CourtKutchehry.com

COURT ARCHIVE

Supreme Court Of India judgments

59,848 judgments · page 1,763 of 2,993

Supreme Court31 Aug 1998Allowed

K. Muthuswami Gounder Vs N. Palaniappa Gounder

Supreme Court Of India · AIR 1998 SC 3118 : (1998) AIRSCW 3031 : (1999) 1 CALLT 1 : (1998) 6 JT 174 : (1999) 1 LW 23 : (1999) 1 MLJ 41 : (1998) 5 SCALE 17 : (1998) 7 SCC 327 : (1998) 1 SCR 206 Supp : (1998) 7 Supreme 59

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 33
Read judgment
Supreme Court31 Aug 1998Allowed

Ram Narain Arora Vs Asha Rani and Others

Supreme Court Of India · (1998) 6 AD 574 : AIR 1998 SC 3012 : (1998) AIRSCW 2867 : (1998) 6 JT 181 : (1999) 1 LW 713 : (1999) 1 LW 712 : (1998) 5 SCALE 12 : (1999) 1 SCC 141 : (1998) 1 SCR 188 Supp : (1998) 7 Supreme 54

Delhi Rent Control Act, 1958 — Section 14(1), 25B
Read judgment
Supreme Court31 Aug 1998dismissed

Dr. Gurmukh Ram Madan Vs Bhagwan Das Madan

Supreme Court Of India · (1998) 6 AD 647 : AIR 1998 SC 2776 : (1998) AIRSCW 2950 : (1999) 1 CALLT 11 : (1998) 6 JT 169 : (1999) 1 MLJ 68 : (1999) 1 RLW 103 : (1998) 5 SCALE 4 : (1998) 7 SCC 367 : (1998) 7 Supreme 50

Constitution of India, 1950 — Article 136Evidence Act, 1872 — Section 65
Read judgment
Supreme Court31 Aug 1998Allowed

Manager, Pinjrapole Deudar and Anr Vs Chakram Moraji Nat and Ors

Supreme Court Of India · (1998) 6 AD 600 : AIR 1998 SC 2769 : (1998) AIRSCW 2943 : (1998) 2 ALD(Cri) 553 : (1999) 1 BLJR 57 : (1998) CriLJ 4082 : (1998) 3 Crimes 224 : (1999) 1 GLR 587 : (1998) 6 JT 66 : (1999) 1 LW(Cri) 7 : (1999) 1 RLW 81 : (1998) 5 SCALE 8 : (1998) 6 SCC 520 :

Criminal Procedure Code, 1973 (CrPC) — Section 451Prevention of Cruelty to Animals Act, 1960 — Section 11, 12, 29, 32, 33
Read judgment
Supreme Court28 Aug 1998Dismissed

Sadanandan Bhadran Vs Madhavan Sunil Kumar

Supreme Court Of India · (1998) 2 ACR 1601 : (1998) 6 AD 357 : AIR 1998 SC 3043 : (1998) AIRSCW 2902 : (1998) 2 ALD(Cri) 529 : (1998) 4 ALLMR 645 : (1998) 2 ALT(Cri) 289 : (1999) 1 BLJR 51 : (1998) 94 CompCas 812 : (1998) 4 CompLJ 228 : (1998) CriLJ 4066 : (1998) 3 Crimes 217 : (

Civil Procedure Code, 1908 (CPC) — Section 20Negotiable Instruments Act, 1881 (NI) — Section 138, 142
Read judgment
Supreme Court27 Aug 1998Dismissed

Kala and Another Vs Madho Parshad Vaidya

Supreme Court Of India · (1998) 6 AD 401 : AIR 1998 SC 2773 : (1998) AIRSCW 2947 : (1998) 6 JT 187 : (1999) 1 LW 86(1) : (1999) 1 LW 86 : (1998) 5 SCALE 90 : (1998) 6 SCC 573 : (1998) 1 SCR 149 Supp : (1998) 7 Supreme 113

Himachal Pradesh Urban Rent Control Act, 1987 — Section 14
Read judgment