Supreme Court15 Dec 1999Dismissed
Salim Khan Vs Sanjai Singh and Another
Supreme Court Of India · (1999) 10 JT 456 : (2002) 9 SCC 670
Criminal Procedure Code, 1973 (CrPC) — Section 161
COURT ARCHIVE
Supreme Court Of India judgments, 1999
1,289 judgments · page 2 of 65
Supreme Court14 Dec 1999dismissed
M/s. Coromandal Fertilisers Ltd. Vs Collector of Customs
Supreme Court Of India · AIR 2000 SC 606 : (2000) AIRSCW 33 : (2000) 67 ECC 206 : (2000) 88 ECR 750 : (2000) 115 ELT 9 : (1999) 10 JT 7 : (1999) 7 SCALE 500 : (2000) 1 SCC 448 : (1999) 5 SCR 329 Supp : (1999) 10 Supreme 241
Major Port Trusts Act, 1963 — Section 42
Supreme Court14 Dec 1999Disposed Of
S.K. Pattanaik (Dead) Thru Lrs. Vs State of Orissa and Others
Supreme Court Of India · AIR 2000 SC 612 : (2000) AIRSCW 41 : (2000) 67 ECC 209 : (2000) 88 ECR 752 : (2000) 115 ELT 9 : (1999) 10 JT 48 : (1999) 7 SCALE 557 : (2000) 1 SCC 413 : (1999) 5 SCR 463 Supp : (1999) 10 Supreme 259
Bihar and Orissa Excise Act, 1915 — Section 27, 28
Supreme Court14 Dec 1999Allowed
Mehar Singh and Others Vs Shiromani Gurudwara Prabandhak Committee
Supreme Court Of India · AIR 2000 SC 492 : (1999) AIRSCW 4654 : (1999) 10 JT 85 : (1999) 7 SCALE 489 : (2000) 2 SCC 97 : (2000) 1 Supreme 213 : (1999) 10 Supreme 480 : (2000) 1 UJ 213
Constitution of India, 1950 — Article 136Sikh Gurdwaras Act, 1925 — Section 25, 3(2), 5(1)
Supreme Court14 Dec 1999Allowed
M/s. Mohan Meakin Ltd. Vs The Commissioner of Central Excise, Kochi
Supreme Court Of India · AIR 2000 SC 1845 : (2000) AIRSCW 122 : (2000) 67 ECC 428 : (2000) ECR 5 : (2000) 115 ELT 3 : (1999) 9 JT 635 : (2000) 1 KLT 441 : (1999) 7 SCALE 486 : (2000) 1 SCC 462 : (1999) 10 Supreme 191
Customs Act, 1962 — Section 111, 112, 124, 125(2), 28
Supreme Court14 Dec 1999dismissed
M/s. Air Tech India Vs Asstt. Commr., Comml. Taxes and Others
Supreme Court Of India · (2000) AIRSCW 1123 : (1999) 10 JT 362 : (2000) 6 SCALE 394 : (2000) 9 SCC 491 : (2000) 119 STC 555 : (2000) 2 Supreme 394
Bengal Finance (Sales Tax) Rules, 1941 — Rule 3(66a)
Supreme Court14 Dec 1999Allowed
C. Gangacharan Vs C. Narayanan
Supreme Court Of India · (2000) AIRSCW 13 : (2000) 1 CTC 551 : (1999) 9 JT 640 : (2000) 1 KLT 445 : (2000) 2 MLJ 44 : (1999) 7 SCALE 518 : (2000) 1 SCC 459 : (1999) 5 SCR 332 Supp : (1999) 10 Supreme 239 : (2000) 1 UJ 192
Trusts Act, 1882 — Section 82
Supreme Court14 Dec 1999Dismissed
Indian Farmers Fertilizers Co-operative Ltd., Ahmedabad Vs Union of India and Others
Supreme Court Of India · (2000) AIRSCW 7 : (2000) 67 ECC 202 : (2000) ECR 1 : (2000) 115 ELT 11 : (2000) 4 GLR 753 : (1999) 10 JT 1 : (1999) 7 SCALE 478 : (2000) 2 SCC 107 : (1999) 10 Supreme 255 : (2000) 1 UJ 407
Customs Act, 1962 — Section 25(1)Finance Act, 1974 — Section 19Tariff Act, 1934 — Section 12, 2, 26
Supreme Court14 Dec 1999Allowed
Muni Singh and Another Vs State of Bihar
Supreme Court Of India · AIR 2000 SC 3640 : (1999) 10 JT 490 : (2002) 9 SCC 484
Penal Code, 1860 (IPC) — Section 302, 34
Supreme Court14 Dec 1999
S.I. Rooplal and Another Vs Lt. Governor Through Chief Secretary, Delhi and Others
Supreme Court Of India · AIR 2000 SC 594 : (2000) AIRSCW 19 : (2000) 85 FLR 305 : (1999) 9 JT 597 : (1999) 7 SCALE 466 : (2000) 1 SCC 644 : (2000) SCC(L&S) 213 : (1999) 5 SCR 310 Supp : (2000) 2 SLJ 395 : (1999) 10 Supreme 300 : (2000) 1 UJ 252
Constitution of India, 1950 — Article 14, 16, 32Delhi Police (Appointment and Recruitment) Rules, 1980 — Rule 17, 5
Supreme Court14 Dec 1999Allowed
Regional Provident Fund Commissioner Vs Shiv Kumar Joshi
Supreme Court Of India · AIR 2000 SC 331 : (1999) AIRSCW 4456 : (2000) 1 ALLMR 356 : (2000) 99 CompCas 347 : (2000) 1 CTC 107 : (2000) 84 FLR 183 : (1999) 10 JT 70 : (2000) 1 LLJ 552 : (2000) 2 LW 228 : (2000) 1 MhLj 819 : (2000) 2 MLJ 11 : (2000) 2 MPHT 89 : (2000) MPLJ 328 : (2
Consumer Protection Act, 1986 — Section 15, 2(1), 7Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 2, 5A, 6Trusts Act, 1882 — Section 20
Supreme Court14 Dec 1999Partly Allowed
Nanhak Singh Vs State of Bihar
Supreme Court Of India · (1999) 10 JT 378 : (2000) 2 PLJR 12 : (2002) 9 SCC 480
Penal Code, 1860 (IPC) — Section 302, 307, 34
Supreme Court13 Dec 1999Allowed
Indira Sawhney Vs Union of India and Others
Supreme Court Of India · AIR 2000 SC 498 : (1999) AIRSCW 4661 : (2000) 1 ALLMR 99 : (1999) 9 JT 557 : (1999) 7 SCALE 411 : (2000) 1 SCC 168 : (1999) 5 SCR 229 Supp : (2000) 3 SLJ 101 : (1999) 10 Supreme 270 : (2000) 1 UJ 367 : (2000) 1 UPLBEC 455
Constitution of India, 1950 — Article 14, 15(2), 16, 31Kerala State and Subordinate Services Rules, 1958 — Rule 14, 15, 16, 17Kerala State Backward Classes (Reservation of Appointments or Posts in the Services Under the S
Supreme Court13 Dec 1999Disposed Of
State of Karnataka Vs Arun Kumar Agarwal and Others
Supreme Court Of India · AIR 2000 SC 411 : (1999) AIRSCW 4556 : (1999) 9 JT 618 : (1999) 7 SCALE 441 : (2000) 1 SCC 210 : (1999) 5 SCR 278 Supp : (1999) 10 Supreme 215
Constitution of India, 1950 — Article 136Electricity (Supply) Act, 1948 — Section 29Penal Code, 1860 (IPC) — Section 120
Supreme Court13 Dec 1999Allowed
B.K.N. Narayana Pillai Vs P. Pillai and Another
Supreme Court Of India · AIR 2000 SC 614 : (2000) AIRSCW 43 : (2000) 1 CTC 163 : (1999) 10 JT 61 : (2000) 2 LW 313 : (2000) 2 MLJ 20 : (2000) 125 PLR 547 : (2000) 2 RLW 279 : (1999) 7 SCALE 463 : (2000) 1 SCC 712 : (1999) 5 SCR 271 Supp : (1999) 10 Supreme 229 : (2000) 1 UJ 209
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Easements Act, 1882 — Section 60
Supreme Court10 Dec 1999Allowed
United India Insurance Co. Ltd. Vs Anbari and Others
Supreme Court Of India · (2000) 10 SCC 604
Supreme Court10 Dec 1999Dismissed
K. Kuttan Pillai Vs S. Vijayankutty Nair and Others
Supreme Court Of India · (1999) 10 JT 459 : (2001) 10 SCC 99
Supreme Court10 Dec 1999Disposed Of
State of Maharashtra Vs Suresh
Supreme Court Of India · (2000) 1 ACR 266 : (2000) 1 ALD(Cri) 606 : (1999) 9 JT 513 : (2000) 1 PLJR 117 : (1999) 7 SCALE 386 : (2000) 1 SCC 471 : (1999) 5 SCR 215 Supp : (2000) 1 UJ 326
Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302
Supreme Court10 Dec 1999Allowed
V. Vijay Kumar Vs State of Kerala
Supreme Court Of India · (2000) 1 ACR 262 : AIR 2000 SC 586 : (2000) AIRSCW 9 : (2000) 1 ALD(Cri) 75 : (2000) CriLJ 739 : (1999) 9 JT 528 : (2000) 2 LW(Cri) 485 : (1999) 7 SCALE 381 : (2000) 1 SCC 628 : (1999) 5 SCR 208 Supp : (1999) 10 Supreme 186
Penal Code, 1860 (IPC) — Section 120B, 201, 302
Supreme Court10 Dec 1999Allowed
K.G. Derasari and Another Vs Union of India (UOI) and Others
Supreme Court Of India · (2000) 86 FLR 489 : (1999) 10 JT 486 : (2001) 10 SCC 496
Central Administrative Tribunal (Procedure) Rules, 1987 — Rule 24