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Supreme Court Of India judgments

59,848 judgments · page 1,760 of 2,993

Supreme Court11 Sept 1998Allowed

M/s. Siel Ltd. and Others Vs Union of India and Others

Supreme Court Of India · AIR 1998 SC 3076 : (1998) AIRSCW 2985 : (1998) 6 JT 323 : (1998) 5 SCALE 246 : (1998) 7 SCC 26 : (1998) 1 SCR 560 Supp : (1998) 7 Supreme 367 : (1999) 1 UJ 127

Bihar Molasses (Control) Act, 1947 — Section 7Constitution of India, 1950 — Article 19(1), 246, 254, 301Industries (Development and Regulation) Act, 1951 — Section 18G, 2
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Supreme Court10 Sept 1998Allowed

The Tax Recovery Officer II, Sadar, Nagpur Vs Gangadhar Vishwanath Ranade (Dead) Through Mrs. Shobha Ravindra Nemiwant

Supreme Court Of India · AIR 1999 SC 427 : (1998) AIRSCW 3613 : (1998) 234 ITR 188 : (1998) 6 JT 277 : (1998) 5 SCALE 241 : (1998) 6 SCC 658 : (1998) 7 Supreme 268

Civil Procedure Code Amendment Act, 1976 — Order 21 Rule 61Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58, Order 21 Rule 59, Order 21 Rule 60, Order 21 Rule 61, Order 21 Rule 63Income Tax Act, 1961 — Section 28
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Supreme Court10 Sept 1998Dismissed

Paramjit Kaur Vs State of Punjab and Others

Supreme Court Of India · AIR 1999 SC 340 : (1998) 2 ALD(Cri) 655 : (1999) CriLJ 456 : (1998) 6 JT 338 : (1998) 5 SCALE 219 : (1999) 2 SCC 131 : (1998) 1 SCR 538 Supp

Constitution of India, 1950 — Article 32Protection of Human Rights Act, 1993 — Section 17, 18, 36(2)
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Supreme Court09 Sept 1998Allowed

Ashok Kumar Vs Union of India (UOI)

Supreme Court Of India · (2002) 4 LLJ 1005 : (1999) SCC(L&S) 1226

Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 10(4)Central Civil Services (Pension) Rules, 1972 — Rule 23
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Supreme Court09 Sept 1998Dismissed

Rani Laxmibai Kshetriya Vs Chand Behari Kapoor and Others

Supreme Court Of India · (1998) 7 AD 121 : AIR 1998 SC 3104 : (1998) AIRSCW 3016 : (1998) 6 JT 355 : (1998) LabIC 3507 : (1998) 5 SCALE 226 : (1998) 7 SCC 469 : (1998) SCC(L&S) 1824 : (1998) 1 SCR 524 Supp : (1998) 7 Supreme 234 : (1999) 2 UPLBEC 75

Constitution of India, 1950 — Article 14, 16, 226Regional Rural Banks Act, 1976 — Section 24
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Supreme Court08 Sept 1998Partly Allowed

M/s. Raptakos Brett and Co. Ltd. Vs Ganesh Property

Supreme Court Of India · (1998) 7 AD 37 : AIR 1998 SC 3085 : (1998) AIRSCW 2994 : (1999) 1 CALLT 22 : (1999) 1 CTC 175 : (1998) 6 JT 289 : (1999) 2 LW 65 : (1998) 5 SCALE 195 : (1998) 7 SCC 184 : (1998) 1 SCR 485 Supp : (1998) 7 Supreme 276

Arbitration Act, 1940 — Section 8(2)Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1, Order 40 Rule 1, Order 7 Rule 11, Order 7 Rule 13, 80Companies Act, 1913 — Section 171
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Supreme Court08 Sept 1998Allowed

Mohammedkasam Haji Gulambhai Vs Bakerali Fatehali (D) By Lrs.

Supreme Court Of India · (1998) 7 AD 144 : AIR 1998 SC 3214 : (1998) AIRSCW 3130 : (1999) 1 ALLMR 690 : (1999) 1 GLR 101 : (1998) 6 JT 259 : (1999) 2 LW 58 : (1998) 5 SCALE 182 : (1998) 7 SCC 608 : (1998) 1 SCR 465 Supp : (1998) 7 Supreme 248 : (1999) 1 UJ 192

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1), 15Delhi Rent Control Act, 1958 — Section 14(1)
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Supreme Court08 Sept 1998Allowed

The State of Punjab and Others Vs Bakshish Singh

Supreme Court Of India · AIR 1999 SC 2626 : (1999) AIRSCW 1704 : (1999) 82 FLR 761 : (1998) 7 JT 142 : (1999) 1 LLJ 1208 : (1998) 5 SCALE 580 : (1998) 8 SCC 222 : (1999) SCC(L&S) 183 : (1998) 1 SCR 478 Supp : (1998) 8 Supreme 128 : (1999) 1 UJ 18

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33, 107Constitution of India, 1950 — Article 142
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