CourtKutchehry.com

COURT ARCHIVE

Supreme Court Of India judgments

59,848 judgments · page 1,651 of 2,993

Supreme Court11 Apr 2000Dismissed

Indian Overseas Bank Vs I.O.B. Staff Canteen Workers'' Union and Another

Supreme Court Of India · AIR 2000 SC 1508 : (2000) AIRSCW 1475 : (2000) 2 CTC 506 : (2000) 85 FLR 672 : (2000) 4 JT 503 : (2000) 1 LLJ 1618 : (2000) 3 SCALE 255 : (2000) 4 SCC 245 : (2000) SCC(L&S) 471 : (2000) 2 SCR 1212 : (2000) 3 Supreme 344 : (2000) 3 UPLBEC 1920

Constitution of India, 1950 — Article 226Factories Act, 1948 — Section 46Industrial Disputes (Central) Rules, 1957 — Rule 59
Read judgment
Supreme Court11 Apr 2000Allowed

Dai-Ichi Karkaria Ltd. Vs Union of India and Others

Supreme Court Of India · AIR 2000 SC 1741 : (2000) AIRSCW 1784 : (2000) 69 ECC 225 : (2000) ECR 429 : (2000) 119 ELT 516 : (2000) 4 JT 495 : (2000) 3 SCALE 279 : (2000) 4 SCC 57 : (2000) 2 SCR 1254 : (2000) 3 Supreme 535

Customs Act, 1962 — Section 25(1)Customs Tariff Act, 1975 — Section 3
Read judgment
Supreme Court11 Apr 2000Allowed

Edward Keventer Pvt. Ltd. Vs Bihar State Agricultural Marketing Board and Others

Supreme Court Of India · AIR 2000 SC 1796 : (2000) AIRSCW 1278 : (2001) 1 BLJR 492 : (2000) 90 ECR 1 : (2000) 4 JT 393 : (2000) 2 PLJR 213 : (2000) 3 SCALE 222 : (2000) 6 SCC 264 : (2000) 2 SCR 1194 : (2000) 118 STC 431 : (2000) 3 Supreme 295

Bihar Agricultural Produce Markets Act, 1960 — Section 2(1), 27, 39Constitution of India, 1950 — Article 226
Read judgment
Supreme Court11 Apr 2000Disposed Of

Jaya Gokul Educational Trust Vs The Commissioner and Secretary to Government Higher Education Department, Thiruvananthapuram, Kerala State and Another

Supreme Court Of India · AIR 2000 SC 1614 : (2000) AIRSCW 1689 : (2000) 3 CTC 165 : (2000) 5 JT 118 : (2000) 2 KLT 267 : (2000) 3 PLJR 159 : (2000) 3 SCALE 226 : (2000) 5 SCC 231 : (2000) 2 SCR 1234 : (2000) 3 Supreme 467 : (2000) 2 UJ 942 : (2000) 3 UPLBEC 2010

All India Council for Technical Education Act, 1987 — Section 10(1), 23(1)Constitution of India, 1950 — Article 254, 372
Read judgment
Supreme Court11 Apr 2000Disposed Of

Sangeeta Vs Suresh Kumar

Supreme Court Of India · (2001) 1 DMC 398 : (2000) 8 JT 521 : (2000) 9 SCC 442

Penal Code, 1860 (IPC) — Section 114, 406, 498A
Read judgment
Supreme Court11 Apr 2000Allowed

Amresh Tiwari Vs Lalta Prasad Dubey and Another

Supreme Court Of India · (2000) 1 ACR 968 : AIR 2000 SC 1504 : (2000) AIRSCW 1467 : (2000) 2 ALD(Cri) 238 : (2000) CriLJ 2226 : (2000) 4 JT 466 : (2001) 1 PLJR 135 : (2000) 2 RLW 313 : (2000) 3 SCALE 206 : (2000) 4 SCC 440 : (2000) 4 Supreme 665 : (2000) 2 UJ 1030

Criminal Procedure Code, 1973 (CrPC) — Section 145
Read judgment
Supreme Court11 Apr 2000Dismissed

Ajaib Singh Vs State of Punjab Sapinder Singh Vs State of Punjab

Supreme Court Of India · (2000) 2 ACR 1139 : AIR 2000 SC 3374 : (2000) AIRSCW 1636 : (2000) 1 ALD(Cri) 824 : (2000) 1 ALT(Cri) 332 : (2000) CriLJ 2270 : (2000) 69 ECC 233 : (2000) 90 ECR 424 : (2000) 118 ELT 4 : (2000) 4 JT 529 : (2000) 2 RLW 326 : (2000) 3 SCALE 269 : (2000) 4 S

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15, 2
Read judgment
Supreme Court11 Apr 2000Dismissed

Kapus Ekadhikar Karmachari Sangh Vs State of Maharashtra and Another

Supreme Court Of India · (2000) AIRSCW 4469 : (2000) AIRSCW 1983 : (2001) 88 FLR 193 : (2000) 5 JT 31 : (2000) 2 LLJ 257 : (2000) 3 SCALE 413 : (2000) 4 SCC 203 : (2000) SCC(L&S) 468 : (2000) 2 SCR 1272 : (2000) 5 Supreme 50 : (2000) 7 Supreme 497 : (2000) 2 UPLBEC 1783

Maharashtra Raw Cotton (Procurement, Processing and Marketing) Act, 1971 — Section 2, 42
Read judgment
Supreme Court11 Apr 2000Partly Allowed

Ghulam Nabi War and Another Vs The State of N.C.T. of Delhi

Supreme Court Of India · (2001) 1 ACR 318 : AIR 2000 SC 1799 : (2000) AIRSCW 1463 : (2000) 1 ALD(Cri) 816 : (2000) 1 ALT(Cri) 356 : (2000) CriLJ 2223 : (2000) 85 DLT 389 : (2000) 4 JT 594 : (2000) 3 SCALE 273 : (2000) 9 SCC 13 : (2000) 3 Supreme 341 : (2000) 2 UJ 1080

Explosive Substances Act, 1908 — Section 5Terrorist and Disruptive Activities (Prevention) Act, 1987 — Section 20A, 3, 5
Read judgment
Supreme Court10 Apr 2000Dismissed

Chandrika Prasad Vs Pullo (Dead) By Lrs. and Others

Supreme Court Of India · AIR 2000 SC 1785 : (2000) AIRSCW 1377 : (2000) 4 JT 354 : (2000) 91 RD 340 : (2000) 3 SCALE 155 : (2000) 4 SCC 227 : (2000) 2 SCR 1145 : (2000) 4 Supreme 459

Limitation Act, 1908 — Article 148Uttar Pradesh Zamindari Abolition & Land Reforms Act, 1950 — Section 3(26), 4, 4(1), 8(3), 18, 18(1)(c), 20, 20(a), 20(b), 20(a)(ii), 20(b)(i), 20(b)(ii), 21, 21(h), 21(1)(d), 28, 33, 229B(3)United Provinces Tenancy Act, 1939 — Section 3(22)
Read judgment
Supreme Court10 Apr 2000Partly Allowed

Camilo Vaz Vs State of Goa

Supreme Court Of India · (2000) 2 ACR 1002 : AIR 2000 SC 1374 : (2000) AIRSCW 1173 : (2000) 1 ALD(Cri) 923 : (2000) CriLJ 1816 : (2000) 4 JT 540 : (2000) 3 SCALE 195 : (2000) 9 SCC 1 : (2000) 2 SCR 1088 : (2000) 3 Supreme 240

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 120, 140, 143, 144, 149
Read judgment
Supreme Court10 Apr 2000Allowed

V.M. Salgaocar and Bros. Pvt. Ltd. Vs Commissioner of Income Tax

Supreme Court Of India · (2000) AIRSCW 1702 : (2000) 243 ITR 383 : (2000) 4 JT 473 : (2000) 3 SCALE 240 : (2000) 5 SCC 373 : (2000) 2 SCR 1169 : (2000) 3 Supreme 442

Constitution of India, 1950 — Article 133, 136, 141Income Tax Act, 1961 — Section 17(2), 2(24), 256(2), 36, 40A(2), 40A(5)
Read judgment