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Supreme Court Of India judgments

59,848 judgments · page 1,774 of 2,993

Supreme Court16 Jul 1998Disposed Of

Medical Council of India Vs State of Karnataka and Others

Supreme Court Of India · AIR 1998 SC 2423 : (1998) 5 JT 40 : (1998) 4 SCALE 161 : (1998) 6 SCC 131 : (1998) 3 SCR 740

Constitution of India, 1950 — Article 15(4), 254(1)Income Tax Act, 1961 — Section 119Indian Medical Council Act, 1956 — Section 10A, 10B, 10C, 11, 16
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Supreme Court16 Jul 1998Allowed

Union of India and Another Vs M/s. Mustafa and Najibai Trading Co. and Others

Supreme Court Of India · AIR 1998 SC 2526 : (1998) AIRSCW 2530 : (1998) 62 ECC 266 : (1998) 101 ELT 529 : (1998) 5 JT 16 : (1998) 4 SCALE 141 : (1998) 6 SCC 79 : (1998) 3 SCR 708 : (1998) 5 Supreme 482

Constitution Of India, 1950 — Article 226, 227Import Manifest (Vessels) Regulations, 1971 — Regulation 3, 5(1)Customs Act, 1962 — Section 2(12), 2(13), 2(23), 7(a), 30, 30(1), 30(3), 106, 111, 111(1), 111(d), 111(f), , 112, 113, 115, 115(2), 118(1), 123, 124, 157
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Supreme Court15 Jul 1998Allowed

Om Prakash and Another Vs State of U.P. and Others

Supreme Court Of India · AIR 1998 SC 2504 : (1998) 4 JT 601(1) : (1998) 4 SCALE 73 : (1998) 6 SCC 1 : (1998) 3 SCR 643

Constitution of India, 1950 — Article 136, 14, 19, 226Evidence Act, 1872 — Section 101, 102Land Acquisition (Uttar Pradesh Amendment and Validation) Act, 1974 — Section 17
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Supreme Court14 Jul 1998dismissed

Smt. Lakhiya Devi Vs Girja Yadav and Others

Supreme Court Of India · (1998) 5 AD 149 : AIR 1998 SC 2395 : (1998) AIRSCW 2388 : (1998) 2 ALD(Cri) 330 : (1998) 4 ALLMR 393 : (1998) 2 ALT(Cri) 159 : (1998) 3 BLJR 1569 : (1998) CriLJ 3605 : (1998) 3 Crimes 24 : (1998) 4 JT 593 : (1998) 4 SCALE 125 : (1999) 1 SCC 203 : (1998) 3

Penal Code, 1860 (IPC) — Section 149, 201, 302, 325, 326
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Supreme Court14 Jul 1998Allowed

Indian Oil Corporation Ltd. Vs The Chief Inspector of Factories and Others

Supreme Court Of India · AIR 1998 SC 2456 : (1998) AIRSCW 2454 : (1998) 3 BLJR 1608 : (1998) 94 CompCas 64 : (1998) 3 CompLJ 385 : (2000) 69 ECC 247 : (1999) 113 ELT 761 : (1998) 4 JT 631 : (1998) LabIC 2735 : (1998) 2 LLJ 604 : (1998) 2 LW(Cri) 695 : (1998) 4 SCALE 116 : (1998)

Constitution Of India, 1950 — Article 12, 144Factories Act, 1948 — Section 2(n), 100, 100(2)Companies Act, 1956 — Section 617
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Supreme Court14 Jul 1998Partly Allowed

M/s. Northern Plastic Limited Vs Collector of Customs and Central Excise

Supreme Court Of India · (1998) 5 AD 261 : AIR 1998 SC 2371 : (1998) AIRSCW 2355 : (1998) 62 ECC 2 : (1998) 101 ELT 549 : (1999) 1 GLR 687 : (1998) 4 JT 565 : (1998) 4 SCALE 105 : (1998) 6 SCC 443 : (1998) 3 SCR 611 : (1998) 5 Supreme 447

Customs Act, 1962 — Section 111, 129D(1)Imports and Exports (Control) Act, 1947 — Section 3Industries (Development and Regulation) Act, 1951 — Section 112
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Supreme Court14 Jul 1998Allowed

Raghubar Singh and Others Vs Gulab Singh and Others

Supreme Court Of India · (1998) 5 AD 197 : AIR 1998 SC 2401 : (1998) AIRSCW 2393 : (1998) 2 CTC 253 : (1998) 2 JLJ 235 : (1998) 4 JT 579 : (1998) 3 LW 571 : (1999) 1 RLW 33 : (1998) 4 SCALE 62 : (1998) 6 SCC 314 : (1998) 3 SCR 555 : (1998) 5 Supreme 399

Hindu Succession Act, 1956 — Section 14(1), 14(2)Madhya Pradesh Abolition of Jagirs and Land Reforms Act, 1952 — Section 37
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Supreme Court13 Jul 1998Allowed

Brijlala Pd. Sinha Vs State of Bihar

Supreme Court Of India · (1998) 2 ACR 1289 : (1998) 5 AD 276 : AIR 1998 SC 2443 : (1998) AIRSCW 2440 : (1998) 2 ALD(Cri) 409 : (1998) 2 ALT(Cri) 164 : (1998) 2 BLJR 1530 : (1998) CriLJ 3611 : (1998) 3 Crimes 4 : (1998) 4 JT 534 : (1998) 3 PLJR 41 : (1998) 4 SCALE 25 : (1998) 5 SC

Criminal Procedure Code, 1973 (CrPC) — Section 313, 366Evidence Act, 1872 — Section 11Penal Code, 1860 (IPC) — Section 120B, 201, 302, 34
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Supreme Court13 Jul 1998Dismissed

Babulal Yadav Vs High Court of Rajasthan and Others

Supreme Court Of India · (1998) 5 AD 178 : AIR 1998 SC 2367 : (1998) AIRSCW 2343 : (1998) 4 JT 529 : (1998) LabIC 2541 : (1998) 2 LLJ 826 : (1998) 4 SCALE 42 : (1998) 6 SCC 621 : (1998) SCC(L&S) 1617 : (1999) 1 SLJ 177 : (1998) 5 Supreme 375 : (1998) 9 Supreme 137

Rajasthan Subordinate Civil Courts Ministerial Establishment (Amendment) Rules, 1986 — Rule 10, 30, 31Rajasthan Subordinate Civil Courts Ministerial Establishment Rules, 1958 — Rule 6Rajasthan Subordinate Offices Minister
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Supreme Court08 Jun 1998Allowed

State of Madhya Pradesh and Another Vs Dharam Bir

Supreme Court Of India · (1998) 79 FLR 833 : (1998) 2 JLJ 159 : (1998) 4 JT 363 : (1998) 4 SCALE 4 : (1998) 6 SCC 165 : (1998) SCC(L&S) 1459 : (1998) 3 SCR 511

Constitution of India, 1950 — Article 309, 310, 311Madhya Pradesh Industrial Training (Gazetted) Service Recruitment Rules, 1985 — Rule 13, 14, 15, 16, 17
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Supreme Court15 May 1998Allowed

Ganesh Shet Vs Dr. C.S.G.K. Setty and Others

Supreme Court Of India · (1998) 5 AD 647 : AIR 1998 SC 2216 : (1998) AIRSCW 2107 : (1998) 3 ALLMR 627 : (1998) 4 JT 181 : (1998) 2 LW 749 : (1998) 3 MhLj 412 : (1998) MPLJ 490 : (1998) 2 MPLJ 490 : (1998) 2 RLW 375 : (1998) 3 SCALE 643 : (1998) 5 SCC 381 : (1998) 3 SCR 479 : (199

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 7Constitution of India, 1950 — Article 136Specific Relief Act, 1963 — Section 16, 20
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Supreme Court15 May 1998Allowed

Kannan and Another Vs Tamil Talir Kalvi Kazhagam

Supreme Court Of India · (1998) 5 AD 637 : AIR 1998 SC 2224 : (1998) AIRSCW 2117 : (1998) 4 JT 212 : (1998) 2 LW 524 : (1998) 3 MLJ 81 : (1998) 3 SCALE 636 : (1998) 5 SCC 21 : (1998) 3 SCR 497 : (1998) 5 Supreme 39

Pondicherry Buildings (Lease and Rent Control) Act, 1969 — Section 10(2), 19(2), 30, 9(3)
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