Supreme Court26 Jul 2000Disposed Of
State of Punjab and Another Vs Gauri Shankar (Dead) through Lrs. and Others
Supreme Court Of India · (2000) 10 JT 35 : (2002) 9 SCC 684
Land Acquisition Act, 1894 — Section 23(1A), 4(1)
COURT ARCHIVE
Supreme Court Of India judgments
59,848 judgments · page 1,634 of 2,993
Supreme Court26 Jul 2000Disposed Of
Commercial Tax Officer and Another Vs Canara Bank
Supreme Court Of India · AIR 2000 SC 3602(1) : (2000) 10 JT 187 : (2000) 10 SCC 638
Supreme Court26 Jul 2000Disposed Of
Ulagappa and Others Vs Divn. Commr. and Others
Supreme Court Of India · AIR 2000 SC 3603(1) : (1999) AIRSCW 4915 : (2000) 10 JT 206
Constitution of India, 1950 — Article 226Karnataka Municipalities Act, 1964 — Section 349, 4
Supreme Court26 Jul 2000Dismissed
Krantesh Vs Chancellor, Bundelkhand University and Others
Supreme Court Of India · (2000) 10 JT 213 : (2000) 3 UPLBEC 2700
Uttar Pradesh State Universities Act, 1973 — Section 68
Supreme Court26 Jul 2000Disposed Of
Dhanai Mahto and Another Vs State of Bihar
Supreme Court Of India · (2000) 3 ACR 2402 : AIR 2000 SC 3602 : (2000) AIRSCW 3966 : (2003) 4 ALT 64 : (2001) CriLJ 147 : (2000) 10 JT 188 : (2001) 10 SCC 657
Penal Code, 1860 (IPC) — Section 397
Supreme Court26 Jul 2000Dismissed
Bihar State Road Transport Corporation Vs Presiding Officer, Industrial Tribunal and Others
Supreme Court Of India · (2000) 10 JT 194 : (2001) 1 LLJ 135 : (2001) 9 SCC 691
Supreme Court25 Jul 2000Allowed
Probodh Chandra Ghosh Vs Urmila Dassi and Another
Supreme Court Of India · AIR 2000 SC 2534 : (2000) AIRSCW 2686 : (2000) 4 CTC 103 : (2000) 245 ITR 163 : (2000) 9 JT 556 : (2001) 1 LW 369 : (2000) 5 SCALE 341 : (2000) 6 SCC 526 : (2000) 1 SCR 672 Supp : (2000) 5 Supreme 343 : (2000) 2 UJ 1227
Benami Transactions (Prohibition) Act, 1988 — Section 4Civil Procedure Code, 1908 (CPC) — Order 21 Rule 35, 115, 144, 4
Supreme Court25 Jul 2000Allowed
Hajuri P.C. Khuntia and Others Vs Brundaban R. Das and Others
Supreme Court Of India · AIR 2000 SC 2538 : (2000) AIRSCW 2736 : (2000) 90 CLT 725 : (2000) 8 JT 307 : (2000) 5 SCALE 280 : (2000) 6 SCC 533 : (2000) 5 Supreme 261
Orissa Estates Abolition Act, 1951 — Section 2, 6, 7, 8
Supreme Court25 Jul 2000Dismissed
Komal and Another Vs Deputy Director of Consolidation, Deoria and Others
Supreme Court Of India · AIR 2000 SC 2541 : (2000) AIRSCW 2733 : (2000) 8 JT 475 : (2000) 91 RD 551 : (2000) 5 SCALE 287 : (2000) 6 SCC 457 : (2000) 5 Supreme 360 : (2001) 1 UC 186
Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 171, 174, 176
Supreme Court25 Jul 2000Dismissed
Hanuman Prasad Vs IIIrd Additional District Judge and Others
Supreme Court Of India · AIR 2000 SC 3603 : (2000) AIRSCW 4046 : (2000) AIRSCW 4011 : (2000) 9 JT 465 : (2001) 10 SCC 637 : (2001) 4 Supreme 462 : (2001) 4 Supreme 139
Supreme Court25 Jul 2000Allowed
Shankar Lal and Another Vs Sakil Ahmed and Others
Supreme Court Of India · (2000) 10 JT 237 : (2001) 9 SCC 342
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 4(4)
Supreme Court25 Jul 2000Dismissed
State of A.P. Vs A. Sathyanarayana and Others
Supreme Court Of India · (2000) 1 ACR 582 : (2000) 2 JT 36 : (2000) 9 SCC 245
Terrorist and Disruptive Activities (Prevention) Act, 1987 — Section 20A(1)
Supreme Court25 Jul 2000Disposed Of
Neelam Kanwar Vs Devinder Singh Kanwar
Supreme Court Of India · (2000) 10 JT 190 : (2000) 10 SCC 589
Penal Code, 1860 (IPC) — Section 500
Supreme Court24 Jul 2000dismissed
Kancherla Madhusudhana Rao Vs State of Andhra Pradesh
Supreme Court Of India · AIR 2000 SC 2547 : (2000) AIRSCW 2644 : (2000) 8 JT 244 : (2000) 5 SCALE 308 : (2000) 6 SCC 523 : (2000) 1 SCR 668 Supp : (2000) 5 Supreme 255
Andhra Pradesh Land Reforms (Ceiling on Agricultural Holdings) Act, 1973 — Section 4A
Supreme Court24 Jul 2000Allowed
M/S Patheja Bros. Forgings and Stamping and Another Vs I.C.I.C.I. Ltd. and Others
Supreme Court Of India · AIR 2000 SC 2553 : (2000) AIRSCW 2740 : (2000) 4 ALLMR 243 : (2000) 102 CompCas 21 : (2000) 3 CTC 612 : (2000) 8 JT 252 : (2001) 1 LW 519 : (2000) 5 SCALE 277 : (2000) 6 SCC 545 : (2000) 1 SCR 662 Supp : (2000) 5 Supreme 257 : (2000) 2 UJ 1205
Sick Industrial Companies (Special Provisions) Act, 1985 — Section 17, 18, 22
Supreme Court24 Jul 2000Dismissed
Federation of Bar Associations in Karnataka Vs Union of India
Supreme Court Of India · AIR 2000 SC 2544 : (2000) AIRSCW 2626 : (2000) 2 JT 303 Supp : (2000) 5 SCALE 269 : (2000) 6 SCC 715 : (2000) 1 SCR 655 Supp : (2000) 5 Supreme 267 : (2000) 2 UJ 1149
Constitution of India, 1950 — Article 214, 32States Reorganisation Act, 1956 — Section 51
Supreme Court21 Jul 2000Disposed Of
M/s. Esbee Inds. Corpn. Vs M/s. Bulk Systems Int. Ltd.
Supreme Court Of India · (2000) 3 AWC 3065
Supreme Court21 Jul 2000Disposed Of
H.V.P.N.L. Vs Mahavir
Supreme Court Of India · AIR 2000 SC 3586 : (2000) AIRSCW 3931 : (2000) 5 SCALE 587 : (2001) 10 SCC 659
Supreme Court21 Jul 2000Disposed Of
Virendra Kumar Singh Vs U.P. State and Others
Supreme Court Of India · (2000) 10 JT 454 : (2001) 10 SCC 430
Supreme Court21 Jul 2000Disposed Of
HVPNL Vs Mahavir
Supreme Court Of India · (2000) 3 ACR 2408 : (2000) 10 JT 300 : (2001) 8 SCALE 416