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Supreme Court Of India judgments

59,848 judgments · page 1,638 of 2,993

Supreme Court11 Jul 2000Dismissed

C.M. Joseph and Others Vs State of Kerala and Others

Supreme Court Of India · (2000) 3 ACR 2536 : AIR 2000 SC 3079 : (2000) AIRSCW 3488 : (2001) ALLMR(Cri) 176 : (2001) 1 ALT(Cri) 83 : (2000) CriLJ 4675 : (2000) 6 SCALE 543 : (2001) 9 SCC 303 : (2000) 6 Supreme 451 : (2001) 1 UJ 336

Abkari shops (disposal in auction) rules — rule 6(39)
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Supreme Court10 Jul 2000Allowed

Piara Singh Vs State of Punjab and Others

Supreme Court Of India · AIR 2000 SC 2352 : (2000) AIRSCW 2473 : (2000) 7 JT 516 : (2000) 126 PLR 843 : (2000) 5 SCALE 133 : (2000) 5 SCC 765 : (2000) 1 SCR 464 Supp : (2000) 5 Supreme 38 : (2000) 2 UJ 1187

Displaced Persons (Compensation and Rehabilitation) Rules, 1955 — Rule 90
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Supreme Court26 Jun 2000dismissed

Ramesh Chandra Acharya Vs Registrar, High Court of Orissa and Another

Supreme Court Of India · AIR 2000 SC 2168 : (2000) AIRSCW 2353 : (2000) 90 CLT 495 : (2000) 7 JT 461 : (2001) 1 LW 21 : (2000) 5 SCALE 128 : (2000) 6 SCC 332 : (2000) SCC(L&S) 743 : (2000) 1 SCR 456 Supp : (2000) 5 Supreme 45 : (2000) 2 UJ 1214

Constitution of India, 1950 — Article 32Orissa Service Code, 1939 — Rule 71 A, 71(A1)
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Supreme Court12 May 2000Allowed

Wasim Ahmed Saeed Vs Union of India (UOI) and Others

Supreme Court Of India · (2000) 1 ACR 424 : AIR 2000 SC 715 : (2000) AIRSCW 4636 : (2000) AIRSCW 250 : (2000) 1 ALD(Cri) 457 : (2000) 1 ALT(Cri) 211 : (2000) CriLJ 808 : (2000) 85 FLR 119 : (2000) 1 JT 309 : (2000) 1 SCALE 239 : (2000) 2 SCC 461 : (2000) 8 Supreme 462 : (2000) 1

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Supreme Court12 May 2000Disposed Of

Commissioner of Income Tax, Trivandrum Vs M/s. Anand Theatres

Supreme Court Of India · AIR 2000 SC 2356 : (2000) AIRSCW 2487 : (2000) 244 ITR 192 : (2000) 6 JT 407 : (2000) 4 SCALE 741 : (2000) 5 SCC 393 : (2000) 1 SCR 338 Supp : (2000) 4 Supreme 290

Finance Act, 1971 — Section 41Income Tax Act, 1922 — Section 10(5)Income Tax Act, 1952 — Section 279
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Supreme Court12 May 2000Disposed Of

Skypak Couriers Ltd. Vs Tata Chemicals Ltd.

Supreme Court Of India · AIR 2000 SC 2008 : (2000) AIRSCW 1866 : (2000) 3 BLJR 1681 : (2000) 102 CompCas 403 : (2000) 3 CTC 246 : (2000) 6 JT 560 : (2000) 3 MLJ 74 : (2000) 4 SCALE 580 : (2000) 5 SCC 294 : (2000) 6 SCC 236 : (2000) 1 SCR 324 Supp : (2000) 4 Supreme 622 : (2001) 1

Consumer Protection Act, 1986 — Section 22
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Supreme Court12 May 2000allowed

P. Sarathy Vs State Bank of India

Supreme Court Of India · (2000) AIRSCW 1978 : (2000) 3 CTC 552 : (2000) 86 FLR 477 : (2000) 7 JT 12 : (2000) 2 KLT 771 : (2000) 2 LLJ 661 : (2000) 3 LW 683 : (2000) 3 MLJ 108 : (2000) 5 SCALE 116 : (2000) 5 SCC 355 : (2000) SCC(L&S) 699 : (2000) 1 SCR 402 Supp : (2000) 4 Supreme

Limitation Act, 1963 — Article 58, 14Tamil Nadu Shops and Establishments Act, 1947 — Section 41(2)Tamil Nadu Shops and Establishments Rules, 1948 — Rule 9, 9A
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Supreme Court12 May 2000allowed

Kamla Devi Vs Laxmi Devi

Supreme Court Of India · AIR 2000 SC 1640 : (2000) AIRSCW 1829 : (2000) 6 JT 498 : (2001) 1 LW 81 : (2000) 4 SCALE 768 : (2000) 5 SCC 646 : (2000) 1 SCR 330 Supp : (2000) 4 Supreme 627 : (2000) 2 UJ 1154

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1)Delhi Rent Control Act, 1958 — Section 2, 50Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 2
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Supreme Court12 May 2000allowed

State of U.P. Vs Agra Electric Supply Co. Ltd. and Others

Supreme Court Of India · AIR 2000 SC 2422 : (2000) AIRSCW 2107 : (2000) 4 ALLMR 682 : (2000) 6 JT 578 : (2000) 5 SCALE 53 : (2000) 6 SCC 481 : (2000) 4 Supreme 403

Constitution of India, 1950 — Article 19(1), 31, 39Electricity Act, 1910 — Section 5, 6, 7A
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Supreme Court12 May 2000Disposed Of

Ghaziabad Development Authority Vs Union of India and Another

Supreme Court Of India · AIR 2000 SC 2003 : (2000) AIRSCW 1861 : (2000) 3 ALLMR 639 : (2000) 3 CTC 546 : (2000) 7 JT 256 : (2001) 1 LW 86 : (2000) 5 MPHT 321 : (2000) 5 SCALE 59 : (2000) 6 SCC 113 : (2000) 1 SCR 447 Supp : (2000) 4 Supreme 373 : (2000) 3 UPLBEC 2047

Civil Procedure Code, 1908 (CPC) — Section 34Constitution of India, 1950 — Article 14Uttar Pradesh Urban Planning and Development Act, 1973 — Section 4
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Supreme Court12 May 2000Disposed Of

K.K. Patel and Another Vs State of Gujarat and Another

Supreme Court Of India · (2000) 2 ACR 1658 : AIR 2000 SC 3346 : (2000) AIRSCW 3564 : (2000) 2 ALD(Cri) 115 : (2000) CriLJ 4592 : (2000) 4 GLR 823 : (2000) 7 JT 246 : (2000) 4 SCALE 572 : (2000) 6 SCC 195 : (2000) 1 SCR 312 Supp : (2000) 4 Supreme 160

Bombay Police Act, 1951 — Section 147(G), 161(1)Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 159, 160, 197, 397(2)Penal Code, 1860 (IPC) — Section 109, 120B, 166, 167, 176
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