Supreme Court20 Jul 2000Allowed
Asha Ram Vs Divisional Engineer, Telecom Deptt. and Others
Supreme Court Of India · (2000) 87 FLR 211 : (2000) 10 JT 182 : (2001) 9 SCC 382
COURT ARCHIVE
Supreme Court Of India judgments
59,848 judgments · page 1,636 of 2,993
Supreme Court20 Jul 2000Allowed
Union of India (UOI) Vs Aflon Engineering Corporation
Supreme Court Of India · (2001) 73 ECC 22 : (2000) 122 ELT 334 : (2001) 10 SCC 677
Central Excise Rules, 1944 — Rule 8Tariff Act, 1934 — Section 2A
Supreme Court20 Jul 2000Dismissed
Kamlesh P. Oza and Others Vs The State of Maharashtra
Supreme Court Of India · (2000) 102 CompCas 6(2) : (2000) 8 JT 159 : (2000) 5 SCALE 256
Bombay Stamp Act, 1958 — Section 25Constitution of India, 1950 — Article 32
Supreme Court20 Jul 2000dismissed
N.N. Bhagwati Vs Commissioner of Income Tax
Supreme Court Of India · (2001) 247 ITR 206 : (2000) 10 JT 226
Income Tax Act, 1961 — Section 80AA, 80AB
Supreme Court20 Jul 2000Dismissed
Eskayef (Now Known as Smithkline Beecham) Pharmaceuticals (India) Ltd. Vs Commissioner of Income Tax, Karnataka-II Bangalore
Supreme Court Of India · AIR 2000 SC 2567 : (2000) AIRSCW 2768 : (2000) 162 CTR 89 : (2000) 245 ITR 116 : (2000) 8 JT 218 : (2000) 5 SCALE 273 : (2000) 6 SCC 451 : (2000) 1 SCR 634 Supp : (2000) 5 Supreme 235 : (2000) 111 TAXMAN 561
Income Tax Act, 1961 — Section 37
Supreme Court20 Jul 2000Allowed
Motilal Jain Vs Smt. Ramdasi Devi and Others
Supreme Court Of India · AIR 2000 SC 2408 : (2000) AIRSCW 2554 : (2000) 4 ALLMR 285 : (2000) 3 GLT 6 : (2000) 8 JT 59 : (2001) 1 LW 388 : (2000) 3 MLJ 202 : (2000) 5 SCALE 232 : (2000) 6 SCC 420 : (2000) 1 SCR 615 Supp : (2000) 5 Supreme 165 : (2000) 2 UJ 1192
Specific Relief Act, 1963 — Section 16, 21
Supreme Court19 Jul 2000Allowed
Ramala Sahkari Chini Mills Ltd. Vs Employees'' Provident Fund Appellate Tribunal and Others
Supreme Court Of India · (2000) 87 FLR 491 : (2000) 10 JT 457 : (2000) 2 LLJ 1371 : (2000) 9 SCC 540 : (2001) SCC(L&S) 112
Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 7A
Supreme Court19 Jul 2000Allowed
Gulamhussain Kutubuddin Maner Vs Abdulrashid Abdulrajak Maner and Others
Supreme Court Of India · (2000) 10 JT 425 : (2001) 1 MhLj 427 : (2001) MPLJ 198 : (2000) 91 RD 661 : (2000) 8 SCC 507
Supreme Court19 Jul 2000Dismissed
State of U.P. and Others Vs Pratap Narain Chaddha and Others
Supreme Court Of India · (2000) 87 FLR 26 : (2000) 9 JT 447 : (2001) 9 SCC 310 : (2000) 3 UPLBEC 2226
Supreme Court19 Jul 2000Disposed Of
State of Punjab and Another Vs Dalbir Singh and Others
Supreme Court Of India · (2000) 10 JT 456 : (2001) 1 LLJ 46 : (2001) 9 SCC 212
Constitution of India, 1950 — Article 20(2)
Supreme Court19 Jul 2000Dismissed
State of Andhra Pradesh Vs J. Satyanarayana
Supreme Court Of India · (2000) 3 ACR 2450 : (2000) 10 JT 430
Prevention of Corruption Act, 1947 — Section 5(1), 5(2)
Supreme Court19 Jul 2000Disposed Of
Sundaram Vs State of Andhra Pradesh
Supreme Court Of India · (2000) 3 ACR 2452 : (2000) 10 JT 443
Penal Code, 1860 (IPC) — Section 302, 304
Supreme Court19 Jul 2000Dismissed
Union of India (UOI) and Others Vs Nirlon Synthetic Fibres and Chemicals Co.
Supreme Court Of India · (2000) 79 ECC 235 : (2001) 99 ECR 502 : (2001) 134 ELT 8 : (2000) 10 JT 422 : (2001) 10 SCC 590
Supreme Court19 Jul 2000Dismissed
Md. Aziz Alam and Others Vs Union of India (UOI) and Others
Supreme Court Of India · (2000) 10 JT 447 : (2001) 10 SCC 93
Supreme Court19 Jul 2000Partly Allowed
Kerala State Electricity Board and Another Vs Kurien E. Kalathil and Others
Supreme Court Of India · AIR 2000 SC 2573 : (2000) AIRSCW 2647 : (2000) 8 JT 167 : (2001) 1 MLJ 23 : (2000) 5 SCALE 202 : (2000) 6 SCC 293 : (2000) 1 SCR 581 Supp : (2000) 5 Supreme 158 : (2000) 3 UPLBEC 2414
Constitution of India, 1950 — Article 226
Supreme Court19 Jul 2000Dismissed
Kunhayammed and Others Vs State of Kerala and Another
Supreme Court Of India · AIR 2000 SC 2587 : (2000) AIRSCW 2608 : (2000) AIRSCW 4557 : (2000) AIRSCW 4641 : (2001) 49 BLJR 853 : (2000) 162 CTR 97 : (2000) 72 ECC 681 : (2001) 129 ELT 11 : (2000) 245 ITR 360 : (2000) 9 JT 110 : (2000) 3 KLT 354 : (2000) 2 MPJR 235 : (2000) 5 SCALE
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1Constitution of India, 1950 — Article 132, 133, 134, 136, 141Kerala Private Forests (Vesting and Assignment) Act, 1971 — Section 7, 8C(2)
Supreme Court19 Jul 2000Dismissed
The Management of Bank of Madura Ltd. Vs Dy Commissioner of Labour, Chennai and Another
Supreme Court Of India · (2000) 87 FLR 490 : (2000) 10 JT 458 : (2000) 2 LLJ 1401 : (2002) 9 SCC 673
Tamil Nadu Shops and Establishments Act, 1947 — Section 41
Supreme Court19 Jul 2000Dismissed
ESI Corporation Vs C. Saseendran
Supreme Court Of India · (2001) 1 ACR 102 : (2001) 1 ALD(Cri) 185 : (2001) ALLMR(Cri) 754 : (2001) 1 ALT(Cri) 184 : (2001) CriLJ 725 : (2000) 8 SCALE 218
Supreme Court19 Jul 2000allowed
GAJ SINGH Vs SETTLEMENT COMMISSIONER and Others
Supreme Court Of India · (2000) 162 CTR 403 : (2000) 162 CTR 402 : (2001) 247 ITR 586 : (2000) 10 JT 221 : (2001) 9 SCC 708 : (2000) 113 TAXMAN 32
Wealth Tax Act, 1957 — Section 5(1)(iv), 5(1)(xii)
Supreme Court19 Jul 2000Dismissed
Collector of Central Excise Vs Rallis India Ltd.
Supreme Court Of India · (2000) 71 ECC 699 : (2002) 142 ELT 19 : (2000) 10 JT 254
Central Excise Rules, 1944 — Rule 11, 173J, 9