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Supreme Court Of India judgments

59,848 judgments · page 1,727 of 2,993

Supreme Court07 Apr 1999Dismissed

Ganga Hire Purchase Pvt. Ltd. Vs State of Punjab and Others

Supreme Court Of India · (2000) 1 ACR 238 : AIR 2000 SC 449 : (1999) AIRSCW 4601 : (2000) 1 ALD(Cri) 320 : (2000) CriLJ 587 : (2000) 70 ECC 18 : (2000) 121 ELT 9 : (1999) 10 JT 254 : (1999) 5 SCC 670 : (1999) 9 Supreme 397

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 60
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Supreme Court07 Apr 1999Dismissed

Thandi Ram Vs State of Haryana

Supreme Court Of India · (1999) 2 ACR 990 : AIR 2000 SC 468 : (1999) AIRSCW 4609 : (2000) CriLJ 588 : (2000) 69 ECC 634 : (1999) 3 JT 231 : (1999) 3 SCALE 117 : (2000) 1 SCC 318

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 50, 52, 55, 57
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Supreme Court07 Apr 1999Allowed

State of H.P. Vs K.P. Tewari

Supreme Court Of India · AIR 2000 SC 3466 : (2000) AIRSCW 2216 : (1999) 9 SCC 257 : (1999) SCC(L&S) 1223

Himachal Pradesh Health Services Rules, 1974 — Rule 17
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Supreme Court06 Apr 1999Allowed

Sikander alias Mohd. Shafiq Vs State (Delhi Admn.)

Supreme Court Of India · AIR 1999 SC 1406 : (1999) AIRSCW 1087 : (1999) 1 ALD(Cri) 732 : (1999) CriLJ 2098 : (1999) 2 JT 634 : (1999) 2 PLJR 50 : (1999) 2 SCALE 442 : (1999) 3 SCC 569 : (1999) 2 SCR 431 : (1999) 3 Supreme 481

Penal Code, 1860 (IPC) — Section 300, 302
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Supreme Court06 Apr 1999Allowed

V.M. Chandra Vs Union of India and Others

Supreme Court Of India · AIR 1999 SC 1624 : (1999) AIRSCW 1234 : (1999) 82 FLR 288 : (1999) 2 JT 594 : (1999) 2 LLJ 497 : (1999) 2 SCALE 448 : (1999) 4 SCC 62 : (1999) SCC(L&S) 838 : (1999) 4 Supreme 268

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Supreme Court06 Apr 1999Disposed Of

Rahul Subodh Windoors Limited Vs A.K. Menon and Another

Supreme Court Of India · AIR 1999 SC 1675 : (1999) AIRSCW 1295 : (1999) 1 ALD(Cri) 729 : (1999) 96 CompCas 597 : (1999) 2 CompLJ 201 : (1999) CriLJ 2518 : (1999) 2 JT 552 : (1999) 2 LW(Cri) 458 : (1999) 2 PLJR 48 : (1999) 2 SCALE 450 : (1999) 4 SCC 446 : (1999) 2 SCR 447 : (1999)

Companies Act, 1956 — Section 41(2)Special Court (Trial of Offences Relating to Transactions in Securities) Act, 1992 — Section 3(2), 7, 9A
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Supreme Court06 Apr 1999Allowed

K. Bhagirathi G. Shenoy and Others Vs K.P. Ballakuraya and Another

Supreme Court Of India · AIR 1999 SC 2143 : (1999) AIRSCW 2150 : (1999) 2 JT 563 : (1999) 2 KLT 195 : (1999) 2 SCALE 436 : (1999) 4 SCC 135 : (1999) 2 SCR 438 : (1999) 3 Supreme 437

Kerala Land Reforms Act, 1963 — Section 103, 3, 72BMadras City Tenants Protection Act, 1922 — Section 9Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 6
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Supreme Court06 Apr 1999Partly Allowed

State of Kerala Vs Indian Aluminium Co. Ltd. and Others

Supreme Court Of India · AIR 1999 SC 2602 : (1999) AIRSCW 1180 : (1999) 2 JT 568 : (1999) 2 KLT 201 : (1999) 2 SCALE 461 : (1999) 5 SCC 70 : (1999) 2 SCR 465 : (1999) 4 Supreme 188

Constitution of India, 1950 — Article 14Electricity (Supply) (Amendment) Act, 1983 — Section 49Electricity (Supply) Act, 1948 — Section 49(3), 49(5), 59, 79
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Supreme Court06 Apr 1999Dismissed

Mishri Lal (Dead) By Lrs. Vs Dhirendra Nath (Dead) By Lrs. and Others

Supreme Court Of India · AIR 1999 SC 2286 : (1999) AIRSCW 2350 : (1999) 2 JT 586 : (1999) 1 OLR 621 : (1999) 2 SCALE 453 : (1999) 4 SCC 11 : (1999) 2 SCR 453 : (1999) 4 Supreme 34

Madhya Bharat Zamindari Abolition Act, 1951 — Section 2(C), 3, 4(27), 5, 6Rajasthan Tenancy Act, 1955 — Section 29, 5(23)
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