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Supreme Court Of India judgments

59,848 judgments · page 1,664 of 2,993

Supreme Court01 Mar 2000Allowed

Mohan Amba Prasad Agnihotri and Others Vs Bhaskar Balwant Aher (D) Through I.Rs.

Supreme Court Of India · AIR 2000 SC 931 : (2000) AIRSCW 690 : (2000) 2 ALT 26 : (2000) 2 JT 558 : (2000) 2 SCALE 186 : (2000) 3 SCC 190 : (2000) 2 Supreme 49 : (2000) 1 UJ 746

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 13(1)Constitution of India, 1950 — Article 226, 227Transfer of Property Act, 1882 — Section 108
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Supreme Court01 Mar 2000Allowed

Mafatlal Industries Ltd. Vs Nadiad Nagar Palika and Another

Supreme Court Of India · AIR 2000 SC 1223 : (2000) AIRSCW 889 : (2000) 72 ECC 472 : (2000) 117 ELT 290 : (2000) 2 GLR 1496 : (2000) 2 JT 564 : (2000) 2 SCALE 152 : (2000) 3 SCC 1 : (2000) 2 SCR 52 : (2000) 118 STC 494 : (2000) 2 Supreme 53 : (2000) 2 UJ 839

Constitution of India, 1950 — Article 286Gujarat Municipalities Act, 1963 — Section 101, 102, 2(16), 99
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Supreme Court29 Feb 2000Dismissed

M. Arul Jothi & Anr. Vs Lajja Bal (Deceased) & Anr

Supreme Court Of India · AIR 2000 SC 1122 : (2000) AIRSCW 739 : (2000) 3 ALT 19 : (2000) 1 CTC 687 : (2000) 2 JT 522 : (2000) 1 RLW 135 : (2000) 2 Scale 155 : (2000) 3 SCC 723 : (2000) 2 SCR 1 : (2000) 2 Supreme 34 : (2000) 1 UJ 632

Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 2, 2(g), 4, 10(2)(ii)(b)Transfer of Property Act, 1882 — Section 108, 108(o)East Punjab Urban Rent Restriction Act, 1949 — Section 2(h), 13(2)(ii)(b)
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Supreme Court29 Feb 2000Allowed

M/S Chordia Automobiles Vs S. Moosa and Others

Supreme Court Of India · (2000) 1 CTC 742 : (2000) 2 JT 538 : (2001) 1 LW 737 : (2000) 2 MLJ 108 : (2000) 2 SCALE 146 : (2000) 3 SCC 282 : (2000) 2 SCR 13

Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(2), 11, 14, 15, 16
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Supreme Court29 Feb 2000Allowed

Raja Ram Vs State of Rajasthan

Supreme Court Of India · (2000) 3 ACR 1904 : (2001) 1 ALD(Cri) 123 : (2000) 7 JT 549

Evidence Act, 1872 — Section 32Penal Code, 1860 (IPC) — Section 302, 307
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Supreme Court29 Feb 2000Allowed

Karamchari Union, Agra Vs Union of India and Others

Supreme Court Of India · AIR 2000 SC 1226 : (2000) AIRSCW 806 : (2000) 159 CTR 148 : (2000) 243 ITR 143 : (2000) 2 JT 493 : (2000) 2 LLJ 603 : (2000) 1 RLW 146 : (2000) 2 SCALE 161 : (2000) 3 SCC 335 : (2000) 2 SCR 33 : (2000) 2 Supreme 272 : (2000) 108 TAXMAN 421 : (2000) 109 TA

Constitution of India, 1950 — Article 226Employees State Insurance Act, 1948 — Section 2(12)Income Tax Act, 1961 — Section 14, 17(3), 2(24), 4, 5
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Supreme Court28 Feb 2000Dismissed

New India Assurance Co. Ltd. Vs R. Srinivasan

Supreme Court Of India · AIR 2000 SC 941 : (2000) AIRSCW 703 : (2000) 2 BLJR 1059 : (2000) 100 CompCas 522 : (2000) 1 CTC 735 : (2000) 2 JT 475 : (2000) 2 KLT 462 : (2001) 2 LW 31 : (2000) 2 MLJ 125 : (2000) 2 SCALE 131 : (2000) 3 SCC 242 : (2000) 1 SCR 1228 : (2000) 2 Supreme 70

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 2, Order 9 Rule 3, Order 9 Rule 9(1)Consumer Protection Act, 1986 — Section 13, 14, 30Tamil Nadu Consumer Protection Rules, 1987 — Rule 15(6), 4(8), 8(8)
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Supreme Court28 Feb 2000Dismissed

M/s. Haldiram Bhujiawala and Another Vs M/s. Anand Kumar Deepak Kumar and Another

Supreme Court Of India · AIR 2000 SC 1287 : (2000) AIRSCW 984 : (2000) 84 DLT 301 : (2000) 2 JT 596 : (2001) 1 LW 742 : (2000) 2 MLJ 159 : (2000) 2 SCALE 177 : (2000) 3 SCC 250 : (2000) 1 SCR 1247 : (2000) 2 Supreme 145 : (2000) 1 UJ 603

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Limitation Act, 1963 — Section 14Partnership Act, 1932 — Section 2, 69(2)
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