Supreme Court07 Apr 1998Dismissed

Union Bank of India Vs Vishwa Mohan

Supreme Court Of India · AIR 1998 SC 2311 : (1998) AIRSCW 2216 : (1998) 79 FLR 327 : (1998) 3 JT 118 : (1998) LabIC 2514 : (1998) 1 LLJ 1217 : (1998) 2 SCALE 650 : (1998) 4 SCC 310 : (1998) SCC(L&S) 1129 : (1998) 3 Supreme 550

Banking Companies (Acquisition and Transfer of Undertakings) Act, 1970 — Section 19
Supreme Court07 Apr 1998Allowed

State of Andhra Pradesh Vs N. Radhakishan

Supreme Court Of India · (1998) 3 AD 581 : AIR 1998 SC 1833 : (1998) AIRSCW 1629 : (1998) 3 JT 123 : (1998) 2 SCALE 672 : (1998) 4 SCC 154 : (1998) SCC(L&S) 1044 : (1998) 2 SCR 693 : (1998) 3 Supreme 584 : (1998) 1 UJ 693

Andhra Pradesh Civil Services (Classification, Control and Appeal) Rules, 1963 — Rule 19Andhra Pradesh Civil Services (Classification, Control and Appeal) Rules, 1991 — Rule 20, 21, 45Andhra Pradesh Civil Services (Conduc
Supreme Court06 Apr 1998Allowed

In Re: E and I of Dowry Prohibition Act, 1961

Supreme Court Of India · AIR 2000 SC 3610(1) : (1999) 1 DMC 15 : (1999) 10 JT 358 : (1998) 6 JT 412 : (1999) 7 SCALE 149 : (1999) 3 SCALE 120 : (1998) 5 SCC 570

Dowry Prohibition Act, 1961 — Section 3, 4, 6(2), 8B, 9(2)
Supreme Court06 Apr 1998Dismissed

Food Corporation of India Vs The Union of India and Others

Supreme Court Of India · (1998) 3 AD 691 : AIR 1998 SC 2841 : (1998) AIRSCW 1460 : (1998) 79 FLR 229 : (1998) 3 JT 56 : (1998) 2 SCALE 657(2) : (1998) 2 SCALE 657 : (1998) 6 SCC 436 : (1998) 3 Supreme 545 : (1998) 1 UJ 682

Factories Act, 1948 — Section 7
Supreme Court06 Apr 1998Dismissed

Kumutham and Another Vs Kannappan

Supreme Court Of India · (1998) 2 ACR 1409 : (1998) 6 AD 106 : AIR 1999 SC 839 : (1998) AIRSCW 3919 : (1998) 3 CTC 106 : (1998) 4 JT 248 : (1998) 3 SCALE 206 : (1998) 5 SCC 693 : (1998) 5 Supreme 187

Criminal Procedure Code, 1973 (CrPC) — Section 125, 126, 482
Supreme Court03 Apr 1998Dismissed

State of Gujarat Vs Mohammed Atik and others

Supreme Court Of India · AIR 1998 SC 1686 : (1998) AIRSCW 1453 : (1998) 1 ALD(Cri) 727 : (1998) 1 ALT(Cri) 342 : (1998) CriLJ 2251 : (1998) 2 Crimes 92 : (1998) 3 GLR 2347 : (1998) 3 JT 60 : (1998) 2 LW(Cri) 412 : (1998) 2 SCALE 633 : (1998) 4 SCC 351 : (1998) 2 SCR 664 : (1998)

Criminal Procedure Code, 1973 (CrPC) — Section 162Evidence Act, 1872 — Section 10, 25, 27, 32(3)Terrorist and Disruptive Activities (Prevention) Act, 1987 — Section 15(1)
Supreme Court03 Apr 1998Allowed

Seethalakshmi Ammal Vs Muthuvenkatarama Iyengar and Another

Supreme Court Of India · (1998) 3 AD 681 : AIR 1998 SC 1692 : (1998) AIRSCW 1462 : (1998) 3 ALLMR 431 : (1998) 2 BLJR 1307 : (1998) 2 CTC 236 : (1998) 3 JT 44 : (1998) 2 LW 532 : (1998) MPLJ 549 : (1998) 2 MPLJ 549 : (1998) 120 PLR 733 : (1998) 2 RLW 273 : (1998) 2 SCALE 660 : (1

Hindu Succession Act, 1956 — Section 15
Supreme Court03 Apr 1998Dismissed

State of U.P. Vs Sikandar Ali and others

Supreme Court Of India · AIR 1998 SC 1862 : (1998) AIRSCW 1661 : (1998) 1 ALD(Cri) 735 : (1998) 2 BLJR 1298 : (1998) CriLJ 2520 : (1998) 2 Crimes 99 : (1998) 3 JT 18 : (1998) 2 SCALE 629 : (1998) 4 SCC 298 : (1998) 2 SCR 658 : (1998) 3 Supreme 508

Criminal Procedure Code, 1973 (CrPC) — Section 311, 391Penal Code, 1860 (IPC) — Section 302
Supreme Court02 Apr 1998Dismissed

Saiyad Mohammad Bakar El-Edroos (dead) by Lrs. Vs Abdulhabib Hasan Arab and Others

Supreme Court Of India · (1998) 3 AD 257 : AIR 1998 SC 1624 : (1998) AIRSCW 1367 : (1998) 4 ALLMR 82 : (1998) 2 GLR 1781 : (1998) 3 JT 76 : (1998) 3 MLJ 141 : (1998) 2 SCALE 621 : (1998) 4 SCC 343 : (1998) 2 SCR 648 : (1998) 3 Supreme 439

Bombay Public Trusts Act, 1950 — Section 35, 36, 37, 39, 40Legal Practitioners Act, 1879 — Section 15, 6Presidency Small Cause Courts Act, 1882 — Section 6, 9
Supreme Court02 Apr 1998Allowed

Khudeswar Dutta Vs State of Assam

Supreme Court Of India · (1998) 3 AD 697 : AIR 1998 SC 1736 : (1998) AIRSCW 1522 : (1998) 2 ALD(Cri) 107 : (1998) 1 ALT(Cri) 358 : (1998) CriLJ 2274 : (1998) 2 GLT 2 : (1998) 3 JT 162 : (1998) 2 SCALE 682 : (1998) 4 SCC 492 : (1998) 3 Supreme 594

Terrorist and Disruptive Activities (Prevention) Act, 1987 — Section 5
Supreme Court02 Apr 1998Dismissed

Ram Singh and Ors Vs The State of Haryana

Supreme Court Of India · (1998) 3 AD 683 : AIR 1998 SC 1759 : (1998) AIRSCW 1551 : (1998) 1 ALD(Cri) 866 : (1998) 2 ALT(Cri) 66 : (1998) CriLJ 2279 : (1998) 2 Crimes 261 : (1998) 3 JT 167 : (1998) 2 SCALE 684 : (1998) 4 Supreme 185

Penal Code, 1860 (IPC) — Section 148, 149, 302, 324, 325