Supreme Court13 Jan 2000Disposed Of
Dinesh Kumar Bhatti Vs State of NCT of Delhi
Supreme Court Of India · AIR 2000 SC 3404 : (2000) AIRSCW 1783 : (2000) AIRSCW 1736 : (2000) 4 Supreme 716 : (2000) 4 Supreme 670
COURT ARCHIVE
Supreme Court Of India judgments
59,848 judgments · page 1,679 of 2,993
Supreme Court13 Jan 2000Allowed
T.N. Godavarman Thirumulpad Vs Union of India (UOI) and Others
Supreme Court Of India · (2001) 4 SCALE 604 : (2000) 1 SCALE 412 : (2000) 4 SCALE 163 : (2000) 5 SCALE 125 : (1999) 5 SCALE 187
Supreme Court13 Jan 2000Disposed Of
Swamidasan Vs Kali and Others
Supreme Court Of India · AIR 2000 SC 1939 : (2000) AIRSCW 1591 : (2000) 1 JT 191 : (2001) 9 SCC 271 : (2000) 4 Supreme 741
Constitution of India, 1950 — Article 136
Supreme Court13 Jan 2000Allowed
Lalita A. Ranga Vs Ajay Champalal Ranga
Supreme Court Of India · AIR 2000 SC 3406 : (2000) AIRSCW 1870 : (2000) AIRSCW 1811 : (2000) 3 ALLMR 250 : (2000) 2 JT 464 : (2000) 9 SCC 355 : (2000) 7 Supreme 543 : (2000) 6 Supreme 345
Supreme Court13 Jan 2000Disposed Of
Ramphal and Others Vs State of M.P.
Supreme Court Of India · (2000) 1 JT 265 : (2000) 4 MPHT 90 : (2000) 9 SCC 61
Penal Code, 1860 (IPC) — Section 147, 149, 323, 325
Supreme Court13 Jan 2000Allowed
Bhagwandas Fatechand Daswani and Others Vs HPA International and Others
Supreme Court Of India · AIR 2000 SC 775 : (2000) AIRSCW 892 : (2000) AIRSCW 321 : (2000) 1 JT 266 : (2000) 2 LW 614 : (2000) 2 MLJ 24 : (2000) 2 PLJR 2 : (2000) 1 SCALE 146 : (2000) 2 SCC 13 : (2000) 1 SCR 254 : (2000) 2 Supreme 98 : (2000) 1 Supreme 209
Supreme Court13 Jan 2000allowed
Union of India (UOI) Vs Ikram Khan and Others
Supreme Court Of India · (2000) 1 ACR 661 : AIR 2000 SC 3397 : (2000) AIRSCW 1729 : (2001) 2 ALT(Cri) 130 : (2000) 69 ECC 631 : (2000) 2 JT 280 : (2000) 9 SCC 221 : (2001) 4 Supreme 178
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 37
Supreme Court12 Jan 2000Disposed Of
Subhash Chandra Vs State of U.P. and Others
Supreme Court Of India · (2000) 1 ACR 578 : (2001) 2 ALD(Cri) 119 : (2000) 2 JT 26 : (2000) 9 SCC 356 : (2000) 5 SCC 356
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 195, 340Penal Code, 1860 (IPC) — Section 182
Supreme Court12 Jan 2000Dismissed
Asstt. Commissioner (Anti-Evasion-I) Vs Swaraj Mazda Ltd.
Supreme Court Of India · (2000) 2 JT 281 : (2001) 9 SCC 404 : (2001) 121 STC 255
Supreme Court12 Jan 2000Dismissed
The Chandigarh Administration and Others Vs Mrs. Rajni Vali and Others
Supreme Court Of India · AIR 2000 SC 634 : (2000) AIRSCW 153 : (2000) 1 JT 159 : (2000) 1 SCALE 101 : (2000) 2 SCC 42 : (2000) SCC(L&S) 247 : (2000) 1 SCR 158 : (2000) 1 Supreme 135 : (2000) 1 UPLBEC 870
Supreme Court12 Jan 2000Dismissed
Commissioner of Sales Tax, U.P. Vs M/s. Indra Industries
Supreme Court Of India · AIR 2000 SC 3442 : (2000) AIRSCW 2074 : (2001) 168 CTR 50 : (2001) 248 ITR 338 : (2000) 2 JT 441 : (2000) 6 SCALE 392 : (2000) 9 SCC 66
Supreme Court12 Jan 2000Dismissed
Consumer Action Group Vs Cadbury India Ltd. and Another
Supreme Court Of India · (2000) 1 ACR 526 : (2000) 4 ALT 25 : (2000) 2 JT 5 : (2000) 9 SCC 56
Prevention of Food Adulteration Act, 1954 — Section 16(1), 16(2), 7(2)Prevention of Food Adulteration Rules, 1955 — Rule 32
Supreme Court12 Jan 2000Allowed
Smt. D. Sarojini Vs State of A.P. and Another
Supreme Court Of India · (2000) 1 ACR 529
Penal Code, 1860 (IPC) — Section 120B, 420, 477A
Supreme Court12 Jan 2000Disposed Of
S. N. Dube Vs N. B. Bhoir and Others
Supreme Court Of India · (2000) 1 ACR 292 : AIR 2000 SC 776 : (2000) AIRSCW 322 : (2000) CriLJ 830 : (2000) 1 JT 220 : (2000) 1 SCALE 175 : (2000) 2 SCC 254 : (2000) 1 SCR 200 : (2000) 1 Supreme 163
Constitution of India, 1950 — Article 47Criminal Procedure Code, 1973 (CrPC) — Section 164, 173(8)Evidence Act, 1872 — Section 27, 3, 30
Supreme Court12 Jan 2000Disposed Of
Laxmipat Parakh Vs Bimla Devi Pun and Others
Supreme Court Of India · AIR 2000 SC 3414 : (2000) AIRSCW 1880 : (2000) 4 ALT 48 : (2000) CriLJ 2775 : (2000) 2 JT 1 : (2000) 4 Supreme 453
Supreme Court12 Jan 2000Disposed Of
Collector of Pune Vs I.B. Gokhale (Dead) through Executors and Another
Supreme Court Of India · AIR 2000 SC 3413 : (2000) AIRSCW 1879 : (2000) 2 JT 77 : (2000) 10 SCC 558 : (2001) 3 Supreme 509 : (2000) 1 UPLBEC 862
Defence of India Act, 1962 — Section 36(4)
Supreme Court12 Jan 2000Dismissed
Smt. G. Kaushalya Devi Vs Ghanshyamdas
Supreme Court Of India · AIR 2000 SC 656 : (2000) AIRSCW 179 : (2000) 1 JT 127 : (2000) 2 LW 748 : (2000) 2 MLJ 104 : (2000) 1 SCALE 131 : (2000) 2 SCC 1 : (2000) 1 SCR 193 : (2000) 1 Supreme 98
Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 10(3), 22Mysore House Rent and Accommodation Control Act, 1951 — Section 8(3)
Supreme Court12 Jan 2000Dismissed
Maharashtra Vikrikar Karamchari Sangathan Vs The State of Maharashtra and Another
Supreme Court Of India · AIR 2000 SC 622 : (2000) AIRSCW 4943 : (2000) AIRSCW 138 : (2000) 1 JT 132 : (2000) 1 SCALE 105 : (2000) 2 SCC 552 : (2000) SCC(L&S) 288 : (2000) 1 SCR 166 : (2000) 3 SLJ 1 : (2001) 4 Supreme 159 : (2000) 1 Supreme 225 : (2000) 1 UPLBEC 874
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8Constitution of India, 1950 — Article 14, 16, 309Maharashtra Civil Services (Regulation of Seniority) Rules, 1982 — Rule 4, 5, 6
Supreme Court12 Jan 2000Disposed Of
Patiala Inds. Investment Co. (P) Ltd. Vs Union of India (UOI) and Another
Supreme Court Of India · (2003) 2 SCALE 10 : (2003) 3 SCC 127
Supreme Court12 Jan 2000Dismissed
Haryana Urban Development Authority Vs Rajnish Chander Sharda
Supreme Court Of India · AIR 2000 SC 3573 : (2002) AIRSCW 5290 : (2000) AIRSCW 3733 : (2004) 3 CompLJ 152 : (2000) 8 JT 154 : (2004) 5 SCC 87