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Supreme Court Of India judgments

59,848 judgments · page 1,785 of 2,993

Supreme Court31 Mar 1998Allowed

State of Punjab Vs Bhola Singh and Another

Supreme Court Of India · (1998) 2 ACR 1190 : AIR 1998 SC 1983 : (1998) AIRSCW 1831 : (1998) 1 ALD(Cri) 867 : (1998) 2 ALT(Cri) 69 : (1998) CriLJ 2836 : (1998) 2 Crimes 263 : (1998) 3 JT 286 : (1998) 3 SCALE 161 : (1998) 4 Supreme 187

Penal Code, 1860 (IPC) — Section 302, 34
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Supreme Court31 Mar 1998Allowed

Jag Narain Prasad Vs The State of Bihar

Supreme Court Of India · (1998) 2 ACR 1236 : AIR 1998 SC 2879 : (1998) AIRSCW 1767 : (1998) 1 ALD(Cri) 858 : (1998) 2 ALT(Cri) 35 : (1998) 2 BLJR 986 : (1998) CriLJ 2553 : (1998) 2 Crimes 250 : (1998) 3 JT 460 : (1998) 3 SCALE 197 : (1998) 4 Supreme 175

Penal Code, 1860 (IPC) — Section 109, 302, 34
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Supreme Court31 Mar 1998Allowed

I.C.A.R. Vs Satish Kumar and Another

Supreme Court Of India · AIR 1998 SC 1782 : (1998) AIRSCW 1570 : (1998) 3 ARBLR 518 : (1998) 3 JT 9 : (1998) 2 SCALE 562 : (1998) 4 SCC 219 : (1998) 2 SCR 557 : (1998) 3 Supreme 445

Constitution of India, 1950 — Article 14, 16, 16(1), 309Punjab Reorganisation Act, 1966 — Section 82(6)Punjab Service of Engineers (Class I) Public Works Department (Irrigation Branch) Rules, 1964 — Rule 6
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Supreme Court31 Mar 1998Dismissed

Kommu Vinja Rao Vs State of Andhra Pradesh and Another

Supreme Court Of India · (1998) 3 AD 606 : AIR 1998 SC 2856 : (1998) AIRSCW 1664 : (1998) 2 ALD(Cri) 13 : (1998) 1 ALT(Cri) 354 : (1998) CriLJ 2523 : (1998) 2 Crimes 97 : (1998) 3 JT 39 : (1998) 2 SCALE 632 : (1998) 3 Supreme 500

Penal Code, 1860 (IPC) — Section 302
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Supreme Court31 Mar 1998Allowed

Ashok Transport Agency Vs Awadhesh Kumar and Another

Supreme Court Of India · AIR 1999 SC 1484 : (1998) AIRSCW 4042 : (1998) 7 JT 103 : (1998) 120 PLR 810 : (1999) 1 RLW 191 : (1998) 5 SCALE 730 : (1998) 5 SCC 567

Civil Procedure Code, 1908 (CPC) — Order 30 Rule 1, Order 30 Rule 10, Order 30 Rule 4
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Supreme Court31 Mar 1998Allowed

Atmendra Vs The State of Karnataka

Supreme Court Of India · (1998) 3 AD 373 : AIR 1998 SC 1985 : (1998) AIRSCW 1834 : (1998) 2 ALD(Cri) 53 : (1998) 1 ALT(Cri) 350 : (1998) CriLJ 2838 : (1998) 2 Crimes 61 : (1998) 3 JT 66 : (1998) 2 RLW 269 : (1998) 2 SCALE 558 : (1998) 4 SCC 256 : (1998) 3 Supreme 369 : (1998) 1 U

Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 80
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Supreme Court30 Mar 1998dismissed

East India Commercial Co. Pvt. Ltd. Vs Corporation of Calcutta

Supreme Court Of India · (1998) 3 AD 538 : AIR 1998 SC 1789 : (1998) AIRSCW 1577 : (1998) 2 JT 738 : (1998) 2 SCALE 539 : (1998) 4 SCC 368 : (1998) 2 SCR 543 : (1998) 3 Supreme 425

Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 7Calcutta Municipal Act, 1951 — Section 168, 180, 82(2)Madhya Pradesh Municipal Corporation Act, 1956 — Section 138
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Supreme Court30 Mar 1998Dismissed

Gaurav Jain and Supreme Court Bar Association Vs Union of India and Others

Supreme Court Of India · (1998) 3 AD 189 : AIR 1998 SC 2848 : (1998) AIRSCW 1511 : (1998) 2 CALLT 9 : (1998) 2 JT 700 : (1998) 2 SCALE 534 : (1998) 4 SCC 270 : (1998) 2 SCR 493 : (1998) 3 Supreme 350 : (1998) 1 UJ 653

Constitution of India, 1950 — Article 142, 145, 32Supreme Court Rules, 1966 — Order 8 Rule 1, Order 8 Rule 2
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Supreme Court30 Mar 1998Dismissed

The Coca-Cola Export Corporation Vs Income Tax Officer and Another

Supreme Court Of India · (1998) 4 AD 209 : AIR 1998 SC 1864 : (1998) AIRSCW 1665 : (1998) 146 CTR 250 : (1998) 231 ITR 200 : (1998) 2 JT 706 : (1998) 2 SCALE 507 : (1998) 4 SCC 166 : (1998) 2 SCR 528 : (1998) 3 Supreme 356

Constitution of India, 1950 — Article 226Foreign Exchange Regulation Act, 1947 — Section 23, 5Foreign Exchange Regulation Act, 1973 — Section 56, 9
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Supreme Court30 Mar 1998Allowed

Central Board of Direct Taxes and Others New Delhi Vs Oberoi Hotels (India) Pvt. Ltd.

Supreme Court Of India · (1998) 4 AD 411 : AIR 1998 SC 1666 : (1998) AIRSCW 1431 : (1998) 146 CTR 222 : (1998) 231 ITR 148 : (1998) 2 JT 717 : (1998) 2 SCALE 516 : (1998) 4 SCC 552 : (1998) 2 SCR 501 : (1998) 3 Supreme 512 : (1998) 97 TAXMAN 453

Central Excises and Salt Act, 1944 — Section 37Central Sales Tax Act, 1956 — Section 5(1)Income Tax Act, 1961 — Section 14(3), 30
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Supreme Court27 Mar 1998Allowed

State Bank of India Vs D. Hanumantha Rao and Another

Supreme Court Of India · AIR 1999 SC 1472 : (1998) AIRSCW 3995 : (1998) 80 FLR 950 : (1998) 7 JT 193 : (1999) 2 LLJ 332 : (1998) 6 SCC 183 : (1998) SCC(L&S) 1475

Emergency Commissioned Officers and Short Service Commissioned Officers (Reservation of Vacancies) Rules, 1971 — Rule 6State Bank of India (Officers Service) Rules, 1992 — Rule 19(1)
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Supreme Court27 Mar 1998Allowed

Mohd. Rafi Vs State of U.P.

Supreme Court Of India · (1998) 2 ACR 982 : (1998) 1 ALD(Cri) 724 : (1998) 2 JT 686 : (1999) 1 OLR 16 : (1998) 2 SCALE 548

Penal Code, 1860 (IPC) — Section 323, 325
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Supreme Court27 Mar 1998Dismissed

K.K. Jerath Vs Union Territory, Chandigarh and Others

Supreme Court Of India · AIR 1998 SC 1934 : (1998) AIRSCW 1769 : (1998) 1 ALD(Cri) 722 : (1999) 1 ALT(Cri) 76 : (1998) 2 BLJR 1477 : (1998) CriLJ 2555 : (1998) 2 JT 658 : (1998) 2 PLJR 42 : (1998) 2 RLW 246 : (1998) 2 SCALE 471 : (1998) 4 SCC 80 : (1998) 8 Supreme 553 : (1998) 3

Criminal Procedure Code, 1973 (CrPC) — Section 438Prevention of Corruption Act, 1988 — Section 13(l)(a), 13(l)(b), 13(l)(c), 13(l)(d)
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