CourtKutchehry.com

COURT ARCHIVE

Supreme Court Of India judgments

59,848 judgments · page 1,804 of 2,993

Supreme Court19 Dec 1997Allowed

State of Kerala Vs Madras Rubber Factory Ltd.

Supreme Court Of India · AIR 1998 SC 723 : (1998) AIRSCW 421 : (1997) 10 JT 298 : (1998) 1 KLT 201 : (1997) 7 SCALE 804 : (1998) 1 SCC 616 : (1997) 6 SCR 698 Supp : (1998) 108 STC 583 : (1998) 1 Supreme 74

Kerala General Sales Tax Act, 1963 — Section 2, 5Rubber Act, 1947 — Section 12, 12(1)Rubber Rules, 1955 — Rule 33D
Read judgment
Supreme Court18 Dec 1997dismissed

Pohap Singh Vs State of Haryana and Others

Supreme Court Of India · (1998) ACR 389 : AIR 1998 SC 1554 : (1998) AIRSCW 905 : (1998) 1 ALD(Cri) 217 : (1998) 1 ALT(Cri) 206 : (1998) CriLJ 1564 : (1998) 1 Crimes 105 : (1997) 10 JT 745 : (1998) 1 SCALE 1 : (1998) 1 Supreme 154

Penal Code, 1860 (IPC) — Section 148, 149, 302, 324, 325
Read judgment
Supreme Court18 Dec 1997dismissed

Premier Breweries Vs State of Kerala

Supreme Court Of India · (1997) 10 JT 226 : (1997) 7 SCALE 760 : (1998) 1 SCC 641 : (1997) 6 SCR 671 Supp : (1998) 108 STC 598

Kerala General Sales Tax Act, 1963 — Section 5(5), 5(6)
Read judgment
Supreme Court18 Dec 1997Allowed

State of M.P. Vs Mangilal Sharma

Supreme Court Of India · AIR 1998 SC 743 : (1998) AIRSCW 446 : (1998) 1 ALT 11 : (1998) 1 CTC 271 : (1998) 1 JLJ 403 : (1997) 10 JT 345 : (1998) 1 LLJ 995 : (1998) 2 MLJ 27 : (1997) 7 SCALE 781 : (1998) 2 SCC 510 : (1998) SCC(L&S) 599 : (1997) 6 SCR 662 Supp : (1998) 1 Supreme 69

Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2Specific Relief Act, 1963 — Section 34
Read judgment
Supreme Court18 Dec 1997Dismissed

State of M.P. and Others Vs M.P. Ojha and Another

Supreme Court Of India · AIR 1998 SC 659 : (1998) AIRSCW 281 : (1999) 81 FLR 6 : (1998) 2 JLJ 1 : (1997) 10 JT 351 : (1998) LabIC 890 : (1997) 7 SCALE 776 : (1998) 2 SCC 554 : (1998) SCC(L&S) 633 : (1997) 6 SCR 654 Supp : (1998) 1 Supreme 85 : (1998) 1 UJ 150

Madhya Pradesh Civil Services (Medical Attendance) Rules, 1958 — Rule 2
Read judgment
Supreme Court18 Dec 1997Disposed Of

Vineet Narain and Others Vs Union of India (UOI) and Another

Supreme Court Of India · AIR 1998 SC 889 : (1998) AIRSCW 645 : (1996) 1 AWC 465 Supp : (1998) CriLJ 1208 : (1998) 1 GLT 11 : (1997) 10 JT 247 : (1999) 1 SCALE 442 : (1997) 7 SCALE 656 : (1997) 6 SCALE 16 : (1998) 1 SCC 226 : (1997) 6 SCR 595 Supp : (1997) 10 Supreme 476

Constitution of India, 1950 — Article 14, 21, 32, 141, 142, 144, 21Delhi Police Special Establishment Act, 1946 — Section 3, 4, 4(1)Prevention of Corruption Act, 1947 — Section 5, 6
Read judgment
Supreme Court18 Dec 1997Dismissed

S.A. Engineer Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 1998 SC 2901 : (1998) AIRSCW 2228 : (1997) 7 SCALE 713 : (1999) 1 SCC 304 : (1998) 1 Supreme 3 : (1998) 1 UJ 214 : (1998) 1 UPLBEC 268

Administrative Service (Appointment by Promotion) Regulations, 1955 — Regulation 3, 5, 7(4), 9(1), 9(2)
Read judgment
Supreme Court17 Dec 1997dismissed

Ram Beti Vs District Panchayat Raj Adhikari and Others

Supreme Court Of India · AIR 1998 SC 1222 : (1998) AIRSCW 1059 : (1997) 10 JT 235 : (1998) 7 SCALE 704 : (1997) 7 SCALE 704 : (1998) 1 SCC 680 : (1997) 6 SCR 582 Supp : (1997) 10 Supreme 469 : (1998) 1 UJ 265 : (1998) 1 UPLBEC 192

Constitution of India, 1950 — Article 14Uttar Pradesh Panchayat Raj Act, 1947 — Section 11(1), 14
Read judgment
Supreme Court17 Dec 1997Dismissed

Kamlesh Rani Vs State of Haryana

Supreme Court Of India · (1998) ACR 620 : (1998) 1 AD 241 : AIR 1998 SC 1534 : (1998) AIRSCW 580 : (1998) 1 ALD(Cri) 359 : (1998) 1 ALT(Cri) 208 : (1998) CriLJ 1251 : (1998) 1 Crimes 107 : (1998) 1 JT 7 : (1998) 1 SCALE 29 : (1998) 1 Supreme 187 : (1998) 1 UJ 391

Penal Code, 1860 (IPC) — Section 302
Read judgment
Supreme Court17 Dec 1997Dismissed

Pandit/Ram Parkash Sharma Vs Kharaiti Lal

Supreme Court Of India · AIR 1998 SC 2820 : (1998) AIRSCW 761 : (1998) 2 ALD(Cri) 45 : (1998) CriLJ 1410 : (1998) 1 Crimes 119 : (1998) 1 JT 5 : (1998) 1 SCALE 7 : (1998) 1 Supreme 209

Penal Code, 1860 (IPC) — Section 302
Read judgment
Supreme Court17 Dec 1997Dismissed

Sharad Vasant Kotak and Others Vs Ramniklal Mohanlal Chawda and Another

Supreme Court Of India · AIR 1998 SC 877 : (1998) AIRSCW 631 : (1998) 2 ALLMR 57 : (1997) 10 JT 174 : (1997) 7 SCALE 640 : (1998) 2 SCC 171 : (1997) 6 SCR 543 Supp : (1998) 1 Supreme 35

Maharashtra Partnership (Amendment) Act, 1984 — Section 17, 31, 39, 4, 58Partnership Act, 1932 — Section 17, 31, 32, 69(2A)
Read judgment
Supreme Court17 Dec 1997Dismissed

Collector of Central Excise Vs Wood Polymers Ltd.

Supreme Court Of India · AIR 1998 SC 1493 : (1998) AIRSCW 372 : (1998) 59 ECC 37 : (1998) 97 ELT 193 : (1997) 10 JT 194 : (1997) 7 SCALE 748 : (1998) 1 SCC 665 : (1997) 6 SCR 528 Supp : (1998) 5 Supreme 275 : (1998) 1 Supreme 106

Central Excise Tariff Rules — Rule 1, 3Central Excises and Salt Act, 1944 — Section 5A(1)
Read judgment