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Supreme Court Of India judgments

59,848 judgments · page 1,752 of 2,993

Supreme Court17 Nov 1998Allowed

Deva Vs State of Rajasthan

Supreme Court Of India · (1998) 8 AD 365 : AIR 1999 SC 214 : (1998) AIRSCW 3578 : (1999) 1 ALD(Cri) 10 : (1999) 1 ALT(Cri) 71 : (1999) CriLJ 265 : (1998) 4 Crimes 108 : (1998) 8 JT 8 : (1998) 6 SCALE 166 : (1998) 8 Supreme 437

Penal Code, 1860 (IPC) — Section 302
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Supreme Court17 Nov 1998Allowed

Income Tax Appellate Tribunal through President Vs V.K. Agarwal and Another

Supreme Court Of India · AIR 1999 SC 452 : (1998) AIRSCW 3692 : (1999) 1 ALD(Cri) 12 : (1999) 1 CompLJ 193 : (1999) CriLJ 441 : (1999) 235 ITR 175 : (1998) 7 JT 638 : (1998) 6 SCALE 154 : (1999) 1 SCC 16 : (1998) 2 SCR 707 Supp : (1998) 8 Supreme 441

Constitution of India, 1950 — Article 129, 215Income Tax (Appellate Tribunal) Rules, 1963 — Rule 34, 35Supreme Court of India Rules to Regulate Proceedings for Contempt of the Supreme Court Rules, 1975 — Rule 3
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Supreme Court13 Nov 1998Allowed

Mahabir Prasad Singh Vs M/s. Jacks Aviation Private Ltd.

Supreme Court Of India · (1998) 8 AD 297 : AIR 1999 SC 287 : (1998) AIRSCW 3806 : (1999) 1 ALT 27 : (1998) 7 JT 579 : (1999) 121 PLR 680 : (1998) 6 SCALE 127 : (1999) 1 SCC 37 : (1998) 2 SCR 675 Supp : (1998) 8 Supreme 378 : (1999) 1 UJ 257

Civil Procedure Code, 1908 (CPC) — Order 12 Rule 6, 115(1), 151, 24
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Supreme Court13 Nov 1998

Ram Ujarey Vs Union of India

Supreme Court Of India · AIR 1999 SC 309 : (1998) AIRSCW 3709 : (1999) 81 FLR 10 : (1998) 7 JT 603 : (1999) 1 LLJ 804 : (1998) 6 SCALE 133 : (1999) 1 SCC 685 : (1999) SCC(L&S) 374 : (1998) 2 SCR 684 Supp : (1999) 2 SLJ 43 : (1998) 8 Supreme 405 : (1999) 1 UPLBEC 32

Administrative Tribunals Act, 1985 — Section 19, 21
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Supreme Court12 Nov 1998Dismissed

Harnek Singh Vs State of Punjab

Supreme Court Of India · (1998) 8 AD 331 : AIR 1999 SC 316 : (1998) AIRSCW 3716 : (1999) 1 ALD(Cri) 10 : (1999) 1 ALT(Cri) 74 : (1999) CriLJ 452 : (1998) 4 Crimes 110 : (1998) 8 JT 93 : (1998) 6 SCALE 182 : (1999) 1 SCC 132 : (1998) 8 Supreme 440 : (1999) 1 UJ 48

Arms Act, 1959 — Section 25Terrorist and Disruptive Activities (Prevention) Act, 1987 — Section 5
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Supreme Court12 Nov 1998Dismissed

Mahantappa and Others Vs State of Karnataka

Supreme Court Of India · AIR 1999 SC 314 : (1998) AIRSCW 3714 : (1999) 1 ALD(Cri) 2 : (1999) 1 ALT(Cri) 48 : (1999) CriLJ 450 : (1998) 7 JT 566 : (1998) 6 SCALE 124 : (1999) 1 SCC 163 : (1998) 8 Supreme 375 : (1999) 1 UJ 65

Criminal Procedure Code, 1973 (CrPC) — Section 379Penal Code, 1860 (IPC) — Section 148, 201, 302, 307, 436
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Supreme Court12 Nov 1998Dismissed

D.M. Deshpande and Others Vs Shri Janardhan Kashinath Kadam (Dead) by Lrs. and Others

Supreme Court Of India · (1998) 8 AD 282 : AIR 1999 SC 1464 : (1998) AIRSCW 3986 : (1998) 6 SCALE 194 : (1998) 8 SCC 315 : (1998) 2 SCR 669 Supp : (1998) 8 Supreme 473 : (1999) 1 UJ 500

Bombay Public Trusts Act, 1950 — Section 50A(4)Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958 — Section 125, 129, 37, 49ACivil Procedure Code, 1908 (CPC) — Order 6 Rule 2
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Supreme Court12 Nov 1998Dismissed

Daljit Singh Vs State of Punjab

Supreme Court Of India · (1998) 8 AD 305 : AIR 1999 SC 324 : (1998) AIRSCW 3726 : (1999) 1 ALD(Cri) 1 : (1999) 1 ALT(Cri) 33 : (1999) CriLJ 454 : (1998) 7 JT 624 : (1998) 6 SCALE 151 : (1998) 8 Supreme 502

Penal Code, 1860 (IPC) — Section 302, 34Terrorist and Disruptive Activities (Prevention) Act, 1987 — Section 3
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Supreme Court12 Nov 1998Dismissed

Jarnail Singh Vs State of Punjab

Supreme Court Of India · AIR 1999 SC 321 : (1998) AIRSCW 3717 : (1999) 1 ALD(Cri) 7 : (1999) 1 ALT(Cri) 70 : (1999) CriLJ 453 : (1998) 4 Crimes 104 : (1998) 8 JT 1 : (1998) 6 SCALE 177 : (1998) 8 SCC 126 : (1998) 8 Supreme 433

Arms Act, 1959 — Section 25Terrorist and Disruptive Activities (Prevention) Act, 1987 — Section 5
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Supreme Court11 Nov 1998Disposed Of

State of U.P. Vs Harish Chandra and Others

Supreme Court Of India · (1998) 2 ARBLR 716 : (1998) 8 JT 74 : (1999) 122 PLR 174 : (1998) 6 SCALE 173 : (1999) 1 SCC 63 : (1998) 2 SCR 660 Supp : (1999) 1 UJ 241

Arbitration Act, 1940 — Section 30Uttar Pradesh Civil Laws (Reforms and Amendment) Act, 1976 — Section 24
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Supreme Court11 Nov 1998Dismissed

M.R.F. Ltd. Vs Inspector Kerala Govt. and Others

Supreme Court Of India · AIR 1999 SC 188 : (1998) AIRSCW 3550 : (1999) 82 FLR 951 : (1998) 7 JT 532 : (1999) 1 LLJ 289 : (1998) 6 SCALE 107 : (1998) 8 SCC 227 : (1999) SCC(L&S) 1 : (1998) 2 SCR 632 Supp : (1998) 8 Supreme 417 : (1999) 1 UJ 221

Central Provinces and Berar Shops and Establishments Act, 1947 — Section 9(1)Constitution of India, 1950 — Article 14, 19(1)(g), 19(6), 245, 43
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Supreme Court11 Nov 1998Allowed

Virendra Kashinath Ravat and Another Vs Vinayak N. Joshi and Others

Supreme Court Of India · AIR 1999 SC 162 : (1998) AIRSCW 3521 : (1998) 7 JT 596 : (1999) 121 PLR 753 : (1998) 6 SCALE 115 : (1999) 1 SCC 47 : (1998) 2 SCR 643 Supp : (1998) 8 Supreme 412 : (1999) 1 UJ 504

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1), 15ACivil Procedure Code, 1908 (CPC) — Order 6 Rule 2(1), Order 6 Rule 5Constitution of India, 1950 — Article 227
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Supreme Court11 Nov 1998Dismissed

State of Kerala and Others Vs M/s. Travancore Chemicals and Manufacturing Co. and Another

Supreme Court Of India · (1998) 8 AD 381 : AIR 1999 SC 230 : (1998) AIRSCW 3596 : (1998) 7 JT 558 : (1998) 6 SCALE 119 : (1998) 8 SCC 188 : (1998) 2 SCR 651 Supp : (1999) 112 STC 191 : (1998) 8 Supreme 386

Constitution of India, 1950 — Article 14, 226Delhi Sales Tax Act, 1975 — Section 23, 24, 49Kerala General Sales Tax Act, 1963 — Section 17, 34, 36, 37, 38
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