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Supreme Court Of India judgments

59,848 judgments · page 1,642 of 2,993

Supreme Court05 May 2000Allowed

U.P.S.R.T.C. and Others Vs Ram Chandra Yadav

Supreme Court Of India · AIR 2000 SC 3596 : (2000) AIRSCW 3946 : (2000) 86 FLR 776 : (2000) 8 JT 198 : (2000) 2 OLR 298 : (2000) 9 SCC 327 : (2001) SCC(L&S) 79 : (2000) 3 UPLBEC 2152 : (2000) 3 UPLBEC 2151

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Supreme Court05 May 2000Dismissed

Tungabhadra Indus. Ltd. Vs Union of India and Others

Supreme Court Of India · AIR 2000 SC 2286 : (2000) AIRSCW 2133 : (2000) 69 ECC 433 : (2000) ECR 656 : (2000) 118 ELT 545 : (2000) 6 JT 395 : (2000) 4 SCALE 647 : (2000) 5 SCC 501 : (2000) 4 Supreme 16

Central Excise Rules, 1944 — Rule 4A, 57K
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Supreme Court05 May 2000Disposed Of

Anjuman Khuddamul Hujjaj, Vs Union of India and Another Etc.

Supreme Court Of India · (2000) AIRSCW 4140 : (2000) AIRSCW 1961 : (2000) 6 JT 542 : (2000) 4 SCALE 502 : (2000) 5 SCC 641 : (2000) 4 Supreme 525 : (2000) 8 Supreme 185 : (2000) 2 UJ 1026

Constitution of India, 1950 — Article 32Port Haj Committee Act, 1932 — Section 13, 2, 4, 5, 6
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Supreme Court05 May 2000Allowed

Vasa Chandrasekhar Rao Vs Ponna Satyanarayana and Another

Supreme Court Of India · (2000) 2 ACR 1623 : AIR 2000 SC 2138 : (2000) AIRSCW 2200 : (2000) 2 ALD(Cri) 126 : (2000) CriLJ 3175 : (2000) 6 JT 465 : (2000) 4 SCALE 635 : (2000) 6 SCC 286 : (2000) 4 Supreme 173

Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 6
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Supreme Court04 May 2000Dismissed

Dalbir Singh Vs State of Haryana

Supreme Court Of India · (2000) 2 ACC 65 : (2000) ACJ 1436 : (2000) 2 ACR 1282 : AIR 2000 SC 1677 : (2000) AIRSCW 1653 : (2000) 2 ALD(Cri) 1 : (2001) 2 ALT(Cri) 1 : (2000) CriLJ 2283 : (2000) 5 JT 463 : (2000) 2 LW(Cri) 768 : (2000) 2 MPJR 275 : (2001) 2 PLJR 72 : (2000) 4 SCALE

Penal Code, 1860 (IPC) — Section 279, 304AProbation of Offenders Act, 1958 — Section 4
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Supreme Court04 May 2000Disposed Of

State of Punjab Vs Vinod Kumar

Supreme Court Of India · (2000) 3 ACR 1899 : (2000) 2 ALD(Cri) 819 : (2001) CriLJ 4938 : (2000) 7 JT 510 : (2000) 9 SCC 742

Criminal Procedure Code, 1973 (CrPC) — Section 197
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Supreme Court04 May 2000Allowed

Tarun alias Gautam Mukherjee Vs State of W.B.

Supreme Court Of India · (2000) 3 ACR 2002 : (2001) 1 ALD(Cri) 99 : (2001) CriLJ 4937 : (2001) 1 DMC 401 : (2000) 8 JT 25 : (2001) 10 SCC 754

Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 498A
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Supreme Court04 May 2000Dismissed

Lakhan Sao Vs State of Bihar and Another

Supreme Court Of India · (2000) 2 ACR 1287 : AIR 2000 SC 2063 : (2000) AIRSCW 1955 : (2000) AIRSCW 1488 : (2000) 2 ALD(Cri) 265 : (2000) 3 BLJR 2000 : (2000) CriLJ 2959 : (2000) 5 JT 515 : (2001) 1 PLJR 108 : (2000) 4 SCALE 434 : (2000) 9 SCC 82 : (2000) 5 Supreme 13

Arms Act, 1959 — Section 27Penal Code, 1860 (IPC) — Section 302, 34
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Supreme Court04 May 2000Allowed

State of U.P. Vs Battan and Others

Supreme Court Of India · (2000) 3 ACR 2004 : (2001) 1 ALD(Cri) 112 : (2000) 8 JT 50 : (2003) 10 SCALE 1012 : (2001) 10 SCC 607

Criminal Procedure Code, 1973 (CrPC) — Section 313
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Supreme Court04 May 2000allowed

State of Karnataka Vs Manjanna

Supreme Court Of India · (2000) 2 ACR 1638 : AIR 2000 SC 2231 : (2000) AIRSCW 2347 : (2000) 2 ALD(Cri) 272 : (2000) CriLJ 3471 : (2000) 6 JT 529 : (2000) 4 SCALE 461 : (2000) 6 SCC 188 : (2000) 4 Supreme 4

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 157Penal Code, 1860 (IPC) — Section 376(1)
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