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Supreme Court Of India judgments

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Supreme Court03 Sept 1997Allowed

Mansukhlal Vithaldas Chauhan Vs State of Gujarat

Supreme Court Of India · (1998) ACR 530 : AIR 1997 SC 3400 : (1997) AIRSCW 3478 : (1997) 2 ALD(Cri) 753 : (1997) CriLJ 4059 : (1997) 3 Crimes 301 : (1998) 1 GLR 793 : (1997) 7 JT 695 : (1997) 5 SCALE 667 : (1997) 7 SCC 622 : (1997) SCC(L&S) 1784 : (1997) 3 SCR 705 Supp : (1997) 8

Constitution of India, 1950 — Article 133, 136, 21, 226, 32Prevention of Corruption Act, 1947 — Section 5(2), 6, 6(2)
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Supreme Court03 Sept 1997Allowed

M.P. Electricity Board Vs S.S. Modh and Others

Supreme Court Of India · AIR 1997 SC 3464 : (1997) AIRSCW 3554 : (1997) 2 JLJ 323 : (1997) 7 JT 682 : (1998) 1 RLW 112 : (1997) 5 SCALE 698 : (1997) 11 SCC 6 : (1997) 8 Supreme 167 : (1997) 2 UJ 706 : (1997) 3 UPLBEC 1768

Constitution of India, 1950 — Article 226, 227
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Supreme Court03 Sept 1997Allowed

State of Orissa and Others Vs Mamtarani Sahoo and Another

Supreme Court Of India · AIR 1999 SC 3370 : (1999) AIRSCW 2409 : (1998) 8 SCC 753 : (1999) SCC(L&S) 268

Orissa Education (Recruitment and Conditions of Service of Teachers and Members of the Staff of Aided Educational Institutions) Rules, 1974 — Rule 7Orissa Education Act, 1969 — Section 10(2), 10(3), 27
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Supreme Court03 Sept 1997Allowed

State Rep. by the C.B.I. Vs Anil Sharma

Supreme Court Of India · AIR 1997 SC 3806 : (1997) AIRSCW 3722 : (1997) 2 ALD(Cri) 747 : (1997) 2 ALT(Cri) 690 : (1997) CriLJ 4414 : (1997) 3 Crimes 252 : (1997) 3 CTC 60 : (1997) 7 JT 651 : (1997) 5 SCALE 689 : (1997) 7 SCC 187 : (1997) 3 SCR 737 Supp : (1997) 7 Supreme 670 : 19

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Supreme Court03 Sept 1997Disposed Of

Jai Dev Gupta Vs State of H.P. and Another

Supreme Court Of India · AIR 1998 SC 2819 : (1998) AIRSCW 1424 : (1997) 7 JT 650 : (1997) 5 SCALE 697 : (1997) 11 SCC 13 : (1998) SCC(L&S) 1587 : (1999) 1 SLJ 110 : (1997) 8 Supreme 148 : (1998) 1 UJ 315 : (1997) 3 UPLBEC 1713

Administrative Tribunals Act, 1985 — Section 21
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Supreme Court02 Sept 1997Allowed

United India Insurance Co. Ltd. Vs Gian Chand and others

Supreme Court Of India · (1997) 2 ACC 437 : (1997) ACJ 1065 : AIR 1997 SC 3824 : (1997) AIRSCW 3742 : (1997) 4 ALLMR 665 : (1997) 5 ALT 33 : (1998) 94 CompCas 418 : (1997) 7 JT 736 : (1997) 3 LW 408 : (1998) 1 MLJ 68 : (1998) 118 PLR 712 : (1997) 6 SCALE 1 : (1997) 7 SCC 558 : (1

Motor Vehicles Act, 1939 — Section 96(2)
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Supreme Court02 Sept 1997Allowed

Jaipur Development Authority Vs Smt. Kailashwati Devi

Supreme Court Of India · AIR 1997 SC 3243 : (1997) AIRSCW 3301 : (1998) 1 BLJR 439 : (1997) 2 CTC 544 : (1997) 7 JT 643 : (1997) 2 KLT 902 : (1997) 3 LW 484 : (1997) 117 PLR 880 : (1997) RD 554 : (1997) 5 SCALE 658 : (1997) 7 SCC 297 : (1997) 3 SCR 664 Supp : (1997) 8 Supreme 255

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27
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Supreme Court02 Sept 1997Allowed

Union of India and others Vs Ramesh Kum

Supreme Court Of India · AIR 1997 SC 3531 : (1997) AIRSCW 3627 : (1997) 7 JT 645 : (1997) 5 SCALE 660 : (1997) 7 SCC 514 : (1997) 3 SCR 668 Supp : (1997) 8 Supreme 234 : (1997) 2 UJ 661 : (1997) 3 UPLBEC 1603

Administrative Tribunals Act, 1985 — Section 19Bombay Civil Services Rules, 1959 — Rule 151Criminal Procedure Code, 1973 (CrPC) — Section 389
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