COURT ARCHIVE

Supreme Court Of India judgments, 2001

1,295 judgments · page 50 of 65

Supreme Court27 Feb 2001

M/s. Damodar Mangalji and Co. etc. Vs The Regional Director

Supreme Court Of India · AIR 2001 SC 1386 : (2001) AIRSCW 1125 : (2001) 2 ALLMR 724 : (2001) 89 FLR 161 : (2001) 3 JT 238 : (2001) 1 LLJ 1120 : (2001) 3 LW 764 : (2001) 2 SCALE 268 : (2001) 3 SCC 321 : (2001) SCC(L&S) 582 : (2001) 2 SCR 182 : (2001) 2 Supreme 192 : (2001) 2 UJ 98

Mines Act, 1952 — Section 2(1), 2(12), 2(a)(i)Industrial Disputes Act, 1947 — Section 2(a)(i)

Supreme Court27 Feb 2001Dismissed

Commissioner of Income Tax Vs Bhupen Champak Lal Dalal and Another Etc.

Supreme Court Of India · (2001) ALLMR(Cri) 1208 : (2001) 167 CTR 283 : (2001) 248 ITR 830

Code of Criminal Procedure, 1973 — Section 482Income Tax Act, 1961

Supreme Court27 Feb 2001Dismissed

State of Punjab and Others Vs Bhajan Singh and Another

Supreme Court Of India · AIR 2001 SC 1098 : (2001) AIRSCW 968 : (2001) 3 JT 249 : (2001) 2 RLW 185 : (2001) 2 SCALE 246 : (2001) 3 SCC 565 : (2001) 2 SCR 149 : (2001) 3 Supreme 179 : (2001) 2 UJ 1128

Punjab Municipal Act, 1911 — Section 2(4), 11, 16, 16(1)(e), 20, 21, 24, 24(1), 24(2)Indian Penal Code, 1860 — Section 153A, 171E, 171F, 376, 376A, 376B, 376C, 376D, 498A, 505Punjab State Election Commission Act, 1994 — Section 11, 12, 13A

Supreme Court26 Feb 2001Allowed

Mahendra Rathore Vs Omkar Singh and Others

Supreme Court Of India · (2001) ACJ 1436 : AIR 2002 SC 505 : (2002) AIRSCW 41 : (2002) 10 SCC 673

Code of Civil Procedure, 1908 — Order 9 Rule 9

Supreme Court26 Feb 2001Dismissed

Sandeep Vs State of Haryana etc. etc.

Supreme Court Of India · (2001) 1 ACR 864 : AIR 2001 SC 1103 : (2001) AIRSCW 1038 : (2001) 1 ALD(Cri) 620 : (2001) CriLJ 1456 : (2001) 3 JT 136 : (2001) 2 SCALE 331 : (2001) 9 SCC 41 : (2001) 2 Supreme 484 : (2001) 1 UC 656

Indian Penal Code, 1860 — Section 34, 201, 302, 364

Supreme Court26 Feb 2001Allowed

K.K. Verma Vs State of Jammu & Kashmir and Others

Supreme Court Of India · (2002) 1 KLJ 141

Supreme Court26 Feb 2001Allowed

K.K. Verma Vs State of J. and K. and Others

Supreme Court Of India · AIR 2002 SC 628 : (2002) AIRSCW 230 : (2001) 4 JT 430 : (2002) 10 SCC 406

Supreme Court26 Feb 2001Dismissed

Navi Mumbai Municipal Corporation and Others Vs Navi Mumbai Hawkers and Workers Union, Nerul and Others

Supreme Court Of India · AIR 2002 SC 519 : (2002) AIRSCW 78 : (2002) 1 ALLMR 911 : (2001) 5 JT 257 : (2002) 10 SCC 369

Supreme Court26 Feb 2001

Sumita Singh Vs Kumar Sanjay and Another

Supreme Court Of India · AIR 2002 SC 396 : (2001) AIRSCW 5193 : (2001) 10 SCC 41 : (2001) 5 Supreme 667

Supreme Court26 Feb 2001Disposed Of

Vidhya Dhar Sharma Vs G.B. Patnaik and Others

Supreme Court Of India · AIR 2002 SC 510 : (2002) AIRSCW 57 : (2001) 90 FLR 1065 : (2001) 1 LLJ 1422 : (2001) 10 SCC 40 : (2001) 4 Supreme 590

Supreme Court26 Feb 2001DIsmissed

Patangrao Kadam Vs Prithviraj Sayajirao Yadav Deshmukh and Others

Supreme Court Of India · AIR 2001 SC 1121 : (2001) AIRSCW 871 : (2001) AIRSCW 4757 : (2001) 3 ALLMR 776 : (2001) 3 ALT 50 : (2001) 3 JT 167 : (2001) 2 SCALE 227 : (2001) 3 SCC 594 : (2001) 2 SCR 118 : (2001) 2 Supreme 492 : (2001) 1 UJ 557

Representation of the People Act, 1951 — Section 8A, 36(8), 37(1), 38(1), 45, 79, 79(b), 81, 82, 82(a), 82(b), 84, 86, 86(1), 98, 99, 99(1)(a)(ii), 100, 100(1)(b), 100(1)(d)(ii), 100(1)(d)(iv), 107, 116A, 117, 123, 123(3), 123(3A), 123(4)Code Of Civil Procedure, 1908 — Order 1 Rule 10, Order 6 Rule 17

Supreme Court23 Feb 2001Dismissed

H.F. Sangati etc. Vs R.G. High Court of Karnataka and Others etc.

Supreme Court Of India · (2001) AIRSCW 886 : (2001) 89 FLR 231 : (2001) 3 JT 145 : (2001) 2 SCALE 195 : (2001) 3 SCC 117 : (2001) SCC(L&S) 534 : (2001) 2 SCR 83 : (2001) 3 Supreme 174

Karnataka Civil Services (Probation) Rules, 1977 — Rule 5, 6, 6(1), 6(2)

Supreme Court23 Feb 2001Disposed Off

Kasturi Bai and Others Vs Anguri Chaudhary

Supreme Court Of India · AIR 2001 SC 1361 : (2001) AIRSCW 1093 : (2001) 2 ALLMR 726 : (2001) 3 ALT 31 : (2001) 3 JT 154 : (2001) 2 MPHT 255 : (2001) 92 RD 409 : (2001) 2 RLW 182 : (2001) 2 SCALE 214 : (2001) 3 SCC 176 : (2001) 2 Supreme 420 : (2001) 1 UC 587 : (2001) 1 UJ 716

Code of Civil Procedure, 1908 — Order 40 Rule 1, Order 43 Rule 1(s)

Supreme Court23 Feb 2001Dismissed

Ramashraya and Another Vs State of Madhya Pradesh

Supreme Court Of India · (2001) 1 ACR 791 : AIR 2001 SC 1129 : (2001) AIRSCW 1021 : (2001) 1 ALD(Cri) 626 : (2001) 2 ALT(Cri) 6 : (2001) CriLJ 1452 : (2001) 3 JT 109 : (2001) 2 LW(Cri) 870 : (2001) 2 SCALE 199 : (2001) 3 SCC 439 : (2001) 2 SCR 75 : (2001) 3 Supreme 186 : (2001) 2

Indian Penal Code, 1860 — Section 34, 300, 300(3), 302, 304

Supreme Court23 Feb 2001Allowed

Real Optical Co. Vs Appellate Collector of Customs and Another

Supreme Court Of India · (2001) AIRSCW 919 : (2001) 74 ECC 281 : (2001) 129 ELT 7 : (2001) 3 JT 125 : (2001) 2 SCALE 190 : (2001) 9 SCC 391 : (2001) 2 SCR 70 : (2001) 2 Supreme 389

Supreme Court23 Feb 2001Allowed

State of U.P. and Another Vs Lalsa Ram

Supreme Court Of India · AIR 2001 SC 1137 : (2001) AIRSCW 881 : (2001) 1 CGLJ 424 : (2001) 89 FLR 998 : (2001) 3 JT 242 : (2001) 2 LLJ 955 : (2001) 2 SCALE 221 : (2001) 3 SCC 389 : (2001) SCC(L&S) 593 : (2001) 2 SCR 108 : (2001) 2 Supreme 155 : (2001) 2 UPLBEC 1044

Uttar Pradesh Fundamental Rules, — Rule 56, 56(2), 56(c)Punjab Civil Services (Premature Retirement) Rules, 1975 — Rule 3

Supreme Court23 Feb 2001Disposed Off

Tek Chand and Others Vs Deep Chand and Others

Supreme Court Of India · AIR 2001 SC 1392 : (2001) AIRSCW 1096 : (2001) 2 PLJR 105 : (2001) 2 RLW 302 : (2001) 2 SCALE 204 : (2001) 4 SCC 488 : (2001) 3 Supreme 202 : (2001) 1 UC 478 : (2001) 1 UJ 579

Supreme Court23 Feb 2001Allowed

Krishna Gopal Divedi Vs Prabha Divedi

Supreme Court Of India · (2002) 2 ACR 1812 : (2001) 2 ALD(Cri) 156 : (2001) 1 DMC 675 : (2002) 10 SCC 216

Indian Penal Code, 1860 (IPC) — Section 494

Supreme Court23 Feb 2001Allowed

N.K. Pankajakshan Nair Vs P.V. Jayaraj and Others

Supreme Court Of India · (2001) 4 JT 406 : (2001) 2 KLT 141 : (2002) 10 SCC 396 : (2001) 2 UPLBEC 1386

Constitution of India, 1950 — Article 14, 16, 309

Supreme Court23 Feb 2001Disposed Of

S.A. Nanjundeswara Vs M.S. Varlak Agrotech Pvt. Ltd.

Supreme Court Of India · (2001) 2 ACR 1593 : AIR 2002 SC 477 : (2002) AIRSCW 4 : (2001) 2 ALD(Cri) 158 : (2002) 2 ALLMR 248 : (2006) 1 BC 424 : (2004) 118 CompCas 239 : (2001) 5 JT 551 : (2002) 10 SCC 249 : (2001) 4 Supreme 440

Code of Criminal Procedure, 1973 — Section 482Negotiable Instruments Act, 1881 — Section 138