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Supreme Court Of India judgments

59,848 judgments · page 1,625 of 2,993

Supreme Court30 Aug 2000Dismissed

R. Balakrishna Pillai Vs State of Kerala

Supreme Court Of India · (2000) 3 ACR 2252 : AIR 2000 SC 2778 : (2000) AIRSCW 3071 : (2000) 2 ALD(Cri) 632 : (2001) 1 ALT(Cri) 133 : (2000) 9 JT 549 : (2000) 3 KLT 425 : (2001) 1 LW(Cri) 23 : (2000) 6 SCALE 158 : (2000) 7 SCC 129 : (2000) 3 SCR 26 Supp : (2000) 6 Supreme 53 : (20

Penal Code, 1860 (IPC) — Section 120BPrevention of Corruption Act, 1947 — Section 5(1), 5(2)
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Supreme Court29 Aug 2000Dismissed

Electricity Employment Union Vs Union of India and Others

Supreme Court Of India · AIR 2000 SC 2995 : (2000) AIRSCW 3194 : (2000) 10 JT 19 : (2001) 1 LLJ 608 : (2000) 6 SCALE 170 : (2000) 7 SCC 339 : (2000) SCC(L&S) 928 : (2000) 3 SCR 1 Supp : (2000) 6 Supreme 37 : (2000) 3 UPLBEC 2781

Punjab Reorganisation Act, 1966 — Section 2, 67(3), 81, 82, 83
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Supreme Court29 Aug 2000ALLOWED

M.C. Mehta Vs Union of India and Others

Supreme Court Of India · AIR 2000 SC 2052 : (2000) AIRSCW 3386 : (2000) 10 JT 147(1) : (1996) 5 JT 372 : (2000) 6 SCALE 315 : (1995) 4 SCALE 789 : (2000) 7 SCC 422 : (2000) 3 SCR 12 Supp : (1996) 2 SCR 796 Supp : (2000) 6 Supreme 139

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Supreme Court29 Aug 2000Allowed

State of West Bengal Vs Mir Mohammad Omar and Others etc.

Supreme Court Of India · (2000) 3 ACR 2200 : AIR 2000 SC 2988 : (2000) AIRSCW 3230 : (2000) 2 ALD(Cri) 718 : (2001) 1 ALT(Cri) 74 : (2000) CriLJ 4047 : (2000) 9 JT 467 : (2000) 6 SCALE 148 : (2000) 8 SCC 382 : (2000) 2 SCR 712 Supp : (2000) 6 Supreme 172

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 106, 114, 27Penal Code, 1860 (IPC) — Section 302, 34, 364
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Supreme Court28 Aug 2000Dismissed

National Insurance Company Ltd. Vs Behari Lal and Others

Supreme Court Of India · (2000) 2 ACC 463 : (2000) ACJ 1428 : AIR 2000 SC 3053 : (2000) AIRSCW 3352 : (2000) 5 ALT 12 : (2000) 102 CompCas 104 : (2000) 3 GLR 2396 : (2000) 10 JT 39 : (2001) 1 LW 326 : (2000) 6 SCALE 177 : (2000) 7 SCC 137 : (2000) 2 SCR 698 Supp : (2000) 5 Suprem

Motor Vehicles Act, 1939 — Section 95(2)Motor Vehicles Act, 1988 — Section 147(2)Workmens Compensation Act, 1923 — Section 217(2)
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Supreme Court28 Aug 2000Dismissed

Aligarh Muslim University and Others Vs Mansoor Ali Khan

Supreme Court Of India · AIR 2000 SC 2783 : (2000) AIRSCW 2976 : (2001) 91 FLR 28 : (2000) 9 JT 502 : (2000) 6 SCALE 125 : (2000) 7 SCC 529 : (2000) SCC(L&S) 965 : (2000) 2 SCR 684 Supp : (2000) 6 Supreme 1 : (2000) 3 UPLBEC 2234

Aligarh Muslim University Non-Teaching Employees (Terms and Conditions of Service) Rules, 1972 — Rule 10(C)(ii)Aligarh Muslim University Revised Leave Rules, 1969 — Rule 5(8)Constitution of India, 1950 — Article 226
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Supreme Court28 Aug 2000Dismissed

Sanjay Kumar Vs The State of Bihar and Others

Supreme Court Of India · AIR 2000 SC 2782 : (2000) AIRSCW 3082 : (2001) 49 BLJR 255 : (2000) 87 FLR 132 : (2000) 10 JT 156 : (2001) 1 MLJ 44 : (2001) 1 MPHT 1 : (2000) 6 SCALE 197 : (2000) 7 SCC 192 : (2000) SCC(L&S) 895 : (2000) 2 SCR 710 Supp : (2000) 6 Supreme 43 : (2001) 1 UC

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Supreme Court28 Aug 2000dismissed

Shyamdeo Pd. Singh Vs Nawal Kishore Yadav

Supreme Court Of India · AIR 2000 SC 3000 : (2000) AIRSCW 3247 : (2000) 3 BLJR 2012 : (2000) 9 JT 486 : (2000) 6 SCALE 135 : (2000) 8 SCC 46 : (2000) 2 SCR 668 Supp : (2000) 6 Supreme 12 : (2001) 1 UJ 78

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 16Constitution of India, 1950 — Article 171, 326, 327, 329Representation of the People Act, 1950 — Section 16, 19, 23, 27
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Supreme Court25 Aug 2000Dismissed

Bhuneshwar Prasad and Another Vs United Commercial Bank and Others

Supreme Court Of India · AIR 2000 SC 2796 : (2000) AIRSCW 2966 : (2000) 5 ALT 18 : (2000) 3 BLJR 2091 : (2000) 9 JT 392 : (2001) 1 LW 217 : (2000) 6 SCALE 111 : (2000) 7 SCC 232 : (2000) 2 SCR 635 Supp : (2000) 5 Supreme 727

Bihar Buildings (Lease, Rent and Eviction) Control Act, 1982 — Section 11(1)Transfer of Property Act, 1882 — Section 116
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Supreme Court25 Aug 2000Dismissed

State of U.P. Vs Indrajeet @ Sukhatha

Supreme Court Of India · (2000) 3 ACR 2197 : AIR 2000 SC 3158 : (2000) AIRSCW 3414 : (2000) 2 ALD(Cri) 578 : (2001) 1 ALT(Cri) 88 : (2000) CriLJ 4663 : (2000) 9 JT 426 : (2000) 2 OLR 618 : (2000) 4 PLJR 226 : (2000) 6 SCALE 101 : (2000) 7 SCC 249 : (2000) 5 Supreme 723 : (2001) 1

Criminal Procedure Code, 1973 (CrPC) — Section 313, 82, 83Penal Code, 1860 (IPC) — Section 302, 304
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Supreme Court25 Aug 2000Partly Allowed

Thimmaiah and Others Vs Ningamma and Another

Supreme Court Of India · (2000) AIRSCW 3214 : (2000) 9 JT 516 : (2000) 6 SCALE 115 : (2000) 7 SCC 409 : (2000) 2 SCR 653 Supp : (2000) 5 Supreme 739

Hindu Succession Act, 1956 — Section 3, 6Mysore Hindu Law Womens Rights Act, 1933 — Section 4, 8(1)
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Supreme Court25 Aug 2000Allowed

In the Matter of: Ahmed Vs State of Gujarat

Supreme Court Of India · (2000) 3 ACR 2180 : AIR 2000 SC 2790 : (2000) AIRSCW 2969 : (2000) 2 ALD(Cri) 581 : (2001) 1 BLJR 475 : (2000) 3 CTC 750 : (2000) 71 ECC 459 : (2000) 92 ECR 241 : (2000) 9 JT 416 : (2001) 1 OLR 6 : (2000) 4 PLJR 124 : (2000) 6 SCALE 94 : (2000) 7 SCC 477

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20B(2), 41, 42, 43, 50
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