Supreme Court21 Jan 1999Allowed
Kerala Ayurveda Vydyasala Ltd. Vs Pandara Valappil Kallianai and Another
Supreme Court Of India · (1999) 4 JT 594 : (1999) 3 SCC 238
Kerala Land Reforms Act, 1963 — Section 103, 103(1), 75(2)
COURT ARCHIVE
Supreme Court Of India judgments, 1999
1,289 judgments · page 63 of 65
Supreme Court21 Jan 1999Dismissed
State Bank of India and Others Vs Luther Kondhpan
Supreme Court Of India · (2000) 1 LLJ 275 : (1999) 9 SCC 268 : (1999) SCC(L&S) 1228
Orissa Caste Certificate (for Scheduled Castes and Scheduled Tribes) Rules, 1980 — Rule 8(2)Orissa Miscellaneous Certificate Rules, 1984 — Rule 7
Supreme Court20 Jan 1999Allowed
Utkal Commercial Corporation Vs Central Coal Fields Ltd.
Supreme Court Of India · AIR 1999 SC 801 : (1999) AIRSCW 421 : (1999) 1 ARBLR 642 : (1999) 1 JT 141 : (1999) 3 LW 64 : (1999) RD 275 : (1999) 1 SCALE 133 : (1999) 2 SCC 571 : (1999) 1 SCR 166 : (1999) 1 Supreme 218 : (1999) 1 UJ 338
Arbitration Act, 1940 — Section 20, 8Limitation Act, 1963 — Article 137
Supreme Court20 Jan 1999Allowed
V.C. Perumal Vs The Union of India and Others
Supreme Court Of India · AIR 1999 SC 798 : (1999) AIRSCW 418 : (1999) 1 JT 109 : (1999) 1 SCALE 128 : (1999) 2 SCC 181 : (1999) SCC(L&S) 962 : (1999) 1 SCR 160 : (2000) 1 SLJ 77 : (1999) 1 Supreme 193 : (1999) 1 UJ 377 : (1999) 1 UPLBEC 406
Supreme Court20 Jan 1999Allowed
Secunderabad Hyderabad Hotel Owners Association and Others Vs Hyderabad Municipal Corporation, Hyderabad and Another
Supreme Court Of India · AIR 1999 SC 635 : (1999) AIRSCW 286 : (1999) 1 JT 75 : (1999) 1 SCALE 70 : (1999) 2 SCC 274 : (1999) 1 SCR 143 : (1999) 1 Supreme 136
Constitution of India, 1950 — Article 110(2), 199(2), 32Hyderabad Municipal Corporation Act, 1955 — Section 169, 174, 197, 198, 230Hyderabad Municipal Corporation Budget Estimate Rules, 1968 — Rule 6
Supreme Court20 Jan 1999dismissed
T.N. Godavarman Thirumulpad Vs Union of India and Others
Supreme Court Of India · (1999) AIRSCW 4908 : (1999) 1 SCALE 467 : (1999) 1 SCALE 466
Supreme Court20 Jan 1999Allowed
Cheriyan Sosamma and others Vs Sundaressan Pillai Saraswathy Amma and Others
Supreme Court Of India · AIR 1999 SC 947 : (1999) AIRSCW 515 : (1999) 1 ALLMR 714 : (1999) 1 JT 195 : (1999) 1 KLT 578 : (1999) 3 LW 316 : (1999) 3 RLW 421 : (1999) 1 SCALE 197(2) : (1999) 1 SCALE 197 : (1999) 3 SCC 251 : (1999) 1 SCR 172 : (1999) 1 Supreme 260 : (1999) 1 UJ 548
Civil Procedure Code, 1908 (CPC) — Order 34 Rule 7
Supreme Court20 Jan 1999Allowed
Apparel Export Promotion Council Vs A.K. Chopra
Supreme Court Of India · AIR 1999 SC 625 : (1999) AIRSCW 274 : (1999) AIRSCW 4818 : (1999) 1 CTC 316 : (1999) 81 FLR 462 : (1999) 2 GLR 951 : (1999) 1 JT 61 : (1999) 1 LLJ 962 : (1999) 2 LW 691 : (1999) 1 SCALE 57 : (1999) 1 SCC 759 : (1999) 1 SCR 117 : (2000) 1 SLJ 65 : (1999) 9
Constitution of India, 1950 — Article 309, 7
Supreme Court20 Jan 1999Allowed
T.S. Goswami and Others Vs R.K. Nanda and Another
Supreme Court Of India · (1999) 2 JT 91 : (1999) 1 SCALE 159 : (2000) 10 SCC 65 : (1999) 2 UPLBEC 886
Supreme Court20 Jan 1999Dismissed
Hotel Seaking and Others Vs Kerala Financial Corporation
Supreme Court Of India · (2000) 101 CompCas 1 : (2000) 1 CTC 101 : (1999) 9 JT 440 : (1999) 6 SCC 51
Civil Procedure Code, 1908 (CPC) — Section 34State Financial Corporations Act, 1951 — Section 31
Supreme Court18 Jan 1999Disposed Of
Manohar Vs Sanjay Education Society and Others
Supreme Court Of India · (1999) 9 SCC 193
Supreme Court18 Jan 1999Dismissed
Sita Ram Singh Vs Ram Kishori Devi and Another
Supreme Court Of India · (1999) 9 SCC 174
Supreme Court18 Jan 1999Dismissed
Naresh Pal Singh Vs Raj Karan and Another
Supreme Court Of India · (1999) CriLJ 5026 : (1999) 3 Crimes 124 : (1999) 9 SCC 104
Supreme Court18 Jan 1999Allowed
Maharashtra State Electricity Board and Others Vs Vaman and Another
Supreme Court Of India · (2000) 84 FLR 132 : (1999) 9 JT 170 : (2000) 1 LLJ 208 : (1999) 3 SCC 132 : (1999) SCC(L&S) 670
Supreme Court15 Jan 1999Allowed
Rajiv Gupta and Others Vs State of H.P.
Supreme Court Of India · (2000) 10 SCC 41
Criminal Procedure Code, 1973 (CrPC) — Section 240
Supreme Court15 Jan 1999Disposed Of
Powanammal Vs State of Tamil Nadu and Another
Supreme Court Of India · AIR 1999 SC 618 : (1999) AIRSCW 218 : (2000) 1 ALD(Cri) 201 : (1999) 1 ALD(Cri) 347 : (1999) 1 ALT(Cri) 196 : (1999) CriLJ 831 : (1999) 1 CTC 347 : (1999) 1 JT 31 : (1999) 2 LW(Cri) 749 : (1999) 1 SCALE 49 : (1999) 2 SCC 413 : (1999) 1 SCR 104 : (1999) 10
Constitution of India, 1950 — Article 22(5), 226Madras Prohibition Act, 1937 — Section 4(1)Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Drug Offenders, Goondas, Immoral Traffic Offenders and Slum-Grabbers
Supreme Court13 Jan 1999Dismissed
Calcutta Municipal Corporation Vs Pawan Kumar Saraf and Another
Supreme Court Of India · (1999) 1 ACR 437 : AIR 1999 SC 738 : (1999) AIRSCW 346 : (1999) 1 ALD(Cri) 354 : (1999) 1 ALT(Cri) 78 : (1999) CriLJ 1125 : (1999) 1 JT 39 : (2001) 2 LW(Cri) 477 : (1999) 1 SCALE 31 : (1999) 2 SCC 400 : (1999) 1 SCR 74 : (1999) 1 Supreme 30
Constitution of India, 1950 — Article 138Evidence Act, 1872 — Section 4Limitation Act, 1963 — Section 5
Supreme Court13 Jan 1999Allowed
A.P. Coop. Central Agricultural Development Bank Ltd. Vs V. Venkateswar Rao and Another
Supreme Court Of India · (1999) 8 JT 375 : (1999) 3 SCC 158
Andhra Pradesh Co-operative Societies Act, 1964 — Section 103, 85Andhra Pradesh Co-operative Societies Rules, 1964 — Rule 52(5)Civil Procedure Code, 1908 (CPC) — Section 60
Supreme Court13 Jan 1999Allowed
Paramjit Singh Vs State (NCT of Delhi)
Supreme Court Of India · AIR 2000 SC 3473(1) : (2000) CriLJ 3184 : (1999) 9 SCC 252
Terrorist and Disruptive Activities (Prevention) Act, 1987 — Section 20
Supreme Court13 Jan 1999Allowed
M/s. Sundaram Finance Ltd. Vs M/s. NEPC India Ltd.
Supreme Court Of India · AIR 1999 SC 565 : (1999) AIRSCW 225 : (1999) 1 ARBLR 305 : (1999) 3 CompLJ 205 : (1999) 1 JT 49 : (1999) 3 LW 336 : (1999) 3 LW 335 : (1999) 2 MLJ 53 : (1999) 123 PLR 685 : (1999) 1 SCALE 40 : (1999) 2 SCC 479 : (1999) 1 SCR 89 : (1999) 1 Supreme 126 : (1
Arbitration Act, 1940 — Section 12(6), 12(6), 20, 41, 8Arbitration and Conciliation Act, 1996 — Section 11, 17, 2, 21, 36Constitution of India, 1950 — Article 227