COURT ARCHIVE

Supreme Court Of India judgments

59,848 judgments · page 1,665 of 2,993

Supreme Court28 Feb 2000Dismissed

Muralidhar Sarangi Vs The New India Assurance Co. Ltd.

Supreme Court Of India · AIR 2000 SC 934 : (2000) AIRSCW 694 : (2000) 1 BLJR 636 : (2000) 100 CompCas 499 : (2000) 2 JT 485 : (2000) 125 PLR 813 : (2000) 1 RLW 156 : (2000) 2 SCALE 138 : (2000) 3 SCC 466 : (2000) 1 SCR 1220 : (2000) 2 Supreme 25 : (2000) 1 UJ 550

Terrorist and Disruptive Activities (Prevention) Act, 1987 — Section 3, 4

Supreme Court28 Feb 2000Dismissed

State of Maharashtra Vs Laljit Rajshi Shah and Others

Supreme Court Of India · (2000) 1 ACR 742 : AIR 2000 SC 937 : (2000) AIRSCW 698 : (2000) 1 ALD(Cri) 720 : (2000) CriLJ 1494 : (2000) 2 JT 546 : (2000) 2 SCALE 128 : (2000) 2 SCALE 126 : (2000) 2 SCC 699 : (2000) 1 SCR 1239 : (2000) 2 Supreme 244 : (2000) 2 UJ 915

Constitution of India, 1950 — Article 134(1)Essential Commodities Act, 1955 — Section 7, 9Maharashtra Municipalities Act, 1965 — Section 302

Supreme Court28 Feb 2000Allowed

Jettappa (Dead) by LRs. and Another Vs Vasudev (Dead) by LRs. and Another

Supreme Court Of India · (2000) 5 JT 493

Civil Procedure Code, 1908 (CPC) — Section 100

Supreme Court25 Feb 2000Dismissed

EIMCO K.C.P. LTD. Vs COMMISSIONER OF INCOME TAX

Supreme Court Of India · (2000) 159 CTR 137 : (2000) 2 SCC 729 : (2000) 109 TAXMAN 151

Income Tax Act, 1961 — Section 263, 35A

Supreme Court25 Feb 2000allowed

Anima Mallick Vs Ajoy Kumar Roy and Another

Supreme Court Of India · (2000) 2 OLR 114 : (2000) 4 SCC 119 : (2001) 1 UC 154

Supreme Court25 Feb 2000Dismissed

The Eimco K.C.P., Madras Vs Commissioner of Income Tax, Madras

Supreme Court Of India · AIR 2000 SC 1112 : (2000) AIRSCW 754 : (2000) 242 ITR 659 : (2000) 2 JT 468 : (2000) 2 SCALE 106 : (2000) 2 SCC 729 : (2000) 1 SCR 1185 : (2000) 1 Supreme 621

Income Tax Act, 1961 — Section 30, 31, 32, 33, 34

Supreme Court25 Feb 2000Disposed Of

Sonu Vs Prakash

Supreme Court Of India · (2001) 49 BLJR 2331 : (2000) 2 OLR 459 : (2000) 6 SCC 461 : (2001) 1 UC 146

Civil Procedure Code, 1908 - Sec. 25 - Hindu Marriage Act, 1956 - S. 13

Supreme Court25 Feb 2000Dismissed

Divisional Manager, A.P. SRTC Vs Kondi K. Rambabu and Others

Supreme Court Of India · 2000 (9) SCC 270

Constitution of India Art 226

Supreme Court25 Feb 2000

Yusuf Khan Alias Dilip Kumar and Others Vs Manohar Joshi and Others

Supreme Court Of India · AIR 2000 SC 1121 : (2000) AIRSCW 745 : (2000) AIRSCW 1390 : (1999) AIRSCW 4768 : (2000) 2 JT 423 : (2000) 2 SCALE 78 : (1999) 5 SCALE 425 : (2000) 2 SCC 696 : (2000) 1 SCR 1216 : (2000) 3 Supreme 233 : (2000) 2 Supreme 1

Constitution of India, 1950 — Article 32

Supreme Court25 Feb 2000Disposed Of

State of U.P. and Others Vs Devi Dayal Singh

Supreme Court Of India · AIR 2000 SC 961 : (2000) AIRSCW 617 : (2000) 2 JT 443 : (2000) 3 MLJ 15 : (2000) 1 RLW 160 : (2000) 2 SCALE 110 : (2000) 3 SCC 5 : (2000) 1 SCR 1205 : (2000) 2 Supreme 7 : (2000) 1 UJ 544 : (2000) 2 UPLBEC 1815

Constitution of India, 1950 — Article 246General Clauses Act, 1897 — Section 21Tolls Act, 1851 — Section 2, 8

Supreme Court25 Feb 2000Disposed Of

M/s. Medchl Chemicals and Pharma P. Ltd. Vs M/s. Biological E. Ltd. and Others

Supreme Court Of India · (2000) 1 ACR 729 : (2000) AIRSCW 682 : (2000) 1 ALD(Cri) 729 : (2000) 2 ALT 49 : (2000) 1 ALT(Cri) 279 : (2000) CriLJ 1487 : (2000) 2 JT 426 : (2000) 1 RLW 165 : (2000) 2 SCALE 88 : (2000) 3 SCC 269 : (2000) 1 SCR 1169 : (2000) 2 Supreme 261

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 120B, 24, 34, 405, 406

Supreme Court25 Feb 2000Disposed Of

Aditya Nath Pandey Vs State of U.P.

Supreme Court Of India · (2001) 1 LLJ 1156 : (2000) 8 SCC 181 : (2000) SCC(L&S) 1089

Prevention of Corruption Act, 1988 — Section 5(2)

Supreme Court25 Feb 2000Allowed

Steel Authority of India Ltd. Vs State of Orissa and Others etc. etc.

Supreme Court Of India · AIR 2000 SC 946 : (2000) AIRSCW 708 : (2000) 89 CLT 734 : (2000) 2 JT 402 : (2000) 2 SCALE 98 : (2000) 3 SCC 200 : (2000) 1 SCR 1192 : (2000) 118 STC 297 : (2000) 2 Supreme 76

Central Sales Tax Act, 1956 — Section 3, 4, 5Constitution of India, 1950 — Article 246, 286(1), 366Orissa Sales Tax Act, 1947 — Section 13AA

Supreme Court25 Feb 2000Disposed Of

K. Naina Mohamed Vs S. Mohd. Mohideen and Others

Supreme Court Of India · (2000) 86 FLR 741 : (2000) 7 JT 398 : (2000) 2 LLJ 1099 : (2000) 10 SCC 616 : (2001) SCC(L&S) 741

Civil Procedure Code, 1908 (CPC) — Section 115

Supreme Court24 Feb 2000Allowed

Kallikatt Kunhu Vs State of Kerala

Supreme Court Of India · (2000) 1 ACR 666 : AIR 2000 SC 1235 : (2000) AIRSCW 897 : (2000) CriLJ 1725 : (2000) 2 JT 379 : (2000) 2 SCALE 74 : (2000) 3 SCC 50 : (2000) 1 SCR 1162 : (2000) 2 Supreme 84

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302

Supreme Court24 Feb 2000Partly Allowed

Collector of Customs Vs M/s. Television and Components Ltd. and Others

Supreme Court Of India · AIR 2000 SC 1114 : (2000) AIRSCW 747 : (2000) AIRSCW 3957 : (2000) 68 ECC 357 : (2000) 116 ELT 412 : (2000) 2 JT 412 : (2000) 2 SCALE 36 : (2000) 2 SCALE 35 : (2000) 3 SCC 131 : (2000) 1 SCR 1139 : (2000) 4 Supreme 785

Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 108, 111, 14Customs Valuation (Determination of Price of Imported Goods) Rules, 1988 — Rule 3, 4

Supreme Court24 Feb 2000Allowed

Masumsha Hasanasha Musalman Vs State of Maharashtra

Supreme Court Of India · (2000) 1 ACR 67 : AIR 2000 SC 1876 : (2000) AIRSCW 719 : (2000) 2 JT 367 : (2000) 2 MPJR 29 : (2000) 1 RLW 173 : (2000) 2 SCALE 70 : (2000) 3 SCC 557 : (2000) 1 SCR 1155 : (2000) 1 Supreme 584 : (2000) 1 UJ 554

Penal Code, 1860 (IPC) — Section 302, 304Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(2)

Supreme Court24 Feb 2000Disposed Of

Sukhwinder Singh Vs State of Punjab

Supreme Court Of India · (2001) 3 AWC 173 : (2000) 2 JT 439 Supp

Penal Code, 1860 (IPC) — Section 363, 366, 376

Supreme Court24 Feb 2000Allowed

Koluttumottil Razak Vs State of Kerala

Supreme Court Of India · (2000) 2 OLR 643 : (2000) 4 SCC 465 : (2001) 1 UC 111

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 31, 42, 42(1), 42(2)

Supreme Court23 Feb 2000Dismissed

Lakhpat Rai Juneja Vs Union of India and Others

Supreme Court Of India · AIR 2000 SC 1016 : (2000) AIRSCW 600 : (2000) 2 JT 385 : (2000) 125 PLR 221 : (2000) 2 SCALE 48 : (2000) 3 SCC 75 : (2000) 1 Supreme 570

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1Displaced Persons (Compensation and Rehabilitation) Act, 1954 — Section 24, 28, 33, 34