COURT ARCHIVE

Supreme Court Of India judgments

59,848 judgments · page 1,624 of 2,993

Supreme Court04 Sept 2000Allowed

Lakshmi Narayanan Vs S.S. Pandian

Supreme Court Of India · AIR 2000 SC 2757 : (2000) AIRSCW 3065 : (2000) 4 CTC 252 : (2000) 9 JT 620 : (2001) 1 LW 209 : (2001) 1 PLJR 1 : (2000) 91 RD 684 : (2000) 6 SCALE 256 : (2000) 7 SCC 240 : (2000) 3 SCR 72 Supp : (2000) 6 Supreme 125 : (2000) 2 UJ 1550

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 2, Order 21 Rule 3, 47Registration Act, 1908 — Section 17Transfer of Property Act, 1882 — Section 107

Supreme Court04 Sept 2000Disposed Of

Ram Avadh Singh Vs State through S.P., C.B.I./S.P.E.

Supreme Court Of India · (2000) 3 ACR 2528 : (2000) 10 JT 500 : (2000) 3 UPLBEC 2682

Prevention of Corruption Act, 1947 — Section 5(1), 5(2)

Supreme Court01 Sept 2000Allowed

COMMISSIONER OF INCOME TAX Vs RAJASTHAN STATE ELECTRICITY BOARD.

Supreme Court Of India · (2000) 248 ITR 185

Income Tax Act, 1961 — Section 256

Supreme Court01 Sept 2000Allowed

Life Convict Laxman Laskar Vs State of West Bengal and Another

Supreme Court Of India · (2000) 3 ACR 2291 : AIR 2000 SC 2762 : (2000) AIRSCW 3060 : (2001) 1 BLJR 701 : (2000) CriLJ 4017 : (2000) 10 JT 29 : (2001) 1 LW(Cri) 19 : (2000) 4 PLJR 234 : (2000) 6 SCALE 223 : (2000) 7 SCC 626 : (2000) 3 SCR 62 Supp : (2000) 6 Supreme 110

Constitution Of India, 1950 — Article 32, 161Indian Penal Code, 1860 — Section 34, 60, 302West Bengal Correctional Services Act, 1992 — Section 61(1)

Supreme Court01 Sept 2000Dismissed

Delhi Jal Board Vs Mahinder Singh

Supreme Court Of India · AIR 2000 SC 2767 : (2000) AIRSCW 3139 : (2000) 5 ALT 37 : (2000) 87 FLR 130 : (2000) 10 JT 158 : (2000) 2 MPJR 517 : (2000) 4 PLJR 95 : (2000) 6 SCALE 296 : (2000) 7 SCC 210 : (2000) SCC(L&S) 897 : (2000) 3 SCR 69 Supp : (2000) 6 Supreme 136

Constitution of India, 1950 — Article 16

Supreme Court01 Sept 2000Allowed

Oriental Insurance Co. Vs Imlineken and Others

Supreme Court Of India · (2000) 3 AWC 3328 : (2000) 1 JT 224 Supp

Motor Vehicles Act, 1939 — Section 95(1), 95(2)

Supreme Court01 Sept 2000Disposed Of

State of U.P. and Others Vs Vineet Singh and Others

Supreme Court Of India · AIR 2000 SC 2766 : (2000) AIRSCW 3013 : (2000) 10 JT 1 : (2000) 6 SCALE 228 : (2000) 7 SCC 262 : (2000) 6 Supreme 93 : (2000) 3 UPLBEC 2291

Supreme Court01 Sept 2000Disposed Of

Ashok Paper Mills Kamgar Union Vs Union of India and Another

Supreme Court Of India · AIR 2000 SC 2977 : (2000) AIRSCW 3200 : (2001) 1 BLJR 708 : (2000) 87 FLR 437 : (2000) 10 JT 49 : (2001) 1 LLJ 601 : (2001) 1 PLJR 28 : (2000) 6 SCALE 221 : (2000) 7 SCC 326 : (2000) SCC(L&S) 922 : (2000) 6 Supreme 90

Supreme Court31 Aug 2000Disposed Of

Neelakantha S. Sankannaver Vs State of Karnataka

Supreme Court Of India · (2000) 3 ACR 2527 : (2000) 10 JT 492 : (2001) 1 UC 233

Penal Code, 1860 (IPC) — Section 302, 309

Supreme Court31 Aug 2000Allowed

Harjit Singh Vs State of Haryana

Supreme Court Of India · (2002) 10 SCC 504 : (2002) 10 SCC 501

Terrorist and Disruptive Activities (Prevention) Act, 1987 — Section 25

Supreme Court31 Aug 2000Disposed Of

Basudev Mandal Vs State of W.B.

Supreme Court Of India · (2000) 3 ACR 2525 : (2001) 1 ALD(Cri) 868 : (2000) 10 JT 490 : (2000) 10 SCC 273 : (2001) 2 UC 14

Penal Code, 1860 (IPC) — Section 302

Supreme Court31 Aug 2000Allowed

Manjushree Pathak Vs The Assam Industrial Development Corporation Ltd. and Others

Supreme Court Of India · AIR 2000 SC 2769 : (2000) AIRSCW 3077 : (2000) 5 ALT 32 : (2000) 87 FLR 190 : (2000) 3 GLT 1 : (2000) 10 JT 9 : (2000) 2 LLJ 1125 : (2000) 6 SCALE 198 : (2000) 7 SCC 390 : (2000) SCC(L&S) 939 : (2000) 2 SCR 53 Supp : (2000) 6 Supreme 98 : (2000) 2 UJ 1355

Assam Industrial Development Corporation Employees Service Rules, 1992 — Rule 18Constitution of India, 1950 — Article 12

Supreme Court31 Aug 2000Disposed Of

State of M.P. through District Judge Vs Shivmohan Singh and Another

Supreme Court Of India · (2000) 3 ACR 2526 : (2000) 10 JT 491 : (2001) 10 SCC 443

Supreme Court31 Aug 2000Disposed Of

M.C. Mehta Vs Union of India (UOI) and Others

Supreme Court Of India · (2002) 10 SCC 568

Payment of Wages Act, 1936 Sec 2(h)(VI)

Supreme Court31 Aug 2000dismissed

Nafar Chandra Jute Mills Ltd. Vs United Bank of India and Others

Supreme Court Of India · (2000) 2 JT 342 Supp : (2000) 7 SCALE 610 : (2000) 9 SCC 545

Supreme Court31 Aug 2000dismissed

Sadashiv H. Patil Vs Vithal D. Teke and Others

Supreme Court Of India · AIR 2000 SC 3044 : (2000) AIRSCW 3377 : (2000) 9 JT 604 : (2001) 1 MhLj 312 : (2000) 6 SCALE 209 : (2000) 8 SCC 82 : (2000) 6 Supreme 194 : (2000) 2 UJ 1335

Maharashtra Local Authority Members Disqualification Act, 1986 — Section 2, 3(1), 7, 9Maharashtra Local Authority Members Disqualification Rules, 1987 — Rule 3, 5, 6, 7, 8Maharashtra Zilla Parishad and Panchayat Samitis A

Supreme Court31 Aug 2000Dismissed

Naseem Vs State of U.P.

Supreme Court Of India · (2000) 3 ACR 2595 : (2000) 1 JT 230 Supp

Penal Code, 1860 (IPC) — Section 302, 34

Supreme Court30 Aug 2000Allowed

Election Commission of India Through Secretary Vs Ashok Kumar and Others

Supreme Court Of India · AIR 2000 SC 2979 : (2000) AIRSCW 3274 : (2000) 9 JT 529 : (2000) 3 KLT 402 : (2000) 6 SCALE 182 : (2000) 8 SCC 216 : (2000) 3 SCR 34 Supp : (2000) 6 Supreme 76 : (2001) 1 UJ 1

Conduct of Elections Rules, 1961 — Rule 59AConstitution of India, 1950 — Article 136, 226, 324, 327, 328Representation of the People Act, 1951 — Section 100, 14, 15, 150, 30

Supreme Court30 Aug 2000Disposed Of

T. Thomson Vs State of Kerala and Another

Supreme Court Of India · (2000) 3 ACR 2592 : (2001) 1 ALT(Cri) 116 : (2000) 1 JT 204 Supp : (2000) 3 KLT 612 : (2002) 9 SCC 618

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 25, 41, 67

Supreme Court30 Aug 2000Dismissed

Church of God (Full Gospel) in India Vs K.K.R. Majestic Colony Welfare Association and Others

Supreme Court Of India · (2000) 3 ACR 2272 : AIR 2000 SC 2773 : (2000) AIRSCW 3089 : (2000) 2 ALD(Cri) 626 : (2000) 5 ALT 22 : (2001) 49 BLJR 806 : (2000) CriLJ 4022 : (2001) 21 GLH 293 : (2000) 9 JT 575 : (2000) 3 KLT 651 : (2001) 1 LW(Cri) 233 : (2000) 6 SCALE 163 : (2000) 7 SC

Constitution of India, 1950 — Article 19(1), 25, 26Environment (Protection) Rules, 1986 — Rule 5Madras City Police Act, 1888 — Section 41, 71I