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Supreme Court Of India judgments

59,848 judgments · page 1,615 of 2,993

Supreme Court18 Oct 2000Disposed Of

Manish Dixit and Others Vs State of Rajasthan

Supreme Court Of India · (2000) 3 ACR 2706 : (2000) AIRSCW 4602 : (2000) AIRSCW 3914 : (2000) 2 ALD(Cri) 793 : (2001) ALLMR(Cri) 392 : (2001) 1 ALT(Cri) 104 : (2001) CriLJ 133 : (2000) 2 JT 237 Supp : (2000) 7 SCALE 218 : (2000) 4 SCR 74 Supp : (2000) 7 Supreme 364 : (2000) 8 Sup

Criminal Procedure Code, 1973 (CrPC) — Section 165, 166(3), 482, 82, 83Evidence Act, 1872 — Section 34, 6Penal Code, 1860 (IPC) — Section 120B, 302, 34, 364, 365
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Supreme Court18 Oct 2000Allowed

State of Delhi Vs Gyan Devi and Others

Supreme Court Of India · (2000) 3 ACR 2772 : (2000) AIRSCW 3844 : (2001) 1 ALT(Cri) 66 : (2001) CriLJ 124 : (2000) 2 JT 635 Supp : (2000) 7 SCALE 192 : (2000) 8 SCC 239 : (2000) 4 SCR 270 Supp : (2000) 7 Supreme 201

Criminal Procedure Code, 1973 (CrPC) — Section 173(2), 227, 228, 239, 240Penal Code, 1860 (IPC) — Section 304, 34, 498
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Supreme Court17 Oct 2000Dismissed

National Fertilizers Vs Puran Chand Mangia [OVERRULED]

Supreme Court Of India · (2000) AIRSCW 3860 : (2000) 6 ALT 46 : (2001) 1 JLJ 246 : (2000) 1 JT 591 Supp : (2001) 1 LW 681 : (2000) 7 SCALE 174 : (2000) 8 SCC 343 : (2000) 4 SCR 26 Supp : (2000) 7 Supreme 238

Contract Act, 1872 — Section 31
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Supreme Court17 Oct 2000Disposed Of

State by C.B.I., New Delhi Vs R. Suri Babu and Another

Supreme Court Of India · (2000) 3 ACR 2737 : AIR 2001 SC 60 : (2000) AIRSCW 3869 : (2001) CriLJ 132 : (2000) 2 JT 478 Supp : (2000) 7 SCALE 210 : (2000) 8 SCC 545 : (2000) 4 SCR 41 Supp : (2000) 7 Supreme 151

Penal Code, 1860 (IPC) — Section 120BPrevention of Corruption Act, 1988 — Section 12, 13(1), 13(2), 7
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Supreme Court17 Oct 2000Dismissed

Makineni Venkata Sujatha Vs Land Reforms Tribunal and Another

Supreme Court Of India · AIR 2000 SC 3191 : (2000) AIRSCW 3773 : (2000) 6 ALT 31 : (2000) 1 JT 577 Supp : (2001) 1 LW 359 : (2000) 7 SCALE 161 : (2000) 8 SCC 196 : (2000) 4 SCR 15 Supp : (2000) 7 Supreme 209

Andhra Pradesh Land Reforms (Ceiling on Agricultural Holdings) Act, 1973 — Section 10, 18, 2, 4A, 9Hindu Succession Act, 1956 — Section 29A, 6
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Supreme Court17 Oct 2000Allowed

Union of India Vs M/s. Popular Builders, Calcutta

Supreme Court Of India · AIR 2000 SC 3185 : (2001) AIRSCW 2315 : (2000) AIRSCW 3690 : (2000) 1 JT 497 Supp : (2000) 7 SCALE 168 : (2000) 8 SCC 1 : (2000) 4 SCR 22 Supp : (2000) 7 Supreme 72

Arbitration Act, 1940 — Section 14, 30, 33, 39
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Supreme Court17 Oct 2000Disposed Of

Gautam Paul Vs Debi Rani Paul and Others

Supreme Court Of India · AIR 2001 SC 61 : (2000) AIRSCW 3870 : (2000) 6 ALT 36 : (2001) 1 BLJR 45 : (2000) 4 CTC 503 : (2000) 1 JT 614 Supp : (2001) 1 LW 528 : (2000) 7 SCALE 145 : (2000) 8 SCC 330 : (2000) 3 SCR 733 Supp : (2000) 7 Supreme 249

Partition Act, 1893 — Section 4Transfer of Property Act, 1882 — Section 44
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Supreme Court17 Oct 2000Allowed

Abdul Wahab Ansari Vs State of Bihar Another

Supreme Court Of India · (2000) 3 ACR 2618 : AIR 2000 SC 3187 : (2000) AIRSCW 3725 : (2001) 1 ALD(Cri) 116 : (2001) ALLMR(Cri) 183 : (2001) 1 ALT(Cri) 7 : (2000) 3 BLJR 2407 : (2000) CriLJ 4631 : (2000) 1 JT 529 Supp : (2000) 3 KLT 836 : (2001) 1 PLJR 13 : (2000) 7 SCALE 155 : (2

Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 144, 197, 482Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307
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Supreme Court16 Oct 2000allowed

Navinchandra N. Majithia Vs State of Meghalaya and Others

Supreme Court Of India · AIR 2000 SC 3275 : (2000) AIRSCW 3634 : (2000) 2 ALD(Cri) 777 : (2000) 6 ALT 10 : (2000) CriLJ 4600 : (2000) 3 GLT 23 : (2000) 1 JT 538 Supp : (2000) 7 SCALE 140 : (2000) 8 SCC 323 : (2000) 3 SCR 725 Supp : (2000) 7 Supreme 1 : (2001) 1 UJ 340

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 156(1), 173, 2
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Supreme Court16 Oct 2000Dismissed

Rohini Damji Sidpra Vs Freny Damji Sidpra and Another

Supreme Court Of India · AIR 2000 SC 3279 : (2000) AIRSCW 3570 : (2000) 1 JT 260 Supp : (2001) 1 MLJ 66 : (2000) 91 RD 768 : (2000) 6 SCALE 598 : (2000) 8 SCC 143 : (2000) 3 SCR 626 Supp : (2000) 6 Supreme 524 : (2001) 1 UC 69

Succession Act, 1925 Sec 228
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Supreme Court16 Oct 2000Dismissed

Kishan Lal Vs Santosh Sharma

Supreme Court Of India · AIR 2000 SC 2723 : (2000) AIRSCW 2904 : (2000) 9 JT 397 : (2000) 6 SCALE 29 : (2000) 7 SCC 12 : (2000) 2 SCR 552 Supp : (2000) 6 Supreme 30

Code Of Civil Procedure, 1908 Or 47R 4Delhi Rent Control Act, 1958 Sec 25B(9), Sec 25B(8)
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Supreme Court12 Oct 2000

Bank of India Vs Vijay Transport and Others

Supreme Court Of India · (2000) 3 ACR 2598 : (2000) AIRSCW 4624 : (2001) CriLJ 732 : (2000) 1 JT 391 Supp : (2001) 2 PLJR 43 : (2000) 6 SCALE 734 : (2000) 8 SCC 512 : (2000) 3 SCR 685 Supp : (2000) 7 Supreme 184

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Supreme Court12 Oct 2000Allowed

State of Rajasthan Vs T.N. Sahani and Others

Supreme Court Of India · (2000) AIRSCW 2030 : (2000) 3 BLJR 1803 : (2000) 85 DLT 223 : (2000) 5 JT 266 : (2000) 4 SCALE 104 : (2000) 4 SCC 577 : (2000) 4 Supreme 717

Code of civil procedure,1908—41 rule 27(b)27(c)
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