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Supreme Court Of India judgments

59,848 judgments · page 1,708 of 2,993

Supreme Court20 Aug 1999Disposed Of

Ador Samia Private Limited Vs Peekay Holdings Limited and Others

Supreme Court Of India · AIR 1999 SC 3246 : (1999) AIRSCW 3220 : (1999) 4 ALLMR 186 : (1999) 6 ALT 16 : (1999) 4 CompLJ 37 : (1999) 3 CTC 276 : (1999) 6 JT 194 : (2000) 1 LW 56 : (2000) MPLJ 190 : (1999) 5 SCALE 157 : (1999) 8 SCC 572 : (1999) 1 SCR 658 Supp : (1999) 7 Supreme 30

Arbitration and Conciliation Act, 1996 — Section 11(6), 4Constitution of India, 1950 — Article 136
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Supreme Court20 Aug 1999Dismissed

Ram Kumar Agrawal and Another Vs Thawar Das (Dead) Through Lrs.

Supreme Court Of India · AIR 1999 SC 3248 : (1999) AIRSCW 3221 : (1999) 6 JT 179 : (2000) 1 MLJ 63 : (1999) 5 SCALE 130 : (1999) 7 SCC 303 : (1999) 1 SCR 641 Supp : (1999) 7 Supreme 472 : (1999) 2 UJ 1428

Civil Procedure Code, 1908 (CPC) — Section 100Specific Relief Act, 1963 — Section 16Transfer of Property Act, 1882 — Section 106, 53A
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Supreme Court20 Aug 1999Allowed

Delhi Administration Vs Gurdip Singh Uban and Others etc.

Supreme Court Of India · AIR 1999 SC 3822 : (1999) AIRSCW 3893 : (1999) 4 ALLMR 628 : (1999) 6 ALT 18 : (1999) 6 JT 223 : (1999) 3 LW 668 : (1999) 5 SCALE 145 : (1999) 7 SCC 44 : (1999) 1 SCR 650 Supp : (1999) 7 Supreme 303 : (1999) 2 UJ 1320

Land Acquisition Act, 1894 — Section 4, 4(1), 5A, 6
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Supreme Court19 Aug 1999

Chander Shekhar Malhotra Vs Nirlon Limited and others

Supreme Court Of India · (1999) 4 ALLMR 41 : (2000) 1 BomCR 638 : (2000) 1 LLJ 83 : (2000) 2 MhLj 635

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Companies Act, 1956 — Section 42Constitution of India, 1950 — Article 311
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Supreme Court19 Aug 1999Allowed

R.B. Desai and Another Vs S.K. Khanolker and Others

Supreme Court Of India · AIR 1999 SC 3306 : (1999) AIRSCW 4305 : (1999) AIRSCW 3296 : (1999) 6 JT 141 : (1999) 5 SCALE 127 : (1999) 7 SCC 54 : (2000) 3 SLJ 26 : (1999) 7 Supreme 262 : (1999) 9 Supreme 233 : (1999) 2 UJ 1576 : (2000) 1 UPLBEC 425

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Supreme Court19 Aug 1999dismissed

Balbir Singh Vs State of Punjab

Supreme Court Of India · (1999) 3 ACR 1969 : AIR 1999 SC 3227 : (1999) AIRSCW 3197 : (1999) 2 ALD(Cri) 482 : (1999) CriLJ 4076 : (1999) 2 DMC 506 : (1999) 6 JT 189 : (1999) 5 SCALE 158 : (1999) 9 SCC 30 : (1999) 7 Supreme 371 : (1999) 2 UJ 1328

Penal Code, 1860 (IPC) — Section 302, 304B, 34
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Supreme Court19 Aug 1999Dismissed

Davis Vs Sebastian

Supreme Court Of India · AIR 1999 SC 3223 : (1999) AIRSCW 3192 : (1999) 6 JT 53 : (1999) 3 KLT 225 : (1999) 5 SCALE 66 : (1999) 6 SCC 604 : (1999) 1 SCR 612 Supp : (1999) 7 Supreme 218 : (1999) 2 UJ 1433

Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 11(8)Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(3)
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Supreme Court19 Aug 1999Allowed

P.K. Shastri Vs State of M.P. and Others

Supreme Court Of India · (1999) 2 ACR 1867 : AIR 1999 SC 3273 : (1999) AIRSCW 3256 : (1999) 2 ALD(Cri) 496 : (1999) 6 ALT 10 : (2000) 85 FLR 582 : (1999) 6 JT 83 : (2000) 1 MPHT 607 : (1999) 2 MPJR 281 : (1999) 5 SCALE 124 : (1999) 7 SCC 329 : (1999) SCC(L&S) 1285 : (1999) 7 Supr

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Supreme Court19 Aug 1999Disposed Of

Oriental Insurance Co. Ltd. Vs Sony Cheriyan

Supreme Court Of India · (1999) 2 ACC 196 : AIR 1999 SC 3252 : (1999) AIRSCW 3226 : (2000) 99 CompCas 497 : (1999) 4 CompLJ 39 : (1999) 6 JT 149 : (1999) 3 LW 672 : (2000) 1 MLJ 8 : (1999) 123 PLR 495 : (1999) 5 SCALE 114 : (1999) 6 SCC 451 : (1999) 1 SCR 622 Supp : (1999) 7 Supr

Central Motor Vehicles Rules, 1989 — Rule 129, 137, 91Motor Vehicles Act, 1988 — Section 2(13), 66, 77, 78, 79
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Supreme Court19 Aug 1999Allowed

S.R. Murthy Vs State of Karnataka and Others

Supreme Court Of India · AIR 2000 SC 450 : (1999) AIRSCW 4602 : (1999) 3 CALLT 59 : (1999) 8 JT 296 : (2000) 1 OLR 52 : (1999) 6 SCALE 573 : (1999) 8 SCC 176 : (2000) SCC(L&S) 49 : (1999) 1 SCR 639 Supp : (1999) 8 Supreme 716 : (2000) 1 UJ 275

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Supreme Court19 Aug 1999Dismissed

Wakf Board Andhra Pradesh represented by its Secretary Vs Biradavolu Ramana Reddy

Supreme Court Of India · AIR 1999 SC 3374 : (1999) AIRSCW 3230 : (1999) 6 JT 229 : (2000) 2 LW 127 : (2000) 1 MLJ 58 : (1999) 5 SCALE 177 : (1999) 6 SCC 582 : (1999) 1 SCR 630 Supp : (1999) 7 Supreme 392 : (1999) 2 UJ 1290

Constitution of India, 1950 — Article 136Limitation Act, 1908 — Article 134BLimitation Act, 1963 — Article 142, 144, 96
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Supreme Court18 Aug 1999dismissed

Shri Panch Nagar Parakh Mandsaur Vs Purushottam Das

Supreme Court Of India · AIR 1999 SC 3071 : (1999) AIRSCW 3010 : (1999) 6 JT 155 : (1999) 5 SCALE 87 : (1999) 6 SCC 656 : (1999) 1 SCR 546 Supp : (1999) 7 Supreme 362

Limitation Act, 1963 — Article 61, 29Qanoon Ryotwari, Gwalior State, 1974 — Section 268, 269, 271, 272, 274
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Supreme Court18 Aug 1999Dismissed

Colgate Palmolive (India) Ltd. Vs Hindustan Lever Ltd.

Supreme Court Of India · AIR 1999 SC 3105 : (1999) AIRSCW 3050 : (1999) 4 ARBLR 399 : (1999) 4 CompLJ 1 : (1999) 6 JT 89 : (1999) 5 SCALE 95 : (1999) 7 SCC 1 : (1999) 1 SCR 560 Supp : (1999) 7 Supreme 240

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2A, Order 39 Rule 3, Order 39 Rule 4, Order 39 Rule 5Constitution of India, 1950 — Article 19(1)Monopolies and Restrictive Trade Practices (Amendment) Act, 1984 — Sec
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