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Supreme Court Of India judgments

59,848 judgments · page 1,738 of 2,993

Supreme Court16 Feb 1999Allowed

Hindu Public and Another Etc. Vs Rajdhani Puja Samithee and Others Etc.

Supreme Court Of India · AIR 1999 SC 964 : (1999) AIRSCW 582 : (1999) 88 CLT 60 : (1999) 1 JT 509 : (2000) 1 LW 389 : (1999) 2 MLJ 121 : (1999) 1 SCALE 471 : (1999) 2 SCC 583 : (1999) 1 SCR 635 : (1999) 2 Supreme 107

Endowments Act, 1863 — Section 27Evidence Act, 1872 — Section 91, 92Orissa Hindu Religious Endowments Act, 1951 — Section 27, 41
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Supreme Court16 Feb 1999Dismissed

Vijayan @ Rajan Vs State of Kerala

Supreme Court Of India · (1999) 1 ACR 551 : AIR 1999 SC 1086 : (1999) AIRSCW 732 : (1999) 1 ALD(Cri) 479 : (1999) 1 ALT(Cri) 156 : (1999) CriLJ 1638 : (1999) 1 Crimes 92 : (1999) 1 JT 499 : (1999) 1 KLT 760 : (1999) 3 RLW 410 : (1999) 1 SCALE 479 : (1999) 3 SCC 54 : (1999) 1 SCR

Arms Act, 1959 — Section 25, 35Penal Code, 1860 (IPC) — Section 109, 120, 34
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Supreme Court16 Feb 1999Allowed

Mathew M. Thomas and Ors Vs Commissioner of Income Tax

Supreme Court Of India · AIR 1999 SC 999 : (1999) AIRSCW 625 : (1999) 152 CTR 172 : (1999) 111 ELT 4 : (1999) 236 ITR 691 : (1999) 1 JT 481 : (1999) 1 KLT 740 : (1999) 1 SCALE 485 : (1999) 2 SCC 543 : (1999) 1 SCR 651 : (1999) 2 Supreme 82

Income Tax Act, 1961 — Section 119, 269C, 269H, 269D, 269UD, 269RR
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Supreme Court12 Feb 1999Allowed

Azizuddin Vs The Board of Revenue and Others

Supreme Court Of India · AIR 1999 SC 1003 : (1999) AIRSCW 630 : (1999) 1 JT 474 : (1999) 1 SCALE 434 : (1999) 2 SCC 563 : (1999) 1 SCR 618 : (1999) 1 Supreme 436

Bhopal Reclamation and Development of Lands (Eradication of Kans) Act, 1954 — Section 17, 4Bhopal State Land Revenue Act, 1932 — Section 137(C), 51, 7, 8Constitution of India, 1950 — Article 133(1), 19(1), 31(2)
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Supreme Court12 Feb 1999Allowed

Madan Mohan Choudhary Vs The State of Bihar

Supreme Court Of India · AIR 1999 SC 1018 : (1999) AIRSCW 648 : (1999) 1 BLJR 630 : (1999) 81 FLR 712 : (1999) 1 JT 459 : (1999) 2 LLJ 229 : (1999) 1 SCALE 444 : (1999) 3 SCC 396 : (1999) SCC(L&S) 700 : (1999) 1 SCR 596 : (2000) 1 SLJ 87 : (1999) 1 Supreme 448

Constitution of India, 1950 — Article 223, 224, 225, 226, 227Penal Code, 1860 (IPC) — Section 307
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Supreme Court12 Feb 1999Allowed

Punjab State Electricity Board and Others Vs Shri Jasbir Singh

Supreme Court Of India · AIR 1999 SC 979 : (1999) AIRSCW 601 : (1999) 82 FLR 691 : (1999) 1 JT 491 : (1999) 3 LW 225 : (1999) 1 SCALE 461 : (1999) 2 SCC 551 : (1999) SCC(L&S) 564 : (1999) 1 SCR 631 : (2000) 1 SLJ 267 : (1999) 2 Supreme 101 : (1999) 1 UJ 653 : (1999) 3 UPLBEC 101

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