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Supreme Court Of India judgments

59,848 judgments · page 1,726 of 2,993

Supreme Court09 Apr 1999Allowed

State of Maharashtra and Others Vs Chhaya and Others

Supreme Court Of India · AIR 1999 SC 2014 : (1999) AIRSCW 1720 : (1999) 3 ALLMR 673 : (1999) 2 CTC 592 : (1999) 82 FLR 334 : (1999) 3 JT 162 : (1999) 2 MLJ 109 : (1999) 2 SCALE 637 : (1999) 3 SCC 594 : (1999) SCC(L&S) 764 : (1999) 2 SCR 574 : (1999) 4 Supreme 117

Administrative Tribunals Act, 1984 — Section 5(4)
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Supreme Court09 Apr 1999Dismissed

State of Orissa Vs Orient Paper and Industries Ltd.

Supreme Court Of India · AIR 1999 SC 2253 : (1999) AIRSCW 2293 : (1999) 2 ARBLR 515 : (2000) 89 CLT 62 : (1999) 3 JT 35 : (1999) 2 LW 791 : (1999) 2 SCALE 514 : (1999) 3 SCC 566 : (1999) 2 SCR 568 : (1999) 4 Supreme 17

Arbitration Act, 1940 — Section 16Constitution of India, 1950 — Article 136
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Supreme Court09 Apr 1999Allowed

Yunus Ali Sha Vs Mohamed Abdul Kalam and Others

Supreme Court Of India · AIR 1999 SC 1377 : (1999) AIRSCW 1178 : (1999) 88 CLT 441 : (1999) 3 JT 32 : (1999) 2 OLR 75 : (1999) 2 SCALE 521 : (1999) 3 SCC 676 : (1999) SCC(L&S) 807 : (1999) 4 Supreme 285 : (1999) 2 UJ 1140

Bihar State Madarsa Education Board Act, 1981 — Section 24, 7(2)Constitution of India, 1950 — Article 30, 30(1)Orissa Education Act, 1969 — Section 10, 2, 100A
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Supreme Court09 Apr 1999Allowed

Delta International Limited Vs Shyam Sundar Ganeriwalla and Another

Supreme Court Of India · AIR 1999 SC 2607 : (1999) AIRSCW 1186 : (1999) 2 ALLMR 576 : (1999) 3 JT 1 : (1999) 2 LW 505 : (1999) 3 MLJ 70 : (1999) 2 SCALE 523 : (1999) 4 SCC 545 : (1999) 2 SCR 541 : (1999) 3 Supreme 485

Easements Act, 1882 — Section 52, 62Transfer of Property Act, 1882 — Section 105, 107West Bengal Premises Tenancy Act, 1956 — Section 14(1)
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Supreme Court09 Apr 1999Allowed

ICICI Vs State of Maharashtra and Others

Supreme Court Of India · (1999) 3 CTC 454 : (1999) 8 JT 233 : (1999) 5 SCC 708

Bombay Stamp Act, 1958 — Article 36, 3Easements Act, 1882 — Section 52Transfer of Property Act, 1882 — Section 105
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Supreme Court08 Apr 1999Allowed

Balbir Singh and Another Vs State of U.P.

Supreme Court Of India · (2000) 1 ACR 237 : AIR 2000 SC 464 : (1999) AIRSCW 4608 : (2002) 3 ALT 9 : (2000) CriLJ 590 : (1999) 10 JT 266 : (1999) 5 SCC 682

Penal Code, 1860 (IPC) — Section 124A, 153ATerrorist and Disruptive Activities (Prevention) Act, 1987 — Section 4, 4(1)
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Supreme Court08 Apr 1999Dismissed

G. Govindan Vs New India Assurance Co. Ltd. and Others

Supreme Court Of India · (1999) 1 ACC 483 : (1999) ACJ 781 : AIR 1999 SC 1398 : (1999) AIRSCW 1077 : (1999) 3 CALLT 34 : (1999) 97 CompCas 443 : (1999) 2 CTC 473 : (1999) 2 JT 622 : (1999) 2 LW 528 : (1999) 122 PLR 274 : (1999) 3 RLW 385 : (1999) 2 SCALE 491 : (1999) 3 SCC 754 :

Insurers Act, 1930 — Section 101, 102Motor Vehicles Act, 1939 — Section 103, 29A, 31, 94, 95Motor Vehicles Act, 1988 — Section 146, 147, 156, 157
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Supreme Court08 Apr 1999Disposed Of

Ashwani Kumar Mishra Vs P. Muniam Babu and Others

Supreme Court Of India · (1999) 1 ACC 505 : (1999) ACJ 1105 : AIR 1999 SC 2260 : (1999) AIRSCW 2301 : (1999) 3 CALLT 30 : (1999) 2 JT 619 : (1999) 2 LW 611 : (1999) 2 LW 1 : (1999) 122 PLR 270 : (1999) 3 RLW 398 : (1999) 2 SCALE 479 : (1999) 2 SCALE 479(2) : (1999) 4 SCC 22 : (19

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Supreme Court08 Apr 1999Allowed

Manoj @ Bhau and Others Vs State of Maharashtra

Supreme Court Of India · (1999) 1 ACR 910 : AIR 1999 SC 1620 : (1999) AIRSCW 1230 : (1999) 1 ALD(Cri) 744 : (1999) 1 ALT(Cri) 231 : (1999) CriLJ 2284 : (1999) 3 Crimes 3 : (1999) 2 JT 580 : (1999) 2 PLJR 64 : (1999) 2 SCALE 470 : (1999) 4 SCC 268 : (1999) 2 SCR 487 : (1999) 4 Sup

Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 34
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Supreme Court08 Apr 1999Dismissed

United Bank of India Vs The Debts Recovery Tribunal and Others

Supreme Court Of India · AIR 1999 SC 1381 : (1999) AIRSCW 1057 : (1999) 2 ALLMR 570 : (1999) 3 CALLT 18 : (1999) 96 CompCas 602 : (1999) 2 CTC 58 : (1999) 2 JT 574 : (1999) 2 LW 523 : (1999) 2 MLJ 80 : (1999) 2 MPJR 199 : (1999) 122 PLR 1 : (1999) 2 RLW 355 : (1999) 2 SCALE 485 :

Constitution of India, 1950 — Article 227Patiala Recovery of State Dues Act, 2002 — Section 11, 4Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 17(1), 18, 19, 2, 3(1)
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Supreme Court08 Apr 1999Dismissed

M/s Rawalmal Naraindas and Sons Vs B. Amarnath and Another

Supreme Court Of India · AIR 1999 SC 1838 : (1999) AIRSCW 1438 : (1999) 3 JT 27 : (1999) 3 LW 82 : (1999) 2 MLJ 94 : (1999) 2 SCALE 497 : (1999) 4 SCC 25 : (1999) 2 SCR 523 : (1999) 4 Supreme 77

Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 10(3), 18, 2
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Supreme Court08 Apr 1999Dismissed

V.G. George Vs Indian Rare Earths Ltd. and Another

Supreme Court Of India · AIR 1999 SC 1409 : (1999) AIRSCW 1090 : (1999) 2 ARBLR 47 : (1999) 3 CALLT 25 : (1999) 2 JT 629 : (1999) 2 LW 787 : (1999) 2 SCALE 482 : (1999) 3 SCC 762 : (1999) 2 SCR 531 : (1999) 4 Supreme 12 : (1999) 2 UJ 1133

Arbitration Act, 1940 — Section 17, 30
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Supreme Court08 Apr 1999Allowed

Ajaib Singh Vs The Sirhind Co-Operative Marketing Cum-Processing Service Society Limited and Another

Supreme Court Of India · AIR 1999 SC 1351 : (1999) AIRSCW 1051 : (2001) 2 CGLJ 240 : (1999) 82 FLR 137 : (1999) 3 JT 38 : (1999) 1 LLJ 1260 : (1999) 3 LW 414 : (1999) 3 LW 413 : (1999) 2 MLJ 89 : (1999) 2 SCALE 508 : (1999) 6 SCC 82 : (1999) SCC(L&S) 1054 : (1999) 2 SCR 505 : (19

Constitution of India, 1950 — Article 226, 227Limitation Act, 1908 — Article 181Limitation Act, 1963 — Article 137
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