Supreme Court01 May 1998Dismissed

State of Rajasthan Vs Sanjay Kumar and Others

Supreme Court Of India · AIR 1998 SC 1919 : (1998) AIRSCW 1733 : (1998) 1 ALD(Cri) 931 : (1998) 2 ALT(Cri) 115 : (1998) 46 BLJR 1142 : (1998) CriLJ 2531 : (1998) 2 Crimes 321 : (1998) 3 JT 647 : (2000) 1 LW(Cri) 69 : (1998) 2 RLW 320 : (1998) 3 SCALE 380 : (1998) 5 SCC 82 : (1998

Seeds Act, 1966 — Section 16(1), 19, 7
Supreme Court30 Apr 1998dismissed

Labha Ram and Sons and Others Vs State of Punjab and Others Uggar Sain Hari Kishan through Shiv Charan Das, Partner and Others Vs State of Punjab and Others

Supreme Court Of India · (1998) 4 AD 298 : AIR 1998 SC 2086 : (1998) AIRSCW 1957 : (1998) 3 JT 636 : (1998) 120 PLR 243 : (1998) 3 SCALE 367 : (1998) 5 SCC 207 : (1998) 3 SCR 112 : (1998) 4 Supreme 327

Constitution of India, 1950 — Article 14Punjab New Mandi Townships (Development and Regulation) Act, 1960 — Section 3, 3(2)
Supreme Court30 Apr 1998dismissed

State of Haryana Vs Brij Lal Mittal and Others

Supreme Court Of India · AIR 1998 SC 2327 : (1998) AIRSCW 2240 : (1998) 1 ALD(Cri) 883 : (1998) 2 ALT(Cri) 92 : (1998) 46 BLJR 1118 : (1998) CriLJ 3287 : (1998) 2 Crimes 295 : (1998) 3 JT 584 : (2000) 1 LW(Cri) 114 : (1998) 3 SCALE 383 : (1998) 5 SCC 343 : (1998) 3 SCR 104 : (199

Criminal Procedure Code, 1973 (CrPC) — Section 482Drugs and Cosmetics Act, 1940 — Section 17, 17A, 18A, 23, 24Prevention of Food Adulteration Act, 1954 — Section 17(1)
Supreme Court30 Apr 1998Allowed

S.G.P. Committee Vs M.P. Dass Chela (Dead) by LRS.

Supreme Court Of India · (1998) 4 AD 382 : AIR 1998 SC 1978 : (1998) AIRSCW 1826 : (1998) 3 JT 604 : (1998) 119 PLR 547 : (1998) 3 SCALE 351 : (1998) 5 SCC 157 : (1998) 3 SCR 119 : (1998) 4 Supreme 411

Civil Procedure Code, 1908 (CPC) — Section 98Sikh Gurdwaras Act, 1925 — Section 14(1), 16(2), 2(4), 34, 7(1)
Supreme Court29 Apr 1998Allowed

A.C. Gangadhar Vs State of Karnataka

Supreme Court Of India · AIR 1998 SC 2381 : (1998) AIRSCW 2367 : (1998) 2 ALD(Cri) 277 : (1998) CriLJ 3602 : (1998) 4 JT 522 : (1998) 4 SCALE 52 : (1998) 5 Supreme 353 : (1999) 1 UJ 389

Penal Code, 1860 (IPC) — Section 326
Supreme Court29 Apr 1998dismissed

Mr. Gajjan Singh and Another Vs State of Punjab

Supreme Court Of India · (1998) 2 ACR 1303 : (1998) 5 AD 157 : AIR 1998 SC 2417 : (1998) AIRSCW 2411 : (1998) 3 BLJR 1914 : (1998) CriLJ 3609 : (1998) 3 Crimes 34 : (1998) 4 JT 520 : (1998) 4 SCALE 50 : (1999) 1 SCC 233 : (1998) 5 Supreme 337

Penal Code, 1860 (IPC) — Section 149, 302, 34, 452
Supreme Court29 Apr 1998Disposed Of

Union of India and Others Vs Subir Mukharji and Others

Supreme Court Of India · AIR 1998 SC 2247 : (1998) AIRSCW 2142 : (1998) 3 JT 540 : (1998) 2 RLW 315 : (1998) 3 SCALE 330 : (1998) 5 SCC 301 : (1998) SCC(L&S) 1358 : (1999) 1 SLJ 20 : (1998) 4 Supreme 336

Constitution of India, 1950 — Article 136
Supreme Court29 Apr 1998Allowed

Shri Vijay Kumar and Others Vs Union of India and Others

Supreme Court Of India · AIR 1998 SC 2062 : (1998) AIRSCW 1922 : (1998) 46 BLJR 1427 : (1998) 3 JT 651 : (1998) 2 RLW 323 : (1998) 3 SCALE 328 : (1998) 5 SCC 167 : (1998) 3 SCR 94 : (1998) 4 Supreme 394

Constitution of India, 1950 — Article 32Defence of India, s — Rule 81Essential Commodities Act, 1955 — Section 2(9), 3
Supreme Court29 Apr 1998dismissed

K. Chandrasekhar Vs The State of Kerala and Others

Supreme Court Of India · (1998) 4 AD 657 : AIR 1998 SC 2001 : (1998) AIRSCW 1852 : (1998) 1 ALD(Cri) 887 : (1998) 2 ALT(Cri) 76 : (1998) CriLJ 2897 : (1998) 2 Crimes 300 : (1998) 3 JT 612 : (2000) 1 LW(Cri) 155 : (1998) 3 SCALE 294 : (1998) 5 SCC 223 : (1998) 3 SCR 72 : (1998) 4

Constitution of India, 1950 — Article 32Criminal Procedure Code, 1973 (CrPC) — Section 173(2)Delhi Police Special Establishment Act, 1946 — Section 2, 6