Supreme Court24 Jan 2000Disposed Of
Ranganathan and Another Vs Union of India (UOI) and Others
Supreme Court Of India · (2000) 3 AWC 3207
Inter-State Water Disputes Act, 1956 - Section 5, 6 And 11
COURT ARCHIVE
Supreme Court Of India judgments, 2000
1,690 judgments · page 79 of 85
Supreme Court24 Jan 2000Disposed Of
Laskari Ram Vs State of H.P.
Supreme Court Of India · (2000) 3 ACR 1913 : (2000) 7 JT 583 : (2000) 9 SCC 256
Prevention of Food Adulteration Act, 1954 — Section 16(1)
Supreme Court24 Jan 2000Allowed
Jaikaran Chaudhary and Others Vs Surender Singh
Supreme Court Of India · (2001) 1 ACR 333
Criminal Procedure Code, 1973 (CrPC) — Section 125Dowry Prohibition Act, 1961 — Section 3, 4, 6Hindu Marriage Act, 1955 — Section 13
Supreme Court24 Jan 2000dismissed
Ram Swaroop and Others Vs State of U.P.
Supreme Court Of India · (2000) 1 ACR 424 : AIR 2000 SC 715 : (2000) AIRSCW 4636 : (2000) AIRSCW 250 : (2000) 1 ALD(Cri) 457 : (2000) 1 ALT(Cri) 211 : (2000) CriLJ 808 : (2000) 85 FLR 119 : (2000) 1 JT 309 : (2000) 1 SCALE 239 : (2000) 2 SCC 461 : (2000) 8 Supreme 462 : (2000) 1
Penal Code, 1860 (IPC) — Section 148, 149, 302, 307
Supreme Court24 Jan 2000Disposed Of
Kuppan and Others Vs State of Tamil Nadu
Supreme Court Of India · (2001) 1 ACR 322 : AIR 2000 SC 3510 : (2000) AIRSCW 2642 : (2000) CriLJ 3503 : (2000) 5 JT 169
Penal Code, 1860 (IPC) — Section 324, 326
Supreme Court21 Jan 2000Disposed Of
Kumar Vs State of Karnataka
Supreme Court Of India · (2000) 2 ACR 1136 : (2000) 2 ALD(Cri) 776
Penal Code, 1860 (IPC) — Section 149, 302
Supreme Court21 Jan 2000Disposed Of
Larsen and Toubro Ltd. Vs Arun Kumar Mansingka
Supreme Court Of India · (2000) 4 JT 556
Supreme Court21 Jan 2000Disposed Of
State Bank of India Vs Prachi Construction, Cuttack and Others
Supreme Court Of India · (2000) 4 JT 348
Supreme Court21 Jan 2000Allowed
Ranbir Singh Vs Satbiro Devi and Others
Supreme Court Of India · AIR 2000 SC 3486 : (2000) AIRSCW 2312 : (2000) 85 FLR 702 : (2000) 4 JT 231 : (2000) 9 SCC 748
Supreme Court21 Jan 2000Disposed Of
Jai Pal Singh and Others Vs Chief Settlement Commr. and Others
Supreme Court Of India · AIR 2000 SC 3496 : (2000) AIRSCW 2346 : (2000) 4 JT 234 : (2000) 4 PLJR 68 : (2000) 9 SCC 759 : (2000) 8 Supreme 8
Supreme Court21 Jan 2000Allowed
Hashmatullah Vs District Magistrate/Adhyaksha Zila Parishad Basti and Others
Supreme Court Of India · (2000) 3 ACR 2137 : AIR 2000 SC 3661 : (2000) AIRSCW 4131 : (2001) ALLMR(Cri) 403 : (2001) CriLJ 117 : (2000) 71 ECC 695 : (2000) 9 JT 29 : (2000) 2 LW(Cri) 629 : (2000) 9 SCC 549
Constitution Of India Art 226 ,Code Of Civil Procedure, 1908 Or 9R 8, Or 9R 13
Supreme Court21 Jan 2000Disposed Of
State of U.P. Vs Chhuttan and Others
Supreme Court Of India · (2000) 4 JT 240 : (2000) 9 SCC 459
Urban Land (Ceiling and Regulation) Act, 1976 — Section 8(3)
Supreme Court21 Jan 2000Allowed
State of Rajasthan and Another Vs Rukhman Kanwar and Others
Supreme Court Of India · AIR 2000 SC 3596 : (2000) AIRSCW 3946 : (2000) 86 FLR 776 : (2000) 8 JT 198 : (2000) 2 OLR 298 : (2000) 9 SCC 327 : (2001) SCC(L&S) 79 : (2000) 3 UPLBEC 2152 : (2000) 3 UPLBEC 2151
Constitution of India Art 226
Supreme Court21 Jan 2000
Dilip K. Basu and Others Vs State of W.B. and Others
Supreme Court Of India · (2001) 2 SCALE 326 : (2000) 1 SCALE 418 : (2000) 5 SCALE 353 : (2003) 11 SCC 723
Constitution of India, 1950 — Article 21, 22
Supreme Court21 Jan 2000Allowed
New India Assurance Co. Ltd. Vs Shiv Singh and Another
Supreme Court Of India · (2000) ACJ 1434 : (2000) 4 JT 235 : (2000) 1 LLJ 1395 : (2000) 9 SCC 227 : (2000) SCC(L&S) 899 : (2000) 3 UPLBEC 1966
Workmens Compensation Act, 1923 — Section 30, 4A(3)
Supreme Court21 Jan 2000Disposed Of
Amitadyuti Kumar Vs State of W.B. and Others
Supreme Court Of India · (2000) 4 JT 409 : (2000) 9 SCC 404
Supreme Court21 Jan 2000Disposed Of
Shankareppa M. Mutanki Vs B.M. Mutanki
Supreme Court Of India · (2000) 4 JT 238 : (2000) 2 LLJ 732 : (2000) 9 SCC 254
Civil Procedure Code, 1908 (CPC) — Section 100
Supreme Court21 Jan 2000Dismissed
State of Maharashtra and Others Vs Nanded-Parbhani Z.L.B.M.V. Operator Sangh
Supreme Court Of India · (2000) 1 ACC 290 : AIR 2000 SC 725 : (2000) AIRSCW 3908 : (2000) AIRSCW 261 : (2000) 1 CTC 502 : (2000) 1 JT 290 : (2000) 125 PLR 558 : (2000) 2 RLW 276 : (2000) 1 SCALE 211 : (2000) 2 SCC 69 : (2000) 1 SCR 357 : (2000) 1 Supreme 204 : (2000) 7 Supreme 12
Constitution of India, 1950 — Article 226Maharashtra Motor Vehicles Rules, 1989 — Rule 72(1)(IX), 74(6)Motor Vehicles Act, 1988 — Section 207(1)
Supreme Court21 Jan 2000dismissed
Ambika Prasad and Another Vs State of (Delhi Administration, Delhi)
Supreme Court Of India · (2000) 1 ACR 282 : AIR 2000 SC 718 : (2000) AIRSCW 253 : (2000) 1 ALD(Cri) 460 : (2000) CriLJ 810 : (2000) 1 JT 273 : (2000) 1 SCALE 219 : (2000) 2 SCC 646 : (2000) 1 SCR 342 : (2000) 2 Supreme 633
Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 154, 309, 313Penal Code, 1860 (IPC) — Section 148, 149, 302, 307, 34
Supreme Court21 Jan 2000Disposed Of
Ali Jawad Ameerhasan Rizvi Vs Indo-French Biotech Enterprises Ltd. and Others
Supreme Court Of India · AIR 2000 SC 2479 : (2000) AIRSCW 2569 : (2000) 4 JT 228 : (2000) 9 SCC 373 : (2000) 5 Supreme 138