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Supreme Court Of India judgments

59,848 judgments · page 1,671 of 2,993

Supreme Court08 Feb 2000Allowed

R. Rathinam Vs State by DSP, District Crime Branch Madurai District, Madurai and Another

Supreme Court Of India · (2000) 1 ACR 491 : (2000) AIRSCW 423 : (2000) AIRSCW 2228 : (2000) 1 ALD(Cri) 505 : (2000) 1 ALT(Cri) 185 : (2000) 1 JT 604 : (2004) 1 KLT 612 : (2000) 2 RLW 239 : (2000) 1 SCALE 458 : (2000) 2 SCC 391 : (2000) 1 SCR 718 : (2000) 1 Supreme 431 : (2000) 4

Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 439(2)
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Supreme Court08 Feb 2000Partly Allowed

Jyoti Kaul and Others Vs State of M.P. and Another

Supreme Court Of India · (2006) 1 ACC 570 : (2000) ACJ 1368 : AIR 2000 SC 3582 : (2000) AIRSCW 3789 : (2002) 6 ALT 61 : (2000) 2 JLJ 206 : (2000) 7 JT 367 : (2000) 3 MPHT 222 : (2000) 2 MPJR 272 : (2000) MPLJ 520 : (2002) 6 SCC 306 : (2000) 6 Supreme 243

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Supreme Court07 Feb 2000Partly Allowed

Randhir Basu Vs State of West Bengal

Supreme Court Of India · (2000) 1 ACR 516 : AIR 2000 SC 908 : (2000) 3 CALLT 74 : (2000) CriLJ 1417 : (2000) 1 JT 618 : (2000) 1 SCALE 483 : (2000) 3 SCC 161 : (2000) 1 SCR 646 : (2000) 1 UJ 446

Criminal Procedure Code, 1973 (CrPC) — Section 202, 306, 306(4)Penal Code, 1860 (IPC) — Section 109, 120B, 201, 302
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Supreme Court07 Feb 2000Allowed

State of Haryana and Others Vs Mohinder Singh, etc. and Others The Director General of Prisons, Haryana and Another Vs Harphool

Supreme Court Of India · AIR 2000 SC 890 : (2000) 1 ALD(Cri) 535 : (2001) 1 CALLT 51 : (2000) CriLJ 1408 : (2000) 1 JT 629 : (2000) 2 RLW 241 : (2000) 1 SCALE 465 : (2000) 3 SCC 394 : (2000) 1 SCR 698 : (2000) 1 UJ 463

Indian Penal Code, 1860 — Section 121, 122, 123, 124, 125, 126, 127, 128, 129, 130, 147, 148, 152, 224, 302, 304, 304A, 306, 307, 308, 323, 324, 325, 326, 332, 333, 352, 353, 376, 377, 432Official Secrets Act, 1930 — Section 3, 4, 5, 6, 7, 8, 9, 10Code Of Criminal Procedure, 1973 — Section 107, 108, 109, 432, 433, 433A
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Supreme Court07 Feb 2000Disposed Of

State of Himachal Pradesh Vs Surinder Mohan And Others

Supreme Court Of India · (2000) 1 ACR 482 : (2000) AIRSCW 527 : (2000) CriLJ 1429 : (2000) 1 JT 593 : (2000) 2 RLW 253 : (2000) 1 SCALE 450 : (2000) 2 SCC 396 : (2000) 1 SCR 659 : (2000) 1 Supreme 466 : (2000) 1 UJ 478

Criminal Procedure Code, 1973 (CrPC) — Section 200, 306, 307, 465Penal Code, 1860 (IPC) — Section 120, 34
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Supreme Court07 Feb 2000Allowed

Mr. X Vs Hospital Z

Supreme Court Of India · (2001) AIRSCW 2271 : (2000) AIRSCW 1917 : (2000) 1 SCALE 655 : (2000) 9 SCC 439 : (2000) 3 Supreme 777

Constitution of India, 1950 — Article 32
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Supreme Court04 Feb 2000Allowed

Union of India and others Vs Solar Pesticide Pvt. Ltd. and Another

Supreme Court Of India · AIR 2000 SC 862 : (2000) AIRSCW 444 : (2000) AIRSCW 4034 : (2000) 2 ALLMR 228 : (2000) 68 ECC 25 : (2000) 116 ELT 401 : (2000) 1 JT 577 : (2000) 1 SCALE 423 : (2000) 2 SCC 705 : (2000) 1 SCR 629 : (2000) 2 Supreme 353 : (2000) 1 UJ 414

Central Excise and Customs Laws (Amendment) Act, 1991 — Section 74, 75Customs Act, 1962 — Section 2, 27, 28C, 28D
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Supreme Court04 Feb 2000Allowed

Susheela Naik and Another Vs G.K. Naik

Supreme Court Of India · (2000) 1 ACR 179 : AIR 2000 SC 679 : (2000) AIRSCW 206 : (2000) CriLJ 805 : (2000) 1 CTC 554 : (2000) ECR 542 : (2001) 134 ELT 330 : (2000) 1 JT 82 : (2000) 1 MPHT 505 : (2000) 1 SCALE 69 : (2000) 1 SCC 555 : (2000) 1 SCR 104 : (2000) 1 Supreme 104

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