CourtKutchehry.com

COURT ARCHIVE

Supreme Court Of India judgments

59,848 judgments · page 1,632 of 2,993

Supreme Court01 Aug 2000Allowed

Punjab National Bank, Dasuya Vs Chajju Ram and Others

Supreme Court Of India · (2000) AIRSCW 2839 : (2001) 49 BLJR 824 : (2000) 102 CompCas 41 : (2000) 8 JT 456 : (2001) 1 LW 177 : (2000) 3 MLJ 181 : (2000) 5 SCALE 439 : (2000) 6 SCC 655 : (2000) 2 SCR 84 Supp : (2000) 5 Supreme 357 : (2000) 2 UJ 1482 : (2000) 3 UPLBEC 2441

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 10Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 17, 18, 19, 2, 31A
Read judgment
Supreme Court01 Aug 2000Dismissed

State of Maharashtra and Others Vs Santosh Shankar Acharya

Supreme Court Of India · (2001) 1 ACR 453 : AIR 2000 SC 2504 : (2000) AIRSCW 2711 : (2000) 2 ALD(Cri) 417 : (2000) CriLJ 3939 : (2000) 71 ECC 468 : (2000) 8 JT 374 : (2000) 5 SCALE 387 : (2000) 7 SCC 463 : (2000) 2 SCR 67 Supp : (2000) 5 Supreme 418 : (2000) 2 UJ 1431

Bombay General Clauses Act, 1904 — Section 21Constitution of India, 1950 — Article 22(5)Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug-offenders and Dangerous Persons Act, 1981 — Sect
Read judgment
Supreme Court01 Aug 2000allowed

A. Sowkath Ali Vs Union of India and Others

Supreme Court Of India · (2000) 3 ACR 2147 : AIR 2000 SC 2662 : (2000) AIRSCW 2828 : (2000) 2 ALD(Cri) 382 : (2000) CriLJ 3961 : (2000) 71 ECC 24 : (2000) 8 JT 385 : (2000) 4 PLJR 113 : (2000) 5 SCALE 372 : (2000) 7 SCC 148 : (2000) 2 SCR 48 Supp : (2000) 5 Supreme 318 : (2001) 1

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1), 5AConstitution of India, 1950 — Article 22(5)Customs Act, 1962 — Section 108
Read judgment
Supreme Court01 Aug 2000allowed

Sashi Kanta Ruia Vs M/s. Indo Minerals and Others

Supreme Court Of India · AIR 2000 SC 2745 : (2000) AIRSCW 2930 : (2000) 1 JT 633 Supp : (2000) 2 OLR 442 : (2001) 1 RLW 112 : (2000) 5 SCALE 384 : (2000) 6 SCC 604 : (2000) 5 Supreme 331

Civil Procedure Code, 1908 (CPC) — Section 100
Read judgment
Supreme Court01 Aug 2000Dismissed

Gadnis Bhawani Shankar, V. Vs Faleiro Eduardo Martinho

Supreme Court Of India · AIR 2000 SC 2502 : (2000) AIRSCW 2780 : (2000) 8 JT 461 : (2001) 1 MhLj 198 : (2001) MPLJ 79 : (2000) 5 SCALE 436 : (2000) 7 SCC 472 : (2000) 2 SCR 77 Supp : (2000) 5 Supreme 353 : (2000) 2 UJ 1305

Representation of the People Act, 1951 — Section 117, 123(1)(B), 78, 79, 81
Read judgment
Supreme Court31 Jul 2000Dismissed

Ram Deo Chauhan @ Raj Nath Chauhan Vs State of Assam

Supreme Court Of India · (2000) 3 ACR 2228 : AIR 2000 SC 2679 : (2000) AIRSCW 2784 : (2001) 2 ALD(Cri) 86 : (2000) 2 ALD(Cri) 376 : (2001) 49 BLJR 827 : (2000) CriLJ 3954 : (2001) 1 GLT 1 : (2000) 8 JT 430 : (2000) 5 SCALE 355 : (2000) 7 SCC 455 : (2000) 2 SCR 28 Supp : (2000) 5

Constitution of India, 1950 — Article 136Penal Code, 1860 (IPC) — Section 302, 323, 325, 326
Read judgment
Supreme Court31 Jul 2000Disposed Of

Gurram Chakravarthi Vs State of A.P.

Supreme Court Of India · (2000) 3 ACR 2403 : (2001) 1 ALD(Cri) 66 : (2000) 10 JT 497 : (2000) 10 JT 197

Evidence Act, 1872 — Section 113BPenal Code, 1860 (IPC) — Section 304B
Read judgment
Supreme Court28 Jul 2000Allowed

Braja Kishore Jagdev Vs Lingraj Samantaray and Others

Supreme Court Of India · AIR 2000 SC 2673 : (2000) AIRSCW 2842 : (2000) 90 CLT 746 : (2000) 8 JT 225 : (2000) 2 OLR 318 : (2000) 5 SCALE 324 : (2000) 6 SCC 540 : (2000) 2 SCR 5 Supp : (2000) 5 Supreme 300

Orissa Hindu Religious Endowments Act, 1939 — Section 64, 68Orissa Hindu Religious Endowments Act, 1951 — Section 3(6), 42
Read judgment
Supreme Court28 Jul 2000Partly Allowed

P.S.E.B. And Others Vs Ram Rakhi

Supreme Court Of India · AIR 2000 SC 2509 : (2000) AIRSCW 2681 : (2000) 86 FLR 811 : (2000) 8 JT 205 : (2000) 2 LLJ 1481 : (2000) 5 SCALE 316 : (2000) 6 SCC 560 : (2000) SCC(L&S) 791 : (2000) 2 SCR 1 Supp : (2000) 5 Supreme 306 : (2000) 2 UJ 1136

Punjab Civil Services Rules — Rule 6.16D(1)
Read judgment