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Supreme Court Of India judgments

59,848 judgments · page 1,809 of 2,993

Supreme Court04 Dec 1997Allowed

Oriental Insurance Co. Ltd. Vs Sunita Rathi and Others

Supreme Court Of India · (1998) 1 ACC 193 : (1998) ACJ 121 : AIR 1997 SC 4228 : (1998) 2 BLJR 818 : (1998) 91 CompCas 496 : (1997) 9 JT 767 : (1998) 1 LW 14 : (1998) 1 MLJ 80 : (1998) 118 PLR 195 : (1997) 7 SCALE 469 : (1998) 1 SCC 365 : (1997) 6 SCR 200 Supp

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Supreme Court04 Dec 1997Dismissed

Union of India (UOI) Vs Syad Sarwar Ali and Others

Supreme Court Of India · AIR 1999 SC 1588 : (1998) AIRSCW 4100 : (1998) 8 JT 19 : (1998) 9 SCC 426 : (1998) SCC(L&S) 1196

Constitution of India, 1950 — Article 217, 223High Court Judges (Conditions of Service) Rules, 1956 — Rule 2, 7
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Supreme Court03 Dec 1997Disposed Of

R.K. Krishna Kumar Vs State of Assam and Others R.K. Krishna Kumar and Another Vs State of Assam and Another Sayeed Kidwai Vs State of Assam and Others K. Sridhar @A

Supreme Court Of India · AIR 1998 SC 530 : (1998) AIRSCW 119 : (1998) 2 ALD(Cri) 113 : (1998) 1 ALT(Cri) 107 : (1998) 92 CompCas 14 : (1998) CriLJ 848 : (1997) 4 Crimes 388 : (1997) 9 JT 709 : (1997) 7 SCALE 442 : (1998) 1 SCC 474 : (1997) 6 SCR 153 Supp : (1997) 10 Supreme 268

Criminal Procedure Code, 1973 (CrPC) — Section 172, 438Penal Code, 1860 (IPC) — Section 120B, 121, 121A, 122Unlawful Activities (Prevention) Act, 1967 — Section 10, 13, 2, 3
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Supreme Court03 Dec 1997Disposed Of

Kerala Agricultural University Vs K.R. Anil and Others

Supreme Court Of India · AIR 1998 SC 1460 : (1998) AIRSCW 197 : (1997) 10 JT 141 : (1998) 1 KLT 175 : (1997) 7 SCALE 631 : (1998) 2 SCC 532 : (1998) SCC(L&S) 619 : (1997) 6 SCR 161 Supp : (1997) 10 Supreme 613 : (1998) 1 UJ 271

Kerala State and Subordinate Services Rules, 1958 — Rule 14, 15, 16, 17
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Supreme Court03 Dec 1997Dismissed

Amarnath Ashram Trust Society and Another Vs Governor of U.P. and Others

Supreme Court Of India · AIR 1998 SC 477 : (1998) AIRSCW 59 : (1998) 2 BLJR 777 : (1997) 9 JT 659 : (1998) 2 MLJ 44 : (1997) 7 SCALE 376 : (1998) 1 SCC 591 : (1997) 6 SCR 143 Supp : (1997) 10 Supreme 246 : (1998) 1 UJ 386

Land Acquisition (Companies) Rules, 1963 — Rule 3, 4(4)Land Acquisition Act, 1894 — Section 4, 48, 6
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Supreme Court02 Dec 1997Dismissed

Mehrunnisa (Smt) and Others Vs Visham Kumari (Smt) and Another

Supreme Court Of India · (1998) 1 JLJ 132 : (1997) 9 JT 616 : (1998) 2 MLJ 89 : (1997) 7 SCALE 456 : (1998) 2 SCC 295 : (1997) 6 SCR 81 Supp : (1998) 1 UJ 393

Civil Procedure Code, 1908 (CPC) — Section 100Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1)
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Supreme Court02 Dec 1997Allowed

Kanta Udharam Jagasia (Miss) Vs C.K.S. Rao

Supreme Court Of India · AIR 1998 SC 569 : (1998) AIRSCW 162 : (1997) 9 JT 556 : (1997) 7 SCALE 446 : (1998) 1 SCC 403 : (1997) 6 SCR 91 Supp : (1997) 10 Supreme 251 : (1998) 1 UJ 71

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13A, 13A(2), 13A1, 13A1(1), 13A1(1)(A)(ii)
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