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Supreme Court Of India judgments

59,848 judgments · page 1,701 of 2,993

Supreme Court17 Sept 1999dismissed

Gurdeep Singh @ Deep Vs The State (Delhi Admn.)

Supreme Court Of India · AIR 1999 SC 3646 : (1999) AIRSCW 3667 : (1999) 2 ALD(Cri) 922 : (1999) CriLJ 4573 : (1999) 3 Crimes 243 : (1999) 7 JT 191 : (1999) 6 SCALE 20 : (2000) 1 SCC 498 : (1999) 2 SCR 693 Supp : (1999) 8 Supreme 641

Criminal Procedure Code, 1973 (CrPC) — Section 164Evidence Act, 1872 — Section 24, 25Explosive Substances Act, 1908 — Section 5
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Supreme Court17 Sept 1999dismissed

Ramesh Prasad Vs The State of Bihar

Supreme Court Of India · (1999) 3 ACR 2167 : AIR 2000 SC 398 : (1999) AIRSCW 4540 : (1999) 2 ALD(Cri) 880 : (2000) 1 ALT(Cri) 75 : (2000) CriLJ 503 : (1999) 4 Crimes 303 : (1999) 7 JT 115 : (2000) 1 PLJR 31 : (2000) 1 RLW 4 : (1999) 6 SCALE 1 : (1999) 9 SCC 433 : (1999) 9 Supreme

Criminal Procedure Code, 1973 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 201, 302, 498(A)
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Supreme Court17 Sept 1999Allowed

State of M.P. Vs Ramkinkar Gupta and Others

Supreme Court Of India · (1999) 10 JT 268 : (1999) 7 SCALE 217 : (2000) 10 SCC 77 : (2000) SCC(L&S) 388

Madhya Pradesh Civil Services (Executive) Classification Recruitment and Condition of Service Rules, 1975 — Rule 13Madhya Pradesh Civil Services (General Conditions of Service) Rules, 1961 — Rule 12, 8
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Supreme Court17 Sept 1999Disposed Of

Trisuns Chemical Industry Vs Rajesh Agarwal and others

Supreme Court Of India · (1999) 3 ACR 2161 : AIR 1999 SC 3499 : (1999) AIRSCW 3492 : (1999) 2 ALD(Cri) 693 : (1999) 2 ALT(Cri) 405 : (1999) CriLJ 4325 : (1999) 6 JT 618 : (1999) 5 SCALE 609 : (1999) 8 SCC 686 : (1999) 2 SCR 686 Supp : (1999) 8 Supreme 53 : (2000) 1 UJ 392

Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 177, 179, 190, 193
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Supreme Court16 Sept 1999Dismissed

Hoffman Andreas Vs Inspector of Customs, Amritsar

Supreme Court Of India · (2000) 3 ACR 2091 : (2000) 71 ECC 692 : (2000) 8 JT 155 : (2000) 2 OLR 312 : (2000) 10 SCC 430

Criminal Procedure Code, 1973 (CrPC) — Section 311Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20
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Supreme Court16 Sept 1999dismissed

Kerala State Electricity Board and Another Vs Valsala K and Another

Supreme Court Of India · (1999) 2 ACC 656 : (2000) ACJ 5 : AIR 1999 SC 3502 : (1999) AIRSCW 3496 : (1999) 6 ALT 6 : (2000) 1 BLJR 8 : (2000) 1 CTC 563 : (1999) 7 JT 292 : (1999) 3 KLT 348 : (1999) 2 LLJ 1112 : (2000) 2 LW 77 : (1999) 6 SCALE 31 : (1999) 8 SCC 254 : (2000) SCC(L&S

Constitution of India, 1950 — Article 136Workmens Compensation Act, 1923 — Section 4A
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Supreme Court16 Sept 1999Allowed

Ramesh Gavli Vs State of Madhya Pradesh and Others

Supreme Court Of India · (1999) 3 ACR 2164 : AIR 1999 SC 3759 : (1999) AIRSCW 3806 : (1999) 2 ALD(Cri) 701 : (1999) CriLJ 4603 : (1999) 6 JT 627 : (1999) 5 SCALE 641 : (2000) 1 SCC 243 : (1999) 2 SCR 603 Supp : (1999) 8 Supreme 116 : (2000) 1 UJ 61

Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 302, 34
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Supreme Court16 Sept 1999dismissed

Jatinder Pal Singh and Others Vs State of Punjab

Supreme Court Of India · AIR 2000 SC 609 : (2000) AIRSCW 36 : (1999) 6 JT 638 : (1999) 5 SCALE 594 : (1999) 7 SCC 257 : (1999) SCC(L&S) 1280 : (1999) 2 SCR 585 Supp : (1999) 8 Supreme 124

Punjab Education Service (School and Inspection Cadre)(Class II) Rules, 1976 — Rule 10, 12, 9
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Supreme Court16 Sept 1999dismissed

Sube Singh Bahmani and Others Vs State of Haryana

Supreme Court Of India · (1999) 7 JT 53 : (1999) 5 SCALE 587 : (1999) 8 SCC 213 : (1999) SCC(L&S) 1453 : (1999) 2 SCR 562 Supp

Punjab Civil Secretariat (State Service Class — II) Rules, 1963 — Rule 10, 8Punjab Civil Secretariat (State Service Class — III) Rules, 1952 — Rule 6Punjab Financial Commission Class III Rules, 1957 — Ru
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Supreme Court16 Sept 1999Dismissed

The Registrar (Administration), High Court of Orissa, Cuttack Vs Sisir Kanta Satapathy (Dead) by Lrs. and Another

Supreme Court Of India · AIR 1999 SC 3265 : (1999) AIRSCW 3246 : (1999) 7 JT 8 : (2000) 1 OLR 350 : (1999) 5 SCALE 543 : (1999) 7 SCC 725 : (1999) SCC(L&S) 1373 : (1999) 2 SCR 473 Supp : (2000) 1 SLJ 226 : (1999) 8 Supreme 104 : (1999) 2 UJ 1599 : (2000) 1 UPLBEC 184

Constitution of India, 1950 — Article 233, 234, 235, 309, 311Orissa Superior Judicial Service Rules, 1963 — Rule 10, 71Public Civil Service Rules — Rule 5.32
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Supreme Court16 Sept 1999dismissed

Yoginath D. Bagde Vs State of Maharashtra and Another

Supreme Court Of India · AIR 1999 SC 3734 : (1999) AIRSCW 3775 : (2000) 1 ALLMR 233 : (1999) 7 JT 62 : (1999) 5 SCALE 620 : (1999) 7 SCC 739 : (1999) SCC(L&S) 1385 : (1999) 2 SCR 490 Supp : (2000) 1 SLJ 174 : (1999) 8 Supreme 129 : (1999) 3 UPLBEC 2419

Constitution of India, 1950 — Article 226, 233, 234, 235, 309Criminal Procedure Code, 1973 (CrPC) — Section 345, 409Maharashtra Civil Services (Discipline and Appeal) Rules, 1979 — Rule 6, 7, 8
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Supreme Court16 Sept 1999Allowed

State of Maharashtra Vs Tapas D. Neogy

Supreme Court Of India · (1999) 3 ACR 2154 : (1999) 2 ALD(Cri) 731 : (1999) 98 CompCas 626 : (1999) CriLJ 4305 : (1999) 3 CTC 350 : (1999) 7 JT 92 : (2000) 2 LW(Cri) 489 : (2000) 1 OLR 377 : (1999) 5 SCALE 613 : (1999) 7 SCC 685 : (1999) 2 SCR 609 Supp : (2000) 1 UJ 431

Criminal Procedure Code, 1973 (CrPC) — Section 102, 18, 22, 357, 451Penal Code, 1860 (IPC) — Section 120, 13, 14Prevention of Corruption Act, 1988 — Section 13, 16
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