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Supreme Court Of India judgments, 2000

1,690 judgments · page 2 of 85

Supreme Court13 Dec 2000Disposed Off

T. Sudhakar Prasad Vs Govt. of A.P. and Others

Supreme Court Of India · (2001) 1 ACR 284 : (2000) AIRSCW 4611 : (2001) 1 ALT 36 : (2001) 1 JT 204 : (2001) 1 RLW 136 : (2000) 8 SCALE 366 : (2001) SCC(L&S) 263 : (2000) 5 SCR 610 Supp : (2001) 121 STC 365 : (2000) 8 Supreme 536 : (2001) 1 UJ 734 : (2001) 1 UPLBEC 588

Administrative Tribunals Act, 1985 — Section 14(1), 17Constitution of India, 1950 — Article 129, 136, 142, 144, 215Contempt of Courts Act, 1971 — Section 10, 12, 15, 19, 22
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Supreme Court13 Dec 2000dismissed

Vannattankandy Ibrayi Vs Kunhabdulla Hajee

Supreme Court Of India · AIR 2003 SC 4453 : (2000) AIRSCW 4592 : (2001) 1 JT 96 : (2000) 8 SCALE 396 : (2000) 5 SCR 630 Supp : (2000) 8 Supreme 553

Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 2(1), 4(1), 5Transfer of Property Act, 1882 — Section 106, 108B, 111, 114
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Supreme Court13 Dec 2000Dismissed

Radhey Sham Vs State of Haryana

Supreme Court Of India · (2001) 2 ACR 1093 : (2001) 3 JT 535 : (2001) 10 SCC 206

Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15, 50
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Supreme Court13 Dec 2000Allowed

The State of Bihar Vs Chandra Bhushan Singh and Others

Supreme Court Of India · (2001) 1 ACR 14 : (2001) AIRSCW 16 : (2001) 1 ALD(Cri) 205 : (2001) ALLMR(Cri) 573 : (2001) 1 ALT(Cri) 358 : (2001) 1 CGLJ 361 : (2001) CriLJ 702 : (2000) 8 SCALE 258 : (2000) 5 SCR 660 Supp : (2000) 8 Supreme 450 : (2001) 1 UC 267

Criminal Procedure Code, 1973 (CrPC) — Section 173, 2, 200, 204Evidence Act, 1872 — Section 25Railway Property (Unlawful Possession) Act, 1966 — Section 3, 6, 7, 8
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Supreme Court13 Dec 2000Disposed Of

Life Insurance Corporation of India and Others Vs Smt. Asha Goel and Another

Supreme Court Of India · (2001) ACJ 806 : AIR 2001 SC 549 : (2001) AIRSCW 161 : (2001) 104 CompCas 79 : (2001) 3 GLR 1990 : (2001) 1 JT 10 : (2000) 8 SCALE 320 : (2001) 2 SCC 160 : (2000) 5 SCR 646 Supp : (2000) 8 Supreme 521 : (2001) 1 UJ 456

Constitution of India, 1950 — Article 226Contract Act, 1872 — Section 17, 19Insurance Act, 1938 — Section 30, 45
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Supreme Court12 Dec 2000Dismissed

M. Narsinga Rao Vs State of Andhra Pradesh

Supreme Court Of India · (2001) 1 ACR 59 : AIR 2001 SC 318 : (2000) AIRSCW 4427 : (2001) 1 ALD(Cri) 407 : (2001) ALLMR(Cri) 565 : (2001) 1 ALT(Cri) 139 : (2001) CriLJ 515 : (2000) 3 JT 559 Supp : (2000) 10 JT 268 : (2000) 8 SCALE 303 : (2001) 1 SCC 691 : (2000) 5 SCR 584 Supp : (

Criminal Procedure Code, 1973 (CrPC) — Section 164, 313Evidence Act, 1872 — Section 114, 4Prevention of Corruption Act, 1947 — Section 5(2)
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Supreme Court12 Dec 2000Dismissed

Kuldeep Kumar Gupta and Others Vs H.P.S.E.B. and Others

Supreme Court Of India · AIR 2001 SC 308 : (2000) AIRSCW 4505 : (2001) 2 ALT 14 : (2001) 1 JT 47 : (2000) 8 SCALE 311 : (2001) 1 SCC 475 : (2001) SCC(L&S) 253 : (2000) 5 SCR 572 Supp : (2000) 8 Supreme 392 : (2001) 1 UPLBEC 273

Constitution of India, 1950 — Article 14, 16(4)Electricity (Supply) Act, 1948 — Section 15, 79
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Supreme Court12 Dec 2000Dismissed

Pradyut Bordoloi Vs Swapan Roy

Supreme Court Of India · AIR 2001 SC 296 : (2000) AIRSCW 4457 : (2001) 1 GLT 13 : (2001) 1 JT 136 : (2000) 8 SCALE 297 : (2000) 5 SCR 525 Supp : (2000) 8 Supreme 506 : (2001) 1 UC 228

Assam Legislative Members (Removal and Disqualifications) Act, 1950 — Section 80, 81Coal Mines (Nationalisation) Act, 1973 — Section 3, 5Companies Act, 1956 — Section 617
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Supreme Court12 Dec 2000

Commissioner of Wealth Tax Vs Prince Muffakham Jah Bahadur Chamlijan

Supreme Court Of India · AIR 2001 SC 315 : (2000) AIRSCW 4421 : (2001) 247 ITR 351 : (2001) 1 JT 144 : (2000) 8 SCALE 210 : (2001) 1 SCC 701 : (2000) 5 SCR 518 Supp : (2000) 8 Supreme 494 : (2001) 114 TAXMAN 230 : (2001) 1 UC 234

Wealth Tax Act, 1957 — Section 27(1), 7Wealth Tax Rules, 1957 — Rule 1B
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Supreme Court12 Dec 2000Disposed Of

J.K. Synthetics Vs Rajasthan Trade Union Kendra and Others

Supreme Court Of India · AIR 2001 SC 531 : (2001) AIRSCW 140 : (2001) 88 FLR 682 : (2001) 1 JT 363 : (2001) 1 LLJ 561 : (2001) 1 RLW 59 : (2000) 8 SCALE 329 : (2001) 2 SCC 87 : (2001) SCC(L&S) 329 : (2000) 5 SCR 552 Supp : (2000) 8 Supreme 482 : (2001) 1 UJ 520

Industrial Disputes Act, 1947 — Section 10(H), 25
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Supreme Court12 Dec 2000Dismissed

Pipal Singh Vs State of Punjab

Supreme Court Of India · (2001) 1 ACR 201 : (2001) 1 ALD(Cri) 183 : (2001) ALLMR(Cri) 749 : (2001) 1 ALT(Cri) 92 : (2001) CriLJ 740 : (2001) 1 JT 31 : (2001) 1 RLW 58 : (2000) 8 SCALE 237 : (2001) 2 SCC 292 : (2000) 5 SCR 545 Supp : (2001) 1 UC 247(1)

Penal Code, 1860 (IPC) — Section 302, 323, 34
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