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Supreme Court Of India judgments

59,848 judgments · page 1,657 of 2,993

Supreme Court29 Mar 2000Dismissed

Capt. Karan Vaswani Vs Union of India and Others

Supreme Court Of India · AIR 2000 SC 1446 : (2000) AIRSCW 1079 : (2000) 85 FLR 468 : (2000) 3 JT 613 : (2000) 2 SCALE 630 : (2000) 3 SCC 602 : (2000) SCC(L&S) 367 : (2000) 2 SCR 745 : (2000) 2 Supreme 642 : (2000) 2 UJ 833 : (2000) 2 UPLBEC 1287

Major Port Trusts Act, 1963 — Section 124, 2, 28Merchant Shipping Act, 1958 — Section 3
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Supreme Court28 Mar 2000Allowed

Roop Singh (Dead) Through LRs Vs Ram Singh (Dead) Through LRs.

Supreme Court Of India · (2001) 1 BLJR 488 : (2000) 1 JLJ 368 : (2000) 3 JT 474 : (2001) 1 LW 732 : (2000) 3 MPHT 18 : (2000) 2 SCALE 577 : (2000) 3 SCC 708 : (2000) 2 SCR 605 : (2000) 2 UJ 825

Civil Procedure Code, 1908 (CPC) — Section 100Transfer of Property Act, 1882 — Section 53A
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Supreme Court28 Mar 2000Allowed

C. Gopinathan Vs Krishnan Ayyappan and Others

Supreme Court Of India · (2000) 3 ACR 2283 : (2000) 3 BLJR 2233 : (2001) 1 DMC 478 : (2000) 9 JT 595 : (2000) 9 SCC 430

Criminal Procedure Code, 1973 (CrPC) — Section 360Penal Code, 1860 (IPC) — Section 498A
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Supreme Court28 Mar 2000Dismissed

Patel Roadways Limited Vs Birla Yamaha Limited

Supreme Court Of India · (2000) AIRSCW 1047 : (2000) 3 CTC 59 : (2000) 3 JT 618 : (2001) 2 LW 41 : (2000) 125 PLR 816 : (2000) 2 SCALE 559 : (2000) 4 SCC 91 : (2000) 2 SCR 665 : (2000) 2 Supreme 594 : (2000) 2 UJ 887

Carriers Act, 1865 — Section 1, 2, 3, 4, 5Consumer Protection Act, 1986 — Section 10, 13, 13(4), 13(5), 13(6)Court of Wards Act, 1879 — Section 51, 52, 53, 54, 55
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Supreme Court28 Mar 2000allowed

Union of India and Others Vs K.B. Rajoria

Supreme Court Of India · (2000) AIRSCW 1340 : (2000) 85 FLR 714 : (2000) 4 JT 213 : (2000) 2 SCALE 627 : (2000) 3 SCC 562 : (2000) SCC(L&S) 665 : (2000) 2 SCR 613 : (2000) 2 Supreme 649 : (2000) 2 UPLBEC 1255

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Supreme Court28 Mar 2000Disposed Of

P. Anand Gajapathi Raju and Others Vs P.V.G. Raju (Died) and Others

Supreme Court Of India · AIR 2000 SC 1886 : (2000) AIRSCW 1489 : (2000) 4 JT 590 : (2000) 3 MLJ 69 : (2000) 3 SCALE 330 : (2000) 4 SCC 539 : (2000) 2 SCR 684 : (2000) 3 Supreme 464 : (2000) 2 UJ 1138

Arbitration Act, 1940 — Section 21, 22, 23, 24, 25Arbitration and Conciliation Act, 1996 — Section 2, 42, 5, 7, 8
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Supreme Court28 Mar 2000Allowed

Anil Kumar Vs State of Punjab

Supreme Court Of India · (2000) 3 ACR 2089 : (2000) AIRSCW 4549 : (2001) 1 ALD(Cri) 108 : (2000) 8 JT 136 : (2000) 2 OLR 327 : (2000) 3 SCALE 102 : (2000) 9 SCC 455 : (2000) 8 Supreme 608

Constitution of India, 1950 — Article 136Penal Code, 1860 (IPC) — Section 161, 306
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Supreme Court28 Mar 2000Disposed Of

H.D. Sharma Vs Northern India Textile Research Association and Another

Supreme Court Of India · AIR 2000 SC 1750 : (2000) AIRSCW 4253 : (2000) AIRSCW 1789 : (2000) 85 FLR 456 : (2000) 3 JT 489 : (2000) 1 LLJ 1384 : (2000) 2 SCALE 582 : (2000) 3 SCC 567 : (2000) SCC(L&S) 360 : (2000) 7 Supreme 617 : (2000) 3 Supreme 100 : (2000) 1 UJ 760

Uttar Pradesh Industrial Disputes Act, 1947 — Section 4K, 6E(2)
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Supreme Court28 Mar 2000Partly Allowed

Padmja Sharma Vs Ratan Lal Sharma

Supreme Court Of India · AIR 2000 SC 1398 : (2000) AIRSCW 1147 : (2001) 1 CGLJ 23 : (2000) 1 DMC 621 : (2000) 3 LW 332 : (2000) 2 OLR 85 : (2000) 126 PLR 588 : (2000) 2 RLW 317 : (2000) 2 SCALE 589 : (2000) 4 SCC 266 : (2000) 2 SCR 621 : (2000) 2 Supreme 653 : (2000) 1 UJ 778

Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 125Hindu Adoptions and Maintenance Act, 1956 — Section 18, 20, 3
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Supreme Court28 Mar 2000Allowed

Kuldip Singh Vs Subhash Chander Jain and Others

Supreme Court Of India · AIR 2000 SC 1410 : (2000) AIRSCW 4206 : (2000) AIRSCW 1130 : (2000) 2 CTC 500 : (2000) 3 JT 526 : (2000) 3 LW 254 : (2000) 126 PLR 534 : (2000) 2 SCALE 584 : (2000) 4 SCC 50 : (2000) 2 SCR 639 : (2000) 7 Supreme 622 : (2000) 3 Supreme 49 : (2000) 2 UJ 910

Punjab Municipal Corporation Act, 1976 — Section 342
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Supreme Court28 Mar 2000Allowed

Mohinder Kaur Vs Kusam Anand

Supreme Court Of India · AIR 2000 SC 1745 : (2000) AIRSCW 1549 : (2000) 4 JT 21 : (2000) 2 SCALE 680 : (2000) 4 SCC 214 : (2000) 2 SCR 594 : (2000) 3 Supreme 8

Civil Procedure Code, 1908 (CPC) — Order 11 Rule 12Delhi Development Act, 1957 — Section 14, 29(2)Delhi Rent Control Act, 1958 — Section 14(1)
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Supreme Court28 Mar 2000allowed

Kush Sahgal and Others Vs M. C. Mitter and Others

Supreme Court Of India · AIR 2000 SC 1390 : (2000) AIRSCW 1151 : (2000) 3 JT 563 : (2000) 2 SCALE 593 : (2000) 4 SCC 526 : (2000) 2 SCR 648 : (2000) 3 Supreme 125

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1Transfer of Property Act, 1882 — Section 106United Provinces (Temporary Control of Rent and Eviction) Act, 1947 — Section 14, 21, 3, 7F
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