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Supreme Court Of India judgments

59,848 judgments · page 1,599 of 2,993

Supreme Court15 Dec 2000Allowed

Inderjeet Kaur Vs Nirpal Singh

Supreme Court Of India · (2001) 2 ALT 1 : (2001) 1 JT 308 : (2000) 8 SCALE 424 : (2001) 1 SCC 706 : (2000) 5 SCR 707 Supp : (2001) 1 UC 291

Delhi Rent Control Act, 1958 — Section 14(1), 25B(5)
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Supreme Court15 Dec 2000Dismissed

Rajasthan High Court Advocates Association Vs Union of India and Others

Supreme Court Of India · (2001) AIRSCW 1 : (2001) 1 JT 287 : (2001) 1 RLW 73 : (2000) 8 SCALE 455 : (2000) 5 SCR 743 Supp : (2001) 3 Supreme 206 : (2001) 1 UJ 478 : (2001) 1 UPLBEC 723

Constitution of India, 1950 — Article 226Rajasthan High Court Ordinance, 1949 — Section 44(2)States Reorganisation Act, 1956 — Section 10, 51(2)
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Supreme Court14 Dec 2000Disposed Of

Manjit Singh Vs State of Punjab

Supreme Court Of India · (2002) 2 ACR 1736

Penal Code, 1860 (IPC) — Section 307Terrorist and Disruptive Activities (Prevention) Act, 1987 — Section 19, 5
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Supreme Court14 Dec 2000Allowed

Oriental Insurance Co. Ltd. Vs Cheruvakkara Nafeessu and Others

Supreme Court Of India · (2001) 1 ACC 335 : (2001) ACJ 1 : (2000) AIRSCW 4535 : (2000) AIRSCW 1727 : (2001) 104 CompCas 89 : (2001) 1 JT 341 : (2001) 1 KLT 498 : (2001) 1 RLW 69 : (2000) 8 SCALE 412 : (2000) 5 SCR 670 Supp : (2000) 8 Supreme 467 : (2001) 1 UC 273 : (2001) 1 UJ 37

Motor Vehicles Act, 1939 — Section 95(1), 96Motor Vehicles Act, 1988 — Section 174
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Supreme Court14 Dec 2000Dismissed

Biranchi Narayan Mohanty Vs State of Orissa

Supreme Court Of India · (2001) 1 ACR 123 : (2001) AIRSCW 2267 : (2000) AIRSCW 4532 : (2001) ALLMR(Cri) 747 : (2001) CriLJ 720 : (2000) 3 JT 607 Supp : (2001) 1 RLW 67 : (2000) 8 SCALE 266 : (2001) 9 SCC 288 : (2000) 8 Supreme 489 : (2001) 1 UC 373

Prevention of Corruption Act, 1947 — Section 5(1)(d), 5(2)
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Supreme Court14 Dec 2000Disposed Of

M.C. Mehta Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 2000 SC 1557 : (2000) AIRSCW 1374 : (2000) 85 FLR 856 : (2000) 4 JT 374 : (2000) 3 SCALE 147 : (2000) 4 SCC 13 : (2000) SCC(L&S) 440 : (2000) 2 SCR 1067 : (2000) 4 Supreme 611 : (2000) 2 UPLBEC 1735

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Supreme Court13 Dec 2000Disposed Off

T. Sudhakar Prasad Vs Govt. of A.P. and Others

Supreme Court Of India · (2001) 1 ACR 284 : (2000) AIRSCW 4611 : (2001) 1 ALT 36 : (2001) 1 JT 204 : (2001) 1 RLW 136 : (2000) 8 SCALE 366 : (2001) SCC(L&S) 263 : (2000) 5 SCR 610 Supp : (2001) 121 STC 365 : (2000) 8 Supreme 536 : (2001) 1 UJ 734 : (2001) 1 UPLBEC 588

Administrative Tribunals Act, 1985 — Section 14(1), 17Constitution of India, 1950 — Article 129, 136, 142, 144, 215Contempt of Courts Act, 1971 — Section 10, 12, 15, 19, 22
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Supreme Court13 Dec 2000dismissed

Vannattankandy Ibrayi Vs Kunhabdulla Hajee

Supreme Court Of India · AIR 2003 SC 4453 : (2000) AIRSCW 4592 : (2001) 1 JT 96 : (2000) 8 SCALE 396 : (2000) 5 SCR 630 Supp : (2000) 8 Supreme 553

Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 2(1), 4(1), 5Transfer of Property Act, 1882 — Section 106, 108B, 111, 114
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Supreme Court13 Dec 2000Dismissed

Radhey Sham Vs State of Haryana

Supreme Court Of India · (2001) 2 ACR 1093 : (2001) 3 JT 535 : (2001) 10 SCC 206

Criminal Procedure Code, 1973 (CrPC) — Section 313Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15, 50
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Supreme Court13 Dec 2000Allowed

The State of Bihar Vs Chandra Bhushan Singh and Others

Supreme Court Of India · (2001) 1 ACR 14 : (2001) AIRSCW 16 : (2001) 1 ALD(Cri) 205 : (2001) ALLMR(Cri) 573 : (2001) 1 ALT(Cri) 358 : (2001) 1 CGLJ 361 : (2001) CriLJ 702 : (2000) 8 SCALE 258 : (2000) 5 SCR 660 Supp : (2000) 8 Supreme 450 : (2001) 1 UC 267

Criminal Procedure Code, 1973 (CrPC) — Section 173, 2, 200, 204Evidence Act, 1872 — Section 25Railway Property (Unlawful Possession) Act, 1966 — Section 3, 6, 7, 8
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Supreme Court13 Dec 2000Disposed Of

Life Insurance Corporation of India and Others Vs Smt. Asha Goel and Another

Supreme Court Of India · (2001) ACJ 806 : AIR 2001 SC 549 : (2001) AIRSCW 161 : (2001) 104 CompCas 79 : (2001) 3 GLR 1990 : (2001) 1 JT 10 : (2000) 8 SCALE 320 : (2001) 2 SCC 160 : (2000) 5 SCR 646 Supp : (2000) 8 Supreme 521 : (2001) 1 UJ 456

Constitution of India, 1950 — Article 226Contract Act, 1872 — Section 17, 19Insurance Act, 1938 — Section 30, 45
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