs The State of Gujarat and Others

Supreme Court Of India · AIR 1999 SC 826 : (1999) AIRSCW 452 : (1999) 2 GLR 1077 : (1999) 1 JT 223 : (1999) 1 SCALE 176 : (1999) 2 SCC 366 : (1999) 1 SCR 263 : (1999) 1 Supreme 248 : (1999) 1 UJ 341

Constitution of India, 1950 — Article 243QGujarat Industrial Development Act, 1962 — Section 16, 16, 2, 6Gujarat Municipalities Act, 1963 — Section 264A, 4
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Supreme Court27 Jan 1999Disposed Of

Jagdish Yadav Vs State of Bihar

Supreme Court Of India · (1999) 1 BLJR 643 : (1999) 1 JT 439 : (1999) 9 PLJR 9 : (1999) 1 SCALE 440 : (1999) 9 SCC 99

Penal Code, 1860 (IPC) — Section 396
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Supreme Court27 Jan 1999

A.P. Pollution Control Board Vs Prof. M.V. Nayadu (Retd.) and Others

Supreme Court Of India · AIR 1999 SC 812 : (1999) AIRSCW 434 : (1999) 1 JT 162 : (1999) 1 SCALE 140 : (1999) 2 SCC 718 : (1999) 1 SCR 235 : (1999) 10 Supreme 195 : (1999) 1 UJ 426

Air (Prevention and Control of Pollution) Act, 1981 — Section 31, 31Constitution of India, 1950 — Article 32, 47, 48, 7Environment (Protection) Act, 1986 — Section 3(3), 3(3)
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Supreme Court25 Jan 1999Allowed

Ram Lal and Another Vs State of Jammu and Kashmir

Supreme Court Of India · AIR 1999 SC 895 : (1999) AIRSCW 566 : (1999) 1 ALD(Cri) 340 : (1999) 1 ALT(Cri) 154 : (1999) CriLJ 1342 : (1999) 1 Crimes 41 : (1999) 1 JT 147 : (1999) 2 KLT 26(1) : (2001) 1 LW(Cri) 465 : (1999) 1 OLR 434 : (1999) 1 PLJR 80 : (1999) 1 SCALE 162 : (1999)

Criminal Procedure Code, 1973 (CrPC) — Section 320Penal Code, 1860 (IPC) — Section 307, 324, 326
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