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Supreme Court Of India judgments

59,848 judgments · page 1,668 of 2,993

Supreme Court16 Feb 2000Allowed

Sarita Sharma Vs Sushil Sharma

Supreme Court Of India · (2000) 1 ACR 656 : (2000) AIRSCW 603 : (2000) 2 ALD(Cri) 110 : (2001) ALLMR(Cri) 1899 : (2000) CriLJ 1459 : (2000) 2 JT 258 : (2000) 1 SCALE 601 : (2000) 3 SCC 14 : (2000) 1 SCR 915 : (2000) 2 Supreme 60 : (2000) 1 UJ 623

Constitution of India, 1950 — Article 13Hindu Minority and Guardianship Act, 1956 — Section 6
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Supreme Court15 Feb 2000Disposed Of

Almitra H. Patel and Another Vs Union of India (UOI) and Others

Supreme Court Of India · (2000) 2 JT 341 : (2002) 7 SCALE 44 : (2000) 1 SCALE 568 : (2000) 2 SCC 679 : (2000) 1 SCR 841

Cantonments Act, 1924 — Section 118, 128, 129, 130, 130ACriminal Procedure Code, 1973 (CrPC) — Section 20, 21Delhi Municipal Corporation Act, 1957 — Section 239, 240, 241, 242, 243
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Supreme Court15 Feb 2000Allowed

Britannia Industries Ltd. Vs T.N. Pollution Control Board and Another

Supreme Court Of India · AIR 2000 SC 2689 : (2000) AIRSCW 2863 : (2000) 102 CompCas 134 : (2000) 3 GLT 14 : (2000) 9 JT 17 : (2000) 5 SCALE 577 : (2000) 7 SCC 93 : (2000) 2 SCR 310 Supp : (2000) 5 Supreme 545 : (2000) 2 UJ 1423 : (2000) 3 UPLBEC 2191

Water (Prevention and Control of Pollution) Cess Act, 1977
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Supreme Court15 Feb 2000Allowed

Laxman Naskar Vs Union of India and Others

Supreme Court Of India · AIR 2000 SC 986 : (2000) AIRSCW 646 : (2000) 1 ALT(Cri) 188 : (2000) 1 BLJR 631 : (2000) CriLJ 1471 : (2000) 2 JT 48 : (2000) 2 PLJR 72 : (2000) 2 RLW 230 : (2000) 1 SCALE 530 : (2000) 2 SCC 595 : (2000) 1 SCR 796 : (2000) 1 Supreme 451 : (2000) 1 UJ 638

Constitution of India, 1950 — Article 161, 32
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Supreme Court15 Feb 2000Dismissed

Manjeet Singh @ Kukku Vs State of N.C.T. of Delhi

Supreme Court Of India · (2000) 1 ACR 679 : AIR 2000 SC 1062 : (2000) AIRSCW 553 : (2000) 2 ALD(Cri) 106 : (2000) CriLJ 1439 : (2000) 84 DLT 97 : (2000) 2 JT 93 : (2000) 1 SCALE 533 : (2000) 9 SCC 30 : (2000) 2 Supreme 56

Penal Code, 1860 (IPC) — Section 302
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Supreme Court15 Feb 2000Dismissed

Jaidrath Singh and Another Vs Jivendra Kumar and Others

Supreme Court Of India · AIR 2000 SC 982 : (2000) AIRSCW 641 : (2000) 2 JT 100 : (2000) 1 SCALE 546 : (2000) 3 SCC 154 : (2000) 1 SCR 800 : (2000) 1 Supreme 530 : (2000) 1 UPLBEC 808

Uttar Pradesh Kshetra Panchayat and Zila Panchayat Adhiniyam, 1961 — Section 237Uttar Pradesh Zila Parishad (Election of Adhyaksh and Up Adhyakash and Settlement of Election Disputes) Rules, 1963 — Rule 26
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Supreme Court15 Feb 2000Dismissed

BSI Ltd. and Another, etc. Vs Gift Holdings Pvt. Ltd. and Another, etc.

Supreme Court Of India · (2000) 1 ACR 683 : AIR 2000 SC 926 : (2000) AIRSCW 521 : (2000) 2 ALD(Cri) 87 : (2000) 3 ALT 26 : (2006) 2 BC 359 : (2000) 100 CompCas 436 : (2000) 2 CompLJ 13 : (2000) CriLJ 1424 : (2000) 2 CTC 548 : (2000) 84 DLT 115 : (2000) 2 JT 127 : (2000) 2 PLJR 58

Negotiable Instruments Act, 1881 (NI) — Section 138, 141, 142Sick Industrial Companies (Special Provisions) Act, 1985 — Section 22, 22(1)
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Supreme Court15 Feb 2000Dismissed

Pankaj Mehra and Another Vs State of Maharashtra and Others

Supreme Court Of India · (2000) 1 ACR 692 : (2000) AIRSCW 992 : (2000) 2 ALD(Cri) 487 : (2000) 2 ALLMR 461 : (2000) 100 CompCas 417 : (2000) CriLJ 1781 : (2000) 1 CTC 603 : (2000) 84 DLT 103 : (2000) 2 JT 113 : (2000) 2 KLT 338 : (2000) MPLJ 305 : (2000) 124 PLR 49 : (2000) 2 RLW

Companies Act, 1913 — Section 227(2), 230Companies Act, 1956 — Section 425, 439, 440(2), 441(2), 443English Companies Act, 1948 — Section 227
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