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Supreme Court Of India judgments

59,848 judgments · page 1,623 of 2,993

Supreme Court05 Sept 2000Dismissed

Nand Singh Vs Ajit Inder Singh

Supreme Court Of India · (2000) 4 JT 240 : (2000) 9 SCC 459

Indian penal code 1860— section 353, 186, 188, 336, 506, 148, 149Arms act 18—Section 25,27Representation of the people act, 1951—Section 135A
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Supreme Court05 Sept 2000Disposed Of

Narayan Chetanram Chaudhary and Another Vs State of Maharashtra

Supreme Court Of India · (2000) 3 ACR 2338 : AIR 2000 SC 3352 : (2000) AIRSCW 3314 : (2000) 2 ALD(Cri) 646 : (2000) CriLJ 4640 : (2000) 10 JT 78 : (2000) 6 SCALE 230 : (2000) 8 SCC 457 : (2000) 3 SCR 104 Supp : (2000) 6 Supreme 146 : (2000) 2 UJ 1449

Criminal Procedure Code, 1973 (CrPC) — Section 161, 162, 306, 307, 308Evidence Act, 1872 — Section 114, 133, 3Penal Code, 1860 (IPC) — Section 120B, 302, 34, 342, 391
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Supreme Court05 Sept 2000Dismissed

PP Unnikrishnan and Another Vs Puttiyottil Alikutty Anr Another

Supreme Court Of India · (2000) 3 ACR 2368 : AIR 2000 SC 2952 : (2000) AIRSCW 3223 : (2000) 2 ALD(Cri) 525 : (2000) CriLJ 4041 : (2000) 10 JT 116 : (2000) 3 KLT 483 : (2000) 6 SCALE 276 : (2000) 8 SCC 131 : (2000) 3 SCR 142 Supp : (2000) 6 Supreme 103 : (2001) 1 UC 15

Criminal Procedure Code, 1973 (CrPC) — Section 197, 467, 473, 482Kerala Police Act, 1960 — Section 64(3)Penal Code, 1860 (IPC) — Section 218, 325, 330, 342, 506(1)
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Supreme Court05 Sept 2000Disposed Of

United Bank of India, Calcutta Vs Abhijit Tea Co. Pvt. Ltd. and Others

Supreme Court Of India · AIR 2000 SC 2957 : (2000) AIRSCW 3203 : (2000) 4 ALLMR 875 : (2000) 102 CompCas 53 : (2000) 10 JT 125 : (2001) 1 LW 272 : (2001) 1 MLJ 100 : (2000) 6 SCALE 283 : (2000) 7 SCC 357 : (2000) 3 SCR 153 Supp : (2000) 6 Supreme 183 : (2000) 3 UPLBEC 2394

Constitution of India, 1950 — Article 226, 227Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 17, 18, 19, 31(1), 34
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Supreme Court04 Sept 2000Disposed Of

R.L. Meena and Others Vs Union of India and Others

Supreme Court Of India · AIR 2000 SC 3043 : (2000) AIRSCW 3351 : (2000) 87 FLR 133 : (2000) 10 JT 151 : (2000) 6 SCALE 298 : (2000) 7 SCC 181 : (2000) SCC(L&S) 893 : (2000) 3 SCR 100 Supp : (2000) 6 Supreme 138 : (2000) 2 UJ 1495

Constitution of India, 1950 — Article 14, 16, 32
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Supreme Court04 Sept 2000allowed

Navinchandra N. Majithia Vs State of Maharashtra and Others

Supreme Court Of India · (2000) 3 ACR 2317 : AIR 2000 SC 2966 : (2000) AIRSCW 3157 : (2000) 2 ALD(Cri) 675 : (2000) 5 ALT 50 : (2000) 4 CTC 60 : (2000) 10 JT 61 : (2001) 1 LW(Cri) 265 : (2000) 2 OLR 469 : (2000) 6 SCALE 262 : (2000) 7 SCC 640 : (2000) 3 SCR 82 Supp : (2000) 6 Sup

Civil Procedure Code, 1908 (CPC) — Section 20Companies Act, 1956 — Section 113(2), 207Constitution of India, 1950 — Article 226(2)
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Supreme Court04 Sept 2000Disposed Of

Vajja Srinivasu alias Srinu Vs State of A.P.

Supreme Court Of India · (2000) 3 ACR 2524 : (2001) 1 ALD(Cri) 643 : (2000) 72 ECC 1 : (2000) 10 JT 485 : (2002) 9 SCC 620

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20
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