CourtKutchehry.com

COURT ARCHIVE

Supreme Court Of India judgments

59,848 judgments · page 1,604 of 2,993

Supreme Court01 Dec 2000

Chiranjilal Srilal Goenka (Dead), By Lrs. Vs Jasjit Singh and Others

Supreme Court Of India · AIR 2001 SC 266 : (2000) AIRSCW 4323 : (2001) 73 ECC 13 : (2000) 3 JT 418 Supp : (2001) 1 MLJ 177 : (2000) 8 SCALE 130 : (2001) 1 SCC 486 : (2000) 5 SCR 313 Supp : (2000) 8 Supreme 137 : (2001) 1 UC 276

Arbitration Act, 1940 — Section 30, 33Hindu Adoptions and Maintenance Act, 1956 — Section 12, 13Registration Act, 1908 — Section 17(1), 49
Read judgment
Supreme Court01 Dec 2000Disposed Of

Chandgi Ram Vs University of Rajasthan

Supreme Court Of India · (2001) 89 FLR 335 : (2001) 3 JT 427 : (2001) 10 SCC 556 : (2001) 2 UPLBEC 1593

Rajasthan Universities Teachers and Officers (Selection for Appointment) Act, 1974 — Section 3, 3(3)
Read judgment
Supreme Court01 Dec 2000Dismissed

Har Narain Daga Vs Heeralal and Others

Supreme Court Of India · AIR 2001 SC 341 : (2000) AIRSCW 4452 : (2000) 3 JT 464 Supp : (2001) 1 RLW 1 : (2000) 8 SCALE 17 : (2001) 1 SCC 41 : (2000) 8 Supreme 104 : (2001) 1 UC 284 : (2001) 1 UJ 234

Rajasthan Premises (Control of Rent and Eviction) Act, 1950 — Section 13(1), 14, 15
Read judgment
Supreme Court30 Nov 2000dismissed

Calcutta Electric Supply Corpn. Ltd. Vs Shew Kr. Singh and Others

Supreme Court Of India · (2000) AIRSCW 4347 : (2001) 88 FLR 340 : (2000) 3 JT 287 Supp : (2001) 1 LLJ 148 : (2000) 7 SCALE 707 : (2001) 1 SCC 449 : (2001) SCC(L&S) 252 : (2000) 5 SCR 184 Supp : (2000) 8 Supreme 126 : (2001) 1 UPLBEC 187

Certified Standing Order, 1953 — Order 15Industrial Employment (Standing Orders) Act, 1946 — Section 13A
Read judgment
Supreme Court30 Nov 2000dismissed

State of Punjab Vs V.K. Khanna and Others

Supreme Court Of India · (2000) AIRSCW 4472 : (2000) 3 JT 349 Supp : (2000) 7 SCALE 731 : (2000) 5 SCR 200 Supp : (2000) 8 Supreme 105 : (2001) 1 UPLBEC 280

Constitution of India, 1950 — Article 51ADelhi Police Special Establishment Act, 1946 — Section 6
Read judgment
Supreme Court30 Nov 2000Allowed

Distt. Manager, APSRTC, Vijayawada Vs K. Sivaji and Others

Supreme Court Of India · AIR 2001 SC 383 : (2000) AIRSCW 4272 : (2001) 88 FLR 286 : (2000) 3 JT 302 Supp : (2001) 1 LLJ 167 : (2001) 2 PLJR 171 : (2000) 7 SCALE 709 : (2001) 2 SCC 135 : (2001) SCC(L&S) 349 : (2000) 5 SCR 193 Supp : (2000) 8 Supreme 96 : (2001) 1 UJ 242

Andhra Pradesh Factories and Establishments (National, Festival and other Holidays) Act, 1974 — Section 11(1), 34, 35, 36, 37Constitution of India, 1950 — Article 12Payment of Wages Act, 1936 — Section 15(2)
Read judgment