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Supreme Court Of India judgments

59,848 judgments · page 1,681 of 2,993

Supreme Court10 Jan 2000Allowed

Ellangallur and Others Vs Gopalan and Others

Supreme Court Of India · AIR 2000 SC 533 : (2000) AIRSCW 65 : (2000) 3 CALLT 28 : (2000) 1 JT 74 : (2000) 2 PLJR 52 : (2000) 124 PLR 760 : (2000) 1 SCALE 67 : (2000) 2 SCC 11 : (2000) 1 Supreme 102

Civil Procedure Code, 1908 (CPC) — Section 100
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Supreme Court07 Jan 2000Dismissed

State of M.P. Vs Bhupendra Singh

Supreme Court Of India · (2000) 1 ACR 179 : AIR 2000 SC 679 : (2000) AIRSCW 206 : (2000) CriLJ 805 : (2000) 1 CTC 554 : (2000) ECR 542 : (2001) 134 ELT 330 : (2000) 1 JT 82 : (2000) 1 MPHT 505 : (2000) 1 SCALE 69 : (2000) 1 SCC 555 : (2000) 1 SCR 104 : (2000) 1 Supreme 104

Defence of India Act, 1971 — Section 10(2), 20, 29Explosive Substances Act, 1908 — Section 4, 5, 7
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Supreme Court07 Jan 2000Allowed

Ragavendra Kumar Vs Firm Prem Machinary and Co.

Supreme Court Of India · AIR 2000 SC 534 : (2000) AIRSCW 66 : (2000) 1 JLJ 186 : (2000) 1 JT 61 : (2000) 2 MLJ 50 : (2000) 1 MPHT 501 : (2000) 1 SCALE 49(2) : (2000) 1 SCALE 49 : (2000) 1 SCC 679 : (2000) 1 SCR 77 : (2000) 1 Supreme 48

Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1)
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Supreme Court07 Jan 2000Disposed Of

Chandreshwar Sharma Vs State of Bihar

Supreme Court Of India · (2000) 1 ACR 582 : (2000) 2 JT 36 : (2000) 9 SCC 245

Criminal Procedure Code, 1973 (CrPC) — Section 360, 361Penal Code, 1860 (IPC) — Section 379
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Supreme Court07 Jan 2000Disposed Of

Mammu Vs Hari Mohan and Another

Supreme Court Of India · AIR 2000 SC 650 : (2000) AIRSCW 172 : (2000) 1 JT 65 : (2000) KLJ 489 : (2000) 1 KLT 835 : (2000) 1 SCALE 52 : (2000) 2 SCC 32 : (2000) 1 SCR 84 : (2000) 1 Supreme 86

Kerala Land Reforms Act, 1963 — Section 102, 103, 103(1), 2(25), 26
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Supreme Court06 Jan 2000Disposed Of

Usha Harshadkumar Dalal Vs M/s. Org Systems and Others

Supreme Court Of India · (2000) 1 JT 33 : (2000) 2 MLJ 5 : (2000) 1 SCALE 41(1) : (2000) 1 SCALE 41 : (2000) 1 SCC 742 : (2000) 1 SCR 57 : (2000) 1 UJ 490

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 15 ACivil Procedure Code, 1908 (CPC) — Order 40 Rule 1, Order 40 Rule 3
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Supreme Court06 Jan 2000Allowed

Veterinary Council of India Vs Indian Council of Agricultural Research

Supreme Court Of India · AIR 2000 SC 545 : (2000) AIRSCW 79 : (2000) 3 CALLT 16 : (2000) 1 JT 41 : (2000) 2 MLJ 89 : (2000) 1 SCALE 32 : (2000) 1 SCC 750 : (2000) 1 SCR 43 : (2000) 1 Supreme 31 : (2000) 1 UPLBEC 305

Constitution of India, 1950 — Article 252, 77(3)Societies Registration Act, 1860 — Section 21Veterinary Council Act, 1984 — Section 22, 3, 66
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Supreme Court06 Jan 2000Dismissed

M.M. Thomas Vs State of Kerala and Another

Supreme Court Of India · AIR 2000 SC 540 : (2000) AIRSCW 73 : (2000) 1 JT 26 : (2000) 1 KLT 799 : (2000) 2 MLJ 46 : (2000) 1 SCALE 14 : (2000) 1 SCC 666 : (2000) 1 SCR 33 : (2000) 1 Supreme 1

Constitution of India, 1950 — Article 215Kerala Land Reforms Act, 1963 — Section 82Kerala Private Forests (Vesting and Assignment) Act, 1971 — Section 3(2), 8C, 8C(2)
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Supreme Court06 Jan 2000Allowed

Randhir Singh Vs State of Haryana and Another

Supreme Court Of India · (2000) 1 ACR 214 : AIR 2000 SC 544 : (2000) AIRSCW 78 : (2000) 1 ALD(Cri) 424 : (2000) 3 CALLT 25 : (2000) CriLJ 755 : (2000) 1 JT 59 : (2000) 2 MPHT 374 : (2000) 1 PLJR 102 : (2000) 1 SCALE 39 : (2000) 1 SCC 760 : (2000) 1 Supreme 70 : (2000) 1 UJ 530

Constitution of India, 1950 — Article 32Criminal Procedure Code, 1973 (CrPC) — Section 195, 340Penal Code, 1860 (IPC) — Section 193
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Supreme Court06 Jan 2000Allowed

Madan Pal Singh Vs State of U.P. and Others

Supreme Court Of India · AIR 2000 SC 537 : (2000) AIRSCW 69 : (2000) 84 FLR 547 : (2000) 1 JT 53 : (2000) 1 LLJ 528 : (2000) 2 MLJ 53 : (2000) 1 SCALE 59 : (2000) 1 SCC 683 : (2000) SCC(L&S) 228 : (2000) 1 SCR 69 : (2000) 1 Supreme 61 : (2000) 1 UPLBEC 301

Constitution of India, 1950 — Article 226
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Supreme Court05 Jan 2000Dismissed

Kanti Bhadra Shah and Another Vs The State of West Bengal

Supreme Court Of India · (2000) 1 ACR 176 : AIR 2000 SC 522 : (2000) AIRSCW 52 : (2000) 1 ALD(Cri) 421 : (2000) 1 ALT(Cri) 121 : (2000) 3 CALLT 12 : (2000) CriLJ 746 : (2000) 1 JT 13 : (2000) 1 KLT 795 : (2000) 1 PLJR 103 : (2000) 3 PLJR 150 : (2000) 1 RLW 66 : (2000) 1 SCALE 19

Criminal Procedure Code, 1973 (CrPC) — Section 239, 240, 245Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 37Penal Code, 1860 (IPC) — Section 120B, 173, 227, 380, 454
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