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Supreme Court Of India judgments

59,848 judgments · page 1,745 of 2,993

Supreme Court20 Jan 1999Allowed

Apparel Export Promotion Council Vs A.K. Chopra

Supreme Court Of India · AIR 1999 SC 625 : (1999) AIRSCW 274 : (1999) AIRSCW 4818 : (1999) 1 CTC 316 : (1999) 81 FLR 462 : (1999) 2 GLR 951 : (1999) 1 JT 61 : (1999) 1 LLJ 962 : (1999) 2 LW 691 : (1999) 1 SCALE 57 : (1999) 1 SCC 759 : (1999) 1 SCR 117 : (2000) 1 SLJ 65 : (1999) 9

Constitution of India, 1950 — Article 309, 7
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Supreme Court15 Jan 1999Disposed Of

Powanammal Vs State of Tamil Nadu and Another

Supreme Court Of India · AIR 1999 SC 618 : (1999) AIRSCW 218 : (2000) 1 ALD(Cri) 201 : (1999) 1 ALD(Cri) 347 : (1999) 1 ALT(Cri) 196 : (1999) CriLJ 831 : (1999) 1 CTC 347 : (1999) 1 JT 31 : (1999) 2 LW(Cri) 749 : (1999) 1 SCALE 49 : (1999) 2 SCC 413 : (1999) 1 SCR 104 : (1999) 10

Constitution of India, 1950 — Article 22(5), 226Madras Prohibition Act, 1937 — Section 4(1)Tamil Nadu Prevention of Dangerous Activities of Bootleggers, Drug Offenders, Goondas, Immoral Traffic Offenders and Slum-Grabbers
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Supreme Court13 Jan 1999Dismissed

Calcutta Municipal Corporation Vs Pawan Kumar Saraf and Another

Supreme Court Of India · (1999) 1 ACR 437 : AIR 1999 SC 738 : (1999) AIRSCW 346 : (1999) 1 ALD(Cri) 354 : (1999) 1 ALT(Cri) 78 : (1999) CriLJ 1125 : (1999) 1 JT 39 : (2001) 2 LW(Cri) 477 : (1999) 1 SCALE 31 : (1999) 2 SCC 400 : (1999) 1 SCR 74 : (1999) 1 Supreme 30

Constitution of India, 1950 — Article 138Evidence Act, 1872 — Section 4Limitation Act, 1963 — Section 5
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Supreme Court13 Jan 1999Allowed

M/s. Sundaram Finance Ltd. Vs M/s. NEPC India Ltd.

Supreme Court Of India · AIR 1999 SC 565 : (1999) AIRSCW 225 : (1999) 1 ARBLR 305 : (1999) 3 CompLJ 205 : (1999) 1 JT 49 : (1999) 3 LW 336 : (1999) 3 LW 335 : (1999) 2 MLJ 53 : (1999) 123 PLR 685 : (1999) 1 SCALE 40 : (1999) 2 SCC 479 : (1999) 1 SCR 89 : (1999) 1 Supreme 126 : (1

Arbitration Act, 1940 — Section 12(6), 12(6), 20, 41, 8Arbitration and Conciliation Act, 1996 — Section 11, 17, 2, 21, 36Constitution of India, 1950 — Article 227
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Supreme Court12 Jan 1999Allowed

P. Veerasamy Vs The Official Assignee High Court, Madras

Supreme Court Of India · AIR 1999 SC 661 : (1999) AIRSCW 316 : (1999) 2 ALLMR 234 : (1999) 1 JT 8 : (1999) 3 LW 201 : (1999) 2 MLJ 3 : (1999) 1 SCALE 15(2) : (1999) 1 SCALE 15 : (1999) 2 SCC 505 : (1999) 1 SCR 37 : (1999) 1 Supreme 7 : (1999) 2 UJ 803

Constitution of India, 1950 — Article 19(1), 21English Bankruptcy Act, 1914 — Section 44, 51Presidency Towns Insolvency Act, 1909 — Section 14, 15, 17, 52, 60
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