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Supreme Court Of India judgments

59,848 judgments · page 1,694 of 2,993

Supreme Court15 Oct 1999Dismissed

Dr. (Mrs.) Sandhya Jain Vs Dr. Subhash Garg and Another

Supreme Court Of India · AIR 2000 SC 29 : (1999) AIRSCW 4145 : (2001) 2 JLJ 107 : (1999) 8 JT 321 : (2000) 1 MPHT 617 : (1999) 6 SCALE 588 : (1999) 8 SCC 449 : (2000) SCC(L&S) 66 : (1999) 4 SCR 12 Supp : (2000) 2 SLJ 92 : (1999) 8 Supreme 709 : (2000) 1 UJ 267

Administrative Tribunals Act, 1985 — Section 9Constitution of India, 1950 — Article 16, 309Madhya Pradesh Medical Education (Gazetted) Service Recruitment Rules, 1987 — Rule 13, 14, 15, 5, 6
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Supreme Court15 Oct 1999Allowed

Rishi Nandan Pandit and Others Vs State of Bihar

Supreme Court Of India · (1999) 3 ACR 2403 : AIR 1999 SC 3850 : (1999) AIRSCW 3927 : (1999) 2 ALD(Cri) 828 : (1999) 4 Crimes 276 : (1999) 114 ELT 779 : (1999) 8 JT 341 : (2000) 1 LW(Cri) 200 : (2000) 1 PLJR 53 : (1999) 6 SCALE 585 : (1999) 8 SCC 644 : (1999) 4 SCR 22 Supp : (1999

Criminal Procedure Code, 1973 (CrPC) — Section 162Penal Code, 1860 (IPC) — Section 395
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Supreme Court14 Oct 1999Allowed

Ahamed Nassar Vs The State of Tamil Nadu and Others

Supreme Court Of India · (1999) 3 ACR 2366 : AIR 1999 SC 3897 : (1999) AIRSCW 3985 : (2000) 1 ALD(Cri) 280 : (2000) 1 ALT(Cri) 193 : (2000) CriLJ 33 : (1999) 4 Crimes 358 : (1999) 66 ECC 295 : (1999) 8 JT 252 : (2000) 1 LW(Cri) 311 : (1999) 6 SCALE 539 : (1999) 8 SCC 473 : (1999)

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1)Constitution of India, 1950 — Article 15, 16, 22(5), 301, 302Customs Act, 1962 — Section 104, 11(2), 111, 135
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Supreme Court14 Oct 1999dismissed

Dwarika Prasad Satpathy Vs Bidyut Praya Dixit and Another

Supreme Court Of India · (1999) 3 ACR 2547 : AIR 1999 SC 3348 : (1999) AIRSCW 3844 : (1999) 2 ALD(Cri) 955 : (2000) 1 ALT(Cri) 29 : (1999) 3 CALLT 61 : (2000) 89 CLT 167 : (2000) CriLJ 1 : (1999) 8 JT 329 : (2000) 1 LW(Cri) 218 : (2000) 1 RLW 23 : (1999) 6 SCALE 579 : (1999) 7 SC

Constitution of India, 1950 — Article 15(3), 39Criminal Procedure Code, 1973 (CrPC) — Section 125, 488Hindu Marriage Act, 1955 — Section 11, 12, 5, 7
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Supreme Court13 Oct 1999dismissed

State of Manipur and Others Vs Sanasam Ongbi and Another

Supreme Court Of India · (1999) 3 ACR 2358 : AIR 1999 SC 3862 : (1999) AIRSCW 3941 : (2000) CriLJ 23 : (1999) 3 Crimes 202 : (1999) 3 CTC 608 : (1999) 8 JT 228 : (2000) 1 PLJR 49 : (1999) 6 SCALE 554 : (1999) 8 SCC 250 : (1999) 3 SCR 641 Supp : (1999) 8 Supreme 595

National Security Act, 1980 — Section 3(5), 5
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Supreme Court13 Oct 1999Allowed

Raghunath G. Panhale (Dead) By Lrs. Vs M/s. Chaganlal Sundarji and Co.

Supreme Court Of India · AIR 1999 SC 3864 : (1999) AIRSCW 3944 : (1999) 8 JT 219 : (2000) 1 LW 559 : (1999) 6 SCALE 503 : (1999) 8 SCC 1 : (1999) 3 SCR 629 Supp : (1999) 8 Supreme 658 : (2000) 1 UJ 141

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1)Constitution of India, 1950 — Article 136, 227
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Supreme Court13 Oct 1999Allowed

Ahmedabad Municipal Corpn. Another Vs Nilaybhai R. Thakore and Another

Supreme Court Of India · AIR 2000 SC 114 : (1999) AIRSCW 4075 : (2000) 1 GLR 634 : (1999) 8 JT 244 : (1999) 6 SCALE 560 : (1999) 8 SCC 139 : (1999) 3 SCR 647 Supp : (2000) 1 UJ 113

Bombay Provincial Municipal Corporations Act, 1949 — Section 66(21)Constitution of India, 1950 — Article 14, 15N.H.L. Municipal Medical College Admission Rules — Rule 6, 7
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Supreme Court13 Oct 1999Dismissed

Ramji Rai and Others Vs State of Bihar

Supreme Court Of India · (1999) 3 ACR 2361 : AIR 1999 SC 3857 : (1999) AIRSCW 3936 : (1999) 2 ALD(Cri) 884 : (2000) CriLJ 19 : (1999) 4 Crimes 308 : (1999) 8 JT 236 : (2000) 1 PLJR 65 : (1999) 6 SCALE 565 : (1999) 8 SCC 389 : (1999) 9 Supreme 36

Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 313, 366Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307, 324, 380
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