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Supreme Court Of India judgments, 2001

1,295 judgments · page 21 of 65

Supreme Court31 Aug 2001Dismissed

Ravinder Kumar and Another Vs State of Punjab

Supreme Court Of India · (2001) 3 ACR 2497 : AIR 2001 SC 3570 : (2001) AIRSCW 3366 : (2002) 1 ALD(Cri) 259 : (2001) 49 BLJR 2103 : (2001) CriLJ 4242 : (2001) 7 JT 377 : (2001) 6 SCALE 119 : (2001) 7 SCC 690 : (2001) 6 Supreme 549 : (2001) 2 UC 631

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Supreme Court31 Aug 2001Disposed Off

Ram Prakash Pandey Vs State of U.P. and Another

Supreme Court Of India · (2001) 3 ACR 2331 : (2001) 7 AD 108 : AIR 2001 SC 3592 : (2001) AIRSCW 3377 : (2001) 2 ALT(Cri) 359 : (2001) CriLJ 4247 : (2001) 7 JT 178 : (2001) 3 RLW 413 : (2001) 6 SCALE 20 : (2001) 9 SCC 121 : (2001) 6 Supreme 599 : (2001) 2 UC 432

Indian Penal Code, 1860 — Section 34, 302Code of Criminal Procedure, 1973 — Section 164, 437, 446A
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Supreme Court31 Aug 2001Dismissed

Basant Kumar Vs State of Rajasthan and Others

Supreme Court Of India · (2001) 7 JT 186 : (2001) 6 SCALE 17 : (2001) 7 SCC 201

Mines And Minerals (Development And Regulation) Act, 1957 — Section 15, 15(3)Rajasthan Minor Mineral Concession Rules, 1986 — Rule 5, 21, 65A
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Supreme Court31 Aug 2001Allowed

Charanjit Singh Chadha and Others Vs Sudhir Mehra

Supreme Court Of India · (2001) 3 ACR 2480 : (2001) 7 AD 75 : AIR 2001 SC 3721 : (2001) AIRSCW 3487 : (2001) 2 ALT(Cri) 291 : (2001) 3 ARBLR 497 : (2007) 2 CPJ 41 : (2001) CriLJ 4255 : (2001) 7 JT 226 : (2002) MPLJ 321 : (2001) 3 RLW 405 : (2001) 6 SCALE 29 : (2001) 7 SCC 417 : (

Indian Penal Code, 1860 — Section 24, 114, 120B, 378, 379, 406, 420Code of Criminal Procedure, 1973 — Section 482Negotiable Instruments Act, 1881 — Section 138
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Supreme Court31 Aug 2001Allowed

Nilangshu Bhusan Basu etc. Vs Deb K. Sinha and Others etc.

Supreme Court Of India · AIR 2001 SC 3654 : (2001) AIRSCW 3526 : (2001) 91 FLR 999 : (2001) 7 JT 233 : (2001) LabIC 3354 : (2001) 6 SCALE 34 : (2001) 8 SCC 119 : (2001) SCC(L&S) 1213 : (2002) 1 SLJ 100 : (2001) 6 Supreme 794

Calcutta Municipal Corporation Act, 1980 — Section 14, 14(1)(f), 14(3), 14(3)(a), 14(3)(b), 14(4)Constitution Of India, 1950 — Article 16
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Supreme Court31 Aug 2001Dismissed

Smita Conductors Ltd. Vs Euro Alloys Ltd.

Supreme Court Of India · (2001) 3 ARBLR 275 : (2001) 7 JT 358 : (2002) 2 LW 13 : (2001) 6 SCALE 128 : (2001) 7 SCC 328 : (2002) 1 UJ 13

Arbitration Act, 1940 — Section 32, 33, 34Foreign Awards (Recognition & Enforcement) Act, 1961 — Section 2(a), 3, 4, 7, 7(1)(b)(ii)Constitution Of India, 1950 — Article 134A
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Supreme Court31 Aug 2001Dismissed

S. Nagalingam Vs Sivagami

Supreme Court Of India · (2001) 3 ACR 2486 : AIR 2001 SC 3576 : (2001) AIRSCW 3372 : (2001) 2 ALD(Cri) 634 : (2002) 1 ALT(Cri) 69 : (2001) 2 DMC 544 : (2001) 7 JT 219 : (2001) 2 OLR 648 : (2001) 6 SCALE 425 : (2001) 6 SCALE 42 : (2001) 7 SCC 487 : (2001) 6 Supreme 772 : (2001) 2

Hindu Marriage Act, 1955 — Section 7, 7(2)(a), 7(2)(b), 7(3), 17Indian Penal Code, 1860 — Section 494
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Supreme Court30 Aug 2001Allowed

Commissioner of Customs, New Delhi Vs M/s. Parasrampuria Synthetics Ltd.

Supreme Court Of India · AIR 2001 SC 3501 : (2001) AIRSCW 3714 : (2001) 93 DLT 339 : (2001) 77 ECC 449 : (2001) ECR 185 : (2001) 133 ELT 9 : (2002) 253 ITR 274 : (2001) 7 JT 243 : (2001) 6 SCALE 53 : (2001) 9 SCC 74 : (2002) 125 STC 255 : (2001) 6 Supreme 810

Customs Act, 1962 — Section 108, 112, 28(1)Income Tax Act, 1961 — Section 32, 43(3)
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Supreme Court30 Aug 2001Allowed

State of Uttar Pradesh Vs Narendra Nath Sinha

Supreme Court Of India · (2001) 7 AD 67 : AIR 2001 SC 3594 : (2001) AIRSCW 3380 : (2001) 91 FLR 246 : (2001) 7 JT 182 : (2001) LabIC 3323 : (2001) 6 SCALE 14 : (2001) 9 SCC 118 : (2001) 4 SCT 292 : (2001) 6 Supreme 899 : (2001) 3 UPLBEC 2294

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Supreme Court30 Aug 2001Allowed

Steel Authority of India Ltd. and Others etc. etc. Vs National Union Water Front Workers and Others etc. etc.

Supreme Court Of India · AIR 2001 SC 3527 : (2001) AIRSCW 3574 : (2001) 91 FLR 182 : (2002) 1 GLR 792 : (2001) 7 JT 268 : (2001) LabIC 3656 : (2001) 2 LLJ 1087 : (2001) 5 SCALE 626 : (2001) 7 SCC 1 : (2001) SCC(L&S) 1121 : (2001) 4 SCT 1 : (2001) 6 Supreme 602 : (2002) 1 UPLBEC 2

Contract Labour (Regulation And Abolition) Act, 1970 — Section 1, 2, 2(b), 2(c), 2(d), 2(e), 2(g), 2(i), 2(i)(iv), 2(z), 2(1)(a), 3(1), 7, 8, 9, 10, 10(1), 10(2), 10(2)(a), 10(2)(b), 10(2)(c), 10(2)(d), 12, 12(1), 16, 17, 18, 19, 20, 21, 21(4), 23, 24, 25Industrial Disputes Act, 1947 — Section 2(1), 2(a), 2(a)(i), 2(k), 10Employes' Provident Fund And Miscellaneous Provisions Act, 1952 — Section 5B
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Supreme Court29 Aug 2001Allowed

Dental Council of India and Another Vs Hari Parkash and Others

Supreme Court Of India · AIR 2001 SC 3303 : (2001) AIRSCW 3353 : (2001) 93 DLT 291 : (2001) 7 JT 342 : (2001) 5 SCALE 573 : (2001) 8 SCC 61 : (2001) 4 SCT 336 : (2001) 3 SLJ 468 : (2001) 6 Supreme 556

Dentists Act, 1948 — Section 2(j), 2(g), 3, 3(c), 3(e), 3(f), 3(d), 4, 10All India Institute of Medical Sciences Act, 1956 — Section 10, 13, 23, 24,General Clauses Act, 1897 — Section 3(58)
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Supreme Court29 Aug 2001Allowed

The Secretary, Central Board of Direct Taxes and Others Vs B. Shyam Sunder

Supreme Court Of India · (2001) 7 AD 491 : AIR 2001 SC 3288 : (2001) AIRSCW 3396 : (2002) 92 FLR 193 : (2001) 7 JT 119 : (2001) LabIC 3288 : (2001) 5 SCALE 547 : (2001) 9 SCC 87 : (2001) 4 SCT 330 : (2001) 6 Supreme 576 : (2001) 118 TAXMAN 457

Administrative Tribunals Act, 1985 — Section 14Income Tax Act, 1961 — Section 143(3)Reward Scheme, 1985 — Rule 2(b), 2(c), 7
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