Supreme Court15 May 1998Allowed
Mohammad alias Biliya Vs State of Rajasthan
Supreme Court Of India · (1999) CriLJ 3509 : (2000) 10 SCC 486
Penal Code, 1860 (IPC) — Section 302, 304
COURT ARCHIVE
Supreme Court Of India judgments
59,848 judgments · page 1,775 of 2,993
Supreme Court14 May 1998dismissed
The Commissioner of Income Tax Madhya Pradesh, Bhopal Vs H.H. Maharani Usha Devi
Supreme Court Of India · (1998) 4 AD 532 : AIR 1998 SC 2309 : (1998) AIRSCW 2213 : (1998) 147 CTR 1 : (1998) 231 ITR 793 : (1998) 4 JT 133 : (1998) 3 SCALE 606 : (1998) 5 SCC 29 : (1998) 3 SCR 458 : (1998) 5 Supreme 46
Income Tax Act, 1961 — Section 2(14), 256(1), 45Wealth Tax Act, 1957 — Section 5(1)
Supreme Court14 May 1998Dismissed
Jagriti Upbhogta Kalyan Parishad and Others Vs Union of India and Others
Supreme Court Of India · AIR 1999 SC 1498 : (1999) 3 SCALE 745 : (1998) 5 SCALE 23 : (1998) 4 SCALE 15
Supreme Court14 May 1998Allowed
The State of Andhra Pradesh and Others Vs K. Mohanlal and Another
Supreme Court Of India · (1998) 4 JT 110 : (1998) 3 MLJ 86 : (1998) 3 SCALE 617 : (1998) 5 SCC 468 : (1998) SCC(L&S) 1383 : (1998) 3 SCR 463
Andhra Pradesh Land Grabbing (Prohibition) Act, 1982 — Section 7Constitution of India, 1950 — Article 226, 227, 234, 235, 32
Supreme Court14 May 1998Dismissed
Umesh Verma Vs Jai Devi Bhandari and Another
Supreme Court Of India · AIR 1998 SC 2343 : (1998) AIRSCW 2314 : (1998) 4 JT 223 : (1998) 3 SCALE 613 : (1998) 5 SCC 202 : (1998) 3 SCR 471 : (1998) 5 Supreme 34
Delhi Rent Control Act, 1958 — Section 14(1), 14(B), 14C, 14D, 25B
Supreme Court13 May 1998Allowed
Meghraj Urkudaji Tempe Vs The State of Maharashtra
Supreme Court Of India · (1998) 4 AD 550 : AIR 1998 SC 2119 : (1998) AIRSCW 1999 : (1998) 4 JT 137 : (1998) 3 SCALE 589 : (1998) 5 SCC 221 : (1998) SCC(L&S) 1315 : (1998) 3 SCR 419 : (1998) 5 Supreme 22
Maharashtra Civil Services (Pension) Rules, 1982 — Rule 10(4)
Supreme Court13 May 1998Dismissed
Nar Bahadur Bhandari etc. Vs State of Sikkim and Others
Supreme Court Of India · (1998) 4 AD 600 : AIR 1998 SC 2203 : (1998) AIRSCW 2093 : (1998) 2 ALD(Cri) 24 : (1998) CriLJ 3013 : (1998) 2 CTC 189 : (1998) 4 JT 164 : (1998) 2 RLW 369 : (1998) 3 SCALE 571 : (1998) 5 SCC 39 : (1998) 3 SCR 421 : (1999) 1 SLJ 7 : (1998) 5 Supreme 9
Constitution of India, 1950 — Article 32Criminal Procedure Code, 1973 (CrPC) — Section 173Delhi Police Special Establishment Act, 1946 — Section 6
Supreme Court13 May 1998Dismissed
Harshad Shantilal Mehta Vs Custodian and Ors
Supreme Court Of India · (1998) 5 AD 82 : AIR 1998 SC 2291 : (1998) AIRSCW 2193 : (1998) 2 ALD(Cri) 385 : (1998) 3 ALLMR 659 : (1999) 2 BC 418 : (1998) 92 CompCas 936 : (1998) 231 ITR 871 : (1998) 4 JT 23 : (1998) 2 RLW 353 : (1998) 3 SCALE 556 : (1998) 5 SCC 1 : (1998) 3 SCR 389
Companies Act, 1956 — Section 446, 530(1)Income Tax Act, 1961 — Section 157, 2(43), 22, 3, 4Provincial Insolvency Act, 1920 — Section 61(1)
Supreme Court13 May 1998Allowed
Grid Corpn. of Orissa Ltd. Vs M/s. Indian Charge Chrome Ltd.
Supreme Court Of India · (1998) 4 AD 488 : AIR 1998 SC 1761 : (1998) AIRSCW 1961 : (1998) 1 ARBLR 589 : (1998) 86 CLT 392 : (1998) 4 JT 43 : (1998) 3 SCALE 539 : (1998) 5 SCC 438 : (1998) 3 SCR 375 : (1998) 4 Supreme 576
Arbitration and Conciliation Act, 1996 — Section 11, 9Electricity Act, 1910 — Section 2, 24Orissa Electricity Reforms Act, 1995 — Section 37(1)
Supreme Court13 May 1998Allowed
Director of Education (Secondary) and Another Vs Pushpendra Kumar and Others
Supreme Court Of India · (1998) 4 AD 514 : AIR 1998 SC 2230 : (1998) AIRSCW 2122 : (1998) 4 JT 155 : (1998) 2 PLJR 181 : (1998) 3 SCALE 590 : (1998) 5 SCC 192 : (1998) SCC(L&S) 1302 : (1998) 3 SCR 432 : (1999) 1 SLJ 32 : (1998) 5 Supreme 1 : (1998) 2 UPLBEC 1310
Uttar Pradesh Intermediate Education Act, 1921 — Section 9(4)
Supreme Court13 May 1998Allowed
Union of India and Others Vs Ashoke Kumar Banerjee
Supreme Court Of India · AIR 1998 SC 2102 : (1998) AIRSCW 1981 : (1998) 4 JT 288 : (1999) 1 LLJ 732 : (1998) 3 SCALE 585 : (1998) 5 SCC 242 : (1998) SCC(L&S) 1277 : (1998) 3 SCR 414 : (1999) 1 SLJ 38 : (1998) 4 Supreme 608 : (1998) 3 UPLBEC 2041 : (1998) 3 UPLBEC 1800
Supreme Court13 May 1998Dismissed
Union of India and Others Vs M/s. Sanjeev Woollen Mills
Supreme Court Of India · (1998) 61 ECC 5 : (1998) 77 ECR 1 : (1998) 100 ELT 323 : (1998) 4 JT 124(1) : (1998) 3 SCALE 609 : (1998) 9 SCC 647 : (1998) 2 UPLBEC 1356
Supreme Court13 May 1998Allowed
M/s. Hasimara Industries Ltd. Vs Commissioner of Income Tax West Bengal-IX and Another
Supreme Court Of India · AIR 1998 SC 2349 : (1998) AIRSCW 2321 : (1998) 147 CTR 70 : (1998) 231 ITR 842 : (1998) 4 JT 53 : (1998) 3 SCALE 598 : (1998) 5 SCC 33 : (1998) 3 Supreme 347
Constitution of India, 1950 — Article 136Income Tax Act, 1952 — Section 10(2)Income Tax Act, 1961 — Section 37
Supreme Court13 May 1998Allowed
Vishal Jeet Vs Union of India and Others
Supreme Court Of India · AIR 1998 SC 2366 : (1998) AIRSCW 2342 : (1998) CriLJ 3638 : (1998) 4 JT 232 : (1998) 3 SCALE 662 : (1998) 5 SCC 400 : (1998) 3 SCR 456 : (1998) 5 Supreme 201 : (1998) 3 UPLBEC 2043 : (1998) 3 UPLBEC 1043
Supreme Court13 May 1998Allowed
R.C. Sood Vs High Court of Judicature at Rajasthan and Others
Supreme Court Of India · AIR 1999 SC 707 : (1999) AIRSCW 168 : (1998) 3 GLR 2648 : (1998) 4 JT 4 : (1999) 1 LLJ 912 : (1998) 2 RLW 341 : (1998) 3 SCALE 468 : (1998) 5 SCC 493 : (1998) SCC(L&S) 1389 : (1998) 3 SCR 352 : (1998) 4 Supreme 506
Constitution of India, 1950 — Article 226, 227, 235, 32Rajasthan Civil Services (Classification, Control and Appeal) Rules, 1958 — Rule 16
Supreme Court13 May 1998Dismissed
Kerala State Co-operative Marketing Federation Ltd. and Others Vs Commissioner of Income Tax
Supreme Court Of India · (1998) 4 AD 479 : AIR 1998 SC 2303 : (1998) AIRSCW 2206 : (1998) 231 ITR 814 : (1998) 4 JT 145 : (1998) 1 KLT 933 : (1998) 3 SCALE 578 : (1998) 5 SCC 48 : (1998) 3 SCR 443 : (1998) 5 Supreme 85 : (1998) 98 TAXMAN 313
Income Tax Act, 1961 — Section 80P, 80P(2)
Supreme Court12 May 1998Allowed
M/S. Indian Rayon and Industries Ltd. Vs Collector of Central Excise, Jaipur
Supreme Court Of India · (1998) 4 AD 565 : AIR 1998 SC 2243 : (1998) AIRSCW 2137 : (1998) 61 ECC 1 : (1998) 100 ELT 327 : (1998) 4 JT 295 : (1998) 3 SCALE 547 : (1998) 5 SCC 58 : (1998) 3 SCR 333 : (1998) 4 Supreme 595
Supreme Court12 May 1998Allowed
Controller of Examinations Vs Wasim Ashraf and Others
Supreme Court Of India · AIR 1999 SC 352 : (1998) AIRSCW 3757 : (1998) 5 JT 612 : (1998) 5 SCC 367
Supreme Court12 May 1998Dismissed
M.C. Mehta Vs Union of India and Others
Supreme Court Of India · AIR 1998 SC 2340 : (1998) AIRSCW 2311 : (1998) 4 JT 41 : (1998) 3 SCALE 602 : (1998) 4 SCALE 20 : (1998) 6 SCC 60 : (1986) 1 SCC 562(2) Supp : (1998) 3 SCR 340 : (1998) 4 Supreme 655
Constitution of India, 1950 — Article 144, 21, 32, 47, 48A
Supreme Court12 May 1998Allowed
Davinder Bathia and Others Vs Union of India and Others
Supreme Court Of India · (1998) 5 AD 664 : AIR 1998 SC 2098 : (1998) AIRSCW 1977 : (1998) 79 FLR 932 : (1998) 4 JT 99 : (1998) 3 SCALE 654 : (1998) 5 SCC 262 : (1998) SCC(L&S) 1331 : (1998) 3 SCR 343 : (1999) 1 SLJ 13 : (1998) 5 Supreme 28 : (1998) 2 UPLBEC 1304
Administrative Tribunals Act, 1985 — Section 29