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Supreme Court Of India judgments

59,848 judgments · page 1,797 of 2,993

Supreme Court04 Feb 1998Dismissed

Union of India Vs Shri Rati Pal Saroj and Another

Supreme Court Of India · AIR 1998 SC 1117 : (1998) AIRSCW 928 : (1998) AIRSCW 3983 : (1998) 1 JT 449 : (1998) 1 SCALE 444 : (1998) 2 SCC 574 : (1998) SCC(L&S) 674 : (1998) 1 SCR 593 : (1998) 7 Supreme 574 : (1998) 2 Supreme 465 : (1998) 1 UJ 515

Administrative Service (Appointment by Competitive Examinations) Regulations, 1955 — Regulation 11, 13
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Supreme Court04 Feb 1998Disposed Of

State of U.P. and Others Vs Ashok Kumar Saxena and Another Etc.

Supreme Court Of India · AIR 1998 SC 925 : (1998) AIRSCW 684 : (1998) 1 ALD(Cri) 478 : (1998) CriLJ 1205 : (1998) 1 JT 499 : (1998) 2 RLW 192 : (1998) 1 SCALE 387 : (1998) 3 SCC 303 : (1998) SCC(L&S) 835 : (1998) 1 SCR 572 : (1998) 1 Supreme 474 : (1998) 1 UJ 672 : (1998) 1 UPLBE

Constitution of India, 1950 — Article 226
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Supreme Court03 Feb 1998Dismissed

H.P. State Electricity Board Vs Shri K.R. Gulati

Supreme Court Of India · (1998) 1 AD 601 : AIR 1998 SC 1445 : (1998) AIRSCW 915 : (1998) 1 JT 387 : (1998) 1 SCALE 340 : (1998) 2 SCC 624 : (1998) SCC(L&S) 712 : (1998) 1 SCR 502 : (1999) 1 SLJ 41 : (1998) 1 Supreme 450

Constitution of India, 1950 — Article 16Electricity (Supply) Act, 1948 — Section 15, 79
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Supreme Court03 Feb 1998Allowed

Ram Prakash Singh Vs State of Bihar

Supreme Court Of India · AIR 1998 SC 1190 : (1998) AIRSCW 1013 : (1998) 2 ALD(Cri) 64 : (1997) 2 ALD(Cri) 866 : (1998) CriLJ 1622 : (1988) 1 JT 219 : (1998) 3 PLJR 34 : (1998) 2 RLW 205 : (1988) 1 SCALE 555 : (1998) 9 SCC 497 : (1998) 2 Supreme 24

Penal Code, 1860 (IPC) — Section 302, 304
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Supreme Court03 Feb 1998Allowed

Prem Prakash Mundra Vs State of Rajasthan and Another

Supreme Court Of India · AIR 1998 SC 1189 : (1998) AIRSCW 1010 : (1998) 2 ALD(Cri) 62 : (1998) 1 ALT(Cri) 321 : (1998) CriLJ 1620 : (1998) 1 Crimes 206 : (1998) 1 JT 659 : (1998) 2 RLW 198 : (1998) 1 SCALE 548 : (1998) 2 Supreme 179

Penal Code, 1860 (IPC) — Section 302, 364, 365
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Supreme Court03 Feb 1998Dismissed

Dr. Anil Kumar Sinha Vs The State of Bihar and Others

Supreme Court Of India · (1998) 1 AD 595 : AIR 1998 SC 1397 : (1998) AIRSCW 1288 : (1998) 46 BLJR 1453 : (1998) 1 JT 382 : (1998) LabIC 1239 : (1999) 1 LLJ 586 : (1998) 2 PLJR 12 : (1998) 1 SCALE 322 : (1998) 2 SCC 439 : (1998) SCC(L&S) 577 : (1998) 1 SCR 513 : (1998) 2 SLJ 271 :

Constitution of India, 1950 — Article 14, 16, 309
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Supreme Court03 Feb 1998Allowed

Sachida Nand Singh and Another Vs State of Bihar and Another

Supreme Court Of India · (1998) 1 AD 534 : AIR 1998 SC 1121 : (1998) AIRSCW 932 : (1998) 1 ALD(Cri) 342 : (1998) 1 ALT(Cri) 235 : (1998) 1 BLJR 613 : (1998) CriLJ 1565 : (1998) 1 Crimes 142 : (1998) 1 JT 370 : (1998) 2 LW(Cri) 435 : (1998) 2 RLW 174 : (1998) 1 SCALE 307 : (1998)

Criminal Procedure Code, 1973 (CrPC) — Section 145, 156, 195(1), 340, 482Penal Code, 1860 (IPC) — Section 463, 463, 468, 469, 471
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Supreme Court03 Feb 1998Partly Allowed

Kashmira Singh Vs State of Punjab

Supreme Court Of India · (1999) CriLJ 2876 : (1998) 9 JT 324 : (1999) 1 SCC 130

Arms Act, 1959 — Section 25Terrorist and Disruptive Activities (Prevention) Act, 1987 — Section 5
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Supreme Court03 Feb 1998Allowed

Bhartiya Homoeopathy College, Bharatpur Vs Students Council of Homoeopathy Medical College, Jaipur and Others

Supreme Court Of India · (1998) 1 AD 633 : AIR 1998 SC 1110 : (1998) AIRSCW 921 : (1998) 1 JT 359 : (1998) 1 SCALE 331 : (1998) 2 SCC 449 : (1998) 1 SCR 531 : (1998) 2 Supreme 82 : (1998) 1 UJ 451

Homoeopathy Central Council Act, 1973 — Section 13Rajasthan Homoeopathic Medicine Act, 1969 — Section 3, 40(1)Rajasthan University Act, 1946 — Section 13, 22, 4
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Supreme Court02 Feb 1998Dismissed

Sri Tarsem Singh Vs Sri Sukhminder Singh

Supreme Court Of India · AIR 1998 SC 1400 : (1998) AIRSCW 1290 : (1998) 2 ALLMR 528 : (1998) 2 ARBLR 1 : (1998) 2 BLJR 819 : (1998) 1 CTC 443 : (1998) 2 JT 149 : (1998) 2 LW 303 : (1998) 3 MLJ 54 : (1998) 120 PLR 802 : (1998) 2 RLW 183 : (1998) 2 SCALE 58 : (1998) 3 SCC 471 : (19

Contract Act, 1872 — Section 10, 12, 13, 14, 15
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Supreme Court02 Feb 1998Dismissed

Ministry of Finance and Another Vs S.B. Ramesh

Supreme Court Of India · (1998) 1 AD 573 : AIR 1998 SC 853 : (1998) AIRSCW 602 : (1998) 1 JT 319 : (1998) 1 SCALE 285 : (1998) 3 SCC 227 : (1998) SCC(L&S) 865 : (1998) 1 Supreme 387 : (1998) 1 UJ 466 : (1998) 2 UPLBEC 1087

Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 14(18)Central Civil Services (Conduct) Rules, 1964 — Rule 21(3), 3(1)
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Supreme Court02 Feb 1998Allowed

Union of India and Another Vs Onkar Chand and Others

Supreme Court Of India · AIR 1998 SC 945 : (1998) AIRSCW 706 : (1998) 2 ALT 1 : (1998) 1 JT 336 : (1998) 1 SCALE 318 : (1998) 2 SCC 615 : (1998) 9 SCC 298 : (1998) SCC(L&S) 1183 : (1998) 1 Supreme 438 : (1998) 1 UJ 562 : (1998) 2 UPLBEC 1137

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Supreme Court02 Feb 1998Allowed

Chandrakant Patil Vs State through CBI

Supreme Court Of India · (1998) 3 AD 525 : AIR 1998 SC 1165 : (1998) AIRSCW 981 : (1998) 1 ALD(Cri) 350 : (1998) CriLJ 1613 : (1998) 1 Crimes 151 : (1998) 1 JT 352 : (1998) 2 LW(Cri) 445 : (1998) 1 SCALE 326 : (1998) 3 SCC 38 : (1998) 1 SCR 447 : (1998) 1 Supreme 428

Constitution of India, 1950 — Article 136, 142Criminal Procedure Code, 1898 (CrPC) — Section 423, 423Criminal Procedure Code, 1973 (CrPC) — Section 377, 377, 386, 386
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Supreme Court02 Feb 1998Dismissed

C. Krishna Gowda and Others Vs State of Karnataka and Others

Supreme Court Of India · AIR 1998 SC 857 : (1998) AIRSCW 609 : (1998) 1 JT 324 : (1998) 1 SCALE 290 : (1998) 2 SCC 615 : (1998) SCC(L&S) 684 : (1998) 1 SCR 435 : (1998) 2 Supreme 441

Constitution of India, 1950 — Article 309, 32Gazetted Probationers Posts (Appointment by Competitive Examination) Rules, 1966 — Rule 3Karnataka Administrative Service (Recruitment) Rules, 1977 — Rule 2
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Supreme Court29 Jan 1998Disposed Of

In Re: Bhavani River - Sakthi Sugars Ltd.

Supreme Court Of India · AIR 1998 SC 2059 : (1998) AIRSCW 1918 : (1998) 4 ALLMR 358 : (1998) 1 JT 333 : (1998) 1 SCALE 297 : (1998) 2 SCC 601 : (1998) 1 SCR 431 : (1998) 1 Supreme 417

Water (Prevention and Control of Pollution) Act, 1974 — Section 33A, 44, 45
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