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Supreme Court Of India judgments

59,848 judgments · page 1,716 of 2,993

Supreme Court19 Jul 1999Allowed

M/s. Lokmat Newspapers Pvt. Ltd. Vs Shankarprasad

Supreme Court Of India · AIR 1999 SC 2423 : (1999) AIRSCW 2565 : (1999) 3 ALLMR 701 : (1999) 4 JT 546 : (1999) 2 LLJ 600 : (1999) 4 SCALE 109 : (1999) 6 SCC 275 : (1999) SCC(L&S) 1090 : (1999) 3 SCR 907 : (2000) 2 SLJ 144 : (1999) 6 Supreme 104 : (1999) 2 UJ 1201

Constitution of India, 1950 — Article 136, 14, 21, 226, 227Industrial Disputes Act, 1947 — Section 10, 12(4), 17, 20(2), 22Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 &mdash
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Supreme Court16 Jul 1999Allowed

Renu Bisoi and Others Vs Gour Chandra Prahdan and Others

Supreme Court Of India · AIR 1999 SC 2364 : (1999) AIRSCW 2468 : (2000) 89 CLT 31 : (1999) 5 JT 3 : (1999) 2 OLR 536 : (1999) 4 SCALE 183 : (1999) 6 SCC 6 : (1999) 3 SCR 904 : (1999) 6 Supreme 156 : (1999) 2 UJ 1236

Orissa Zilla Parishad Act, 1991 — Section 36
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Supreme Court16 Jul 1999Dismissed

Pon Adithan Vs Deputy Director, Narcotics Control Bureau, Madras

Supreme Court Of India · (1999) 2 ACR 1631 : AIR 1999 SC 2355 : (1999) AIRSCW 2457 : (1999) 2 ALD(Cri) 337 : (1999) CriLJ 3663 : (1999) 3 Crimes 133 : (1999) 66 ECC 574 : (1999) 4 JT 540 : (1999) 2 RLW 318 : (1999) 4 SCALE 89 : (1999) 6 SCC 1 : (1999) 3 SCR 897 : (1999) 6 Supreme

Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 50, 8(c)
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Supreme Court15 Jul 1999Dismissed

Union of India and Others Vs The Motion Picture Association and Others etc. etc.

Supreme Court Of India · AIR 1999 SC 2334 : (1999) AIRSCW 2432 : (1999) 4 JT 520 : (1999) 4 SCALE 93 : (1999) 6 SCC 150 : (1999) 3 SCR 875 : (1999) 6 Supreme 85 : (1999) 2 UJ 1302

Cable Television Consumer Protection and Competition Act, 1992 — Section 4, 5Cinematograph Act, 1952 — Section 12(4), 16Constitution of India, 1950 — Article 19(1), 19(2), 239AA, 246(4), 265
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Supreme Court14 Jul 1999Allowed

State of Kerala Vs V. Padmnabhan Nair

Supreme Court Of India · (1999) 2 ACR 1578 : AIR 1999 SC 2405 : (1999) AIRSCW 2526 : (1999) 2 ALD(Cri) 342 : (1999) CriLJ 3696 : (1999) 3 Crimes 103 : (1999) 2 CTC 643 : (1999) 4 JT 499 : (1999) 2 KLT 782 : (1999) 2 OLR 334 : (1999) 3 PLJR 155 : (1999) 4 SCALE 82 : (1999) 5 SCC 6

Criminal Procedure Code, 1973 (CrPC) — Section 197Penal Code, 1860 (IPC) — Section 109, 120B, 201, 406, 409Prevention of Corruption Act, 1947 — Section 5(2)
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Supreme Court13 Jul 1999Dismissed

Haryana Telecom Ltd. Vs Sterlite Industries (India) Ltd.

Supreme Court Of India · AIR 1999 SC 2354 : (1999) AIRSCW 2456 : (1999) 2 ARBLR 685 : (1999) 97 CompCas 683 : (1999) 3 CompLJ 161 : (1999) 4 JT 545 : (1999) 123 PLR 613 : (1999) 4 SCALE 85 : (1999) 5 SCC 688 : (1999) 3 SCR 861 : (1999) 6 Supreme 66 : (1999) 2 UJ 1279

Arbitration and Conciliation Act, 1996 — Section 8
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Supreme Court13 Jul 1999Dismissed

Union of India and Others Vs Anil Kumar and Others

Supreme Court Of India · AIR 1999 SC 2229 : (1999) AIRSCW 2264 : (1999) 4 JT 502 : (1999) 4 SCALE 61 : (1999) 5 SCC 743 : (1999) 3 SCR 835 : (2000) 2 SLJ 129 : (1999) 6 Supreme 50 : (1999) 3 UPLBEC 1799

Constitution of India, 1950 — Article 14, 16, 39Technical Cadre Recruitment Rules, 1995 — Rule 6(3), 8(1)
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Supreme Court12 Jul 1999Dismissed

Rajendra Prasad Vs The Narcotic Cell Through its Officer in Charge, Delhi

Supreme Court Of India · (1999) 2 ACR 1575 : AIR 1999 SC 2292 : (1999) AIRSCW 2356 : (1999) 2 ALD(Cri) 345 : (1999) CriLJ 3529 : (1999) 3 Crimes 106 : (1999) 66 ECC 318 : (1999) 4 JT 496 : (1999) 2 KLT 779 : (1999) 2 OLR 558 : (1999) 9 PLJR 81 : (1999) 2 RLW 321 : (1999) 4 SCALE

Criminal Procedure Code, 1973 (CrPC) — Section 21, 25, 29, 311, 397(2)
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Supreme Court12 Jul 1999Allowed

Bank of India and Another Vs Degala Suryanarayana

Supreme Court Of India · AIR 1999 SC 2407 : (1999) AIRSCW 2529 : (1999) 82 FLR 1004 : (1999) 4 JT 489 : (1999) 2 LLJ 682 : (1999) 4 SCALE 75 : (1999) 5 SCC 762 : (1999) SCC(L&S) 1036 : (1999) 3 SCR 824 : (1999) 6 Supreme 39 : (1999) 3 UPLBEC 1743

Bank of India Officer Employees (Discipline and Appeal) Regulations, 1976 — Regulation 7
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Supreme Court28 Jun 1999

Amanulla Khan Kudeatalla Khan Pathan Vs State of Gujarat and Others

Supreme Court Of India · (1999) 2 ACR 1462 : AIR 1999 SC 2197 : (1999) AIRSCW 2222 : (1999) 2 ALD(Cri) 321 : (1999) CriLJ 3504 : (1999) 3 Crimes 110 : (2000) 4 GLR 847 : (1999) 4 JT 455 : (1999) 4 SCALE 52 : (1999) 5 SCC 613 : (1999) 3 SCR 807 : (1999) 6 Supreme 32 : (1999) 2 UJ

Constitution of India, 1950 — Article 22(5), 32Gujarat Prevention of Anti-social Activities Act, 1985 — Section 3(2)Penal Code, 1860 (IPC) — Section 120B, 387, 506(2)
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Supreme Court22 Jun 1999dismissed

Pal Singh Vs The State of Punjab

Supreme Court Of India · (1999) 2 ACR 1634 : AIR 1999 SC 2548 : (1999) AIRSCW 2715 : (1999) 2 ALD(Cri) 418 : (2000) 1 ALT(Cri) 25 : (1999) CriLJ 3962 : (1999) 5 JT 224 : (1999) 4 SCALE 351 : (1999) 6 Supreme 360

Penal Code, 1860 (IPC) — Section 302, 34Terrorist and Disruptive Activities (Prevention) Act, 1987 — Section 19, 3, 4
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