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Supreme Court Of India judgments

59,848 judgments · page 1,720 of 2,993

Supreme Court07 May 1999Disposed Of

Shri Munir Alam Vs Union of India and Others

Supreme Court Of India · (1999) 2 ACR 1453 : AIR 1999 SC 2267 : (1999) AIRSCW 2318 : (1999) 2 ALD(Cri) 384 : (1999) 2 ALT(Cri) 352 : (1999) CriLJ 3523 : (1999) 4 JT 450 : (1999) 2 LW(Cri) 690 : (1999) 3 SCALE 524 : (1999) 5 SCC 248 : (1999) 2 SCR 1209 : (1999) 6 Supreme 493 : (19

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Supreme Court07 May 1999Disposed Of

B.R. Enterprises Vs State of U.P. and Others

Supreme Court Of India · (2000) 1 GLR 242 : (1999) 2 GLT 13 : (1999) 3 SCALE 171 : (1999) 9 SCC 700 : (2000) 120 STC 302

Constitution of India, 1950 — Article 19(1), 298, 301, 303Lotteries (Regulation) Act, 1998 — Section 4, 5Penal Code, 1860 (IPC) — Section 294A, 4
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Supreme Court07 May 1999Allowed

C.B.I. Anti-Corruption Branch, Mumbai Vs Narayan Diwakar

Supreme Court Of India · (1999) 2 ACR 1411 : AIR 1999 SC 2362 : (1999) AIRSCW 2465 : (1999) 1 ALD(Cri) 872 : (1999) 3 ALLMR 229 : (1999) CriLJ 3666 : (1999) 3 JT 635 : (1999) 3 SCALE 517 : (1999) 4 SCC 656 : (1999) 5 Supreme 58 : (1999) 2 UJ 974

Constitution of India, 1950 — Article 226(2)
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Supreme Court06 May 1999Allowed

Ranjit Singh Vs Harmohinder Singh Pradhan

Supreme Court Of India · AIR 1999 SC 1960 : (1999) AIRSCW 1646 : (1999) 4 JT 478 : (1999) 3 SCALE 630 : (1999) 4 SCC 517 : (1999) 2 SCR 1102 : (1999) 5 Supreme 426 : (1999) 2 UJ 992 : (1999) 3 UPLBEC 1685

Representation of the People Act, 1951 — Section 9A
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Supreme Court06 May 1999Dismissed

Nawab Singh Vs Inderjit Kaur

Supreme Court Of India · AIR 1999 SC 1668 : (1999) AIRSCW 1288 : (1999) 3 JT 419 : (1999) 3 SCALE 170 : (1999) 4 SCC 413 : (1999) 5 Supreme 17 : (1999) 2 UJ 934

Evidence Act, 1872 — Section 65
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Supreme Court06 May 1999Disposed Of

Union of India and Another Vs M/s. Jagajit Industries and Another

Supreme Court Of India · AIR 1999 SC 2280 : (1999) AIRSCW 2337 : (1999) 2 ARBLR 505 : (1999) 4 JT 13 : (1999) 3 LW 86 : (1999) 3 SCALE 633 : (1999) 4 SCC 506 : (1999) 2 SCR 1108 : (1999) 7 Supreme 486 : (1999) 2 UJ 1060

Constitution of India, 1950 — Article 226Telegraph Act, 1885 — Section 7
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Supreme Court06 May 1999Dismissed

Vallapally Plantations Pvt. Ltd. Vs State of Kerala

Supreme Court Of India · AIR 1999 SC 1796 : (1999) AIRSCW 4791 : (1999) AIRSCW 1388 : (1999) 3 JT 496 : (1999) 2 KLT 352 : (1999) 3 SCALE 232 : (1999) 4 SCC 434 : (1999) 2 SCR 1091 : (1999) 5 Supreme 19

Kerala Land Reforms (Amendment) Act, 1969 — Section 82(1)Kerala Land Reforms (Amendment) Act, 1989 — Section 103, 86Kerala Land Reforms Act, 1963 — Section 85(9), 85A
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Supreme Court05 May 1999Dismissed

Kaka Singh Vs State of Punjab

Supreme Court Of India · (1999) 2 ACR 1486 : AIR 1999 SC 2258 : (1999) AIRSCW 2298 : (1999) 1 ALD(Cri) 907 : (1999) CriLJ 3521 : (1999) 3 Crimes 53 : (1999) 4 JT 93 : (1999) 3 SCALE 581 : (1999) 9 SCC 157 : (1999) 5 Supreme 334 : (1999) 2 UJ 1017

Arms Act, 1959 — Section 25Terrorist and Disruptive Activities (Prevention) Act, 1987 — Section 5
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Supreme Court05 May 1999Allowed

Raju @ Salam Vs State of Kerala

Supreme Court Of India · (1999) 2 ACR 1485 : AIR 1999 SC 2139 : (1999) AIRSCW 2146 : (1999) 1 ALD(Cri) 878 : (1999) 2 ALT(Cri) 283 : (1999) CriLJ 3486 : (1999) 66 ECC 332 : (1999) 4 JT 92 : (1999) 2 OLR 377 : (1999) 3 SCALE 238 : (1999) 4 SCC 725 : (1999) 5 Supreme 42 : (1999) 2

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 27
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Supreme Court05 May 1999Dismissed

M.R.F. Ltd. Vs Jagdish Lal and Another

Supreme Court Of India · AIR 1999 SC 2035 : (1999) AIRSCW 1745 : (1999) 3 ALLMR 224 : (1999) 4 JT 90 : (1999) 3 MLJ 116 : (1999) 123 PLR 220 : (1999) 3 SCALE 240 : (1999) 4 SCC 315 : (1999) 2 SCR 1089 : (1999) 5 Supreme 16 : (1999) 2 UJ 937

Consumer Protection Act, 1986 — Section 13(1)
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Supreme Court05 May 1999Dismissed

Surjit Singh Vs State of Punjab

Supreme Court Of India · (1999) 2 ACR 1509 : AIR 1999 SC 2855 : (1999) AIRSCW 2144 : (1999) 1 ALD(Cri) 904 : (1999) CriLJ 3485 : (1999) 4 JT 8 : (1999) 3 SCALE 699 : (1999) 5 SCC 718 : (1999) 5 Supreme 329 : (1999) 2 UJ 1045

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 34Terrorist and Disruptive Activities (Prevention) Act, 1987 — Section 3
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Supreme Court04 May 1999Disposed Of

Kanuji S. Zala Vs State of Gujarat and Others

Supreme Court Of India · AIR 1999 SC 2269 : (1999) AIRSCW 2322 : (1999) 1 ALD(Cri) 911 : (1999) CriLJ 3527 : (1999) 3 Crimes 58 : (2000) 4 GLR 480 : (1999) 4 JT 448 : (1999) 3 SCALE 579 : (1999) 4 SCC 514 : (1999) 5 Supreme 364

Constitution of India, 1950 — Article 32Gujarat Prevention of Anti-social Activities Act, 1985 — Section 3
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Supreme Court04 May 1999Dismissed

Rajasthan Agricultural University Vs Ram Krishna Vyas

Supreme Court Of India · AIR 1999 SC 1937 : (1999) AIRSCW 1612 : (1999) 82 FLR 359 : (1999) 3 JT 368 : (1999) 2 LLJ 978 : (1999) 3 SCALE 113 : (1999) 4 SCC 720 : (1999) SCC(L&S) 910 : (1999) 2 SCR 989 : (1999) 4 Supreme 407 : (1999) 2 UJ 871

Udaipur University (Sukhadia University) Payment of Gratuity to Employees Rules, 1979 — Rule 11
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