CourtKutchehry.com

COURT ARCHIVE

Supreme Court Of India judgments, 2001

1,295 judgments · page 51 of 65

Supreme Court23 Feb 2001Allowed

Commissioner of Income Tax, Cochin Vs Mrs. Grace Collis and Others

Supreme Court Of India · AIR 2001 SC 1133 : (2001) AIRSCW 1008 : (2001) 248 ITR 323 : (2001) 3 JT 199 : (2001) 1 KLT 913 : (2001) 2 SCALE 207 : (2001) 3 SCC 430 : (2001) 2 SCR 98 : (2001) 3 Supreme 124

Income Tax Act, 1961 — Section 2(47), 45, 47, 47(vii), 49(2), 256(1)Income Tax Act, 1922 — Section 12BCompanies Act, 1956 — Section 391(2), 394
Read judgment
Supreme Court23 Feb 2001Allowed

M/s. J.K. International Vs State, Govt of NCT of Delhi and Others

Supreme Court Of India · (2001) 1 ACR 859 : AIR 2001 SC 1142 : (2001) AIRSCW 907 : (2001) 1 ALD(Cri) 573 : (2001) CriLJ 1264 : (2001) 3 JT 130 : (2001) 1 KLT 870 : (2002) 1 LW(Cri) 131 : (2001) 1 RLW 172 : (2001) 2 SCALE 216 : (2001) 3 SCC 462 : (2001) 2 SCR 90 : (2001) 3 Supreme

Code of Criminal Procedure, 1973 — Section 173, 173(2)(i), 225, 301(2), 302, 435, 437Indian Penal Code, 1860 — Section 120B, 406, 420
Read judgment
Supreme Court22 Feb 2001Disposed Of

Bipin Shantilal Panchal Vs State of Gujarat and Another

Supreme Court Of India · (2001) 1 ACR 8 : AIR 2001 SC 1158 : (2001) AIRSCW 841 : (2001) 1 ALD(Cri) 548 : (2001) ALLMR(Cri) 452 : (2001) 1 ALT(Cri) 230 : (2001) 1 CGLJ 366 : (2001) CriLJ 1254 : (2001) 74 ECC 287 : (2001) 134 ELT 611 : (2001) 21 GLH 545 : (2001) 3 GLR 168 : (2001)

Code of Criminal Procedure, 1973 — Section 268, 309
Read judgment
Supreme Court22 Feb 2001Dismissed

Clarence Pais Vs Union of India

Supreme Court Of India · (2001) 1 KLJ 936

Indian Succession Act, 1925 — Section 57, 57(a), 57(b), 57(c), 118, 211, 213, 213(1), 213(2)Hindu Wills Act, 1870 — Section 2, 3Probate and Administration Act, 1881 — Section 154
Read judgment
Supreme Court22 Feb 2001Disposed Of

Commissioner of Income Tax Vs Ashok G. Karia (HUF)

Supreme Court Of India · AIR 2001 SC 3863 : (2001) AIRSCW 4313 : (2002) 1 ALLMR 661 : (2002) 1 ALT 36 : (2001) 8 JT 545 : (2002) 2 LW 534 : (2002) 1 MLJ 105 : (2001) 7 SCALE 219 : (2002) 1 SCC 538 : (2001) 7 Supreme 687 : (2001) 3 UPLBEC 2449

Read judgment
Supreme Court22 Feb 2001Dismissed

Solomon Antony and Others etc. Vs State of Kerala and Others

Supreme Court Of India · AIR 2001 SC 1395 : (2001) AIRSCW 1147 : (2001) 75 ECC 718 : (2001) 3 JT 100 : (2001) 2 SCALE 177 : (2001) 3 SCC 694 : (2001) 2 SCR 53 : (2001) 2 Supreme 140

Kerala Abkari Act, 1077 — Section 17, 18, 18AKerala Abkari Shops (Disposal in Auction) (Amendment) Rules, 1993 — Rule 8, 8(1), 8(6), 8(9), 8(11)
Read judgment
Supreme Court22 Feb 2001Allowed

Shri Ishar Alloy Steels Ltd. Vs Jayaswals NECO Ltd.

Supreme Court Of India · (2001) 1 ACR 796 : (2001) 2 AD 330 : AIR 2001 SC 1161 : (2001) AIRSCW 837 : (2001) ALLMR(Cri) 578 : (2001) 1 ALT(Cri) 239 : (2001) 1 CGLJ 464 : (2001) 105 CompCas 1 : (2001) CriLJ 1250 : (2001) 3 JT 114 : (2001) 2 KLT 148 : (2001) 3 MhLj 1 : (2001) 2 MPJR

Negotiable Instruments Act, 1881 — Section 2, 3, 3(a), 3(b), 3(c), 72, 138
Read judgment
Supreme Court22 Feb 2001Dismissed

Clarence Pais and Others etc. Vs Union of India

Supreme Court Of India · AIR 2001 SC 1151 : (2001) AIRSCW 890 : (2001) 49 BLJR 1177 : (2001) 3 JT 82 : (2001) 1 KLT 860 : (2001) 3 MLJ 43 : (2001) 92 RD 272 : (2001) 2 RLW 177 : (2001) 2 SCALE 184 : (2001) 4 SCC 325 : (2001) 2 SCR 43 : (2001) 1 Supreme 127 : (2001) 1 UJ 567

Indian Succession Act, 1925 — Section 57, 57(a), 57(b), 57(c), 118, 211, 213, 213(1), 213(2), 370Hindu Wills Act, 1870 — Section 2, 3Probate And Administration Act, 1881 — Section 154
Read judgment
Supreme Court22 Feb 2001Dismissed

Dharampal Vs National Engg. Inds. Ltd. and Another

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

Industrial Disputes Act, 1947 — Section 10, 32(2)(b)Constitution of India, 1950 — Article 226, 227
Read judgment
Supreme Court21 Feb 2001Allowed

Ramalingam Chettiar Vs P.K. Pattabiraman and Another

Supreme Court Of India · AIR 2001 SC 1185 : (2001) AIRSCW 899 : (2001) 2 CGLJ 77 : (2001) 3 JT 179 : (2001) 3 LW 297 : (2001) 3 LW 296 : (2001) 3 MLJ 48 : (2001) 2 SCALE 237 : (2001) 4 SCC 96 : (2001) 2 SCR 23 : (2001) 2 Supreme 133

Limitation Act, 1963 — Section 21Tamil Nadu Revenue Recovery Act, 1864 — Section 5, 38, 38(1), 59
Read judgment
Supreme Court21 Feb 2001Disposed Of

Bharat Coking Coal Ltd. Vs M/s. L.K. Ahuja and Co.

Supreme Court Of India · AIR 2001 SC 1179 : (2001) AIRSCW 912 : (2001) 49 BLJR 1410 : (2001) 3 JT 293 : (2001) 2 SCALE 159 : (1995) 1 SCALE 705 : (2001) 4 SCC 86 : (2001) 1 SCR 1152 : (2001) 2 Supreme 147

Arbitration Act, 1940 — Section 30Limitation Act, 1963 — Section 5, Article 119
Read judgment