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Supreme Court Of India judgments

59,848 judgments · page 1,759 of 2,993

Supreme Court16 Sept 1998Allowed

Sri Kempaiah Vs Smt. Chikkaboramma and Others

Supreme Court Of India · (1998) 7 AD 446 : AIR 1998 SC 3335 : (1998) AIRSCW 3275 : (1988) 6 JT 379 : (1998) 5 SCALE 287 : (1998) 6 SCC 667 : (1998) 7 Supreme 342

Civil Procedure Code, 1908 (CPC) — Section 115Karnataka Village Offices Abolition Act, 1961 — Section 2(9)
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Supreme Court16 Sept 1998Dismissed

Government of Andhra Pradesh and Others Vs Dr. V. Nagaraju and Others

Supreme Court Of India · (1998) 7 AD 417 : AIR 1998 SC 3237 : (1998) AIRSCW 3157 : (1998) 6 ALT 24 : (1998) 6 JT 368 : (1998) 5 SCALE 289 : (1998) 8 SCC 66 : (1999) SCC(L&S) 109 : (1998) 7 Supreme 346 : (1999) 1 UJ 377(1)

Andhra Pradesh Admission to Post Graduate Courses in the Medical Colleges Rules — Rule 11(8), 19, 3(2)
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Supreme Court15 Sept 1998

Fenoplast Vs State of A.P. and Others

Supreme Court Of India · AIR 1999 SC 3465 : (1999) AIRSCW 3451 : (1999) 107 ELT 577 : (1998) 5 SCALE 653 : (1998) 8 SCC 185 : (1999) 114 STC 559

Andhra Pradesh General Sales Tax Act, 1957 — Section 5, 6, 8Central Sales Tax Act, 1956 — Section 15
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Supreme Court15 Sept 1998dismissed

Saleem Vs District Judge, Muzaffarnagar and Others

Supreme Court Of India · (1998) 6 JT 503 : (1999) 1 LW 743 : (1998) 5 SCALE 360 : (1998) 7 SCC 242 : (1998) 1 SCR 625 Supp

Constitution of India, 1950 — Article 136Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 12, 2(2), 21, 24, 29
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Supreme Court15 Sept 1998Allowed

Union of India and Others Vs Subedar Ram Narain

Supreme Court Of India · AIR 1998 SC 3225 : (1998) AIRSCW 3143 : (1998) 6 JT 383 : (1998) LabIC 3530 : (1999) 1 LLJ 77 : (1998) 5 SCALE 278 : (1998) 8 SCC 52 : (1999) SCC(L&S) 97 : (1998) 1 SCR 616 Supp : (1998) 7 Supreme 334

Army Act, 1950 — Section 113, 3, 40, 48, 71
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Supreme Court15 Sept 1998Allowed

Suresh Budharmal Kalani @ Pappu Kalani Vs State of Maharashtra

Supreme Court Of India · AIR 1998 SC 3258 : (1998) AIRSCW 3182 : (1998) 2 ALD(Cri) 643 : (1998) 2 ALT(Cri) 337 : (1998) CriLJ 4592 : (1998) 6 JT 371 : (1999) 1 RLW 113 : (1998) 5 SCALE 282 : (1998) 7 SCC 337 : (1998) 1 SCR 608 Supp : (1998) 7 Supreme 378

Criminal Procedure Code, 1973 (CrPC) — Section 161Evidence Act, 1872 — Section 30Penal Code, 1860 (IPC) — Section 120B, 212
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Supreme Court15 Sept 1998Dismissed

Ajay Sharma Vs State of Rajasthan

Supreme Court Of India · (1998) 1 ACR 485 : (1998) 6 AD 610 : AIR 1998 SC 2798 : (1998) AIRSCW 3160 : (1998) CriLJ 4590 : (1998) 6 JT 378 : (1998) 5 SCALE 276 : (1999) 1 SCC 174

Penal Code, 1860 (IPC) — Section 302, 324, 34
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Supreme Court15 Sept 1998Dismissed

The New India Assurance Co. Ltd. Vs Smt. Sheela Rani and Others

Supreme Court Of India · (1998) 2 ACC 408 : (1999) ACJ 213 : (1998) 7 AD 165 : AIR 1999 SC 56 : (1998) AIRSCW 3378 : (1999) 1 CALLT 16 : (1998) 94 CompCas 339 : (1998) 6 JT 388 : (1999) 1 LW 257 : (1999) 1 RLW 117 : (1998) 5 SCALE 269 : (1998) 6 SCC 599 : (1998) 1 SCR 591 Supp

Central Motor Vehicles Rules, 1989 — Rule 141Motor Vehicles Act, 1939 — Section 103A, 94, 95Motor Vehicles Act, 1988 — Section 145, 146, 147, 148, 149
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Supreme Court14 Sept 1998Allowed

Aundiappa Nadar Vs Gnanambal Ammal and Others

Supreme Court Of India · (1998) 6 AD 661 : AIR 1998 SC 3207 : (1998) AIRSCW 3122 : (1998) 6 JT 345 : (1999) 1 MLJ 20 : (1998) 5 SCALE 257 : (1998) 6 SCC 753 : (1998) 1 SCR 577 Supp : (1998) 6 STC 345 : (1998) 7 Supreme 325

Madras City Tenants Protection (Amendment) Act, 1955 — Section 10, 9Madras City Tenants Protection (Amendment) Act, 1979 — Section 1(3), 3
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