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Supreme Court Of India judgments, 2001

1,295 judgments · page 56 of 65

Supreme Court08 Feb 2001Disposed Off

In the Matter of: K, a Judicial Officer

Supreme Court Of India · AIR 2001 SC 972 : (2001) AIRSCW 650 : (2001) 1 ALD(Cri) 511 : (2001) 1 CGLJ 370 : (2001) CriLJ 1157 : (2001) 2 JT 397 : (2001) 1 KLT 707 : (2001) 2 OLR 48 : (2001) 2 RLW 280 : (2001) 1 SCALE 685 : (2001) 1 SCR 959 : (2001) 2 Supreme 80 : (2001) 1 UJ 685 :

Indian Penal Code, 1860 — Section 120B, 201, 380Code of Criminal Procedure, 1973 — Section 197, 482Constitution of India, 1950 — Article 136, 142, 227
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Supreme Court07 Feb 2001Dismissed

Gaya Prasad Vs Sh. Pradeep Srivastava

Supreme Court Of India · AIR 2001 SC 803 : (2001) AIRSCW 598 : (2001) 1 CGLJ 457 : (2001) 2 JT 426 : (2001) 1 KLT 753 : (2001) 3 LW 124 : (2001) 2 MLJ 159 : (2001) MPLJ 1 : (2001) 1 SCALE 674 : (2001) 1 SCR 923 : (2001) 1 Supreme 615

Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 — Section 21(1), 21(1)(a)
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Supreme Court07 Feb 2001Dismissed

Solidaire India Ltd. Vs Fairgrowth Financial Services Ltd. and Others

Supreme Court Of India · AIR 2001 SC 958 : (2001) AIRSCW 733 : (2001) 104 CompCas 569 : (2001) 2 JT 639 : (2001) 2 SCALE 1 : (2001) 1 SCR 932 : (2001) 1 Supreme 638 : (2001) 1 UJ 582

Special Court (Trial of Offences Relating to Transactions in Securities) Act, 1992 — Section 3, 3(4), 11(1), 11(2), 13Sick Industrial Companies (Special Provisions) Act, 1985 — Section 22, 32, 32(1)Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 34
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Supreme Court07 Feb 2001Dismissed

Sanjay @ Kaka Vs The State (NCC.T. of Delhi)

Supreme Court Of India · (2001) 1 ACR 678 : AIR 2001 SC 979 : (2001) AIRSCW 767 : (2001) 1 ALD(Cri) 427 : (2001) CriLJ 1231 : (2001) 2 JT 461 : (2001) 1 SCALE 695 : (2001) 3 SCC 190 : (2001) 1 SCR 904 : (2001) 1 Supreme 692

Indian Penal Code, 1860 — Section 34, 120B, 302, 342, 392, 394 397, 398, 411Arms Act, 1959 — Section 25, 27, 54, 59Terrorist and Disruption Activities (Prevention) Amendment Act, 1993 — Section 5
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Supreme Court07 Feb 2001Dismissed

The State of Rajasthan Vs Shri Teja Singh and Others

Supreme Court Of India · (2001) 1 ACR 785 : AIR 2001 SC 990 : (2001) AIRSCW 737 : (2001) 1 ALD(Cri) 441 : (2001) ALLMR(Cri) 994 : (2001) 1 ALT(Cri) 151 : (2001) CriLJ 1176 : (2001) 21 GLH 781 : (2001) 2 JT 347 : (2001) 1 RLW 158 : (2001) 1 SCALE 670 : (2001) 3 SCC 147 : (2001) 1

Indian Penal Code, 1860 — Section 34, 302
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Supreme Court06 Feb 2001Partly Allowed

T.P. George Vs State of Kerala and Another

Supreme Court Of India · AIR 2001 SC 816 : (2001) AIRSCW 616 : (2001) AIRSCW 4022 : (2001) 2 JT 438 : (2001) 1 KLT 760 : (2001) 3 MLJ 40 : (2001) 1 SCALE 667 : (2001) 1 Supreme 556 : (2001) 7 Supreme 518

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Supreme Court06 Feb 2001Disposed Of

Lekh Raj Vs Muni Lal and Others

Supreme Court Of India · (2001) AIRSCW 662 : (2001) 2 JT 317 : (2001) 1 SCALE 650 : (2001) 1 SCR 864 : (2001) 1 Supreme 607

Civil Procedure Code, 1908 (CPC) — Section 115East Punjab Urban Rent Restriction Act, 1949 — Section 13, 15Haryana Urban (Control of Rent and Eviction) Act, 1973 — Section 15
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Supreme Court06 Feb 2001Allowed

State of Rajasthan and Others Vs Anil Kumar

Supreme Court Of India · AIR 2001 SC 1256 : (2001) AIRSCW 804 : (2001) 89 FLR 84 : (2001) 2 JT 493 : (2001) 1 RLW 151 : (2001) 1 SCALE 658 : (2001) 3 SCC 174 : (2001) 1 Supreme 551 : (2001) 2 UJ 992

Rajasthan Engineering Subordinate Service (Public Health Branch) Rules, 1967 — Rule 28
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