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Supreme Court Of India judgments

59,848 judgments · page 1,659 of 2,993

Supreme Court15 Mar 2000Dismissed

State of Rajasthan Vs Shanker

Supreme Court Of India · AIR 2000 SC 2502 : (2000) AIRSCW 2780 : (2000) 8 JT 461 : (2001) 1 MhLj 198 : (2001) MPLJ 79 : (2000) 5 SCALE 436 : (2000) 7 SCC 472 : (2000) 2 SCR 77 Supp : (2000) 5 Supreme 353 : (2000) 2 UJ 1305

Penal Code, 1860 (IPC) — Section 342, 376
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Supreme Court15 Mar 2000Disposed Of

Union of India and Another Vs R. Sarangapani and Others

Supreme Court Of India · AIR 2000 SC 2163 : (2000) AIRSCW 2246 : (2000) 7 JT 585 : (2000) 3 SCALE 347 : (2000) 4 SCC 335 : (2000) SCC(L&S) 647 : (2000) 2 SCR 495 : (2000) 3 Supreme 403 : (2000) 3 UPLBEC 1939

Constitution of India, 1950 — Article 14
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Supreme Court15 Mar 2000Dismissed

Commissioner of Income Tax Vs Mahendra Mills

Supreme Court Of India · AIR 2000 SC 1960 : (2000) AIRSCW 1016 : (2000) 159 CTR 381 : (2000) 243 ITR 56 : (2000) 3 JT 405 : (2000) 2 SCALE 384 : (2000) 3 SCC 615 : (2000) 2 SCR 465 : (2000) 3 Supreme 102

Income Tax Act, 1922 — Section 10, 24, 6Income Tax Act, 1961 — Section 139(5), 143(1), 145, 28, 29Income Tax Rules, 1962 — Rule 5AA
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Supreme Court15 Mar 2000Allowed

Kharaiti Lal Vs Raminder Kaur and Others

Supreme Court Of India · AIR 2000 SC 1148 : (2000) AIRSCW 934 : (2000) 2 CTC 248 : (2000) 3 JT 207 : (2000) 3 LW 369 : (2000) 3 LW 368 : (2000) 125 PLR 458 : (2000) 2 SCALE 365 : (2000) 3 SCC 664 : (2000) 2 SCR 445 : (2000) 2 Supreme 334 : (2000) 1 UJ 652

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 90, Order 21 Rule 92, Order 34 Rule 5
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Supreme Court14 Mar 2000Allowed

M/s. Nathpa Jhakri Jt. Venture Vs State of Himachal Pradesh and Others

Supreme Court Of India · AIR 2000 SC 1268 : (2000) AIRSCW 958 : (2000) 3 JT 189 : (2000) 2 SCALE 352 : (2000) 3 SCC 319 : (2000) 118 STC 306 : (2000) 2 Supreme 322

Himachal Pradesh General Sales Tax Act, 1968 — Section 12AHimachal Pradesh General Sales Tax Rules, 1970 — Rule 31Orissa Sales Tax Act, 1947 — Section 13, 6
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Supreme Court14 Mar 2000Dismissed

Hasan Khan Ibne Haider Khan Vs R. H. Mendnoca and Others

Supreme Court Of India · (2000) 1 ACR 828 : AIR 2000 SC 1146 : (2000) AIRSCW 937 : (2000) 1 ALD(Cri) 695 : (2000) CriLJ 1729 : (2000) 3 JT 215 : (2000) 2 SCALE 356 : (2000) 3 SCC 511 : (2000) 2 SCR 272 : (2000) 2 Supreme 320 : (2000) 1 UJ 703

Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug-offenders and Dangerous Persons Act, 1981 — Section 3Penal Code, 1860 (IPC) — Section 323, 334, 34, 341, 504
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Supreme Court14 Mar 2000allowed

United India Insurance Co. Ltd. Vs Rajendra Singh and Others

Supreme Court Of India · (2000) 1 ACC 484 : (2000) ACJ 1032 : AIR 2000 SC 1165 : (2000) AIRSCW 835 : (2000) 2 CLT 25 : (2000) 100 CompCas 705 : (2000) 3 CTC 506 : (2000) 3 JT 122 : (2000) 2 MLJ 181 : (2000) 2 SCALE 343 : (2000) 3 SCC 581 : (2000) 2 SCR 264 : (2000) 2 Supreme 294

Civil Procedure Code, 1908 (CPC) — Section 151, 152, 153
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Supreme Court14 Mar 2000Dismissed

Satya Prakash Vs State of U.P. and Others

Supreme Court Of India · (2000) 3 ACR 1903 : AIR 2000 SC 3566 : (2000) AIRSCW 3633 : (2000) CriLJ 4599 : (2000) 7 JT 541 : (2000) 9 SCC 421 : (2000) 7 Supreme 176

Constitution of India, 1950 — Article 32
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Supreme Court14 Mar 2000Allowed

Dilip Vs Mohd. Azizul Haq and Another

Supreme Court Of India · AIR 2000 SC 1976 : (2000) AIRSCW 1035 : (2000) 2 ALLMR 560 : (2000) 3 JT 114 : (2000) 2 MhLj 741 : (2000) 2 SCALE 347 : (2000) 3 SCC 607 : (2000) 2 SCR 280 : (2000) 2 Supreme 337 : (2000) 1 UJ 705

Central Provinces and Berar Regulation of Letting of Accommodation Act, 1946 — Section 2, 50Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Transfer of Property Act, 1882 — Section 106
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