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Supreme Court Of India judgments, 2001

1,295 judgments · page 18 of 65

Supreme Court11 Sept 2001Disposed Of

Linder Frank Wolfgang Vs Yogesh D. Shah and Another

Supreme Court Of India · (2001) 3 ACR 2549 : (2001) 7 AD 506 : AIR 2001 SC 3895 : (2001) AIRSCW 3859 : (2001) CriLJ 4646 : (2002) 79 ECC 225 : (2001) 133 ELT 16 : (2002) 1 GLR 683 : (2001) 7 JT 459 : (2001) 6 SCALE 232 : (2001) 8 SCC 22 : (2001) 6 Supreme 892 : (2002) 1 UJ 41

Customs Act, 1962 — Section 135, 135(1)(i)Gold (Control) Act, 1968 — Section 85(1), 86
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Supreme Court11 Sept 2001Dismissed

State of Karnataka Vs Ramanjanappa and Others etc.

Supreme Court Of India · (2001) 3 ACR 2772 : (2001) 8 AD 656 : AIR 2001 SC 3515 : (2001) AIRSCW 4938 : (2001) AIRSCW 4396 : (2002) 1 ALD(Cri) 57 : (2001) 2 ALT(Cri) 273 : (2001) CriLJ 4758 : (2001) 8 JT 19 : (2001) 6 SCALE 290 : (2001) 8 SCC 387 : (2001) 8 Supreme 418 : (2001) 7

Indian Penal Code, 1860 (IPC) — Section 147, 149, 323, 326, 302, 148
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Supreme Court11 Sept 2001Partly Allowed

Latel Vs State of Chhattisgarh

Supreme Court Of India · (2001) 3 ACR 2586 : AIR 2001 SC 3747 : (2001) AIRSCW 3673 : (2001) 7 JT 618 : (2001) 9 SCC 135 : (2001) 6 Supreme 894 : (2001) 2 UC 586

Penal Code, 1860 (IPC) — Section 148, 149, 300, 302, 304, 307
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Supreme Court11 Sept 2001Allowed

Joginder Singh Vs State of Punjab and Others

Supreme Court Of India · (2001) 3 ACR 2568 : (2001) 7 AD 410 : AIR 2001 SC 3703 : (2001) AIRSCW 3684 : (2002) 3 CGLJ 51 : (2002) CriLJ 86 : (2001) 7 JT 587 : (2001) 6 SCALE 280 : (2001) 8 SCC 306 : (2001) 6 Supreme 887

Penal Code, 1860 (IPC) — Section 324, 325, 326, 34
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Supreme Court10 Sept 2001Allowed

K.L. Nandakumaran Nair Vs K.I. Philip and Others

Supreme Court Of India · (2001) 7 AD 509 : AIR 2001 SC 3607 : (2001) AIRSCW 3460 : (2001) 91 FLR 253 : (2001) 7 JT 564 : (2001) LabIC 3335 : (2002) 1 PLJR 78 : (2001) 6 SCALE 215 : (2001) 8 SCC 537 : (2001) 4 SCT 418 : (2002) 1 SLJ 81 : (2001) 6 Supreme 902 : (2001) 3 UPLBEC 2556

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Supreme Court09 Sept 2001

Sunder and Others Vs Union of India (UOI)

Supreme Court Of India · (2001) 09 SC CK 0092

Civil Procedure Code, 1908 (CPC) — Section 2Land Acquisition (Amendment and Validation) Act, 1967 — Section 3(3), 4(3)Land Acquisition Act, 1984 — Section 11, 15, 16, 18, 21(1), 23(2), 34, 28, 25(3), 23, 23(1), 23(c), 28, 31, 24, 26, 28A, 31(1), 4(1), 23(1A)
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Supreme Court07 Sept 2001Dismissed

Hussan Mithu Mhasvadkar Vs Bombay Iron and Steel Labour Board and Another

Supreme Court Of India · (2001) 7 AD 456 : AIR 2001 SC 3290 : (2001) AIRSCW 3398 : (2001) 91 FLR 232 : (2001) 7 JT 466 : (2001) LabIC 3330 : (2001) 2 LLJ 1520 : (2002) MPLJ 1 : (2001) 6 SCALE 156 : (2001) 7 SCC 394 : (2001) SCC(L&S) 1190 : (2001) 4 SCT 413 : (2001) 6 Supreme 779

Industrial Disputes Act, 1947 — Section 10(1), 12(5), 15, 17B, 2(j), 2(s), 3Indian Penal Code, 1860 (IPC) — Section 21
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Supreme Court07 Sept 2001Disposed Of

Sri Kant Tripathi and Others Vs State of U.P. and Others

Supreme Court Of India · (2001) 7 AD 427 : AIR 2001 SC 3757 : (2001) AIRSCW 3468 : (2001) 4 ALLMR 489 : (2002) 92 FLR 297 : (2001) 7 JT 519 : (2001) LabIC 3337 : (2001) 6 SCALE 162 : (2001) 4 SCT 361 : (2001) 6 Supreme 817 : (2001) 3 UPLBEC 2401

Constitution of India, 1950 — Article 14, 142, 16, 233, 309, 32Delhi Sales Tax Act, 1975 — Section 13(4)Uttar Pradesh Higher Judicial Service Rules, 1975 — Rule 16, 17, 18, 18(2), 18(3), 3(2), 4, 5, 6, 8, 22, 21, 20, 22(3), 4(4), 22(4), 20(5), 18(4), 8(2), 8(1), 22(2), 20(3)
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Supreme Court06 Sept 2001Disposed Of

A.P. SRTC, Cuddapah Vs K. Bajjanna

Supreme Court Of India · (2001) 1 ACR 719 : AIR 2001 SC 1246 : (2001) AIRSCW 795 : (2001) 1 ALD(Cri) 559 : (2001) ALLMR(Cri) 582 : (2001) CriLJ 1242 : (2001) 2 JT 558 : (2001) 2 RLW 297 : (2001) 2 SCALE 8 : (2001) 4 SCC 525 : (2001) 1 SCR 990 : (2001) 1 Supreme 661 : (2001) 1 UC

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