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Supreme Court Of India judgments

59,848 judgments · page 1,656 of 2,993

Supreme Court30 Mar 2000Disposed Of

Superintendent, Narcotics Central Bureau Vs R. Paulsamy

Supreme Court Of India · (2000) 3 ACR 2137 : AIR 2000 SC 3661 : (2000) AIRSCW 4131 : (2001) ALLMR(Cri) 403 : (2001) CriLJ 117 : (2000) 71 ECC 695 : (2000) 9 JT 29 : (2000) 2 LW(Cri) 629 : (2000) 9 SCC 549

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 37, 52, 57
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Supreme Court30 Mar 2000Dismissed

In the Matter of Nirmal Singh Vs State of Haryana

Supreme Court Of India · (2000) 1 ACR 89 : (2000) CriLJ 1803 : (2000) 2 SCR 807 : (2000) 2 UJ 904

Arms Act, 1959 — Section 25, 27Criminal Procedure Code, 1973 (CrPC) — Section 229, 313, 366, 465Evidence Act, 1872 — Section 33
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Supreme Court30 Mar 2000allowed

Suresh Rai and Others Vs State of Bihar

Supreme Court Of India · (2000) 1 ACR 883 : AIR 2000 SC 2207 : (2000) AIRSCW 2305 : (2000) CriLJ 3457 : (2000) 4 JT 12 : (2000) 3 SCALE 1 : (2000) 4 SCC 84 : (2000) 2 SCR 796 : (2000) 3 Supreme 266

Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 174, 178Penal Code, 1860 (IPC) — Section 109, 302, 34
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Supreme Court30 Mar 2000Allowed

The State of Karnataka Vs Krishnappa

Supreme Court Of India · (2000) 1 ACR 937 : (2000) AIRSCW 1040 : (2000) CriLJ 1793 : (2000) 3 JT 516 : (2000) 2 SCALE 610 : (2000) 4 SCC 75 : (2000) 2 SCR 761 : (2000) 2 Supreme 611 : (2000) 2 UJ 919

Penal Code, 1860 (IPC) — Section 254, 323, 341, 363, 376(2)
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Supreme Court30 Mar 2000Allowed

Raipur Development Authority Vs Anupam Sahkari Griha Nirman Samiti and Others

Supreme Court Of India · (2000) 2 JLJ 38 : (2000) 4 JT 60 : (2000) 3 MPHT 139 : (2000) 2 SCALE 703 : (2000) 4 SCC 357 : (2000) 2 SCR 781

Madhya Pradesh Co-operative Societies Act, 1960 — Section 14, 24, 25, 26, 27Madhya Pradesh Town and Country Development Act, 1973 — Section 29, 30(5), 31, 32, 50(2)Madhya Pradesh Town and Country Development Rules, 1975 &
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Supreme Court30 Mar 2000Dismissed

Kamala Bakshi Vs Khairati Lal

Supreme Court Of India · AIR 2000 SC 1808 : (2000) AIRSCW 1300 : (2000) 84 DLT 876 : (2000) 3 JT 556(1) : (2000) 2 SCALE 689 : (2000) 3 SCC 681 : (2000) 2 SCR 773 : (2000) 2 Supreme 645

Delhi Rent Control Act, 1958 — Section 14(1)Limitation Act, 1963 — Article 52Madras Rent Recovery Act, 1865 — Section 7
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Supreme Court29 Mar 2000Allowed

Nar Singh Pal Vs Union of India and Others

Supreme Court Of India · AIR 2000 SC 1401 : (2000) AIRSCW 1141 : (2000) 84 DLT 31 : (2000) 85 FLR 458 : (2000) 3 JT 593 : (2000) 1 LLJ 1388 : (2000) 2 SCALE 685 : (2000) 3 SCC 588 : (2000) SCC(L&S) 362 : (2000) 2 SCR 752 : (2000) 2 Supreme 667 : (2000) 2 UPLBEC 1298

Constitution of India, 1950 — Article 311Industrial Disputes Act, 1947 — Section 25FPenal Code, 1860 (IPC) — Section 324, 427, 504
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Supreme Court29 Mar 2000Dismissed

K. Karunakaran Vs State of Kerala and Another

Supreme Court Of India · (2000) 1 ACR 948 : AIR 2000 SC 3381 : (2000) AIRSCW 1646 : (2000) 1 ALD(Cri) 785 : (2000) CriLJ 2278 : (2000) 3 JT 532 : (2000) 2 SCALE 604 : (2000) 3 SCC 761 : (2000) 2 SCR 735 : (2000) 2 Supreme 618 : (2000) 2 UJ 882

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 154, 482Penal Code, 1860 (IPC) — Section 120B, 201, 34, 406, 409
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