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Supreme Court Of India judgments, 2001

1,295 judgments · page 29 of 65

Supreme Court31 Jul 2001Allowed

Ronald Kiprono Ramkat Vs State of Haryana

Supreme Court Of India · (2001) 3 ACR 1944 : AIR 2001 SC 2488 : (2001) AIRSCW 2754 : (2001) 2 ALT(Cri) 234 : (2001) CriLJ 3942 : (2001) 3 Crimes 411 : (2001) 6 JT 360 : (2002) 1 LW(Cri) 403 : (2001) 4 SCALE 617 : (2001) 6 SCC 423 : (2001) 5 Supreme 459 : (2001) 2 UC 277

Indian Penal Code, 1860 — Section 302, 376, 511
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Supreme Court31 Jul 2001Allowed

N.R. Narayan Swamy Vs B. Francis Jagan

Supreme Court Of India · AIR 2001 SC 2469 : (2001) AIRSCW 2765 : (2001) 6 JT 77 : (2002) 1 LW 810 : (2002) 1 MLJ 9 : (2001) 4 SCALE 621 : (2001) 6 SCC 473 : (2001) 5 Supreme 594

Karnataka Rent Control Act, 1961 — Section 45Code of Civil Procedure, 1908 — Section 151, Order 23 Rule 1(4), Order 23 Rule 1(4)(b), Order 23 Rule J(4)(b)
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Supreme Court30 Jul 2001Allowed

M.K. Prasad Vs P. Arumogam

Supreme Court Of India · AIR 2001 SC 2497 : (2001) AIRSCW 2810 : (2001) 6 JT 55 : (2001) 4 SCALE 600 : (2001) 6 SCC 176 : (2001) 5 Supreme 420 : (2001) 2 UC 263 : (2001) 2 UJ 1352

Limitation Act, 1963 — Section 5, Article 123Code of Civil Procedure, 1908 — Order 33 Rule 1
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Supreme Court26 Jul 2001Allowed

Shambhu Ram Yadav Vs Hanuman Das Khatry

Supreme Court Of India · AIR 2001 SC 2509 : (2001) AIRSCW 2716 : (2001) 6 ALT 13 : (2001) 49 BLJR 1995 : (2001) 4 CompLJ 1 : (2001) 21 GLH 149 : (2001) 5 JT 618 : (2002) 1 LW 535 : (2001) 2 OLR 322 : (2001) 4 SCALE 540 : (2001) 6 SCC 1 : (2001) 3 SCT 1021 : (2001) 5 Supreme 268 :

Advocates Act, 1961 — Section 35, 44
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Supreme Court26 Jul 2001Dismissed

Mahabir Singh etc. etc. Vs State of Haryana

Supreme Court Of India · AIR 2001 SC 2503 : (2001) AIRSCW 2757 : (2001) AIRSCW 2609 : (2001) ALLMR(Cri) 1712 : (2001) 49 BLJR 1765 : (2001) CriLJ 3945 : (2001) 3 Crimes 366 : (2002) 2 LW(Cri) 513 : (2001) 4 SCALE 577 : (2001) 7 SCC 148 : (2001) 5 Supreme 45 : (2001) 5 Supreme 404

Indian Penal Code, 1860 — Section 34, 302Supreme Court (Enlargement of Criminal Appellate Jurisdiction) Act, 1970 — Section 2Code Of Criminal Procedure, 1973 — Section 172, 172(2), 172(3), 161, 162, 162(1), 164, 164(1), 313, 379
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Supreme Court25 Jul 2001Allowed

Nawal Kishore Tulara Vs Dinesh Chand Gupta and Others

Supreme Court Of India · AIR 2001 SC 2542 : (2001) AIRSCW 2660 : (2001) 5 ALT 62 : (2001) 2 AnWR 135 : (2001) 3 CALLT 76 : (2002) 3 CGLJ 15 : (2001) 5 JT 633 : (2001) 4 SCALE 520 : (2001) 6 SCC 110 : (2001) 3 SCR 1186 : (2001) 5 Supreme 312 : (2001) 2 UC 267 : (2002) 1 UJ 97

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