CourtKutchehry.com

COURT ARCHIVE

Supreme Court Of India judgments, 2001

1,295 judgments · page 54 of 65

Supreme Court15 Feb 2001Allowed

Collector of Customs Vs M/s. Presto Industries

Supreme Court Of India · AIR 2001 SC 1233 : (2001) AIRSCW 828 : (2001) 74 ECC 225 : (2001) 95 ECR 4 : (2001) 128 ELT 321 : (2001) 2 JT 59 : (2001) 2 SCALE 68 : (2001) 3 SCC 6 : (2001) 1 SCR 1050 : (2001) 2 Supreme 47

Customs Tariff Act, 1975 — Section 3, 3(1), 3(3)Customs Act, 1962 — Section 12, 28Central Excise Act, 1944 — Section 3
Read judgment
Supreme Court14 Feb 2001Dismissed

M/s. Park Leather Industry (P) Ltd. and Another Vs State of U.P. and Others

Supreme Court Of India · AIR 2001 SC 931 : (2001) AIRSCW 757 : (2001) 2 JT 577 : (2001) 92 RD 252 : (2001) 2 SCALE 49 : (2001) 1 SCR 1035 : (2001) 2 Supreme 1 : (2001) 1 UPLBEC 677

Madras General Sales Tax (Special Provisions) Act, 1963 — Section 2, 2(1)Central Sales Tax Act, 1956 — Section 17(i)(iii)Madras General Sales Tax (Turnover and Assessment) Rules, 1939 — Rule 16(1), 16(2), 16(2)(ii)
Read judgment
Supreme Court14 Feb 2001Dismissed

Dhananjaya Reddy etc. Vs State of Karnataka

Supreme Court Of India · (2001) 1 UC 577

Indian Penal Code, 1860 — Section 34, 302Code of Criminal Procedure, 1973 — Section 162, 164, 164(2), 164(4), 281, 281(5), 293, 313, 463Evidence Act, 1872 — Section 27
Read judgment
Supreme Court14 Feb 2001Dismissed

Dr. Surajmani Stella Kujur Vs Durga Charan Hansdah and Another

Supreme Court Of India · (2001) 1 ACR 804 : AIR 2001 SC 938 : (2001) AIRSCW 711 : (2001) 1 ALD(Cri) 424 : (2001) ALLMR(Cri) 464 : (2001) 1 ALT(Cri) 262 : (2001) 1 CGLJ 356 : (2001) 1 DMC 291 : (2001) 2 GLR 929 : (2001) 2 JT 631 : (2001) 2 LW(Cri) 682 : (2001) 2 OLR 33 : (2001) 2

Hindu Marriage Act, 1955 — Section 2, 2(1), 2(2), 10, 13, 29Indian Penal Code, 1860 — Section 494General Clauses Act, 1897 — Section 3(a), 3(37)
Read judgment
Supreme Court14 Feb 2001Allowed

Punjabrao Vs State of Maharashtra

Supreme Court Of India · (2001) 2 ACR 1591 : AIR 2002 SC 486 : (2002) AIRSCW 16 : (2001) 5 JT 532 : (2002) 10 SCC 371 : (2001) 5 Supreme 231

Prevention of Corruption Act, 1947 — Section 5(1)(d), 5(2)Indian Penal Code, 1860 — Section 161
Read judgment
Supreme Court13 Feb 2001Dismissed

Seeta Hemchandra Shashittal and Another etc. Vs State of Maharashtra and Others

Supreme Court Of India · (2001) 1 ACR 719 : AIR 2001 SC 1246 : (2001) AIRSCW 795 : (2001) 1 ALD(Cri) 559 : (2001) ALLMR(Cri) 582 : (2001) CriLJ 1242 : (2001) 2 JT 558 : (2001) 2 RLW 297 : (2001) 2 SCALE 8 : (2001) 4 SCC 525 : (2001) 1 SCR 990 : (2001) 1 Supreme 661 : (2001) 1 UC

Prevention of Corruption Act, 1988 — Section 13(2), 13(1)(e)Prevention of Corruption Act, 1947 — Section 5(2)Constitution of India, 1950 — Article 21
Read judgment