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Supreme Court Of India judgments

59,848 judgments · page 1,728 of 2,993

Supreme Court05 Apr 1999Dismissed

Manoj Vs State of Madhya Pradesh

Supreme Court Of India · (1999) 1 ACR 920 : AIR 1999 SC 1403 : (1999) AIRSCW 1083 : (1999) 1 ALD(Cri) 704 : (1999) CriLJ 2095 : (1999) 2 Crimes 329 : (1999) 2 JLJ 1 : (1999) 2 JT 520 : (1999) 2 LW(Cri) 803 : (1999) 1 OLR 493 : (1999) 2 SCALE 409 : (1999) 3 SCC 715 : (1999) 2 SCR

Constitution of India, 1950 — Article 22Criminal Procedure Code, 1973 (CrPC) — Section 167(1), 167(2), 439, 57Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15
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Supreme Court05 Apr 1999Allowed

Steel Authority of India Ltd. Vs State of M.P. and Others

Supreme Court Of India · AIR 1999 SC 1630 : (1999) AIRSCW 1242 : (1999) 3 JT 19 : (1999) 2 SCALE 501 : (1999) 4 SCC 76 : (1999) 2 SCR 408 : (1999) 4 Supreme 43

Constitution of India, 1950 — Article 226, 227, 285, 299Madhya Pradesh Land Revenue Code, 1959 — Section 264, 58, 59
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Supreme Court01 Apr 1999Allowed

State of Kerala and Ors Vs V.R. Kalliyanikutty and Anr

Supreme Court Of India · AIR 1999 SC 1305 : (1999) AIRSCW 996 : (1999) 96 CompCas 613 : (1999) 2 JT 540 : (1999) 2 KLT 146 : (1999) 2 SCALE 374 : (1999) 3 SCC 657 : (1999) 2 SCR 372 : (1999) 3 Supreme 451

Companies Act, 1913 — Section 186Constitution of India, 1950 — Article 14Kerala Revenue Recovery Act, 1968 — Section 2, 5, 69, 70, 71
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Supreme Court01 Apr 1999Dismissed

Orissa State Warehousing Corporation Vs Commissioner of Income Tax

Supreme Court Of India · AIR 1999 SC 1388 : (1999) AIRSCW 4876 : (1999) AIRSCW 1066 : (1999) 153 CTR 177 : (1999) 237 ITR 589 : (1999) 2 JT 527 : (1999) 2 SCALE 420 : (1999) 4 SCC 197 : (1999) 2 SCR 383 : (1999) 3 Supreme 460

Income Tax Act, 1922 — Section 14(3)(IV)Income Tax Act, 1961 — Section 10(29), 14(3)(IV), 2(45), 256(1), 27Warehousing Corporations Act, 1962 — Section 16, 24, 43
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Supreme Court01 Apr 1999Dismissed

Shri Aklu Ram Mahto Vs Shri Rajendra Mahto

Supreme Court Of India · AIR 1999 SC 1259 : (1999) AIRSCW 942 : (1999) 97 CompCas 882 : (1999) 2 CTC 571 : (1999) 2 JT 514 : (1999) 2 SCALE 396 : (1999) 3 SCC 541 : (1999) 2 SCR 362 : (1999) 3 Supreme 346

Companies Act, 1956 — Section 2(25)Constitution of India, 1950 — Article 191, 309, 314, 58(2), 66(4)Gujarat Panchayats Act, 1961 — Section 203
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Supreme Court01 Apr 1999Allowed

Jalandhar Improvement Trust Vs Sampuran Singh

Supreme Court Of India · AIR 1999 SC 1347 : (1999) AIRSCW 1047 : (1999) 2 JT 598 : (1999) 122 PLR 295 : (1999) 2 SCALE 415 : (1999) 3 SCC 494 : (1999) 4 Supreme 270

Jullundar Improvement Land Disposal Rules, 1954 — Rule 2, 4(2)Punjab Town Improvement Act, 1922 — Section 36, 73
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Supreme Court31 Mar 1999Dismissed

Aravinda Paramila Works Vs Commissioner of Income Tax

Supreme Court Of India · AIR 1999 SC 2619 : (1999) AIRSCW 1200 : (1999) 153 CTR 205 : (1999) 237 ITR 284 : (1999) 2 JT 549 : (1999) 2 SCALE 475 : (1999) 3 SCC 729 : (1999) 2 SCR 348 : (1999) 3 Supreme 443

Income Tax Act, 1961 — Section 35B
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Supreme Court31 Mar 1999Allowed

Suresh Singh and Others Vs State of Haryana

Supreme Court Of India · (1999) 1 ACR 925 : AIR 1999 SC 1773 : (1999) 1 ALT(Cri) 219 : (1999) CriLJ 2585 : (1999) 2 Crimes 42 : (1999) 2 JT 475 : (1999) 2 SCALE 348 : (1999) 9 SCC 127 : (1999) 2 SCR 290

Penal Code, 1860 (IPC) — Section 148, 149, 302, 304, 307
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