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Supreme Court Of India judgments, 2001

1,295 judgments · page 35 of 65

Supreme Court04 May 2001Dismissed

Rajan Worlikar Vs State of Karnataka and Others

Supreme Court Of India · (2002) 2 ACR 1687 : AIR 2001 SC 2303 : (2001) AIRSCW 2073 : (2001) 1 ALD(Cri) 877 : (2001) 2 ALT(Cri) 115 : (2001) CriLJ 2599 : (2001) 2 Crimes 305 : (2001) 75 ECC 713 : (2001) 1 JT 428 Supp : (2001) 4 SCALE 16 : (2001) 5 SCC 295 : (2001) 3 SCR 512 : (200

Prevention Of Illicit Traffic In Narcotic Drugs And Psychotropic Substances Act, 1988 — Section 3(1), 12Constitution of India, 1950 — Article 22(5), 166(2)
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Supreme Court04 May 2001

Center for Enquiry into Health and Allied Themes (CEHAT) and Others Vs Union of India and Others

Supreme Court Of India · AIR 2001 SC 2007 : (2001) AIRSCW 2013 : (2001) ALLMR(Cri) 1235 : (2001) 1 JT 347 Supp : (2001) 3 LW 664 : (2002) 5 SCALE 1 : (2001) 4 SCALE 53 : (2001) 5 SCC 577 : (2001) 3 SCR 534 : (2001) 4 Supreme 128 : (2001) 2 UJ 1318

Pre-natal Diagnostic Techniques (Regulation and Prevention of Misuse) Act, 1994 — Section 16(iii), 17(5), 17(6)(d)Constitution of India, 1950 — Article 32
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Supreme Court04 May 2001Allowed

M/s. Fuerst Day Lawson Ltd. Vs Jindal Exports Ltd.

Supreme Court Of India · AIR 2001 SC 2293 : (2001) AIRSCW 2087 : (2001) 2 ARBLR 1 : (2001) 3 CompLJ 9 : (2001) 1 JT 263 Supp : (2001) 3 SCALE 708 : (2001) 6 SCC 356 : (2001) 3 SCR 479 : (2001) 4 Supreme 141

Arbitration and Conciliation Act, 1996 — Section 1(3), 6, 21, 46, 47, 48, 49, 50(1)(b), 85, 85(2)(a), 86(2)General Clauses Act, 1897 — Section 6, 30Arbitration Act, 1940 — Section 14, 17
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Supreme Court03 May 2001Allowed

K. Rajamouli Vs A.V.K.N. Swamy

Supreme Court Of India · AIR 2001 SC 2316 : (2001) AIRSCW 2146 : (2001) 3 ALLMR 788 : (2001) 2 ARBLR 702 : (2001) 3 CompLJ 144 : (2001) 1 JT 168 Supp : (2001) 3 LW 13 : (2001) 4 SCALE 212 : (2001) 5 SCC 37 : (2001) 3 SCR 473 : (2001) 4 Supreme 294 : (2001) 2 UC 117

Code of Civil Procedure, 1908 — Section 115, 152
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Supreme Court03 May 2001Allowed

Rajsekhar Gogoi Vs State of Assam and Others

Supreme Court Of India · AIR 2001 SC 2313 : (2001) AIRSCW 2043 : (2001) 75 ECC 704 : (2001) 2 GLT 30 : (2001) 1 JT 189 Supp : (2001) 4 SCALE 13 : (2001) 6 SCC 46 : (2001) 3 SCR 468 : (2001) 4 Supreme 28

Assam Excise Rules, 1945 — Rule 206, 206(2), 223, 223(2), 223(3)
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Supreme Court03 May 2001

In Re: Bineet Kumar Singh

Supreme Court Of India · AIR 2001 SC 2018 : (2001) AIRSCW 1950 : (2001) CriLJ 2575 : (2001) 1 JT 256 Supp : (2001) 3 SCALE 678 : (2001) 5 SCC 501 : (2001) 3 SCR 424 : (2001) 2 SCT 1101 : (2001) 3 SLJ 10 : (2001) 2 UJ 1378

Constitution of India, 1950 — Article 129
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Supreme Court03 May 2001Dismissed

Puran Vs Rambilas and Another etc. etc.

Supreme Court Of India · (2001) 2 ACR 1456 : AIR 2001 SC 2023 : (2001) AIRSCW 1935 : (2001) 2 ALD(Cri) 30 : (2001) ALLMR(Cri) 1210 : (2001) 2 ALT(Cri) 108 : (2001) CriLJ 2566 : (2001) 2 Crimes 283 : (2001) 2 DMC 1 : (2001) 5 JT 226 : (2001) 3 SCALE 695 : (2001) 6 SCC 338 : (2001)

Indian Penal Code, 1860 — Section 498A, 304BCode of Criminal Procedure, 1973 — Section 397(3), 439, 439(2), 482Constitution of India, 1950 — Article 32
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Supreme Court03 May 2001Dismissed

K.C. Ashok and Others etc. Vs Kerala Public Service Commission and Others

Supreme Court Of India · AIR 2001 SC 2010 : (2001) AIRSCW 1969 : (2001) 1 JT 154 Supp : (2001) LabIC 1769 : (2001) 3 SCALE 747 : (2001) 5 SCC 419 : (2001) SCC(L&S) 845 : (2001) 3 SCR 453 : (2001) 2 SCT 1005 : (2001) 3 SLJ 197 : (2001) 4 Supreme 337

Andhra Pradesh Non-Agricultural Land Assessment Act, 1963 — Section 12, 2(j)Kerala State and Subordinate Services Rules, 1958 — Rule 2(4), 2(12), 3, 4, 4A, 5A, 8, 22, 40Constitution of India, 1950 — Article 14, 16, 32, 136, 285, 309
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Supreme Court03 May 2001Disposed Off

N.G. Dastane Vs Shrikant S. Shivde and Another

Supreme Court Of India · AIR 2001 SC 2028 : (2001) AIRSCW 1929 : (2001) 3 CompLJ 149 : (2001) 1 JT 386 Supp : (2001) 2 KLT 754 : (2001) 3 LW 230 : (2001) 2 LW(Cri) 728 : (2001) 3 SCALE 619 : (2001) 6 SCC 135 : (2001) 3 SCR 442 : (2001) 4 SCT 723 : (2001) 3 Supreme 640 : (2001) 2

Advocates Act, 1961 — Section 35, 36, 36(2)
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Supreme Court02 May 2001Dismissed

Ajit Kumar Barat Vs Secretary, Indian Tea Association and Others

Supreme Court Of India · AIR 2001 SC 2056 : (2001) AIRSCW 1865 : (2001) 1 JT 241 Supp : (2001) LabIC 1751 : (2001) 2 LLJ 249 : (2001) 3 SCALE 616 : (2001) 5 SCC 42 : (2001) 2 SCT 1003 : (2001) 4 Supreme 1 : (2001) 2 UC 222

Industrial Disputes Act, 1947 — Section 12(5)Constitution of India, 1950 — Article 21, 32
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Supreme Court02 May 2001Allowed

Surendra Kumar Vs Nathulal and Another

Supreme Court Of India · AIR 2001 SC 2040 : (2001) AIRSCW 1862 : (2001) 1 JT 520 Supp : (2001) 3 SCALE 647 : (2001) 5 SCC 46 : (2001) 3 Supreme 622 : (2001) 2 UC 157 : (2001) 2 UJ 1157

Evidence Act, 1872 — Section 68Transfer of Property Act, 1882 — Section 123
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Supreme Court02 May 2001Allowed

The Commissioner Vs Griha Yajamanula Samkhya and Others

Supreme Court Of India · AIR 2001 SC 2046 : (2001) AIRSCW 1956 : (2001) 4 ALT 49 : (2001) 1 JT 492 Supp : (2001) 3 SCALE 685 : (2001) 5 SCC 651 : (2001) 3 SCR 392 : (2001) 3 Supreme 674

Hyderabad Municipal Corporations Act, 1955 — Section 2(3), 2(7), 2(48), 2(1A)(ii), 3, 4, 110, 168, 193, 197(1)(i), 197 To 289, 212, 214, 215, 216, 217, 218, 219, 220, 221, 222, 221, 224, 225, 214(a), 214(b), 214(c), 214(d)A.P. Municipal Corporation (2nd Amendment) Act, 1995 — Section 5Calcutta Municipal Corporation Act, 1951 — Section 168(1)
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Supreme Court02 May 2001Allowed

State of U.P. and Others Vs Raj Kishore Goel

Supreme Court Of India · AIR 2001 SC 1533 : (2001) AIRSCW 1239 : (2001) 249 ITR 668 : (2001) 9 SCC 722 : (2001) 4 Supreme 474 : (2001) 116 TAXMAN 603

Land Acquisition Act, 1894 — Section 2(d), 3, 3(1), 3A, 4(1), 6, 7, 8(3), 8AOrissa Estates Abolition Act, 1951 — Section 5(1), 8(1), 38A, 38BMaharashtra Land Reforms Act — Section 45
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Supreme Court02 May 2001Allowed

T. Stanes and Co. Ltd. Vs A. Jaffarullah

Supreme Court Of India · AIR 2001 SC 3878 : (2001) AIRSCW 4330 : (2002) 50 BLJR 157 : (2001) 9 JT 179 : (2001) 7 SCALE 383 : (2001) 9 SCC 425 : (2001) 7 Supreme 863

Negotiable Instruments Act, 1881 — Section 138, 141
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