Supreme Court10 Aug 1998Dismissed
Kapur Chand Jain (Dead) and Others Vs State Govt. of H.P. and Others
Supreme Court Of India · AIR 1999 SC 3470 : (1999) AIRSCW 3459 : (1999) 2 SCC 89
Land Acquisition Act, 1894 — Section 23(2), 28
COURT ARCHIVE
Supreme Court Of India judgments
59,848 judgments · page 1,768 of 2,993
Supreme Court10 Aug 1998
State of Orissa and Others Vs M/s. Steel Authority of India Ltd.
Supreme Court Of India · AIR 1998 SC 3052 : (1998) AIRSCW 2912 : (1998) 5 JT 348 : (1998) 4 SCALE 431 : (1998) 6 SCC 476 : (1998) 3 SCR 1074 : (1998) 6 Supreme 281
Mines and Minerals (Development and Regulation) Act, 1957 — Section 9(1)
Supreme Court10 Aug 1998Dismissed
Meghraj Urkudaji Temple Vs State of Maharashtra
Supreme Court Of India · AIR 1998 SC 2699 : (1998) AIRSCW 2746 : (1998) 4 ALLMR 719 : (1998) 5 JT 351 : (1999) 1 LLJ 541 : (1998) 4 SCALE 441 : (1998) 7 SCC 319 : (1998) 3 SCR 1066 : (1999) 2 SLJ 130 : (1998) 6 Supreme 297
Maharashtra Civil Services (Pension) Rules, 1982 — Rule 10(4)
Supreme Court07 Aug 1998Disposed Of
Managing Director, A.P.S.R.T.C. Vs S.P. Satyanarayana
Supreme Court Of India · (1998) 6 AD 101 : AIR 1998 SC 2962 : (1998) AIRSCW 2812 : (1998) 5 JT 412 : (1998) LabIC 3024 : (1998) 2 LLJ 819 : (1998) 4 SCALE 499 : (1998) 8 SCC 533 : (1998) SCC(L&S) 1710 : (1999) 1 SLJ 319 : (1998) 6 Supreme 368
Constitution of India, 1950 — Article 14
Supreme Court07 Aug 1998Disposed Of
Khazan Singh Vs Shamsher Singh and Others
Supreme Court Of India · AIR 1998 SC 3132 : (1998) AIRSCW 3047 : (1998) 5 JT 411 : (1999) 121 PLR 664 : (1998) 4 SCALE 494 : (1998) 6 SCC 348 : (1998) SCC(L&S) 1500 : (1998) 6 Supreme 335
Supreme Court07 Aug 1998Allowed
Union of India and Another Vs S.P. Anand and Others
Supreme Court Of India · AIR 1998 SC 2615 : (1998) AIRSCW 2656 : (1998) 2 JLJ 296 : (1998) 5 JT 359 : (1998) 4 SCALE 433 : (1998) 6 SCC 466 : (1998) 3 SCR 1046 : (1998) 6 Supreme 309 : (1999) WritLR 1
Constitution of India, 1950 — Article 130, 136, 216, 226, 32
Supreme Court07 Aug 1998Allowed
Union of India and Others Vs M. Suryanarayana Rao
Supreme Court Of India · AIR 1998 SC 2992 : (1998) AIRSCW 2845 : (1998) 5 JT 448 : (1998) LabIC 3036 : (1998) 4 SCALE 501 : (1998) 6 SCC 400 : (1998) SCC(L&S) 1509 : (1998) 3 SCR 1060 : (1999) 2 SLJ 79 : (1998) 6 Supreme 364
Supreme Court06 Aug 1998Allowed
Maharashtra State Electricity Board and Others Vs Satish
Supreme Court Of India · (2002) 4 LLJ 1003 : (1999) SCC(L&S) 636
Penal Code, 1860 (IPC) — Section 161Prevention of Corruption Act, 1947 — Section 5(1), 52(2)
Supreme Court06 Aug 1998Allowed
Additional Superintendent of Police Vs T. Natarajan
Supreme Court Of India · (1998) 9 JT 257 : (1999) 3 LLJ 1482 : (1999) SCC(L&S) 646
Tamil Nadu Police Subordinate Service (Discipline and Appeal) Rules, 1955 — Rule 2, 2A
Supreme Court06 Aug 1998Allowed
Prem Singh Vs State of Haryana
Supreme Court Of India · (1998) 2 ACR 1521 : (1998) 5 AD 600 : AIR 1998 SC 2628 : (1998) AIRSCW 2672 : (1998) 2 ALD(Cri) 426 : (1998) 2 ALT(Cri) 129 : (1999) 1 BLJR 61 : (1998) CriLJ 4019 : (1998) 2 DMC 238 : (1998) 5 JT 299 : (1998) 4 SCALE 386 : (1998) 8 SCC 70 : (1998) 6 Supre
Criminal Procedure Code, 1973 (CrPC) — Section 313Dowry Prohibition Act, 1961 — Section 2Penal Code, 1860 (IPC) — Section 304B
Supreme Court06 Aug 1998Allowed
J and K State Road Transport Corporation, Jammu and Another Vs Om Prakash and Others
Supreme Court Of India · (1998) 5 ALT 1 : (1998) 5 JT 322(1) : (1998) 4 SCALE 397 : (1998) 7 SCC 662
Constitution of India, 1950 — Article 124(1), 136Road Transport Corporations Act, 1950 — Section 3, 45
Supreme Court06 Aug 1998Dismissed
Director General Indian Council of Medical Research and Others Vs Dr. Anil Kumar Ghosh and Another
Supreme Court Of India · (1998) 6 AD 189 : AIR 1998 SC 2592 : (1998) AIRSCW 2625 : (1998) 5 JT 317 : (1998) LabIC 3096 : (1999) 1 LLJ 1036 : (1998) 4 SCALE 409 : (1998) 7 SCC 97 : (1998) SCC(L&S) 1795 : (1998) 3 SCR 1034 : (1999) 1 SLJ 288 : (1998) 6 Supreme 235
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 14(3), 15
Supreme Court06 Aug 1998Disposed Of
Kuldeep K. Mahato Vs State of Bihar
Supreme Court Of India · (1998) 6 AD 45 : AIR 1998 SC 2694 : (1998) AIRSCW 2741 : (1998) 2 ALD(Cri) 584 : (1998) 2 ALT(Cri) 265 : (1998) 3 BLJR 1906 : (1998) CriLJ 4033 : (1998) 5 JT 395 : (1998) 4 SCALE 476 : (1998) 6 SCC 420 : (1998) 6 Supreme 290
Penal Code, 1860 (IPC) — Section 363, 366, 368, 376
Supreme Court06 Aug 1998Allowed
Executive Engineer, Electricity Store Division, U.P. Vs Commissioner, Sales Tax, U.P.
Supreme Court Of India · (1999) 5 JT 231 : (1999) 1 SCC 704
Uttar Pradesh Sales Tax Act, 1948 — Section 3A(1)
Supreme Court06 Aug 1998Allowed
Commissioner of Rural Development and Others Vs A.S. Jagannathan
Supreme Court Of India · AIR 1999 SC 3368 : (1999) AIRSCW 2404 : (1999) 1 LLJ 1083 : (1999) 2 SCC 313
Tamil Nadu Civil Services (Classification, Control and Appeal) Rules, 1953 — Rule 8Tamil Nadu Pension Rules, 1978 — Rule 9(1)
Supreme Court06 Aug 1998Dismissed
Municipal Council, Khurai Vs Krishi Upaj Mandi Samiti, Khurai and Others
Supreme Court Of India · AIR 1998 SC 2665 : (1998) AIRSCW 2705 : (1998) 2 JLJ 359 : (1998) 5 JT 498 : (1998) 4 SCALE 482 : (1998) 6 SCC 349 : (1998) 3 SCR 1042 : (1998) 6 Supreme 287
Madhya Pradesh Agricultural Produce Markets Act, 1960 — Section 14(1), 14(2)Madhya Pradesh Municipalities Act, 1961 — Section 100
Supreme Court06 Aug 1998Dismissed
Biharilal Soni and Others Vs State of Madhya Pradesh
Supreme Court Of India · (1998) 6 AD 281 : AIR 1998 SC 3114 : (1998) AIRSCW 3027 : (1998) 2 ALD(Cri) 638 : (1998) 2 ALD(Cri) 574 : (1998) 2 ALT(Cri) 207 : (1998) CriLJ 4556 : (1998) 2 JLJ 276 : (1998) 5 JT 544 : (1998) 4 SCALE 634 : (1999) 1 SCC 229 : (1998) 6 Supreme 466
Penal Code, 1860 (IPC) — Section 201, 302, 34
Supreme Court06 Aug 1998Allowed
State of Punjab Vs Jagga Singh
Supreme Court Of India · AIR 1998 SC 3113 : (1998) AIRSCW 3026 : (1998) 2 ALD(Cri) 561 : (1998) 2 ALT(Cri) 202 : (1998) CriLJ 4555 : (1998) 5 JT 538 : (1998) 4 SCALE 581 : (1998) 7 SCC 214 : (1998) 6 Supreme 465
Arms Act, 1959 — Section 25, 39Terrorist and Disruptive Activities (Prevention) Act, 1987 — Section 5
Supreme Court06 Aug 1998Allowed
State of Haryana Vs Jai Singh and Others
Supreme Court Of India · (1999) 121 PLR 322
Constitution of India, 1950 — Article 31A
Supreme Court05 Aug 1998Allowed
Sukhmander Singh Vs State of Punjab and Another
Supreme Court Of India · (1999) 2 LLJ 738 : (1999) 9 SCC 55 : (1999) SCC(L&S) 619
Limitation Act, 1963 — Article 113