Supreme Court16 Apr 2001Allowed
Lakshminarayana Shetty Vs Shantha and Another
Supreme Court Of India · (2001) 2 ACC 35 : (2001) ACJ 1561 : (2002) 6 ALT 48 : (2002) 94 FLR 658 : (2002) 3 LLJ 523 : (2001) 4 SCALE 449 : (2003) 9 SCC 190
COURT ARCHIVE
Supreme Court Of India judgments, 2001
1,295 judgments · page 40 of 65
Supreme Court16 Apr 2001Disposed Off
Pramod Kumar Vs State of U.P. and Others
Supreme Court Of India · (2001) 3 PLJR 136 : (2001) 4 SCALE 441
Code of Criminal Procedure, 1973 — Section 309
Supreme Court16 Apr 2001Disposed Off
P. Narayana Bhat Vs State of Tamil Nadu and Others
Supreme Court Of India · AIR 2001 SC 1736 : (2001) AIRSCW 1643 : (2001) 5 JT 53 : (2001) 3 SCALE 360 : (2001) 4 SCC 554 : (2001) 3 Supreme 359 : (2001) 2 UJ 1153
City Municipal Corporation Act, 1919 — Section 326, 326(J)Constitution of India, 1950 — Article 14, 19(1)(a)
Supreme Court16 Apr 2001
Vinoy Kumar Vs State of U.P. and Others
Supreme Court Of India · AIR 2001 SC 1739 : (2001) AIRSCW 1641 : (2001) 4 JT 506 : (2001) 3 LW 229 : (2001) 3 LW 228 : (2001) 2 LW(Cri) 727 : (2001) 1 OLR 612 : (2001) 3 SCALE 376 : (2001) 4 SCC 734 : (2001) 2 SCR 1196 : (2001) 3 Supreme 343 : (2001) 2 UJ 1163 : (2001) 2 UPLBEC 1
Advocates Act, 1961 — Section 30Constitution of India, 1950 — Article 226
Supreme Court15 Apr 2001Dismissed
Krishna Mochi and Others Vs State of Bihar etc.
Supreme Court Of India · (2001) 04 SC CK 0055
Terrorist and Disruptive Activities (Prevention) Act, 1987 — Section 3, 3(1), 3(4), 4, 5Indian Penal Code, 1860 — Section 147, 148, 149, 302, 307, 326, 341, 342, 436, 452Criminal Law (Amendment) Act, 1932 — Section 17
Supreme Court12 Apr 2001Dismissed
National Jute Manufacturers Corporation Ltd. Vs Kotihar Mazdoor Sangh and Others
Supreme Court Of India · AIR 2001 SC 1746 : (2001) AIRSCW 1773 : (2001) 49 BLJR 1173 : (2001) 89 FLR 1038 : (2001) 5 JT 59 : (2001) LabIC 1734 : (2001) 2 LLJ 264 : (2001) 3 SCALE 356 : (2001) 4 SCC 408 : (2001) 2 SCR 1177 : (2001) 2 SCT 735 : (2001) 3 Supreme 421
Bihar Industrial Establishment (National and Festival Holidays and Casual Leave) Act, 1976 — Section 12, 12(b), 12(1)(b), 13Constitution of India, 1950 — Article 226
Supreme Court12 Apr 2001Dismissed
All India SC and ST Employees Assn. and Another etc. Vs A. Arthur Jeen and Others etc.
Supreme Court Of India · AIR 2001 SC 1851 : (2001) AIRSCW 1720 : (2001) 89 FLR 1051 : (2001) 5 JT 42 : (2001) LabIC 1726 : (2001) 3 SCALE 378 : (2001) 6 SCC 380 : (2001) 2 SCR 1183 : (2001) 3 SLJ 84 : (2001) 3 Supreme 427
Constitution of India, 1950 — Article 226
Supreme Court12 Apr 2001Dismissed
State Bank of India Vs Anjan Sanyal and Others
Supreme Court Of India · AIR 2001 SC 1748 : (2001) AIRSCW 1674 : (2002) 3 CGLJ 36 : (2001) 90 FLR 14 : (2001) 5 JT 203 : (2001) LabIC 1698 : (2001) 1 LLJ 1687 : (2001) 3 SCALE 329 : (2001) 5 SCC 508 : (2001) SCC(L&S) 858 : (2001) 2 SCR 1165 : (2001) 2 SCT 817 : (2001) 3 SLJ 270 :
State Bank of India Act, 1955 — Section 43(1)State Bank of India (Officers Service) Rules, 1992 — Rule 47, 49, 50, 50(1), 66, 67Constitution of India, 1950 — Article 226
Supreme Court11 Apr 2001Dismissed
Lokeman Shah and Another Vs State of West Bengal State of West Bengal Vs Lokeman Shah
Supreme Court Of India · (2001) 2 ACR 1372 : AIR 2001 SC 1760 : (2001) AIRSCW 1646 : (2001) 1 ALD(Cri) 720 : (2001) 2 ALT(Cri) 34 : (2001) CriLJ 2196 : (2001) 4 JT 520 : (2001) 3 SCALE 297 : (2001) 5 SCC 235 : (2001) 2 SCR 1095 : (2001) 3 Supreme 305 : (2001) 2 UC 33
Indian Penal Code, 1860 — Section 49, 142, 149, 302Evidence Act, 1872 — Section 3, 157Code of Criminal Procedure, 1973 — Section 176
Supreme Court11 Apr 2001Dismissed
State of Rajasthan Vs Kishan Singh and Others
Supreme Court Of India · (2001) 2 PLJR 154
Indian Penal Code, 1860 — Section 34, 302Code of Criminal Procedure, 1973 — Section 161
Supreme Court11 Apr 2001Dismissed
Deokinandan Sharma Vs Union of India and Others
Supreme Court Of India · AIR 2001 SC 1767 : (2001) AIRSCW 1681 : (2001) 89 FLR 732 : (2001) 4 JT 533 : (2001) LabIC 1704 : (2001) 1 LLJ 1589 : (2001) 2 RLW 213 : (2001) 3 SCALE 294 : (2001) 5 SCC 340 : (2001) SCC(L&S) 1079 : (2001) 2 SCT 813 : (2001) 3 Supreme 355 : (2001) 2 UPLB
State Bank of India (Supervisory Staff) Service Rules, 1975 — Rule 49(g)
Supreme Court11 Apr 2001Dismissed
Union of India and Others Vs Harjeet Singh Sandhu etc.
Supreme Court Of India · AIR 2001 SC 1772 : (2001) AIRSCW 1689 : (2001) 4 JT 597 : (2001) LabIC 1707 : (2001) 3 SCALE 336 : (2001) 5 SCC 593 : (2001) SCC(L&S) 891 : (2001) 2 SCR 1127 : (2001) 2 SCT 1018 : (2002) 1 SLJ 1 : (2001) 3 Supreme 370 : (2001) 2 UPLBEC 1397
Army Act, 1950 — Section 19, 34 to 68, 69, 70, 71, 74, 101, 109, 121, 122, 123, 123(2), 125, 127, 153, 158, 160, 164, 165, 191, 193, 193AArmy Rules, 1954 — Rule 14, 14(2), 14(3), 14(4), 14(5), 71Constitution of India, 1950 — Article 32, 33, 310, 311, 311(2)
Supreme Court11 Apr 2001Dismissed
Union of India and Others Vs K. Subramaniam Ex. J.C.
Supreme Court Of India · AIR 2001 SC 1771 : (2001) AIRSCW 1709 : (2001) 90 FLR 552 : (2001) 5 JT 164 : (2002) LabIC 1725 : (2001) 3 SCALE 292 : (2001) 5 SCC 373 : (2001) 2 SCT 824 : (2001) 3 Supreme 313 : (2001) 3 UPLBEC 2010
Army Act, 1950 — Section 20(1)Army Rules, 1954 — Rule 17Constitution of India, 1950 — Article 136
Supreme Court11 Apr 2001
Muninanjappa and Others Vs R. Manual and Another
Supreme Court Of India · AIR 2001 SC 1754 : (2001) AIRSCW 1618 : (2001) 2 CGLJ 368 : (2001) 3 LW 757 : (2002) 93 RD 616 : (2001) 3 SCALE 321 : (2001) 5 SCC 363 : (2001) 2 SCR 1113 : (2001) 3 Supreme 315
Hindu Succession Act, 1956 — Section 8, 13, 14, 14(1), 14(2), 8Indian Succession Act, 1925, — Section 112, 115
Supreme Court11 Apr 2001Allowed
Dr. Rajinder Singh Vs The State of Punjab and Others
Supreme Court Of India · AIR 2001 SC 1769 : (2001) AIRSCW 1637 : (2001) 89 FLR 738 : (2001) 4 JT 538 : (2001) LabIC 1368 : (2001) 3 PLJR 23 : (2001) 3 SCALE 289 : (2001) 3 SCALE 284 : (2001) 5 SCC 482 : (2001) SCC(L&S) 855 : (2001) 2 SCR 1108 : (2001) 2 SCT 815 : (2001) 3 SLJ 217
Punjab Civil Medical Service (Class- I) Rules, 1972 — Rule 2(2), 9, 9A, 9A(c)Constitution of India, 1950 — Article 309
Supreme Court11 Apr 2001Allowed
K. Prabhakara Rao Vs Union of India (UOI) and Others
Supreme Court Of India · AIR 2002 SC 205 : (2001) AIRSCW 4856 : (2001) 90 FLR 919 : (2001) 5 JT 573 : (2001) 4 SCALE 220 : (2001) 5 Supreme 641
Supreme Court10 Apr 2001Disposed Of
Nihore Koeri and Others Vs State of Bihar
Supreme Court Of India · (2002) 2 ACR 1828
Indian Penal Code, 1860 — Section 149, 302, 304, 304IICode of Criminal Procedure, 1973 — Section 222(2)
Supreme Court10 Apr 2001Disposed Of
Shipping Corpn of India Ltd. Vs C.L. Jain Woolen Mills and Others
Supreme Court Of India · AIR 2001 SC 1806 : (2001) AIRSCW 1547 : (2001) 75 ECC 225 : (2001) 129 ELT 561 : (2001) 4 JT 507 : (2001) 3 MLJ 51 : (2001) 3 SCALE 279 : (2001) 5 SCC 345 : (2001) 2 SCR 1080 : (2001) 3 Supreme 345
Indian Contract Act, 1872 — Section 170, 171Customs Act, 1962 — Section 2(43), 8, 8(a), 33, 34, 45, 45(2)(b), 47, 49, 57, 58, 62, 63, 67, 68, 111(d), 112(a)
Supreme Court10 Apr 2001Allowed
Shanthi Charan R. Vs T. Koteswara Rao and Others
Supreme Court Of India · (2001) 90 FLR 862 : (2001) 5 JT 564 : (2001) 2 LLJ 825
Assistant Labour Commissioner (Central) Recruitment Rules, 1958 — Section 9(1)Labour Officers (Central Pool) Recruitment and Conditions of Service Rules, 1951 — Section 2(g)
Supreme Court10 Apr 2001
State of Tamil Nadu Vs M/s. Kerala State Small Industries Development and Employment Corporation Ltd.
Supreme Court Of India · AIR 2001 SC 1790 : (2001) AIRSCW 1588 : (2001) 4 JT 544 : (2001) 3 SCALE 262 : (2001) 5 SCC 430 : (2001) 122 STC 608 : (2001) 3 Supreme 302