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Supreme Court Of India judgments

59,848 judgments · page 1,722 of 2,993

Supreme Court28 Apr 1999Allowed

Dattatraya Laxman Kamble Vs Abdul Rasul Moulali Kotkunde and Another

Supreme Court Of India · AIR 1999 SC 2226 : (1999) AIRSCW 2259 : (1999) 3 JT 283 : (1999) 3 SCALE 46 : (1999) 4 SCC 1 : (1999) 2 SCR 912 : (1999) 4 Supreme 350 : (1999) 2 UJ 789

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1), 15, 15AConstitution of India, 1950 — Article 227
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Supreme Court28 Apr 1999dismissed

M/s. VVS Sugars Vs Govt. of Andhra Pradesh and Others

Supreme Court Of India · AIR 1999 SC 2124 : (1999) AIRSCW 1871 : (1999) 3 JT 420 : (1999) 3 SCALE 121 : (1999) 4 SCC 192 : (1999) 2 SCR 925 : (1999) 4 Supreme 526

Andhra Pradesh Sugarcane (Regulation of Supply and Purchase) Act, 1961 — Section 21, 45, 45(4)
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Supreme Court28 Apr 1999Allowed

Union of India and Others Vs Harish Chandra Goswami

Supreme Court Of India · (1999) 2 ACR 1001 : AIR 1999 SC 1940 : (1999) AIRSCW 1619 : (1999) CriLJ 2877 : (1999) 3 Crimes 17 : (1999) 3 JT 322 : (1999) 2 LLJ 1213 : (1999) 2 PLJR 42 : (1999) 3 SCALE 79 : (1999) 4 SCC 575 : (1999) SCC(L&S) 877 : (1999) 4 Supreme 397 : (1999) 3 UPLB

Army Rules, 1954 — Rule 37(3)
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Supreme Court28 Apr 1999Allowed

Ram Kumar Vs State (NCT) of Delhi

Supreme Court Of India · (1999) 2 ACR 1466 : AIR 1999 SC 2259 : (1999) AIRSCW 2299 : (1999) 1 ALD(Cri) 909 : (1999) CriLJ 3522 : (1999) 3 Crimes 55 : (1999) 4 JT 474 : (1999) 3 SCALE 634 : (1999) 9 SCC 149 : (1999) 5 Supreme 359 : (1999) 2 UJ 1040

Arms Act, 1959 — Section 27Penal Code, 1860 (IPC) — Section 307Terrorist and Disruptive Activities (Prevention) Act, 1985 — Section 5
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Supreme Court28 Apr 1999Dismissed

Ahamed Mohaideen Zabbar Vs State of Tamil Nadu and Ors

Supreme Court Of India · (1999) 2 ACR 1004 : AIR 1999 SC 2141 : (1999) AIRSCW 2148 : (1999) 1 ALD(Cri) 892 : (1999) 2 ALT(Cri) 293 : (1999) CriLJ 3488 : (1999) 66 ECC 3 : (1999) 3 JT 417 : (1999) 3 SCALE 141 : (1999) 4 SCC 417 : (1999) 5 Supreme 9 : (1999) 2 UJ 936

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3
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Supreme Court28 Apr 1999Disposed Of

State of M.P. and Another Vs Smt. Abha Sethi

Supreme Court Of India · AIR 1999 SC 2271 : (1999) AIRSCW 2325 : (1999) 2 JLJ 117 : (1999) 3 JT 416 : (1999) 3 SCALE 168 : (1999) 4 SCC 32 : (1999) 2 SCR 930 : (1999) 4 Supreme 452 : (1999) 2 UJ 930

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Supreme Court26 Apr 1999Dismissed

K. Venkatachalam Vs A Swamickan and Another

Supreme Court Of India · AIR 1999 SC 1723 : (1999) AIRSCW 1353 : (1999) 3 ALLMR 643 : (1999) 3 JT 242 : (1999) 3 LW 23 : (1999) 3 SCALE 12 : (1999) 4 SCC 526 : (1999) 2 SCR 857 : (1999) 4 Supreme 333 : (1999) 2 UJ 1064

Conduct of Elections Rules, 1961 — Rule 64, 66Constitution of India, 1950 — Article 136, 173(C), 188, 190, 191Representation of the People Act, 1950 — Section 16
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Supreme Court26 Apr 1999dismissed

Superintending Engineer and Others Vs B. Subba Reddy

Supreme Court Of India · AIR 1999 SC 1747 : (1999) AIRSCW 1479 : (1999) 2 ARBLR 304 : (1999) 2 CTC 507 : (1999) 3 JT 311 : (1999) 2 LW 629 : (1999) MPLJ 187 : (1999) 2 MPLJ 187 : (1999) 122 PLR 585 : (1999) 3 SCALE 55 : (1999) 4 SCC 423 : (1999) 2 SCR 880 : (1999) 4 Supreme 386 :

Arbitration Act, 1940 — Section 20, 39, 41Bengal Money Lenders Act, 1940 — Section 38(3)Bombay Court Fees Act, 1959 — Article 3
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Supreme Court26 Apr 1999Dismissed

The Gujarat Agro Industries Co. Ltd. Vs The Municipal Corporation of the City of Ahmedabad and Others Etc. Etc.

Supreme Court Of India · AIR 1999 SC 1818 : (1999) AIRSCW 1415 : (1999) 3 ALLMR 666 : (1999) 3 JT 259 : (1999) 3 SCALE 40 : (1999) 4 SCC 468 : (1999) 2 SCR 895 : (1999) 4 Supreme 358 : (1999) 2 UJ 792

Constitution of India, 1950 — Article 14Bombay Provincial Municipal Corporations Act, 1949 — Section 2(29), 406, 406(1), 406(2), 406(2)(e), 408(1)income tax Act, 1922 — Section 30, 46(1)
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Supreme Court23 Apr 1999Dismissed

Shri Alvaro Noronha Ferriera and Others Vs Union of India and Others

Supreme Court Of India · AIR 1999 SC 1356 : (1999) AIRSCW 1153 : (1999) 82 FLR 327 : (1999) 3 JT 223 : (1999) 2 SCALE 723 : (1999) 4 SCC 408 : (1999) SCC(L&S) 873 : (1999) 2 SCR 824 : (1999) 4 Supreme 231 : (1999) 2 UJ 827 : (1999) 3 UPLBEC 2016

Constitution of India, 1950 — Article 14, 240, 39
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Supreme Court23 Apr 1999Dismissed

Oil and Natural Gas Commission Vs M.C. Clelland Engineers S.A.

Supreme Court Of India · AIR 1999 SC 1614 : (1999) AIRSCW 1224 : (1999) 2 ALLMR 565 : (1999) 3 JT 202 : (1999) 2 LW 640 : (1999) 2 SCALE 727 : (1999) 4 SCC 327 : (1999) 2 SCR 830 : (1999) 4 Supreme 235 : (1999) 2 UJ 825

Arbitration Act, 1940 — Section 29Civil Procedure Code, 1908 (CPC) — Section 34Interest Act, 1978 — Section 3
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Supreme Court22 Apr 1999Allowed

Brij Raj Singh [dead] by L.Rs. and Others Vs Sewak Ram and Another

Supreme Court Of India · AIR 1999 SC 2203 : (1999) AIRSCW 2228 : (1999) 3 JT 298 : (1999) 3 LW 88 : (1999) 3 MLJ 117 : (1999) 3 RLW 434 : (1999) 2 SCALE 690 : (1999) 4 SCC 331 : (1999) 2 SCR 779 : (1999) 4 Supreme 287 : (1999) 2 UJ 837

Evidence Act, 1872 — Section 68, 69, 90Registration Act, 1908 — Section 35Transfer of Property Act, 1882 — Section 123, 3, 59
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