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Supreme Court Of India judgments, 2001

1,295 judgments · page 34 of 65

Supreme Court10 May 2001Disposed Off

Shri Bhagwan Vs State of Rajasthan

Supreme Court Of India · (2002) 2 ACR 1758 : AIR 2001 SC 2342 : (2001) AIRSCW 2189 : (2001) 2 ALD(Cri) 10 : (2001) CriLJ 2925 : (2001) 3 Crimes 35 : (2001) 1 JT 14 Supp : (2001) 2 RLW 273 : (2001) 4 SCALE 153 : (2001) 6 SCC 296 : (2001) 3 SCR 656 : (2001) 4 Supreme 180 : (2001) 2

Indian Penal Code, 1860 — Section 57, 302, 392, 397Code of Criminal Procedure, 1973 — Section 401, 433A, 433(b)Evidence Act, 1872 — Section 114
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Supreme Court10 May 2001Disposed Off

T.N. Godavarman Thirumalpad Vs Union of India (UOI) and Others

Supreme Court Of India · (2001) 7 AD 491 : AIR 2001 SC 3288 : (2001) AIRSCW 3396 : (2002) 92 FLR 193 : (2001) 7 JT 119 : (2001) LabIC 3288 : (2001) 5 SCALE 547 : (2001) 9 SCC 87 : (2001) 4 SCT 330 : (2001) 6 Supreme 576 : (2001) 118 TAXMAN 457

Wild Life (Protection) Act, 1972 — Section 2(26), 2(37), 18, 19, 21, 22, 24, 25, 26A, 29, 36, 66(3)Constitution Of India, 1950 — Article 249, 250
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Supreme Court09 May 2001Dismissed

Ashok Chintaman Juker and Others Vs Kishore Pandurang Mantri and Another

Supreme Court Of India · AIR 2001 SC 2251 : (2001) AIRSCW 2142 : (2001) 3 ALLMR 509 : (2001) 4 ALT 44 : (2001) 1 JT 177 Supp : (2001) 4 SCALE 46 : (2001) 5 SCC 1 : (2001) 3 SCR 627 : (2001) 4 Supreme 154 : (2001) 2 UC 225 : (2001) 2 UJ 1373

Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 — Section 5(11)Transfer of Property Act, 1882 — Section 106
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Supreme Court09 May 2001Dismissed

Karu Marik Vs State of Bihar

Supreme Court Of India · (2002) 2 ACR 1656 : AIR 2001 SC 2266 : (2001) AIRSCW 2109 : (2001) 1 ALD(Cri) 810 : (2001) ALLMR(Cri) 2381 : (2001) 2 ALT(Cri) 120 : (2001) 49 BLJR 1585 : (2001) CriLJ 2615 : (2001) 2 Crimes 317 : (2001) 1 JT 406 Supp : (2001) 4 PLJR 16 : (2001) 4 SCALE 6

Indian Penal Code, 1860 — Section 300, 302, 307, 324
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Supreme Court09 May 2001Dismissed

State of Maharashtra and Another Vs Najakat Alia Mubarak Ali

Supreme Court Of India · (2002) 2 ACR 1813 : AIR 2001 SC 2255 : (2001) AIRSCW 2059 : (2001) 2 ALD(Cri) 142 : (2001) ALLMR(Cri) 1519 : (2001) CriLJ 2588 : (2001) 3 Crimes 9 : (2001) 1 JT 279 Supp : (2001) 4 SCALE 71 : (2001) 6 SCC 311 : (2001) 3 SCR 600 : (2001) 4 Supreme 45 : (20

Code of Criminal Procedure, 1973 — Section 427, 428
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Supreme Court08 May 2001Allowed

Hamida and Others Vs Md. Kahlil

Supreme Court Of India · AIR 2001 SC 2282 : (2001) AIRSCW 2057 : (2001) 1 JT 173 Supp : (2001) 3 MLJ 60 : (2001) 4 SCALE 1 : (2001) 5 SCC 30 : (2001) 4 Supreme 21 : (2001) 2 UC 113

Code of Civil Procedure, 1908 — Section 100
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Supreme Court08 May 2001Allowed

Regional Authority, Dena Bank and Another Vs Ghanshyam

Supreme Court Of India · AIR 2001 SC 2270 : (2001) AIRSCW 2150 : (2002) 1 ALLMR 290 : (2001) 5 ALT 46 : (2001) 90 FLR 365 : (2001) 1 JT 229 Supp : (2001) LabIC 2069 : (2001) 2 LLJ 252 : (2001) 4 SCALE 62 : (2001) 5 SCC 169 : (2001) SCC(L&S) 786 : (2001) 3 SCR 591 : (2001) 2 SCT 1

Constitution of India, 1950 — Article 136, 226Industrial Disputes Act, 1947 — Section 10, 11A, 17B,
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Supreme Court08 May 2001Dismissed

Nirmal Chandra Vs Vimal Chand

Supreme Court Of India · AIR 2001 SC 2284 : (2001) AIRSCW 2018 : (2001) 2 JLJ 170 : (2001) 1 JT 183 Supp : (2001) 3 LW 472 : (2001) 3 MLJ 8 : (2001) 4 SCALE 24 : (2001) 5 SCC 51 : (2001) 3 SCR 571 : (2001) 4 Supreme 59 : (2001) 2 UC 135

Transfer of Property Act, 1882 — Section 83Madhya Pradesh Accommodation Control Act, 1961 — Section 12
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Supreme Court08 May 2001Allowed

Amba Bai and Others Vs Gopal and Others

Supreme Court Of India · AIR 2001 SC 2003 : (2001) AIRSCW 1996 : (2001) 2 CGLJ 183 : (2001) 1 JT 223 Supp : (2001) 3 LW 204 : (2001) 2 OLR 261 : (2001) 3 RLW 436 : (2001) 4 SCALE 41 : (2001) 5 SCC 570 : (2001) 3 SCR 551 : (2001) 4 Supreme 165 : (2001) 2 UC 104 : (2001) 2 UJ 1394

Code of Civil Procedure, 1908 — Order 2 Rule 9, Order 22 Rule 3(2), Order 22 Rule 11, Order 22 Rule 9
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Supreme Court08 May 2001Dismissed

Bibhachha Vs State of Orissa

Supreme Court Of India · (2002) 2 ACR 1726 : AIR 2001 SC 2274 : (2001) AIRSCW 2115 : (2001) 1 ALD(Cri) 813 : (2001) 2 ALT(Cri) 156 : (2001) CriLJ 2895 : (2001) 3 Crimes 24 : (2001) 1 JT 251 Supp : (2001) 3 RLW 478 : (2001) 4 SCALE 38 : (2001) 6 SCC 376 : (2001) 3 SCR 546 : (2001)

Indian Penal Code, 1860 — Section 302Evidence Act, 1872 — Section 27
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Supreme Court08 May 2001Dismissed

D.T.C. Retired Employees Association and Others Vs Delhi Transport and Others etc. etc.

Supreme Court Of India · AIR 2001 SC 1997 : (2001) AIRSCW 2005 : (2001) 90 FLR 770 : (2001) 1 JT 144 Supp : (2001) LabIC 1793 : (2001) 2 LLJ 258 : (2001) 4 SCALE 30 : (2001) 6 SCC 61 : (2001) 3 SCR 559 : (2001) 2 SCT 1059 : (2001) 3 SLJ 92 : (2001) 4 Supreme 218

Payment of Gratuity Act, 1972 — Section 4, 4(5)Madhya Pradesh Panchayat Act, 1962 — Section 8, 147, 189Constitution of India, 1950 — Article 32
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Supreme Court08 May 2001Dismissed

Union Bank of India Vs Khader International Construction and Others

Supreme Court Of India · AIR 2001 SC 2277 : (2001) AIRSCW 2045 : (2002) 1 ALLMR 295 : (2001) 4 ALT 37 : (2001) 105 CompCas 856 : (2001) 3 CompLJ 137 : (2001) 5 JT 218 : (2001) 2 KLT 732 : (2001) 3 LW 5 : (2001) 3 LW 36 : (2001) 3 MLJ 63 : (2001) 2 OLR 276 : (2001) 3 RLW 452 : (20

Code of Civil Procedure, 1908 — Order 1 Rule 1, Order 33 Rule 1, Order 33 Rule 11General Clauses Act, 1897
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Supreme Court04 May 2001Dismissed

M.D., Tamil Nadu State Transport Corporation Vs Neethivilangan Kumbakonam

Supreme Court Of India · AIR 2001 SC 2309 : (2001) AIRSCW 2023 : (2001) 90 FLR 27 : (2001) 1 JT 394 Supp : (2001) LabIC 1801 : (2001) 1 LLJ 1706 : (2001) 3 SCALE 702 : (2001) 9 SCC 99 : (2001) 3 SCR 499 : (2001) 2 SCT 1118 : (2001) 3 SLJ 99 : (2001) 4 Supreme 91

Industrial Disputes Act, 1947 — Section 33, 33(1), 33(2), 33(1)(b), 33(2)(b)Constitution of India, 1950 — Article 226
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Supreme Court04 May 2001Dismissed

Rajeev Chaudhary Vs State (N.C.T.) of Delhi

Supreme Court Of India · (2002) 2 ACR 1696 : AIR 2001 SC 2369 : (2001) AIRSCW 2210 : (2001) 1 ALD(Cri) 808 : (2001) 2 ALT(Cri) 113 : (2001) CriLJ 2941 : (2001) 2 Crimes 303 : (2001) 3 GLR 2090 : (2001) 1 JT 248 Supp : (2001) 2 LW(Cri) 866 : (2001) 4 PLJR 39 : (2001) 3 SCALE 671 :

Code of Criminal Procedure, 1973 — Section 167, 167(2)Indian Penal Code, 1860 — Section 120B, 386, 506
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Supreme Court04 May 2001Dismissed

Shobha Suresh Jumani Vs Appellate Tribunal, Forfeited Property and Another

Supreme Court Of India · (2002) 2 ACR 1776 : AIR 2001 SC 2288 : (2001) AIRSCW 2051 : (2001) AIRSCW 3310 : (2001) 1 ALD(Cri) 881 : (2001) CriLJ 2583 : (2001) 2 Crimes 310 : (2001) 76 ECC 1 : (2001) 249 ITR 405 : (2001) 1 JT 112 Supp : (2001) 2 LW(Cri) 845 : (2001) 3 RLW 397 : (200

Smugglers And Foreign Exchange Manipulators (Forfeiture of Property) Act, 1976 — Section 2(1), 2(2)(c), 3(1)(c), 4, 6, 6(1), 7, 7(1), 12, 12(4)Hindu Adoptions and Maintenance Act, 1956 — Section 18, 21, 23, 27, 28Indian Penal Code (Amendment) Act, 1921 — Section 53, 61, 62
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