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Supreme Court Of India judgments, 2001

1,295 judgments · page 42 of 65

Supreme Court03 Apr 2001Allowed

M/s. Tandon Brothers Vs State of West Bengal and Others

Supreme Court Of India · AIR 2001 SC 1866 : (2001) AIRSCW 1521 : (2001) 4 JT 454 : (2001) 3 SCALE 197 : (2001) 5 SCC 664 : (2001) 2 SCR 960 : (2001) 3 Supreme 218

West Bengal Estate Acquisition Act, 1953 — Section 6(3)Requisitioning and Acquisition of Immovable Property Act, 1952 — Section 7(1), 7(2)Defence of India Act, 1962 — Section 29
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Supreme Court30 Mar 2001Dismissed

C/M. St. John Inter College Vs Girdhari Singh and Others

Supreme Court Of India · AIR 2001 SC 1891 : (2001) 89 FLR 613 : (2001) 4 JT 355 : (2001) 3 SCALE 161 : (2001) 4 SCC 296 : (2001) SCC(L&S) 695 : (2001) 2 SCR 945 : (2001) 2 UPLBEC 1337

Uttar Pradesh Intermediate Education Act, 1921 — Section 2(b), 15, 16A, 16B, 16C, 16E, 16F, 16G, 16G(3), 16G(3)(a)Uttar Pradesh Secondary Education Services Commission and Selection Board Act, 1982 — Section 21, 30, 32Delhi School Education Act, 1973 — Section 8(1), 8(2), 8(3), 8(4), 8(5), 12,
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Supreme Court30 Mar 2001Allowed

Mohan Wahi Vs Commissioner of Income Tax

Supreme Court Of India · (2001) 167 CTR 86

Income Tax Act, 1961 — Section 156, 220(3), 220(4), 222, 224, 225(3), 264Income Tax Act, 1922 — Section 29Madhya Pradesh Land Revenue Code, 1959 — Section 146
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Supreme Court30 Mar 2001Allowed

Union of India and Others Vs Rakesh Kumar etc.

Supreme Court Of India · AIR 2001 SC 1877 : (2001) AIRSCW 1458 : (2001) 89 FLR 599 : (2001) 4 JT 306 : (2001) LabIC 1406 : (2001) 3 SCALE 150 : (2001) 4 SCC 309 : (2001) SCC(L&S) 707 : (2001) 2 SCR 927 : (2001) 2 SCT 1085 : (2001) 3 SLJ 257 : (2001) 3 Supreme 48 : (2001) 2 UPLBEC

Border Security Force Act, 1968 — Section 8Code of Civil Procedure, 1908 — Section 80Border Security Force Rules, 1969 — Rule 6, 19, 19(1)
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Supreme Court30 Mar 2001Disposed Off

Valson Vs State of Kerala

Supreme Court Of India · AIR 2002 SC 2339 : (2002) 9 SCC 727 : (2001) 4 SCALE 460 : (2003) SCC (Cri) 1177

Indian Penal Code, 1860 — Section 302, 304I
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Supreme Court30 Mar 2001Disposed Off

Ram Narain Vs Murat and Others

Supreme Court Of India · 2001 (2) AD(SC) 474, 2001 CrLJ 1452, 2001 (1) AllCriC 631, 2001 (1) CurCriR 263, 2001 AIR(SCW) 1021, 2001 (1) ALD(Cri) 626, 2001 (2) SCR 75, 2001 (3) Supreme 186, 2001 (1) AllCriR 791, 2001 (3) AICLR 26, 2001 (3) AllCriR 26, 2001 CrLR 238, 2001 (2) Scale

Code of Criminal Procedure, 1973 — Section 482Scheduled Caste and Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(i)(v)
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Supreme Court30 Mar 2001Disposed Off

Mohd. Shahid Vs State of Madhya Pradesh

Supreme Court Of India · (2001) AIRSCW 2539 : (2002) 142 ELT 283 : (2001) 9 JT 37 : (2001) 8 SCALE 326 : (2002) 10 SCC 754 : (2001) 5 Supreme 436

Indian Penal Code, 1860 — — Section 302
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Supreme Court30 Mar 2001Allowed

Asha Devi Vs Chaturdas and Another

Supreme Court Of India · AIR 2003 SC 2175 : (2002) AIRSCW 2483 : (2001) 2 DMC 189 : (2001) 4 SCALE 458 : (2001) 5 Supreme 722

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1Hindu Marriage Act, 1955 — Section 13
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Supreme Court30 Mar 2001Partly Allowed

B. Krishna Bhat Vs State of Karnataka and Another

Supreme Court Of India · AIR 2001 SC 1885 : (2001) AIRSCW 1485 : (2001) 4 JT 497 : (2001) 3 SCALE 175 : (2001) 4 SCC 227 : (2001) 3 Supreme 136

Bangalore Development Authority Act, 1976 — Section 29, 30Bangalore Development Authority (Amendment) Act, 1993 — Section 7, 28A, 28B, 28C,Bangalore Municipal Corporation Act, 1949 — Section 59, 109
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Supreme Court29 Mar 2001Disposed Off

State of U.P. Vs Shambhu Nath Singh and Others

Supreme Court Of India · (2001) 2 ACR 1238 : AIR 2001 SC 1403 : (2001) AIRSCW 1335 : (2001) ALLMR(Cri) 707 : (2001) 2 ALT(Cri) 88 : (2001) CriLJ 1740 : (2001) 2 Crimes 134 : (2002) 2 GLR 165 : (2001) 4 JT 319 : (2001) 2 KLT 159 : (2001) 3 SCALE 130 : (2001) 3 SCALE 121 : (2001) 4

Indian Penal Code, 1860 — Section 149, 302, 307Code of Criminal Procedure, 1973 — Section 309, 309(1)
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Supreme Court29 Mar 2001Dismissed

Uday Mohanlal Acharya Vs State of Maharashtra

Supreme Court Of India · (2001) 2 ACR 1213 : AIR 2001 SC 1910 : (2001) AIRSCW 1500 : (2001) 1 ALD(Cri) 700 : (2001) ALLMR(Cri) 713 : (2001) 49 BLJR 1330 : (2001) 2 CGLJ 302 : (2001) CriLJ 1832 : (2001) 2 Crimes 150 : (2001) 2 GLR 1148 : (2001) 4 JT 262 : (2001) 2 OLR 290 : (2001)

Code of Criminal Procedure, 1973 — Section 56, 57, 154, 167, 167(2), 173, 209, 209(b), 309(2), 436, 437, 437(1), 437(5), 439, 439(1), 439(2)Indian Penal Code, 1860 — Section 406, 420Terrorist and Disruptive Activities (Prevention) Act, 1987 — Section 20(4), 20(4)(b), 20(4)(bb)Maharashtra Protection of Interest of Depositors (Financial Establishment) Act, 1999 — Section 3, 13, 14
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Supreme Court29 Mar 2001Allowed

Subash Chander Vs Krishan Lal and Others etc. etc.

Supreme Court Of India · (2001) 2 ACR 1267 : AIR 2001 SC 1903 : (2001) 1 ALD(Cri) 749 : (2001) ALLMR(Cri) 1257 : (2001) 2 ALT(Cri) 131 : (2001) CriLJ 1825 : (2001) 2 Crimes 193 : (2001) 4 JT 444 : (2001) 3 SCALE 130 : (2001) 3 SCALE 121 : (2001) 4 SCC 458 : (2001) 2 SCR 864 : (20

Indian Penal Code, 1860 — Section 57, 120B, 148, 149, 302, 307, 450Code of Criminal Procedure, 1973 — Section 161, 313, 401Arms Act, 1959 — Section 27
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