Supreme Court12 Dec 2000Dismissed
Raju Trambak Magare and Others and Laxman Kautik Soyanke Vs State of Maharashtra
Supreme Court Of India · (2001) 2 ACR 979 : (2001) 3 JT 411 : (2001) 10 SCC 385
Penal Code, 1860 (IPC) — Section 148, 149, 302, 34
COURT ARCHIVE
Supreme Court Of India judgments, 2000
1,690 judgments · page 3 of 85
Supreme Court12 Dec 2000Dismissed
Management Of Addisons Paints And Chemicals Ltd. Vs Workmen, Represented By The Secretary (A.P. and C) Assistants Association and Another
Supreme Court Of India · AIR 2001 SC 436 : (2001) AIRSCW 26 : (2001) 2 ALLMR 252 : (2001) 2 ALT 62 : (2001) 88 FLR 536 : (2001) 1 JT 26 : (2001) 1 LLJ 957 : (2000) 8 SCALE 248 : (2001) 2 SCC 289 : (2000) 8 Supreme 454 : (2001) 1 UPLBEC 261
Supreme Court12 Dec 2000Dismissed
K.R. Lakshman and Others Vs Karnataka Electricity Board and Others
Supreme Court Of India · AIR 2001 SC 595 : (2001) AIRSCW 217 : (2001) 1 JT 196 : (2000) 8 SCALE 230 : (2001) 1 SCC 442 : (2001) SCC(L&S) 245 : (2000) 5 SCR 535 Supp : (2000) 8 Supreme 385
Constitution of India, 1950 — Article 14
Supreme Court12 Dec 2000Dismissed
R. Keshava Vs M.B. Prakash and Others
Supreme Court Of India · (2001) 1 ACR 264 : (2001) 1 ALD(Cri) 415 : (2001) 1 ALT(Cri) 175 : (2001) CriLJ 497 : (2001) 73 ECC 1 : (2001) 1 JT 183 : (2000) 8 SCALE 336 : (2000) 5 SCR 596 Supp
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 12, 3, 8Constitution of India, 1950 — Article 22(5)
Supreme Court12 Dec 2000Dismissed
State of U.P. Vs Mundrika and Others
Supreme Court Of India · (2001) 1 ALD(Cri) 252 : (2001) 1 ALT(Cri) 96 : (2001) CriLJ 742 : (2001) 1 JT 120 : (2000) 8 SCALE 239 : (2001) 9 SCC 346 : (2001) 1 UC 271
Criminal Procedure Code, 1973 (CrPC) — Section 151, 161Penal Code, 1860 (IPC) — Section 302, 34
Supreme Court12 Dec 2000Dismissed
Special Officer and Joint Registrar Co-Operative Societies and Another Vs Workmen of Vanivilas Sugar Factory and Others
Supreme Court Of India · (2001) 1 LLJ 1381
Industrial Disputes Act, 1947 — Section 25K(2)
Supreme Court12 Dec 2000Dismissed
Tabassum Qureshi Vs Rajasthan Public Service Commissioner and Another
Supreme Court Of India · AIR 2000 SC 1153 : (2000) AIRSCW 941 : (2000) AIRSCW 4218 : (2000) 68 ECC 531 : (2000) 117 ELT 281 : (2000) 3 JT 133 : (2000) 2 SCALE 304 : (2000) 3 SCC 367 : (2000) 2 SCR 231 : (2000) 2 Supreme 228 : (2000) 4 Supreme 222
The Examination Under Para (3) Of Government Notification Dated 26-2-1998
Supreme Court12 Dec 2000Disposed Of
Tulsibhai Jivabhai Changani Vs State of Gujarat
Supreme Court Of India · (2001) 1 ACR 263 : (2001) 1 ALD(Cri) 185 : (2001) CriLJ 741 : (2001) 21 GLH 289 : (2001) 1 JT 156 : (2001) 2 OLR 91 : (2000) 8 SCALE 238 : (2001) 1 SCC 719 : (2001) 1 UC 247 : (2001) 2 UJ 856
Penal Code, 1860 (IPC) — Section 198, 420, 471
Supreme Court12 Dec 2000Disposed Of
Akanti Gopala Rao Vs State of A.P.
Supreme Court Of India · AIR 2000 SC 3642 : (2000) AIRSCW 4225 : (2000) 4 ALT 39 : (2000) 101 CompCas 317 : (2000) 7 JT 86 : (2000) 4 SCALE 551 : (2000) 5 SCC 274 : (2000) 4 Supreme 426
Constitution of India— Art 136 Indian Penal Code, 1860— Sec 34, Sec 302 Code of Criminal Procedure, 1973— Sec 374, Sec 386 Evidence Act, 1872— Sec 11
Supreme Court11 Dec 2000Dismissed
Ram Lakhan Vs Presiding Officer and Others
Supreme Court Of India · (2000) AIRSCW 4405 : (2000) 3 ALLMR 508 : (2000) 85 FLR 524 : (2000) 3 JT 547 Supp : (2000) 1 LLJ 1067 : (2000) 2 RLW 357 : (2000) 8 SCALE 227 : (2001) 3 SCC 161 : (2000) 8 Supreme 238 : (2001) 1 UPLBEC 255
Industrial Disputes Act, 1947 — Section 33(1)
Supreme Court11 Dec 2000Dismissed
Mohd. Chaman Vs State (N.C.T. of Delhi)
Supreme Court Of India · (2001) 1 ACR 102 : (2001) 1 ALD(Cri) 185 : (2001) ALLMR(Cri) 754 : (2001) 1 ALT(Cri) 184 : (2001) CriLJ 725 : (2000) 8 SCALE 218
Constitution of India, 1950 — Article 13, 134, 14, 19(2), 19(3)Criminal Procedure Code, 1973 (CrPC) — Section 235(2), 354(3)Penal Code, 1860 (IPC) — Section 299, 300, 302, 376
Supreme Court11 Dec 2000Dismissed
Ratansingh Vs Vijaysingh and Others
Supreme Court Of India · (2000) AIRSCW 4385 : (2001) 1 JLJ 283 : (2000) 3 JT 499 Supp : (2001) 1 KLT 327 : (2001) 1 MLJ 189 : (2001) 3 RLW 376 : (2000) 8 SCALE 214 : (2000) 5 SCR 510 Supp : (2000) 8 Supreme 151 : (2001) 1 UC 297
Civil Procedure Code, 1908 (CPC) — Section 115, 2(2), 48Limitation Act, 1908 — Article 135, 182, 183Limitation Act, 1963 — Article 136, 5
Supreme Court11 Dec 2000Allowed
State Govt. Houseless Harijan Employees Association Vs State of Karnataka and Others
Supreme Court Of India · (2001) 3 ALLMR 792 : (2000) 3 JT 468 Supp : (2000) 8 SCALE 281 : (2000) 5 SCR 483 Supp : (2001) 1 UPLBEC 313
Constitution of India, 1950 — Article 166(3), 226, 254Karnataka Societies Registration Act, 1960 — Section 8(2)Land Acquisition (Companies) Rules, 1963 — Rule 4
Supreme Court08 Dec 2000Dismissed
State of Andhra Pradesh Vs Kowthalam Chinna Narasimhulu and Others
Supreme Court Of India · (2001) 1 ACR 196 : (2000) AIRSCW 4562 : (2001) 1 ALD(Cri) 178 : (2001) 1 ALT(Cri) 146 : (2001) CriLJ 722 : (2001) 1 JT 5 : (2000) 8 SCALE 114 : (2001) 9 SCC 219 : (2000) 8 Supreme 513
Penal Code, 1860 (IPC) — Section 148, 149, 302
Supreme Court08 Dec 2000Dismissed
Noor Niwas Nursery Public School Vs Regional Provident Fund Commr. and Others
Supreme Court Of India · (2000) AIRSCW 4383 : (2001) 88 FLR 533 : (2001) 1 JT 157 : (2001) 1 LLJ 446 : (2001) 2 MLJ 22 : (2000) 8 SCALE 205 : (2001) 1 SCC 1 : (2001) SCC(L&S) 115 : (2000) 8 Supreme 245 : (2001) 1 UJ 231 : (2001) 1 UPLBEC 647
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 17, 2ASocieties Registration Act, 1860 — Section 1(3)
Supreme Court08 Dec 2000Dismissed
State of Andhra Pradesh Vs G. Ramakishan and Others
Supreme Court Of India · AIR 2001 SC 324 : (2000) AIRSCW 4425 : (2000) 3 JT 597 Supp : (2000) 8 SCALE 118 : (2001) 1 SCC 323 : (2000) 8 Supreme 283 : (2001) 1 UJ 172 : (2001) 1 UPLBEC 328
Constitution of India, 1950 — Article 14
Supreme Court08 Dec 2000allowed
International Airport Authority Employees Union and Another Vs International Airports Authority of India and Others
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 Court08 Dec 2000Dismissed
Balbir Singh Vs Punjab Roadways and Another
Supreme Court Of India · (2000) AIRSCW 4556 : (2001) 88 FLR 351 : (2000) 3 JT 602 Supp : (2001) 2 MLJ 21 : (2000) 8 SCALE 180 : (2001) 1 SCC 133 : (2001) SCC(L&S) 165 : (2000) 8 Supreme 236 : (2001) 1 UJ 230 : (2001) 1 UPLBEC 331
Supreme Court07 Dec 2000Disposed Of
S. Ramanathan Vs Union of India and Others
Supreme Court Of India · (2001) 88 FLR 734 : (2001) 1 JT 268 : (2000) 8 SCALE 102 : (2001) SCC(L&S) 340 : (2000) 5 SCR 450 Supp : (2001) 1 UPLBEC 613
All India Services Act, 1951 — Section 19, 3(1)Constitution of India, 1950 — Article 136, 32Police Service (Cadre) Rules, 1954 — Rule 3, 4
Supreme Court07 Dec 2000allowed
Commissioner of Income Tax, Trivandrum Vs M/s. Travancore Titanium Products Ltd.
Supreme Court Of India · (2000) 164 CTR 651 : (2001) 1 JT 71 : (2000) 8 SCALE 109 : (2000) 5 SCR 461 Supp
Companies (Profits) Surtax Act, 1964 — Section 18Companies Act, 1956 — Section 210, 211(1)Income Tax Act, 1961 — Section 256(1)