Supreme Court12 Mar 2001Disposed Off
Sanjay alias Bablu alias Keja Vs State of Gujarat
Supreme Court Of India · (2001) 2 ACR 1474 : (2001) 5 JT 254
Indian Penal Code, 1860 — Section 120B, 307, 392, 393Arms Act, 1959 — Section 25
COURT ARCHIVE
Supreme Court Of India judgments, 2001
1,295 judgments · page 48 of 65
Supreme Court05 Mar 2001Allowed
State of Maharashtra Vs Ritesh Wanjari
Supreme Court Of India · (2003) 1 CGLJ 146
Indian Penal Code, 1860 — Section 34, 109, 120B, 201, 302, 364, 397Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(xi)Code of Criminal Procedure, 1973 — Section 439
Supreme Court02 Mar 2001Disposed Of
The State of Tamil Nadu and Another Vs Glory
Supreme Court Of India · AIR 2001 SC 1368 : (2001) AIRSCW 1116 : (2001) CriLJ 1684 : (2001) 2 Crimes 105 : (2001) 3 PLJR 20 : (2001) 2 SCALE 394 : (2001) 3 SCC 748 : (2001) 2 Supreme 263 : (2001) 1 UC 607
Tamil Nadu Prohibition Act, 1937 — Section 4(1A)
Supreme Court02 Mar 2001DIsposed Of
Sita Ram Vs State of Madhya Pradesh
Supreme Court Of India · AIR 2003 SC 4393 : (2002) AIRSCW 2643 : (2001) 5 Supreme 361
Supreme Court02 Mar 2001Dismissed
Suresh @ Pappu Bhudharmal Kalani etc. Vs The State of Maharashtra
Supreme Court Of India · (2001) 2 ACR 957 : AIR 2001 SC 1375 : (2001) AIRSCW 2493 : (2001) AIRSCW 1156 : (2001) CriLJ 1697 : (2001) 2 Crimes 125 : (2001) 3 JT 386 : (2001) 2 SCALE 421 : (2001) 3 SCC 703 : (2001) 2 Supreme 289 : (2001) 2 UJ 834
Terrorist and Disruptive Activities (Prevention) Act, 1987 — Section 3, 3(1), 3(13), 5, 18, 19Indian Penal Code, 1860 — Section 120B, 147, 148, 149, 302, 307,Arms Act, 1959 — Section 25, 25(1)(A)
Supreme Court02 Mar 2001Allowed
Suresh and Another Vs State of U.P. State of U.P. Vs Pavitri Devi
Supreme Court Of India · (2001) 2 ACR 1020 : AIR 2001 SC 1344 : (2001) AIRSCW 1051 : (2001) 1 ALD(Cri) 529 : (2001) ALLMR(Cri) 1242 : (2001) CriLJ 1462 : (2001) 2 Crimes 108 : (2001) 3 JT 336 : (2001) 2 LW(Cri) 695 : (2001) 2 SCALE 363 : (2001) 3 SCC 673 : (2001) 2 SCR 263 : (200
Indian Penal Code, 1860 — Section 32, 33, 34, 35, 37, 38, 109, 120B, 302Evidence Act, 1872 — Section 10, 114Penal Code, 1860 (IPC) — Section 109, 120B, 149, 302, 32
Supreme Court02 Mar 2001Dismissed
Dist. Magistrate, Allahabad and Another Vs Harminder Pal Singh and Another
Supreme Court Of India · AIR 2001 SC 1054 : (2001) AIRSCW 1049 : (2001) 3 JT 322 : (2001) 2 SCALE 299 : (2001) 3 SCC 711 : (2001) 2 Supreme 374 : (2001) 1 UC 605 : (2001) 2 UPLBEC 953
Constitution of India, 1950 — Article 229Urban Planning and Development Act, 1973 — Section 14
Supreme Court02 Mar 2001Allowed
Subodh Kumar Prasad Vs State of Bihar and Others
Supreme Court Of India · (2001) 90 FLR 711 : (2001) 5 JT 235 : (2001) 2 LLJ 1346 : (2001) 10 SCC 282
Supreme Court02 Mar 2001DIsposed Of
A.P. Bankers and Pawn Brokers Association Vs Municipal Corporation of Hyderabad
Supreme Court Of India · AIR 2001 SC 1356 : (2001) AIRSCW 1082 : (2001) 3 JT 421 : (2001) 2 SCALE 427 : (2001) 3 SCC 646 : (2001) 2 SCR 340 : (2001) 2 Supreme 296
Hyderabad Municipal Corporation Act, 1955 — Section 521, 521(e)(i), 521(e)(ii)
Supreme Court02 Mar 2001Allowed
R.V. Srinath Prasad Vs Nandamuri Jayakrishna and Others
Supreme Court Of India · AIR 2001 SC 1056 : (2001) AIRSCW 1033 : (2001) 2 ALLMR 237 : (2001) 3 ALT 27 : (2001) 3 JT 303 : (2001) 2 SCALE 347 : (2001) 4 SCC 71 : (2001) 2 Supreme 412 : (2001) 1 UC 513
Supreme Court02 Mar 2001Dismissed
G. Giridhar Prabhu and Others Vs Agricultural Produce Market Comtt.
Supreme Court Of India · AIR 2001 SC 1363 : (2001) AIRSCW 1087 : (2001) 3 JT 312 : (2001) 2 SCALE 398 : (2001) 3 SCC 405 : (2001) 2 SCR 329 : (2001) 122 STC 585 : (2001) 2 Supreme 283
Karnataka Agricultural Produce Marketing (Regulation) Act, 1966 — Section 2(1), 2(5), 2(13), 2(14), 2(14A), 2(18A), 2(21), 2(28), 2(32), 2(33), 2(34), 2(48), 3, 4, 5, 65(1), 65(2A), 65(2A)(ii), 65(2A)(III), 65(2A)(iv), 65(2A)(la)Central Sales Tax Act, 1956 — Section 5(3)
Supreme Court02 Mar 2001Disposed Off
Uttam Prasad and Others Vs State of U.P.
Supreme Court Of India · (2002) 2 ACR 1928
Indian Penal Code, 1860 — Section 34, 300, 302, 304II
Supreme Court02 Mar 2001Allowed
Sohan and Another Vs State of Haryana and Another
Supreme Court Of India · (2001) 1 ACR 88 : AIR 2001 SC 1380 : (2001) AIRSCW 1168 : (2001) 1 ALD(Cri) 657 : (2001) 1 ALT(Cri) 366 : (2001) CriLJ 1707 : (2001) 2 Crimes 49 : (2001) 3 JT 262 : (2001) 2 SCALE 357 : (2001) 3 SCC 620 : (2001) 2 SCR 309 : (2001) 2 Supreme 405 : (2001) 1
Indian Penal Code, 1860 — Section 148, 149, 302
Supreme Court02 Mar 2001Dismissed
Municipal Council, Kota, Rajasthan Vs The Delhi Cloth and General Mills Co. Ltd., Etc. Etc.
Supreme Court Of India · AIR 2001 SC 1060 : (2001) AIRSCW 991 : (2001) 74 ECC 526 : (2001) 249 ITR 560 : (2001) 3 JT 275 : (2001) 3 RLW 361 : (2001) 2 SCALE 379 : (2001) 3 SCC 654 : (2001) 2 SCR 287 : (2001) 123 STC 49 : (2001) 2 Supreme 246 : (2001) 2 UJ 908
Rajasthan Municipalities Act, 1959 — Section 2, 98, 99, 101, 102, 104, 104(2), 105, 105(i), 105(ii), 105(iii), 105(iv)Finance Act, 1956 — Section 3, 23(5), 182, 182(4), 183Customs Act, 1962 — Section 106
Supreme Court02 Mar 2001Dismissed
The Stock Exchange, Ahmedabad Vs Asstt. Commissioner of Income Tax, Ahmedabad
Supreme Court Of India · AIR 2001 SC 1071 : (2001) AIRSCW 986 : (2001) 105 CompCas 76 : (2001) 2 CompLJ 201 : (2001) 166 CTR 285 : (2001) 248 ITR 209 : (2001) 3 JT 378 : (2001) 2 SCALE 352 : (2001) 3 SCC 559 : (2001) 2 SCR 255 : (2001) 3 Supreme 119
Income Tax Act, 1961 — Section 159(3), 226(3), 281B
Supreme Court02 Mar 2001Disposed Off
The State of Tamil Nadu and Another Vs Muniandi
Supreme Court Of India · (2001) 2 ACR 964 : AIR 2001 SC 1374 : (2001) AIRSCW 1124 : (2001) 1 ALD(Cri) 655 : (2001) CriLJ 1685 : (2001) 3 JT 394 : (2001) 3 PLJR 22 : (2001) 2 SCALE 325 : (2001) 3 Supreme 118 : (2001) 1 UC 484
Supreme Court02 Mar 2001Disposed Of
Dr. A.K. Doshi Vs Union of India
Supreme Court Of India · AIR 2001 SC 1369 : (2001) AIRSCW 1118 : (2001) 2 CompLJ 221 : (2001) 90 FLR 491 : (2001) 3 JT 367 : (2001) LabIC 1126 : (2001) 2 SCALE 405 : (2001) 4 SCC 43 : (2001) SCC(L&S) 1072 : (2001) 2 SCR 320 : (2001) 3 SLJ 122 : (2001) 2 Supreme 322 : (2001) 2 UPL
Central Administrative Tribunal Act, 1985 — Section 14Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 6, 7, 10, 13, 14Company Law Board (Qualifications, Experience and Other Conditions of Service of Members) Rules, 1993 — Rule 4
Supreme Court01 Mar 2001Partly Allowed
Cement Corpn. of India Ltd. Vs Raghbir Singh and Another
Supreme Court Of India · AIR 2002 SC 509 : (2002) AIRSCW 56 : (2002) 1 ALLMR 929 : (2002) 94 FLR 654 : (2001) 2 LLJ 414 : (2002) 9 SCC 398 : (2001) 8 Supreme 544 : (2001) 6 Supreme 179
Supreme Court01 Mar 2001Dismissed
Karewwa and Others Vs Hussensab Khansaheb Wajantri and Others
Supreme Court Of India · AIR 2002 SC 504 : (2002) AIRSCW 40 : (2002) 2 ALLMR 247 : (2002) 1 JT 611 Supp : (2002) 10 SCC 315 : (2001) 6 Supreme 182
Supreme Court01 Mar 2001Allowed
Sushil Kumar Verma Vs Union of India (UOI) and Others
Supreme Court Of India · (2002) 4 AWC 3034 Supp : (2001) 2 LLJ 229