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Supreme Court Of India judgments

59,848 judgments · page 1,696 of 2,993

Supreme Court08 Oct 1999Partly Allowed

A.V. Reddy Trust and Others Vs Commissioner of Wealth Tax

Supreme Court Of India · AIR 1999 SC 3352 : (1999) AIRSCW 3849 : (1999) 156 CTR 553 : (1999) 240 ITR 409 : (1999) 8 JT 155 : (1999) 6 SCALE 494 : (1999) 8 SCC 243 : (1999) 3 SCR 580 Supp : (1999) 8 Supreme 558

Wealth Tax Act, 1957 — Section 16(3), 21(4), 27, 3
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Supreme Court08 Oct 1999Dismissed

Central Bureau of Investigation Vs V.K. Sehgal and another

Supreme Court Of India · (1999) 3 ACR 2329 : AIR 1999 SC 3706 : (1999) AIRSCW 3742 : (2000) 2 ALD(Cri) 222 : (2000) 1 ALT(Cri) 1 : (1999) CriLJ 4593 : (1999) 3 Crimes 165 : (1999) 3 CTC 531 : (1999) 8 JT 170 : (2000) 1 LW(Cri) 306 : (1999) 6 SCALE 419 : (1999) 8 SCC 501 : (1999)

Criminal Procedure Code, 1973 (CrPC) — Section 465General Clauses Act, 1897 — Section 6Penal Code, 1860 (IPC) — Section 161
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Supreme Court08 Oct 1999Allowed

Suthenthiraraja @ Santhan and Others etc. etc. Vs State Through DSP/CBI, SIT, Chennai etc. etc.

Supreme Court Of India · (1999) 3 ACR 2334 : AIR 1999 SC 3700 : (1999) AIRSCW 3734 : (1999) 2 ALT(Cri) 424 : (1999) CriLJ 4587 : (1999) 8 JT 132 : (2000) 1 PLJR 90 : (1999) 6 SCALE 381 : (1999) 9 SCC 323 : (1999) 3 SCR 540 Supp : (1999) 8 Supreme 438

Arms Act, 1959 — Section 25(1B)Constitution of India, 1950 — Article 137, 145, 21Explosive Substances Act, 1908 — Section 5
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Supreme Court07 Oct 1999Dismissed

Maharaja Chintamani Saran Nath Shahdeo Vs State of Bihar and Others

Supreme Court Of India · AIR 1999 SC 3609 : (1999) AIRSCW 3623 : (1999) 8 JT 45 : (1999) 6 SCALE 393 : (1999) 8 SCC 16 : (1999) 3 SCR 518 Supp

All India Services (Death-Cum-Retirement Benefits) Rules, 1958 — Rule 16AAndhra Pradesh Panchayat Samithis and Zilla Parishads Act, 1959 — Section 62, 72Bihar Land Reforms (Validation and Amendment) Act, 1974 — Sect
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Supreme Court07 Oct 1999Dismissed

Krishan Mohar Singh Dugal Vs State of Goa

Supreme Court Of India · (1999) 3 ACR 2328 : AIR 1999 SC 3842 : (1999) AIRSCW 3917 : (2000) 1 ALD(Cri) 631 : (2000) CriLJ 18 : (1999) 3 Crimes 225 : (1999) 66 ECC 568 : (1999) 8 JT 115 : (2000) 1 OLR 190 : (2000) 1 PLJR 52 : (1999) 6 SCALE 415 : (1999) 8 SCC 552 : (1999) 8 Suprem

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 50
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Supreme Court07 Oct 1999Allowed

State of Haryana Vs Unique Farmaid P. Ltd. Ors.

Supreme Court Of India · (2000) AIRSCW 2323 : (2000) AIRSCW 1985 : (1999) 2 ALD(Cri) 908 : (2000) CriLJ 2962 : (1999) 8 JT 162 : (2000) 1 LW(Cri) 418 : (2000) 1 PLJR 27 : (2000) 124 PLR 290 : (1999) 6 SCALE 404 : (1999) 8 SCC 190 : (1999) 3 SCR 451 Supp : (2000) 1 Supreme 17 : (1

Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 482Insecticides Act, 1968 — Section 17, 18, 21, 22, 24
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Supreme Court07 Oct 1999Dismissed

Central Bank of India and Another Vs M/s Saxons Farms and Others

Supreme Court Of India · (1999) 3 ACR 2287 : AIR 1999 SC 3607 : (1999) AIRSCW 3621 : (2000) 1 ALD(Cri) 622 : (2000) 1 ALT(Cri) 140 : (1999) 98 CompCas 712 : (1999) 3 Crimes 221 : (1999) 3 CTC 611 : (1999) 8 JT 58 : (1999) 3 KLT 484 : (2000) 1 LW(Cri) 203 : (2000) 1 MhLj 366 : (20

Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138, 142
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Supreme Court07 Oct 1999

Thyssen Stahlunion Gmbh Vs Steel Authority of India Ltd.

Supreme Court Of India · AIR 1999 SC 3923 : (1999) AIRSCW 4016 : (2000) 99 CompCas 383 : (1999) 8 JT 66 : (2000) 2 LW 161 : (1999) 6 SCALE 441 : (1999) 9 SCC 334 : (1999) 3 SCR 461 Supp : (1999) 10 Supreme 378

Agricultural Holdings Act, 1908 — Section 11Arbitration (Protocol and Convention) Act, 1937 — Section 9Arbitration Act, 1940 — Section 13, 14, 17, 27, 30
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Supreme Court06 Oct 1999Dismissed

Gopalrao Ravalaji Gulve Vs Shantaram Punjaji Aher

Supreme Court Of India · AIR 1999 SC 3358 : (1999) AIRSCW 3954 : (1999) 8 JT 121 : (1999) 6 SCALE 413 : (1999) 8 SCC 574 : (1999) 9 Supreme 185 : (2000) 1 UJ 19

Representation of the People Act, 1951 — Section 123(1), 123(2), 123(6)
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Supreme Court06 Oct 1999Dismissed

W.C. Monga Vs State of Punjab and Others

Supreme Court Of India · AIR 1999 SC 3843 : (1999) AIRSCW 3918 : (1999) 8 JT 1 : (1999) 6 SCALE 378 : (1999) 9 SCC 439 : (2000) SCC(L&S) 170 : (2000) 2 SLJ 17 : (1999) 9 Supreme 171

Constitution of India, 1950 — Article 309Punjab Industries Service (Class-II) Rules, 1992 — Rule 20Punjab Industries Service (State Service Class II) Rules, 1966 — Rule 9
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