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Supreme Court Of India judgments

59,848 judgments · page 1,746 of 2,993

Supreme Court12 Jan 1999Dismissed

Paras Yadav and others Vs The State of Bihar

Supreme Court Of India · (1999) 1 ACR 433 : AIR 1999 SC 644 : (1999) AIRSCW 296 : (1999) 1 ALD(Cri) 341 : (1999) 1 ALT(Cri) 65 : (1999) 1 BLJR 296 : (1999) CriLJ 1122 : (1999) 1 JT 25 : (1999) 1 SCALE 26 : (1999) 2 SCC 126 : (1999) 1 SCR 55 : (1999) 1 Supreme 2

Penal Code, 1860 (IPC) — Section 302, 307, 31, 34
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Supreme Court12 Jan 1999Allowed

State of Orissa Vs Shri B.K. Routray

Supreme Court Of India · AIR 1999 SC 1101 : (1999) AIRSCW 751 : (1999) 88 CLT 274 : (1999) 95 CompCas 808 : (1999) 1 JT 58 : (1999) 2 LW 815 : (1999) 1 SCALE 96 : (1999) 2 SCC 58 : (1999) 1 SCR 71 : (1999) 1 Supreme 159

Interest Act, 1978 — Section 2, 6(2)
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Supreme Court12 Jan 1999Dismissed

R. Janardhana Rao Vs G. Lingappa

Supreme Court Of India · AIR 1999 SC 780 : (1999) AIRSCW 396 : (1999) 3 GLR 1984 : (1999) 1 JT 59 : (1999) 2 LW 794 : (1999) 2 MLJ 60 : (1999) 1 OLR 281 : (1999) 1 SCALE 89 : (1999) 2 SCC 186 : (1999) 1 SCR 66 : (1999) 1 Supreme 149 : (1999) 1 UJ 269 : (1999) 1 UPLBEC 548

Negotiable Instruments Act, 1881 (NI) — Section 138
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Supreme Court11 Jan 1999Allowed

Prof. S.A. Siddiqui Vs Prof. M. Wajid Khan and Others

Supreme Court Of India · AIR 1999 SC 604 : (1999) AIRSCW 200 : (1999) 81 FLR 750 : (1999) 1 JT 1 : (1999) 1 SCALE 9 : (1999) 2 SCC 1 : (1999) 1 SCR 26 : (1999) 1 Supreme 20 : (1999) 1 UJ 332 : (1999) 1 UPLBEC 425 : (1999) 1 UPLBEC 246

Aligarh Muslim University Act, 1920 — Section 2, 24, 25, 27, 31
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Supreme Court11 Jan 1999Dismissed

State Bank of India Vs Collector of Customs, Bombay

Supreme Court Of India · (2000) AIRSCW 125 : (2000) 67 ECC 404 : (2000) 115 ELT 597 : (2000) 1 JT 108 : (2000) 1 SCALE 72 : (2000) 1 SCC 727 : (2000) 1 SCR 137 : (2000) 1 Supreme 211

Customs Act, 1962 — Section 14, 27, 74Customs Tariff Act, 1975 — Section 46, 50Customs Valuation (Determination of Price of Imported Goods) Rules, 1988 — Rule 2, 5, 6, 7, 8
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Supreme Court07 Jan 1999Allowed

Workmen of Hindustan Lever Ltd. Vs Hindustan Lever Ltd. And Others

Supreme Court Of India · AIR 1999 SC 525 : (1999) AIRSCW 127 : (1999) 81 FLR 460 : (1999) 1 JT 20 : (1999) 1 LLJ 449 : (1999) 1 SCALE 3 : (1999) 9 SCC 47 : (1999) SCC(L&S) 614 : (2000) 1 SLJ 271 : (1999) 1 Supreme 18 : (1999) 1 UJ 390 : (1999) 1 UPLBEC 412

Industrial Disputes Act, 1947 — Section 17B
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Supreme Court07 Jan 1999Partly Allowed

Utkal University Vs Dr. Nrusingha Charan Sarangi and Others

Supreme Court Of India · AIR 1999 SC 943 : (1999) AIRSCW 511 : (1999) 88 CLT 180 : (1999) 1 JT 101 : (1999) 1 OLR 338 : (1999) 1 SCALE 92 : (1999) 2 SCC 193 : (1999) SCC(L&S) 541 : (1999) 1 SCR 19 : (2000) 1 SLJ 61 : (1999) 1 Supreme 160 : (1999) 1 UJ 300 : (1999) 1 UPLBEC 543

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Supreme Court06 Jan 1999Allowed

State of Andhra Pradesh Vs Vatsavyi Kumara Venkata Krishna Verma

Supreme Court Of India · AIR 1999 SC 745 : (1999) AIRSCW 354 : (1999) 3 ALT 39 : (1999) 1 JT 87 : (2000) 1 LW 379 : (1999) 1 SCALE 79 : (1999) 2 SCC 297 : (1999) 1 SCR 1 : (1999) 1 Supreme 236

Andhra Pradesh Land Reforms (Ceiling on Agricultural Holdings) Act, 1973 — Section 21, 3, 7, 8(1)Andhra Pradesh Land Reforms (Ceiling on Agricultural Holdings) Rules, 1974 — Rule 17(2)Civil Procedure Code, 1908 (CPC) &mda
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