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Supreme Court Of India judgments, 2000

1,690 judgments · page 83 of 85

Supreme Court11 Jan 2000Dismissed

Birjoo Prasad Vs State of U.P.

Supreme Court Of India · (2000) 1 ACR 528 : AIR 2000 SC 3399 : (2000) AIRSCW 1735 : (2001) 1 ALD(Cri) 247 : (2000) 2 JT 7 : (2000) 9 SCC 51 : (2001) 121 STC 218 : (2000) 8 Supreme 99

Forest Act, 1927 — Section 25, 41, 42, 5
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Supreme Court10 Jan 2000Disposed Of

Rosy and Another Vs State of Kerala and Others

Supreme Court Of India · (2000) 1 ACR 196 : AIR 2000 SC 637 : (2000) AIRSCW 1579 : (2000) AIRSCW 156 : (2000) 1 ALD(Cri) 564 : (2000) CriLJ 930 : (2000) 1 JT 84 : (2000) 1 KLT 494 : (2000) 1 SCALE 85 : (2000) 2 SCC 230 : (2000) 1 SCR 107 : (2000) 3 Supreme 698 : (2000) 1 Supreme

Criminal Procedure Code, 1973 (CrPC) — Section 161, 164, 190, 192, 200Kerala Abkari Act, 1077 — Section 56, 57Penal Code, 1860 (IPC) — Section 193
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Supreme Court10 Jan 2000Allowed

Ellangallur and Others Vs Gopalan and Others

Supreme Court Of India · AIR 2000 SC 533 : (2000) AIRSCW 65 : (2000) 3 CALLT 28 : (2000) 1 JT 74 : (2000) 2 PLJR 52 : (2000) 124 PLR 760 : (2000) 1 SCALE 67 : (2000) 2 SCC 11 : (2000) 1 Supreme 102

Civil Procedure Code, 1908 (CPC) — Section 100
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Supreme Court07 Jan 2000Dismissed

State of M.P. Vs Bhupendra Singh

Supreme Court Of India · (2000) 1 ACR 179 : AIR 2000 SC 679 : (2000) AIRSCW 206 : (2000) CriLJ 805 : (2000) 1 CTC 554 : (2000) ECR 542 : (2001) 134 ELT 330 : (2000) 1 JT 82 : (2000) 1 MPHT 505 : (2000) 1 SCALE 69 : (2000) 1 SCC 555 : (2000) 1 SCR 104 : (2000) 1 Supreme 104

Defence of India Act, 1971 — Section 10(2), 20, 29Explosive Substances Act, 1908 — Section 4, 5, 7
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Supreme Court07 Jan 2000Allowed

Ragavendra Kumar Vs Firm Prem Machinary and Co.

Supreme Court Of India · AIR 2000 SC 534 : (2000) AIRSCW 66 : (2000) 1 JLJ 186 : (2000) 1 JT 61 : (2000) 2 MLJ 50 : (2000) 1 MPHT 501 : (2000) 1 SCALE 49(2) : (2000) 1 SCALE 49 : (2000) 1 SCC 679 : (2000) 1 SCR 77 : (2000) 1 Supreme 48

Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1)
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Supreme Court07 Jan 2000Disposed Of

Chandreshwar Sharma Vs State of Bihar

Supreme Court Of India · (2000) 1 ACR 582 : (2000) 2 JT 36 : (2000) 9 SCC 245

Criminal Procedure Code, 1973 (CrPC) — Section 360, 361Penal Code, 1860 (IPC) — Section 379
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