CourtKutchehry.com

COURT ARCHIVE

Supreme Court Of India judgments

59,848 judgments · page 1,667 of 2,993

Supreme Court17 Feb 2000dismissed

Monotosh Kumar Mitra (Dead) By Lrs. Vs Amarendranath Shaw (Dead) and Others

Supreme Court Of India · (2000) AIRSCW 1546 : (2000) 2 ALT 29 : (2000) 2 JT 275 : (2000) 91 RD 612 : (2000) 1 SCALE 637 : (2000) 2 SCC 672 : (2000) 1 SCR 1023 : (2000) 2 Supreme 66

Bengal Money Lenders Act, 1960 — Section 34Civil Procedure Code, 1908 (CPC) — Order 34 Rule 2, Order 34 Rule 4, 47Limitation Act, 1963 — Article 137
Read judgment
Supreme Court17 Feb 2000Allowed

Karmajit Singh @ Pappu Vs State of Punjab

Supreme Court Of India · (2000) 1 ACR 663 : AIR 2000 SC 1002 : (2000) AIRSCW 666 : (2000) 2 ALD(Cri) 269 : (2000) CriLJ 1484 : (2000) 2 JT 327 : (2000) 2 SCALE 2 : (2000) 3 SCC 150 : (2000) 5 Supreme 20

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 302, 307, 436
Read judgment
Supreme Court17 Feb 2000Dismissed

D. Srinivasan Vs The Commissioner and Others

Supreme Court Of India · AIR 2000 SC 1250 : (2000) AIRSCW 918 : (2000) 2 ALT 19 : (2000) 2 JT 453 : (2001) 2 LW 15 : (2000) 2 MLJ 112 : (2000) 2 SCALE 117 : (2000) 3 SCC 548 : (2000) 1 SCR 1031 : (2000) 2 Supreme 195

Madras Hindu Religious Endowments Act, 1926 — Section 84, 9(5), 9(6)Tamil Nadu Hindu Religious and Charitable Endowments (Amendment) Act, 1951 — Section 103, 5, 78Tamil Nadu Hindu Religious and Charitable Endowments Act, 1927 — Section 84
Read judgment
Supreme Court17 Feb 2000Allowed

Michael Machado and Another Vs Central Bureau of Investigation and Another

Supreme Court Of India · (2000) 1 ACR 747 : AIR 2000 SC 1127 : (2000) AIRSCW 734 : (2000) 1 ALD(Cri) 697 : (2000) CriLJ 1706 : (2000) 2 JT 531 : (2000) 1 SCALE 624 : (2000) 3 SCC 262 : (2000) 1 SCR 981 : (2000) 2 Supreme 326 : (2000) 1 UJ 540

Criminal Procedure Code, 1973 (CrPC) — Section 319Penal Code, 1860 (IPC) — Section 120B, 420, 467, 468, 471
Read judgment
Supreme Court16 Feb 2000Disposed Of

Tata Iron and Steel Company Ltd. Vs Commissioner of Central Excise and Customs, Bhubaneswar, Orissa

Supreme Court Of India · AIR 2000 SC 1045 : (2000) AIRSCW 572 : (2000) 68 ECC 367 : (2000) 89 ECR 1 : (2000) 116 ELT 422 : (2000) 2 JT 155 : (2000) 1 SCALE 591 : (2000) 3 SCC 472 : (2000) 1 SCR 876

Constitution of India, 1950 — Article 3Customs Act, 1962 — Section 12, 130E, 14, 156Customs Valuation (Determination of Price of Imported Goods) Rules, 1988 — Rule 12, 2, 4, 5, 6
Read judgment
Supreme Court16 Feb 2000Allowed

State of W.B. and Others Vs Jindal India Ltd. and Another

Supreme Court Of India · (2000) 3 ACR 2440 : (2000) AIRSCW 4416 : (2000) 2 ALD(Cri) 637 : (2001) CriLJ 511 : (2000) 10 JT 411 : (2001) 1 LW(Cri) 31 : (2000) 6 SCALE 383 : (2000) 7 SCC 490 : (2000) 3 SCR 284 Supp : (2000) 6 Supreme 245 : (2000) 2 UJ 1401

West Bengal Taxes on Entry of Goods Into Calcutta Metropolitan Area Act, 1972 Sec 14, Sec 13, Sec 17
Read judgment
Supreme Court16 Feb 2000dismissed

State of U.P. Vs Ashok Dixit and Another

Supreme Court Of India · (2000) 1 ACR 675 : AIR 2000 SC 1066 : (2000) AIRSCW 548 : (2000) 1 ALD(Cri) 508 : (2000) CriLJ 1436 : (2000) 2 JT 107 : (2000) 1 SCALE 562 : (2000) 3 SCC 70 : (2000) 1 SCR 855 : (2000) 1 Supreme 616

Arms Act, 1959 — Section 25Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 302, 307
Read judgment
Supreme Court16 Feb 2000Allowed

Mahmood and Others Vs The State of Bihar

Supreme Court Of India · (2000) 1 ACR 689 : (2001) AIRSCW 2382 : (2000) AIRSCW 562 : (2000) 1 ALD(Cri) 706 : (2000) CriLJ 1442 : (2000) 2 JT 137 : (2000) 1 SCALE 574 : (2000) 9 SCC 35 : (2000) 1 SCR 898 : (2000) 2 Supreme 173

Penal Code, 1860 (IPC) — Section 396, 412
Read judgment
Supreme Court16 Feb 2000Disposed Of

Sunil Fulchand Shah Vs Union of India and Others

Supreme Court Of India · (2000) 1 ACR 585 : AIR 2000 SC 1023 : (2000) AIRSCW 582 : (2000) CriLJ 1444 : (2000) 1 CTC 694 : (2000) 68 ECC 209 : (2000) 2 GLR 1532 : (2000) 2 JT 230 : (2000) 2 RLW 213 : (2000) 1 SCALE 660 : (2000) 3 SCC 409 : (2000) 1 SCR 945 : (2000) 4 Supreme 682

Administration of Justice Act, 1960 — Section 15(4), 5(1)Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 10, 12, 3, 8, 9(1)Constitution of India, 1950 — Article 136, 142, 32, 22, 21, 7, 246, 226
Read judgment
Supreme Court16 Feb 2000dismissed

Reshmu and Others Vs Rajinder Singh and Others

Supreme Court Of India · AIR 2000 SC 1064 : (2000) AIRSCW 551 : (2000) 2 JT 151 : (2000) 3 MLJ 20 : (2000) 2 PLJR 1 : (2000) 91 RD 295 : (2000) 2 RLW 202 : (2000) 1 SCALE 583 : (2000) 3 SCC 47 : (2000) 1 SCR 893 : (2000) 2 Supreme 22

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 14(1)
Read judgment