Supreme Court03 Mar 2000Partly Allowed
S.M. Seeni Ibrahim Sahib and Another Vs S.M. Sultan Ibrahim
Supreme Court Of India · (2000) 7 JT 455 : (2000) 9 SCC 536
Civil Procedure Code, 1908 (CPC) — Order 23 Rule 3, Order 32 Rule 15
COURT ARCHIVE
Supreme Court Of India judgments
59,848 judgments · page 1,663 of 2,993
Supreme Court03 Mar 2000Allowed
Sushinder Singh Vs Gurjinder Singh and Another
Supreme Court Of India · (2000) 7 JT 348 : (2000) 3 UPLBEC 2295
Punjab Village Common Lands (Regulation) Act, 1961 — Section 4, 5
Supreme Court03 Mar 2000Disposed Of
Ashok Dhingra Vs N.C.T. of Delhi
Supreme Court Of India · (2000) 3 ACR 1917 : AIR 2000 SC 3537 : (2000) AIRSCW 3246 : (2000) 7 JT 350 : (2000) 9 SCC 533
Criminal Procedure Code, 1973 (CrPC) — Section 439
Supreme Court03 Mar 2000Allowed
G.P. Srivastava Vs Shri R.K. Raizada and Others
Supreme Court Of India · AIR 2000 SC 1221 : (2000) AIRSCW 887 : (2001) 1 CGLJ 34 : (2000) 2 CTC 27 : (2000) 2 JT 569 : (2000) 3 LW 231 : (2000) 1 OLR 485 : (2000) 125 PLR 544 : (2000) 91 RD 325 : (2000) 1 RLW 125 : (2000) 2 SCALE 198 : (2000) 3 SCC 54 : (2000) 2 SCR 97 : (2000) 2
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13
Supreme Court03 Mar 2000Dismissed
Sumedha Nagpal Vs State of Delhi and Others
Supreme Court Of India · (2000) 7 JT 450 : (2000) 9 SCC 745
Constitution of India, 1950 — Article 226, 32Guardians and Wards Act, 1890 — Section 25Hindu Minority and Guardianship Act, 1956 — Section 6
Supreme Court03 Mar 2000Disposed Of
P. Mohan Babu Vs D. Ramaswamy and Another
Supreme Court Of India · AIR 2000 SC 3543 : (2000) AIRSCW 3389 : (2001) 107 CompCas 399 : (2000) CriLJ 4671 : (2000) 7 JT 434 : (2000) 9 SCC 528 : (2000) 6 Supreme 470
Negotiable Instruments Act, 1881 (NI) — Section 138
Supreme Court02 Mar 2000Dismissed
Nemai Mandal and Another Vs State of W.B.
Supreme Court Of India · (2000) 1 JT 285 Supp : (2003) 9 SCC 226
Penal Code, 1860 (IPC) — Section 148, 302, 34
Supreme Court02 Mar 2000Dismissed
Entry Tax Officer and Others Vs Uptron India and Another
Supreme Court Of India · (2003) 9 SCC 243
Supreme Court02 Mar 2000Dismissed
Rohtash Singh Vs Smt. Ramendri and Others
Supreme Court Of India · (2000) 1 ACR 753 : AIR 2000 SC 952 : (2000) AIRSCW 715 : (2000) 2 ALD(Cri) 15 : (2000) 2 ALLMR 470 : (2000) CriLJ 1498 : (2000) 1 DMC 338 : (2000) 2 JT 553 : (2000) 1 RLW 95 : (2000) 2 SCALE 194 : (2000) 3 SCC 180 : (2000) 2 SCR 58 : (2000) 2 Supreme 108
Constitution of India, 1950 — Article 15(3), 39Criminal Procedure Code, 1973 (CrPC) — Section 125Hindu Marriage Act, 1955 — Section 13
Supreme Court02 Mar 2000Dismissed
Premier Enterprises, Secunderabad Vs Commercial Tax Officer and Another
Supreme Court Of India · AIR 2003 SC 4449 : (2002) AIRSCW 2739 : (2000) 7 JT 544 : (2000) 5 SCALE 536 : (2001) 9 SCC 753 : (2001) 121 STC 43 : (2000) 7 Supreme 510
Andhra Pradesh (Indian Liquor and Foreign Liquor) Rules, 1970 — Rule 23
Supreme Court02 Mar 2000Allowed
CHELMSFORD CLUB Vs COMMISSIONER OF INCOME TAX
Supreme Court Of India · AIR 2000 SC 1092 : (2000) AIRSCW 781 : (2000) 159 CTR 235 : (2000) 243 ITR 89 : (2000) 2 JT 580 : (2000) 3 SCC 214 : (2000) 2 Supreme 111 : (2000) 109 TAXMAN 215
Income Tax Act, 1961 — Section 10, 14, 2, 22, 256
Supreme Court02 Mar 2000Allowed
Mahendra H. Patel Vs Ram Narayan Singh
Supreme Court Of India · AIR 2000 SC 3569 : (2000) AIRSCW 3688 : (2000) 7 JT 453 : (2000) 9 SCC 190 : (2000) 6 Supreme 469 : (2000) 6 Supreme 349
Civil Procedure Code, 1908 (CPC) — Order 40 Rule 1
Supreme Court02 Mar 2000Disposed Of
Shreepat Vs Rajendra Prasad and Others
Supreme Court Of India · (2000) 7 JT 379
Supreme Court02 Mar 2000Disposed Of
Mushir Mohammed Khan (Dead) By LRS. Vs Smt. Sajeda Bano and Others
Supreme Court Of India · AIR 2000 SC 1085 : (2001) AIRSCW 2246 : (2000) AIRSCW 798 : (2000) 1 JLJ 327 : (2000) 2 JT 609 : (2001) 2 LW 23 : (2000) 4 MPHT 241 : (2000) 1 RLW 128 : (2000) 2 SCALE 208 : (2000) 3 SCC 536 : (2000) 2 SCR 65 : (2000) 3 Supreme 286
Civil Procedure Code, 1908 (CPC) — Order 34 Rule 5Transfer of Property Act, 1882 — Section 58
Supreme Court02 Mar 2000Disposed Of
National Textile Corporation Vs Mumbai Textile Technicians and Officers Assocn. and Others
Supreme Court Of India · (2000) 86 FLR 675 : (2000) 7 JT 427 : (2000) 2 LLJ 536 : (2000) 10 SCC 550 : (2001) SCC(L&S) 658
Industrial Disputes Act, 1947 — Section 33C(2)
Supreme Court02 Mar 2000Allowed
The A.P. State Wakf Board Hyderabad Vs All India Shia Conference (Branch) A.P. and Others
Supreme Court Of India · (2000) AIRSCW 1555 : (2000) 3 JT 194 : (2000) 2 SCALE 376 : (2000) 3 SCC 528 : (2000) 2 SCR 78 : (2000) 2 Supreme 388
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 25, Order 41 Rule 28, 27(1), 80United Provinces Muslim Wakf Act, 1936 — Section 56
Supreme Court02 Mar 2000Disposed Of
Raipur Development Authority Vs Upendira Nath Dani and Others
Supreme Court Of India · (2001) ACJ 643 : (2001) 1 LLJ 184 : (2001) 10 SCC 760
Madhya Pradesh Nagar Tatha Gram Nivesh Adhiniyam, 1973—Section 25, 26
Supreme Court01 Mar 2000Dismissed
K. Chandrakant Navaratan and Another Vs Sharda Bai
Supreme Court Of India · AIR 2000 SC 3581 : (2000) AIRSCW 3788 : (2000) 7 JT 330
Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 10, 8
Supreme Court01 Mar 2000Disposed Of
Jibril Vs State of U.P.
Supreme Court Of India · (2000) 3 ACR 1896 : (2000) 7 JT 491
Penal Code, 1860 (IPC) — Section 302, 34
Supreme Court01 Mar 2000Disposed Of
K.V. Shivakumar Vs Kanak Raj Mehta and Another
Supreme Court Of India · AIR 2000 SC 3515 : (2000) AIRSCW 3083 : (2000) CriLJ 4020 : (2000) 7 JT 341 : (2000) 10 SCC 519 : (2000) 3 UPLBEC 2307