COURT ARCHIVE

Supreme Court Of India judgments

59,848 judgments · page 1,773 of 2,993

Supreme Court22 Jul 1998Allowed

Jiyajeerao Cotton Mills Ltd. Vs Dev Kumar Holani and others

Supreme Court Of India · AIR 1998 SC 2480 : (1998) AIRSCW 2480 : (1998) 2 JLJ 211 : (1998) 5 JT 132 : (1998) LabIC 2742 : (1998) 2 LLJ 612 : (1999) MPLJ 255 : (1999) 1 MPLJ 255 : (1998) 4 SCALE 238 : (1998) 6 SCC 35 : (1998) SCC(L&S) 1444 : (1999) 1 SLJ 173 : (1998) 6 Supreme 44

Constitution of India, 1950 — Article 227Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 17(1)

Supreme Court22 Jul 1998Dismissed

Hari Ram Gupta (D) through L.R. Kasturi Devi Vs State of U.P.

Supreme Court Of India · (1998) 07 SC CK 0016

Constitution of India, 1950 — Article 12, 14Uttar Pradesh Palika (Centralised) Service Retirement Benefit Rules, 1981 — Rule 3(1), 3(2), 3(3)Uttar Pradesh Palika (Centralised) Service Rules, 1966 — Rule 21, 6

Supreme Court22 Jul 1998Disposed Of

Karimaben K. Bagad Vs State of Gujarat and Ors

Supreme Court Of India · (1998) 5 AD 305 : AIR 1998 SC 2938 : (1998) AIRSCW 2561 : (1998) 2 ALD(Cri) 433 : (1998) 2 ALT(Cri) 241 : (1998) CriLJ 3627 : (1997) 2 GLR 683 : (1998) 5 JT 190 : (1998) 6 SCALE 286 : (1998) 4 SCALE 286 : (1998) 6 SCC 264 : (1998) 3 SCR 898 : (1998) 6 Sup

Smugglers and Foreign Exchange Manipulators (Forfeiture of Property) Act, 1976 — Section 2, 6, 7

Supreme Court22 Jul 1998Dismissed

State of Rajasthan Vs Rajendra Singh

Supreme Court Of India · (1998) 2 ACR 1598 : AIR 1998 SC 2554 : (1998) AIRSCW 2565 : (1998) 2 ALD(Cri) 431 : (1998) 2 ALT(Cri) 138 : (1998) CriLJ 3628 : (1998) 3 Crimes 74 : (1998) 5 JT 193 : (1998) 4 SCALE 288 : (1998) 6 Supreme 116

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 304, 323

Supreme Court21 Jul 1998Refer Constitution Bench

Trustees of H.E.H. Nizam''s Pilgrimage Money Trust, Hyderabad Vs Collector of Estate Duty, Hyderabad

Supreme Court Of India · AIR 1998 SC 2492 : (1998) AIRSCW 2493 : (1998) 5 JT 84 : (1998) 4 SCALE 212 : (1998) 6 SCC 276 : (1998) 3 SCR 827 : (1998) 5 Supreme 554

Estate Duty Act, 1953 — Section 10, 12, 12(1)

Supreme Court21 Jul 1998Dismissed

C. Rangaswamaiah and Others Vs Karnataka Lokayukta and Others

Supreme Court Of India · AIR 1998 SC 2496 : (1998) AIRSCW 2498 : (1998) 2 ALD(Cri) 400 : (1998) 4 ALLMR 372 : (1998) 5 JT 64 : (1998) 4 SCALE 266 : (1998) 6 SCC 66 : (1998) SCC(L&S) 1448 : (1998) 3 SCR 837 : (1998) 6 Supreme 68

Criminal Procedure Code, 1973 (CrPC) — Section 13, 2, 8Karnataka State Lok Ayukta Act, 1984 — Section 15(1), 23Prevention of Corruption Act, 1988 — Section 15, 17

Supreme Court21 Jul 1998Allowed

Harjit Singh and Another Vs State of Haryana

Supreme Court Of India · AIR 1999 SC 863 : (1998) AIRSCW 3957 : (1998) 2 ALD(Cri) 385 : (1998) 2 ALT(Cri) 137 : (1999) CriLJ 580 : (1998) 5 JT 196 : (1998) 4 SCALE 305 : (1998) 6 Supreme 153

Arms Act, 1959 — Section 27Penal Code, 1860 (IPC) — Section 307, 332, 34Terrorist and Disruptive Activities (Prevention) Act, 1985 — Section 5

Supreme Court21 Jul 1998Allowed

Subhash Vs State of Haryana

Supreme Court Of India · AIR 1999 SC 1463 : (1998) AIRSCW 3976 : (1998) 2 ALD(Cri) 433 : (1999) CriLJ 594 : (1998) 5 JT 217 : (1998) 4 SCALE 307 : (1998) 6 Supreme 146

Arms Act, 1959 — Section 25Terrorist and Disruptive Activities (Prevention) Act, 1985 — Section 5

Supreme Court21 Jul 1998Disposed Of

The State of Bihar Vs Ram Padarath Singh and Others

Supreme Court Of India · AIR 1998 SC 2606 : (1998) AIRSCW 2640 : (1998) 2 ALD(Cri) 393 : (1998) 2 ALT(Cri) 148 : (1998) 3 BLJR 1594 : (1998) CriLJ 4007 : (1998) 3 Crimes 58 : (1998) 5 JT 154 : (1998) 3 PLJR 1 : (1998) 4 SCALE 218 : (1998) 6 SCC 240 : (1998) 6 Supreme 48

Arms Act, 1959 — Section 27Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 34

Supreme Court21 Jul 1998Allowed

O.R.G. Systems, Baroda Vs Collector of Central Excise, Vadodara

Supreme Court Of India · AIR 1998 SC 2662 : (1998) AIRSCW 2606 : (1998) 61 ECC 443 : (1998) 102 ELT 3 : (1999) 1 GLR 558 : (1998) 5 JT 92 : (1998) 4 SCALE 208 : (1998) 6 SCC 56 : (1998) 3 SCR 820 : (1998) 6 Supreme 16

Central Excises and Salt Act, 1944 — Section 3, 4Income Tax Act, 1961 — Section 80HHL

Supreme Court20 Jul 1998Allowed

Karandeep Singh and Others Vs Union of India (UOI) and Others

Supreme Court Of India · (1998) 3 GLT 6 : (1998) 4 SCALE 1

Supreme Court20 Jul 1998Disposed Of

P. VENKATARAMA REDDY Vs CONTROLLER OF ESTATE DUTY.

Supreme Court Of India · (1998) 233 ITR 70 : (1998) 6 SCC 253

Estate Duty Act, 1953 — Section 14, 2, 34, 38, 44Insurance Act, 1938 — Section 38

Supreme Court20 Jul 1998Dismissed

P. MADHUSUDHAN REDDY (DEAD) BY LRS. Vs CONTROLLER OF ESTATE DUTY

Supreme Court Of India · (1998) 148 CTR 263

Estate Duty Act, 1953 — Section 14, 2, 34, 38, 44Insurance Act, 1938 — Section 38

Supreme Court20 Jul 1998Allowed

P. Venkatarama Reddy Vs The Controller of Estate Duty

Supreme Court Of India · AIR 1998 SC 2463 : (1998) AIRSCW 2461 : (1998) 5 JT 1 : (1998) 4 SCALE 200 : (1998) 6 SCC 253 : (1998) 6 SCC 153 : (1998) 3 SCR 806 : (1998) 6 Supreme 126

Estate Duty Act, 1953 — Section 14, 2(15), 34, 38, 44Finance Act, 1894 — Section 2(1)Finance Act, 1939 — Section 30

Supreme Court17 Jul 1998Allowed

Chintaman Vs Shankar and Others

Supreme Court Of India · (1999) 1 SCC 76

Civil Procedure Code, 1908 (CPC) — Section 54

Supreme Court17 Jul 1998Allowed

center for Environment Law, WWF-I Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 1999 SC 354 : (1998) 7 JT 33 : (1999) 4 SCALE 333 : (1998) 5 SCALE 3 : (1999) 1 SCC 263 : (1998) AIRSCW 3759

Supreme Court17 Jul 1998dismissed

U.P.S.R.T.C. Vs Pukhraj Singh and Others

Supreme Court Of India · (1999) 2 LLJ 591 : (1999) 1 SCC 190 : (1999) SCC(L&S) 193

Constitution of India, 1950 — Article 226

Supreme Court17 Jul 1998Partly Allowed

B.V. Sivaiah and Others etc. Vs K. Addankl Babu and Others etc.

Supreme Court Of India · (1998) 5 AD 533 : AIR 1998 SC 2565 : (1998) AIRSCW 2577 : (1998) 5 JT 96 : (1998) LabIC 2749 : (1999) 1 LLJ 754 : (1998) 4 SCALE 182 : (1998) 6 SCC 720 : (1998) SCC(L&S) 1656 : (1998) 3 SCR 782 : (1999) 1 SLJ 257 : (1998) 6 Supreme 1

Regional Rural Banks Act, 1976 — Section 17, 24

Supreme Court17 Jul 1998Allowed

The Municipal Corporation for the city of Thane and others Vs Asmaco Plastic Industries and Others

Supreme Court Of India · AIR 1998 SC 2440 : (1998) AIRSCW 2436 : (1998) 4 ALLMR 343 : (1998) 5 JT 11(1) : (1998) 4 SCALE 196 : (1999) 1 SCC 372 : (1998) 3 SCR 774 : (1998) 5 Supreme 550

Supreme Court16 Jul 1998dismissed

Municipal Corporation of Delhi Vs M/s. Express Newspapers Ltd.

Supreme Court Of India · (1998) 5 AD 523 : AIR 1998 SC 2945 : (1998) AIRSCW 2596 : (1998) 4 JT 640 : (1998) 4 SCALE 136 : (1998) 8 SCC 259 : (1998) 3 SCR 685 : (1998) 5 Supreme 476

Delhi Municipal Corporation Act, 1957 — Section 114, 116, 346(2)Delhi Rent Control Act, 1958 — Section 6, 7, 9(4)