Supreme Court13 Jul 2001Allowed
Himachal Road Transport Corporation and Another Vs Bhupinde Paul Singh and Another
Supreme Court Of India · (2001) 07 SC CK 0051
Motor Vehicles Act, 1988 — Section 173
COURT ARCHIVE
Supreme Court Of India judgments, 2001
1,295 judgments · page 32 of 65
Supreme Court13 Jul 2001Dismissed
M.K. Mukuntan Vs M. Pasupathi
Supreme Court Of India · AIR 2001 SC 2628 : (2001) 2 CGLJ 428 : (2001) 5 JT 463 : (2001) 4 SCALE 600 : (2001) 4 SCALE 369 : (2001) 6 SCC 13
Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(2)(1)
Supreme Court13 Jul 2001Allowed
Savani Roadlines Vs Sundaram Textiles Ltd. and Another
Supreme Court Of India · AIR 2001 SC 2630 : (2001) AIRSCW 2555 : (2001) 4 ALLMR 273 : (2001) 49 BLJR 1900 : (2001) 106 CompCas 659 : (2001) 3 CompLJ 376 : (2001) 3 CPJ 8 : (2001) 5 JT 425 : (2001) 3 MLJ 123 : (2001) 4 SCALE 335 : (2001) 5 SCC 625 : (2001) 3 SCR 981 : (2001) 5 Sup
Supreme Court13 Jul 2001Allowed
P. Janardhana Reddy Vs State of A.P. and Others
Supreme Court Of India · AIR 2001 SC 2631 : (2001) AIRSCW 2548 : (2001) 5 JT 416 : (2001) 4 SCALE 327 : (2001) 6 SCC 50 : (2001) 3 SCR 969 : (2001) 5 Supreme 151
Commissions of Inquiry Act, 1952 — Section 3, 3(1)Land Acquisition Act, 1894 — Section 18
Supreme Court12 Jul 2001Allowed
Kerala Liquor Corporation Vs Commissioner of Income Tax
Supreme Court Of India · (2001) 170 CTR 183 : (2001) 251 ITR 11
Income Tax Act, 1961 — Section 256(1)
Supreme Court12 Jul 2001Dismissed
John Thomas Vs Dr. K. Jagadeesan
Supreme Court Of India · (2001) 2 ACR 1503 : AIR 2001 SC 2651 : (2001) AIRSCW 2529 : (2001) 2 ALT(Cri) 202 : (2001) 106 CompCas 619 : (2001) 4 CompLJ 28 : (2001) CriLJ 3322 : (2001) 3 Crimes 270 : (2001) 5 JT 398 : (2001) 4 SCALE 323 : (2001) 6 SCC 30 : (2001) 3 SCR 934 : (2001)
Code of Criminal Procedure, 1973 — Section 199, 199(1), 251, 257, 258Indian Penal Code, 1860 — Section 499, 500
Supreme Court12 Jul 2001Dismissed
T.T. Antony Vs State of Kerala and Others
Supreme Court Of India · (2001) 2 ACR 1510 : AIR 2001 SC 2637 : (2001) AIRSCW 2571 : (2001) 2 ALD(Cri) 276 : (2001) 2 CGLJ 260 : (2001) CriLJ 3329 : (2001) 3 Crimes 276 : (2001) 5 JT 440 : (2001) 4 SCALE 348 : (2001) 6 SCC 181 : (2001) 3 SCR 942 : (2001) 5 Supreme 131
Indian Penal Code, 1860 — Section 34, 76, 79, 120B, 143, 147, 148, 149, 201, 302, 307, 320, 324, 332, 353, 406, 411, 420, 427Prevention of Damage to Public Property Act, 1984 — Section 3(2)(e)Explosive Substances Act, 1883 — Section 3, 5
Supreme Court12 Jul 2001Disposed Of
Union of India (UOI) Vs Association for Democratic Reforms and Another
Supreme Court Of India · AIR 2002 SC 2381 : (2002) AIRSCW 2547 : (2002) 92 FLR 357 : (2001) 10 JT 318 : (2002) LabIC 2190 : (2002) 1 LLJ 832 : (2002) 9 SCC 592
Supreme Court11 Jul 2001Dismissed
M/s. Ethiopian Airlines Vs M/s. Stic Travels (P) Ltd.
Supreme Court Of India · AIR 2001 SC 2659 : (2001) AIRSCW 2557 : (2001) 4 ALLMR 276 : (2001) 2 ARBLR 684 : (2001) 3 CompLJ 363 : (2001) 5 JT 427 : (2001) 4 SCALE 337 : (2001) 7 SCC 454 : (2001) 3 SCR 882 : (2001) 5 Supreme 117 : (2001) 2 UJ 1303
Arbitration Act, 1940 — Article 10, 10(1), 10(2), 20English Arbitration Act, 1950 — Section 7, 8, 9, 9(1)
Supreme Court11 Jul 2001Allowed
Indu Engineering and Textiles Ltd. Vs Delhi Development Authority
Supreme Court Of India · AIR 2001 SC 2668 : (2001) AIRSCW 2524 : (2001) 2 ARBLR 486 : (2001) 3 CompLJ 325 : (2001) 5 JT 404 : (2001) 3 MLJ 111 : (2001) 4 SCALE 323 : (2001) 4 SCALE 317 : (2001) 5 SCC 691 : (2001) 3 SCR 916 : (2001) 5 Supreme 111 : (2001) 2 UC 259
Arbitration Act, 1940 — Section 30, 35, 39Contract Act, 1872 — Section 70
Supreme Court11 Jul 2001Dismissed
Hiten P. Dalal Vs Bratindranath Banerjee
Supreme Court Of India · (2001) 2 ACR 1492 : AIR 2001 SC 3897 : (2001) AIRSCW 3861 : (2001) 2 ALD(Cri) 234 : (2001) ALLMR(Cri) 1497 : (2001) 2 BC 773 : (2001) 49 BLJR 1955 : (2001) 106 CompCas 574 : (2001) 3 CompLJ 313 : (2001) CriLJ 4647 : (2001) 3 Crimes 220 : (2001) 5 JT 386 :
Negotiable Instruments Act, 1881 — Section 118, 138, 139Special Court (Trial of Offences relating to Transactions in Securities) Act, 1992 — Section 2, 3, 3(2), 4, 9A(1)(b)Code of Criminal Procedure, 1973 — Section 247
Supreme Court11 Jul 2001Partly Allowed
State of Maharashtra Vs Bharat Chaganlal Raghani and Others
Supreme Court Of India · (2001) 2 ACR 1614 : AIR 2002 SC 409 : (2001) AIRSCW 5220 : (2001) 2 ALD(Cri) 297 : (2001) ALLMR(Cri) 1903 : (2002) 5 BomCR 45 : (2002) CriLJ 944 : (2001) 3 Crimes 234 : (2001) 5 JT 346 : (2001) 4 SCALE 285 : (2001) 9 SCC 1 : (2001) 3 SCR 840 : (2001) 5 Su
Indian Penal Code, 1860 — Section 23, 34, 114, 120B, 302, 306, 307, 384Arms Act, 1959 — Section 3, 5, 25(1B)(a), 27Terrorist and Disruptive Activities (Prevention) Act, 1987 — Section 3(2)(I), 3(2)(ii), 3(3), 3(5), 5, 6, 15
Supreme Court11 Jul 2001Disposed Of
Deena Nath Vs Pooran Lal
Supreme Court Of India · AIR 2001 SC 2655 : (2001) AIRSCW 2534 : (2001) 2 JLJ 196 : (2001) 5 JT 380 : (2001) 4 MPHT 203 : (2001) 4 SCALE 312 : (2001) 5 SCC 705 : (2001) 3 SCR 925 : (2001) 5 Supreme 100 : (2001) 2 UJ 1148
Civil Procedure Code, 1908 (CPC) — Section 100Constitution of India, 1950 — Article 136Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1), 13
Supreme Court10 Jul 2001Dismissed
Gade Lakshmi Mangraju @ Ramesh Vs State of Andhra Pradesh
Supreme Court Of India · (2001) 2 ACR 1564 : AIR 2001 SC 2677 : (2001) AIRSCW 2509 : (2001) 2 ALD(Cri) 229 : (2001) ALLMR(Cri) 2199 : (2001) 2 ALT(Cri) 123 : (2001) CriLJ 3317 : (2001) 3 Crimes 208 : (2002) 1 GLR 146 : (2001) 5 JT 340 : (2001) 4 SCALE 265 : (2001) 6 SCC 205 : (20
Indian Penal Code, 1860 — Section 34, 302, 404Constitution of India, 1950 — Article 136
Supreme Court10 Jul 2001Dismissed
Divisional Forest Officer and Others Vs Tata Finaly Ltd. and Another
Supreme Court Of India · AIR 2001 SC 2672 : (2001) AIRSCW 2514 : (2001) 5 JT 332 : (2001) 2 KLT 833 : (2001) 4 SCALE 270 : (2001) 5 SCC 684 : (2001) 3 SCR 821 : (2001) 5 Supreme 62
Kannan Devan Hills (Resumption of Lands) Act, 1971 — Section 3(1), 3(2)(a), 4Kerala Grants and Leases (Modification of Rights) Act, 1980 — Section 2, 3(d), 3, 4, 4(1)
Supreme Court10 Jul 2001Allowed
State of Uttaranchal and Others Vs Pitamber Dutt Semwal
Supreme Court Of India · (2002) 1 AWC 429 : (2001) 10 JT 568
Uttar Pradesh Recruitment to Services (Determination of Date of Birth) Rules, 1974 — Rule 2
Supreme Court09 Jul 2001Allowed
Union of India and Others Vs Manish Bahal @ Nishu
Supreme Court Of India · AIR 2001 SC 2685 : (2001) AIRSCW 2493 : (2001) 2 ALD(Cri) 192 : (2001) ALLMR(Cri) 2192 : (2001) CriLJ 3311 : (2001) 3 Crimes 131 : (2001) 5 JT 300 : (2001) 4 SCALE 257 : (2001) 4 SCALE 222 : (2001) 6 SCC 36 : (2001) 3 SCR 810 : (2001) 5 Supreme 13
National Security Act, 1980 — Section 3(2), 3(3), 3(4), 8(1), 8(c), 9, 10, 11, 12(1)Constitution of India, 1950 — Article 21, 22(4), 22(5)
Supreme Court09 Jul 2001Allowed
Kanshi Ram and Another Vs Lachhman (Dead) through Lrs. and Others
Supreme Court Of India · AIR 2001 SC 2393 : (2001) AIRSCW 2478 : (2001) 5 JT 324 : (2001) 4 SCALE 253 : (2001) 5 SCC 546 : (2001) 3 SCR 803 : (2001) 5 Supreme 9
Code of Civil Procedure, 1908 — Section 34Limitation Act, 1963 — Section 27Himachal Pradesh Restitution of Mortgaged Lands Act, 1976 — Section 2(ix), , 2(xi), 2(xiii), 2(xiv), 4, 5, 6, 7, 8, 9
Supreme Court09 Jul 2001Dismissed
Harmohinder Singh Vs Kharga Canteen, Ambala Cantt.
Supreme Court Of India · AIR 2001 SC 2681 : (2001) AIRSCW 2520 : (2001) 90 FLR 548 : (2001) 5 JT 295 : (2001) LabIC 2391 : (2001) 2 LLJ 488 : (2001) 4 SCALE 237 : (2001) 5 SCC 540 : (2001) 3 SCR 796 : (2001) 3 SCT 758 : (2001) 5 Supreme 20 : (2001) 2 UJ 1335
Industrial Disputes Act, 1947 — Section 2(oo)(bb), 9A, 25F, 25JConstitution Of India, 1950 — Article 12, 226
Supreme Court09 Jul 2001Dismissed
Smt. Laxmi Vs Om Prakash and Others
Supreme Court Of India · (2001) 2 ACR 1479 : AIR 2001 SC 2383 : (2001) AIRSCW 2481 : (2001) 2 ALD(Cri) 199 : (2001) 2 ALT(Cri) 159 : (2001) CriLJ 3302 : (2001) 3 Crimes 140 : (2001) 2 DMC 139 : (2001) 5 JT 280 : (2001) 3 RLW 469 : (2001) 4 SCALE 241 : (2001) 6 SCC 118 : (2001) 3
Dowry Prohibition Act, 1961 — Section 4Indian Penal Code, 1860 — Section 34, 302, 385Constitution of India, 1950 — Article 136