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Supreme Court Of India judgments

59,848 judgments · page 1,687 of 2,993

Supreme Court01 Dec 1999Dismissed

Election Commission of India and Another Vs Dr. Manmohan Singh and Others

Supreme Court Of India · AIR 2000 SC 231 : (1999) AIRSCW 4331 : (2000) 1 GLT 46 : (1999) 9 JT 367 : (1999) 7 SCALE 287 : (2000) 1 SCC 591 : (1999) 5 SCR 70 Supp : (1999) 9 Supreme 527

Constitution of India, 1950 — Article 324, 75(5)Registration of Electors Rules, 1960 — Rule 13(1), 26(1)Representation of the People Act, 1950 — Section 20(4)(5), 22, 31
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Supreme Court01 Dec 1999Dismissed

Punjab Wakf Board Vs Gram Panchayat @ Gram Sabha

Supreme Court Of India · (1999) 9 JT 544 : (2000) 126 PLR 477 : (1999) 7 SCALE 404 : (2000) 2 SCC 121 : (1999) 5 SCR 127 Supp

Panchayat Act — Section 13Punjab Village Common Lands (Regulation) Act, 1961 — Section 13, 2Wakf (Amendment) Act, 1984 — Section 4
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Supreme Court01 Dec 1999Allowed

State of West Bengal Vs Rashmoy Das and Others

Supreme Court Of India · AIR 2000 SC 228 : (1999) AIRSCW 4328 : (2000) 1 ALD(Cri) 9 : (2000) 67 ECC 211 : (1999) 9 JT 337 : (1999) 7 SCALE 293 : (2000) 1 SCC 76 : (1999) 5 SCR 80 Supp : (1999) 9 Supreme 539

Criminal Procedure Code, 1973 (CrPC) — Section 167(5)West Bengal Excise Act, 1909 — Section 92(1)
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Supreme Court30 Nov 1999Allowed

Padam Singh Vs State of U.P.

Supreme Court Of India · (1999) 3 ACR 2893 : AIR 2000 SC 361 : (1999) AIRSCW 4492 : (2000) 1 ALD(Cri) 12 : (2000) CriLJ 489 : (1999) 9 JT 351 : (1999) 7 SCALE 268 : (2000) 1 SCC 621 : (1999) 5 SCR 59 Supp : (1999) 9 Supreme 545

Penal Code, 1860 (IPC) — Section 148, 149, 302, 307, 324
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Supreme Court30 Nov 1999Dismissed

Raman Bhai Naran Bhai Patel and Others Vs State of Gujarat

Supreme Court Of India · (1999) 3 ACR 2680 : (1999) AIRSCW 4770 : (2000) 1 ALD(Cri) 310 : (2000) 1 ALT(Cri) 268 : (1999) CriLJ 5013 : (2000) 2 GLR 1009 : (1999) 9 JT 319 : (1999) 7 SCALE 258 : (2000) 1 SCC 358 : (1999) 5 SCR 41 Supp : (1999) 10 Supreme 76 : (2000) 1 UJ 312

Constitution of India, 1950 — Article 136Penal Code, 1860 (IPC) — Section 149, 302, 307, 326, 324, 323, 342, 452
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Supreme Court30 Nov 1999Dismissed

L.L. Kale Vs State of Maharashtra and Others

Supreme Court Of India · (1999) 3 ACR 2880 : AIR 2000 SC 366 : (1999) AIRSCW 4497 : (2000) 1 ALD(Cri) 78 : (2000) CriLJ 494 : (1999) 9 JT 342 : (1999) 7 SCALE 254 : (2000) 1 SCC 295 : (1999) 10 Supreme 1 : (2000) 1 UJ 410

Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307
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Supreme Court29 Nov 1999dismissed

Ishwar Dass Jain (Dead) Thr. Lrs. Vs Sohan Lal (Dead) By Lrs.

Supreme Court Of India · AIR 2000 SC 426 : (1999) AIRSCW 4573 : (2000) 1 CTC 359 : (1999) 9 JT 305 : (2000) 1 LW 425 : (2000) 125 PLR 56 : (2000) 1 RLW 80 : (1999) 7 SCALE 277 : (2000) 1 SCC 434 : (1999) 5 SCR 24 Supp : (1999) 10 Supreme 27 : (2000) 1 UJ 666

Civil Procedure Code, 1908 (CPC) — Section 100, 105, 115Constitution of India, 1950 — Article 136Evidence Act, 1872 — Section 34, 65, 68, 69, 70
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Supreme Court29 Nov 1999Allowed

Mujeeb and Another Vs State of Kerala

Supreme Court Of India · (1999) 3 ACR 2715 : (2000) CriLJ 742 : (1999) 9 JT 299 : (1999) 7 SCALE 249 : (2000) 10 SCC 315 : (1999) 5 SCR 16 Supp

Penal Code, 1860 (IPC) — Section 120, 302, 34
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Supreme Court26 Nov 1999dismissed

Anil Hada Vs Indian Acrylic Limited

Supreme Court Of India · (1999) 3 ACR 2845 : AIR 2000 SC 145 : (1999) AIRSCW 4228 : (2000) 1 ALD(Cri) 25 : (1998) 2 ALD(Cri) 736 : (2000) 1 ALLMR 722 : (2006) 1 BC 143 : (2000) 99 CompCas 36 : (2000) CriLJ 373 : (2000) 1 CTC 94 : (1999) 9 JT 223 : (2000) 1 LW(Cri) 422 : (2000) 1

Essential Commodities Act, 1955 — Section 10, 7Negotiable Instruments Act, 1881 (NI) — Section 138, 139, 141Water (Prevention and Control of Pollution) Act, 1974 — Section 44
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