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Supreme Court10 Feb 2000Dismissed

Narayanaru Thrivikranaru Vs V. Madhavan Potty and Others

Supreme Court Of India · AIR 2000 SC 904 : (2000) AIRSCW 495 : (2000) 2 JT 9 : (2000) 2 KLT 33 : (2000) 1 SCALE 500 : (2000) 2 SCC 422 : (2000) 1 SCR 752 : (2000) 1 Supreme 475

Evidence Act, 1872 — Section 13Kerala Land Reforms Act, 1963 — Section 12(1), 125(3), 2(57)
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Supreme Court09 Feb 2000Disposed Of

Damjibhai Bijibhai Vasava Vs Ranchhodbhai Zinabhai and Others

Supreme Court Of India · AIR 2000 SC 1000 : (2000) AIRSCW 663 : (2000) AIRSCW 1326 : (2000) 2 GLR 1763 : (2000) 2 JT 302 : (2000) 2 RLW 232 : (2000) 2 SCALE 6 : (2000) 3 SCC 22 : (2000) 1 SCR 738 : (2000) 4 Supreme 705 : (2000) 2 Supreme 347 : (2000) 2 UJ 829

Bombay Land Revenue Code, 1879 — Section 203, 211Civil Procedure Code, 1908 (CPC) — Section 54
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Supreme Court09 Feb 2000Dismissed

Kannian and Another Vs Sethurama

Supreme Court Of India · (2000) 3 ACR 2228 : AIR 2000 SC 2679 : (2000) AIRSCW 2784 : (2001) 2 ALD(Cri) 86 : (2000) 2 ALD(Cri) 376 : (2001) 49 BLJR 827 : (2000) CriLJ 3954 : (2001) 1 GLT 1 : (2000) 8 JT 430 : (2000) 5 SCALE 355 : (2000) 7 SCC 455 : (2000) 2 SCR 28 Supp : (2000) 5

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Supreme Court09 Feb 2000Dismissed

Ram Rakha Vs State of Punjab

Supreme Court Of India · AIR 2000 SC 3521(1) : (2000) 7 JT 332 : (2001) 9 SCC 414

Penal Code, 1860 (IPC) — Section 392Terrorist and Disruptive Activities (Prevention) Act, 1987 — Section 3
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Supreme Court09 Feb 2000Dismissed

Rangi Ram Vs State of Haryana

Supreme Court Of India · (2000) 2 ACR 1250 : (2000) 5 JT 494 : (2001) 1 PLJR 106

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15, 52, 53, 57
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Supreme Court09 Feb 2000Allowed

Smt. Lakhraj Devi and Others Vs The State of Bihar and Others

Supreme Court Of India · (2000) 02 SC CK 0065

Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961 — Section 10Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) (Amendment) Act, 1982 — Section 11(1), 16(3), 32A, 32B, 8<
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Supreme Court08 Feb 2000Dismissed

C.V. and Co. and Others Vs State of Kerala

Supreme Court Of India · AIR 2000 SC 2949 : (2000) AIRSCW 3169 : (2000) 10 JT 161 : (2000) 6 SCALE 317 : (2000) 8 SCC 235 : (2000) 3 SCR 179 Supp : (2000) 6 Supreme 222

Entry 138 of the First Schedule to the Kerala General Sales Tax Act
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