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Supreme Court Of India judgments

59,848 judgments · page 1,700 of 2,993

Supreme Court22 Sept 1999dismissed

Meena Jayendra Thakur Vs Union of India and Others

Supreme Court Of India · (1999) 3 ACR 2123 : AIR 1999 SC 3517 : (1999) AIRSCW 3514 : (1999) 2 ALD(Cri) 677 : (1999) 2 ALT(Cri) 410 : (1999) CriLJ 4534 : (1999) 66 ECC 342 : (2000) 120 ELT 37 : (1999) 7 JT 336 : (1999) 6 SCALE 133 : (1999) 8 SCC 177 : (1999) 3 SCR 98 Supp : (1999)

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1), 8, 9(1)Constitution of India, 1950 — Article 14, 19, 21, 22Customs Act, 1962 — Section 108
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Supreme Court22 Sept 1999DIsmissed

Bhaskar @ Prabaskar and Others Vs State Represented by Inspector of Police, Vellore Taluk Police Station, Vellore

Supreme Court Of India · (1999) 3 ACR 2197 : AIR 1999 SC 3539 : (1999) AIRSCW 3540 : (1999) 2 ALD(Cri) 903 : (1999) CriLJ 4556 : (1999) 7 JT 355 : (1999) 6 SCALE 165 : (1999) 9 SCC 551 : (1999) 3 SCR 114 Supp : (1999) 8 Supreme 573

Terrorists And Disruptive Activities (Prevention) Act, 1987 — Section 1(4), 3, 5, 9(6), 12, 12(1), 14, 18Indian Penal Code, 1860 — Section 120B, 302Tamil Nadu Public Property (Prevention Of Damage And Loss) Act, 1992 — Section 4
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Supreme Court21 Sept 1999Dismissed

Boddu Narayanamma Vs Venkatarama Aluminium Co. and Others

Supreme Court Of India · AIR 1999 SC 3549 : (1999) AIRSCW 3552 : (1999) 7 JT 364 : (2000) 2 LW 620 : (1999) 6 SCALE 122 : (1999) 7 SCC 589 : (1999) 3 SCR 20 Supp : (1999) 8 Supreme 87

Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 1(2), 10(3), 2, 26, 32Delhi and Ajmer Rent Control Act, 1952 — Section 13(1)
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Supreme Court21 Sept 1999Allowed

Chandra Kishore Jha Vs Mahavir Prasad and Others

Supreme Court Of India · AIR 1999 SC 3558 : (1999) AIRSCW 3563 : (1999) 7 JT 256 : (1999) 6 SCALE 40 : (1999) 8 SCC 266 : (1999) 2 SCR 754 Supp : (1999) 8 Supreme 389

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 11General Clauses Act, 1897 — Section 10Patna High Court Rules, 1916 — Rule 7, 9
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Supreme Court21 Sept 1999Allowed

Rammi @ Rameshwar etc. Vs State of Madhya Pradesh

Supreme Court Of India · (1999) 3 ACR 2183 : AIR 1999 SC 3544 : (1999) AIRSCW 3546 : (1999) 2 ALD(Cri) 708 : (2000) 1 ALLMR 324 : (1999) CriLJ 4561 : (1999) 2 JLJ 354 : (1999) 7 JT 247 : (2000) 1 MPHT 153 : (1999) 6 SCALE 69 : (1999) 8 SCC 649 : (1999) 3 SCR 1 Supp : (1999) 8 Sup

Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 379Evidence Act, 1872 — Section 138, 145, 155, 27, 3Penal Code, 1860 (IPC) — Section 302, 34
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Supreme Court21 Sept 1999Allowed

M. Ramachandran Vs Govind Ballabh and Others

Supreme Court Of India · AIR 1999 SC 3601 : (1999) AIRSCW 3613 : (1999) 7 JT 271 : (1999) 6 SCALE 82 : (1999) 8 SCC 592 : (2000) SCC(L&S) 88 : (1999) 3 SCR 38 Supp : (1999) 8 Supreme 342 : (1999) 3 UPLBEC 2441

Central Administrative Tribunal (Group B and C Miscellaneous Posts) Recruitment Rules, 1989 — Rule 5(1), 5(2)Central Administrative Tribunal (Staff) (Conditions of Service) Rules, 1985 — Rule 4
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Supreme Court21 Sept 1999Partly Allowed

The State of Haryana and Another Vs Kamal Singh Saharwat and Others

Supreme Court Of India · AIR 1999 SC 3775 : (1999) AIRSCW 3824 : (1999) 7 JT 409 : (1999) 6 SCALE 177 : (1999) 8 SCC 44 : (1999) SCC(L&S) 1410 : (1999) 3 SCR 67 Supp : (2000) 2 SLJ 19 : (1999) 8 Supreme 679 : (2000) 1 UJ 32

Constitution of India, 1950 — Article 309Punjab Educational Service Class-III (School Cadre) Rules, 1955 — Rule 10
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Supreme Court21 Sept 1999Disposed Of

State of U.P. Vs Dharmendra Singh and Another

Supreme Court Of India · (1999) 3 ACR 2176 : AIR 1999 SC 3789 : (1999) AIRSCW 3854 : (1999) 2 ALD(Cri) 654 : (2000) CriLJ 5 : (1999) 7 JT 207 : (1999) 6 SCALE 113 : (1999) 8 SCC 325 : (1999) 3 SCR 52 Supp : (1999) 8 Supreme 183

Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 377(3), 386Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 354(3)
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Supreme Court21 Sept 1999Allowed

General Insurance Corporation of India Vs Commissioner of Income Tax, Bombay

Supreme Court Of India · AIR 1999 SC 3769 : (1999) AIRSCW 3817 : (1999) 240 ITR 139 : (1999) 7 JT 282 : (1999) 6 SCALE 33 : (1999) 8 SCC 60 : (1999) 2 SCR 742 Supp : (1999) 8 Supreme 255

General Insurance Business (Nationalisation) Act, 1972 — Section 39(2)General Insurance Business (Nationalization) Rules, 1973 — Rule 2(2)Income Tax Act, 1961 — Section 30, 31, 32, 33, 34
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