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Supreme Court Of India judgments

59,848 judgments · page 1,711 of 2,993

Supreme Court11 Aug 1999Allowed

Syed Dastagir Vs T.R. Gopalakrishnasetty

Supreme Court Of India · AIR 1999 SC 3029 : (1999) AIRSCW 2959 : (1999) 4 ALLMR 286 : (1999) 5 JT 642 : (2000) 1 MLJ 1 : (1999) 3 PLJR 1 : (2000) 124 PLR 348 : (1999) 2 RLW 348 : (1999) 4 SCALE 697 : (1999) 6 SCC 337 : (1999) 1 SCR 351 Supp : (1999) 7 Supreme 175

Specific Relief Act, 1963 — Section 16
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Supreme Court11 Aug 1999Dismissed

P.K. Vasudeva Vs Zenobia Bhanot

Supreme Court Of India · AIR 1999 SC 3322 : (1999) AIRSCW 3315 : (1999) 6 JT 132 : (1999) 123 PLR 520 : (1999) 5 SCALE 59 : (1999) 7 SCC 377 : (1999) 1 SCR 378 Supp : (1999) 7 Supreme 514 : (1999) 2 UJ 1362

Civil Procedure Code, 1908 (CPC) — Section 151East Punjab Urban Rent Restriction Act, 1949 — Section 13A
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Supreme Court11 Aug 1999Allowed

Jalalsab Shaikh Vs State of Goa

Supreme Court Of India · AIR 2000 SC 571 : (2000) AIRSCW 111 : (1999) 2 ALT(Cri) 336 : (2000) CriLJ 762 : (1999) 6 JT 177 : (1999) 5 SCALE 62 : (1999) 6 SCC 410 : (1999) 7 Supreme 159 : (1999) 2 UJ 1384

Penal Code, 1860 (IPC) — Section 302
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Supreme Court11 Aug 1999Partly Allowed

Sovintorg (India) Ltd. Vs State Bank of India, New Delhi

Supreme Court Of India · AIR 1999 SC 2963 : (1999) AIRSCW 2878 : (2000) 99 CompCas 126 : (1999) 6 JT 10 : (2000) 1 MLJ 5 : (1999) 123 PLR 490 : (1999) 4 SCALE 659 : (1999) 6 SCC 406 : (1999) 1 SCR 337 Supp : (1999) 7 Supreme 181 : (1999) 2 UJ 1524

Civil Procedure Code, 1908 (CPC) — Section 34Consumer Protection Act, 1986 — Section 14, 2Interest Act, 1839 — Section 1
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Supreme Court11 Aug 1999Allowed

C. Ali Vs State of Kerala

Supreme Court Of India · (2000) 1 ALT(Cri) 39 : (2000) CriLJ 3181 : (2000) 71 ECC 698 : (1999) 10 JT 349 : (2000) 1 KLT 638 : (2000) 1 OLR 60 : (1999) 7 SCC 88

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 50
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Supreme Court10 Aug 1999Disposed Of

Kalayath Nassar Vs State of Kerala

Supreme Court Of India · (1999) 3 ACR 2806 : AIR 2000 SC 733 : (2000) AIRSCW 271 : (2000) 1 ALD(Cri) 615 : (2000) 1 ALT(Cri) 40 : (2000) CriLJ 817 : (2000) 67 ECC 4 : (1999) 9 JT 213 : (1999) 7 SCC 309

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 50
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Supreme Court10 Aug 1999Dismissed

The Belsund Sugar Co. Ltd. Vs The State of Bihar and Others Etc.

Supreme Court Of India · AIR 1999 SC 3125 : (1999) 4 ARBLR 502 : (1999) 3 BLJR 2191 : (1999) 5 JT 422 : (1999) 3 PLJR 93 : (1999) 4 SCALE 516 : (1999) 9 SCC 620 : (1999) 1 SCR 146 Supp

Markets Act, 1960 — Section 2(1)(a), 2(1)(h), 3, 3(1), 4, 4(a), 7, 8, 13, 15, 15(2), 16(E), 18, 25, 27, 28, 29, 30, 31, 32, 32(9), 33, 39, 40, 42, 43, 44, 46, 49, 51, 52, 58, 57(2)Bihar Agricultural Produce Markets Act, 1960 — Section 15Essential Commodities Act, 1955 — Section 3, 6
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Supreme Court09 Aug 1999Allowed

R.P. Kapur Vs Union of India and Others

Supreme Court Of India · AIR 1999 SC 3589 : (1999) AIRSCW 3599 : (1999) 5 JT 400 : (1999) 4 SCALE 507 : (1999) 8 SCC 110 : (1999) SCC(L&S) 1440 : (1999) 1 SCR 121 Supp : (2000) 1 SLJ 307 : (1999) 6 Supreme 506

Railway Services (Pension) Rules, 1993 — Rule 37, 49, 50
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Supreme Court09 Aug 1999Allowed

P. Nallammal Etc. Vs State Rep. by Inspector of Police

Supreme Court Of India · (1999) 2 ACR 1788 : AIR 1999 SC 2556 : (1999) 2 ALD(Cri) 420 : (1999) CriLJ 3967 : (1999) ECR 22 : (1999) 5 JT 410 : (1999) 2 RLW 336 : (1999) 4 SCALE 501 : (1999) 6 SCC 559 : (1999) 1 SCR 135 Supp : (2000) 1 SLJ 320

Penal Code, 1860 (IPC) — Section 107, 109, 161, 165APrevention of Corruption Act, 1947 — Section 5(1)Prevention of Corruption Act, 1988 — Section 10, 11, 12, 13(1), 3(1)
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Supreme Court06 Aug 1999Dismissed

Zunjarrao Bhikaji Nagarkar Vs U.O.I. and Others

Supreme Court Of India · AIR 1999 SC 2881 : (1999) AIRSCW 2779 : (1999) 66 ECC 40 : (1999) 84 ECR 29 : (1999) 112 ELT 772 : (1999) 5 JT 366 : (2000) 1 LLJ 728 : (1999) 4 SCALE 480 : (1999) 7 SCC 409 : (1999) SCC(L&S) 1299 : (1999) 1 SCR 87 Supp : (2000) 1 SLJ 291 : (1999) 6 Supre

Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 14Central Civil Services (Conduct) Rules, 1964 — Rule 3(1)Central Excise Rules, 1944 — Rule 173G, 173Q, 226, 49, 52A
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