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Supreme Court Of India judgments, 2001

1,295 judgments · page 26 of 65

Supreme Court10 Aug 2001Dismissed

Rajinder Pershad (dead) by L.rs. Vs Smt. Darshana Devi

Supreme Court Of India · AIR 2001 SC 3207 : (2001) AIRSCW 3042 : (2001) 93 DLT 1 : (2001) 6 JT 400 : (2002) 1 LW 69 : (2001) 5 SCALE 203 : (2001) 7 SCC 69 : (2001) 6 Supreme 82 : (2001) 2 UC 415 : (2002) 1 UJ 89

Evidence Act, 1872 — Section 138, 146
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Supreme Court09 Aug 2001Allowed

Union of India (UOI) and Others Vs Geeta Devi

Supreme Court Of India · AIR 2001 SC 1691 : (2001) AIRSCW 1744 : (2001) LabIC 1733 : (2001) 4 PLJR 1 : (2001) 3 SCALE 442 : (2001) 4 SCC 289 : (2001) SCC(L&S) 694 : (2001) 3 Supreme 451 : (2001) 2 UJ 1170

Central Civil Services (Temporary Service) Rules, 1965 — Rule 5(1)
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Supreme Court09 Aug 2001Dismissed

Delhi Development Authority Vs Bal Krishan Garg

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(

Constitution Of India, 1950 — Article 226
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Supreme Court09 Aug 2001Dismissed

L.L. Sudhakar Reddy and Others Vs State of A.P. and Others

Supreme Court Of India · (2001) 6 AD 275 : AIR 2001 SC 3205 : (2001) AIRSCW 3044 : (2001) 6 JT 410 : (2001) 5 SCALE 201 : (2001) 6 SCC 634 : (2001) 7 Supreme 411 : (2001) 6 Supreme 148

Andhra Pradesh Land Grabbing (Prohibition) Act, 1982 — Section 8(2), 8(6), 8(7), 8(8), 15, 17A
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Supreme Court08 Aug 2001Dismissed

U.P. State Sugar Corporation Ltd. Vs Om Prakash Upadhyay

Supreme Court Of India · (2001) 2 ACR 1277 : AIR 2001 SC 1814 : (2001) AIRSCW 1478 : (2001) 1 ALD(Cri) 734 : (2001) ALLMR(Cri) 1215 : (2001) 2 ALT(Cri) 29 : (2001) CriLJ 1821 : (2001) 2 Crimes 188 : (2001) 1 DMC 727 : (2001) 4 JT 472 : (2001) MPLJ 16 : (2001) 2 RLW 216 : (2001) 3

Industrial Disputes Act, 1947 — Section 1(2), 2(oo)(bb), 2(z), 31Constitution Of India, 1950 — Article 254(2)
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Supreme Court08 Aug 2001Allowed

P.C. Joshi Vs State of U.P. and Others

Supreme Court Of India · (2001) 6 AD 687 : AIR 2001 SC 2788 : (2001) AIRSCW 2924 : (2001) 91 FLR 105 : (2001) 3 GLR 2642 : (2001) 6 JT 239 : (2001) LabIC 2861 : (2001) 2 LLJ 1249 : (2002) 1 LW 479 : (2001) 3 RLW 416 : (2001) 5 SCALE 119 : (2001) 6 SCC 491 : (2001) SCC(L&S) 984 :

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Supreme Court08 Aug 2001Dismissed

Shri Hafazat Hussain Vs Abdul Majeed and Others

Supreme Court Of India · AIR 2001 SC 3201 : (2001) AIRSCW 2974 : (2001) 6 JT 591 : (2002) 1 MLJ 12 : (2002) 1 PLJR 57 : (2001) 5 SCALE 104 : (2001) 7 SCC 189 : (2001) 5 Supreme 706 : (2001) 2 UC 397

United Provinces Muslim Wakf Act, 1936 — Section 4, 5Code of Civil Procedure, 1908 — Section 11, 100
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Supreme Court07 Aug 2001Allowed

K.A. Abdul Majeed Vs The State of Kerala and Others

Supreme Court Of India · (2001) 6 AD 773 : AIR 2001 SC 3194 : (2001) AIRSCW 2888 : (2001) 90 FLR 1027 : (2001) 6 JT 302 : (2001) LabIC 2856 : (2001) 5 SCALE 111 : (2001) 6 SCC 292 : (2001) SCC(L&S) 955 : (2002) 1 SLJ 70 : (2001) 6 Supreme 12

Madras Town Planning Act, 1920 — Section 53(2), 54(2)Kerala State and Subordinate Services Rules, 1958 — Rule 27
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Supreme Court07 Aug 2001

P.H. Pujar Vs Dr. Kanthi Rajashekhar Kidiyappa and Others

Supreme Court Of India · AIR 2001 SC 3198 : (2001) AIRSCW 2981 : (2002) 4 ALT 13 : (2001) 6 JT 306 : (2001) 5 SCALE 61 : (2001) 6 SCC 558 : (2001) 5 Supreme 585 : (2001) 2 UC 532 : (2002) 1 UJ 99

Representation of the People Act, 1951 — Section 100(1)(d), 81Conduct of Elections Rules, 1961 — Rule 55B, 56B, 56B(2)
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