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Supreme Court Of India judgments

59,848 judgments · page 1,646 of 2,993

Supreme Court27 Apr 2000Dismissed

Tamil Nadu Electricity Board Vs Sumathi and Others

Supreme Court Of India · (2001) 1 CGLJ 82 : (2000) 4 SCC 543

Arbitration and Conciliation Act, 1996 — Section 2, 34, 36, 7Constitution of India, 1950 — Article 136, 142, 21, 226, 32General Clauses Act, 1897 — Section 2(42)
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Supreme Court27 Apr 2000dismissed

Joseph Poulo Vs State of Kerala

Supreme Court Of India · (2000) 2 ACR 1494 : AIR 2000 SC 1608 : (2000) AIRSCW 1682 : (2000) CriLJ 2467 : (2000) 3 CTC 306 : (2000) 6 JT 195 : (2000) 3 KLT 381 : (2000) 2 LW(Cri) 783 : (2000) 6 PLJR 109 : (2000) 3 PLJR 109 : (2000) 4 SCALE 92 : (2000) 5 SCC 197 : (2000) 3 Supreme

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 376, 392
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Supreme Court27 Apr 2000Disposed Of

Mohd. Aslam Vs State of Maharashtra

Supreme Court Of India · (2000) 3 ACR 2058 : (2001) 1 ALD(Cri) 110 : (2001) 1 ALT(Cri) 61 : (2000) 8 JT 104 : (2004) 2 SCALE 242 : (2001) 9 SCC 362

Arms Act, 1959 — Section 25, 25(1A), 25(1B), 27Criminal Procedure Code, 1973 (CrPC) — Section 428Evidence Act, 1872 — Section 27, 32(1)
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Supreme Court27 Apr 2000Dismissed

Ajay Singh Vs State of Bihar

Supreme Court Of India · (2000) 3 ACR 1884 : AIR 2000 SC 3538 : (2000) AIRSCW 3273 : (2000) 7 JT 391 : (2000) 9 SCC 730 : (2000) 6 Supreme 423

Penal Code, 1860 (IPC) — Section 34, 302
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Supreme Court27 Apr 2000Allowed

Smt. Rita Devi and Others Vs New India Assurance Co. Ltd. and Another

Supreme Court Of India · (2000) 2 ACC 291 : (2000) ACJ 801 : (2000) 3 ALT 44 : (2000) 3 BLJR 2024 : (2000) 85 FLR 801 : (2000) 2 GLR 1729 : (2000) 2 GLT 1 : (2000) 5 JT 355 : (2000) 2 KLT 526 : (2000) 1 LLJ 1656 : (2001) 2 LW 21 : (2001) 2 LW 1 : (2000) 3 MLJ 88 : (2000) 2 OLR 38

Motor Vehicles Act, 1939 — Section 92 A, 95, 96Motor Vehicles Act, 1988 — Section 163A(1), 167, 170, 173
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Supreme Court26 Apr 2000Disposed Of

Union of India Vs Madras Tele S.C. and S.T. Social Welfare Association

Supreme Court Of India · AIR 2000 SC 1717 : (2000) AIRSCW 4454 : (2000) AIRSCW 1529 : (2000) 86 FLR 461 : (2000) 6 JT 471 : (2000) 4 SCALE 241 : (2000) 9 SCC 71 : (2000) SCC(L&S) 835 : (2000) 3 Supreme 754 : (2000) 8 Supreme 456

Administrative Tribunals Act, 1985 — Section 29Constitution of India, 1950 — Article 309Telegraph Engineering Service (Class II) Recruitment Rules, 1966 — Rule 2
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Supreme Court26 Apr 2000allowed

Dr. Parag Gupta Vs University of Delhi and Others

Supreme Court Of India · AIR 2000 SC 2319 : (2000) AIRSCW 4396 : (2000) AIRSCW 2406 : (2000) 5 JT 345 : (2000) 4 SCALE 20 : (2000) 5 SCC 684 : (2000) 3 Supreme 691 : (2000) 8 Supreme 133 : (2000) 2 UJ 1056 : (2000) 2 UPLBEC 1629

Constitution of India, 1950 — Article 14
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Supreme Court26 Apr 2000Allowed

Lt. Col. P.R. Chaudhary (Retd.) Vs Municipal Corporation of Delhi

Supreme Court Of India · (2000) AIRSCW 2030 : (2000) 3 BLJR 1803 : (2000) 85 DLT 223 : (2000) 5 JT 266 : (2000) 4 SCALE 104 : (2000) 4 SCC 577 : (2000) 4 Supreme 717

Constitution of India, 1950 — Article 226Delhi Municipal Corporation Act, 1957 — Section 116, 126Delhi Rent Control Act, 1958 — Section 169, 3, 6, 9
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Supreme Court26 Apr 2000dismissed

State of Andhra Pradesh Vs Challa Ramkrishna Reddy and Others

Supreme Court Of India · (2000) 2 ACC 18 : (2001) ACJ 1014 : (2000) 6 JT 334 : (2001) 2 LW 130 : (2000) 4 SCALE 471(2) : (2000) 4 SCALE 471 : (2000) 5 SCC 712 : (2000) 2 UJ 1267

Constitution of India, 1950 — Article 19, 21Limitation Act, 1963 — Article 113, 2, 72Prisons Act, 1894 — Section 3(1)
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Supreme Court26 Apr 2000Partly Allowed

Kans Raj Vs State of Punjab and Others

Supreme Court Of India · (2000) 2 ACR 1263 : AIR 2000 SC 2324 : (2000) AIRSCW 2093 : (2000) 2 ALD(Cri) 467 : (2000) CriLJ 2993 : (2000) 1 DMC 645 : (2000) 5 JT 223 : (2000) 2 LW(Cri) 660 : (2000) 3 PLJR 68 : (2000) 3 SCALE 429 : (2000) 5 SCC 207 : (2000) 3 Supreme 554

Criminal Procedure Code, 1973 (CrPC) — Section 173Dowry Prohibition Act, 1961 — Section 3Evidence Act, 1872 — Section 113B, 114, 32
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Supreme Court26 Apr 2000Disposed Of

P.V. Sundara Rajan and Another Vs Union of India and Others

Supreme Court Of India · AIR 2000 SC 3387 : (2000) AIRSCW 1677 : (2000) 4 ALT 92 : (2000) 86 FLR 59 : (2000) 5 JT 175 : (2000) 4 SCALE 48 : (2000) 4 SCC 469 : (2000) SCC(L&S) 660 : (2000) 5 Supreme 83 : (2000) 2 UJ 937 : (2000) 3 UPLBEC 1916

Central Civil Services (Pension) Rules, 1972 — Rule 3(1), 37A, 55AConstitution of India, 1950 — Article 14, 16
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Supreme Court26 Apr 2000Allowed

Babulal Vs Habibnoor Khan (Dead) by LRs. and Others

Supreme Court Of India · AIR 2000 SC 2684 : (2000) AIRSCW 2857 : (2000) 4 ALT 1 : (2000) 2 JLJ 185 : (2000) 5 JT 365 : (2000) 3 LW 259 : (2000) 3 MLJ 94 : (2000) 2 RLW 309 : (2000) 4 SCALE 313 : (2000) 5 SCC 662 : (2000) 4 Supreme 659

Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 136Partition Act, 1893 — Section 4
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Supreme Court26 Apr 2000

Sagayam Vs State of Karnataka

Supreme Court Of India · (2000) 2 ACR 1278 : AIR 2000 SC 2161 : (2000) AIRSCW 2225 : (2000) 1 ALD(Cri) 844 : (2000) CriLJ 3182 : (2000) 5 JT 260 : (2000) 2 LW(Cri) 738 : (2000) 4 SCALE 43 : (2000) 4 SCC 454 : (2000) 3 Supreme 437 : (2000) 2 RCR(Criminal) 840

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 307, 34Terrorist and Disruptive Activities (Prevention) Act, 1987 — Section 3, 5, 15
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Supreme Court26 Apr 2000allowed

Vimal Chandra Grover Vs Bank of India

Supreme Court Of India · AIR 2000 SC 2181 : (2000) AIRSCW 2257 : (2000) 3 ALLMR 644 : (2000) 2 BLJR 1604 : (2002) 110 CompCas 499 : (2000) 2 CTC 752 : (2000) 5 JT 287 : (2001) 2 LW 116 : (2000) 4 SCALE 111 : (2000) 5 SCC 122 : (2000) 4 Supreme 486 : (2000) 2 UJ 1555

Banking Regulation Act, 1949 — Section 35, 5, 6Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22Consumer Protection Act, 1986 — Section 14, 2(1)
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