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Supreme Court Of India judgments

59,848 judgments · page 1,787 of 2,993

Supreme Court23 Mar 1998Allowed

A.G. Varadarajulu and Another Vs The State of Tamilnadu and Others

Supreme Court Of India · (1998) 3 AD 363 : AIR 1998 SC 1388 : (1998) AIRSCW 1268 : (1998) 2 JT 597 : (1998) 2 LW 47 : (1998) 2 MLJ 133 : (1998) 2 SCALE 441 : (1998) 4 SCC 231 : (1998) 2 SCR 390 : (1998) 3 Supreme 308 : (1998) 1 UJ 553

Hindu Succession Act, 1956 — Section 14(1)(2)Madhya Pradesh Land Revenue Code, 1959 — Section 185(1)Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961 — Section 18(1), 21A, 22, 23, 3(19)
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Supreme Court23 Mar 1998Allowed

Dhan Raj and Others Vs State of Jammu & Kashmir and Others

Supreme Court Of India · (1998) 5 AD 163 : AIR 1998 SC 1747 : (1998) AIRSCW 1535 : (1998) 79 FLR 160 : (1998) 2 JT 590 : (1998) 2 SCALE 435 : (1998) 4 SCC 30 : (1998) SCC(L&S) 982 : (1998) 2 SCR 404 : (1998) 3 Supreme 294 : (1998) 1 UJ 834 : (1998) 2 UPLBEC 1525

Constitution of India, 1950 — Article 177Constitution of Jammu and Kashmir, 1956 — Section 124, 92
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Supreme Court22 Mar 1998Allowed

M/S Modi Cements Limited Vs Shri Kuchil Kumar Nandi

Supreme Court Of India · (1998) 2 AD 117 : AIR 1998 SC 1057 : (1998) AIRSCW 842 : (1998) 1 ALD(Cri) 505 : (1998) 2 ALLMR 433 : (1998) 1 ALT(Cri) 290 : (1998) 2 BLJR 954 : (1998) 2 CALLT 41 : (1998) 92 CompCas 88 : (1998) CriLJ 1397 : (1998) 1 Crimes 268 : (1998) 1 CTC 402 : (1998

Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138, 139, 142
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Supreme Court20 Mar 1998Dismissed

Upen Chandra Gogoi Vs State of Assam and Others

Supreme Court Of India · AIR 1998 SC 1289 : (1998) AIRSCW 1144 : (1998) 1 GLT 46 : (1998) 2 JT 577 : (1998) 2 LLJ 63 : (1998) 2 SCALE 404 : (1998) 3 SCC 381 : (1998) SCC(L&S) 872 : (1998) 3 Supreme 210 : (1998) 1 UJ 578

Assam Judicial Service Rules, 1967 — Rule 5, 6Assam Legislative Assembly Secretariat Rules, 1986 — Rule 38
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Supreme Court19 Mar 1998dismissed

G.S. Walia Vs State of Punjab and Others

Supreme Court Of India · (1998) 2 ACR 1238 : (1998) 3 AD 671 : AIR 1998 SC 2857 : (1998) AIRSCW 1674 : (1998) 1 ALD(Cri) 870 : (1998) CriLJ 2524 : (1998) 2 Crimes 231 : (1998) 3 JT 449 : (1998) 3 SCALE 182 : (1998) 5 SCC 150 : (1998) 4 Supreme 140

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 32Penal Code, 1860 (IPC) — Section 148, 149, 302, 325, 326
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Supreme Court18 Mar 1998Allowed

George and Others Vs State of Kerala and Another

Supreme Court Of India · (1998) 2 ACR 923 : AIR 1998 SC 1376 : (1998) AIRSCW 1255 : (1998) 1 ALD(Cri) 683 : (1998) 1 ALT(Cri) 297 : (1998) CriLJ 2034 : (1998) 2 Crimes 27 : (1998) 2 JT 496 : (1998) LabIC 1390 : (1998) 1 LLJ 1063 : (1998) 2 SCALE 411 : (1998) 4 SCC 605 : (1998) 2

Penal Code, 1860 (IPC) — Section 143, 147, 148, 149, 302Supreme Court (Enlargement of Criminal Appellate Jurisdiction) Act, 1970 — Section 2
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Supreme Court18 Mar 1998Disposed Of

Mohan Karan Vs State of U.P. and Another

Supreme Court Of India · (1998) 3 AD 662 : AIR 1998 SC 1601 : (1998) AIRSCW 1331 : (1998) 79 FLR 126 : (1998) 2 JT 521 : (1998) 2 SCALE 361 : (1998) 3 SCC 444 : (1998) SCC(L&S) 897 : (1998) 2 SCR 328 : (1998) 3 SLJ 118 : (1998) 3 Supreme 220 : (1998) 2 UPLBEC 1109

Constitution of India, 1950 — Article 309Uttar Pradesh Development Authority (Centralised Service) Rules, 1985 — Rule 37, 7Uttar Pradesh Government Servants (Seniority) Rules, 1991 — Rule 2, 28, 3, 4, 6
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Supreme Court18 Mar 1998Allowed

Union of India (UOI) and Another Vs V.M. Salgaoncar and Bros. (P) Ltd. and Others

Supreme Court Of India · AIR 1998 SC 1367 : (1998) AIRSCW 1244 : (1998) 60 ECC 487 : (1998) 99 ELT 3 : (1998) 2 JT 490 : (1998) 2 SCALE 355 : (1998) 4 SCC 263 : (1998) 2 SCR 293 : (1998) 3 Supreme 226

Customs Act, 1962 — Section 2(21), 46Merchant Shipping Act, 1958 — Section 3(41)Territorial Waters, Continental Shelf, Exclusive Economic Zone and other Maritime Zones Act, 1976 — Section 3(2)
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