CourtKutchehry.com

COURT ARCHIVE

Supreme Court Of India judgments, 2001

1,295 judgments · page 33 of 65

Supreme Court11 Jun 2001Allowed

Bhagat Ram Vs Teja Singh

Supreme Court Of India · (2002) 1 KLJ 141

Hindu Succession Act, 1956 — Section 2(II)(4)(iv), 8, 14, 14(1), 15, 15(1), 15(2), 15(2)(a), 15(2(b), 15(1), 15(1)(b)
Read judgment
Supreme Court12 May 2001

Srichand P. Hinduja Vs State Through C.B.I., New Delhi

Supreme Court Of India · AIR 2002 SC 401 : (2001) AIRSCW 5207 : (2002) CriLJ 942 : (2002) 2 SCALE 58 : (2001) 4 SCALE 232 : (2001) 6 SCALE 148

Indian Penal Code, 1860 — Section 120D, 420Prevention of Corruption Act, 1947 — Section 5(1), 5(2)(d)
Read judgment
Supreme Court12 May 2001Allowed

Chandra Kanta Sinha Vs Oriental Insurance Co. Ltd. and Others

Supreme Court Of India · (2002) 1 ACC 210 : (2002) ACJ 210 : (2001) AIRSCW 2112 : (2001) 1 JT 351 Supp : (2001) 2 RLW 268 : (2001) 4 SCALE 162 : (2001) 6 SCC 158 : (2001) 3 SCR 759 : (2001) 4 Supreme 302

Code of Civil Procedure, 1908 — Section 96, 100, 100A, 104(1), 104(2), Order 39 Rule 1, Order 39 Rule 2, Order 43 Rule 1(r)Government of India Act, 1915 — Section 107Motor Vehicles Act, 1988 — Section 140
Read judgment
Supreme Court12 May 2001Dismissed

Rizwan Ahmed Javed Shaikh and Others Vs Jammal Patel and Others

Supreme Court Of India · (2002) 2 ACR 1768 : AIR 2001 SC 2198 : (2001) AIRSCW 2125 : (2001) 1 ALD(Cri) 902 : (2001) ALLMR(Cri) 1512 : (2001) CriLJ 2897 : (2001) 1 JT 32 Supp : (2001) 2 RLW 262 : (2001) 4 SCALE 205 : (2001) 5 SCC 7 : (2001) 3 SCR 766 : (2001) 4 Supreme 236 : (2001

Indian Penal Code, 1860 — Section 142, 144, 147, 149, 220, 323, 324, 342, 365, 368Bombay Police Act, 1951 — Section 2(1), 147, 147(c), 147(d), 148Code of Criminal Procedure, 1973 — Section 41(2), 197(2), 197(3), 468, 482
Read judgment
Supreme Court12 May 2001

Re: Suo Moto Proceedings against Mr. R. Karuppan, Advocate

Supreme Court Of India · AIR 2001 SC 2204 : (2001) AIRSCW 2104 : (2001) 2 CGLJ 499 : (2001) CriLJ 2611 : (2001) 3 LW 61 : (2001) 2 OLR 188 : (2001) 3 PLJR 41 : (2001) 4 SCALE 199 : (2001) 5 SCC 289 : (2001) 3 SCR 750 : (2001) 4 Supreme 108 : (2001) 2 UC 163

Indian Penal Code, 1860 — Section 191, 193, 406, 429, 471Constitution of India, 1950 — Article 217, 217(3)
Read judgment
Supreme Court11 May 2001Dismissed

Smt. Kanti Devi and Another Vs Poshi Ram

Supreme Court Of India · AIR 2001 SC 2226 : (2001) AIRSCW 2100 : (2001) 3 ALLMR 582 : (2001) 2 CGLJ 193 : (2001) 1 DMC 763 : (2001) 1 JT 87 Supp : (2001) 3 LW 417 : (2001) 3 LW 411 : (2001) 3 MLJ 72 : (2001) 3 RLW 440 : (2001) 4 SCALE 195 : (2001) 5 SCC 311 : (2001) 3 SCR 729 : (

Evidence Act, 1872 — Section 112Code of Civil Procedure, 1908 — Section 4, 100
Read judgment
Supreme Court11 May 2001Allowed

Moreshwar Balkrishna Pandare and Others Vs Vithal Vyanku Chavan and Others

Supreme Court Of India · AIR 2001 SC 2211 : (2001) AIRSCW 2131 : (2001) 3 ALLMR 499 : (2001) 1 JT 49 Supp : (2001) 4 SCALE 181 : (2001) 5 SCC 551 : (2001) 3 SCR 712 : (2001) 4 Supreme 190

Bombay Tenancy and Agricultural Lands Act, 1948 — Section 88, 88A, 88B, 88C, 88C(4), 88D, 88D(1), 88D(1)(iv)Bombay Prevention of Fragmentation and Consolidation of Holdings Act, 1947 — Section 14, 29, 29(2), 29(3), 29(4), 29(5), 31, 31(2), 31A, 31B, 32 to 32R, 32, 33B, 33B(2), 33B(3), 33B(3)(b), 33C, 43(1B)
Read judgment
Supreme Court11 May 2001Partly Allowed

Jawahar Lal and Others Vs State of Madhya Pradesh

Supreme Court Of India · (2002) 2 ACR 1808 : AIR 2001 SC 2209 : (2001) AIRSCW 2184 : (2001) 2 ALD(Cri) 66 : (2001) 2 ALT(Cri) 193 : (2001) 49 BLJR 1554 : (2001) CriLJ 2923 : (2001) 3 Crimes 28 : (2002) 2 JLJ 135 : (2001) 1 JT 122 Supp : (2001) 3 RLW 449 : (2001) 4 SCALE 166 : (20

Indian Penal Code, 1860 — Section 34, 120B, 120B(1), 149, 302
Read judgment
Supreme Court11 May 2001Dismissed

Rajender Singh Vs Ramdhar Singh and Others

Supreme Court Of India · AIR 2001 SC 2220 : (2001) AIRSCW 2118 : (2002) 1 ALLMR 283 : (2001) 2 CGLJ 384 : (2001) 1 JT 95 Supp : (2002) 4 LW 576 : (2002) 93 RD 605 : (2001) 3 RLW 443 : (2001) 4 SCALE 170 : (2001) 6 SCC 213 : (2001) 3 SCR 736 : (2001) 4 Supreme 170 : (2001) 2 UC 17

Civil Procedure Code, 1908 (CPC) — Order 38 Rule 5, Order 38 Rule 7, 136
Read judgment
Supreme Court10 May 2001Dismissed

Appropriate Authority and Another Vs R.C. Chawla and Others

Supreme Court Of India · AIR 2001 SC 2349 : (2001) AIRSCW 2217 : (2002) 1 ALLMR 693 : (2001) 167 CTR 467 : (2001) 249 ITR 450 : (2001) 1 JT 130 Supp : (2001) 4 SCALE 101 : (2001) 4 SCC 710 : (2001) 4 Supreme 66 : (2001) 116 TAXMAN 640

Income Tax Act, 1961 — Section 269UC, 269UD
Read judgment
Supreme Court10 May 2001Disposed Off

Ram Deo Chauhan @ Raj Nath Vs State of Assam

Supreme Court Of India · (2002) 2 ACR 1849 : AIR 2001 SC 2231 : (2001) 2 ALT(Cri) 237 : (2001) CriLJ 2902 : (2001) 3 Crimes 77 : (2001) 2 GLT 7 : (2001) 1 JT 300 Supp : (2001) 2 SCALE 298 : (2001) 4 SCALE 116 : (2001) 5 SCC 714 : (2001) 3 SCR 669

Code of Criminal Procedure, 1973 — Section 161, 235, 235(2), 302, 309(2)Indian Penal Code, 1860 — Section 34, 120B, 149Juvenile Justice Act, 1986 — Section 22(1)
Read judgment