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Supreme Court Of India judgments, 2000

1,690 judgments · page 1 of 85

Supreme Court15 Dec 2000Allowed

Lalmuni Devi Vs State of Bihar and Others

Supreme Court Of India · (2001) 1 ACR 262 : (2001) AIRSCW 2504 : (2001) 1 ALD(Cri) 220 : (2001) 1 ALT(Cri) 219 : (2001) 1 JT 150 : (2001) 2 OLR 23 : (2000) 8 SCALE 432 : (2001) 2 SCC 17 : (2001) 1 UC 216

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 120B, 419, 420, 467
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Supreme Court15 Dec 2000Dismissed

S.K. Sundaram

Supreme Court Of India · (2001) 1 ACR 238 : (2001) 1 ALD(Cri) 222 : (2001) 1 ALT 19 : (2001) CriLJ 2932 : (2001) 1 JT 81 : (2001) 1 KLT 585 : (2001) 1 LW 26 : (2001) 1 LW(Cri) 117 : (2000) 8 SCALE 345 : (2000) 5 SCR 677 Supp : (2001) 1 UJ 543 : (2001) 1 UPLBEC 335

Constitution of India, 1950 — Article 145, 217Contempt of Courts Act, 1971 — Section 2Penal Code, 1860 (IPC) — Section 167, 406, 420, 466, 468
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Supreme Court15 Dec 2000Disposed Of

Pratap Singh Vs The Registrar, IGIT and Others

Supreme Court Of India · AIR 2001 SC 290 : (2000) AIRSCW 4513 : (2001) 91 CLT 496 : (2001) 1 JT 305 : (2000) 8 SCALE 416 : (2001) 9 SCC 273 : (2001) 1 Supreme 340 : (2000) 8 Supreme 471 : (2001) 1 UPLBEC 714

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Supreme Court15 Dec 2000dismissed

Babu Kuttan R. Pillai and Another Vs State of Maharashtra

Supreme Court Of India · (2001) 1 ACR 222 : (2001) 1 JT 66 : (2000) 8 SCALE 418 : (2001) 9 SCC 409 : (2001) 2 UJ 822

Arms Act, 1959 — Section 25(1B), 27, 5Penal Code, 1860 (IPC) — Section 114, 120B, 143, 144, 147Terrorist and Disruptive Activities (Prevention) Act, 1987 — Section 3(2), 3(3), 3(5), 5, 6
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Supreme Court15 Dec 2000Allowed

Inderjeet Kaur Vs Nirpal Singh

Supreme Court Of India · (2001) 2 ALT 1 : (2001) 1 JT 308 : (2000) 8 SCALE 424 : (2001) 1 SCC 706 : (2000) 5 SCR 707 Supp : (2001) 1 UC 291

Delhi Rent Control Act, 1958 — Section 14(1), 25B(5)
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Supreme Court15 Dec 2000Dismissed

Rajasthan High Court Advocates Association Vs Union of India and Others

Supreme Court Of India · (2001) AIRSCW 1 : (2001) 1 JT 287 : (2001) 1 RLW 73 : (2000) 8 SCALE 455 : (2000) 5 SCR 743 Supp : (2001) 3 Supreme 206 : (2001) 1 UJ 478 : (2001) 1 UPLBEC 723

Constitution of India, 1950 — Article 226Rajasthan High Court Ordinance, 1949 — Section 44(2)States Reorganisation Act, 1956 — Section 10, 51(2)
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Supreme Court14 Dec 2000Disposed Of

Manjit Singh Vs State of Punjab

Supreme Court Of India · (2002) 2 ACR 1736

Penal Code, 1860 (IPC) — Section 307Terrorist and Disruptive Activities (Prevention) Act, 1987 — Section 19, 5
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Supreme Court14 Dec 2000Allowed

Oriental Insurance Co. Ltd. Vs Cheruvakkara Nafeessu and Others

Supreme Court Of India · (2001) 1 ACC 335 : (2001) ACJ 1 : (2000) AIRSCW 4535 : (2000) AIRSCW 1727 : (2001) 104 CompCas 89 : (2001) 1 JT 341 : (2001) 1 KLT 498 : (2001) 1 RLW 69 : (2000) 8 SCALE 412 : (2000) 5 SCR 670 Supp : (2000) 8 Supreme 467 : (2001) 1 UC 273 : (2001) 1 UJ 37

Motor Vehicles Act, 1939 — Section 95(1), 96Motor Vehicles Act, 1988 — Section 174
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Supreme Court14 Dec 2000Dismissed

Biranchi Narayan Mohanty Vs State of Orissa

Supreme Court Of India · (2001) 1 ACR 123 : (2001) AIRSCW 2267 : (2000) AIRSCW 4532 : (2001) ALLMR(Cri) 747 : (2001) CriLJ 720 : (2000) 3 JT 607 Supp : (2001) 1 RLW 67 : (2000) 8 SCALE 266 : (2001) 9 SCC 288 : (2000) 8 Supreme 489 : (2001) 1 UC 373

Prevention of Corruption Act, 1947 — Section 5(1)(d), 5(2)
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Supreme Court14 Dec 2000Disposed Of

M.C. Mehta Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 2000 SC 1557 : (2000) AIRSCW 1374 : (2000) 85 FLR 856 : (2000) 4 JT 374 : (2000) 3 SCALE 147 : (2000) 4 SCC 13 : (2000) SCC(L&S) 440 : (2000) 2 SCR 1067 : (2000) 4 Supreme 611 : (2000) 2 UPLBEC 1735

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