Supreme Court14 Sept 2001Allowed
J.J. Enterprises Vs Commissioner of Income Tax
Supreme Court Of India · (2002) 174 CTR 111 : (2002) 254 ITR 216 : (2002) 122 TAXMAN 124
Income Tax Act, 1961 — Section 256(2)
COURT ARCHIVE
Supreme Court Of India judgments, 2001
1,295 judgments · page 17 of 65
Supreme Court14 Sept 2001Allowed
M/s Indseam Services Ltd. Vs Bimal Kumar Kejriwal (HUF)
Supreme Court Of India · (2001) 3 ACR 2582 : (2001) 8 AD 48 : AIR 2001 SC 3512 : (2001) AIRSCW 4382 : (2001) CriLJ 4746 : (2001) 7 JT 614 : (2001) 3 RLW 433 : (2001) 6 SCALE 305 : (2001) 8 SCC 15 : (2001) 7 Supreme 78 : (2001) 2 UC 578
Criminal Procedure Code, 1973 (CrPC) — Section 203Negotiable Instruments Act, 1881 (NI) — Section 138, 141Penal Code, 1860 (IPC) — Section 120B, 415(f), 415, 420
Supreme Court14 Sept 2001Dismissed
SUA Explosives and Accessories Ltd. and Another Vs S. Kumars Nationwide Ltd. and Others
Supreme Court Of India · (2002) 25 PTC 384
Supreme Court14 Sept 2001Disposed Of
State of Bihar Vs Laloo Prasad alias Laloo Prasad Yadav and Another
Supreme Court Of India · (2002) 1 ACR 452 : AIR 2002 SC 2432 : (2002) AIRSCW 2667 : (2002) 1 BLJR 287 : (2002) CriLJ 3236 : (2002) 3 Crimes 70 : (2001) 10 JT 276 : (2002) 9 SCC 626 : (2002) 5 Supreme 207
Evidence Act, 1872 — Section 154
Supreme Court13 Sept 2001Allowed
Commissioner of Customs, Madras Vs A-One Electronics
Supreme Court Of India · (2001) AIRSCW 2539 : (2002) 142 ELT 283 : (2001) 9 JT 37 : (2001) 8 SCALE 326 : (2002) 10 SCC 754 : (2001) 5 Supreme 436
Supreme Court13 Sept 2001Dismissed
Dwarika Prasad Tiwari Vs M.P. State Road Transport Corporation and Another
Supreme Court Of India · (2002) 1 MPJR 1
Madhya Pradesh Industrial Employment (Standing Orders) Rules, 1963 — Rule 2
Supreme Court13 Sept 2001Dismissed
Kanhaiyalal Agrawal and Others Vs The Factory Manager and others The Factory Manager and others Vs Kanhaiyalal Agrawal and Others
Supreme Court Of India · (2001) 8 AD 77 : AIR 2001 SC 3645 : (2001) AIRSCW 3656 : (2001) 91 FLR 380 : (2001) 2 JLJ 315 : (2001) 7 JT 571 : (2001) 2 LLJ 1239 : (2001) 6 SCALE 300 : (2001) 9 SCC 609 : (2001) 4 SCT 428 : (2001) 7 Supreme 97 : (2001) 3 UPLBEC 2515
Constitution of India, 1950 — Article 226, 227
Supreme Court13 Sept 2001Dismissed
Sukhdev Yadav and Others Vs State of Bihar
Supreme Court Of India · (2001) 3 ACR 2572 : (2001) 7 AD 593 : AIR 2001 SC 3678 : (2001) AIRSCW 3649 : (2002) 1 ALD(Cri) 36 : (2002) 1 ALT(Cri) 211 : (2002) CriLJ 80 : (2001) 7 JT 597 : (2001) 6 SCALE 292 : (2001) 8 SCC 86 : (2001) 7 Supreme 125 : (2001) 2 UC 665
Constitution of India, 1950 — Article 136Evidence Act, 1872 — Section 145, 155Indian Penal Code, 1860 (IPC) — Section 302
Supreme Court13 Sept 2001Allowed
Madan Mohan Ghosh Vs Infar (India) Ltd. and Another
Supreme Court Of India · (2001) 91 FLR 816 : (2001) 9 JT 35 : (2001) 2 LLJ 1547 : (2001) 8 SCALE 330
Industrial Disputes Act, 1947 — Section 36(2), 36(3), 36(4)
Supreme Court13 Sept 2001Dismissed
Avtar Singh Vs Chaudhary Charan S. Agrl. University and Others
Supreme Court Of India · AIR 2002 SC 2525 : (2002) AIRSCW 2732 : (2002) 92 FLR 346 : (2001) 10 JT 316 : (2002) 10 SCC 212 : (2002) 4 SCT 396
Supreme Court13 Sept 2001Disposed Of
Mungeshwar Prasad Chaurasia and Another Vs State of Bihar
Supreme Court Of India · (2002) 1 ACR 348 : AIR 2002 SC 2531 : (2002) AIRSCW 2748 : (2002) 2 ALD(Cri) 266 : (2002) 1 BLJR 316 : (2002) CriLJ 3505 : (2002) 2 Crimes 38 : (2002) 1 DMC 480 : (2001) 10 JT 344 : (2002) 10 SCC 163 : (2002) 2 Supreme 528
Penal Code, 1860 (IPC) — Section 201, 304B, 498A, 34
Supreme Court13 Sept 2001Allowed
Jagdish Vs State of Madhya Pradesh
Supreme Court Of India · (2002) 1 ACR 338 : AIR 2002 SC 2540 : (2002) AIRSCW 2765 : (2002) 80 ECC 3 : (2001) 10 JT 330
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 8
Supreme Court13 Sept 2001Dismissed
Mohan Lal Aggarwal and Others Vs Bhubaneswari Prasad Mishra and Others
Supreme Court Of India · (2002) 1 CALLT 13 : (2001) 91 FLR 1179 : (2001) 9 JT 21 : (2002) 1 LLJ 463 : (2001) 8 SCALE 328 : (2002) 1 UPLBEC 148
Supreme Court12 Sept 2001Partly Allowed
C.E. Tuticorin Thermal Power Station Vs Inspector of Labour, Tuticorin and Others
Supreme Court Of India · (2001) 10 SCC 636
Supreme Court12 Sept 2001Allowed
Puran Singh and Another Vs State of Bihar
Supreme Court Of India · (2002) 1 ACR 505 : (2001) 8 JT 647
Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 366, 366A, 368, 376
Supreme Court12 Sept 2001Disposed Off
Apex Engg. Pvt. Ltd. and Another Vs Fair growth Financial Services Ltd. and Another
Supreme Court Of India · AIR 2002 SC 2542 : (2002) AIRSCW 2767 : (2001) 10 JT 252 : (2002) 9 SCC 698 : (2003) 41 SCL 142
Supreme Court12 Sept 2001Dismissed
Dr. Bhanu Prasad Panda Vs The Chancellor, Sambalpur University and Others
Supreme Court Of India · AIR 2001 SC 3324 : (2001) AIRSCW 3554 : (2001) 91 FLR 373 : (2001) 7 JT 664 : (2001) LabIC 3363 : (2001) 6 SCALE 271 : (2001) 8 SCC 532 : (2002) 1 SCT 262 : (2002) 1 SLJ 89 : (2001) 6 Supreme 908 : (2001) 3 UPLBEC 2562
Orissa Universities Act, 1989 — Section 5(10)
Supreme Court12 Sept 2001Dismissed
Hari Shankar Jain Vs Sonia Gandhi
Supreme Court Of India · (2001) 7 AD 313 : AIR 2001 SC 3689 : (2001) AIRSCW 3557 : (2001) 7 JT 629 : (2001) 6 SCALE 233 : (2001) 8 SCC 233 : (2001) 7 Supreme 108
Citizenship Act, 1955 — Section 10, 13, 15, 3, 4, 5(1)(c), 9(2), 9, 9(1)Civil Procedure Code, 1908 (CPC) — Order 6 Rule 16, Order 6 Rule 2, Order 7 Rule 11, Section 151Constitution of India, 1950 — Article 10, 102, 11, 173, 327, 329, 328, 84, 326
Supreme Court12 Sept 2001Dismissed
Adcon Electronics Pvt. Ltd. Vs Daulat and Another
Supreme Court Of India · (2001) 10 JT 99 : (2002) 9 SCC 461
Specific Relief Act, 1963— Sec 22, 22(2), 22(1)
Supreme Court12 Sept 2001Allowed
M/s. Estralla Rubber Vs Dass Estate (Pvt.) Ltd.
Supreme Court Of India · (2001) 7 AD 690 : AIR 2001 SC 3295 : (2001) AIRSCW 3544 : (2001) 4 ALLMR 484 : (2001) 7 JT 657 : (2002) 2 LW 24 : (2001) 6 SCALE 275 : (2001) 8 SCC 97 : (2001) 7 Supreme 53
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, Section 115AConstitution of India, 1950 — Article 227West Bengal Premises Tenancy Act, 1956 — Section 17(2), 17(2A)