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Supreme Court Of India judgments

59,848 judgments · page 1,788 of 2,993

Supreme Court18 Mar 1998Allowed

State of Rajasthan Vs Mahaveer and Others

Supreme Court Of India · AIR 1998 SC 1752 : (1998) AIRSCW 1540 : (1998) 1 ALD(Cri) 720 : (1998) CriLJ 2275 : (1998) 2 JT 618 : (1998) 2 RLW 237 : (1998) 2 SCALE 454 : (1998) 3 Supreme 272

Penal Code, 1860 (IPC) — Section 148, 149, 302, 436
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Supreme Court18 Mar 1998Allowed

M/s. Larsen and Toubro Ltd. Vs State of Gujarat and Others

Supreme Court Of India · (1998) 3 AD 308 : AIR 1998 SC 1608 : (1998) AIRSCW 1351 : (1998) 92 CompCas 373 : (1998) 3 GLR 2012 : (1998) 2 JT 536 : (1998) 3 LW 16 : (1998) 2 SCALE 373 : (1998) 4 SCC 387 : (1998) 2 SCR 339 : (1998) 3 Supreme 275

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 35, Order 21 Rule 95, Order 21 Rule 96Companies Act, 1956 — Section 10, 11, 12, 13, 14Land Acquisition (Companies) Rules, 1963 — Rule 3, 4
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Supreme Court17 Mar 1998Disposed Of

Amrit Lal Sood and Another Vs Smt. Kaushalya Devi Thapar and Others

Supreme Court Of India · (1998) 1 ACC 332 : (1998) ACJ 531 : (1998) 4 AD 23 : AIR 1998 SC 1433 : (1998) AIRSCW 1327 : (1998) 2 ALLMR 684 : (1998) 92 CompCas 305 : (1998) 2 GLR 1788 : (1998) 2 JT 484 : (1998) 1 LW 820 : (1998) 3 MLJ 45 : (1998) 3 PLJR 9 : (1998) 119 PLR 665 : (199

Motor Vehicles Act, 1939 — Section 94, 95, 96
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Supreme Court17 Mar 1998Disposed Of

Amrik Singh Vs State of Punjab

Supreme Court Of India · (1998) 4 AD 49 : (1998) AIRSCW 3836 : (1998) 1 ALD(Cri) 612 : (1998) 2 ALT(Cri) 74 : (1998) 2 CALLT 3 : (1999) CriLJ 463 : (1998) 2 Crimes 4 : (1999) 81 FLR 886 : (1998) 2 JT 561 : (1998) 2 SCALE 370 : (1998) 3 Supreme 102 : (1998) 1 UJ 737

Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 302
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Supreme Court16 Mar 1998Allowed

Baij Nath Vs State of U.P.

Supreme Court Of India · (1998) 2 ACR 981 : (1998) 3 AD 120 : AIR 1998 SC 1654 : (1998) AIRSCW 1397 : (1998) 1 ALD(Cri) 681 : (1998) 2 ALT(Cri) 1 : (1998) CriLJ 2059 : (1998) 2 Crimes 22 : (1998) 2 JT 584 : (1998) 2 SCALE 426 : (1998) 3 Supreme 137 : (1998) 1 UJ 740

Penal Code, 1860 (IPC) — Section 149, 304
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Supreme Court16 Mar 1998dismissed

Union of India and Others Vs Parasmal Rampuria

Supreme Court Of India · (1998) AIRSCW 2292 : (1998) 1 ALD(Cri) 681 : (1998) 2 ALT(Cri) 2 : (1998) 2 Crimes 23 : (1998) 2 JT 531 : (1998) 2 SCALE 367 : (1998) 8 SCC 402 : (1998) 3 Supreme 139 : (1998) 1 UJ 717

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1)Constitution of India, 1950 — Article 22(5)
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Supreme Court06 Mar 1998Allowed

Paradip Port Trust Vs Sales Tax Officer and Others

Supreme Court Of India · (1998) 6 AD 124 : AIR 1999 SC 552 : (1998) AIRSCW 3874 : (1999) 87 CLT 685 : (1998) 2 CTC 34 : (1998) 4 JT 483 : (1998) 4 SCC 90 : (1999) 114 STC 178 : (1998) 9 Supreme 149

Constitution of India, 1950 — Article 366
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Supreme Court06 Mar 1998Dismissed

State of West Bengal Vs Pranab Ranjan Roy

Supreme Court Of India · AIR 1998 SC 1887 : (1998) AIRSCW 1696 : (1998) 1 ALD(Cri) 593 : (1998) 1 ALT(Cri) 327 : (1998) CriLJ 2527 : (1998) 1 Crimes 275 : (1998) 2 GLR 1511 : (1998) 2 JT 364 : (1998) 2 LW(Cri) 457 : (1998) 2 SCALE 251 : (1998) 3 SCC 209 : (1998) 2 SCR 245 : (1998

Civil Procedure Code, 1908 (CPC) — Order 3 Rule 1, Order 41 Rule 17, Order 9 Rule 6, Order 9 Rule 8Criminal Procedure Code, 1973 (CrPC) — Section 161, 167(5), 204, 205, 206Prevention of Corruption Act, 1988 — Sectio
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Supreme Court06 Mar 1998Dismissed

Joginder Singh and others Vs State of Punjab

Supreme Court Of India · (1998) ACR 803 : (1998) 3 AD 198 : AIR 1998 SC 2844 : (1998) AIRSCW 1464 : (1998) 1 ALD(Cri) 598 : (1998) 1 ALT(Cri) 315 : (1998) CriLJ 2255 : (1998) 1 Crimes 288 : (1998) 2 JT 426 : (1998) 2 RLW 220 : (1998) 2 SCALE 285 : (1998) 3 Supreme 74

Penal Code, 1860 (IPC) — Section 147, 149, 307, 313, 353
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Supreme Court06 Mar 1998Allowed

Palani Ammal Vs Viswanatha Chettiar (dead) and others

Supreme Court Of India · AIR 1998 SC 1309 : (1998) AIRSCW 1180 : (1998) 2 JT 457 : (1998) 2 LW 7 : (1998) 2 LW 27 : (1998) 2 SCALE 300 : (1998) 3 SCC 654 : (1998) 2 SCR 212 : (1998) 3 Supreme 154

Constitution of India, 1950 — Article 136Court Fees Act, 1870 — Section 22Madras City Tenants Protection Act, 1922 — Section 11, 13, 2(4), 3, 4
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Supreme Court06 Mar 1998Allowed

Commissioner of Income Tax, Bhubaneshwar and Another Vs Parmeshwari Devi Sultania and Others

Supreme Court Of India · AIR 1998 SC 1276 : (1998) AIRSCW 1130 : (1998) 146 CTR 1 : (1998) 230 ITR 745 : (1998) 2 JT 413 : (1998) 2 SCALE 322 : (1998) 3 SCC 481 : (1998) 2 SCR 253 : (1998) 3 Supreme 141 : (1998) 97 TAXMAN 269

Bombay Sales Tax Act, 1946 — Section 13, 20, 21, 22, 23Income Tax Act, 1922 — Section 67Income Tax Act, 1961 — Section 132, 226, 230A, 293
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