Supreme Court21 Feb 2001Allowed
B.L. Satish Vs State of Karnataka
Supreme Court Of India · AIR 2004 SC 4463 : (2002) CriLJ 3508
COURT ARCHIVE
Supreme Court Of India judgments, 2001
1,295 judgments · page 52 of 65
Supreme Court21 Feb 2001Allowed
Buddhi Nath Chaudhary and Others Etc. Vs Abahi Kumar and Others
Supreme Court Of India · AIR 2001 SC 1176 : (2001) AIRSCW 1025 : (2001) 2 SCALE 145 : (2001) 3 SCC 328 : (2001) SCC(L&S) 589 : (2001) 2 SCR 18 : (2001) 2 Supreme 138 : (2001) 1 UC 430
Supreme Court21 Feb 2001Dismissed
S.B.I. and Others Vs Arvind K. Shukla
Supreme Court Of India · (2002) 1 ALLMR 696 : (2001) 89 FLR 849 : (2001) 4 JT 415 : (2001) 1 LLJ 1419 : (2001) 2 UPLBEC 1377
State Bank of India (Supervisory Staff) Service Rules, 1975 — Rule 49(g), 68(3)(iii)
Supreme Court21 Feb 2001Allowed
Sat Pal Vs State of H.P.
Supreme Court Of India · (2002) 2 ACR 1729
Penal Code, 1860 (IPC) — Section 302
Supreme Court21 Feb 2001Allowed
Cipla Ltd. Vs Maharashtra General Kamgar Union and Others
Supreme Court Of India · AIR 2001 SC 1165 : (2001) AIRSCW 929 : (2001) 89 FLR 163 : (2001) 3 JT 49 : (2001) 1 LLJ 1063 : (2001) 2 SCALE 152 : (2001) SCC(L&S) 520 : (2001) 2 SCR 1 : (2001) 2 Supreme 112 : (2001) 1 UJ 528
Industrial Disputes Act, 1947 — Section 10, 32C(2)Maharashtra Recognition of Trade Unions and Prevention of Unfair Labour Practices Act, 1971 — Section 28, 32, 7
Supreme Court21 Feb 2001Dismissed
U.P. State Electricity Board Vs M/s. Searsole Chemicals Ltd.
Supreme Court Of India · AIR 2001 SC 1171 : (2001) AIRSCW 923 : (2001) 3 JT 150 : (2001) 2 SCALE 148 : (2001) 3 SCC 397 : (2001) 2 SCR 13 : (2001) 2 Supreme 106 : (2001) 1 UC 468 : (2001) 2 UJ 1073
Supreme Court21 Feb 2001Dismissed
Assistant Commissioner of Income Tax Vs J.K. Synthetics Ltd.
Supreme Court Of India · AIR 2001 SC 1531 : (2001) AIRSCW 1282 : (2001) 251 ITR 200 : (2001) 3 JT 580 : (2004) 3 SCALE 532 : (2003) 10 SCC 623 : (2001) 4 Supreme 334
Income Tax Act, 1961 — Section 28, 139, 142(1), 143(1), 143(1A), 156
Supreme Court21 Feb 2001Disposed Off
Balwinder Singh Vs State of Punjab
Supreme Court Of India · (2001) 3 ACR 2582 : (2001) 8 AD 48 : AIR 2001 SC 3512 : (2001) AIRSCW 4382 : (2001) CriLJ 4746 : (2001) 7 JT 614 : (2001) 3 RLW 433 : (2001) 6 SCALE 305 : (2001) 8 SCC 15 : (2001) 7 Supreme 78 : (2001) 2 UC 578
Terrorist and Disruptive Activities (Prevention) Act, 1987 — Section 5, 19Explosives Act, 1884 — Section 5Arms Act, 1959 — Section 25
Supreme Court21 Feb 2001Disposed Of
Oriental Insurance Co. Ltd. Vs S. Balakrishnan
Supreme Court Of India · (2001) 89 FLR 865 : (2001) 4 JT 417 : (2001) 2 LLJ 444 : (2001) 1 OLR 628 : (2003) 11 SCC 734 : (2001) 2 UPLBEC 1379
Supreme Court21 Feb 2001Allowed
Ram Sahan Rai Vs Sachiv Samanaya Prabandhak and Another
Supreme Court Of India · AIR 2001 SC 1173 : (2001) AIRSCW 925 : (2001) 89 FLR 109 : (2001) 3 JT 95 : (2001) 1 LLJ 1073 : (2001) 3 LW 416 : (2001) 2 SCALE 136 : (2001) 3 SCC 323 : (2001) SCC(L&S) 584 : (2001) 1 SCR 1145 : (2001) 2 Supreme 109 : (2001) 2 UJ 1324
Constitution of India, 1950 — Article 12
Supreme Court20 Feb 2001Disposed Of
Bhiwani Central Co-op. Bank Ltd. Vs Registrar, Co-op. Societies and Another
Supreme Court Of India · (2002) 4 AWC 2943 Supp
Constitution of India, 1950 — Article 226
Supreme Court20 Feb 2001Dismissed
State of Punjab and Others Vs Gurdeep Kumar Uppal and Others
Supreme Court Of India · AIR 2001 SC 2691 : (2001) AIRSCW 2607 : (2001) 89 FLR 1042 : (2001) 5 JT 57 : (2001) 2 SCALE 584 : (2003) 11 SCC 732 : (2001) 5 Supreme 525
Punjab Civil Medical Service Class II (Recruitment and Conditions of Service) Rules, 1943 — Rule 7(5)
Supreme Court20 Feb 2001Allowed
National Insurance Co. Ltd. Vs Seema Malhotra and Others
Supreme Court Of India · (2001) ACJ 638 : AIR 2001 SC 1197 : (2001) AIRSCW 902 : (2001) 3 ALLMR 521 : (2001) 2 GLR 1299 : (2001) 3 JT 58 : (2001) 1 KLT 822 : (2002) 4 LW 181 : (2001) 1 RLW 164 : (2001) 2 SCALE 140 : (2001) 3 SCC 151 : (2001) 1 SCR 1131 : (2001) 2 Supreme 92 : (20
Motor Vehicles Act, 1988 — Section 147(5), 149, 149(1)Insurance Act, 1938 — Section 2(d), 2(9), 64VBContract Act, 1872 — Section 25, 51, 52, 54, 65
Supreme Court20 Feb 2001Dismissed
Equipment Conductors and Cables Ltd. Vs Haryana State Electricity Board and Another
Supreme Court Of India · AIR 2002 SC 2533 : (2002) AIRSCW 2751 : (2001) 10 JT 566 : (2003) 41 SCL 39
Interest on Delayed Payments to Small Scale and Ancillary Industrial Undertakings Act, 1993 — Section 3, 4, 5, 6Constitution of India, 1950 — Article 226
Supreme Court20 Feb 2001Dismissed
Daya Singh Vs State of Haryana
Supreme Court Of India · (2001) 1 ACR 841 : AIR 2001 SC 1188 : (2001) AIRSCW 936 : (2001) 1 ALD(Cri) 578 : (2001) 1 CGLJ 483 : (2001) CriLJ 1268 : (2001) 3 JT 16 : (2001) 2 SCALE 122 : (2001) 3 SCC 468 : (2001) 1 SCR 1115 : (2001) 2 Supreme 583
Terrorist and Disruptive Activities (Prevention) Act, 1987 — Section 3, 5Indian Penal Code, 1860 — Section 34, 302, 307Evidence Act, 1872 — Section 9
Supreme Court20 Feb 2001Disposed Of
S. Ramanathan Vs Chief Judicial Magistrate, Chengalpattu and Others
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
Tamil Nadu Civil Services. (Classification, Control & Appeal ) Rules, 1953 — Rule 8(v)Constitution of India, 1950 — Article 226
Supreme Court20 Feb 2001Disposed Of
The State of Tamil Nadu and Another Vs Baskar
Supreme Court Of India · (2001) 1 ACR 858 : AIR 2001 SC 1543 : (2001) AIRSCW 846 : (2001) 1 ALD(Cri) 556 : (2001) ALLMR(Cri) 992 : (2001) 1 ALT(Cri) 256 : (2001) CriLJ 1258 : (2001) 3 JT 47 : (2001) 2 PLJR 108 : (2001) 2 SCALE 135 : (2001) 3 SCC 22 : (2001) 1 SCR 1139 : (2001) 2
Supreme Court20 Feb 2001Disposed Of
Bhupinder Singh Saini and Others Vs State of Punjab and Others
Supreme Court Of India · AIR 2002 SC 2535 : (2002) AIRSCW 2753 : (2001) 90 FLR 827 : (2001) 5 JT 491 : (2003) 10 SCALE 49 : (2003) 9 SCC 161
Supreme Court20 Feb 2001Disposed Of
Onkar S. Sharma Vs Rajasthan Public Service Commission and Another
Supreme Court Of India · (2001) 3 ACR 2297 : (2001) 6 AD 612 : AIR 2001 SC 3625 : (2001) AIRSCW 3413 : (2001) 2 ALD(Cri) 530 : (2001) ALLMR(Cri) 1961 : (2002) 1 ALT(Cri) 13 : (2001) CriLJ 4250 : (2001) 4 Crimes 199 : (2003) 1 JLJ 56 : (2001) 7 JT 127 : (2001) MPLJ 664 : (2001) 2
Constitution of India, 1950 — Article 142
Supreme Court20 Feb 2001Disposed Off
The State of Tamil Nadu and Another Vs Balasubramaniam
Supreme Court Of India · (2001) 1 ACR 789 : AIR 2001 SC 1201 : (2001) AIRSCW 845 : (2001) 1 ALD(Cri) 557 : (2001) CriLJ 1257 : (2001) 3 JT 93 : (2001) 2 PLJR 94 : (2001) 2 SCALE 133 : (2001) 3 SCC 123 : (2001) 1 SCR 1142 : (2001) 2 Supreme 89 : (2001) 1 UC 432
Constitution of India, 1950 — Article 226