Supreme Court29 Sept 1997Dismissed

Eugenio Misquita and Others Vs State of Goa and Others

Supreme Court Of India · AIR 1997 SC 3939 : (1997) AIRSCW 3871 : (1998) 1 ALLMR 161 : (1998) 1 ALT 1 : (1997) 8 JT 317 : (1998) 1 MLJ 38 : (1998) 1 RLW 10 : (1997) 6 SCALE 328 : (1997) 8 SCC 47 : (1997) 4 SCR 362 Supp : (1997) 9 Supreme 125 : (1997) 2 UJ 761

Land Acquisition Act, 1894 — Section 11A, 4(1), 6(1), 6(2)
Supreme Court29 Sept 1997Disposed Of

Union of India (UOI) Vs B.S. Agarwal and Others

Supreme Court Of India · AIR 1998 SC 1537 : (1998) AIRSCW 583 : (1997) 8 JT 290 : (1997) 6 SCALE 278 : (1997) 8 SCC 89 : (1998) SCC(L&S) 482 : (1997) 4 SCR 327 Supp : (1998) 5 Supreme 462 : (1997) 9 Supreme 166 : (1997) 3 UPLBEC 2055

Constitution of India, 1950 — Article 14, 16
Supreme Court26 Sept 1997Allowed

M.V. Javali Vs Mahajan Borewell and Co. and Others

Supreme Court Of India · AIR 1997 SC 3964 : (1997) 2 ALD(Cri) 715 : (1998) 91 CompCas 708 : (1998) 230 ITR 1 : (1997) 8 JT 386 : (1997) 6 SCALE 343 : (1997) 8 SCC 72 : (1997) 4 SCR 320 Supp : (1997) 95 TAXMAN 306

Gold (Control) Act, 1968 — Section 93Income Tax Act, 1961 — Section 276B, 278B
Supreme Court25 Sept 1997Partly Allowed

Dukhmochan Pandey and Others Vs State of Bihar

Supreme Court Of India · (1998) ACR 365 : AIR 1998 SC 40 : (1997) 2 ALD(Cri) 719 : (1998) 1 ALT(Cri) 24 : (1998) 1 BLJR 66 : (1998) CriLJ 66 : (1997) 8 JT 274 : (1997) 6 SCALE 262 : (1997) 8 SCC 405 : (1997) 4 SCR 276 Supp

Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 325
Supreme Court25 Sept 1997Partly Allowed

Ved Prakash Garg Vs Premi Devi and others

Supreme Court Of India · (1997) 2 ACC 520 : (1998) ACJ 1 : AIR 1997 SC 3854 : (1997) AIRSCW 3775 : (1997) 90 CompCas 405 : (1997) 8 JT 229 : (1997) 3 LW 413 : (1998) 1 MLJ 17 : (1997) 117 PLR 606 : (1997) 6 SCALE 238 : (1997) 8 SCC 1 : (1997) 4 SCR 250 Supp : (1997) 8 Supreme 412

Motor Vehicles Act, 1939 — Section 92A, 95Motor Vehicles Act, 1988 — Section 147(1), 167Workmens Compensation Act, 1923 — Section 19, 3, 4A(3)