Supreme Court12 Oct 2000Disposed Of
Om Prakash A. Singh Vs Municipal Corpn. of Greater Bombay
Supreme Court Of India · (2000) 2 LLJ 1632 : (2001) 10 SCC 528
COURT ARCHIVE
Supreme Court Of India judgments
59,848 judgments · page 1,616 of 2,993
Supreme Court12 Oct 2000Allowed
M/s. Somani Steels Ltd. and Another Vs Collector of Central Excise and Others
Supreme Court Of India · (2000) 10 SC CK 0014
Constitution of India, 1950 — Article 226
Supreme Court12 Oct 2000Disposed Of
Dadu @ Tulsidas Vs State of Maharashtra
Supreme Court Of India · (2000) 3 ACR 2573 : AIR 2000 SC 3203 : (2000) AIRSCW 3711 : (2000) 2 ALD(Cri) 804 : (2000) 3 BLJR 2390 : (2000) CriLJ 4619 : (2000) 4 CTC 313 : (2000) 72 ECC 233 : (2001) 1 GLR 647 : (2000) 1 JT 449 Supp : (2000) 6 SCALE 746 : (2000) 8 SCC 437 : (2000) 3
Constitution of India, 1950 — Article 14, 161, 19, 21, 253Criminal Procedure Code, 1973 (CrPC) — Section 389, 432, 433, 434Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 27, 32A, 33, 37
Supreme Court11 Oct 2000Disposed Of
State of A.P. Vs A. Sathyanarayana and Others
Supreme Court Of India · (2001) AIRSCW 4791 : (2002) CriLJ 265 : (2001) 2 SCALE 690 : (2001) 10 SCC 597
Terrorist and Disruptive Activities (Prevention) Act, 1987 — Section 20A(1), 4, 5
Supreme Court11 Oct 2000Allowed
Basavaraj R. Patil and Others Vs State of Karnataka and Others
Supreme Court Of India · (2000) 3 ACR 2553 : AIR 2000 SC 3214 : (2000) AIRSCW 3692 : (2000) 2 ALD(Cri) 843 : (2001) 1 ALT(Cri) 40 : (2001) 1 CGLJ 53 : (2000) CriLJ 4604 : (2000) 1 JT 422 Supp : (2001) 1 LW(Cri) 1 : (2001) 1 PLJR 112 : (2000) 6 SCALE 697 : (2000) 8 SCC 740 : (2000
Criminal Procedure Code, 1973 (CrPC) — Section 125, 151A, 201, 242, 243Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 205, 233, 243, 247, 317
Supreme Court11 Oct 2000Allowed
Ranjit Singh (Dead) by LRs. and Others Vs Jaimal Singh and Others
Supreme Court Of India · AIR 2000 SC 986 : (2000) AIRSCW 646 : (2000) 1 ALT(Cri) 188 : (2000) 1 BLJR 631 : (2000) CriLJ 1471 : (2000) 2 JT 48 : (2000) 2 PLJR 72 : (2000) 2 RLW 230 : (2000) 1 SCALE 530 : (2000) 2 SCC 595 : (2000) 1 SCR 796 : (2000) 1 Supreme 451 : (2000) 1 UJ 638
Code of civil procedure,1908—Section 100transfer of property act— section 53A
Supreme Court11 Oct 2000Disposed Of
World Tel Inc. and Another Vs Union of India (UOI) and Others
Supreme Court Of India · (2001) 73 ECC 229 : (2000) 122 ELT 643 : (2001) 10 SCC 513
Constitution of India, 1950 — Article 226Limitation Act, 1963 — Section 14
Supreme Court10 Oct 2000Disposed Of
Ahilyabai and Others Vs Shantabai (Dead) and Others
Supreme Court Of India · (2001) 3 JT 14 : (2002) 1 PLJR 195 : (2001) 3 SCALE 544 : (2001) 10 SCC 583
Limitation Act, 1963 — Article 61
Supreme Court10 Oct 2000Disposed Of
Bal Kishore Mody Vs Arun Kumar Singh and Others
Supreme Court Of India · (2003) 96 FLR 172 : (2000) 3 JT 86 Supp : (2001) 10 SCC 174
Supreme Court10 Oct 2000Disposed Of
A.K. Mehaboob and P.K. Naushad Vs Intelligence Officer, Narcotics Control Bureau
Supreme Court Of India · (2001) 2 ACR 1804 : (2001) 3 CALLT 49 : (2001) 1 JT 614 : (2001) 10 SCC 203
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 29, 42, 57, 67
Supreme Court10 Oct 2000Dismissed
Vadivelu Vs Sundaram and Others
Supreme Court Of India · AIR 2000 SC 3230 : (2000) AIRSCW 3664 : (2000) 4 CTC 302 : (2000) 1 JT 408 Supp : (2001) 1 LW 349 : (2000) 6 SCALE 719 : (2000) 8 SCC 355 : (2000) 3 SCR 642 Supp : (2000) 7 Supreme 57 : (2001) 1 UC 94
Conduct of Elections Rules, 1967 — Rule 45Constitution of India, 1950 — Article 227Tamil Nadu Panchayats (Election) Rules, 1995 — Rule 122, 51, 63, 66
Supreme Court10 Oct 2000Dismissed
K. Anantha Raju Vs A.P. State Road Transport Corporation and Others
Supreme Court Of India · (2001) 3 JT 36 : (2002) 1 PLJR 194 : (2001) 10 SCC 435
Constitution of India, 1950 — Article 226
Supreme Court10 Oct 2000Dismissed
Tarun Prasad Chatterjee Vs Dinanath Sharma
Supreme Court Of India · (2000) AIRSCW 3839 : (2000) 6 ALT 15 : (2000) 3 BLJR 2415 : (2000) 1 JT 522 Supp : (2001) 1 LW 411 : (2000) 6 SCALE 729 : (2000) 8 SCC 649 : (2000) 3 SCR 634 Supp : (2000) 7 Supreme 85 : (2001) 1 UJ 345
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11General Clauses Act, 1897 — Section 10, 9Representation of the People (Conduct of Elections and Election Petitions) Rules, 1951 — Rule 119, 2(6)
Supreme Court10 Oct 2000Disposed Of
Sanjay Dhar Vs J and K Public Service Commn. and Another
Supreme Court Of India · AIR 2000 SC 3238 : (2000) AIRSCW 3681 : (2001) 88 FLR 514 : (2000) 1 JT 469 Supp : (2000) 6 SCALE 689 : (2000) 8 SCC 182 : (2000) SCC(L&S) 1090 : (2000) 6 Supreme 614 : (2001) 1 UJ 355
Jammu and Kashmir Civil Services (Judicial) Recruitment Rules, 1967 — Rule 9
Supreme Court09 Oct 2000Allowed
Krishan Singh Rana Vs Haryana State Industrial Development
Supreme Court Of India · (2000) 10 SC CK 0002
State Financial Corporations Act, 1951 — Section 29
Supreme Court29 Sept 2000Disposed Of
Suresh Kumar and Others Vs State (NCT of Delhi)
Supreme Court Of India · (2002) 9 SCC 608
Indian penal code 1860— section 307,34
Supreme Court29 Sept 2000dismissed
Joginder Pal Vs Indian Red Cross Society and Others
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
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, 10, 11Pepsu Tenancy and Agricultural Lands Act, 1955 — Section 43, 47Succession Act, 1925 — Section 273, 370, 371, 372, 373
Supreme Court29 Sept 2000Disposed Of
Hindustan Machine Tools and Others Vs M. Rangareddy and Others
Supreme Court Of India · AIR 2000 SC 3287 : (2000) AIRSCW 3586 : (2000) 87 FLR 793 : (2000) 1 JT 267 Supp : (2001) 1 LLJ 596 : (2000) 6 SCALE 614 : (2000) 7 SCC 741 : (2000) SCC(L&S) 1039 : (2000) 6 Supreme 535 : (2001) 1 UPLBEC 70
Constitution of India, 1950 — Article 14, 16(1), 38(1), 39, 43
Supreme Court29 Sept 2000Dismissed
J. Chatterjee Vs Mohinder Kaur Uppal and Another
Supreme Court Of India · AIR 2000 SC 3076 : (2000) AIRSCW 4220 : (2000) AIRSCW 3484 : (2000) 1 JT 155 Supp : (2000) 6 SCALE 603 : (2000) 7 SCC 510 : (2000) 7 Supreme 651 : (2000) 6 Supreme 463 : (2001) 1 UC 65
Delhi Rent Control Act, 1958 — Section 14
Supreme Court29 Sept 2000Allowed
Badrinath Vs Government of Tamil Nadu and Others
Supreme Court Of India · AIR 2000 SC 3243 : (2000) AIRSCW 3745 : (2000) 1 JT 346 Supp : (2000) 6 SCALE 618 : (2000) 8 SCC 395 : (2001) SCC(L&S) 13 : (2000) 3 SCR 573 Supp : (2000) 7 Supreme 6
Administrative Service (Pay) Rules, 1954 — Rule 3All India Services (Discipline and Appeal) Rules, 1955 — Rule 25All India Services (Discipline and Appeal) Rules, 1969 — Rule 10, 16