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Supreme Court Of India judgments

59,848 judgments · page 1,644 of 2,993

Supreme Court02 May 2000Allowed

Vaneet Jain Vs Jagjit Singh

Supreme Court Of India · (2000) AIRSCW 2000 : (2000) ECR 32 : (2000) 6 JT 293 : (2000) 4 SCALE 467 : (2000) 5 SCC 1 : (2000) 4 Supreme 1 : (2000) 2 UJ 1023

Civil Procedure Code, 1908 (CPC) — Section 115Haryana Urban (Control of Rent and Eviction) Act, 1973 — Section 13, 15(6)
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Supreme Court02 May 2000Allowed

State of Orissa and Others Vs Baidhar Sahu

Supreme Court Of India · AIR 2000 SC 1683 : (2000) AIRSCW 1634 : (2000) 90 CLT 604 : (2000) 86 FLR 507 : (2000) 5 JT 499 : (2000) 2 LLJ 1057 : (2000) 4 SCALE 322 : (2000) 4 SCC 475 : (2000) 4 Supreme 224 : (2000) 2 UPLBEC 1574

Orissa Civil Services (Classification, Control and Appeal) Rules, 1962 — Rule 12
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Supreme Court01 May 2000Dismissed

Parbodh Sagar Vs Punjab State Electricity Board and Others

Supreme Court Of India · AIR 2000 SC 1684 : (2000) AIRSCW 1656 : (2000) 5 JT 378 : (2000) 2 LLJ 1089 : (2000) 4 SCALE 408 : (2000) 5 SCC 630 : (2000) SCC(L&S) 731 : (2000) 2 SCT 829 : (2000) 4 Supreme 253 : (2000) 2 UJ 1042

Punjab State Electricity Board (Chairmans Powers) Rules, 1959 — Rule 14
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Supreme Court01 May 2000

State of Maharashtra Vs Damu Shinde and Others

Supreme Court Of India · (2000) 2 ACR 1237 : AIR 2000 SC 1691 : (2000) AIRSCW 1617 : (2000) CriLJ 2301 : (2000) 5 JT 575 : (2000) 4 SCALE 8 : (2000) 6 SCC 269

Criminal Procedure Code, 1973 (CrPC) — Section 162, 293, 313Evidence Act, 1872 — Section 10, 30Penal Code, 1860 (IPC) — Section 120B, 302, 34
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Supreme Court01 May 2000Allowed

Satpal and Another Vs State of Haryana and Others

Supreme Court Of India · (2000) 2 ACR 1232 : (2000) 1 ALD(Cri) 875 : (2000) CriLJ 2297 : (2000) 5 JT 566 : (2000) 2 LW(Cri) 791 : (2000) 2 OLR 225 : (2000) 4 SCALE 135 : (2000) 5 SCC 170 : (2001) 1 UJ 38

Constitution of India, 1950 — Article 161, 72Criminal Procedure Code, 1973 (CrPC) — Section 132Penal Code, 1860 (IPC) — Section 120B, 148, 149, 302, 323
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Supreme Court01 May 2000Disposed Of

Bhupinderpal Singh and Others Vs State of Punjab and Others

Supreme Court Of India · AIR 2000 SC 2011 : (2000) AIRSCW 1888 : (2000) 4 ALT 27 : (2000) 85 FLR 902 : (2000) 5 JT 557 : (2000) 4 SCALE 1 : (2000) 5 SCC 262 : (2000) SCC(L&S) 639 : (2000) 4 Supreme 644 : (2000) 3 UPLBEC 1909

Constitution of India, 1950 — Article 142
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Supreme Court28 Apr 2000Disposed Of

Suraj Parkash Gupta and Others Vs State of Jammu & Kashmir Others

Supreme Court Of India · AIR 2000 SC 2386 : (2000) AIRSCW 2439 : (2000) 5 JT 413 : (2000) 4 SCALE 268 : (2000) 7 SCC 561 : (2000) SCC(L&S) 977 : (2000) 3 Supreme 637

Andhra Pradesh State and Subordinate Service Rules, 1996 — Rule 10, 37Constitution of Jammu and Kashmir, 1956 — Article 320Jammu and Kashmir Civil Services (Classification, Control and Appeal) Rules, 1956 — Rule 14(
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