Supreme Court30 Oct 2000
Ram Gulam Pandit and Another Vs Umesh J. Prasad
Supreme Court Of India · (2000) 9 SCC 736
Code Of Civil Procedure, 1908 Sec 25
COURT ARCHIVE
Supreme Court Of India judgments
59,848 judgments · page 1,614 of 2,993
Supreme Court30 Oct 2000Allowed
Gama Singh Vs State of Bihar
Supreme Court Of India · (2000) 9 SCC 729
Criminal Procedure Code, 1973, S. 438
Supreme Court30 Oct 2000Dismissed
Court Liquidator Employees'' Association Vs P.G. Mankad
Supreme Court Of India · (2000) 9 SCC 530
Contempt of Courts Act, 1971 Sec 2(b)
Supreme Court30 Oct 2000Allowed
Narain Singh alias Nandu Vs Chameli Bai (Smt)
Supreme Court Of India · (2000) 9 SCC 515
Code Of Civil Procedure, 1908 Sec 115
Supreme Court27 Oct 2000Allowed
Hussain Vs State of Kerala
Supreme Court Of India · (2000) 3 ACR 2612
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 21, 27, 8, 9
Supreme Court20 Oct 2000Partly Allowed
Hemant Kumar Raval and Others Vs Kandla Port Trust and Others
Supreme Court Of India · (2000) 3 ACR 1889 : AIR 2000 SC 3568(1) : (2000) CriLJ 4993 : (2000) 7 JT 468 : (2000) 9 SCC 567 : (2000) 9 SCC 257
Supreme Court20 Oct 2000Disposed Of
Sonata Marketing Vs Union of India (UOI) and Others
Supreme Court Of India · (2000) 4 ALLMR 874 : (2000) 7 JT 502 : (2000) 3 MLJ 155 : (2002) 9 SCC 554
Indian succession act, 1925 —section 63
Supreme Court19 Oct 2000Allowed
Paras Ram Gupta by Lrs. Vs Ram Asrey
Supreme Court Of India · (2001) 89 FLR 694 : (2001) 1 JT 117 : (2001) 1 LLJ 553 : (2000) 8 SCALE 407 : (2001) 2 SCC 257 : (2001) 1 UPLBEC 346
Code Of Civil Procedure, 1908 Or 22R 3
Supreme Court19 Oct 2000Disposed Of
Shamsher Khan Vs State (NCT of Delhi)
Supreme Court Of India · AIR 2000 SC 3662 : (2000) AIRSCW 4545 : (2000) AIRSCW 4132 : (2001) 1 ALD(Cri) 363 : (2001) ALLMR(Cri) 371 : (2001) CriLJ 119 : (2000) 4 CTC 622 : (2000) 7 SCALE 253 : (2000) 8 SCC 568 : (2000) 4 SCR 287 Supp : (2000) 7 Supreme 396 : (2000) 8 Supreme 279
Explosive Substances Act, 1908 — Section 4Penal Code, 1860 (IPC) — Section 120B, 299, 304, 308Terrorist and Disruptive Activities (Prevention) Act, 1987 — Section 19, 5
Supreme Court19 Oct 2000dismissed
Sukhdev Singh Gill Vs State of Punjab and Others
Supreme Court Of India · (2000) 87 FLR 951 : (2000) 2 JT 253 Supp : (2000) 7 SCALE 259 : (2000) 8 SCC 492 : (2001) SCC(L&S) 49 : (2000) 4 SCR 292 Supp : (2001) 1 UPLBEC 664
Army Act, 1950 — Section 113, 114, 116(1), 3, 4(1)Constitution of India, 1950 — Article 33, 352Punjab Government National Emergency (Concession) Rules, 1965 — Rule 2
Supreme Court19 Oct 2000Disposed Of
Ramdeo Baba Kamala Nehru Engineering College and Others Vs Sanjay Kumar and Others
Supreme Court Of India · (2000) 8 SCALE 381
Constitution of India Art 226
Supreme Court19 Oct 2000Dismissed
M. Aruna Kumari Vs A.V. Janardhana Rao
Supreme Court Of India · (2003) 5 SCALE 290 : (2002) 10 SCC 478
Constitution of India, 1950 — Article 136
Supreme Court19 Oct 2000Disposed Of
M/s. Konkan Railway Corpn. Ltd. and Another Vs M/s. Rani Construction Pvt. Ltd.
Supreme Court Of India · (2000) 2 JT 150 Supp : (2000) 7 SCALE 211 : (2000) 2 SCC 388 : (2000) 8 SCC 159 : (2000) 4 SCR 278 Supp : (2001) 1 UJ 367
Arbitration Act, 1940 — Section 8Arbitration and Conciliation Act, 1996 — Section 11Constitution of India, 1950 — Article 136, 226
Supreme Court19 Oct 2000Dismissed
Narinder Kaur Makol Vs Chandigarh Housing Board and Others
Supreme Court Of India · (2000) AIRSCW 4282 : (2001) 2 ALT 34 : (2001) 127 ELT 8 : (2000) 3 JT 209 Supp : (2001) 1 MLJ 146 : (2000) 7 SCALE 659 : (2000) 5 SCR 117 Supp : (2000) 8 Supreme 176 : (2001) 1 UJ 197
Haryana Housing Board Act, 1971 - S. 74 - Civil Procedure Code, 1908 - Or. 47, R. 4(1), 114
Supreme Court19 Oct 2000Dismissed
Ambedkar Navyuvak Vikas Samiti Vs Union of India (UOI) and Others
Supreme Court Of India · (2000) 3 JT 190 Supp : (2001) 1 MhLj 678 : (2001) 2 MLJ 27 : (2001) MPLJ 373 : (2000) 7 SCALE 651 : (2001) 1 SCC 414 : (2000) 5 SCR 99 Supp : (2001) 1 UC 173 : (2001) 1 UJ 317
Customs, Excise and Gold Control Appellate Tribunal Members (Recruitment and Conditions of Service) Rules, 1987 R 21
Supreme Court19 Oct 2000dismissed
center For Public Interest Litigation and Another Vs Union of India and Others
Supreme Court Of India · (2000) 2 JT 277 Supp : (2000) 7 SCALE 1 : (2000) 8 SCC 606
Constitution of India, 1950 — Article 14
Supreme Court18 Oct 2000Allowed
Shamim Akhtar Vs Iqbal Ahmad and Another
Supreme Court Of India · AIR 2001 SC 1 : (2000) AIRSCW 3793 : (2001) 1 ALD(Cri) 612 : (2001) 1 ALD(Cri) 61 : (2000) 7 SCALE 197 : (2000) 8 SCC 123 : (2000) 7 Supreme 153 : (2001) 1 UC 107
Constitution of India, 1950 — Article 226Enemy Property Act, 1968 — Section 8Provincial Small Cause Courts Act, 1887 — Section 23
Supreme Court18 Oct 2000Dismissed
Kumaon Mandal Vikas Nigam Ltd. Vs Girja Shankar Pant and Others
Supreme Court Of India · AIR 2001 SC 24 : (2000) AIRSCW 3826 : (2000) 87 FLR 877 : (2000) 2 JT 206 Supp : (2001) 1 LLJ 583 : (2001) 1 PLJR 47 : (2000) 7 SCALE 19 : (2001) 1 SCC 182 : (2001) SCC(L&S) 189 : (2000) 7 Supreme 112 : (2001) 2 UJ 1185
Constitution of India, 1950 — Article 226
Supreme Court18 Oct 2000Dismissed
Datar Switchgears Ltd. Vs Tata Finance Ltd. and Another
Supreme Court Of India · (2000) AIRSCW 3925 : (2000) 6 ALT 26 : (2000) 2 JT 226 Supp : (2001) 1 PLJR 36 : (2000) 7 SCALE 204 : (2000) 8 SCC 151 : (2000) 7 Supreme 145 : (2001) 1 UJ 349
Arbitration Act, 1940 — Section 20.9, 8Arbitration and Conciliation Act, 1996 — Section 11(6), 9Constitution of India, 1950 — Article 136
Supreme Court18 Oct 2000allowed
Narmada Bachao Andolan Vs Union of India and Others
Supreme Court Of India · AIR 2000 SC 3751 : (2000) AIRSCW 4809 : (2001) 1 GLR 434 : (2000) 2 JT 6 Supp : (2000) 7 SCALE 34 : (2000) 10 SCC 664 : (2000) 4 SCR 94 Supp : (2000) 7 Supreme 264
Constitution of India, 1950 — Article 12, 21, 262, 32Environment (Protection) Act, 1986 — Section 3Gujarat Panchayats (Amendment) Act, 1993 — Section 98