COURT ARCHIVE

Supreme Court Of India judgments, 2001

1,295 judgments · page 3 of 65

Supreme Court29 Nov 2001Disposed Of

Commissioner of Income Tax Vs Abhishek Corporation

Supreme Court Of India · (2002) 175 CTR 601 : (2002) 255 ITR 45 : (2002) 10 SCC 736 : (2002) 123 TAXMAN 73

Appellate Tribunal Rules, 1946 — Rule 10, 29Income Tax Act, 1961 — Section 132(1, 134(4A), 256(2), 68

Supreme Court29 Nov 2001Allowed

The Income Tax Officer, New Delhi Vs Delhi Development Authority

Supreme Court Of India · AIR 2002 SC 264 : (2001) AIRSCW 4977 : (2002) 1 BLJR 283 : (2001) 171 CTR 546 : (2002) 94 DLT 860 : (2001) 252 ITR 772 : (2001) 10 JT 127 : (2001) 8 SCALE 316 : (2002) 1 SCC 695 : (2001) 8 Supreme 488 : (2002) 120 TAXMAN 120

Income Tax Act, 1961 — Section 194A, 2(28A), 2(7), 201, 201(1)

Supreme Court28 Nov 2001Dismissed

S. Sundaresa Pai and Others Vs Sumangala T. Pai and Another

Supreme Court Of India · AIR 2002 SC 317 : (2001) AIRSCW 4951 : (2002) 1 ALD 52 : (2002) 1 AWC 203 Supp : (2002) 1 BLJR 803 : (2002) 1 CHN 30 Supp : (2002) 1 JCR 6 : (2001) 10 JT 92 : (2002) 1 KLT 32 : (2002) 3 LW 9 : (2002) 3 LW 39 : (2001) 8 SCALE 309 : (2002) 1 SCC 630 : (2001

Supreme Court28 Nov 2001Disposed Of

Sukhan Raut and Others Vs State of Bihar

Supreme Court Of India · (2002) 1 ACR 294 : AIR 2002 SC 319 : (2001) AIRSCW 4954 : (2002) 1 BLJR 353 : (2002) 1 CHN 62 Supp : (2002) CriLJ 560 : (2002) 1 Crimes 186 : (2001) 10 JT 77 : (2002) 1 PLJR 114 : (2001) 8 SCALE 305 : (2001) 10 SCC 284 : (2001) 8 Supreme 420 : (2002) 1 UC

Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 323

Supreme Court28 Nov 2001Disposed Of

State of Bihar and Another Vs Md. Khalique and Another

Supreme Court Of India · (2002) 1 ACR 290 : (2002) 1 ALT(Cri) 209 : (2002) 50 BLJR 357 : (2002) CriLJ 553 : (2001) 10 JT 67 : (2002) 1 LW(Cri) 369 : (2001) 8 SCALE 290 : (2002) 1 SCC 652 : (2002) 1 UC 166

Criminal Procedure Code, 1973 (CrPC) — Section 155(2), 156(1), 482Penal Code, 1860 (IPC) — Section 120B, 419, 420, 467

Supreme Court28 Nov 2001Allowed

Shailendra Kumar Vs State of Bihar and Others

Supreme Court Of India · (2002) 1 ACR 307 : AIR 2002 SC 270 : (2001) AIRSCW 4984 : (2002) 1 BLJR 288 : (2002) 1 CHN 104 Supp : (2002) CriLJ 568 : (2002) 1 Crimes 197 : (2001) 10 JT 111 : (2002) 1 LW(Cri) 371 : (2001) 8 SCALE 320 : (2002) 1 SCC 655 : (2001) 8 Supreme 513 : (2002)

Criminal Procedure Code, 1973 (CrPC) — Section 309, 311Penal Code, 1860 (IPC) — Section 148, 149, 302, 323, 449

Supreme Court27 Nov 2001Allowed

Surendra Singh Rautela @ Surendra Singh Bengali Vs State of Bihar (Now State of Jharkhand)

Supreme Court Of India · (2002) 1 ACR 274 : AIR 2002 SC 260 : (2001) AIRSCW 4940 : (2002) 1 ALD(Cri) 270 : (2002) 1 BLJR 710 : (2002) 1 CHN 55 Supp : (2002) CriLJ 555 : (2002) 1 Crimes 191 : (2001) 10 JT 152 : (2002) 1 LW(Cri) 363 : (2001) 8 SCALE 298 : (2002) 1 SCC 266 : (2001)

Arms Act, 1959 — Section 27(1), 27(3)Criminal Procedure Code, 1973 (CrPC) — Section 220, 220(1), 220(3), 377Penal Code, 1860 (IPC) — Section 302, 307, 34

Supreme Court27 Nov 2001Disposed Of

State of Rajasthan and Another Vs Nav Bharat Construction Co. Nav Bharat Construction Co.State of Rajasthan

Supreme Court Of India · AIR 2002 SC 258 : (2001) AIRSCW 4936 : (2001) 3 ARBLR 561 : (2002) 1 JCR 227 : (2001) 10 JT 115 : (2001) 8 SCALE 292 : (2002) 1 SCC 659 : (2001) 8 Supreme 481

Civil Procedure Code, 1908 (CPC) — Order 2 Rule 2

Supreme Court27 Nov 2001Allowed

Gordhan Das Vs Pirkhan and Others

Supreme Court Of India · AIR 2002 SC 315 : (2001) AIRSCW 4949 : (2001) 10 JT 1 : (2001) 8 SCALE 295 : (2002) 1 SCC 686 : (2001) 8 Supreme 471

Madhya Bharat Zamindari Abolition Act, 1951 — Section 3, 38, 38(1), 38(2)

Supreme Court26 Nov 2001Dismissed

Hari Shankar Sharma and Others Vs Artificial Limbs Manufacturing Corporation and Others

Supreme Court Of India · AIR 2002 SC 226 : (2001) AIRSCW 4888 : (2002) 1 AWC 21 Supp : (2002) 3 CGLJ 94 : (2002) CriLJ 94 : (2002) 92 FLR 14 : (2002) 1 JCR 282 : (2001) 9 JT 650 : (2002) LabIC 131 : (2002) 1 LLJ 237 : (2001) 8 SCALE 282 : (2002) 1 SCC 337 : (2001) 8 Supreme 458

Constitution of India, 1950 — Article 136, 226Factories Act, 1948 — Section 46, 46(1), 46(2)

Supreme Court26 Nov 2001Disposed Of

Jaswant Singh Vs Punjab Poultry Field Staff Association and Others

Supreme Court Of India · AIR 2002 SC 231 : (2001) AIRSCW 4894 : (2002) 92 FLR 337 : (2001) 9 JT 646 : (2002) LabIC 135 : (2001) 8 SCALE 278 : (2002) 1 SCC 261 : (2001) 8 Supreme 454

Supreme Court26 Nov 2001Dismissed

Arun Agarwal Vs Nagreeka Exports (P) Ltd. and Another

Supreme Court Of India · (2001) 2 JT 565 : (2001) 3 LW 59 : (2001) 2 SCALE 43 : (2001) 3 SCC 19 : (2001) 1 SCR 1024 : (2001) 1 UC 443 : (2001) 1 UJ 701

Supreme Court26 Nov 2001Allowed

Datla Padmavathi Devi Vs Datla Ravindra Rayapuraju Verma

Supreme Court Of India · (2002) 1 ACR 148 : AIR 2002 SC 16 : (2001) AIRSCW 4609 : (2002) 1 ALT(Cri) 43 : (2002) 1 CHN 7 Supp : (2002) CriLJ 218 : (2002) 1 Crimes 164 : (2001) 9 JT 407 : (2001) 7 SCALE 602 : (2002) 1 SCC 622 : (2001) 8 Supreme 309 : (2002) 1 UC 176 : (2002) 1 UJ 2

Supreme Court23 Nov 2001Allowed

N.S.S. Narayana Sarma and Others Vs Goldstone Exports (P) Ltd. and Others

Supreme Court Of India · AIR 2002 SC 251 : (2001) AIRSCW 4927 : (2002) 1 ALLMR 634 : (2002) 1 ALT 17 : (2002) 1 JCR 207 : (2001) 10 JT 13 : (2002) 3 PLR 552 : (2001) 8 SCALE 269 : (2002) 1 SCC 662 : (2001) 8 Supreme 424 : (2002) 1 UC 149

Civil Procedure Code, 1908 (CPC) — Order 21 Rule 100, Order 21 Rule 101, Order 21 Rule 102, Order 21 Rule 103, Order 21 Rule 35, 101Transfer of Property Act, 1882 — Section 52

Supreme Court23 Nov 2001Partly Allowed

Geeta Ram Vs Vedi Ram and Others

Supreme Court Of India · AIR 2001 SC 2704 : (2001) AIRSCW 3057 : (2001) 169 CTR 489 : (2001) 251 ITR 99 : (2001) 7 JT 7 : (2001) 5 SCALE 385 : (2001) 6 SCC 665 : (2001) 6 Supreme 274 : (2001) 118 TAXMAN 324

Supreme Court23 Nov 2001Dismissed

National Insurance Co. Ltd. Vs Giga Ram and Others

Supreme Court Of India · (2002) 4 AWC 3039 Supp

Supreme Court22 Nov 2001Dismissed

Collector of C. Ex., Ahmedabad Vs Cadila Laboratories (P) Ltd.

Supreme Court Of India · (2003) 3 ALT 18 : (2002) 82 ECC 709 : (2002) 142 ELT 279 : (2003) 4 SCALE 6 : (2003) 2 SCC 222

Central Excise Rules, 1944 — Rule 56ACustoms Tariff Act, 1975 — Section 3

Supreme Court22 Nov 2001Dismissed

Kamaleshwar Kishore Singh Vs Paras Nath Singh and Others

Supreme Court Of India · AIR 2002 SC 233 : (2001) AIRSCW 4901 : (2002) 1 ALLMR 647 : (2002) 1 ALT 26 : (2002) 1 BLJR 350 : (2002) 1 CHN 72 Supp : (2002) 1 JCR 306 : (2001) 10 JT 169 : (2002) 1 PLJR 268 : (2001) 8 SCALE 246 : (2002) 1 SCC 304 : (2001) 8 Supreme 358

Civil Procedure Code, 1908 (CPC) — Section 115

Supreme Court22 Nov 2001Disposed Of

State of Uttar Pradesh and Another Vs K.U. Ansari and Others

Supreme Court Of India · AIR 2002 SC 208 : (2001) AIRSCW 4865 : (2002) 1 AWC 351 Supp : (2002) 92 FLR 573 : (2002) 1 JCR 286 : (2001) 10 JT 53 : (2002) LabIC 120 : (2001) 8 SCALE 261 : (2002) 1 SCC 616 : (2002) 1 SCT 226 : (2001) 8 Supreme 395 : (2002) 1 UPLBEC 1

Constitution of India, 1950 — Article 16

Supreme Court22 Nov 2001dismissed

Common Cause, A Registered Society Vs Union of India

Supreme Court Of India · AIR 2002 SC 199 : (2001) AIRSCW 4837 : (2002) 92 FLR 287 : (2001) 9 JT 593 : (2001) 8 SCALE 259 : (2000) 5 SCALE 78 : (2002) 1 SCC 88 : (2002) 1 SCT 225 : (2001) 8 Supreme 400

Constitution of India, 1950 — Article 106, 125, 125(2), 14, 148Salaries, Allowances and Pensions of Members of Parliament Act, 1954 — Section 8A