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Supreme Court Of India judgments

59,848 judgments · page 1,617 of 2,993

Supreme Court29 Sept 2000Dismissed

Krishi Utpadan Mandi Samiti Vs Kanhaiya Lal and Others

Supreme Court Of India · AIR 2000 SC 3282 : (2000) AIRSCW 3575 : (2000) 6 ALT 20 : (2000) 1 JT 251 Supp : (2001) 1 MLJ 61 : (2000) 6 SCALE 649 : (2000) 7 SCC 756 : (2000) 3 SCR 531 Supp : (2000) 6 Supreme 529 : (2001) 1 UPLBEC 38

Land Acquisition Act, 1894 — Section 11, 15, 17(1), 18, 23
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Supreme Court29 Sept 2000allowed

Federal Bank Ltd. Vs V.M. Jog Engineering Ltd. and Others

Supreme Court Of India · AIR 2000 SC 3166 : (2000) AIRSCW 3639 : (2001) 2 CGLJ 25 : (2001) 106 CompCas 267 : (2000) 4 CTC 687 : (2000) 1 JT 317 Supp : (2001) 1 LW 332 : (2000) 6 SCALE 654 : (2001) 1 SCC 663 : (2000) 3 SCR 542 Supp : (2000) 6 Supreme 619

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11
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Supreme Court29 Sept 2000dismissed

M.S. Jayaraj Vs Commissioner of Excise, Kerala and Others

Supreme Court Of India · AIR 2000 SC 3266 : (2000) AIRSCW 3674 : (2000) 72 ECC 7 : (2000) 3 KLT 820 : (2000) 6 SCALE 674 : (2000) 7 SCC 552 : (2000) 3 SCR 616 Supp : (2000) 7 Supreme 105

Constitution of India, 1950 — Article 226Kerala Abkari Shops (Disposal in Auction) Rules, 1974 — Rule 4, 6
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Supreme Court28 Sept 2000Dismissed

Shivendra Kumar Vs State of Maharashtra

Supreme Court Of India · (2000) 3 ACR 2536 : AIR 2000 SC 3079 : (2000) AIRSCW 3488 : (2001) ALLMR(Cri) 176 : (2001) 1 ALT(Cri) 83 : (2000) CriLJ 4675 : (2000) 6 SCALE 543 : (2001) 9 SCC 303 : (2000) 6 Supreme 451 : (2001) 1 UJ 336

Constitution of India, 1950 — Article 166Criminal Procedure Code, 1973 (CrPC) — Section 197Penal Code, 1860 (IPC) — Section 161, 164, 165, 2
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Supreme Court28 Sept 2000dismissed

Kiran Gupta and Others Vs State of U.P. and Others Etc.

Supreme Court Of India · AIR 2000 SC 3299 : (2000) AIRSCW 3606 : (2000) 1 JT 105 Supp : (2000) 6 SCALE 552 : (2000) 7 SCC 719 : (2000) SCC(L&S) 1020 : (2000) 3 SCR 474 Supp : (2000) 6 Supreme 555 : (2000) 3 UPLBEC 2765

Uttar Pradesh Intermediate Education Act, 1921 — Section 16GG, 3Uttar Pradesh Secondary Education Services Commission (Amendment) Rules, 1995 — Rule 12Uttar Pradesh Secondary Education Services Commission and Selection Bo
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Supreme Court28 Sept 2000Allowed

A.P. Paper Mills Ltd. Vs Government of A.P. and Another

Supreme Court Of India · AIR 2000 SC 3290 : (2000) AIRSCW 3622 : (2000) 4 ALLMR 862 : (2000) 87 FLR 610 : (2000) 1 JT 299 Supp : (2001) 1 LW 834 : (2001) 1 LW(Cri) 253 : (2000) 6 SCALE 586 : (2000) 8 SCC 167 : (2000) SCC(L&S) 1077 : (2000) 3 SCR 513 Supp : (2000) 6 Supreme 473

Andhra Pradesh Factories Rules, 1950 — Rule 11, 4, 5, 7Calcutta Municipal Act, 1951 — Section 41, 413, 548Constitution of India, 1950 — Article 110(2), 14, 199(2), 266
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Supreme Court27 Sept 2000Disposed Of

Gram Panchayat of Village Naulakha Vs Ujagar Singh and Others

Supreme Court Of India · AIR 2000 SC 3272 : (2000) AIRSCW 3659 : (2000) 2 JT 1 Supp : (2000) 6 SCALE 681 : (2000) 7 SCC 543 : (2000) 3 SCR 457 Supp : (2000) 7 Supreme 102

Civil Procedure Code, 1908 (CPC) — Section 11Evidence Act, 1872 — Section 44Punjab Village Common Lands (Regulation) Act, 1961 — Section 7
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Supreme Court27 Sept 2000dismissed

Gobind Ram Vs Gian Chand

Supreme Court Of India · AIR 2000 SC 3106 : (2000) AIRSCW 3468 : (2000) 1 JT 101 Supp : (2001) 1 LW 364 : (2000) 6 SCALE 522 : (2000) 7 SCC 548 : (2000) 3 SCR 443 Supp : (2000) 6 Supreme 438

Specific Relief Act, 1963 — Section 20
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Supreme Court27 Sept 2000Dismissed

Netai Bag and Others Vs The State of West Bengal and Others

Supreme Court Of India · AIR 2000 SC 3313 : (2000) AIRSCW 3590 : (2000) 1 JT 181 Supp : (2000) 6 SCALE 504 : (2000) 8 SCC 262 : (2000) 3 SCR 424 Supp : (2000) 6 Supreme 425 : (2001) 1 UJ 391

Constitution of India, 1950 — Article 14, 298, 31(2), 48, 48ALand Acquisition Act, 1894 — Section 17
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Supreme Court27 Sept 2000Dismissed

Shama Prashant Raje Vs Ganpatrao and Others

Supreme Court Of India · AIR 2000 SC 3094 : (2000) AIRSCW 3493 : (2000) 2 OLR 684 : (2000) 6 SCALE 531 : (2000) 7 SCC 522 : (2000) 3 SCR 448 Supp : (2000) 6 Supreme 444 : (2001) 2 UJ 1241

Central Provinces and Berar Letting of Houses and Rent Control Order, 1949 — Section 13(3), 21Constitution of India, 1950 — Article 226, 227
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Supreme Court26 Sept 2000Partly Allowed

Rhone-Poulenc (India) Ltd. Vs State of U.P. and Others

Supreme Court Of India · AIR 2000 SC 3182 : (2000) AIRSCW 3558 : (2000) 87 FLR 505 : (2000) 1 JT 65 Supp : (2000) 2 LLJ 1402 : (2000) 6 SCALE 480 : (2000) 7 SCC 675 : (2000) SCC(L&S) 1016 : (2000) 6 Supreme 390 : (2001) 1 UPLBEC 134

Constitution of India, 1950 — Article 142Industrial Disputes Act, 1947 — Section 10(1)Sales Promotion Employees (Conditions of Service) Act, 1976 — Section 2, 6(2)
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Supreme Court26 Sept 2000dismissed

State of Kerala Vs P. Sugathan and Another

Supreme Court Of India · (2000) 3 ACR 2541 : AIR 2000 SC 3323 : (2000) AIRSCW 3548 : (2000) CriLJ 4584 : (2000) 3 KLT 666 : (2001) 1 LW(Cri) 243 : (2000) 6 SCALE 487 : (2000) 8 SCC 203 : (2000) 3 SCR 409 Supp : (2000) 6 Supreme 393

Criminal Procedure Code, 1973 (CrPC) — Section 306Penal Code, 1860 (IPC) — Section 193, 201, 302, 34, 342
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