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Supreme Court Of India judgments

59,848 judgments · page 1,703 of 2,993

Supreme Court14 Sept 1999dismissed

Somnath Rath Vs Bikram K. Arukh and Others

Supreme Court Of India · AIR 1999 SC 3417 : (1999) AIRSCW 3396 : (1999) 7 JT 219 : (1999) 6 SCALE 13 : (1999) 9 SCC 538 : (1999) 2 SCR 410 Supp : (1999) 8 Supreme 169 : (2000) 1 UJ 64

Representation of the People Act, 1951 — Section 100(1), 9A
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Supreme Court14 Sept 1999Disposed Of

Shri Ravinder Kumar Sharma Vs The State of Assam and Others

Supreme Court Of India · (1999) 2 ACC 691 : AIR 1999 SC 3571 : (1999) AIRSCW 3578 : (2000) 1 CALLT 22 : (2000) 1 GLT 1 : (1999) 6 JT 565 : (2000) 2 LW 58 : (2000) 125 PLR 165 : (1999) 5 SCALE 467 : (1999) 7 SCC 434 : (1999) 2 SCR 339 Supp : (1999) 8 Supreme 62 : (2000) 1 UJ 126

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22(1)Essential Commodities Act, 1955 — Section 3Evidence Act, 1872 — Section 81
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Supreme Court14 Sept 1999Allowed

IR Coelho (Dead) By Lrs. etc. Vs The State of Tamil Nadu etc.

Supreme Court Of India · AIR 1999 SC 3179 : (1999) AIRSCW 3138 : (1999) 6 JT 607 : (1999) 5 SCALE 476 : (1999) 7 SCC 580 : (1999) 2 SCR 394 Supp : (1999) 8 Supreme 351

Constitution of India, 1950 — Article 14, 19, 31BUrban Land (Ceiling and Regulation) Act, 1976 — Section 10, 27(1)West Bengal Land Holding Revenue Act, 1979 — Section 2
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Supreme Court14 Sept 1999dismissed

West Bengal Essential Commodities Supply Corporation Vs Swadesh Agro Farming and Storage Pvt. Ltd. and Another

Supreme Court Of India · AIR 1999 SC 3421 : (1999) AIRSCW 3401 : (1999) 6 JT 599 : (2000) 1 LW 587 : (2000) 1 MLJ 44 : (2000) 1 OLR 201 : (1999) 123 PLR 618 : (2000) 1 RLW 74 : (1999) 5 SCALE 504 : (1999) 8 SCC 315 : (1999) 2 SCR 399 Supp : (1999) 7 Supreme 629 : (2000) 1 UJ 107

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 11, Order 20 Rule 6A, Order 20 Rule 7, Order 41 Rule 1Limitation Act, 1963 — Article 136, 12(2), 5
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Supreme Court14 Sept 1999Allowed

Ajay Jadhav Vs Government of Goa and Others

Supreme Court Of India · AIR 2000 SC 451 : (1999) AIRSCW 4603 : (2000) 1 ALLMR 349 : (1999) 6 JT 596 : (1999) 5 SCALE 483 : (1999) 9 SCC 4 : (2000) SCC(L&S) 152 : (1999) 2 SCR 371 Supp : (2000) 1 SLJ 223 : (1999) 8 Supreme 14 : (1999) 2 UJ 1547 : (2000) 1 UPLBEC 169

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Supreme Court14 Sept 1999Dismissed

Shri Balbir Singh Vs State of H.P. and Others

Supreme Court Of India · AIR 1999 SC 3785 : (1999) AIRSCW 3837 : (1999) 6 JT 612 : (1999) 5 SCALE 553 : (2000) 10 SCC 166 : (2000) SCC(L&S) 372 : (2000) 2 SLJ 175 : (1999) 7 Supreme 626 : (2000) 1 UPLBEC 150

Himachal Pradesh P.W.D. Subordinate Services Class-II Junior Engineer (Electrical) (Technical) Recruitment Rules, 1979 — Rule 4
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Supreme Court14 Sept 1999

State Through CBI, Delhi Vs Gian Singh

Supreme Court Of India · AIR 1999 SC 3450 : (1999) AIRSCW 3433 : (1999) 2 ALD(Cri) 685 : (1999) 2 ALT(Cri) 396 : (2000) 1 CALLT 34 : (1999) CriLJ 4315 : (1999) 6 JT 575 : (1999) 5 SCALE 497 : (1999) 9 SCC 312 : (1999) 2 SCR 382 Supp : (1999) 8 Supreme 44 : (2000) 1 UJ 25

Constitution of India, 1950 — Article 20(1)General Clauses Act, 1897 — Section 6Penal Code, 1860 (IPC) — Section 302, 34
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Supreme Court13 Sept 1999dismissed

State of Himachal Pradesh Vs Jai Lal and Others

Supreme Court Of India · (1999) 3 ACR 2215 : AIR 1999 SC 3318 : (1999) AIRSCW 3309 : (1999) 2 ALD(Cri) 855 : (2000) 1 CALLT 15 : (1999) CriLJ 4294 : (1999) 6 JT 548 : (1999) 5 SCALE 445 : (1999) 7 SCC 280 : (1999) 2 SCR 318 Supp : (1999) 8 Supreme 401 : (2000) 1 UJ 121

Evidence Act, 1872 — Section 45Penal Code, 1860 (IPC) — Section 120B, 420, 468Prevention of Corruption Act, 1988 — Section 5(2)
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Supreme Court13 Sept 1999Dismissed

Paparambaka Rosamma and Others Vs State of Andhra Pradesh

Supreme Court Of India · (1999) 3 ACR 2149 : AIR 1999 SC 3455 : (1999) AIRSCW 3440 : (1999) 2 ALD(Cri) 641 : (1999) 2 ALT(Cri) 345 : (2000) 1 CALLT 44 : (1999) CriLJ 4321 : (1999) 3 Crimes 150 : (1999) 6 JT 585 : (1999) 5 SCALE 451 : (1999) 7 SCC 695 : (1999) 2 SCR 328 Supp : (19

Penal Code, 1860 (IPC) — Section 114, 302, 307, 34, 498A
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Supreme Court13 Sept 1999Disposed Of

State of Kerala and others Vs Koliyat Estates

Supreme Court Of India · (1999) 6 JT 531 : (1999) 3 KLT 553 : (2000) 1 LW 766 : (1999) 5 SCALE 461 : (1999) 8 SCC 419 : (1999) 2 SCR 307 Supp : (2000) 1 UJ 45

Kerala Land Reforms Act, 1963 — Section 85(5), 86(2)Transfer of Property Act, 1882 — Section 60
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Supreme Court11 Sept 1999Disposed Of

T.H. Musthaffa Vs M.P. Varghese and Others

Supreme Court Of India · AIR 2000 SC 153 : (1999) AIRSCW 4237 : (1999) 3 CTC 569 : (1999) 7 JT 427 : (1999) 6 SCALE 190 : (1999) 8 SCC 692 : (1999) 3 SCR 162 Supp : (1999) 8 Supreme 532

Conduct of Elections Rules, 1961 — Rule 39(2), 56(2)Representation of the People Act, 1951 — Section 62(3), 62(4), 81(1), 83(1), 83(2)
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Supreme Court10 Sept 1999Dismissed

Allahabad Bank, Calcutta Vs Radha Krishna Maity and Others

Supreme Court Of India · AIR 1999 SC 3426 : (1999) AIRSCW 3407 : (1999) 98 CompCas 264 : (1999) 6 JT 527 : (2000) 1 LW 763 : (2000) 1 MLJ 52 : (2000) 125 PLR 1 : (1999) 5 SCALE 433 : (1999) 6 SCC 755 : (1999) 2 SCR 290 Supp : (1999) 7 Supreme 669

Constitution of India, 1950 — Article 227Debts Recovery Tribunal (Procedure) Rules, 1993 — Rule 18Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 19(6), 22
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