CourtKutchehry.com

COURT ARCHIVE

Supreme Court Of India judgments

59,848 judgments · page 1,702 of 2,993

Supreme Court16 Sept 1999Dismissed

Shri Ram Prasad Etc. Etc. Vs Shri D.K. Vijay and Others Etc. Etc.

Supreme Court Of India · AIR 1999 SC 3563 : (1999) AIRSCW 3569 : (1999) 6 JT 631 : (1999) 5 SCALE 583 : (1999) 7 SCC 251 : (1999) SCC(L&S) 1275 : (1999) 2 SCR 576 Supp : (1999) 8 Supreme 157

Rajasthan Police Service and Rajasthan Administrative Service Rules, 1954 — Rule 27, 27A, 28, 33, 8
Read judgment
Supreme Court16 Sept 1999Dismissed

Kalema Tumba Vs State of Maharashtra and Another

Supreme Court Of India · (1999) 3 ACR 2398 : AIR 2000 SC 402 : (1999) AIRSCW 4544 : (2000) CriLJ 507 : (1999) 4 Crimes 352 : (2000) 67 ECC 6 : (2000) ECR 766 : (2000) 115 ELT 38 : (1999) 8 JT 293 : (1999) 6 SCALE 529 : (1999) 8 SCC 257 : (1999) 2 SCR 670 Supp : (1999) 9 Supreme 1

Criminal Procedure Code, 1973 (CrPC) — Section 313Customs Act, 1962 — Section 108, 135Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 2, 21, 23, 28, 50
Read judgment
Supreme Court16 Sept 1999Disposed Of

Ajit Singh and Others Vs The State of Punjab and Others

Supreme Court Of India · AIR 1999 SC 3471 : (1999) AIRSCW 3460 : (1999) 7 JT 153 : (2000) 1 MPHT 1 : (1999) 2 OLR 401 : (1999) 5 SCALE 556 : (1999) 7 SCC 209 : (1999) 2 SCR 521 Supp : (1999) 8 Supreme 211 : (2000) 1 UPLBEC 195

Civil Secretariat Service, Class II Service Rules, 1963 — Rule 10, 8(2)Constitution of India, 1950 — Article 14, 142, 15(4), 16(1), 16(4A)Haryana Education Department (State Service, Group B) Rule, 1980 — Rule 11, 9
Read judgment
Supreme Court16 Sept 1999Dismissed

Rameshwar Prasad Vs Managing Director U.P. Rajkiya Nirman Nigam Limited and Others

Supreme Court Of India · AIR 1999 SC 3443 : (1999) AIRSCW 3427 : (1999) 7 JT 44 : (1999) 5 SCALE 603 : (1999) 8 SCC 381 : (2000) SCC(L&S) 60 : (1999) 2 SCR 593 Supp : (2000) 1 SLJ 137 : (1999) 8 Supreme 176 : (1999) 3 UPLBEC 2412

Uttar Pradesh Absorption of Government Servants in Public Undertakings Rules, 1984 — Rule 4, 5Uttar Pradesh Rajkiya Nirman Nigam Limited (Engineers and Architects) Service Rules, 1980 — Rule 16(1), 16(3)
Read judgment
Supreme Court16 Sept 1999Dismissed

Lal Chand and Another Vs District Judge, Agra and Others

Supreme Court Of India · AIR 2000 SC 141 : (1999) AIRSCW 4107 : (1999) 7 JT 450 : (1999) 6 SCALE 76 : (1999) 8 SCC 351 : (1999) 2 SCR 664 Supp : (1999) 8 Supreme 356 : (1999) 2 UJ 1553

Transfer of Property Act, 1882 — Section 106Uttar Pradesh (Temporary) Control of Rent and Eviction Act, 1947 — Section 19, 1A, 7
Read judgment
Supreme Court16 Sept 1999Dismissed

Hareram Pandey Vs Ajit Chaudhary

Supreme Court Of India · AIR 1999 SC 3827 : (1999) AIRSCW 3900 : (1999) 4 ALLMR 556 : (1999) 7 JT 445 : (1999) 6 SCALE 142 : (1999) 8 SCC 261 : (1999) 8 Supreme 510 : (2000) 1 UJ 225

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Representation of the People Act, 1951 — Section 100(1), 117, 81, 82, 83
Read judgment
Supreme Court15 Sept 1999Dismissed

Sarjudas and Another Vs State of Gujarat

Supreme Court Of India · (1999) 3 ACR 2238 : AIR 2000 SC 403 : (1999) AIRSCW 4546 : (1999) 2 ALD(Cri) 893 : (2000) CriLJ 509 : (2001) 1 GLR 218 : (1999) 8 JT 118 : (1999) 6 SCALE 417 : (1999) 8 SCC 508 : (1999) 8 Supreme 548 : (2000) 1 UJ 18

Bombay Prohibition Act, 1949 — Section 66(1), 83Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 50
Read judgment
Supreme Court15 Sept 1999Allowed

State Bank of Bikaner and Jaipur Vs M/s Ballabh Das and Co. and Others

Supreme Court Of India · AIR 1999 SC 3408 : (1999) AIRSCW 3378 : (2000) 1 ALLMR 331 : (1999) 98 CompCas 219 : (1999) 3 CTC 345 : (1999) 7 JT 102 : (2000) 2 LW 302 : (1999) 123 PLR 615 : (1999) 5 SCALE 534 : (1999) 7 SCC 539 : (1999) 2 SCR 465 Supp : (1999) 8 Supreme 99 : (1999) 2

Civil Procedure Code, 1908 (CPC) — Order 8 Rule 6CConstitution of India, 1950 — Article 226, 227Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 17, 18, 19, 2, 31
Read judgment
Supreme Court15 Sept 1999Allowed

Thampanoor Ravi Vs Charupara Ravi and Others

Supreme Court Of India · AIR 1999 SC 3309 : (1999) AIRSCW 3299 : (2000) 1 ALLMR 85 : (1999) 7 JT 231 : (1999) 3 KLT 487 : (1999) 5 SCALE 511 : (1999) 8 SCC 74 : (1999) 2 SCR 419 Supp : (1999) 8 Supreme 72 : (2000) 1 UJ 51

Citizenship Act, 1955 — Section 9(2)Constitution of India, 1950 — Article 191(1), 329Provincial Insolvency Act, 1920 — Section 27, 28, 3, 35, 4
Read judgment
Supreme Court15 Sept 1999Dismissed

Banobi and Another Vs State of Maharashtra and Others

Supreme Court Of India · (1999) 3 ACR 2236 : (1999) AIRSCW 4606 : (2000) 1 ALD(Cri) 111 : (2000) 1 ALT(Cri) 34 : (2000) CriLJ 589 : (1999) 4 Crimes 350 : (1999) 66 ECC 565 : (1999) 8 JT 125 : (1999) 6 SCALE 391 : (1999) 8 SCC 463 : (1999) 9 Supreme 174

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 50
Read judgment
Supreme Court15 Sept 1999Disposed Of

Narender Singh Vs Mala Ram and Another

Supreme Court Of India · AIR 1999 SC 3655 : (1999) AIRSCW 3678 : (1999) 7 JT 24 : (1999) 5 SCALE 521 : (1999) 8 SCC 198 : (1999) 2 SCR 438 Supp : (1999) 8 Supreme 263 : (1999) 2 UJ 1460

Constitution of India, 1950 — Article 173Representation of the People Act, 1951 — Section 123(2), 83(1)
Read judgment