CourtKutchehry.com

COURT ARCHIVE

Supreme Court Of India judgments, 2001

1,295 judgments · page 46 of 65

Supreme Court20 Mar 2001Disposed Off

State of Haryana and Another Vs Hitkari Potteries Ltd. and Another

Supreme Court Of India · AIR 2001 SC 509 : (2001) AIRSCW 113 : (2001) 3 GLR 1867 : (2001) 1 JT 236 : (2001) 3 LW 27 : (2001) 1 MLJ 166 : (2001) 1 PLJR 200 : (2001) 1 SCALE 23 : (2001) 2 SCC 365 : (2001) SCC(L&S) 422 : (2001) 1 SCR 34 : (2001) 1 Supreme 56 : (2001) 1 UC 405 : (200

Industrial Disputes Act, 1947 — Section 24O, 25O, 25O(3)
Read judgment
Supreme Court20 Mar 2001Dismissed

Hirachand Srinivas Managaonkar Vs Sunanda

Supreme Court Of India · AIR 2001 SC 1285 : (2001) AIRSCW 1196 : (2001) 3 ALLMR 911 : (2001) 3 ALT 17 : (2001) 1 DMC 616 : (2001) 3 JT 620 : (2001) 3 LW 17 : (2001) 2 RLW 337 : (2001) 2 SCALE 514 : (2001) 4 SCC 125 : (2001) 2 SCR 491 : (2001) 2 Supreme 435 : (2001) 1 UC 564 : (20

Hindu Marriage Act, 1955 — Section 10, 10(2), 13(1), 13(1A)(i), 13(1A), 13(2)(iii), 23, 23(1), 23(1)(a), 23(1)(b)
Read judgment
Supreme Court19 Mar 2001Dismissed

Kishan Prakash Sharma and Others etc. Vs Union of India and Others

Supreme Court Of India · AIR 2001 SC 1493 : (2001) AIRSCW 1309 : (2001) 3 JT 554 : (2001) 2 SCALE 586 : (2001) 5 SCC 212 : (2001) SCC(L&S) 805 : (2001) 2 SCT 656 : (2001) 2 Supreme 467 : (2001) 2 UPLBEC 1232

General Insurance Business (Nationalisation) Act, 1972 — Section 2, 3(a), 4, 5, 6, 8, 9, 10, 16, 16(1), 16(1)(g), 16(2), 17, 17A, 17A(7)(2)Life Insurance Corporation Act, 1956 — Section 48, 48(2C), 48(2)(cc), 48(2)Constitution of India, 1950 — Article 14, 16, 19, 19(1)(c), 19(1)(g), 21, 39(c), 136
Read judgment
Supreme Court19 Mar 2001Allowed

Smt. Om Wati and Another Vs State, through Delhi Admn. and Others

Supreme Court Of India · (2001) 2 ACR 1038 : AIR 2001 SC 1507 : (2001) AIRSCW 1230 : (2001) 1 ALD(Cri) 663 : (2001) CriLJ 1723 : (2001) 2 Crimes 59 : (2001) 3 JT 585 : (2001) 2 LW(Cri) 687 : (2001) 2 SCALE 505 : (2001) 4 SCC 333 : (2001) 2 SCR 482 : (2001) 2 Supreme 423 : (2001)

Indian Penal Code, 1860 — Section 147, 148, 149, 302Code of Criminal Procedure, 1973 — Section 107, 151, 161, 227, 228Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 37
Read judgment
Supreme Court16 Mar 2001Dismissed

Mrityunjoy Das and Another Vs Sayed Hasibur Rahaman and Others

Supreme Court Of India · (2001) 2 ACR 1045 : AIR 2001 SC 1293 : (2001) AIRSCW 1162 : (2001) 4 ALLMR 255 : (2001) 3 JT 592 : (2001) 2 SCALE 499 : (2001) 3 SCC 739 : (2001) 2 SCR 471 : (2001) 2 Supreme 395 : (2001) 1 UC 526 : (2001) 2 UJ 1106

West Bengal Land Reforms (Amendment) Act, 1981 — Section 57, 14T(3)
Read judgment
Supreme Court16 Mar 2001

Seelan Raj and Others Vs The Presiding Officer 1st Additional Labour Court, Chennai and Others

Supreme Court Of India · (2001) AIRSCW 1127 : (2001) 89 FLR 342 : (2001) 3 JT 518 : (2001) LabIC 1133 : (2001) 1 LLJ 1335 : (2001) 2 SCALE 491 : (2001) 4 SCC 634 : (2001) SCC(L&S) 768 : (2001) 2 SCR 462 : (2001) 2 SCT 406 : (2001) 2 Supreme 361 : (2001) 2 UPLBEC 1507

Industrial Disputes Act, 1947 — Section 2(a), 25FFA, 25L, 25OFactories Act, 1948 — Section 2(m), 2(k)
Read judgment
Supreme Court16 Mar 2001Dismissed

Amery Pharmaceuticals and Another Vs State of Rajasthan

Supreme Court Of India · (2001) 2 ACR 1074 : AIR 2001 SC 1303 : (2001) AIRSCW 1132 : (2001) 1 ALD(Cri) 612 : (2001) 2 ALT(Cri) 18 : (2001) CriLJ 1686 : (2001) 2 Crimes 33 : (2001) 3 JT 497 : (2001) 2 LW(Cri) 617 : (2001) 2 SCALE 483 : (2001) 4 SCC 382 : (2001) 2 SCR 449 : (2001)

Code of Criminal Procedure, 1973 — Section 319, 319(1), 319(2), 319(3), 482Evidence Act, 1872 — Section 4Drugs and Cosmetics Act, 1940 — Section 18A, 23, 23(4), 23(4)(iii), 25, 25(2), 25(3), 25(4), 27, 27(b), 27(c), 27(d), 32, 32A
Read judgment
Supreme Court16 Mar 2001Disposed Off

S.S. Ahluwalia Vs Union of India and Others

Supreme Court Of India · (2001) 2 ACR 1903 : AIR 2001 SC 1309 : (2001) AIRSCW 1130 : (2001) 3 JT 523 : (2001) 3 MPHT 1 : (2001) 2 PLJR 180 : (2001) 2 SCALE 495 : (2001) 4 SCC 452 : (2001) 2 SCR 468 : (2001) 2 Supreme 369 : (2001) 1 UC 516

Constitution of India, 1950 — Article 21
Read judgment
Supreme Court15 Mar 2001Allowed

The State of Maharashtra Vs Ritesh Wanjari

Supreme Court Of India · AIR 2001 SC 1310 : (2001) AIRSCW 1154 : (2001) 1 ALD(Cri) 747 : (2001) ALLMR(Cri) 1036 : (2001) CriLJ 1695 : (2001) 2 Crimes 30 : (2001) 3 JT 495 : (2001) 3 PLJR 70 : (2001) 2 SCALE 470 : (2001) 4 SCC 224 : (2001) 2 SCR 438 : (2001) 2 Supreme 371 : (2001)

Indian Penal Code, 1860 — Section 34, 109, 120B, 201, 302, 364, 397Scheduled Caste and Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(i)(xi)Code of Criminal Procedure, 1973 — Section 439
Read judgment