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Supreme Court Of India judgments

59,848 judgments · page 1,662 of 2,993

Supreme Court07 Mar 2000Allowed

Rang Bahadur Singh and Others Vs State of U.P.

Supreme Court Of India · (2000) 1 ACR 76 : AIR 2000 SC 1209 : (2000) AIRSCW 872 : (2000) CriLJ 1718 : (2000) 2 JT 621 : (2000) 3 PLJR 189 : (2000) 2 SCALE 247 : (2000) 3 SCC 454 : (2000) 5 Supreme 61

Criminal Procedure Code, 1973 (CrPC) — Section 379Penal Code, 1860 (IPC) — Section 396Supreme Court (Enlargement of Criminal Appellate Jurisdiction) Act, 1970 — Section 2
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Supreme Court07 Mar 2000Dismissed

New India Assurance Co. Ltd. Vs Rula and Others

Supreme Court Of India · (2000) 2 ACC 751 : (2000) ACJ 630 : AIR 2000 SC 1082 : (2000) AIRSCW 788 : (2000) 2 ALT 45 : (2001) 1 CGLJ 201 : (2000) 100 CompCas 711 : (2000) 2 CTC 179 : (2001) 2 GLR 1219 : (2000) 3 JT 37 : (2001) 2 LW 37 : (2000) 2 MLJ 167 : (2000) 2 MPHT 440 : (2000

Contract Act, 1872 — Section 2Insurance Act, 1938 — Section 64VBMotor Vehicles Act, 1988 — Section 146, 147(5), 149
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Supreme Court07 Mar 2000Partly Allowed

Kulwant Singh Vs Amarjit Singh and Two Others

Supreme Court Of India · (2000) 1 ACR 77 : AIR 2000 SC 1212 : (2000) AIRSCW 876 : (2000) 1 ALD(Cri) 807 : (2000) 1 ALT(Cri) 324 : (2000) CriLJ 1722 : (2000) 3 JT 43 : (2000) 2 SCALE 242 : (2000) 3 SCC 290 : (2000) 2 SCR 141 : (2000) 3 Supreme 45 : (2000) 1 UJ 714

Arms Act, 1959 — Section 23, 27Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307
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Supreme Court06 Mar 2000Dismissed

Bir Singh and Others Vs Pyare Singh and Others

Supreme Court Of India · AIR 2000 SC 1216 : (2000) AIRSCW 880 : (2000) 3 JT 4 : (2000) 2 SCALE 226 : (2000) 3 SCC 652 : (2000) 2 SCR 111 : (2000) 2 Supreme 660 : (2000) 1 UJ 597

Rajasthan Land Revenue Act, 1956 — Section 3, 91Rajasthan Tenancy Act, 1955 — Section 12, 15A, 15B, 16, 183Rajasthan Zamindari and Biswedari Abolition Act, 1959 — Section 2(3), 29, 43, 5
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Supreme Court06 Mar 2000Dismissed

G.V. Rao Vs L.H.V. Prasad and Others

Supreme Court Of India · (2000) 1 ACR 766 : AIR 2000 SC 2474 : (2000) AIRSCW 2600 : (2000) 1 ALD(Cri) 702 : (2000) 2 JT 627 : (2000) 2 LW(Cri) 937 : (2000) 1 OLR 472 : (2000) 2 SCALE 234 : (2000) 3 SCC 693 : (2000) 2 Supreme 165

Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 34, 415, 416, 417, 419
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Supreme Court06 Mar 2000Allowed

V.P. Ahuja Vs State of Punjab and Others

Supreme Court Of India · AIR 2000 SC 1080 : (2000) AIRSCW 792 : (2000) 85 FLR 197 : (2000) 3 JT 1 : (2000) 1 LLJ 1099 : (2000) 125 PLR 696 : (2000) 2 SCALE 233 : (2000) 3 SCC 239 : (2000) 2 SCR 130 : (2000) 2 Supreme 259 : (2000) 1 UJ 630 : (2000) 2 UPLBEC 960

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Supreme Court03 Mar 2000Dismissed

Rohini Prasad and Others Vs Kasturchand and Another

Supreme Court Of India · AIR 2000 SC 1283 : (2000) AIRSCW 965 : (2000) 2 JT 573 : (2000) 4 MPHT 5 : (2000) 1 RLW 121 : (2000) 2 SCALE 189 : (2000) 3 SCC 668 : (2000) 2 SCR 88 : (2000) 2 Supreme 365

Limitation Act, 1908 — Article 142, 144Limitation Act, 1963 — Article 64, 65, 26Madhya Pradesh Land Revenue Code, 1959 — Section 168, 169, 185, 189, 190
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Supreme Court03 Mar 2000Disposed Of

Ammavasai and Another Vs Inspector of Police and Others

Supreme Court Of India · (2001) 1 ACR 42 : AIR 2000 SC 3544 : (2000) AIRSCW 3390 : (2000) CriLJ 4662 : (2000) 7 JT 430 : (2000) 9 SCC 749 : (2000) 6 Supreme 461

Criminal Procedure Code, 1973 (CrPC) — Section 427Penal Code, 1860 (IPC) — Section 395
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