CourtKutchehry.com

COURT ARCHIVE

Supreme Court Of India judgments

59,848 judgments · page 1,658 of 2,993

Supreme Court28 Mar 2000Disposed Of

V.K. Sharma Vs Union of India and Others

Supreme Court Of India · (2001) 1 ACR 425 : (2000) 3 BLJR 2230 : (2000) 9 JT 32 : (2000) 2 SCALE 640 : (2000) 9 SCC 449

Constitution of India, 1950 — Article 21, 32Penal Code, 1860 (IPC) — Section 120B, 406, 409, 420
Read judgment
Supreme Court27 Mar 2000Disposed Of

Jagdish Lal Vs Parma Nand

Supreme Court Of India · AIR 2000 SC 1822 : (2000) AIRSCW 1307 : (2000) 3 JT 580 : (2000) 125 PLR 512 : (2000) 2 SCALE 524 : (2000) 5 SCC 44 : (2000) 2 SCR 526 : (2000) 2 Supreme 553 : (2000) 2 UJ 994

Constitution of India, 1950 — Article 136East Punjab Urban Rent Restriction Act, 1949 — Section 13(2)Haryana Urban (Control of Rent and Eviction) Act, 1973 — Section 13(2)
Read judgment
Supreme Court27 Mar 2000Partly Allowed

Surendra Chauhan Vs State of M.P.

Supreme Court Of India · (2000) 1 ACR 93 : AIR 2000 SC 1436 : (2000) AIRSCW 1005 : (2000) 1 ALD(Cri) 869 : (2001) 1 CGLJ 6 : (2000) CriLJ 1789 : (2000) 1 JLJ 383 : (2000) 3 JT 507 : (2000) 2 LW(Cri) 925 : (2000) 2 MPHT 421 : (2000) 2 RLW 340 : (2000) 2 SCALE 513 : (2000) 4 SCC 11

Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 313Indian Medical Council Act, 1956 — Section 2
Read judgment
Supreme Court27 Mar 2000Disposed Of

U.P. Pollution Control Board Vs M/s. Mohan Meaking Ltd. and Others

Supreme Court Of India · (2000) 1 ACR 836 : (2000) AIRSCW 2020 : (2000) AIRSCW 1058 : (2000) 1 ALD(Cri) 738 : (2000) 101 CompCas 278 : (2000) CriLJ 1799 : (2000) 3 JT 466 : (2000) 2 LW(Cri) 920 : (2000) 2 SCALE 532 : (2000) 3 SCC 745 : (2000) 2 SCR 566 : (2000) 2 Supreme 520 : (2

Criminal Procedure Code, 1973 (CrPC) — Section 204Prevention of Food Adulteration Act, 1954 — Section 16, 7
Read judgment
Supreme Court27 Mar 2000Dismissed

Khaleel Ahmed Dakhani Vs The Hatti Gold Mines Co. Ltd.

Supreme Court Of India · AIR 2000 SC 1926 : (2000) AIRSCW 1570 : (2000) 3 JT 492 : (2000) 2 SCALE 555 : (2000) 3 SCC 755 : (2000) 2 SCR 575 : (2000) 2 Supreme 549 : (2000) 1 UJ 786

Arbitration and Conciliation Act, 1996 — Section 11, 33, 34, 36, 75Civil Procedure Code, 1908 (CPC) — Section 148A, 2, 20, 9
Read judgment
Supreme Court27 Mar 2000Disposed Of

Nath Bros. Exim International Ltd. Vs Best Roadways Ltd.

Supreme Court Of India · (2000) 1 ACC 434 : (2000) 3 JT 433 : (2001) 1 LW 756 : (2000) 125 PLR 461 : (2000) 2 SCALE 537 : (2000) 4 SCC 553 : (2000) 2 SCR 538 : (2000) 2 UJ 865

Carriers Act, 1865 — Section 3, 4, 5, 6, 8Contract Act, 1872 — Section 148, 151, 152, 168
Read judgment
Supreme Court16 Mar 2000Allowed

Smt. Rita Barua Vs Siddartha Barua

Supreme Court Of India · AIR 2000 SC 3514 : (2000) AIRSCW 3076 : (2000) 7 JT 327 : (2000) 2 MPJR 330

Criminal Procedure Code, 1973 (CrPC) — Section 125Hindu Marriage Act, 1955 — Section 13Penal Code, 1860 (IPC) — Section 34, 342, 498A
Read judgment
Supreme Court16 Mar 2000Disposed Of

Abdul Hamit Ansari and Others Vs State of Maharashtra

Supreme Court Of India · (2000) 3 ACR 1883 : AIR 2000 SC 3541 : (2000) AIRSCW 3375 : (2000) AIRSCW 3349 : (2000) CriLJ 4660 : (2000) 7 JT 390 : (2000) 6 Supreme 437 : (2000) 6 Supreme 420

Criminal Procedure Code, 1973 (CrPC) — Section 439
Read judgment
Supreme Court16 Mar 2000Allowed

Vinod Kumar Vs State of U.P. and Others

Supreme Court Of India · (2000) 3 ACR 1898 : (2000) 2 ALD(Cri) 643 : (2001) 1 ALT(Cri) 149 : (2000) 7 JT 495 : (2000) 3 SCALE 100

Penal Code, 1860 (IPC) — Section 147, 149, 302, 304, 323
Read judgment
Supreme Court15 Mar 2000Allowed

U.P. State Road Transport Corporation Vs Subhash Chandra Sharma and Others

Supreme Court Of India · AIR 2000 SC 1163 : (2000) AIRSCW 833 : (2000) AIRSCW 3296 : (2000) 85 FLR 284 : (2000) 3 JT 184 : (2000) 1 LLJ 1117 : (2000) 2 MLJ 84 : (2000) 2 SCALE 371 : (2000) 3 SCC 324 : (2000) SCC(L&S) 349 : (2000) 2 SCR 451 : (2000) 6 Supreme 414 : (2000) 2 Suprem

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 11A
Read judgment
Supreme Court15 Mar 2000Allowed

Commissioner of Trade Tax, U.P. Vs M/S Upper Doab Sugar Mills Ltd.

Supreme Court Of India · AIR 2000 SC 1829 : (2000) AIRSCW 2214 : (2000) AIRSCW 1334 : (2000) 3 JT 355 : (2000) 2 SCALE 405 : (2000) 3 SCC 676 : (2000) 2 SCR 457 : (2000) 118 STC 422 : (2000) 5 Supreme 702 : (2000) 2 Supreme 383

Uttar Pradesh Sales Tax (Amendment) Act, 1995 — Section 39Uttar Pradesh Sales Tax Act, 1948 — Section 3
Read judgment
Supreme Court15 Mar 2000Disposed Of

State of H.P. and Another Vs Akshara Nand (D) By Lrs. and Others

Supreme Court Of India · AIR 2000 SC 1828 : (2000) AIRSCW 1305 : (2000) 2 ALLMR 694 : (2000) 3 JT 212 : (2000) 2 MLJ 87 : (2000) 2 SCALE 374 : (2000) 3 SCC 661 : (2000) 2 Supreme 332 : (2000) 1 UJ 710

Civil Procedure Code, 1908 (CPC) — Section 100Evidence Act, 1872 — Section 65
Read judgment