Supreme Court13 Aug 1999Partly Allowed

State of Orissa Vs Arjun Das Agrawal Another

Supreme Court Of India · (1999) 2 ACR 1854 : AIR 1999 SC 3229 : (1999) AIRSCW 3200 : (1999) 2 ALD(Cri) 490 : (2000) 89 CLT 151 : (1999) CriLJ 4078 : (1999) 6 JT 14 : (2000) 1 LW(Cri) 108 : (2000) 1 OLR 72 : (1999) 3 PLJR 14 : (1999) 4 SCALE 702 : (1999) 8 SCC 154 : (1999) 1 SCR 4

Indian Penal Code, 1860 — Section 34, 147, 149, 302, 323, 341, 427, 449, 451
Supreme Court13 Aug 1999Dismissed

Rais Ahmad Vs State of U.P. and Others

Supreme Court Of India · AIR 1999 SC 3080 : (1999) AIRSCW 3020 : (1999) 4 ALLMR 167 : (1999) 6 JT 111 : (2000) KLJ 126 : (1999) 3 RLW 449 : (1999) 5 SCALE 4 : (1999) 6 SCC 391 : (1999) 1 SCR 435 Supp : (1999) 7 Supreme 279 : (1999) 2 UJ 1366 : (2000) 1 UPLBEC 32

Constitution of India, 1950 — Article 225, 226Government of India Act, 1915 — Section 108Rules of Court, 1952 — Rule 15
Supreme Court13 Aug 1999Allowed

Sophia Gulam Mohd. Bham Vs State of Maharashtra and Others

Supreme Court Of India · (1999) 2 ACR 1798 : AIR 1999 SC 3051 : (1999) AIRSCW 2985 : (1999) 2 ALD(Cri) 511 : (1999) CriLJ 4064 : (1999) 66 ECC 583 : (1999) 5 JT 577 : (1999) 4 SCALE 688 : (1999) 6 SCC 593 : (1999) 1 SCR 421 Supp : (1999) 7 Supreme 407

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1)Constitution of India, 1950 — Article 22, 22(5)
Supreme Court12 Aug 1999Dismissed

Birakishore Kar Vs State of Orissa

Supreme Court Of India · (2000) 1 ACR 347 : AIR 2000 SC 3626 : (1999) 10 JT 350 : (2000) 1 KLT 639 : (2000) 9 SCC 541

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 50
Supreme Court12 Aug 1999Dismissed

Pradeep Kumar Jain Vs Citibank and Another

Supreme Court Of India · (1999) 2 ACC 207 : (1999) ACJ 1516 : AIR 1999 SC 3119 : (1999) AIRSCW 3067 : (1999) 4 ALLMR 156 : (1999) 5 ALT 14 : (2000) 1 BLJR 171 : (1999) 98 CompCas 785 : (1999) 5 JT 639 : (1999) 123 PLR 493 : (1999) 4 SCALE 662 : (1999) 6 SCC 361 : (1999) 7 Supreme

Motor Vehicles Act, 1988 — Section 146, 165, 196
Supreme Court12 Aug 1999Allowed

Ladu Ram Vs Ganesh Lal

Supreme Court Of India · AIR 1999 SC 3057 : (1999) AIRSCW 2992 : (1999) 5 JT 634 : (1999) 2 RLW 352 : (1999) 4 SCALE 653 : (1999) 7 SCC 50 : (1999) 1 SCR 390 Supp : (1999) 7 Supreme 225 : (2000) 1 UJ 185

Rajasthan Premises (Control of Rent and Eviction) Act, 1950 — Section 13(1)(a), 13(3)
Supreme Court12 Aug 1999Allowed

Dattaram S. Vichare Vs Thukaram S. Vichare and Others

Supreme Court Of India · AIR 2000 SC 103 : (1999) AIRSCW 4062 : (1999) 4 ALLMR 649 : (1999) 6 JT 418 : (1999) 5 SCALE 367 : (1999) 6 SCC 764 : (1999) 1 SCR 404 Supp : (1999) 7 Supreme 551 : (1999) 2 UJ 1420

Constitution of India, 1950 — Article 227Maharashtra Housing and Area Development Act, 1976 — Section 66
Supreme Court11 Aug 1999Dismissed

T. Hamza Vs The State of Kerala

Supreme Court Of India · (1999) 2 ACR 1805 : AIR 1999 SC 2966 : (1999) AIRSCW 2882 : (1999) CriLJ 4059 : (1999) 66 ECC 322 : (1999) 84 ECR 17 : (1999) 5 JT 616 : (1999) 3 KLT 122 : (1999) 3 PLJR 10 : (1999) 2 RLW 342 : (1999) 4 SCALE 640 : (2000) 1 SCC 300 : (1999) 1 SCR 343 Supp

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 41, 42, 43, 50(1)
Supreme Court11 Aug 1999Dismissed

R. Balasubramanian Vs Smt. Vijayalakshmi Balasumbramanian

Supreme Court Of India · AIR 1999 SC 3070 : (1999) AIRSCW 3008 : (2000) 1 ALLMR 83 : (2000) 1 BLJR 169 : (1999) 2 DMC 396 : (1999) 5 JT 624 : (1999) 3 LW 420 : (1999) 3 PLJR 8 : (1999) 2 RLW 346 : (1999) 4 SCALE 686 : (1999) 7 SCC 311 : (1999) 7 Supreme 233 : (2000) 1 UJ 282

Hindu Marriage Act, 1955 — Section 13
Supreme Court11 Aug 1999Allowed

Collector of Central Excise, Pune Etc. Etc. Vs Dai Ichi Karkaria Ltd. Etc. Etc.

Supreme Court Of India · AIR 1999 SC 3234 : (1999) AIRSCW 3205 : (1999) 65 ECC 354 : (1999) ECR 4 : (1999) 112 ELT 353 : (1999) 5 JT 595 : (1999) 4 SCALE 669 : (1999) 7 SCC 448 : (1999) 1 SCR 360 Supp : (1999) 7 Supreme 456

Central Excise (Valuation) Rules, 1975 — Rule 2, 3, 4, 5, 57Central Excises and Salt Act, 1944 — Section 4(1)Customs Tariff Act, 1975 — Section 3