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Supreme Court Of India judgments

59,848 judgments · page 1,688 of 2,993

Supreme Court25 Nov 1999Dismissed

Krishnegowda and Others Vs State of Karnataka

Supreme Court Of India · (1999) 3 ACR 2718 : AIR 2000 SC 373 : (1999) AIRSCW 4510 : (2000) 1 ALD(Cri) 21 : (2000) CriLJ 501 : (1999) 9 JT 288 : (1999) 7 SCALE 199 : (2000) 1 SCC 306 : (1999) 9 Supreme 509

Penal Code, 1860 (IPC) — Section 148, 149, 302, 324, 326, 341
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Supreme Court25 Nov 1999Allowed

Tata Tea Ltd. Vs The Commissioner of Customs, Chennai

Supreme Court Of India · AIR 2000 SC 376 : (1999) AIRSCW 4513 : (2000) 67 ECC 222 : (1999) 85 ECR 822 : (1999) 114 ELT 775 : (1999) 9 JT 281 : (1999) 7 SCALE 202 : (1999) 9 SCC 522 : (1999) 9 Supreme 515

Customs Act, 1962 — Section 130E, 20, 25(1)
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Supreme Court24 Nov 1999dismissed

Velamuri Venkata Sivaprasad (D)By Lrs. Vs Kothuri Venkateswarlu (D)By Lrs. Ors.

Supreme Court Of India · AIR 2000 SC 434 : (1999) AIRSCW 4583 : (1999) 3 CALLT 90 : (2000) 1 DMC 1 : (1999) 9 JT 242 : (2000) 1 LW 96 : (1999) 7 SCALE 224 : (2000) 2 SCC 139 : (1999) 4 SCR 522 Supp : (1999) 10 Supreme 38 : (2000) 1 UJ 505

Criminal Procedure Code, 1973 (CrPC) — Section 125Hindu Succession Act, 1956 — Section 14(1), 23, 24, 4(1)Hindu Widows Remarriage Act, 1856 — Section 2, 3, 8
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Supreme Court24 Nov 1999Disposed Of

Ramdoss Vs K. Thangavelu

Supreme Court Of India · (2000) 1 CTC 303 : (1999) 10 JT 51 : (2000) 2 LW 310 : (1999) 7 SCALE 402 : (2000) 2 SCC 135 : (1999) 5 SCR 1 Supp

Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 25
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Supreme Court24 Nov 1999Allowed

Anil Kumar Gupta and Others Vs Municipal Corporation of Delhi and Others

Supreme Court Of India · AIR 2000 SC 659 : (2000) AIRSCW 182 : (2000) 84 FLR 334 : (1999) 9 JT 231 : (1999) 7 SCALE 192 : (2000) 1 SCC 128 : (1999) 4 SCR 553 Supp : (2000) 1 SLJ 166 : (1999) 9 Supreme 457 : (2000) 2 UPLBEC 1014

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22Maharashtra Motor Vehicles Department (Recruitment) Rules, 1991 — Rule 3
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Supreme Court19 Nov 1999Dismissed

Haridas Parsedia Vs Urmila Shakya and Others

Supreme Court Of India · AIR 2000 SC 278 : (1999) AIRSCW 4390 : (2000) 84 FLR 283 : (2000) 1 JLJ 83 : (1999) 9 JT 152 : (1999) 2 MPJR 595 : (1999) 7 SCALE 152 : (2000) 1 SCC 81 : (2000) SCC(L&S) 99 : (1999) 4 SCR 476 Supp : (2000) 1 SLJ 212 : (1999) 9 Supreme 401

Constitution of India, 1950 — Article 16(4), 227, 309Madhya Pradesh Transport Department Subordinate (Class III-Executive) Service Recruitment Rules, 1971 — Rule 11(A)
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Supreme Court19 Nov 1999Allowed

State of Himachal Pradesh Vs Tara Dutt and Another

Supreme Court Of India · (1999) 3 ACR 2841 : AIR 2000 SC 297 : (1999) AIRSCW 4413 : (2000) 2 ALD(Cri) 278 : (2000) CriLJ 485 : (1999) 9 JT 215 : (2000) 1 LW(Cri) 379 : (2000) 1 OLR 153 : (1999) 7 SCALE 183 : (2000) 1 SCC 230 : (1999) 4 SCR 514 Supp : (1999) 9 Supreme 421 : (2000)

Criminal Procedure Code, 1973 (CrPC) — Section 406, 468, 468(1), 468(2), 468(3)Penal Code, 1860 (IPC) — Section 109, 120, 417, 420, 465Prevention of Corruption Act, 1947 — Section 5(2)
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Supreme Court19 Nov 1999Allowed

State of Orissa Vs S. Mohanty and Others

Supreme Court Of India · (2001) 1 ACR 361 : AIR 2000 SC 3494 : (2000) AIRSCW 2330 : (2000) CriLJ 3469 : (2000) 10 JT 531 : (2000) 3 PLJR 170 : (2000) 2 SCC 170

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 41, 42, 50
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