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Supreme Court Of India judgments, 2000

1,690 judgments · page 4 of 85

Supreme Court07 Dec 2000Allowed

K. Angara Vs State of Kerala

Supreme Court Of India · (2001) 2 ACR 1091 : (2001) 3 JT 516 : (2001) 10 SCC 539 : (2001) 1 UC 630

Penal Code, 1860 (IPC) — Section 302
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Supreme Court07 Dec 2000Dismissed

Bishandayal and Sons Vs State of Orissa and Others

Supreme Court Of India · AIR 2001 SC 544 : (2001) AIRSCW 155 : (2001) 91 CLT 672 : (2001) 1 JT 58 : (2000) 8 SCALE 172 : (2001) 1 SCC 555 : (2000) 8 Supreme 375 : (2001) 1 UC 211 : (2001) 1 UJ 156

Bombay Municipal Corporation Act, 1888 — Section 527Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27, 80Constitution of India, 1950 — Article 299
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Supreme Court07 Dec 2000allowed

K.V. Chacko @ Kunju Vs State of Kerala

Supreme Court Of India · (2001) 1 ACR 125 : AIR 2001 SC 537 : (2001) AIRSCW 146 : (2001) 1 ALD(Cri) 491 : (2001) CriLJ 713 : (2000) 3 JT 615 Supp : (2000) 8 SCALE 194 : (2001) 9 SCC 277 : (2000) 8 Supreme 415 : (2001) 1 UC 249

Arms Act, 1959 — Section 25(1), 3Penal Code, 1860 (IPC) — Section 201, 302, 324, 332, 397
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Supreme Court06 Dec 2000Dismissed

Western Press Pvt. Ltd., Mumbai Vs The Custodian and Others

Supreme Court Of India · AIR 2001 SC 450 : (2001) AIRSCW 42 : (2001) 104 CompCas 105 : (2001) 1 MLJ 196 : (2000) 8 SCALE 159 : (2000) 5 SCR 397 Supp : (2000) 8 Supreme 294 : (2001) 1 UJ 162

Civil Procedure Code, 1908 (CPC) — Section 145Maharashtra Co-operative Societies Act, 1960 — Section 41Registration Act, 1908 — Section 17(2)
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Supreme Court06 Dec 2000Allowed

Bachhu Singh alias Surendra Babu and Others Vs State of U.P.

Supreme Court Of India · (2000) 3 ACR 2770 : AIR 2001 SC 229 : (2000) AIRSCW 4120 : (2001) 1 ALD(Cri) 202 : (2001) ALLMR(Cri) 390 : (2001) CriLJ 116 : (2000) 72 ECC 679 : (2000) 2 JT 632 Supp : (2000) 7 SCALE 439 : (2001) 1 SCC 35 : (2000) 7 Supreme 500 : (2001) 1 UC 148 : (2001)

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Supreme Court06 Dec 2000Partly Allowed

Depot Manager, A.P. SRTC Vs V. Velayudham and Another

Supreme Court Of India · AIR 2001 SC 216 : (2000) AIRSCW 4104 : (2000) 2 JT 571 Supp : (2000) 7 SCALE 460 : (2001) 1 SCC 151 : (2001) SCC(L&S) 174 : (2000) 7 Supreme 666 : (2001) 1 UPLBEC 649

Constitution of India Art 226Industrial Disputes Act, 1947 Sec 11A
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Supreme Court06 Dec 2000ALLOWED

Madan Lal Gupta Vs Ravinder Kumar

Supreme Court Of India · (2001) 1 JT 123 : (2000) 8 SCALE 92

Slum Areas (Improvement and Clearance) (Amendment) Act, 1975 — Section 14A, 25A, 25B, 25C, 54Slum Areas (Improvement and Clearance) Act, 1956 — Section 19, 3
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