Supreme Court Of India Judgments

Supreme Court Of India · AIR 1999 SC 1475 : (1998) AIRSCW 3999 : (2001) ALLMR(Cri) 1038 : (2001) 2 CALLT 8 : (1999) CriLJ 595 : (1998) 9 JT 467 : (1998) 5 SCC 529

Criminal Procedure Code, 1973 (CrPC) — Section 465Terrorist and Disruptive Activities (Prevention) Act, 1987 — Section 14(3), 20A(2)

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Supreme Court01 Apr 1998Dismissed

M/s. Hyderabad Vanaspathi Limited Vs Andhra Pradesh State Electricity Board and Others

Supreme Court Of India · (1998) 4 AD 163 : AIR 1998 SC 1715 : (1998) AIRSCW 1495 : (1998) 3 JT 84 : (1998) 2 SCALE 603 : (1998) 4 SCC 470 : (1998) 2 SCR 620 : (1998) 3 Supreme 454 : (1998) 1 UJ 595

Constitution of India, 1950 — Article 14, 20(1), 226Electricity (Supply) Act, 1948 — Section 10, 11, 18, 19, 20Electricity Act, 1910 — Section 24, 26(6), 35, 36, 37, 39

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Supreme Court01 Apr 1998Disposed Of

Mangilal Vs Shri Chuturbhuja Mandir

Supreme Court Of India · AIR 1999 SC 1527 : (1998) AIRSCW 3938 : (1998) 2 JLJ 292 : (1998) 6 JT 491 : (1998) 5 SCC 597

Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 3(2)

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Supreme Court01 Apr 1998Dismissed

Yogendra Mishra Vs High Court of Judicature at Patna

Supreme Court Of India · AIR 1999 SC 2879 : (1999) AIRSCW 2546 : (1999) 1 SCC 238

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Supreme Court01 Apr 1998Dismissed

Nand Keshwar Prasad Vs Indian Farmers Fertilizers Cooperative Ltd. and Others

Supreme Court Of India · AIR 1999 SC 558 : (1998) AIRSCW 3891 : (1998) 6 JT 71 : (1999) LabIC 231 : (1998) 2 LLJ 1008 : (1998) 5 SCC 461 : (1998) SCC(L&S) 1379 : (1998) 3 UPLBEC 2035

Constitution of India, 1950 — Article 136Uttar Pradesh Industrial Disputes Act, 1947 — Section 4A

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Supreme Court01 Apr 1998Dismissed

S. Velayudhan Vs Krishnan and Others

Supreme Court Of India · (1998) 3 AD 695 : AIR 1998 SC 2878 : (1998) AIRSCW 1766 : (1998) 1 ALD(Cri) 726 : (1998) 2 ALT(Cri) 73 : (1998) CriLJ 2552 : (1998) 2 Crimes 91 : (1998) 3 JT 104 : (1998) 2 SCALE 628 : (1998) 3 Supreme 487

Penal Code, 1860 (IPC) — Section 302, 323, 34

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Supreme Court31 Mar 1998dismissed

M. Arthur Paul Ratna Raju and Others Vs Gudese Garaline Augusta Bhushanabai and Another

Supreme Court Of India · AIR 1999 SC 2633 : (1999) AIRSCW 1848 : (1999) 121 PLR 470 : (1998) 7 SCC 103

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Supreme Court31 Mar 1998Allowed

Modi Spinning and Weaving Mills Vs Virendra and Others

Supreme Court Of India · (1998) 6 JT 623 : (1998) 5 SCC 718

Land Acquisition Act, 1894 — Section 23(2)

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Supreme Court31 Mar 1998Allowed

Narmada Bachao Andolan Vs Union of India (UOI) and Others

Supreme Court Of India · (1998) 6 JT 416(1) : (1998) 5 SCC 586

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Supreme Court31 Mar 1998Disposed Of

Town and Country Development Authority Vs Sitaram Choudhary and Others

Supreme Court Of India · AIR 1999 SC 548 : (1998) AIRSCW 3868 : (1998) 2 JLJ 264 : (1998) 6 JT 658 : (1998) 5 SCC 576

Madhya Pradesh Nagar Tatha Gram Nivesh Adhiniyam, 1973 — Section 38Madhya Pradesh Town Improvement Trust Act, 1960 — Section 51, 60(1), 70, 71

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Supreme Court31 Mar 1998dismissed

Lakshmi Ammal and Others Vs Chakravahthi and Others

Supreme Court Of India · AIR 1999 SC 3363 : (1999) AIRSCW 1618 : (1999) 1 CTC 256 : (1999) 1 SCC 235

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Supreme Court31 Mar 1998dismissed

Silverline Forum Pvt. Ltd. Vs Rajiv Trust and another

Supreme Court Of India · (1998) 3 AD 249 : AIR 1998 SC 1754 : (1998) AIRSCW 1544 : (1998) 3 JT 1 : (1998) 2 LW 55 : (1998) 119 PLR 519 : (1998) 2 RLW 248 : (1998) 2 SCALE 550 : (1998) 3 SCC 723 : (1998) 2 SCR 587 : (1998) 3 Supreme 555 : (1998) 1 UJ 521

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 100, Order 21 Rule 101, Order 21 Rule 102, Order 21 Rule 103, Order 21 Rule 104Transfer of Property Act, 1882 — Section 52West Bengal Premises Tenancy Act, 1956 — Sec

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Supreme Court31 Mar 1998dismissed

The State of Punjab Vs Gurdas Singh

Supreme Court Of India · AIR 1998 SC 1661 : (1998) AIRSCW 1425 : (1998) 2 JT 693 : (1998) 2 SCALE 570 : (1998) 4 SCC 92 : (1998) SCC(L&S) 1004 : (1998) 3 Supreme 418 : (1998) 1 UJ 615

Administrative Tribunals Act, 1985 — Section 19All India Services (Death-Cum-Retirement Benefits) Rules, 1958 — Rule 16(3)Constitution of India, 1950 — Article 311(2)

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Supreme Court31 Mar 1998Allowed

Smt. Prem Lata Sharma Vs District Magistrate, Mathura and Others

Supreme Court Of India · (1998) 3 AD 195 : AIR 1998 SC 2212 : (1998) AIRSCW 2103 : (1998) 2 ALD(Cri) 62 : (1998) 2 ALD(Cri) 106 : (1998) 1 ALT(Cri) 348 : (1998) 2 BLJR 1283 : (1998) 2 Crimes 59 : (1998) 3 JT 41 : (1998) 2 LW(Cri) 449 : (1998) 2 SCALE 556 : (1998) 4 SCC 260 : (199

Constitution of India, 1950 — Article 22(5)National Security Act, 1980 — Section 14, 3(3)

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Supreme Court31 Mar 1998Dismissed

The State of West Bengal and Others Vs Ranbindra Nath Sengupta and Others

Supreme Court Of India · AIR 1998 SC 1738 : (1998) AIRSCW 1525 : (1998) 79 FLR 251 : (1998) 3 JT 23 : (1998) 2 SCALE 593 : (1998) 4 SCC 277 : (1998) 2 SCR 599 : (1998) 3 Supreme 533 : (1998) 1 UJ 536

Constitution of India, 1950 — Article 14West Bengal Government Premises (Regulation of Occupancy) Act, 1984 — Section 4West Bengal Government Premises (Tenancy Regulation) Act, 1976 — Section 24, 3

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Supreme Court31 Mar 1998Allowed

Calcutta Chromotype Ltd. Vs Collector of Central Excise, Calcutta

Supreme Court Of India · AIR 1998 SC 1631 : (1998) AIRSCW 1379 : (1998) 60 ECC 471 : (1998) 99 ELT 202 : (1998) 2 JT 747 : (1998) 2 SCALE 576 : (1998) 3 SCC 681 : (1998) 2 SCR 570 : (1998) 3 Supreme 403

Central Excises and Salt Act, 1944 — Section 4(4)Companies Act, 1956 — Section 36Evidence Act, 1872 — Section 114

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