Supreme Court31 Jan 2000Disposed Of
Vinod Kumar Agarwal Vs Ratan Devi and Others
Supreme Court Of India · (2000) 7 JT 339
Constitution of India, 1950 — Article 136
COURT ARCHIVE
Supreme Court Of India judgments, 2000
1,690 judgments · page 77 of 85
Supreme Court31 Jan 2000Disposed Of
Union of India (UOI) and Others Vs Sumitra Devi (Smt) and Others
Supreme Court Of India · (2000) 85 FLR 749 : (2000) 4 JT 553 : (2000) 2 LLJ 255 : (2000) 9 SCC 326 : (2001) SCC(L&S) 78 : (2000) 2 UPLBEC 1610
Supreme Court31 Jan 2000Disposed Of
State of U.P. and Another Vs Nand Kumar Agarwal
Supreme Court Of India · (2000) 7 JT 302 : (2000) 9 SCC 359 : (2001) SCC(L&S) 83 : (2000) 3 UPLBEC 2300
Uttar Pradesh Municipalities Act, 1916 — Section 48(2)
Supreme Court31 Jan 2000Disposed Of
Shobha Ram and Others Vs Ram Dei
Supreme Court Of India · (2000) 2 ACR 1033 : (2000) 4 JT 554
Penal Code, 1860 (IPC) — Section 323, 324, 34
Supreme Court31 Jan 2000Disposed Of
Sanjoy Kumar Das and Another Vs State of West Bengal
Supreme Court Of India · (2000) 2 ACR 1056
Criminal Procedure Code, 1973 (CrPC) — Section 309
Supreme Court31 Jan 2000Allowed
Air India Ltd. Vs Cochin Int., Airport Ltd. and Others
Supreme Court Of India · AIR 2000 SC 801 : (2000) AIRSCW 351 : (2001) 1 CALLT 41 : (2000) 1 CTC 594 : (2000) 1 JT 481 : (2000) 2 MLJ 72 : (2000) 1 SCALE 346 : (1999) 4 SCALE 477(1) : (2000) 2 SCC 617 : (2000) 1 SCR 505 : (2000) 1 Supreme 351
Constitution of India, 1950 — Article 226
Supreme Court31 Jan 2000Allowed
Union of India (UOI) through Central Bureau of Narcotics Commissioner Vs Aharwa Deen
Supreme Court Of India · AIR 2000 SC 3512(1) : (2000) CriLJ 3526 : (2000) 69 ECC 637 : (2000) 120 ELT 595 : (2000) 5 JT 170 : (2000) 9 SCC 382
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 37, 8
Supreme Court31 Jan 2000Disposed Of
Alpha Detergents Pvt. Ltd. Vs Commissioner of Central Excise and Another
Supreme Court Of India · (2000) 71 ECC 23 : (2006) 204 ELT 521 : (2000) 8 JT 151 : (2000) 9 SCC 399
Supreme Court31 Jan 2000Allowed
Vijay L. Mehrotra Vs State of U.P. and Others
Supreme Court Of India · (2003) 3 LLJ 561 : (2002) 10 SCC 422
Supreme Court31 Jan 2000Disposed Of
Ram Chandra Vs State of Madhya Pradesh
Supreme Court Of India · (2000) 4 JT 555
Supreme Court28 Jan 2000Allowed
The Nedungadi Bank Ltd. Vs K.P. Madhavankutty and Others
Supreme Court Of India · AIR 2000 SC 839 : (2000) AIRSCW 1592 : (2000) AIRSCW 397 : (2000) 84 FLR 673 : (2000) 1 JT 388 : (2000) 1 KLT 616 : (2000) 1 LLJ 561 : (2000) 2 LW 725 : (2000) 1 SCALE 306 : (2000) 2 SCC 455 : (2000) SCC(L&S) 283 : (2000) 1 SCR 459 : (2000) 3 SLJ 22 : (20
Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10, 12(4)
Supreme Court28 Jan 2000dismissed
Mool Chand Vs Kedar (Deceased) By Lrs. and Others
Supreme Court Of India · AIR 2000 SC 745 : (2000) AIRSCW 285 : (2000) 1 JT 352 : (2000) 125 PLR 158 : (2000) 91 RD 157 : (2000) 1 SCALE 319 : (2000) 2 SCC 528 : (2000) 1 SCR 448 : (2000) 1 Supreme 371
Hindu Succession Act, 1956 — Section 14, 18, 4, 6Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 171, 172(2), 174, 175
Supreme Court28 Jan 2000Allowed
G. Sagar Suri and Another Vs State of U.P. and Others
Supreme Court Of India · (2000) 1 ACR 427 : AIR 2000 SC 754 : (2000) AIRSCW 296 : (2000) 1 ALD(Cri) 362 : (2000) 1 ALT(Cri) 168 : (2000) 100 CompCas 613 : (2000) CriLJ 824 : (2000) 2 CTC 107 : (2000) 1 JT 360 : (2000) 1 OLR 257 : (2000) 2 PLJR 46 : (2000) 1 SCALE 271 : (2000) 2 S
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138
Supreme Court28 Jan 2000Disposed Of
Transparent Packers Vs Arbitrator-cum-Managing Director and Another
Supreme Court Of India · (2000) 3 AWC 2500 : (2000) 7 JT 574
Arbitration and Conciliation Act, 1996 — Section 34
Supreme Court28 Jan 2000Dismissed
Parents Association and Another Vs Union of India and Others
Supreme Court Of India · (2000) AIRSCW 403 : (2000) 3 CALLT 30 : (2000) 1 JT 410 : (2000) 1 SCALE 325 : (2000) 2 SCC 657 : (2000) 1 SCR 429 : (2000) 2 Supreme 372 : (2000) 2 UPLBEC 1525
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8Constitution of India, 1950 — Article 14, 15(4), 240(1), 340
Supreme Court28 Jan 2000Disposed Of
Nirmala Devi Vs Arun Kumar Gupta and Others
Supreme Court Of India · (2000) 4 JT 229 : (2005) 12 SCC 505
Supreme Court28 Jan 2000Allowed
Chairman, J and K State Board of Education Vs Feyaz Ahmed Malik and Others
Supreme Court Of India · AIR 2000 SC 1039 : (2000) AIRSCW 535 : (2000) 2 ALT 1 : (2000) 1 JT 398 : (2000) 1 SCALE 311 : (2000) 3 SCC 59 : (2000) 1 SCR 402 : (2000) 1 Supreme 330
Constitution of India, 1950 — Article 14Jammu and Kashmir Board of School Education Act, 1975 — Section 10, 13, 24, 25, 3
Supreme Court28 Jan 2000dismissed
The Chairman, Railway Board and Others Vs Mrs. Chandrima Das and Others
Supreme Court Of India · AIR 2000 SC 988 : (2000) AIRSCW 649 : (2000) 3 CALLT 44 : (2000) CriLJ 1473 : (2000) 1 JT 426 : (2000) 1 KLT 655 : (2000) 2 MLJ 26 : (2000) 1 SCALE 279 : (2000) 2 SCC 465 : (2000) 1 SCR 480 : (2000) 1 Supreme 265
Constitution of India, 1950 — Article 1, 12, 14, 15, 16
Supreme Court28 Jan 2000Disposed Of
Gangula Ashok and Another Vs State of A.P.
Supreme Court Of India · (2000) 1 ACR 451 : AIR 2000 SC 740 : (2000) AIRSCW 279 : (2000) 1 ALD(Cri) 519 : (2000) 1 ALT(Cri) 174 : (2000) CriLJ 819 : (2000) 1 JT 379 : (2000) 1 KLT 609 : (2000) 2 MPHT 101 : (2000) 2 PLJR 25 : (2000) 1 SCALE 294 : (2000) 2 SCC 504 : (2000) 1 SCR 46
Criminal Procedure Code, 1973 (CrPC) — Section 193, 2, 227, 4, 5Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 36Indian Penal Code, 1860 (IPC) — Section 201, 354
Supreme Court27 Jan 2000Dismissed
Baij Nath Chaudhary Vs Dilip Kumar and Others
Supreme Court Of India · (2000) 7 JT 602