Supreme Court20 Feb 2001Dismissed
State of Punjab and Others Vs Ishar Singh and Others
Supreme Court Of India · (2001) 90 FLR 709 : (2001) 5 JT 331 : (2002) 10 SCC 674
COURT ARCHIVE
Supreme Court Of India judgments, 2001
1,295 judgments · page 53 of 65
Supreme Court20 Feb 2001Allowed
Raushan Devi Vs Ramji Sah and Others
Supreme Court Of India · (2002) 141 ELT 309 : (2001) 10 JT 198
Supreme Court20 Feb 2001Disposed Of
State of U.P. and Others Vs Raj Pal Singh
Supreme Court Of India · (2002) 4 AWC 2946 Supp
Constitution of India, 1950 — Article 136
Supreme Court19 Feb 2001DIsmissed
Union of India and Another Vs Om Prakash S.S. and Company and Another
Supreme Court Of India · AIR 2001 SC 1202 : (2001) AIRSCW 1027 : (2001) 248 ITR 105 : (2001) 2 SCALE 241 : (2001) 3 SCC 593 : (2001) 2 Supreme 419 : (2001) 115 TAXMAN 325
Income Tax Act, 1961 — Section 206C, 206C(11)
Supreme Court19 Feb 2001Disposed Off
S.R. Alla Bakash Vs Shafia Khan
Supreme Court Of India · AIR 2002 SC 478 : (2002) AIRSCW 5 : (2001) 5 JT 493
Karnataka Rent Control Act, 1961 — Section 21(1)(h), 21(1)(j), 27
Supreme Court19 Feb 2001Disposed Off
Joint Commissioner of Income Tax Vs Reliable Carriers P. Ltd.
Supreme Court Of India · AIR 2001 SC 1533 : (2001) AIRSCW 1239 : (2001) 249 ITR 668 : (2001) 9 SCC 722 : (2001) 4 Supreme 474 : (2001) 116 TAXMAN 603
Income Tax Act, 1961 — Section 256, 256(2)
Supreme Court19 Feb 2001Allowed
Usha Vs Palisetty Mohan Rao
Supreme Court Of India · AIR 2002 SC 400 : (2001) AIRSCW 5196 : (2001) 1 DMC 584 : (2002) 10 SCC 544 : (2001) 5 Supreme 400
Hindu Marriage Act, 1955 — Section 13
Supreme Court19 Feb 2001Disposed Of
Joint Commissioner of Income Tax Vs Reliable Carriers (P) Ltd.
Supreme Court Of India · (2001) 167 CTR 104
Income Tax Act, 1961 — Section 256(2)
Supreme Court16 Feb 2001Disposed Of
Mehmood Mohammed Sayeed Vs State of Maharashtra
Supreme Court Of India · AIR 2002 SC 482 : (2002) AIRSCW 8 : (2002) 10 SCC 677 : (2001) 4 Supreme 435
Indian Penal Code, 1860 — Section 120, 419, 461, 463, 467
Supreme Court16 Feb 2001Disposed Of
Dharmendra Chandulal Patel Vs State of Gujarat
Supreme Court Of India · (2001) 2 ACR 1509 : AIR 2002 SC 395 : (2001) AIRSCW 5184 : (2002) CriLJ 943 : (2001) 5 JT 410 : (2002) 5 Supreme 160
Supreme Court16 Feb 2001Disposed Of
Oil and Natural Gas Corporation Ltd. Vs Engineering Mazdoor Sangh
Supreme Court Of India · AIR 2002 SC 479 : (2002) AIRSCW 6 : (2001) 90 FLR 541 : (2001) 4 GLR 942 : (2001) 4 GLR 3718 : (2001) 5 JT 261 : (2001) 2 LLJ 485
Supreme Court16 Feb 2001Disposed Of
Ajay Mehra and Another Vs Durgesh Babu and Others
Supreme Court Of India · (2002) 172 CTR 453
Code of Criminal Procedure, 1973 — Section 202, 205, 406, 419, 420, 482Constitution of India, 1950 — Article 136
Supreme Court16 Feb 2001Dismissed
Manocha Construction Company Vs State of Madhya Pradesh and Others
Supreme Court Of India · AIR 2001 SC 1230 : (2001) AIRSCW 1045 : (2001) 2 JLJ 19 : (2001) 3 JT 65 : (2001) 2 SCALE 81 : (2001) 3 SCC 401 : (2001) 2 Supreme 37
Madhya Pradesh Madhyastham Adhikaran Adhiniyam, 1983 — Section 19
Supreme Court16 Feb 2001Disposed Of
P. Mohan Reddy etc. Vs E.A.A. Charles and Others etc.
Supreme Court Of India · AIR 2001 SC 1210 : (2001) AIRSCW 805 : (2001) 3 JT 1 : (2001) 8 SCALE 413 : (2001) 2 SCALE 105 : (2001) 4 SCC 433 : (2001) SCC(L&S) 718 : (2001) 1 SCR 1068 : (2001) 2 Supreme 10
Andhra Pradesh Revenue Subordinate Service Rules, 1961 — Rule 3(b), 4, 4(e), 33Uttar Pradesh Service of Engineers (Building and Roads Branch) Class-II Rules, 1936 — Rule 23Constitution of India, 1950 — Article 14, 16, 309
Supreme Court16 Feb 2001Disposed Of
M/s. A-One Granites Vs State of U.P. and Others
Supreme Court Of India · AIR 2001 SC 1203 : (2001) AIRSCW 848 : (2001) 5 JT 9 : (2001) 2 MLJ 166 : (2001) 2 SCALE 85 : (2001) 3 SCC 537 : (2001) 1 SCR 1085 : (2001) 2 Supreme 27
Constitution of India, 1950 — Article 141Mines and Minerals (Development and Regulation) Act, 1957 — Section 15, 17A, 3Uttar Pradesh Minor Minerals Concession Rules, 1963 — Rule 12, 19(2), 2(7), 23, 24
Supreme Court16 Feb 2001
M.C. Mehta Vs Union of India (UOI) and Others
Supreme Court Of India · (2002) 5 SCALE 412 : (2001) 2 SCALE 322 : (2003) 10 SCC 569
Supreme Court16 Feb 2001Allowed
Mahendra Singh and Others Vs State of Bihar
Supreme Court Of India · AIR 2002 SC 387 : (2001) AIRSCW 5181 : (2001) 2 ALD(Cri) 54 : (2002) CriLJ 941 : (2002) 10 SCC 678
Code of Criminal Procedure, 1973 — Section 482
Supreme Court16 Feb 2001Dismissed
Alpic Finance Ltd. Vs P. Sadasivan and Another
Supreme Court Of India · (2001) 1 ACR 726 : AIR 2001 SC 1226 : (2001) AIRSCW 823 : (2001) 1 ALD(Cri) 551 : (2001) ALLMR(Cri) 446 : (2001) 1 ALT(Cri) 234 : (2001) 1 CGLJ 503 : (2001) CriLJ 1246 : (2001) 2 JT 588 : (2001) 2 LW(Cri) 676 : (2001) 2 SCALE 75 : (2001) 3 SCC 513 : (2001
Indian Penal Code, 1860 — Section 34, 120B, 161, 165, 402, 406, 420, 423, 424, 467Prevention of Corruption Act, 1988 — Section 5(2)Code of Criminal Procedure, 1973 — Section 93, 200, 156(3), 482
Supreme Court16 Feb 2001Dismissed
Sanshin Chemicals Industry Vs Oriental Carbons and Chemicals Ltd. and Others
Supreme Court Of India · AIR 2001 SC 1219 : (2001) AIRSCW 816 : (2001) 2 JT 602 : (2001) 2 MLJ 194 : (2001) 2 SCALE 96 : (2001) 3 SCC 341 : (2001) 1 SCR 1101 : (2001) 2 Supreme 52
Arbitration and Conciliation Act, 1996 — Section 2(c), 2(6), 18, 20, 21, 27, 28, 34, 34(2)
Supreme Court16 Feb 2001Allowed
Divisional Manager, A.P. SRTC Vs K. Radha Krishna
Supreme Court Of India · (2001) 02 SC CK 0022