COURT ARCHIVE

Supreme Court Of India judgments

59,848 judgments · page 1,776 of 2,993

Supreme Court12 May 1998Dismissed

Mohan and Others Vs State of Tamil Nadu

Supreme Court Of India · (1998) 5 AD 134 : AIR 1998 SC 2238 : (1998) AIRSCW 2131 : (1998) 2 ALD(Cri) 19 : (1998) 2 ALT(Cri) 97 : (1998) CriLJ 3276 : (1998) 2 Crimes 329 : (1998) 4 JT 116 : (1998) 3 SCALE 550 : (1998) 5 SCC 336 : (1998) 3 SCR 317 : (1998) 4 Supreme 612

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 120, 34

Supreme Court12 May 1998Dismissed

C.B.S.E. and Another Vs P. Sunil Kumar and Others

Supreme Court Of India · AIR 1998 SC 2235 : (1998) AIRSCW 2128 : (1998) 4 ALT 12 : (1998) 4 JT 105 : (1998) 1 KLT 929 : (1998) 3 PLJR 24 : (1998) 2 RLW 365 : (1998) 3 SCALE 525 : (1998) 5 SCC 377 : (1998) 3 SCR 327 : (1998) 4 Supreme 572

Constitution of India, 1950 — Article 136

Supreme Court08 May 1998Dismissed

STATE OF KERALA Vs SHANTI VERMA JAIN, M.P.

Supreme Court Of India · (1998) 149 CTR 279

Kerala Agricultural Income Tax Act, 1950 — Section 4, 4(1)(b), 4(1)(c), 4(3)

Supreme Court08 May 1998Allowed

Kamala Devi (Smt) and Others Vs Collector of Central Excise, Bangalore and Others

Supreme Court Of India · (1998) 102 ELT 514 : (1999) 1 SCC 231

Supreme Court08 May 1998Dismissed

Indian Bank Vs The Official Liquidator, Chemmeens Exports (P) Ltd. and Others

Supreme Court Of India · (1998) 5 AD 72 : AIR 1998 SC 2111 : (1998) AIRSCW 1991 : (1998) 93 CompCas 76 : (1998) 2 CTC 632 : (1998) 79 FLR 761 : (1998) 4 JT 172 : (1998) 2 LW 518 : (1998) 3 SCALE 531 : (1998) 5 SCC 401 : (1998) 3 SCR 255 : (1998) 4 Supreme 599

Companies (Court) Rules, 1959 — Rule 9Companies Act, 1956 — Section 125, 391, 446(2), 460(4), 95

Supreme Court08 May 1998Allowed

Dr. Anuradha Bodi and Others Etc. Etc. Vs Minicipal Corporation of Delhi and Others

Supreme Court Of India · (1998) 4 AD 552 : AIR 1998 SC 2093 : (1998) AIRSCW 1971 : (1998) 3 JT 757 : (1999) 1 LLJ 560 : (1998) 3 SCALE 453 : (1998) 5 SCC 293 : (1998) SCC(L&S) 1351 : (1998) 3 SCR 269 : (1999) 1 SLJ 1 : (1998) 4 Supreme 555

Constitution of India, 1950 — Article 14, 16, 309, 32Delhi Municipal Corporation Act, 1957 — Section 490(2), 90, 96, 98

Supreme Court08 May 1998Allowed

M/s. Acqueous Victuals Pvt. Ltd. Vs State of U.P. and Others

Supreme Court Of India · AIR 1998 SC 2278 : (1998) AIRSCW 2178 : (1998) 4 JT 195 : (1998) 3 SCALE 622 : (1998) 3 SCR 290 : (1998) 5 Supreme 68 : (1998) 3 UPLBEC 2271

Constitution of India, 1950 — Article 226Nagarpalika Moradabad Octroi Rules, 1978 — Rule 2, 4Uttar Pradesh General Clauses Act, 1904 — Section 21

Supreme Court08 May 1998Disposed Of

State of Kerala Vs M.P. Shanti Verma Jain

Supreme Court Of India · (1998) 4 AD 545 : AIR 1998 SC 2208 : (1998) AIRSCW 2098 : (1998) 231 ITR 787 : (1998) 4 JT 129 : (1998) 3 SCALE 515 : (1998) 5 SCC 63 : (1998) 4 Supreme 568

Kerala Agricultural Income Tax Act, 1950 — Section 4, 60

Supreme Court08 May 1998Dismissed

Sambasivan and Others Vs State of Kerala

Supreme Court Of India · (1998) 1 AD 505 : AIR 1998 SC 2107 : (1998) AIRSCW 1986 : (1998) 2 ALD(Cri) 14 : (1998) CriLJ 2924 : (1998) 3 JT 742 : (1998) 3 SCALE 462 : (1998) 5 SCC 412 : (1998) 3 SCR 280 : (1998) 4 Supreme 562

Criminal Procedure Code, 1973 (CrPC) — Section 379Explosive Substances Act, 1908 — Section 3Penal Code, 1860 (IPC) — Section 109, 120B, 143, 147, 148

Supreme Court08 May 1998Allowed

Tanauwwar Nabi Khan Vs Rashik Ahmad and Others

Supreme Court Of India · AIR 1998 SC 2262 : (1998) AIRSCW 2158 : (1998) 4 JT 139 : (1998) 3 SCALE 518 : (1998) 5 SCC 426 : (1998) 4 Supreme 585

Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 16(1), 18(3), 22Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Rules, 1972 — Rule 8(2), 9(3)

Supreme Court08 May 1998Dismissed

Krishna Kumar Singh and Another etc. etc. Vs State of Bihar

Supreme Court Of India · AIR 1998 SC 2288 : (1998) AIRSCW 2260 : (1998) 2 GLT 7 : (1998) 4 JT 58 : (1998) 3 MLJ 100 : (1998) 3 SCALE 482 : (1998) 5 SCC 643 : (1998) 3 SCR 206 : (1998) 4 Supreme 619

Constitution Of India, 1950 — Article 14, 19, 32, 85, 123(2), 174, 211, 213, 213(1), 213(2)(a), 213(2), 245, 246, 311(2), 352, 352(2), 356, 356(1), 356(1)(a), 356(3), 356(4), 357(2), 358, 359(1A), 360, 369General Clauses Act, 1897 — Section 6Bihar Non-Government Elementary Schools (Taking Over Of Control) Act, 1976 — Section 3, 4(2)

Supreme Court08 May 1998Dismissed

Dar-Us-Salam Educational Trust and Another Vs Govt. of A.P. and Others Deccan College of Medical Sciences Vs Ahmed Sharif Shaik and Others

Supreme Court Of India · AIR 1999 SC 1562 : (1998) AIRSCW 4047 : (1998) 5 JT 608 : (1998) 5 SCC 358

Supreme Court08 May 1998Allowed

Union of India (UOI) and Others Vs Surajdeo Podar and Others

Supreme Court Of India · AIR 1999 SC 2308 : (1999) AIRSCW 2377 : (1998) 9 JT 495 : (1998) 6 SCC 339 : (1998) SCC(L&S) 1492

Supreme Court08 May 1998Allowed

Acqueous Victuals Pvt. Ltd. Vs State of U.P. and Others

Supreme Court Of India · (1998) 3 SCALE 622 : (1998) 5 SCC 474

Uttar Pradesh Municipalities Act, 1916 — Section 128, 128(1), 134, 135, 296

Supreme Court06 May 1998Allowed

Durg Rajnandgaon Grameen Bank Vs Suresh Kumar Shukla and Others

Supreme Court Of India · (1999) 1 SCC 243

Supreme Court06 May 1998Dismissed

William George Haggins Vs State of Kerala and Another

Supreme Court Of India · AIR 1999 SC 1506 : (1998) AIRSCW 3877 : (1998) 6 SCC 459

Supreme Court06 May 1998Dismissed

M/s. Electrical Cable Development Association Vs M/s. Arun Commercial Premises Cooperative Housing Society Ltd. And Another

Supreme Court Of India · (1998) 4 AD 619 : AIR 1998 SC 1998 : (1998) AIRSCW 1849 : (1998) 3 ALLMR 184 : (1998) 94 CompCas 53 : (1998) 3 JT 738 : (1998) 3 SCALE 449 : (1998) 5 SCC 396 : (1998) 4 Supreme 525

Constitution of India, 1950 — Article 227Maharashtra Co-operative Societies Act, 1960 — Section 91

Supreme Court06 May 1998Allowed

The Commissioner of Income Tax, Delhi Vs M/s. Hindustan Times Ltd., New Delhi

Supreme Court Of India · (1998) 4 AD 647 : AIR 1998 SC 2246 : (1998) AIRSCW 2140 : (1998) 231 ITR 741 : (1998) 4 JT 1 : (1998) 3 SCALE 523 : (1998) 5 SCC 613 : (1998) 3 SCR 197 : (1998) 4 Supreme 592

Income Tax Act, 1961 — Section 256(2)

Supreme Court06 May 1998Dismissed

State of Bihar Vs Kamla Prasad Singh and Others

Supreme Court Of India · (1998) 2 ACR 1398 : AIR 1998 SC 2379 : (1998) AIRSCW 2365 : (1998) 2 ALD(Cri) 423 : (1999) 1 ALT(Cri) 22 : (1998) 2 BLJR 1527 : (1998) CriLJ 3601 : (1998) 4 JT 526 : (1999) 1 RLW 30 : (1998) 4 SCALE 47 : (1998) 5 SCC 690 : (1998) 3 SCR 201 : (1998) 5 Supr

Criminal Procedure Code, 1973 (CrPC) — Section 197Penal Code, 1860 (IPC) — Section 120B, 334, 380, 426, 451

Supreme Court06 May 1998Allowed

Tejpal Sharma and Others Vs Anil Kumar Sinha and Others

Supreme Court Of India · (1999) 81 FLR 880 : (1998) 9 JT 168 : (1999) 2 LLJ 736 : (1998) 8 SCC 328 : (1998) SCC(L&S) 1679