Supreme Court02 Mar 1998Dismissed

Tirumala Tirupati Devasthanams Vs K.M. Krishnaiah

Supreme Court Of India · (1998) 2 AD 485 : AIR 1998 SC 1132 : (1998) AIRSCW 945 : (1998) 2 ALT 22 : (1998) 2 BLJR 994 : (1998) 2 JT 231 : (1998) 2 LW 310 : (1998) 3 MLJ 49 : (1998) 2 SCALE 119 : (1998) 3 SCC 331 : (1998) 2 SCR 9 : (1998) 2 Supreme 267

Civil Procedure Code, 1908 (CPC) — Section 100Evidence Act, 1872 — Section 13, 40, 41, 42, 43Specific Relief Act, 1877 — Section 9
Supreme Court02 Mar 1998Dismissed

Indore Textiles Ltd. and Another Vs Union of India (UOI) and Another

Supreme Court Of India · AIR 1998 SC 1655 : (1998) AIRSCW 1408 : (1998) 92 CompCas 182 : (1998) 1 JLJ 378 : (1998) 2 JT 221 : (1998) 3 MLJ 60 : (1998) 2 SCALE 127 : (1998) 3 SCC 525 : (1998) 2 SCR 1 : (1998) 2 Supreme 285

Industries (Development and Regulation) Act, 1951 — Section 18AA(1), 20
Supreme Court02 Mar 1998Dismissed

Santosh Vs Naresh Pal

Supreme Court Of India · (1999) MPLJ 643 : (1999) 1 MPLJ 643 : (1999) 1 OLR 387 : (1998) 8 SCC 447

Criminal Procedure Code, 1973 (CrPC) — Section 125
Supreme Court27 Feb 1998dismissed

Ravindra Kumar Rai Vs State of Maharashtra and Others

Supreme Court Of India · (1998) 2 AD 124 : AIR 1998 SC 1227 : (1998) AIRSCW 1066 : (1998) 2 JT 131 : (1998) 2 SCALE 66 : (1998) 3 SCC 183 : (1998) 1 SCR 1146 : (1998) 2 STC 207 : (1998) 2 Supreme 218

Constitution of India, 1950 — Article 32, 371(2)Indian Medical Council Act, 1956 — Section 33, 4
Supreme Court26 Feb 1998dismissed

Amber Woollen Mills Vs Collector of Customs, Delhi

Supreme Court Of India · (1998) 6 AD 120 : AIR 1998 SC 3265 : (1998) AIRSCW 3190 : (1998) 3 CTC 174 : (1998) 61 ECC 221 : (1998) 77 ECR 427 : (1998) 102 ELT 518 : (1998) 4 JT 468 : (1998) 4 SCC 25 : (1998) 9 Supreme 81

Customs Act, 1962 — Section 15(1), 31(1), 46(1), 54, 55
Supreme Court26 Feb 1998dismissed

Velan Kutty Vs State of Kerala

Supreme Court Of India · (1998) ACR 814 : AIR 1998 SC 2888 : (1998) AIRSCW 1837 : (1998) 1 ALD(Cri) 680 : (1998) 1 ALT(Cri) 288 : (1998) CriLJ 2841 : (1998) 2 Crimes 21 : (1998) 2 JT 557 : (1998) 2 SCALE 392 : (1998) 3 Supreme 132 : (1998) 1 UJ 736

Penal Code, 1860 (IPC) — Section 302
Supreme Court26 Feb 1998Allowed

Mange Ram and Another Vs The State, Delhi Administration

Supreme Court Of India · (1998) 2 ACR 865 : (1998) 3 AD 151 : AIR 1998 SC 2269 : (1998) AIRSCW 1490 : (1998) 1 ALD(Cri) 591 : (1998) 1 ALT(Cri) 287 : (1998) CriLJ 2269 : (1998) 1 Crimes 284 : (1998) 2 JT 450 : (1998) 2 RLW 225 : (1998) 2 SCALE 341 : (1998) 3 Supreme 1 : (1998) 1

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 34
Supreme Court26 Feb 1998dismissed

Ali Ahmad and others Vs State of U.P.

Supreme Court Of India · (1998) 2 ACR 986 : (1998) 2 AD 281 : AIR 1998 SC 1232 : (1998) AIRSCW 1065 : (1998) CriLJ 1637 : (1998) 1 Crimes 211 : (1998) 2 JT 241 : (1998) 2 SCALE 118 : (1998) 2 Supreme 284

Penal Code, 1860 (IPC) — Section 149, 302, 307, 324, 34
Supreme Court26 Feb 1998

Sankara Nagamalleswara and Another Vs State of Andhra Pradesh

Supreme Court Of India · (1998) 2 ACR 987 : AIR 1998 SC 2270 : (1998) AIRSCW 1491 : (1998) 1 ALD(Cri) 525 : (1999) 2 CALLT 91 : (1998) CriLJ 2270 : (1999) 2 JT 222 : (1999) 1 OLR 656 : (1998) 2 SCALE 111 : (1998) 8 SCC 407 : (1998) 2 Supreme 312

Penal Code, 1860 (IPC) — Section 302, 34
Supreme Court26 Feb 1998Allowed

Shaikh Ayub Vs State of Maharashtra

Supreme Court Of India · (1998) 1 ACR 130 : AIR 1998 SC 1285 : (1998) AIRSCW 1141 : (1998) 1 ALD(Cri) 537 : (1998) 1 ALT(Cri) 266 : (1998) CriLJ 1656 : (1998) 7 JT 115 : (1998) 2 SCALE 171 : (1998) 9 SCC 521 : (1998) 2 Supreme 398

Constitution of India, 1950 — Article 11Penal Code, 1860 (IPC) — Section 302