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Supreme Court Of India judgments

59,848 judgments · page 1,721 of 2,993

Supreme Court04 May 1999

R.E.M.S. Abdul Hameed Vs Govindaraju and Others

Supreme Court Of India · AIR 1999 SC 1983 : (1999) AIRSCW 1674 : (1999) 3 JT 353 : (1999) 2 LW 617 : (1999) 3 MLJ 85 : (1999) 3 SCALE 129 : (1999) 4 SCC 663 : (1999) 2 SCR 1010 : (1999) 4 Supreme 429

Madras Estates Land (Third Amendment) Act, 1936 — Section 2Madras Estates Land Act, 1908 — Section 3(2)Madras Inams Supplementary Rules, 1965 — Rule 5
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Supreme Court04 May 1999Allowed

State of Kerala Vs Babu and Ors

Supreme Court Of India · (1999) 2 ACR 1307 : AIR 1999 SC 2161 : (1999) AIRSCW 2172 : (1999) 2 ALT(Cri) 285 : (1999) CriLJ 3491 : (1999) 3 Crimes 27 : (1999) 3 JT 394 : (1999) 2 KLT 301 : (1999) 3 SCALE 83 : (1999) 4 SCC 621 : (1999) 2 SCR 978 : (1999) 4 Supreme 412 : (1999) 2 UJ

Criminal Procedure Code, 1973 (CrPC) — Section 161, 162, 172, 207, 91Evidence Act, 1872 — Section 123, 124, 145, 155
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Supreme Court04 May 1999Disposed Of

Surendra Nath Mohanty and Anr Vs State of Orissa

Supreme Court Of India · (1999) 2 ACR 1306 : AIR 1999 SC 2181 : (1999) AIRSCW 2199 : (1999) 1 ALD(Cri) 874 : (2000) 89 CLT 130 : (1999) CriLJ 3496 : (1999) 2 CTC 263 : (1999) 3 JT 408 : (1999) 3 SCALE 103 : (1999) 5 SCC 238 : (1999) 2 SCR 1005 : (1999) 4 Supreme 421 : (1999) 2 UJ

Criminal Procedure Code, 1973 (CrPC) — Section 320Penal Code, 1860 (IPC) — Section 307, 323, 324, 325, 326
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Supreme Court04 May 1999Allowed

K. Karuppannan Vs The Secretary to Government of Tamil Nadu and Others

Supreme Court Of India · AIR 1999 SC 2122 : (1999) AIRSCW 1867 : (1999) 82 FLR 490 : (1999) 5 JT 187 : (1999) 2 LLJ 508 : (1999) 3 SCALE 105 : (1999) 4 SCC 751 : (1999) SCC(L&S) 915 : (1999) 2 SCR 998 : (1999) 4 Supreme 425

Central Sales Tax Act, 1956 — Section 4(2)Rajasthan Sales Tax Act, 1994 — Section 2Tamil Nadu Agricultural Marketing Subordinate Service Rules — Rule 10, 2, 7
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Supreme Court04 May 1999Partly Allowed

State Bank of India and others Vs T.J. Paul

Supreme Court Of India · AIR 1999 SC 1994 : (1999) AIRSCW 1687 : (1999) 82 FLR 497 : (1999) 3 JT 385 : (1999) 2 KLT 293 : (1999) 2 LLJ 514 : (1999) 3 SCALE 96 : (1999) 4 SCC 759 : (1999) SCC(L&S) 922 : (1999) 2 SCR 1060 : (1999) 5 Supreme 1 : (1999) 2 UJ 1101 : (1999) 3 UPLBEC 14

State Bank of India (Supervisory Staff) Service Rules, 1975 — Rule 22, 49
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Supreme Court04 May 1999Dismissed

Justice Deoki Nandan Agarwala Vs Union of India (UOI) and Another

Supreme Court Of India · AIR 1999 SC 1951 : (1999) AIRSCW 1635 : (1999) 154 CTR 85 : (1999) 2 LW 539 : (1999) 3 SCALE 713 : (1999) 4 SCC 346 : (1999) SCC(L&S) 871 : (1999) 5 Supreme 335 : (1999) 2 UJ 976

Constitution of India, 1950 — Article 125, 221Income Tax Act, 1961 — Section 14
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Supreme Court03 May 1999Dismissed

M/s. Sil Import, USA Vs M/s. Exim Aides Silk Exporters, Bangalore

Supreme Court Of India · (1999) 2 ACR 1301 : AIR 1999 SC 1609 : (1999) AIRSCW 1218 : (1999) 2 ALD(Cri) 767 : (1999) 2 ALLMR 558 : (1999) 2 ALT(Cri) 302 : (1999) 97 CompCas 575 : (1999) CriLJ 2276 : (1999) 3 Crimes 21 : (1999) 2 CTC 354 : (1999) 3 JT 325 : (1999) 2 KLT 275 : (2000

Negotiable Instruments Act, 1881 (NI) — Section 138, 142
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Supreme Court03 May 1999Dismissed

State of Haryana Vs Tek Singh and Others

Supreme Court Of India · AIR 1999 SC 1742 : (1999) AIRSCW 1474 : (1999) 1 ALD(Cri) 881 : (1999) 2 ALT(Cri) 295 : (1999) CriLJ 2577 : (1999) 3 JT 423 : (1999) 3 SCALE 143 : (1999) 4 SCC 682 : (1999) 2 SCR 967 : (1999) 4 Supreme 443

Criminal Procedure Code, 1973 (CrPC) — Section 173, 313Penal Code, 1860 (IPC) — Section 148, 149, 302, 34, 449
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Supreme Court29 Apr 1999Disposed Of

NEPC Micon Limited and Others Vs Magma Leasing Limited

Supreme Court Of India · (1999) 2 ACR 1006 : AIR 1999 SC 1952 : (1999) AIRSCW 1637 : (1999) 4 ALLMR 367 : (1999) 2 ALT(Cri) 309 : (2006) 2 BC 316 : (1999) 96 CompCas 822 : (1999) CriLJ 2883 : (1999) 2 CTC 347 : (1999) 3 JT 374 : (2000) 1 MPHT 310 : (1999) MPLJ 24 : (1999) 2 MPLJ

Criminal Procedure Code, 1973 (CrPC) — Section 258Delhi Municipal Corporation Act, 1957 — Section 418Negotiable Instruments Act, 1881 (NI) — Section 138, 139, 140
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Supreme Court29 Apr 1999Allowed

Arumugham (Dead) By Lrs. and Others Vs Sundarambal and Another

Supreme Court Of India · AIR 1999 SC 2216 : (1999) AIRSCW 2244 : (1999) 3 ALLMR 471 : (1999) 4 JT 464 : (1999) 2 LW 8 : (1999) 2 LW 588 : (1999) 3 MLJ 127 : (1999) 3 SCALE 533 : (1999) 4 SCC 350 : (1999) 2 SCR 950 : (1999) 5 Supreme 44

Civil Procedure Code, 1908 (CPC) — Section 100Constitution of India, 1950 — Article 136
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Supreme Court29 Apr 1999Allowed

Handloom House Ernakulam Vs Regional Director, ESI

Supreme Court Of India · AIR 1999 SC 1697 : (1999) AIRSCW 1321 : (1999) 82 FLR 618 : (1999) 3 JT 291 : (1999) 1 LLJ 1319 : (1999) 2 LW 637 : (1999) 3 SCALE 76 : (1999) 4 SCC 7 : (1999) 2 SCR 943 : (1999) 4 Supreme 371 : (1999) 3 UPLBEC 1957

Employees State Insurance Act, 1948 — Section 2(22)
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Supreme Court29 Apr 1999Dismissed

Sakhi Mandalani Vs State of Bihar and Others

Supreme Court Of India · (1999) 3 ACR 2405 : (2000) 1 ALD(Cri) 73 : (1999) 8 JT 351 : (1999) 2 OLR 341 : (1999) 5 SCC 705

Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 304B, 34, 498A
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