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Supreme Court Of India judgments, 2001

1,295 judgments · page 25 of 65

Supreme Court14 Aug 2001Allowed

M.C.D. Vs Veena and Others

Supreme Court Of India · AIR 2001 SC 2749 : (2001) AIRSCW 5211 : (2001) AIRSCW 3014 : (2001) 93 DLT 23 : (2001) 90 FLR 1033 : (2001) 6 JT 413 : (2001) LabIC 2895 : (2001) 5 SCALE 218 : (2001) 6 SCC 571 : (2001) SCC(L&S) 992 : (2001) 4 SCT 104 : (2002) 1 SLJ 77 : (2001) 6 Supreme

Representation Of The Peoples Act, 1950 — Section 20Constitution Of India, 1950 — Article 341, 342
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Supreme Court14 Aug 2001Dismissed

Inder Jit Gupta and Others Vs Union of India and Others

Supreme Court Of India · (2001) 6 AD 230 : AIR 2001 SC 3338 : (2001) AIRSCW 3183 : (2001) 90 FLR 1030 : (2001) 6 JT 510 : (2001) LabIC 2901 : (2001) 4 PLJR 143 : (2001) 5 SCALE 198 : (2001) 6 SCC 637 : (2001) SCC(L&S) 1083 : (2001) 3 SCT 1042 : (2001) 6 Supreme 227 : (2001) 3 UPL

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Supreme Court14 Aug 2001Dismissed

Shaji Kuriakose and Another Vs Indian Oil Corpn. Ltd. and Others

Supreme Court Of India · (2001) 6 AD 403 : AIR 2001 SC 3341 : (2001) AIRSCW 3186 : (2001) 4 ALLMR 874 : (2001) 7 JT 4 : (2002) 1 KLT 381 : (2002) 1 LW 66 : (2001) 5 SCALE 367 : (2001) 7 SCC 650 : (2001) 6 Supreme 243 : (2001) 2 UC 596

Land Acquisition Act, 1894 — Section 4, 5, 6
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Supreme Court14 Aug 2001Allowed

M/s. SWIL Ltd. Vs State of Delhi and Another

Supreme Court Of India · (2001) 3 ACR 1950 : (2001) AIRSCW 2459 : (2001) AIRSCW 3017 : (2001) 2 ALD(Cri) 528 : (2001) ALLMR(Cri) 2174 : (2001) 49 BLJR 2328 : (2001) CriLJ 4173 : (2001) 93 DLT 8 : (2001) 6 JT 405 : (2002) 1 LW(Cri) 238 : (2001) 5 SCALE 224 : (2001) 6 SCC 670 : (20

Code Of Criminal Procedure, 1973 — Section 2(g), 160, 173(2), 190, 190(1)(b), 204, 319Indian Penal Code, 1860 — Section 120B, 406, 420
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Supreme Court14 Aug 2001Allowed

Collector of Customs, Bombay Vs M/s. M.J. Exports Ltd.

Supreme Court Of India · AIR 2001 SC 2889 : (2001) AIRSCW 3767 : (2001) 77 ECC 241 : (2001) 132 ELT 514 : (2001) 6 JT 495 : (2001) 5 SCALE 307 : (2001) 6 SCC 756 : (2001) 6 Supreme 184

Customs Act, 1962 — Section 25, 28(1), 111(o), 112(a), 113(d)
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Supreme Court14 Aug 2001Allowed

High Court of Madhya Pradesh thru. Registrar and Others Vs Satya Narayan Jhavar

Supreme Court Of India · (2001) 6 AD 179 : AIR 2001 SC 3234 : (2001) AIRSCW 3112 : (2001) AIRSCW 4587 : (2002) 50 BLJR 450 : (2001) 91 FLR 626 : (2002) 1 JLJ 103 : (2001) 6 JT 368 : (2001) LabIC 3281 : (2001) 5 SCALE 233 : (2001) 7 SCC 161 : (2001) SCC(L&S) 1087 : (2001) 3 SCT 11

Madhya Pradesh Judicial Service (Classification, Recruitment And Conditions Of Service) Rules, 1955 — Rule 24, 24(1), 24(3)Punjab Civil Service (Executive Branch) Rules, 1930 — Rule 22, 23, 24Uttar Pradesh Subordinate Revenue Executive Service (Tehsildar) Rules, 1944 — Rule 12, 14
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Supreme Court14 Aug 2001Allowed

M/s. Munoth Investments Ltd. Vs M/s. Puttukola Properties Ltd. and Another

Supreme Court Of India · (2001) 3 ACR 1949 : AIR 2001 SC 2752 : (2001) AIRSCW 2991 : (2001) ALLMR(Cri) 1960 : (2002) 6 ALT 60 : (2002) 1 ALT(Cri) 12 : (2002) 1 BC 148 : (2001) 106 CompCas 730 : (2001) CriLJ 4167 : (2001) 4 Crimes 122 : (2001) 6 JT 403 : (2001) 2 OLR 379 : (2001)

Negotiable Instruments Act, 1881 — Section 128, 138
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Supreme Court14 Aug 2001Disposed Off

M.S.V. Raja and Another Vs Seeni Thevar and Others

Supreme Court Of India · (2001) 6 AD 234 : AIR 2001 SC 3389 : (2001) AIRSCW 3230 : (2001) 6 JT 537 : (2002) 1 LW 76 : (2002) 1 MLJ 31 : (2001) 5 SCALE 210 : (2001) 6 SCC 652 : (2001) 6 Supreme 93

Code Of Civil Procedure, 1908 — Section 100Tamil Nadu Hindu Religious And Charitable Endowments Act, 1959 — Section 63(b), 108Constitution Of India, 1950 — Article 26
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Supreme Court13 Aug 2001Allowed

Punjab National Bank Vs O.C. Krishnan and Others

Supreme Court Of India · (2001) 6 AD 207 : AIR 2001 SC 3208 : (2001) AIRSCW 2993 : (2001) 2 BC 642 : (2001) 107 CompCas 20 : (2001) 4 CompLJ 179 : (2001) 6 JT 408 : (2002) 1 LW 65 : (2001) 92 RD 782 : (2001) 5 SCALE 196 : (2001) 6 SCC 569 : (2001) 6 Supreme 81 : (2001) 2 UJ 1491

Recovery Of Debts Due To Banks And Financial Institutions Act, 1993 — Section 20Constitution of India, 1950 — Article 226, 227
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Supreme Court13 Aug 2001Dismissed

Hameed Joharan (d) and Others Vs Abdul Salam (d) by L.rs. and Others

Supreme Court Of India · AIR 2001 SC 3404 : (2001) AIRSCW 3261 : (2001) 4 ALLMR 521 : (2001) 6 JT 311 : (2002) 1 LW 442 : (2001) 5 SCALE 163 : (2001) 7 SCC 573 : (2001) 6 Supreme 55 : (2001) 2 UC 557 : (2001) 2 UJ 1430

Code Of Civil Procedure, 1908 — Section 2(2), 48, Order 20 Rule 11, Order 21 Rule 11, Order 20 Rule 18(2), Order 20 Rule 7Limitation Act, 1963 — Section 28Indian Stamp Act, 1899 — Section 2(15), 35
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Supreme Court10 Aug 2001Allowed

State of Tamil Nadu Vs Kutty @ Lakshmi Narasimhan

Supreme Court Of India · (2001) 3 ACR 1938 : AIR 2001 SC 2778 : (2001) AIRSCW 2999 : (2001) ALLMR(Cri) 2166 : (2002) 1 ALT(Cri) 6 : (2001) CriLJ 4168 : (2001) 4 Crimes 114 : (2001) 6 JT 352 : (2002) 1 LW(Cri) 435 : (2002) 1 RLW 36 : (2001) 5 SCALE 190 : (2001) 6 SCC 550 : (2001)

Code of Criminal Procedure, 1973 — Section 164Indian Penal Code, 1860 — Section 34, 302
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Supreme Court10 Aug 2001Dismissed

Pallav Sheth Vs Custodian and Others

Supreme Court Of India · AIR 2001 SC 2763 : (2001) AIRSCW 3025 : (2001) 2 ALD(Cri) 464 : (2001) 49 BLJR 1920 : (2001) 107 CompCas 76 : (2001) 4 CompLJ 161 : (2001) CriLJ 4175 : (2002) 2 GLR 860 : (2001) 6 JT 330 : (2002) 2 LW 478 : (2002) 2 LW(Cri) 523 : (2001) 4 MhLj 1 : (2001)

Contempt of Courts Act, 1971 — Section 2(b), 3, 4, 5, 6, 7, 8, 9, 10, 12, 14, 15, 15(1)(a), 15(1)(b), 15(2), 17, 18, 19, 19(1), 20, 22, 115Special Court (Trial of Offences Relating to Transactions in Securities) Act, 1992 — Section 5, 11ACode Of Criminal Procedure, 1973 — Section 527
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Supreme Court10 Aug 2001Allowed

M/s. Plasto Pack, Mumbai and Another Vs Ratnakar Bank Ltd.

Supreme Court Of India · AIR 2001 SC 3651 : (2001) AIRSCW 3426 : (2001) 4 ALLMR 492 : (2001) 2 BC 611 : (2001) 107 CompCas 220 : (2001) 6 JT 598 : (2002) MPLJ 7 : (2001) 5 SCALE 145 : (2001) 6 SCC 683 : (2001) 5 Supreme 741 : (2001) 2 UC 412 : (2001) 2 UJ 1345

Code of Civil Procedure, 1908 — Order 8 Rule 10Constitution of India, 1950 — Article 136
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Supreme Court10 Aug 2001Disposed Of

A.C. Arulappan Vs Smt. Ahalya Naik

Supreme Court Of India · AIR 2001 SC 2783 : (2001) AIRSCW 3046 : (2001) 6 ALT 26 : (2001) 6 JT 394 : (2002) 2 LW 399 : (2002) 1 RLW 1 : (2001) 5 SCALE 154 : (2001) 6 SCC 600 : (2001) 5 Supreme 730 : (2001) 2 UC 553 : (2001) 2 UJ 1459

Specific Relief Act, 1963 — Section 20, 20(2), 20(2)(b)
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