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Supreme Court Of India judgments, 2001

1,295 judgments · page 20 of 65

Supreme Court04 Sept 2001Disposed Off

State of M.P. Vs B.R. Thakare and Others

Supreme Court Of India · AIR 2002 SC 2431 : (2002) AIRSCW 2665 : (2001) 10 JT 234 : (2002) LabIC 2329 : (2002) 10 SCC 338 : (2002) 3 SCT 656

Madhya Pradesh Administrative Tribunals Act, 1985 — Section 5(2), 5(6)
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Supreme Court04 Sept 2001Allowed

State of Himachal Pradesh Vs Tarsem Singh and Others

Supreme Court Of India · (2001) 7 AD 254 : AIR 2001 SC 3431 : (2001) AIRSCW 3284 : (2001) 7 JT 460 : (2001) 6 SCALE 92 : (2001) 8 SCC 104 : (2001) 6 Supreme 759

Constitution of India, 1950 — Article 246(3)Himachal Pradesh Village Common Lands Vesting and Utilization Act, 1974 — Section 3, 8Land Acquisition Act, 1894 — Section 16, 17
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Supreme Court04 Sept 2001Allowed

Subhash Vs State of Maharashtra and Another

Supreme Court Of India · AIR 2002 SC 2537 : (2002) AIRSCW 2759 : (2002) 1 AWC 375 Supp : (2001) 10 JT 339 : (2002) LabIC 2473 : (2002) 4 SCT 608 : (2002) 1 UJ 458

Administrative Tribunals Act, 1985 — Section 22(3)(f)
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Supreme Court04 Sept 2001Disposed Off

S.R. Babu Vs T.K. Vasudevan and Others

Supreme Court Of India · (2001) 7 AD 530 : AIR 2001 SC 2881 : (2001) AIRSCW 3761 : (2001) 4 ALLMR 536 : (2001) 7 JT 593 : (2001) 6 SCALE 261 : (2001) 8 SCC 110 : (2001) 7 Supreme 102

Kerala Buildings (Lease & Rent Control), 1965 — Section 11(3), 11(4), 11(4)(iv), 11(7), 11(8), 11(10)Constitution Of India, 1950 — Article 227
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Supreme Court04 Sept 2001Dismissed

Chhidamilal and Others Vs State of M.P.

Supreme Court Of India · AIR 2001 SC 2814 : (2001) 6 JT 151 : (2002) 1 LW 483 : (2001) 5 SCALE 31 : (2001) 6 SCC 581 : (2001) 2 UJ 1341

Indian Penal Code, 1860 — Section 148, 149, 302, 304(II)
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Supreme Court03 Sept 2001Allowed

Dr. Prachi Almeida Vs The Dean, Goa Medical College and Others

Supreme Court Of India · AIR 2001 SC 3418 : (2001) AIRSCW 3278 : (2001) 7 JT 385 : (2001) 6 SCALE 66 : (2001) 7 SCC 640 : (2002) 1 SCT 232 : (2001) 6 Supreme 728

Goa (Rules for Admission for Postgraduate Degree Courses of Goa University at the Goa Medical College) Rules, 1998 — Rule 3
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Supreme Court03 Sept 2001Allowed

State of West Bengal etc. Vs M.R. Mondal and Another

Supreme Court Of India · (2001) 7 AD 184 : AIR 2001 SC 3471 : (2001) 7 JT 200 : (2001) 6 SCALE 82 : (2001) 8 SCC 443

National Highway Act, 1956 — Section 5, 12(1)(a)National Highways Authority of India Act, 1988 — Section 11, 12
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Supreme Court03 Sept 2001Dismissed

Leela Soni and Others Vs Rajesh Goyal and Others

Supreme Court Of India · AIR 2001 SC 3601 : (2001) AIRSCW 3404 : (2002) 3 CGLJ 225 : (2002) 1 JLJ 342 : (2001) 7 JT 212 : (2002) 1 MPHT 12 : (2001) 6 SCALE 60 : (2001) 7 SCC 494 : (2001) 6 Supreme 764 : (2001) 2 UC 591

Madhya Pradesh Accommodation Control Act, 1961 — Section 12(1), 12(1)(a), 12(1)(a)(ii), 12(1)(o), 12(1)(m), 12(3), 12(11), 13, 13(1), 13(2), 13(5), 13(6)Code of Civil Procedure, 1908 — Section 100, 101, 103
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Supreme Court03 Sept 2001Disposed Off

Gramophone Co., of India Ltd. Vs Mars Recording Pvt. Ltd. and Another

Supreme Court Of India · (2001) 7 AD 218 : AIR 2001 SC 2885 : (2001) AIRSCW 3771 : (2001) 4 ALLMR 539 : (2001) 7 JT 352 : (2001) 6 SCALE 73 : (2002) 2 SCC 103 : (2001) 6 Supreme 685

Copyright Act, 1957 — Section 2(m), 2(m)(iii), 20, 30, 31, 31A, 52(1)(j)(ii), 52(1)(j), 52(1)(j)(i), 60Copyright Rules, 1958 — Rule 21Specific Relief Act, 1963 — Section 41
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Supreme Court03 Sept 2001Dismissed

Aeltemesh Rein Vs The Supreme Court of India

Supreme Court Of India · AIR 2001 SC 3361 : (2001) AIRSCW 3288 : (2001) 49 BLJR 2108 : (2001) 93 DLT 262 : (2001) 7 JT 257 : (2001) 6 SCALE 50 : (2001) 9 SCC 71 : (2001) 6 Supreme 596 : (2001) 2 UJ 1582

Lawyers Chambers [Allotment and Occupancy] Rules — Rule 2
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Supreme Court03 Sept 2001Dismissed

Smt. Leela Soni and Others Vs Rajesh Goyal and Others

Supreme Court Of India · (2001) 2 MPJR 488

Madhya Pradesh Accommodation Control Act, 1961 — Section 12(1), 12(1)(a), 12(1)(a)(ii), 12(1)(o), 12(1)(m), 12(3), 12(11), 13, 13(1), 13(2), 13(5), 13(6)Code of Civil Procedure, 1908 — Section 100, 101, 103
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