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Supreme Court Of India judgments

59,848 judgments · page 1,808 of 2,993

Supreme Court09 Dec 1997Dismissed

Harpal Singh Vs The State of Haryana

Supreme Court Of India · AIR 1998 SC 1553 : (1998) AIRSCW 903 : (1998) CriLJ 1563 : (1997) 4 Crimes 407 : (1997) 7 SCALE 629 : (1997) 10 Supreme 404

Penal Code, 1860 (IPC) — Section 302, 34
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Supreme Court08 Dec 1997Allowed

Nilgiris Bar Association Vs T.K. Mahalingam and Another

Supreme Court Of India · AIR 1997 SC 4386 : (1998) 1 ALT(Cri) 102 : (1998) CriLJ 675 : (1997) 9 JT 690 : (1998) 1 LW(Cri) 5 : (1998) 1 PLJR 81 : (1997) 7 SCALE 472 : (1998) 1 SCC 550 : (1997) 6 SCR 246 Supp

Penal Code, 1860 (IPC) — Section 419, 420Probation of Offenders Act, 1958 — Section 3, 4, 4(1)
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Supreme Court08 Dec 1997Dismissed

Oriental Insurance Co. Ltd. Vs Inderjit Kaur and Others

Supreme Court Of India · (1998) ACJ 123 : AIR 1998 SC 588 : (1998) 1 BLJR 697 : (1998) 91 CompCas 306 : (1997) 9 JT 760 : (1998) 1 LW 11 : (1998) 1 MLJ 78 : (1998) 118 PLR 192 : (1997) 7 SCALE 488 : (1998) 1 SCC 371 : (1997) 6 SCR 255 Supp

Insurance Act, 1938 — Section 64VBMotor Vehicles Act, 1988 — Section 146, 147(5), 149(1)
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Supreme Court08 Dec 1997Allowed

Union of India (UOI) and Others Vs Major A. Hussain (IC-14827)

Supreme Court Of India · AIR 1998 SC 577 : (1998) AIRSCW 171 : (1997) 9 JT 676 : (1996) LabIC 581 : (1996) 1 LLJ 781 : (1998) 1 PLJR 41 : (1997) 7 SCALE 477 : (1995) 6 SCALE 214 : (1998) 1 SCC 537 : (1997) 10 Supreme 377 : (1998) 1 UJ 165 : (1998) 1 UPLBEC 330

Army Act, 1950 — Section 191, 63Army Rules, 1954 — Rule 105, 149, 177, 180, 184Constitution of India, 1950 — Article 226, 227
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Supreme Court05 Dec 1997Dismissed

Bhaskaran Vs State of Kerala Manoharan alias Babu Vs State of Kerala

Supreme Court Of India · (1998) ACR 567 : AIR 1998 SC 476 : (1998) AIRSCW 57 : (1998) 2 ALD(Cri) 104 : (1998) 1 ALT(Cri) 99 : (1998) CriLJ 684 : (1997) 4 Crimes 364 : (1997) 9 JT 714 : (1997) 7 SCALE 400 : (1998) 9 SCC 12 : (1997) 10 Supreme 167

Criminal Procedure Code, 1973 (CrPC) — Section 154Penal Code, 1860 (IPC) — Section 302, 34
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Supreme Court05 Dec 1997Allowed

State of T.N. Vs Suresh and Another Perajmal Ballaji and Others Vs State of T.N. and Others

Supreme Court Of India · AIR 1998 SC 1044 : (1998) AIRSCW 819 : (1998) 1 ALD(Cri) 276 : (1998) CriLJ 1416 : (1997) 4 Crimes 414 : (1997) 9 JT 647 : (1998) 1 LW(Cri) 17 : (1997) 7 SCALE 402 : (1998) 2 SCC 372 : (1997) 6 SCR 203 Supp : (1997) 10 Supreme 426

Criminal Procedure Code, 1973 (CrPC) — Section 366Evidence Act, 1872 — Section 114, 133, 157Penal Code, 1860 (IPC) — Section 302, 34, 376
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Supreme Court04 Dec 1997Dismissed

Kasam Abdulla Hafiz Vs State of Maharashtra

Supreme Court Of India · AIR 1998 SC 1451 : (1998) AIRSCW 831 : (1998) 1 ALD(Cri) 187 : (1998) CriLJ 1422 : (1997) 4 Crimes 371 : (1997) 9 JT 603 : (1997) 7 SCALE 381 : (1998) 1 SCC 526 : (1997) 6 SCR 168 Supp : (1997) 10 Supreme 212

Penal Code, 1860 (IPC) — Section 100, 304
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Supreme Court04 Dec 1997Dismissed

Sumitomo Heavy Industries Ltd. Vs ONGC Ltd. and Others

Supreme Court Of India · AIR 1998 SC 825 : (1998) AIRSCW 556 : (1998) 1 ALLMR 715 : (1998) 1 ARBLR 10 : (1998) 91 CompCas 349 : (1997) 9 JT 666 : (1998) 1 LW 674 : (1997) 7 SCALE 338 : (1998) 1 SCC 305 : (1997) 6 SCR 186 Supp : (1997) 10 Supreme 157 : (1998) 1 UJ 82

Arbitration Act, 1940 — Section 14(2), 47Foreign Awards (Recognition and Enforcement) Act, 1961 — Section 9
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