CourtKutchehry.com

COURT ARCHIVE

Supreme Court Of India judgments

59,848 judgments · page 1,673 of 2,993

Supreme Court02 Feb 2000Dismissed

Dayakar Reddy Vs M.D. Allwyn Auto Ltd. and Others

Supreme Court Of India · (2000) 85 FLR 600 : (2000) 4 JT 403 : (2000) 1 LLJ 1439 : (2000) 2 PLJR 57 : (2000) 2 SCALE 144 : (2000) 9 SCC 247 : (2000) SCC(L&S) 902 : (2000) 3 UPLBEC 1967

Industrial Disputes Act, 1947 — Section 25(O)
Read judgment
Supreme Court02 Feb 2000Dismissed

Suman Sethi Vs Ajay K. Churiwal and Another

Supreme Court Of India · (2000) 1 ACR 466 : AIR 2000 SC 828 : (2000) AIRSCW 383 : (2000) 1 ALD(Cri) 550 : (2001) 1 CALLT 1 : (2000) 100 CompCas 444 : (2000) CriLJ 1391 : (2000) 2 GLR 1071 : (2000) 1 JT 493 : (2000) 1 KLT 701 : (2000) 2 MPHT 411 : (2000) MPLJ 610 : (2000) 1 OLR 31

Negotiable Instruments Act, 1881 (NI) — Section 138, 139
Read judgment
Supreme Court01 Feb 2000Allowed

State of Madhya Pradesh and Others Vs Shri Ram Singh

Supreme Court Of India · (2000) 1 ACR 47 : AIR 2000 SC 870 : (2000) AIRSCW 454 : (2000) CriLJ 1401 : (2000) 1 JLJ 293 : (2000) 1 JT 518 : (2000) 1 MPHT 558 : (2000) 1 OLR 276 : (2000) 1 SCALE 396 : (2000) 5 SCC 88 : (2000) 1 SCR 579 : (2000) 1 Supreme 589

Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 190, 193, 195, 196, 197Penal Code, 1860 (IPC) — Section 161, 165
Read judgment
Supreme Court01 Feb 2000Allowed

Abdul Rashid Ibrahim Mansuri Vs State of Gujarat

Supreme Court Of India · (2000) 1 ACR 458 : AIR 2000 SC 821 : (2000) AIRSCW 375 : (2000) AIRSCW 4802 : (2000) 1 ALD(Cri) 404 : (2000) 1 ALT(Cri) 217 : (2001) 1 CALLT 33 : (2000) CriLJ 1384 : (2000) 68 ECC 16 : (2000) 2 GLR 1129 : (2000) 1 JT 471 : (2000) 2 RLW 264 : (2000) 1 SCAL

Bombay Prohibition Act, 1949 — Section 66(1kb)Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 20(b), 35, 42, 42(1), 42(2), 43, 50, 50(1)Code Of Criminal Procedure, 1973 — Section 313
Read judgment
Supreme Court01 Feb 2000Allowed

Ram Awadh (Dead) by Lrs. and Others Vs Achhaibar Dubey and Another

Supreme Court Of India · AIR 2000 SC 860 : (2000) AIRSCW 4943 : (2000) AIRSCW 442 : (2000) 2 ALLMR 565 : (2000) 3 CALLT 63 : (2000) 1 JT 535 : (2000) 2 MLJ 42 : (2000) 2 OLR 104 : (2000) 91 RD 241 : (2000) 1 SCALE 415 : (2000) 2 SCC 428 : (2000) 1 SCR 566 : (2000) 1 Supreme 319

Specific Relief Act, 1963 — Section 16
Read judgment
Supreme Court01 Feb 2000Disposed Of

Om Prakash Chugh Vs State of Haryana and Others

Supreme Court Of India · (2000) 1 ACR 834 : AIR 2000 SC 2477 : (2000) AIRSCW 2595 : (2001) 1 ALD(Cri) 113 : (2001) 49 BLJR 822 : (2000) CriLJ 3486 : (2000) 3 JT 402 : (2000) 10 SCC 612 : (2000) 6 Supreme 571 : (2000) 7 Supreme 566

Criminal Procedure Code, 1973 (CrPC) — Section 156, 156(3), 482
Read judgment
Supreme Court01 Feb 2000Disposed Of

Oberai Forwarding Agency Vs New India Assurance Co. Ltd. and Another

Supreme Court Of India · AIR 2000 SC 855 : (2000) AIRSCW 436 : (2000) 4 ALLMR 579 : (2000) 1 ALT 26 : (2000) 2 BLJR 991 : (2001) 1 CALLT 9 : (2000) 100 CompCas 591 : (2000) 1 CTC 556 : (2000) 1 JT 508 : (2000) 2 MLJ 95 : (2000) 3 MPHT 389 : (2000) 125 PLR 113 : (2000) 1 SCALE 389

Consumer Protection Act, 1986 — Section 2
Read judgment
Supreme Court01 Feb 2000Disposed Of

Chintamani Gajanan Velkar Vs State of Maharashtra and Others

Supreme Court Of India · AIR 2000 SC 1073 : (2000) AIRSCW 557 : (2000) AIRSCW 4361 : (2000) 2 ALLMR 571 : (2000) 2 JT 62 : (2000) 1 SCALE 524 : (2000) 3 SCC 143 : (2000) 1 SCR 570 : (2000) 1 Supreme 550 : (2000) 8 Supreme 217 : (2000) 1 UJ 582

Forest Act, 1927 — Section 35(1), 35(3)Maharashtra Private Forests (Acquisition) Act, 1975 — Section 2, 24(1), 34A, 6
Read judgment
Supreme Court01 Feb 2000Partly Allowed

Union of India Vs E.I.D. Parry (India) Ltd.

Supreme Court Of India · AIR 2000 SC 831 : (2000) AIRSCW 386 : (2001) 1 CALLT 5 : (2000) 1 JT 505 : (2000) 2 MLJ 39 : (2000) 2 PLJR 4 : (2000) 125 PLR 64 : (2000) 1 SCALE 359 : (2000) 2 SCC 223 : (2000) 1 SCR 537 : (2000) 1 Supreme 317

Read judgment
Supreme Court01 Feb 2000Allowed

State of Kerala Vs Sridevi and Others

Supreme Court Of India · (2000) 4 JT 391 : (2000) 9 SCC 168

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 22 Rule 4Land Acquisition Act, 1894 — Section 18Limitation Act, 1963 — Article 120, 137
Read judgment