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Supreme Court Of India judgments

59,848 judgments · page 1,652 of 2,993

Supreme Court07 Apr 2000Disposed Of

Jalaluddin Vs State of U.P.

Supreme Court Of India · (2001) CriLJ 4944 : (2000) 10 JT 305 : (2002) 9 SCC 561

Criminal Procedure Code, 1973 (CrPC) — Section 320Penal Code, 1860 (IPC) — Section 326
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Supreme Court07 Apr 2000Allowed

Prabhakar Baburao Bokde Vs Bank of Baroda

Supreme Court Of India · AIR 2000 SC 3570 : (2000) AIRSCW 3689 : (2000) 87 FLR 395 : (2000) 7 JT 509 : (2000) 2 LLJ 757 : (2000) 3 MLJ 157 : (2000) 9 SCC 396 : (2001) SCC(L&S) 85 : (2000) 6 Supreme 491 : (2000) 3 UPLBEC 1997

Industrial Disputes Act, 1947 — Section 17B
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Supreme Court07 Apr 2000Partly Allowed

Gurdeep Singh and Others Vs State of Punjab and Others

Supreme Court Of India · AIR 2000 SC 1560 : (2000) AIRSCW 1344 : (2000) 4 JT 318 : (2000) 125 PLR 667 : (2000) 3 SCALE 150 : (2000) 9 SCC 9 : (2000) 3 Supreme 170 : (2000) 2 UJ 1001

Punjab Municipal (President and Vice President) Election Rules, 1994 — Rule 3, 4Punjab Municipal Act, 1911 — Section 20
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Supreme Court07 Apr 2000Disposed Of

Birendra K. Singh Vs State of Bihar

Supreme Court Of India · (2000) 3 ACR 2107 : (2000) 8 JT 248 : (2000) 4 PLJR 42 : (2000) 8 SCC 498

Criminal Procedure Code, 1973 (CrPC) — Section 197, 202(2), 227, 228Penal Code, 1860 (IPC) — Section 302, 34
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Supreme Court07 Apr 2000Partly Allowed

Rajendra Singh and Others Vs The State of Bihar

Supreme Court Of India · (2001) 1 ACR 443 : (2000) AIRSCW 1314 : (2000) 2 ALD(Cri) 79 : (2000) 48 BLJR 1560 : (2000) CriLJ 2199 : (2000) 4 JT 293 : (2000) 3 SCALE 137 : (2000) 4 SCC 298 : (2000) 2 SCR 1073 : (2000) 4 Supreme 435

Evidence Act, 1872 — Section 145Penal Code, 1860 (IPC) — Section 34, 147, 148, 149, 300, 302, 307, 323, 324
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Supreme Court06 Apr 2000allowed

Chinnama George and Others Vs N.K. Raju and Another

Supreme Court Of India · (2000) 1 ACC 577 : (2000) ACJ 777 : AIR 2000 SC 1565 : (2000) AIRSCW 1321 : (2000) 2 ALLMR 690 : (2000) 3 ALT 11 : (2000) 101 CompCas 252 : (2000) 2 CTC 252 : (2000) 4 JT 207 : (2000) 2 KLT 155 : (2001) 2 LW 53 : (2000) 125 PLR 1(2) : (2000) 2 RLW 272 : (

Motor Vehicles Act, 1988 — Section 146, 147, 149, 163A, 173
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Supreme Court06 Apr 2000Dismissed

Janba (Dead) Through Lrs. Vs Smt. Gopikabai

Supreme Court Of India · AIR 2000 SC 1771 : (2000) AIRSCW 1286 : (2000) 2 ALLMR 678 : (2000) 4 JT 280 : (2000) 3 SCALE 111 : (2000) 4 SCC 1 : (2000) 2 SCR 1035 : (2000) 2 UJ 1034

Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958 — Section 10, 128A, 19, 20, 21
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Supreme Court06 Apr 2000Allowed

Union of India and Others Vs Rekha Majhi

Supreme Court Of India · (2000) AIRSCW 1295 : (2000) 3 ALT 32 : (2000) 85 FLR 699 : (2000) 4 JT 379 : (2000) 2 LLJ 449 : (2000) 3 SCALE 203 : (2000) 10 SCC 659 : (2001) SCC(L&S) 744 : (2000) 2 SCR 1058 : (2000) 3 Supreme 299 : (2000) 2 UPLBEC 1739

Railway Services (Pension) Rules, 1993 — Rule 21
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Supreme Court06 Apr 2000Dismissed

Laljit Singh and Others Vs State of U.P.

Supreme Court Of India · (2000) 3 ACR 2133 : AIR 2000 SC 3594 : (2000) AIRSCW 3944 : (2001) CriLJ 143 : (2000) 9 JT 12

Evidence Act, 1872 — Section 32Penal Code, 1860 (IPC) — Section 302, 34
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Supreme Court06 Apr 2000Dismissed

Narinder Singh and Another Vs State of Punjab

Supreme Court Of India · AIR 2000 SC 2212 : (2000) AIRSCW 2313 : (2000) 1 ALD(Cri) 861 : (2000) 1 ALT(Cri) 294 : (2000) CriLJ 3462 : (2000) 4 JT 306 : (2000) 3 SCALE 128 : (2000) 4 SCC 603 : (2000) 2 SCR 1022 : (2000) 3 Supreme 181

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302, 304, 34
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Supreme Court06 Apr 2000Allowed

State of West Bengal Vs Narayan K. Patodia

Supreme Court Of India · AIR 2000 SC 1405 : (2000) AIRSCW 1136 : (2000) 1 ALD(Cri) 883 : (2000) CriLJ 1811 : (2000) 4 JT 269 : (2000) 3 SCALE 94 : (2000) 4 SCC 447 : (2000) 2 SCR 1013 : (2000) 120 STC 370 : (2000) 3 Supreme 141

Criminal Procedure Code, 1973 (CrPC) — Section 4, 482Penal Code, 1860 (IPC) — Section 120B, 403, 409, 419, 420West Bengal Sales Tax Act, 1994 — Section 31, 32, 68, 7, 88
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Supreme Court05 Apr 2000Dismissed

Govind A. Mane and Others Vs State of Maharashtra and Others

Supreme Court Of India · AIR 2000 SC 1576 : (2000) AIRSCW 1338 : (2000) 2 ALLMR 687 : (2000) 4 JT 384 : (2000) 3 SCALE 76 : (2000) 4 SCC 200 : (2000) 2 SCR 959 : (2000) 3 Supreme 157 : (2000) 2 UJ 958 : (2000) 2 UPLBEC 1608

Constitution of India, 1950 — Article 14, 15, 226
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