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Supreme Court Of India judgments

59,848 judgments · page 1,855 of 2,993

Supreme Court01 Apr 1997Dismissed

State of Orissa Vs United India Insurance Co. Ltd.

Supreme Court Of India · (1999) ACJ 162 : AIR 1997 SC 2671 : (1997) AIRSCW 2636 : (1997) 5 JT 570 : (1997) 3 LW 190 : (1997) 116 PLR 695 : (1997) 2 RLW 297 : (1997) 4 SCALE 320 : (1997) 5 SCC 512 : (1997) 3 SCR 499 : (1997) 5 Supreme 643 : (1997) 2 UJ 268

Contract Act, 1872 — Section 124, 237MARINE INSURANCE ACT, 1963 — Section 2, 3, 4
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Supreme Court01 Apr 1997Disposed Of

Pratap Pharma (Pvt.) Ltd. and another etc. etc. Vs Union of India and others

Supreme Court Of India · AIR 1997 SC 2648 : (1997) AIRSCW 2610 : (1997) 2 BLJR 1076 : (1997) 4 JT 623 : (1997) 2 LW(Cri) 598 : (1997) 3 SCALE 570 : (1997) 5 SCC 87 : (1997) 3 SCR 492 : (1997) 4 Supreme 254 : (1997) 1 UJ 737

Constitution of India, 1950 — Article 14, 19(1), 32Drugs and Cosmetics Act, 1940 — Section 3, 33C
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Supreme Court01 Apr 1997Allowed

M.R. Patil and another Vs The Member, Industrial Court and another

Supreme Court Of India · AIR 1997 SC 1429 : (1997) AIRSCW 1557 : (1997) 1 ALD(Cri) 932 : (1997) 3 ALLMR 726 : (1997) 1 ALT(Cri) 858 : (1997) 2 Crimes 20 : (1997) 4 JT 428 : (1997) 2 LLJ 417 : (1997) 2 MhLj 693 : (1997) 3 SCALE 363 : (1997) 4 SCC 545 : (1997) SCC(L&S) 1091 : (1997

Criminal Procedure Code, 1973 (CrPC) — Section 197
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Supreme Court01 Apr 1997Dismissed

Tar Mohammad and Others etc. etc., Vs Union of India and Others

Supreme Court Of India · AIR 1997 SC 3679 : (1997) AIRSCW 2146 : (1997) 4 JT 589 : (1997) 3 SCALE 537 : (1997) 4 SCC 382 : (1997) 3 SCR 485 : (1997) 4 Supreme 84

Administration of Evacuee Property Act, 1950 — Section 4Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 12(2)
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Supreme Court31 Mar 1997dismissed

G. Ramesan Vs State of Kerala and another

Supreme Court Of India · AIR 1997 SC 2159 : (1997) AIRSCW 2014 : (1997) 4 JT 592 : (1997) 3 SCALE 540 : (1997) 5 SCC 183 : (1997) 3 SCR 453 : (1997) 3 Supreme 737

Kerala Land Acquisition Act, 1961 — Section 3(1)
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Supreme Court31 Mar 1997Allowed

Committee of Management, Arya Nagar Inter College, Arya Nagar, Kanpur, through its Manager and another Vs Sree Kumar Tiwary and another

Supreme Court Of India · AIR 1997 SC 3071 : (1997) AIRSCW 3109 : (1997) 4 JT 572 : (1997) 2 LLJ 797 : (1997) 3 SCALE 509 : (1997) 4 SCC 388 : (1997) SCC(L&S) 967 : (1997) 3 SCR 467 : (1997) 4 Supreme 31 : (1997) 2 UPLBEC 1133

Uttar Pradesh Secondary Education Service Commission (Removal of Difficulties) (Second) Order, 1981 — Section 2Uttar Pradesh Secondary Education Service Commission Act, 1982 — Section 33B, 33B(1), 33B(1)(a)(i)
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