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Supreme Court Of India judgments

59,848 judgments · page 1,629 of 2,993

Supreme Court09 Aug 2000Disposed Of

State of H.P. Vs Gita Ram

Supreme Court Of India · (2001) 1 CGLJ 28

Penal Code, 1860 (IPC) — Section 313, 376, 465Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 14, 2, 3
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Supreme Court09 Aug 2000Dismissed

Vidya (Smt) Vs Nand Ram alias Asoop Ram (Dead) by LRs.

Supreme Court Of India · (2001) 3 ALLMR 273 : (2001) 2 ALT 22 : (2000) 10 JT 260 : (2001) 1 MLJ 120 : (2001) 10 SCC 747

Hindu Married Womens Right to Separate Residence and Maintenance Act, 1946 — Section 2Hindu Succession Act, 1956 — Section 14(1)
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Supreme Court09 Aug 2000Dismissed

A.P. State Financial Corporation Vs Official Liquidator

Supreme Court Of India · AIR 2000 SC 2642 : (2000) AIRSCW 2804 : (2000) 102 CompCas 1 : (2000) 8 JT 587 : (2001) 1 LW 772 : (2000) 5 SCALE 486 : (2000) 7 SCC 291 : (2000) 2 SCR 288 Supp : (2000) 5 Supreme 495 : (2000) 3 UPLBEC 2229

Companies Act, 1956 — Section 446(1), 529AState Financial Corporations Act, 1951 — Section 29
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Supreme Court09 Aug 2000Allowed

State of Andhra Pradesh Vs Polamala Raju @ Rajarao

Supreme Court Of India · (2000) 3 ACR 2143 : AIR 2000 SC 2854 : (2000) AIRSCW 3009 : (2000) 2 ALD(Cri) 568 : (2001) 49 BLJR 819 : (2000) CriLJ 4014 : (2000) 9 JT 104 : (2000) 5 SCALE 588 : (2000) 7 SCC 75 : (2000) 2 SCR 329 Supp : (2000) 5 Supreme 558

Penal Code, 1860 (IPC) — Section 376(2)
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Supreme Court09 Aug 2000allowed

K. Ramullan Vs Commissioner of Income Tax, Cochin

Supreme Court Of India · AIR 2000 SC 2738 : (2000) AIRSCW 2921 : (2000) 71 ECC 1 : (2000) 245 ITR 417 : (2000) 8 JT 593 : (2000) 3 KLT 244 : (2000) 5 SCALE 483 : (2000) 8 SCC 246 : (2000) 2 SCR 283 Supp : (2000) 5 Supreme 392 : (2000) 112 TAXMAN 57

Foreign Exchange Regulation Act, 1973 — Section 2Income Tax Act, 1961 — Section 10(4A)
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Supreme Court09 Aug 2000Dismissed

The K.C.P. Limited Vs Commissioner of Income Tax, Bangalore

Supreme Court Of India · AIR 2000 SC 2866 : (2000) 71 ECC 240 : (2000) 245 ITR 421 : (2000) 9 JT 1 : (2000) 5 SCALE 490 : (2000) 6 SCC 665 : (2000) 2 SCR 302 Supp

Income Tax Act, 1961 — Section 256(1)Levy Sugar Price Equalisation Fund Act, 1976 — Section 3
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Supreme Court09 Aug 2000Allowed

Bharat Earth Movers Vs Commissioner of Income Tax, Karnataka

Supreme Court Of India · AIR 2000 SC 2636 : (2000) AIRSCW 2797 : (2000) 245 ITR 428 : (2000) 8 JT 606 : (2000) 5 SCALE 497 : (2000) 6 SCC 645 : (2000) 2 SCR 295 Supp : (2000) 5 Supreme 440 : (2000) 112 TAXMAN 61

Constitution of India, 1950 — Article 144Income Tax Act, 1961 — Section 256(1), 258
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Supreme Court09 Aug 2000Dismissed

Associated Timber Industries and Others Vs Central Bank of India and Another

Supreme Court Of India · AIR 2000 SC 2689 : (2000) AIRSCW 2863 : (2000) 102 CompCas 134 : (2000) 3 GLT 14 : (2000) 9 JT 17 : (2000) 5 SCALE 577 : (2000) 7 SCC 93 : (2000) 2 SCR 310 Supp : (2000) 5 Supreme 545 : (2000) 2 UJ 1423 : (2000) 3 UPLBEC 2191

Bombay Money Lenders Act, 1946 — Section 2(10)Companies Act, 1956 — Section 21, 22, 26, 27, 3Constitution of India, 1950 — Article 301
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Supreme Court08 Aug 2000Dismissed

The Quarry Owners Association Vs The State of Bihar and Others

Supreme Court Of India · AIR 2000 SC 2870 : (2000) AIRSCW 3015 : (2000) 3 BLJR 2043 : (2000) 8 JT 539 : (2000) 5 SCALE 538 : (2000) 8 SCC 655 : (2000) 2 SCR 211 Supp : (2000) 5 Supreme 505

Christian Marriage Act, 1872 — Section 83Constitution of India, 1950 — Article 14, 151, 338(5)Essential Commodities Act, 1955 — Section 3
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