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Supreme Court Of India judgments

59,848 judgments · page 1,719 of 2,993

Supreme Court11 May 1999Allowed

Banolata Mohapatra Vs State of Orissa and Others

Supreme Court Of India · AIR 1999 SC 1739 : (1999) AIRSCW 1373 : (1999) 88 CLT 343 : (1999) 82 FLR 982 : (1999) 4 JT 10 : (1999) 3 SCALE 582 : (1999) 4 SCC 618 : (1999) 3 SCR 457 : (1999) 5 Supreme 351 : (1999) 2 UJ 1185 : (1999) 3 UPLBEC 1729

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Supreme Court11 May 1999Dismissed

Jai Kumar Vs State of M.P.

Supreme Court Of India · (1999) 2 ACR 1369 : AIR 1999 SC 1860 : (1999) AIRSCW 1464 : (1999) 2 ALD(Cri) 600 : (1999) CriLJ 2569 : (1999) 3 Crimes 120 : (1999) 2 JLJ 68 : (1999) 3 JT 504 : (1999) 2 LW(Cri) 437 : (1999) 3 SCALE 600 : (1999) 5 SCC 1 : (1999) 3 SCR 426 : (1999) 6 Supr

Criminal Procedure Code, 1973 (CrPC) — Section 235(2), 313, 354(3)Penal Code, 1860 (IPC) — Section 201, 302
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Supreme Court11 May 1999Dismissed

Pooja Bahadur Vs Uday Bahadur

Supreme Court Of India · AIR 1999 SC 1741 : (1999) AIRSCW 1473 : (1999) 4 JT 3 : (1999) 3 SCALE 584 : (1999) 4 SCC 348 : (1999) 5 Supreme 362 : (1999) 2 UJ 986

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Supreme Court11 May 1999Disposed Of

Hyderabad Industries Ltd. and Another Vs Union of India and Others

Supreme Court Of India · AIR 1999 SC 1847 : (1999) AIRSCW 1449 : (1999) 108 ELT 321 : (1999) 4 JT 95 : (1999) 3 SCALE 564(2) : (1999) 3 SCALE 564 : (1999) SCC 15 Supp : (1999) 5 SCC 15 : (1999) 3 SCR 471 : (1999) 5 Supreme 528

Customs Act, 1962 — Section 12, 14Customs Tariff Act, 1975 — Section 2, 3(1), 9ASupreme Court Rules, 1966 — Order 7 Rule 2
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Supreme Court11 May 1999Dismissed

Olympus Superstructures Pvt. Ltd. Vs Meena Vijay Khetan and Others

Supreme Court Of India · AIR 1999 SC 2102 : (1999) AIRSCW 1831 : (1999) 4 ALT 1 : (1999) 2 ARBLR 695 : (1999) 3 JT 514 : (1999) 3 LW 31 : (1999) 3 LW 1 : (1999) 3 SCALE 587 : (1999) 5 SCC 651 : (1999) 3 SCR 490 : (1999) 5 Supreme 338 : (1999) 2 UJ 997

Arbitration Act, 1940 — Section 30, 33Arbitration and Conciliation Act, 1996 — Section 11, 16, 28, 30, 33English Arbitration Act, 1950 — Section 15
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Supreme Court11 May 1999Dismissed

Ram Jankijee Deities and Others Vs State of Bihar and Others

Supreme Court Of India · AIR 1999 SC 2131 : (1999) AIRSCW 1878 : (1999) 47 BLJR 1555 : (1999) 3 JT 592 : (1999) 3 LW 98 : (1999) 4 SCALE 36 : (1999) 5 SCC 50 : (1999) 3 SCR 442 : (1999) 5 Supreme 405

Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961 — Section 2, 9(12)Constitution of India, 1950 — Article 32Registration Act, 1908 — Section 5
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Supreme Court10 May 1999Dismissed

Kirpal Singh Vs State of Haryana

Supreme Court Of India · (2000) 1 ALD(Cri) 613 : (1999) 3 CALLT 89 : (1999) CriLJ 5031 : (1999) 9 JT 207 : (1999) 5 SCC 649

Penal Code, 1860 (IPC) — Section 392, 397
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Supreme Court10 May 1999Allowed

Arvind @ Pappu Vs State (Delhi Administration)

Supreme Court Of India · (1999) 2 ACR 1377 : (1999) 1 ALD(Cri) 916 : (1999) 3 Crimes 74 : (1999) 3 JT 554 : (1999) 2 LW(Cri) 447 : (1999) 4 SCALE 44 : (1999) 4 SCC 486 : (1999) 2 SCR 1217

Penal Code, 1860 (IPC) — Section 302
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Supreme Court07 May 1999Allowed

Prakash Chand Gupta Vs K.S. Gupta

Supreme Court Of India · AIR 1999 SC 2241 : (1999) AIRSCW 2278 : (1999) 4 JT 22 : (1999) 3 SCALE 224 : (1999) 4 SCC 418 : (1999) 5 Supreme 14 : (1999) 2 UJ 933

Delhi Rent Control Act, 1958 — Section 14
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Supreme Court07 May 1999Disposed Of

The Municipal Corporation of Delhi Vs Smt. Sushila Devi and Others

Supreme Court Of India · (1999) 2 ACC 1 : (1999) ACJ 801 : AIR 1999 SC 1929 : (1999) AIRSCW 1603 : (1999) 3 JT 567 : (1999) 2 LW 583 : (1999) 3 RLW 373 : (1999) 3 SCALE 226 : (1999) 4 SCC 317 : (1999) 2 SCR 1198 : (1999) 5 Supreme 35

Delhi Municipal Corporation Act, 1957 — Section 478Limitation Act, 1963 — Article 82
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Supreme Court07 May 1999Dismissed

Budhia Swain and Others Vs Gopinath Deb and Others

Supreme Court Of India · AIR 1999 SC 2089 : (1999) AIRSCW 1814 : (1999) 88 CLT 673 : (1999) 3 JT 548 : (1999) 2 LW 547 : (1999) 3 MLJ 132 : (1999) 2 OLR 155 : (1999) 2 OLR 151 : (1999) 3 SCALE 528 : (1999) 4 SCC 396 : (1999) 2 SCR 1189 : (1999) 5 Supreme 49 : (1999) 2 UJ 987

Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 226, 227Orissa Estates Abolition Act, 1951 — Section 38A, 6, 7, 8A(2)
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