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Supreme Court Of India judgments

59,848 judgments · page 1,661 of 2,993

Supreme Court09 Mar 2000

Ajab Singh and Another Vs State of Uttar Pradesh and Others

Supreme Court Of India · (2000) ACJ 470 : (2000) 1 ACR 757 : AIR 2000 SC 3421 : (2000) AIRSCW 1120 : (2000) 1 ALD(Cri) 692 : (2000) 1 ALT(Cri) 214 : (2000) CriLJ 1809 : (2000) 3 JT 165 : (2000) 2 SCALE 330 : (2000) 3 SCC 521 : (2000) 2 Supreme 313 : (2000) 1 UJ 721

Constitution of India, 1950 — Article 32
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Supreme Court09 Mar 2000allowed

Deo Nandan and Another Vs Ram Saran and Others

Supreme Court Of India · AIR 2000 SC 1192 : (2000) AIRSCW 853 : (2000) 3 JT 108 : (2000) 91 RD 277 : (2000) 2 SCALE 326 : (2000) 3 SCC 440 : (2000) 2 SCR 209 : (2000) 2 Supreme 203 : (2000) 2 UJ 847

Civil Procedure Code, 1908 (CPC) — Order 22 Rule 6Uttar Pradesh Zamindari Abolition and Land Reforms (Amendment) Act, 1962 — Section 137Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 134(1), 134, 137
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Supreme Court09 Mar 2000Allowed

Maheshchandra Trikamji Gajjar Vs The State of Maharashtra and Others

Supreme Court Of India · (2000) 3 JT 92 : (2000) 3 SCC 295 : (2000) 2 SCR 195 : (2000) 1 UJ 752

Bombay Government Premises (Eviction)(Amendment) Ordinance, 1997 — Section 3Bombay Land Requisition Act, 1948 — Section 15B, 5(1A), 9Bombay Land Requisition of Bombay Government Premises (Eviction) (Amendment) Act, 1996
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Supreme Court08 Mar 2000Dismissed

Jaipal Vs State of Haryana

Supreme Court Of India · (2000) 1 ACR 774 : AIR 2000 SC 1271 : (2000) AIRSCW 962 : (2000) CriLJ 1778 : (2000) 3 JT 49 : (2000) 3 PLJR 185 : (2000) 2 SCALE 251 : (2000) 3 SCC 436 : (2000) 5 Supreme 96 : (2000) 2 UJ 851

Penal Code, 1860 (IPC) — Section 300, 302, 323, 34
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Supreme Court08 Mar 2000Dismissed

Municipal Corporation of Delhi Vs Female Workers (Muster Roll) and Another

Supreme Court Of India · AIR 2000 SC 1274 : (2000) AIRSCW 969 : (2000) 2 ALT 34 : (2000) 84 DLT 450 : (2000) 85 FLR 185 : (2000) 3 JT 13 : (2000) 1 LLJ 846 : (2000) 3 LW 236 : (2000) 125 PLR 371 : (2000) 2 RLW 329 : (2000) 2 SCALE 269 : (2000) 3 SCC 224 : (2000) SCC(L&S) 331 : (2

Constitution of India, 1950 — Article 11, 14, 38, 39, 42Employees State Insurance Act, 1948 — Section 50, 5AMaternity Benefits Act, 1961 — Section 10, 11, 12, 2, 21
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Supreme Court08 Mar 2000Allowed

M/s. Whirlpool of India Ltd. Vs Employees'' State Insurance Corporation

Supreme Court Of India · AIR 2000 SC 1190 : (2000) AIRSCW 821 : (2000) 85 FLR 171 : (2000) 3 JT 147 : (2000) 2 MLJ 132 : (2000) 2 MPHT 145 : (2000) 2 SCALE 284 : (2000) 3 SCC 185 : (2000) SCC(L&S) 326 : (2000) 2 SCR 165 : (2000) 2 Supreme 176 : (2000) 1 UJ 718 : (2000) 2 UPLBEC 1

Employees State Insurance Act, 1948 — Section 2(22), 3, 46, 75Industrial Disputes Act, 1947 — Section 9A
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Supreme Court08 Mar 2000Disposed Of

Arivazhagan Vs State, Represented by Inspector of Police

Supreme Court Of India · (2000) 1 ACR 784 : AIR 2000 SC 1198 : (2000) AIRSCW 4547 : (2000) AIRSCW 859 : (2000) 1 ALD(Cri) 659 : (2000) CriLJ 1714 : (2000) 2 CTC 31 : (2000) 3 JT 61 : (2000) 2 LW(Cri) 529 : (2000) 1 OLR 500 : (2000) 3 PLJR 193 : (2000) 2 SCALE 263 : (2000) 3 SCC 3

Criminal Procedure Code, 1973 (CrPC) — Section 243, 251AEvidence Act, 1872 — Section 134Penal Code, 1860 (IPC) — Section 109
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Supreme Court08 Mar 2000Dismissed

Canara Bank Vs State of Tamil Nadu and Another

Supreme Court Of India · AIR 2000 SC 1196 : (2001) AIRSCW 27 : (2000) AIRSCW 857 : (2000) 102 CompCas 397 : (2000) 3 JT 69 : (2000) 2 SCALE 281 : (2000) 3 SCC 210 : (2000) 8 Supreme 358 : (2000) 5 Supreme 23

Madura Sugars Limited (Acquisition and Transfer of Undertaking) Act, 1984 — Section 16, 17, 20, 26, 5(4)
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Supreme Court08 Mar 2000Disposed Of

Mayurakshi Cotton Mills and Others Vs Panchra Mayurkshi Cotton Mills Employees'' Union and Others

Supreme Court Of India · AIR 2000 SC 1206 : (2000) AIRSCW 869 : (2000) 85 FLR 168 : (2000) 3 JT 104 : (2000) 1 LLJ 1096 : (2000) 2 MLJ 130 : (2000) 2 SCALE 287 : (2000) 3 SCC 446 : (2000) SCC(L&S) 353 : (2000) 2 SCR 189 : (2000) 2 Supreme 170 : (2000) 1 UJ 796 : (2000) 2 UPLBEC 9

Constitution of India, 1950 — Article 12, 21Industrial Disputes Act, 1947 — Section 25F, 25G
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Supreme Court07 Mar 2000Dismissed

State of Maharashtra Vs Pravin Jethalal Kamdar (Dead) by Lrs.

Supreme Court Of India · AIR 2000 SC 1099 : (2000) AIRSCW 776 : (2000) 3 JT 29 : (2000) 2 SCALE 239 : (2000) 3 SCC 460 : (2000) 2 SCR 134 : (2000) 2 Supreme 154 : (2000) 2 UJ 836

Constitution of India, 1950 — Article 226, 32Contract Act, 1872 — Section 72Limitation Act, 1963 — Article 58, 65
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Supreme Court07 Mar 2000Allowed

State of U.P. Vs Ram Sawrup Saroj

Supreme Court Of India · AIR 2000 SC 1097 : (2000) AIRSCW 779 : (2000) 3 ALT 16 : (2000) 3 CTC 609 : (2000) 2 JT 632 : (2000) 2 MLJ 170 : (2000) 2 SCALE 223 : (2000) 3 SCC 699 : (2000) 2 Supreme 162 : (2000) 1 UJ 711 : (2000) 2 UPLBEC 956

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