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Supreme Court Of India judgments

59,848 judgments · page 1,693 of 2,993

Supreme Court27 Oct 1999dismissed

Mahendra Pal Vs Ram Dass Malanger and Others

Supreme Court Of India · AIR 2000 SC 16 : (1999) 8 JT 468 : (1999) 6 SCALE 655 : (2000) 1 SCC 261 : (1999) 4 SCR 170 Supp

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 16, Order 7 Rule 11Conduct of Elections Rules, 1961 — Rule 56B(7)Representation of the People Act, 1951 — Section 83(1), 97
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Supreme Court27 Oct 1999Allowed

M.S. Ahlawat Vs State of Haryana and Another

Supreme Court Of India · AIR 2000 SC 168 : (1999) AIRSCW 4255 : (1999) 2 ALD(Cri) 875 : (2000) 2 CALLT 12 : (2000) CriLJ 388 : (1999) 4 Crimes 297 : (1999) 8 JT 530 : (2000) 1 LW(Cri) 123 : (1999) 6 SCALE 648 : (2000) 1 SCC 278 : (1999) 9 Supreme 21

Constitution of India, 1950 — Article 129, 142Criminal Procedure Code, 1973 (CrPC) — Section 195, 340Penal Code, 1860 (IPC) — Section 193
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Supreme Court27 Oct 1999Allowed

Hussain Vs State of Kerala

Supreme Court Of India · (2000) 2 ALD(Cri) 785 : (2001) 1 ALT(Cri) 167 : (2000) 72 ECC 14 : (2000) 1 JT 482 Supp : (2000) 3 KLT 805 : (2000) 6 SCALE 684 : (2000) 8 SCC 139 : (1999) 4 SCR 189 Supp : (2001) 1 UC 73

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 2, 20, 21, 27, 8Narcotic Drugs and Psychotropic Substances Rules, 1985 — Rule 66
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Supreme Court27 Oct 1999Allowed

Sunil Kumar Vs M/s. Escorts Yamaha Motors Ltd. and Ors

Supreme Court Of India · (1999) 3 ACR 2505 : AIR 2000 SC 27 : (1999) AIRSCW 4143 : (2000) 1 ALD(Cri) 412 : (2000) CriLJ 174 : (1999) 4 Crimes 325 : (1999) 8 JT 413 : (2000) 1 OLR 172 : (1999) 6 SCALE 633 : (1999) 8 SCC 468 : (1999) 9 Supreme 112 : (2000) 1 UJ 265

Constitution of India, 1950 — Article 136Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 405, 406, 415, 420, 468
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Supreme Court27 Oct 1999Allowed

Mahant Ram Prakash Dass Vs Ramesh Chandra and Others

Supreme Court Of India · (1999) AIRSCW 4784 : (2000) 1 ALT 18 : (1999) 8 JT 421 : (1999) 6 SCALE 635 : (1999) 9 SCC 420 : (1999) 4 SCR 148 Supp : (1999) 9 Supreme 282 : (2000) 1 UJ 351

Conduct of Elections Rules, 1961 — Rule 63(2), 64, 93
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Supreme Court26 Oct 1999dismissed

Babu Vs State of Kerala

Supreme Court Of India · (1999) 3 ACR 2496 : AIR 1999 SC 3861 : (1999) AIRSCW 3935 : (1999) 2 ALD(Cri) 840 : (1999) 4 Crimes 296 : (1999) 66 ECC 294 : (1999) 8 JT 412 : (2000) 1 OLR 160 : (1999) 6 SCALE 634 : (1999) 8 SCC 499 : (1999) 8 Supreme 728

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 50
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Supreme Court26 Oct 1999Dismissed

Molai and Another Vs State of Madhya Pradesh

Supreme Court Of India · (1999) 3 ACR 2407 : AIR 2000 SC 177 : (1999) AIRSCW 4266 : (1999) 2 ALD(Cri) 818 : (2000) 1 ALT(Cri) 81 : (2000) CriLJ 392 : (1999) 4 Crimes 266 : (2000) 1 JLJ 1 : (1999) 8 JT 361 : (2000) 1 MPHT 160 : (1999) 6 SCALE 606 : (1999) 9 SCC 581 : (1999) 4 SCR

Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 201, 302, 34, 376(2)
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Supreme Court26 Oct 1999Dismissed

Ms. Krishna Mohini Vs Mohinder Nath Sofat

Supreme Court Of India · AIR 2000 SC 317 : (1999) AIRSCW 4439 : (1999) 8 JT 379 : (1999) 6 SCALE 616 : (2000) 1 SCC 145 : (1999) 4 SCR 76 Supp : (1999) 9 Supreme 69

Conduct of Elections Rules, 1961 — Rule 10, 4, 5Constitution of India, 1950 — Article 102, 173, 191, 324, 84Representation of the People (Amendment) Act, 1989 — Section 2
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Supreme Court26 Oct 1999Allowed

Balbir Vs State of Haryana and Another

Supreme Court Of India · (1999) 3 ACR 2490 : AIR 2000 SC 11 : (1999) AIRSCW 4124 : (1999) 2 ALD(Cri) 869 : (2000) CriLJ 169(1) : (1999) 8 JT 403 : (2000) 1 LW(Cri) 211 : (2000) 1 RLW 28 : (1999) 6 SCALE 600 : (2000) 1 SCC 285 : (1999) 4 SCR 120 Supp : (1999) 9 Supreme 13

Criminal Procedure Code, 1973 (CrPC) — Section 220(1), 223, 235(1), 239, 311Penal Code, 1860 (IPC) — Section 302
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Supreme Court26 Oct 1999Allowed

Jeet Mohinder Singh Vs Harminder Singh Jassi

Supreme Court Of India · AIR 2000 SC 256 : (1999) AIRSCW 4361 : (1999) 8 JT 432 : (1999) 6 SCALE 703 : (1999) 9 SCC 386 : (1999) 4 SCR 33 Supp : (1999) 10 Supreme 99

Conduct of Elections Rules, 1961 — Rule 86, 90, 94ARepresentation of the People Act, 1951 — Section 100(1), 100(2), 116A, 123(1)(3)(3A)(6), 33(5)
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Supreme Court25 Oct 1999Disposed Of

Union of India (UOI) and Others Vs Sadha Singh

Supreme Court Of India · (1999) 3 ACR 2401 : AIR 1999 SC 3833 : (1999) 2 ALD(Cri) 815 : (2000) CriLJ 15 : (1999) 3 Crimes 263 : (1999) 8 JT 337 : (1999) 6 SCALE 594 : (1999) 8 SCC 375 : (1999) 4 SCR 28 Supp

Army Act, 1950 — Section 167, 169A, 177, 179, 180Criminal Procedure Code, 1973 (CrPC) — Section 428, 432, 433, 433(1), 433APenal Code, 1860 (IPC) — Section 302
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Supreme Court25 Oct 1999Disposed Of

Punjab National Bank Vs D.M. Amarnath

Supreme Court Of India · (2000) 86 FLR 640 : (2000) 2 LLJ 256 : (2000) 10 SCC 162 : (2000) SCC(L&S) 420

Punjab National Bank Officer Employees (Discipline and Appeal) Regulations, 1977 — Regulation 12.1
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