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Supreme Court Of India judgments

59,848 judgments · page 1,756 of 2,993

Supreme Court12 Oct 1998Allowed

Rameshwar Swarup (Dead) by L.Rs. Vs Smt. Saroj Tyagi and Others

Supreme Court Of India · (1998) 7 AD 487 : AIR 1998 SC 3389 : (1998) AIRSCW 3337 : (1999) 1 ALLMR 233 : (1998) 7 JT 171 : (1999) 1 LW 704 : (1999) 1 MLJ 47 : (1999) 121 PLR 315 : (1998) 5 SCALE 595 : (1998) 7 SCC 456 : (1998) 2 SCR 312 Supp : (1998) 8 Supreme 87 : (1999) 1 UJ 9

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Supreme Court09 Oct 1998Dismissed

V. Kasturi Vs Managing Director, State Bank of India, Bombay and Another

Supreme Court Of India · AIR 1999 SC 81 : (1998) AIRSCW 3431 : (1998) 7 JT 147 : (1999) 2 KLT 15 : (1998) LabIC 3579 : (1999) 1 LLJ 238 : (1998) 5 SCALE 562 : (1998) 8 SCC 30 : (1999) SCC(L&S) 78 : (1998) 2 SCR 269 Supp : (1998) 8 Supreme 66

Constitution of India, 1950 — Article 14State Bank of India Act, 1955 — Section 50State Bank of India Employees Pension Fund Rules, 1955 — Rule 13, 15, 17, 18, 2
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Supreme Court09 Oct 1998Dismissed

Mayawati Vs Markandeya Chand and Others

Supreme Court Of India · (1998) 7 AD 533 : AIR 1998 SC 3340 : (1998) AIRSCW 3281 : (1998) 7 JT 36 : (1998) 5 SCALE 517 : (1998) 7 SCC 517 : (1998) 2 SCR 204 Supp : (1998) 8 Supreme 16

Assembly (Disqualification on Grounds of Defection) Rules, 1987 — Rule 10, 3, 6(5), 7, 8Constitution of India, 1950 — Article 105, 122, 136, 145(3), 188
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Supreme Court08 Oct 1998Allowed

Sushma Suri Vs Govt. of National Capital Territory of Delhi and Another

Supreme Court Of India · (1999) 2 GLR 1669 : (1998) 7 JT 121 : (1998) 5 SCALE 490 : (1999) 1 SCC 330 : (1999) SCC(L&S) 208 : (1998) 2 SCR 187 Supp : (1999) 1 UJ 60 : (1999) 1 UPLBEC 15

Advocates Act, 1961 — Section 2Bar Council of India Rules, 1975 — Rule 49, 7Constitution of India, 1950 — Article 226, 233(2), 309, 32
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Supreme Court08 Oct 1998Dismissed

Raj Deo Sharma Vs The State of Bihar

Supreme Court Of India · (1998) 1 ACR 137 : (1998) 7 AD 401 : AIR 1998 SC 3281 : (1999) AIRSCW 2310 : (1998) AIRSCW 3208 : (1998) 2 ALD(Cri) 769 : (1998) 2 ALT(Cri) 327 : (1998) 3 BLJR 2196 : (1998) CriLJ 4596 : (1998) 4 Crimes 53 : (1999) 1 GLR 709 : (1998) 7 JT 1 : (1998) 2 LW(

Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 309(1)Prevention of Corruption Act, 1947 — Section 5(1), 5(2)
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Supreme Court08 Oct 1998Allowed

C.N. Rudramurthy Vs K. Barkathulla Khan and Others

Supreme Court Of India · (1998) 7 JT 110 : (1999) 1 LW 753 : (1998) 5 SCALE 485 : (1998) 8 SCC 275 : (1998) 2 SCR 196 Supp : (1999) 1 UJ 27

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 10Constitution of India, 1950 — Article 141Karnataka Rent Control Act, 1961 — Section 21, 23, 31
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Supreme Court08 Oct 1998Allowed

Vimal Singh Vs Khuman Singh and Another

Supreme Court Of India · (1998) 1 ACR 134 : AIR 1998 SC 3380 : (1998) AIRSCW 3326 : (1998) 2 ALD(Cri) 857 : (1999) 1 ALLMR 237 : (1999) CriLJ 16 : (1998) 4 Crimes 63 : (1998) 7 JT 98 : (1999) 1 RLW 164 : (1998) 5 SCALE 495 : (1998) 7 SCC 223 : (1998) 2 SCR 170 Supp : (1998) 8 Sup

Criminal Procedure Code, 1973 (CrPC) — Section 401Penal Code, 1860 (IPC) — Section 302, 304, 439
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Supreme Court08 Oct 1998Dismissed

Rajendra Singh and Others Vs State of U.P. and Others

Supreme Court Of India · (1998) 7 AD 410 : AIR 1999 SC 124 : (1998) AIRSCW 3478 : (1998) 7 JT 136 : (1998) 5 SCALE 557 : (1998) 7 SCC 654 : (1998) 2 SCR 177 Supp : (1998) 8 Supreme 91 : (1999) 1 UJ 99

Uttar Pradesh Imposition of Ceiling on Land Holdings Act, 1960 — Section 10(2), 11, 12A, 17, 5(2)Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 153
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Supreme Court08 Oct 1998Disposed Of

Dr. Mukhtiar Chand and Others Vs The State of Punjab and Others

Supreme Court Of India · (1998) 7 AD 457 : AIR 1999 SC 468 : (1998) 7 JT 78 : (1998) 5 SCALE 501 : (1998) 7 SCC 579 : (1998) 2 SCR 143 Supp

Bombay Medical Act, 1912 — Section 7(3)Constitution of India, 1950 — Article 19(1), 19(6)Drugs and Cosmetics Act, 1940 — Section 33
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Supreme Court25 Sept 1998Allowed

In Re: Ajay Kumar Pandey, Advocate

Supreme Court Of India · AIR 1998 SC 3299 : (1998) AIRSCW 3229 : (1998) 2 ALD(Cri) 674 : (1998) CriLJ 4606 : (1997) 2 GLR 523 : (1998) 6 JT 571 : (1999) 1 RLW 142 : (1998) 5 SCALE 393 : (1998) 7 SCC 248 : (1998) 2 SCR 87 Supp : (1998) 7 Supreme 473

Contempt of Courts Act, 1971 — Section 12, 2, 5Penal Code, 1860 (IPC) — Section 499, 500, 504
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