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Supreme Court Of India judgments

59,848 judgments · page 1,781 of 2,993

Supreme Court21 Apr 1998Dismissed

Ex. Capt. R.S. Dhull Vs State of Haryana and Others

Supreme Court Of India · AIR 1998 SC 2090 : (1998) AIRSCW 1967 : (1998) 79 FLR 534 : (1998) 3 SCALE 270 : (1998) 4 SCC 379 : (1998) SCC(L&S) 1143 : (1998) 2 SCR 1128 : (1998) 4 Supreme 287

Punjab Civil Services (Executive Branch) Rules, 1930 — Rule 7(1)
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Supreme Court21 Apr 1998Dismissed

Gopabandhu Biswal Vs Krishna Chandra Mohanty and Others

Supreme Court Of India · AIR 1998 SC 1872 : (1998) AIRSCW 1678 : (1998) 86 CLT 738 : (1998) 79 FLR 396 : (1998) 3 JT 279 : (1998) 3 SCALE 226 : (1998) 4 SCC 447 : (1998) SCC(L&S) 1147 : (1998) 2 SCR 1108 : (1998) 4 Supreme 201

Administrative Tribunals Act, 1985 — Section 19, 22(3)Central Administrative Tribunal (Procedure) Rules, 1987 — Rule 17Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, Order 47 Rule 1(2)
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Supreme Court20 Apr 1998dismissed

State of U.P Vs Harban Sahai and Others

Supreme Court Of India · (1998) 2 ACR 1243 : (1998) 1 ALD(Cri) 855 : (1998) 2 ALT(Cri) 58 : (1998) 2 Crimes 245 : (1998) 3 JT 443 : (1998) 3 SCALE 178 : (1998) 6 SCC 50 : (1998) 2 SCR 1056

Penal Code, 1860 (IPC) — Section 302, 34
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Supreme Court20 Apr 1998Allowed

World Tanker Carrier Corporation Vs SNP Shipping Services Pvt. Ltd. and Others

Supreme Court Of India · AIR 1998 SC 2330 : (1998) AIRSCW 2244 : (1998) 3 ALLMR 640 : (1998) 3 JT 468 : (1998) 3 SCALE 165 : (1998) 5 SCC 310 : (1998) 2 SCR 1032 : (1998) 4 Supreme 309

Civil Procedure Code, 1908 (CPC) — Section 20(2)Constitution of India, 1950 — Article 4, 6, 7Merchant Shipping Act, 1958 — Section 2(2), 20, 21, 22, 23
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Supreme Court17 Apr 1998Allowed

Supreme Court Bar Association Vs Union of India and Another

Supreme Court Of India · AIR 1998 SC 1895 : (1998) AIRSCW 1706 : (1998) 2 BLJR 1497 : (1998) 2 GLR 1711 : (1998) 3 JT 184 : (1998) 3 LW 86 : (1998) 2 SCALE 745 : (1998) 4 SCC 409 : (1998) 2 SCR 795 : (1998) 4 Supreme 251 : (1998) 2 UPLBEC 1320

Advocates Act, 1961 — Section 30, 33, 35(3), 37, 38Constitution of India, 1950 — Article 129, 136, 139, 32Contempt of Courts Act, 1971 — Section 10, 12, 15, 2, 4
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Supreme Court17 Apr 1998Disposed Of

P.V. Narsimha Rao Vs State (CBI/SPE)

Supreme Court Of India · AIR 1998 SC 2120 : (1998) AIRSCW 2001 : (1998) 1 ALD(Cri) 762 : (1997) 1 ALD(Cri) 157 : (1997) 1 BLJR 263 : (1998) CriLJ 2930 : (1998) 3 JT 318 : (1998) 3 SCALE 53 : (1998) 4 SCC 626 : (1998) 2 SCR 870 : (1998) 4 Supreme 1

Constitution of India, 1950 — Article 1(6), 101, 102, 103, 103(1), 105, 124(4), 226Constitution (Forty-Fourth Amendment) Act, 1978 — Section 15Companies Act, 1956 — Section 617
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Supreme Court16 Apr 1998Disposed Of

State of Maharashtra Vs Madhukar Govind Pakhare

Supreme Court Of India · (1998) 2 ACR 1235 : AIR 1998 SC 2978 : (1998) AIRSCW 2290 : (1998) 1 ALD(Cri) 879 : (1998) 2 ALT(Cri) 34 : (1998) 2 Crimes 273 : (1998) 3 JT 466 : (1998) 3 SCALE 208 : (1998) 4 Supreme 220

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Supreme Court16 Apr 1998Dismissed

Boorgu Jagadeshwaraiah and Sons Vs Pushpa Trading Co.

Supreme Court Of India · AIR 1999 SC 1503 : (1998) AIRSCW 3862 : (1998) 3 ALT 26 : (1998) 6 JT 628 : (1998) 3 MLJ 124 : (1998) 4 SCALE 282 : (1997) 8 SCC 108

Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 10(3)(a)(iii), 13(1)(ff)
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