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Supreme Court Of India judgments, 2001

1,295 judgments · page 2 of 65

Supreme Court07 Dec 2001Dismissed

Ram Bilas Yadav and Others Vs State of Bihar

Supreme Court Of India · AIR 2002 SC 530 : (2002) AIRSCW 93 : (2002) 1 ALD(Cri) 82 : (2002) CriLJ 978 : (2002) 1 Crimes 225 : (2001) 2 JT 31 Supp : (2002) 1 PLJR 107 : (2001) 8 SCALE 389 : (2002) 2 SCC 131 : (2001) 8 Supreme 587 : (2002) 1 UC 146

Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 103, 148, 300, 302, 304
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Supreme Court07 Dec 2001Allowed

Panchdev Singh Vs State of Bihar

Supreme Court Of India · (2002) 1 ACR 333 : AIR 2002 SC 526 : (2002) AIRSCW 88 : (2002) 1 ALT(Cri) 110 : (2002) 1 CHN 88 Supp : (2002) CriLJ 973 : (2002) 1 Crimes 231 : (2001) 10 JT 322 : (2002) 2 LW(Cri) 484 : (2002) 2 MPHT 489 : (2002) 1 RLW 71 : (2001) 8 SCALE 393 : (2002) 1 S

Constitution of India, 1950 — Article 136Criminal Procedure Code, 1973 (CrPC) — Section 313Penal Code, 1860 (IPC) — Section 148, 149, 302, 324
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Supreme Court06 Dec 2001Dismissed

Suresh Chandra Poddar Vs Dhani Ram and Others

Supreme Court Of India · (2002) 1 ACR 379 : AIR 2002 SC 439 : (2001) AIRSCW 5048 : (2002) 1 AWC 377 Supp : (2002) 1 CHN 84 Supp : (2002) 95 DLT 9 : (2002) 1 JCR 308 : (2001) 10 JT 365 : (2002) 1 LLJ 822 : (2001) 8 SCALE 452 : (2002) 1 SCC 766 : (2002) 1 SCT 290 : (2002) 2 SLJ 418

Administrative Tribunals Act, 1885 — Section 17Constitution of India, 1950 — Article 226Contempt of Courts Act, 1971 — Section 12, 13
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Supreme Court06 Dec 2001Disposed Of

The State of Maharashtra Vs Indian Medical Association and Others

Supreme Court Of India · AIR 2002 SC 302 : (2001) AIRSCW 5023 : (2002) 1 ALD 91 : (2002) 1 ALLMR 681 : (2002) 4 BomCR 351 : (2002) 2 BOMLR 44 : (2001) 10 JT 294 : (2002) 4 MhLj 450 : (2001) 8 SCALE 399 : (2002) 1 SCC 589 : (2002) 1 SCT 1 : (2001) 8 Supreme 591

Calcutta Municipal Act, 1951 — Section 218Constitution of India, 1950 — Article 371(2)Indian Medical Council Act, 1956 — Section 10A, 10A(1), 10A(3), 10A(4), 10B
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Supreme Court06 Dec 2001Disposed Of

Ouseph alias Thankachan Vs State of Kerala

Supreme Court Of India · (2001) 12 SC CK 0012

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 22, 27Narcotic Drugs and Psychotropic Substances Rules, 1985 — Rule 66
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Supreme Court06 Dec 2001Disposed Of

Harjeet Singh @ Seeta Vs State of Punjab and Another

Supreme Court Of India · (2002) 1 ACR 343 : AIR 2002 SC 281 : (2001) AIRSCW 4998 : (2002) 1 CHN 127 Supp : (2002) CriLJ 571 : (2002) 1 Crimes 229 : (2001) 10 JT 336 : (2002) 2 LW(Cri) 481 : (2002) 1 RLW 80 : (2001) 8 SCALE 387 : (2002) 1 SCC 649 : (2001) 8 Supreme 607 : (2002) 1

Penal Code, 1860 (IPC) — Section 302, 307, 34
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Supreme Court05 Dec 2001Allowed

Sudama Pandey 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

Constitution of India, 1950 — Article 136Penal Code, 1860 (IPC) — Section 201, 302, 34, 376, 511
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Supreme Court05 Dec 2001Dismissed

Meharban Singh and Others Vs State of Madhya Pradesh

Supreme Court Of India · (2002) 1 ACR 401 : AIR 2002 SC 299 : (2001) AIRSCW 5019 : (2002) 1 ALT(Cri) 254 : (2002) CriLJ 586 : (2002) 1 Crimes 209 : (2001) 10 JT 459 : (2002) 1 PLJR 260 : (2001) 8 SCALE 382 : (2001) 10 SCC 57 : (2001) 8 Supreme 545 : (2002) 1 UC 46

Penal Code, 1860 (IPC) — Section 147, 148, 149, 302
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Supreme Court04 Dec 2001Dismissed

Bahadur Singh Vs State of Madhya Pradesh and Another

Supreme Court Of India · (2002) 1 ACR 190 : AIR 2002 SC 289 : (2001) AIRSCW 5008 : (2002) 1 ALT(Cri) 107 : (2002) 1 CHN 34 Supp : (2002) CriLJ 579 : (2002) 1 Crimes 222 : (2002) 79 ECC 9 : (2002) 142 ELT 281 : (2002) 1 JLJ 373 : (2001) 10 JT 231 : (2002) 1 LW(Cri) 440 : (2002) 1

Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15, 35, 8
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Supreme Court04 Dec 2001Dismissed

Brij Lal Vs State of Haryana

Supreme Court Of India · (2002) 1 ACR 404 : AIR 2002 SC 291 : (2001) AIRSCW 5070 : (2001) AIRSCW 5010 : (2002) CriLJ 581 : (2002) 1 Crimes 200 : (2001) 10 JT 510 : (2002) 1 PLJR 267 : (2001) 8 SCALE 359 : (2002) 1 SCC 700 : (2001) 8 Supreme 531 : (2002) 1 UC 242

Penal Code, 1860 (IPC) — Section 302, 307, 34
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Supreme Court04 Dec 2001Allowed

Rama Mangaruji Chacherkar Vs State of Maharashtra

Supreme Court Of India · (2002) 1 ACR 405 : AIR 2002 SC 283 : (2001) AIRSCW 5000 : (2002) 1 ALD(Cri) 275 : (2002) CriLJ 573 : (2002) 1 Crimes 202 : (2001) 10 JT 514 : (2002) 2 PLJR 9 : (2001) 8 SCALE 347 : (2002) 1 SCC 724 : (2001) 8 Supreme 533 : (2002) 1 UC 157 : (2002) 1 UJ 29

Penal Code, 1860 (IPC) — Section 302, 304
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Supreme Court04 Dec 2001Allowed

West Bengal State Electricity Board Vs Calcutta Electric Supply Corporation Ltd.

Supreme Court Of India · AIR 2002 SC 2627 : (2002) AIRSCW 2946 : (2002) 3 ALLMR 603 : (2002) 4 ALT 25 : (2002) 1 ARBLR 1 : (2002) 1 JCR 213 : (2001) 10 JT 237 : (2001) 8 SCALE 435 : (2002) 2 SCC 111 : (2001) 8 Supreme 566

Arbitration and Conciliation Act, 1996 — Section 13(2), 16, 16(2), 16(3)Electricity (Supply) Act, 1948 — Section 13, 15A, 16, 2(1), 29Regulatory Commission Act, 1998 — Section 17(1)
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Supreme Court04 Dec 2001

Pradip Chandra Parija and Others Vs Pramod Chandra Patnaik and Others

Supreme Court Of India · (2001) AIRSCW 5016 : (2002) 111 CompCas 299 : (2002) 174 CTR 580 : (2003) 90 ECC 878 : (2002) 144 ELT 7 : (2002) 254 ITR 99 : (2001) 10 JT 347 : (2001) 8 SCALE 384 : (2002) 1 SCC 1 : (2001) 8 Supreme 548

Constitution of India, 1950 — Article 143, 145, 145(2), 145(3)Supreme Court Rules, 1966 — Order 7 Rule 1, Order 7 Rule 2
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Supreme Court04 Dec 2001Dismissed

Jhapsa Kabari and Others etc. Vs State of Bihar

Supreme Court Of India · AIR 2002 SC 312 : (2001) AIRSCW 5037 : (2002) CriLJ 587 : (2002) 1 Crimes 205 : (2001) 2 JT 347 Supp : (2002) 3 PLJR 100 : (2001) 8 SCALE 372 : (2001) 10 SCC 94 : (2001) 8 Supreme 536 : (2002) 1 UC 407

Penal Code, 1860 (IPC) — Section 148, 149, 302, 34, 364
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Supreme Court04 Dec 2001Dismissed

Kunjan Vasu Vs Madhavan Achari and Others

Supreme Court Of India · AIR 2002 SC 273 : (2001) AIRSCW 4987 : (2001) 10 JT 207 : (2002) 1 KLT 260 : (2001) 8 SCALE 361 : (2002) 1 SCC 727 : (2001) 8 Supreme 584

Kerala Land Reforms Act, 1963 — Section 2(25), 80A, 80A(1), 80A(3)
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Supreme Court04 Dec 2001Allowed

Laxmikant V. Patel Vs Chetanbhat Shah and Another

Supreme Court Of India · AIR 2002 SC 275 : (2001) AIRSCW 4989 : (2002) 1 ALD 45 : (2002) 1 ALLMR 673 : (2002) 110 CompCas 518 : (2002) 2 GLR 69 : (2002) 1 JCR 293 : (2001) 10 JT 285 : (2002) 1 RLW 129 : (2001) 8 SCALE 350 : (2002) 3 SCC 65 : (2001) 8 Supreme 558 : (2002) 1 UC 182

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2
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Supreme Court04 Dec 2001Dismissed

State of Maharashtra Vs Bharati Chandmal Varma @ Ayesha Khan

Supreme Court Of India · (2002) 1 ACR 181 : AIR 2002 SC 285 : (2001) AIRSCW 5003 : (2002) 1 ALD(Cri) 78 : (2002) 5 BomCR 1 : (2002) 1 CHN 95 Supp : (2002) CriLJ 575 : (2002) 1 Crimes 218 : (2001) 10 JT 219 : (2001) 8 SCALE 367 : (2002) 2 SCC 121 : (2001) 8 Supreme 577 : (2002) 1

Criminal Procedure Code, 1973 (CrPC) — Section 138, 167, 167(1), 167(2)Maharashtra Control of Organised Crime Act, 1999 — Section 21, 21(2), 23, 23(1)Penal Code, 1860 (IPC) — Section 120, 420, 489A, 489B, 489C
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Supreme Court03 Dec 2001Dismissed

Sharma Transport Rep. by D.P. Sharma Vs Government of Andhra Pradesh and Others

Supreme Court Of India · AIR 2002 SC 322 : (2001) AIRSCW 4958 : (2002) 1 ALD 66 : (2002) 1 ARBLR 231 : (2001) 2 JT 1 Supp : (2001) 8 SCALE 417 : (2002) 2 SCC 188 : (2001) 8 Supreme 496

Andhra Pradesh Motor Vehicles Taxation Act, 1963 — Section 3, 9(1)Central Motor Vehicles Rules, 1989 — Rule 82, 83, 84, 85, 85AConstitution of India, 1950 — Article 246, 254, 256, 257, 299
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