COURT ARCHIVE

Supreme Court Of India judgments, 2001

1,295 judgments · page 22 of 65

Supreme Court29 Aug 2001Dismissed

State of Andhra Pradesh and Others Vs Nallamilli Rami Reddi and Others

Supreme Court Of India · AIR 2001 SC 3616 : (2001) AIRSCW 3386 : (2002) 2 ALT 1 : (2001) 7 JT 503 : (2001) 5 SCALE 582 : (2001) 7 SCC 708 : (2001) 6 Supreme 481

Andhra Pradesh Charitable & Hindu Religious Institutions & Endowments Act, 1987 — Section 80, 82, 82(1), 82(2)Andhra Pradesh (Andhra Area) Tenancy Act, 1956 — Section 3, 4, 5, 6, 7, 8, 9, 10, 11, 12, 13, 14, 15, 16, 18(2) Andhra Pradesh (Andhra Area) Tenancy (Amendment) Act, 1966 — Section 74(1), 74(1)(e)Andhra Pradesh (Telangana Area) Tenancy and Agricultural Land Act, 1950 — Section 38E

Supreme Court29 Aug 2001Allowed

Union of India and Others Vs Avtar Singh and Others

Supreme Court Of India · AIR 2001 SC 3598 : (2001) AIRSCW 3382 : (2001) 91 FLR 248 : (2001) 7 JT 494 : (2001) LabIC 3325 : (2001) 5 SCALE 568 : (2001) 9 SCC 144 : (2001) 4 SCT 341 : (2001) 3 SLJ 475 : (2001) 6 Supreme 538

Constitution of India, 1950 — Article 136

Supreme Court28 Aug 2001Disposed Of

Punjab University Vs V.N. Tripathi and Another

Supreme Court Of India · (2001) 7 AD 23 : AIR 2001 SC 3672 : (2001) AIRSCW 3409 : (2001) 49 BLJR 2089 : (2001) 7 JT 96 : (2001) 5 SCALE 535 : (2001) 8 SCC 179 : (2001) 4 SCT 333 : (2001) 3 SLJ 487 : (2001) 6 Supreme 524

Punjab University Act, 1947 — Section 21Punjab University Regulations — Regulation 10.2

Supreme Court28 Aug 2001Disposed Off

Sri T. Phunzathang Vs Sri Hangkhanlian and Others

Supreme Court Of India · AIR 2001 SC 3924 : (2001) AIRSCW 3892 : (2001) 3 GLT 20 : (2001) 7 JT 439 : (2001) 5 SCALE 599 : (2001) 8 SCC 358 : (2001) 6 Supreme 564

Representation of People Act, 1951 — Section 80(3), 81, 81(3), 83, 83(1), 83(1)(c), 83(1)(sic), 86, 86(1), 86(5), 123Code of Civil Procedure, 1908 — Section 139(c)Conduct of Election Rules, 1961 — Rule 94A

Supreme Court28 Aug 2001Allowed

U.P. State Electricity Board Vs Banaras Electric Light and Power Co. Ltd.

Supreme Court Of India · (2001) 7 AD 104 : AIR 2001 SC 2727 : AIR 2001 SC 3687 : (2001) AIRSCW 2984 : (2001) AIRSCW 3465 : (2001) 6 JT 501 : (2001) 7 JT 116 : (2001) 5 SCALE 539 : (2001) 5 SCALE 325 : (2001) 7 SCC 117 : (2001) 7 SCC 637 : (2001) 6 Supreme 190 : (2001) 6 Supreme 5

Indian Electricity Act, 1910 — Section 6(1), 7A(6), 52Indian Electricity (U.P. Amendment and Validation) Act, 1976 — Section 7AConsititution Of India, 1950 — Article 14, 19(1)(f), 31

Supreme Court28 Aug 2001Allowed

Harijan Devabhai Jivabhai Vs Becharbhai Valabhai Vaniya and Others

Supreme Court Of India · (2001) 7 AD 15 : AIR 2001 SC 3312 : (2001) AIRSCW 3647 : (2001) AIRSCW 3360 : (2001) 107 CompCas 199(2) : (2001) 4 GLR 3211 : (2001) 5 SCALE 554 : (2001) 9 SCC 90 : (2001) 6 Supreme 579 : (2001) 6 Supreme 496 : (2002) 1 UJ 30

Gujarat Co-operative Societies Act, 1961 — Section 107, 107(1), 107(3)

Supreme Court28 Aug 2001Dismissed

Arnit Das Vs State of Bihar

Supreme Court Of India · AIR 2001 SC 3575 : (2001) AIRSCW 3344 : (2001) 49 BLJR 2101 : (2001) CriLJ 4238 : (2001) 7 JT 157 : (2001) 5 SCALE 500 : (2001) 7 SCC 657 : (2001) 6 Supreme 461 : (2001) 2 UC 360

Juvenile Justice Act, 1986 — Section 32

Supreme Court28 Aug 2001Dismissed

Saddler Shoes Pvt. Ltd. etc. Vs Air India and Others

Supreme Court Of India · (2001) 6 AD 28 : (2001) AIRSCW 4551 : (2001) 49 BLJR 2092 : (2001) 3 CPJ 1 : (2001) 7 JT 122 : (2002) 1 PLJR 191 : (2001) 5 SCALE 550 : (2001) 8 SCC 390 : (2001) 6 Supreme 528 : (2001) 2 UC 437 : (2001) 2 UJ 1562

Carriage by Air Act, 1972 — Section 12

Supreme Court28 Aug 2001Dismissed

J.R. Parashar, Advocate and Others Vs Prasant Bhushan, Advocate and Others

Supreme Court Of India · (2001) 3 ACR 2335 : AIR 2001 SC 3395 : (2001) AIRSCW 3237 : (2003) 1 ALT 14 : (2001) 49 BLJR 2222 : (2001) CriLJ 4207 : (2001) 4 Crimes 217 : (2001) 21 GLH 253 : (2001) 7 JT 189 : (2001) 5 SCALE 524 : (2001) 6 SCC 735 : (2001) 6 Supreme 450 : (2001) 2 UC

Contempt of Courts Act, 1971 — Section 5, 14, 15, 15(1), 23Constitution Of India, 1950 — Article 19(1)(a)

Supreme Court28 Aug 2001Disposed Off

Medical Council of India Vs Sarang and Others

Supreme Court Of India · (2001) 7 AD 93 : (2001) AIRSCW 3350 : (2001) 7 JT 103 : (2001) 5 SCALE 542 : (2001) 8 SCC 427 : (2001) 4 SCT 332 : (2001) 6 Supreme 521 : (2002) 1 UJ 50

Medical Council of India Regulations on Graduate Medical Education, 1997 — Regulation 6, 6(5)

Supreme Court28 Aug 2001Dismissed

Harijinder Kaur Vs State of Jharkhand and Another

Supreme Court Of India · (2001) 3 ACR 2294 : (2001) 8 AD 55 : AIR 2001 SC 3716 : (2001) 49 BLJR 2324 : (2001) 107 CompCas 199 : (2002) CriLJ 78 : (2001) 7 JT 86 : (2001) 5 SCALE 545 : (2001) 8 SCC 394 : (2001) 2 UC 389

Indian Penal Code, 1860 — Section 313, 323, 498ADowry Prohibition Act, 1961 — Section 3, 4

Supreme Court27 Aug 2001Allowed

Laxmidas Bapudas Darbar and Another Vs Smt. Rudravva and Others

Supreme Court Of India · (2001) 7 AD 97 : AIR 2001 SC 3738 : (2001) AIRSCW 3452 : (2001) 7 JT 135 : (2001) 5 SCALE 557 : (2001) 7 SCC 409 : (2001) 6 Supreme 474

Karnataka Rent Control Act, 1961 — Section 21, 21(1), 21(1)(a), 21(1)(b), 21(1)(c), 21(1)(d), 21(1)(e), 21(1)(f), 21(1)(g), 21(I)(h), 21(1)(i), 21(1)(j), 21(1)(k), 21(1)(l), 21(1)(m), 21(1)(n), 21(1)(o), 21(1)(p)Transfer of Property Act, 1882 — Section 106, 107

Supreme Court27 Aug 2001Dismissed

M/s. Ambalal Sarabhai Enterprises Ltd. Vs M/s. Amrit Lal and Co. and Another

Supreme Court Of India · AIR 2001 SC 3580 : (2001) AIRSCW 3326 : (2001) 93 DLT 164 : (2001) 7 JT 477 : (2002) 1 LW 624 : (2001) 5 SCALE 509 : (2001) 8 SCC 397 : (2001) 6 Supreme 505

Delhi Rent Control Act, 1958 — Section 3(c), 14, 14(1)(b)Code of Civil Procedure, 1908 — Section 9, 151, Order 7 Rule 11General Clauses Act, 1897 — Section 6, 6(a), 6(b), 6(c), 6(d), 6(e)

Supreme Court27 Aug 2001Allowed

Govt. of Andhra Pradesh and Others Vs Mohd. Ghouse Mohinuddin and Others

Supreme Court Of India · (2001) 6 AD 734 : AIR 2001 SC 3424 : (2001) AIRSCW 3211 : (2001) 91 FLR 434 : (2001) 7 JT 146 : (2001) LabIC 3304 : (2001) 5 SCALE 491 : (2001) 8 SCC 416 : (2001) 3 SCT 1147 : (2001) 3 SLJ 479 : (2001) 6 Supreme 464

Administrative Tribunals Act, 1985 — Section 21Constitution Of India, 1950 — Article 16, 16(1), 16(2), 371D, 371D(1), 371D(2)

Supreme Court27 Aug 2001Allowed

M/s. Bhaskar Industries Ltd. Vs M/s. Bhiwani Denim and Apparels Ltd. and Others

Supreme Court Of India · (2001) 3 ACR 2297 : (2001) 6 AD 612 : AIR 2001 SC 3625 : (2001) AIRSCW 3413 : (2001) 2 ALD(Cri) 530 : (2001) ALLMR(Cri) 1961 : (2002) 1 ALT(Cri) 13 : (2001) CriLJ 4250 : (2001) 4 Crimes 199 : (2003) 1 JLJ 56 : (2001) 7 JT 127 : (2001) MPLJ 664 : (2001) 2

Code of Criminal Procedure, 1973 — Section 205(2), 251, 273, 317, 317(1), 397(2)Negotiable Instruments Act, 1881 — Section 138

Supreme Court24 Aug 2001Dismissed

Chhotu Ram Vs Urvashi Gulati and Another

Supreme Court Of India · AIR 2001 SC 3468 : (2001) 4 ALLMR 250 : (2001) CriLJ 4204 : (2001) 91 FLR 954 : (2001) 7 JT 45 : (2001) 5 SCALE 479 : (2001) 7 SCC 530 : (2001) SCC(L&S) 1196 : (2001) 3 SCT 1142 : (2001) 2 UC 374

Haryana Service of Engineers, Class II, Public Works Department (Irrigation Branch) Rules, 1970 — Rule 9

Supreme Court24 Aug 2001Dismissed

S.M. Datta Vs State of Gujarat and Another

Supreme Court Of India · (2001) 3 ACR 2183 : AIR 2001 SC 3253 : (2001) AIRSCW 3133 : (2001) 2 ALD(Cri) 553 : (2001) CriLJ 4195 : (2001) 4 Crimes 206 : (2001) 91 FLR 853 : (2001) 6 JT 631 : (2002) 1 LLJ 3 : (2002) 1 LW(Cri) 407 : (2001) 5 SCALE 457 : (2001) 7 SCC 659 : (2001) SCC(

Code of Criminal Procedure, 1973 — Section 173(8)Factory Act, 1948 — Section 2(m)(i), 51, 52, 53, 54, 55, 56, 58, 61, 61(1), 61(2), 61(4), 62, 62(2), 63, 92, 108(2)Gujarat Factories Rules, 1963 — Rule 87, 88, 110

Supreme Court24 Aug 2001Dismissed

Vasantha Viswanthan and Others Vs V.K. Elayalwar and Others

Supreme Court Of India · AIR 2001 SC 3367 : (2001) AIRSCW 3304 : (2001) 3 ARBLR 110 : (2001) 49 BLJR 2289 : (2001) 6 JT 622 : (2001) 5 SCALE 483 : (2001) 8 SCC 133 : (2001) 6 Supreme 442 : (2001) 2 UC 464

Motor Vehicles Act, 1939 — Section 31, 48ASales Of Goods Act, 1930 — Section 19, 58Indian Contract Act, 1872 — Section 23, 24

Supreme Court24 Aug 2001Disposed Of

A.I.I.M.S. Students Union Vs A.I.I.M.S. and Others

Supreme Court Of India · AIR 2001 SC 3262 : (2001) AIRSCW 3143 : (2001) 93 DLT 97 : (2001) 7 JT 12 : (2001) 5 SCALE 430 : (2002) 1 SCC 428 : (2001) 4 SCT 150 : (2001) 6 Supreme 367

All India Institute Of Medical Sciences Act, 1956 — Section 5, 13, 14Indian Medical Council Act, 1933 — Section 23Constitution Of India, 1950 — Article 14, 15, 15(4), 16, 16(4), 17, 41, 46, 47, 51A

Supreme Court24 Aug 2001Disposed Off

Ashutosh Kumar Manoj Vs State of Bihar

Supreme Court Of India · (2002) 1 ACR 368 : (2001) 10 JT 350

Probation Of Offenders Act, 1958 — Section 4, 12Indian Penal Code, 1860 — Section 324