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Supreme Court Of India judgments, 2001

1,295 judgments · page 47 of 65

Supreme Court15 Mar 2001Allowed

Zahid Hussein and Others Vs State of West Bengal and Another

Supreme Court Of India · (2001) 2 ACR 1868 : AIR 2001 SC 1312 : (2001) AIRSCW 3208 : (2001) AIRSCW 1139 : (2001) 2 ALLMR 720 : (2001) CriLJ 1692 : (2001) 2 Crimes 42 : (2001) 3 JT 525 : (2001) 2 LW(Cri) 792 : (2001) 2 SCALE 479 : (2001) 3 SCC 750 : (2001) 2 SCR 442 : (2001) 6 Sup

West Bengal Correctional Services Act, 1992 — Section 61Indian Penal Code, 1860 — Section 34, 302Constitution of India, 1950 — Article 32, 161
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Supreme Court14 Mar 2001Dismissed

Ashok Yeshwant Badave Vs Surendra Madhavrao Nighojakar and Another

Supreme Court Of India · (2001) 2 ACR 1083 : AIR 2001 SC 1315 : (2001) AIRSCW 1099 : (2001) 1 ALD(Cri) 668 : (2001) ALLMR(Cri) 1028 : (2001) 2 ALT(Cri) 11 : (2001) CriLJ 1674 : (2001) 3 JT 508 : (2001) 2 KLT 28 : (2001) 2 SCALE 472 : (2001) 3 SCC 726 : (2001) 2 SCR 426 : (2001) 1

Indian Penal Code, 1860 — Section 420Notaries Act, 1952 — Section 16Banking, Public Financial Institutions and Negotiable Instruments Laws (Amendment) Act, 1988 — Section 4
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Supreme Court14 Mar 2001Allowed

Chilakuri Gangulappa Vs Revenue Divisional Officer, Madanpalle and Another

Supreme Court Of India · AIR 2001 SC 1321 : (2001) AIRSCW 1174 : (2001) 3 JT 430 : (2001) 3 LW 113 : (2001) 2 MLJ 33 : (2001) 3 PLJR 25 : (2001) 92 RD 585 : (2001) 2 SCALE 466 : (2001) 4 SCC 197 : (2001) 2 SCR 419 : (2001) 2 Supreme 365 : (2001) 1 UC 589 : (2001) 2 UJ 1237

Indian Stamp Act, 1899 — Section 13, 14, 33, 35, 37, 38, 38(2), 40, 40(1)(b), 47A, 47A(2), 47A(3), 47A(4), 47A(5)
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Supreme Court14 Mar 2001Dismissed

Dhananjaya Reddy etc. Vs State of Karnataka

Supreme Court Of India · (2001) 2 ACR 965 : (2001) AIRSCW 1217 : (2001) ALLMR(Cri) 1265 : (2001) 2 CGLJ 59 : (2001) 3 JT 395 : (2001) 1 OLR 699 : (2001) 2 SCALE 452 : (2001) 2 SCR 399 : (2001) 2 Supreme 348

Indian Penal Code, 1860 — Section 34, 302Code of Criminal Procedure, 1973 — Section 164, 164(4), 281, 281(5), 293, 313, 463Evidence Act, 1872 — Section 27
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Supreme Court13 Mar 2001Allowed

The State of Karnataka and Others Vs M/s. Drive-in-Enterprises

Supreme Court Of India · AIR 2001 SC 1328 : (2001) AIRSCW 1105 : (2001) 3 JT 435 : (2001) 2 SCALE 446 : (2001) 4 SCC 60 : (2001) 2 SCR 378 : (2002) 125 STC 240 : (2001) 2 Supreme 328

Karnataka Entertainments Tax Act, 1958 — Section 2, 2(a), 2(i), 3, 4A, 6Karnataka Cinemas (Regulation) Rules, 1971 — Rule 111AKarnataka Cinemas (Regulation) Act, 1964 — Regulation 22
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Supreme Court13 Mar 2001Allowed

Rathi Menon Vs Union of India

Supreme Court Of India · (2001) 1 ACC 453 : (2001) ACJ 721 : AIR 2001 SC 1333 : (2001) AIRSCW 1074 : (2001) 3 JT 457 : (2001) 2 KLT 12 : (2001) 3 LW 435 : (2001) 3 MLJ 1 : (2001) 2 SCALE 432 : (2001) 3 SCC 714 : (2001) 2 SCR 365 : (2001) 2 Supreme 314 : (2001) 2 UJ 1053

Railways Act, 1989 — Section 123, 124, 124A, 126, 126(2), 128(1), 129Workmens Compensation Act, 1923 — Section 4, 4A, 19Railways Accidents (Compensation) Rules, 1990 — Rule 3(1), 3(2)
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Supreme Court13 Mar 2001Allowed

Tata Consultancy Services etc. Vs State of Andhra Pradesh

Supreme Court Of India · (2001) AIRSCW 1065 : (2001) 2 CompLJ 217 : (2001) 74 ECC 521 : (2001) 129 ELT 3 : (2001) 249 ITR 99 : (2001) 3 JT 488 : (2001) 2 SCALE 417 : (2001) 4 SCC 629 : (2001) 2 SCR 359 : (2001) 122 STC 198 : (2001) 2 Supreme 301 : (2001) 115 TAXMAN 478

Andhra Pradesh General Sales Tax Act, 1957 — Section 2(h)
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Supreme Court13 Mar 2001Allowed

Surjan and Others Vs State of M.P.

Supreme Court Of India · AIR 2002 SC 476 : (2002) AIRSCW 1 : (2001) 2 JT 385 Supp : (2002) 10 SCC 214 : (2001) 5 Supreme 431

Indian Penal Code, 1860 — Section 376
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Supreme Court13 Mar 2001Dismissed

Pawan Kumar Vs State of Haryana

Supreme Court Of India · (2001) 2 ACR 988 : AIR 2001 SC 1324 : (2001) AIRSCW 1111 : (2001) 1 ALD(Cri) 637 : (2001) ALLMR(Cri) 1220 : (2001) 1 CGLJ 537 : (2001) CriLJ 1679 : (2001) 2 Crimes 1 : (2001) 3 JT 475 : (2001) 2 SCALE 440 : (2001) 3 SCC 628 : (2001) 2 SCR 389 : (2001) 2 S

Evidence Act, 1872 — Section 113AIndian Penal Code, 1860 — Section 193, 201, 306, 498A
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Supreme Court13 Mar 2001Allowed

Appropriate Authority and Commissioner Income Tax Vs Smt. Varshaben Bharatbhai Shah and Others

Supreme Court Of India · AIR 2001 SC 1339 : (2001) AIRSCW 3174 : (2001) AIRSCW 1069 : (2001) 166 CTR 373 : (2001) 248 ITR 342 : (2001) 3 JT 468 : (2001) 2 SCALE 411 : (2001) 4 SCC 1 : (2001) 2 SCR 349 : (2001) 6 Supreme 327 : (2001) 2 Supreme 305

Income Tax Act, 1961 — Section 269UA, 269UC, 269UC(1), 269UC(2), 269UC(3), 269UDIncome Tax Rules, 1962 — Rule 48K
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