CourtKutchehry.com

COURT ARCHIVE

Supreme Court Of India judgments

59,848 judgments · page 1,749 of 2,993

Supreme Court09 Dec 1998Dismissed

Raghunathe Jew at Bhapur Vs State of Orissa and Others

Supreme Court Of India · AIR 1999 SC 693 : (1999) AIRSCW 151 : (1999) 1 CALLT 73 : (1999) 88 CLT 1 : (1998) 8 JT 483 : (1998) 6 SCALE 510 : (1999) 1 SCC 488 : (1998) 9 Supreme 284

Constitution of India, 1950 — Article 226Orissa Estates Abolition (Amendment) Act, 1970 — Section 38B, 6, 7, 8Orissa Estates Abolition Act, 1951 — Section 3A(1)
Read judgment
Supreme Court09 Dec 1998Dismissed

Deputy Commissioner etc. Vs Consumer Cooperative Stores Ltd. Deputy Commissioner, Andaman District, Port Blair and Others Vs Hari Narayan Arora and Another

Supreme Court Of India · AIR 1999 SC 696 : (1999) AIRSCW 154 : (1999) 63 ECC 1 : (1999) 8 JT 467 : (1998) 6 SCALE 473 : (1999) 1 SCC 507 : (1998) 3 SCR 454 Supp : (1998) 9 Supreme 335

Andaman and Nicobar Islands (Amendment) Regulations, 1984 — Section 31A, 6(1), 6(2)Andaman Excise Rules, 1934 — Rule 29
Read judgment
Supreme Court09 Dec 1998Dismissed

Ganesh Nagorao Raut Dudhagaonkar Vs Rajani Shankarrao Satav and Others

Supreme Court Of India · AIR 1999 SC 730 : (1999) AIRSCW 4870 : (1999) AIRSCW 336 : (1999) 1 ALLMR 704 : (1999) 1 JT 21 : (1999) 1 SCALE 1 : (1999) 1 SCC 642 : (1998) 3 SCR 463 Supp : (1999) 1 Supreme 27 : (1999) 1 UJ 312

Conduct of Elections Rules, 1961 — Rule 71, 71(1), 71(8), 74, 75(3)Representation of the People Act, 1951 — Section 116A
Read judgment
Supreme Court08 Dec 1998Dismissed

Bhagat Singh Vs State of U.P. and Others

Supreme Court Of India · AIR 1999 SC 436 : (1999) AIRSCW 101 : (1998) 8 JT 472 : (1999) 122 PLR 140 : (1998) 6 SCALE 475 : (1999) 2 SCC 384 : (1998) SCC(L&S) 581 : (1998) 3 SCR 404 Supp : (1998) 9 Supreme 361 : (1999) 1 UPLBEC 254

Constitution of India, 1950 — Article 136Delhi Development Act, 1957 — Section 12, 15Land Acquisition Act, 1894 — Section 17(4), 4(1), 48, 5A, 6
Read judgment
Supreme Court08 Dec 1998Dismissed

Union of India and Another Vs Chotelal and Others

Supreme Court Of India · AIR 1999 SC 376 : (1999) AIRSCW 29 : (1999) 1 CALLT 69 : (1998) 8 JT 497 : (1998) 6 SCALE 515 : (1999) 1 SCC 554 : (1999) SCC(L&S) 332 : (1998) 3 SCR 449 Supp : (1999) 2 SLJ 15 : (1998) 9 Supreme 340 : (1999) 1 UJ 761

Administrative Tribunals Act, 1985 — Section 14(1)(a)Constitution of India, 1950 — Article 136
Read judgment
Supreme Court08 Dec 1998Allowed

T.D. Venkata Rao Vs Union of India

Supreme Court Of India · AIR 1999 SC 2242 : (1999) AIRSCW 2280 : (1999) 98 CompCas 653 : (1999) 153 CTR 203 : (1999) 237 ITR 315 : (1999) 2 JT 596 : (1999) 2 SCALE 466 : (1999) 9 SCC 134 : (1998) 3 SCR 418 Supp : (1999) 3 Supreme 446 : (1999) 103 TAXMAN 621

Companies Act, 1956 — Section 226(2)Constitution of India, 1950 — Article 14, 19Income Tax Act, 1961 — Section 288(2), 44(AB)
Read judgment
Supreme Court04 Dec 1998Allowed

Bhawarlal Bhandari Vs M/s. Universal Heavy Mechanical Lifting Enterprises

Supreme Court Of India · AIR 1999 SC 246 : (1998) AIRSCW 3761 : (1999) 1 ARBLR 355 : (1999) 1 CALLT 92 : (1998) 8 JT 393 : (1999) 1 LW 247 : (1998) 6 SCALE 417 : (1999) 1 SCC 558 : (1998) 3 SCR 331 Supp : (1998) 9 Supreme 234 : (1999) 1 UJ 215

Arbitration Act, 1940 — Section 14, 30Civil Procedure Code, 1908 (CPC) — Section 47Constitution of India, 1950 — Article 136, 137
Read judgment
Supreme Court04 Dec 1998Dismissed

Shri Ramendra Kishore Biswas Vs The State of Tripura and Others

Supreme Court Of India · (1998) 9 AD 225 : AIR 1999 SC 294 : (1998) AIRSCW 3815 : (1999) 1 CTC 28 : (1999) 81 FLR 398 : (1998) 4 GLT 29 : (1998) 8 JT 402 : (1999) LabIC 178 : (1999) 2 LLJ 192 : (1999) 1 LW 245 : (1999) 1 MLJ 138 : (1998) 6 SCALE 454 : (1999) 1 SCC 472 : (1999) SC

Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 24Specific Relief Act, 1963 — Section 34
Read judgment
Supreme Court04 Dec 1998Dismissed

Neeta Kaplish Vs Presiding Officer, Labour Court and Another

Supreme Court Of India · AIR 1999 SC 698 : (1999) AIRSCW 157 : (1999) 81 FLR 188 : (1998) 9 JT 249 : (1999) 1 LLJ 275 : (1998) 6 SCALE 404 : (1999) 1 SCC 517 : (1999) SCC(L&S) 302 : (1998) 3 SCR 379 Supp : (1998) 9 Supreme 249

Industrial Disputes Act, 1947 — Section 11A
Read judgment
Supreme Court04 Dec 1998Allowed

Lal Mohammad and Others Vs Indian Railway Construction Co. Ltd. and Others

Supreme Court Of India · AIR 1999 SC 355 : (1999) AIRSCW 1 : (1999) 81 FLR 162 : (1998) 9 JT 351 : (1999) 1 LLJ 317 : (1998) 6 SCALE 424 : (1999) 1 SCC 596 : (1999) SCC(L&S) 335 : (1998) 3 SCR 343 Supp : (1998) 9 Supreme 288 : (1999) 1 UPLBEC 336

Constitution of India, 1950 — Article 12, 14, 16, 21, 226Factories Act, 1948 — Section 2Industrial Disputes Act, 1947 — Section 25F, 25L, 25N
Read judgment
Supreme Court03 Dec 1998Allowed

Union of India and Others Vs Kishorilal Bablani

Supreme Court Of India · AIR 1999 SC 517 : (1999) AIRSCW 117 : (2000) 69 ECC 242 : (1999) 105 ELT 546 : (1999) 81 FLR 283 : (1998) 8 JT 428 : (1998) 6 SCALE 469 : (1999) 1 SCC 729 : (1999) SCC(L&S) 381 : (1998) 3 SCR 311 Supp : (1999) 2 SLJ 66 : (1998) 9 Supreme 263

Read judgment
Supreme Court03 Dec 1998Disposed Of

Dr. Kumar Bar Das Vs Utkal University and Others

Supreme Court Of India · AIR 1999 SC 669 : (1999) AIRSCW 326 : (1999) 87 CLT 721 : (1999) 81 FLR 614 : (1998) 8 JT 443 : (1998) 6 SCALE 488 : (1999) 1 SCC 453 : (1999) SCC(L&S) 236 : (1998) 3 SCR 315 Supp : (1998) 9 Supreme 350 : (1999) 1 UJ 287 : (1999) 1 UPLBEC 618

Orissa Universities Act, 1989 — Section 5(10)
Read judgment