COURT ARCHIVE

Supreme Court Of India judgments

59,848 judgments · page 1,769 of 2,993

Supreme Court05 Aug 1998Allowed

Revenue Divisional Officer and Others Vs A. Aruna and Others

Supreme Court Of India · (1998) 6 AD 95 : AIR 1998 SC 2655 : (1998) AIRSCW 2701 : (1998) 5 JT 438 : (1998) 4 SCALE 495 : (1998) 6 SCC 494 : (1998) 3 SCR 1020 : (1998) 6 Supreme 389

Andhra Pradesh Land Grabbing (Prohibition) Act, 1982 — Section 17A, 8Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1Constitution of India, 1950 — Article 136, 226, 227

Supreme Court05 Aug 1998Refer Larger Bench

V. Radhakrishnan Vs S.N. Loganatha Mudaliar

Supreme Court Of India · AIR 1998 SC 2696 : (1998) AIRSCW 2743 : (1998) 3 CTC 108 : (1998) 5 JT 494 : (1998) 3 LW 186 : (1999) 1 MLJ 1 : (1998) 4 SCALE 478 : (1998) 6 SCC 431 : (1998) 3 SCR 1029 : (1998) 6 Supreme 293

Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(3)

Supreme Court05 Aug 1998Allowed

Brij Bhushan Vs Kewal Kumar

Supreme Court Of India · (1998) 6 AD 179 : AIR 1998 SC 2983 : (1998) AIRSCW 2835 : (1998) 5 JT 356 : (1998) 4 SCALE 414(2) : (1998) 4 SCALE 414 : (1998) 7 SCC 442 : (1998) 3 SCR 1016 : (1998) 6 Supreme 284

Haryana Urban (Control of Rent and Eviction) Act, 1973 — Section 13(2), 6A

Supreme Court05 Aug 1998Dismissed

Arvindervir Singh Vs State of Punjab and Another

Supreme Court Of India · (1998) 6 AD 171 : AIR 1998 SC 2950 : (1998) AIRSCW 2648 : (1998) CriLJ 4014 : (1998) 5 JT 329 : (1998) 4 SCALE 403 : (1998) 6 SCC 352 : (1998) 3 SCR 1004 : (1998) 6 Supreme 243

Criminal Procedure Code, 1973 (CrPC) — Section 173, 195, 196, 199, 200Penal Code, 1860 (IPC) — Section 193, 194, 197, 211, 218

Supreme Court05 Aug 1998Partly Allowed

Rupa Ashok Hurra Vs Ashok Hurra and Another

Supreme Court Of India · AIR 1999 SC 2870 : (1999) AIRSCW 2474 : (1999) 2 SCC 103

Constitution of India, 1950 — Article 142, 32Hindu Marriage Act, 1955 — Section 13B, 17Penal Code, 1860 (IPC) — Section 494

Supreme Court05 Aug 1998Dismissed

Government Servant Co-operative House Building Society Limited and Others Vs Union of India and Others

Supreme Court Of India · (1998) 5 AD 461 : AIR 1998 SC 2636 : (1998) AIRSCW 2680 : (1998) 5 JT 280 : (1998) 4 SCALE 391 : (1998) 6 SCC 381 : (1998) 3 SCR 996 : (1998) 6 Supreme 264

Calcutta Municipal Act, 1923 — Section 127Delhi Municipal Corporation Act, 1957 — Section 113, 114, 116Delhi Rent Control Act, 1958 — Section 126, 3

Supreme Court04 Aug 1998Dismissed

Ravindra @ Ravi Bansi Gohar Vs The State of Maharashtra and Others

Supreme Court Of India · (1998) 5 AD 567 : AIR 1998 SC 3031 : (1998) AIRSCW 2889 : (1998) 2 ALD(Cri) 335 : (1998) 2 ALT(Cri) 195 : (1998) CriLJ 4059 : (1998) 5 JT 292 : (1998) 4 SCALE 381 : (1998) 6 SCC 609 : (1998) 3 SCR 978 : (1998) 6 Supreme 203

Criminal Procedure Code, 1973 (CrPC) — Section 161, 366

Supreme Court04 Aug 1998Allowed

Polychem Limited and Another Vs The State of Maharashtra and Others

Supreme Court Of India · (1998) 5 AD 556 : AIR 1998 SC 2546 : (1998) AIRSCW 2553 : (1998) 4 ALLMR 320 : (1998) 5 JT 311 : (1998) 4 SCALE 356 : (1998) 6 SCC 196 : (1998) 3 SCR 972 : (1998) 6 Supreme 229

Bombay Prohibition Act, 1949 — Section 58AConstitution of India, 1950 — Article 226

Supreme Court04 Aug 1998Dismissed

State Through CBI Vs Raj Kumar Jain

Supreme Court Of India · AIR 1998 SC 2985 : (1998) AIRSCW 2837 : (1998) 2 ALD(Cri) 346 : (1998) 2 ALT(Cri) 216 : (1998) CriLJ 4051 : (1998) 5 JT 277 : (1999) 1 RLW 65 : (1998) 4 SCALE 354 : (1998) 5 SCALE 24 : (1998) 6 SCC 551 : (1998) 3 SCR 957 : (1999) 2 SLJ 128 : (1998) 6 Supr

Criminal Procedure Code, 1973 (CrPC) — Section 173(3)Penal Code, 1860 (IPC) — Section 161, 164, 165Prevention of Corruption Act, 1947 — Section 5(1), 5(2), 6(1)

Supreme Court04 Aug 1998Disposed Of

Bhadrachalam Paperboards Ltd. and Another Vs The Government of Andhra Pradesh and Others

Supreme Court Of India · AIR 1998 SC 2634 : (1998) AIRSCW 2678 : (1998) 78 ECR 193 : (1999) 106 ELT 290 : (1998) 5 JT 314 : (1998) 4 SCALE 368 : (1998) 6 SCC 250 : (1998) 3 SCR 968 : (1998) 111 STC 657 : (1998) 6 Supreme 209

Constitution of India, 1950 — Article 226

Supreme Court04 Aug 1998Dismissed

Kalicharan Mahapatra Vs State of Orissa

Supreme Court Of India · (1998) 2 ACR 1583 : (1998) 5 AD 561 : AIR 1998 SC 2595 : (1998) AIRSCW 2629 : (1998) 2 ALD(Cri) 359 : (1998) 4 ALLMR 382 : (1999) 1 ALT(Cri) 17 : (1998) CriLJ 4003 : (1998) 5 JT 269 : (1998) 4 SCALE 359 : (1998) 6 SCC 411 : (1998) 3 SCR 961 : (1999) 2 SLJ

Criminal Procedure Code, 1973 (CrPC) — Section 197, 197, 482Prevention of Corruption Act, 1947 — Section 6(1)Prevention of Corruption Act, 1988 — Section 13(2), 19

Supreme Court04 Aug 1998Dismissed

Matadin Vs State of Maharashtra

Supreme Court Of India · (1999) 1 ACR 245 : (1998) 5 AD 517 : AIR 1999 SC 138 : (1998) AIRSCW 3494 : (1998) 2 ALD(Cri) 355 : (1999) CriLJ 22 : (1998) 5 JT 264 : (1998) 4 SCALE 370 : (1998) 7 SCC 216 : (1998) 6 Supreme 258

Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 421Penal Code, 1860 (IPC) — Section 110, 147, 148, 149, 299

Supreme Court04 Aug 1998Disposed Of

Union of India and Others Vs N.Y. Apte and Others

Supreme Court Of India · AIR 1998 SC 2651 : (1998) AIRSCW 2696 : (1998) 5 JT 286 : (1998) LabIC 3104 : (1998) 4 SCALE 376 : (1998) 6 SCC 741 : (1998) SCC(L&S) 1673 : (1998) 3 SCR 988 : (1999) 1 SLJ 308 : (1998) 6 Supreme 214

Constitution of India, 1950 — Article 309

Supreme Court04 Aug 1998Allowed

M.C. Mehta Vs Kamal Nath and Others

Supreme Court Of India · (1998) 5 SCALE 33 : (1999) 1 SCC 702

Supreme Court03 Aug 1998Disposed Of

Sukhwant Rai Vs Justice D.V. Sehgal (Retd.) and Others

Supreme Court Of India · (1999) 9 SCC 56

Supreme Court03 Aug 1998Dismissed

Ajmera Housing Corporation Vs Amrit M. Patel (Dead) Through L.R.S. and Others

Supreme Court Of India · (1998) 5 AD 618 : AIR 1998 SC 2542 : (1998) AIRSCW 2548 : (1998) 4 ALLMR 351 : (1998) 5 JT 520 : (1998) 4 SCALE 335 : (1998) 6 SCC 500 : (1998) 6 Supreme 191

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 22 Rule 10, Order 22 Rule 9, Order 23 Rule 1, 115, 146Constitution of India, 1950 — Article 136

Supreme Court03 Aug 1998Dismissed

Hombanana Nagappa Alur Vs Food Corporation of India

Supreme Court Of India · (1999) 2 ARBLR 118 : (1998) 9 JT 491 : (1999) 1 SCC 703

Arbitration Act, 1940 — Section 34

Supreme Court03 Aug 1998Allowed

Trustees of Sahebzadi Oalia Kulsum Trust Vs The Controller of Estate Duty, A.P.

Supreme Court Of India · (1998) 5 AD 470 : AIR 1998 SC 2986 : (1998) AIRSCW 2838 : (1998) 233 ITR 434 : (1998) 5 JT 257 : (1998) 4 SCALE 344 : (1998) 6 SCC 267 : (1998) 3 SCR 947 : (1998) 6 Supreme 174

Transfer of Property Act, 1882 — Section 13, 14, 2

Supreme Court31 Jul 1998Dismissed

Thatchara Brothers and Another Vs M.K. Marymol and Others

Supreme Court Of India · (1999) 1 SCC 298

Supreme Court31 Jul 1998Disposed Of

Tariff Advisory Committee Vs Hajjan Nanhi and Others

Supreme Court Of India · (1999) 1 SCC 187

Insurance Act, 1938 — Section 64UC