Supreme Court19 Jul 2000Dismissed
Dhyan Singh and Others Vs State of Haryana and Others
Supreme Court Of India · (2000) 10 JT 436 : (2002) 10 SCC 656 : (2001) 1 SCT 472 : (2000) 87 FLR 343 : (2001) 1 LLJ 324 :(2001) 2 UC15
COURT ARCHIVE
Supreme Court Of India judgments
59,848 judgments · page 1,637 of 2,993
Supreme Court19 Jul 2000Allowed
Food Inspector, Ernakulam and Another Vs P.S. Sreenivasa Shenoy
Supreme Court Of India · (2000) 3 ACR 2039 : AIR 2000 SC 2577 : (2000) AIRSCW 2667 : (2000) CriLJ 3498 : (2000) 8 JT 82 : (2000) 2 OLR 340 : (2000) 5 SCALE 209 : (2000) 6 SCC 348 : (2000) 1 SCR 567 Supp : (2000) 5 Supreme 130 : (2000) 2 UJ 1175
Prevention Of Food Adulteration Act, 1954 — Section 2(1)(h), 2(1A)(a)(h), 7(1), 10, 11, 12, 13, 13(1), 13(2), 13(2D), 14, 14A, 16(1A), 16(1A)(I), 20, 20(1)Code Of Criminal Procedure, 1973 — Section 216, 216(5)Indian Penal Code, 1860 — Section 272, 273, 274, 275, 276
Supreme Court19 Jul 2000Disposed Of
Municipal Corporation of Delhi Vs Jyotsna Jain (Smt) and Another
Supreme Court Of India · (2000) 10 JT 478 : (2002) 9 SCC 543
Supreme Court19 Jul 2000Allowed
Labishwar Manjhi Vs Pran Manjhi and Others
Supreme Court Of India · (2001) 1 BLJR 30 : (2000) 10 JT 433 : (2000) 91 RD 665 : (2000) 8 SCC 587
Hindu Succession Act, 1956 — Section 14, 2(2)
Supreme Court19 Jul 2000Dismissed
State of Madhya Pradesh Vs Mohanlal Soni
Supreme Court Of India · (2000) 3 ACR 2123 : AIR 2000 SC 2583 : (2000) AIRSCW 2674 : (2000) CriLJ 3504 : (2000) 8 JT 333 : (2000) 3 MPHT 467 : (2000) 5 SCALE 197 : (2000) 6 SCC 338 : (2000) 5 Supreme 139 : (2000) 2 UJ 1182
Criminal Procedure Code, 1973 (CrPC) — Section 173(5), 227, 228Penal Code, 1860 (IPC) — Section 120BPrevention of Corruption Act, 1947 — Section 5(1), 5(2)
Supreme Court18 Jul 2000Allowed
Tarun K. Shah Vs C.R. Alimchandani and Others Padmanabh B. Joshi Vs Tarun K. Shah and Others
Supreme Court Of India · (2000) 3 ACR 2400 : (2001) 1 ALT(Cri) 65 : (2001) CriLJ 4940 : (2000) 10 JT 178 : (2001) 9 SCC 728
Penal Code, 1860 (IPC) — Section 34, 465, 466
Supreme Court18 Jul 2000Allowed
State of Rajasthan Vs Seator Kiln Co.
Supreme Court Of India · (2001) 88 FLR 383 : (2000) 3 JT 450 Supp : (2001) 1 LLJ 174 : (2000) 7 SCALE 686 : (2001) SCC(L&S) 209 : (2001) 1 UJ 149 : (2001) 1 UPLBEC 304
Rajasthan Colonisation Project Area Brick Kiln (Leases) Conditions, 1966 — Conditions 6, 7, 9, 10, 11, 12Rajasthan Minor Mineral Concession Rules, 1977
Supreme Court18 Jul 2000Dismissed
State of Bihar and Others Vs Lakshmi Shankar Prasad
Supreme Court Of India · (2004) 4 SCALE 676 : (2002) 7 SCALE 417 : (2000) 7 SCALE 682 : (2002) 10 SCC 408
Bihar civil services (classification, control and appeal) Rules — Rule 55-a
Supreme Court18 Jul 2000dismissed
R. K. Mohammed Ubaidullah and Others Vs Hajee C. Abdul Wahab (D) By Lrs. and Others
Supreme Court Of India · AIR 2001 SC 1658 : (2000) AIRSCW 4794 : (2000) 4 ALT 83 : (2000) 8 JT 1 : (2000) 3 LW 675 : (2000) 3 MLJ 192 : (2000) 126 PLR 502 : (2000) 5 SCALE 186 : (2000) 6 SCC 402 : (2000) 1 SCR 524 Supp : (2000) 5 Supreme 147
Penal Code, 1860 (IPC) — Section 52Specific Relief Act, 1963 — Section 19Transfer of Property Act, 1882 — Section 3
Supreme Court18 Jul 2000Disposed Of
Chairman, Central Council of Homoeopathy Vs Varinder Singh and Others
Supreme Court Of India · (2000) 10 JT 231 : (2001) 10 SCC 161
Supreme Court18 Jul 2000Disposed Of
Braj Kishore Prasad Srivastava Vs Bihar State Electricity Board and Others
Supreme Court Of India · (2000) 87 FLR 292 : (2000) 10 JT 320 : (2001) 1 LLJ 136 : (2002) 10 SCC 706
Constitution of India, 1950 — Article 14, 16
Supreme Court18 Jul 2000Allowed
Council of Scientific and Industrial Research and Another Vs Padma Ravinder Nath (Smt) and Others
Supreme Court Of India · (2001) 9 SCC 526 : (2002 SCC (L&S) 245
Supreme Court18 Jul 2000
Indian Council for Enviro Legal Action Vs Union of India (UOI) and Others
Supreme Court Of India · (2002) 1 SCALE 172 : (2001) 2 SCALE 4 : (2000) 2 SCALE 330 : (2000) 5 SCALE 286
Supreme Court18 Jul 2000Dismissed
Badri Prasad and Others Vs Chandrakantabai (Smt) and Others
Supreme Court Of India · (2001) 3 ALLMR 275 : (2000) 10 JT 223 : (2002) 9 SCC 580
Supreme Court18 Jul 2000Dismissed
Smt. Nand Kantaben Janubhai Yodh (dead) by L.Rs. Vs Dipsinh Gambhirsinh Thakor and Others
Supreme Court Of India · AIR 2003 SC 4462 : (2002) AIRSCW 2743 : (2000) 10 JT 290 : (2001) 4 Supreme 501
Bombay Public Trusts Act, 1950 — Section 70A, 72
Supreme Court17 Jul 2000allowed
Sudhakar and Anr Vs State of Maharashtra
Supreme Court Of India · (2000) 3 ACR 2094 : AIR 2000 SC 2602 : (2000) AIRSCW 2630 : (2000) 2 ALD(Cri) 398 : (2000) CriLJ 3490 : (2000) 8 JT 184 : (2000) 2 OLR 281 : (2000) 5 SCALE 157 : (2000) 6 SCC 671 : (2000) 1 SCR 507 Supp : (2000) 5 Supreme 205 : (2000) 2 UJ 1234
Evidence Act, 1872 — Section 32
Supreme Court17 Jul 2000Allowed
Financial Commissioner (Revenue) Vs Gulab Chand and Another
Supreme Court Of India · (2000) 3 ACR 2115 : AIR 2000 SC 2245 : (2000) AIRSCW 4281 : (2000) AIRSCW 2046 : (2000) 2 ALD(Cri) 10 : (2000) 3 BLJR 1730 : (2000) CriLJ 2978 : (2000) 7 JT 30 : (2000) 4 SCALE 595 : (2000) 5 SCC 623 : (2000) 1 SCR 222 Supp : (2000) 7 Supreme 586 : (2000)
Supreme Court14 Jul 2000Allowed
Basappa (Dead) by Lrs. Vs Puttappa (Dead) by Lrs.
Supreme Court Of India · (2000) 8 JT 332 : (2001) 1 MLJ 32 : (2000) 9 SCC 423
Supreme Court14 Jul 2000Dismissed
Baba Charan Dass Udhasi Vs Mahant Basant Das Babaji Chela Baba Laxmandas Udasi Sadhu
Supreme Court Of India · AIR 2000 SC 2610 : (2000) AIRSCW 2744 : (2000) 7 JT 610 : (2000) 3 LW 668 : (2000) 3 MLJ 140 : (2000) 5 SCALE 145 : (2000) 6 SCC 1 : (2000) 1 SCR 494 Supp : (2000) 5 Supreme 99
Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959 — Section 60
Supreme Court13 Jul 2000Allowed
Chandigarh Housing Board and Another Vs Narinder Kaur Makol
Supreme Court Of India · AIR 2000 SC 2616 : (2000) AIRSCW 2751 : (2000) 7 JT 622 : (2000) 3 LW 688 : (2000) 5 SCALE 153 : (2000) 6 SCC 415 : (2000) 1 SCR 487 Supp : (2000) 5 Supreme 126 : (2000) 2 UJ 1208
Haryana Housing Board Act, 1971 — Section 74