Supreme Court01 May 1997Allowed
Ramchandra Sao and Another Vs State of Bihar
Supreme Court Of India · AIR 1999 SC 1574 : (1998) 1 PLJR 31 : (2000) 10 SCC 467
Penal Code, 1860 (IPC) — Section 302
COURT ARCHIVE
Supreme Court Of India judgments
59,848 judgments · page 1,846 of 2,993
Supreme Court01 May 1997Allowed
Sri Ramdas Motor Transport Ltd. and Others Vs Tadi Adhinarayana Reddy and Others
Supreme Court Of India · AIR 1997 SC 2189 : (1997) AIRSCW 2051 : (1997) 90 CompCas 383 : (1997) 10 JT 667 : (1997) 3 LW 155 : (1997) 4 SCALE 4 : (1997) 5 SCC 446 : (1997) 3 SCR 1160 : (1997) 5 Supreme 29
Companies Act, 1956 — Section 234, 235, 237, 397, 398Constitution of India, 1950 — Article 226
Supreme Court01 May 1997Disposed Of
Agauta Sugar and Chemicals Vs State of U.P. and others
Supreme Court Of India · AIR 1997 SC 2387 : (1997) AIRSCW 2296 : (1997) 5 JT 415 : (1997) 4 SCALE 242 : (1997) 10 SCC 99 : (1997) 3 SCR 1169 : (1997) 5 Supreme 418
Supreme Court01 May 1997Dismissed
Sri Raj Pal Verma and others Vs Chancellor of Meerut University (renamed as Ch. Charan Singh University), Raj Bhawan, Lucknow and others
Supreme Court Of India · AIR 1997 SC 2708 : (1997) AIRSCW 2677 : (1997) 5 JT 615 : (1997) 4 SCALE 347 : (1997) 6 SCC 365 : (1997) SCC(L&S) 1505 : (1997) 3 SCR 1175 : (1997) 6 Supreme 92 : (1997) 2 UJ 147 : (1997) 3 UPLBEC 1573
Uttar Pradesh State Universities Act, 1973 — Section 31(8)(a)
Supreme Court01 May 1997Disposed Of
Gainda Ram and Others Vs M.C.D. and Others
Supreme Court Of India · AIR 1998 SC 2363 : (1998) AIRSCW 2337 : (1998) 4 ALLMR 70 : (1997) 7 JT 116 : (1997) 5 SCALE 243 : (1998) 1 SCC 188 : (1997) 3 SCR 1181 : (1997) 7 Supreme 233
Supreme Court01 May 1997Allowed
Krishan Vs State of Haryana
Supreme Court Of India · (1998) ACR 67 : AIR 1997 SC 2598 : (1997) AIRSCW 2554 : (1997) 1 ALD(Cri) 867 : (1997) 2 ALT(Cri) 466 : (1997) CriLJ 3180 : (1997) 2 Crimes 59 : (1997) 5 JT 129 : (1997) 3 SCALE 753 : (2000) 10 SCC 451 : (1997) 3 SCR 1156 : (1997) 4 Supreme 307 : (1997) 1
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 302
Supreme Court01 May 1997Disposed Of
Ashok Paper Mills Kamgar Union Vs Union of India (UOI) and Others
Supreme Court Of India · (1997) 89 CompCas 658 : (1997) 70 ECR 741 : (1997) 5 JT 458 : (1998) 1 PLJR 85 : (1997) 4 SCALE 256 : (1997) 10 SCC 113 : (1997) 3 SCR 1172
Supreme Court01 May 1997Disposed Of
Swadeshi Cotton Mills Co. Ltd. Vs Commissioner of Income Tax
Supreme Court Of India · AIR 1999 SC 1579 : (1998) 150 CTR 616 : (1998) 233 ITR 199
Income Tax Act, 1961 — Section 37(1)
Supreme Court01 May 1997Disposed Of
Anamika Chawla Vs Metropolitan Magistrate and Others
Supreme Court Of India · (1997) 2 ALD(Cri) 150 : (1997) 2 BLJR 1042 : (1997) 2 Crimes 62 : (1997) 5 JT 120 : (1997) 3 SCALE 761 : (1997) 5 SCC 346 : (1997) 1 UJ 736
Supreme Court30 Apr 1997
State of Punjab and Another Vs M.L. Sehgal and Others
Supreme Court Of India · (1997) 6 SCC 69
Supreme Court30 Apr 1997Allowed
COMMISSIONER OF Income Tax Vs MATHUBHAI C. PATEL.
Supreme Court Of India · (1999) 156 CTR 339 : (1999) 238 ITR 403
Income Tax Act, 1961 — Section 261
Supreme Court30 Apr 1997Allowed
Smt. Sujata Mukherjee Vs Prashant Kumar
Supreme Court Of India · (1997) 2 MPJR 313
Criminal Procedure Code, 1973 (CrPC) — Section 178Penal Code, 1860 (IPC) — Section 178, 323, 498A, 506B
Supreme Court30 Apr 1997Allowed
High Court of Judicature at Bombay through its Registrar Vs Shirish Kumar Rangrao Patil and another
Supreme Court Of India · AIR 1997 SC 2631 : (1997) AIRSCW 2592 : (1997) 5 JT 337 : (1997) 4 SCALE 181 : (1997) 6 SCC 339 : (1997) SCC(L&S) 1486 : (1997) 3 SCR 1131 : (1997) 5 Supreme 71 : (1997) 2 UJ 152
Constitution of India, 1950 — Article 124, 235, 309, 310, 311
Supreme Court30 Apr 1997Allowed
Smt. Sujata Mukherjee Vs Prashant Kumar Mukherjee
Supreme Court Of India · AIR 1997 SC 2465 : (1997) AIRSCW 2401 : (1997) 2 ALD(Cri) 198 : (1997) CriLJ 2985 : (1997) 2 JLJ 59 : (1997) 5 JT 478 : (1997) 3 RLW 440 : (1997) 4 SCALE 112 : (1997) 5 SCC 30 : (1997) 3 SCR 1127 : (1997) 4 Supreme 448
Criminal Procedure Code, 1973 (CrPC) — Section 178Penal Code, 1860 (IPC) — Section 323, 498A
Supreme Court30 Apr 1997Dismissed
Collector of Central Excise Vs Reckitt Colman of India Ltd.
Supreme Court Of India · (1997) 92 ELT 457 : (1997) 7 SCC 248
Central Excise Rules, 1944 — Rule 8(1)
Supreme Court30 Apr 1997dismissed
Commissioner of Income Tax Vs T.V. Suresh Chandra and Others
Supreme Court Of India · (2001) 249 ITR 786
Income Tax Act, 1961 — Section 269C, 269F
Supreme Court30 Apr 1997Dismissed
India Leather Corporation (P) Ltd., Madras Vs Commissioner of Income Tax, Madras
Supreme Court Of India · (1997) 227 ITR 552 : (1997) 5 SCALE 3 : (1997) 10 SCC 115
Income Tax Act, 1961 — Section 104, 261
Supreme Court30 Apr 1997Allowed
Meharban and others etc. etc. Vs State of U.P. and others
Supreme Court Of India · AIR 1997 SC 2664 : (1997) AIRSCW 2628 : (1997) 5 JT 645 : (1997) 4 SCALE 363 : (1997) 6 SCC 54 : (1997) 3 SCR 1149 : (1997) 6 Supreme 96
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Land Acquisition Act, 1894 — Section 11, 18, 23, 4(1), 51
Supreme Court30 Apr 1997Allowed
Commissioner of Income Tax Vs Matubhai C. Patel
Supreme Court Of India · AIR 1999 SC 2634 : (1999) AIRSCW 1854 : (1999) 228 ITR 403 : (1998) 7 JT 270 : (1999) 1 SCALE 301(2) : (1999) 1 SCALE 301 : (1998) 9 SCC 95
Income Tax Act, 1961 — Section 261
Supreme Court29 Apr 1997Disposed Of
Calcutta Metropolitan Development Authority Vs Dilip Kumar Banerjee and Others
Supreme Court Of India · (1997) 5 JT 462 : (1997) 3 SCALE 715 : (1997) 10 SCC 642 : (1997) SCC(L&S) 1756