Supreme Court14 Dec 2001allowed
I.T.C. Limited Vs Commissioner of Central Excise, Bangalore
Supreme Court Of India · (2002) 140 ELT 4
Central Excises and Salt Act, 1944 — Section 35CConstitution of India, 1950 — Article 141
COURT ARCHIVE
Supreme Court Of India judgments, 2001
1,295 judgments · page 1 of 65
Supreme Court14 Dec 2001Disposed Off
Father Thomas Shingare and Others Vs State of Maharashtra and Others
Supreme Court Of India · (2002) 1 ACR 382 : AIR 2002 SC 463 : (2001) AIRSCW 5085 : (2002) 1 ALD(Cri) 285 : (2002) 1 AWC 380 Supp : (2002) 1 BomCR 343 : (2002) 1 Crimes 4 : (2002) 94 FLR 757 : (2002) 1 JCR 310 : (2001) 10 JT 369 : (2002) 2 LW(Cri) 489 : (2002) 1 RLW 96 : (2001) 8
Constitution of India, 1950 — Article 143, 30, 30(1), 32, 45Maharashtra Educational Institutions (Prohibition of Capitation Fee) Act, 1987 — Section 2, 3(1), 4, 4(1), 4(2)
Supreme Court14 Dec 2001Partly Allowed
Hubli Dharwar Municipal Corporation and Another Vs H.S. Mohd. Khan (dead) by Lrs. and Others
Supreme Court Of India · (2001) AIRSCW 5126 : (2002) 4 ALT 19 : (2001) 10 JT 376 : (2002) 93 RD 119 : (2002) 1 RLW 110 : (2001) 8 SCALE 501 : (2002) 2 SCC 109 : (2001) 8 Supreme 644 : (2002) 1 UC 243
Civil Procedure Code, 1908 (CPC) — Section 100
Supreme Court14 Dec 2001Allowed
Ashok Nagar Welfare Association and Another Vs R.K. Sharma and Others
Supreme Court Of India · AIR 2002 SC 335 : (2001) AIRSCW 5105 : (2001) 2 JT 24 Supp : (2002) 3 LW 460 : (2001) 8 SCALE 503 : (2002) 1 SCC 749 : (2001) 8 Supreme 647 : (2002) 1 UC 270 : (2002) 1 UJ 163
Civil Procedure Code, 1908 (CPC) — Order 5 Rule 15, Order 5 Rule 18, Order 5 Rule 20Constitution of India, 1950 — Article 136Delhi High Court Act, 1966 — Section 10
Supreme Court14 Dec 2001Dismissed
Laloo Prasad alias Laloo Prasad Yadav Vs State of Jharkhand Jagannath Mishra Vs CBI
Supreme Court Of India · AIR 2001 SC 1285 : (2001) AIRSCW 1196 : (2001) 3 ALLMR 911 : (2001) 3 ALT 17 : (2001) 1 DMC 616 : (2001) 3 JT 620 : (2001) 3 LW 17 : (2001) 2 RLW 337 : (2001) 2 SCALE 514 : (2001) 4 SCC 125 : (2001) 2 SCR 491 : (2001) 2 Supreme 435 : (2001) 1 UC 564 : (20
Supreme Court14 Dec 2001Allowed
Limbaji and Others Vs State of Maharashtra
Supreme Court Of India · (2001) 251 ITR 657 : (2001) 10 JT 62 : (2001) 10 SCC 151
Evidence Act, 1872 — Section 114, 114(a)Penal Code, 1860 (IPC) — Section 302, 34, 392, 394
Supreme Court14 Dec 2001Dismissed
State of Maharashtra Vs Marwanjee P. Desai and Others
Supreme Court Of India · AIR 2002 SC 456 : (2001) AIRSCW 5076 : (2002) 1 ALLMR 912 : (2002) 2 BomCR 33 : (2001) 10 JT 379 : (2001) 8 SCALE 509 : (2002) 2 SCC 318 : (2001) 8 Supreme 698 : (2002) 1 UJ 169
Bombay Government Premises (Eviction) Act, 1955 — Section 3, 4, 4(1), 4(2), 4(6)Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 18, 50(2)
Supreme Court13 Dec 2001allowed
State of Punjab and Another Vs ASI Balkar Singh
Supreme Court Of India · AIR 2001 SC 2110 : (2001) AIRSCW 1820 : (2001) 5 ALT 23 : (2001) 49 BLJR 1761 : (2001) 1 DMC 694 : (2001) 1 JT 213 Supp : (2001) 3 LW 31 : (2001) 3 LW 1 : (2001) 2 OLR 93 : (2001) 4 PLJR 46 : (2001) 2 RLW 326 : (2001) 3 SCALE 579 : (2001) 4 SCC 688 : (200
Supreme Court13 Dec 2001Dismissed
Davinder Pal Sehgal and Another Vs Partap Steel Rolling Mills Pvt. Ltd. and Others
Supreme Court Of India · AIR 2002 SC 451 : (2001) AIRSCW 5065 : (2002) 4 ALT 20 : (2002) 1 AWC 395 Supp : (2002) 1 CHN 113 Supp : (2002) 1 JCR 315 : (2001) 10 JT 463 : (2002) 3 LW 414 : (2002) 1 RLW 113 : (2001) 8 SCALE 476 : (2002) 3 SCC 156 : (2001) 8 Supreme 636 : (2002) 1 UC
Civil Procedure Code, 1908 (CPC) — Order 9 Rule 9Limitation Act, 1963 — Section 5
Supreme Court13 Dec 2001Allowed
Biman C. Karmakar and Others Vs State of W.B. and Others
Supreme Court Of India · (2001) 3 ACR 2657 : (2001) 8 AD 156 : (2001) AIRSCW 5248 : (2001) AIRSCW 4070 : (2001) CriLJ 4699 : (2001) 8 JT 198 : (2001) 6 SCALE 567 : (2001) 9 SCC 468 : (2001) 7 Supreme 322 : (2001) 8 Supreme 116
Supreme Court12 Dec 2001
Collector of Central Excise, Vadodra Vs Dhiren Chemical Industries
Supreme Court Of India · AIR 2002 SC 453 : (2001) AIRSCW 5073 : (2002) 101 DRJ 1 : (2001) 79 ECC 1 : (2002) 139 ELT 3 : (2002) 254 ITR 554 : (2002) 1 JCR 403 : (2001) 10 JT 456 : (2001) 8 SCALE 479 : (2002) 2 SCC 127 : (2002) 126 STC 122 : (2001) 8 Supreme 624
Central Excise Rules, 1944 — Rule 8(1)
Supreme Court12 Dec 2001Allowed
K.S. Bhoir Vs State of Maharashtra and Others Anuj and Others Vs State of Maharashtra and Others
Supreme Court Of India · AIR 2002 SC 444 : (2001) AIRSCW 5055 : (2002) 1 ALLMR 625 : (2002) 1 BOMLR 939 : (2001) 10 JT 445 : (2001) 8 SCALE 456 : (2001) 10 SCC 264 : (2002) 1 SCT 499 : (2001) 8 Supreme 627 : (2002) 1 UPLBEC 559
Constitution of India, 1950 — Article 226Dentists Act, 1948 — Section 10A, 10B, 10B(3), 10CIndian Medical Council (Amendment) Act, 1993 — Section 10A, 10B, 10C
Supreme Court12 Dec 2001Dismissed
Prakash Dhawal Khairnar (Patil) Vs State of Maharashtra State of Maharashtra Vs Sandeep @ Babloo Prakash Khairnar (Patil)
Supreme Court Of India · AIR 2002 SC 340 : (2001) AIRSCW 5111 : (2002) 1 ALD(Cri) 245 : (2002) 1 ALT(Cri) 173 : (2002) CriLJ 928 : (2002) 1 Crimes 18 : (2001) 2 JT 243 Supp : (2001) 8 SCALE 482 : (2002) 2 SCC 35 : (2001) 8 Supreme 709 : (2002) 1 UC 228 : (2002) 1 UJ 137
Arms Act, 1959 — Section 25(1), 3Criminal Procedure Code, 1973 (CrPC) — Section 164, 313Evidence Act, 1872 — Section 30
Supreme Court11 Dec 2001Dismissed
Majid etc. Vs State of Haryana
Supreme Court Of India · (2002) 1 ACR 369 : AIR 2002 SC 382 : (2001) AIRSCW 5175 : (2002) 1 ALD(Cri) 281 : (2002) 1 ALT(Cri) 153 : (2002) CriLJ 938 : (2002) 1 Crimes 1 : (2001) 10 JT 1353 : (2002) 2 PLJR 5 : (2001) 8 SCALE 448 : (2001) 10 SCC 6 : (2001) 8 Supreme 641 : (2002) 1 U
Criminal Procedure Code, 1973 (CrPC) — Section 161Evidence Act, 1872 — Section 145, 155(3)Penal Code, 1860 (IPC) — Section 302, 34
Supreme Court11 Dec 2001Disposed Of
Kari Choudhary Vs Most. Sita Devi and Others
Supreme Court Of India · (2002) 1 ACR 375 : AIR 2002 SC 441 : (2001) AIRSCW 5051 : (2002) 1 ALD(Cri) 242 : (2002) 1 ALT(Cri) 198 : (2002) 50 BLJR 984 : (2002) 1 CHN 108 Supp : (2002) CriLJ 923 : (2002) 1 Crimes 11 : (2002) 1 DMC 318 : (2001) 10 JT 361 : (2002) 1 PLJR 93 : (2001)
Criminal Procedure Code, 1973 (CrPC) — Section 173(2), 173(8), 202Penal Code, 1860 (IPC) — Section 188, 211, 302, 34
Supreme Court11 Dec 2001Disposed Of
Rahimal (Dead) by Lrs. and Another Vs Dy. Director of Consolidation and Others
Supreme Court Of India · AIR 2001 SC 883 : (2001) AIRSCW 527 : (2001) AIRSCW 3295 : (2001) 90 FLR 120 : (2001) 2 JT 87 : (2001) 1 LLJ 1069 : (2001) 1 SCALE 374 : (2001) 2 SCC 588 : (2001) SCC(L&S) 471 : (2001) 1 SCR 651 : (2001) 6 Supreme 359 : (2001) 1 Supreme 344 : (2001) 1 UPL
Evidence Act, 1872— Sec 103Uttar Pradesh Consolidation Of Holdings Act, 1953— Sec 48
Supreme Court11 Dec 2001Disposed Of
Sudina Prasad and Others Vs State of Bihar
Supreme Court Of India · (2002) 1 ACR 465 : AIR 2002 SC 293 : (2001) AIRSCW 5012 : (2002) 1 ALT(Cri) 189 : (2002) 1 BLJR 365 : (2002) 1 CHN 65 Supp : (2002) CriLJ 582 : (2002) 1 Crimes 212 : (2001) 10 JT 278 : (2002) 1 LW(Cri) 443 : (2002) 1 RLW 76 : (2001) 8 SCALE 376 : (2002) 1
Penal Code, 1860 (IPC) — Section 147, 148, 149, 302
Supreme Court11 Dec 2001Partly Allowed
CEHAT and Others Vs Union of India (UOI) and Others
Supreme Court Of India · (2001) 8 SCALE 325 : (2003) 8 SCC 410
Supreme Court10 Dec 2001Dismissed
BALCO Employees Union (Regd.) Vs Union of India and Others
Supreme Court Of India · AIR 2002 SC 350 : (2001) AIRSCW 5135 : (2002) 3 CGLJ 128 : (2002) 108 CompCas 193 : (2002) 1 CompLJ 205 : (2002) 1 JCR 339 : (2001) 10 JT 466 : (2002) 1 LLJ 550 : (2001) 8 SCALE 541 : (2002) 2 SCC 333 : (2002) 35 SCL 182 : (2002) 2 SCT 12 : (2001) 8 Supre
Andhra Pradesh Scheduled Areas Land Transfer Regulations, 1959 — Section 3(1)Constitution of India, 1950 — Article 12, 14, 145(3), 16, 21Industrial Disputes Act, 1947 — Section 25(O)
Supreme Court10 Dec 2001Dismissed
Fakir Mohd. (Dead) by L.Rs.. Vs Sita Ram
Supreme Court Of India · AIR 2002 SC 433 : (2001) AIRSCW 5041 : (2002) 1 SCC 741 : (2001) 8 Supreme 618
Rajasthan Premises (Control Of Rent And Eviction) Act, 1950 — Section 13, 13A, 13(a)(1), 13(4), 13(6), 19A, 19A(3), 19A(4), 19A(3)(b)Evidence Act, 1872 — Section 114, 114(f)General Clauses Act, 1897 — Section 30