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Supreme Court Of India judgments

59,848 judgments · page 1,699 of 2,993

Supreme Court28 Sept 1999Allowed

R.P. Moidutty Vs P.T. Kunju Mohammad and Another

Supreme Court Of India · AIR 2000 SC 388 : (1999) AIRSCW 4528 : (1999) 7 JT 457 : (1999) 6 SCALE 204 : (2000) 1 SCC 481 : (1999) 8 Supreme 372

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 15Conduct of Elections Rules, 1961 — Rule 94ARepresentation of the People Act, 1951 — Section 116A, 123(3), 3A, 81(3), 83
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Supreme Court27 Sept 1999Allowed

Jai Karan Vs State of (N.C.T. Delhi)

Supreme Court Of India · (1999) 3 ACR 2220 : AIR 1999 SC 3512 : (1999) AIRSCW 3508 : (2000) 1 ALD(Cri) 616 : (1999) 2 ALT(Cri) 369 : (1999) CriLJ 4529 : (1999) 81 DLT 859 : (1999) 7 JT 514 : (2000) 1 LW(Cri) 192 : (1999) 3 RLW 476 : (1999) 6 SCALE 198 : (1999) 8 SCC 161 : (1999)

Penal Code, 1860 (IPC) — Section 302, 307
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Supreme Court23 Sept 1999Disposed Of

Union Bank of India Vs M/s. Seppo Rally OY and Another

Supreme Court Of India · AIR 2000 SC 62 : (1999) AIRSCW 4184 : (2000) 99 CompCas 490 : (1999) 7 JT 437 : (2000) 2 LW 296 : (2000) 124 PLR 790 : (1999) 6 SCALE 172 : (1999) 8 SCC 357 : (1999) 3 SCR 174 Supp : (1999) 8 Supreme 200

Consumer Protection Act, 1986 — Section 11(2), 12, 13, 14, 16Foreign Exchange Regulation Act, 1973 — Section 24, 8, 9
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Supreme Court23 Sept 1999Dismissed

Collector of Central Excise, Baroda Vs M/s Cotspun Ltd.

Supreme Court Of India · AIR 2000 SC 197 : (1999) AIRSCW 4291 : (2000) 69 ECC 451 : (1999) ECR 817 : (1999) 113 ELT 353 : (1999) 7 JT 477 : (1999) 6 SCALE 223 : (1999) 7 SCC 633 : (1999) 3 SCR 184 Supp : (1999) 8 Supreme 206

Central Excise Rules, 1944 — Rule 10, 173B
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Supreme Court23 Sept 1999Dismissed

State of Manipur and Others Vs Chandam Manihar Singh

Supreme Court Of India · AIR 1999 SC 3730 : (1999) AIRSCW 3771 : (2000) 1 GLT 9 : (1999) 7 JT 614 : (1999) 6 SCALE 227 : (1999) 7 SCC 503 : (1999) SCC(L&S) 1351 : (1999) 3 SCR 191 Supp : (1999) 8 Supreme 654 : (1999) 2 UJ 1571

Constitution of India, 1950 — Article 252Manipur Water (Prevention and Control of Pollution) Rules, 1991 — Rule 11Water (Prevention and Control of Pollution) Act, 1974 — Section 12, 4(2), 5, 6
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Supreme Court22 Sept 1999

Raj Deo Sharma State Of Bihar

Supreme Court Of India · (1999) 09 SC CK 0157

Constitution Of India, 1950 — Article 14, 19, 21, 226, 227Code of Criminal Procedure, 1973 — Section 309, 309(1), 311Indian Penal Code, 1860 — Section 500
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Supreme Court22 Sept 1999dismissed

State of Tamil Nadu Vs Rajendran

Supreme Court Of India · (1999) 3 ACR 2193 : AIR 1999 SC 3535 : (1999) AIRSCW 3536 : (1999) CriLJ 4552 : (1999) 3 Crimes 179 : (1999) 7 JT 348 : (1999) 6 SCALE 145 : (1999) 8 SCC 679 : (1999) 3 SCR 89 Supp : (1999) 8 Supreme 505

Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 313, 366, 386Penal Code, 1860 (IPC) — Section 302, 436
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