Supreme Court03 Apr 2000Dismissed
T.N. Godavarman Thirumulpad Vs Union of India (UOI) and Others
Supreme Court Of India · (2000) 4 SCALE 168 : (1999) 5 SCALE 422 : (2002) 10 SCC 641
COURT ARCHIVE
Supreme Court Of India judgments
59,848 judgments · page 1,655 of 2,993
Supreme Court03 Apr 2000Disposed Of
K. Trivikram Vs Mohd. Abdul Kareem Khan and Another
Supreme Court Of India · AIR 2001 SC 291 : (2001) AIRSCW 2356 : (2000) AIRSCW 4490 : (2001) 3 ALLMR 785 : (2001) 88 FLR 729 : (2001) 1 JT 298 : (2001) 1 LLJ 556 : (2000) 8 SCALE 358 : (2001) 1 SCC 586 : (2001) SCC(L&S) 278 : (2000) 5 SCR 695 Supp : (2000) 8 Supreme 464
Supreme Court03 Apr 2000Disposed Of
Munna Roy Vs Union of India (UOI) and Others
Supreme Court Of India · (2000) 87 FLR 28 : (2000) 2 GLT 7 : (2000) 9 JT 168 : (2000) 9 SCC 283 : (2000) SCC(L&S) 1098
Supreme Court31 Mar 2000allowed
Mohammed Gazi Vs State of M.P. and Others
Supreme Court Of India · (2000) 4 ALT 51 : (2000) 2 JLJ 22 : (2000) 4 JT 55 : (2000) 4 MPHT 169 : (2000) 4 SCC 342 : (2000) 2 SCR 871 : (2000) 1 UJ 735
Supreme Court31 Mar 2000dismissed
Ispat Industries Ltd. and Another Vs Union of India and Others
Supreme Court Of India · (2000) AIRSCW 4524 : (2000) 4 JT 1 : (2000) 2 SCALE 724 : (2000) 4 SCC 137 : (2000) 8 Supreme 179
Constitution of India, 1950 — Article 136, 226Essential Commodities Act, 1955 — Section 3
Supreme Court31 Mar 2000dismissed
Vijay Amba Das Diware and Others Vs Balkrishna Waman Dande and Another
Supreme Court Of India · AIR 2000 SC 1414 : (2000) AIRSCW 1117 : (2000) 4 JT 73 : (2000) 2 SCALE 701 : (2000) 4 SCC 126 : (2000) 2 SCR 833 : (2000) 2 Supreme 658 : (2000) 1 UJ 749
Supreme Court31 Mar 2000Dismissed
Technical Employees'' Association of Railways and Another Vs Ministry of Railways and Others
Supreme Court Of India · (2002) 10 SCC 756
Constitution of India, 1950 — Article 32
Supreme Court31 Mar 2000Disposed Of
Dharamveer Vs State of Rajasthan
Supreme Court Of India · (2000) 3 ACR 2411 : (2000) 10 JT 318
Penal Code, 1860 (IPC) — Section 302, 34
Supreme Court31 Mar 2000Partly Allowed
Anil Kumar Puri Vs Presiding Officer, Labour Court, Chandigarh and Another
Supreme Court Of India · (2001) 88 FLR 285 : (2000) 10 JT 285 : (2000) 9 SCC 129 : (2000) SCC(L&S) 874
Industrial Disputes Act, 1947 — Section 25F
Supreme Court31 Mar 2000Disposed Of
Ram Das Singh and Others Vs State of Bihar
Supreme Court Of India · (2000) 3 ACR 2257
Penal Code, 1860 (IPC) — Section 149, 436
Supreme Court31 Mar 2000Partly Allowed
C.S.I.R. and Others Vs Dr. Ajay Kumar Jain
Supreme Court Of India · AIR 2000 SC 2710 : (2000) AIRSCW 2888 : (2000) AIRSCW 2172 : (2000) 4 JT 162 : (2000) 2 SCALE 713 : (2000) 4 SCC 186 : (2000) SCC(L&S) 456 : (2000) 2 SCR 839 : (2000) 4 Supreme 768 : (2000) 3 Supreme 27 : (2000) 2 UPLBEC 1436
Constitution of India, 1950 — Article 12, 136, 32
Supreme Court31 Mar 2000dismissed
M/s. Economic Transport Organization Vs Dharwad Distt. Khadi Gramudyog Sangh
Supreme Court Of India · AIR 2000 SC 1635 : (2000) AIRSCW 1724 : (2000) 5 ALT 62 : (2000) 3 CTC 73 : (2000) 4 JT 327 : (2001) 2 LW 106 : (2000) 126 PLR 357 : (2000) 3 SCALE 153 : (2000) 5 SCC 78 : (2000) 2 SCR 888 : (2000) 3 Supreme 232
Carriers Act, 1865 — Section 9Consumer Protection Act, 1986 — Section 14(1)Evidence Act, 1872 — Section 114
Supreme Court31 Mar 2000allowed
Ashoka Dutta Gupta and Another Vs Sujit Dutta Gupta and Another
Supreme Court Of India · (2000) 3 ACR 2404 : (2001) 1 ALT(Cri) 64 : (2000) 10 JT 272 : (2000) 3 SCALE 146 : (2000) 9 SCC 193
Criminal Procedure Code, 1973 (CrPC) — Section 125
Supreme Court31 Mar 2000Allowed
Hridaya Ranjan Pd. Verma and Others Vs State of Bihar and Another
Supreme Court Of India · (2000) 1 ACR 953 : AIR 2000 SC 2341 : (2000) AIRSCW 2077 : (2000) 1 ALD(Cri) 848 : (2000) 1 ALT(Cri) 349 : (2000) 2 BLJR 1623 : (2000) CriLJ 2983 : (2000) 3 JT 604 : (2000) 3 PLJR 137 : (2000) 2 SCALE 694 : (2000) 4 SCC 168 : (2000) 2 SCR 859 : (2000) 3 S
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 155(2), 156(1), 482Penal Code, 1860 (IPC) — Section 120B, 406, 415, 418, 420
Supreme Court31 Mar 2000dismissed
Shri Shivdev Singh and Another Vs Sh. Sucha Singh and Another
Supreme Court Of India · (2000) AIRSCW 1586 : (2000) 4 JT 177 : (2001) 2 LW 107 : (2000) 3 MLJ 8 : (2000) 3 SCALE 10 : (2000) 4 SCC 326 : (2000) 2 SCR 878
Transfer of Property Act, 1882 — Section 60
Supreme Court30 Mar 2000Allowed
Babul Kalita and Another Vs State of Assam
Supreme Court Of India · (2000) 3 ACR 2135 : AIR 2000 SC 3592 : (2000) AIRSCW 3942 : (2001) ALLMR(Cri) 405 : (2001) CriLJ 142 : (2000) 9 JT 15
Penal Code, 1860 (IPC) — Section 302, 34
Supreme Court30 Mar 2000Dismissed
Bhura Mogiya and Others Vs Satish Pagariya and Others
Supreme Court Of India · (2000) 9 SCC 392
Supreme Court30 Mar 2000Allowed
State of Karnataka Vs Krishnappa
Supreme Court Of India · (2000) 1 MPJR 513
Penal Code, 1860 (IPC) — Section 254, 323, 341, 363, 376
Supreme Court30 Mar 2000Dismissed
Nirmal Singh Vs State of Haryana
Supreme Court Of India · (2000) AIRSCW 1111 : (2000) 2 SCALE 645 : (2000) 4 SCC 41 : (2000) 3 Supreme 164
Arms Act, 1959 — Section 25, 27Criminal Procedure Code, 1973 (CrPC) — Section 299, 299(1), 313, 366, 465Evidence Act, 1872 — Section 33
Supreme Court30 Mar 2000Allowed
State of Rajasthan Vs N.K.-The Accused
Supreme Court Of India · (2000) 1 ACR 905 : (2000) AIRSCW 1407 : (2000) CriLJ 2205 : (2000) 3 JT 643 : (2000) 2 SCALE 652 : (2000) 5 SCC 30 : (2000) 2 SCR 818 : (2000) 3 Supreme 70 : (2000) 1 UJ 762
Evidence Act, 1872 — Section 8Penal Code, 1860 (IPC) — Section 157, 375, 376