COURT ARCHIVE

Supreme Court Of India judgments

59,848 judgments · page 1,619 of 2,993

Supreme Court21 Sept 2000Allowed

Janatha Bazar (South Kanara Central Co-operative Whole Sale Stores Limited) Etc. Vs The Secretary, Sahakari Noukarara Sangha Etc.

Supreme Court Of India · AIR 2000 SC 3129 : (2000) AIRSCW 3439 : (2000) 87 FLR 483 : (2000) 10 JT 589 : (2000) 2 LLJ 1395 : (2000) 6 SCALE 446 : (2000) 7 SCC 517 : (2000) SCC(L&S) 958 : (2000) 3 SCR 367 Supp : (2000) 6 Supreme 339

Industrial Disputes Act, 1947 — Section 10, 11A

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Supreme Court21 Sept 2000Dismissed

Shri B.S. Khurana and Others Vs Municipal Corporation of Delhi and Others

Supreme Court Of India · AIR 2000 SC 3131 : (2000) AIRSCW 3426 : (2000) 10 JT 607 : (2000) 6 SCALE 440 : (2000) 7 SCC 679 : (2000) 3 SCR 357 Supp : (2000) 6 Supreme 327

Delhi Municipal Corporation Act, 1957 — Section 200, 3, 42, 43, 44

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Supreme Court21 Sept 2000Allowed

State of U.P. Vs Jaikaran Singh

Supreme Court Of India · (2000) 7 JT 378 : (2001) 9 SCC 300

Constitution of India Art 226

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Supreme Court21 Sept 2000Allowed

T.N. Dhakkal Vs James Basnett and Another

Supreme Court Of India · (2000) 7 JT 382 : (2001) 9 SCC 295

Criminal Procedure Code, 1973 - S. 161, 311, 401, 397, 432, 540, Indian Penal Code, 1860 Sec 307, Sec 450

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Supreme Court21 Sept 2000Allowed

Aniyur Mohaideen (Dead) through S.I. Syed Ibrahim, Trustee Vs Kumdhi Panchayat Union

Supreme Court Of India · (2001) 2 SCALE 326 : (2000) 1 SCALE 418 : (2000) 5 SCALE 353 : (2003) 11 SCC 723

Code Of Civil Procedure, 1908 Sec 115 Tamil Nadu Estates (Abolition And Conversion Into Ryotwari) Act, 1948 Sec 14(a)

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Supreme Court21 Sept 2000Dismissed

Municipal Corporation of Delhi Vs Group Captain B.S. Agnihotri and Another

Supreme Court Of India · (2000) 3 ACR 2038 : (2000) 8 JT 80

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Supreme Court20 Sept 2000Dismissed

Bhagwan Das and Others Vs Girja Shanker and Another

Supreme Court Of India · (2000) 3 AWC 3341 : (2000) 1 JT 246 Supp

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Supreme Court20 Sept 2000Dismissed

Tata Engineering and Locomotive Co. Ltd. Vs Jitendra Pd. Singh and Another

Supreme Court Of India · (2000) 87 FLR 681 : (2000) 1 JT 222 Supp : (2001) 1 LLJ 595 : (2010) 4 SCALE 483 : (2001) 10 SCC 530 : (2001) 1 UPLBEC 67

Constitution of India, 1950 — Article 136

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Supreme Court20 Sept 2000Dismissed

State of T.N. Vs Krishnan and Another

Supreme Court Of India · AIR 2000 SC 3551 : (2000) AIRSCW 3467 : (2000) AIRSCW 3442 : (2000) 7 JT 471 : (2001) 1 LLJ 605 : (2001) 10 SCC 563 : (2000) 6 Supreme 542 : (2000) 6 Supreme 459 : (2000) 2 UPLBEC 1830

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Supreme Court20 Sept 2000Allowed

D.M. Nanjjappa (Dead)by Lrs. Vs S.A. Ramappa and Others

Supreme Court Of India · AIR 2000 SC 3333 : (2000) AIRSCW 3583 : (2000) 10 JT 594 : (2000) 6 SCALE 436 : (2000) 7 SCC 506 : (2000) 3 SCR 346 Supp : (2000) 6 Supreme 315

Karnataka Land Grant Rules, 1969 — Rule 12, 2, 4(2), 5, 6Karnataka Land Revenue Act, 1964 — Section 197

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Supreme Court20 Sept 2000Disposed Of

P. Saravanan Vs State of T.N. and Others

Supreme Court Of India · (2001) CriLJ 3285 : (2001) 10 SCC 212

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 5A

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Supreme Court20 Sept 2000Dismissed

Radhakrishnan Vs State of Kerala

Supreme Court Of India · (2000) 3 ACR 2722 : (2000) 2 JT 350 Supp

Penal Code, 1860 (IPC) — Section 304

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Supreme Court20 Sept 2000Disposed Of

Charan Singh Vs Healing Touch Hospital and Others

Supreme Court Of India · AIR 2000 SC 3138 : (2000) AIRSCW 3409 : (2000) 1 JT 26 Supp : (2001) 1 LW 374 : (2000) 6 SCALE 431 : (2000) 7 SCC 668 : (2000) 3 SCR 337 Supp : (2000) 6 Supreme 321 : (2001) 1 UC 59 : (2001) 1 UJ 329

Consumer Protection Act, 1986 — Section 23

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Supreme Court20 Sept 2000Dismissed

State of U.P. Vs Jagdish Singh Malhotra

Supreme Court Of India · (2000) 3 ACR 1917 : AIR 2000 SC 3537 : (2000) AIRSCW 3246 : (2000) 7 JT 350 : (2000) 9 SCC 533

Indian Penal Code, 1860 Sec 161 ,Prevention Of Corruption Act, 1947 Sec 5(1)(d), Sec 5(2)

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Supreme Court20 Sept 2000Partly Allowed

Krishi Utpadan Mandi Samiti Vs Malik Sartaj Wali Khan and Another

Supreme Court Of India · AIR 2000 SC 3536 : (2000) AIRSCW 3222 : (2000) CriLJ 4046 : (2000) 7 JT 338 : (2000) 9 SCC 514

Land Acquisition Act, 1894 Sec 28, Sec 25

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Supreme Court20 Sept 2000Dismissed

The Commissioner of Gift Tax, Trivandrum Vs T.M. Louiz

Supreme Court Of India · AIR 2000 SC 3136 : (2000) AIRSCW 3432 : (2000) 163 CTR 359 : (2000) 245 ITR 831 : (2000) 6 SCALE 477 : (2000) 7 SCC 486 : (2000) 3 SCR 352 Supp : (2000) 6 Supreme 404

Gift Tax Act, 1958 — Section 4Income Tax Act, 1961 — Section 27

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Supreme Court20 Sept 2000Partly Allowed