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Supreme Court Of India judgments

59,848 judgments · page 1,704 of 2,993

Supreme Court10 Sept 1999Allowed

New India Assurance Co. Ltd Vs Smt. Sita Bai and Ors

Supreme Court Of India · (1999) 2 ACC 451 : (2000) ACJ 40 : AIR 1999 SC 3577 : (1999) AIRSCW 3586 : (1999) 4 ALLMR 584 : (1999) 98 CompCas 318 : (1999) 2 JLJ 415 : (1999) 6 JT 616 : (2000) 1 LW 772 : (2000) 1 MLJ 50 : (1999) 123 PLR 822 : (2000) 2 RLW 270 : (1999) 5 SCALE 495 : (

Motor Vehicles Act, 1988 — Section 92
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Supreme Court09 Sept 1999Allowed

Rajiv Bhatia Vs Govt. of Nct of Delhi and Others

Supreme Court Of India · (1999) 3 ACR 2213 : AIR 1999 SC 3284 : (1999) AIRSCW 3269 : (1999) 2 ALD(Cri) 506 : (2000) 1 ALT(Cri) 63 : (1999) CriLJ 4292 : (1999) 6 JT 523 : (1999) 5 SCALE 414 : (1999) 8 SCC 525 : (1999) 2 SCR 280 Supp : (1999) 7 Supreme 561

Hindu Adoptions and Maintenance Act, 1956 — Section 16
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Supreme Court09 Sept 1999Dismissed

Ramashish Yadav and Others Vs State of Bihar

Supreme Court Of India · (1999) 3 ACR 2189 : AIR 1999 SC 3830 : (1999) AIRSCW 3902 : (1999) 2 ALD(Cri) 704 : (1999) 3 BLJR 2352 : (2000) CriLJ 12 : (1999) 6 JT 560 : (1999) 5 SCALE 457 : (1999) 8 SCC 555 : (1999) 2 SCR 285 Supp : (1999) 8 Supreme 6 : (2000) 1 UJ 69

Penal Code, 1860 (IPC) — Section 141, 149, 302, 34
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Supreme Court09 Sept 1999Allowed

R.S. Saini Vs State of Punjab and Others

Supreme Court Of India · AIR 1999 SC 3579 : (1999) AIRSCW 3587 : (1999) 6 JT 507 : (1999) 2 LLJ 1415 : (1999) 5 SCALE 427 : (1999) 8 SCC 90 : (1999) SCC(L&S) 1424 : (1999) 7 Supreme 612 : (2000) 1 UPLBEC 173

Constitution of India, 1950 — Article 226Punjab Municipal Act, 1911 — Section 240, 241, 57
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Supreme Court08 Sept 1999Allowed

Balraj Taneja and Another Vs Sunil Madan and Another

Supreme Court Of India · AIR 1999 SC 3381 : (1999) AIRSCW 3345 : (1999) 6 JT 473 : (1999) RD 600 : (1999) 5 SCALE 400 : (1999) 8 SCC 396 : (1999) 2 SCR 258 Supp : (1999) 8 Supreme 27

Civil Procedure Code Amendment Act, 1976 — Order 12 Rule 6, Order 5 Rule 8Civil Procedure Code, 1908 (CPC) — Order 20 Rule 4(2), Order 8 Rule 1, Order 8 Rule 10, Order 8 Rule 3, Order 8 Rule 5Constitution of India, 1950 &
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Supreme Court08 Sept 1999Dismissed

State of Punjab Vs Gurdeep Singh

Supreme Court Of India · (1999) 3 ACR 2206 : AIR 1999 SC 3724 : (1999) AIRSCW 3764 : (1999) 2 ALD(Cri) 626 : (2000) 1 CALLT 6 : (1999) CriLJ 4597 : (1999) 6 JT 514 : (2000) 1 OLR 333 : (1999) 5 SCALE 388 : (1999) 7 SCC 714 : (1999) 2 SCR 237 Supp : (1999) 7 Supreme 618

Penal Code, 1860 (IPC) — Section 201, 302, 376
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Supreme Court08 Sept 1999Allowed

Ram Saran Mahto and Another Vs The State of Bihar

Supreme Court Of India · (1999) 3 ACR 2202 : AIR 1999 SC 3435 : (1999) AIRSCW 3416 : (1999) 2 ALT(Cri) 331 : (1999) 3 BLJR 2345 : (1999) CriLJ 4311 : (1999) 3 Crimes 125 : (1999) 6 JT 501 : (1999) 5 SCALE 396 : (1999) 9 SCC 486 : (1999) 2 SCR 250 Supp : (1999) 7 Supreme 545

Penal Code, 1860 (IPC) — Section 201, 302, 34, 342, 379
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Supreme Court07 Sept 1999Allowed

Hari Singh Vs Kanhaiya Lal

Supreme Court Of India · AIR 1999 SC 3325 : (1999) AIRSCW 3318 : (1999) 6 JT 489 : (2000) 1 MLJ 83 : (1999) 3 RLW 415 : (1999) 5 SCALE 381 : (1999) 7 SCC 288 : (1999) 2 SCR 216 Supp : (1999) 8 Supreme 19 : (1999) 2 UJ 1488

Civil Procedure Code, 1908 (CPC) — Section 100, 96Rajasthan Premises (Control of Rent and Eviction) Act, 1950 — Section 13(1), 13(3), 6, 7(4)
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