Supreme Court04 May 2000Allowed
Govind Das Vs Kanhiya Lal and Another
Supreme Court Of India · (2001) 1 CGLJ 17 : (2000) 8 JT 499 : (2000) 9 SCC 219
Civil Procedure Code, 1908 (CPC) — Section 100
COURT ARCHIVE
Supreme Court Of India judgments
59,848 judgments · page 1,643 of 2,993
Supreme Court04 May 2000allowed
Birla Jute and Inds. Ltd. Vs State of M.P. and Another
Supreme Court Of India · AIR 2000 SC 3463 : (2000) AIRSCW 2210 : (2000) 6 JT 538 : (2000) 3 MPHT 299 : (2000) 4 SCALE 488 : (2000) 5 SCC 271 : (2000) 5 Supreme 77
Madhya Pradesh Sthaniya Kshetra Me Mal Ke Pravesh Par Kar Adhiniyam, 1976 — Section 10
Supreme Court04 May 2000Disposed Of
Sharada Verma (Smt) Vs Dilip Gupta and Others
Supreme Court Of India · (2000) 3 AWC 3206
Partition Act, 1893 — Section 4
Supreme Court04 May 2000Dismissed
Pushparani S. Sundaram and Others Vs Pauline Manomani James (Deceased) and Others
Supreme Court Of India · (2000) 8 JT 95 : (2002) 9 SCC 582
Specific Relief Act, 1963 — Section 16
Supreme Court03 May 2000Disposed Of
Commissioner of Income Tax Vs Gujarat State Warehousing Corporation Ltd.
Supreme Court Of India · (2000) 162 CTR 246 : (2000) 9 SCC 212 : (2000) 113 TAXMAN 112
Income Tax Act, 1961 — Section 10, 256
Supreme Court03 May 2000Partly Allowed
A. Abdul Rashid Khan (Dead) and Others Vs P.A.K.A. Shahul Hamid and Others
Supreme Court Of India · (2001) 3 ALLMR 770 : (2000) 6 ALT 5 : (2000) 7 JT 483 : (2000) 3 MLJ 147 : (2000) 10 SCC 636 : (2001) 2 UC 206
Evidence Act, 1872 — Section 92
Supreme Court03 May 2000Allowed
Madai Lakshmi alias M. Rajalakshmi Vs P.M. Partha Kumar
Supreme Court Of India · (2000) 3 ACR 2133 : AIR 2000 SC 3594 : (2000) AIRSCW 3944 : (2001) CriLJ 143 : (2000) 9 JT 12
Easements Act, 1882 — Section 13(1)
Supreme Court03 May 2000Allowed
State Bank of India And Others Vs Harbans Lal
Supreme Court Of India · AIR 2000 SC 2219 : (2000) AIRSCW 2331 : (2000) 86 FLR 195 : (2000) 6 JT 504 : (2000) 2 LLJ 275 : (2000) 4 SCALE 662 : (2000) 6 SCC 504 : (2000) SCC(L&S) 777 : (2000) 4 Supreme 589 : (2000) 3 UPLBEC 2169
Constitution of India, 1950 — Article 226Industrial Disputes (Central) Rules, 1957 — Rule 58Industrial Disputes Act, 1947 — Section 18(1), 2
Supreme Court03 May 2000Disposed Of
Teresinha Fernandes (Smt) and Others Vs Antonia Elizabeth Piedade Aquiles Barreto and Others
Supreme Court Of India · (2000) 3 ACR 2402 : AIR 2000 SC 3602 : (2000) AIRSCW 3966 : (2003) 4 ALT 64 : (2001) CriLJ 147 : (2000) 10 JT 188 : (2001) 10 SCC 657
Supreme Court03 May 2000Allowed
District Forest Officer Vs R. Rajamanickam and Another
Supreme Court Of India · (2001) 1 LLJ 1155 : (2000) 9 SCC 284 : (2000) SCC(L&S) 1100
Supreme Court03 May 2000Disposed Of
State of Punjab and Others Vs Dalbir Kaur Kalyan
Supreme Court Of India · (2000) 5 JT 537 : (2000) 2 LLJ 1097 : (2000) 4 SCALE 304 : (2000) 6 SCC 516 : (2000) SCC(L&S) 936 : (2000) 2 UPLBEC 1583
Supreme Court03 May 2000Allowed
Sukeshan Equipment Pvt. Ltd. Vs Collector of Customs
Supreme Court Of India · (2000) 71 ECC 18 : (2001) 134 ELT 604 : (2000) 7 JT 534 : (2001) 10 SCC 752
Supreme Court03 May 2000allowed
Collector of Customs, Madras Vs Indian Organic Chemicals Ltd.
Supreme Court Of India · AIR 2000 SC 3373 : (2000) AIRSCW 1633 : (2000) 69 ECC 449 : (2000) 118 ELT 3 : (2000) 5 JT 540 : (2000) 4 SCALE 321 : (2000) 5 SCC 6 : (2000) 4 Supreme 335
Customs Act, 1962 — Section 2(15)
Supreme Court03 May 2000Dismissed
State of Maharashtra and Others Vs Karvanagar Sahakari Griha Rachana Sanstha Maryadit and Others and Lokmanyanagar Sahakari Griha Karan Sanstha Niyamati and Others
Supreme Court Of India · (2000) 8 JT 68 : (2000) 9 SCC 295
Maharashtra Co-operative Societies Act, 1960 — Section 14, 79AMaharashtra Co-operative Societies Rules, 1961 — Rule 10
Supreme Court03 May 2000Dismissed
Ram Gopal and Others Vs Dy. Director of Consolidation and Others
Supreme Court Of India · (2000) 6 JT 174 : (2000) 91 RD 431 : (2000) 4 SCALE 405 : (2000) 4 SCC 631
Agra Tenancy Act, 1926 — Section 3(6), 3(7)North Western Provinces Tenancy Act, 1901 — Section 4(5)Uttar Pradesh Tenancy Act, 1939 — Section 3(22), 3(23)
Supreme Court03 May 2000Dismissed
M/s. Essar Constructions Vs N.P. Rama Krishna Reddy
Supreme Court Of India · (2000) 3 ALT 51 : (2000) 5 JT 505 : (2000) 3 MLJ 130 : (2000) 4 SCALE 328 : (2000) 6 SCC 94 : (2000) 2 UJ 1107
Arbitration Act, 1940 — Section 14(2), 17, 30, 39Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 142
Supreme Court03 May 2000Disposed Of
Rajasthan Housing Board Vs Smt. Parvati Devi
Supreme Court Of India · (2000) 6 JT 237 : (2000) 4 SCALE 306 : (2000) 6 SCC 104
Monopolies and Restrictive Trade Practices Act, 1969 — Section 12B, 2(O), 3, 36A, 37
Supreme Court03 May 2000Dismissed
Diwan Sugar Mills and Others Vs State of U.P. and Others
Supreme Court Of India · AIR 2000 SC 2066 : (2000) AIRSCW 1933 : (2000) 6 JT 188 : (2000) 4 SCALE 438 : (2000) 4 SCC 634 : (2000) 4 Supreme 178 : (2000) 3 UPLBEC 1957
Industries (Development and Regulation) Act, 1951 — Section 15, 3Uttar Pradesh Sugar Undertakings (Acquisition) Act, 1971 — Section 7
Supreme Court02 May 2000allowed
K. M. Abdul Razzak Vs Damodharan
Supreme Court Of India · AIR 2000 SC 2192 : (2000) AIRSCW 2357 : (2000) 6 JT 222 : (2000) 3 LW 37 : (2001) 1 MLJ 37 : (2000) 4 SCALE 388 : (2000) 5 SCC 369 : (2000) 4 Supreme 575
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 14(1), 25
Supreme Court02 May 2000allowed
AIR India Ltd. Vs M. Yogeshwar Raj
Supreme Court Of India · AIR 2000 SC 1681 : (2000) AIRSCW 1666 : (2000) 2 ALLMR 661 : (2000) 85 FLR 870 : (2000) 5 JT 458 : (2000) 2 LLJ 250 : (2000) 4 SCALE 318 : (2000) 5 SCC 467 : (2000) SCC(L&S) 710 : (2000) 3 Supreme 686 : (2000) 2 UPLBEC 1576