CourtKutchehry.com

COURT ARCHIVE

Supreme Court Of India judgments

59,848 judgments · page 1,755 of 2,993

Supreme Court16 Oct 1998dismissed

Keshav Deo and Another Vs State of U.P. and Others

Supreme Court Of India · (1998) 6 AD 478 : AIR 1999 SC 44 : (1998) AIRSCW 3365 : (1998) 7 JT 216 : (1998) LabIC 3554 : (1998) 5 SCALE 621 : (1999) 1 SCC 280 : (1999) SCC(L&S) 198 : (1998) 2 SCR 343 Supp : (1998) 8 Supreme 119 : (1999) 1 UPLBEC 12

Uttar Pradesh Service of Engineers (Building and Roads Branch) Class-II Rules, 1936 — Rule 5
Read judgment
Supreme Court16 Oct 1998Dismissed

Kashiram Vs State of M.P.

Supreme Court Of India · (1998) 1 ACR 257 : (1998) 2 ALD(Cri) 801 : (1998) 2 ALT(Cri) 349 : (1998) 2 JLJ 324 : (1998) 7 JT 208 : (1999) 2 RLW 193 : (1998) 5 SCALE 612 : (1998) 7 SCC 450 : (1998) 2 SCR 337 Supp : (1999) 1 UJ 39

Penal Code, 1860 (IPC) — Section 302, 324
Read judgment
Supreme Court16 Oct 1998Dismissed

Radhey Shyam Vs State of U.P.

Supreme Court Of India · (1998) 1 ACR 255 : (1998) 7 AD 590 : AIR 1999 SC 1531 : AIR 1999 SC 1461 : (1998) AIRSCW 3973 : (1998) AIRSCW 3980 : (1998) 2 ALD(Cri) 807 : (1999) 1 ALT(Cri) 14 : (1999) CriLJ 590 : (1998) 4 Crimes 74 : (1998) 7 JT 197 : (1999) 1 MPJR 304 : (1998) 5 SCAL

Penal Code, 1860 (IPC) — Section 302, 304, 325
Read judgment
Supreme Court16 Oct 1998Disposed Of

National Airport Authority Vs Nilu Sharma and Others

Supreme Court Of India · (1998) 7 AD 508 : AIR 1999 SC 194 : (1998) AIRSCW 3556 : (1998) 7 JT 212 : (1998) LabIC 3619 : (1999) 1 LLJ 811 : (1998) 5 SCALE 618 : (1998) 8 SCC 133 : (1999) SCC(L&S) 141 : (1998) 8 Supreme 115 : (1999) 1 UJ 298 : (1999) 1 UPLBEC 86

Read judgment
Supreme Court16 Oct 1998Allowed

Union of India and Another Vs Banwari Lal Agarwal

Supreme Court Of India · AIR 1999 SC 196 : (1998) AIRSCW 3558 : (1998) 2 ALD(Cri) 805 : (1999) 1 ALT(Cri) 8 : (1998) 4 Crimes 75 : (1999) 156 CTR 300 : (1999) 238 ITR 461 : (1998) 7 JT 384 : (1998) 5 SCALE 702 : (1998) 7 SCC 652 : (1998) 2 SCR 356 Supp : (1998) 8 Supreme 207 : (1

Income Tax Act, 1961 — Section 132, 276C, 279(2)
Read judgment
Supreme Court15 Oct 1998Disposed Of

State of Maharashtra Vs Vithalrao Ganpatrao Warhade

Supreme Court Of India · AIR 1999 SC 239 : (1998) AIRSCW 3605 : (1998) 7 JT 177 : (1998) 5 SCALE 603 : (1998) 8 SCC 284 : (1998) 2 SCR 323 Supp : (1998) 8 Supreme 276

Constitution of India, 1950 — Article 227Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961 — Section 10(1), 2(11A), 2(22), 4(1), 5
Read judgment
Supreme Court15 Oct 1998Allowed

Rama Vs State of Maharashtra and Others

Supreme Court Of India · (1998) 8 AD 253 : AIR 1999 SC 842 : (1998) AIRSCW 3925 : (1998) 7 JT 450 : (1998) 6 SCALE 15 : (1999) 1 SCC 114 : (1998) 8 Supreme 299 : (1999) 1 UJ 83

Madhya Pradesh Land Revenue (Amendment) Act, 1962 — Section 150A, 150B, 53
Read judgment
Supreme Court15 Oct 1998Allowed

Vishwanath Vs Prabhu and Others

Supreme Court Of India · AIR 1999 SC 2880 : (1999) AIRSCW 2550 : (1998) 7 JT 423 : (1998) 6 SCALE 10 : (1999) 1 SCC 56 : (1998) 8 Supreme 298 : (1999) 1 UJ 277

Constitution of India, 1950 — Article 227Hyderabad Tenancy and Agricultural Lands Act, 1950 — Section 48
Read judgment
Supreme Court12 Oct 1998Allowed

Rajinder Krishan Khanna and Others Vs Union of India and Others

Supreme Court Of India · (1998) 7 AD 520 : AIR 1999 SC 463 : (1998) AIRSCW 3626 : (1998) 2 ARBLR 619 : (1998) 7 JT 128 : (1999) 1 MLJ 117 : (1998) 5 SCALE 589 : (1998) 7 SCC 129 : (1998) 2 SCR 302 Supp : (1998) 8 Supreme 98 : (1999) 1 UJ 89

Arbitration and Conciliation Act, 1996 — Section 16, 31(7), 34(2)Constitution of India, 1950 — Article 226Interest Act, 1978 — Section 3(1)
Read judgment