COURT ARCHIVE

Supreme Court Of India judgments, 2000

1,690 judgments · page 10 of 85

Supreme Court17 Nov 2000Disposed Of

Ram Ekbal Upadhya and Others Vs State of Bihar

Supreme Court Of India · AIR 2000 SC 2767 : (2000) AIRSCW 3139 : (2000) 5 ALT 37 : (2000) 87 FLR 130 : (2000) 10 JT 158 : (2000) 2 MPJR 517 : (2000) 4 PLJR 95 : (2000) 6 SCALE 296 : (2000) 7 SCC 210 : (2000) SCC(L&S) 897 : (2000) 3 SCR 69 Supp : (2000) 6 Supreme 136

Penal Code, 1860 (IPC) — Section 307, 308, 309, 310, 311

Supreme Court17 Nov 2000Allowed

Shweta Bhardwaj Vs Vivek Bhardwaj

Supreme Court Of India · (2001) 1 DMC 35 : (2002) 1 PLJR 274

Hindu Marriage Act, 1955 — Section 13

Supreme Court17 Nov 2000Disposed Of

State of U.P. and Others Vs Ved Pal Singh

Supreme Court Of India · (2000) AIRSCW 4642 : (2000) 7 JT 47 : (2000) 3 LW 218 : (2000) 3 MLJ 112 : (2000) 4 SCALE 698 : (2000) 6 SCC 151 : (2000) 1 SCR 1 Supp : (2000) 4 Supreme 754

Constitution of India Art 136, Art 226

Supreme Court17 Nov 2000Allowed

Sub-Divisional Officer, Konch Vs Maharaj Singh

Supreme Court Of India · (2003) 3 LLJ 1080 : (2003) 9 SCC 191

Constitution of India, 1950 — Article 226

Supreme Court17 Nov 2000Disposed Of

State of Bihar Vs Purushottam Singh Bihar State Electricity Board Vs Purushottam Singh

Supreme Court Of India · (2003) 4 SCALE 515 : (2001) 4 SCALE 152 : (2000) 4 SCALE 170 : (2001) 1 SCC 437

Criminal Procedure Code, 1973 - S. 482 - Conviction U/S. 420, 201 Read With 120-B, Indian Penal Code, 1860 - And U/S. 13(1) And 13(2) Of Prevention Of Corruption Act, 1988

Supreme Court17 Nov 2000Disposed Of

Jai Singh Vs Salinder and Another

Supreme Court Of India · (2001) ACJ 644 : (2002) 9 SCC 403 : (2001) 1 UC 429

Supreme Court17 Nov 2000Dismissed

B.S. Sharma Vs State of Haryana and Another

Supreme Court Of India · AIR 2001 SC 360 : (2000) AIRSCW 4197 : (2001) 88 FLR 433 : (2000) 3 JT 186 Supp : (2001) 1 LLJ 1 : (2000) 7 SCALE 573 : (2001) 1 SCC 434 : (2000) 4 SCR 722 Supp : (2000) 7 Supreme 581 : (2001) 1 UJ 333 : (2001) 1 UPLBEC 540

Constitution of India, 1950 — Article 235Industrial Disputes Act, 1947 — Section 7C, 8Punjab Superior Judicial Service Rules, 1963 — Rule 19

Supreme Court17 Nov 2000Allowed

Krupanidhi Educational Institution Vs Super Sale Corporation

Supreme Court Of India · AIR 2000 SC 1481 : (2000) AIRSCW 1010 : (2000) 3 JT 499 : (2000) 2 SCALE 519 : (2000) 3 SCC 595 : (2000) 2 SCR 506 : (2000) 2 Supreme 543

Supreme Court16 Nov 2000Disposed Of

UT, Chandigarh and Others Vs Avtar Singh and Others

Supreme Court Of India · (2000) 3 ACR 1903 : AIR 2000 SC 3566 : (2000) AIRSCW 3633 : (2000) CriLJ 4599 : (2000) 7 JT 541 : (2000) 9 SCC 421 : (2000) 7 Supreme 176

Punjab Reorganisation Act, 1966 - S. 87 - Constitution Of India - Art. 243 To 243-O

Supreme Court16 Nov 2000Dismissed

Amrik Singh Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 2002 SC 2382 : (2002) AIRSCW 2562 : (2001) 89 FLR 79 : (2001) 2 JT 568 : (2008) 1 SCALE 409 : (2001) 10 SCC 424

Supreme Court16 Nov 2000Dismissed

Regional Director, ESI Corpn. Vs Metropolitan Engineering Co. Ltd.

Supreme Court Of India · (2001) 1 LLJ 567 : (2001) 10 SCC 730

Supreme Court16 Nov 2000Allowed

COMMISSIONER OF INCOME TAX Vs ANIL K. HAZARIKA

Supreme Court Of India · (2001) 165 CTR 13 : (2001) 248 ITR 8 : (2002) 9 SCC 633 : (2001) 116 TAXMAN 241

Income Tax Act, 1961 — Section 16

Supreme Court16 Nov 2000Disposed Of

M/s. Raymond Limited and Another, Vs Madhya Pradesh Electricity Board and Others, Etc. Etc.

Supreme Court Of India · (2001) 2 JLJ 47 : (2001) 1 LW 416 : (2001) 1 MLJ 148 : (2000) 7 SCALE 502 : (2000) 4 SCR 668 Supp : (2001) 1 UC 415

Constitution of India, 1950 — Article 141, 142, 226Contract Act, 1872 — Section 56Electricity Act, 1910 — Section 22B

Supreme Court16 Nov 2000Allowed

State of Punjab and Others Vs Bhagwan Singh

Supreme Court Of India · AIR 2001 SC 276 : (2000) AIRSCW 4381 : (2001) 49 BLJR 1361 : (2001) 88 FLR 537 : (2001) 1 JT 24 : (2001) 1 LLJ 549 : (2001) 1 MLJ 195 : (2000) 8 SCALE 207 : (2001) 1 SCC 205 : (2001) SCC(L&S) 207 : (2000) 8 Supreme 286 : (2001) 1 UJ 258 : (2001) 1 UPLBEC

Supreme Court16 Nov 2000dismissed

Malaprabha Coop. Sugar Factory Ltd. and Indian Sugar Mills Association and Another Vs Union of India (UOI) and Another

Supreme Court Of India · (2001) 3 JT 29 : (2002) 9 SCC 716

Essential Commodities Act, 1955 — Section 3

Supreme Court16 Nov 2000dismissed

Kanhaiyalal Vishindas Gidwani Vs Arun Dattatray Mehta and Others

Supreme Court Of India · AIR 2000 SC 3681 : (2000) AIRSCW 4289 : (2000) 3 JT 1 Supp : (2000) 7 SCALE 545 : (2001) 1 SCC 78 : (2000) 8 Supreme 38 : (2001) 2 UJ 1199

Representation of the People Act, 1951 — Section 100(1), 2(1), 30, 31, 33(1)

Supreme Court16 Nov 2000Dismissed

Agricultural Produce Market Committee Vs N.S.K. Khaja Mothideen Saheb (Dead) by LRs. and Others

Supreme Court Of India · AIR 2000 SC 3272 : (2000) AIRSCW 3659 : (2000) 2 JT 1 Supp : (2000) 6 SCALE 681 : (2000) 7 SCC 543 : (2000) 3 SCR 457 Supp : (2000) 7 Supreme 102

Land Acquisition Act, 1894 Sec 6, Sec 23, Sec 4

Supreme Court16 Nov 2000Dismissed

G. Babu and Others Vs State of Kerala and Others

Supreme Court Of India · (2001) 89 FLR 88 : (2001) 2 JT 42 : (2001) 10 SCC 595 : (2001) 1 UPLBEC 812

Constitution of India, 1950 — Article 32

Supreme Court16 Nov 2000Allowed

Commissioner of Income Tax Vs Leena Investment P. Ltd.

Supreme Court Of India · AIR 2000 SC 3166 : (2000) AIRSCW 3639 : (2001) 2 CGLJ 25 : (2001) 106 CompCas 267 : (2000) 4 CTC 687 : (2000) 1 JT 317 Supp : (2001) 1 LW 332 : (2000) 6 SCALE 654 : (2001) 1 SCC 663 : (2000) 3 SCR 542 Supp : (2000) 6 Supreme 619

Supreme Court16 Nov 2000Allowed

State of Tripura Vs Manoranjan Chakraborty and Others

Supreme Court Of India · (2001) 10 SCC 740

Tlipura Sales Tax Act, 1976 — Section 20(1), 21(2)