COURT ARCHIVE

Supreme Court Of India judgments

59,848 judgments · page 1,607 of 2,993

Supreme Court21 Nov 2000dismissed

The Govt. of Tamil Nadu Vs PV. Enter. Rep. by SCM Jamuludeen and Others

Supreme Court Of India · (2001) 1 MLJ 161 : (2000) 8 SCALE 167 : (2001) 1 SCC 742 : (2000) 5 SCR 10 Supp

Stamp Act, 1899 — Article 5, 27, 35, 38, 39Tamil Nadu Stamp (Prevention of Under Valuation of Instruments) Rules, 1968 — Rule 3.3, 4

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Supreme Court21 Nov 2000Disposed Of

Malaysian Airlines Systems BHD Vs M/s. Stic Travels (P) Ltd.

Supreme Court Of India · (2000) 3 JT 257 Supp : (2000) 7 SCALE 670 : (2001) 2 UJ 1167

Arbitration and Conciliation Act, 1996 — Section 11Stamp Act, 1899 — Section 18, 3, 32, 33, 40(1)

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Supreme Court21 Nov 2000Dismissed

Har Kiran Commar Vs Delhi Admn. and Others

Supreme Court Of India · (2000) 3 JT 175 Supp : (2000) 7 SCALE 582 : (2001) 1 SCC 249 : (2001) 1 UPLBEC 25

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Supreme Court21 Nov 2000Dismissed

Topline Shoes Ltd. and Another Vs Corporation Bank and Another

Supreme Court Of India · (2001) 89 FLR 15 : (2001) 2 JT 628 : (2001) 1 LLJ 154 : (2001) 10 SCC 611

Consumer Protection Act, 1986 - Sec 22, Sec 21, Sec 23

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Supreme Court21 Nov 2000Allowed

Commissioner of Income Tax Vs Dharmodayam Co.

Supreme Court Of India · (2001) 165 CTR 12 : (2001) 116 TAXMAN 204

Income Tax Act, 1961 — Section 11

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Supreme Court21 Nov 2000Dismissed

M/s. Scooters India Ltd. Vs M. Mohammad Yaqub and Another

Supreme Court Of India · (2000) AIRSCW 4117 : (2001) 88 FLR 274 : (2000) 3 JT 126 Supp : (2001) 1 LLJ 7 : (2001) 1 MLJ 117 : (2000) 7 SCALE 570 : (2001) SCC(L&S) 148 : (2000) 7 Supreme 613 : (2001) 1 UC 195 : (2001) 1 UPLBEC 188

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Supreme Court21 Nov 2000Disposed Of

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

Supreme Court Of India · (2000) 8 SCALE 395 : (2002) 10 SCC 664

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Supreme Court20 Nov 2000Allowed

Commissioner of Trade Tax, U.P. and Another Vs U.P. Paper Corporation Pvt. Ltd.

Supreme Court Of India · (2002) 9 SCC 585 : (2001) 123 STC 427

Constitution of India, 1950 — Article 226

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Supreme Court20 Nov 2000Disposed Of

State by Central Bureau of Investigation Vs Shri S. Bangarappa

Supreme Court Of India · (2000) 3 ACR 2783 : (2000) AIRSCW 4111 : (2001) 1 ALD(Cri) 101 : (2001) ALLMR(Cri) 196 : (2001) CriLJ 111 : (2000) 3 JT 29 Supp : (2001) 1 RLW 20 : (2000) 7 SCALE 557 : (2000) 4 SCR 726 Supp : (2000) 7 Supreme 633 : (2001) 1 UJ 586

Criminal Procedure Code, 1973 (CrPC) — Section 240, 3, 4(1), 482Prevention of Corruption Act, 1988 — Section 13(2), 17, 5(1)

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Supreme Court17 Nov 2000Dismissed

Commissioner of Wealth Tax Vs A.R. Sood

Supreme Court Of India · (2004) 187 CTR 310

Wealth Tax Act, 1957 — Section 27(3)

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Supreme Court17 Nov 2000Disposed Of

Om Kumar and Others Vs Union of India

Supreme Court Of India · (2000) 3 JT 92 : (2000) 7 SCALE 524 : (2001) SCC(L&S) 1039 : (2000) 4 SCR 693 Supp

All India Services (Death-Cum-Retirement Benefits) Rules, 1958 — Rule 6(1)Civil Procedure Rules, 1999 — Rule 1Constitution of India, 1950 — Article 10, 11, 14, 19, 2

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Supreme Court17 Nov 2000Disposed Of

Ram Ekbal Upadhya and Others Vs State of Bihar

Supreme Court Of India · AIR 2000 SC 2767 : (2000) AIRSCW 3139 : (2000) 5 ALT 37 : (2000) 87 FLR 130 : (2000) 10 JT 158 : (2000) 2 MPJR 517 : (2000) 4 PLJR 95 : (2000) 6 SCALE 296 : (2000) 7 SCC 210 : (2000) SCC(L&S) 897 : (2000) 3 SCR 69 Supp : (2000) 6 Supreme 136

Penal Code, 1860 (IPC) — Section 307, 308, 309, 310, 311

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Supreme Court17 Nov 2000Allowed

Shweta Bhardwaj Vs Vivek Bhardwaj

Supreme Court Of India · (2001) 1 DMC 35 : (2002) 1 PLJR 274

Hindu Marriage Act, 1955 — Section 13

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Supreme Court17 Nov 2000Disposed Of

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

Supreme Court Of India · (2000) AIRSCW 4642 : (2000) 7 JT 47 : (2000) 3 LW 218 : (2000) 3 MLJ 112 : (2000) 4 SCALE 698 : (2000) 6 SCC 151 : (2000) 1 SCR 1 Supp : (2000) 4 Supreme 754

Constitution of India Art 136, Art 226

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Supreme Court17 Nov 2000Allowed

Sub-Divisional Officer, Konch Vs Maharaj Singh

Supreme Court Of India · (2003) 3 LLJ 1080 : (2003) 9 SCC 191

Constitution of India, 1950 — Article 226

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Supreme Court17 Nov 2000Disposed Of

State of Bihar Vs Purushottam Singh Bihar State Electricity Board Vs Purushottam Singh

Supreme Court Of India · (2003) 4 SCALE 515 : (2001) 4 SCALE 152 : (2000) 4 SCALE 170 : (2001) 1 SCC 437

Criminal Procedure Code, 1973 - S. 482 - Conviction U/S. 420, 201 Read With 120-B, Indian Penal Code, 1860 - And U/S. 13(1) And 13(2) Of Prevention Of Corruption Act, 1988

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Supreme Court17 Nov 2000Disposed Of

Jai Singh Vs Salinder and Another

Supreme Court Of India · (2001) ACJ 644 : (2002) 9 SCC 403 : (2001) 1 UC 429

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Supreme Court17 Nov 2000Dismissed

B.S. Sharma Vs State of Haryana and Another

Supreme Court Of India · AIR 2001 SC 360 : (2000) AIRSCW 4197 : (2001) 88 FLR 433 : (2000) 3 JT 186 Supp : (2001) 1 LLJ 1 : (2000) 7 SCALE 573 : (2001) 1 SCC 434 : (2000) 4 SCR 722 Supp : (2000) 7 Supreme 581 : (2001) 1 UJ 333 : (2001) 1 UPLBEC 540

Constitution of India, 1950 — Article 235Industrial Disputes Act, 1947 — Section 7C, 8Punjab Superior Judicial Service Rules, 1963 — Rule 19

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Supreme Court17 Nov 2000Allowed

Krupanidhi Educational Institution Vs Super Sale Corporation

Supreme Court Of India · AIR 2000 SC 1481 : (2000) AIRSCW 1010 : (2000) 3 JT 499 : (2000) 2 SCALE 519 : (2000) 3 SCC 595 : (2000) 2 SCR 506 : (2000) 2 Supreme 543

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Supreme Court16 Nov 2000Disposed Of

UT, Chandigarh and Others Vs Avtar Singh and Others

Supreme Court Of India · (2000) 3 ACR 1903 : AIR 2000 SC 3566 : (2000) AIRSCW 3633 : (2000) CriLJ 4599 : (2000) 7 JT 541 : (2000) 9 SCC 421 : (2000) 7 Supreme 176

Punjab Reorganisation Act, 1966 - S. 87 - Constitution Of India - Art. 243 To 243-O

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