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Supreme Court Of India judgments

59,848 judgments · page 1,654 of 2,993

Supreme Court04 Apr 2000Allowed

Allahabad Bank Vs Canara Bank and Another

Supreme Court Of India · AIR 2000 SC 1535 : (2000) AIRSCW 1347 : (2000) 3 ALLMR 475 : (2000) 101 CompCas 64 : (2000) 2 CTC 723 : (2000) 4 JT 411 : (2000) 3 SCALE 169 : (2000) 4 SCC 406 : (2000) 2 SCR 1102 : (2000) 3 Supreme 205

Constitution Of India, 1950 — Article 226, 227, 323, 323BCompanies Act, 1956 — Section 4A, 391, 442, 446, 446(1), 4(2), 446(2), 446(3), 446(2)(d), 458, 529A, 529A(1)(b), 529(1), 529(1)(c), 529(2), 529(3), 529(3)(c), 530, 537Recovery Of Debts Due To Banks And Financial Institutions Act, 1993 — Section 1(4), 2(d), 2(e), 2(f), 2(g), 2(h), 5(da), 17, 18, 19, 19(2), 19(19), 19(22), 22, 25, 26, 27, 28, 29, 30, 31, 34, 34(1), 34(2)
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Supreme Court04 Apr 2000Allowed

Major Singh Vs State of Punjab and Others

Supreme Court Of India · (2001) AIRSCW 2272 : (2000) 9 JT 571 : (2000) 4 SCALE 443 : (2000) 9 SCC 473 : (2001) SCC(L&S) 100

Civil Procedure Code, 1908 (CPC) — Section 100Punjab Police Rules, 1934 — Rule 12.21, 16.24
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Supreme Court04 Apr 2000Dismissed

Wellington Associates Ltd. Vs Mr. Kirit Mehta

Supreme Court Of India · AIR 2000 SC 1379 : (2000) AIRSCW 1165 : (2000) 3 ALLMR 671 : (2000) 3 ALT 2 : (2000) 4 JT 135 : (2001) 2 LW 81 : (2000) 3 MLJ 1 : (2000) 3 SCALE 23 : (2000) 4 SCC 272 : (2000) 3 Supreme 80 : (2000) 2 UJ 1094

Arbitration Act, 1940 — Section 33, 34Arbitration and Conciliation Act, 1996 — Section 11, 16, 2(b)
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Supreme Court04 Apr 2000Allowed

Jaswant Singh Vs State of Haryana

Supreme Court Of India · (2000) 2 ACR 1120 : AIR 2000 SC 1833 : (2000) AIRSCW 1430 : (2000) 1 ALD(Cri) 828 : (2000) CriLJ 2212 : (2000) 4 JT 114 : (2000) 3 PLJR 172 : (2000) 3 SCALE 42 : (2000) 4 SCC 484 : (2000) 2 SCR 903 : (2000) 3 Supreme 320

Arms Act, 1959 — Section 25, 27, 30, 33Evidence Act, 1872 — Section 145Penal Code, 1860 (IPC) — Section 120B, 141, 148, 149, 302
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Supreme Court04 Apr 2000Dismissed

Sudarshan Nath and Others Vs The State of Punjab and Others

Supreme Court Of India · (2000) AIRSCW 1397 : (2000) 4 JT 148 : (2000) 126 PLR 542 : (2000) 3 SCALE 57 : (2000) 4 SCC 34 : (2000) 2 SCR 927 : (2000) 3 Supreme 89

Punjab Land Reforms Act, 1972 — Section 8, 9(1)Punjab Security of Land Tenures Act, 1953 — Section 18(4), 24A(2), 3, 4
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Supreme Court03 Apr 2000Allowed

Budh Singh Vs State of Punjab

Supreme Court Of India · (2000) 3 ACR 2111 : (2001) CriLJ 2942 : (2000) 8 JT 511 : (2000) 9 SCC 266

Criminal Procedure Code, 1973 (CrPC) — Section 167
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Supreme Court03 Apr 2000allowed

State of Rajasthan and Others Vs Anil Kumar Sunil Kumar and Party and Another

Supreme Court Of India · (2000) AIRSCW 1088 : (2000) 68 ECC 694 : (2000) 4 JT 186 : (2000) 3 SCALE 16 : (2000) 4 SCC 347 : (2000) 3 Supreme 59 : (2000) 1 UJ 771

Constitution of India, 1950 — Article 226Rajasthan Excise Rules, 1956 — Rule 67Rajasthan Foreign Liquor (Grant of Wholesale Trade and Retail off Licences) Rules, 1982 — Rule 3
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Supreme Court03 Apr 2000Dismissed

Prashant Kumar Shahi Vs Ghaziabad Development Authority

Supreme Court Of India · (2000) AIRSCW 4659 : (2004) 3 CompLJ 154 : (2000) 4 JT 607 : (2000) 3 SCALE 31 : (2000) 4 SCC 120 : (2000) 2 SCR 896 : (2000) 3 Supreme 597

Monopolies and Restrictive Trade Practices Act, 1969 — Section 36A, 36B, 36D
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Supreme Court03 Apr 2000Dismissed

Deep Chand and Others Vs Mohan Lal

Supreme Court Of India · AIR 2000 SC 1760 : (2000) AIRSCW 1402 : (2000) 2 ALLMR 612 : (2001) 1 CGLJ 30 : (2000) 4 JT 337 : (2001) 2 LW 113 : (2000) 3 SCALE 35 : (2000) 6 SCC 259 : (2000) 2 SCR 890 : (2000) 3 Supreme 253

Limitation Act, 1963 — Article 136, 182
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