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Supreme Court Of India judgments

59,848 judgments · page 1,729 of 2,993

Supreme Court31 Mar 1999dismissed

Bhagat Ram (Dead) Vs Teja Singh

Supreme Court Of India · AIR 1999 SC 1944 : (1999) AIRSCW 1626 : (1999) 157 CTR 50 : (1999) 237 ITR 364 : (1999) 4 JT 589 : (1999) 2 LW 520 : (1999) 3 MLJ 69 : (1999) 3 RLW 371 : (1999) 2 SCALE 446 : (1999) 4 SCC 86 : (1999) 2 SCR 358 : (1999) 3 Supreme 479

Hindu Succession Act, 1956 — Section 15, 16
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Supreme Court31 Mar 1999Allowed

R. Rathinavel Chettiar and Another Vs V. Sivaraman and Others

Supreme Court Of India · (1999) AIRSCW 1206 : (1999) 2 CTC 593 : (1999) 2 JT 468 : (2000) 1 LW 172 : (1999) 3 MLJ 47 : (1999) 1 OLR 558 : (1999) 122 PLR 459 : (1999) 2 RLW 286 : (1999) 2 SCALE 353 : (1999) 4 SCC 89 : (1999) 2 SCR 313 : (1999) 3 Supreme 300

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, Order 23 Rule 3
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Supreme Court31 Mar 1999Allowed

Manju Ramesh Nahar Vs Union of India and Others

Supreme Court Of India · (1999) 1 ACR 923 : AIR 1999 SC 2622 : (1999) AIRSCW 1203 : (1999) 1 ALD(Cri) 726 : (1999) 1 ALT(Cri) 288 : (1999) CriLJ 2271 : (1999) 66 ECC 329 : (1999) 2 JT 559 : (1999) 3 RLW 391 : (1999) 2 SCALE 401 : (1999) 4 SCC 116 : (1999) 2 SCR 342 : (1999) 3 Sup

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3, 7Constitution of India, 1950 — Article 22, 226
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Supreme Court31 Mar 1999Partly Allowed

Kumudi Lal Vs State of U.P.

Supreme Court Of India · (1999) 1 ACR 856 : AIR 1999 SC 1699 : (1999) AIRSCW 1325 : (1999) 1 ALT(Cri) 237 : (1999) CriLJ 2523 : (1999) 31 Crimes 1 : (1999) 3 JT 121 : (1999) 2 SCALE 622 : (1999) 4 SCC 108 : (1999) 4 Supreme 121

Penal Code, 1860 (IPC) — Section 302, 376Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3
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Supreme Court31 Mar 1999Allowed

State of Himachal Pradesh Vs Raja Mahendra Pal and Others

Supreme Court Of India · AIR 1999 SC 1786 : (1999) AIRSCW 1376 : (1999) 2 JT 604 : (1999) 2 SCALE 381 : (1999) 4 SCC 43 : (1999) 2 SCR 323 : (1999) 3 Supreme 414

Constitution of India, 1950 — Article 14, 21, 226, 51Forest Act, 1927 — Section 2(2), 28, 29, 31Himachal Pradesh Forest Produce (Regulation of Trade) Act, 1982 — Section 6
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Supreme Court31 Mar 1999Dismissed

Bhagirathi Jena Vs Board of Directors, O.S.F.C. and Others

Supreme Court Of India · AIR 1999 SC 1841 : (1999) AIRSCW 1442 : (1999) 88 CLT 564 : (1999) 82 FLR 143 : (1999) 3 JT 53 : (1999) 1 LLJ 1236 : (1999) 2 SCALE 545 : (1999) 3 SCC 666 : (1999) SCC(L&S) 804 : (1999) 2 SCR 354 : (1999) 4 Supreme 9

Junagadh State Pension and Parwashi Allowances Rules, 1932 — Rule 241
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Supreme Court31 Mar 1999Allowed

S. Hanumantha Rao Vs S. Ramani

Supreme Court Of India · AIR 1999 SC 1318 : (1999) AIRSCW 1012 : (1999) 3 ALLMR 181 : (1999) 3 CALLT 8 : (1999) 1 DMC 628 : (1999) 3 GLR 2109 : (1999) 2 JT 451 : (1999) 2 KLT 17 : (1999) 3 LW 362 : (1999) 1 OLR 513 : (1999) 122 PLR 528 : (1999) 2 SCALE 338 : (1999) 3 SCC 620 : (1

Hindu Marriage Act, 1955 — Section 13(1)Penal Code, 1860 (IPC) — Section 498A
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Supreme Court30 Mar 1999Allowed

Capt. M. Paul Anthony Vs Bharat Gold Mines Ltd. and Another

Supreme Court Of India · AIR 1999 SC 1416 : (1999) AIRSCW 1098 : (1999) 2 CTC 579 : (1999) 82 FLR 627 : (1999) 2 JT 456 : (1999) 2 KLT 17(1) : (1999) 1 LLJ 1094 : (1999) 3 LW 351 : (1999) 2 SCALE 363 : (1999) 3 SCC 679 : (1999) SCC(L&S) 810 : (1999) 2 SCR 257 : (1999) 3 Supreme 3

Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 10Constitution of India, 1950 — Article 21, 226General Clauses Act, 1897 — Section 16
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Supreme Court30 Mar 1999dismissed

Grid Corporation of Orissa Ltd. and Another Vs Balasore Technical School

Supreme Court Of India · AIR 1999 SC 2262 : (1999) AIRSCW 2303 : (2000) 89 CLT 5 : (1999) 2 JT 480 : (1999) 122 PLR 286 : (1999) 2 SCALE 327 : (2000) 9 SCC 552 : (1999) 3 Supreme 317

Arbitration Act, 1940 — Section 30, 33, 39Electricity Act, 1910 — Section 24Orissa Electricity Duty Act, 1961 — Section 3, 49
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Supreme Court30 Mar 1999dismissed

Secretary, H.S.E.B Vs Suresh and Others etc. etc.

Supreme Court Of India · AIR 1999 SC 1160 : (1999) AIRSCW 892 : (1999) 2 JT 435 : (1999) 1 LLJ 1086 : (1999) 122 PLR 722 : (1999) 2 SCALE 315 : (1999) 3 SCC 601 : (1999) SCC(L&S) 765 : (1999) 2 SCR 238 : (1999) 3 Supreme 277 : (1999) 2 UJ 1089 : (1999) 2 UPLBEC 1186 : (1999) 2 UP

Constitution of India, 1950 — Article 12, 226, 38, 39, 42Contract Labour (Regulation and Abolition) Act, 1970 — Section 10, 21
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Supreme Court30 Mar 1999Disposed Of

Haryana State Electricity Board Vs Suresh

Supreme Court Of India · (1999) 1 KLJ 851

Constitution of India, 1950 — Article 12, 226, 39Contract Labour (Regulation and Abolition) Act, 1970 — Section 10Industrial Disputes Act, 1947 — Section 10, 10(2), 21
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Supreme Court30 Mar 1999Dismissed

Lachhman Singh (Dead) by L.Rs. Vs Raja Ram Singh and Others

Supreme Court Of India · (1999) 2 JT 491 : (1999) RD 306 : (1999) 2 SCALE 331 : (1999) 3 SCC 517

Succession Act, 1925 — Section 90Uttar Pradesh Tenancy Act, 1939 — Section 9Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 169, 171, 176, 18, 209
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Supreme Court30 Mar 1999Allowed

State of Jammu & Kashmir Vs Shiv Ram Sharma and Others

Supreme Court Of India · AIR 1999 SC 2012 : (1999) AIRSCW 1717 : (1999) 82 FLR 93 : (1999) 2 JT 483 : (1999) 1 LLJ 1080 : (1999) 2 SCALE 325 : (1999) 3 SCC 653 : (1999) SCC(L&S) 801 : (1999) 2 SCR 251 : (1999) 3 Supreme 240 : (1999) 2 UJ 1108

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Supreme Court26 Mar 1999Disposed Of

Tamil Nadu Electricity Board Vs R. Veeraswamy and Ors

Supreme Court Of India · AIR 1999 SC 1768 : (1999) AIRSCW 1505 : (1999) 2 JT 429 : (1999) 2 LLJ 783 : (1999) 2 SCALE 276 : (1999) 3 SCC 414 : (1999) 2 SCR 221 : (1999) 3 Supreme 289 : (1999) 2 UPLBEC 1180

Constitution of India, 1950 — Article 12Electricity (Supply) Act, 1948 — Section 5, 79
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