Supreme Court07 Jan 2000Disposed Of

Mammu Vs Hari Mohan and Another

Supreme Court Of India · AIR 2000 SC 650 : (2000) AIRSCW 172 : (2000) 1 JT 65 : (2000) KLJ 489 : (2000) 1 KLT 835 : (2000) 1 SCALE 52 : (2000) 2 SCC 32 : (2000) 1 SCR 84 : (2000) 1 Supreme 86

Kerala Land Reforms Act, 1963 — Section 102, 103, 103(1), 2(25), 26
Supreme Court06 Jan 2000Disposed Of

Usha Harshadkumar Dalal Vs M/s. Org Systems and Others

Supreme Court Of India · (2000) 1 JT 33 : (2000) 2 MLJ 5 : (2000) 1 SCALE 41(1) : (2000) 1 SCALE 41 : (2000) 1 SCC 742 : (2000) 1 SCR 57 : (2000) 1 UJ 490

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 15 ACivil Procedure Code, 1908 (CPC) — Order 40 Rule 1, Order 40 Rule 3
Supreme Court06 Jan 2000Allowed

Veterinary Council of India Vs Indian Council of Agricultural Research

Supreme Court Of India · AIR 2000 SC 545 : (2000) AIRSCW 79 : (2000) 3 CALLT 16 : (2000) 1 JT 41 : (2000) 2 MLJ 89 : (2000) 1 SCALE 32 : (2000) 1 SCC 750 : (2000) 1 SCR 43 : (2000) 1 Supreme 31 : (2000) 1 UPLBEC 305

Constitution of India, 1950 — Article 252, 77(3)Societies Registration Act, 1860 — Section 21Veterinary Council Act, 1984 — Section 22, 3, 66
Supreme Court06 Jan 2000Dismissed

M.M. Thomas Vs State of Kerala and Another

Supreme Court Of India · AIR 2000 SC 540 : (2000) AIRSCW 73 : (2000) 1 JT 26 : (2000) 1 KLT 799 : (2000) 2 MLJ 46 : (2000) 1 SCALE 14 : (2000) 1 SCC 666 : (2000) 1 SCR 33 : (2000) 1 Supreme 1

Constitution of India, 1950 — Article 215Kerala Land Reforms Act, 1963 — Section 82Kerala Private Forests (Vesting and Assignment) Act, 1971 — Section 3(2), 8C, 8C(2)
Supreme Court06 Jan 2000Allowed

Randhir Singh Vs State of Haryana and Another

Supreme Court Of India · (2000) 1 ACR 214 : AIR 2000 SC 544 : (2000) AIRSCW 78 : (2000) 1 ALD(Cri) 424 : (2000) 3 CALLT 25 : (2000) CriLJ 755 : (2000) 1 JT 59 : (2000) 2 MPHT 374 : (2000) 1 PLJR 102 : (2000) 1 SCALE 39 : (2000) 1 SCC 760 : (2000) 1 Supreme 70 : (2000) 1 UJ 530

Constitution of India, 1950 — Article 32Criminal Procedure Code, 1973 (CrPC) — Section 195, 340Penal Code, 1860 (IPC) — Section 193
Supreme Court06 Jan 2000Allowed

Madan Pal Singh Vs State of U.P. and Others

Supreme Court Of India · AIR 2000 SC 537 : (2000) AIRSCW 69 : (2000) 84 FLR 547 : (2000) 1 JT 53 : (2000) 1 LLJ 528 : (2000) 2 MLJ 53 : (2000) 1 SCALE 59 : (2000) 1 SCC 683 : (2000) SCC(L&S) 228 : (2000) 1 SCR 69 : (2000) 1 Supreme 61 : (2000) 1 UPLBEC 301

Constitution of India, 1950 — Article 226
Supreme Court05 Jan 2000Dismissed

Kanti Bhadra Shah and Another Vs The State of West Bengal

Supreme Court Of India · (2000) 1 ACR 176 : AIR 2000 SC 522 : (2000) AIRSCW 52 : (2000) 1 ALD(Cri) 421 : (2000) 1 ALT(Cri) 121 : (2000) 3 CALLT 12 : (2000) CriLJ 746 : (2000) 1 JT 13 : (2000) 1 KLT 795 : (2000) 1 PLJR 103 : (2000) 3 PLJR 150 : (2000) 1 RLW 66 : (2000) 1 SCALE 19

Criminal Procedure Code, 1973 (CrPC) — Section 239, 240, 245Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 37Penal Code, 1860 (IPC) — Section 120B, 173, 227, 380, 454
Supreme Court04 Jan 2000Dismissed

Union of India and Others Vs Dudh Nath Prasad

Supreme Court Of India · AIR 2000 SC 525 : (2000) AIRSCW 4573 : (2000) AIRSCW 56 : (2000) 2 BLJR 1006 : (2000) 3 CALLT 1 : (2000) 1 CTC 418 : (2000) 1 JT 1 : (2000) 2 MLJ 57 : (2000) 1 SCALE 23 : (2000) 2 SCC 20 : (2000) SCC(L&S) 236 : (2000) 1 SCR 1 : (2000) 3 SLJ 37 : (2000) 8

Constitution of India, 1950 — Article 341(1), 366(24)Criminal Procedure Code, 1973 (CrPC) — Section 488Representation of the People Act, 1950 — Section 20
Supreme Court04 Jan 2000Dismissed

Pabitra Mohan Dash etc. Vs State of Orissa and Others

Supreme Court Of India · (2002) 92 FLR 230 : (2001) 1 JT 473 : (2001) 1 SCALE 71 : (2001) 2 SCC 480 : (2001) SCC(L&S) 445 : (2001) 1 SCR 81

Orissa Education (Recruitment and Conditions of Service of Teachers and Members of the Staff of Aided Educational Institutions) Rules, 1974 — Rule 6, 7, 8(3)Orissa Education Act, 1952 — Section 10, 2(K), 21, 27Orissa Educ