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Supreme Court Of India judgments

59,848 judgments · page 1,697 of 2,993

Supreme Court06 Oct 1999Disposed Of

Leela Ram (Dead) Through Duli Chand Vs State of Haryana and Another

Supreme Court Of India · (1999) 3 ACR 2390 : AIR 1999 SC 3717 : (1999) AIRSCW 3756 : (1999) 2 ALD(Cri) 914 : (1999) 3 CALLT 42 : (1999) 8 JT 274 : (1999) 6 SCALE 477 : (1999) 9 SCC 525 : (1999) 3 SCR 435 Supp : (1999) 8 Supreme 631

Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302
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Supreme Court05 Oct 1999Dismissed

Joseph Fernandez Vs State of Goa

Supreme Court Of India · AIR 2000 SC 3502 : (2000) AIRSCW 2431 : (2000) CriLJ 3485 : (2000) 69 ECC 632 : (2003) 10 SCALE 419 : (2000) 1 SCC 707

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 50
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Supreme Court05 Oct 1999Dismissed

Manzoor Ahmed Margray Vs Gulam Hassan Aram and Others

Supreme Court Of India · AIR 2000 SC 191 : (1999) AIRSCW 4283 : (1999) 8 JT 34 : (2000) 2 LW 207 : (1999) 6 SCALE 350 : (1999) 7 SCC 703 : (1999) 3 SCR 380 Supp : (1999) 8 Supreme 430

Jammu and Kashmir Agrarian Reforms Act, 1976 — Section 2(4)Jammu and Kashmir Prohibition on Conversion of Land and Alienation of Orchards Act, 1975 — Section 3Jammu and Kashmir Specific Relief Act, 1977 — Section 10
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Supreme Court05 Oct 1999Dismissed

Satvinder Kaur Vs State (Govt. of N.C.T. of Delhi) and Another

Supreme Court Of India · (1999) 3 ACR 2292 : AIR 1999 SC 3596 : (1999) AIRSCW 3607 : (1999) 2 ALD(Cri) 860 : (1999) 2 ALT(Cri) 441 : (1999) 3 Crimes 157 : (1999) 3 CTC 537 : (1999) 2 DMC 512 : (1999) 8 JT 25 : (2000) 1 LW(Cri) 384 : (2000) 1 PLJR 1 : (2000) 1 RLW 18 : (1999) 6 SC

Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 154, 156, 168, 169, 170Hindu Marriage Act, 1955 — Section 9
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Supreme Court05 Oct 1999Allowed

State of Karnataka Vs K. Yarappa Reddy

Supreme Court Of India · (1999) 3 ACR 2313 : AIR 2000 SC 185 : (1999) AIRSCW 4276 : (2000) CriLJ 400 : (1999) 3 Crimes 171 : (1999) 8 JT 10 : (1999) 3 KLT 456 : (2000) 1 PLJR 42 : (1999) 6 SCALE 330 : (1999) 8 SCC 715 : (1999) 3 SCR 359 Supp : (1999) 8 Supreme 496

Evidence Act, 1872 — Section 153, 159Penal Code, 1860 (IPC) — Section 302
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Supreme Court05 Oct 1999Dismissed

U. Nilan Vs Kannayyan (Dead) Through Lrs.

Supreme Court Of India · AIR 1999 SC 3750 : (1999) AIRSCW 3795 : (1999) 3 CTC 544 : (1999) 7 JT 621 : (2000) 2 LW 216 : (2000) 124 PLR 141 : (1999) 6 SCALE 358 : (1999) 8 SCC 511 : (1999) 3 SCR 395 Supp : (1999) 8 Supreme 463

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 90, Order 21 Rule 91, Order 21 Rule 92, Order 21 Rule 94, Order 21 Rule 95Limitation Act, 1908 — Article 180
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Supreme Court05 Oct 1999Allowed

Shri Mahabir Prasad Jain Vs Shri Ganga Singh

Supreme Court Of India · AIR 1999 SC 3873 : (1999) AIRSCW 3957 : (1999) 7 JT 639 : (2000) 2 LW 198 : (2000) 1 MLJ 97 : (1999) 3 PLJR 189 : (1999) 6 SCALE 370 : (1999) 8 SCC 274 : (1999) 3 SCR 415 Supp : (1999) 8 Supreme 454

Civil Procedure Code, 1908 (CPC) — Section 115Delhi Rent Control Act, 1958 — Section 45Specific Relief Act, 1963 — Section 6
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Supreme Court01 Oct 1999Allowed

Raj Kumar Vs Rameshchand and Others

Supreme Court Of India · AIR 1999 SC 3511 : (1999) AIRSCW 3507 : (1999) 6 ALT 3 : (1999) 9 JT 102 : (2000) 2 LW 283 : (2000) 1 MLJ 89 : (2000) MPLJ 140 : (1999) 3 PLJR 180 : (2000) 124 PLR 788 : (1999) 6 SCALE 349 : (1999) 8 SCC 29 : (1999) 3 SCR 345 Supp : (1999) 8 Supreme 408

Civil Procedure Code, 1908 (CPC) — Order 32 Rule 1, Order 32 Rule 15Mental Health Act, 1987 — Section 50, 52, 53, 54, 55
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Supreme Court01 Oct 1999Allowed

Sukhar Vs State of Uttar Pradesh

Supreme Court Of India · (1999) 3 ACR 2283 : AIR 1999 SC 3883 : (1999) AIRSCW 3968 : (1999) 2 ALD(Cri) 899 : (2000) 1 CALLT 52 : (2000) CriLJ 29 : (1999) 3 Crimes 191 : (1999) 7 JT 537 : (2000) 2 LW(Cri) 501 : (2000) 1 PLJR 56 : (1999) 6 SCALE 280 : (1999) 9 SCC 507 : (1999) 8 Su

Criminal Procedure Code, 1973 (CrPC) — Section 161Evidence Act, 1872 — Section 32, 33, 6Penal Code, 1860 (IPC) — Section 307
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Supreme Court01 Oct 1999Dismissed

Kamaksha Rai and Others Vs State of U.P.

Supreme Court Of India · (1999) 3 ACR 2320 : AIR 2000 SC 53 : (1999) AIRSCW 4173 : (2000) 1 ALD(Cri) 1 : (2000) 1 CALLT 69 : (2000) CriLJ 178 : (1999) 7 JT 598 : (1999) 6 SCALE 296 : (1999) 8 SCC 701 : (1999) 9 Supreme 310

Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 323
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Supreme Court01 Oct 1999Allowed

Union of India and Others Vs S. Muthyam Reddy

Supreme Court Of India · AIR 1999 SC 3881 : (1999) AIRSCW 3966 : (1999) 156 CTR 361 : (1999) 240 ITR 341 : (1999) 7 JT 596 : (1999) 6 SCALE 305 : (1999) 7 SCC 545 : (1999) 8 Supreme 387 : (1999) 106 TAXMAN 501

Constitution of India, 1950 — Article 366(1)Income Tax Act, 1961 — Section 2(14), 2(1A)
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Supreme Court01 Oct 1999Dismissed

Damodar Vs State of Karnataka

Supreme Court Of India · (1999) 3 ACR 2289 : AIR 2000 SC 51 : AIR 2000 SC 50 : (1999) AIRSCW 4170 : (1999) 2 ALD(Cri) 852 : (2000) CriLJ 175 : (1999) 8 JT 62 : (2000) 1 PLJR 6 : (1999) 6 SCALE 306 : (2000) 10 SCC 328 : (1999) 8 Supreme 398

Penal Code, 1860 (IPC) — Section 201, 302, 364, 377
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