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Supreme Court Of India judgments

59,848 judgments · page 1,684 of 2,993

Supreme Court14 Dec 1999Allowed

C. Gangacharan Vs C. Narayanan

Supreme Court Of India · (2000) AIRSCW 13 : (2000) 1 CTC 551 : (1999) 9 JT 640 : (2000) 1 KLT 445 : (2000) 2 MLJ 44 : (1999) 7 SCALE 518 : (2000) 1 SCC 459 : (1999) 5 SCR 332 Supp : (1999) 10 Supreme 239 : (2000) 1 UJ 192

Trusts Act, 1882 — Section 82
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Supreme Court14 Dec 1999

S.I. Rooplal and Another Vs Lt. Governor Through Chief Secretary, Delhi and Others

Supreme Court Of India · AIR 2000 SC 594 : (2000) AIRSCW 19 : (2000) 85 FLR 305 : (1999) 9 JT 597 : (1999) 7 SCALE 466 : (2000) 1 SCC 644 : (2000) SCC(L&S) 213 : (1999) 5 SCR 310 Supp : (2000) 2 SLJ 395 : (1999) 10 Supreme 300 : (2000) 1 UJ 252

Constitution of India, 1950 — Article 14, 16, 32Delhi Police (Appointment and Recruitment) Rules, 1980 — Rule 17, 5
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Supreme Court14 Dec 1999Allowed

Regional Provident Fund Commissioner Vs Shiv Kumar Joshi

Supreme Court Of India · AIR 2000 SC 331 : (1999) AIRSCW 4456 : (2000) 1 ALLMR 356 : (2000) 99 CompCas 347 : (2000) 1 CTC 107 : (2000) 84 FLR 183 : (1999) 10 JT 70 : (2000) 1 LLJ 552 : (2000) 2 LW 228 : (2000) 1 MhLj 819 : (2000) 2 MLJ 11 : (2000) 2 MPHT 89 : (2000) MPLJ 328 : (2

Consumer Protection Act, 1986 — Section 15, 2(1), 7Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 2, 5A, 6Trusts Act, 1882 — Section 20
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Supreme Court13 Dec 1999Allowed

Indira Sawhney Vs Union of India and Others

Supreme Court Of India · AIR 2000 SC 498 : (1999) AIRSCW 4661 : (2000) 1 ALLMR 99 : (1999) 9 JT 557 : (1999) 7 SCALE 411 : (2000) 1 SCC 168 : (1999) 5 SCR 229 Supp : (2000) 3 SLJ 101 : (1999) 10 Supreme 270 : (2000) 1 UJ 367 : (2000) 1 UPLBEC 455

Constitution of India, 1950 — Article 14, 15(2), 16, 31Kerala State and Subordinate Services Rules, 1958 — Rule 14, 15, 16, 17Kerala State Backward Classes (Reservation of Appointments or Posts in the Services Under the S
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Supreme Court13 Dec 1999Disposed Of

State of Karnataka Vs Arun Kumar Agarwal and Others

Supreme Court Of India · AIR 2000 SC 411 : (1999) AIRSCW 4556 : (1999) 9 JT 618 : (1999) 7 SCALE 441 : (2000) 1 SCC 210 : (1999) 5 SCR 278 Supp : (1999) 10 Supreme 215

Constitution of India, 1950 — Article 136Electricity (Supply) Act, 1948 — Section 29Penal Code, 1860 (IPC) — Section 120
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Supreme Court13 Dec 1999Allowed

B.K.N. Narayana Pillai Vs P. Pillai and Another

Supreme Court Of India · AIR 2000 SC 614 : (2000) AIRSCW 43 : (2000) 1 CTC 163 : (1999) 10 JT 61 : (2000) 2 LW 313 : (2000) 2 MLJ 20 : (2000) 125 PLR 547 : (2000) 2 RLW 279 : (1999) 7 SCALE 463 : (2000) 1 SCC 712 : (1999) 5 SCR 271 Supp : (1999) 10 Supreme 229 : (2000) 1 UJ 209

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Easements Act, 1882 — Section 60
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Supreme Court10 Dec 1999Disposed Of

State of Maharashtra Vs Suresh

Supreme Court Of India · (2000) 1 ACR 266 : (2000) 1 ALD(Cri) 606 : (1999) 9 JT 513 : (2000) 1 PLJR 117 : (1999) 7 SCALE 386 : (2000) 1 SCC 471 : (1999) 5 SCR 215 Supp : (2000) 1 UJ 326

Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302
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Supreme Court10 Dec 1999Allowed

V. Vijay Kumar Vs State of Kerala

Supreme Court Of India · (2000) 1 ACR 262 : AIR 2000 SC 586 : (2000) AIRSCW 9 : (2000) 1 ALD(Cri) 75 : (2000) CriLJ 739 : (1999) 9 JT 528 : (2000) 2 LW(Cri) 485 : (1999) 7 SCALE 381 : (2000) 1 SCC 628 : (1999) 5 SCR 208 Supp : (1999) 10 Supreme 186

Penal Code, 1860 (IPC) — Section 120B, 201, 302
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Supreme Court10 Dec 1999Disposed Of

Kiran Vs Sharad Dutt

Supreme Court Of India · (2000) 2 DMC 503 : (2000) 1 JT 532 : (2000) 10 SCC 243

Constitution of India, 1950 — Article 142Hindu Marriage Act, 1955 — Section 13B
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Supreme Court10 Dec 1999Dismissed

Raees Ahmad Vs State of U.P. and Others

Supreme Court Of India · AIR 2000 SC 583 : (2000) AIRSCW 5 : (1999) 9 JT 613 : (2000) 91 RD 76 : (1999) 7 SCALE 440 : (2000) 1 SCC 432 : (1999) 5 SCR 226 Supp : (1999) 10 Supreme 178 : (2000) 1 UJ 103 : (2000) 1 UPLBEC 433

Uttar Pradesh Municipalities Act, 1916 — Section 87
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