CourtKutchehry.com

COURT ARCHIVE

Supreme Court Of India judgments

59,848 judgments · page 1,622 of 2,993

Supreme Court12 Sept 2000Dismissed

UCO Bank Vs Baba Amrik Singh and Another

Supreme Court Of India · (2000) ACJ 1188 : AIR 2000 SC 217 : (2000) 4 ALLMR 247 : (2000) 3 GLR 2309 : (2000) 5 JT 34 : (2001) 2 LW 58 : (2000) 3 MLJ 98 : (2000) 3 MPHT 150 : (2000) 2 OLR 234 : (2000) 125 PLR 790 : (2000) 3 SCALE 417 : (2000) 5 SCC 182

Delhi Rent Control Act, 59 of 1958 — Section 14(1)(k)Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Secion 15(a)
Read judgment
Supreme Court12 Sept 2000Disposed Of

State of M.P. and Another Vs Pradeep Kumar and Another

Supreme Court Of India · (2000) 4 CTC 434 : (2000) 2 JLJ 340 : (2000) 10 JT 349 : (2000) 3 KLT 598 : (2001) 1 LW 444 : (2000) 2 OLR 492 : (2001) 1 RLW 128 : (2000) 6 SCALE 347 : (2000) 7 SCC 372 : (2000) 3 SCR 235 Supp : (2001) 1 UC 136 : (2000) 2 UJ 1375

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1, Order 41 Rule 3A, Order 42 Rule 1, Order 42 Rule 2Limitation Act, 1963 — Section 5
Read judgment
Supreme Court12 Sept 2000Allowed

K.P.G. Nair Vs Jindal Menthol India Ltd.

Supreme Court Of India · (2000) 3 ACR 2616 : (2001) ALLMR(Cri) 1206 : (2001) 104 CompCas 290 : (2000) 4 CTC 432 : (2000) 1 JT 519 Supp : (2000) 6 SCALE 578 : (2001) 10 SCC 218

Negotiable Instruments Act, 1881 (NI) — Section 138, 141, 141(1)Penal Code, 1860 (IPC) — Section 120B, 420
Read judgment
Supreme Court11 Sept 2000allowed

R. Hariharan and Others Vs K. Balachandran Nair and Others

Supreme Court Of India · AIR 2000 SC 2933 : (2000) AIRSCW 3172 : (2001) 88 FLR 521 : (2000) 10 JT 242 : (2000) 3 KLT 585 : (2000) 6 SCALE 323 : (2000) 7 SCC 399 : (2000) SCC(L&S) 946 : (2000) 3 SCR 200 Supp : (2000) 6 Supreme 233

Constitution of India, 1950 — Article 320Electricity (Supply) Act, 1948 — Section 15, 5Kerala Public Service Commission (Additional Functions) (Consultations) Rules, 1966 — Rule 3, 5
Read judgment
Supreme Court08 Sept 2000Disposed Of

State of Himachal Pradesh Vs Gita Ram

Supreme Court Of India · (2000) 3 ACR 2405 : AIR 2000 SC 2940 : (2000) AIRSCW 3181 : (2000) 2 ALD(Cri) 644 : (2001) 1 BLJR 482 : (2000) CriLJ 4039 : (2000) 10 JT 276 : (2001) 1 LW(Cri) 29 : (2000) MPLJ 498 : (2000) 2 OLR 682 : (2000) 6 SCALE 321 : (2000) 7 SCC 452 : (2000) 3 SCR

Criminal Procedure Code, 1973 (CrPC) — Section 465Penal Code, 1860 (IPC) — Section 376Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 14, 2(1), 3
Read judgment
Supreme Court07 Sept 2000Dismissed

State of W.B. Vs Kshitish Chandra Pal and Others

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

Constitution of India Art 136
Read judgment
Supreme Court07 Sept 2000Disposed Of

State of Haryana Vs M/s. Maruti Udyog Ltd. Ors.

Supreme Court Of India · AIR 2000 SC 2941 : (2000) AIRSCW 3290 : (2000) 71 ECC 684 : (2000) 10 JT 166 : (2000) 6 SCALE 304 : (2000) 7 SCC 348 : (2000) 3 SCR 185 Supp : (2001) 124 STC 285 : (2000) 6 Supreme 211

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 1Constitution of India, 1950 — Article 226Court Fees Act, 1870 — Section 6, 9
Read judgment
Supreme Court06 Sept 2000

Ram Kalyan Vs State of Rajasthan

Supreme Court Of India · (2000) 3 ACR 2398 : AIR 2000 SC 3157 : (2000) AIRSCW 3436 : (2001) ALLMR(Cri) 181 : (2000) CriLJ 4670 : (2000) 10 JT 153 : (2000) 6 SCALE 294 : (2000) 8 SCC 149 : (2000) 6 Supreme 144 : (2001) 1 UC 15 : (2000) 2 UJ 1536

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 201, 302, 379, 411
Read judgment
Supreme Court06 Sept 2000Allowed

Union of India (UOI) Vs Rasila Ram and Others

Supreme Court Of India · (2000) 87 FLR 370 : (2000) 10 JT 503 : (2001) 10 SCC 623 : (2000) 3 UPLBEC 2678

Administrative Tribunals Act, 1985 — Section 3Public Premises (Eviction of Unauthorised Occupants) Act, 1971 — Section 15, 5
Read judgment
Supreme Court06 Sept 2000Allowed

Narsingh Das Tapadia Vs Goverdhan Das Partani and Another

Supreme Court Of India · (2000) 3 ACR 2375 : AIR 2000 SC 2946 : (2000) AIRSCW 3268 : (2000) 2 ALD(Cri) 727 : (2001) ALLMR(Cri) 561 : (2000) 6 ALT 1 : (2000) 102 CompCas 146 : (2000) 4 CTC 55 : (2000) 10 JT 141 : (2000) 3 KLT 605 : (2001) 1 LW(Cri) 36 : (2000) MPLJ 531 : (2000) MP

Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 190, 191, 192, 193Negotiable Instruments Act, 1881 (NI) — Section 138, 142
Read judgment