COURT ARCHIVE

Supreme Court Of India judgments

59,848 judgments · page 1,639 of 2,993

Supreme Court12 May 2000Disposed Of

M.C. Mehta Vs Kamal Nath and Others

Supreme Court Of India · AIR 2000 SC 1997 : (2000) AIRSCW 1854 : (2000) 4 ALT 12 : (2000) 7 JT 19 : (2001) 1 LW 449 : (2000) 5 SCALE 69 : (2000) 6 SCC 213 : (2000) 1 SCR 389 Supp : (2000) 4 Supreme 391 : (2000) 2 UJ 1196

Air (Prevention and Control of Pollution) Act, 1981 — Section 21, 22Constitution of India, 1950 — Article 130, 14, 142, 2, 20Environment (Protection) Act, 1986 — Section 15, 16, 17

Supreme Court12 May 2000Allowed

U.P. State Electricity Board Vs S. Saghir Valley Electricity Supply Co. Ltd.

Supreme Court Of India · (2000) AIRSCW 4566 : (2000) AIRSCW 2360 : (2000) 5 SCALE 95 : (2000) 4 Supreme 409 : (2000) 8 Supreme 342 : AIR 2000 SC 2236 : (2000) 1 Suppl. SCR 411 : (2000) 6 SCC 476 : (2000) 7 JT 278

Constitution Of India, 1950 — Article 1(2), 14, 19, 19(1)(f), 19(1)(g), 31, 31(c), 31(1), 31(2), 39(b)Indian Electricity Act, 1910 — Section 5, 6, 6(1), 7, 7AConstitution (Forth-Fourth Amendment) Act, 1978 — Section 2, 7

Supreme Court12 May 2000Allowed

Bihar State Electricity Board Vs The Patna Electric Supply Co. Ltd. and Others and The United Provinces of Electric Supply Co. Ltd.

Supreme Court Of India · AIR 2000 SC 2091 : (2000) AIRSCW 2145 : (2000) 2 BLJR 1590 : (2000) 7 JT 236 : (2000) 4 PLJR 47 : (2000) 5 SCALE 109 : (2000) 1 SCR 379 Supp : (2011) 6 Supreme 203 : (2000) 4 Supreme 420

Constitution of India, 1950 — Article 19(1), 31(2), 39Electricity Act, 1910 — Section 5, 6, 7

Supreme Court12 May 2000Allowed

S.K. Rathi Vs Prem Hari Sharma and Others

Supreme Court Of India · (2000) 8 JT 267 : (2001) 9 SCC 377 : (2000) 3 UPLBEC 2433

Supreme Court12 May 2000Allowed

U.P. State Electricity Board Vs Agra Elecrtic Supply Co. Ltd.

Supreme Court Of India · (2000) 7 JT 269 : (2000) 5 SCALE 79 : (2000) 6 SCC 481

Constitution of India, 1950 — Article 19(1), 31(2), 39Electricity (Amendment) Act, 1959 — Section 5Electricity Act, 1910 — Section 6, 7A

Supreme Court12 May 2000Dismissed

Bhavesh D. Parish and Others Vs Union of India and Another

Supreme Court Of India · AIR 2000 SC 2047 : (2000) AIRSCW 1965 : (2000) 101 CompCas 459 : (2000) 3 CTC 178 : (2000) 6 JT 604 : (2000) 4 SCALE 616 : (2000) 5 SCC 471 : (2000) 1 SCR 291 Supp : (2000) 4 Supreme 726 : (2001) 1 UJ 54 : (2000) 3 UPLBEC 2140

Banking Laws (Amendment) Act, 1983 — Section 10Constitution of India, 1950 — Article 14, 19(1)Reserve Bank of India (Amendment) Act, 1997 — Section 45S, 9

Supreme Court11 May 2000Disposed Of

The Executive Director Vs Sarat Chandra Bisoi and Another

Supreme Court Of India · AIR 2000 SC 2619(1) : (2000) AIRSCW 2756 : (2001) 91 CLT 1 : (2000) 2 CTC 555 : (2000) 7 JT 77 : (2000) 2 RLW 293 : (2000) 4 SCALE 529 : (2000) 6 SCC 326 : (2000) 4 Supreme 679 : (2000) 3 UPLBEC 1984

Land Acquisition Act, 1894 — Section 4

Supreme Court11 May 2000Dismissed

Rajappa Hanamantha Ranoji Vs Sri Mahadev Channabasappa and Others

Supreme Court Of India · (2000) AIRSCW 4398 : (2000) AIRSCW 2165 : (2001) 1 BLJR 659 : (2001) 1 CGLJ 191 : (2000) 6 JT 597 : (2000) 2 RLW 289 : (2000) 4 SCALE 692 : (2000) 6 SCC 120 : (2000) 7 Supreme 728 : (2000) 4 Supreme 591

Benami Transactions (Prohibition) Act, 1988 — Section 4Income Tax (Amendment) Act, 1972 — Section 281A

Supreme Court11 May 2000Dismissed

Bahadur Naik Vs State of Bihar

Supreme Court Of India · (2000) 2 ACR 1515 : AIR 2000 SC 1582 : (2000) AIRSCW 1681 : (2000) 2 ALD(Cri) 203 : (2000) CriLJ 2466 : (2000) 6 JT 226 : (2000) 3 PLJR 144 : (2000) 4 SCALE 697 : (2000) 9 SCC 153 : (2000) 4 Supreme 725

Penal Code, 1860 (IPC) — Section 302, 304, 34

Supreme Court11 May 2000Dismissed

Registrar of Companies Vs Rajshree Sugar and Chemicals Ltd. and Others

Supreme Court Of India · (2000) AIRSCW 1833 : (2000) 2 ALD(Cri) 122 : (2000) 101 CompCas 271 : (2000) 3 CTC 251 : (2000) 6 JT 588 : (2000) 2 LW(Cri) 762 : (2000) 4 SCALE 567 : (2000) 6 SCC 133 : (2000) 1 SCR 252 Supp : (2000) 4 Supreme 167 : (2001) 1 UJ 33

Companies Act, 1956 — Section 113, 621Criminal Procedure Code, 1973 (CrPC) — Section 209A, 397, 401, 468, 469(1)

Supreme Court11 May 2000Dismissed

M/s. Hindustan Aeronautics Ltd., Bangalore Vs Commissioner of Income Tax, Karnataka- I, Bangalore

Supreme Court Of India · AIR 2000 SC 2178 : (2000) AIRSCW 4468 : (2000) AIRSCW 2285 : (2000) 119 ELT 513 : (2000) 243 ITR 808 : (2000) 7 JT 82 : (2000) 4 SCALE 690 : (2000) 5 SCC 365 : (2000) 1 SCR 230 Supp : (2000) 7 Supreme 693 : (2000) 4 Supreme 183

Income Tax Act, 1961 — Section 119, 263, 264

Supreme Court11 May 2000Dismissed

Hardeo Singh Vs State of Bihar 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)

Penal Code, 1860 (IPC) — Section 120B, 409, 418, 420, 467Prevention of Corruption Act, 1988 — Section 5(1)

Supreme Court11 May 2000Disposed Of

Eastern Mineral and Trading Agency Vs Steel Authority of India Ltd.

Supreme Court Of India · AIR 2000 SC 3579 : (2000) AIRSCW 3742 : (2000) AIRSCW 3740 : (2000) 8 JT 265 : (2000) 7 Supreme 74 : (2000) 6 Supreme 472

Supreme Court11 May 2000Dismissed

Paramjit Vs State of Haryana

Supreme Court Of India · (2000) 2 ACR 1501 : (2000) 2 ALD(Cri) 261 : (2000) CriLJ 2966 : (2000) 6 JT 230 : (2000) 4 SCALE 532 : (2000) 9 SCC 130

Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 148, 149, 302, 307, 323

Supreme Court11 May 2000Dismissed

Collector of Customs, Bombay Vs M/s. Grasim Industries Limited

Supreme Court Of India · AIR 2000 SC 2248 : (2000) AIRSCW 2055 : (2000) 70 ECC 12 : (2000) 90 ECR 409 : (2000) 118 ELT 306 : (2000) 7 JT 264 : (2000) 4 SCALE 562 : (2000) 5 SCC 177 : (2000) 1 SCR 261 Supp : (2000) 4 Supreme 337

Supreme Court11 May 2000

Collector of Central Excise, Jaipur Vs M/s. Raghuvar (India) Ltd.

Supreme Court Of India · AIR 2000 SC 2027 : (2000) AIRSCW 1990 : (2000) 70 ECC 1 : (2000) ECR 414 : (2000) 118 ELT 311 : (2001) 1 GLR 877 : (2000) 7 JT 99 : (2000) 4 SCALE 732 : (2000) 5 SCC 299 : (2000) 1 SCR 236 Supp : (2000) 4 Supreme 243

Central Excise Rules, 1944 — Rule 57Central Excises and Salt Act, 1944 — Section 11A

Supreme Court10 May 2000

Comdr. Sureshwar D. Sinha and Others Vs Union of India (UOI) and Others

Supreme Court Of India · (2001) 6 SCALE 425 : (2001) 4 SCALE 222 : (2000) 5 SCALE 122 : (2000) 8 SCC 368

Supreme Court10 May 2000Partly Allowed

Umesh Singh and Another Vs State of Bihar

Supreme Court Of India · (2000) 2 ACR 1628 : (2000) AIRSCW 2169 : (2000) 2 ALD(Cri) 204 : (2000) 3 BLJR 1766 : (2000) CriLJ 3167 : (2000) 6 JT 508 : (2000) 2 OLR 371 : (2000) 2 RLW 300 : (2000) 4 SCALE 511 : (2000) 6 SCC 89 : (2000) 5 Supreme 92

Arms Act, 1959 — Section 27Penal Code, 1860 (IPC) — Section 148, 149, 302, 324

Supreme Court10 May 2000Disposed Of

Mahender Singh Vs State of Andhra Pradesh and Another

Supreme Court Of India · (2000) 3 ACR 2077 : (2001) 1 ALD(Cri) 366 : (2001) ALLMR(Cri) 205 : (2000) 102 CompCas 408 : (2000) 8 JT 111 : (2000) 2 OLR 359

Negotiable Instruments Act, 1881 (NI) — Section 138

Supreme Court10 May 2000Dismissed

Union of India and Others Vs R.P. Yadav

Supreme Court Of India · AIR 2000 SC 2252 : (2000) AIRSCW 2370 : (2000) 6 JT 371 : (2000) 4 SCALE 600 : (2000) 5 SCC 325 : (2000) SCC(L&S) 681 : (2000) 1 SCR 196 Supp : (2000) 4 Supreme 318 : (2000) 3 UPLBEC 2174

Constitution of India, 1950 — Article 14, 226Contract Act, 1872 — Section 18, 18(1), 19Navy Act, 1957 — Section 11, 14(1), 15, 16, 17