COURT ARCHIVE

Supreme Court Of India judgments

59,848 judgments · page 1,761 of 2,993

Supreme Court07 Sept 1998Dismissed

N. Ammad Vs The Manager, Emjay High School and Others

Supreme Court Of India · (1998) 7 AD 91 : AIR 1999 SC 50 : (1998) AIRSCW 3372 : (1998) 6 JT 221 : (1998) 2 KLT 828 : (1998) LabIC 3560 : (1999) 2 LW 52 : (1998) 5 SCALE 167 : (1998) 6 SCC 674 : (1998) 1 SCR 453 Supp : (1998) 7 Supreme 241

Constitution of India, 1950 — Article 143, 30(1)Kerala Education Act, 1958 — Section 14, 2(2)Kerala Education Rules, 1959 — Rule 11, 13, 44A, 45C

Supreme Court07 Sept 1998Disposed Of

Orient Papers and Industries Limited and Another Vs Tashildar-Cum-Irrigation Officer and Others

Supreme Court Of India · (1998) 7 AD 99 : AIR 1998 SC 3330 : (1998) AIRSCW 3269 : (1999) 87 CLT 108 : (1998) 6 JT 247 : (1998) 5 SCALE 161(2) : (1998) 5 SCALE 161 : (1998) 7 SCC 303 : (1998) 1 SCR 442 Supp : (1998) 7 Supreme 257

Orissa Irrigation Act, 1959 — Section 28, 4, 48

Supreme Court04 Sept 1998Dismissed

Idrish Mohd. Vs Memam and Another

Supreme Court Of India · (2000) 10 SCC 333

Constitution of India, 1950 — Article 226

Supreme Court04 Sept 1998Allowed

Mathevan Pillai Padmanabha Pillai Vs Arulappan Nadar Yovan Nadar and Others

Supreme Court Of India · (1998) 7 AD 131 : AIR 1998 SC 3221 : (1998) AIRSCW 3137 : (1998) 6 JT 141 : (1998) 5 SCALE 140 : (1998) 6 SCC 617 : (1998) 1 SCR 437 Supp : (1998) 7 Supreme 143

Kerala Land Reforms Act, 1963 — Section 4A

Supreme Court04 Sept 1998Allowed

Dr. Sumedha Tripathi (Ms.) Vs State of Bihar and Others

Supreme Court Of India · (2000) 1 LLJ 28 : (1999) SCC(L&S) 1176

Supreme Court04 Sept 1998Partly Allowed

M/S. Ammonia Supplies Corporation (P) Ltd. Vs M/S. Modern Plastic Containers Pvt. Ltd. and Others

Supreme Court Of India · AIR 1998 SC 3153 : (1998) AIRSCW 3062 : (1998) 94 CompCas 310 : (1998) 4 CompLJ 211 : (1999) 1 CTC 273 : (1998) 6 JT 116 : (1999) 1 LW 53 : (1998) 5 SCALE 147 : (1998) 7 SCC 105 : (1998) 1 SCR 413 Supp : (1998) 7 Supreme 191

Companies Act, 1956 — Section 2(11), 10, 38, 38(3), 111, 155, 155(1)(a), 397, 398, 441, 442, 443, 444, 445, 446, 446(1), 446(2), 450Special Court (Trial Of Offences Relating To Transactions In Securities) Act, 1992 — Section 9A, 9A(1)Indian Companies Act, 1913 — Section 30, 31, 34, 34(3), 38, 171

Supreme Court04 Sept 1998Dismissed

Jagdish Chand Gupta Vs Sandeep Arora

Supreme Court Of India · AIR 2000 SC 3639 : (1999) 9 SCC 192

Negotiable Instruments Act, 1881 (NI) — Section 138, 142

Supreme Court03 Sept 1998Partly Allowed

Jagbir and Another Vs State of Punjab

Supreme Court Of India · (1998) 7 AD 29 : AIR 1998 SC 3130 : (1998) AIRSCW 3044 : (1998) 2 ALD(Cri) 673 : (1998) 2 ALT(Cri) 314 : (1998) CriLJ 4588 : (1998) 3 Crimes 244 : (1998) 5 JT 254 : (1999) 1 LW(Cri) 193 : (1998) 5 SCALE 161 : (1998) 6 SCC 629 : (1998) 1 SCR 411 Supp : (19

Criminal Procedure Code, 1973 (CrPC) — Section 190(1), 378(4), 379, 401Penal Code, 1860 (IPC) — Section 302, 34

Supreme Court03 Sept 1998Allowed

Zippers Karamchari Union Vs Union of India and Others

Supreme Court Of India · AIR 1998 SC 3272 : (1998) AIRSCW 3198 : (1998) 4 CompLJ 1 : (1998) 6 JT 229 : (1998) 5 SCALE 94 : (2000) 10 SCC 619 : (1998) 1 SCR 379 Supp : (1998) 7 Supreme 305

Constitution of India, 1950 — Article 14, 226, 32Industries (Development and Regulation) Act, 1951 — Section 10, 11, 11A, 13, 29B(2)

Supreme Court03 Sept 1998Disposed Of

N. Balakrishnan Vs M. Krishnamurthy

Supreme Court Of India · (1998) 6 AD 465 : AIR 1998 SC 3222 : (1998) AIRSCW 3139 : (1999) 1 CALLT 51 : (1998) 2 CTC 533 : (2008) 228 ELT 162 : (1998) 6 JT 242 : (1999) 1 LW 739 : (1999) 1 MLJ 114 : (1999) 121 PLR 462 : (1998) RD 607 : (1999) 1 RLW 107 : (1998) 5 SCALE 105 : (1998

Limitation Act, 1963 — Section 5

Supreme Court03 Sept 1998Dismissed

M/s. B.P. Oil Mills Ltd. Vs Sales Tax Tribunal and Others

Supreme Court Of India · (1998) 7 AD 24 : AIR 1998 SC 3055 : (1998) AIRSCW 2915 : (1998) ECR 497 : (1998) 6 JT 210 : (1998) 5 SCALE 135 : (1998) 6 SCC 577 : (1998) 1 SCR 397 Supp : (1998) 111 STC 188 : (1998) 7 Supreme 170

Bombay Sales Tax Act, 1959 — Section 8Central Sales Tax Act, 1956 — Section 5Constitution of India, 1950 — Article 226

Supreme Court03 Sept 1998Disposed Of

Sunder Lal and Others Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 1998 SC 3133 : (1998) AIRSCW 3048 : (1998) 6 JT 143 : (1998) LabIC 3518 : (1998) 5 SCALE 145 : (1998) 6 SCC 595 : (1998) 6 SCC 395 : (1998) SCC(L&S) 1613 : (1998) 7 Supreme 145 : (1998) 3 UPLBEC 2041

Supreme Court02 Sept 1998Allowed

Maya Enterprises Vs Collector of Customs, Kandla

Supreme Court Of India · (1999) 80 ECR 513 : (1998) 104 ELT 593 : (2000) 10 SCC 472

Supreme Court02 Sept 1998Dismissed

D.L.F. Universal Ltd. Vs Prof. A. Lakshmi Sagar and Others

Supreme Court Of India · AIR 1998 SC 3369 : (1998) AIRSCW 3313 : (1998) 6 JT 145 : (1998) 5 SCALE 55 : (1998) 7 SCC 1 : (1998) SCR 335 Supp : (1998) 7 Supreme 117

Karnataka Land Revenue Act, 1964 — Section 2(38), 6, 95, 95(3)

Supreme Court02 Sept 1998Dismissed

T. Lakshmikumara Thathachariar Vs Commissioner, H.R.C.E. and Others

Supreme Court Of India · AIR 1998 SC 3252 : (1998) AIRSCW 3176 : (1998) 2 CTC 526 : (1998) 6 JT 214 : (1999) 1 LW 640 : (1999) 1 MLJ 4 : (1998) 5 SCALE 108 : (1998) 6 SCC 643 : (1998) 7 Supreme 135

Civil Procedure Code, 1882 — Section 539Civil Procedure Code, 1908 (CPC) — Section 92Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959 — Section 103, 118(2), 57, 62(3), 64(5)

Supreme Court02 Sept 1998Dismissed

Sajjan Singh Vs State of Madhya Pradesh

Supreme Court Of India · (1998) 2 ACR 1525 : (1998) 6 AD 612 : AIR 1998 SC 2756 : (1998) AIRSCW 2929 : (1998) 2 ALD(Cri) 663 : (1998) 2 ALT(Cri) 301 : (1999) 1 BLJR 209 : (1998) CriLJ 4073 : (1998) 3 Crimes 231 : (1999) 1 JLJ 1 : (1998) 6 JT 84 : (1999) 1 LW(Cri) 225 : (1998) 5 S

Constitution of India, 1950 — Article 134(1), 136Criminal Procedure Code, 1973 (CrPC) — Section 379, 392, 429Penal Code, 1860 (IPC) — Section 120B, 147, 149, 302, 325

Supreme Court02 Sept 1998Allowed

Baij Nath Sharma Vs Hon''ble Rajasthan High Court At Jodhpur and Another

Supreme Court Of India · (1998) 5 JT 133 : (1999) 1 LLJ 581 : (1998) 5 SCALE 50 : (1998) 7 SCC 44 : (1998) SCC(L&S) 1754 : (1998) 1 SCR 307 Supp : (1999) 2 SLJ 102

Rajasthan Higher Judicial Service Rules, 1969 — Rule 9(2)

Supreme Court02 Sept 1998Allowed

M/s. D.L.F. Universal Ltd. Vs Prof. A. Lakshmi Sagar and Others

Supreme Court Of India · AIR 1998 SC 3369(1) : (1998) 6 JT 145 : (1998) 5 SCALE 55 : (1998) 1 SCR 335 Supp

Karnataka Land Revenue Act, 1964 — Section 148, 2(38), 4, 49, 5

Supreme Court02 Sept 1998Allowed

Yogesh Chandra Joshi Vs State of U.P. and Others

Supreme Court Of India · AIR 1998 SC 3239 : (1998) AIRSCW 3161 : (1998) 5 JT 197 : (1998) 5 SCALE 131 : (1998) 7 SCC 50 : (1998) SCC(L&S) 1760 : (1998) 1 SCR 371 Supp : (1998) 7 Supreme 173 : (1998) 3 UPLBEC 1780

Uttar Pradesh Water Supply and Sewerage Act, 1975 — Section 27

Supreme Court02 Sept 1998Dismissed

Sayar Puri Vs State of Rajasthan

Supreme Court Of India · (1998) 2 ACR 1649 : (1998) 7 AD 130 : AIR 1998 SC 3224 : (1998) AIRSCW 3142 : (1998) 2 ALD(Cri) 662 : (1999) 1 BLJR 93 : (1998) CriLJ 4589 : (1998) 3 Crimes 254 : (1998) 5 JT 322 : (1999) 1 RLW 110 : (1998) 5 SCALE 194 : (1998) 7 SCC 441 : (1998) 7 Suprem

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 42(2), 50, 8