COURT ARCHIVE

Supreme Court Of India judgments

59,848 judgments · page 1,790 of 2,993

Supreme Court04 Mar 1998Allowed

Shobhit Chamar and Another Vs State of Bihar

Supreme Court Of India · (1998) 2 ACR 899 : (1998) 2 AD 387 : AIR 1998 SC 1693 : (1998) AIRSCW 1469 : (1998) 1 ALD(Cri) 621 : (1998) 1 ALT(Cri) 272 : (1998) 2 BLJR 940 : (1998) CriLJ 2259 : (1998) 2 Crimes 5 : (1998) 2 JT 259 : (1998) 2 SCALE 158 : (1998) 3 SCC 455 : (1998) 2 SCR

Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 235(2), 313, 366, 465Penal Code, 1860 (IPC) — Section 149, 302, 380, 460

Supreme Court03 Mar 1998Allowed

Haripada Das Vs State of W.B. and Another

Supreme Court Of India · (1998) 1 ACR 591 : AIR 1999 SC 1482 : (1998) AIRSCW 4040 : (1999) CriLJ 603 : (1998) 9 JT 30 : (1999) 1 OLR 209 : (1998) 9 SCC 678

Prevention of Food Adulteration Act, 1954 — Section 16(1)

Supreme Court03 Mar 1998Disposed Of

Sanjay Singh Vs Garima Singh

Supreme Court Of India · (1998) 8 SCC 375

Civil Procedure Code, 1908 (CPC) — Section 115, 151Constitution of India, 1950 — Article 136, 227Hindu Marriage Act, 1955 — Section 13, 13B, 23

Supreme Court03 Mar 1998Allowed

K. Vijayalakshmi Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 1998 SC 2961 : (1998) AIRSCW 2811 : (1999) 1 ALT 19 : (1998) 4 JT 476 : (1998) LabIC 3023 : (1998) 4 SCC 37 : (1998) SCC(L&S) 1124 : (1998) 8 Supreme 484 : (1999) 1 UPLBEC 403

Supreme Court03 Mar 1998Dismissed

Union of India (UOI) and Others Vs Bhola Dutt Pandey

Supreme Court Of India · AIR 1999 SC 546 : (1998) AIRSCW 3866 : (1998) 2 JLJ 85 : (1998) 5 JT 344 : (1999) LabIC 224 : (1999) 1 LLJ 194 : (1998) 5 SCALE 26 : (1998) 4 SCC 133 : (1998) SCC(L&S) 1126 : (1998) 9 Supreme 122

Central Reserve Police Force Rules, 1955 — Rule 16, 43

Supreme Court03 Mar 1998Dismissed

State of Gujarat and Others Vs Dilipbhai Nathjibhai Patel and Another

Supreme Court Of India · AIR 1998 SC 1429 : (1998) AIRSCW 1323 : (1998) 2 GLR 1501 : (1998) 2 JT 253 : (1998) 2 LW(Cri) 450 : (1998) 2 SCALE 145 : (1998) 3 SCC 234 : (1998) 2 SCR 56 : (1998) 2 Supreme 313

Gujarat Co-operative Societies Act, 1961 — Section 147, 147(1), 149(3), 71

Supreme Court03 Mar 1998Dismissed

Din Dayal Vs Raj Kumar @ Raju and Others

Supreme Court Of India · (1998) 2 ACR 985 : (1998) 3 AD 378 : AIR 1999 SC 537 : (1998) AIRSCW 3847 : (1998) 1 ALD(Cri) 733 : (1998) 2 ALT(Cri) 4 : (1998) 2 CALLT 1 : (1999) CriLJ 467 : (1998) 2 Crimes 45 : (1998) 2 JT 534 : (1998) 2 SCALE 369 : (1998) 3 Supreme 232

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

Supreme Court03 Mar 1998Dismissed

Nachhattar Singh Vs State of Punjab

Supreme Court Of India · (1998) 3 AD 149 : AIR 1998 SC 2884 : (1998) AIRSCW 1776 : (1998) 1 ALT(Cri) 258 : (1998) CriLJ 2560 : (1998) 1 Crimes 287 : (1998) 2 JT 433 : (1998) 2 SCALE 343 : (1998) 3 Supreme 4 : (1998) 1 UJ 720

Penal Code, 1860 (IPC) — Section 302

Supreme Court03 Mar 1998Dismissed

Rajayyan and Others Vs State of Kerala and Another

Supreme Court Of India · (1998) ACR 799 : (1998) 2 AD 422 : AIR 1998 SC 1211 : (1998) AIRSCW 1047 : (1998) 1 ALD(Cri) 533 : (1998) CriLJ 1633 : (1998) 1 Crimes 243 : (1998) 1 DMC 474 : (1998) 2 JT 248 : (1998) 2 LW(Cri) 522 : (1998) 2 RLW 211 : (1998) 2 SCALE 153 : (1998) 4 SCC 8

Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 304B, 498A

Supreme Court03 Mar 1998Allowed

Rewa Ram Vs Teja and Others

Supreme Court Of India · (1998) 2 ACR 988 : (1998) 3 AD 147 : AIR 1998 SC 2883 : (1998) AIRSCW 1775 : (1998) 1 ALD(Cri) 633 : (1998) 1 ALT(Cri) 333 : (1998) CriLJ 2558 : (1998) 1 Crimes 280 : (1998) 2 JT 434 : (1998) 2 SCALE 342 : (1998) 2 Supreme 525 : (1998) 1 UJ 738

Penal Code, 1860 (IPC) — Section 148, 302, 326

Supreme Court03 Mar 1998Disposed Off

K. Anjaiah and Others Vs K. Chandraiah and Others

Supreme Court Of India · AIR 1998 SC 1202 : (1998) AIRSCW 1024 : (1998) 79 FLR 60 : (1998) 2 JT 242 : (1998) 2 SCALE 148 : (1998) 3 SCC 218 : (1998) SCC(L&S) 801 : (1998) 2 SCR 35 : (1998) 2 Supreme 357

Andhra Pradesh College Service Commission (Terms and Conditions of Service of Employees of the Commission) Regulations, 1986 — Regulation 9(1), 9(2)Andhra Pradesh College Service Commission Act, 1985 — Section 20, 3, 7(3)

Supreme Court03 Mar 1998Dismissed

Kovvuri Surya Bhaskara Reddy Vs State of Andhra Pradesh

Supreme Court Of India · (1998) 2 AD 379 : AIR 1998 SC 1570 : (1998) AIRSCW 1042 : (1998) 1 ALD(Cri) 541 : (1998) 1 ALT(Cri) 335 : (1998) CriLJ 1628 : (1998) 1 Crimes 260 : (1998) 2 JT 275 : (1998) 2 SCALE 178 : (1998) 9 SCC 504 : (1998) 2 SCR 44 : (1998) 2 Supreme 407

Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 148, 149, 302, 307, 324

Supreme Court03 Mar 1998Allowed

Varghese Vs State of Kerala

Supreme Court Of India · (1998) 1 ALD(Cri) 593 : (1998) 2 JT 436 : (1998) 1 KLT 681 : (1998) 2 SCALE 247

Penal Code, 1860 (IPC) — Section 394, 397

Supreme Court02 Mar 1998

MODI CEMENTS LTD. Vs KUCHIL KUMAR NANDI.

Supreme Court Of India · (1998) ACR 794 : (1998) 146 CTR 36 : (1998) 2 GLR 1620 : (1998) 2 LW(Cri) 417 : (1998) MPLJ 420 : (1998) 3 SCC 249

Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138, 139

Supreme Court02 Mar 1998Allowed

Syed Maqdoom Mohiuddin Vs Saudagar Anwar and Another

Supreme Court Of India · (1998) 6 JT 639 : (1998) 5 SCC 729 : (1998) SCC(L&S) 1432

Supreme Court02 Mar 1998Disposed Of

Swatantra Kumar Vs Qamar Ali and Others

Supreme Court Of India · (1998) 2 ACC 497 : (1998) ACJ 920 : AIR 1999 SC 1500 : (1998) AIRSCW 3859 : (1998) 8 JT 247 : (1998) 5 SCC 308

Supreme Court02 Mar 1998Allowed

Ashgar Khan Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 1999 SC 1561 : (1998) AIRSCW 4044 : (1998) 6 JT 415 : (1999) 1 LLJ 1117 : (1998) 5 SCC 639 : (1998) SCC(L&S) 1428

Supreme Court02 Mar 1998Disposed Of

State of Rajasthan and Others Vs Mahender Kumar Thanvi

Supreme Court Of India · AIR 1999 SC 3365 : (1999) AIRSCW 1624 : (1999) 1 SCC 245

Supreme Court02 Mar 1998Dismissed

Central Bureau of Investigation Vs v.C. Shukla and Others

Supreme Court Of India · (1998) 2 AD 89 : AIR 1998 SC 1406 : (1998) AIRSCW 1298 : (1998) 1 ALD(Cri) 570 : (1998) 2 CALLT 16 : (1998) CriLJ 1905 : (1998) 60 ECC 1 : (1998) 2 JT 172 : (1998) 2 SCALE 84 : (1998) 3 SCC 410 : (1998) 1 SCR 1153 : (1998) 2 Supreme 329

Bankers Books Evidence Act, 1891 — Section 4Companies Act, 1956 — Section 209Criminal Procedure Code, 1973 (CrPC) — Section 482

Supreme Court02 Mar 1998Allowed

The Commissioner of Income Tax, Lucknow Vs U.P. Forest Corporation

Supreme Court Of India · (1998) 2 AD 438 : AIR 1998 SC 1125 : (1998) AIRSCW 937 : (1998) 145 CTR 402 : (1998) 230 ITR 945 : (1998) 2 JT 205 : (1998) 2 SCALE 138 : (1998) 3 SCC 530 : (1998) 2 SCR 22 : (1998) 2 Supreme 290

Constitution of India, 1950 — Article 226General Clauses Act, 1897 — Section 3(31)Income Tax Act, 1961 — Section 10(20), 11(1), 256