Supreme Court25 Aug 2000Allowed
Oriental Insurance Co. Ltd. Vs M.S. Lakshmisha and Others
Supreme Court Of India · (2000) 3 AWC 3326 : (2000) 1 JT 207 Supp
COURT ARCHIVE
Supreme Court Of India judgments
59,848 judgments · page 1,626 of 2,993
Supreme Court24 Aug 2000dismissed
Dilip Vs State of Maharashtra and Others
Supreme Court Of India · (2000) 1 JT 289 Supp : (2000) 6 SCALE 450
Supreme Court24 Aug 2000Disposed Of
Almitra H. Patel and Another Vs Union of India (UOI) and Others
Supreme Court Of India · (2000) 5 SCALE 585 : (2000) 1 SCALE 568 : (2000) 6 SCALE 274
Criminal Procedure Code, 1973 (CrPC) — Section 18, 20, 21Slum Areas (Improvement and Clearance) Act, 1956 — Section 10, 3, 4
Supreme Court24 Aug 2000Disposed Of
Haribhau Namdeo Shingote Vs State Bar Council of Maharashtra and Goa and Another
Supreme Court Of India · (2000) 3 AWC 3340 : (2000) 1 JT 244 Supp
Supreme Court24 Aug 2000Disposed Of
State of Himachal Pradesh Vs Mango Ram
Supreme Court Of India · (2000) 3 ACR 2175 : AIR 2000 SC 2798 : (2000) AIRSCW 3095 : (2000) 2 ALD(Cri) 573 : (2001) 49 BLJR 834 : (2000) CriLJ 4027 : (2000) 9 JT 408 : (2000) 4 PLJR 108 : (2000) 6 SCALE 89 : (2000) 7 SCC 224 : (2000) 2 SCR 626 Supp : (2000) 5 Supreme 653 : (2000)
Penal Code, 1860 (IPC) — Section 375, 376
Supreme Court22 Aug 2000Allowed
Jagdamba Prasad Shukla Vs State of U.P. and Others
Supreme Court Of India · AIR 2000 SC 2806 : (2000) AIRSCW 3047 : (2000) 87 FLR 1 : (2000) 9 JT 457 : (2000) 2 LLJ 1513 : (2000) 4 PLJR 37 : (2000) 6 SCALE 78 : (2000) 7 SCC 90 : (2000) SCC(L&S) 825 : (2000) 5 Supreme 650 : (2001) 1 UJ 247 : (2000) 3 UPLBEC 2268
Supreme Court22 Aug 2000Allowed
State of Haryana Vs B.L. Gulati and Another
Supreme Court Of India · (2002) 9 SCC 352
Supreme Court22 Aug 2000allowed
Prabhudayal Birari Vs M.P. Rajya Nagrik Aapurti Nigam Ltd.
Supreme Court Of India · AIR 2000 SC 3058 : (2000) AIRSCW 3394 : (2000) 5 ALT 29 : (2000) 87 FLR 4 : (2000) 2 JLJ 212 : (2000) 9 JT 373 : (2000) 2 LLJ 1105 : (2000) 6 SCALE 85 : (2000) 7 SCC 502 : (2000) SCC(L&S) 962 : (2000) 6 Supreme 95
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Companies Act, 1956 — Section 617
Supreme Court22 Aug 2000Allowed
Sahibdar Khan and Another Vs Sadloo Khan (Dead) by LRs. and Others
Supreme Court Of India · AIR 2003 SC 2073 : (2002) AIRSCW 63 : (2000) 1 JT 569 Supp : (2000) 91 RD 735 : (2001) 10 SCC 464
North Western Provinces Tenancy Act, 1901 — Section 11, 16, 18, 22Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 171, 18
Supreme Court22 Aug 2000Allowed
Rudra Kumar Sain and Others Vs Union of India and Others
Supreme Court Of India · AIR 2000 SC 2808 : (2000) AIRSCW 2945 : (2000) 9 JT 299 : (2000) 6 SCALE 54 : (2000) 8 SCC 25 : (2000) SCC(L&S) 1055 : (2000) 2 SCR 573 Supp : (2000) 5 Supreme 667 : (2001) 1 UJ 13 : (2000) 3 UPLBEC 2373
Constitution of India, 1950 — Article 14, 16, 311(2), 32Delhi Higher Judicial Services Rules, 1970 — Rule 1, 11, 16, 17, 2
Supreme Court22 Aug 2000Disposed Of
R.D. Saxena Vs Balram Prasad Sharma
Supreme Court Of India · AIR 2000 SC 3049 : (2001) ALLMR(Cri) 375 : (2000) 5 ALT 1 : (2001) 1 BLJR 174 : (2000) 3 CTC 757 : (2000) 9 JT 432 : (2000) 3 KLT 438 : (2001) 1 LW 284 : (2000) MPLJ 613 : (2000) 91 RD 692 : (2000) 6 SCALE 42 : (2000) 7 SCC 264 : (2000) 2 SCR 598 Supp : (
Advocates Act, 1961 — Section 35, 36B, 38Constitution of India, 1950 — Article 22(1), 22(1)Contract Act, 1872 — Section 148, 171
Supreme Court22 Aug 2000Allowed
Pyare Lal and Others Vs Mani Ram and Others
Supreme Court Of India · AIR 2000 SC 2802 : (2000) AIRSCW 3084 : (2000) 9 JT 350 : (2000) MPLJ 514 : (2000) 6 SCALE 81 : (2000) 7 SCC 175 : (2000) 2 SCR 618 Supp : (2000) 5 Supreme 684
Quanoon Mal Riyasat Gwalior, 1983 — Section 253(9)
Supreme Court21 Aug 2000Allowed
G. Krishnamoorthy and Others Vs S.N.D.P. Yogam and Others
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 Art 136
Supreme Court21 Aug 2000dismissed
Konkan Railway Corpn. Ltd. and Others Vs M/s. Mehul Construction Co.
Supreme Court Of India · AIR 2000 SC 2821 : (2000) AIRSCW 2960 : (2000) 3 CTC 686 : (2000) 9 JT 362 : (2001) 1 LW 72 : (2001) 1 MhLj 115 : (2000) MPLJ 543 : (2000) 4 PLJR 53 : (2000) 6 SCALE 71 : (2000) 7 SCC 201 : (2000) 2 SCR 563 Supp : (2000) 5 Supreme 657 : (2000) 2 UJ 1437
Arbitration and Conciliation Act, 1996 — Section 11(6), 13, 16, 9Constitution of India, 1950 — Article 136, 32
Supreme Court21 Aug 2000Disposed Of
Union of India (UOI) and Another Vs S.S. Gurayya
Supreme Court Of India · (2000) 87 FLR 559 : (2000) 10 JT 498 : (2001) 10 SCC 227 : (2000) 3 UPLBEC 2680
Indian Penal Code, 1860 - S.302 - Juvenile Justice Act, 1986 - S. 22(1) ,Limitation Act, 1963 Sec 5
Supreme Court21 Aug 2000Dismissed
BT and FC (P) Ltd. Vs Excise Commissioner, Karnataka and Another
Supreme Court Of India · (2000) 3 ACR 2109 : AIR 2000 SC 3578 : (2000) AIRSCW 3740 : (2000) AIRSCW 3739 : (2001) 1 ALD(Cri) 126 : (2000) CriLJ 4996(1) : (2000) 8 JT 261 : (2001) 10 SCC 225 : (2000) 7 Supreme 77 : (2000) 7 Supreme 76
Karnataka Excise (Manufacture And Bottling Of Arrack) Rules, 1987 R 14(3)
Supreme Court21 Aug 2000Disposed Of
Oriental Insurance Co. Ltd. Vs Rawat Brothers and Another
Supreme Court Of India · (2001) CriLJ 3285 : (2001) 10 SCC 212
Consumer Protection Act, 1986 Sec 21
Supreme Court21 Aug 2000Disposed Of
Ramesh Kumar Vs Engineer-in-Chief, Irrigation Department, Haryana and Another
Supreme Court Of India · (2001) 1 LLJ 1156 : (2000) 8 SCC 181 : (2000) SCC(L&S) 1089
Supreme Court18 Aug 2000Partly Allowed
The Consumer Action Group and Another Vs State of Tamil Nadu and Others
Supreme Court Of India · AIR 2000 SC 3060 : (2000) AIRSCW 3357 : (2000) 4 CTC 181 : (2000) 9 JT 272 : (2001) 1 LW 11 : (2001) 1 LW 1 : (2000) 6 SCALE 1 : (2000) 7 SCC 425 : (2000) 2 SCR 523 Supp : (2000) 5 Supreme 602
Bombay Prohibition Act, 1949 — Section 139Constitution of India, 1950 — Article 14, 19(1), 21, 31(1), 32Kerala General Sales Tax Act, 1963 — Section 59
Supreme Court18 Aug 2000Disposed Of
D. Ramakrishna Reddy and Others Vs The Addl. Revenue Division Officers and Others
Supreme Court Of India · AIR 2000 SC 2723 : (2000) AIRSCW 2904 : (2000) 9 JT 397 : (2000) 6 SCALE 29 : (2000) 7 SCC 12 : (2000) 2 SCR 552 Supp : (2000) 6 Supreme 30
Andhra Pradesh (Ceiling on Agricultural Holdings) Rules, 1974 — Rule 11Andhra Pradesh Land Reforms (Ceiling on Agricultural Holdings) Act, 1973 — Section 10, 11, 15, 16, 2Constitution of India, 1950 — Article 39