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Supreme Court Of India judgments

59,848 judgments · page 1,733 of 2,993

Supreme Court16 Mar 1999Allowed

Babu Verghese and Others Vs Bar Council of Kerala and Others

Supreme Court Of India · AIR 1999 SC 1281 : (1999) AIRSCW 968 : (1999) 3 BLJR 2330 : (1999) 2 CTC 722 : (1999) 2 JT 200 : (1999) 1 KLT 836 : (1999) 2 SCALE 65 : (1999) 3 SCC 422 : (1999) 1 SCR 1121 : (1999) 3 Supreme 34

Advocates Act, 1961 — Section 10A, 15, 2(1), 3, 4Bar Council of India Rules, 1961 — Rule 1, 10, 11, 12, 2
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Supreme Court16 Mar 1999Dismissed

Iswar Bhai C. Patel @ Bachu Bhai Patel Vs Harihar Behera and Another

Supreme Court Of India · AIR 1999 SC 1341 : (1999) AIRSCW 1039 : (1999) 2 CALLT 99 : (1999) 88 CLT 308 : (1999) 2 JT 250 : (2000) 1 LW 178 : (1999) 3 MLJ 22 : (1999) 2 OLR 42 : (1999) 2 SCALE 108 : (1999) 3 SCC 457 : (1999) 1 SCR 1097 : (1999) 3 Supreme 121

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 3, Order 2 Rule 3Evidence Act, 1872 — Section 114
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Supreme Court15 Mar 1999Disposed Of

V. Sudeer Vs Bar Council of India and Another

Supreme Court Of India · AIR 1999 SC 1167 : (1999) AIRSCW 824 : (1999) 2 ALT 25 : (1999) 47 BLJR 1578 : (1999) 2 CTC 72 : (1999) 3 GLR 2135 : (1999) 2 JT 141 : (1999) 2 KLT 73 : (1999) 3 LW 371 : (1999) 1 PLJR 109 : (1999) 2 SCALE 32 : (1999) 1 SCR 1048 : (1999) 2 Supreme 460 : (

Advocates Act, 1961 — Section 17(2), 2(1), 24(3), 34(1), 49(1)Bar Council of India (Amendment) Act, 1973 — Section 18, 21Bar Council of India Training Rules, 1995 — Rule 15, 21, 9
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Supreme Court15 Mar 1999Allowed

State of Himachal Pradesh Vs Jeet Singh

Supreme Court Of India · (1999) 1 ACR 713 : AIR 1999 SC 1293 : (1999) AIRSCW 982 : (1999) 1 ALD(Cri) 715 : (1999) 1 ALT(Cri) 244 : (1999) 2 CALLT 75 : (1999) CriLJ 2025 : (1999) 2 Crimes 31 : (1999) 2 JT 99 : (1999) 2 KLT 9(1) : (1999) 2 OLR 133 : (1999) 2 SCALE 19 : (1999) 4 SCC

Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302
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Supreme Court13 Mar 1999Dismissed

Virender S. Hooda and Others Vs State of Haryana and Another

Supreme Court Of India · AIR 1999 SC 1701 : (1999) AIRSCW 1327 : (1999) 5 JT 621 : (1999) 2 LLJ 800 : (1999) 2 SCALE 590 : (1999) 3 SCC 696 : (1999) SCC(L&S) 824 : (1999) 4 Supreme 319 : (1999) 2 UJ 1137

Punjab Civil Services (Executive Branch) Rules, 1930 — Rule 5
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Supreme Court12 Mar 1999Dismissed

Betibai and Others Vs Nathooram and Others

Supreme Court Of India · AIR 1999 SC 1767 : (1999) AIRSCW 1503 : (1999) 2 JLJ 380 : (1999) 3 JT 200 : (1999) 2 SCALE 687 : (1999) 6 SCC 368 : (1999) 1 SCR 1028 : (1999) 4 Supreme 243

Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12, 3(2)Transfer of Property Act, 1882 — Section 106
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Supreme Court12 Mar 1999Allowed

Rajesh Bajaj Vs State NCT of Delhi and Others

Supreme Court Of India · (1999) 1 ACR 710 : AIR 1999 SC 1216 : (1999) AIRSCW 881 : (1999) 1 ALD(Cri) 760 : (1999) 1 ALT(Cri) 301 : (1999) CriLJ 1833 : (1999) 1 Crimes 136 : (1999) 2 CTC 243 : (1999) 2 JT 112 : (1999) 2 LW(Cri) 649 : (1999) 1 OLR 668 : (2000) 1 PLJR 79 : (1999) 3

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 415, 420
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Supreme Court12 Mar 1999Disposed Of

L.C. Goyal Vs Mrs. Suresh Joshi and Others

Supreme Court Of India · AIR 1999 SC 2222 : (1999) AIRSCW 2251 : (1999) 3 ALLMR 461 : (1999) 2 CALLT 84 : (1999) 2 JT 116 : (2000) 1 LW 38 : (1999) 2 SCALE 2 : (1999) 3 SCC 376 : (1999) 1 SCR 1018 : (2000) 1 SLJ 50 : (1999) 2 Supreme 503 : (1999) 1 UJ 708 : (1999) 3 UPLBEC 89

Advocates Act, 1961 — Section 18
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Supreme Court12 Mar 1999Allowed

M/s. Bilakchand Gyanchand Co. Vs A. Chinnaswami

Supreme Court Of India · AIR 1999 SC 2182 : (1999) AIRSCW 2201 : (2000) 1 ALD(Cri) 19 : (1999) 3 ALLMR 413 : (1999) 98 CompCas 573 : (1999) CriLJ 3498 : (1999) 3 CTC 179 : (1999) 10 JT 236 : (1999) 2 OLR 338 : (1999) 2 SCALE 250 : (1999) 5 SCC 693 : (1999) 9 Supreme 469

Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138, 142
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Supreme Court12 Mar 1999Partly Allowed

Gurmej Singh and another Vs The State of Punjab and others

Supreme Court Of India · (1999) 2 JT 74 : (1999) 121 PLR 790 : (1999) 1 SCALE 700 : (1999) 3 SCC 329 : (1999) 1 SCR 1000

Pepsu Tenancy and Agricultural Lands Act, 1955 — Section 2, 20, 22, 3, 32Punjab Security of Land Tenures (Amendment and Validation) Act, 1962 — Section 19
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Supreme Court12 Mar 1999Allowed

V. Sudeer Vs Bar Council of India and Another

Supreme Court Of India · (1999) 1 GLT 5 : (1999) 3 SCC 176 : (1999) 2 UPLBEC 1517

Advocates (Amendment) Act, 1964 — Section 18Advocates (Amendment) Act, 1973 — Section 18, 21Advocates Act, 1961 — Section 16, 17, 17(1), 17(2), 2(1)
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