COURT ARCHIVE

Supreme Court Of India judgments

59,848 judgments · page 1,648 of 2,993

Supreme Court24 Apr 2000Dismissed

High Court of Judicature at Allahabad through Registrar Vs Sarnam Singh and Another

Supreme Court Of India · (2000) 4 PLJR 79

Arms Act, 1959 — Section 25Constitution of India, 1950 — Article 235, 309Penal Code, 1860 (IPC) — Section 302, 399, 402

Read judgment

Supreme Court24 Apr 2000Disposed Of

Beyas Mahto Vs State of Bihar

Supreme Court Of India · (2000) 10 JT 185 : (2002) 9 SCC 471

Penal Code, 1860 (IPC) — Section 306, 326

Read judgment

Supreme Court24 Apr 2000dismissed

Karnataka State Road Tpt. Corporation and Another Vs S. Manjunath

Supreme Court Of India · AIR 2000 SC 2070 : (2000) AIRSCW 1938 : (2000) 7 JT 66 : (2000) 4 SCALE 249 : (2000) 5 SCC 250 : (2000) SCC(L&S) 629 : (2000) 4 Supreme 651

Read judgment

Supreme Court24 Apr 2000Allowed

Sri Veera Hanuman Rice and Flour Mill and Another Vs State Bank of India, Ramachandrapuram, A.P.

Supreme Court Of India · (2000) AIRSCW 2575 : (2000) 6 JT 219 : (2000) 3 LW 234 : (2000) 4 SCALE 260 : (2000) 5 SCC 248 : (2000) 4 Supreme 382 : (2000) 2 UJ 929 : (2000) 3 UPLBEC 2022

Limitation Act, 1963 — Section 5

Read judgment

Supreme Court24 Apr 2000Dismissed

Kunal Nanda Vs Union of India and Another

Supreme Court Of India · AIR 2000 SC 2076 : (2000) AIRSCW 1945 : (2000) 6 JT 574 : (2000) 4 SCALE 34 : (2000) 5 SCC 362 : (2000) SCC(L&S) 705 : (2000) 4 Supreme 388 : (2000) 3 UPLBEC 2171

Constitution of India, 1950 — Article 136

Read judgment

Supreme Court24 Apr 2000dismissed

Karamjit Singh Vs State (Delhi Admn.)

Supreme Court Of India · (2000) 2 ACR 1152 : AIR 2000 SC 3467 : (2000) AIRSCW 2217 : (2000) 1 ALD(Cri) 842 : (2000) 1 ALT(Cri) 360 : (2000) CriLJ 3178 : (2000) 5 JT 16 : (2000) 4 SCALE 256 : (2001) 9 SCC 161 : (2000) 3 Supreme 433

Criminal Procedure Code, 1973 (CrPC) — Section 428Penal Code, 1860 (IPC) — Section 120B, 307Terrorist and Disruptive Activities (Prevention) Act, 1985 — Section 2, 3, 4(1), 6

Read judgment

Supreme Court24 Apr 2000Disposed Of

M.C. Mehta Vs Union of India and Others

Supreme Court Of India · (2001) AIRSCW 2317 : (2000) 4 SCALE 171 : (2000) 9 SCC 519

Motor Vehicles Act, 1988 — Section 2(11)

Read judgment

Supreme Court24 Apr 2000Dismissed

Tata Engineering and Locomotive Co. Ltd. Vs The State of Bihar and Another

Supreme Court Of India · (2001) 1 BLJR 245 : (2000) 2 JT 406 Supp : (2000) 4 SCALE 27 : (2000) 5 SCC 346

Bihar Saw Mills (Regulation) Act, 1990 — Section 10, 2, 25, 5, 8Bihar Saw Mills (Regulation) Rules, 1993 — Rule 4, 7

Read judgment

Supreme Court24 Apr 2000Allowed

Kerala Financial Corporation and Another Vs O.K. Muraleedharan and Another

Supreme Court Of India · (2000) 10 JT 488 : (2001) 10 SCC 199

Read judgment

Supreme Court24 Apr 2000Dismissed

Om Parkash Sharma Vs Central Bureau of Investigation, Delhi

Supreme Court Of India · (2000) 2 ACR 1644 : AIR 2000 SC 2335 : (2000) AIRSCW 3802 : (2000) AIRSCW 2420 : (2000) 1 ALD(Cri) 957 : (2000) CriLJ 3478 : (2000) 3 CTC 55 : (2000) 6 JT 554 : (2000) 4 SCALE 264 : (2000) 5 SCC 679 : (2000) 3 Supreme 745 : (2000) 7 Supreme 389

Criminal Procedure Code, 1973 (CrPC) — Section 91

Read judgment

Supreme Court24 Apr 2000dismissed

State of Haryana and Others Vs Smt. Santra

Supreme Court Of India · (2000) ACJ 1188 : AIR 2000 SC 217 : (2000) 4 ALLMR 247 : (2000) 3 GLR 2309 : (2000) 5 JT 34 : (2001) 2 LW 58 : (2000) 3 MLJ 98 : (2000) 3 MPHT 150 : (2000) 2 OLR 234 : (2000) 125 PLR 790 : (2000) 3 SCALE 417 : (2000) 5 SCC 182

Criminal Procedure Code, 1973 (CrPC) — Section 125Hindu Adoptions and Maintenance Act, 1956 — Section 20, 22, 23

Read judgment

Supreme Court20 Apr 2000Disposed Of

North West Karnataka Road Transport Corporation by its Managing Director Vs Smt. Malakayya

Supreme Court Of India · (2000) ACJ 1031 : AIR 2000 SC 3550 : (2000) AIRSCW 3408 : (2000) 7 JT 579

Read judgment

Supreme Court20 Apr 2000Disposed Of

Vinesh Pundir Vs State of U.P. and Others

Supreme Court Of India · (2000) 7 JT 558 : (2002) 9 SCC 563

Constitution of India, 1950 — Article 32

Read judgment

Supreme Court20 Apr 2000Dismissed

Trustees of Heh The Nizam''s Pilgrimage Money Trust, Hyderabad Vs The Commissioner of Income Tax, Andhra Pradesh, Hyderabad

Supreme Court Of India · (2000) AIRSCW 1471 : (2000) 243 ITR 676 : (2000) 4 JT 622 : (2000) 3 SCALE 391 : (2000) 4 SCC 179 : (2000) 4 Supreme 640

Civil Procedure Code, 1908 (CPC) — Section 92Income Tax Act, 1961 — Section 10, 11Trusts Act, 1882 — Section 34

Read judgment

Supreme Court20 Apr 2000Disposed Of

Khaja Nayeemuddein Vs State of A.P.

Supreme Court Of India · (2000) 3 ACR 1905 : (2000) 7 JT 561

Criminal Procedure Code, 1973 (CrPC) — Section 320Penal Code, 1860 (IPC) — Section 338

Read judgment

Supreme Court20 Apr 2000Allowed

M.C. Mehta Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 2000 SC 1907 : (2000) AIRSCW 1517 : (2000) 84 FLR 1001 : (2000) 2 JT 78 : (2000) 1 LLJ 1086 : (2000) 9 SCC 508 : (2001) SCC(L&S) 108 : (2001) 4 Supreme 211 : (2000) 1 UPLBEC 863

Constitution of India Art 141, Art 144

Read judgment

Supreme Court20 Apr 2000Allowed