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Supreme Court Of India judgments

59,848 judgments · page 1,812 of 2,993

Supreme Court26 Nov 1997Allowed

State of Maharashtra Vs Ramesh Taurani

Supreme Court Of India · AIR 1998 SC 586 : (1998) AIRSCW 181 : (1998) 1 ALD(Cri) 3 : (1998) 1 ALT(Cri) 66 : (1998) CriLJ 855 : (1997) 9 JT 304 : (1998) 1 RLW 82 : (1997) 7 SCALE 168 : (1998) 1 SCC 41 : (1997) 5 SCR 463 Supp : (1997) 10 Supreme 81

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Supreme Court26 Nov 1997Dismissed

Jagbir Walia Vs Delhi Administration

Supreme Court Of India · (1998) 1 ALD(Cri) 3 : (1998) 1 BLJR 427 : (1997) 9 JT 403 : (1998) 1 RLW 84 : (1997) 7 SCALE 316 : (1998) 8 SCC 537 : (1997) 5 SCR 466 Supp

Immoral Traffic (Prevention) Act, 1956 — Section 9
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Supreme Court26 Nov 1997Dismissed

Ajaib Singh Vs State of Punjab

Supreme Court Of India · AIR 1998 SC 1516 : (1998) AIRSCW 445 : (1998) 1 ALD(Cri) 92 : (1998) 1 ALT(Cri) 151 : (1998) CriLJ 1103 : (1998) 1 Crimes 10 : (1997) 9 JT 488 : (1997) 7 SCALE 324 : (2000) 4 SCC 510(1) : (1997) 10 Supreme 553

Arms Act, 1959 — Section 25Terrorist and Disruptive Activities (Prevention) Act, 1987 — Section 5
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Supreme Court25 Nov 1997Allowed

Union of India (UOI) and Others Vs W.S. Chona

Supreme Court Of India · AIR 1998 SC 2919 : (1998) AIRSCW 2302 : (1997) 9 JT 347 : (1998) 7 SCALE 156 : (1997) 7 SCALE 156 : (1998) 2 SCC 213 : (1998) SCC(L&S) 498 : (1997) 5 SCR 417 Supp : (1998) 10 Supreme 69 : (1998) 1 UJ 440 : (1998) 1 UPLBEC 506 : (1997) 3 UPLBEC 2085

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Supreme Court25 Nov 1997dismissed

Kasambhai F. Ghanchi Vs Chandubhai D. Rajput and Others Laljibhai Parmar and Another Vs Ramesh M. Parmar and Another

Supreme Court Of India · AIR 1998 SC 815 : (1998) AIRSCW 535 : (1998) 2 GLR 1304 : (1997) 9 JT 419 : (1998) 1 MhLj 1 : (1998) MPLJ 1 : (1998) 1 MPLJ 1 : (1998) 119 PLR 611 : (1997) 7 SCALE 248 : (1998) 1 SCC 285 : (1997) 5 SCR 401 Supp : (1997) 10 Supreme 234

Constitution of India, 1950 — Article 243TGujarat Municipalities (Reservation of Scheduled Castes, Scheduled Tribeds, Backward Classes and Women for the Office of President) Rules, 1994 — Rule 2, 3, 5Gujarat Municipalitie
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Supreme Court25 Nov 1997Dismissed

Rajinder Singh and Another Vs State of Bihar

Supreme Court Of India · AIR 1998 SC 2903 : (1998) AIRSCW 2230 : (1998) 1 ALD(Cri) 257 : (1998) 46 BLJR 7427(1) : (1997) 9 JT 636 : (1999) 1 PLJR 7 : (1997) 7 SCALE 348 : (1998) 9 SCC 16 : (1997) 10 Supreme 612

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Supreme Court25 Nov 1997Allowed

Union of India (UOI) and Another Vs Dr. S. Baliar Singh

Supreme Court Of India · AIR 1998 SC 539 : (1998) AIRSCW 129 : (1997) 9 JT 287 : (1997) 7 SCALE 142 : (1998) 2 SCC 208 : (1998) SCC(L&S) 522 : (1997) 5 SCR 433 Supp : (1998) 5 Supreme 283 : (1998) 1 UJ 93

Railway Servants (Pass) Rules, 1986 — Rule 8
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Supreme Court25 Nov 1997Dismissed

State of U.P. Vs Smt. Chandrawati

Supreme Court Of India · AIR 1998 SC 2930 : (1998) AIRSCW 2325 : (1998) 1 ALD(Cri) 258 : (1998) 1 ALT(Cri) 195 : (1998) 1 Crimes 87 : (1997) 9 JT 645 : (1997) 7 SCALE 348 : (1998) 1 Supreme 51

Penal Code, 1860 (IPC) — Section 307
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Supreme Court24 Nov 1997Dismissed

Dharti Pakar Madan Lal Agarwal Vs K.R. Narayanan and Others

Supreme Court Of India · AIR 1998 SC 1462 : (1998) AIRSCW 224 : (1997) 9 JT 252 : (1997) 7 SCALE 201 : (1997) 8 SCC 766 : (1997) 5 SCR 335 Supp : (1997) 10 Supreme 42

Constitution of India, 1950 — Article 32Presidential and Vice-Presidential Elections Act, 1952 — Section 5B, 5C
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