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Supreme Court Of India judgments

59,848 judgments · page 1,717 of 2,993

Supreme Court24 May 1999Disposed Of

K. Narendra Vs Riviera Apartments (P) Ltd.

Supreme Court Of India · AIR 1999 SC 2309 : (1999) AIRSCW 4212 : (1999) AIRSCW 2378 : (1999) 4 JT 428 : (1999) 123 PLR 32 : (1999) 4 SCALE 22 : (1999) 5 SCC 77 : (1999) 3 SCR 777 : (1999) 6 Supreme 8 : (1999) 9 Supreme 321 : (1999) 2 UJ 1161

Contract Act, 1872 — Section 56Delhi Development Act, 1957 — Section 9(2)Limitation Act, 1963 — Section 10, 20
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Supreme Court14 May 1999dismissed

Bina Murlidhar Hemdev and Others Vs Kanhaiyalal Lokram Hemdev and Others

Supreme Court Of India · AIR 1999 SC 2171 : (1999) AIRSCW 2186 : (1999) 3 JT 656 : (1999) 3 MLJ 104 : (1999) 3 SCALE 730 : (1999) 5 SCC 222 : (1999) 3 SCR 677 : (1999) 5 Supreme 561

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1Partnership Act, 1932 — Section 19Transfer of Property Act, 1882 — Section 3
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Supreme Court14 May 1999Disposed Of

Arun Vyas and Another Vs Anita Vyas

Supreme Court Of India · (1999) 2 ACR 1456 : AIR 1999 SC 2071 : (1999) AIRSCW 1793 : (1999) CriLJ 3479 : (1999) 3 Crimes 90 : (1999) 2 DMC 247 : (1999) 4 JT 421 : (1999) 2 OLR 364 : (1999) 3 SCALE 724 : (1999) 4 SCC 690 : (1999) 3 SCR 719 : (1999) 5 Supreme 458 : (1999) 2 UJ 968

Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 190(1), 239, 240, 467Penal Code, 1860 (IPC) — Section 406, 494, 498
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Supreme Court14 May 1999Allowed

P. Paulsamy Vs Union of India and Another

Supreme Court Of India · (1999) 2 ACR 1511 : AIR 1999 SC 2004 : (1999) AIRSCW 1707 : (1999) CriLJ 2897 : (1999) 3 Crimes 50 : (1999) 4 JT 16 : (1999) 123 PLR 503 : (1999) 3 SCALE 618 : (1999) 4 SCC 415 : (1999) 3 SCR 736 : (1999) 5 Supreme 332 : (1999) 2 UJ 995

Constitution of India, 1950 — Article 32Prevention of Illicit Traffic in Narcotic Drugs and Psychotropic Substances Act, 1988 — Section 3(1)
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Supreme Court14 May 1999Disposed Of

N.S. Giri Vs The Corporation of City of Mangalore and Others

Supreme Court Of India · AIR 1999 SC 1958 : (2000) AIRSCW 1932 : (2000) AIRSCW 1923 : (1999) AIRSCW 1643 : (1999) 3 ALT 60 : (1999) 82 FLR 938 : (1999) 6 JT 538 : (1999) 2 LLJ 690 : (1999) 3 SCALE 610 : (1999) 4 SCC 697 : (1999) SCC(L&S) 906 : (1999) 3 SCR 771 : (2000) 4 Supreme

Delhi Shops and Establishments Act, 1954 — Section 22Industrial Disputes Act, 1947 — Section 10AKarnataka Municipal Corporation Act, 1976 — Section 3, 503
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Supreme Court14 May 1999Allowed

Sahi Ram Vs Avtar Singh and Others

Supreme Court Of India · AIR 1999 SC 2169 : (1999) AIRSCW 2182 : (1999) 4 JT 19 : (1999) 3 SCALE 696 : (1999) 4 SCC 511 : (1999) 5 Supreme 438 : (1999) 2 UJ 1042

Mineral Concession Rules, 1960 — Rule 27(5)Mines and Minerals (Development and Regulation) Act, 1957 — Section 30
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Supreme Court14 May 1999Dismissed

Indian Airlines Ltd. Vs Samaresh Bhowmick and Others

Supreme Court Of India · AIR 1999 SC 2243 : (1999) AIRSCW 2281 : (1999) 82 FLR 998 : (1999) 4 JT 476 : (1999) 3 SCALE 681 : (1999) 6 SCC 101 : (1999) SCC(L&S) 1062 : (1999) 5 Supreme 354 : (1999) 2 UJ 1131 : (1999) 3 UPLBEC 1731

Industrial Disputes Act, 1947 — Section 25F
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Supreme Court14 May 1999Allowed

Food Corporation of India Vs Sreekanth Transport

Supreme Court Of India · AIR 1999 SC 2184 : (1999) AIRSCW 2203 : (1999) 2 ARBLR 531 : (1999) 3 JT 649 : (1999) 2 LW 533 : (1999) 3 SCALE 690 : (1999) 4 SCC 491 : (1999) 3 SCR 699 : (1999) 5 Supreme 541 : (1999) 2 UJ 977

Arbitration Act, 1940 — Section 20
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Supreme Court14 May 1999Dismissed

State of U.P. Vs Hem Raj and Others

Supreme Court Of India · (1999) 2 ACR 1512 : AIR 1999 SC 2147 : (1999) AIRSCW 2155 : (1999) 1 ALD(Cri) 919 : (1999) CriLJ 3489 : (1999) 3 Crimes 79 : (1999) 4 JT 27 : (1999) 3 SCALE 722 : (1999) 9 SCC 213 : (1999) 5 Supreme 385

Penal Code, 1860 (IPC) — Section 302, 304, 323, 324
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Supreme Court14 May 1999Dismissed

The Industrial Credit and Investment Corporation of India Ltd. Vs Grapco Industries Ltd. and Others

Supreme Court Of India · AIR 1999 SC 1975 : (1999) AIRSCW 1664 : (1999) 5 ALT 18 : (1999) 97 CompCas 117 : (1999) 3 CompLJ 163 : (1999) 2 CTC 460 : (1999) 3 JT 619 : (1999) 2 LW 541 : (1999) 3 MLJ 98 : (1999) 123 PLR 190 : (1999) 3 SCALE 674 : (1999) 4 SCC 710 : (1999) 3 SCR 759

Constitution of India, 1950 — Article 226, 227Consumer Protection Act, 1986 — Section 13(4), 14Debts Recovery Tribunal (Procedure) Rules, 1993 — Rule 10
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Supreme Court14 May 1999Allowed

Umapati Choudhary Vs State of Bihar and Another

Supreme Court Of India · AIR 1999 SC 1948 : (1999) AIRSCW 1632 : (2000) 1 BLJR 232 : (1999) 82 FLR 797 : (1999) 3 JT 627 : (1999) 3 SCALE 687 : (1999) 4 SCC 659 : (1999) SCC(L&S) 902 : (1999) 3 SCR 752 : (1999) 5 Supreme 422 : (1999) 2 UJ 1051

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Supreme Court14 May 1999Dismissed

Subhash Chander Sharma and Another Vs State of Punjab and Others

Supreme Court Of India · AIR 1999 SC 2076 : (1999) AIRSCW 1798 : (1999) 82 FLR 836 : (1999) 3 JT 558 : (1999) 3 SCALE 715 : (1999) 5 SCC 171 : (1999) 3 SCR 740 : (1999) 5 Supreme 430 : (1999) 2 UJ 1111

Punjab Service of Engineers (Class II) Public Works Department (Buildings and Roads Branch) Rules, 1965 — Rule 6, 7Punjab Service of Engineers (Class II) Public Works Department (Irrigation Branch) Rules, 1941 — Rule 3, 5
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Supreme Court14 May 1999Dismissed

Sri Mahendra Nath Das @ Sri Gobinda Das Vs State of Assam

Supreme Court Of India · (1999) 2 ACR 1487 : AIR 1999 SC 1926 : (1999) AIRSCW 1596 : (1999) CriLJ 2873 : (1999) 3 Crimes 86 : (1999) 2 GLT 1 : (1999) 4 JT 35 : (1999) 3 SCALE 700 : (1999) 5 SCC 102 : (1999) 3 SCR 729 : (1999) 5 Supreme 414

Criminal Procedure Code, 1973 (CrPC) — Section 354(3), 366(1)Penal Code, 1860 (IPC) — Section 302, 376
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Supreme Court14 May 1999Dismissed

J. Jayalalitha Vs U.O.I. and Another

Supreme Court Of India · AIR 1999 SC 1912 : (1999) AIRSCW 1579 : (1999) CriLJ 2859 : (2000) 3 GLR 2437 : (1999) 3 JT 573 : (1999) 2 LW(Cri) 583 : (1999) 3 SCALE 502 : (1999) 5 SCC 138 : (1999) 3 SCR 653 : (1999) 5 Supreme 463 : (1999) 2 UJ 1334

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 5(1)Constitution of India, 1950 — Article 14, 21, 235Criminal Law (Amendment) Act, 1952 — Section 14, 6
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Supreme Court14 May 1999Dismissed

Gian Singh Vs State of Rajasthan

Supreme Court Of India · (1999) 3 ACR 2805 : (2000) 1 ALD(Cri) 20 : (1999) 2 DMC 734 : (1999) 9 JT 196 : (1999) 2 MPJR 590 : (2000) 1 RLW 115 : (1999) 5 SCC 694

Penal Code, 1860 (IPC) — Section 498
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