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Supreme Court Of India judgments

59,848 judgments · page 1,691 of 2,993

Supreme Court02 Nov 1999Dismissed

The State of Bihar Vs Dr. Braj Kumar Mishra and Others

Supreme Court Of India · AIR 2000 SC 106 : (1999) AIRSCW 4065 : (1999) 8 JT 634 : (1999) 3 PLJR 197 : (1999) 7 SCALE 49 : (1999) 9 SCC 546 : (2000) SCC(L&S) 181 : (1999) 4 SCR 333 Supp : (2000) 2 SLJ 119 : (1999) 9 Supreme 106 : (2000) 1 UJ 188

Bihar State Universities Act, 1976 — Section 58(10)Constitution of India, 1950 — Article 226, 227
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Supreme Court02 Nov 1999Dismissed

Rajesh Govind Jagesha Vs State of Maharashtra

Supreme Court Of India · (1999) 3 ACR 2637 : AIR 2000 SC 160 : (1999) AIRSCW 4246 : (2000) 1 ALD(Cri) 38 : (2000) 1 ALT(Cri) 6 : (2000) CriLJ 380 : (1999) 4 Crimes 331 : (1999) 9 JT 1 : (1999) 7 SCALE 14 : (1999) 8 SCC 428 : (1999) 4 SCR 277 Supp : (1999) 9 Supreme 149 : (2000) 1

Penal Code, 1860 (IPC) — Section 302, 34, 504
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Supreme Court02 Nov 1999Allowed

Shri Ajit Chopra Vs Shri Sadhu Ram and Others

Supreme Court Of India · AIR 2000 SC 212 : (1999) AIRSCW 4308 : (1999) 8 JT 594 : (2000) 124 PLR 19 : (2000) 91 RD 85 : (2000) 1 RLW 53 : (1999) 7 SCALE 33 : (2000) 1 SCC 114 : (1999) 4 SCR 340 Supp : (1999) 9 Supreme 297

Civil Procedure Code, 1908 (CPC) — Section 11, 47East Punjab Urban Rent Restriction Act, 1949 — Section 13
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Supreme Court02 Nov 1999Allowed

Ajit Kumar Rath Vs State of Orissa and Others

Supreme Court Of India · AIR 2000 SC 84 : (2000) 2 CALLT 40 : (1999) 8 JT 578 : (1999) 7 SCALE 22 : (1999) 9 SCC 596 : (2000) SCC(L&S) 192 : (1999) 4 SCR 302 Supp : (2000) 2 SLJ 108

Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, 114Orissa Service of Engineers Rules, 1941 — Rule 16, 18, 26, 6
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Supreme Court02 Nov 1999Allowed

A. Mohammed Farook Vs Jt. Secy. To G.O.I. and Others

Supreme Court Of India · (2000) 67 ECC 421 : (1999) 10 JT 290 : (1999) 7 SCALE 274 : (2000) 2 SCC 360

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1)Constitution of India, 1950 — Article 32
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Supreme Court02 Nov 1999Dismissed

State of Himachal Pradesh Vs Lekh Raj and Another

Supreme Court Of India · (1999) 3 ACR 2754 : AIR 1999 SC 3916 : (1999) AIRSCW 4008 : (2000) 1 ALD(Cri) 43 : (2000) CriLJ 44 : (1999) 4 Crimes 337 : (1999) 9 JT 43 : (1999) 7 SCALE 86 : (2000) 1 SCC 247 : (1999) 4 SCR 286 Supp : (1999) 9 Supreme 155

Evidence Act, 1872 — Section 114, 118, 161Penal Code, 1860 (IPC) — Section 323, 376(2)
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Supreme Court01 Nov 1999Allowed

M/s. Omparkash Shivprakash Vs K.I. Kuriakose and Others

Supreme Court Of India · (1999) 3 ACR 2631 : AIR 1999 SC 3870 : (1999) AIRSCW 3950 : (2000) 1 ALD(Cri) 633 : (2000) CriLJ 26 : (1999) 4 Crimes 315 : (1999) 8 JT 569 : (1999) 3 KLT 861 : (2000) 2 RLW 353 : (1999) 7 SCALE 8 : (1999) 8 SCC 633 : (1999) 8 SCC 533 : (1999) 4 SCR 269 S

Criminal Procedure Code, 1973 (CrPC) — Section 2, 246, 251, 254(1), 262Prevention of Food Adulteration Act, 1954 — Section 16(1), 20A
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Supreme Court01 Nov 1999Dismissed

State of U.P. Vs Udai Narayan and Another

Supreme Court Of India · (1999) 3 ACR 2635 : AIR 1999 SC 3845 : (1999) AIRSCW 3921 : (2000) 67 ECC 9 : (1999) 114 ELT 374 : (1999) 8 JT 575 : (2000) 1 OLR 198 : (1999) 7 SCALE 1 : (1999) 8 SCC 741 : (1999) 4 SCR 255 Supp : (1999) 9 Supreme 11

Criminal Procedure Code, 1973 (CrPC) — Section 239Penal Code, 1860 (IPC) — Section 120Prevention of Corruption Act, 1988 — Section 10, 13(1), 13(2), 8
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Supreme Court01 Nov 1999Allowed

V.K. Jain Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 2000 SC 3609(1) : (2000) 100 CompCas 827 : (2000) 126 PLR 366 : (2000) 1 SCC 709

Constitution of India, 1950 — Article 32Negotiable Instruments Act, 1881 (NI) — Section 138
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Supreme Court01 Nov 1999Allowed

State of Maharashtra Vs Keshav Ramchandra Pangare and Another

Supreme Court Of India · (1999) 3 ACR 2603 : AIR 1999 SC 3846 : (1999) AIRSCW 3923 : (2000) 1 ALD(Cri) 305 : (2000) 2 CALLT 19 : (1999) 4 Crimes 376 : (1999) 8 JT 547 : (1999) 7 SCALE 3 : (1999) 9 SCC 479 : (2000) SCC(L&S) 175 : (1999) 4 SCR 260 Supp : (2000) 2 SLJ 104 : (1999) 9

Constitution of India, 1950 — Article 254, 309Criminal Procedure Code, 1973 (CrPC) — Section 4, 467, 470, 473Maharashtra Civil Services (Pension) Rules, 1982 — Rule 26, 27
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Supreme Court29 Oct 1999Allowed

Mohammed Kunju and Another Vs State of Karnataka

Supreme Court Of India · (1999) 3 ACR 2543 : AIR 2000 SC 6 : (1999) AIRSCW 4118 : (2000) 1 ALD(Cri) 477 : (2000) CriLJ 165 : (1999) 4 Crimes 320 : (1999) 8 JT 487 : (1999) 3 KLT 907 : (2000) 1 LW(Cri) 206 : (2000) 1 RLW 45 : (1999) 6 SCALE 693 : (1999) 8 SCC 660 : (1999) 9 Suprem

Criminal Procedure Code, 1973 (CrPC) — Section 444(1), 446(3), 449Penal Code, 1860 (IPC) — Section 120B, 420, 471
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Supreme Court29 Oct 1999Allowed

State of Uttar Pradesh Vs Chandrika

Supreme Court Of India · (1999) 3 ACR 2507 : AIR 2000 SC 164 : (1999) AIRSCW 4251 : (2000) CriLJ 384 : (1999) 8 JT 481 : (1999) 3 KLT 894 : (2000) 1 LW(Cri) 375 : (1999) 6 SCALE 689 : (1999) 8 SCC 638 : (1999) 4 SCR 239 Supp : (1999) 8 Supreme 723

Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 320Penal Code, 1860 (IPC) — Section 302, 304, 34
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