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Supreme Court Of India judgments

59,848 judgments · page 1,741 of 2,993

Supreme Court05 Feb 1999Disposed Of

M/s. M.K. Shah Engineers and Contractors Vs State of Madhya Pradesh

Supreme Court Of India · AIR 1999 SC 950 : (1999) AIRSCW 519 : (1999) AIRSCW 4883 : (1999) 1 ARBLR 646 : (1999) 2 JLJ 57 : (1999) 1 JT 315 : (2000) 1 LW 28 : (1999) 2 MLJ 19 : (1999) 1 SCALE 272 : (1999) 2 SCC 594 : (1999) 1 SCR 419 : (1999) 1 Supreme 344 : (1999) 3 Supreme 343 :

Arbitration Act, 1940 — Section 16, 20, 30, 33Civil Procedure Code, 1908 (CPC) — Section 34
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Supreme Court04 Feb 1999Disposed Of

Baldev Singh Dhingra and Others Vs Madan Lal Gupta and Others

Supreme Court Of India · AIR 1999 SC 902 : (1999) AIRSCW 462 : (1999) 1 BLJR 591 : (1999) 1 CTC 417 : (1999) 1 JT 247 : (1999) 3 LW 121 : (1999) 3 MLJ 12 : (1999) 3 RLW 425 : (1999) 1 SCALE 245 : (1999) 2 SCC 745 : (1999) 1 SCR 377 : (1999) 1 Supreme 289 : (1999) 1 UJ 410 : (1999

Advocates Act, 1961 — Section 17, 2(1), 24A, 26A, 33Bar Council of India Rules, 1975 — Rule 1, 5, 5(3)Prevention of Corruption Act, 1947 — Section 5(1)
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Supreme Court04 Feb 1999Allowed

Thiru Sudali @ Madasamy Vs State of Tamil Nadu

Supreme Court Of India · (1999) 1 ACR 540 : AIR 1999 SC 1434 : (1999) AIRSCW 1120 : (1999) 1 ALD(Cri) 474 : (1999) 1 Crimes 125 : (1999) 2 JT 35 : (1999) 1 SCALE 622 : (1999) 9 SCC 88 : (1999) 2 Supreme 275 : (1999) 1 UJ 598

Penal Code, 1860 (IPC) — Section 302, 34
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Supreme Court04 Feb 1999Disposed Of

Bapurao Pakhiddey Vs Suman Dondey

Supreme Court Of India · AIR 1999 SC 916 : (1999) AIRSCW 478 : (1999) 1 JT 273 : (1999) 2 MLJ 45 : (1999) 1 SCALE 269 : (1999) 2 SCC 442 : (1999) 1 Supreme 426 : (1999) 1 UJ 395 : (1999) 3 UPLBEC 93

Advocates Act, 1961 — Section 35
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Supreme Court04 Feb 1999Dismissed

Shri R.V. Lyngdoh Vs State (Delhi) Spl. Establishment

Supreme Court Of India · (1999) 1 ACR 535 : (1999) 1 ALD(Cri) 398 : (1999) 2 ALLMR 259 : (1999) 1 Crimes 83 : (1999) 82 FLR 638 : (1999) 1 JT 455 : (1999) 9 PLJR 1 : (1999) 1 SCALE 405 : (1999) 2 SCC 645

Penal Code, 1860 (IPC) — Section 409Prevention of Corruption Act, 1947 — Section 5(1), 5(2)
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Supreme Court04 Feb 1999Dismissed

Miss Sophy Kelly and Another Vs Chandrakant Ganpat and Others

Supreme Court Of India · (1999) 1 ACR 534 : AIR 1999 SC 1042 : (1999) AIRSCW 677 : (1999) 1 ALD(Cri) 395 : (1999) 2 ALLMR 411 : (1999) 1 Crimes 78 : (1999) 1 JT 452 : (1999) 2 LLJ 590 : (1999) 1 OLR 420 : (1999) 1 PLJR 82 : (1999) 1 SCALE 408 : (1999) 2 SCC 427 : (1999) 2 Supreme

Contempt of Courts Act, 1971 — Section 19(1)
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Supreme Court04 Feb 1999Disposed Of

Ramchandra Ohdar Vs The State of Bihar

Supreme Court Of India · AIR 1999 SC 998 : (1999) AIRSCW 623 : (1999) 1 ALD(Cri) 396 : (1999) 1 BLJR 645 : (1999) CriLJ 1449 : (1999) 1 Crimes 79 : (1999) 1 JT 450 : (1999) 2 PLJR 26 : (1999) 1 SCALE 406 : (1999) 9 SCC 97 : (1999) 2 Supreme 26

Penal Code, 1860 (IPC) — Section 302, 326, 34
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Supreme Court04 Feb 1999Allowed

Commissioner of Income Tax, Shillong Vs Tarajan Tea Co. (P) Ltd.

Supreme Court Of India · AIR 1999 SC 1034 : (1999) AIRSCW 667 : (1999) 152 CTR 1 : (1999) 236 ITR 477 : (1999) 1 JT 297 : (1999) 1 SCALE 319 : (1999) 2 SCC 455 : (1999) 1 SCR 396 : (1999) 1 Supreme 332 : (1999) 102 TAXMAN 697

Direct Tax Laws (Amendment) Act, 1987 — Section 148, 149, 150, 151, 152Income Tax Act, 1961 — Section 144B, 147, 148
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Supreme Court03 Feb 1999Dismissed

Ram Khilari Vs State of Rajasthan

Supreme Court Of India · (1999) 1 ACR 534 : AIR 1999 SC 1002 : (1999) AIRSCW 629 : (1999) 1 ALD(Cri) 397 : (1999) 1 ALT(Cri) 190 : (1999) CriLJ 1450 : (1999) 1 Crimes 81 : (1999) 1 JT 453 : (1999) 9 PLJR 8 : (1999) 1 SCALE 417 : (1999) 9 SCC 89 : (1999) 2 Supreme 28

Penal Code, 1860 (IPC) — Section 302
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Supreme Court03 Feb 1999Disposed Of

Shri K.S. Villasa Vs M/s. Ladies Corner and Another

Supreme Court Of India · (1999) 1 ACR 499 : AIR 1999 SC 2140 : (1999) AIRSCW 2147 : (1999) 1 ALD(Cri) 759 : (1999) 1 ALD(Cri) 346 : (1999) 1 ALT(Cri) 212 : (1999) CriLJ 3487 : (1999) 1 JT 294 : (1999) 123 PLR 592 : (1999) 1 SCALE 321 : (1999) 9 SCC 79 : (1999) 1 Supreme 367 : (19

Contempt of Courts Act, 1971 — Section 19
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Supreme Court03 Feb 1999Disposed Of

State of Tamil Nadu Vs The Mahalakshmi Textile Mills Limited

Supreme Court Of India · AIR 1999 SC 875 : (1999) AIRSCW 542 : (1999) 1 JT 336 : (1999) 1 SCALE 327 : (1999) 2 SCC 397 : (1999) 1 SCR 371 : (1999) 113 STC 1 : (1999) 1 Supreme 364

Central Sales Tax Act, 1956 — Section 5(2)Tamil Nadu General Sales Tax Act, 1959 — Section 32
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Supreme Court03 Feb 1999Disposed Of

Kammari Brahmaiah and Others Vs Public Prosecutor, High Court of A.P.

Supreme Court Of India · (1999) 1 ACR 494 : AIR 1999 SC 775 : (1999) AIRSCW 4793 : (1999) AIRSCW 390 : (1999) 1 ALD(Cri) 366 : (1999) 1 ALT(Cri) 143 : (1999) CriLJ 1134 : (1999) 1 JT 259 : (2001) 2 LW(Cri) 486 : (1999) 1 SCALE 235 : (1999) 2 SCC 522 : (1999) 1 SCR 361 : (1999) 1

Criminal Procedure Code, 1973 (CrPC) — Section 225, 232, 233, 237, 238Penal Code, 1860 (IPC) — Section 114, 148, 149, 302, 325
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