Supreme Court Of India Judgments

Supreme Court02 Sept 1998Allowed

Vinay Balalchandra Joshi Vs Registrar General Supreme Court of India and Another

Supreme Court Of India · AIR 1999 SC 107 : (1998) AIRSCW 3459 : (1998) 5 JT 203 : (1999) 1 MLJ 72 : (1998) 5 SCALE 70 : (1998) 7 SCC 461 : (1998) 7 Supreme 97

Constitution of India, 1950 — Article 14, 19(1), 32Lawyers Chambers (Allotment and Occupancy) Rules — Rule 2, 23, 3, 4

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Supreme Court02 Sept 1998

Chief Commissioner (Admn.) and Commissioner of Income Tax, Delhi-I and Others Vs K.C. Sharma and Others

Supreme Court Of India · (1998) 6 AD 476 : AIR 1998 SC 2991 : (1998) AIRSCW 2843 : (1998) 6 JT 138 : (1998) LabIC 3034 : (1998) 5 SCALE 76 : (1998) 7 SCC 56 : (1998) 7 Supreme 104 : (1998) 100 TAXMAN 151

Constitution of India, 1950 — Article 14, 16

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Supreme Court01 Sept 1998Allowed

G.L. Gupta, Advocate Vs R.K. Sharma and Others

Supreme Court Of India · AIR 2000 SC 3632

Penal Code, 1860 (IPC) — Section 220

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Supreme Court01 Sept 1998Disposed Of

Aggarwal Brothers Vs State of Haryana and Another

Supreme Court Of India · AIR 1999 SC 2868 : (1999) AIRSCW 2423 : (1999) 9 SCC 182 : (1999) 113 STC 317

Constitution of India, 1950 — Article 366, 366(29A)(d)Haryana General Sales Tax Act, 1973 — Section 2(1)

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Supreme Court01 Sept 1998Dismissed

Garg Woollen Mills (P) Ltd. Vs Addl. Collector of Customs, New Delhi

Supreme Court Of India · (1998) 79 ECR 756 : (1998) 104 ELT 306 : (2000) 10 JT 535 : (1999) 9 SCC 175

Customs Act, 1962 — Section 111, 119, 125Imports and Exports (Control) Act, 1947 — Section 3(1)

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Supreme Court01 Sept 1998Allowed

Commr. of Sales Tax, M.P. Vs General Foods Pvt. Ltd., Indore

Supreme Court Of India · (1999) 9 SCC 122 : (1999) 113 STC 315

Madhya Pradesh General Sales Tax Act, 1958 — Section 12

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Supreme Court01 Sept 1998Disposed Of

Collector of Central Excise, Bangalore Vs Oil and Natural Gas Commission Collector of Central Excise, Indore Vs Jayant Vitamins Ltd.

Supreme Court Of India · AIR 1999 SC 2625 : (1999) AIRSCW 1702 : (2003) 85 ECC 247 : (1998) 103 ELT 3 : (1999) 1 SCC 257

Central Excises and Salt Act, 1944 — Section 11A(1)

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Supreme Court01 Sept 1998Dismissed

Union of India (UOI) and Others Vs National Federation of Telecom E. and Others

Supreme Court Of India · (2000) 1 LLJ 477 : (1999) SCC(L&S) 1064

Payment of Bonus Act, 1965 — Section 2(13)

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Supreme Court01 Sept 1998Dismissed

Commissioner of Sales Tax Madhya Pradesh, Indore Vs Ganesh Trading Co.

Supreme Court Of India · (1999) 9 SCC 158 : (1999) 113 STC 296

Central Sales Tax Act, 1956 — Section 14

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Supreme Court01 Sept 1998Dismissed

Lashkari Ram and Others Vs Mast Ram Tanta and Anr

Supreme Court Of India · (1998) 6 AD 653 : AIR 1998 SC 3334 : (1998) AIRSCW 3274 : (1998) 2 ALD(Cri) 649 : (1998) CriLJ 4602 : (1998) 3 Crimes 230 : (1998) 6 JT 195 : (1998) 5 SCALE 139 : (1998) 6 SCC 666 : (1998) 7 Supreme 165

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Supreme Court01 Sept 1998Allowed

Sheel Chand Vs Prakash Chand

Supreme Court Of India · (1998) 7 AD 33 : AIR 1998 SC 3063 : (1998) AIRSCW 2923 : (1998) 6 JT 192 : (1999) 1 LW 95 : (1999) 121 PLR 409 : (1998) RD 623 : (1998) 5 SCALE 142 : (1998) 6 SCC 683 : (1998) 1 SCR 297 Supp : (1998) 7 Supreme 166

Civil Procedure Code, 1908 (CPC) — Section 100

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Supreme Court01 Sept 1998Dismissed

C.K. Antony Vs B. Muraleedharan and Others

Supreme Court Of India · (1998) 6 AD 635 : AIR 1998 SC 3136 : (1998) AIRSCW 3051 : (1998) 5 JT 11 : (1998) 2 KLT 755 : (1998) LabIC 3519 : (1999) 1 LLJ 572 : (1998) 5 SCALE 32 : (1998) 6 SCC 630 : (1998) SCC(L&S) 1624 : (1998) 1 SCR 280 Supp : (1999) 2 SLJ 106 : (1998) 7 Supreme

Kerala Forest Subordinate Service Special Rules, 2010 — Rule 18, 2, 8Kerala State and Subordinate Services Rules, 1958 — Rule 20, 24, 27, 31, 4

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Supreme Court01 Sept 1998Dismissed

Samee Khan Vs Bindu Khan

Supreme Court Of India · (1998) 6 AD 628 : AIR 1998 SC 2765 : (1998) AIRSCW 2939 : (1999) 1 CTC 295 : (1998) 6 JT 163 : (1999) 1 LW 90 : (1999) 1 MLJ 37 : (1999) 121 PLR 465 : (1999) 1 RLW 98 : (1998) 5 SCALE 40 : (1998) 7 SCC 59 : (1998) 1 SCR 244 Supp : (1998) 7 Supreme 85

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 32(1), Order 39 Rule 1, Order 39 Rule 2A

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Supreme Court01 Sept 1998Allowed

Mohan Singh Vs Late Amar Singh Thr. The Lrs.

Supreme Court Of India · AIR 1999 SC 482 : (1998) AIRSCW 3648 : (1998) 6 JT 98 : (1999) 2 LW 87 : (1998) 5 SCALE 115 : (1998) 6 SCC 686 : (1998) 1 SCR 252 Supp : (1998) 7 Supreme 147

Constitution of India, 1950 — Article 227Delhi Rent Control Act, 1958 — Section 21, 38, 56

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Supreme Court01 Sept 1998Disposed Of

M.S. Bindra Vs Union of India and Others

Supreme Court Of India · (1998) 6 AD 496 : AIR 1998 SC 3058 : (1998) AIRSCW 2918 : (1998) ECR 502 : (1998) 6 JT 34 : (1998) LabIC 3491 : (1999) 1 LLJ 923 : (1998) 5 SCALE 45 : (1998) 7 SCC 310 : (1998) SCC(L&S) 1812 : (1998) 1 SCR 232 Supp : (1999) 2 SLJ 96 : (1998) 7 Supreme 90

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Supreme Court01 Sept 1998Allowed

Jagdish Budhroji Purohit Vs State of Maharashtra

Supreme Court Of India · (1998) 2 ACR 1644 : (1998) 7 AD 141 : AIR 1998 SC 3328 : (1998) AIRSCW 3267 : (1998) 2 ALD(Cri) 661 : (1998) 2 ALT(Cri) 298 : (1999) 1 BLJR 91 : (1998) CriLJ 4626 : (1998) 3 Crimes 252 : (1998) 6 JT 335 : (1999) 1 RLW 111 : (1998) 5 SCALE 173 : (1998) 7 S

Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 22

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Supreme Court01 Sept 1998Disposed Of

U.P. State Road Transport Corpn. Vs Regional Transport Authority and Others

Supreme Court Of India · (1998) 2 ACC 396 : AIR 1998 SC 3110 : (1998) AIRSCW 3023 : (1998) 5 JT 255 : (1998) 5 SCALE 175 : (1998) 7 SCC 436 : (1998) 1 SCR 301 Supp : (1998) 7 Supreme 214

Motor Vehicles Act, 1939 — Section 58(2), 58F(1)(E), 68BUttar Pradesh Motor Vehicles Rules, 1940 — Rule 10(4), 55Uttar Pradesh State Road Transport Services (Development) Rules, 1974 — Rule 10

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Supreme Court01 Sept 1998Allowed

Samir Chanda Vs Managing Director, Assam State TPT. Corpn.

Supreme Court Of India · (1998) 2 ACC 333 : (1998) ACJ 1351 : (1998) 6 AD 406 : AIR 1999 SC 136 : (1998) AIRSCW 3491 : (1998) 3 GLT 7 : (1998) 6 JT 40 : (1999) 1 LW 20 : (1998) 120 PLR 281 : (1998) 5 SCALE 25 : (1998) 6 SCC 605 : (1998) 1 SCR 219 Supp : (1998) 7 Supreme 66

Motor Vehicles Act, 1939 — Section 110, 92A

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Supreme Court01 Sept 1998Allowed

Muthaiah Sekhar Vs Nesamony Tpt. Corporation Ltd. and Another

Supreme Court Of India · (1998) 2 ACC 324 : (1998) ACJ 1357 : (1998) 6 AD 397 : AIR 1998 SC 3064 : (1999) AIRSCW 2420 : (1998) AIRSCW 2925 : (1998) 6 JT 44 : (1999) 1 LW 11 : (1998) 120 PLR 290 : (1998) 5 SCALE 289 : (1998) 5 SCALE 28 : (1998) 7 SCC 39 : (1998) 1 SCR 225 Supp : (

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Supreme Court01 Sept 1998Disposed Of

Kripal Singh Vs Collector of Customs (Preventive) Patna

Supreme Court Of India · AIR 1999 SC 3469 : (1999) AIRSCW 3456 : (1998) 104 ELT 305 : (1999) 9 SCC 180

Customs Act, 1962 — Section 115(2)

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