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Supreme Court Of India judgments, 2001

1,295 judgments · page 38 of 65

Supreme Court26 Apr 2001Dismissed

Rambhau and Another Vs State of Maharashtra

Supreme Court Of India · (2001) 2 ACR 1413 : AIR 2001 SC 2120 : (2001) AIRSCW 1842 : (2001) 1 ALD(Cri) 800 : (2001) ALLMR(Cri) 1017 : (2001) CriLJ 2343 : (2001) 2 Crimes 231 : (2001) 5 JT 121 : (2001) 3 SCALE 539 : (2001) 4 SCC 759 : (2001) 3 SCR 210 : (2001) 3 Supreme 544 : (200

Code of Criminal Procedure, 1973 — Section 313, 391Prevention of Corruption Act, 1988 — Section 13(1)(d), 13(2)(b), 13(2)Code of Civil Procedure, 1908 — Order 41 Rule 27
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Supreme Court26 Apr 2001Allowed

Arvind Singh Vs State of Bihar

Supreme Court Of India · (2001) 2 ACR 1421 : AIR 2001 SC 2124 : (2001) AIRSCW 1913 : (2001) 1 ALD(Cri) 917 : (2001) 2 ALT(Cri) 95 : (2001) 49 BLJR 1728 : (2001) CriLJ 2556 : (2001) 2 Crimes 242 : (2001) 1 DMC 734 : (2001) 5 JT 127 : (2001) 3 SCALE 549 : (2001) 6 SCC 407 : (2001)

Indian Penal Code, 1860 — Section 34, 120B, 302, 304B, 498ACode of Criminal Procedure, 1973 — Section 216, 313, 385
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Supreme Court25 Apr 2001Allowed

State of Kerala Vs M.M. Manikantan Nair

Supreme Court Of India · (2002) 2 ACR 1693 : AIR 2001 SC 2145 : (2001) AIRSCW 1847 : (2001) 1 ALD(Cri) 798 : (2001) 2 ALT(Cri) 147 : (2001) CriLJ 2346 : (2001) 2 Crimes 226 : (2001) 1 JT 245 Supp : (2001) MPLJ 21 : (2001) 2 OLR 235 : (2001) 3 SCALE 513 : (2001) 4 SCC 752 : (2001)

Prevention of Corruption Act, 1988 — Section 13(1)(c), 13(2), 19Code of Criminal Procedure, 1973 — Section 197, 362, 482Kerala Panchayat Raj Act, 1994 — Section 122, 122(1)
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Supreme Court25 Apr 2001Dismissed

M/s. International Woolen Mills Vs M/s. Standard Wool (U.K.) Ltd.

Supreme Court Of India · AIR 2001 SC 2134 : (2001) AIRSCW 1806 : (2001) 5 JT 147 : (2002) 1 LW 28 : (2001) 3 MLJ 99 : (2001) 3 SCALE 516 : (2001) 5 SCC 265 : (2001) 3 SCR 166 : (2001) 3 Supreme 554 : (2001) 2 UJ 1007

Code of Civil Procedure, 1908 — Section 11, 12(a), 13, 13(b), 13(6), 38, 39, 40, 44(A), Order 11 Rule 4, Order 21 Rule 22Evidence Act, 1872 — Section 114
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Supreme Court25 Apr 2001Disposed Of

S. Venkatappa Vs Narayanappa and Others

Supreme Court Of India · AIR 2001 SC 2148 : (2001) AIRSCW 1850 : (2001) 3 SCALE 504 : (2001) 4 SCC 705 : (2001) 3 SCR 195 : (2001) 3 Supreme 520

Karnataka Land Reforms Act, 1961 — Section 2(11), 2(12), 2(34), 44, 45
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Supreme Court23 Apr 2001Allowed

The District Collector Vs Smt. Shaik Hasmath Beebi

Supreme Court Of India · (2001) 2 ACR 1406 : AIR 2001 SC 1681 : (2001) AIRSCW 1745 : (2001) 1 ALD(Cri) 794 : (2001) 2 ALT(Cri) 221 : (2001) CriLJ 2193 : (2001) 5 JT 67 : (2001) 3 SCALE 485 : (2001) 5 SCC 401 : (2001) 3 SCR 142 : (2001) 3 Supreme 510 : (2001) 2 UJ 1020

Andhra Pradesh of Dangerous Activities of Bootleggers, Dacoits, Drug Offenders, Goondas, Immoral Traffic Offenders and Land Grabbers Act, 1986 — Section 3, 3(2), 3(3), 8, 9, 10, 12, 13, 14, 15Constitution of India, 1950 — Article 22(1), 22(2), 22(3)(b), 22(5)
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Supreme Court20 Apr 2001Disposed Off

Madhukar and Others Vs Sangram and Others

Supreme Court Of India · AIR 2001 SC 2171 : (2001) AIRSCW 1804 : (2002) 3 CGLJ 20 : (2001) 5 JT 72 : (2001) 3 LW 294 : (2001) MPLJ 15 : (2001) 2 OLR 243 : (2001) 2 RLW 245 : (2001) 3 SCALE 489 : (2001) 4 SCC 756 : (2001) 3 SCR 138 : (2001) 3 Supreme 518 : (2001) 2 UJ 846

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Supreme Court20 Apr 2001Allowed

M/s. Atul Castings Ltd. Vs Bawa Gurvachan Singh

Supreme Court Of India · AIR 2001 SC 1684 : (2001) AIRSCW 1711 : (2001) 5 JT 109 : (2001) 3 SCALE 454 : (2001) 5 SCC 133 : (2001) 3 SCR 124 : (2001) 4 Supreme 244

East Punjab Urban Rent Restriction Act, 1949 — Section 2(g), 2(h), 4, 13(2)(iii), 13(2)(iv), 13(2)(ii)(b)Transfer of Property Act, 1882 — Section 108(c)Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 10(2)(ii)
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Supreme Court20 Apr 2001Allowed

Anil Ratan Sarkar and Others Vs State of West Bengal and Others

Supreme Court Of India · AIR 2001 SC 2164 : (2001) AIRSCW 1780 : (2001) 89 FLR 1028 : (2001) 5 JT 99 : (2001) LabIC 1736 : (2001) 3 SCALE 475 : (2001) 5 SCC 327 : (2001) SCC(L&S) 866 : (2001) 3 SCR 109 : (2001) 2 SCT 955 : (2001) 3 SLJ 277 : (2001) 4 Supreme 256 : (2001) 2 UPLBEC

Constitution of India, 1950 — Article 136
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Supreme Court19 Apr 2001Allowed

Syed Saleemuddin Vs Dr. Rukhsana and Others

Supreme Court Of India · (2002) 2 ACR 1730 : AIR 2001 SC 2172 : (2001) AIRSCW 1789 : (2001) 1 ALD(Cri) 864 : (2001) 2 ALT(Cri) 42 : (2001) 2 Crimes 221 : (2001) 1 DMC 707 : (2001) 1 JT 1 Supp : (2001) 3 SCALE 448 : (2001) 5 SCC 247 : (2001) 3 Supreme 497

Criminal Procedure Code, 1973 (CrPC) — Section 491
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