COURT ARCHIVE

Supreme Court Of India judgments, 2001

1,295 judgments · page 30 of 65

Supreme Court25 Jul 2001Disposed Of

State of Haryana Vs Ram Singh

Supreme Court Of India · AIR 2001 SC 2532 : (2001) AIRSCW 2670 : (2001) 4 ALLMR 544 : (2001) 5 ALT 37 : (2001) 2 CGLJ 401 : (2001) 6 JT 8 : (2002) 2 LW 3 : (2002) 2 LW 23 : (2001) 3 MLJ 95 : (2001) 4 SCALE 527 : (2001) 6 SCC 254 : (2001) 3 SCR 1178 : (2001) 5 Supreme 321

Evidence Act, 1872 — Section 51A, 74(2), 76, 77Land Acquisition Act, 1894 — Section 4, 6, 18, 23(1)Registration Act, 1908 — Section 57

Supreme Court25 Jul 2001Dismissed

Rakesh and Another Vs State of Haryana

Supreme Court Of India · (2001) 2 ACR 1609 : AIR 2001 SC 2521 : (2001) AIRSCW 2703 : (2001) 2 ALD(Cri) 387 : (2001) ALLMR(Cri) 1725 : (2001) 2 ALT(Cri) 206 : (2001) 3 CALLT 79 : (2002) 3 CGLJ 25 : (2001) CriLJ 3511 : (2001) 3 Crimes 330 : (2001) 5 JT 639 : (2002) 1 LW(Cri) 313 :

Indian Penal Code, 1860 — Section 363, 366, 376Code of Criminal Procedure, 1973 — Section 200, 306, 319, 319(1)Evidence Act, 1872 — Section 3

Supreme Court25 Jul 2001Allowed

M/s. Ispat Engineering and Foundry Works, B.S. City, Bokaro Vs M/s. steel Authority of India Ltd., B.S. City, Bokaro

Supreme Court Of India · AIR 2001 SC 2516 : (2001) AIRSCW 2723 : (2001) 5 ALT 9 : (2001) 2 ARBLR 650 : (2001) 4 CompLJ 181 : (2001) 6 JT 1 : (2002) 2 LW 7 : (2002) 2 LW 27 : (2001) 3 MLJ 145 : (2001) 4 SCALE 534 : (2001) 6 SCC 347 : (2001) 3 SCR 1190 : (2001) 5 Supreme 326

Arbitration Act, 1940 — Section 30, 30(c), 33

Supreme Court25 Jul 2001Dismissed

Major Aroon Kumar Sinha Vs Union of India and Others

Supreme Court Of India · AIR 2001 SC 2536 : (2001) AIRSCW 2667 : (2001) CriLJ 1075 : (2001) 90 FLR 1075 : (2001) 6 JT 14 : (2001) LabIC 2812 : (2001) 4 SCALE 518 : (2001) 6 SCC 235 : (2001) 3 SCT 815 : (2002) 1 SLJ 57 : (2001) 5 Supreme 317 : (2001) 2 UJ 1488

Army Act, 1950 — Section 27

Supreme Court25 Jul 2001Dismissed

Union of India etc. etc. Vs National Hydroelectric Power Corpn. Ltd. and Others etc. etc.

Supreme Court Of India · AIR 2001 SC 2512 : (2001) AIRSCW 2804 : (2001) 4 CompLJ 7 : (2001) 6 JT 70 : (2002) 2 LW 21 : (2002) 2 LW 1 : (2001) 4 SCALE 531 : (2001) 6 SCC 307 : (2001) 5 Supreme 352

Water (Prevention and Control of Pollution) Cess Act, 1977 — Section 2(c), 3, 16, 16(1), 16(2)

Supreme Court25 Jul 2001Allowed

Tarlochan Dev Sharma Vs State of Punjab and Others

Supreme Court Of India · AIR 2001 SC 2524 : (2001) AIRSCW 2689 : (2001) 5 JT 645 : (2002) 1 LW 19 : (2001) 4 SCALE 472 : (2001) 6 SCC 260 : (2001) 3 SCR 1146 : (2001) 5 Supreme 361

Prevention of Corruption Act, 1947 — Section 5(1)(d)Punjab Municipal Act, 1911 — Section 16(1)(e), 16(2), 22

Supreme Court25 Jul 2001Dismissed

State of Madhya Pradesh Vs Sardar

Supreme Court Of India · (2001) 2 ACR 1653 : AIR 2001 SC 3121 : (2001) AIRSCW 2897 : (2001) 2 ALT(Cri) 181 : (2001) CriLJ 3984 : (2001) 3 Crimes 344 : (2001) 2 JLJ 215 : (2001) 6 JT 41 : (2001) 4 SCALE 548 : (2001) 6 SCC 433 : (2001) 3 SCR 1161 : (2001) 5 Supreme 337 : (2001) 2 U

Indian Penal Code, 1860 — Section 34, 147, 148, 149, 294, 301, 302, 307, 320, 323, 452, 506Constitution of India, 1950 — Article 136

Supreme Court25 Jul 2001Dismissed

Shitla Sharan Srivastava and Others Vs Government of India and Others

Supreme Court Of India · AIR 2001 SC 2540 : (2001) AIRSCW 2662 : (2001) 90 FLR 750 : (2001) 5 JT 635 : (2001) LabIC 2807 : (2001) 2 LLJ 822 : (2001) 4 PLJR 134 : (2001) 4 SCALE 515 : (2001) 6 SCC 106 : (2001) SCC(L&S) 942 : (2001) 3 SCT 816 : (2001) 5 Supreme 314 : (2001) 2 UJ 15

Payment of Gratuity Act, 1972 — Section 4(3), 4(5)

Supreme Court25 Jul 2001Allowed

Hinch Lal Tiwari Vs Kamala Devi and Others

Supreme Court Of India · AIR 2001 SC 3215 : (2001) AIRSCW 2865 : (2001) 6 JT 88 : (2001) 4 SCALE 670 : (2001) 6 SCC 496 : (2001) 5 Supreme 646 : (2001) 2 UC 247 : (2002) 1 UJ 102

Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 — Section 3(14), 4, 109, 117, 117(1)(vi), 122C, 122C(1), 122C(a), 122C(3), 143, 144Uttar Pradesh Zamindari Abolition and Land Reforms Rules, 1952 — Rule 115PConstitution of India, 1950 — Article 21

Supreme Court25 Jul 2001Dismissed

Board of Directors, represented Through the Chairman-cum-Managing Director, National Aluminium Co., Ltd. Vs Hrusikesh Senapati

Supreme Court Of India · AIR 2001 SC 2538 : (2001) AIRSCW 4557 : (2001) AIRSCW 2664 : (2002) 92 FLR 292 : (2001) LabIC 2809 : (2001) 4 SCALE 544 : (2001) 6 SCC 231 : (2001) SCC(L&S) 952 : (2001) 3 SCT 818 : (2001) 5 Supreme 297

Industrial Disputes Act, 1947 — Section 18(3)Recruitment and Promotion Rules for Executives, 1984 — Rule 1.1.2.2NALCO Recruitment and Promotion Rules for Executives, 1997 — Rule 16.1

Supreme Court24 Jul 2001Dismissed

P.K. Pradhan Vs The State of Sikkim represented by the Central Bureau of Investigation

Supreme Court Of India · (2001) 2 ACR 1602 : AIR 2001 SC 2547 : (2001) AIRSCW 2648 : (2001) 2 ALD(Cri) 332 : (2001) 2 ALT(Cri) 175 : (2001) 3 CALLT 68 : (2001) CriLJ 3505 : (2001) 3 Crimes 323 : (2001) 5 JT 610 : (2002) 1 LW(Cri) 227 : (2002) 1 RLW 27 : (2001) 4 SCALE 508 : (2001

Indian Penal Code, 1860 — Section 120B, 109, 477APrevention of Corruption Act, 1947 — Section 5(1)(d), 5(2), 6Prevention of Corruption Act, 1988 — Section 13(1)(d), 13(2), 19

Supreme Court24 Jul 2001Allowed

Bongaigaon Refinary and Petrochemicals Ltd. Vs Commissioner of Income Tax

Supreme Court Of India · (2001) 251 ITR 329 : (2001) 10 SCC 289

Supreme Court24 Jul 2001Allowed

Raj Narain Sarin (Dead) through Lrs. and Others Vs Laxmi Devi and Others

Supreme Court Of India · (2002) 10 SCC 501

Code of Civil Procedure, 1908 — Section 151, Order 7 Rule 11

Supreme Court24 Jul 2001Dismissed

Christ The King Cathedral Vs John Ancheril and Another

Supreme Court Of India · AIR 2001 SC 2543 : (2001) AIRSCW 2656 : (2001) 5 JT 604 : (2001) 2 KLT 946 : (2002) 1 LW 522 : (2001) 4 SCALE 491 : (2001) 6 SCC 170 : (2001) 3 SCR 1112 : (2001) 5 Supreme 248

Kerala Buildings (Lease and Rent Control) Act, 1965 — Section 4, 5, 7, 8, 11, 13, 25Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 29Constitution of India, 1950 — Article 14

Supreme Court24 Jul 2001Dismissed

Mulayam Singh Yadav Vs Dharampal Yadav and Others

Supreme Court Of India · AIR 2001 SC 2565 : (2001) AIRSCW 2699 : (2001) 5 JT 598 : (2001) 4 SCALE 462 : (2001) 7 SCC 98 : (2001) 3 SCR 1103 : (2001) 5 Supreme 242 : (2001) 2 UJ 1526

Representation of the People Act, 1951 — Section 80, 81, 81(3), 82, 83, 86, 86(1), 100(1), 101, 101(b), 117

Supreme Court24 Jul 2001Disposed Of

Mahatma Phula Agricultural University and Others Vs Nasik Zills Sheth Kamgar Union and Others

Supreme Court Of India · AIR 2001 SC 3228 : (2001) AIRSCW 3105 : (2001) 90 FLR 761 : (2001) 5 JT 623 : (2001) LabIC 3275 : (2001) 2 LLJ 809 : (2001) 4 SCALE 482 : (2001) 7 SCC 346 : (2001) SCC(L&S) 1180 : (2001) 3 SCR 1089 : (2001) 3 SCT 810 : (2001) 5 Supreme 256 : (2001) 3 UPLB

Industrial Disputes Act, 1947 — Section 10(1)(d), 12(5), 33C(2)

Supreme Court24 Jul 2001Allowed

Sapan Kumar Pandit Vs U.P. State Electricity Borad and Others

Supreme Court Of India · AIR 2001 SC 2562 : (2001) AIRSCW 2685 : (2001) 90 FLR 754 : (2001) 5 JT 592 : (2001) LabIC 2814 : (2001) 2 LLJ 788 : (2001) 4 SCALE 467 : (2001) 6 SCC 222 : (2001) SCC(L&S) 946 : (2001) 3 SCR 1081 : (2001) 3 SCT 806 : (2001) 5 Supreme 235 : (2001) 3 UPLBE

Uttar Pradesh Industrial Disputes Act, 1947 — Section 4KIndustrial Disputes Act, 1947 — Section 10, 33A

Supreme Court24 Jul 2001Dismissed

Collector of Central Excise, Bangalore Vs Tetragon Chemie (P) Ltd.

Supreme Court Of India · AIR 2002 SC 453 : (2001) AIRSCW 5073 : (2002) 101 DRJ 1 : (2001) 79 ECC 1 : (2002) 139 ELT 3 : (2002) 254 ITR 554 : (2002) 1 JCR 403 : (2001) 10 JT 456 : (2001) 8 SCALE 479 : (2002) 2 SCC 127 : (2002) 126 STC 122 : (2001) 8 Supreme 624

Supreme Court24 Jul 2001Allowed

Dhurandhar Prasad Singh Vs Jai Prakash University and Others

Supreme Court Of India · AIR 2001 SC 2552 : (2001) AIRSCW 2674 : (2001) 3 CALLT 55 : (2001) 5 JT 578 : (2001) 4 SCALE 495 : (2001) 6 SCC 534 : (2001) 3 SCR 1129 : (2001) 3 SLJ 432 : (2001) 5 Supreme 278 : (2001) 2 UC 290

Code of Civil Procedure, 1908 — Section 47, 100, 115, Order 22 Rule 10, Order 22 Rule 3, Order 22 Rule 4, Order 22 Rule 7, Order 22 Rule 8, Order 22 Rule 9Constitution Of India, 1950 — Article 136

Supreme Court24 Jul 2001Allowed

Commissioner of Income Tax Vs Kala Cartoons P. Ltd.

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

Income Tax Act, 1961 — Section 80HH, 256(2)