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Supreme Court Of India judgments

59,848 judgments · page 1,782 of 2,993

Supreme Court16 Apr 1998Allowed

Union of India and Another Vs G.R.K. Sharma

Supreme Court Of India · AIR 1999 SC 535 : (1998) AIRSCW 3843 : (1998) 80 FLR 909 : (1998) 7 JT 241 : (1999) LabIC 219 : (1999) 1 SCALE 7 : (1998) 6 SCC 186 : (1999) 1 UPLBEC 15

Constitution of India, 1950 — Article 309
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Supreme Court15 Apr 1998Dismissed

S.P. Shivprasad Pipal Vs Union of India and Others

Supreme Court Of India · (1998) 3 AD 596 : AIR 1998 SC 1882 : (1998) AIRSCW 1689 : (1998) 79 FLR 384 : (1998) 3 JT 216 : (1998) 2 SCALE 736 : (1998) 4 SCC 598 : (1998) SCC(L&S) 1263 : (1998) 4 Supreme 104

Central Labour Service Rules, 1987 — Rule 9Constitution of India, 1950 — Article 14, 16, 309
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Supreme Court15 Apr 1998Allowed

M/s. Thermax Limited Vs Collector of Central Excise

Supreme Court Of India · AIR 1998 SC 2894 : (1998) AIRSCW 1951 : (1998) 60 ECC 250 : (1998) 99 ELT 481 : (1998) 3 JT 158 : (1998) 2 SCALE 711 : (1998) 4 SCC 242 : (1998) 2 SCR 769 : (1998) 3 Supreme 621

Central Excise Rules, 1944 — Rule 9(2)Central Excises and Salt Act, 1944 — Section 11A
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Supreme Court15 Apr 1998Disposed Of

Nagulapati Lakshmamma Vs Mupparaju Subbaiah

Supreme Court Of India · (1998) 3 AD 557 : AIR 1998 SC 2904 : (1998) AIRSCW 2254 : (1998) 3 ALLMR 652 : (1998) 2 CTC 408 : (1998) 3 JT 253 : (1998) 2 LW 1 : (1998) 3 MLJ 129 : (1998) 2 MPLJ 453 : (1998) 119 PLR 528 : (1998) 2 SCALE 705 : (1998) 5 SCC 285 : (1998) 2 SCR 723 : (199

Evidence Act, 1872 — Section 68Limitation Act, 1908 — Section 20Succession Act, 1925 — Section 63
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Supreme Court15 Apr 1998Allowed

Mohd. Iqbal M. Shaikh and Others Vs The State of Maharashtra

Supreme Court Of India · (1998) 4 AD 92 : AIR 1998 SC 2864 : (1998) AIRSCW 1741 : (1998) 1 ALD(Cri) 915 : (1998) 2 ALT(Cri) 38 : (1998) CriLJ 2537 : (1998) 2 Crimes 106 : (1998) 3 JT 135 : (1998) 2 SCALE 686 : (1998) 4 SCC 494 : (1998) 2 SCR 734 : (1998) 3 Supreme 596

Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 120, 147, 148, 149, 302Terrorist and Disruptive Activities (Prevention) Act, 1987 — Section 19, 2, 20, 3(2)
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Supreme Court13 Apr 1998Allowed

Shreenath and Another Vs Rajesh and Others

Supreme Court Of India · (1998) 3 AD 624 : AIR 1998 SC 1827 : (1998) AIRSCW 1619 : (1998) 3 ALLMR 213 : (1998) 3 ALT 1 : (1998) 2 JLJ 187 : (1998) 3 JT 244 : (1998) 2 LW 418 : (1998) MPLJ 180 : (1998) 2 MPLJ 180 : (1998) 2 RLW 279 : (1998) 2 SCALE 725 : (1998) 4 SCC 543 : (1998)

Civil Procedure Code Amendment Act, 1976 — Order 21 Rule 103Civil Procedure Code, 1908 (CPC) — Order 21 Rule 100, Order 21 Rule 101, Order 21 Rule 103, Order 21 Rule 35, Order 21 Rule 36
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Supreme Court07 Apr 1998Dismissed

Jagdish Ch. Patnaik and Others Vs State of Orissa and Others

Supreme Court Of India · (1998) 3 AD 702 : AIR 1998 SC 1926 : (1998) AIRSCW 1757 : (1998) 3 JT 105 : (1998) 2 SCALE 662 : (1998) 4 SCC 456 : (1998) SCC(L&S) 1156 : (1998) 2 SCR 676 : (1998) 3 Supreme 572

Administrative Tribunals Act, 1985 — Section 22Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, 19Constitution of India, 1950 — Article 16
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