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Supreme Court Of India judgments

59,848 judgments · page 1,757 of 2,993

Supreme Court25 Sept 1998Allowed

Ajay Kumar Pandey, Advocate

Supreme Court Of India · (1997) 2 GLR 1435 : (1998) 5 SCALE 410 : (1998) 5 SCALE 393(1) : (1998) 7 SCC 248 : (1999) 1 UJ 151

Constitution of India, 1950 — Article 144Contempt of Courts Act, 1971 — Section 12, 15, 16, 2Evidence Act, 1872 — Section 165, 44
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Supreme Court24 Sept 1998Allowed

Jaspal Singh Vs State of Punjab

Supreme Court Of India · (1998) 7 AD 359 : (1998) 2 ALD(Cri) 776 : (1997) 1 ALD(Cri) 97 : (1999) 1 ALT(Cri) 12 : (1997) 1 ALT(Cri) 223 : (1999) CriLJ 600 : (1998) 4 Crimes 67 : (1998) 6 JT 600 : (1998) 5 SCALE 444 : (1998) 7 SCC 289

Arms Act, 1959 — Section 25Terrorist and Disruptive Activities (Prevention) Act, 1987 — Section 5
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Supreme Court24 Sept 1998Allowed

State of Gujarat and Another Vs Hon''ble High Court of Gujarat

Supreme Court Of India · AIR 1998 SC 3164 : (1998) AIRSCW 3075 : (1998) 2 ALD(Cri) 691 : (1998) CriLJ 4561 : (1998) 4 Crimes 12 : (1999) 1 GLR 141 : (1998) 6 JT 530 : (1999) 1 LW(Cri) 281 : (1998) 5 SCALE 410 : (1998) 7 SCC 392 : (1998) 2 SCR 31 Supp : (1998) 7 Supreme 511 : (199

Constitution of India, 1950 — Article 17, 18, 21, 23, 24Criminal Procedure Code, 1973 (CrPC) — Section 357Kerala Prisons Rules, 1958 — Rule 384
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Supreme Court24 Sept 1998Allowed

Mohinder Singh Vs State of Punjab

Supreme Court Of India · (1998) 7 AD 517 : AIR 1999 SC 211 : (1998) AIRSCW 3575 : (1998) 2 ALD(Cri) 804 : (1999) CriLJ 263 : (1998) 4 Crimes 72 : (1998) 7 JT 187 : (1999) 2 RLW 196 : (1998) 5 SCALE 599 : (1998) 7 SCC 390 : (1998) 8 Supreme 111 : (1999) 1 UJ 36

Arms Act, 1959 — Section 25Criminal Procedure Code, 1973 (CrPC) — Section 220Penal Code, 1860 (IPC) — Section 399, 402
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Supreme Court24 Sept 1998Disposed Of

Vijay Kumar Vs State of Punjab

Supreme Court Of India · AIR 1999 SC 841 : (1998) 2 ALD(Cri) 803 : (1999) 1 ALT(Cri) 10 : (1999) CriLJ 592 : (1998) 7 JT 176 : (1998) 5 SCALE 500 : (1999) 1 UJ 35

Penal Code, 1860 (IPC) — Section 307, 452
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Supreme Court23 Sept 1998Dismissed

Pawan Kumar Sharma Vs Gurdial Singh

Supreme Court Of India · (1998) 7 AD 361 : AIR 1999 SC 98 : (1998) AIRSCW 3449 : (1998) 3 BLJR 2204 : (1998) 78 ECR 757 : (1998) 6 JT 593 : (1999) 1 LW 751 : (1999) 1 MLJ 108 : (1999) 1 RLW 157 : (1998) 5 SCALE 444(2) : (1998) 5 SCALE 444 : (1998) 7 SCC 24 : (1998) 2 SCR 28 Supp

Advocates Act, 1961 — Section 36BBar Council of India Rules, 1961 — Rule 47
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Supreme Court22 Sept 1998dismissed

Arul Nadar Vs Authorised Officer, Land Reforms

Supreme Court Of India · AIR 1998 SC 3288 : (1998) AIRSCW 3217 : (1998) 2 CTC 714 : (1998) 6 JT 499 : (1999) 1 LW 747 : (1998) 5 SCALE 369 : (1998) 7 SCC 157 : (1998) 2 SCR 1 Supp : (1998) 7 Supreme 438

Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961 — Section 21A, 22, 3(19), 3(42)
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Supreme Court22 Sept 1998Disposed Of

Ranjit Singh Vs State of Punjab

Supreme Court Of India · (1998) 7 AD 217 : AIR 1998 SC 3148 : (1998) AIRSCW 3249 : (1998) 2 ALD(Cri) 649 : (1998) 2 ALT(Cri) 282 : (1998) CriLJ 4618 : (1998) 3 Crimes 258 : (1999) 1 CTC 108 : (1998) 6 JT 512 : (1999) 1 LW(Cri) 1 : (1999) 1 RLW 159 : (1998) 5 SCALE 375 : (1998) 7

Criminal Procedure Code, 1973 (CrPC) — Section 173, 193, 204(1), 207, 208Penal Code, 1860 (IPC) — Section 34
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Supreme Court22 Sept 1998Allowed

B. Kandasamy Reddiar Vs O. Gomathi Ammal

Supreme Court Of India · AIR 1998 SC 3235 : (1998) AIRSCW 3154 : (1998) 2 CTC 687 : (1998) 6 JT 524 : (1999) 1 MLJ 123 : (1998) 5 SCALE 373 : (1998) 7 SCC 138 : (1998) 7 Supreme 453 : (1999) 1 UJ 190

Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(3), 14
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