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Supreme Court Of India judgments

59,848 judgments · page 1,660 of 2,993

Supreme Court14 Mar 2000allowed

Molar Mal (Dead) Through L.Rs. Vs M/s. Kay Iron Works(P) Ltd.

Supreme Court Of India · AIR 2000 SC 1261 : (2000) AIRSCW 950 : (2000) 3 JT 122(1) : (2000) 125 PLR 678 : (2000) 2 SCALE 334 : (2000) 4 SCC 285 : (2000) 2 Supreme 284

Civil Procedure Code, 1908 (CPC) — Section 115Haryana Urban (Control of Rent and Eviction) Act, 1973 — Section 13(3), 15(6)Haryana Urban (Control of Rent and Eviction) Rules, 1976 — Rule 4
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Supreme Court14 Mar 2000Dismissed

State of Bihar and Another Vs Bal Mukund Sah and Others

Supreme Court Of India · AIR 2000 SC 1296 : (2000) AIRSCW 1180 : (2000) 3 JT 221 : (2000) 2 SCALE 415 : (2000) 4 SCC 640 : (2000) SCC(L&S) 489 : (2000) 2 SCR 299 : (2000) 2 Supreme 409

Bihar Judicial Service (Recruitment) Rules, 1955 — Rule 10, 11, 12, 13, 14Bihar Reservation of Vacancies in Posts and Services (for Scheduled Castes, Scheduled Tribes and Other Backward Classes) Act, 1991 — Section 16, 2, 4Constitution Of India, 1950 — Article 309, 234, 235, 233, 4, 16(4), 335, 50, 233(2), 233(1), 16, 320, 245, 16(1), 236(b), 236, 213, 148, 3, 320(3), 368, 146, 357, 12, 229(2), 29(1), 187, 5, 22(4), 32, 168, 136, 229, 356, 308, 248, 29, 56, 320(4)226, 217, 324, 1, 124
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Supreme Court13 Mar 2000ALLOWED

M. Premlatha Vs S. Sivaram

Supreme Court Of India · AIR 2000 SC 3575 : (2000) AIRSCW 3736 : (2000) AIRSCW 3735 : (2000) 8 JT 306 : (2001) 2 PLJR 4 : (2000) 7 Supreme 77 : (2000) 7 Supreme 56

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Supreme Court13 Mar 2000Disposed Of

R.K. Parasher Vs Dinesh Kumar and Others

Supreme Court Of India · AIR 2000 SC 1168 : (2000) AIRSCW 839 : (2000) 3 JT 177 : (2000) 2 SCALE 358 : (2000) 3 SCC 739 : (2000) 2 SCR 255 : (2000) 2 Supreme 509 : (2000) 1 UJ 648

Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 13, 14, 16, 18, 31
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Supreme Court10 Mar 2000Allowed

Navodaya Vidyalaya Samiti Vs T.C.S. Naidu

Supreme Court Of India · AIR 2000 SC 3516 : (2000) AIRSCW 3100 : (2000) 86 FLR 620 : (2000) 7 JT 307 : (2000) 2 LLJ 1476 : (2001) 9 SCC 403 : (2000) 3 UPLBEC 2293

Administrative Tribunals Act, 1985 — Section 14(2), 29(2)
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Supreme Court10 Mar 2000Dismissed

Bank of India Vs Lakshimani Dass and Others

Supreme Court Of India · AIR 2000 SC 1172 : (2001) AIRSCW 2429 : (2000) AIRSCW 844 : (2000) 102 CompCas 350 : (2000) 2 CTC 312 : (2000) 3 JT 73 : (2000) 3 LW 346 : (2000) 2 MLJ 185 : (2000) 2 SCALE 312 : (2000) 3 SCC 640 : (2000) 2 SCR 216 : (2000) 2 Supreme 299 : (2000) 1 UJ 738

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 100, Order 21 Rule 101, 95
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Supreme Court10 Mar 2000Allowed

M/S. Siv Industries Ltd. Vs Commissioner of Central Excise and Customs

Supreme Court Of India · AIR 2000 SC 1153 : (2000) AIRSCW 941 : (2000) AIRSCW 4218 : (2000) 68 ECC 531 : (2000) 117 ELT 281 : (2000) 3 JT 133 : (2000) 2 SCALE 304 : (2000) 3 SCC 367 : (2000) 2 SCR 231 : (2000) 2 Supreme 228 : (2000) 4 Supreme 222

Central Excise Rules, 1944 — Rule 100H, 57ACentral Excises and Salt Act, 1944 — Section 3(1), 35BCustoms Act, 1962 — Section 12
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Supreme Court10 Mar 2000Dismissed

Surendra Pandey Vs State of Bihar and Others

Supreme Court Of India · (2000) 2 ACC 65 : (2000) ACJ 1436 : (2000) 2 ACR 1282 : AIR 2000 SC 1677 : (2000) AIRSCW 1653 : (2000) 2 ALD(Cri) 1 : (2001) 2 ALT(Cri) 1 : (2000) CriLJ 2283 : (2000) 5 JT 463 : (2000) 2 LW(Cri) 768 : (2000) 2 MPJR 275 : (2001) 2 PLJR 72 : (2000) 4 SCALE

Criminal Procedure Code, 1973 (CrPC) — Section 197
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Supreme Court10 Mar 2000Allowed

State of Haryana Vs Nauratta Singh and Others

Supreme Court Of India · (2000) 1 ACR 779 : AIR 2000 SC 1179 : (2000) AIRSCW 817 : (2000) 1 ALD(Cri) 724 : (2000) CriLJ 1710 : (2000) 3 JT 85 : (2000) 2 LW(Cri) 932 : (2000) 2 MPHT 377 : (2000) 1 OLR 514 : (2000) 2 SCALE 321 : (2000) 3 SCC 514 : (2000) 2 SCR 246 : (2000) 2 Suprem

Criminal Procedure Code, 1973 (CrPC) — Section 389, 432, 433APenal Code, 1860 (IPC) — Section 302, 324, 34, 428
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