CourtKutchehry.com

COURT ARCHIVE

Supreme Court Of India judgments

59,848 judgments · page 1,611 of 2,993

Supreme Court09 Nov 2000Allowed

Madhukar Bhaskarrao Joshi Vs State of Maharashtra

Supreme Court Of India · (2000) 3 ACR 2724 : (2001) ALLMR(Cri) 188 : (2001) 1 ALT(Cri) 298 : (2001) CriLJ 175 : (2000) 2 JT 458 Supp : (2000) 7 SCALE 382 : (2000) 8 SCC 571 : (2000) 4 SCR 475 Supp : (2001) 1 UJ 323

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 161Prevention of Corruption Act, 1947 — Section 4(1), 5(2)
Read judgment
Supreme Court09 Nov 2000Dismissed

Organic Insulations Vs Indian Rayon Corporation Ltd.

Supreme Court Of India · (2000) 2 ACR 1632 : AIR 2000 SC 2128 : (2000) AIRSCW 2189 : (2001) 104 CompCas 4 : (2000) CriLJ 3170 : (2000) 3 CTC 313 : (2000) 69 ECC 442 : (2000) ECR 649 : (2001) 134 ELT 605 : (2000) 6 JT 514 : (2000) 2 KLT 805 : (2000) 2 LW(Cri) 796 : (2000) 2 RLW 30

Code Of Civil Procedure, 1908 Or 22R 3, Or 8R 6A, Or 8R 6A(4), Or 8R 4, Or 22R 4
Read judgment
Supreme Court09 Nov 2000Allowed

State of Gujarat Vs K.V. Joseph

Supreme Court Of India · (2001) 1 ACR 219 : (2001) 1 ALT(Cri) 221 : (2001) 21 GLH 232 : (2001) 2 GLR 747 : (2001) 1 JT 331 : (2000) 8 SCALE 409 : (2001) 2 SCC 156 : (2000) 4 SCR 485 Supp : (2001) 1 UC 367 : (2001) 2 UJ 1049

Prevention of Corruption Act, 1988 — Section 13, 17, 19, 7
Read judgment
Supreme Court09 Nov 2000Allowed

Union of India and Others Vs Pradip Kumar Dey

Supreme Court Of India · (2000) 87 FLR 1020 : (2000) 2 JT 449 Supp : (2000) 7 SCALE 361 : (2000) 8 SCC 580 : (2001) SCC(L&S) 56 : (2000) 4 SCR 465 Supp : (2001) 1 UJ 144

Constitution of India, 1950 — Article 14, 16, 39
Read judgment
Supreme Court08 Nov 2000Dismissed

State Bank of India Vs Km. Chandra Govindji

Supreme Court Of India · (2000) 2 JT 433 Supp : (2001) 1 MLJ 98 : (2001) 1 PLJR 100 : (2000) 7 SCALE 354 : (2000) 8 SCC 532 : (2001) 1 UC 120 : (2001) 2 UJ 1165

Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(8)
Read judgment
Supreme Court08 Nov 2000Disposed Of

Vishnu Nagnath Deshmukh Vs State of Maharashtra

Supreme Court Of India · (2000) 3 ACR 2796 : (2001) 1 ALD(Cri) 360 : (2001) ALLMR(Cri) 194 : (2001) CriLJ 483 : (2000) 3 JT 172 Supp : (2000) 7 SCALE 595 : (2000) 4 SCR 462 Supp : (2001) 1 UJ 117

Constitution of India, 1950 — Article 136Penal Code, 1860 (IPC) — Section 161Prevention of Corruption Act, 1947 — Section 5
Read judgment
Supreme Court07 Nov 2000Dismissed

Nazira Begum Lashkar and Others Vs State of Assam and Others

Supreme Court Of India · (2001) 1 GLT 6 : (2000) 2 JT 417 Supp : (2000) 7 SCALE 336 : (2001) SCC(L&S) 167 : (2001) 1 UJ 199

Assam Elementary Education (Provincialisation) Act, 1974 — Section 27Assam Elementary Education (Provincialisation) Rules, 1997 — Rule 3Constitution of India, 1950 — Article 14, 16
Read judgment
Supreme Court07 Nov 2000Partly Allowed

State of U.P. Vs Hari Mohan and Others

Supreme Court Of India · (2000) 3 ACR 2730 : (2001) 1 ALD(Cri) 93 : (2001) ALLMR(Cri) 170 : (2001) CriLJ 170 : (2000) 2 JT 467 Supp : (2000) 7 SCALE 348 : (2000) 8 SCC 598 : (2000) 4 SCR 440 Supp : (2001) 1 UJ 293

Penal Code, 1860 (IPC) — Section 201, 302, 34
Read judgment
Supreme Court07 Nov 2000Disposed Of

Amritlal and Others Vs Union Govt. Through Secy. Ministry of Finance and Others

Supreme Court Of India · (2000) 3 ACR 2798 : AIR 2000 SC 3675 : (2000) AIRSCW 4203 : (2001) 1 ALD(Cri) 382 : (2001) ALLMR(Cri) 745 : (2001) CriLJ 474 : (2001) 73 ECC 10 : (2001) 2 JLJ 190 : (2000) 3 JT 178 Supp : (2001) 2 OLR 1 : (2000) 7 SCALE 597 : (2001) 1 SCC 341 : (2000) 4 S

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 8Prevention of Illicit Traffic in Narcotic Drugs and Psychotropic Substances Act, 1988 — Section 3(1)
Read judgment
Supreme Court07 Nov 2000Allowed

Abdul Karim Vs State of Karnataka and Others Etc. Etc.

Supreme Court Of India · (2000) 3 ACR 2654 : AIR 2001 SC 116 : (2001) 1 ALD(Cri) 12 : (2001) 1 ALT(Cri) 14 : (2001) CriLJ 148 : (2000) 2 JT 363 Supp : (2001) 2 PLJR 54 : (2001) 1 RLW 36 : (2000) 7 SCALE 313 : (2000) 8 SCC 710 : (2000) 4 SCR 382 Supp

Arms Act, 1959 — Section 25, 3Criminal Procedure Code, 1973 (CrPC) — Section 321Explosives Act, 1884 — Section 3, 4, 5
Read judgment