CourtKutchehry.com

COURT ARCHIVE

Supreme Court Of India judgments

59,848 judgments · page 1,792 of 2,993

Supreme Court26 Feb 1998Dismissed

Rajasthan Public Service Commission Vs Chanan Ram and Another

Supreme Court Of India · (1998) 2 AD 524 : AIR 1998 SC 2251 : (1998) AIRSCW 2146 : (1998) 2 JT 114 : (1998) 2 RLW 257 : (1998) 2 SCALE 44 : (1998) 4 SCC 202 : (1998) SCC(L&S) 1075 : (1998) 1 SCR 1099 : (1998) 2 Supreme 297

Constitution of India, 1950 — Article 309Rajasthan State Agricultural Marketing Service Rules, 1986 — Rule 11, 26, 5, 7, 8Uttar Pradesh Intermediate Education Act, 1921 — Section 16
Read judgment
Supreme Court24 Feb 1998Allowed

State of Rajasthan Vs M.C. Saxena

Supreme Court Of India · AIR 1998 SC 1150 : (1998) AIRSCW 965 : (1998) 79 FLR 140 : (1998) 2 JT 103 : (1998) 3 MLJ 6 : (1998) 2 RLW 274 : (1998) 2 SCALE 26 : (1998) 3 SCC 385 : (1998) 1 SCR 1090 : (1998) 2 Supreme 174 : (1998) 2 UPLBEC 987

Constitution of India, 1950 — Article 16Rajasthan Civil Services (Classification, Control and Appeal) Rules, 1958 — Rule 33
Read judgment
Supreme Court23 Feb 1998Dismissed

Gudur Kishan Rao and Others Vs Sutirtha Bhattachaarya and Others

Supreme Court Of India · (1998) 2 AD 337 : AIR 1998 SC 1242 : (1998) AIRSCW 1093 : (1998) 2 JT 90 : (1998) LabIC 1065 : (1998) 2 SCALE 14 : (1998) 4 SCC 189 : (1998) SCC(L&S) 1064 : (1998) 1 SCR 1053 : (1998) 2 Supreme 185

Administrative Service (Recruitment) Rules, 1954 — Rule 8, 9All India Services Act, 1951 — Section 3(1)Civil Administrative Service Cadre Rules, 1950 — Rule 3, 4
Read judgment
Supreme Court23 Feb 1998Dismissed

M/S. W.T. Suren and Co. Ltd. Vs The Commissioner of Income Tax, Bombay

Supreme Court Of India · AIR 1998 SC 1575 : (1998) AIRSCW 1147 : (1998) 230 ITR 643 : (1998) 2 JT 74 : (1998) 2 SCALE 1 : (1998) 1 SCR 1069 : (1998) 2 Supreme 200

Income Tax Act, 1922 — Section 10, 66(1)Income Tax Act, 1961 — Section 261, 28, 30, 31, 32Industrial Disputes Act, 1947 — Section 25FF
Read judgment
Supreme Court20 Feb 1998Allowed

Santenu Mitra Vs State of W.B.

Supreme Court Of India · (1998) 1 ACR 484 : AIR 1999 SC 1587 : (1998) AIRSCW 4099 : (1999) 1 CALLT 9 : (1998) 6 JT 404 : (1998) 5 SCC 697

Juvenile Justice Act, 1986 — Section 8(1)
Read judgment
Supreme Court20 Feb 1998Allowed

Union of India and Others Vs Capt. A.P. Bajpai

Supreme Court Of India · AIR 1998 SC 1214 : (1998) AIRSCW 1051 : (1998) 1 ALD(Cri) 526 : (1998) 2 JT 213 : (1998) 2 SCALE 131 : (1998) 4 SCC 245 : (1998) SCC(L&S) 1099 : (1998) 1 SCR 1041 : (1998) 2 Supreme 316

Army Act, 1950 — Section 153, 154, 160, 39, 52Army Rules, 1954 — Rule 62(10), 68Constitution of India, 1950 — Article 32
Read judgment
Supreme Court20 Feb 1998Allowed

State of Orrisa Vs Janmejoy Dinda

Supreme Court Of India · AIR 1998 SC 1606 : (1998) AIRSCW 1343 : (1998) 1 ALD(Cri) 519 : (1998) 46 BLJR 971 : (1998) 86 CLT 436 : (1998) CriLJ 2046 : (1998) 1 Crimes 192 : (1998) 2 JT 37 : (1998) 1 LW(Cri) 361 : (1998) 1 SCALE 709 : (1998) 3 SCC 63 : (1998) 1 SCR 1034 : (1998) 2

Drugs and Cosmetics Act, 1940 — Section 18A, 24, 27, 28
Read judgment
Supreme Court19 Feb 1998Dismissed

Mariyappa and Others Vs State of Karnataka and Others

Supreme Court Of India · AIR 1998 SC 1334 : (1998) AIRSCW 1207 : (1998) 1 JT 734 : (1998) 3 MLJ 34 : (1998) 1 SCALE 672 : (1998) 3 SCC 276 : (1998) 1 SCR 988 : (1998) 2 Supreme 503 : (1998) 1 UJ 658

Karnataka Acquisition of Land for Grant of House Sites Act, 1972 — Section 5Land Acquisition Act, 1984 — Section 11A
Read judgment
Supreme Court19 Feb 1998dismissed

Manoranjan Singh Vs State of Delhi

Supreme Court Of India · (1998) 2 AD 183 : AIR 1998 SC 2811 : (1998) AIRSCW 1413 : (1998) 1 ALD(Cri) 510 : (1998) CriLJ 2062 : (1998) 1 Crimes 209 : (1998) 2 JT 168 : (1998) 2 SCALE 73 : (1998) 3 SCC 523 : (1998) 2 Supreme 244

Explosive Substances Act, 1908 — Section 5
Read judgment
Supreme Court19 Feb 1998Allowed

Chhidda Singh Vs Dy. Director of Consolidation and Others

Supreme Court Of India · (1998) 2 AD 427 : AIR 1998 SC 2881 : (1998) AIRSCW 1772 : (1998) 1 ARBLR 532 : (1998) 2 JT 227 : (1998) 2 SCALE 109 : (1998) 3 SCC 441 : (1998) 1 SCR 1030 : (1998) 5 Supreme 260

Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 19, 48
Read judgment
Supreme Court19 Feb 1998Dismissed

K. Ashokan and Others Vs State of Kerala

Supreme Court Of India · (1998) ACR 811 : (1998) 3 AD 185 : AIR 1998 SC 1974 : (1998) AIRSCW 1820 : (1998) 2 ALD(Cri) 166 : (1998) 3 ALLMR 171 : (1998) CriLJ 2834 : (1998) 3 Crimes 1 : (1998) 2 JT 23 : (1998) 1 SCALE 713 : (1998) 3 SCC 570 : (1998) 5 Supreme 135

Explosive Substances Act, 1908 — Section 3, 5Penal Code, 1860 (IPC) — Section 143, 147, 148, 149, 302
Read judgment