Supreme Court16 Oct 2001Dismissed
Commissioner of Income Tax Vs ASSAM FRONTIER TEA LTD.
Supreme Court Of India · (2002) 172 CTR 451
Income Tax Act, 1961 — Section 35, 35B
COURT ARCHIVE
Supreme Court Of India judgments, 2001
1,295 judgments · page 10 of 65
Supreme Court16 Oct 2001Disposed Of
State of West Bengal Vs Ansar Sheikh
Supreme Court Of India · (2002) 1 ACR 397 : (2001) 10 JT 423 : (2002) 2 RLW 265
Criminal Procedure Code, 1973 (CrPC) — Section 228Penal Code, 1860 (IPC) — Section 302
Supreme Court16 Oct 2001Dismissed
Siddappa Vasappa Kuri and Another Vs Special Land Acquisition Officer and anr
Supreme Court Of India · AIR 2001 SC 2951 : (2001) AIRSCW 4419 : (2002) 1 ALLMR 262 : (2001) 6 ALT 39 : (2001) 9 JT 176 : (2002) 2 LW 215 : (2002) 1 MLJ 82 : (2002) 1 OLR 184 : (2001) 7 SCALE 380 : (2002) 1 SCC 142 : (2001) 8 Supreme 89 : (2002) 1 UC 133 : (2002) 1 UPLBEC 922 : (
Land Acquisition Act, 1894 — Section 17, 23(1A), 4, 4(1), 6
Supreme Court16 Oct 2001allowed
Union of India and Another Vs P.D. Yadav
Supreme Court Of India · (2001) 9 AD 30 : (2001) 91 FLR 961 : (2001) 8 JT 617 : (2001) LabIC 4014 : (2001) 7 SCALE 270 : (2002) 1 SCC 405 : (2001) 4 SCT 1002 : (2002) 1 SLJ 299 : (2002) 1 UPLBEC 922 : (2002) 1 UPLBEC 118
Army Act, 1950 — Section 71, 73Army Pension Act — Section 16Army Rules, 1954 — Rule 14, 14(5), 15
Supreme Court16 Oct 2001Dismissed
JC-116244 Ex-Subedar Joginder Singh Vs Union of India and Others
Supreme Court Of India · (2003) 96 FLR 376 : (2001) 9 JT 23 : (2001) LabIC 4012 : (2001) 7 SCALE 263 : (2001) 9 SCC 602 : (2001) 4 SCT 1012 : (2002) 1 UPLBEC 150
Army Act, 1950 — Section 164(2), 52Pension Regulations for Army, 1961 — Regulation 113, 16
Supreme Court16 Oct 2001Allowed
Mochi Raju Vs State of Gujarat
Supreme Court Of India · (2002) 1 ACR 390
Bombay Police Act, 1951 — Section 135, 37(1)Penal Code, 1860 (IPC) — Section 302, 304Probation of Offenders Act, 1958 — Section 6
Supreme Court16 Oct 2001Disposed Of
R.C. Tamrakar and Another Vs Nidi Lekha
Supreme Court Of India · (2001) 9 AD 154 : AIR 2001 SC 3806 : (2001) AIRSCW 4245 : (2002) 3 CGLJ 408 : (2002) 2 JLJ 69 : (2001) 8 JT 612 : (2002) 2 LW 539 : (2001) 7 SCALE 265 : (2001) 8 SCC 431 : (2001) 7 Supreme 622
Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12, 13(1), 13(2), 13(5)
Supreme Court16 Oct 2001dismissed
T.N. Lakshmaiah Vs State of Karnataka
Supreme Court Of India · (2001) 3 ACR 2766 : (2001) 9 AD 63 : AIR 2001 SC 3828 : (2001) AIRSCW 4271 : (2001) 2 ALD(Cri) 774 : (2002) 1 ALT(Cri) 74 : (2001) 9 JT 95 : (2001) 2 OLR 711 : (2001) 7 SCALE 256 : (2002) 1 SCC 219 : (2001) 7 Supreme 658
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 105Penal Code, 1860 (IPC) — Section 299, 302, 84
Supreme Court16 Oct 2001Allowed
Sheo Pujan Singh Vs Pyare Lal
Supreme Court Of India · (2001) 89 FLR 609 : (2001) 4 JT 381 : (2001) 1 LLJ 1404 : (2001) 2 UPLBEC 1333
Supreme Court16 Oct 2001Allowed
Narayan Govind Hegde Vs Kamalakara Shivarama Hegde and Another
Supreme Court Of India · (2001) 9 AD 46 : AIR 2001 SC 3861 : (2001) AIRSCW 4309 : (2001) 9 JT 30 : (2001) 7 SCALE 242 : (2001) 8 SCC 487 : (2001) 7 Supreme 650
Bombay Agricultural Debtors Relief Act, 1947 — Section 31, 32, 37Civil Procedure Code, 1908 (CPC) — Order 9 Rule 9, 47Hindu Womens Right to Property Act, 1937 — Section 3(2), 3(3)
Supreme Court16 Oct 2001Allowed
M/s Khoday Eswarsa and Sons Vs The Commissioner of Gift Tax
Supreme Court Of India · AIR 2001 SC 4038 : (2001) AIRSCW 4240 : (2001) 170 CTR 553 : (2001) 251 ITR 883 : (2001) 9 JT 13 : (2001) 7 SCALE 237 : (2001) 9 SCC 457 : (2001) 7 Supreme 654 : (2001) 119 TAXMAN 346
Gift Tax Act, 1958 — Section 26(1), 4(1), 5(1), 6, 6(1)Gift Tax Rules, 1958 — Rule 11, 11(1)
Supreme Court16 Oct 2001Dismissed
State of U.P. and Another Vs Surendra Nath Misra
Supreme Court Of India · (2002) 92 FLR 683 : (2001) 10 JT 408 : (2002) 1 UPLBEC 922 : (2002) 1 UPLBEC 508
Constitution of India, 1950 — Article 14, 16Uttar Pradesh Higher Education (Group A) Service Rules, 1985 — Rule 20(1)
Supreme Court16 Oct 2001Allowed
Subhash Chand Vs State of Rajasthan
Supreme Court Of India · (2001) 3 ACR 2613 : (2001) 9 AD 17 : (2001) 2 ALD(Cri) 736 : (2002) 1 ALT(Cri) 60 : (2001) 8 JT 505 : (2001) 7 SCALE 246 : (2002) 1 SCC 702 : (2002) 1 UJ 150
Criminal Procedure Code, 1973 (CrPC) — Section 313, 366, 392Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302, 376, 376(2)
Supreme Court16 Oct 2001Dismissed
Kishan Chand Vs Jagdish Pershad and Others
Supreme Court Of India · (2001) 10 JT 426 : (2003) 9 SCC 151
Delhi Rent Control Act, 1958 — Section 14(1)(e)
Supreme Court15 Oct 2001Allowed
A.K. Joshi Vs Union of India (UOI)
Supreme Court Of India · (2002) 141 ELT 311
Constitution of India, 1950 — Article 136, 14, 141, 226
Supreme Court15 Oct 2001Disposed Of
Union of India and Others Vs Supreme Steels and General Mills and Others
Supreme Court Of India · AIR 2001 SC 2987 : (2001) AIRSCW 4162 : (2001) 94 DLT 229 : (2001) 78 ECC 225 : (2000) ECR 193 : (2001) 133 ELT 513 : (2001) 8 JT 518 : (2001) 7 SCALE 235 : (2001) 9 SCC 645 : (2001) 7 Supreme 762
Central Excise Rules, 1944 — Rule 96ZO, 96ZO(3)Central Excises and Salt Act, 1944 — Section 3A, 3A(4)
Supreme Court12 Oct 2001Dismissed
M/s Murudeshwara Ceramics Ltd. and Another Vs State of Karnataka and Others
Supreme Court Of India · AIR 2001 SC 3017 : (2001) AIRSCW 4132 : (2001) 8 JT 595 : (2001) 7 SCALE 228 : (2002) 1 SCC 116 : (2001) 7 Supreme 798
Karnataka Forest Act, 1963 — Section 17Karnataka Land Reforms Act, 1961 — Section 109, 63, 79(4), 79A, 79B
Supreme Court12 Oct 2001Dismissed
Ananga Uday Singh Deo Vs Ranga Nath Mishra and Others
Supreme Court Of India · (2001) 8 AD 599 : AIR 2001 SC 2992 : (2001) AIRSCW 4146 : (2001) 8 JT 574 : (2002) 1 MLJ 66 : (2001) 7 SCALE 172 : (2002) 1 SCC 499 : (2001) 7 Supreme 479
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 16Conduct of Elections Rules, 1961 — Rule 71, 72, 73, 74, 75Constitution of India, 1950 — Article 124(7), 80(4)
Supreme Court12 Oct 2001Dismissed
Mahendra Lal Das Vs State of Bihar and Others
Supreme Court Of India · (2001) 3 ACR 2610 : (2001) 8 AD 533 : AIR 2001 SC 2989 : (2001) AIRSCW 4186 : (2001) 2 ALD(Cri) 836 : (2001) ALLMR(Cri) 2403 : (2002) 1 ALT(Cri) 32 : (2002) 50 BLJR 707 : (2001) CriLJ 4718 : (2001) 8 JT 473 : (2001) 7 SCALE 232 : (2002) 1 SCC 149 : (2001)
Constitution of India, 1950 — Article 21Prevention of Corruption Act, 1947 — Section 5(1), 5(2)
Supreme Court12 Oct 2001Allowed
Narinderjit Singh Sahni and Another Vs Union of India and Others
Supreme Court Of India · (2001) 8 AD 499 : AIR 2001 SC 3810 : (2001) AIRSCW 4249 : (2001) 2 ALD(Cri) 743 : (2001) 8 JT 477 : (2001) 7 SCALE 189 : (2002) 2 SCC 210 : (2001) 7 Supreme 593 : (2002) 1 UJ 178
Constitution of India, 1950 — Article 21, 32Criminal Procedure Code, 1973 (CrPC) — Section 154, 167, 220, 437, 439Gangsters Act, 1999 — Section 3(2)