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Supreme Court Of India judgments

59,848 judgments · page 1,751 of 2,993

Supreme Court26 Nov 1998Dismissed

Bhola Singh Vs State of Punjab

Supreme Court Of India · AIR 1999 SC 767 : (1999) 1 ALD(Cri) 61 : (1999) 1 ALT(Cri) 45 : (1999) CriLJ 1132 : (1998) 4 Crimes 120 : (1999) 8 JT 173 : (1998) 6 SCALE 269 : (1999) 9 SCC 50 : (1999) 1 UJ 54

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 34
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Supreme Court24 Nov 1998Dismissed

Municipal Board, Saharanpur Vs Shahdara (Delhi) Saharanpur Light Rail Co. Ltd.

Supreme Court Of India · (1998) 9 AD 1 : AIR 1999 SC 277 : (1998) AIRSCW 3795 : (1998) 6 JT 164 : (1999) 122 PLR 158 : (1998) 6 SCALE 274 : (1999) 1 SCC 586 : (1998) 3 SCR 120 Supp : (1998) 8 Supreme 570 : (1999) 1 UPLBEC 110

Constitution of India, 1950 — Article 133Limitation Act, 1963 — Section 14Uttar Pradesh Municipalities Act, 1916 — Section 128, 129, 140, 160, 2(2)
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Supreme Court24 Nov 1998Allowed

Union of India and Others Vs P. Thayagarajan

Supreme Court Of India · AIR 1999 SC 449 : (1998) AIRSCW 3689 : (1999) 81 FLR 76 : (1998) 8 JT 179 : (1999) LabIC 169 : (1998) 6 SCALE 271 : (1999) 1 SCC 733 : (1999) SCC(L&S) 384 : (1998) 3 SCR 114 Supp : (1999) 2 SLJ 72 : (1998) 9 Supreme 30 : (1999) 1 UJ 206 : (1999) 1 UPLBEC

Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 15Central Reserve Police Force Act, 1949 — Section 11(1)Central Reserve Police Force Rules, 1955 — Rule 27
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Supreme Court20 Nov 1998Allowed

Vijayabai and Others Vs Shriram Tukaram and Others

Supreme Court Of India · AIR 1999 SC 431 : (1998) AIRSCW 3618 : (1999) 1 ALLMR 225 : (1998) 8 JT 105 : (1998) 6 SCALE 211 : (1999) 1 SCC 693 : (1998) 3 SCR 54 Supp : (1998) 8 Supreme 492

Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958 — Section 100(2), 19, 2(32), 36, 36(2)Evidence Act, 1872 — Section 92Registration Act, 1908 — Section 49
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Supreme Court20 Nov 1998Disposed Of

Dwarkadas Gehanmal Vs State of Gujarat

Supreme Court Of India · (1998) 1 ACR 342 : (1999) 1 ALT(Cri) 55 : (1999) 2 GLR 1543 : (1998) 8 JT 100 : (1999) 2 RLW 203 : (1998) 6 SCALE 204 : (1999) 1 SCC 57 : (1999) 1 UJ 263

Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 201, 302
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Supreme Court19 Nov 1998Allowed

M/s. Rickmers Verwaltung GMB H Vs The Indian Oil Corporation Ltd.

Supreme Court Of India · AIR 1999 SC 504 : (1998) AIRSCW 3672 : (1999) 1 ARBLR 1 : (1999) 1 CompLJ 13 : (1998) 8 JT 85 : (1999) 2 KLT 25 : (1999) 1 MLJ 62 : (1999) 121 PLR 842 : (1998) 6 SCALE 197 : (1999) 1 SCC 1 : (1998) 3 SCR 42 Supp : (1998) 8 Supreme 464

Arbitration Act, 1940 — Section 33
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Supreme Court18 Nov 1998dismissed

State of Bihar and Others Vs Steel City Beverages Ltd. and Another

Supreme Court Of India · (1998) 8 AD 371 : AIR 1998 SC 235 : (1999) 1 BLJR 10 : (1999) 235 ITR 131 : (1998) 8 JT 49 : (1999) 2 MLJ 15 : (1998) 6 SCALE 184 : (1999) 1 SCC 10 : (1998) 3 SCR 5 Supp : (1999) 112 STC 185

Bihar Finance Act, 1981 — Section 58(1)Bihar Sales Tax Rules, 1983 — Rule 42(7)Bihar Sales Tax Supplementary (Deferment of Tax) Rules, 1990 — Rule 2, 3
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Supreme Court18 Nov 1998Allowed

Rafat Ali Vs Sungni Bai and Others

Supreme Court Of India · (1998) 6 SCALE 221(1) : (1998) 6 SCALE 221 : (1999) 1 SCC 133

Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 10(2), 20, 22
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Supreme Court18 Nov 1998Dismissed

Surinder Kumar Vs State of Punjab

Supreme Court Of India · AIR 1999 SC 215 : (1998) AIRSCW 3580 : (1999) CriLJ 267 : (1998) 4 Crimes 101 : (1998) 8 JT 43 : (1999) 2 RLW 201 : (1998) 6 SCALE 178 : (1991) 2 SCALE 1429 : (1998) 8 Supreme 431

Penal Code, 1860 (IPC) — Section 120B, 302
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Supreme Court18 Nov 1998Allowed

Sanchalakshri and Another Vs Vijayakumar Raghuvirprasad Mehta and Another

Supreme Court Of India · AIR 1999 SC 578 : (1999) AIRSCW 241 : (1999) 1 ALT 22 : (1998) 2 GLR 543 : (1998) 8 JT 55 : (1999) 1 LLJ 343 : (1999) 2 MLJ 12 : (1998) 6 SCALE 190 : (1998) 8 SCC 245 : (1998) 3 SCR 13 Supp : (1999) 2 SLJ 75 : (1998) 8 Supreme 479 : (1999) 1 UJ 423 : (199

Constitution of India, 1950 — Article 142
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Supreme Court18 Nov 1998Dismissed

Vaijanath and Others Vs Guramma and Another

Supreme Court Of India · AIR 1999 SC 555 : (1998) AIRSCW 3887 : (1998) AIRSCW 3886 : (1998) 5 JT 125 : (1998) 6 SCALE 248 : (1999) 1 SCC 292 : (1998) 3 SCR 36 Supp : (1998) 8 Supreme 533 : (1999) 1 UJ 493

Constitution of India, 1950 — Article 254(2)Hindu Womens Right to Property Act, 1937 — Section 1Hyderabad Hindu Womens Rights to Property (Extension to Agricultural Land) Act, 1954 — Section 2
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Supreme Court18 Nov 1998Allowed

Rafat Ali Vs Sugni Bai and Others

Supreme Court Of India · AIR 1999 SC 283 : (1998) AIRSCW 3802 : (1998) 8 JT 157 : (1999) 123 PLR 437 : (1998) 6 SCALE 221 : (1999) 1 SCC 133 : (1998) 3 SCR 20 Supp : (1998) 8 Supreme 555

Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 10(2), 22
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Supreme Court17 Nov 1998dismissed

Maroti and Others Vs Devrao and Others

Supreme Court Of India · (1998) 8 JT 114 : (1998) 6 SCALE 264 : (1998) 6 SCALE 246 : (1999) 1 SCC 638 : (1998) 3 SCR 1 Supp : (1999) 1 UJ 367

Hyderabad Tenancy and Agricultural Lands Act, 1950 — Section 2, 34, 37A(1), 38, 87(1)
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