COURT ARCHIVE

Supreme Court Of India judgments

59,848 judgments · page 1,672 of 2,993

Supreme Court03 Feb 2000Disposed Of

Saeed Ahmed Vs State of U.P.

Supreme Court Of India · (2000) 1 ACR 832 : (2000) 7 JT 375 : (2000) 9 SCC 152

Criminal Procedure Code, 1973 (CrPC) — Section 427(1)Foreigners Act, 1946 — Section 14Penal Code, 1860 (IPC) — Section 353

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Supreme Court03 Feb 2000Allowed

State of Kerala Vs V. Padmanabhan

Supreme Court Of India · (1999) 2 ALD(Cri) 342 : (2000) 3 JT 375 : (2000) 2 KLT 136 : (2000) 2 LLJ 1478 : (1999) 2 RLW 366 : (2000) 9 SCC 262 : (2003) 129 STC 245

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Supreme Court03 Feb 2000Allowed

Moradabad Water Supply Co. Ltd. Vs Moradabad Municipal Board and Others

Supreme Court Of India · (2002) AIRSCW 2558 : (2000) 8 JT 160 : (2001) 10 SCC 177 : (2000) 3 UPLBEC 2244

Uttar Pradesh Municipalities Act, 1916 — Section 224C, 224C(5)

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Supreme Court03 Feb 2000Dismissed

Municipal Commissioner, Calcutta and Others Vs Salil Kumar Banerjee and Others

Supreme Court Of India · (2000) 3 JT 361 : (2000) 4 SCC 108

Calcutta Municipal Act, 1951 — Section 391BCalcutta Municipal Corporation Act, 1980 — Section 415, 631(3)

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Supreme Court03 Feb 2000Dismissed

Nathu Ram and Others Vs State of Rajasthan

Supreme Court Of India · (2000) 2 ACR 1032 : (2001) 1 ALD(Cri) 362 : (2000) 4 JT 551

Penal Code, 1860 (IPC) — Section 201, 304B, 498A

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Supreme Court03 Feb 2000Allowed

Smt. Swayamprabha and Another Vs Jayantha and Others

Supreme Court Of India · AIR 2000 SC 3673 : (2000) AIRSCW 4160 : (2000) 7 JT 423 : (2000) 2 MPJR 264 : (2000) 6 Supreme 373

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Supreme Court03 Feb 2000Dismissed

Sheo Nand and Others Vs The Deputy Director of Consolidation Allahabad and Others

Supreme Court Of India · AIR 2000 SC 1141 : (2000) AIRSCW 758 : (2000) 2 JT 332 : (2000) 3 MLJ 26 : (2000) 1 SCALE 648 : (2000) 3 SCC 103 : (2000) 1 SCR 619 : (2000) 3 Supreme 174

Constitution of India, 1950 — Article 296Government of India Act, 1915 — Section 20(3)Government of India Act, 1935 — Section 174

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Supreme Court03 Feb 2000Allowed

Anadharaj Vs State of T.N.

Supreme Court Of India · (2000) 2 ALD(Cri) 572 : (2000) 3 JT 368 : (2000) 9 SCC 45

Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 216Terrorist and Disruptive Activities (Prevention) Act, 1987 — Section 3(4)

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Supreme Court03 Feb 2000Disposed Of

Collector of Customs Vs Universal Synthetics

Supreme Court Of India · (2000) 69 ECC 462 : (2000) 117 ELT 534 : (2000) 3 JT 354 : (2001) 10 SCC 190

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Supreme Court03 Feb 2000Disposed Of

Abid Hatim Merchant Vs Janab Salebhai Saheb Shaifuddin and Others

Supreme Court Of India · AIR 2000 SC 899 : (2000) AIRSCW 489 : (2000) 1 JT 609 : (2000) 2 MLJ 152 : (2000) 1 SCALE 477 : (2000) 3 SCC 113 : (2000) 1 SCR 607 : (2000) 3 Supreme 20 : (2000) 1 UJ 424

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Supreme Court03 Feb 2000Allowed

Collector of Thanjavur Distt. and Others Vs S. Rajagopalan and Others

Supreme Court Of India · (2000) 85 FLR 381 : (2000) 7 JT 309 : (2000) 9 SCC 145 : (2000) SCC(L&S) 876 : (2000) 2 UPLBEC 1579

Constitution of India, 1950 — Article 20(2)

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Supreme Court03 Feb 2000Dismissed

FCI and Another Vs Maheshwari Flour Mills and Others

Supreme Court Of India · (2000) 4 JT 260 : (2000) 9 SCC 279

Andhra Pradesh General Sales Tax Act, 1957 — Section 30B(2), 5, 5A, 6B(1)Constitution of India, 1950 — Article 265

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Supreme Court03 Feb 2000Allowed

Kalachand Bhowmik and Another Vs State of Tripura

Supreme Court Of India · (2000) 3 ACR 1914 : AIR 2000 SC 3583 : (2000) AIRSCW 3791 : (2000) CriLJ 4994 : (2000) 7 JT 304

Penal Code, 1860 (IPC) — Section 302, 34

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Supreme Court02 Feb 2000Dismissed

TVL. Koodal Industries Vs State of T.N.

Supreme Court Of India · (2000) 7 JT 294 : (2000) 9 SCC 47

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Supreme Court02 Feb 2000Dismissed

M. Bheemaiah and Others Vs Deputy Commissioner of Excise and Others

Supreme Court Of India · (2000) 86 FLR 514 : (1999) 10 JT 504 : (2001) 10 SCC 567

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Supreme Court02 Feb 2000Disposed Of

Rajendra Prasad (Since Dead) by Lrs Vs IIIrd Addl. Munsif, Deoria and Others

Supreme Court Of India · (2000) 7 JT 344 : (2000) 9 SCC 237

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2A

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Supreme Court02 Feb 2000Allowed

P.C. Ittymathew and Sons Vs Dy. Commissioner of Sales Tax (Law)

Supreme Court Of India · (2000) 4 JT 265 : (2000) 9 SCC 318 : (2001) 121 STC 1

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Supreme Court02 Feb 2000Allowed

M/s. Rainbow Colour Lab and Another Vs The State of Madhya Pradesh and Others [OVERRULED]

Supreme Court Of India · AIR 2000 SC 808 : (2000) AIRSCW 359 : (2000) ECR 771 : (2001) 134 ELT 332 : (2000) 1 JT 498 : (2000) 1 SCALE 381 : (2000) 2 SCC 385 : (2000) 1 SCR 594 : (2000) 118 STC 9 : (2000) 1 Supreme 346

Constitution of India, 1950 — Article 366, 366(2A)(b)Madhya Pradesh General Sales Tax Act, 1958 — Section 2

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Supreme Court02 Feb 2000Dismissed

Bishwa Nath Aggarwal Vs Meena Gupta and Others

Supreme Court Of India · (2000) 1 ACR 83 : (2001) 1 ALD(Cri) 199 : (2000) 2 CTC 340 : (2000) 3 JT 364 : (2000) 9 SCC 149

Evidence Act, 1872 — Section 30Penal Code, 1860 (IPC) — Section 201, 302, 34, 387

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Supreme Court02 Feb 2000Dismissed

Dy. Commr. (Law), Board of Revenue (Taxes) Vs MRF Ltd.

Supreme Court Of India · (2000) 4 JT 401 : (2000) 9 SCC 286

Kerala General Sales Tax Act, 1963 — Section 10

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