Supreme Court21 Jan 1999dismissed

A.K. Sarma and Another Vs Union of India Another

Supreme Court Of India · AIR 1999 SC 897 : (1999) AIRSCW 569 : (1999) 1 GLT 2 : (1999) 1 JT 113 : (1999) 2 LLJ 387 : (1999) 1 SCALE 98 : (1999) 2 SCC 178 : (1999) SCC(L&S) 535 : (2000) 1 SLJ 257 : (1999) 1 Supreme 171 : (1999) 1 UJ 273 : (1999) 1 UPLBEC 414

Supreme Court21 Jan 1999Partly Allowed

State Bank of India Vs Yasangi Venkateswara Rao

Supreme Court Of India · AIR 1999 SC 896 : (1999) AIRSCW 568 : (1999) 1 ARBLR 366 : (1999) 95 CompCas 805 : (1999) 1 CompLJ 385 : (1999) 1 JT 145 : (1999) 3 LW 130 : (1999) 1 SCALE 131 : (1999) 2 SCC 375 : (1999) 1 SCR 213 : (1999) 1 Supreme 196 : (1999) 1 UJ 443

Banking Regulation Act, 1949 — Section 21A
Supreme Court21 Jan 1999dismissed

Ram Sevak Singh Vs U.P. Singh and Others

Supreme Court Of India · AIR 1999 SC 737 : (2000) AIRSCW 2017 : (1999) AIRSCW 344 : (1999) 81 FLR 651 : (1999) 1 JT 106 : (1999) 1 SCALE 101 : (1999) 2 SCC 189 : (1999) SCC(L&S) 538 : (2000) 1 SLJ 117 : (1999) 1 Supreme 199 : (1999) 1 UJ 385 : (1999) 1 UPLBEC 451

Supreme Court21 Jan 1999Dismissed

Anil R. Deshmukh Vs Onkar N. Wagh and Others

Supreme Court Of India · AIR 1999 SC 732 : (1999) AIRSCW 338 : (1999) 1 ALLMR 664 : (1999) 1 JT 135 : (1999) 1 SCALE 103 : (1999) 2 SCC 205 : (1999) 1 SCR 188 : (1999) 1 Supreme 153 : (1999) 1 UJ 326

Conduct of Elections Rules, 1961 — Rule 94Representation of the People Act, 1951 — Section 117, 81, 82, 83, 86
Supreme Court21 Jan 1999Dismissed

H.D. Revanna Vs G. Puttaswamy and Others

Supreme Court Of India · AIR 1999 SC 768 : (1999) AIRSCW 382 : (1999) 1 SCALE 112 : (1999) 2 SCC 217 : (1999) 1 SCR 198 : (1999) 1 Supreme 183

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 16, Order 7 Rule 11Conduct of Elections Rules, 1961 — Rule 63, 94AKarnataka High Court Rules, 1959 — Rule 4
Supreme Court21 Jan 1999Dismissed

State Bank of India and Others Vs Luther Kondhpan

Supreme Court Of India · (2000) 1 LLJ 275 : (1999) 9 SCC 268 : (1999) SCC(L&S) 1228

Orissa Caste Certificate (for Scheduled Castes and Scheduled Tribes) Rules, 1980 — Rule 8(2)Orissa Miscellaneous Certificate Rules, 1984 — Rule 7
Supreme Court20 Jan 1999Allowed

Utkal Commercial Corporation Vs Central Coal Fields Ltd.

Supreme Court Of India · AIR 1999 SC 801 : (1999) AIRSCW 421 : (1999) 1 ARBLR 642 : (1999) 1 JT 141 : (1999) 3 LW 64 : (1999) RD 275 : (1999) 1 SCALE 133 : (1999) 2 SCC 571 : (1999) 1 SCR 166 : (1999) 1 Supreme 218 : (1999) 1 UJ 338

Arbitration Act, 1940 — Section 20, 8Limitation Act, 1963 — Article 137
Supreme Court20 Jan 1999Allowed

V.C. Perumal Vs The Union of India and Others

Supreme Court Of India · AIR 1999 SC 798 : (1999) AIRSCW 418 : (1999) 1 JT 109 : (1999) 1 SCALE 128 : (1999) 2 SCC 181 : (1999) SCC(L&S) 962 : (1999) 1 SCR 160 : (2000) 1 SLJ 77 : (1999) 1 Supreme 193 : (1999) 1 UJ 377 : (1999) 1 UPLBEC 406

Supreme Court20 Jan 1999Allowed

Secunderabad Hyderabad Hotel Owners Association and Others Vs Hyderabad Municipal Corporation, Hyderabad and Another

Supreme Court Of India · AIR 1999 SC 635 : (1999) AIRSCW 286 : (1999) 1 JT 75 : (1999) 1 SCALE 70 : (1999) 2 SCC 274 : (1999) 1 SCR 143 : (1999) 1 Supreme 136

Constitution of India, 1950 — Article 110(2), 199(2), 32Hyderabad Municipal Corporation Act, 1955 — Section 169, 174, 197, 198, 230Hyderabad Municipal Corporation Budget Estimate Rules, 1968 — Rule 6
Supreme Court20 Jan 1999Allowed

Cheriyan Sosamma and others Vs Sundaressan Pillai Saraswathy Amma and Others

Supreme Court Of India · AIR 1999 SC 947 : (1999) AIRSCW 515 : (1999) 1 ALLMR 714 : (1999) 1 JT 195 : (1999) 1 KLT 578 : (1999) 3 LW 316 : (1999) 3 RLW 421 : (1999) 1 SCALE 197(2) : (1999) 1 SCALE 197 : (1999) 3 SCC 251 : (1999) 1 SCR 172 : (1999) 1 Supreme 260 : (1999) 1 UJ 548

Civil Procedure Code, 1908 (CPC) — Order 34 Rule 7