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Supreme Court Of India judgments

59,848 judgments · page 1,675 of 2,993

Supreme Court28 Jan 2000Dismissed

Parents Association and Another Vs Union of India and Others

Supreme Court Of India · (2000) AIRSCW 403 : (2000) 3 CALLT 30 : (2000) 1 JT 410 : (2000) 1 SCALE 325 : (2000) 2 SCC 657 : (2000) 1 SCR 429 : (2000) 2 Supreme 372 : (2000) 2 UPLBEC 1525

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8Constitution of India, 1950 — Article 14, 15(4), 240(1), 340
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Supreme Court28 Jan 2000Disposed Of

Gangula Ashok and Another Vs State of A.P.

Supreme Court Of India · (2000) 1 ACR 451 : AIR 2000 SC 740 : (2000) AIRSCW 279 : (2000) 1 ALD(Cri) 519 : (2000) 1 ALT(Cri) 174 : (2000) CriLJ 819 : (2000) 1 JT 379 : (2000) 1 KLT 609 : (2000) 2 MPHT 101 : (2000) 2 PLJR 25 : (2000) 1 SCALE 294 : (2000) 2 SCC 504 : (2000) 1 SCR 46

Criminal Procedure Code, 1973 (CrPC) — Section 193, 2, 227, 4, 5Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 36Indian Penal Code, 1860 (IPC) — Section 201, 354
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Supreme Court27 Jan 2000Disposed Of

Maratt Rubber Ltd. Vs J.K. Marattukalam

Supreme Court Of India · (2000) 2 ACR 1136 : (2000) 2 ALD(Cri) 642 : (2001) 104 CompCas 1 : (2000) 85 FLR 847 : (2000) 4 JT 387 : (2000) 9 SCC 547

Companies Act, 1956 — Section 630Criminal Procedure Code, 1973 (CrPC) — Section 245, 482
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Supreme Court27 Jan 2000dismissed

Rameshwari Devi Vs State of Bihar and others

Supreme Court Of India · AIR 2000 SC 735 : (2000) AIRSCW 273 : (2000) 4 ALLMR 237 : (2000) 2 BLJR 1052 : (2000) 1 DMC 164 : (2000) 85 FLR 174 : (2000) 1 JT 328 : (2000) 1 LLJ 1087 : (2000) 2 MLJ 135 : (2000) 3 MPHT 60 : (2000) 1 RLW 101 : (2000) 1 SCALE 262 : (2000) 2 SCC 431 : (

Bihar Government Servants Conduct Rules, 1976 — Rule 23Central Civil Services (Conduct) Rules, 1964 — Rule 21Hindu Marriage Act, 1955 — Section 16, 5
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Supreme Court27 Jan 2000Allowed

Kishori Singh and Others Vs State of Bihar and Another

Supreme Court Of India · (2000) 3 ACR 1907 : AIR 2000 SC 3725 : (2000) AIRSCW 4166 : (2001) 1 ALD(Cri) 121 : (2001) ALLMR(Cri) 373 : (2000) 7 JT 564 : (2000) 7 Supreme 182

Arms Act, 1959 — Section 27Criminal Procedure Code, 1973 (CrPC) — Section 173, 190(1), 319Penal Code, 1860 (IPC) — Section 302, 324, 34, 448
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Supreme Court25 Jan 2000Disposed Of

Krishna Mohan Shukla Vs U.O.I. and Others

Supreme Court Of India · (2000) AIRSCW 415 : (2000) 1 JLJ 199 : (2000) 1 JT 447 : (2000) 4 MPHT 158 : (2000) 1 SCALE 345 : (2000) 1 SCALE 340 : (2000) 2 SCC 690 : (2000) 1 SCR 384 : (2000) 1 Supreme 313

Constitution of India, 1950 — Article 136, 226, 227, 32
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Supreme Court25 Jan 2000Allowed

Corporation Bank and Another Vs Navin J. Shah

Supreme Court Of India · AIR 2000 SC 761 : (2000) AIRSCW 304 : (2000) 2 BLJR 998 : (2000) 100 CompCas 160 : (2000) 1 JT 317 : (2000) 2 MLJ 119 : (2000) 3 PLJR 1 : (2000) 1 SCALE 243 : (2000) 2 SCC 628 : (2000) 1 Supreme 282 : (2000) 1 UJ 642

Consumer Protection Act, 1986 — Section 2, 24A
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