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Supreme Court Of India judgments

59,848 judgments · page 1,718 of 2,993

Supreme Court13 May 1999Allowed

UCO Bank, Calcutta Vs Commissioner of Income Tax, West Bengal

Supreme Court Of India · AIR 1999 SC 2082 : (1999) AIRSCW 1806 : (1999) 154 CTR 88 : (1999) 111 ELT 673 : (1999) 237 ITR 889 : (1999) 4 JT 40 : (1999) 4 SCALE 1 : (1999) 4 SCC 599 : (1999) 3 SCR 635 : (1999) 5 Supreme 449 : (1999) 104 TAXMAN 547

Income Tax Act, 1961 — Section 119, 12(IB), 145, 2(6A), 256(1)
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Supreme Court13 May 1999Allowed

Mary Angel and Others Vs State of Tamil Nadu

Supreme Court Of India · (1999) 2 ACR 1413 : AIR 1999 SC 2245 : (1999) AIRSCW 2283 : (1999) 2 ALD(Cri) 1 : (1999) CriLJ 3513 : (1999) 3 Crimes 64 : (1999) 3 JT 638 : (1999) 2 LW(Cri) 426 : (1999) 3 SCALE 663 : (1999) 5 SCC 209 : (1999) 3 SCR 594 : (1999) 5 Supreme 370 : (1999) 2

Central Excises and Salt Act, 1944 — Section 4Criminal Procedure Code, 1973 (CrPC) — Section 145, 146, 147, 148(3), 227Penal Code, 1860 (IPC) — Section 315, 406, 420, 498A
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Supreme Court13 May 1999Dismissed

A.K. Singh and Others Vs Uttarakhand Jan Morcha and Others

Supreme Court Of India · AIR 1999 SC 2193 : (1999) AIRSCW 2216 : (1999) CriLJ 3500 : (1999) 4 JT 414 : (1999) 2 LW(Cri) 451 : (1999) 3 SCALE 550 : (1999) 4 SCC 476 : (1999) 3 SCR 624 : (1999) 5 Supreme 521 : (1999) 2 UJ 962

Criminal Procedure Code, 1973 (CrPC) — Section 197, 228Penal Code, 1860 (IPC) — Section 109, 120
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Supreme Court13 May 1999Disposed Of

S. Prakash and Another Vs K.M. Kurian and Others

Supreme Court Of India · AIR 1999 SC 2094 : (1999) AIRSCW 1822 : (1999) 4 ALT 18 : (1999) 82 FLR 856 : (1999) 3 JT 607 : (1999) 2 KLT 710 : (1999) 3 SCALE 540 : (1999) 5 SCC 624 : (1999) SCC(L&S) 997 : (1999) 3 SCR 610 : (1999) 5 Supreme 479

Constitution of India, 1950 — Article 14Kerala State and Subordinate Services Rules, 1958 — Rule 2(8), 5Prisons Act, 1842 — Section 18
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Supreme Court13 May 1999Partly Allowed

Harendra H. Mehta and Others Vs Mukesh H. Mehta and Others

Supreme Court Of India · AIR 1999 SC 2054 : (1999) AIRSCW 1772 : (1999) 3 ALLMR 348 : (1999) 97 CompCas 265 : (1999) 238 ITR 158 : (1999) 4 JT 50 : (1999) 3 LW 132 : (1999) 3 SCALE 641 : (1999) 5 SCC 108 : (1999) 3 SCR 562 : (1999) 5 Supreme 498

Arbitration Act, 1940 — Section 30Civil Procedure Code, 1908 (CPC) — Section 11, 13, 14, 44AConstitution of India, 1950 — Article 134A
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Supreme Court13 May 1999Dismissed

Baburao Vs Manikrao and Another

Supreme Court Of India · AIR 1999 SC 2028 : (1999) AIRSCW 1736 : (1999) 3 ALLMR 339 : (1999) 3 JT 530 : (1999) 3 SCALE 704 : (1999) SCC 38 Supp : (1999) 5 SCC 38 : (1999) 3 SCR 547 : (1999) 5 Supreme 489 : (2000) 1 UJ 396

Constitution of India, 1950 — Article 102, 173, 191, 371A, 84Government of Union Territories Act, 1963 — Section 14, 4Representation of the People Act, 1950 — Section 14, 15, 16, 17, 18
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Supreme Court13 May 1999Dismissed

Union of Public Service Commission Vs Gaurav Dwivedi and Others

Supreme Court Of India · AIR 1999 SC 2137 : (1999) AIRSCW 1886 : (1999) 5 JT 15 : (1999) 2 MPJR 264 : (1999) 3 SCALE 746 : (1999) 5 SCC 180 : (1999) SCC(L&S) 982 : (1999) 3 SCR 649 : (1999) 6 Supreme 30 : (1999) 2 UJ 1058 : (1999) 2 UPLBEC 1633

Civil Services Examination Rules, 1998 — Rule 3
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Supreme Court12 May 1999Allowed

Union of India and Others Vs Himmat Singh Chahar

Supreme Court Of India · (1999) 2 ACR 1400 : AIR 1999 SC 1980 : (1999) AIRSCW 1670 : (1999) 1 ALD(Cri) 913 : (1999) 2 ALT(Cri) 261 : (1999) CriLJ 2894 : (1999) 3 Crimes 60 : (1999) 2 CTC 503 : (1999) 3 JT 631 : (1999) 3 SCALE 620 : (1999) 4 SCC 521 : (1999) 3 SCR 513 : (1999) 5 S

Constitution of India, 1950 — Article 226Navy Act, 1957 — Section 163(1), 77(2)Penal Code, 1860 (IPC) — Section 354
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Supreme Court12 May 1999Allowed

State of Haryana Vs Bhagirath and Others

Supreme Court Of India · (1999) 2 ACR 1395 : AIR 1999 SC 2005 : (1999) AIRSCW 3389 : (1999) AIRSCW 1708 : (1999) 1 ALD(Cri) 921 : (1999) CriLJ 2898 : (1999) 3 Crimes 81 : (1999) 3 JT 602 : (1999) 3 SCALE 613 : (1999) 5 SCC 96 : (1999) 3 SCR 529 : (1999) 5 Supreme 387 : (1999) 8 S

Criminal Procedure Code, 1973 (CrPC) — Section 107Penal Code, 1860 (IPC) — Section 302, 34
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Supreme Court12 May 1999Allowed

Ramprasad Vs State of Maharashtra

Supreme Court Of India · (1999) 2 ACR 1514 : AIR 1999 SC 1969 : (1999) AIRSCW 1657 : (1999) CriLJ 2889 : (1999) 3 Crimes 96 : (1999) 4 JT 74 : (1999) 3 SCALE 623 : (1999) SCC 30 Supp : (1999) 5 SCC 30 : (1999) 3 SCR 519 : (1999) 5 Supreme 554

Criminal Procedure Code, 1973 (CrPC) — Section 151, 162, 164Evidence Act, 1872 — Section 155, 157, 32Penal Code, 1860 (IPC) — Section 302
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Supreme Court12 May 1999Dismissed

K.C. Singh Deo Vs Niladri Sahu (Dead) By L.Rs. and Others

Supreme Court Of India · AIR 1999 SC 1856 : (1999) AIRSCW 1459 : (1999) 88 CLT 385 : (1999) 4 JT 482 : (1999) 2 OLR 166 : (1999) 3 SCALE 576 : (1999) 4 SCC 500 : (1999) 3 SCR 538 : (1999) 5 Supreme 392 : (1999) 2 UJ 1018

Orissa Land Reforms Act, 1960 — Section 4(1)
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Supreme Court12 May 1999Dismissed

Bhagwan Rama Shinde Gosai and Others Vs State of Gujarat

Supreme Court Of India · (1999) 2 ACR 1508 : AIR 1999 SC 1859 : (1999) AIRSCW 1462 : (1999) AIRSCW 3383 : (1999) 1 ALD(Cri) 908 : (1999) CriLJ 2568 : (1999) 3 Crimes 54 : (1999) 2 CTC 577 : (1999) 4 JT 1 : (1999) 2 LW(Cri) 538 : (1999) 2 OLR 162 : (1999) 3 SCALE 539 : (1999) 4 SC

Penal Code, 1860 (IPC) — Section 392, 397
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Supreme Court11 May 1999Allowed

State through Superintendent of Police, CBI/SIT Vs Nalini and Others

Supreme Court Of India · (1999) 2 ACR 1012 : AIR 1999 SC 2640 : (1999) AIRSCW 1889 : (1999) 2 ALT(Cri) 1 : (1999) CriLJ 3124 : (1999) 4 JT 106 : (1999) 3 SCALE 241 : (1999) 5 SCC 253 : (1999) 3 SCR 1 : (1999) 5 Supreme 60

Arms Act, 1959 — Section 25, 25(1B)Constitution of India, 1950 — Article 20(2)Criminal Procedure Code, 1973 (CrPC) — Section 215, 221(1), 221(2), 235(2), 300
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