COURT ARCHIVE

Supreme Court Of India judgments

59,848 judgments · page 1,618 of 2,993

Supreme Court26 Sept 2000Allowed

Blue Star Employees Union Vs Ex. Off. Principal Secy. To Government and Another

Supreme Court Of India · AIR 2000 SC 3110 : (2000) AIRSCW 3464 : (2000) 87 FLR 509 : (2000) 1 JT 70 Supp : (2000) 6 SCALE 483 : (2000) 8 SCC 94 : (2000) SCC(L&S) 1073 : (2000) 3 SCR 403 Supp : (2000) 6 Supreme 363 : (2001) 1 UPLBEC 138

Industrial Disputes (Appellate Tribunal) Act, 1950 — Section 22, 23Industrial Disputes Act, 1947 — Section 10(2A), 18(1), 33A

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Supreme Court26 Sept 2000Disposed Of

Allahabad Bank Vs ARC Holding Limited and Others

Supreme Court Of India · AIR 2000 SC 3098 : (2000) AIRSCW 3498 : (2000) 102 CompCas 443 : (2000) 1 JT 76 Supp : (2000) 6 SCALE 496 : (2001) 1 SCC 736 : (2000) 6 Supreme 384

State Financial Corporations Act, 1951 — Section 29

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Supreme Court25 Sept 2000Allowed

Greenseas Shipping Co. Pvt. Ltd. Vs Chairman and Managing Director, Indian Bank and Others

Supreme Court Of India · (2001) 1 PLJR 73

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Supreme Court22 Sept 2000Disposed Of

Sunderlal Vs State of M.P.

Supreme Court Of India · (2000) 3 ACR 2653 : (2001) 1 ALD(Cri) 558 : (2001) CriLJ 3286 : (2002) 9 SCC 564

Penal Code, 1860 (IPC) — Section 307, 323, 34

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Supreme Court22 Sept 2000allowed

Union of India and Others Vs Dr. Vijayapurapu Subbayamma

Supreme Court Of India · AIR 2000 SC 3113 : (2000) AIRSCW 3422 : (2000) 87 FLR 672 : (2000) 6 SCALE 453 : (2000) 7 SCC 662 : (2000) SCC(L&S) 1012 : (2000) 3 SCR 372 Supp : (2000) 6 Supreme 353 : (2001) 1 UPLBEC 525

Constitution of India, 1950 — Article 14

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Supreme Court22 Sept 2000Allowed

K. Ramakrishna and Others Vs State of Bihar and Another

Supreme Court Of India · (2000) 3 ACR 2588 : AIR 2000 SC 3330 : (2000) AIRSCW 3580 : (2000) 2 ALD(Cri) 760 : (2000) CriLJ 4597 : (2000) 1 JT 53 Supp : (2001) 1 PLJR 173 : (2000) 6 SCALE 457 : (2000) 8 SCC 547 : (2000) 6 Supreme 609 : (2001) 1 UC 63

Criminal Procedure Code, 1973 (CrPC) — Section 173, 239, 482Penal Code, 1860 (IPC) — Section 120B, 420, 467, 468

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Supreme Court22 Sept 2000Disposed Of

T.N. Godavarman Thirumalpad Vs Union of India and Others

Supreme Court Of India · (2001) AIRSCW 2396 : (2001) 4 SCALE 107 : (2000) 6 SCALE 582 : (2000) 7 SCALE 380 : (2001) 10 SCC 645

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Supreme Court22 Sept 2000Dismissed

Agricultural Produce Market Committee Vs Shri Ashok Harikuni and Another Etc.

Supreme Court Of India · AIR 2000 SC 3116 : (2000) AIRSCW 3442 : (2000) 87 FLR 638 : (2000) 1 JT 1 Supp : (2000) 6 SCALE 461 : (2000) 8 SCC 61 : (2000) 3 SCR 379 Supp : (2000) 6 Supreme 299

Constitution of India, 1950 — Article 309Industrial Disputes Act, 1947 — Section 2Karnataka Agricultural Produce Marketing (Regulation) Act, 1966 — Section 143, 144, 3, 4, 58

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Supreme Court21 Sept 2000Allowed

Davendra Prasad Dubey Vs Mahendra Prasad Dwivedi and Others

Supreme Court Of India · (2001) 1 ACR 392 : (2000) CriLJ 4995 : (2000) 7 JT 438 : (2000) 2 MPJR 283 : (2001) 10 SCC 605

Constitution of India Art 226 Bihar Consolidation of Holdings and Prevention of Fragmentation Act, 1956 Sec 37, Sec 3

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Supreme Court21 Sept 2000Allowed

Siddarth Saini Vs State of Haryana and Others

Supreme Court Of India · (2003) 1 ARBLR 170 : (2001) 4 JT 102 : (2001) 10 SCC 593

Constitution Of India Art 16, Art 14

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Supreme Court21 Sept 2000Disposed Of

Union of India (UOI) and Others Vs Gujarat Ambuja Cements Ltd.

Supreme Court Of India · (2001) 1 LLJ 1681 : (2001) 10 SCC 585

Constitution Of India - Art. 136 And 226 - Railways Act, 1890 - S. 27a - Railways Act, 1989 - S. 71

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Supreme Court21 Sept 2000Disposed Of

Mehanga Singh and Others Vs Balbir Singh

Supreme Court Of India · (2000) 10 JT 465 : (2001) 1 LLJ 600 : (2001) 10 SCC 560

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Supreme Court21 Sept 2000Allowed

Air India Ltd. Vs Dharmender Kumar

Supreme Court Of India · (2000) 87 FLR 654 : (2000) 1 JT 280 Supp : (2001) 1 LLJ 322 : (2001) 10 SCC 547 : (2001) 1 UPLBEC 69

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Supreme Court21 Sept 2000Disposed Of

Managing Director, A.P. Women''s Coop. Finance Corpn. Ltd. Vs Leela Naidu and Others

Supreme Court Of India · (2000) 87 FLR 654 : (2000) 1 JT 280 Supp : (2001) 1 LLJ 322 : (2001) 10 SCC 547 : (2001) 1 UPLBEC 69

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Supreme Court21 Sept 2000Dismissed

Calcutta Municipal Corporation and Others Vs Machinnon Mackenzie and Co. Ltd. and Others

Supreme Court Of India · (2001) 2 ALT 63 : (2001) 88 FLR 37 : (2000) 2 JT 447 Supp : (2001) 1 LLJ 956 : (2001) 10 SCC 542

Calcutta Municipal Corporation Act, 1980 Sec 225

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Supreme Court21 Sept 2000dismissed

Election Commission of India Vs Union of India and Others

Supreme Court Of India · (2000) 1 JT 567 Supp : (2000) 7 SCALE 368

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Supreme Court21 Sept 2000Allowed

Commissioner of Wealth Tax Vs Sita Ram Jindal

Supreme Court Of India · (2000) 1 JT 296 Supp : (2000) 7 SCALE 312 : (2002) 10 SCC 739

Wealth Tax Rules, 1957 — Rule 1D

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Supreme Court21 Sept 2000Disposed Of

Executive Engineer, FHD Vs GS, Neendakara Port and Fishing Harbour and Others

Supreme Court Of India · (2000) 7 SCALE 684 : (2000) 6 SCALE 574 : (2001) 9 SCC 762

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Supreme Court21 Sept 2000Allowed

Maharashtra State Electricity Board and Another Vs Rama Rajaramji Wadekar and Another

Supreme Court Of India · (2000) 3 ACR 2020 : (2003) 1 ALD(Cri) 91 : (2001) 1 ALD(Cri) 204 : (2001) 49 BLJR 305 : (2000) 8 JT 54 : (2001) 3 PLJR 145 : (2001) 9 SCC 718

Maharashtra State Electricity Board Employees'' Seniority Regulations, 1961 - Regulation 21(A), 2(B), (D) And (E) 3 And 17

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Supreme Court21 Sept 2000Dismissed

Registrar, University of Hyderabad and Another Vs M.V. Santa Kumari

Supreme Court Of India · (2000) 10 JT 194 : (2001) 1 LLJ 135 : (2001) 9 SCC 691

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