CourtKutchehry.com

COURT ARCHIVE

Supreme Court Of India judgments, 2001

1,295 judgments · page 23 of 65

Supreme Court24 Aug 2001Disposed Off

District Judge, Bahraich and Another Vs Munijar Prasad

Supreme Court Of India · AIR 2002 SC 141 : (2001) AIRSCW 4714 : (2002) 94 DLT 465 : (2001) 9 JT 416 : (2001) 8 SCALE 22 : (2002) 1 SCC 482 : (2001) 8 Supreme 168

Uttar Pradesh Subordinate Court Staff (Punishment and Appeal) Rules, 1976 — Rule 7
Read judgment
Supreme Court24 Aug 2001

State of Madhya Pradesh Vs Bhooraji and Others

Supreme Court Of India · (2001) 3 ACR 2239 : (2001) 6 AD 624 : AIR 2001 SC 3372 : (2001) AIRSCW 3313 : (2001) 2 ALD(Cri) 604 : (2001) ALLMR(Cri) 2185 : (2001) CriLJ 4228 : (2001) 4 Crimes 190 : (2001) 2 JLJ 321 : (2001) 7 JT 55 : (2002) 1 MPHT 1 : (2001) 5 SCALE 423 : (2001) 7 SC

Indian Penal Code, 1860 — Section 148, 149, 302, 323, 376Scheduled Caste and Scheduled Tribe (Prevention of Atrocities) Act, 1989 — Section 3, 3(2), 14Code of Criminal Procedure, 1973 — Section 190, 193, 195, 196, 197, 198, 199, 313, 460, 461, 462, 465, 465(1)
Read judgment
Supreme Court24 Aug 2001Disposed Off

K. Ameer Khan and Another Vs A. Gangadharan and Others

Supreme Court Of India · (2001) 6 AD 746 : AIR 2001 SC 3299 : (2001) AIRSCW 3348 : (2001) 91 FLR 238 : (2001) 7 JT 107 : (2001) LabIC 3322 : (2001) 5 SCALE 477 : (2001) 9 SCC 84 : (2001) SCC(L&S) 1253 : (2001) 3 SCT 1138 : (2001) 6 Supreme 345

Read judgment
Supreme Court24 Aug 2001Disposed Of

M.S. Grewal and Another Vs Deep Chand Sood and Others

Supreme Court Of India · (2001) 2 ACC 540 : (2001) ACJ 1719 : AIR 2001 SC 3660 : (2001) AIRSCW 4075 : (2001) AIRSCW 3430 : (2001) 4 ALLMR 496 : (2001) 49 BLJR 2294 : (2001) 7 JT 159 : (2002) 1 LW 491 : (2001) 5 SCALE 610 : (2001) 8 SCC 151 : (2001) 6 Supreme 655 : (2001) 7 Suprem

Motor Vehicles Act, 1939 — Section 110BIndian Penal Code, 1860 — Section 304AConstitution Of India, 1950 — Article 32, 226
Read judgment
Supreme Court24 Aug 2001Disposed Off

U.O.I. and Others Vs Rajbir Singh Khanna and Another

Supreme Court Of India · (2001) 3 ACR 2235 : AIR 2001 SC 3327 : (2001) AIRSCW 3169 : (2001) 91 FLR 240 : (2001) 7 JT 50 : (2001) LabIC 2898 : (2001) 5 SCALE 418 : (2001) 7 SCC 113 : (2001) 3 SCT 1145 : (2001) 6 Supreme 329

Army Act, 1950 — Section 122, 153Army Rules, 1954 — Rule 180
Read judgment
Supreme Court24 Aug 2001Allowed

T.I. Cycles of India, Ambattur Vs M.K. Gurumani and Others

Supreme Court Of India · (2001) 6 AD 753 : AIR 2001 SC 3465 : (2001) 91 FLR 153 : (2001) 7 JT 73 : (2001) LabIC 3300 : (2001) 2 LLJ 1068 : (2002) 1 LW 127 : (2001) 5 SCALE 468 : (2001) 7 SCC 204 : (2001) SCC(L&S) 1111 : (2001) 3 SCT 1139

Employees Provident Funds And Miscellaneous Provisions Act, 1952 — Section 2(b), 2(b)(ii), 2(s)Payment Of Gratuity Act, 1972 — Section 2, 4(2)
Read judgment
Supreme Court23 Aug 2001Dismissed

Dadi Jagannadham Vs Jammulu Ramulu and Others

Supreme Court Of India · AIR 2001 SC 2699 : (2001) AIRSCW 3051 : (2001) 5 ALT 17 : (2001) 6 JT 643 : (2001) 3 LW 596 : (2001) 4 MPHT 438 : (2001) 92 RD 803 : (2001) 5 SCALE 402 : (2001) 7 SCC 71 : (2001) 6 Supreme 294 : (2001) 2 UC 402 : (2002) 1 UJ 200

Code of Civil Procedure, 1908 — Order 21 Rule 89, Order 21 Rule 92(2), Order 21 Rule 90, Order 21 Rule 91, Order 21 Rule 92Limitation Act, 1963 — Article 127
Read judgment
Supreme Court23 Aug 2001Allowed

Rachakonda Narayana Vs Ponthala Parvathamma and Another

Supreme Court Of India · (2001) 7 AD 61 : AIR 2001 SC 3353 : (2001) AIRSCW 3198 : (2001) 7 JT 63 : (2002) 1 LW 487 : (2002) 1 RLW 15 : (2001) 5 SCALE 413 : (2001) 8 SCC 173 : (2001) 6 Supreme 321 : (2001) 2 UC 428

Specific Relief Act, 1877 — Section 13, 14, 15, 17Specific Relief Act, 1963 — Section 12(3), 16
Read judgment
Supreme Court22 Aug 2001Dismissed

M/s. Jaypee Rewa Cement Vs Commissioner of Central Excise, M.P.

Supreme Court Of India · AIR 2001 SC 3935 : (2001) AIRSCW 3904 : (2001) 77 ECC 457 : (2001) 98 ECR 193 : (2001) 133 ELT 3 : (2001) 7 JT 261 : (2001) 6 SCALE 96 : (2001) 8 SCC 586 : (2001) 6 Supreme 753

Central Excise Rules, 1944 — Rule 57A, 57A(1), 57C, 57D, 57F, 57Q, 57JCustoms Tariff Act, 1975 — Section 3
Read judgment
Supreme Court22 Aug 2001Allowed

Bharat Bhawan Trust Vs Bharat Bhawan Artists Association and Another

Supreme Court Of India · (2001) 6 AD 672 : AIR 2001 SC 3348 : (2001) AIRSCW 3194 : (2001) 91 FLR 161 : (2002) 1 JLJ 66 : (2001) 7 JT 80 : (2001) LabIC 2904 : (2001) 2 LLJ 1064 : (2001) 4 MPHT 342 : (2001) 5 SCALE 398 : (2001) 7 SCC 630 : (2001) SCC(L&S) 1225 : (2001) 3 SCT 1136 :

Bharat Bhawan Nays Adhiniyam, 1982 — Section 2(a)Industrial Disputes Act, 1947 — Section 2(i)
Read judgment
Supreme Court21 Aug 2001Dismissed

Commissioner of Central Excise, Meerut Vs M/s Kisan Sahkari Chinni Mills Ltd.

Supreme Court Of India · (2001) AIRSCW 3320 : (2001) 77 ECC 236 : (2001) 132 ELT 523 : (2002) 255 ITR 57 : (2001) 7 JT 1 : (2001) 5 SCALE 382 : (2001) 6 SCC 697 : (2002) 125 STC 432 : (2001) 6 Supreme 241

Uttar Pradesh Sheera Niyantran Adhiniyam, 1964 — Section 8(4), 8(5)Central Excise Act, 1944 — Section 4, 4(4)(d)(ii)Constitution Of India, 1950 — Article 366
Read judgment
Supreme Court21 Aug 2001Allowed

Bibi Salma Khatoon Vs State of Bihar and Others

Supreme Court Of India · AIR 2001 SC 3596 : (2001) AIRSCW 3346 : (2001) 49 BLJR 2096 : (2001) 7 JT 109 : (2001) 5 SCALE 474 : (2001) 7 SCC 197 : (2001) 6 Supreme 405

Bihar Land Reforms Act, 1961 — Section 16, 16(3)Bihar and Orissa General Clauses Act, 1917 — Section 4, 11Limitation Act, 1963 — Section 4, 5, 6, 7, 8, 9, 10, 11, 12, 13, 14
Read judgment