COURT ARCHIVE

Supreme Court Of India judgments

59,848 judgments · page 1,779 of 2,993

Supreme Court29 Apr 1998Allowed

Chacko @ Jacob Vs State of Kerala

Supreme Court Of India · (1998) 4 AD 713 : AIR 1998 SC 2250 : (1998) AIRSCW 2144 : (1998) 2 ALD(Cri) 30 : (1998) 2 ALT(Cri) 126 : (1998) CriLJ 3281 : (1998) 2 Crimes 336 : (1998) 4 JT 220 : (1998) 3 SCALE 659 : (1998) 5 SCC 602 : (1998) 5 Supreme 16

Arms Act, 1959 — Section 27Penal Code, 1860 (IPC) — Section 302, 324, 34Supreme Court (Enlargement of Criminal Appellate Jurisdiction) Amendment Act, 1972 — Section 2

Supreme Court29 Apr 1998Disposed Of

Competent Authority, Ahmedabad Vs Amritlal Chandmal Jain and Others

Supreme Court Of India · (1998) 4 AD 285 : AIR 1998 SC 2083 : (1998) AIRSCW 1953 : (1998) 1 ALD(Cri) 899 : (1998) 2 ALT(Cri) 120 : (1998) CriLJ 2920 : (1998) 2 Crimes 316 : (1998) 3 GLR 2081 : (1998) 3 JT 544 : (1998) 3 SCALE 333 : (1998) 5 SCC 615 : (1998) 3 SCR 64 : (1998) 4 Su

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3Constitution of India, 1950 — Article 32Smugglers and Foreign Exchange Manipulators (Forfeiture of Property) Act, 1976 — S

Supreme Court29 Apr 1998Allowed

U.P. Jal Nigam Vs S.C. Atri and Another

Supreme Court Of India · AIR 1999 SC 3362 : (1999) AIRSCW 1616 : (2000) 84 FLR 86 : (1998) 9 JT 362 : (2000) 1 LLJ 409 : (1999) 1 SCC 241

Uttar Pradesh Jal Nigam Services of Engineers (Public Health Branch) Regulations, 1978 — Regulation 23(6)

Supreme Court29 Apr 1998Dismissed

Secretary-cum-Chief Engineer, Chandigarh Vs Hari Om Sharma and Others

Supreme Court Of India · AIR 1998 SC 2909 : (1998) AIRSCW 2288 : (1998) 4 ALLMR 362 : (1998) 79 FLR 657 : (1998) 3 JT 654 : (1998) 2 RLW 326 : (1998) 3 SCALE 388 : (1998) 5 SCC 87 : (1998) SCC(L&S) 1273 : (1998) 4 Supreme 420

Contract Act, 1872 — Section 23

Supreme Court28 Apr 1998Allowed

Shaikh Umar Ahmed Shaikh and Another Vs State of Maharashtra

Supreme Court Of India · AIR 1998 SC 1922 : (1998) AIRSCW 1736 : (1998) CriLJ 2534 : (1998) 3 JT 535 : (2000) 1 LW(Cri) 129 : (1998) 3 SCALE 290 : (1998) 5 SCC 103 : (1998) 2 SCR 1209 : (1998) 4 Supreme 331

Evidence Act, 1872 — Section 9Penal Code, 1860 (IPC) — Section 149, 302Terrorist and Disruptive Activities (Prevention) Act, 1987 — Section 3(2)

Supreme Court28 Apr 1998Allowed

Anand Prakash Malik Vs Bhagwandas

Supreme Court Of India · AIR 1998 SC 2105 : (1998) AIRSCW 1984 : (1998) 3 JT 753 : (1998) 119 PLR 754 : (1998) 3 SCALE 371 : (1998) 5 SCC 108 : (1998) 3 SCR 50 : (1998) 4 Supreme 361

East Punjab Urban Rent Restriction Act, 1949 — Section 13, 13, 3Transfer of Property Act, 1882 — Section 106

Supreme Court28 Apr 1998dismissed

Mohd. Hadi Raja Vs State of Bihar and Another

Supreme Court Of India · AIR 1998 SC 1945 : (1998) AIRSCW 1785 : (1998) 1 ALD(Cri) 907 : (1998) 2 BLJR 1068 : (1998) 93 CompCas 362 : (1998) CriLJ 2826 : (1998) 2 Crimes 284 : (1998) 2 CTC 444 : (1998) 3 JT 507 : (1999) 1 LLJ 701 : (2000) 1 LW(Cri) 257 : (1998) 2 RLW 302 : (1998)

Companies Act, 1956 — Section 617Constitution of India, 1950 — Article 12, 131, 311, 350Criminal Procedure Code, 1973 (CrPC) — Section 197(1), 97

Supreme Court28 Apr 1998Allowed

State of Maharashtra Vs Abdul Hafiz Faroki and Others

Supreme Court Of India · (1998) 2 ACR 1305 : AIR 1998 SC 2382 : (1998) AIRSCW 2368 : (1998) 2 ALD(Cri) 278 : (1998) CriLJ 3603 : (1998) 3 Crimes 38 : (1998) 4 JT 524 : (1998) 4 SCALE 46 : (1998) 5 Supreme 355 : (1999) 1 UJ 420

Penal Code, 1860 (IPC) — Section 120B, 342, 376, 506

Supreme Court28 Apr 1998Dismissed

Tamil Nadu Teachers Association Vs Association of the Heads of the Government (B Wing) High and Higher Secondary Schools and Others

Supreme Court Of India · AIR 1998 SC 2267 : (1998) AIRSCW 2167 : (1998) 3 JT 590 : (1998) 3 SCALE 339 : (1998) 5 SCC 178 : (1988) 1 SCC 384 Supp : (1998) 3 SCR 1 : (1988) 1 SCR 210 Supp : (1998) 4 Supreme 397

Constitution of India, 1950 — Article 14, 16, 162, 309

Supreme Court28 Apr 1998Allowed

Jagan Nath Vs Jagdish Rai and Others

Supreme Court Of India · (1998) 4 AD 692 : AIR 1998 SC 2028 : (1998) AIRSCW 1883 : (1998) 2 BLJR 1078 : (1998) 3 JT 551 : (1998) 119 PLR 533 : (1998) 3 SCALE 275 : (1998) 5 SCC 537 : (1998) 4 Supreme 440

Constitution of India, 1950 — Article 136Specific Relief Act, 1877 — Section 27Specific Relief Act, 1963 — Section 19

Supreme Court28 Apr 1998Allowed

Union of India and Others Vs K.G. Radhakrishana Panickar and Others

Supreme Court Of India · AIR 1998 SC 2073 : (1998) AIRSCW 1940 : (1998) 79 FLR 649 : (1998) 3 JT 680 : (1998) 3 SCALE 358 : (1998) 5 SCC 111 : (1998) SCC(L&S) 1281 : (1998) 3 SCR 38 : (1998) 4 Supreme 457

Constitution of India, 1950 — Article 14, 32

Supreme Court27 Apr 1998Dismissed

Ashok Kumar Srivastav Vs National Insurance Company Limited and Others

Supreme Court Of India · (1998) 4 AD 117 : AIR 1998 SC 2046 : (1998) AIRSCW 1904 : (1998) 2 CTC 302 : (1998) 3 JT 519 : (1998) 3 LW 154 : (1998) 3 MLJ 95 : (1998) 2 RLW 310 : (1998) 3 SCALE 265 : (1998) 4 SCC 361 : (1998) SCC(L&S) 1137 : (1998) 2 SCR 1199 : (1998) 4 Supreme 292 :

Civil Procedure Code, 1908 (CPC) — Section 11Constitution of India, 1950 — Article 226, 227Specific Relief Act, 1963 — Section 14, 34

Supreme Court27 Apr 1998Allowed

G. Raj Mallaiah and Another Vs State of Andhra Pradesh

Supreme Court Of India · (1998) 4 AD 124 : AIR 1998 SC 2315 : (1998) AIRSCW 2219 : (1998) 1 ALD(Cri) 880 : (1998) 2 ALT(Cri) 63 : (1998) CriLJ 3290 : (1998) 2 Crimes 274 : (1998) 2 DMC 295 : (1998) 3 JT 504 : (1998) 120 PLR 607 : (1998) 2 RLW 300 : (1998) 3 SCALE 262 : (1998) 5 S

Criminal Procedure Code, 1973 (CrPC) — Section 385, 386, 482Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 304, 498A

Supreme Court27 Apr 1998Allowed

Baljit Singh Malik Vs Delhi Golf Club and Others

Supreme Court Of India · (1998) 4 AD 59 : AIR 1998 SC 2321 : AIR 1998 SC 2320 : (1998) AIRSCW 2232 : (1998) 4 ALLMR 369 : (1998) 3 JT 576 : (1999) MPLJ 181 : (1999) 1 MPLJ 181 : (1998) 3 SCALE 318 : (1998) 4 SCC 524 : (1998) 4 Supreme 339

Constitution of India, 1950 — Article 32

Supreme Court27 Apr 1998Disposed Of

Maharashtra Rajya Sahakari Sakhar Karkhana Sangh Ltd. and Others Etc. Etc. Vs State of Maharashtra and Others

Supreme Court Of India · (1998) 4 AD 370 : AIR 1998 SC 1937 : (1998) AIRSCW 1777 : (1998) 3 JT 525 : (1998) 3 MLJ 134 : (1998) 3 SCALE 253 : (1998) 4 SCC 324 : (1998) 2 SCR 1183 : (1998) 4 Supreme 297 : (1998) 1 UJ 761

Essential Commodities Act, 1955 — Section 3, 6

Supreme Court27 Apr 1998Disposed Of

Mahavir Singh Vs U.P. State Electricity Board and Others

Supreme Court Of India · (1999) 82 FLR 169 : (1999) 2 LLJ 482 : (1999) 9 SCC 178 : (1999) SCC(L&S) 945

Constitution of India, 1950 — Article 226

Supreme Court24 Apr 1998Allowed

Municipal Committee Tauru Vs Harpal Singh and Another

Supreme Court Of India · AIR 1999 SC 843 : (1998) AIRSCW 3926 : (1998) 6 JT 640 : (1999) 1 LLJ 1028 : (1998) 5 SCC 635 : (1998) SCC(L&S) 1424

Supreme Court24 Apr 1998Dismissed

Birla VXL Ltd. Vs State of Punjab and Others

Supreme Court Of India · AIR 1999 SC 561 : (1998) AIRSCW 3899 : (1998) 80 FLR 62 : (1998) 6 JT 626 : (1999) LabIC 236 : (1999) 1 LLJ 220 : (1998) 5 SCC 632 : (1998) SCC(L&S) 1422 : (1999) 2 UPLBEC 60

Constitution of India, 1950 — Article 227

Supreme Court24 Apr 1998Allowed

State of Kerala Vs W.I. Services and Estates Limited and Others

Supreme Court Of India · AIR 1999 SC 562 : (1998) AIRSCW 3900 : (1998) 6 JT 655 : (1998) 5 SCC 583

Supreme Court24 Apr 1998dismissed

Surendra Narain Singh and Others Vs State of Bihar and Others

Supreme Court Of India · AIR 1998 SC 1841 : (1998) AIRSCW 1638 : (1998) 2 BLJR 975 : (1998) 3 JT 489 : (1998) 3 SCALE 242 : (1998) 5 SCC 246 : (1998) 2 SCR 1165 : (1998) 4 Supreme 221

Bihar Civil Service (Judicial Branch) Adhoc Recruitment Rules, 1974 — Rule 9Bihar Judicial Service (Recruitment) Rules, 1955 — Rule 19, 20Constitution of India, 1950 — Article 14, 16, 226, 234