CourtKutchehry.com

COURT ARCHIVE

Supreme Court Of India judgments, 2000

1,690 judgments · page 6 of 85

Supreme Court04 Dec 2000allowed

State of Rajasthan Vs Hanuman

Supreme Court Of India · (2001) 1 ACR 55 : AIR 2001 SC 282 : (2000) AIRSCW 4300 : (2001) 1 ALD(Cri) 384 : (2001) CriLJ 485 : (2000) 3 JT 550 Supp : (2001) 1 RLW 55 : (2000) 8 SCALE 41 : (2001) 1 SCC 337 : (2000) 8 Supreme 62 : (2001) 1 UJ 255

Penal Code, 1860 (IPC) — Section 302, 323, 324, 34Probation of Offenders Act, 1958 — Section 4(1)
Read judgment
Supreme Court04 Dec 2000Dismissed

Nelabothu Sundararamaiah and Others Vs The State of Andhra Pradesh

Supreme Court Of India · (2001) 1 ACR 179 : AIR 2001 SC 288 : (2000) AIRSCW 4407 : (2001) ALLMR(Cri) 387 : (2001) 1 ALT(Cri) 93 : (2001) CriLJ 509 : (2000) 3 JT 404 Supp : (2000) 8 SCALE 45 : (2001) 9 SCC 223 : (2000) 8 Supreme 459

Penal Code, 1860 (IPC) — Section 147, 148, 149, 201, 286
Read judgment
Supreme Court04 Dec 2000Dismissed

K.R. Suraj Vs The Excise Inspector, Parappanangadi and Another

Supreme Court Of India · (2001) 2 ACR 1751 : (2001) 1 ALD(Cri) 240 : (2001) 73 ECC 26 : (2000) 3 JT 583 Supp : (2001) 1 KLT 169 : (2000) 8 SCALE 64 : (2001) 1 SCC 327 : (2000) 5 SCR 333 Supp

Constitution of India, 1950 — Article 20(3)Criminal Procedure Code, 1973 (CrPC) — Section 173(2), 482Kerala Abkari (Amendment) Act, 1997 — Section 15C, 30, 31, 50, 55B
Read judgment
Supreme Court01 Dec 2000Allowed

A.P. Foam Pvt. Ltd. Vs Subhash Chandra and Others

Supreme Court Of India · (2000) 8 JT 112 : (2000) 2 OLR 293 : (2000) 9 SCC 372

Code of Criminal Procedure (Cr.P.C) 1898 - Sections 419, 420, 465, 468, 471, 472, 474, 477-A, 482; Indian Penal Code (IPC), 1860 - Section 120-B
Read judgment
Supreme Court01 Dec 2000

Chiranjilal Srilal Goenka (Dead), By Lrs. Vs Jasjit Singh and Others

Supreme Court Of India · AIR 2001 SC 266 : (2000) AIRSCW 4323 : (2001) 73 ECC 13 : (2000) 3 JT 418 Supp : (2001) 1 MLJ 177 : (2000) 8 SCALE 130 : (2001) 1 SCC 486 : (2000) 5 SCR 313 Supp : (2000) 8 Supreme 137 : (2001) 1 UC 276

Arbitration Act, 1940 — Section 30, 33Hindu Adoptions and Maintenance Act, 1956 — Section 12, 13Registration Act, 1908 — Section 17(1), 49
Read judgment
Supreme Court01 Dec 2000Disposed Of

Chandgi Ram Vs University of Rajasthan

Supreme Court Of India · (2001) 89 FLR 335 : (2001) 3 JT 427 : (2001) 10 SCC 556 : (2001) 2 UPLBEC 1593

Rajasthan Universities Teachers and Officers (Selection for Appointment) Act, 1974 — Section 3, 3(3)
Read judgment
Supreme Court01 Dec 2000Dismissed

Har Narain Daga Vs Heeralal and Others

Supreme Court Of India · AIR 2001 SC 341 : (2000) AIRSCW 4452 : (2000) 3 JT 464 Supp : (2001) 1 RLW 1 : (2000) 8 SCALE 17 : (2001) 1 SCC 41 : (2000) 8 Supreme 104 : (2001) 1 UC 284 : (2001) 1 UJ 234

Rajasthan Premises (Control of Rent and Eviction) Act, 1950 — Section 13(1), 14, 15
Read judgment