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Supreme Court Of India judgments, 2001

1,295 judgments · page 44 of 65

Supreme Court26 Mar 2001Disposed Off

Cadila Health Care Ltd. Vs Cadila Pharmaceuticals Ltd.

Supreme Court Of India · AIR 2001 SC 1952 : (2001) AIRSCW 4805 : (2001) AIRSCW 1411 : (2001) 2 GLR 491 : (2001) 4 JT 243 : (2001) 3 SCALE 98 : (2001) 3 SCALE 392 : (2001) 5 SCC 73 : (2001) 2 SCR 743 : (2001) 8 Supreme 279 : (2001) 3 Supreme 1 : (2001) 1 UJ 669

Companies Act, 1956 — Section 391, 394Drugs and Cosmetics Act, 1940 — Section 17BTrade and Merchandise Marks Act, 1938 — Section 8, 8(a), 10, 10(1), 12, 27(2), 28
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Supreme Court26 Mar 2001Disposed Of

M.C. Mehta Vs Union of India and Others

Supreme Court Of India · AIR 2001 SC 1948 : (2001) AIRSCW 1560 : (2001) AIRSCW 2474 : (2001) AIRSCW 2476 : (2001) 49 BLJR 1182 : (2001) 2 CompLJ 250 : (2001) 4 JT 201 : (2001) 1 SCALE 420 : (2001) 5 SCALE 302 : (2002) 5 SCALE 8 : (2001) 2 SCALE 692 : (2002) 1 SCALE 160 : (2001) 4

Constitution of India, 1950 — Article 21
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Supreme Court23 Mar 2001Allowed

Vallampati Kalavathi Vs Haji Ismail

Supreme Court Of India · AIR 2001 SC 1441 : (2001) AIRSCW 1267 : (2001) 4 JT 175 : (2001) 3 LW 219 : (2001) 2 MLJ 156 : (2001) 2 SCALE 568 : (2001) 4 SCC 26 : (2001) 2 SCR 691 : (2001) 2 Supreme 570

Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 10, 15, 20, 22
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Supreme Court23 Mar 2001Allowed

Prahlad Singh Bhati Vs N.C.T. Delhi and Another

Supreme Court Of India · (2001) 2 ACR 1191 : AIR 2001 SC 1444 : (2001) AIRSCW 1263 : (2001) 1 ALD(Cri) 647 : (2001) ALLMR(Cri) 739 : (2001) 1 ALT(Cri) 362 : (2001) 49 BLJR 1531 : (2001) 2 CGLJ 149 : (2001) CriLJ 1730 : (2001) 2 Crimes 87 : (2001) 1 DMC 669 : (2001) 4 JT 116 : (20

Indian Penal Code, 1860 — Section 302, 306, 406, 498ACode of Criminal Procedure, 1973 — Section 161, 436, 437, 437(1), 437(5), 438, 439(1), 482
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Supreme Court23 Mar 2001Allowed

Shaheda Begum Vs State of A.P. and Others

Supreme Court Of India · (2001) 2 DMC 453 : (2001) 3 PLJR 157

Indian Penal Code, 1860 — Section 406, 498ADowry Prohibition Act, 1961 — Section 4, 6Code of Criminal Procedure, 1973 — Section 482
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Supreme Court22 Mar 2001Allowed

Kandaswamy Vs Board of Management, H.S.I. Said Mosque

Supreme Court Of India · AIR 2001 SC 1269 : (2001) AIRSCW 1206 : (2001) 4 JT 123 : (2001) 2 SCALE 529 : (2001) 3 SCC 614 : (2001) 2 SCR 677 : (2001) 2 Supreme 537

Karnataka Rent Control Act, 1961 — Section 21, 21(1), 21(1)(1), 21(1)(I), 50
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Supreme Court22 Mar 2001Dismissed

M/s. Ugar Sugar Works Ltd. Vs Delhi Administration and Others

Supreme Court Of India · AIR 2001 SC 1447 : (2001) AIRSCW 1284 : (2001) 4 JT 31 : (2001) 2 SCALE 534 : (2001) 3 SCC 635 : (2001) 2 SCR 630 : (2001) 2 Supreme 459

Companies Act, 1956 — Section 5, 26, 34, 35Delhi Liquor Licence Rules, 1976 — Rule 16Constitution Of Indian, 1950 — Article 14, 16, 19(1)(g), 32, 47
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Supreme Court22 Mar 2001Dismissed

Gurudevdatta VKSSS Maryadit and Others Vs State of Maharashtra and Others

Supreme Court Of India · AIR 2001 SC 1980 : (2001) AIRSCW 1380 : (2001) 49 BLJR 1573 : (2001) 4 JT 11 : (2001) 2 SCALE 670 : (2001) 4 SCC 534 : (2001) 2 SCR 654 : (2001) 3 Supreme 28

Maharashtra Co-operative Societies Act, 1960 — Section 2(19), 27, 27(3)Evidence Act, 1872 — Section 106Constitution of India, 1950 — Article 123, 136, 174, 213, 213(1), 348
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Supreme Court22 Mar 2001Allowed

Smt. Akhtari Bi Vs State of M.P.

Supreme Court Of India · (2001) 2 ACR 1175 : AIR 2001 SC 1528 : (2001) AIRSCW 1236 : (2001) 1 ALD(Cri) 738 : (2001) ALLMR(Cri) 743 : (2001) 1 ALT(Cri) 381 : (2001) CriLJ 1727 : (2001) 2 Crimes 65 : (2001) 4 JT 40 : (2001) 2 KLT 598 : (2001) 3 MPHT 187 : (2001) 1 MPJR 394 : (2001)

Constitution of India, 1950 — Article 21
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Supreme Court22 Mar 2001Dismissed

Sucha Singh Vs State of Punjab

Supreme Court Of India · (2001) 2 ACR 1182 : AIR 2001 SC 1436 : (2001) AIRSCW 1292 : (2001) 1 ALD(Cri) 740 : (2001) 1 ALT(Cri) 375 : (2001) 49 BLJR 1526 : (2001) CriLJ 1734 : (2001) 2 Crimes 69 : (2001) 4 JT 107 : (2001) 2 RLW 345 : (2001) 2 SCALE 543 : (2001) 4 SCC 375 : (2001)

Indian Penal Code, 1860 — Section 34, 302Evidence Act, 1872 — Section 106, 114
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