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Supreme Court Of India judgments, 2001

1,295 judgments · page 5 of 65

Supreme Court08 Nov 2001Disposed Of

Shashi Kapila Vs R.P. Ashwin

Supreme Court Of India · AIR 2002 SC 101 : (2001) AIRSCW 4657 : (2002) 1 ALD 111 : (2001) 9 JT 488 : (2002) 3 LW 17 : (2001) 8 SCALE 152 : (2002) 1 SCC 583 : (2001) 8 Supreme 254 : (2001) 1 Supreme 254

Karnataka Rent Control Act, 1961 — Section 21(1)Partnership Act, 1932 — Section 14Transfer of Property Act, 1882 — Section 53A
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Supreme Court07 Nov 2001Allowed

State of West Bengal Vs Gopal Sarkar

Supreme Court Of India · (2001) 3 ACR 2853 : AIR 2002 SC 221 : (2001) AIRSCW 4882 : (2002) 1 ALT(Cri) 185 : (2002) 1 AWC 92 Supp : (2001) 9 JT 570 : (2002) 1 LW(Cri) 353 : (2002) 1 OLR 373 : (2001) 8 SCALE 242 : (2002) 1 SCC 495 : (2001) 8 Supreme 300 : (2002) 1 UC 139

Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 482Forest Act, 1927 — Section 20, 29, 44(2), 44(2A), 59
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Supreme Court07 Nov 2001Dismissed

SRF Ltd. Vs Assistant Collector of Central Excise, Trichy

Supreme Court Of India · AIR 2002 SC 98 : (2001) AIRSCW 4653 : (2001) 6 ALT 61 : (2001) 78 ECC 668 : (2001) 134 ELT 324 : (2001) 9 JT 485 : (2001) 8 SCALE 132 : (2002) 1 SCC 480 : (2001) 8 Supreme 260

Central Excises and Salt Act, 1944 — Section 11, 3
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Supreme Court07 Nov 2001Dismissed

V. Jagannadha Rao and Others Vs State of A.P. and Others

Supreme Court Of India · AIR 2002 SC 77 : (2001) AIRSCW 4628 : (2002) 92 FLR 512 : (2001) 9 JT 463 : (2001) 2 SCALE 345 : (2001) 8 SCALE 137 : (2001) 8 Supreme 343

Constitution of India, 1950 — Article 309, 371Fundamental Rules — Rule 14, 15, 2(18), 9
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Supreme Court07 Nov 2001Allowed

Chandrika Prasad (D) Thr. Lrs. and Another Vs Umesh Kumar Verma and Others

Supreme Court Of India · AIR 2002 SC 108 : (2001) AIRSCW 4669 : (2001) 9 JT 493 : (2001) 8 SCALE 128 : (2002) 1 SCC 531 : (2001) 8 Supreme 275

Bihar Buildings (Lease, Rent and Eviction) Control Act, 1982 — Section 11(1), 14, 14(8)Civil Procedure Code, 1908 (CPC) — Section 115Delhi Rent Control Act, 1958 — Section 25B
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Supreme Court07 Nov 2001Allowed

State of Punjab Vs Rupinder Kawal Sahib and Others

Supreme Court Of India · (2001) 3 ACR 2512 : (2001) 7 AD 137 : AIR 2001 SC 3774 : (2001) AIRSCW 3492 : (2001) 2 ALD(Cri) 578 : (2001) 49 BLJR 2235 : (2001) 107 CompCas 365 : (2002) 1 CompLJ 9 : (2001) CriLJ 4259 : (2001) 4 Crimes 229 : (2001) 7 JT 390 : (2001) 6 SCALE 182 : (2001

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Supreme Court06 Nov 2001Disposed Of

State of Karnataka and ors Vs Siddaiah

Supreme Court Of India · AIR 2002 SC 397 : (2001) AIRSCW 5202 : (2001) 3 ARBLR 494 : (2002) 1 JCR 63 : (2001) 9 JT 453 : (2001) 8 SCALE 86 : (2001) 10 SCC 28 : (2001) 8 Supreme 166 : (2002) 1 UC 108 : (2002) 1 UPLBEC 922 : (2002) 1 UPLBEC 394

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Supreme Court06 Nov 2001Allowed

British Airways Plc. Vs Union of India and ors

Supreme Court Of India · AIR 2002 SC 391 : (2001) AIRSCW 5197 : (2002) 4 ALT 6 : (2001) 94 DLT 662 : (2001) 78 ECC 468 : (2002) 139 ELT 6 : (2001) 9 JT 544 : (2001) 8 SCALE 73 : (2002) 2 SCC 95 : (2001) 8 Supreme 138

Constitution of India, 1950 — Article 226Customs Act, 1962 — Section 116, 148, 148(2), 2(31), 42(2)
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