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Supreme Court Of India judgments

59,848 judgments · page 1,627 of 2,993

Supreme Court18 Aug 2000Disposed Of

Delhi Administration Vs Gurdip Singh Uban and Others

Supreme Court Of India · AIR 2000 SC 3737 : (2000) AIRSCW 4354 : (2000) AIRSCW 4180 : (2000) 9 JT 245 : (2001) 1 MLJ 45 : (2000) 2 MPJR 416 : (2000) 5 SCALE 651 : (2000) 7 SCC 296 : (2000) 2 SCR 496 Supp : (2000) 6 Supreme 58 : (2000) 8 Supreme 268

Constitution of India, 1950 — Article 32Delhi Land Revenue Act, 1954 — Section 1, 2Evidence Act, 1872 — Section 41
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Supreme Court17 Aug 2000dismissed

A.C. Thalwal Vs High Court of Himachal Pradesh and Others

Supreme Court Of India · AIR 2000 SC 2732 : (2000) AIRSCW 2914 : (2000) 9 JT 93 : (2000) 5 SCALE 604 : (2000) 7 SCC 1 : (2000) SCC(L&S) 812 : (2000) 2 SCR 428 Supp : (2000) 5 Supreme 636 : (2000) 2 UJ 1569

Constitution of India, 1950 — Article 16(4), 234, 29, 309Ex Servicemen (Reservation of Vacancies in Himachal Preadesh Judicial Service) Rules, 1981 — Rule 5(1)
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Supreme Court17 Aug 2000dismissed

M.V. Al Quamar Vs Tsavliris Salvage (International) Ltd. and Others

Supreme Court Of India · AIR 2000 SC 2826 : (2000) AIRSCW 3101 : (2000) 9 JT 184 : (2000) 5 SCALE 618 : (2000) 8 SCC 278 : (2000) 2 SCR 440 Supp : (2000) 5 Supreme 688

Civil Procedure Code, 1882 — Section 616, 645Civil Procedure Code, 1908 (CPC) — Order 21 Rule 22, Order 21 Rule 54, Order 7 Rule 11, 107, 108Constitution of India, 1950 — Article 13(3), 136, 225, 51
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Supreme Court17 Aug 2000allowed

State of Karnataka Vs K. Krishnan

Supreme Court Of India · (2000) 3 ACR 2172 : AIR 2000 SC 2729 : (2000) AIRSCW 2911 : (2000) CriLJ 3971 : (2000) 9 JT 356 : (2000) 5 SCALE 611 : (2000) 7 SCC 80 : (2000) 2 SCR 490 Supp : (2000) 5 Supreme 646 : (2001) 1 UJ 112

Criminal Procedure Code, 1973 (CrPC) — Section 482Karnataka Forest Act, 1963 — Section 2, 71A
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Supreme Court17 Aug 2000

Achal Misra Vs Rama Shanker Singh and Others

Supreme Court Of India · (2000) AIRSCW 3154 : (2000) 9 JT 378 : (2000) 5 SCALE 615 : (2000) 6 SCC 694 : (2000) 5 Supreme 643

Constitution of India, 1950 — Article 226Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 12, 16, 18
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Supreme Court16 Aug 2000Disposed Of

V.D. Barot Vs State of Gujarat and Others

Supreme Court Of India · (2000) 2 ACC 1 : (2000) AIRSCW 3880 : (2000) AIRSCW 1717 : (2000) 5 JT 526 : (2001) 2 LW 8 : (2001) 2 LW 28 : (2000) 3 MLJ 124 : (2000) 4 SCALE 297 : (2000) 4 SCC 543 : (2000) 7 Supreme 710 : (2000) 3 Supreme 673 : (2000) 2 UPLBEC 1611 : (2001) WritLR 303

Constitution of India Art 227— Art 226 Indian Penal Code, 1860— Sec 324,149,148,147,302,307,325,452,323Bombay Police Act, 1951— Sec 135
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Supreme Court16 Aug 2000Allowed

Praveen Kumar and Others Vs Suresh Chand and Others

Supreme Court Of India · AIR 2000 SC 1216 : (2000) AIRSCW 880 : (2000) 3 JT 4 : (2000) 2 SCALE 226 : (2000) 3 SCC 652 : (2000) 2 SCR 111 : (2000) 2 Supreme 660 : (2000) 1 UJ 597

Code Of Civil Procedure, 1908 Or 9R 13, Sec 115Evidence Act, 1872 Sec 45
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Supreme Court16 Aug 2000allowed

Shri Vishin N. Kanchandani and Another Vs Vidya Lachmandas Khanchandani and Another

Supreme Court Of India · AIR 2000 SC 2747 : (2000) AIRSCW 2932 : (2000) 4 ALLMR 688 : (2000) 102 CompCas 340 : (2000) 4 CTC 115 : (2000) 246 ITR 306 : (2000) 9 JT 321 : (2001) 1 LW 380 : (2001) 1 MLJ 1 : (2000) 2 OLR 528 : (2000) 5 SCALE 592 : (2000) 6 SCC 724 : (2000) 2 SCR 415

Civil Procedure Code, 1908 (CPC) — Section 60(1)Government of India Act, 1935 — Section 72Government Savings Certificate Act, 1959 — Section 6, 7, 8
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