Supreme Court24 Oct 1997Allowed
State of Haryana Vs Pawan Kumar
Supreme Court Of India · (1999) 1 OLR 312
Prevention of Food Adulteration Act, 1954 — Section 16(1)
COURT ARCHIVE
Supreme Court Of India judgments
59,848 judgments · page 1,819 of 2,993
Supreme Court24 Oct 1997Dismissed
Dharam Pal and Others Vs Food Corporation of India and Others
Supreme Court Of India · AIR 1998 SC 247 : (2000) 84 FLR 679 : (1997) 8 JT 578 : (1997) 6 SCALE 588 : (1999) 1 SCC 368 : (1999) SCC(L&S) 956 : (1997) 2 UJ 812
Constitution of India, 1950 — Article 32
Supreme Court24 Oct 1997Dismissed
Shri Dharam Pal and Others Vs The Food Corporation of India and Others
Supreme Court Of India · (1997) 10 SC CK 0002
Constitution of India, 1950 — Article 32
Supreme Court23 Oct 1997Dismissed
Nazrul Mondal and Others Vs The State of West Bangal
Supreme Court Of India · (1997) 8 JT 743
Penal Code, 1860 (IPC) — Section 149, 302
Supreme Court23 Oct 1997dismissed
Sun Export Corporation and Another Vs Board of Trustees of the Port of Bombay
Supreme Court Of India · AIR 1997 SC 4044 : (1997) 96 ELT 3 : (1997) 8 JT 530 : (1997) 6 SCALE 553 : (1998) 1 SCC 142 : (1997) 4 SCR 682 Supp : (1997) 2 UJ 786
Bombay Port Trust Act, 1879 — Section 3(5)Customs Act, 1962 — Section 111, 125Imports and Exports (Control) Act, 1947 — Section 3(2)
Supreme Court23 Oct 1997Allowed
State of Karnataka and Others Vs H. Nagaraj
Supreme Court Of India · (1999) 81 FLR 516 : (1998) 9 JT 37 : (1999) 1 LLJ 1124 : (1998) 9 SCC 671 : (1999) 3 UPLBEC 97
Constitution of India, 1950 — Article 309
Supreme Court23 Oct 1997Allowed
State of T.N. and Another Vs Sun Paper Mills and Another
Supreme Court Of India · (1998) 9 SCC 693 : (1999) 113 STC 311
Central Sales Tax Act, 1956 — Section 8General Clauses Act, 1897 — Section 21
Supreme Court23 Oct 1997Allowed
Pardeep Aggarbatti, Ludhiana Vs State of Punjab and Others
Supreme Court Of India · AIR 1998 SC 171 : (1997) 96 ELT 219 : (1998) 4 JT 430 : (1998) 118 PLR 719 : (1997) 6 SCALE 569 : (1997) 8 SCC 511 : (1997) 4 SCR 692 Supp : (1997) 107 STC 561
Supreme Court23 Oct 1997Allowed
State of U.P. Vs Bhoora and Others
Supreme Court Of India · AIR 1998 SC 254 : (1997) 2 ALD(Cri) 856 : (1998) CriLJ 478 : (1997) 8 JT 737 : (1997) 6 SCALE 636 : (1998) 1 SCC 128 : (1997) 4 SCR 703 Supp
Penal Code, 1860 (IPC) — Section 34, 396
Supreme Court22 Oct 1997Allowed
Raju alias Rajendra Vs State of Maharashtra Rajya alias Raju Vs State of Maharashtra
Supreme Court Of India · AIR 1998 SC 275 : (1997) 2 ALD(Cri) 874 : (1998) CriLJ 493 : (1997) 8 JT 610 : (1997) 3 RLW 462 : (1997) 6 SCALE 453 : (1998) 1 SCC 169
Penal Code, 1860 (IPC) — Section 302, 307, 34Supreme Court (Enlargement of Criminal Appellate Jurisdiction) Act, 1970 — Section 2
Supreme Court22 Oct 1997Dismissed
Lekhraj alias Harisingh Vs State of Gujarat
Supreme Court Of India · AIR 1998 SC 242 : (1997) 2 ALD(Cri) 838 : (1998) CriLJ 396 : (1997) 8 JT 746 : (1997) 6 SCALE 649
Indian Penal Code, 1860 — Section 201, 302
Supreme Court22 Oct 1997Dismissed
Haricharan and Another Vs State of Rajasthan
Supreme Court Of India · AIR 1998 SC 244 : (1997) 2 ALD(Cri) 855 : (1998) 1 ALT(Cri) 76 : (1998) CriLJ 398 : (1997) 8 JT 735 : (1997) 6 SCALE 648 : (1997) 11 SCC 589 : (1997) 4 SCR 678 Supp
Penal Code, 1860 (IPC) — Section 302, 49
Supreme Court22 Oct 1997Dismissed
Union of India (UOI) Vs United India Insurance Co. Ltd. and Others
Supreme Court Of India · (1997) 2 ACC 589 : (1998) ACJ 342 : AIR 1998 SC 640 : (1998) AIRSCW 245 : (1997) 8 JT 653 : (1997) 2 KLT 986 : (1998) 1 LW 112 : (1998) 118 PLR 248 : (1997) 6 SCALE 497 : (1997) 8 SCC 683 : (1997) 4 SCR 643 Supp : (1997) 9 Supreme 69 : (1997) 2 UJ 827
Motor Vehicles Act, 1939 — Section 110(1), 110A, 110B, 110F, 95Motor Vehicles Act, 1988 — Section 141, 146, 165, 166, 168(1)Railways Act, 1890 — Section 13, 13(c), 13(d)
Supreme Court21 Oct 1997Disposed Of
ICICI Ltd. Vs East Coast Boat Builders and Engineers Ltd.
Supreme Court Of India · (1998) 9 SCC 728
Arbitration and Conciliation Act, 1996 — Section 11
Supreme Court21 Oct 1997dismissed
Gulzar Ali Vs State of H.P. Raj Mohammad and Another Vs State of H.P.
Supreme Court Of India · (1998) 2 ACR 1460 : (1997) 2 ALD(Cri) 860 : (1997) 8 JT 564 : (1998) 1 LW(Cri) 306 : (1999) 1 RLW 4 : (1997) 6 SCALE 483 : (1998) 2 SCC 192 : (1997) 4 SCR 559 Supp
Evidence Act, 1872 — Section 45, 47, 67Penal Code, 1860 (IPC) — Section 120B, 302, 34
Supreme Court21 Oct 1997Disposed Of
A. Deivendran Vs State of T.N.
Supreme Court Of India · AIR 1998 SC 2821 : (1998) AIRSCW 285 : (1997) 2 ALD(Cri) 884 : (1998) CriLJ 814 : (1997) 8 JT 619 : (1998) 1 LW(Cri) 211 : (1997) 6 SCALE 516 : (1997) 11 SCC 720 : (1997) 4 SCR 591 Supp : (1997) 9 Supreme 237
Criminal Procedure Code, 1973 (CrPC) — Section 10(3), 306, 306(1), 306(4), 307Penal Code, 1860 (IPC) — Section 302, 411
Supreme Court21 Oct 1997Allowed
Vijay Goel (Smt) and Others Vs Union of India (UOI) and Another
Supreme Court Of India · AIR 1997 SC 4053 : (1997) 8 JT 696 : (1997) 6 SCALE 603 : (1998) 1 SCC 376 : (1998) SCC(L&S) 302 : (1997) 4 SCR 568 Supp : (1997) 3 UPLBEC 2067
Supreme Court21 Oct 1997Allowed
Commissioner of Wealth Tax, Gujarat-III, Ahmedabad Vs Ellis Bridge Gymkhana
Supreme Court Of India · (1998) 229 ITR 1 : (1997) 8 JT 585 : (1997) 6 SCALE 540 : (1998) 1 SCC 384 : (1997) 4 SCR 626 Supp
Constitution of India, 1950 — Article 265Gift Tax Act, 1958 — Section 2Income Tax Act, 1922 — Section 2(31), 3
Supreme Court21 Oct 1997Allowed
Sudhir Samanta Vs State of W.B. and Another
Supreme Court Of India · AIR 1998 SC 289 : (1997) 2 ALD(Cri) 830 : (1998) CriLJ 495 : (1997) 8 JT 677 : (1997) 6 SCALE 489 : (1998) 1 SCC 581
Penal Code, 1860 (IPC) — Section 149, 302, 304
Supreme Court21 Oct 1997Dismissed
Shiv Ram and Another Vs State of U.P. Sriram and Others Vs State of U.P. and Others
Supreme Court Of India · AIR 1997 SC 3996 : (1997) 2 ALD(Cri) 945 : (1998) CriLJ 76 : (1997) 8 JT 500 : (1997) 6 SCALE 466 : (1998) 1 SCC 149 : (1997) 4 SCR 531 Supp
Penal Code, 1860 (IPC) — Section 149, 302