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Supreme Court Of India judgments

59,848 judgments · page 1,653 of 2,993

Supreme Court05 Apr 2000allowed

Union of India Vs Era Educational Trust and Another

Supreme Court Of India · (2000) AIRSCW 1281 : (2001) 1 BLJR 725 : (2000) 3 CTC 49 : (2000) 4 JT 241 : (2000) 3 MLJ 32 : (2000) 3 SCALE 123 : (2000) 5 SCC 57 : (2000) 2 SCR 1001 : (2000) 3 Supreme 195 : (2000) 2 UPLBEC 1485

Constitution of India, 1950 — Article 226
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Supreme Court05 Apr 2000Disposed Of

Lily Thomas, Vs Union of India and Others

Supreme Court Of India · (2001) 2 ACR 1809 : AIR 2000 SC 1650 : (2000) AIRSCW 1760 : (2000) 2 ALD(Cri) 686 : (2000) 3 ALLMR 251 : (2000) 1 ALT(Cri) 363 : (2001) 1 BLJR 499 : (2000) CriLJ 2433 : (2000) 2 DMC 1 : (2000) 5 JT 617 : (2000) 3 LW 371 : (2000) 4 SCALE 176 : (2000) 6 SCC

Constitution Of India, 1950 — Article 13(1), 14, 15(1), 20, 20(1), 21, 25, 26, 32, 44, 136, 137, 145(c)Code Of Civil Procedure, 1908 — Order 47, Order 47 Rule 1Supreme Court Rules, 1966 — Order 40, Order 40 Rule 1, Order 40 Rule 5
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Supreme Court05 Apr 2000Dismissed

Anandi D. Jadhav (Dead) By Lrs. Vs Nirmala Ramachandra Kore and Others

Supreme Court Of India · AIR 2000 SC 1386 : (2000) AIRSCW 1161 : (2000) 3 BomCR 6 : (2000) 3 GLR 2754 : (2000) 4 JT 96 : (2000) 3 SCALE 90 : (2000) 3 SCC 703 : (2000) 2 SCR 963 : (2000) 3 Supreme 159 : (2000) 2 UJ 810

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1), 5(11)Delhi Rent Control Act, 1958 — Section 14Hindu Adoptions and Maintenance Act, 1956 — Section 15, 20
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Supreme Court05 Apr 2000Dismissed

State of Haryana and Others Vs Prem Singh and Others

Supreme Court Of India · AIR 2000 SC 2078 : (2000) AIRSCW 1959 : (2000) 85 FLR 604 : (2000) 4 JT 277 : (2000) 3 SCALE 88 : (2000) 9 SCC 18 : (2000) SCC(L&S) 760 : (2000) 2 SCR 997 : (2000) 3 Supreme 264 : (2000) 2 UJ 823 : (2000) 2 UPLBEC 1493

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Supreme Court05 Apr 2000Dismissed

Asokan Vs State Rep. by Public Prosecutor, Madras

Supreme Court Of India · (2000) 1 ACR 899 : AIR 2000 SC 3444 : (2000) AIRSCW 2084 : (2000) 1 ALD(Cri) 918 : (2000) CriLJ 2988 : (2000) 1 DMC 621 : (2000) 4 JT 102 : (2000) 3 PLJR 205 : (2000) 3 SCALE 70 : (2000) 4 SCC 68 : (2000) 2 SCR 949 : (2000) 3 Supreme 200

Criminal Procedure Code, 1973 (CrPC) — Section 174, 176Dowry Prohibition Act, 1961 — Section 4Evidence Act, 1872 — Section 106
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Supreme Court05 Apr 2000Allowed

Commissioner of Central Excise and Customs Vs M/s. Venus Castings (P) Ltd.

Supreme Court Of India · AIR 2000 SC 1568 : (2000) AIRSCW 2160 : (2000) AIRSCW 2025 : (2000) AIRSCW 1328 : (2000) 69 ECC 1 : (2000) 90 ECR 9 : (2000) 117 ELT 273 : (2000) 4 JT 77 : (2000) 3 SCALE 64 : (2000) 4 SCC 206 : (2000) 2 SCR 988 : (2000) 4 Supreme 455 : (2000) 3 Supreme 2

Central Excise Rules, 1944 — Rule 96ZO(3)Constitution of India, 1950 — Article 136
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Supreme Court04 Apr 2000Dismissed

State of Andhra Pradesh Vs Manjeti Laxmi Kantha Rao (D) By L.rs. and Others

Supreme Court Of India · AIR 2000 SC 2220 : (2000) AIRSCW 2334 : (2000) 3 ALLMR 664 : (2001) 1 BLJR 473 : (2000) 4 JT 157 : (2000) 3 SCALE 61 : (2000) 3 SCC 689 : (2000) 2 SCR 937 : (2000) 3 Supreme 66

Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1966 — Section 77, 78Civil Procedure Code, 1908 (CPC) — Section 9
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