Supreme Court11 Feb 1999Allowed
Sharif Mian and Others Vs State of Bihar and Others
Supreme Court Of India · (1999) 9 JT 633 : (1999) 6 SCC 37
Bihar Land Reforms Act, 1950 — Section 6, 8Bihar Land Reforms Rules, 1951 — Rule 8
COURT ARCHIVE
Supreme Court Of India judgments
59,848 judgments · page 1,739 of 2,993
Supreme Court11 Feb 1999Allowed
Ishar Singh Vs District and Sessions Judge
Supreme Court Of India · AIR 1999 SC 1425 : (1999) AIRSCW 1109 : (1999) 1 JT 447 : (1999) 122 PLR 330 : (1999) 1 SCALE 414 : (1999) 2 SCC 458 : (1999) 2 Supreme 54
Chandigarh Lease Hold of Sites and Buildings Rules, 1973 — Rule 22Constitution of India, 1950 — Article 136, 226, 227Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 4, 5, 9
Supreme Court11 Feb 1999Disposed Of
State of Himachal Pradesh Vs Shri. P.D. Attri and Others
Supreme Court Of India · (1999) AIRSCW 4897 : (1999) 1 JT 441 : (1999) 1 SCALE 409 : (1999) 3 SCC 217 : (1999) SCC(L&S) 671 : (1999) 1 SCR 587 : (2000) 1 SLJ 125 : (1999) 2 Supreme 57 : (1999) 3 UPLBEC 100
Supreme Court11 Feb 1999Disposed Of
Mithulal Balaprasad Tiwari (Dead) by Lrs. Vs Shankar Bhimaji Shinde
Supreme Court Of India · AIR 1999 SC 1043 : (1999) AIRSCW 678 : (1999) 2 ALLMR 402 : (1999) 1 JT 522 : (1999) 1 SCALE 509 : (1999) 2 SCC 425 : (1999) 2 Supreme 225 : (1999) 1 UJ 643
Bombay Tenancy and Agricultural Lands Act, 1948 — Section 32G, 65, 88(1)Constitution of India, 1950 — Article 227
Supreme Court11 Feb 1999Dismissed
Rajendra Kumar Sitaram Pande and Etc. Vs Uttam and Another
Supreme Court Of India · (1999) 1 ACR 530 : AIR 1999 SC 1028 : (1999) AIRSCW 660 : (1999) 1 ALD(Cri) 589 : (1999) 3 ALLMR 232 : (1999) 1 ALT(Cri) 162 : (1999) CriLJ 1620 : (1999) 1 Crimes 88 : (1999) 1 JT 426 : (2001) 1 LW(Cri) 466 : (1999) MPLJ 544 : (1999) 1 MPLJ 544 : (1999) 1
Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 201, 202, 205, 397, 482Penal Code, 1860 (IPC) — Section 34, 400, 499, 500
Supreme Court11 Feb 1999Dismissed
State of U.P. Vs Kapildeo Singh and Others
Supreme Court Of India · (1999) 1 ACR 918 : AIR 1999 SC 1783 : (1999) AIRSCW 1522 : (1999) 1 ALD(Cri) 682 : (1999) 1 ALT(Cri) 224 : (1999) CriLJ 2594 : (1999) 2 JT 372 : (1999) 2 SCALE 274 : (1999) 9 SCC 141 : (1999) 3 Supreme 341 : (1999) 1 UJ 681
Penal Code, 1860 (IPC) — Section 149, 302, 307, 395
Supreme Court11 Feb 1999Allowed
Kanai Lal Garari and Others Vs Murari Ganguly and Others
Supreme Court Of India · (1999) 10 JT 45 : (1999) 2 OLR 552 : (1999) 6 SCC 35
Civil Procedure Code, 1908 (CPC) — Section 100
Supreme Court11 Feb 1999Dismissed
Director General (Works), C.P.W.D. Vs Ashok Kumar and Others
Supreme Court Of India · (2000) 1 LLJ 582 : (1999) 9 SCC 167 : (1999) SCC(L&S) 939
Industrial Disputes Act, 1947 — Section 33C(2)
Supreme Court11 Feb 1999Allowed
Union of India (UOI) and Another Vs Ajudhya Nath
Supreme Court Of India · AIR 2000 SC 3412(1) : (1999) 9 SCC 253
Supreme Court11 Feb 1999Allowed
Rajbir Vs State of Haryana
Supreme Court Of India · AIR 2000 SC 3472 : (2000) AIRSCW 2224 : (2000) CriLJ 3185 : (1999) 9 SCC 200
Criminal Procedure Code, 1973 (CrPC) — Section 360Prevention of Food Adulteration Act, 1954 — Section 16(1)(9), 20AA, 7
Supreme Court11 Feb 1999Dismissed
State of Kerala Vs Putthumana Illath Jathavedan Namboodiri
Supreme Court Of India · (1999) 1 ACR 536 : AIR 1999 SC 981 : (1999) AIRSCW 603 : (1999) 1 ALD(Cri) 372 : (1999) CriLJ 1443 : (1999) 1 Crimes 62 : (1999) 1 JT 456 : (1999) 1 KLT 735 : (1999) 9 PLJR 3 : (1999) 1 SCALE 418 : (1999) 2 SCC 452 : (1999) 1 SCR 575 : (1999) 1 Supreme 46
Penal Code, 1860 (IPC) — Section 408, 468, 477A
Supreme Court11 Feb 1999Disposed Of
K.S. Shankrappa (Dead) by Lrs. and Others Vs State of Karnataka and Others
Supreme Court Of India · AIR 2000 SC 3635 : (1999) 9 SCC 223
Karnataka (Religious and Charitable) Inams Abolition Act, 1955 — Section 27A, 6Karnataka Land Reforms Act, 1961 — Section 126Mysore (Religious and Charitable) Inams Abolition Rules, 1956 — Rule 14A
Supreme Court10 Feb 1999Allowed
M/s. Industrial Credit and Development Syndicate Now Called I.C.D.S. Ltd. Vs Smt. Smithaben H. Patel and Others
Supreme Court Of India · AIR 1999 SC 1036 : (1999) AIRSCW 669 : (1999) 2 ALLMR 434 : (1999) 96 CompCas 1 : (1999) 1 JT 430 : (1999) 3 LW 194 : (1999) 2 MLJ 114 : (1999) 1 SCALE 393 : (1999) 3 SCC 80 : (1999) 1 SCR 555 : (1999) 2 Supreme 66
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 1, Order 21 Rule 2, 28, 34, 37Contract Act, 1872 — Section 59, 60, 61
Supreme Court10 Feb 1999Allowed
Salimbhai Mukhtar Jaferbhai Chimthanawala Vs Amiruddin Noorani and Another
Supreme Court Of India · (1999) 1 JT 392 : (1999) 3 MLJ 8 : (1999) 1 SCALE 389 : (1999) 2 SCC 667 : (1999) 2 UJ 908
Madhya Pradesh Public Trust Act, 1951 — Section 5, 8
Supreme Court10 Feb 1999Dismissed
Dipti Prakash Banerjee Vs Satvendra Nath Bose National center for Basic Sciences, Calcutta and Others
Supreme Court Of India · AIR 1999 SC 983 : (1999) AIRSCW 605 : (1999) 81 FLR 687 : (1999) 1 JT 396 : (1999) 2 KLT 20 : (1999) 3 LW 211 : (1999) 1 SCALE 421 : (1999) 3 SCC 60 : (1999) SCC(L&S) 596 : (1999) 1 SCR 532 : (1999) 2 Supreme 34 : (1999) 2 UPLBEC 1048
Supreme Court10 Feb 1999Partly Allowed
Dwaraka Das Vs State of Madhya Pradesh and Another
Supreme Court Of India · AIR 1999 SC 1031 : (1999) AIRSCW 663 : (1999) AIRSCW 4827 : (1999) 1 CTC 635 : (1999) 2 JLJ 83 : (1999) 1 JT 375 : (1999) 3 LW 367 : (1999) 1 OLR 388 : (1999) 121 PLR 820 : (1999) 1 SCALE 376 : (1999) 3 SCC 500 : (1999) 1 SCR 524 : (1999) 1 Supreme 429 :
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, 152, 34Contract Act, 1872 — Section 73
Supreme Court10 Feb 1999Allowed
Nazim Ali and Others Vs Anjuman Islamia Chhatarpur and Others
Supreme Court Of India · AIR 1999 SC 1098 : (1999) AIRSCW 747 : (1999) 1 JT 421 : (1999) 3 MLJ 43 : (1999) 1 SCALE 381 : (1999) 3 SCC 91 : (1999) 1 SCR 516 : (1999) 2 Supreme 11
Specific Relief Act, 1963 — Section 34
Supreme Court10 Feb 1999Dismissed
Suleman and Another Vs State Of Delhi Thr. Secretary
Supreme Court Of India · (1999) 1 ACR 929 : AIR 1999 SC 1707 : (1999) AIRSCW 1334 : (1999) 1 ALD(Cri) 702 : (1999) CriLJ 2525 : (1999) 2 JT 524 : (1999) 2 SCALE 413 : (1999) 4 SCC 146 : (1999) 3 Supreme 406
Arms Act, 1959 — Section 25Penal Code, 1860 (IPC) — Section 399, 402Terrorist and Disruptive Activities (Prevention) Act, 1987 — Section 5
Supreme Court10 Feb 1999Dismissed
State of Tamil Nadu Vs S. Sunderaraj and Others
Supreme Court Of India · (1999) AIRSCW 4758 : (1999) 4 SCALE 416
Supreme Court09 Feb 1999Allowed
Canara Bank Vs Pindi Plywood Traders and Others
Supreme Court Of India · AIR 1999 SC 2283 : (1999) AIRSCW 2345 : (1999) 78 DLT 346
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3