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Supreme Court Of India judgments

59,848 judgments · page 1,690 of 2,993

Supreme Court16 Nov 1999Allowed

Munnalal Agarwal Vs Jagdish Narain and Others

Supreme Court Of India · (1999) 9 JT 271 : (1999) 7 SCALE 189 : (2000) 1 SCC 31 : (1999) 4 SCR 453 Supp

Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 10, 2, 20, 3, 30
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Supreme Court15 Nov 1999dismissed

Thomas Antony Vs Varkey Varkey

Supreme Court Of India · AIR 2000 SC 1 : (1999) 9 JT 105 : (2000) 1 KLT 12 : (1999) RD 796 : (1999) 7 SCALE 117 : (2000) 1 SCC 35 : (1999) 4 SCR 431 Supp

Constitution of India, 1950 — Article 136Kerala Land Reforms Act, 1963 — Section 125(3), 74
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Supreme Court05 Nov 1999Allowed

Transport Corporation of India Vs Employees'' State Insurance Corpn. and Another

Supreme Court Of India · AIR 2000 SC 238 : (1999) AIRSCW 4340 : (1999) 9 JT 12 : (1999) 9 JT 112 : (2000) 1 LLJ 1 : (2000) 1 MLJ 128 : (2000) 2 MPHT 295 : (1999) 7 SCALE 63 : (2000) 1 SCC 332 : (2000) SCC(L&S) 121 : (1999) 4 SCR 393 Supp : (1999) 9 Supreme 370 : (2000) 1 UJ 287 :

Employees State Insurance Act, 1948 — Section 1(5), 15, 2(13), 2(17), 2(9)
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Supreme Court04 Nov 1999Dismissed

Kondeti Suryanarayana and Others Vs Pinninthi Seshagiri Rao

Supreme Court Of India · AIR 2000 SC 70 : (1999) AIRSCW 4194 : (1999) 10 JT 286 : (1999) 7 SCALE 199 : (1999) 7 SCALE 113 : (1999) 8 SCC 658 : (1999) 4 SCR 389 Supp : (1999) 9 Supreme 240

Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 12(1)
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Supreme Court03 Nov 1999Disposed Of

Dr. Narayan Sharma and Another etc. Vs Dr. Pankaj Kr. Lehkar and Others etc.

Supreme Court Of India · AIR 2000 SC 72 : (1999) AIRSCW 4196 : (2000) 1 GLT 13 : (1999) 8 JT 612 : (1999) 7 SCALE 96 : (2000) 1 SCC 44 : (1999) 4 SCR 364 Supp : (1999) 9 Supreme 114

Assam Medical Colleges (Regulation of Admission to Post Graduate Courses) Rules, 1997 — Rule 4, 5, 7, 8Constitution of India, 1950 — Article 14, 15(1), 15(4), 166, 226
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Supreme Court02 Nov 1999Dismissed

State of Rajasthan and Others Vs Rajmal Mehta

Supreme Court Of India · (1999) 9 JT 81 : (1999) 7 SCALE 59 : (1999) 9 SCC 593 : (2000) SCC(L&S) 190 : (2000) 1 UJ 263

Constitution of India, 1950 — Article 309Rajasthan Civil Services (Special Selection and Special Conditions of Service of Vikas Adhikaris) Rules, 1982 — Rule 18Rajasthan Panchayat Samitis and Zila Parishad Act, 1959 &mdas
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