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Supreme Court Of India judgments

59,848 judgments · page 1,713 of 2,993

Supreme Court03 Aug 1999Disposed Of

Common Cause, A Registered Society Vs Union of India and Others

Supreme Court Of India · AIR 1999 SC 2979 : (1999) AIRSCW 2899 : (2000) 1 GLR 748 : (1999) 5 JT 237 : (2000) 1 SCALE 476 : (1999) 4 SCALE 354 : (1998) 4 SCALE 1 : (1999) 6 SCC 667 : (1999) 3 SCR 1279 : (1999) 6 Supreme 425

Constitution Of India, 1950 — Article 12, 14, 21, 32, 32(1), 32(2), 53, 53(1), 73, 74, 74(1), 75, 75(3), 77, 77(1), 77(2), 77(3), 79, 80, 81, 83, 85, 86, 87, 142, 145(3), 154, 163, 166(3), 226, 300(1), 361Supreme Court Act, 1981 — Section 31(3), Order 53 Rule 3, Order 53 Rule 3(7), Order 53 Rule 7(1)Indian Penal Code, 1860 — Section 405, 406, 409
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Supreme Court30 Jul 1999Allowed

Union of India and Others Vs Shri Chetan S. Naik

Supreme Court Of India · AIR 1999 SC 2541 : (1999) AIRSCW 2706 : (1999) 5 JT 217 : (1999) 4 SCALE 349 : (1999) 6 SCC 457 : (1999) SCC(L&S) 1148 : (1999) 3 SCR 1275 : (2000) 1 SLJ 344 : (1999) 6 Supreme 357 : (2000) 1 UJ 194 : (1999) 3 UPLBEC 1682

Broadcasting(Programme) Service Rules, 1990 — Rule 7(2)
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Supreme Court30 Jul 1999Dismissed

The Board of Trustees of The Port of Bombay and Others Vs M/s Sriyanesh Knitters

Supreme Court Of India · AIR 1999 SC 2947 : (1999) AIRSCW 2859 : (1999) 3 CTC 91 : (2000) 69 ECC 7 : (1999) 112 ELT 373 : (1999) 5 JT 172 : (2000) 1 MhLj 294 : (1999) 4 SCALE 318 : (1999) 7 SCC 359 : (1999) 3 SCR 1238 : (1999) 6 Supreme 398 : (1999) 2 UJ 1472

Constitution Of India, 1950 — Article 14, 19, 226, 265, 300AIndian Contract Act, 1872 — Section 42, 42(2), 42(6), 45, 151, 152, 161, 171Major Port Trusts Act, 1963 — Section 2(o), 2(za), 42, 42(2), 43, 45, 47, 47(3)(i), 48, 49, 59, 60(1), 61, 61(1), 68, 70, 71, 126, 131
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Supreme Court29 Jul 1999Disposed Of

Bannalal Vahilda Chavla Vs Union of India and Others

Supreme Court Of India · AIR 1999 SC 2542 : (1999) AIRSCW 4888 : (1999) AIRSCW 2708 : (1999) 2 ALD(Cri) 415 : (1999) 2 ALT(Cri) 362 : (1999) CriLJ 3960 : (1999) 3 Crimes 198 : (2001) GLR 474 : (1999) 5 JT 213 : (1999) 2 RLW 308 : (1999) 4 SCALE 346 : (1999) 6 SCC 210 : (1999) 6 S

Prevention of Black-marketing and Maintenance of Supplies of Essential Commodities Act, 1980 — Section 3(2)
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Supreme Court29 Jul 1999Allowed

Sankaran Pillai(dead) by Lrs. Vs V.P. Venuguduswami and Others

Supreme Court Of India · AIR 1999 SC 3060 : (1999) AIRSCW 2995 : (1999) 4 ALT 29 : (1999) 3 CTC 5 : (1999) 5 JT 385 : (1999) 4 SCALE 471 : (1999) 6 SCC 396 : (1999) 3 SCR 1231 : (1999) 6 Supreme 415

Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 11(4), 23
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Supreme Court29 Jul 1999Allowed

Sumitra Banik Vs State of West Bengal

Supreme Court Of India · (1999) 2 ACR 1482 : AIR 1999 SC 2594 : (1999) AIRSCW 2769 : (1999) 2 ALD(Cri) 373 : (1999) 2 ALT(Cri) 366 : (1999) CriLJ 4057 : (1999) 3 Crimes 201 : (1999) 2 DMC 145 : (1999) 5 JT 362 : (1999) 4 SCALE 477 : (1999) 9 SCC 24 : (1999) 6 Supreme 392

Penal Code, 1860 (IPC) — Section 201, 302, 34
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Supreme Court28 Jul 1999Dismissed

Vinay Bubna Vs Stock Exchange, Mumbai and Others

Supreme Court Of India · AIR 1999 SC 2517 : (1999) AIRSCW 2678 : (1999) 4 ALLMR 294 : (1999) 97 CompCas 874 : (1999) 5 JT 164 : (1999) 4 SCALE 308 : (1999) 6 SCC 215 : (1999) 3 SCR 1222 : (1999) 6 Supreme 351 : (1999) 2 UJ 1196

Constitution of India, 1950 — Article 14, 19(1), 300AStock Exchange Rules, 1957 — Rule 11, 16, 2, 4, 43
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