COURT ARCHIVE

Supreme Court Of India judgments

59,848 judgments · page 1,772 of 2,993

Supreme Court27 Jul 1998Dismissed

State of Karnataka and Others Vs Kempaiah

Supreme Court Of India · (1998) 5 AD 300 : AIR 1998 SC 3047 : (1998) AIRSCW 2907 : (1998) 2 ALD(Cri) 435 : (1998) CriLJ 4070 : (1998) 3 Crimes 77 : (1998) 5 JT 181 : (1998) 4 SCALE 290 : (1998) 6 SCC 103 : (1998) 3 SCR 910 : (1999) 2 SLJ 116 : (1998) 6 Supreme 122

Karnataka Lokayukta Act, 1984 — Section 10, 11, 14, 2(1), 7Prevention of Corruption Act, 1988 — Section 13(2)

Supreme Court24 Jul 1998Dismissed

State of Maharashtra and Others Vs Ravindra Kumar Rai

Supreme Court Of India · (1999) 2 SCC 48

Maharashtra Universities Act, 1994 — Section 65

Supreme Court24 Jul 1998Disposed Of

Rasmiranjan Das Vs Sarojkanta Behera and Others

Supreme Court Of India · AIR 1999 SC 2166 : (1999) AIRSCW 2179 : (1999) 9 JT 384 : (1998) 2 OLR 326 : (2000) 10 SCC 502

Orissa Education (Establishment, Recognition and Management of Private Junior Colleges/Higher Secondary Schools) Rules, 1991 — Rule 31(1)

Supreme Court24 Jul 1998dismissed

A.P.S.R.T.C. represented by Depot Manager Vs K. Pochaiah and Another

Supreme Court Of India · AIR 1999 SC 2638 : (1999) AIRSCW 1851 : (1999) 2 LLJ 976 : (1999) 1 SCC 191 : (1999) SCC(L&S) 195

Supreme Court24 Jul 1998Dismissed

The Commissioner of Income Tax, Bangalore Vs The Banglore Distt. Coop. Central Bank Ltd.

Supreme Court Of India · AIR 1998 SC 2955 : (1998) AIRSCW 2655 : (1998) 233 ITR 282 : (1998) 5 JT 172 : (1998) 4 SCALE 263 : (1998) 6 SCC 129 : (1998) 6 Supreme 78

Income-Tax Act, 1961 — Section 80P, 80P (2)(a)(i)Banking Regulation Act, 1949 — Section 24, 56Karnataka Cooperative Societies Act, 1959 — Section 57(2)

Supreme Court24 Jul 1998Dismissed

Rakesh Ranjan Gupta Vs State of U.P. and Another

Supreme Court Of India · (1999) ACJ 807 : AIR 1999 SC 2115 : (1999) AIRSCW 1849 : (1999) CriLJ 3484 : (1998) 9 JT 477 : (1999) 1 SCC 188

Penal Code, 1860 (IPC) — Section 304A

Supreme Court23 Jul 1998

New India Assurance Co. Vs C.M. Jaya and Others

Supreme Court Of India · (1999) 2 SCC 47

Supreme Court23 Jul 1998Allowed

Santosh Rani Jain and Another Vs State of West Bengal

Supreme Court Of India · (1998) 1 ACR 445 : (1998) 5 AD 553 : AIR 1998 SC 2633 : (1998) AIRSCW 2676 : (1998) 2 ALD(Cri) 662 : (1998) 2 ALD(Cri) 321 : (1998) 2 ALT(Cri) 190 : (1998) CriLJ 4023 : (1998) 2 DMC 225 : (1998) 5 JT 237 : (1998) 4 SCALE 332 : (1998) 6 SCC 460 : (1998) 6

Penal Code, 1860 (IPC) — Section 201, 302, 34

Supreme Court23 Jul 1998Allowed

State of Jammu & Kashmir Vs Mohammad Mateen Wani and Others

Supreme Court Of India · AIR 1998 SC 2470 : (1998) AIRSCW 2469 : (1998) 5 JT 137 : (1998) 120 PLR 817 : (1999) 1 RLW 44 : (1998) 4 SCALE 259 : (1998) 6 SCC 233 : (1998) 6 Supreme 88

Land Acquisition Act, 1894 — Section 17, 18

Supreme Court23 Jul 1998Allowed

Md. Mahiruddin and Others Vs State of Bihar

Supreme Court Of India · AIR 1999 SC 307 : (1998) AIRSCW 3816 : (1998) 2 ALD(Cri) 389 : (1999) CriLJ 461 : (1998) 5 JT 195 : (1998) 4 SCALE 306 : (1999) 1 SCC 252 : (1998) 6 Supreme 161

Penal Code, 1860 (IPC) — Section 302, 34

Supreme Court23 Jul 1998Allowed

State of Karnataka Vs Narayan Babu Sanadi and Others

Supreme Court Of India · (1998) 2 ACR 1536 : AIR 1999 SC 848 : (1998) AIRSCW 3942 : (1998) 2 ALD(Cri) 583 : (1998) 2 ALT(Cri) 136 : (1999) CriLJ 589 : (1998) 3 Crimes 56 : (1998) 5 JT 219 : (1998) 4 SCALE 308 : (1998) 6 Supreme 151

Penal Code, 1860 (IPC) — Section 326, 34, 450

Supreme Court23 Jul 1998Dismissed

Kavita Vs State of Tamil Nadu

Supreme Court Of India · (1998) 2 ACR 1394 : AIR 1998 SC 2473 : (1998) AIRSCW 2472 : (1998) 2 ALD(Cri) 327 : (1998) 4 ALLMR 399 : (1998) 2 ALT(Cri) 143 : (1998) CriLJ 3624 : (1998) 3 Crimes 67 : (1998) 5 JT 149 : (1998) 4 SCALE 246 : (1998) 6 SCC 108 : (1998) 3 SCR 902 : (1998) 6

Penal Code, 1860 (IPC) — Section 302, 306, 309

Supreme Court23 Jul 1998Dismissed

Rajaram Maize Products Vs Brij Lal and Another

Supreme Court Of India · (1999) 2 LLJ 799 : (1999) 9 SCC 64 : (1999) SCC(L&S) 641

Industrial Disputes Act, 1947 — Section 17BMadhya Pradesh Industrial Relations Act, 1960 — Section 65(3)

Supreme Court22 Jul 1998Allowed

United India Insurance Company Vs Jagdish Singh and Others

Supreme Court Of India · (1999) 9 SCC 57

Supreme Court22 Jul 1998dismissed

National Insurance Co. Ltd. Vs Jethu Ram and Others

Supreme Court Of India · (1998) 2 ACC 612 : (1998) ACJ 921 : (1998) 3 GLR 2261 : (1999) 9 SCC 62

Motor Vehicles Act, 1939 — Section 92A, 92B

Supreme Court22 Jul 1998Allowed

Ghasi Ram and Others Vs Chait Ram Saini and Others

Supreme Court Of India · (1998) 5 AD 423 : AIR 1998 SC 2476 : (1998) AIRSCW 2476 : (1998) 5 JT 165 : (1998) 3 LW 592 : (1999) 1 RLW 53 : (1998) 4 SCALE 232 : (1998) 6 SCC 200 : (1998) 3 SCR 863 : (1998) 6 Supreme 92

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 103, Order 21 Rule 97, Order 21 Rule 98Limitation Act, 1908 — Section 14

Supreme Court22 Jul 1998dismissed

Shankar Lal Vs State of Haryana

Supreme Court Of India · AIR 1998 SC 3271 : (1998) AIRSCW 3197 : (1998) 2 ALD(Cri) 430 : (1998) 2 ALT(Cri) 141 : (1998) CriLJ 4595 : (1998) 3 Crimes 73 : (1998) 5 JT 179 : (1998) 4 SCALE 281 : (1998) 6 SCC 239 : (1998) 6 Supreme 110

Penal Code, 1860 (IPC) — Section 307, 324Terrorist and Disruptive Activities (Prevention) Act, 1985 — Section 6

Supreme Court22 Jul 1998Allowed

Bajaj Auto Ltd. Vs Company Law Board and Others

Supreme Court Of India · (1998) 5 AD 408 : AIR 1999 SC 345 : (1998) AIRSCW 3749 : (1999) 95 CompCas 12 : (1998) 5 JT 114 : (1998) 4 SCALE 250 : (1998) 6 SCC 218 : (1998) 3 SCR 881 : (1998) 6 Supreme 98

Companies Act, 1956 — Section 108A, 111, 82Monopolies and Restrictive Trade Practices Act, 1969 — Section 20

Supreme Court22 Jul 1998Dismissed

M/s. Road Transport Company Vs Bhan Singh and Another

Supreme Court Of India · (1998) 2 ACC 190 : (1998) ACJ 1101 : (1998) 5 AD 316 : AIR 1998 SC 2487 : (1998) AIRSCW 2488 : (1998) 4 ALT 26 : (1998) 3 BLJR 1603 : (1999) 95 CompCas 4 : (1998) 5 JT 142 : (1998) 3 LW 598 : (1999) 121 PLR 50 : (1999) 1 RLW 47 : (1998) 4 SCALE 227(2) : (

Motor Vehicles Act, 1939 — Section 95(1)

Supreme Court22 Jul 1998Dismissed

Jagdish Prasad and Another Vs The State of Uttar Pradesh

Supreme Court Of India · (1998) 2 ACR 1393 : (1998) 5 AD 315 : AIR 1999 SC 1539 : (1998) AIRSCW 4010 : (1998) 2 ALD(Cri) 326 : (1998) 2 ALT(Cri) 236 : (1999) CriLJ 602 : (1998) 5 JT 148 : (1999) 1 RLW 52 : (1998) 4 SCALE 265 : (1998) 6 SCC 238 : (1998) 6 Supreme 81 : (1999) 3 UPL

Prevention of Food Adulteration Act, 1954 — Section 16, 7Prevention of Food Adulteration Rules, 1955 — Rule 4(3), 4(4)