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Supreme Court Of India judgments

59,848 judgments · page 1,736 of 2,993

Supreme Court24 Feb 1999dismissed

Smt. Beni Bai Vs Raghubir Prasad

Supreme Court Of India · AIR 1999 SC 1147 : (1999) AIRSCW 808 : (1999) 2 ALLMR 443 : (1999) 3 ALT 22 : (1999) 2 CALLT 66 : (1999) 2 CTC 64 : (1999) 236 ITR 898 : (1999) 2 JT 54 : (1999) 3 LW 902 : (1999) 1 OLR 452 : (1999) RD 317 : (1999) 3 RLW 462 : (1999) 1 SCALE 665 : (1999) 3

Hindu Succession Act, 1956 — Section 14(1), 14(2)
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Supreme Court24 Feb 1999Disposed Of

Shri Gokul Mahto Vs The State Bank of Bihar and Others

Supreme Court Of India · AIR 1999 SC 1331 : (1999) AIRSCW 4388 : (1999) AIRSCW 1027 : (1999) 2 JT 21 : (1999) 1 SCALE 653 : (1999) 3 SCC 11 : (1999) 1 SCR 885 : (1999) 2 Supreme 276 : (1999) 9 Supreme 27 : (1999) 1 UJ 552

Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961 — Section 16, 17, 18Civil Procedure Code, 1908 (CPC) — Order 21 Rule 34
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Supreme Court24 Feb 1999Dismissed

Commissioner of Sales Tax Vs Industrial Coal Enterprises

Supreme Court Of India · AIR 1999 SC 1324 : (1999) AIRSCW 1020 : (1999) 2 JT 6 : (1999) 1 SCALE 626 : (1999) 2 SCC 607 : (1999) 1 SCR 871 : (1999) 114 STC 365 : (1999) 2 Supreme 296

Uttar Pradesh General Clauses Act, 1904 — Section 21Uttar Pradesh Sales Tax Act, 1948 — Section 3, 4A
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Supreme Court23 Feb 1999Allowed

Wali Mohammed (dead) by Lrs. Vs Smt. Rahmat Bee and Others

Supreme Court Of India · AIR 1999 SC 1136 : (1999) AIRSCW 794 : (1999) 2 ALLMR 453 : (1999) 1 JT 615 : (1999) 3 LW 267 : (1999) 1 SCALE 585 : (1999) 3 SCC 145 : (1999) 1 SCR 852 : (1999) 1 UJ 555

Civil Procedure Code, 1908 (CPC) — Section 11Constitution of India, 1950 — Article 136Limitation Act, 1963 — Section 10
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Supreme Court23 Feb 1999Dismissed

Sampuran Singh and Others Vs Smt. Niranjan Kaur and Others

Supreme Court Of India · AIR 1999 SC 1047 : (1999) AIRSCW 683 : (1999) 2 ALLMR 654 : (1999) 2 CALLT 49 : (1999) 1 CTC 511 : (1999) 2 JT 14 : (1999) 3 LW 189 : (1999) 121 PLR 831 : (1999) 1 SCALE 607 : (1999) 2 SCC 679 : (1999) 1 SCR 841 : (1999) 2 Supreme 210 : (1999) 1 UJ 524

Limitation Act, 1963 — Article 148, 18(1)Punjab Alienation of Land Act, 1900 — Section 6, 7(5)Transfer of Property Act, 1882 — Section 1, 59
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Supreme Court23 Feb 1999Allowed

Union of India and Others Vs Diljeet Singh and Another

Supreme Court Of India · (1999) 1 ACR 564 : AIR 1999 SC 1052 : (1999) AIRSCW 689 : (1999) 1 ALD(Cri) 593 : (1999) 2 CALLT 26 : (1999) CriLJ 1626 : (1999) 1 Crimes 112 : (1999) 81 ECR 161 : (1999) 1 JT 609 : (2000) 1 LW(Cri) 118 : (1999) 1 SCALE 594 : (1999) 2 SCC 672 : (1999) 1 S

Constitution Of India, 1950 — Article 22(5)Government Of India (Transaction Of Business) Rules, 1991 — Rule 2(3), 3Conservation Of Foreign Exchange And Prevention Of Smuggling Activities Act, 1974 — Section 3(1), 3(2), 5, 7(1), 11, 17
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Supreme Court22 Feb 1999Partly Allowed

All India Federation of Central Excise Vs The Union of India and others

Supreme Court Of India · AIR 1999 SC 1204 : (1999) AIRSCW 867 : (1999) AIRSCW 4906 : (1999) ECR 369 : (1999) 107 ELT 3 : (1999) 81 FLR 830 : (1999) 1 JT 632 : (1999) 1 SCALE 612 : (1999) 3 SCC 384 : (1999) SCC(L&S) 690 : (1999) 1 SCR 809 : (2000) 1 SLJ 24 : (1999) 2 Supreme 322

Constitution of India, 1950 — Article 335Customs and Central Excise Service Group A (Amendment) Rules, 1988 — Rule 18
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Supreme Court22 Feb 1999Allowed

Om Prakash Vs State of Haryana

Supreme Court Of India · (1999) 1 ACR 556 : AIR 1999 SC 1332 : (1999) AIRSCW 1029 : (1999) 1 ALD(Cri) 576 : (1999) CriLJ 2044 : (1999) 1 JT 599 : (1999) 2 KLT 21 : (2000) 1 LW(Cri) 180 : (1999) 1 SCALE 570 : (1999) 3 SCC 19 : (1999) 1 SCR 794 : (1999) 2 Supreme 227 : (1999) 1 UJ

Arms Act, 1959 — Section 25, 27(3)Penal Code, 1860 (IPC) — Section 302, 307, 34, 452, 506
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