Supreme Court21 Mar 1997Disposed Of
Palam Vihar Residents Association (Regd.) Through Capt. P. Goswami Vs State of Haryana and Others
Supreme Court Of India · (1998) 7 JT 477 : (1998) 9 SCC 143
COURT ARCHIVE
Supreme Court Of India judgments
59,848 judgments · page 1,858 of 2,993
Supreme Court21 Mar 1997Allowed
Puthiya Purayil Kannan''s Widow Kozipurath Chemmarathi by L.R. Kozhipurathu Kanaran Vs Patinhare Koyyattan Balan and Others
Supreme Court Of India · AIR 1997 SC 2440 : (1997) AIRSCW 2357 : (1997) 5 JT 429 : (1997) 3 SCALE 391 : (1997) 9 SCC 602 : (1997) 3 SCR 330 : (1997) 3 Supreme 603
Kerala Land Reforms Act, 1963 — Section 7BLimitation Act, 1963 — Article 120, 121
Supreme Court21 Mar 1997Allowed
Ramesh Vs Sheshrao and Others
Supreme Court Of India · AIR 1999 SC 1607 : (1998) AIRSCW 4141 : (1998) 9 SCC 113
Bombay Village Panchayats Act, 1958 — Section 35(3A)
Supreme Court21 Mar 1997Allowed
Himachal Road Transport Corporation and Another Vs Kewal Krishan
Supreme Court Of India · AIR 1997 SC 2667 : (1997) AIRSCW 2631 : (1997) 4 JT 366 : (1997) 3 SCALE 392 : (1997) 9 SCC 39 : (1997) SCC(L&S) 1001 : (1997) 3 SCR 324 : (1997) 3 Supreme 599
Himachal Road Transport Corporation (Class III and IV) Services (Recruitment, Promotion and Certain Conditions of Service) Regulations, 1975 — Regulation 4
Supreme Court20 Mar 1997dismissed
Awasan Mandal Parijat Uch Ayawarg Sangharsh Samiti Through President Vs Rajasthan Housing Board and Others
Supreme Court Of India · AIR 1998 SC 2933 : (1998) AIRSCW 2379 : (1997) 10 JT 725 : (1998) 1 RLW 144 : (1997) 3 SCALE 168 : (1997) 9 SCC 641 : (1997) 3 Supreme 353
Constitution of India, 1950 — Article 14
Supreme Court20 Mar 1997Allowed
Brajendra Nath Bhargava (Dead) by Lrs. Vs Ramchandra Kasliwal and Another
Supreme Court Of India · AIR 1999 SC 2866 : (1999) AIRSCW 2421 : (1998) 7 JT 621 : (1999) 2 RLW 199 : (1998) 9 SCC 169
Bar Council of India Rules, 1975 — Rule 22, 9
Supreme Court20 Mar 1997Allowed
State of Bihar and Another Vs Ramesh Chandra and Another
Supreme Court Of India · AIR 1998 SC 2384 : (1998) AIRSCW 2372 : (1997) 2 BLJR 1112 : (1997) 4 JT 329 : (1997) 2 LLJ 685 : (1997) 1 PLJR 131 : (1997) 3 SCALE 245 : (1997) 4 SCC 43 : (1997) 3 SCR 115 : (1997) 3 Supreme 482
Indian Medical Council Act, 1956 — Section 33
Supreme Court20 Mar 1997Disposed Of
Dinesh Trivedi, M.P. and Others Vs Union of India (UOI) and Others
Supreme Court Of India · (1997) 4 JT 237 : (1997) 3 SCALE 117 : (1997) 4 SCC 306 : (1997) 3 SCR 93
Constitution of India, 1950 — Article 19(1), 19(2), 32Official Secrets Act, 1923 — Section 5Prevention of Corruption Act, 1947 — Section 6
Supreme Court20 Mar 1997dismissed
Major General Inder Jit Kumar Vs Union of India (UOI) and Others
Supreme Court Of India · AIR 1997 SC 2085 : (1997) 4 JT 8 : (1997) 3 SCALE 111 : (1997) 9 SCC 1 : (1997) SCC(L&S) 1177
Army Act, 1950 — Section 109, 117, 52, 63, 71Army Rules, 1954 — Rule 13, 180, 184, 24, 28(2)
Supreme Court20 Mar 1997dismissed
State of Maharashtra and Another Vs Gopalprasad Govindprasad Agarwal and Others
Supreme Court Of India · (1997) 1 ACR 423 : AIR 1999 SC 1507 : (1998) AIRSCW 3878 : (1999) CriLJ 468 : (1998) 9 JT 115 : (1998) 9 SCC 274
Criminal Procedure Code, 1973 (CrPC) — Section 378Prevention of Food Adulteration Act, 1954 — Section 16(1), 20
Supreme Court20 Mar 1997Allowed
S. Jamaldeen and others etc. Vs High Court of Madras and others
Supreme Court Of India · AIR 1997 SC 3780 : (1997) AIRSCW 1860 : (1997) 1 CTC 478 : (1997) 4 JT 413 : (1997) 2 MLJ 37 : (1997) 3 SCALE 236 : (1997) 4 SCC 30 : (1997) SCC(L&S) 918 : (1997) 3 Supreme 468
Constitution of India, 1950 — Article 14, 16, 226
Supreme Court20 Mar 1997dismissed
Smt. Ram Sakhi Devi and Uttar Pradesh Adhyapak Parishad and Others Vs State of U.P. and others
Supreme Court Of India · AIR 1997 SC 2551 : (1997) AIRSCW 2497 : (1997) 4 SCC 379 : (1997) 3 Supreme 638
Uttar Pradesh Intermediate Education Act, 1921 — Section 16E, 18, 21B, 21C, 21D
Supreme Court20 Mar 1997Allowed
University of Cochin, Rep., by its Registrar, University of Cochin Vs N.S. Kanoonjamma and others V. Vasudevan Vs University of Cochin and others
Supreme Court Of India · AIR 1997 SC 2083 : (1997) AIRSCW 1914 : (1997) 5 JT 379 : (1997) 2 LLJ 228 : (1997) 2 PLJR 40 : (1997) 3 SCALE 387 : (1997) 4 SCC 426 : (1997) 3 SCR 150 : (1997) 3 Supreme 693 : (1997) 2 UJ 93
Constitution of India, 1950 — Article 16
Supreme Court20 Mar 1997Allowed
A.A. Sulaiman Vs Dy. Commissioner of Sales Tax
Supreme Court Of India · (1998) 7 JT 205 : (1999) 1 SCALE 137 : (1998) 9 SCC 107
Kerala General Sales Tax Act, 1963 — Section 5
Supreme Court20 Mar 1997Allowed
P. Sadagopan and Others Vs Food Corporation of India, Zonal Officer (South Zone) Represented by its Zonal Manager and Another
Supreme Court Of India · AIR 1997 SC 2700 : (1997) AIRSCW 2668 : (1997) 4 JT 411 : (1997) 3 SCALE 390 : (1997) 4 SCC 301 : (1997) SCC(L&S) 895 : (1997) 3 SCR 138 : (1997) 3 Supreme 604 : (1997) 2 UPLBEC 1006
Supreme Court20 Mar 1997Dismissed
Jai Prakash Sharma Vs State of U.P. and others
Supreme Court Of India · AIR 1997 SC 2550 : (1997) AIRSCW 2496 : (1997) 5 JT 187 : (1997) 3 SCALE 358 : (1997) 4 SCC 377 : (1997) SCC(L&S) 961 : (1997) 3 SCR 154 : (1997) 3 Supreme 637 : (1997) 2 UPLBEC 1136
Uttar Pradesh Intermediate Education Act, 1921 — Section 16FUttar Pradesh Intermediate Education Regulations, 1921 — Regulation 2(1)
Supreme Court20 Mar 1997Dismissed
Raja Provision Stores Vs Appellate Tribunal (Sales Tax), Trivandrum
Supreme Court Of India · (1997) 11 SCC 751 : (1997) 105 STC 325
Kerala General Sales Tax Act, 1963 — Section 5A
Supreme Court20 Mar 1997
Baleshwar Tewari (Dead) by LRs. and others Vs Sheo Jatan Tiwary and others
Supreme Court Of India · AIR 1997 SC 2089 : (1997) AIRSCW 1921 : (1997) 5 JT 635 : (1997) 2 PLJR 42 : (1997) 3 SCALE 381 : (1997) 5 SCC 112 : (1997) 3 SCR 140 : (1997) 4 Supreme 235
Bihar Land Reforms Rules, 1951 — Rule 7E(iii)Bihar Tenancy Act, 1885 — Section 116Code of Criminal Procedure, 1973 — Section 145
Supreme Court20 Mar 1997Dismissed
Ram Sakhi Devi (Smt) Vs State of U.P. and Others Uttar Pradesh Pradhan Adhyapak Parishad and Others Vs U.P. Secondary Education Service Commission and Others
Supreme Court Of India · (1997) 4 JT 363 : (1997) 3 SCALE 396 : (1997) 4 SCC 379 : (1997) SCC(L&S) 963 : (1997) 3 SCR 157
Uttar Pradesh Intermediate Education Act, 1921 — Section 16EUttar Pradesh Secondary Education Services Commission and Selection Boards Act, 1982 — Section 10
Supreme Court20 Mar 1997Allowed
Collector of Central Excise, Madras Vs Arason and Company
Supreme Court Of India · AIR 1998 SC 2932 : (1998) AIRSCW 2370 : (1997) 58 ECC 74 : (1997) 70 ECR 1 : (1997) 91 ELT 251 : (1997) 4 JT 308 : (1997) 3 SCALE 148 : (1997) 4 SCC 542 : (1997) 3 SCR 111 : (1997) 3 Supreme 338