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Supreme Court Of India judgments, 2001

1,295 judgments · page 19 of 65

Supreme Court06 Sept 2001Dismissed

State of Kerala Vs M.S. Mani and Others

Supreme Court Of India · (2001) 3 ACR 2565 : (2001) 7 AD 525 : AIR 2001 SC 3315 : (2001) AIRSCW 3552 : (2001) CriLJ 4284 : (2001) 7 JT 577 : (2001) MPLJ 353 : (2001) 6 SCALE 258 : (2001) 8 SCC 82 : (2001) 7 Supreme 222 : (2001) 3 UPLBEC 2519

Contempt of Courts Act, 1971 — Section 15, 15(1), 2, 14
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Supreme Court06 Sept 2001

Surinder Singh Vs Kapoor Singh (Dead) through Lrs. and Others

Supreme Court Of India · AIR 2001 SC 1699 : (2001) AIRSCW 1687 : (2001) 1 ALD(Cri) 806 : (2001) 2 ALT(Cri) 48 : (2001) CriLJ 2187 : (2001) 2 Crimes 239 : (2001) 75 ECC 481 : (2001) 5 JT 84 : (2001) 2 KLT 355 : (2001) 3 SCALE 440 : (2001) 4 SCC 638 : (2001) 3 SCR 57 : (2001) 2 UJ

Specific Relief Act, 1963— Sec 12(3)
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Supreme Court06 Sept 2001Allowed

Gyan Chand and Another Vs Sumat Rani and Others

Supreme Court Of India · AIR 2002 SC 2434 : (2002) AIRSCW 2672 : (2002) 3 ALD 88 : (2002) 3 ALLMR 918 : (2002) 2 JLJ 129 : (2001) 10 JT 247 : (2002) 3 RLW 464 : (2002) 9 SCC 477 : (2002) 3 Supreme 70

Partition Act, 1893 — Section 4
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Supreme Court06 Sept 2001Dismissed

Harshad S. Mehta and Others Vs The State of Maharashtra

Supreme Court Of India · (2001) 3 ACR 2512 : (2001) 7 AD 137 : AIR 2001 SC 3774 : (2001) AIRSCW 3492 : (2001) 2 ALD(Cri) 578 : (2001) 49 BLJR 2235 : (2001) 107 CompCas 365 : (2002) 1 CompLJ 9 : (2001) CriLJ 4259 : (2001) 4 Crimes 229 : (2001) 7 JT 390 : (2001) 6 SCALE 182 : (2001

Bengal Suppression of Terrorist Outrages Act, 1932 — Section 24, 26, 26(2), 37(1), 52, 37(2)Criminal Law (Amendment) Act, 1952 — Section 8, 8(2)Criminal Procedure Code, 1973 (CrPC) — Section 157, 164, 167, 167(2), 190, 6, 306, 307, 308, 193
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Supreme Court06 Sept 2001Allowed

State of Madhya Pradesh Vs Kajad

Supreme Court Of India · (2001) 3 ACR 2561 : AIR 2001 SC 3317 : (2001) AIRSCW 3364 : (2002) 1 ALD(Cri) 256 : (2001) ALLMR(Cri) 2172 : (2002) 1 ALT(Cri) 89 : (2001) CriLJ 4240 : (2001) 77 ECC 465 : (2002) 1 JLJ 273 : (2001) 7 JT 560 : (2001) 4 MPHT 450 : (2001) 2 OLR 504 : (2001)

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 26, 27, 37, 37(1), 50
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Supreme Court05 Sept 2001Allowed

Union of India Vs Mamta Anurag Sharma and Another

Supreme Court Of India · (2001) 7 AD 451 : AIR 2001 SC 3744 : (2001) AIRSCW 3633 : (2001) 91 FLR 377 : (2001) 7 JT 624 : (2001) LabIC 3713 : (2002) 1 PLJR 214 : (2001) 6 SCALE 211 : (2001) 8 SCC 129 : (2001) SCC(L&S) 1222 : (2001) 4 SCT 41 : (2002) 1 SLJ 83 : (2001) 6 Supreme 905

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Supreme Court05 Sept 2001Allowed

Singareni Collieries Co. Ltd. Vs Kangala N. Rao 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

Andhra Pradesh (Regulation of Appointments to Public Services and Rationalisation of Staff Pattern and Pay Structure) Act, 1994 — Section 3(2)
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Supreme Court05 Sept 2001Dismissed

Priyanka Pandit Fulore (Smt) Vs State of Maharashtra and Others

Supreme Court Of India · (2001) 1 ACR 913 : AIR 2001 SC 1113 : (2001) AIRSCW 857 : (2001) 1 ALD(Cri) 500 : (2001) 1 ALT(Cri) 352 : (2001) 49 BLJR 1372 : (2001) CriLJ 1259 : (2001) 3 JT 191 : (2001) 2 RLW 321 : (2001) 2 SCALE 338 : (2001) 3 SCC 451 : (2001) 2 SCR 160 : (2001) 2 Su

Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug Offenders and Dangerous Persons Act, 1981 — Section 3
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Supreme Court05 Sept 2001Allowed

Lalloo and Another Vs State of U.P.

Supreme Court Of India · AIR 2001 SC 1256 : (2001) AIRSCW 804 : (2001) 89 FLR 84 : (2001) 2 JT 493 : (2001) 1 RLW 151 : (2001) 1 SCALE 658 : (2001) 3 SCC 174 : (2001) 1 Supreme 551 : (2001) 2 UJ 992

Indian Penal Code, 1860 — Section 147, 148, 149, 302
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