COURT ARCHIVE

Supreme Court Of India judgments

59,848 judgments · page 1,641 of 2,993

Supreme Court08 May 2000Disposed Of

K.S. Bhoopathy and Others Vs Kokila and Others

Supreme Court Of India · AIR 2000 SC 2132 : (2000) AIRSCW 2194 : (2000) 3 ALT 58 : (2001) 49 BLJR 839 : (2000) 3 CTC 558 : (2000) 6 JT 272 : (2000) 3 LW 31 : (2000) 3 LW 1 : (2001) 1 RLW 107 : (2000) 4 SCALE 640 : (2000) 5 SCC 458 : (2000) 4 Supreme 236

Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2, Order 23 Rule 1(3), Order 32 Rule 1, Order 32 Rule 10, Order 32 Rule 11

Supreme Court08 May 2000Dismissed

State of West Bengal and Others Vs Md. Khalil

Supreme Court Of India · (2000) 6 JT 361 : (2000) 4 SCALE 655 : (2000) 4 SCC 594 : (2000) 119 STC 61

Taxes on Entry of Goods into Calcutta Metropolitan Area Act, 1972 — Section 13, 14(3), 2, 6, 7

Supreme Court08 May 2000Disposed Of

M/s. Monarch Infrastructure (P) Ltd. Vs Commissioner, Ulhasnagar Municipal Corporation and Others

Supreme Court Of India · AIR 2000 SC 2272 : (2000) AIRSCW 4005 : (2000) AIRSCW 2050 : (2000) 6 JT 491 : (2000) 4 SCALE 446 : (2000) 5 SCC 287 : (2000) 7 Supreme 430 : (2000) 4 Supreme 34

Municipal Corporation Act, 1949 — Section 451

Supreme Court05 May 2000Disposed Of

State of Kerala Vs Paily Mani and Others

Supreme Court Of India · (2000) 8 JT 316 : (2001) 1 MLJ 28 : (2002) 9 SCC 562

Land Acquisition Act, 1894 — Section 23(1A)

Supreme Court05 May 2000allowed

Balbir Kaur and Another Vs Steel Authority of India Ltd. and Others

Supreme Court Of India · AIR 2000 SC 1596 : (2000) AIRSCW 1745 : (2000) 4 ALT 65 : (2000) 90 CLT 450 : (2000) 86 FLR 197 : (2000) 6 JT 281 : (2000) 7 JT 135 : (2000) 2 LLJ 1 : (2000) 3 LW 78 : (2000) 4 SCALE 670 : (2000) 6 SCC 493 : (2000) SCC(L&S) 767 : (2000) 4 Supreme 602 : (2

Constitution of India, 1950 — Article 12Payment of Gratuity Act, 1972 — Section 4

Supreme Court05 May 2000Disposed Of

Selvi J. Jayalalitha Vs State by Deputy Supdt. of Police, Chennai

Supreme Court Of India · (2000) 3 ACR 2105 : (2001) 1 ALD(Cri) 200 : (2000) 8 JT 202 : (2000) 2 OLR 351 : (1999) 3 SCALE 743 : (2000) 9 SCC 754

Criminal Procedure Code, 1973 (CrPC) — Section 233, 243, 311, 313, 315

Supreme Court05 May 2000Disposed Of

State of Bihar and Another Vs Abhay Chand Bothra

Supreme Court Of India · (2000) 8 JT 241 : (2000) 9 SCC 292

Limitation Act, 1963 — Section 5

Supreme Court05 May 2000Allowed

Ramavilasam Grandhasala Vs N.S.S. Karayogam

Supreme Court Of India · (2001) 1 KLJ 91

Civil Procedure Code, 1908 (CPC) — Section 100(4)

Supreme Court05 May 2000Dismissed

Shish Ram and Others Vs The State of Haryana and Others

Supreme Court Of India · (2000) 6 JT 298 : (2000) 126 PLR 367 : (2000) 4 SCALE 458 : (2000) 6 SCC 84

Constitution of India, 1950 — Article 31APunjab Village Common Lands (Regulation) Act, 1961 — Section 2Punjab Village Common Lands (Regulation) Rules, 1964 — Rule 3(2)

Supreme Court05 May 2000Disposed Of

Jagdish and Another Vs State of M.P.

Supreme Court Of India · (2000) 2 ACR 1603 : AIR 2000 SC 2059 : (2000) AIRSCW 1950 : (2000) 2 ALD(Cri) 93 : (2000) CriLJ 2955 : (2000) 2 JLJ 168 : (2000) 6 JT 247 : (2000) 4 SCALE 381 : (2000) 9 SCC 155 : (2000) 4 Supreme 341

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 34

Supreme Court05 May 2000Dismissed

Jai Mangal Oraon Vs Smt. Mira Nayak and Others

Supreme Court Of India · AIR 2000 SC 2276 : (2000) AIRSCW 2065 : (2000) 3 BLJR 1867 : (2000) 7 JT 1 : (2000) 4 SCALE 491 : (2000) 5 SCC 141 : (2000) 4 Supreme 583

Chotanagpur Tenancy Act, 1908 — Section 71AConstitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 82

Supreme Court05 May 2000Disposed Of

Haresh Dayaram Thakur Vs State of Maharashtra and Others

Supreme Court Of India · AIR 2000 SC 2281 : (2000) AIRSCW 2058 : (2000) 6 JT 349 : (2000) 3 LW 86 : (2000) 4 SCALE 451 : (2000) 6 SCC 179 : (2000) 4 Supreme 24

Arbitration and Conciliation Act, 1996 — Section 30, 61, 62, 63, 64Constitution of India, 1950 — Article 226Maharashtra Housing and Development Act, 1966 — Section 66(1)

Supreme Court05 May 2000Dismissed

Addl. District Magistrate (Rev.) Delhi Admn. Vs Shri Siri Ram

Supreme Court Of India · AIR 2000 SC 2143 : (2000) AIRSCW 2205 : (2000) 6 JT 643 : (2000) 4 SCALE 483 : (2000) 5 SCC 451 : (2000) 4 Supreme 615

Delhi Land Revenue Act, 1954 — Section 16, 20, 21, 40Delhi Land Revenue Rules, 1962 — Rule 49, 63, 65, 67Land Reforms Act — Section 4

Supreme Court05 May 2000Allowed

H.P. State Electricity Board and Others Vs Virendra Hotel and Allied Industries (P) Ltd. and Another

Supreme Court Of India · (2000) 8 JT 108 : (2000) 9 SCC 738

Supreme Court05 May 2000Dismissed

Abdul Nazar Madani Vs State of Tamil Nadu and Another

Supreme Court Of India · (2001) 1 ACR 278 : AIR 2000 SC 2293 : (2000) AIRSCW 2425 : (2000) 1 ALD(Cri) 950 : (2000) CriLJ 3480 : (2000) 6 JT 207 : (2000) 4 SCALE 344 : (2000) 6 SCC 204 : (2000) 3 Supreme 738

Arms Act, 1959 — Section 25(1), 3Criminal Procedure Code, 1973 (CrPC) — Section 406, 407Explosive Substances Act, 1908 — Section 3

Supreme Court05 May 2000Allowed

Bharat Coking Coal Ltd. Vs Raj Kishore Singh and Another

Supreme Court Of India · AIR 2000 SC 3577 : (2000) AIRSCW 3738 : (2000) AIRSCW 3737 : (2000) 8 JT 268 : (2001) 1 MLJ 10 : (2000) 9 SCC 174 : (2000) 7 Supreme 79 : (2000) 7 Supreme 70

Arbitration Act, 1940 — Section 20Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17

Supreme Court05 May 2000Allowed

Ramavilasom Grandhasala and Others Vs N.S.S. Karayogam

Supreme Court Of India · AIR 2000 SC 2058 : (2000) AIRSCW 1964 : (2000) 3 CTC 72 : (2000) 6 JT 507 : (2000) 3 LW 10 : (2000) 2 OLR 158 : (2000) 91 RD 50 : (2000) 4 SCALE 471 : (2000) 5 SCC 64 : (2000) 3 Supreme 737 : (2000) 2 UJ 1071

Civil Procedure Code, 1908 (CPC) — Section 100

Supreme Court05 May 2000Dismissed

Hara Parbati Cold Storage Pvt. Ltd. and Another Vs UCO Bank and Others

Supreme Court Of India · (2000) 102 CompCas 401 : (2000) 3 CTC 360 : (2000) 8 JT 239 : (2000) 91 RD 609 : (2000) 9 SCC 716 : (2000) 3 UPLBEC 2455

Civil Procedure Code, 1908 (CPC) — Section 24Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 31

Supreme Court05 May 2000Disposed Of

B. Laxmidevamma Vs State of A.P. and Others

Supreme Court Of India · AIR 2000 SC 3595 : (2000) AIRSCW 3945 : (2000) 8 JT 201 : (2001) 1 PLJR 108 : (2001) 9 SCC 326 : (2001) 4 Supreme 288 : (2000) 3 UPLBEC 2438

Supreme Court05 May 2000Disposed Of

Shivaji University Vs Sangameshwar Education Society and Others

Supreme Court Of India · (2000) 8 JT 324 : (2000) 9 SCC 401 : (2001) SCC(L&S) 86