COURT ARCHIVE

Supreme Court Of India judgments

59,848 judgments · page 1,682 of 2,993

Supreme Court04 Jan 2000Dismissed

Union of India and Others Vs Dudh Nath Prasad

Supreme Court Of India · AIR 2000 SC 525 : (2000) AIRSCW 4573 : (2000) AIRSCW 56 : (2000) 2 BLJR 1006 : (2000) 3 CALLT 1 : (2000) 1 CTC 418 : (2000) 1 JT 1 : (2000) 2 MLJ 57 : (2000) 1 SCALE 23 : (2000) 2 SCC 20 : (2000) SCC(L&S) 236 : (2000) 1 SCR 1 : (2000) 3 SLJ 37 : (2000) 8

Constitution of India, 1950 — Article 341(1), 366(24)Criminal Procedure Code, 1973 (CrPC) — Section 488Representation of the People Act, 1950 — Section 20

Supreme Court04 Jan 2000Disposed Of

Mahesh Kumar Bhawsinghka Vs State of Delhi

Supreme Court Of India · (2000) 1 ACR 48 : (2000) 2 ALD(Cri) 204 : (2000) CriLJ 2786 : (2000) 1 JT 541 : (2000) 9 SCC 383

Penal Code, 1860 (IPC) — Section 120B, 468, 477A

Supreme Court04 Jan 2000Dismissed

Pabitra Mohan Dash etc. Vs State of Orissa and Others

Supreme Court Of India · (2002) 92 FLR 230 : (2001) 1 JT 473 : (2001) 1 SCALE 71 : (2001) 2 SCC 480 : (2001) SCC(L&S) 445 : (2001) 1 SCR 81

Orissa Education (Recruitment and Conditions of Service of Teachers and Members of the Staff of Aided Educational Institutions) Rules, 1974 — Rule 6, 7, 8(3)Orissa Education Act, 1952 — Section 10, 2(K), 21, 27Orissa Educ

Supreme Court04 Jan 2000Disposed Of

State Bank of India Vs Girish Chandra Das

Supreme Court Of India · AIR 2000 SC 3486(1) : (2000) 3 CALLT 66 : (2000) 84 FLR 830 : (2000) 1 JT 539 : (2000) 1 LLJ 1326 : (2000) 1 UPLBEC 684

Supreme Court04 Jan 2000Disposed Of

Mohd. Zameeruddin Siddiqui Vs Executive Council, A.M.U. and Another

Supreme Court Of India · (2000) 84 FLR 818 : (2000) 1 JT 553 : (2000) 1 LLJ 1084 : (2000) 9 SCC 48 : (2000) SCC(L&S) 764 : (2000) 1 UPLBEC 685

Supreme Court04 Jan 2000Disposed Of

Parasrampuria Synthetics Ltd. Vs CEAT Financial Services Limited and Others

Supreme Court Of India · AIR 2000 SC 3407(2) : AIR 2000 SC 3407 : (2000) 2 JT 80 : (2001) 9 SCC 291

Supreme Court04 Jan 2000Dismissed

C. Chandramohan Vs Sengottaiyan (Dead) By Lrs. and Others

Supreme Court Of India · AIR 2000 SC 568 : (2000) AIRSCW 107 : (2000) 1 CTC 239 : (2000) 1 JT 18 : (2000) 2 LW 630 : (2000) 2 MLJ 1 : (2000) 1 SCALE 8 : (2000) 1 SCC 451 : (2000) 1 SCR 16 : (2000) 1 Supreme 10

Evidence Act, 1872 — Section 116Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(2), 14(1), 25, 8(5)Transfer of Property Act, 1882 — Section 111

Supreme Court03 Jan 2000Disposed Of

J.M. Baxi and Co. Vs Commissioner of Customs and Another

Supreme Court Of India · AIR 2000 SC 3407 : (2000) AIRSCW 1872 : (2000) 71 ECC 239 : (2000) 120 ELT 29 : (2000) 1 JT 540 : (2001) 9 SCC 275 : (2000) 4 Supreme 445

Constitution of India, 1950 — Article 226

Supreme Court03 Jan 2000Disposed Of

Regional Engg. College Vs U. Cheralu

Supreme Court Of India · AIR 2000 SC 1907 : (2000) AIRSCW 1517 : (2000) 84 FLR 1001 : (2000) 2 JT 78 : (2000) 1 LLJ 1086 : (2000) 9 SCC 508 : (2001) SCC(L&S) 108 : (2001) 4 Supreme 211 : (2000) 1 UPLBEC 863

Industrial Disputes Act, 1947 — Section 17B

Supreme Court03 Jan 2000Disposed Of

Trilochan Singh Vs Kanta Devi and Others

Supreme Court Of India · (2000) 1 JT 544 : (2000) 9 SCC 223

Supreme Court03 Jan 2000Allowed

Ravinder Kaur Vs Hitinder Singh

Supreme Court Of India · (2001) 1 UC 511

Hindu Marriage Act 1955— Section 13(1)(i)(a)

Supreme Court03 Jan 2000Allowed

Commissioner of Income Tax Vs Abhijit Iron Processors (P.) Ltd.

Supreme Court Of India · (2000) 2 LW(Cri) 747

Income Tax Act, 1961 — Section 80I

Supreme Court03 Jan 2000Disposed Of

Ananta Kalappa Jaratakhane Vs Krishtappa and Another

Supreme Court Of India · (2000) 3 CALLT 61 : (2000) 1 JT 533 : (2000) 9 SCC 735

Civil Procedure Code, 1908 (CPC) — Section 100

Supreme Court03 Jan 2000Allowed

Renu Gautam Vs Vinod Gautam

Supreme Court Of India · AIR 2000 SC 3405 : (2000) AIRSCW 1795 : (2000) 1 DMC 396 : (2000) 2 JT 83 : (2001) 3 Supreme 551 : (2001) 2 UC 18

Supreme Court03 Jan 2000Allowed

State of Maharashtra Vs Narayan Ramrao Chavan and Others

Supreme Court Of India · (2000) 1 JT 542 : (2000) 9 SCC 529 : (2001) SCC(L&S) 55 : (2000) 1 UPLBEC 685(1)

Supreme Court03 Jan 2000Disposed Of

Mulk Raj Chhabra and Others Vs New Kenil Worth Hotels Ltd. and Another

Supreme Court Of India · AIR 2000 SC 1917 : (2000) AIRSCW 1528 : (2000) 2 JT 82 : (2000) 9 SCC 546 : (2001) 4 Supreme 127

Arbitration and Conciliation Act, 1996 — Section 37Constitution of India, 1950 — Article 136

Supreme Court17 Dec 1999Dismissed

Mohd. Anwar Vs State of Delhi

Supreme Court Of India · (2000) 1 ACR 245 : (2000) CriLJ 591 : (1999) 10 JT 121 : (1999) 7 SCALE 249 : (2000) 1 SCC 615 : (1999) 5 SCR 485 Supp

Penal Code, 1860 (IPC) — Section 307, 34Terrorist and Disruptive Activities (Prevention) Act, 1987 — Section 5

Supreme Court17 Dec 1999Allowed

E.I.D. Parry (I) Ltd. Vs Asstt. Commr. of Commercial Taxes and Another

Supreme Court Of India · AIR 2000 SC 551 : (2000) AIRSCW 86 : (1999) 10 JT 145 : (1999) 7 SCALE 567 : (2000) 2 SCC 321 : (1999) 5 SCR 466 Supp : (1999) 10 Supreme 418

Madras Sugar Factories Control Act, 1949 — Section 10, 11, 12, 8Tamil Nadu General Sales Tax Act, 1959 — Section 2, 3(2)

Supreme Court17 Dec 1999dismissed

Satnam Singh Vs State of Rajasthan

Supreme Court Of India · (2000) 1 ACC 8 : (2000) 1 ACR 241 : AIR 2000 SC 423 : (1999) AIRSCW 4570 : (2000) 1 ALD(Cri) 198 : (2000) CriLJ 584 : (1999) 10 JT 138 : (1999) 7 SCALE 539 : (2000) 1 SCC 662 : (1999) 5 SCR 422 Supp : (1999) 10 Supreme 433 : (2000) 1 UJ 95

Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 302, 304A

Supreme Court17 Dec 1999Allowed

Kishori Vs State (NCT) of Delhi

Supreme Court Of India · (2000) 1 MPJR 298

Criminal Procedure Code, 1973 (CrPC) — Section 161, 319(1), 366Penal Code, 1860 (IPC) — Section 148, 149, 183, 188, 300