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Supreme Court Of India judgments, 2001

1,295 judgments · page 45 of 65

Supreme Court21 Mar 2001Dismissed

V.S. Mallimath Vs Union of India and Another

Supreme Court Of India · AIR 2001 SC 1455 : (2001) AIRSCW 1298 : (2001) 89 FLR 834 : (2001) 4 JT 1 : (2001) 2 SCALE 548 : (2001) 4 SCC 31 : (2001) SCC(L&S) 629 : (2001) 2 SCR 567 : (2001) 2 SCT 342 : (2001) 2 Supreme 574 : (2001) 1 UJ 770 : (2001) 3 UPLBEC 2016

High Court Judges Conditions of Service Act, 1954 — Section 14, 15Protection of the Human Rights Commission Act, 1993 — Section 2(1), 3(2), 8, 40, 41, All India Services Act, 1951 — Section 3(1)Representation of the People Act, 1951 — Section 21
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Supreme Court21 Mar 2001Dismissed

Mohan Baitha and Others Vs State of Bihar and Another

Supreme Court Of India · (2001) 2 ACR 1172 : AIR 2001 SC 1490 : (2001) AIRSCW 1332 : (2001) 1 ALD(Cri) 644 : (2001) 2 ALT(Cri) 26 : (2001) 49 BLJR 1171 : (2001) CriLJ 1738 : (2001) 2 Crimes 83 : (2001) 1 DMC 687 : (2001) 4 JT 27 : (2001) 2 SCALE 623 : (2001) 4 SCC 350 : (2001) 2

Indian Penal Code, 1860 — Section 34, 120B, 304B, 406, 498ACode of Criminal Procedure, 1973 — Section 177, 220, 220(1)
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Supreme Court21 Mar 2001Allowed

Hindustan Lever Ltd. Vs S.M. Jadhav and Another

Supreme Court Of India · AIR 2001 SC 1666 : (2001) AIRSCW 1401 : (2001) 89 FLR 488 : (2001) 4 JT 129 : (2001) LabIC 1400 : (2001) 1 LLJ 1695 : (2001) 2 SCALE 565 : (2001) 4 SCC 52 : (2001) SCC(L&S) 639 : (2001) 2 SCT 369 : (2001) 2 Supreme 623 : (2001) 2 UPLBEC 1174

Companies Act, 1956 — Section 217
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Supreme Court21 Mar 2001Allowed

Workmen represented by Akhil Bhartiya Koyla Kamgar Union Vs Employers in relation to the Management of Industry Colliery of M/s. Bharat Coking Coal Ltd. and Others

Supreme Court Of India · AIR 2001 SC 1994 : (2001) AIRSCW 1397 : (2001) 49 BLJR 1350 : (2001) 89 FLR 552 : (2001) 4 JT 327 : (2001) LabIC 1397 : (2001) 1 LLJ 1400 : (2001) 2 SCALE 626 : (2001) 4 SCC 55 : (2001) SCC(L&S) 641 : (2001) 2 SCR 553 : (2001) 2 SCT 371 : (2001) 2 Supreme

Industrial Disputes Act, 1947 — Section 25F, 25FF, 25HCoking Coal Mines (Nationalisation) Act, 1972 — Section 8, 9, 9(1), 9(2), 17, 23
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Supreme Court21 Mar 2001Disposed Off

Her Highness Maharani Shantidevi P. Gaikwad Vs Savjibai Haribai Patel and Others etc. etc.

Supreme Court Of India · AIR 2001 SC 1462 : (2001) AIRSCW 1240 : (2001) 2 ALT 37 : (2001) 3 GLR 2097 : (2001) 4 JT 43 : (2002) 4 LW 22 : (2001) 2 SCALE 647 : (2001) 5 SCC 101 : (2001) 2 SCR 590 : (2001) 2 Supreme 516

Urban Land (Ceiling and Regulation) Act, 1976 — Section 1(2), 2(h), 2(o), 2(q), 3, 4(1)(c), 5, 5(3), 6, 6(1), 7, 8, 8(4), 9, 10, 11, 12, 13, 14, 15, 20, 21, 21(1), 23, 42Indian Contract Act, 1872 — Section 9, 31, 202General Clauses Act, 1897 — Section 6
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Supreme Court21 Mar 2001Allowed

Kulwant Kaur and Others Vs Gurdial Singh Mann (dead) by Lrs. and Others etc.

Supreme Court Of India · AIR 2001 SC 1273 : (2001) AIRSCW 1184 : (2001) 4 JT 158 : (2001) 2 SCALE 634 : (2001) 4 SCC 262 : (2001) 2 SCR 525 : (2001) 2 Supreme 556

Punjab Courts Act, 1918 — Section 41, 41(a), 41(b), 41(c), 41(1)(c)Code of Civil Procedure, 1908 — Section 4, 4(1), 100, 100(1), 101, 103Code of Civil Procedure (Amendment) Act, 1976 — Section 97, 97(1)
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Supreme Court21 Mar 2001Disposed Off

Raja Ram Maize Products etc. etc. Vs Industrial Court of M.P. and Others

Supreme Court Of India · AIR 2001 SC 1676 : (2001) AIRSCW 4068 : (2001) AIRSCW 1428 : (2001) 89 FLR 913 : (2001) LabIC 1402 : (2001) 1 LLJ 1643 : (2001) 3 MPHT 181 : (2001) 2 SCALE 630 : (2001) 4 SCC 492 : (2001) SCC(L&S) 748 : (2001) 2 SCR 545 : (2001) 2 SCT 373 : (2001) 2 Supre

Madhya Pradesh Industrial Relations Act, 1960 — Section 31(3), 34, 61, 62
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Supreme Court21 Mar 2001Allowed

East India Hotels Ltd. Vs Agra Development Authority

Supreme Court Of India · AIR 2001 SC 1481 : (2001) AIRSCW 1271 : (2001) 1 ARBLR 692 : (2001) 2 CGLJ 118 : (2001) 4 JT 84 : (2001) 2 SCALE 560 : (2001) 4 SCC 175 : (2001) 2 SCR 582 : (2001) 2 Supreme 643 : (2001) 1 UC 547 : (2001) 2 UJ 860

Arbitration Act, 1940 — Section 14(2), 17, 20Code of Civil Procedure, 1908 — Order 3 Rule 5Arbitration Rules, 1940 — Rule 6, 8
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Supreme Court21 Mar 2001Allowed

M/s. Assam Company Ltd. and Another etc. Vs State of Assam and Others

Supreme Court Of India · AIR 2001 SC 1485 : (2001) AIRSCW 1325 : (2001) 166 CTR 489 : (2001) 2 GLT 1 : (2001) 4 JT 75 : (2001) 2 SCALE 613 : (2001) 4 SCC 202 : (2001) 2 SCR 515 : (2001) 2 Supreme 602

Income Tax Act, 1961 — Section 2(1A)Assam Agricultural Income Tax Act, 1939 — Section 2(a)(2), 8, 20D, 49, 50, 50(2)(a) to (m)Income Tax Rules, 1962 — Rule 8
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Supreme Court21 Mar 2001Allowed

Union of India and Others Vs Rajendra Prabha and Another

Supreme Court Of India · AIR 2001 SC 1672 : (2001) AIRSCW 1407 : (2001) 75 ECC 3 : (2001) 129 ELT 286 : (2001) 4 JT 97 : (2001) 2 SCALE 608 : (2001) 4 SCC 472 : (2001) 2 Supreme 545

Customs Act, 1962 — Section 11(a), 112, 112(b), 123Constitution of India, 1950 — Article 226, 227
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Supreme Court20 Mar 2001Dismissed

State Of U.P. Vs Chandra Prakash Pandey

Supreme Court Of India · AIR 2001 SC 1298 : (2001) 2 Scale 602 : (2001 ) 4 SCC 78 : (2001) 4 JT 145

Constitution Of India, 1950 — Article 311, 311(2)Gujarat Panchayats Act, 1961 — Section 203
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