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Supreme Court Of India judgments

59,848 judgments · page 1,698 of 2,993

Supreme Court01 Oct 1999

Shri L. Chandrakishore Singh Vs State of Manipur and Others

Supreme Court Of India · AIR 1999 SC 3616 : (1999) AIRSCW 3631 : (1999) 7 JT 576 : (1999) 6 SCALE 309 : (1999) 8 SCC 287 : (2000) 2 SLJ 4 : (1999) 8 Supreme 579

Constitution of India, 1950 — Article 142, 309Manipur Police Service Rules, 1965 — Rule 13, 14, 15, 16, 17Recruitment Rules — Rule 11, 7
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Supreme Court29 Sept 1999Allowed

K. Bhaskaran Vs Sankaran Vaidhyan Balan and Another

Supreme Court Of India · (1999) 3 ACR 2225 : AIR 1999 SC 3762 : (1999) AIRSCW 3809 : (1999) 2 ALD(Cri) 801 : (1999) 4 ALLMR 452 : (2000) 1 ALT(Cri) 42 : (2005) 3 BC 158 : (2000) 99 CompCas 268 : (1999) CriLJ 4606 : (1999) 3 Crimes 212 : (1999) 3 CTC 358 : (1999) 7 JT 558 : (1999)

Criminal Procedure Code, 1973 (CrPC) — Section 138, 177, 178, 179, 29(2)General Clauses Act, 1897 — Section 27Negotiable Instruments Act, 1881 (NI) — Section 118, 138, 138(1), 139
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Supreme Court29 Sept 1999Disposed Of

Koli Chunilal Savji and Another Vs State of Gujarat

Supreme Court Of India · (1999) 3 ACR 2231 : AIR 1999 SC 3695 : (1999) AIRSCW 3727 : (1999) 2 ALD(Cri) 831 : (1999) CriLJ 4582 : (1999) 4 Crimes 280 : (2000) 4 GLR 522 : (1999) 7 JT 568 : (1999) 6 SCALE 267 : (1999) 9 SCC 562 : (1999) 3 SCR 284 Supp : (1999) 8 Supreme 717 : (2000

Penal Code, 1860 (IPC) — Section 302, 34, 498A
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Supreme Court29 Sept 1999Allowed

Sudershan Devi and Another Vs Sushila Devi and Another

Supreme Court Of India · AIR 1999 SC 3688 : (1999) AIRSCW 3718 : (1999) 7 JT 500 : (2000) 124 PLR 452 : (1999) 6 SCALE 247 : (1999) 8 SCC 31 : (1999) 3 SCR 238 Supp : (1999) 8 Supreme 699

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 12(3)Civil Procedure Code, 1908 (CPC) — Order 10 Rule 1, Order 14 Rule 1(5), Order 15 Rule 1, Order 5 Rule 1, Order 5 Rule 8East Punjab Urban Rent Re
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Supreme Court29 Sept 1999Dismissed

Garden Silk Mills Ltd. and Another Vs Union of India and Others

Supreme Court Of India · AIR 2000 SC 33 : (1999) AIRSCW 4150 : (1999) 113 ELT 358 : (2000) 2 GLR 1863 : (1999) 7 JT 522 : (1999) 6 SCALE 285 : (1999) 8 SCC 744 : (1999) 8 Supreme 476

Central Excises and Salt Act, 1944 — Section 3Constitution of India, 1950 — Article 14Customs Act, 1962 — Section 12, 14, 15, 2(23), 2(27)
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Supreme Court28 Sept 1999dismissed

Delhi Electric Supply Undertaking Vs Basanti Devi and Another

Supreme Court Of India · AIR 2000 SC 43 : (1999) AIRSCW 4161 : (1999) 98 CompCas 695 : (1999) 3 CTC 558 : (1999) 7 JT 486 : (2000) 1 LW 868 : (2000) 1 RLW 9 : (1999) 6 SCALE 236 : (1999) 8 SCC 229 : (1999) 3 SCR 219 Supp : (1999) 8 Supreme 538 : (1999) 2 UJ 1536

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33, 35AConstitution of India, 1950 — Article 129, 142Consumer Protection Act, 1986 — Section 18, 3
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