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Supreme Court Of India judgments

59,848 judgments · page 1,674 of 2,993

Supreme Court01 Feb 2000Disposed Of

Kolhapur Canesugar Works Ltd. and Another Vs Union of India and Others

Supreme Court Of India · AIR 2000 SC 811 : (2000) AIRSCW 364 : (2001) 1 CALLT 18 : (2000) 68 ECC 1 : (2000) 119 ELT 257 : (2001) 1 GLR 1 : (2000) 1 JT 453 : (2000) 2 MLJ 141 : (2000) 1 SCALE 369 : (2000) 2 SCC 536 : (2000) 1 SCR 518 : (2000) 1 Supreme 412

Constitution Of India, 1950 — Article 22(4)(b), 240, 243Central Excise Rules, 1944 — Rule 10, 10A, 10(1), 10(2)Defence Of India Rules, 1962 — Rule 132A
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Supreme Court31 Jan 2000Disposed Of

Santosh Kumar Vs Municipal Corporation and Another

Supreme Court Of India · (2000) 1 ACR 833 : AIR 2000 SC 3416 : (2000) AIRSCW 1883 : (2001) 1 ALD(Cri) 203 : (2000) CriLJ 2777 : (2000) 3 JT 395 : (2000) 9 SCC 151 : (2000) 8 Supreme 9 : (2000) 6 Supreme 338

Criminal Procedure Code, 1973 (CrPC) — Section 433Prevention of Food Adulteration Act, 1954 — Section 16(1)(A)
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Supreme Court31 Jan 2000Allowed

Air India Ltd. Vs Cochin Int., Airport Ltd. and Others

Supreme Court Of India · AIR 2000 SC 801 : (2000) AIRSCW 351 : (2001) 1 CALLT 41 : (2000) 1 CTC 594 : (2000) 1 JT 481 : (2000) 2 MLJ 72 : (2000) 1 SCALE 346 : (1999) 4 SCALE 477(1) : (2000) 2 SCC 617 : (2000) 1 SCR 505 : (2000) 1 Supreme 351

Constitution of India, 1950 — Article 226
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Supreme Court28 Jan 2000Allowed

The Nedungadi Bank Ltd. Vs K.P. Madhavankutty and Others

Supreme Court Of India · AIR 2000 SC 839 : (2000) AIRSCW 1592 : (2000) AIRSCW 397 : (2000) 84 FLR 673 : (2000) 1 JT 388 : (2000) 1 KLT 616 : (2000) 1 LLJ 561 : (2000) 2 LW 725 : (2000) 1 SCALE 306 : (2000) 2 SCC 455 : (2000) SCC(L&S) 283 : (2000) 1 SCR 459 : (2000) 3 SLJ 22 : (20

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10, 12(4)
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Supreme Court28 Jan 2000dismissed

Mool Chand Vs Kedar (Deceased) By Lrs. and Others

Supreme Court Of India · AIR 2000 SC 745 : (2000) AIRSCW 285 : (2000) 1 JT 352 : (2000) 125 PLR 158 : (2000) 91 RD 157 : (2000) 1 SCALE 319 : (2000) 2 SCC 528 : (2000) 1 SCR 448 : (2000) 1 Supreme 371

Hindu Succession Act, 1956 — Section 14, 18, 4, 6Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 171, 172(2), 174, 175
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Supreme Court28 Jan 2000Allowed

G. Sagar Suri and Another Vs State of U.P. and Others

Supreme Court Of India · (2000) 1 ACR 427 : AIR 2000 SC 754 : (2000) AIRSCW 296 : (2000) 1 ALD(Cri) 362 : (2000) 1 ALT(Cri) 168 : (2000) 100 CompCas 613 : (2000) CriLJ 824 : (2000) 2 CTC 107 : (2000) 1 JT 360 : (2000) 1 OLR 257 : (2000) 2 PLJR 46 : (2000) 1 SCALE 271 : (2000) 2 S

Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138
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