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Supreme Court Of India judgments, 2001

1,295 judgments · page 49 of 65

Supreme Court01 Mar 2001Dismissed

Kerala Magistrates (Judicial) Association and Others Vs State of Kerala and Others

Supreme Court Of India · AIR 2001 SC 1075 : (2001) AIRSCW 962 : (2001) 3 JT 229 : (2001) 1 KLT 920 : (2001) LabIC 1119 : (2001) 2 SCALE 301 : (2001) 3 SCC 521 : (2001) SCC(L&S) 605 : (2001) 2 SCR 222 : (2001) 2 SCT 767 : (2001) 3 SLJ 290 : (2001) 2 Supreme 240

Kerala Public Services Act, 1968 — Section 2(1)Kerala Judicial Service Rules, 1991 — Rule 3, 3(4)Constitution of India, 1950 — Article 14, 16, 16(1), 234, 235, 309
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Supreme Court28 Feb 2001

R. Seetharam and Others Vs State of Karnataka

Supreme Court Of India · (2001) 2 ACR 1016 : AIR 2001 SC 1091 : (2001) AIRSCW 1004 : (2001) 1 ALD(Cri) 506 : (2001) ALLMR(Cri) 1026 : (2001) 1 ALT(Cri) 228 : (2001) CriLJ 1451 : (2001) 3 JT 329 : (2001) 2 SCALE 270 : (2001) 9 SCC 59 : (2001) 2 Supreme 219 : (2001) 1 UC 665

Indian Penal Code, 1860 — Section 143, 147, 147, 148, 149, 307, 324, 326
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Supreme Court28 Feb 2001Allowed

Jayalakshmi Coelho Vs Oswald Joseph Coelho

Supreme Court Of India · AIR 2001 SC 1084 : (2001) AIRSCW 1013 : (2001) 2 ALLMR 229 : (2001) 2 CGLJ 129 : (2001) 1 DMC 440 : (2001) 3 JT 356 : (2001) 3 LW 69 : (2001) 3 LW 67 : (2001) 3 MLJ 33 : (2001) MPLJ 556 : (2001) 2 RLW 194 : (2001) 2 SCALE 277 : (2001) 4 SCC 181 : (2001) 2

Code of Civil Procedure, 1908 — Section 152Special Marriage Act, 1954 — Section 23, 28, 23(1A)
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Supreme Court28 Feb 2001Allowed

Union of India and Others Vs Sunil Kumar Sarkar

Supreme Court Of India · AIR 2001 SC 1092 : (2001) AIRSCW 957 : (2001) 2 RLW 190 : (2001) 2 SCALE 286 : (2001) 3 SCC 414 : (2001) SCC(L&S) 600 : (2001) 2 Supreme 199 : (2001) 1 UC 518 : (2001) 2 UJ 976

Army Act, 1950 — Section 4, 4(1), 167Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 10, 10(1)(a), 19Constitution Of India, 1950 — Article 20, 311(2)(a)
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Supreme Court27 Feb 2001Dismissed

State of Gujarat Vs Umedbhai M. Patel

Supreme Court Of India · AIR 2001 SC 1109 : (2001) AIRSCW 862 : (2001) 89 FLR 173 : (2001) 3 GLR 2461 : (2001) 3 JT 223 : (2001) 2 LLJ 1140 : (2001) 2 SCALE 261 : (2001) 3 SCC 314 : (2001) SCC(L&S) 576 : (2001) 2 SCR 170 : (2001) 2 Supreme 193 : (2001) 1 UJ 664

Bombay Civil Services Rules, 1959 — Rule 161(1)Constitution of India, 1950 — Article 310, 311
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Supreme Court27 Feb 2001Allowed

Kanhai Mishra @ Kanhaiya Misar Vs State of Bihar

Supreme Court Of India · (2001) 1 ACR 913 : AIR 2001 SC 1113 : (2001) AIRSCW 857 : (2001) 1 ALD(Cri) 500 : (2001) 1 ALT(Cri) 352 : (2001) 49 BLJR 1372 : (2001) CriLJ 1259 : (2001) 3 JT 191 : (2001) 2 RLW 321 : (2001) 2 SCALE 338 : (2001) 3 SCC 451 : (2001) 2 SCR 160 : (2001) 2 Su

Code of Criminal Procedure, 1973 — Section 313Indian Penal Code, 1860 — Section 302, 376
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Supreme Court27 Feb 2001Dismissed

Land Acquisition Officer and Mandal Revenue Officer Vs V. Narasaiah

Supreme Court Of India · AIR 2001 SC 1117 : (2001) AIRSCW 867 : (2001) 3 ALLMR 517 : (2001) 3 JT 157 : (2001) 1 KLT 885 : (2001) 1 LW 881 : (2001) 2 SCALE 257 : (2001) 3 SCC 530 : (2001) 2 SCR 141 : (2001) 2 Supreme 187 : (2001) 1 UC 597 : (2001) 2 UJ 997 : (2001) 2 UPLBEC 1530

Land Acquisition Act, 1894 — Section 4(1), 18, 51AEvidence Act, 1872 — Section 64, 65Registration Act, 1908 — Section 57, 57(5)
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Supreme Court27 Feb 2001Dismissed

M/s. Shaw Wallace and Co. Ltd. Vs Govindas Purushothamdas and Another

Supreme Court Of India · AIR 2001 SC 1387 : (2001) AIRSCW 1143 : (2001) 4 ALT 5 : (2001) 3 JT 186 : (2001) 3 LW 224 : (2001) 2 MLJ 80 : (2001) 2 SCALE 252 : (2001) 3 SCC 445 : (2001) 2 SCR 134 : (2001) 3 Supreme 24

Code of Civil Procedure, 1908 — Section 115Karnataka Rent Control Act, 1961 — Section 50Tamil Nadu Buildings (Lease and Rent Control) Act, 1960 — Section 4, 25
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